BIJU M.K Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioners' complaint mainly is against a quarry that is operated by the eighth respondent. They allege that the quarry is functioning without any permits either from the statutory authorities or from the Pollution Control Board. It is also their case that heavy trucks carrying granite from the quarry which are plying through the narrow panchayat roads are causing extensive damages to the said roads. Instructions obtained by the learned Government Pleader indicate that the eighth respondent has obtained consent from the Pollution Control Board and has got environmental clearance as well.

(2.) In any case, having regard to the nature of the complaint, we feel it appropriate that the Pollution Control Board and the District Collector to whom also representations have been made should enquire into the grievances highlighted in the writ petition. Therefore, we direct the District Collector to look into Ext.P5 and the Pollution Control Board to examine Ext.P2 complaints. This shall be done by the aforesaid officers with notice to the eighth respondent as expeditiously as possible, at any rate within four weeks of receipt of a copy of this judgment along with a copy of the writ petition. The petitioner shall produce a copy of the writ petition and the judgment before the concerned authorities for compliance.