Kerala High Court
Moodampadi Residential ... vs Ambalappuzha South Grama ... on 23 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 23RD DAY OF SEPTEMBER 2021/1ST ASWINA, 1943
WP(C) NO. 3324 OF 2021
PETITIONER:
K.HARIKUMAR, DWARAKA, KOMANA,
AMBALAPPUZHA, PIN - 688 561.
BY ADV M.K.PRADEEPKUMAR
RESPONDENTS:
1 AMBALAPPUZHA GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
AMBALAPPUZHA P.O., ALAPPUZHA - 688 561.
2 ENVIRONMENTAL ENGINEER,
KERALA POLLUTION CONTROL BOARD,
DISTRICT OFFICE, THONDANKULANGARA,
THATHAMPALLY P.O., ALAPPUZHA - 688 013.
3 THE DIVISIONAL REGIONAL MANAGER,
TRIVANDRUM DIVISION, DIVISIONAL OFFICE,
INDIAN RAILWAY, THYCAUD,
THIRUVANANTHAPURAM - 695 014.
4 THE SENIOR DIVISIONAL ENGINEER,
TRIVANDRUM DIVISION, DIVISIONAL OFFICE,
INDIAN RAILWAY, THYCAUD,
THIRUVANANTHAPURAM - 695 014.
5 THE SENIOR SECTION ENGINEER/JUNIOR ENGINEER
WORKS, ALAPPUZHA, INDIAN RAILWAY.
6 M.S.RAMALINGAM CONSTRUCTION COMPANY PVT.LTD.,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
N.R.TOWER, FIRST FLOOR, 175/2,
SOUTH STATE BANK NAGAR, CHETTIPALAYAM,
ERODE, TAMILNADU, PIN - 638 002.
WP(C) Nos.3324 & 7554 of 2021
:2 :
7 PROJECT MANAGER, READY MIX PLANT,
M/S.RAMALINGAM CONSTRUCTION COMPANY PVT.LTD.,
PROJECT OFFICE, SF NO.369/11,
NEAR RAILWAY STATION, AMBALAPPUZHA P.O.,
ALAPPUZHA - 688 561.
8 JOSHY BABU, CANAL VIEW,
PUNNAPRA P.O.,
ALAPPUZHA, PIN - 688 004.
9 JIJI MATHEW, CANAL VIEW,
PUNNAPRA P.O.,
ALAPPUZHA, PIN - 688 004.
10 KERALA IRRIGATION INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. (KIIDC)
REPRESENTED BY ITS CHIEF ENGINEER,
PARVATHY, TC 36/1, NH66,
BYPASS SERVICE ROAD, ENCHACKAL JN,
CHAKKAI P.O.,
THIRUVANANTHAPURAM, PIN- 695 024.
BY ADVS.
R1 SRI.BRIJESH MOHAN
R1 SRI.R.RAJPRADEEP
R2 SRI.T.NAVEEN, SC
R3-R5 SRI.DINESH RAO, SC
R7 SMT.BHAVANA VELAYUDHAN
R7 SMT.T.J.SEEMA
R7 SRI.S.SANAL KUMAR
R10 SRI.PIRAPPANCODE V.S.SUDHIR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.09.2021, ALONG WITH WP(C).7554/2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.3324 & 7554 of 2021
:3 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 23RD DAY OF SEPTEMBER 2021/1ST ASWINA, 1943
WP(C) NO. 7554 OF 2021
PETITIONERS:
1 MOODAMPADI RESIDENTIAL ASSOCIATION,
RE NO ALP/TC/435/2012, REPRESENTED BY
ITS PRESIDENT, PUTHUMANA ILLAM,
KOMANA, AMBALAPPUZHA, PIN-688 561.
2 PRATHAPACHANDRAN B., ROHINI HOUSE,
KOMANA, AMBALAPPUZHA, PIN-688 561.
3 P.M. RAJAN, PANACHITHANAM HOUSE,
KOMANA, AMBALAPPUZHA, PIN-688 561.
4 GOPAN E.S., VADAKKE EDAYIZ HOME,
KOMANA, AMBALAPPUZHA, PIN-688 561.
BY ADV M.K.PRADEEPKUMAR
RESPONDENTS:
1 AMBALAPPUZHA SOUTH GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
AMBALAPPUZHA P.O., ALAPPUZHA-688 561.
2 ENVIRONMENTAL ENGINEER,
KERALA POLLUTION CONTROL BOARD,
DISTRICT OFFICE, THONDANKULANGARA,
THATHAMPALLY P.O., ALAPPUZHA-688 013.
3 THE DIVISIONAL REGIONAL MANAGER,
TRIVANDRUM DIVISION, DIVISIONAL OFFICE,
INDIAN RAILWAY, THYCAUD,
THIRUVANANTHAPURAM-695 014.
4 THE SENIOR DIVISIONAL ENGINEER,
TRIVANDRUM DIVISION, DIVISIONAL OFFICE,
INDIAN RAILWAY, THYCAUD,
THIRUVANANTHAPURAM-695 014.
WP(C) Nos.3324 & 7554 of 2021
:4 :
5 THE SENIOR SECTION ENGINEER/
JUNIOR ENGINEER, WORKS, ALAPPUZHA,
INDIAN RAILWAY 688 001.
6 M/S. RAMALINGAM CONSTRUCTION COMPANY
PVT LTD., REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER, N.R. TOWER,
FIRST FLOOR, 175/2 SOUTH STATE BANK NAGAR,
CHETTIPALAYAM, ERODE, TAMILNADU, PIN-638 002.
7 PROJECT MANAGER, READY MIX PLANT,
M/S. RAMALINGAM CONSTRUCTION COMPANY PVT LTD,
PROJECT OFFICE, SF NO 369/11,
NEAR RAILWAY STATION, AMBALAPPUZHA P.O.,
ALAPPUZHA-688 561.
8 JOSHY BABU, CANAL VIEW,
PUNNAPRA P.O., ALAPPUZHA, PIN-688 004.
9 JIJI MATHEW, CANAL VIEW,
PUNNAPRA P.O., ALAPPUZHA, PIN-688 004.
10 KERALA IRRIGATION INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD (KIIDC),
REPRESENTED BY ITS CHIEF ENGINEER,
PARVATHY T.C.36/1, NH66 BYPASS SERVICE ROAD,
ENCHACKAL JN, CHAKAI P.O.,
THIRUVANANTHAPURAM, PIN-695 024.
BY ADVS.
R1 SRI.BRIJESH MOHAN
R1 SRI.R.RAJPRADEEP
R2 SRI.T.NAVEEN, SC
R3-R5 SRI.DINESH RAO, SC
R6-R7 SMT.BHAVANA VELAYUDHAN
R6-R7 SMT.T.J.SEEMA
R6-R7 SRI.S.SANAL KUMAR
R10 SRI.PIRAPPANCODE V.S.SUDHIR
SHRI. AKASH S.
SMT.A.MEGHA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.09.2021, ALONG WITH WP(C).3324/2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.3324 & 7554 of 2021
:5 :
JUDGMENT
~~~~~~~~~
Dated this the 23rd day of September, 2021
[WP(C) Nos.3324 & 7554 of 2021]
The petitioner in WP(C) No.3324/2021 is a
permanent resident of Ward No.10 of Ambalapuzha South
Panchayat. The petitioners in WP(C) No.7554/2021 are
Moodampadi Residents Association and three residents of
Komana in Ambalapuzha.
2. The writ petitions are filed seeking to declare that
the Ready Mix Plant or the activities conducted under the
cover of Kerala Irrigation Infrastructure Development
Corporation by 6th and 7th respondents at the area in the Ward
No.10 of Ambalapuzha South Panchayat at Komana requires
all licences, permit etc under the Kerala Panchayat Raj Act,
1994, Environmental Laws and all other relevant laws.
Certain consequential and incidental reliefs are also sought for
WP(C) Nos.3324 & 7554 of 2021
in the writ petitions. The respondents and exhibits are
referred to in this judgment in the order they are
arrayed/marked in WP(C) No.7554 of 2021.
3. The petitioners state that the Ward No.10 of
Ambalapuzha is a thickly populated residential area.
Petitioners 2 to 4 in WP(C) No. 7554/2021 are senior citizens
suffering from ailments like Gastroenterological disease, heart
disease, Asma etc. The 6th respondent-Construction Company
established a Cement Ready Mix Plant in the Ward. It is a
highly polluting industry falling in Red Category. The local
residents filed a mass petition to the Panchayat authorities to
take steps to stop the activities of the Plant. The Panchayat
has not taken any steps in that regard.
4. No permit is granted to the Plant, under the Kerala
Panchayat Raj Act, 1994. No licences or Consent were
obtained by the 6th respondent, under various statutes. Ext.P2
lawyer notice was sent to the 1 st respondent-Panchayat. On
an RTI enquiry, the petitioners learnt that the RCCL Plant has
obtained an establishment permission from the 2 nd
WP(C) Nos.3324 & 7554 of 2021
respondent-Environmental Engineer, Kerala Pollution Control
Board. The 6th and 7th respondents have been misusing a
Railway Road and damaging it, plying heavy duty vehicles
carrying heavy machinery. The petitioners again submitted
Ext.P6 complaint to the Panchayat. The Panchayat
authorities have taken a stand that the work being carried out
by the 6th respondent is one related to Kerala Irrigation
Infrastructure Development Corporation and it does not
require any permit or licence under the Kerala Panchayat Raj
Act, 1994.
5. The learned counsel for the petitioners argued that
the running of a highly polluting industry in a densely
populated area offends the fundamental rights guaranteed to
the petitioners under Articles 14, 19(e) and 21 of the
Constitution of India. The purpose of the Cement Ready Mix
Plant is said to be for facilitating Groynes construction at sea
shore. The Plant at Ambalapuzha has not even a remote
connection with the activity of Groynes construction. Consent
from the Pollution Control Board was obtained by the 6 th
WP(C) Nos.3324 & 7554 of 2021
respondent suppressing material facts. No Environmental
Impact Assessment was made before issuing Consent of the
Pollution Control Board. The learned counsel for the
petitioners further argued that Sections 232 and 233 of the
Kerala Panchayat Raj Act stand violated by the 6 th
respondent. Under Section 233A, the 1 st respondent is bound
to issue Stop Memo on the 6th respondent. Section 10 of the
Kerala Micro, Small and Medium Enterprises Facilitation Act,
2019 cannot abrogate the power of the Panchayat under
Section 233A of the Kerala Panchayat Raj Act, 1994.
Respondents 3 to 5 have a duty to ensure that the Railway
Road is in good condition and is not damaged by the activities
of the 6th respondent.
6. The 1st respondent filed a counter affidavit in the
writ petition. The 1st respondent submitted that the 6 th
respondent awarded a work of installation of Groynes along
the seashore in Ambalapuzha, by the Kerala Irrigation
Infrastructure Development Corporation. Sea erosion is high
and serious in this area. As the Ambalapuzha South
WP(C) Nos.3324 & 7554 of 2021
Panchayat is in the middle of the areas where Groynes are to
be laid, the 6th respondent sought to start the Plant in Ward
No.10, which is hardly one kilometre far from the seashore.
As the work is in larger public interest, the Panchayat decided
to give permission. Since the activity undertaken by the 6 th
respondent is a Governmental activity, no permit is needed
under Rule 7 of the Kerala Panchayat Building Rules. The
activity is for a short duration. Hence, Ext.P5 No Objection
Certificate was issued.
7. The 2nd respondent-Environmental Engineer
submitted a Report dated 15.05.2021. The 2 nd respondent
stated that the Plant has complied with all the Consent
conditions and directions issued by the Pollution Control
Board and there is no chance of any serious pollution
problems from the Unit.
8. I have heard the learned counsel for the petitioners,
the learned Standing Counsel for the 1 st respondent-
Panchayat, the 2nd respondent-Environmental Engineer and
respondents 3 to 5 and the counsel for respondents 6 and 7.
WP(C) Nos.3324 & 7554 of 2021
9. The Ready Mix Plant in Ward No.10 of
Ambalapuzha South Panchayat has been necessitated for
construction and laying of Groynes in the seashores of
Ambalapuzha South Panchayat, Ambalapuzha North
Panchayat, Mararikulam South Panchayat and Arattupuzha
Panchayat. The seashores in these areas are facing serious
sea erosion which is a threat to the life and property of the
people living in coastal areas and the fisher folk. It is in the
larger public interest that the 10 th respondent which is a State
Government Undertaking has taken up the work financed by
the Kerala Infrastructure Investment Fund Board (KIIFB). The
6th respondent has been entrusted with work.
10. It is to be noted that the work undertaken is of a
temporary duration and will be completed within the stipulated
time. The 6th respondent has the approval under the Kerala
Micro, Small and and Medium Enterprises Facilitation Act
which enables the 6th respondent to run the enterprise for
three years without obtaining statutory clearances under
various State laws. Nevertheless, the Plant of the Unit would
WP(C) Nos.3324 & 7554 of 2021
require Consents and Clearances under the applicable
Central laws.
11. The 2nd respondent-Environmental Engineer has
stated that when an application for Consent to Operate was
received from the 6th respondent, the 2nd respondent inspected
the Unit on 21.01,2021 and found that it has not adopted the
specified pollution control measures. Water Sprinkler System,
Dust Control system, and compound wall as stipulated in the
Consent to Establish were in place. Hence, a Consent
Refusal Intimation Notice was issued. The 6 th respondent
then took various remedial measures. Thereafter, an
Integrated Consent to Operate was issued on 23.02.2021.
12. Another inspection was conducted on 26.03.2021
and certain defects were noted. A show-cause notice was
therefore issued. Pursuant to the directions of this Court, a
further inspection was conducted on 31.03.2021. The 6 th
respondent was directed to optimise water sprinkling and road
wetting system, after a further inspection conducted on
29.04.2021. Thereafter, one more inspection was conducted
WP(C) Nos.3324 & 7554 of 2021
on 06.05.2021 and noise level and concentration of
suspended particulate matter was measured. It was found
that Unit has complied with all Consent conditions and
directions issued by the Board and there is no possibility of
serious pollution problems from the Unit. In view of the above,
the concern of the petitioners relating to pollution caused by
the Plant stands answered.
13. The learned counsel for the petitioners argued that
since the Groynes are being laid in a vast area exceeding
20,000 square metres, prior Environmental Clearance is
necessary for the functioning of the Plant. This Court is
unable to accept the argument as the petitioners have no case
in the writ petitions that laying of Groynes by itself will result in
environmental degradation. Even If the petitioners have such
a case, the laying of Groynes is extremely necessary for
protection of life and property of the general public in the
coastal belt and the protection of their life should be given
priority.
WP(C) Nos.3324 & 7554 of 2021
14. The Cement Ready Mix Plant by itself does not
require any prior Environmental Clearance under any statute.
The body competent to ensure pollution prevention measures
namely, the Pollution Control Board has made repeated site
inspections and has taken all steps to ensure prevention of
pollution. There is nothing on record to show that the heavy
vehicles plied by the 6th respondent are damaging the roads.
Even If the roads are so being damaged, taking into account
the larger public interest behind the project, this Court should
not interfere with the ongoing project having great public
interest, on that ground. This Court is not inclined to accept
the argument of the petitioners that their rights under Articles
14, 19 and 21 are infringed by the Project.
Hence, this Court finds no reason to interfere in the
matter. The writ petitions are hence dismissed.
Sd/-
N. NAGARESH, JUDGE
aks/20.09.2021
WP(C) Nos.3324 & 7554 of 2021
APPENDIX OF WP(C) 3324/2021
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE COPY OF THE MASS REPRESENTATION
DATED 30/10/2020 OF PETITIONER ALONG WITH
OTHER RESIDENTS OF MOODAMBADI RESIDENTIAL
ASSOCIATION BEFORE 1ST RESPONDENT GRAMA
PANCHAYATH.
EXHIBIT P2 TRUE COPY OF THE ADVOCATE NOTICE DATED
30/11/2020 ISSUED TO 1ST RESPONDENT
GRAMAPANCHAYATH ON BEHALF OF PETITIONER
AND TWO OTHERS.
EXHIBIT P3 TRUE COPY OF OFFICE LETTER NO.PCB/ALP/TG-
167/19 DATED 01/12/2020 OF 2ND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF 1ST RESPONDENT REPLY LETTER
NO.A4-6921(24) DATED 11/01/2021 UNDER
RIGHT TO INFORMATION ACT.
EXHIBIT P5 TRUE COPY OF TEMPORARY CONDITIONAL PERMIT
NO.A3-1300/20(1) DATED 07/12/2020 ISSUED
BY THE 1ST RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE APPLICATION OF
SMT.PRABHAVATHY AMMA DATED 26/12/2020,
BEFORE 1ST RESPONDENT.
EXHIBIT P7 THE VIDEOS OF THE LOCALITY IS TAKEN BY
THE PETITIONER GIVING THE VIEWS OF THE
RESIDENTIAL HOUSES, ANGANAVADY, NSS
KARAYOGAM, TEMPLE ETC, IS PRODUCED IN THE
DI FOR READY REFERENCE.
EXHIBIT P8 THE VIDEOS OF FUNCTIONING OF HE PLANT IN
THE NIGHT ALSO WITH ALL SORT OF GRINDING
SOUND AND OTHER NUISANCE ARE VIDEOED AND
PRODUCED THE DVD FOR READY REFERENCE.
EXHIBIT P9 THE PHOTOGRAPHS OF SOME OF THE
MACHINERIES AND EQUIPMENTS.
EXHIBIT P10 TRUE COPY OF THE APPLICATION DATED
30/01/2021 OF PETITIONER UNDER RIGHT TO
INFORMATION ACT,2005 BEFORE 2ND
RESPONDENT.
WP(C) Nos.3324 & 7554 of 2021
EXHIBIT P11 TRUE COPY OF THE REPLY LETTER
NO.P.D.B./ALP/TG-167/19 DATED 30/01/2021
OF 2ND RESPONDENT.
EXHIBIT P12 THE TRUE COPY OF ENVIRONMENT CONSENT
ISSUED TO THE 6 & 7TH RESPONDENTS BY THE
2ND RESPONDENT IN THE READY MIX PLANT AS
PER FILE NO.PCB/ALP/UCE-2046/2020 DATED
13/11/2020.
EXHIBIT P13 THE TRUE COPY OF THE TRACK CONSIGNMENT
REPORT OF CONSIGNMENT NO.EL492047285IN.
EXHIBIT P13(a) THE TRUE COPY OF THE TRACK CONSIGNMENT
REPORT OF CONSIGNMENT NO.EL492047271IN.
EXHIBIT P13(b) THE TRUE COPY OF THE TRACK CONSIGNMENT
REPORT OF CONSIGNMENT NO.EL492047268IN.
EXHIBIT P13(c) THE TRUE COPY OF THE TRACK CONSIGNMENT
REPORT OF CONSIGNMENT NO.EL492047254IN.
EXHIBIT 13(d) THE TRUE COPY OF THE TRACK CONSIGNMENT
REPORT OF CONSIGNMENT NO.EL492047237IN.
EXHIBIT P13(e) THE TRUE COPY OF THE TRACK CONSIGNMENT
REPORT OF CONSIGNMENT NO.EL492047245IN.
EXHIBIT P14 ONE OF SUCH PHOTOGRAPHS TAKEN BY THE
PETITIONER SHOWS THAT.
RESPONDENTS' EXHIBITS
EXHIBIT R7(a) A TRUE COPY OF THE WORK ALLOTMENT LETTER
DATED 26.06.2020 OF THE 10TH RESPONDENT
EXHIBIT R7(b) A TRUE COPYO F THE AGREEMENT EXECUTED BY
THE 6TH RESPONDENT WITH THE 10TH
RESPONDENT DATED 22.07.2020.
EXHIBIT R7(c) A TRUE COPY OF THE LEASE AGREEMENT
EXECUTED BY THE 6TH RESPONDENT WITH THE
8TH RESPONDENT DATED 01.10.2020.
EXHIBIT R7(d) A TRUE COPY OF THE APPLICATION MADE BY
THE 6TH RESPONDENT BEFORE THE DIVISIONAL
AREA MANAGER (WORKS) SOUTHERN RAILWAY.
EXHIBIT R7(e) A TRUE COPY OF THE COMMUNICATION OF THE
DIVISIONAL AREA MANAGER, (WORKS) SOUTHERN
RAILWAY, TRIVANDRUM DATED 16.02.2021.
WP(C) Nos.3324 & 7554 of 2021
APPENDIX OF WP(C) 7554/2021
PETITIONERS' EXHIBITS
EXHIBIT P1 TRUE COPY OF THE MASS REPRESENTATION
DATED 30.10.2020 OF PETITIONER ALONG WITH
OTHER RESIDENTS OF MOODAMBADI RESIDENTIAL
ASSOCIATION BEFORE 1ST RESPONDENT GRAMA
PANCHAYATH
EXHIBIT P2 TRUE COPY OF THE ADVOCATE NOTICE DATED
30.11.2020 ISSUED TO 1ST RESPONDENT
GRAMAPANCHAYATH ON BEHALF OF PETITIONER
AND TWO OTHERS
EXHIBIT P3 TRUE COPY OF OFFICE LETTER NO PCB/ALP/TG-
167/19 DATED 1.12.2020 OF 2ND RESPONDENT
EXHIBIT P4 TRUE COPY OF 1ST RESPONDENT REPLY LETTER
NO A4-6921924) DATED 11.1.2021 UNDER
RIGHT TO INFORMATION ACT
EXHIBIT P5 TRUE COPY OF TEMPORARY CONDITIONAL PERMIT
NO A3 1300/20(10 DATED 7.12.2020 ISSUED
BY THE 1ST RESPONDENT
EXHIBIT P6 TRUE COPY OF THE APPLICATION OF SMT.
PRABHAVATHY AMMA DATED 26.12.2020 BEFORE
1ST RESPONDENT
EXHIBIT P7 THE VIDEOS OF THE LOCALITY IS TAKEN BY
THE PETITIONER GIVING THE VIEWS OF THE
RESIDENTIAL HOUSES, ANGANAVADY, NSS
KARAVOGAM, TEMPLE ETC, IS PRODUCED IN THE
CD FOR READY REFERENCE
EXHIBIT P8 THE VIDEOS OF FUNCTIONING OF THE PLANT IN
THE NIGHT ALSO WITH ALL SORT GRINDING
SOUTH AND OTHER NUISANCE ARE VIDEOED AND
PRODUCED THE DVD FOR READY REFERENCE
EXHIBIT P9 THE PHOTOGRAPHS OF SOME OF THE
MACHINERIES AND EQUIPMENTS
EXHIBIT P10 TRUE COPY OF THE APPLICATION DATED
30.1.2021 OF PETITIONER UNDER RIGHT TO
INFORMATION ACT, 2005 BEFORE 2ND
RESPONDENT
EXHIBIT P11 TRUE COPY OF THE REPLY LETTER NO P.C
B/ALP/TG-167/19 DATED 30.1.2021 OF 2ND
RESPONDENT
WP(C) Nos.3324 & 7554 of 2021
EXHIBIT P12 THE TRUE COPY OF ENVIRONMENTAL CONSENT
ISSUED TO THE 6TH & 7TH RESPONDENTS BY
THE 2ND RESPONDENT IN THE ABOVE STATED
READY MIX PLANT AS PER FILE NO
PCB/ALP/UCE-2046/2020 DATED 13.11.2020
EXHIBIT P13 ONE OF SUCH PHOTOGRAPHS TAKEN BY THE ONE
OF THE MEMBERS OF 1ST PETITIONER
RESPONDENTS' EXHIBITS
ANNEXURE R2(a) TRUE COPY OF THE COMPLAINT DATED
13.11.2020 FILED BY THE 1ST PETITIONER
ANNEXURE R2(b) TRUE COPY OF THE LETTER DATED 17.11.2020
ISSUED BY THE PCB TO THE PETITIONER
ANNEXURE R2(c) TRUE COPY OF THE COMPLAINT DATED
21.12.2020 RECEIVED FROM THE PETITIONER
ANNEXURE R2(d) TRUEC OPY OF THE DIRECTION ISSUED BY THE
PCB TO THE PETITIONER AS PER
COMMUNICATION DATED 31.12.2020.
ANNEXURE R2(e) TRUE COPY OF THE CONSENT REFUSAL
INTENTION NOTICE DATED 17.022021 ISSUED
BY THE PCB TO THE UNIT
ANNEXURE R2(f) TRUE COPY OF THE CONSENT TO OPERATE
ISSUED TO THE UNIT ON 23.02.2021.
ANNEXURE R2(g) TRUE COPY OF THE SHOW-CAUSE NOTICE DATED
27.03.2021 ISSUED BY THE PCB TO THE UNIT.
ANNEXURE R2(h) TRUE COPY OF THE NOTICE DATED 30.03.2021
ISSUED BY THE BOARD.
ANNEXURE R2(i) TRUE COPY OF THE DIRECTIONS ISSUED BY THE
PCB AS PER COMMUNICATION DATED
03.04.2021.
ANNEXURE R2(j) TRUEC OPY OF THE AMBIENT AIR AND NOISE
MONITORING RESULT.
ncd
