RAJESHREE R. PARVATKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Heard finally by consent of parties.

(2.) The petitioner being aggrieved by the activity carried out by respondent no. 9, which according to her is an illegal activity since it is not an authorised activity in a residential zone and similarly, is not even compliant with the permission granted by the Pollution Control Board, seeks necessary directions for the same to be stopped. The petition seeks issuance of writ of mandamus to command the respondent nos. 2 and 3 to stop the activity of respondent no. 9 and also to revoke/cancel the requisite permissions granted to operate the engineering workshop in the residential area.

(3.) On previous dates, we have heard the counsel for the petitioner, who has pointed out her objections regarding the establishment of workshop in Survey No. 14/02 of Village Penha De Franca, and it is her submission that she had made several complaints to various authorities including the Block Development Officer, for stopping the unauthorised activity which is causing pollution and has referred to the unit of the respondent no. 7- Goatech Engineering Services, as a fabrication unit stating that there are children in the house, who are facing high health risks, due to the hazardous activities being carried out in the workshop, apart from the high irritating noise emanating from the workshop, which has deprived the residents of the locality of rest and sleep, even during day time. She also lodged a complaint to the Goa State Pollution Control Board, Panaji, Goa, concerning the functioning of the unauthorised engineering workshop in the residential area.