Kerala High Court
Sudheer.S vs Nellanad Gramapanchayath on 10 July, 2025
Author: C.S.Dias
Bench: C.S.Dias
2025:KER:50935
WP(C) NO. 21247 OF 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
THURSDAY, THE 10TH DAY OF JULY 2025 / 19TH ASHADHA, 1947
WP(C) NO. 21247 OF 2025
PETITIONERS:
1 SUDHEER.S
AGED 45 YEARS
S/O SAIFUDHEEN, SASIMANDIRAM, CHARUMKUZHI,
ADDAYAMON.P.O, THIRUVANANTHAPURAM DISTRICT, PIN -
695614
2 THAJUDHEEN.A
AGED 64 YEARS
S/O ALIKANNU, THOPPIL HOUSE, ADAYAMON.P.O,
THIRUVANANTHAPURAM DISTRICT, PIN - 695614
BY ADVS.
SHRI.AJITH KRISHNAN
SRI.RENJITH THAMPAN (SR.)
RESPONDENTS:
1 NELLANAD GRAMAPANCHAYATH
REPRESENTED BY ITS SECRETARY, PANCHAYATHOFFICE,
VENJARAMOOD.P.O, THIRUVANANTHAPURAM, PIN - 695607
2 SECRETARY
NELLANAD GRAMAPANCHAYATH PANCHAYATHOFFICE,
VENJARAMOOD.P.O, THIRUVANANTHAPURAM, PIN - 695607
3 ADDL.R3: RAHUL B.RAJ,
S/O.DHARMARAJAN,GREESHMA BHAVAN, CHERUKOTTUKONAM,
VINJARMOODU, THIRUVANANTHAPURAM -695607.
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WP(C) NO. 21247 OF 2025
2
4 ADDL.R4: BIJU T.S.,
S/O.THANKAPPAN,PANDIYANCHIRA, VALIYAKATTAKKAL,
VINJARAMOODU, THIRUVANANTHAPURAM -695607.
5 ADDL.R5: VAISHAK S.,
S/O.SATHEESHAN,S.S.BHAVAN, VALIYAKATTAKKAL,
VINJARAMOODU, THIRUVANANTHAPURAM -695607.
6 ADDL.R6: DEEPAK,
S/O.BHUVENDRAN, DEEPAK BHAVAN, VALIYAKATTAKKAL,
VINJARAMOODU, THIRUVANANTHAPURAM -695607.
7 ADDL.R7: SAINU CHANDIR,
S/O.RAJAN,GEETHALAYAM, MAILAKUZHI, VINJARAMOODU,
THIRUVANANTHAPURAM -695607.
8 ADDL.R8 :SHIBIN U.S.,
S/O.SHIVANNANDAN, MATHRUSMARANA, VALIYAKATTAKKAL,
VINJARAMOODU, THIRUVANANTHAPURAM -695607.
9 ADDL.R9: AJAYAKUMAR,
S/O.RAGHUMATHAN,KUMAR VILASAM, VALIYAKATTAKKAL,
VINJARAMOODU, THIRUVANANTHAPURAM -695607
0 ADDL.R10: SATHEESHAN
S/O.KRISHNAN, S.S.BHAVAN, VALIYAKATTAKKAL,
VINJARAMOODU, THIRUVANANTHAPURAM -695607.
11 ADDL.R11: ARJUNAN,
S/O.CHELLAPPAN, NELLIPALLY VEEDU, VINJARAMOODU,
THIRUVANANTHAPURAM -695607.
12 ADDL.R12: SUDARRSHAN,
S/O.KESHAVAN,S.S.BHAVAN, VALIYAKATTAKKAL,
VINJARAMOODU, THIRUVANANTHAPURAM -695607.
13 ADDL.R13: LIJU. S.,
S/O.SATHEENA,UTHRADAM, VALIYAKATTAKKAL,
VINJARAMOODU, THIRUVANANTHAPURAM -695607 *ADDL.R3
TO R13 ARE IMPLEADED AS PER ORDER DATED 20.06.2025
IN I.A.1/2025 IN WP(C)21247/2025.
BY ADVS.
SRI.M.H.HANIL KUMAR
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WP(C) NO. 21247 OF 2025
3
SHRI.KALEESWARAM RAJ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.07.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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4
JUDGMENT
Dated this the 10th day of July, 2025
The petitioners are the partners of a hot tar mix
plant ('Plant', in short) situated in a property within the
territorial limits of the 1 respondent Panchayat. The
st
petitioners have purchased the machinery costing more
than Rs. 5/- Crore to start the Plant. The petitioners
have obtained Ext.P6 consent to operate from the
Kerala State Pollution Control Board, Ext.P7
No-Objection Certificate from the Fire and Rescue
Station, and Ext.P8 license from the Factories and
Boilers Department. After the earlier rounds of
litigation, the petitioners submitted an application
before the 1st respondent on 21.06.2024 under Section
233 of the Kerala Panchayat Raj Act,1994 ('Act', in
short) for permission to install machinery to produce
bitumen macadam. But, by the impugned Ext.P11
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letter the Village Panchayat of the 1st respondent
rejected the application on the finding that the
functioning of the Plant may cause cancer and other
serious ailments to the people of the locality. Ext.P11
letter is unjustifiable and arbitrary.
2. The 1st respondent in their counter affidavit has
contended that the petitioners have an alternative
statutory remedy under the Act to challenge Ext. P11
letter. The petitioners have erected and are operating
the Plant since 2017, without obtaining any prior
permission from the 1 respondent. Even though the 1st
st
respondent had issued a stop memo on 3.4.2017 to stop
the Plant and Village Panchayat dismissing the appeal
filed against the stop memo, the Tribunal for Local Self
Government Institutions ('Tribunal' for brevity) has
stayed the proposed action against the Plant. Even after
the passing of the stay order, the 1st respondent has
received numerous complaints from the people of the
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locality against the illegal operation of the Plant.
Accordingly, the 1st respondent again issued stop memos
to the petitioners. However, the said stop memos were
also stayed by the Tribunal in an appeal filed by the
petitioners. The petitioners have constructed several
buildings without obtaining a building permit. On
22.06.2024, the petitioners submitted Ext.R1(d)
application for the installation permit. As the application
was defective, the same was not considered by the
Panchayat. After that, the petitioners submitted an
application for a permit for a commercial building. On
finding that the petitioners have established the Plant
without any prior permission and that the Plant is
causing severe pollution in the locality, the Village
Panchayat, by Ext.R1(e) decision, rejected the
application. There is no illegality in the decision.
3. The respondents 3 to 13 in their counter
affidavit have stated that the plant is discharging
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contaminated water and causing excessive pollution in
the locality. The heavy vehicles plying to and from the
Plant are adversely affecting the respondents. The
findings of this Court in the inter-party judgments justify
Ext.R1(e) decision. Hence, the writ petition may be
dismissed.
4. Heard, Sri. Ranjith Thampan, the learned Senior
Counsel for the petitioners, assisted by Sri.Ajith
Krishnan, Sri. M.H. Hanil Kumar, the learned Standing
Counsel appearing for the respondents 1 and 2 and Sri.
S. Kaleeswaram Raj, the learned counsel appearing for
the party respondents.
5. Sri. Ranjith Thampan drew the attention of this
Court to sub-section (4) of Section 233 of the Act and
argued that, after the Act 14 of 2018 was incorporated in
the Act w.e.f., 20.10.2017, a Panchayat does not have the
power to refuse/reject an application for permission to
construct a factory and/or install machinery. As the
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petitioners have obtained the licenses and permissions
from the competent statutory authorities, the 1st
respondent ought to have allowed Ext.R1(d) application
with safeguards and conditions, if they felt it was
necessary. Instead, without any cogent material, the 2nd
respondent has issued Ext.P11 letter, by relying on
Ext.R1(e) decision of the Village Panchayat, on a
hypothetical assumption that the running of the factory
may cause cancer and other health problems to the
people of the locality. The 1st respondent has not
conducted any scientific study or considered the licenses
and permissions granted to the petitioners by the
competent statutory authorities to establish the Plant and
to install the machinery. Ext.P11 letter and Ext.R1 (e)
decision are liable to be set aside on the above grounds.
The scope and ambit of Act 14 of 2018 has to be
interpreted by this Court. The Plant has been functioning
since 2017, which is evidenced by the materials on
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record. The contentions now raised by the respondents
in their counter affidavits were not considered by the
Village Panchayat or the 2nd respondent in Exts.P11 and
R1(e) decisions. Therefore, the decisions are liable to be
quashed and the 2nd respondent may be directed to
reconsider the matter afresh, after adverting to the
contentions raised by the parties, especially the
implication of Act 14 of 2018.
6. The learned Standing Counsel for the respondents
1 and 2 argued that, the writ petition has to fail for the
reason that there is no challenge against Ext.R1(e)
decision passed by the Village Panchayat and Ext.P11
letter is only a covering letter issued by the 2 nd
respondent enclosing Ext.R1 (e) decision. The petitioners
have consciously not produced Ext.R1(e) decision,
assuming that this Court may comprehend the gravity of
the problem in the functioning of the Plant. Likewise,
since the buildings in the Plant were unauthorisedly
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constructed and were illegally functioning before the
incorporation of the Act 14 of 2018 in the Statute,
Section 233 (4) has no application in the case at hand.
Moreover, as the Plant is functioning in unauthorisedly
constructed buildings, the petitioners are not entitled to
an installation permit. Hence, the writ petition may be
dismissed.
7. Sri. Kaleeswaram Raj placed reliance on the
decision of this Court in Pavithran V.K.M and another v.
State of Kerala and others ((2009) 4 KLT 20 (FB) and
argued that, since Ext.R1(e) decision is referred to in
Ext.P11 letter, the petitioners ought to have challenged
Ext.R1(e). Therefore, it is only to be assumed that there
is no challenge against the said decision. Similarly, the
petitioners have an alternative and efficacious remedy
available under Article 276 of the Act to challenge the
impugned orders. In light of the law laid down by this
Court in R.Suresh Kumar v. State of Kerala and others
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(2024 SCC Online KER 5804), this Court may not
entertain this writ petition. He also contended that as the
Plant had started functioning before Act 14 of 2018, the
petitioners are not entitled to the benefit of the
amendment.
8. The 1st petitioner had started the Plant in 2017,
after getting Exts.P15 and P14 consent and permission
from the Kerala State Pollution Control Board and the
District Medical Officer, respectively. It is after the
commencement of the Plant, that the 2nd respondent had
issued Ext.P16 stop memo to the 1st petitioner. By
Ext.P18 order, the stop memo was stayed by the Tribunal.
Subsequently, another stop memo was issued by the 2 nd
respondent, which was also stayed by the Tribunal by
Ext.P29 order. It is during the pendency of the above
proceedings and other litigations that the petitioners
filed Ext.R1(d) application for installation permission
under Section 233 of the Act. But, by Ext.R1(e) decision,
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the Village Panchayat has rejected the application on the
ground that the Plant has been illegally functioning and
has caused health problems to the people of the locality.
Furthermore, the petitioners' application for a building
permit was also declined because the petitioners had
obtained a possession certificate for the property by a
court order, and the case was still pending, and also,
numerous people in the locality have contracted various
diseases. By Ext.P11 order, the 2nd respondent
communicated Ext.R1 (e) decision to the petitioners
9. The learned Senior Counsel for the petitioners
contends that, in light of sub-section (4) of Section 233 of
the Act, which came into effect from 20.10.2017, as per
Act 14 of 2018, the 1 st respondent is not empowered to
reject an application submitted under Section 233.
10. It is apposite to refer to Section 233 of the Act,
which reads as follows:-
67[(1)] No person shall, without the permission of the
Village Panchayat and except in accordance with the conditions
specified in such permission, -
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(a) construct or establish any factory, workshop or
workplace in which it is proposed to employ steam power, water
power or other mechanical power or electrical power; or
(b) install in any premises any machinery or manufacturing
plant driven by any power as aforesaid, not being machinery or
manufacturing plant exempted by the 68[provisions of this Act
or the rules made thereunder].
69[(2) An application for permission under sub-section (1)
shall be submitted to the Village Panchayat addressed to the
Secretary 69A[or officer authorized by the Secretary] in such
form and with such details as prescribed.
69A[(2A) The Secretary or officer authorized by him shall,
issue an acknowledgement to the applicant, on receipt of
application along with the supporting documents in the form, as
may be prescribed, and shall verify the application and all
supporting documents on the spot itself, and if any supporting
document is not found attached along with the application, the
Secretary or officer authorized by him shall, immediately inform
the applicant in writing the list of missing documents and allow
the applicant to submit the missing documents as early as
possible, but not later than five days from the date of receipt of
application.]
69B[(3) the Secretary or the officer authorised by him
shall, as soon as may be, after the receipt of the application
enquire and report to the Village Panchayat as to whether the
establishment of the factory, workshop or workplace or other
installation of machinery or manufacturing plant for which
permission is applied for is objectionable by reason of density of
population in the neighbourhood and possibility to cause
nuisance or pollution and the Village Panchayat, after having
considered the application and the reports of the Secretary and
of such other authorities as specified in sub-section (4) may, as
expeditiously as possible, within thirty days, grant the
permission either absolutely or subject to such conditions as it
thinks fit to impose.]
(4) Before granting 69C[x x x x] permission under sub-
section (3), the 69D[Secretary], shall obtain and consider.
(a) a report of the Inspector of Factories appointed under
the Factories Act, 1948 (Central Act 63 of 1948) or of an officer
of the Industries Department not below the rank of an Industries
Extension Officer having jurisdiction over the area regarding the
adequacy of ventilation, light etc. and sufficiency of the height
and size of the rooms and doors and the suitability of exists to be
used in case of fire in the plan of factories, workshop, workplace
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or premises if they came within the purview of the Factories Act,
1948 (Central Act 63 of 1948) and such other matters as may be
prescribed :
(b) a report of the District Medical Officer 69A [in case the
applicant is a hospital, clinic, para-medical institution, clinical
laboratories or other healthcare institution,] regarding the
possibility of nuisance or pollution if the connected load of the
machinery proposed to be installed exceeds 25 HP or if the
nature of the machinery and installation are such that it may
cause nuisance or pollution; and
(c) a report of the Divisional Fire Officer or any other
officer authorised by him regarding the adequacy of fire
prevention and fire fighting measures planned if the proposed
industry involves the use of high tension power or inflammable
or explosive materials:
provided that, no report under clause (b) shall be called for
in respect of any industry if the applicant produces a declaration
recommended by an officer of the Industries Department
authorised in this behalf or by the Kerala State Pollution Control
Board to the effect that such industry would not cause
pollution.
(5) The grant of permission under this section,--
(a) Shall be subject to the conditions to be observed in
respect of the replacement of machinery the levy of fees and to
such restrictions and conditions as may be prescribed;
(b) Shall not be deemed as exempted from observing the
provisions contained in section 235 (F) and 235 (H) or 235 (P)
and 235 (Q)]
69A[(6) If any order, on an application for permission
under this section is not communicated to the applicant within
thirty days from the date of receipt of application by the
Secretary, the application shall be deemed to have been allowed
for the period required in the application subject to the Act,
rules and bye laws and all conditions which would have been
imposed and if any violation is noticed later,the Secretary shall
have the power to cancel the licence after giving a show cause
notice to the applicant stating the reason for such cancellation
and after examining the submission if any, made within the time
specified in the said notice and on such cancellation the
Secretary may impose a penalty on the applicant for an amount
not exceeding rupees five lakhs.]
67. Original Section 233 renumbered as sub-section (1) of that section
by ibid.
68. Substituted for the words "rules" by Act 13 of 1999, w.e.f.
24/03/1999.
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69. Sub-sections (2) (3) (4) & (5) added by Act 13 of 1999, w.e.f.
24/03/1999.
69A. Inserted by Act 14 of 2018 (w.e.f. 20/10/2017).
69B. Substituted by Act 14 of 2018 (w.e.f. 20/10/2017).
69C. Omitted by Act 14 of 2018 (w.e.f. 20/10/2017). Prior to the
amendment it read as "or refusing".
69D. Substituted by Act 14 of 2018 (w.e.f. 20/10/2017). Prior to the
amendment it read as "Village Panchayat".
11. A reading of above extracted provision
substantiates that, the Secretary, on receiving an
application to establish a factory/install machinery, has
to conduct an enquiry under sub-section (3) of Section
233 and then submit a report to the Village Panchayat
regarding any objection based on the density of the
population or if it would cause any nuisance or
pollution to the people. Then, the Village Panchayat
has to grant permission either absolutely or
conditionally as it thinks fit. Before granting
permission, the Secretary shall obtain and consider
reports from the statutory authorities mentioned under
sub-section (4) of Section 233.
12. It is pertinent to note that, by Act 14 of 2018, the
words "or refusing" have been consciously omitted by the
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legislature from the erstwhile sub-section (4) of Section
233 of the Act. Thus, it is to be inferred and understood
that an application filed under Section 233 has to be
absolutely or conditionally allowed and cannot be
rejected.
13. In the case at hand, Ext.R1 (d) application,
though said to be not considered in the counter affidavit,
is rejected by Ext.R1(e) decision and Ext.P11 letter
principally for the reason that the functioning of the Plant
would cause health problems to the people of the locality.
This finding is based on assumptions and conjectures,
and prima facie without considering the impact of Act 14
of 2018. The decision-making process stands vitiated
because it is without following the procedure
contemplated under Section 233 of the Act and without
considering the reports of the competent statutory
authorities.
14. On a consideration of the facts and the
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materials on record, and that the above pertinent
questions were not considered by the respondents 1 and
2 before the passing of the impugned orders, I am
convinced that the alternative statutory remedy is not
efficacious and this is a fit case to exercise the
discretionary powers of this Court under Article 226 of
the Constitution of India, also particularly since the
decision-making process is erroneous. Accordingly, I hold
that the 2nd respondent has to consider Ext.R1(d)
application afresh, after considering the scope and
purport of the above provision and the materials on
record.
In the aforesaid circumstances, I allow the writ
petition by quashing Ext.R1(e) decision and the
consequential Ext.P11 letter, and directing the Secretary
to reconsider Ext.R1(d) application afresh as per the
procedure laid down under Section 233, after adverting
to the contentions of the parties. The petitioners are
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permitted to produce the entire pleadings in this writ
petition before the 2nd respondent with a copy of this
judgment. The respondents 1 and 2 are directed to
reconsider Ext.R1(d) application, in accordance with law
and as expeditiously as possible, at any rate, within 60
days from the date of production of a copy of this
judgment. The parties are permitted to file their written
submissions with the supporting materials before the
Village Panchayat, who in turn shall reconsider the
matter, untrammelled by any observations made by this
Court in this judgment.
The writ petition is ordered accordingly.
SD/-
C.S.DIAS, JUDGE
rmm/10/7/2025
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APPENDIX OF WP(C) 21247/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED
03.05.2025 ISSUED TO MURALEEDHARAN NAIR
Exhibit P2 TRUE COPY OF THE OCCUPANCY
CERTIFICATE/USE CERTIFICATE ISSUED BY THE
1ST RESPONDENT DATED 03.05.2025
Exhibit P3 TRUE COPY OF THE CONSENT LETTER ISSUED BY
SRI. VISHNU TO THE PETITIONERS DATED
07.05.2025
Exhibit P4 . TRUE COPY OF THE INVOICE DATED
25.03.2022 ISSUED TO 1ST APPELLANT
THAJUDHEEN
Exhibit P5 TRUE COPY OF THE LETTER/CERTIFICATE
ISSUED BY AMMAN INDIA PRIVATE LIMITED TO
THE PETITIONER DATED 07.06.2024
Exhibit P6 TRUE COPY OF THE CONSENT TO OPERATE
ISSUED BY THE KERALA STATE POLLUTION
CONTROL BOARD TO THE PETITIONER DATED
13.03.2023
Exhibit P7 TRUE COPY OF THE LETTER ISSUED BY THE
ASSISTANT STATION OFFICER, FIRE AND
RESCUE STATION, VENJARAMOOD TO THE
PETITIONERS DATED 10.02.2025
Exhibit P8 TRUE COPY OF THE LICENSE ISSUED BY THE
DEPARTMENT OF FACTORIES AND BOILERS DATED
25.09.2024
Exhibit P9 TRUE COPY OF THE JUDGMENT IN W.A.NO.
1244/2024 DATED 07.10.2024
Exhibit P10 TRUE COPY OF THE LETTER ISSUED BY THE
DISTRICT MEDICAL OFFICER (HEALTH) DATED
06.02.2025
Exhibit P11 TRUE COPY OF THE LETTER ISSUED BY THE 1ST
RESPONDENT TO THE PETITIONERS DATED
30.5.2025 OF THE 2ND RESPONDENT
RESPONDENT EXHIBITS
Exhibit R3(a) TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.
23320/2024 DATED 09.08.2024 PASSED BY THE
HON'BLE HIGH COURT OF KERALA.
Exhibit R3 (b) TRUE COPY OF THE ORDER NO. C2-1448/2024-
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GME ISSUED BY THE DISTRICT MEDICAL
OFFICER DATED 24.05.2024.
Exhibit R3 (c) TRUE COPY OF THE LETTER ISSUED BY THE
HEALTH INSPECTOR FAMILY HEALTH CENTRE,
VAMANAPURAM TO THE 4 TH RESPONDENT DATED
27.06.2024.
RESPONDENT EXHIBITS
Exhibit R 1 [ b ] A true copy of the letter issued by the
Secretary of Nellanad Grama Panchayat
dated 22..6..2024
Exhibit R 1 [ c ] A true copy of the judgment reported in
2024 KHC Online 1325
Exhibit R 1 [ d ] A true copy of the relevant pages of
application dated nil
Exhibit R 1 [ e ] A true copy of the decision of the
Nellanad Grama Panchayath committee dated
22..5..2025
Exhibit R 1 [ a ] A true copy of Photographs of the hot mix
plant
Exhibit R 1 [ f ] A true copy of the complaint dated
6..3..2017
Exhibit R 1 [ g ] A true copy of the stop memo dated
3.4.2017 issued to Sudheer S by the
Nellanad Grama Panchayat
Exhibit R 1 [ h ] A true copy of the relevant pages of
Appeal dated 10..05..2017
Exhibit R 1 [ i ] A true copy of the decision of Nellanad
Grama panchayat dated 10.5.2017
Exhibit R 1 [ j ] A true copy of the letter issued by
Secretary of Nelland Grama Panchayat
dated 11.5..2017
Exhibit R 1 [ k ] A true copy pf the order passed by
Honourable Tribunal for Local Self
Government Institution dated 16.5.2017 in
I.A. No. 858 of 2017 in Revision Petition
PETITIONER EXHIBITS
Exhibit P12 True copy of letter dated 09.02.2017 of
the Secretary to the Pollution Control
Board
Exhibit P13 True copy of letter dated 09.02.2017 of
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the Secretary to the District Medical
Officer
Exhibit P14 True copy of the letter dated 17.04.2017
of District Medical Officer to the
Secretary of the panchayath
Exhibit P15 True copy of the consent to operate
issued by the Pollution control Board
dated 04.05.2017
Exhibit P16 True copy of letter dated 03.04.2017
issued by the Secretary of the panchayath
to Sudheers S
Exhibit P17 True copy of letter dated 11.05.2017
along with resolution dated 10.05.2017 of
the panchayath
Exhibit P18 True copy of the stay order dated
16.05.2017 passed by the Tribunal for
Local Self Government Institutions in
IA.858/2017 in Revision
Exhibit P19 True copy of letter dated 29.05.2017
issued by the panchayath to Sudheer
Exhibit P20 True copy of the judgment in
WP(c).No.20228/2017 dated 28.06.2017
Exhibit P21 True copy of application dated 28.01.2018
for permission under Sec. 233 of the
Panchayath Raj Act for establishment of
the unit
Exhibit P22 True copy of D and O license application
dated 24.01.2018 submitted before the
panchayath
Exhibit P23 True copy of the acknowledgment of
registration for firms dated 04.06.2022
issue dby Department of Registration to N
and T Tar Hotmix plant
Exhibit P24 True copy of the rent agreement executed
between the owners of the property namely
Vishnu and Geetha Rani and petitioners
dated 20.04.2022
Exhibit P25 True copy of stop memo dated 16.06.2022
issued by the panchayath
Exhibit P26 True copy of the consent to establish
issued by the Kerala State Pollution
control Board dated 25.07.2022
Exhibit P27 True copy of stop memo dated 24.01.2023
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issued by the Panchayath
Exhibit P28 True copy for acknowledgment receipt
issued by the panchayath dated 30.06.2022
Exhibit P29 True copy of order in IA 436/2023 in
Appeal 157/2023 dated 18.03.2023 of the
Tribunal for Local Self Government
Institutions
Exhibit P30 True copy order dated 13.3.2023 of the
Pollution Control Board
Exhibit P31 True copy of application for license
dated 21.06.2024 submitted by the
petitioner
Exhibit P32 True copy of the acknowledgment
certificate dated 25.6.2024 issued by
Department of Industries and Commerce
Exhibit P33 True copy of building tax receipt dated
06.05.2025 issued by the Nellanad
Gramapanchayath
Exhibit P34 True copy of sanitary certificate dated
23.6.2025 issued by the Health Inspector
Vamanapuram Health Centre
Exhibit P35 True copy of proceedings of Taluk Land
Board, Nedumangad, No.K2-76486/92 dated
30.06.2012 along with typed copy
