KEMBAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition, is for a writ of mandamus, directing the Executive Officer, Muthur Town Panchayath, Tiruppur District, 5th respondent herein to remove the dumping and compost yard, forthwith, from Muthur Weekly Market premises in S.F.No.403 and 406/2 of Chinna Muthur Village, Kangayam Taluk, Tiruppur District.

(2.) The petitioner is the resident of Muthur Village. The petitioner states that Muthur Weekly Market is functioning for a long time, on every saturdays.

(3.) The petitioner states that the 5th respondent i.e., the Executive Officer, Muthur Town Panchayat, Muthur, Tiruppur District, initially started a small dump yard to dump garbage collected in the weekly market. The petitioner states that now the respondents have decided to have a compost yard in the place. It is contended that if a compost yard is established, it will result in spreading of diseases. He also states that foul smell is emanating from the compost yard.