[Cites 0, Cited by 0]
Kerala High Court
Madhu Johnson vs Secretary Pangod Grama Panchayath on 11 December, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2025:KER:95789
WP(C) NO. 32841 OF 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 11TH DAY OF DECEMBER 2025 / 20TH AGRAHAYANA,
1947
WP(C) NO. 32841 OF 2025
PETITIONER/S:
MADHU JOHNSON
AGED 47 YEARS
S/O JOHNSON G C, M S M BHAVAN, MANIYANAKODE,
CHULLIMANOOR PO, NEDUMANGADU THALUK OF
THIRUVANANTHAPURAM DISTRICT.KERALA, PIN - 695541
BY ADVS.
SHRI.AKHIL J.K.
SHRI.SALIM KUMAR A.
RESPONDENT/S:
1 SECRETARY PANGOD GRAMA PANCHAYATH
NEDUMANGADU THALUK, THIRUVANANTHAPURAM DISTRICT,
KERALA, PIN - 695609
2 KERALA STATE POLLUTION CONTROL BOARD
SECRETARY, PLAMOODU, PATTOM P O
THIRUVANANTHAPURAM, PIN - 695004
3 VICE-CHAIRPERSON, HARITHA KERALAM MISSION
HARITHA KARMA SENA, BSNL BHAVAN, 3RD FLOOR,
UPPLAM ROAD., THIRUVANANTHAPURAM, PIN - 695001
4 STATION HOUSE OFFICER
STATION HOUSE OFFICER, PANGODU POLICE STATION,
PANGODU P.O., KALLARA, PIN - 691609
2025:KER:95789
WP(C) NO. 32841 OF 2025
2
SMT.PREETHA K.K., GP
SRI.T.NAVEEN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.12.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025:KER:95789
WP(C) NO. 32841 OF 2025
3
P.V. KUNHIKRISHNAN, J.
--------------------------------
W.P.(C.).No.32841 of 2025
----------------------------------------------
Dated this the 11th day of December, 2025
JUDGMENT
This writ petition is filed with following prayers:
i. Issue a writ of mandamus or any other appropriate
writ, order, or direction, compelling the
respondents not to excavate the disposed food
waste materials already disposed of in the pit
inside the farm of the petitioner and not to initiate
legal action against the petitioner based on the
same.
ii. Grant such other and further reliefs as this Hon'ble
Court may deem fir and proper in the interest of
justice.
(SIC)
2. The main prayer in this writ petition is to issue a
direction to the respondents not to excavate the disposed food
waste materials already disposed of in the pit inside the farm of
the petitioner and not to initiate legal action against the
petitioner based on the same.
2025:KER:95789
WP(C) NO. 32841 OF 2025
3. This Court, in the common judgment dated
11.12.2025 in W.P.(C) Nos.25299 & 32796 of 2025, found that
there is a consent revocation order from the Pollution Control
Board. As long as that order is in force, the activities of the
petitioner to continue the piggery is illegal. Therefore, prayer
in this writ petition cannot be entertained now.
I make it clear that the petitioner is free to challenge the
consent revocation order in accordance with law and thereafter
approach this Court, if there is any fresh cause of action.
With the above observation, this writ petition is disposed
of.
sd/-
P.V.KUNHIKRISHNAN
JUDGE
JV
Judgment reserved NA
Date of Judgment 11.12.2025
Judgment dictated 11.12.2025
Draft Judgment placed 12.12.2025
Final Judgment 15.12.2025
uploaded
2025:KER:95789
WP(C) NO. 32841 OF 2025
APPENDIX OF WP(C) NO. 32841 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF LICENSE ISSUED BY THE 1ST
RESPONDENT (GRAMA PANCHAYAT) TO RUN MSM
FARM HOUSE (PIG FARM). DATED 17.04.2023
WITH ENGLISH TRANSLATION
Exhibit P2 TRUE COPY OF LICENSE ISSUED BY THE 2ND
RESPONDENT WITH TYPED TEXT IN THE
DOCUMENT . DATED 27.10.2021
Exhibit P3 TRUE COPY OF LICENSE/PERMISSION FROM
THIRUVANANTHAPURAM CORPORATION
PERMITTING THE PETITIONER TO COLLECT
FOOD WASTE FOR FEEDING PIGS. WITH
ENGLISH VERNACULAR TRANSLATION DATED
23.03.2024
Exhibit P4 TRUE COPY OF THE USER FEE COLLECTION
CARD ISSUED BY THE 3RD RESPONDENT
(HARITHA KARMA SENA), ACKNOWLEDGING
PROMPT PAYMENT FOR PLASTIC WASTE
COLLECTION. WITH ENGLISH VERNACULAR
TRANSLATION DATED NILL
Exhibit P5 TRUE COPY OF THE ORDER ISSUED BY THE
LSGD TRIBUNAL STAYING THE CANCELLATION
OF THE PETITIONER'S FARM LICENSE BY THE
PANCHAYAT. DATED 21.06.2025
Exhibit P6 TRUE COPY OF ORDER EXTENDING THE
OPERATION OF THE LSGD TRIBUNAL'S STAY
ORDER UP TO 16-10-2025. DATED
14.07.2025
Exhibit P7 TRUE COPY OF THE INTERIM ORDER PASSED
BY THIS HON'BLE COURT PERMITTING THE
PETITIONER TO FEED THE PIGS WITHOUT
OBSTRUCTION. DATED 10.07.2025
Exhibit P8 TRUE COPY OF THE NOTICE ISSUED BY THE
1ST RESPONDENT PANCHAYAT REGARDING THE
SITE INSPECTION SCHEDULED ON 25.08.2025
AND THE PLAN TO EXCAVATE THE BURIED
WASTE. WITH ENGLISH TRANSLATION DATED
20.08.2025
2025:KER:95789
WP(C) NO. 32841 OF 2025
RESPONDENT EXHIBITS
Exhibit R1(A) A true copy of the order No.
400224/BAUV02/GPO/2024/3121(1) issued
by the 1st Respondent dated 14/03/2025
Exhibit R1(B) A true copy of the site plan of the
Petitioner's livestock farm in Sy. No.
3936/2-1, 4-2 of Pangode Village,
Nedumangadu Taluk
Exhibit R1(D) A true copy of the subcommittee report
dated 12/06/2025
Exhibit R1(E) A true copy of Notice No. 1170549-2025
issued from the office of the 1st
Respondent dated 27/06/2025
Exhibit R1(F) A photograph of the inspection result
by the 2nd Respondent
Exhibit R1(G) A true copy of the mahazar prepared by
the 1st Respondent
Exhibit R1(H) A true copy of the notice dated
30/08/2025
Exhhibit R1(C) A true copy of Decision No. 5/1 of the
extraordinary Panchayat Committee
meeting dated 02/05/2025
