RAMAKRISHNAN Vs. SUNITHA

JUDGEMENT

(1.) The 6th respondent in the Writ Petition is the appellant herein. The 1st respondent herein is the writ petitioner and respondents 2 to 6 are the respondents 1 to 5 in the Writ Petition.

(2.) Challenge in the Writ Petition was against Exts. P2, P3, P8 and P9 proceedings. The 1st respondent/writ petitioner was constructing a residential building after obtaining a building permit from the Grama Panchayath. Ext. P2 is a notice issued by the 2nd respondent directing the 5th respondent to take steps for stoppage of construction of the septic tank of the said building by the writ petitioner. It is stated that, the direction was issued based on a complaint lodged by the appellant herein and based on a report obtained from the Deputy District Medical Officer, Malappuram, that the septic tank is being constructed without keeping the distance of 15 metres from the nearest drinking water source, as stipulated under the Public Health Act and that there are chances of polluting the drinking water source. Ext. P3 is the consequential stop memo issued by the Secretary of the Grama Panchayath requesting the writ petitioner to stop the construction of the septic tank. Ext. P8 is the copy of a reply letter issued by the 3rd respondent Deputy Director of Panchayaths to the Secretary of the Grama Panchayath, wherein it is mentioned that, the 'stop memo' issued to the writ petitioner cannot be withdrawn taking into consideration of the possibility of causing pollution to the drinking water source. In the said letter it is stated that, even though the distance to be maintained as per the Kerala Panchayath Building Rules, 2011 (hereinafter referred to as 'the Building Rules') is only 7.5 metres, there is a report and instructions of the District Collector. Therefore it is stated that the writ petitioner may be directed to shift the location of the septic tank to a distance of 15 metres from the drinking water source. Ext. P9 is a letter issued by the Secretary of the Grama Panchayath to the writ petitioner requesting compliance of the directions contained in Ext. P8.

(3.) While considering the Writ Petition, the learned Single Judge observed that, the District Medical Officer had suggested shifting of the septic tank on the basis of provisions contained in the Madras' Public Health Act, 1939 (hereinafter referred to as 'the Public Health Act'). But it was noticed in the judgment that, as per Rule 85 of the Building Rules the distance to be maintained is only 7.5 metres. The learned Single Judge found that, in fact there is a distance of 8.5 Metres kept from the well of the appellant to the septic tank under construction. It is also found that the septic tank is being constructed strictly in accordance with the stipulations contained in the building permit. Therefore it was found that there is no basis for issuing Ext. P3 stop memo. The Single Judge noticed that, by virtue of an interim order passed in the Writ Petition permitting the construction, the septic tank was fully constructed and the Grama Panchayath had issued 'Occupancy Certificate' to the building in question. Hence the Writ Petition was allowed by quashing Exts. P2, P3, P8 and P9 proceedings. It is aggrieved by the said judgment, the above Writ Appeal is filed.