Arjun B.G vs Velinalloor Grama Panchayat
2024 Latest Caselaw 15972 Ker

Kerala High Court

Arjun B.G vs Velinalloor Grama Panchayat on 7 June, 2024

W. P. (C) Nos. 31506/2023,
17328/2024 and 20501/2024

                                  ..1..



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
  FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                        WP(C) NO. 31506 OF 2023
PETITIONER:

             ARJUN B.G., AGED 28 YEARS,
             S/O BHASKARAN,ANUGRAHAM, KAMBALAKKAD P.O,
             KARIMBETTA, WAYANAD, PIN - 673122.

             BY ADV. SRI.JOMY K. JOSE


RESPONDENTS:

     1       VELINALLOOR GRAMA PANCHAYAT,
             REPRESENTED BY ITS SECRETARY,OYOOR P.O, KOLLAM,
             PIN - 691510.

     2       THE SECRETARY,
             VELINALLOOR GRAMA PANCHAYAT,OYOOR P.O, KOLLAM,
             PIN - 691510.

     3       THE PANCHAYAT COMMITTEE,
             REPRESENTED BY ITS PRESIDENT,VELINALLOOR GRAMA
             PANCHAYAT,OYOOR P.O, KOLLAM, PIN - 691510.

     4       KERALA POLLUTION CONTROL BOARD,
             KERALA STATE POLLUTION CONTROL BOARD, USHAS
             BUILDING, ANDAMUKKAM, KOLLAM, PIN - 691001.

     5       DISTRICT FACILITATION AND MONITORING COMMITTEE,
             KOLLAM, REPRESENTED BY ITS CHAIRMAN,
             COLLECTORATE, CIVIL STATION ROAD, KOLLAM, PIN -
             691013.

     6       STATE OF KERALA,
             REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
             LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001.
 W. P. (C) Nos. 31506/2023,
17328/2024 and 20501/2024

                                      ..2..


* ADDL.7 GEORGE KOVOOR,
         AGED 54 YEARS, S/O. UMMAN K GEORGE , NETTAYAM
         P.O , MULAYARACHAL KARA , VELINELLOOR VILLAGE ,
         KOTTARAKARA TALUK , KOLLAM DISTRICT, PIN -
         691510-

             * IMPLEADED AS PER ORDER DATED 16-10-2023 IN
             I.A.NO. 1/2023 IN WP(C) NO. 31506/2023

             SRI.S.BIJU (KIZHAKKANELA), SC FOR R1 TO R3

             SRI. T.NAVEEN, SC FOR R4

             SMT.DEVI SHRI R., GP FOR R6

             ADVS. M/S. ALEXANDER JOSEPH, AKHILASREE
             BHASKARAN & ANTONY NIKHIL REMELO FOR ADDL.R7


       THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON    07.06.2024,        ALONG    WITH        WP(C).NOS.17328/2024     AND
20501/2024,       THE    COURT   ON    THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 W. P. (C) Nos. 31506/2023,
17328/2024 and 20501/2024

                                  ..3..



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
  FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                        WP(C) NO. 17328 OF 2024
PETITIONER:

             ARJUN B.G., AGED 29 YEARS,
             S/O BHASKARAN, ANUGRAHAM, KAMBALAKKAD P.O,
             KARIMBETTA, WAYANAD, PIN - 673122.

             BY ADV. SRI.JOMY K. JOSE


RESPONDENTS:

     1       VELINALLOOR GRAMA PANCHAYAT,
             REPRESENTED BY ITS SECRETARY, OYOOR P.O, KOLLAM,
             PIN - 691510.

     2       THE SECRETARY, VELINALLOOR GRAMA PANCHAYAT,
             OYOOR P.O, KOLLAM, PIN - 691510.

     3       ENVIRONMENTAL ENGINEER, KOLLAM,
             KERALA STATE POLLUTION CONTROL BOARD, USHAS
             BUILDING, ANDAMUKKAM, KOLLAM, PIN - 691001.

     4       DISTRICT LEVEL FACILITATION AND MONITORING
             COMMITTEE, KOLLAM, REPRESENTED BY ITS
             CHAIRMAN,COLLECTORATE, CIVIL STATION ROAD,
             KOLLAM, PIN - 691013.

     5       STATE OF KERALA,
             REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
             LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001.
 W. P. (C) Nos. 31506/2023,
17328/2024 and 20501/2024

                                      ..4..


*ADDL.R6 K.BENNIAM, AGED 62 YEARS,
         S/O KUNJUKUNJU, MERLIN BHAVAN, KARAKKAL,
         ARKKANNOOR P.O., KOLLAM-691533.

             * IMPLEADED AS PER ORDER DATED 29-5-2024 IN
             I.A.NO. 2/2024 IN WP(C) NO. 17328/2024

             SRI.S.BIJU, SC, FOR R1 AND R2

             SRI. T.NAVEEN, SC FOR R3

             SMT.DEVI SHRI R., GP FOR R5


             ADV.SRI.S.SHAJI FOR R6




       THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON    07.06.2024,        ALONG    WITH        WP(C).NOS.31506/2023     AND
20501/2024,       THE    COURT   ON    THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 W. P. (C) Nos. 31506/2023,
17328/2024 and 20501/2024

                                     ..5..



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
  FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                        WP(C) NO. 20501 OF 2024
PETITIONER:

                ARJUN B.G., AGED 30 YEARS,
                S/O BHASKARAN,ANUGRAHAM, KAMBALAKKAD P.O,
                KARIMBETTA, WAYANAD, PIN - 673122.

                BY ADV. SRI.JOMY K. JOSE


RESPONDENTS:

     1          DISTRICT LEVEL FACILITATION AND MONITORING
                COMMITTEE, KOLLAM,
                REPRESENTED BY ITS CHAIRMAN, COLLECTORATE, CIVIL
                STATION ROAD, KOLLAM, PIN - 691013.

     2          DISTRICT CO-ORDINATOR, SUCHITWA MISSION,
                4TH FLOOR, CIVIL STATION ROAD, KOLLAM, PIN -
                691013.

     3          ENVIRONMENTAL ENGINEER,
                KERALA STATE POLLUTION CONTROL BOARD, USHAS
                BUILDING, ANDAMUKKAM, KOLLAM, PIN - 691001.

                SRI. T.NAVEEN, SC

                SMT.AMMINIKUTTY K., SR.GP


         THIS    WRIT   PETITION     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.06.2024, ALONG WITH WP(C).NOS.31506/2023
AND 17328/2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W. P. (C) Nos. 31506/2023,
17328/2024 and 20501/2024

                                 ..6..


                     MOHAMMED NIAS C. P. , J.
         ================================
          W. P. (C) Nos. 31506 of 2023, 17328 of 2024 and
                           20501 of 2024
         ================================
                 Dated this the 7th day of June, 2024


                             JUDGMENT

The common writ petitioner in these Writ Petitions questions

cancellation of licences issued to him and also, the refusal to renew

the licences. In WP(C) No. 31506/2023, the writ petitioner

challenges the cancellation of the licence issued by the Panchayat

on 8.5.2023, Ext.P2 for running a poultry waste rendering plant.

The petitioner was also given consent to operate by the Pollution

Control Board, as seen from Ext.P1, valid up to 31.7.2027 apart

from the clearance from the District Level Facilitation and

Monitoring Committee (DLFMC), as seen from Ext.P3 dated

3.1.2023. The licence granted by the Department of Factories and

Boilers is produced as Ext.P4, which is valid up to 31.12.2025. The

petitioner submits that the Government had also approved the

guidelines for licensing poultry meat stalls and poultry waste

rendering plants as per Ext.P5, known as the Guidelines for

Licensing Poultry Meat Stalls and Poultry Waste Rendering Plants.

2. The petitioner had approached this Court several times to

get a building permit, the occupancy certificate, seeking police

protection, and also to get a trade licence and ultimately, it was on W. P. (C) Nos. 31506/2023,

..7..

orders passed by this Court that the licence application was

considered and it was granted. As per Ext.P12, the decision of the

panchayat committee, dated 18.9.2023, found that the petitioner

was carrying on the business in violation of the guidelines and

placed reliance on Ext.P8, issued by the DLFMC pointing out

13 defects, as per its order dated 5.9.2023. The Panchayat

Secretary, relying on the decision of the panchayat committee and

stating 12 defects, all of which were earlier pointed out by the

DLFMC, cancelled the licence as per order dated 20.9.2023,

Ext.P13. WP(C) No. 31506/2024 is filed challenged Exts.P12 & P13.

3. The learned counsel for the petitioner submits that Ext.P13

was passed without hearing the petitioner and without putting him

on notice about the alleged violations mentioned in the said orders.

It is also stated that the Secretary passed an order without any

independent application of mind and only followed the committee's

decision, which in turn was based on the defects pointed out by the

DLFMC.

4. On the short ground that the impugned orders, which

adversely affect the rights of the petitioner, were passed without

hearing the petitioner, the same are to be quashed on the ground

of violation of the principles of natural justice. Accordingly,

Exts.P12 & P13 in WP(C) No. 31506/2023 are quashed and WP(C)

No. 31506/2023 is allowed.

W. P. (C) Nos. 31506/2023,

..8..

5. WP(C) No. 17328/2024 is filed by the same petitioner for a

direction to consider the application submitted for renewal dated

7.3.2024, Ext.P7, which stood rejected by Ext.P8 dated 2.4.2024,

again relying on the report of the DLFMC, and stating that no

orders were passed in WP(C) No. 31506/2023 filed challenging the

cancellation of licence. The learned counsel for the petitioner,

challenging Ext.P8, submits that the basis of Ext.P8 has to go as

the DLFMC had passed orders on 16.4.2024 holding that, except

defect Nos. 5 and 6, all were cured. Later, it was also found that

defects noted as 5 and 6 were also cleared. Given the subsequent

passing of orders by the DLFMC, as seen from Ext.P2 dated

16.4.2024, which is not considered by the Panchayat while passing

Ext.P8 order, obviously for the reason that it came after their

rejection, the order of rejection has to be set aside and the

Panchayat has to be directed to reconsider the application

submitted by the petitioner afresh, in the light of the decision of the

DLFMC dated 16.4.2024.

6. The learned counsel for the Panchayat has opposed the

writ petition by filing a counter affidavit. The contesting

respondents also filed their counter.

7. Today when the matter is taken up, the learned counsel

appearing for the Panchayat and also the party respondents

submitted that the Convenor of the DLFMC had issued Ext.R6(d) in W. P. (C) Nos. 31506/2023,

..9..

WP(C) No. 17328/2024 dated 30.5.2024 pointing out some defects

and therefore, further action could be taken only based on the

decision to be taken by the DLFMC.

8. The learned counsel for the writ petitioner submits that he

has received Ext.R6(d) and is challenging the same in WP(C) No.

20501/2024, where his principal contention is that the convenor

had no power to issue a notice like that.

9. In the light of Ext.R6(d) dated 30.5.2024 (same as Ext.P7

challenged in WP(C) No. 20501/2024) issued by the DLFMC, there

will be a direction to the 4th respondent to finalize the proceedings

initiated as per Ext.R6(d) dated 30.5.2024 within three weeks from

today after affording an opportunity of hearing to the petitioner

and adverting to his contention on the authority to issue the notice

dated 30-5-2024. To enable the same, it will be open to the DLFMC

to conduct one more inspection.

10. The application submitted by the petitioner seeking

renewal of the licence dated 7.3.2024 shall be considered by the

2nd respondent, after receipt of the decision taken, as directed

above, by the 4th respondent, within two weeks thereafter.

Needless to say, the second respondent, the Secretary of the

Panchayat has to consider the application in terms of the provisions

of the Kerala Panchayat Raj Act uninfluenced by any decision of the

panchayat committee. It has also to advert to the decision of the W. P. (C) Nos. 31506/2023,

..10..

4th respondent while considering the application for the licence.

If the Secretary finds any fresh reason for not granting the licence,

the petitioner will be put on notice and will be heard before taking

a final decision on the application.

11. In case the petitioner is granted a licence and commences

operation, there will be a further direction to respondent Nos.

3 and 4 in W.P.(C) 17328/24 to conduct surprise inspections within

one month from the date of functioning of the petitioner's unit and

file their reports before the 2nd respondent within a week from their

inspections. The 2nd respondent may take appropriate action in

accordance with law in case any violations are noticed under the

provisions of the Kerala Panchayat Raj Act. Ext.P8 in WP(C) No.

17328/2024 stands quashed.

12. In view of the orders passed in WP(C) Nos. 17328/2024

and 31506/2023, no further orders are required in WP(C) No.

20501/2024. The Writ Petitions are allowed as above.

Sd/-

MOHAMMED NIAS C. P.,

JUDGE

MMG W. P. (C) Nos. 31506/2023,

..11..

APPENDIX OF WP(C).NO.31506/2023

PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD VIDE CONSENT NUMBER KSPCB/KL/ICO/10009408/2022 ISSUED ON 22-09-2022

EXHIBIT P2 A TRUE COPY OF THE LICENSE ISSUED BY VELINELLUR GRAMA PANCHAYAT KOLLAM DATED 08-05-2023 ISSUED VIDE NUMBER 117/2023/2619

EXHIBIT P3 A TRUE COPY OF THE PERMISSION ISSUED BY THE DISTRICT LEVEL FACILITATION AND MONITORING COMMITTEE, KOLLAM DISTRICT, DATED 03-01-2023 BY ORDER NUMBER DSM/KLM/TC/DLFMC-01/2022-23

EXHIBIT P4 A TRUE COPY OF THE LICENSE ISSUED BY THE DEPARTMENT OF FACTORIES AND BOILERS DATED 09-01-2023 VIDE REGISTRATION NUMBER D03/KUR/11/522/2023

EXHIBIT P5 A TRUE COPY OF THE RULES AND GUIDE LINES ISSUED BY THE LOCAL SELF GOVERNMENT DEPARTMENT VIDE GO(MS.)NO.227/2021/LSGD DATED 07-10-

EXHIBIT P6 A TRUE COPY OF THE REVISED STANDARD OPERATING PROCEDURE FOR RENDERING PLANTS ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD VIDE NUMBER PCV/HO/SEE3/TECH/80/2019 DATED 10-11-

EXHIBIT P7 A TRUE COPY OF THE SOP DATED 03-12-

                             2020     VIDE  NUMBER    PCB/HO/SEE-
                             3/TEC/80/2019
 W. P. (C) Nos. 31506/2023,


                                     ..12..


EXHIBIT P8                   A TRUE COPY OF THE STOP MEMO ISSUED BY

THE 5TH RESPONDENT DATED 05-09-2023

EXHIBIT P9 A TRUE COPY OF THE MINUTES OF THE MEETING DATED 04-09-2023

EXHIBIT P10 A TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO. 29741/2023 DATED 11-09-

EXHIBIT P11 A TRUE COPY OF THE ORDER DATED 13-09- 2023 IN W.P.(C) NO. 29741/2023

EXHIBIT P12 A TRUE COPY OF THE COMMUNICATION DATED 18-09-2023 ISSUED BY THE PRESIDENT, VELINALLOOR GRAMA PANCHAYAT KOLLAM DISTRICT

EXHIBIT P13 A TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DATED 20-09-2023 VIDE NUMBER 400334/RPTL19/GPO/2023/2619/2

EXHIBIT P14 A TRUE COPY OF THE JUDGMENT IN W.P. (C).NO.17662/2021 DATED 26-10-2021

EXHIBIT P15 A TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO.23477/2023 DATED 19-07-2023

EXHIBIT P16 A TRUE COPY OF THE JUDGMENT IN W.P.(C) NO. 40514/2022 DATED 16-01-2023

EXHIBIT P17 A TRUE COPY OF THE JUDGMENT IN W.A.NO.

763/2023 DATED 12-04-2023

EXHIBIT P18 A TRUE COPY OF THE AGREEMENTS DATED 19-07-2023

RESPONDENTS' ANNEXURES:

ANNEXURE R4(A) TRUE COPY OF THE CONSENT TO ESTABLISH, FILE NO. PCB/KO/NOC/255/2021 DATED 29- 6-2021 ISSUED BY THE POLLUTION CONTROL BOARD.

W. P. (C) Nos. 31506/2023,

..13..

ANNEXURE R4(B) TRUE COPY OF THE CONSENT VARIATION ORDER, FILE NO. PCB/KO/NOC/255/2021 DATED 9-12-2021 ISSUED BY THE POLLUTION CONTROL BOARD.

ANNEXURE R4(C)               TRUE COPY OF THE REPORT SUBMITTED TO
                             THE   DISTRICT   COLLECTOR   BY   THE
                             ENVIRONMENTAL   ENGINEER,   AS    PER

COMMUNICATION NO. PCB/KO/NOC/255/2021 DATED 4-9-2023.

W. P. (C) Nos. 31506/2023,

..14..

APPENDIX OF WP(C).NO.17328/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE CONSENT TO OPERATE FROM THE KERALA STATE POLLUTION CONTROL BOARD, VIDE CONSENT NUMBER KSPCB/KL/ICO/10009408/2022 ISSUED ON 22-09-2022

EXHIBIT P2 A TRUE COPY OF THE PERMISSION ISSUED BY THE DISTRICT LEVEL FACILITATION AND MONITORING COMMITTEE, KOLLAM DISTRICT, VIDE NUMBER DSM/KLM/TC/GENERAL-01-

                             1652/2024 DATED 16-04-2024

EXHIBIT P3                   A TRUE COPY OF THE LICENSE ISSUED BY
                             THE   DEPARTMENT   OF   FACTORIES    AND
                             BOILERS    DATED    09-01-2023,     VIDE
                             REGISTRATION                      NUMBER
                             D03/KUR/11/522/2023

EXHIBIT P4                   A TRUE COPY OF THE NO OBJECTION

CERTIFICATE ISSUED BY THE STATION OFFICER, FIRE AND RESCUE STATION, KOTTARAKKARA, VIDE NUMBER FRSKTR/134/2024-C DATED 25-04-2024

EXHIBIT P5 A TRUE COPY OF THE JUDGMENT IN W.A NO.

763/2023 DATED 12-04-2023

EXHIBIT P6 A TRUE COPY OF THE LICENSE ISSUED BY THE 2ND RESPONDENT DATED 08-05-2023, FOR THE YEAR 2023-2024 ISSUED VIDE NUMBER 117/2023/2619

EXHIBIT P7 A TRUE COPY OF THE APPLICATION FOR RENEWING THE LICENSE DATED 07-03-2024 W. P. (C) Nos. 31506/2023,

..15..

EXHIBIT P8                   A TRUE COPY OF THE ORDER ISSUED BY THE
                             2ND     RESPONDENT    REJECTING    THE

APPLICATION FOR RENEWAL OF LICENSE, VIDE NUMBER 400334/RPTL20/GPO/2024/1219, DATED 02- 04-2024

EXHIBIT P9 A TRUE COPY OF THE COMMUNICATION DATED 18-09-2023 ISSUED BY THE PRESIDENT, VELINALLOOR GRAMA PANCHAYAT, KOLLAM DISTRICT

EXHIBIT P10 . A TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DATED 20-09-2023, VIDE NUMBER 400334/RPTL19/GPO/2023/2619/2

EXHIBIT P11 A TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO. 31506/2023 DATED 26-09-

EXHIBIT P12 A TRUE COPY OF THE REPORT SUBMITTED BY THE ADVOCATE COMMISSIONER IN W.P.(C) NO. 29741/2023 DATED 07-11-2023

EXHIBIT P13 A TRUE COPY OF THE AGREEMENTS DATED 19-07-2023

RESPONDENTS' EXHIBITS:

EXHIBIT R2(A) A TRUE COPY OF THE MINUTES OF THE MEETING DATED 04/09/2023 ISSUED BY THE DLFMC ALONG WITH IT LEGIBLE COPY.

EXHIBIT R2(B) A TRUE COPY OF THE MINUTES OF THE PANCHAYATH COMMITTEE DATED 18/09/2023

EXHIBIT R2(C) TRUE COPY OF THE DECISION NO.

40034/RPTL19/GPO/2023/2619/2 DATED 20/09/2023 BY THE 2ND RESPONDENT W. P. (C) Nos. 31506/2023,

..16..

EXHIBIT R2(D)                A TRUE COPY OF THE DECISION NO. 1(1)
                             DATED   04/05/2024    ISSUED  BY THE
                             GOVERNING   COMMITTEE    OF  THE 1ST
                             RESPONDENT PANCHAYTH

EXHIBIT R2(E)                THE TRUE COPY OF THE LETTER NO.

DSM/KLM/TC/GENERAL-01-1652/2024 DATED 30/05/2024 ISSUED BY THE DLFMC

EXHIBIT R6(A) TRUE COPY OF THE LETTER OF THE PRESIDENT OF THE VELINALLOOR GRARMA PANCHAYATH DATED 18.09.2023.

EXHIBIT R6(B) TRUE COPY OF THE COMPLAINT SUBMITTED BY THE ACTION COUNCIL BEFORE THE STATE POLICE CHIEF DATED 05.10.2023.

EXHIBIT R6(C)                TRUE COPY        OF     THE DECISION OF   THE
                             PANCHAYATH            COMMITTEE    HELD    ON
                             04.05.2024

EXHIBIT R6(D)                TRUE COPY OF THE COMMUNICATION OF THE
                             CONVENER,   DLFMC,   KOLLALM  TO  THE
                             PETITIONER DATED 30.05.2024
 W. P. (C) Nos. 31506/2023,


                                     ..17..

APPENDIX OF WP(C).NO.20501/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE CONSENT TO OPERATE FROM THE KERALA STATE POLLUTION CONTROL BOARD, VIDE CONSENT NUMBER KSPCB/KL/ICO/10009408/2022 ISSUED ON 22-09-2022

EXHIBIT P2 A TRUE COPY OF THE PERMISSION ISSUED BY THE DISTRICT LEVEL FACILITATION AND MONITORING COMMITTEE, KOLLAM DISTRICT, VIDE NUMBER DSM/KLM/TC/GENERAL-01-

                             1652/2024 DATED 16-04-2024

EXHIBIT P3                   A TRUE COPY OF THE LICENSE ISSUED BY
                             THE   DEPARTMENT   OF   FACTORIES   AND
                             BOILERS    DATED    09-01-2023,    VIDE
                             REGISTRATION                     NUMBER
                             D03/KUR/11/522/2023

EXHIBIT P4                   A TRUE COPY OF THE NO OBJECTION

CERTIFICATE ISSUED BY THE STATION OFFICER, FIRE AND RESCUE STATION, KOTTARAKKARA, VIDE NUMBER FRSKTR/134/2024-C DATED 25-04-2024

EXHIBIT P5 A TRUE COPY OF THE RULES AND GUIDELINES ISSUED BY THE LOCAL SELF-

GOVERNMENT DEPARTMENT VIDE GO(MS.)NO.227/2021/LSGD DATED 07-10-

EXHIBIT P6 A TRUE COPY OF THE REVISED STANDARD OPERATING PROCEDURE FOR RENDERING PLANTS ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD VIDE NUMBER PCV/HO/SEE3/TECH/80/2019 DATED 10-11-

W. P. (C) Nos. 31506/2023,

..18..

EXHIBIT P7 A TRUE COPY OF THE STOP MEMO ISSUED BY THE 2ND RESPONDENT DATED 30-05-2024 VIDE NUMBER DSM/KLM/TC/GENERAL-01-

EXHIBIT P8 A TRUE COPY OF THE STOP MEMO ISSUED BY THE 2ND RESPONDENT DATED 05-09-2023

EXHIBIT P9 A TRUE COPY OF THE INTERIM ORDER ISSUED IN W.P.(C) NO. 29741/2023 DATED 11-09-2023

EXHIBIT P10 A TRUE COPY OF THE JUDGEMENT IN W.P. (C) 29741/2023 DATED 23-11-2023

EXHIBIT P11 A TRUE COPY OF THE AGREEMENT DATED 19-

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