STEPHENSON Vs. DISTRICT MEDICAL OFFICER (HEALTH)

JUDGEMENT

(1.) The petitioners, who are residents of Kanthala at Kattakkada in Thiruvananthapuram District, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus commanding respondents 1 to 3 to stop functioning of Shani Hollow Bricks unit run by the 4th respondent. The petitioners have also sought for a direction to respondents 1 to 3 not to permit the 4 th respondent to run the Hollow Bricks unit in the residential area.

(2.) On 21.06.2019, when this writ petition came up for admission, the learned Government Pleader took notice on admission for the 1st respondent. The learned Standing Counsel took notice on admission for the 2 nd respondent. Urgent notice on admission by speed post was ordered to respondents 3 and 4, returnable within two weeks.

(3.) A counter affidavit has been filed by the 4 th respondent, opposing the reliefs sought for in this writ petition, producing therewith the trade licence issued by the Grama Panchayat, consent to operate issued by the Pollution Control Board, etc.