MATHEWS Vs. THE SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners are before this Court with the following prayers:

(2.) A counter affidavit has been filed by the second respondent pointing out that the petitioners are using objectionable pesticides, that too without any regard to the close proximity to St.John's MSC LP School at a distance of about 10m. It is also pointed out that, it is the duty of the officers of the Agricultural Department to ensure that no adverse activity is being pursued by the farmers like the petitioners, detrimental to the health of the nearby inhabitants.

(3.) The learned Counsel for the petitioners submits that the petitioners are ready to comply with any condition to be imposed by the additional 3rd respondent who has been impleaded as per order dated 20.11.2017 in I.A.No.17684/2017. Reference is also made to Ext.P3 communication bearing No.E-1/2015 dated 18.8.2017 issued by the Additional 3rd respondent/Agricultural officer, adding that the petitioners will definitely comply with all the requirements and satisfy the conditions stipulated for conducting the agricultural operation.