ALL KERALA HOUSE BOAT OWNERS Vs. STATE OF KERALA; DIRECTOR OF TOURISM; DISTRICT COLLECTOR, ALAPPUZHA; MEMBER SECRETARY, KERALA STATE; CHIEF ENGINEER; CHIEF INSPECTOR OF BOATS

JUDGEMENT

(1.) Heard Sri. P.K.Ibrahim, the learned counsel appearing for the petitioner, Sri.M.A.Asif, the learned Government Pleader appearing for respondents 1 to 3, 5 & 6 and Sri. M.K.Chandramohan Das, the learned standing counsel appearing for the Kerala State Pollution Control Board.

(2.) The petitioner is a registered association of house boat owners. This writ petition is filed aggrieved by the stipulation that all house boats should be provided with bio toilets. The petitioner is also aggrieved by other stipulations also. The petitioner submits that in the absence of effluent treatment plants, boat owners are finding it difficult to discharge the effluents. The petitioner submits that pointing out these and other grievances that they have submitted Exts.P5 and P6 representations before the first respondent. In this writ petition the petitioner seeks a direction to the respondents to consider the grievance voiced by them in Exts.P5 and P6 and to take a decision thereon expeditiously.

(3.) The learned Government Pleader appearing for the State of Kerala submits that the Government will consider the grievance voiced by the petitioner in Exts.P5 and P6 representations and take a decision thereon at the earliest. In the light of the said submission, I dispose of this writ petition with a direction to the first respondent to consider Exts.P5 and P6 representations and pass orders thereon after notice to the petitioner and respondents 2 to 6 and after affording them a reasonable opportunity of being heard. Final orders in the matter shall be passed expeditiously and in any event within three months from today.