SREELATHA Vs. DISTRICT COLLECTOR CIVIL STATION ROAD

JUDGEMENT

(1.) The petitioners say that this writ petition was filed when the 10th respondent was attempting to operate a "Cement Mixing Unit" without obtaining any of the requisite licenses, consents and permissions.

(2.) However, when this matter was called today, it was conceded by all parties that 10 th respondent has now obtained the necessary Consent to Operate from the Pollution Control Board, as also the Trade License from the respondent- Municipality; and therefore, that the first prayer sought in this writ petition has now become unnecessary.

(3.) The learned counsel for the petitioners, Sri.K.Mohanakannan, thereafter vehemently contended that all the consents now obtained by the 10 th respondent, have been granted to them by the various Authorities without verifying the true facts and without adverting to Ext.P3 report, wherein it has been specifically stated that there are large number of residential houses nearby. Sri.K.Mohanakannan submits, therefore, that notwithstanding, the issuance of licences and consents to the 10 th respondent, they may not be allowed to operate the Unit.