ASHAMOL.P.R Vs. CHAIRMAN

JUDGEMENT

(1.) These two writ petitions have been heard together on account of the analogous factual circumstances presented and the nature of the reliefs sought for by the parties.

(2.) While W.P.(C)No.5606/2019 has been filed by a person named Ashamol P.R (who will hereinafter be referred by such name) impugning Ext.P9 communication issued by the Pollution Control Board (hereinafter referred to as 'Board' for short), to a Rubber Band Manufacturing Unit under and style the name 'M/s.Kings Rubbers', which is operating in her vicinity, alleging that this communication is illegal because the Board is proposing to renew consent to operate earlier granted to the said Industry even though it is extremely polluting and has been found to be dangerous and noxious to the residents of the locality.

(3.) The petitioner says that, as is clear from Ext.P3, a show cause notice had already been issued by the Board asking M/s.Kings Rubbers as to why their consent cannot be withdrawn and that Ext.P2 stop memo had already been issued by Athirampuzha Grama Panchayat finding that its operations are profusely polluting. Smt.Ashamol P.R, therefore, prays that Ext.P9 be set aside and that the factory being run by M/s.Kings Rubbers be shut down.