G R RAGUNATHAN Vs. DIRECTOR OF TOWN

JUDGEMENT

(1.) THE petitioners are residents of Perumal Koil Street, Gobichettipalayam Town, Erode District. Aggrieved by the increased activities of respondents 8 to 12, who are running wedding halls in the same street and in the nearby area, the petitioners have filed the present writ petition.

(2.) IN the writ petition, the petitioners have stated that because of so many wedding halls in their vicinity, there is air and noise pollution. Health problem has also arisen out of throwing garbage materials without any restriction in the public streets. Hence the petitioners have been making representations to the Authorities and they were in vain. They also stated that respondents 8 to 12 have put up the wedding halls without obtaining proper licence in terms of the guidelines issued by the Director of Town and Country Planning.

(3.) LEARNED counsel appearing for the fourth respondent submits that the Commissioner, Gobichettipalayam Municipality has taken appropriate steps in respect of grievance projected by the petitioners. In the light of the above, we do not want to take any action and the Commissioner has to proceed in terms of the Town and Country Planning Act.