ABRAHAM CLANCY ROSS Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner, who is a resident of Vyloppilly lane which connects Azad Road with the Jawaharlal Nehru link road situated within the limits of the 2nd respondent Corporation. The relief sought for by the petitioner is a direction commanding the 2nd respondent along with 3rd and 4th respondents to take immediate urgent steps to remove the waste deposited in the area shown in Ext.P1 photographs and also to ensure that no such activity is permitted to be continued in the said area.

(2.) Apparently, it is evident from the submissions made in the writ petition that, waste is being accumulated in a semi-residential area in large volumes, interfering with the normal, smooth and hygienic life of the petitioner as well as other residents of the locality. Ext.P1 photographs produced will speak volumes the kind of waste dumped in that particular area. The dumping of waste is not disputed by the 2nd respondent Corporation, which has filed a statement before this Court, stating that, after the filing of the writ petition, the waste accumulated in the area is removed and has put a sign board, warning the people of the area not to throw waste to the property. Ext.R2(a)are photographs produced, from where, it is seen that waste is removed from the area and a board is installed in the area, cautioning the people that if waste is dumped in the area, criminal action will be initiated.

(3.) I have heard learned counsel for the petitioner, learned Senior Government Pleader and the learned Standing Counsel appearing for the 2nd respondent Corporation. Perused the documents on record and the pleadings put forth by the respective parties.