PONNIAMMAN NAGAR RESIDENTS Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Instant public interest litigation has been filed, to direct the respondents 1 to 6, to take appropriate action, on the representation of the petitioner, dated 15/3/2019, and the general public at large and conduct an enquiry, on the petitioner's representation and take action in accordance with law. The petitioner is the Sri Ponniamman Nagar Residents Welfare Association. According to the petitioner, lands acquired by the Government were handed over to the Slum Clearance Board. Slum Clearance Board decided to put up a construction, on the land, through respondents 7 and 8.

(2.) It is stated in the petition that between 6.00 a.m., and 10.00 p.m., respondent Nos.9 and 10 are adopting Hammer Pile method instead of Ring Pile method. According to the petitioner, lot of noise and dust are caused by the pile method. It is stated that due to noise pollution children are not able to study and it causes problems to the old and infants. Petitioner relies on a research done by the Engineering Students of Cambridge University to substantiate that hammer pile method is a archaic and unsuitable method of laying pile foundation.

(3.) Petitioner states that they have given complaints to the Police and have also given representations to various authorities, complaining about the noise and dust pollution caused by the piling, which is being done by the hammer pile method. The said representations have not been considered and therefore petitioner has filed the instant writ petition praying for the relief as stated supra.