K.K.SHAMEER Vs. SECRETARY

JUDGEMENT

(1.) The petitioner has approached this Court alleging that a Plastic Re-cycling Unit, being run by respondents 10 to 12, is causing unbearable air pollution in the area where he is residing.

(2.) The petitioner has, in this Writ Petition, made several allegations against the competent Authorities of the Pollution Control Board with respect to grant of Consent to Operate to respondents 10 to 12 and prays that this Court interdict this Consent, a copy of which has been placed on record as Ext.P9. He says that the Consent issued is illegal, particularly to the extent to which it has permitted the use of recycled plastic as a raw material and has allowed respondents 10 to 12 the permission granted to them to operate the Unit 24 hours. He asserts that on account of the continuous working of the Unit, horrible smell is generated and therefore, that this Court issue urgent orders setting aside these permissions.

(3.) On hearing the learned counsel for the petitioner-Sri.R.Parameswara Iyer on the afore lines on 17.10.2019, I had issued the following order: