K SHANMUGAM Vs. DISTRICT COLLECTOR ERODE DISTRICT ERODE

JUDGEMENT

(1.) THIS writ petition once again shows the plight of the Municipalities, who are unable to find any location for dumping the solid waste within a Municipal limit and finding a location in one of the neighbouring village and the same is being questioned by the residents of the said village. Similar issue has come before this Court in respect of the location of dumping yard by the Tambaram, Pallavaram and Alandur Municipalities (W.P.No.23478 of 2006) at Vengadamangalam eri and the dumping yard of the Velankanni Panchayat Union at Poigainallur village (W.P.No.34788 of 2006) and Madhavaram Municipality situating the dumping yard at Sadayankuppam.

(2.) THIS writ petition once again raises the conflicting interests of the residents of the village panchayat on one hand and the inhabitants of the Municipality on the other hand in locating the dumping yard. The petitioner in the present writ petition questions the location of the dumping yard in his village, viz, Punnam village of Bhavani Taluk of Bhavani Municipality, who is the second respondent herein.

(3.) THE compost yard shall be made impervious with proper leachate collection system and the leachate collected shall be reused in the process and it shall not be disposed inside or outside the premises on any account.