Kerala High Court
Sudha vs Puthenchira Grama Panchayat on 24 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
WP(C) NO. 10582 OF 2022
PETITIONERS:
1 SUDHA,
AGED 63 YEARS
W/O. LATE ASOKAN, AVINIPILLY HOUSE, KANNIKULANGARA,
PUTHENCHIRA-680 682, THRISSUR DISTRICT.
2 ADDL. SINI
AGED 40 YEARS,
D/O.SUDHA, UORKOLIL HOUSE, KANNIKULANGARA P.O.,
PUTHENCHIRA, THRISSUR DISTRICT,
PIN - 680 682
(IMPLEADED AS PER ORDER DATED 24.06.2022 IN
I.A.NO.2/2022)
BY ADVS.
S.VINOD BHAT
ANAGHA LAKSHMY RAMAN
GREESHMA CHANDRIKA.R
RESPONDENTS:
1 PUTHENCHIRA GRAMA PANCHAYAT
REPRESENTED BY SECRETARY, MANIYAMKAVU, PUTHENCHIRA
SOUTH P.O, THRISSUR DISTRICT, PIN 680 682.
2 THE SECRETARY,
PUTHENCHIRA GRAMA PANCHAYAT, MANIYAMKAVU, PUTHENCHIRA
SOUTH P.O, THRISSUR DISTRICT, PIN 680 682.
3 ADDL. ENVIRONMENTAL ENGINEER,
KERALA STATE POLLUTION CONTROL BOARD,
MAJESTIC SQUARE BUILDING, 3RD FLOOR,
PARAVATTANI P.O.,
(IS IMPLEADED AS PER ORDER DATED 04.04.2022 IN I.A
1/2022 IN WP(C)10582/2022)
BY ADVS.
WP(C) NO. 10582 OF 2022
2
BRIJESH MOHAN
SHRI.RAJ PRADEEP R., SC, PUTHENCHIRA GRAMA
PANCHAYAT
SRI.T.NAVEEN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.06.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 10582 OF 2022
3
P.V.KUNHIKRISHNAN, J.
------------------------------
W.P.(C).No. 10582 of 2022
----------------------------------------------
Dated this the 24th day of June, 2022
JUDGMENT
The above writ petition is filed with the following
prayers:
"(i) To issue a writ of certiorari or such other
writ, order or direction, quashing Ext.P5 and Ext.P6
direction/order issued by the 2nd respondent.
(ii) To issue a writ of mandamus or such other
writ, order or direction against the 1 st and 2nd
respondents, directing them to serve the copy of the
alleged complaints leading to Ext.P5 and P6, and all
other reports and documents in connection to the
proceedings undertaken by the respondents, so as to
enable the petitioner a proper opportunity of hearing
before the 1st and 2nd respondents.
(iii) To issue such other writ, order or direction
as this Hon'ble Court may deem appropriate, in the
facts and circumstances of the case."[SIC]
2. This writ petition is filed by the 1 st petitioner
and pending this writ petition, the 1 st petitioner died and
the 2nd petitioner is impleaded as the legal heir of the 1 st
petitioner. 1St petitioner was running a poultry farm in
WP(C) NO. 10582 OF 2022
her property having an extent of 55 cents bearing
Building No.606 in Ward No.7 in Puthenchira Grama
Panchayat. It is the case of the deceased 1st petitioner
that she was issued trade license by the 1 st respondent
for running the poultry farm for the last 10 years and
also obtained Integrated Consent to operate the farm
from the Pollution Control Board as evident by Ext.P4.
On an earlier occasion, based on complaints from the
local residents, respondents directed the 1 st petitioner not
to undertake activities at the farm pending further
enquiry and Ext.P5 is the earlier notice. In the absence
of any merit in Ext.P5, it is contended by the 1 st
petitioner that Ext.P3 trade licence was renewed by the
respondents. Now Ext.P6 communication is issued to the
1st petitioner ordering not to undertake further activity till
report is received from the Pollution Control Board on an
alleged complaint received by the respondents.
Aggrieved by the same, this writ petition filed.
3. Heard counsel appearing for the petitioner and
the Standing counsel appearing for the respondents
WP(C) NO. 10582 OF 2022
1and 2. I also heard the Standing counsel appearing for
the additional 3rd respondent.
4. The petitioner is aggrieved by Ext.P6 order. It
will be better to extract Ext.P6 order:
"മമേല് സൂചന (1) പ്രകകാരരം കണണ്ണികുളങ്ങര അരംഗണവകാടണ്ണി
പരണ്ണിസരവകാസണ്ണികള് സൂധ അമശകാകന് അവണണ്ണിപണ്ണിളണ്ണി എന്നവരുടട
ഉടമേസ്ഥതയണ്ണിലുള ഫകാമേണ്ണിടന്റെ മേലണ്ണിനനീകരണരം സരംബനണ്ണിചച്ച് നല്കണ്ണിയ
പരകാതണ്ണി മമേല് റണ്ണിമപകാര്ടച്ച് ലഭണ്ണിക്കുന്നതണ്ണിനച്ച് ടപകാലല്യൂഷന് കണ്മടകാള്
മബകാര്ഡണ്ണിനച്ച് കതച്ച് നല്കണ്ണിയണ്ണിരുന. സൂചന (2) പ്രകകാരരം ടപകാലല്യൂഷന്
കണ്മടകാള് മബകാര്ഡണ്ണില് നണ്ണിന്നച്ച് ലഭണ്ണിച റണ്ണിമപകാര്ടച്ച് പ്രകകാരരം മബകാര്ഡച്ച്
ഉടമേസ്ഥര് നടതണ്ണിയ പരണ്ണിമശകാധനയണ്ണില് ഫകാരം പ്രവര്തനരം
ആരരംഭണ്ണിചതണ്ണിനച്ച് മശഷരം പരണ്ണിമശകാധന നടതണ്ണി മേലണ്ണിനനീകരണ പ്രശ്നങ്ങള്
മബകാദദ്ധ്യടപടകാല് തുടര് നടപടണ്ണികള് സസനീകരണ്ണിക്കുന്നതകാണച്ച് എന്ന
റണ്ണിമപകാര്ടച്ച് ലഭണ്ണിചണ്ണിട്ടുളതകാണച്ച്. മമേല് റണ്ണിമപകാര്ടണ്ണിടന്റെ അടണ്ണിസ്ഥകാനതണ്ണില്
2021/2022 സകാമ്പതണ്ണിക വര്ഷടത ഫകാരം ലലസന്സച്ച് പുതുകണ്ണി
നല്കണ്ണിയണ്ണിട്ടുളതകാണച്ച്. എന്നകാൽ നണ്ണിലവണ്ണിൽ പ്രവർതനരം നടതണ്ണി
വരുന്ന ഫകാമേണ്ണിടല മേലണ്ണിനനീകരണരം സരംബനണ്ണിചച്ച് സൂചന (3) പ്രകകാരരം
കണണ്ണികുളങ്ങര അങ്കണവകാടണ്ണി പരണ്ണിസരവകാസണ്ണികൾ പരകാതണ്ണി
നലണ്ണിയണ്ണിട്ടുളതകാണച്ച്. ടണ്ണി പരകാതണ്ണി മമേല് തുടര് അമനസഷണ റണ്ണിമപകാര്ടച്ച്
ലഭണ്ണിക്കുന്നതണ്ണിനച്ച് ടപകാലല്യൂഷന് കണ്മടകാള് മബകാര്ഡണ്ണിനച്ച് സൂചന (4)
പ്രകകാരരം കതച്ച് നല്കണ്ണിയണ്ണിട്ടുളതകാണച്ച്. സൂചന (5) പ്രകകാരരം
പഞകായതണ്ണില് ഇരു കൂടടരയരം വണ്ണിളണ്ണിചച്ച് ഹണ്ണിയറണ്ണിരംഗച്ച് നടത്തുകയരം
ഹണ്ണിയറണ്ണിരംഗച്ച് തനീരുമേകാനപ്രകകാരരം ടപകാലല്യൂഷന് കണ്മടകാള് മബകാര്ഡണ്ണില്
നണ്ണിന്നച്ച് റണ്ണിമപകാര്ടച്ച് ലഭണ്ണിക്കുന്നതുവടര ഫകാമേണ്ണില് മകകാഴണ്ണികടള
WP(C) NO. 10582 OF 2022
ഇറകരുടതനരം ഹണ്ണിയറണ്ണിരംഗണ്ണില് തനീരുമേകാനണ്ണിച. വണ്ണിവരരം അങ്ങയടട
അറണ്ണിവണ്ണിമലയച്ച് അറണ്ണിയണ്ണിച ടകകാള്ളുന."
5. From the above order it is clear that the
Panchayat requested a report from the Pollution Control
Board before deciding the matter. When this writ
petition came up for consideration on 28.03.2022, this
Court passed the following order:
"Petitioner to implead the Environmental Engineer
of the Pollution Control Board, Thrissur District, as party
to this writ petition.
Post on 04.04.2022.
In the meanwhile, the respondents shall issue
license to the petitioner to conduct the poultry farm,
provisionally and subject to further orders in this writ
petition."
6. The above interim order is in force even now.
If that is the case, the Panchayat can proceed with
Ext.P6 based on the report from the Pollution Control
Board, in accordance to law. Till then the provisional
licence issued based on the interim order can continue.
Therefore this writ petition is disposed of in the
following manner:
i. The 1st and 2nd respondents can proceed with
WP(C) NO. 10582 OF 2022
Ext.P6, in accordance to law, after getting report from
the additional 3rd respondent.
ii. The interim order dated 28.03.2022 granting
licence to the petitioner will continue till final decision is
taken by the 1st and 2nd respondents based on the report
from the additional 3rd respondent.
iii. Before passing final orders by the 1st and 2nd
respondents, an opportunity of hearing also should be
given to the petitioner and a copy of the report received
from the Pollution Control Board also should be served to
the petitioner.
Sd/-
P.V.KUNHIKRISHNAN
DM JUDGE
WP(C) NO. 10582 OF 2022
APPENDIX OF WP(C) 10582/2022
PETITIONER EXHIBITS
EXHIBIT P1 COPY OF PROPERTY TAX RECEIPT NO.
1210103259/GO81303 DATED 21.12.2021
ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P2 COPY OF PROFESSION TAX RECEIPT NO.
1210103260/GO81303 DATED 21.12.2021
ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 COPY OF LICENSE DATED 21.12.2021
ISSUED BY 1ST RESPONDENT.
EXHIBIT P4 COPY OF INTEGRATED CONSENT TO OPERATE
RENEWAL NO. PCB/TSR/IC/3405/2012
DATED 21.04.2018 ISSUED BY KERALA
STATE POLLUTION CONTROL BOARD.
EXHIBIT P5 COPY OF COMMUNICATION NO. B2
1405/2021 DATED 04.06.2021 ISSUED BY
1ST RESPONDENT.
EXHIBIT P6 COPY OF COMMUNICATION NO. B2 512/2022
DATED 05.03.2022 ISSUED BY 1ST
RESPONDENT.
RESPONDENT EXHIBITS
EXHIBIT R2 A TRUE COPY OF THE REPORT OF THE HEALTH
INSPECTOR. DATED 30.5.2021.
EXHIBIT R2 B COPY OF THE DIRECTION GIVEN TO THE
PETITIONER BY THE PCB DATED 5.7.2021.
EXHIBIT R2C COPY OF THE LETTER GIVEN TO
MR.BASHEER BY THE PCB DATED
10.8.2021.
//TRUE COPY//
PA TO JUDGE
