SEENA HASHIM Vs. KERALA STATE POLLUTION CONTROL BOARD

JUDGEMENT

(1.) The petitioner alleges that even though the hearing of her application preferred before the first respondent - Kerala State Pollution Control Board had been completed as early as on 02.05.2019, as is evident from Ext.P9, final orders have not been issued by the said Board on it until now. She, therefore, prays that the Board be directed to issue final orders, thus leading to the issuance of a consent to operate at the earliest, so that she can then approach the third respondent - Panchayat for her Trade Licence, asserting that she is in possession of all other requisite permissions and consents.

(2.) Sri.T.Naveen - the learned standing counsel for the Pollution Control Board, in response to the afore submissions of Sri.Liju.M.P. - the learned counsel for the petitioner, submitted that the Board has now taken a tentative decision as regards the petitioner's application and that final orders thereon will be issued within a period of one month from the date of receipt of a copy of this judgment, adding that certain directions have also been issued to the other competent Authorities as well as to the petitioner with respect to pollution fighting and such other attendant matters. He, therefore, prays that this writ petition be closed without any further orders.

(3.) Sri.Vishnu Bhuvanachandran, the learned standing counsel appearing for the third respondent - Panchayat, submits that a policy decision has been taken by the Panchayat that the petitioner's proposed activity cannot be permitted within their territorial confines and therefore, prays that this writ petition be dismissed.