A.KANDHASAMY Vs. COLLECTOR

JUDGEMENT

(1.) The petitioners have come up with this Writ Petition seeking to forbear the respondents from putting up the construction of Compost Pit Unit in S.No.586/2 to the extent of 2 acres at Ramamoorthy Nagar, Thengalvarai, P.N.Patti Town Panchayat, Mettur Taluk, Salem District.

(2.) The learned counsel for the petitioners submitted that the petitioners are the residents of P.N. Patti Town Panchayat. There are 1500 families residing in the Ward Nos.10, 11, 12, 13 and 14 of the said panchayat. The 4th respondent visited the 11th ward, in order to construct the Centralized Compost Pit including the organic and other waste to an extent of 2 acres, in S. No.586/2 P.N. Patti Village. Hence, the petitioners raised their objections to the proposed move. It is further stated that the matter was not resolved even in the Peace Committee Meeting but the petitioners are threatened with dire consequences by the respondents. According to the petitioners, the proposed place for construction of the compost unit is very very close to the residential area and the families of all the five wards will be seriously affected with bacterial infection and several diseases.

(3.) Learned counsel for the petitioners contend that there are sufficient space available in other places in S.No.278 at Thalaiyur Village without causing any hindrance to public and cattle, instead of attempting to construct a compost pit, which is very close to the residential area of the petitioners. According to the learned counsel, the 4th respondent had already started dumping the wastages of other area and burning the same which causes severe air pollution.