KODANTHUR VILLAGE PANCHAYAT Vs. SUPREME POULTRY PRIVATE LIMITED

JUDGEMENT

(1.) Since all the writ appeals are relating to the same issue all of them were heard together and the common judgment is passed. While W.A.(MD)Nos.885 of 2010 and W.A.(MD)No.238 of 2011 are filed against the order of the learned single Judge, dated 28.07.2010 passed in W.P.(MD)No.8812 of 2010 by the Kodanthur Village Panchayat through its Vice President Aravakurichi Taluk, Karur District who was a third party in the writ petition and the second respondent(s) in the writ petition namely, the Commissioner, Karur Paramathi Panchayat Union and the Chairman, Karur Paramathi Panchayat Union respectively, W.A.(MD)Nos.14, 15 and 97 of 2011 have been filed against the order of the learned single Judge, dated 03.12.2010 passed in W.P.(MD)Nos. 12948 and 13105 of 2010 by the writ petitioner and by the President of Kodanthur Village Panchayat, Aravakurichi Taluk, Karur District.

(2.) The issue involved in these writ appeals relate to the proposed poultry farm and feed mill to be set up in Kodanthur village (south) by the company called M/s. Supreme Poultry Private Limited (hereinafter referred to as 'the Company') the appellant in W.A.(MD) Nos.14 and 15 of 2011 and the first respondent in W.A.(MD)Nos.97 of 2011, 238 and 885 of 2010. It is a Private Limited Company registered under the Companies Act stated to be running a poultry farm and feed mill in Pondurai Semoor. It is stated that with an intention of setting up a poultry farm and feed mill at Kodanthur village, 75 acres of land were purchased. The Tamil Nadu Pollution Control Board has granted consent to establish the said industry in the name of the said company at Survey No.696, Kodanthur village, Aravakurichy Taluk, Karur District as per Section 21 of the Air (Prevention and Control of Pollution) Act, 1981 in the proceedings, dated 24.03.2010. That consent to establish was granted by the Pollution Control Board is valid for 2 years or till the industry obtained consent to operate under Section 21 of the abovesaid Act and the consent to establish was granted subject to the conditions in respect of the products and quantity namely:-

(3.) Similarly, the Pollution Control Board has also granted consent to establish on the same day namely on 24.03.2007 under Section 25 of the Water (Prevention and Control of Pollution) Act, 1974 in respect of the site namely, Survey No.696, Kodanthur Village, Aravakurichy Taluk, Karur District also valid for two years with the special conditions which also include apart from the facility for manufacturing of products and bye products stated under the Air (Prevention and Control of Pollution) Act, 1981. The consent was granted prescribing the outlet for discharging of sewage/trade effluent stating that in respect of sewage maximum daily discharge as 2.50 KLD with the point of disposal on the industry's own land and without permission for trade effluent. The further special condition includes the provision for the Septic tank with sock pit as dimension of 3.3x1.2 x.2.40m for one unit and 3.30x2.4m for another unit apart from other general conditions stated above.