LAWS(MAD)-2019-4-709

K.VISHNU Vs. DIRECTOR OF ENVIRONMENT

Decided On April 24, 2019
K.VISHNU Appellant
V/S
Director Of Environment Respondents

JUDGEMENT

(1.) Resident of Bharathi Nagar Kalinkiyam, Gopichettipalayam, Erode District has filed the instant Public Interest Litigation, seeking for a writ of mandamus, directing the respondents 1 to 6 to seal the seventh respondent factory, namely M/s.Annai Pipes and Fittings operating from Door No.36/NA, Naagarpalayam Main Raod, Kalinkiyam, Gobichettipalayam, Erode District.

(2.) According to him, Respondent No.7, is running a factory in the name and style of M/s.Annai Pipes and Fittings for the past four years and manufacturing PVC pipes. Said factory is situated in the centre of Kalinkiyam Village. Mr.C.Moorthy, Respondent No.8, is the owner of the property let out to the 7th respondent factory.

(3.) Petitioner has further contended that due to the melting of plastic ores, poisonous gas and foul smell emanate from the outlet. Besides, there is also noise pollution, beyond the decibel level permitted. Thus, contending inter alia that functioning of M/s.Annai Pipes and Fittings, 7th respondent unit has caused noise as well as air pollution, affecting the people, in and around Kalingayam Village, petitioner has sent a representation dated 20.02.2019.