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Kerala High Court
St. Mary’S Higher Secondary School vs State Of Kerala on 27 March, 2026
Author: N. Nagaresh
Bench: N.Nagaresh
2026:KER:26641
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
WP(C) NO. 11377 OF 2024
PETITIONER:
M/S.FRESHCUT ORGANIC PRODUCTS (P) LTD,
ERUD, AMBAYATHODU, KARIBALAKUNNU P.O,
THAMARASSERY,
WYNAD REPRESENTED BY ITS GENERAL MANAGER,
SRI. EUGIN JOHNSON, PIN - 673573
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.S.SREEDEV
SRI.RONY JOSE
SHRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
SHRI.KARAN SCARIA ABRAHAM
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,
PIN - 695001
2 SUCHITWA MISSION,
LOCAL SELF GOVERNMENT DEPARTMENT,
3RD FLOOR, REVENUE COMPLEX,
PALAYAM, THIRUVANANTHAPURAM,
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
PIN - 695033
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3 DISTRICT LEVEL FACILITATION AND MONITORING
COMMITTEE (DLFMC),
REPRESENTED BY ITS CHAIRMAN THE DISTRICT
COLLECTOR, CIVIL STATION, ERANHIPPALAM,
KOZHIKODE, PIN - 673020
4 KERALA STATE POLLUTION CONTROL BOARD,
PATTOM P.O, THIRUVANANTHAPURAM,
REPRESENTED BY ITS CHAIRMAN, PIN - 695004
*ADDL.5 BUTCHER BINS LLP
A LIMITED LIABILITY PARTNERSHIP FIRM,
HAVING ITS REGISTERED OFFICE AT ROOM NO. B4,
1ST FLOOR, 63/394, VARIKOLY TOWER,
U.K.S. ROAD, CALICUT,
REPRESENTED BY ITS DESIGNATED PARTNER
MR. IRSHAD K.K, AGED 36 YEARS,
S/O ABDUL RASAK, PINCODE-673001.
*(ADDITIONAL 5TH RESPONDENT IS IMPLEADED AS PER
ORDER DATED 09.03.2026 IN IA NO.4 OF 2025).
BY ADVS.
SRI.MUDASSER AHAMED
SRI.MUNEER AHMED
SRI.JAYKAR K.S.
SRI.PREMCHAND R NAIR, SR.GOVERNMENT PLEADER
SRI.T.NAVEEN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.03.2026, ALONG WITH WP(C).45526/2025 AND CONNECTED
CASES, THE COURT ON 27.03.2026 DELIVERED THE FOLLOWING:
2026:KER:26641
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:3:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
WP(C) NO. 12536 OF 2025
PETITIONER:
M/S. FRESHCUT ORGANIC PRODUCTS (P) LTD,
ERUD,AMBAYATHODU,KARIBALAKUNNU P.O,
THAMARASSERY, KOZHIKODE,
REPRESENTED BY ITS GENERAL MANAGER,
SRI.EUGIN JOHNSON, PIN - 673573
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.S.SREEDEV
SRI.RONY JOSE
SRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SRI.DERICK MATHAI SAJI
SRI.KARAN SCARIA ABRAHAM
SRI.ITTOOP JOY THATTIL
RESPONDENTS:
1 DISTRICT POLICE CHIEF (RURAL),
PUTHUPPANAM (P.O.),
VADAKARA,KOZHIKODE, PIN - 673105
2 DEPUTY SUPERINTENDENT OF POLICE,
THAMARASSERY, KOZHIKODE DISTRICT,
PIN - 673573
3 STATION HOUSE OFFICER,
MUKKAM POLICE STATION,
MUKKAM, KOZHIKODE, PIN - 673602
4 STATION HOUSE OFFICER,
THAMARASSERY POLICE STATION,
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THAMARASSERY,KOZHIKODE, PIN - 673573
5 DISTRICT LEVEL FACILITATION AND MONITORING
COMMITTEE (DLFMC),
REPRESENTED BY ITS CHAIRMAN THE DISTRICT
COLLECTOR,
CIVIL STATION,ERANHIPPALAM,
KOZHIKODE, PIN - 673020
6 KERALA STATE POLLUTION CONTROL BOARD,
DISTRICT OFFICE, 3RD FLOOR,
ZAMORIAN'S SQUARE BUILDING, PALAYAM,
KOZHIKODE REPRESENTED BY ITS ENVIRONMENTAL
ENGINEER, PIN - 673002
7 THAMBY PARAKANDAM,
PARAKANDAM HOUSE,KARIMBALAKUNNU,
KOODATHAI P.O.,VIA THAMARASSERY,
KOZHIKODE DISTRICT, PIN - 673573
8 ANTU,
MANDAKATH HOUSE, KARIMBALAKUNNU,
KOODATHAI P.O.,VIA THAMARASSERY,
KOZHIKODE DISTRICT, PIN - 673573
9 SAINUL ABDENN KUDUKKIL @ BABU,
KUDUKKIL HOUSE,KOODATHAI P.O.,
VIA THAMARASSERY,KOZHIKODE DISTRICT,
PIN - 673573
10 AJMAL,
AREYTAKKINNUMMAL HOUSE,KOODATHAI P.O.,
VIA THAMARASSERY,KOZHIKODE DISTRICT,
PIN - 673573
11 ASHKAR,
AREYTAKKINNUMMAL HOUSE,KOODATHAI P.O.,
VIA THAMARASSERY,KOZHIKODE DISTRICT,
PIN - 673573
12 PUSHPAKARAN,
MADATHIL HOUSE,KOODATHAI P.O.,
VIA THAMARASSERY,KOZHIKODE DISTRICT,
PIN - 673573
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13 MUJEEB,
KUNNATHUKANDY HOUSE, KOODATHAI P.O.,
VIA THAMARASSERY,KOZHIKODE DISTRICT,
PIN - 673573
14 SHAFEEK,
CHUDALAMUKK,KOODATHAI P.O.,
THAMARASSERY,KOZHIKODE,
PIN - 673573
15 RAMIS,
KOODATHAI P.O., THAMARASSERY,
KOZHIKODE, PIN - 673573
ADDL.R16 OMASSERY GRAMA PANCHAYAT,
OMASSERY P.O., KOZHIKODE,
REPRESENTED BY THE SECRETARY.
(ADDITIONAL 16TH RESPONDENT IS IMPLEADED AS PER
THE ORDER DTD.24.11.2025. IN IA NO.3/2025)
ADDL.R17 THAMARASSERY GRAMA PANCHAYAT,
REPRESENTD BY ITS SECRETARY,
THAMARASSERY P.O.,KOZHIKODE
(ADDITIONAL 17TH RESPONDENT IS IMPLEADED AS PER
ORDER DTD.24.11.2025. IN IA NO.4/2025)
ADDL.R18 KATTIPPARA GRAMA PANCHAYAT,
REPRESENTD BY ITS SECRETARY,
KATTIPPARA P.O. KOZHIKODE
(ADDITIONAL 18TH RESPONDENT IS IMPLEADED AS PER
THE ORDER DTD.24.11.2025. IN IA NO.5/2025)
ADDL.R19 KODANCHERRY GRAMA PANCHAYT
REPRESSENTED BY ITS SECRETARY,
KODANCHERRY P.O, KOZHIKKODE
(ADDITIONAL 19TH RESPONDENT IS IMPLEADED AS PER
THE ORDER DTD.04.12.2025 IN IA NO.6/2025)
BY ADVS.
SRI.R.RAMADAS
SRI.VINOD SINGH CHERIYAN, STANDING COUNSEL
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SRI.RAJEEV V.K., STANDING COUNSEL
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
SRI.T.NAVEEN,STANDING COUNSEL
SRI.PREMCHAND R NAIR, SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.03.2026, ALONG WITH WP(C).45526/2025 AND
CONNECTED CASES, THE COURT ON 27.03.2026 DELIVERED THE
FOLLOWING:
2026:KER:26641
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:7:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
WP(C) NO. 15681 OF 2025
PETITIONERS:
1 A.M. FAIZAL,
AGED 47 YEARS
S/O MUHAMMED, ARUVIRALIL KARIMBALAKUNNU,
THAMARASSERY KODANCHERY,
KOODATHAYI, KOZHIKODE, PIN - 673573
2 P.P. THAMPY,
AGED 56 YEARS
S/O. PAILEY, PARAKANDATHIL HOUSE,
MAIKKAVU P.O., THAMARASSERY,
KOZHIKODE, PIN - 673573
3 A.M. MUHAMMED KOYA,
AGED 68 YEARS
S/O MUHAMMED KUTTY, ANDIYATHU,
KARIMBALAKKUNNU, KOODATHAI P.O.,
THAMARASSERY, KOZHIKODE, PIN - 673601
4 CHINNAMMA K.M.,
AGED 58 YEARS
D/O MATHAI, VAYUKKADU, KARIMBALAKKUNNU,
KOODATHAI P.O., THAMARASSERY,
KOZHIKODE, PIN - 631601
5 ANTU. M.K.,
AGED 50 YEARS
S/O KURIAN M.C., MANDAKATHU,
MAIKKAVU P.O, THAMARASSERY,
KOZHIKODE, PIN - 673573
BY ADVS.
SRI.R.RAMADAS
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RESPONDENTS:
1 FRESH CUT ORGANIC PRODUCTS PVT. LTD,
AMBAYATHODU, KARUMBALAKKUNNU,
THAMARASSERY, KOZHIKODE
REPRESENTED BY ITS MANAGING DIRECTOR,
PIN - 673601
2 KERALA STATE POLLUTION CONTROL BOARD,
HEAD OFFICE, PATTOM P.O,
THIRUVANANTHAPURAM
REPRESENTED BY ITS CHAIRMAN, PIN - 695004
3 KERALA STATE POLLUTION CONTROL BOARD,
KOZHIKODE DISTRICT OFFICE,
3RD FLOOR, ZAMORINS SQUARE,
LINK ROAD, KOZHIKODE,
REPRESENTED BY ITS SENIOR ENVIRONMENTAL
ENGINEER, PIN - 673002
4 KATTIPPARA GRAMA PANCHAYATH,
KATTIPPARA, KOZHIKODE REPRESENTED BY ITS
SECRETARY, PIN - 673574
5 KODANCHERRY GRAMA PANCHAYATH,
PUNNAKKADU, KODANCHERRY,
KOZHIKODE, REPRESENTED BY ITS SECRETARY,
PIN - 673580
6 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
6TH FLOOR, ANNEX 11, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
7 SUCHITWA MISSION,
LOCAL SELF GOVERNMENT DEPARTMENT, 3RD FLOOR,
REVENUE COMPLEX, PALAYAM,
THIRUVANANTHAPURAM,
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
PIN - 695033
8 DISTRICT LEVEL FACILITATION AND MONITORING
COMMITTEE (DLFMC),
REPRESENTED BY ITS CHAIRMAN DISTRICT COLLECTOR,
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CIVIL STATION, ERANHIPALAM,
KOZHIKODE, PIN - 673020
9 THE JOINT DIRECTOR,
OFFICE OF THE JOINT DIRECTOR,
LOCAL SELF GOVERNMENT DEPARTMENT,
KOZHIKODE, PIN - 673001
10 THE SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
ADDL.R11 THAMARASSERY GRAMA PANCHAYAT,
REPRESENTED BY ITS SECRETARY,
THAMARASSERY P.O., KOZHIKODE-673 573.
(ADDITIONAL 11TH RESPONDENT IS IMPLEADED AS PER
ORDER DATED 03.11.2025 IN IA NO.1/2025)
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.VINOD SINGH CHERIYAN, STANDING COUNSEL
SRI.RAJEEV V.K., SC, KODENCHERY GRAMA
PANCHAYATH
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
SRI.S.SREEDEV
SRI.RONY JOSE
SRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SRI.DERICK MATHAI SAJI
SRI.KARAN SCARIA ABRAHAM
SRI.RINOY INNOCENT
SRI.AADITHYA S.R.
SRI.T.NAVEEN,STANDING COUNSEL
SRI.PREMCHAND R. NAIR, SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.03.2026, ALONG WITH WP(C).45526/2025 AND
CONNECTED CASES, THE COURT ON 27.03.2026 DELIVERED THE
FOLLOWING:
2026:KER:26641
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: 10 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
WP(C) NO. 32834 OF 2025
PETITIONERS:
1 ST. MARY'S HIGHER SECONDARY SCHOOL,
KOODATHAI WAYANAD ROAD, MAIKAVU,
KERALA, REPRESENTED BY ITS PRINCIPAL IN CHARGE
FR. SIBI EMMANUVEL P,
PIN - 673573
2 ST. MARY'S HIGH SCHOOL,
KOODATHAI, WAYANAD ROAD,
MAIKAVU, KERALA,
REPRESENTED BY ITS HEAD MASTER,
THOMAS AUGUSTINE, PIN - 673573
3 SHOUKKATHALI,
AGED 43 YEARS
S/O ALI,RESIDING AT PULPARAMBIL HOUSE,
RAROTH, TAMARACHERI,
KOZHIKODE, PIN - 673573
4 ABDUL GAFOOR C.M,
AGED 43 YEARS
S/O MUHAMMED KUTTY, CHEMBAKASSERY,
KOODATHAI BAZAR P.O. KOODATHAYI,
KOZHIKODE, PIN - 673573
BY ADVS.
SRI.LAL K.JOSEPH
SRI.P.MURALEEDHARAN (THURAVOOR)
SMT.T.A.LUXY
SRI.SURESH SUKUMAR
SRI.ANZIL SALIM
SRI.SANJAY SELLEN
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SMT.SONIA SHIBU
SRI.AKASH GEORGE
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
SECRETARIAT THRIUVANNATHAPURAM,
PIN - 695001
2 FRESH CUT ORGANIC PRODUCTS PVT. LTD.,
AMBAYATHODU, THAMARASSERY,
KERALA,
REPRESENTED BY ITS GENERAL MANANGER SRI EUGIN
JOHNSON, PIN - 673573
3 KERALA STATE POLLUTION CONTROL BOARD,
PATTOM P.O., THIRUVANNATHAPURAM,
REPRESENTED BY ITS CHAIRMAN, PIN - 695004
4 DISTRICT LEVEL FACILITATION AND MONITORING
COMMITTEE (DLFMC),
CIVIL STATION, ERANHIPPALAM, KOZHIKODE,
REPRESENTED BY ITS CHAIRMAN,
PIN - 673006
5 SUCHITWA MISSION,
LOCAL SELF GOVERNMENT DEPARTMENT,
3RD FLOOR, REVENUE COMPLEX, PALAYAM,
THIRUVANANTHAPURAM
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
PIN - 695033
6 FOOD SAFETY AND STANDARDS AUTHORITY OF INDIA
FIRST FLOOR,
MARINE BUILDING, MALABAR ROAD, NORTH END,
WILLINGDON ISLAND, KOCHI, KERALA,
REPRESENTED BY ITS AUTHORIZED OFFICER,
PIN - 682009
7 KODENCHERY GRAMA PANCHAYAT,
OFFICE OF THE KODENCHERY GRAMA PANCHAYAT,
KODENCHERY, PUNNAKKADU,
KODENCHERY, KERALA,
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REPRESENTED BY ITS SECRETARY, PIN - 673580
8 OMASSERY GRAMA PANCHAYAT,
OFFICE OF THE OMASSERY GRAMA PANCHAYAT,
OMASSERY P.O., KOZHIKODE,
REPRESENTED BY ITS SECRETARY, PIN - 673582
9 THAMARASSERY GRAMA PANCHAYATH,
OFFICE OF THE THAMARASSERY GRAMA PANCHAYATH,
THAMARASSERY, KERALA,
REPRESENTED BY ITS SECRETARY, PIN - 673573
10 KATTIPARA GRAMA PANCHAYATH,
OFFICE OF THE KATTIPPARA GRAMA PANCHAYATH,
KATTIPPARA, KEDAVUR, KERALA,
REPRESENTED BY ITS SECRETARY, PIN - 673573
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
KUM.CHITHRA P.GEORGE
SRI.RAJEEV V.K., SC, KODENCHERY GRAMA
PANCHAYATH
SRI.VINOD SINGH CHERIYAN,STANDING COUNSEL
SRI.S.SREEDEV
SRI.RONY JOSE
SRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
SHRI.ITTOOP JOY THATTIL
SHRI.KARAN SCARIA ABRAHAM
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
SRI.T.NAVEEN,STANDING COUNSEL
SRI.PREMCHAND R. NAIR, SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.03.2026, ALONG WITH WP(C).45526/2025 AND
CONNECTED CASES, THE COURT ON 27.03.2026 DELIVERED THE
FOLLOWING:
2026:KER:26641
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: 13 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
WP(C) NO. 40405 OF 2025
PETITIONER:
SAINULABDHEEN KUDUKKIL @ KUDUKKIL BABU
AGED 55 YEARS
S/O. MOOSA HAJI, RESIDING AT KUDUKKIL,
RAROTH, KOZHIKODE - 673 573,
CHAIRMAN, IRUTHULLI PUZHA SAMRAKSHANA SAMITHI,
KOODATHAI, THAMARASSERI,
KOZHIKODE
BY ADVS.
SRI.NIRMAL.S
SMT.VEENA HARI
SRI.VARUN MURALEEDHARAN
SMT.GINI GEORGE
SMT.AISHWARYA SHIVAKUMAR
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT
DEPARTMENT OF HOME AFFAIRS,
GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM DISTRICT,
PIN - 695001
2 THE STATE POLICE CHIEF
OFFICE OF THE STATE POLICE CHIEF, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695010
3 INSPECTOR GENERAL OF POLICE (NORTH ZONE)
OFFICE OF THE IGP, NADAKKAVU,
KOZHIKODE, PIN - 673001
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4 THE DISTRICT POLICE CHIEF
KOZHIKODE RURAL, PUTHUPPANAM (P.O.),
VADAKARA, KOZHIKODE, PIN - 673105
5 STATION HOUSE OFFICER
THAMARASSERY POLICE STATION,
STATE HIGHWAY 29, THAMARASSERY,
KOZHIKODE, PIN - 673573
6 DISTRICT LEVEL FACILITATION AND MONITORING
COMMITTEE (DLFMC),
CIVIL STATION, ERANHIPPALAM, KOZHIKODE,
REPRESENTED BY ITS CHAIRMAN
DISTRICT COLLECTOR, KOZHIKODE,
PIN - 673006
7 FRESH CUT ORGANIC PRODUCTS PVT. LTD
AMBAYATHODU, THAMARASSERY, KOZHIKODE.,
REPRESENTED BY ITS GENERAL MANANGER,
SRI EUGIN JOHNSON, PIN - 673573
8 THAMARASSERY GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY
OFFICE OF THE THAMARASSERY GRAMA PANCHAYATH,
THAMARASSERY, KOZHIKODE, PIN - 673573
9 KATTIPARA GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY
KATTIPARA GRAMA PANCHAYATH,
KATTIPARA, KOZHIKODE, PIN - 673580
10 ENVIRONMENTAL ENGINEER
KERALA STATE POLLUTION CONTROL BOARD,
DISTRICT OFFICE, KOZHIKODE,
3RD FLOOR, ZAMORIN'S SQUARE, LINK ROAD,
KOZHIKODE, PIN - 673002
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.VINOD SINGH CHERIYAN,STANDING COUNSEL
SRI.S.SREEDEV
SRI.RONY JOSE
SRI.LEO LUKOSE
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SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SRI.DERICK MATHAI SAJI
SRI.KARAN SCARIA ABRAHAM
SRI.RINOY INNOCENT
SRI.AADHITHYA KRISHNAN P.
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
SRI.PREMCHAND R.NAIR, SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.03.2026, ALONG WITH WP(C).45526/2025 AND
CONNECTED CASES, THE COURT ON 27.03.2026 DELIVERED THE
FOLLOWING:
2026:KER:26641
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: 16 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
WP(C) NO. 42611 OF 2025
PETITIONER:
SHEEJA M.,
AGED 42 YEARS,
W/O. BABU P.T., PANIKKAR THODUKAYIL,
KOODATHAI, KOZHIKODE,
COMMITTEE MEMBER,
IRUTHULLI PUZHA SAMRAKSHANA SAMITHI,
KOODATHAI, KOZHIKODE, PIN - 673573
BY ADVS.
SHRI.NIRMAL.S
SMT.VEENA HARI
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
2 PRINCIPAL DIRECTOR,
LOCAL SELF GOVERNMENT DEPARTMENT,
DIRECTORATE, SWARAJ BHAVAN, NANANCODE,
COWDIYAR.P.O.,
THIRUVANANTHAPURAM, PIN - 695003
3 DISTRICT LEVEL FACILITATION AND MONITORING
COMMITTEE (DLFMC),
CIVIL STATION, ERANHIPPALAM,
KOZHIKODE,
REPRESENTED BY ITS CHAIRMAN DISTRICT COLLECTOR,
KOZHIKODE, PIN - 673006
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4 ENVIRONMENTAL ENGINEER,
KERALA STATE POLLUTION CONTROL BOARD,
DISTRICT OFFICE, KOZHIKODE,
3RD FLOOR, ZAMORIN'S SQUARE,
LINK ROAD, KOZHIKODE, PIN - 673002
5 DISTRICT CO-ORDINATOR,
DISTRICT SUCHITHWA MISSION,
OFFICE OF THE DISTRICT MISSION CO-ORDINATOR,
KOZHIKODE, PIN - 673001
6 KATTIPARA GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
KATTIPARA GRAMA PANCHAYATH,
KATTIPARA, KOZHIKODE, PIN - 673580
7 FRESH CUT ORGANIC PRODUCTS PVT. LTD.,
AMBAYATHODU, THAMARASSERY, KOZHIKODE,
REPRESENTED BY ITS LICENSEE
MR. AUGUSTINE LIBIN PIUS, PUTHENPURAYIL,
THAMARASSERY, PIN - 673573
8 DISTRICT COLLECTOR KOZHIKODE,
COLLECTORATE, CIVIL STATION,
WAYANAD ROAD, CIVIL STATION,
ERANHIPPALAM, KOZHIKODE, PIN - 673020
9 THE SECRETARY,
KATTIPARA GRAMA PANCHAYATH,
KATTIPARA GRAMA PANCHAYATH OFFICE,
KATTIPARA.P.O, KOZHIKODE, PIN - 673580
*ADDL.10 KODANCHERRY GRAMA PANCHAYAT,
REPRESENTED BY ITS SECRETARY,
KODANCHERRY P.O, KOZHIKKODE, PIN 673580
*(ADDITIONAL 10TH RESPONDENT IS IMPLEADED AS
PER ORDER DATED 04/12/25 IN IA 3/25)
BY ADVS.
SRI.T.NAVEEN, SC, KERALA STATE
POLLUTION CONTROL BOARD,
SRI.VINOD SINGH CHERIYAN
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W.P.(C) No.11377/2024 & connected cases
: 18 :
SRI.ENOCH DAVID SIMON JOEL
SRI.RAJEEV V.K., SC, KODENCHERY GRAMA
PANCHAYATH
SRI.S.SREEDEV
SRI.RONY JOSE
SHRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
SHRI.KARAN SCARIA ABRAHAM
SHRI.RINOY INNOCENT
SHRI.AADITHYA S.R.
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
SRI.PREMCHAND R NAIR, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.03.2026, ALONG WITH WP(C).45526/2025 AND
CONNECTED CASES, THE COURT ON 27.03.2026 DELIVERED THE
FOLLOWING:
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
: 19 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
WP(C) NO. 45526 OF 2025
PETITIONERS:
1 PARENTS TEACHERS ASSOCIATION,
ST. JOSEPH L.P. SCHOOL, KOODATHAI,
EROODE, KOODATHAI BRIDGE,
THAMARASERRY,
REPRESENTED BY ITS PTA PRESIDENT
ISMAIL HUSSAIN, PIN - 673580
2 PARENTS TEACHERS ASSOCIATION,
A.L.P. SCHOOL, VEZHUPUR, THAMARASERRY,
KOZHIKODE, REPRESENTED BY ITS PTA PRESIDENT
JAFFER A.P., PIN - 673573
3 PARENTS TEACHERS ASSOCIATION,
AZAD L.P. SCHOOL, KOODATHAI,
THAMARASSERY, KOZHIKODE,
REPRESENTED BY ITS PTA PRESIDENT,
MUJEEB C.K., PIN - 673573
BY ADVS.
SRI.LAL K.JOSEPH
SRI.P.MURALEEDHARAN (THURAVOOR)
SRI.SURESH SUKUMAR
SRI.SANJAY SELLEN
SRI.ADITHYA S. PUTHEZHATH
SMT.SONIA SHIBU
SRI.AKASH GEORGE
SMT.AAMINA RAFEEK
SMT.SARA ELIZABETH MATHEW
SRI.MANOJ K.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY,
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
: 20 :
LOCAL SELF GOVERNMENT DEPARTMENT,
SECRETARIAT, THRIUVANNATHAPURAM, PIN - 695001
2 FRESH CUT ORGANIC PRODUCTS PVT. LTD.,
AMBAYATHODU, THAMARASSERY, KERALA,
REPRESENTED BY ITS GENERAL MANANGER,
SRI EUGIN JOHNSON, PIN - 673573
3 KERALA STATE POLLUTION CONTROL BOARD,
PATTOM P.O., THIRUVANANATHAPURAM,
REPRESENTED BY ITS CHAIRMAN, PIN - 695004
4 DISTRICT LEVEL FACILITATION AND MONITORING
COMMITTEE (DLFMC),
CIVIL STATION, ERANHIPPALAM,
KOZHIKODE,
REPRESENTED BY ITS CHAIRMAN, PIN - 673006
5 SUCHITWA MISSION,
LOCAL SELF GOVERNMENT DEPARTMENT,
3RD FLOOR, REVENUE COMPLEX, PALAYAM,
THIRUVANANTHAPURAM,
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
PIN - 695033
6 FOOD SAFETY AND STANDARDS AUTHORITY OF INDIA,
FIRST FLOOR, MARINE BUILDING, MALABAR ROAD,
NORTH END, WILLINGDON ISLAND, KOCHI,
KERALA REPRESENTED BY ITS AUTHORIZED OFFICER,
PIN - 682009
7 KODENCHERY GRAMA PANCHAYAT,
OFFICE OF THE KODENCHERY GRAMA PANCHAYAT,
KODENCHERY, PUNNAKKADU, KODENCHERY,
KOZHIKODE, KERALA,
REPRESENTED BY ITS SECRETARY,
PIN - 673580
8 OMASSERY GRAMA PANCHAYAT,
OFFICE OF THE OMASSERY GRAMA PANCHAYAT,
OMASSERY P.O., KOZHIKODE,
REPRESENTED BY ITS SECRETARY, PIN - 673582
THAMARASSERY GRAMA PANCHAYATH,
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W.P.(C) No.11377/2024 & connected cases
: 21 :
9 OFFICE OF THE THAMARASSERY GRAMA PANCHAYATH,
THAMARASSERY, KERALA, REPRESENTED BY ITS
SECRETARY, PIN - 673573
10 KATTIPARA GRAMA PANCHAYATH,
OFFICE OF THE KATTIPPARA GRAMA PANCHAYATH,
KATTIPPARA, KEDAVUR, KERALA,
REPRESENTED BY ITS SECRETARY, PIN - 673573
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL, SC
SRI.T.NAVEEN SC, KERALA STATE POLLUTION CONTROL
BOARD,
SMT.CHITHRA P.GEORGE, SC, FOOD SAFETY AND
STANDARDS AUTHORITY OF INDIA
SHRI.RAJEEV V.K., SC, KODENCHERY GRAMA
PANCHAYATH
SRI.VINOD SINGH CHERIYAN, SC
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
SRI.S.SREEDEV
SRI.RONY JOSE
SHRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
SHRI.KARAN SCARIA ABRAHAM
SHRI.RINOY INNOCENT
SHRI.AADITHYA S.R.
SRI.PREMCHAND R NAIR, SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.03.2026, ALONG WITH WP(C).12536/2025,
15681/2025 AND CONNECTED CASES, THE COURT ON 27.03.2026
DELIVERED THE FOLLOWING:
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
: 22 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
WP(C) NO. 46209 OF 2025
PETITIONERS:
1 ABDUL GAFOOR,
AGED 56 YEARS,
S/O. PACKER, ALAPPURAYIL,
KOODATHAI BAZAR, THAMARASSERY,
KOZHIKODE, PIN - 673573
2 RAFEEK C.K.,
AGED 51 YEARS
S/O. IMBICHI PATHUMMA, PULPARAMBIL,
AMBALAMUKKU, RAROTH, THAMARASSERY,
KOZHIKODE, PIN - 673573
3 SAIDALAVI,
AGED 49 YEARS,
S/O. MAMMI HAJI,
RESIDING AT ANADIYIL HOUSE,
THIRUVAMBADY POST,
KOZHIKODE, PIN - 673603
BY ADVS.
SRI.R.SUDHISH
SMT.M.MANJU
SRI.MITHUN P.
SMT.MERIN THOMAS
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001
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: 23 :
2 DEPARTMENT OF HOME AFFAIRS,
GOVERNMENT OF KERALA,
REPRESENTED BY ITS SECRETARY,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT OF KERALA,
REPRESENTED BY ITS SECRETARY,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
4 DEPARTMENT OF INDUSTRIES,
GOVERNMENT OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 KERALA STATE POLLUTION CONTROL BOARD,
PATTOM P.O., THIRUVANANTHAPURAM,
REPRESENTED BY ITS CHAIRMAN, PIN - 695004
6 KERALA STATE DISASTER MANAGEMENT AUTHORITY,
OBSERVATORY HILLS, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM,
REPRESENTED BY ITS MEMBER SECRETARY,
PIN - 695033
7 SUCHITWA MISSION,
LOCAL SELF GOVERNMENT DEPARTMENT,
3RD FLOOR, REVENUE COMPLEX, PALAYAM,
THIRUVANANTHAPURAM,
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
PIN - 695033
8 THE DISTRICT COLLECTOR,
KOZHIKODE DISTRICT, CIVIL STATION,
KOZHIKODE, PIN - 673020
9 DISTRICT LEVEL FACILITATION AND MONITORING
COMMITTEE (DLFMC),
CIVIL STATION, ERANHIPPALAM,
KOZHIKODE,
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W.P.(C) No.11377/2024 & connected cases
: 24 :
REPRESENTED BY ITS CHAIRMAN/DISTRICT COLLECTOR,
PIN - 673006
10 KERALA STATE BIODIVERSITY BOARD,
REPRESENTED BY ITS CHAIRMAN,
KAILASAM, T.C. 24/3219, NO. 43,
BELHAVEN GARDENS, KOWDIAR P.O.,
THIRUVANANTHAPURAM, PIN - 695003
11 DIRECTOR OF PANCHAYATHS,
KOZHIKODE DISTRICT PANCHAYATH,
CIVIL STATION, KOZHIKODE, PIN - 673020
12 THE DISTRICT FACTORIES AND BOILERS INSPECTOR,
CIVIL STATION, KOZHIKODE, PIN - 673020
13 KATTIPARA GRAMA PANCHAYATH,
KATTIPPARA, KEDAVUR, KOZHIKODE,
REPRESENTED BY ITS SECRETARY,
PIN - 673573
14 THAMARASSERY GRAMA PANCHAYATH,
THAMARASSERY, KOZHIKODE,
REPRESENTED BY ITS SECRETARY, PIN - 673573
15 OMASSERY GRAMA PANCHAYATH,
OMASSERY P.O., KOZHIKODE,
REPRESENTED BY ITS SECRETARY, PIN - 673572
16 M/S. FRESHCUT ORGANIC PRODUCTS PRIVATE LIMITED,
ERUD, AMBAYATHODU, KARIBALAKUNNU P.O.,
THAMARASSERY, KOZHIKODE,
REPRESENTED BY ITS GENERAL MANAGER,
PIN - 673573
17 THE VILLAGE OFFICER,
RAROTH VILLAGE, RAROTH, KOZHIKODE,
PIN - 673573
18 KERALA STATE POLLUTION CONTROL BOARD,
DISTRICT OFFICE, LINK ROAD, KOZHIKODE,
REPRESENTED BY THE CHIEF
ENVIRONMENTAL ENGINEER, PIN - 673002
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W.P.(C) No.11377/2024 & connected cases
: 25 :
19 THE DIRECTOR,
VIGILANCE AND ANTI-CORRUPTION BUREAU,
VIKAS BHAVAN, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
20 DIRECTOR GENERAL,
DEPARTMENT OF FIRE & RESCUE SERVICES,
HEADQUARTERS, FIRE FORCE JUNCTION,
PULIMOODU P.O,
THIRUVANANTHAPURAM, PIN - 695001
21 SUPERINTENDENT OF POLICE,
VADAKARA RURAL, KOZHIKODE RURAL POLICE HEAD
QUARTERS, VADAKARA,
KOZHIKODE, PIN - 673101
22 STATION HOUSE OFFICER,
THAMARASSERY POLICE STATION,
THAMARASSERY, KOZHIKODE, PIN - 673573
BY ADVS.
SRI.VINOD SINGH CHERIYAN, SC
SRI.ENOCH DAVID SIMON JOEL
SRI.T.NAVEEN SC, KERALA STATE POLLUTION CONTROL
BOARD,
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
SRI.S.SREEDEV
SRI.RONY JOSE
SHRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
SHRI.KARAN SCARIA ABRAHAM
SHRI.RINOY INNOCENT
SHRI.AADITHYA S.R.
SRI.PREMCHAND R NAIR, SR. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.03.2026, ALONG WITH WP(C).45526/2025 AND CONNECTED
CASES, THE COURT ON 27.03.2026 DELIVERED THE FOLLOWING:
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
: 26 :
N. NAGARESH, J.
`````````````````````````````````````````````````````````````
W.P.(C) Nos.11377 of 2024 and 12536, 15681,
32834, 40405, 42611, 45526 and 46209 of 2025
`````````````````````````````````````````````````````````````
Dated this the 27th day of March, 2026
JUDGMENT
~~~~~~~~~
All these writ petitions, except W.P.(C)
Nos.11377/2024 and 12536/2025, have been filed by various
persons/entities (hereinafter referred to as the petitioners),
aggrieved by the functioning of the Poultry Waste Rendering
Plant run by the M/s. Fresh Cut Organic Products Private
Limited in Kozhikode District.
2. W.P.(C) No.11377/2024 has been filed by
M/s. Fresh Cut Organic Products Private Limited seeking to
direct the District Level Facilitation and Monitoring Committee
(DLFMC) not to grant any further approval to any Poultry
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
Waste Rendering Plant in Kozhikode District, unless and until
a quantification of the generated poultry waste is undertaken
as mandated by the guidelines for licensing poultry meet
stalls and poultry waste rendering plants. W.P.(C)
No.12536/2025 has been filed by the same Company seeking
to direct respondents 1 to 4 to provide adequate protection for
the life of the workers and staff of the petitioner for the
operation of the Poultry Waste Rendering Plant and for the
free movement of vehicles.
3. W.P.(C) No.15681/2025 has been filed by
the petitioners who are residents of Kodencherry Grama
Panchayat. The petitioners seek to prevent the functioning of
the Plant without following the directions given by the
Pollution Control Board and other statutory authorities. The
petitioners in W.P.(C) No.32834/2025 are St. Mary's Higher
Secondary School, Koodathai seeking to close down the
Plant which is illegally functioning.
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
4. W.P.(C) No.40405/2025 is filed by the
petitioner who is a resident of Thamarassery Panchayat. The
petitioner seeks to direct respondents 2 to 5 not to harass the
petitioner and other residents of the locality who have
participated in the peaceful protest against the functioning of
the Plant. The petitioner has sought for other incidental
reliefs also.
5. W.P.(C) No.42611/2025 has been filed by
the petitioner who is an elected representative and Ward
Member of Ward No.1 of Omassery Panchayat and who is a
committee member of Iruthulli Puzha Samrakshana Samithi,
Koodathai. The petitioner seeks to set aside Ext.P14 renewal
of Consent to Operate the Plant and Ext.P17 order directing
the Panchayat Secretary to renew the licence of the Plant.
6. W.P.(C) No.45526/2025 has been filed by
the Parent Teachers Association of St. Joseph L.P. School,
Koodathai and others seeking to direct the DLFMC to close
down the Plant which is illegally functioning. W.P.(C)
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
No.46209/2025 has been filed by the petitioners who are
residents of Thamarassery and Omassery Grama
Panchayats, living adjacent to the boundary of Kattippara
Panchayat within a readius of one kilometre of the Plant.
7. The parties and exhibits in these writ
petitions are referred to in the judgment as they are
described/marked in W.P.(C) No.42611/2025, for
convenience, unless otherwise specified.
8. The petitioner in W.P.(C) No.42611/2025
states that a Poultry Waste Rendering Plant of the 7th
respondent-Company named M/s. Fresh Cut Organic
Products Private Limited, is functioning in Kattippara
Panchayat, a few metres away from "Iruthulli Puzha" river.
The Plant run by the Company is causing serious air pollution,
water pollution and health hazards. The Kerala State
Pollution Control Board (PCB) conducted several inspections
in the premises of the Plant on the basis of complaints
received from the local residents. The PCB issued show-
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W.P.(C) No.11377/2024 & connected cases
cause notice dated 03.08.2020. Thereafter, another
inspection was conducted on 16.10.2020. As the Plant was
functioning without complying with the conditions of the
Consent to Operate, yet another show-cause notice was
issued on 27.10.2020.
9. The petitioners state that the Plant was
functioning without following the directions given by the PCB
and the Panchayat. The Company has violated an
undertaking given by them with regard to running of the Plant
without causing pollution. Due to the functioning of the Plant,
the water in Iruthulli Puzha is polluted. The Company is
dumping waste and slurry generated in the Plant in the
Iruthulli Puzha. The Tahsildar, Thamarassery has sent a
communication dated 27.03.2025 to the District Collector,
Kozhikode in this regard. The 3rd respondent-DLFMC in its
meeting held on 09.11.2021, however, permitted the
Company to function and permission was granted to the
Company for managing the poultry waste in the entire
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
Kozhikode District.
10. The Plant is processing poultry waste by (i)
pressure cooking the poultry waste using steam boilers, (ii)
drying the cooked poultry waste by using dryers, (iii) store the
same after powdering the waste and (iv) pack the same for
the purpose of sale. The pressure cooking is causing stench
and air pollution in the entire area. The vehicle used to
transport the poultry waste are washed in the premises. The
poultry waste stored in the premises gets decayed, causing
serious health issues. The Plant does not have the capacity
to process 150 tonnes of poultry waste generated each day in
the District. The functioning of the Plant has resulted in
bacterial attack in the area. Local residents are unable to use
water from the river for any purpose.
11 In spite of the objections of the local
residents, the DLFMC is permitting the 7th respondent-
Company to conduct the business. The Kattippara Grama
Panchayat and Thamarassery Grama Panchayat have taken
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W.P.(C) No.11377/2024 & connected cases
decision not to renew the licence of the Plant of the 7th
respondent.
12. The DLFMC has granted permission to the
7th respondent to run the plant on trial basis. In a meeting
held on 04.06.2025, the DLFMC permitted reopening of the
plant. The Environmental Engineer issued letter dated
05.07.2025 directing the National Institute for Inter
Disciplinary Science and Technology (NIIST) to seek reports
as to the functioning of the 7th respondent. The NIIST has
issued a letter dated 02.08.2025 expressing their inability due
to technical reasons. However, the Environmental Engineer
has renewed the Consent to Operate issued to the 7th
respondent as per order dated 07.08.2025.
13. When the 7th respondent Company sought
renewal of Panchayat licence, the Kattippara Grama
Panchayat directed the Company to produce certain
documents and later decided not to extend the licence. The
Principal Director, LSG Department directed the Secretary to
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
the Kattippara Grama Panchayat to renew the licence of the
Company as per Ext.P17 communication. Ext.P17 is illegal,
contends the petitioner.
14. The 6th respondent, however, issued Ext.P18
licence. The Environmental Engineer has informed the
District Collector that the fresh waste conditions stipulated in
the Consent to Operate have been violated by the Company.
The Effluent Treatment Plant (ETP) has not been properly
maintained. The Company is bringing decayed poultry waste
to the Plant premises. The Company has not remitted the
fine imposed by the PCB.
15. The petitioners submit that the Plant is
situated hardly five metres far from the river and the river
water gets highly contaminated and polluted due to the
functioning of the Plant. The Company is not segregating the
poultry waste. Refrigerated vehicles are not used for
transportation of poultry waste. The product of the Company
does not have BIS standard. The Company is dumping and
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W.P.(C) No.11377/2024 & connected cases
sometimes land filling, with the poultry waste. The Company
is producing protein powder which is not as per FSSAI
standards. Land has been illegally converted for the purpose
of establishment of the Plant. The DLFMC, the PCB, the
Panchayat and the other statutory authorities are therefore
compellable to decline licence / permit / Consent to Operate
to the 7th respondent and the 7th respondent is compellable to
shut down the Plant, urged the petitioners.
16. The Government Pleader filed a memo
dated 05.03.2026 producing communication
No.DSMKKD/TC6/ 2024 dated 02.02.2026 issued by the
District Co-ordinator of Suchitwa Mission addressed to the
Executive Director of Suchitwa Mission. The said
communication dated 02.02.2026 indicates that as per the
quantification study conducted in Kozhikode District, it is
found that 58 tonnes of poultry waste is generated in
Kozhikode District on week days and 70 tonnes poultry waste
is generated on Saturdays and Sundays. At present, 7th
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W.P.(C) No.11377/2024 & connected cases
respondent's Plant is the only Plant functioning in the District
and its capacity is 25 tonnes only.
17. The District Co-ordinator stated that though
the DLFMC, Malappuram has been intimated that the
additional poultry waste in Kozhikode District should be
legally transported to Malappuram District and though the
DLFMC has agreed to transport 6.5 tonnes poultry waste to
three different plants in Malappuram District, since there is a
condition that poultry waste should be delivered only through
the 7th respondent, it has become impossible to transport
poultry waste to the units/plants in Malappuram District.
18. The 4th respondent-Environmental Engineer
filed counter affidavit. The 4th respondent stated that for
abating pollution from the Plant, additional measures are
implemented. The existing 20 KLD effluent treatment plant is
replaced by a new 100 KLD ETP. The bio filter system is
modified to purify the air before release to atmosphere. A
vehicle washing area has been set up adjacent to the Plant
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
with proper treatment of the waste water in the ETP.
19. But, the review of the raw material register of
the Plant indicated that more than 30 tonnes of poultry waste
is being collected daily from Kozhikode District. The Register
would reveal that on holidays, the quantity of poultry waste
collected exceeds 100 tonnes per day.
20. The Environmental Engineer submitted that
presently the Plant is processing less than 20 tonnes of
poultry waste per day in compliance of the decision taken in
DLFMC meeting held on 30.10.2024. Fresh poultry waste is
brought to the plant as raw material. The operational time is
restricted as per the DLFMC meeting decision. The poultry
waste is currently being transported in vehicles without
freezer facilities. All waste water generated in the plant is
treated in the ETP. The treated water is reused for vehicle
washing. The excess treated water is discharged into a sock
pit. On 27.05.2025, the Environmental Engineer received a
copy of the letter addressed to the District Collector. The
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W.P.(C) No.11377/2024 & connected cases
letter stated that maintenance work at the unit has been
completed and several modifications and upgrades have
been carried out based on the recommendation of experts in
Rendering Plant operations, to address the issues associated
with the Plant.
21. The District Collector directed the DLFMC
and the DLFMC conducted a joint inspection on 03.06.2025.
The team included officials from LSGD, Suchitwa Mission and
PCB. On that day, the unit was not operational. The waste
water from sock pit was cleared. All the waste slurry earlier
stored in bulk within the plant premises was removed.
Medium of a bio-filter was replaced with rice husk. Waste
water from all sections of the STP was removed and bacterial
culturing was seen in progress. The DLFMC Chairman
thereupon directed to resume operations in the Plant by
limiting the quantity to 20 tonnes of fresh poultry waste per
day.
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W.P.(C) No.11377/2024 & connected cases
22. The inspection conducted thereafter
revealed that the 100 KLD ETP of the plant is fully functional.
Accumulation of fat matter earlier observed was no longer
present. The sludge separated from the ETP is dewatered.
Only a small quantity of solid waste was seen stored within
the premises. Analysis of samples of the treated effluent
revealed that all parameters were found to be within the
permissible limit.
23. The old media in the bio-filter system has
been replaced with new rice husk media. No foul odour was
detected within the premises. However, the temperature
display panel board of the bio-filter system was found to be
non-functional. To control odour and air pollution, a water
cooled condenser, water scrubber, acid scrubber, humidifier
and bio-filter system were installed. Thereupon, the Consent
to Operate was renewed up to 30.04.2025.
24. I have heard the learned counsel for the
petitioners, the learned Senior Government Pleader
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
representing the State of Kerala and the respective Standing
Counsel representing the PCB and Grama Panchayats. I
have also heard the learned counsel appearing for the 7th
respondent-Company.
25. The Poultry Waste Rendering Plant run by
the 7th respondent has given rise to wide spread complaints of
serious air and water pollution. The Plant is situated close to
the Iruthulli Puzha. On the basis of the complaints, the PCB
has issued a number of show-cause notices to the 7th
respondent and frequent inspections were conducted.
26. The petitioners would allege that in spite of
the notices issued by the statutory authorities, the 7th
respondent-Company continued to violate the directives of
statutory authorities. The Thamarassery Grama Panchayat
has informed the District Collector about the pollution and has
requested to take remedial measures. The 7th respondent, on
the other hand, would submit that the Company has taken all
possible measures suggested by the Pollution Control Board
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W.P.(C) No.11377/2024 & connected cases
to avert any possible pollution.
27. The 7th respondent is processing the waste
by pressure cooking the poultry waste using steam boilers.
The cooked poultry waste is dried using dryers. The waste is
thereafter powdered and stored. It is subsequently packed
for the purpose of sale. The allegation is that foul smell
emanating from the Plant is causing air pollution in the entire
area. The vehicles used to transport the poultry waste are
washed in the premises. The contaminated waste water
pollutes the nearby river. The 7th respondent is expected to
process fresh poultry waste. It is alleged that decayed and
decomposed poultry waste is brought to / generated in the
plant which results in stenchy smell in atmosphere throughout
the surrounding Panchayats.
28. Examination of the facts as stated above
reveals that the root cause for the air and water pollution in
the area is the mismatch between the quantum of poultry
waste generated in Kozhikode District and the capacity of the
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
only Poultry Waste Rendering Plant in the District. The
communication dated 02.02.2026 issued by the District Co-
ordinator, Suchitwa Mission would show that the average per
day generation of poultry waste in the District on week days is
58 tonnes and average generation of poultry waste on
Saturdays, Sundays and other holidays is 70 tonnes. In order
to process this 58 tonnes / 70 tonnes of poultry waste, there
is only one plant run by the 7th respondent in Kozhikode
District. The capacity of the 7th respondent's Plant is only 25
tonnes per day.
29. The 7th respondent-Company is permitted to
collect the entire quantity of poultry waste generated in all
areas of Kozhikode District whereas their Plant has only a
capacity to process 25 tonnes poultry waste per day. If that
be so, it is not surprising that the Plant becomes root cause of
environmental pollution in the area causing grave threat and
hazard to the human life. At the same time, a mandatory
direction to shut down the Plant at this stage will not be in
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
public interest, since such a direction will result in widespread
pollution all over and across the District. The statutory
authorities are therefore compellable to monitor the situation
and take strict action for containing the environmental
pollution caused by the Plant.
30. The counter affidavit filed by the
Environmental Engineer would show that the PCB as well as
DLFMC have taken earnest steps in this regard. The
following measures are already implemented:
(1) A 20 KLD effluent treatment Plant has been
replaced by 100 KLD ETP.
(2) The bio-filter system has been modified to
purify the air before releasing to the atmosphere.
(3) Specified vehicle washing area is earmarked
and made available adjacent to the Plant facility, with proper
treatment of the waste water in the ETP.
(4) As of now, only non-decayed poultry waste
in quantities within processing capacity, is brought to the
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
Plant.
(5) Waste water from sock pit has been cleared
and all the waste slurry which was stored in bulk in the
premises earlier had been removed.
(6) The medium of one of the bio-filters had
been replaced with rice husk.
(7) Waste water from all sections of the STP
has been removed.
(8) Bacterial culturing is in progress.
(9) At present, only 20 tonnes of fresh poultry
waste is processed per day.
(10) Heavy accumulation of fat matter in the ETP
is absent.
(11) Sludge separated from the ETP is
dewatered using plate-and-frame filter press and handed over
to common hazardous waste TSDF of KEIL at Ernakulam
District.
(12) Samples of treated effluent are collected and
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
sent to the laboratory for analysis.
(13) To control odour and air pollution, the unit
has installed a water cooled condenser, water scrubber, acid
scrubber, humidifier and bio-filter system.
31. The Environmental Engineer stated that at
present only fresh poultry waste is being processed and no
foul odour is detected within the premises. Direction is given
to repair the temperature display panel board of the bio-filter
system. The Pollution Control Board is conducting periodical
inspections now.
32. Taking into account the above facts, I find
that the statutory authorities are discharging their duties
effectively. Nevertheless, considering the gravity of the
situation which earlier prevailed in the area, I am of the view
that further directions are necessary to ensure pollution free
air and uncontaminated water in the locality.
33. The writ petitions are therefore disposed of
with the following directions:-
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
(i) The Pollution Control Board in co-
ordination with CSIR-NIIST or any other
competent Institution shall conduct
necessary inspection and formulate
standards for odour stimuli with regard to foul
smell.
(ii) The Pollution Control Board shall
arrange to procure olfactometres to measure
odour stimuli in a scientific manner frequently
and as and when complaints are received.
(iii) The Pollution Control Board and
DLFMC should ensure that the 7th
respondent has adequate refrigeration facility
for storage within the Plant premises, within
a period of three months, if the present
storage facility is insufficient.
(iv) The District Collector and DLFMC
should ensure that the 7th respondent uses
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
only refrigerated vehicles for transportation
of poultry waste and that the 7 th respondent
possesses sufficient refrigerated vehicles,
within a period of three months.
(v) The Pollution Control Board shall
continue to take samples from ETP outlet
and send the same for laboratory analysis at
frequent intervals.
(vi) The District Collector and DLFMC
shall take necessary steps to facilitate
transportation of poultry waste upto 6.5
tonnes to three poultry waste rendering
plants in Malappuram District. The District
Collector and DLFMC will be free to earmark
the areas from where the said quantum of
poultry waste is to be transported to
Malappuram District.
(vii) The District Collector and DLFMC
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
shall explore the possibility for establishment
of additional Poultry Waste Rendering Plants
in the District, adequate to process the entire
poultry waste generated in the District.
(viii) The District Collector, DLFMC and
the Panchayats shall ensure that all poultry
shops functioning in the District has
adequate refrigeration facility.
(ix) The Panchayat shall ensure that no
waste water is discharged from the Plant to
the water stream (thodu) flowing behind the
establishment.
All other legal contentions raised in these writ petitions are left
open. It is made clear that statutory authorities will be free to
take appropriate action / measures, if it is found that the 7 th
respondent commits statutory violations.
Sd/-
N. NAGARESH, JUDGE
aks/25.03.2026
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
APPENDIX OF WP(C) NO. 11377 OF 2024
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE APPROVAL ORDER DATED
24.11.2021 BEARING NO. DSM-6/2021/KKD
ISSUED BY THE 3RD RESPONDENT.
Exhibit P1(a) TRUE COPY OF THE CONSENT TO OPERATE
DATED 14.11.2019 VALID TILL 31.10.2024
ISSUED BY THE 4TH RESPONDENT.
Exhibit P1(b) TRUE COPY OF THE TRADE LICENCE DATED
01.04.2020 VALID TILL 31.03.2025
ISSUED BY THE KATTIPARA GRAMA
PANCHAYAT.
Exhibit P2 TRUE COPY OF THE ‘GUIDELINES FOR
LICENSING POULTRY MEAT STALLS AND
POULTRY WASTE RENDERING PLANTS'
PREPARED BY THE 2ND RESPONDENT.
Exhibit P3 TRUE COPY OF THE GOVERNMENT ORDER
DATED 07.10.2021 BEARING G.O (MS.) NO.
227/2021/LSGD ISSUED BY THE 1ST
RESPONDENT (ANNEXURE MENTIONED IN
EXT.P3 IS PRODUCED AS EXT.P2).
Exhibit P4 TRUE COPY OF THE REVISED STANDARD
OPERATING PROCEDURE (RSOP) FOR
RENDERING PLANTS DATED 10.11.2021
ISSUED BY THE 4TH RESPONDENT.
Exhibit P5 TRUE COPY OF THE GOVERNMENT ORDER
DATED 22.10.2022 BEARING G.O (RT.) NO.
2566/2022/LSGD ISSUED BY THE 1ST
RESPONDENT.
Exhibit P6 TRUE COPY OF THE ORDER DATED
24.11.2021 ISSUED BY THE PANCHAYAT
DEPUTY DIRECTOR, KOZHIKODE.
Exhibit P7 TRUE COPY OF THE MINUTES OF THE 3RD
RESPONDENT HELD ON 20.02.2024, AS
RECEIVED BY THE PETITIONER THROUGH
EMAIL.
Exhibit P8 True copy of the minutes of the
meeting of the 3rd Respondent held on
09.11.2021.
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
RESPONDENTS' EXHIBITS:
EXHIBIT R3(a) True copy of the application dated
19.01.2024, submitted by the
Petitioner seeking consent to increase
capacity of existing Plant.
EXHIBIT R3(b) True copy of the relevant pages of the
District Plan for the Kozhikode
District for the year 2018 compiled by
the District Panchayath Planning
Committee.
EXHIBIT R3(c) True copy of communication No. WM
3/96/2022/LSGD dated 15.05.2024.
EXHIBIT R3(d) True copy of Report No. DSM/KKD/6/2023
dated 21.05.2024 submitted pursuant to
Exhibit - R3(c).
EXHIBIT R3(e) True copy of the minutes of the
meeting dated 29.11.2024 convened by
the 3rd respondent.
EXHIBIT R4(a) TRUE COPY OF THE RELEVANT PAGES OF THE
DISTRICT PLAN-2018 OF THE KOZHIKODE
DISTRICT.
EXHIBIT R4(b) TRUE COPY OF THE MINUTES OF THE
MEETING DATED 22.07.2024.
EXHIBIT R4(c) TRUE COPY OF THE CONSENT TO ESTABLISH
NO.KSPCB/KZ/ICE/10055700/2024 DATED
21.08.2024 ISSUED BY THE POLLUTION
CONTROL BOARD.
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
APPENDIX OF WP(C) NO. 12536 OF 2025
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE APPROVAL ORDER DATED
24.11.2021 BEARING NO. DSM-6/2021/KKD
ISSUED BY THE 5TH RESPONDENT.
Exhibit P2 TRUE COPY OF THE CONSENT TO OPERATE
DATED 14.11.2019 VALID TILL 31.10.2024
ISSUED BY THE 6TH RESPONDENT.
Exhibit P3 TRUE COPY OF THE TRADE LICENSE DATED
01.04.2020 VALID TILL 31.03.2025
ISSUED BY THE KATTIPARA GRAMA
PANCHAYAT.
Exhibit P4 TRUE COPY OF THE CONSENT RENEWAL ORDER
DATED 30.01.2025 VALID TILL 30.04.2025
ISSUED BY THE 6TH RESPONDENT.
Exhibit P5 TRUE COPY OF THE MINUTES OF THE
MEETING OF THE 5TH RESPONDENT HELD ON
22.02.2025.
Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED
23.12.2024 SUBMITTED BY THE PETITIONER
BEFORE THE 2ND RESPONDENT ALONG WITH
ITS RECEIPT DATED 20.03.2025.
Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED
28.02.2025 SUBMITTED BY THE PETITIONER
BEFORE THE 2ND RESPONDENT ALONG WITH
ITS RECEIPT DATED 20.03.2025.
Exhibit P8 TRUE COPY OF THE REPRESENTATION DATED
04.03.2025 SUBMITTED BY THE PETITIONER
BEFORE THE 2ND RESPONDENT ALONG WITH
ITS RECEIPT DATED 15.03.2025.
Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED
06.03.2025 SUBMITTED BY THE PETITIONER
BEFORE THE SHO KODENCHERRY WHICH WAS
SUBSEQUENTLY TRANSFERRED TO THE 3RD
RESPONDENT ALONG WITH ITS RECEIPT
DATED 15.03.2025.
Exhibit P10 FEW PHOTOGRAPHS SHOWING THE ARSON AND
HAVOC THAT WAS COMMITTED BY THE PARTY
RESPONDENTS.
Exhibit P11 TRUE COPY OF THE FIR IN CRIME NO.
1067/2025 OF THE THAMARASSERY POLICE
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
STATION.
Exhibit P12 TRUE COPY OF THE FIR IN CRIME NO.
1068/2025 OF THE THAMARASSERY POLICE
STATION.
Exhibit P13 TRUE COPY OF THE FIR IN CRIME NO.
1069/2025 OF THE THAMARASSERY POLICE
STATION.
Exhibit P14 TRUE COPY OF THE FIR IN CRIME NO.
1070/2025 OF THE THAMARASSERY POLICE
STATION.
Exhibit P15 TRUE COPY OF THE FIR IN CRIME NO.
1071/2025 OF THE THAMARASSERY POLICE
STATION.
Exhibit P16 TRUE COPY OF THE FIR IN CRIME NO.
1072/2025 OF THE THAMARASSERY POLICE
STATION.
Exhibit P17 TRUE COPY OF THE FIR IN CRIME NO.
1074/2025 OF THE THAMARASSERY POLICE
STATION.
Exhibit P18 TRUE COPY OF THE FIR IN CRIME NO.
1076/2025 OF THE THAMARASSERY POLICE
STATION.
RESPONDENT'S ANNEXURES
ANNEXURE R6(A) TRUE COPY OF CONSENT FILE NO.
KSPCB/KZ/ICO/10104830/2025 DATED 07-
08-2025 ISSUED BY THE KERALA POLLUTION
CONTROL BOARD
ANNEXURE R6(B) TRUE COPY OF LETTER NO.
PCB/KKD/DO/9221/2019 DATED 27-10-2025
ISSUED BY THE ENVIRONMENTAL ENGINEER,
KERALA POLLUTION CONTROL BOARD
ANNEXURE R6(C) TRUE COPY OF THE REPLY DATED 29-10-
2025 SUBMITTED BY THE PETITIONER
BEFORE THE ENVIRONMENTAL ENGINEER,
KERALA POLLUTION CONTROL BOARD
ANNEXURE R6(D) TRUE COPY OF THE MINUTES OF THE DLFMC
MEETING DATED 30-10-2025
ANNEXURE R6(E) TRUE COPY OF THE DIRECTION LETTER NO.
PCBDKD/272/2025-AE3 DATED 18-11-2025
ISSUED BY THE ENVIRONMENTAL ENGINEER,
KERALA POLLUTION CONTROL BOARD TO THE
PETITIONER
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
APPENDIX OF WP(C) NO. 15681 OF 2025
PETITIONERS' EXHIBITS
Exhibit P1 TRUE COPY OF THE JUDGMENT DATED
21.12.2021 IN W.P. (C) NO.6152/2021
Exhibit P2 TRUE COPY OF THE CERTIFICATE ISSUED BY
THE SECRETARY OF KODANCHERRY GRAMA
PANCHAYATH DATED NIL
Exhibit P3 TRUE COPY OF NEWS ITEM PUBLISHED IN
MATHRUBHUMI ONLINE DATED 14.02.2025
Exhibit P3(a) TRUE COPY OF NEWS ITEM PUBLISHED IN
MATHRUBHUMI ONLINE DATED 08.02.2025
Exhibit P3(b) TRUE COPY OF NEWS ITEM PUBLISHED IN
MATHRUBHUMI ONLINE DATED 03.02.2025
Exhibit P3(c) TRUE COPY OF NEWS ITEM PUBLISHED IN
MATHRUBHUMI ONLINE DATED 23.01.2025
Exhibit P3(d) TRUE COPY OF NEWS ITEM PUBLISHED IN
MATHRUBHUMI ONLINE DATED 10.02.2025
Exhibit P4 TRUE COPY OF THE COMMUNICATION DATED
27.03.2025 SENT BY THE TAHSILDAR,
THAMARASSERY TO THE DISTRICT
COLLECTOR, KOZHIKODE
Exhibit P5 TRUE COPY OF THE MINUTES OF THE
DISTRICT LEVEL FACILITATION AND
MONITORING COMMITTEE (DLFMC) IN ITS
MEETING HELD ON 27.03.2025
Exhibit P6 TRUE COPY OF THE DECISION TAKEN BY THE
THAMARASSERY GRAMA PANCHAYATH IN ITS
MEETING HELD ON 29.03.2025
Exhibit P7 TRUE COPY OF THE LETTER DATED
29.03.2025 ISSUED BY THE SECRETARY,
THAMARASSERY GRAMA PANCHAYATH TO THE
DISTRICT COLLECTOR, KOZHIKODE
Exhibit P8 TRUE COPY OF THE ORDER DATED
11.03.2025 IN W.P. © NO. 11377/2024
RESPONDENT'S EXHIBITS
EXHIBIT R4(A) COPY OF THE LETTER NO. HI 1237/2025
DATED 7.8.2025 ISSUED BY THE
KATTIPPARA GRAMA PANCHAYATH TO THE 1ST
RESPONDENT
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
ANNEXURE R3(A) A TRUE COPY OF THE CONSENT TO OPERATE
NO.PCB/KKD/DO/ICO/9221/R18KOZ724966/10
750486/2019 DATED 14-11-2019 HAVING
VALIDITY UP TO 31/10/2024 ISSUED BY
THE BOARD
ANNEXURE R3(B) TRUE COPY OF THE NOTICE DATED 21-5-
2024 ISSUED BY THE BOARD IMPOSING
ENVIRONMENTAL COMPENSATION TO THE UNIT
ANNEXURE R3(C) A TRUE COPY OF THE REVISED STANDARD
OPERATING PROCEDURE (SOP) ISSUED BY
THE BOARD DATED 10/11/2021
ANNEXURE R3(D) A TRUE COPY OF THE LETTER NO GO(MS)
NO. 227/2021/LSGD GUIDELINES ISSUED BY
THE LOCAL SELF GOVERNMENT DEPARTMENT
DATED 07.10.2021
ANNEXURE R3(E) TRUE COPY OF THE MINUTES OF THE
MEETING OF THE DLFMC HELD ON
01.01.2025
ANNEXURE R3(F) TRUE COPY OF THE CONSENT TO OPERATE -
RENEWAL NO. KSPCB/KZ/ICO/
10085604/2025ISSUED BY THIS RESPONDENT
TO THE 1ST RESPONDENT DATED 30.01.2025
ANNEXURE R3(G) A TRUE COPY OF THE AFFIDAVIT DATED
27.01.2025 SUBMITTED BY THE 1ST
RESPONDENT BEFORE THIS
RESPONDENT(VERIFICATION CODE-
955252736V).
ANNEXURE R3(H) A TRUE COPY OF THE MINUTES OF THE
DLFMC MEETING DATED 29.04.2025
ANNEXURE R3(I) A TRUE COPY OF THE LETTER NO.PCB/
KKD/DO /9221/2019 DATED 28.04.2025
ISSUED BY THIS RESPONDENT TO THE
DISTRICT COLLECTOR, KOZHIKODE
ANNEXURE R3(J) A TRUE COPY OF THE LETTER DATED
02.05.2025 SUBMITTED BY THE 1ST
RESPONDENT BEFORE THIS RESPONDENT
ANNEXURE R3(K) A TRUE COPY OF THE LETTER DATED
27.05.2025 RECEIVED FROM THE 1ST
RESPONDENT
ANNEXURE R3(L) A TRUE COPY OF THE MINUTES OF THE
DLFMC MEETING DATED 04.06.2025
ANNEXURE R3(M) TRUE COPY OF THE ANALYSIS REPORT OF
THE TREATED WATER SAMPLE DATED 16-7-
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
ANNEXURE R3(N) A TRUE COPY OF THE DIRECTION LETTER
DATED 5-7-2025 ISSUED BY THE BOARD IS
PRODUCED HEREWITH AND MARKED AS
ANNEXURE R3(O) A TRUE COPY OF THE REPLY LETTER DATED
9-7-2025 SUBMITTED BY THE UNIT OWNER
ANNEXURE R3(P) A TRUE COPY OF THE LETTER DATED 2-8-
2025 ISSUED BY NIIST
ANNEXURE R3(Q) A TRUE COPY OF THE LETTER DATED 5-8-
2025 SUBMITTED BY THE UNIT OWNER
ANNEXURE R3(R) A TRUE COPY OF THE RENEWED CONSENT TO
OPERATE FILE NO.
KSPCB/KZ/ICO/10104830/2025 DATED
7-8-2025 ISSUED BY THE BOARD.
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
APPENDIX OF WP(C) NO. 32834 OF 2025
PETITIONERS' EXHIBITS
Exhibit P1 THE TRUE COPY OF THE GOOGLE MAP PHOTOS
REVEALING THE LOCATION OF THE INDUSTRY
AND ITS IMMEDIATE DISTANCE FROM THE
1ST AND 2ND PETITIONER
Exhibit P2 THE TRUE COPY OF THE ' GUIDELINES FOR
LICENSING POULTRY MEAT STALLS AND
POULTRY WASTE RENDERING PLANTS' ISSUED
BY THE 3RD RESPONDENT ON 7/10/2021
Exhibit P2(a) TRUE COPY OF THE REVISED STANDARD
OPERATING PROCEDURE FOR RENDERING
PLANTS DATED 10.11.2021
Exhibit P3 THE TRUE COPY OF THE MINUTES OF THE
MEETING HELD ON 27.03.2025 BY THE 4TH
RESPONDENT
Exhibit P4 THE TRUE COPY OF THE COMMUNICATION
DATED 29.03.2025 ISSUED BY THE 9TH
RESPONDENT PANCHAYAT
Exhibit P5 THE TRUE COPY OF THE PHOTOGRAPHS
EVIDENCE THE LANDFILLING DONE BY THE
EMPLOYEES OF THE 2ND RESPONDENT
Exhibit P6 THE TRUE COPY OF THE DIRECTION DATED
10.12.2019 ISSUED BY THE 6TH
RESPONDENT
Exhibit P7 THE TRUE COPY OF THE REPORT DATED
7/4/2025 FILED BY THE SECRETARY OF THE
8TH RESPONDENT.
Exhibit P8 THE TRUE COPY OF THE SCREENSHOT FROM
VIDEO ISSUED BY THE 5TH RESPONDENT
REVEALING THE VIOLATION
Exhibit P9 THE TRUE COPY OF THE PHOTOS PUBLISHED
BY THE 2ND RESPONDENT IN GOOGLE LINK
Exhibit P10 THE TRUE COPY OF THE SCREENSHOT FROM
VIDEO PUBLISHED BY 5TH RESPONDENT
Exhibit P11 THE TRUE COPY OF THE PHOTOGRAPHS OF
THE 2ND RESPONDENT PLANT EVIDENCING
THE VIOLATION
Exhibit P12 THE TRUE COPY OF THE PHOTOGRAPHS OF
THE 2ND RESPONDENT PLANT EVIDENCING
THE VIOLATION
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W.P.(C) No.11377/2024 & connected cases
Exhibit P13 TRUE COPY OF THE CONSENT TO OPERATE-
RENEWAL GIVEN BY THE 3RD RESPONDENT TO
THE 2ND RESPONDENT DATED 07.08.2025
Exhibit P14 TRUE COPY OF THE SEQUENCE OF
PHOTOGRAPHS SHOWING THE ACTS OF THE
POLICE OFFICIALS THROWING GRENADE TO A
PEACEFUL PROTEST
Exhibit P15 TRUE COPY OF THE PHOTOGRAPHS OF THE
INJURIES
2026:KER:26641
W.P.(C) No.11377/2024 & connected cases
APPENDIX OF WP(C) NO. 40405 OF 2025
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE JUDGMENT DATED
21.12.2021 IN W.P. (C) NO.6152/2021
Exhibit P2 TRUE COPY OF NEWS ITEM PUBLISHED IN
MATHRUBHUMI ONLINE DATED 08.02.2025
Exhibit P3 TRUE COPY OF NEWS ITEM PUBLISHED IN
MATHRUBHUMI ONLINE DATED 03.02.2025
Exhibit P4 TRUE COPY OF NEWS ITEM PUBLISHED IN
MATHRUBHUMI ONLINE DATED 10.02.2025
Exhibit P5 TRUE COPY OF THE COMMUNICATION DATED
27.03.2025 SENT BY THE TAHSILDAR,
THAMARASSERY TO THE DISTRICT
COLLECTOR, KOZHIKODE
Exhibit P6 TRUE COPY OF MINUTES DATED 27-03-2025
OF THE 6TH RESPONDENT
Exhibit P7 TRUE COPY OF THE DECISION TAKEN BY THE
THAMARASSERY GRAMA PANCHAYATH IN ITS
MEETING HELD ON 29.03.2025
Exhibit P8 TRUE COPY OF THE LETTER DATED
29.03.2025 ISSUED BY THE SECRETARY,
THAMARASSERY GRAMA PANCHAYATH TO THE
DISTRICT COLLECTOR, KOZHIKODE AGAINST
THE DIVERSION OF WASTE WATER FROM THE
7TH RESPONDENT COMPANY TO THE
IRUTHULLY RIVER AND ALSO REGARDING THE
SERIOUS ENVIRONMENTAL PROBLEMS CAUSED
BY THE 7TH RESPONDENT COMPANY
Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED
Exhibit P10 TRUE COPY OF THE ORDER DATED
Exhibit P11 TRUE COPY OF THE LETTER DATED 28-04-
2025 ISSUED BY THE 10TH RESPONDENT
Exhibit P12 TRUE COPY OF THE MINUTES OF THE 6TH
RESPONDENT DATED 29-04-2025
Exhibit P13 TRUE COPY OF THE MINUTES DATED 04-06-
2025 OF THE 6TH RESPONDENT
Exhibit P14 TRUE COPY OF THE LETTER DATED 05-07-
2025 ISSUED BY THE 10TH RESPONDENT
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W.P.(C) No.11377/2024 & connected cases
Exhibit P15 TRUE COPY OF THE LETTER DATED 02-08-
2025 ISSUED BY NATIONAL INSTITUTE FOR
INTERDISCIPLINARY SCIENCE AND
TECHNOLOGY (NIIST)
Exhibit P16 TRUE COPY OF THE RENEWAL OF THE
CONSENT TO OPERATE ISSUED BY THE 10TH
RESPONDENT DATED 07-08-2025
Exhibit P17 TRUE COPY OF THE MINUTES OF THE 9TH
RESPONDENT PANCHAYATH DATED 21-08-2025
Exhibit P18 TRUE COPY OF THE INTERIM ORDER DATED
Exhibit P19 TRUE COPY OF THE LETTER DATED 21-10-
2024 TO THE 5TH RESPONDENT
Exhibit P20 TRUE COPY OF THE REPRESENTATION DATED
09-04-2025 TO THE CHIEF MINISTER OF
KERALA
Exhibit P21 TRUE COPY OF THE PAPER REPORTS SHOWING
THE POLICE ATROCITIES
Exhibit P22 TRUE COPY OF THE FIRS REGISTERED BY
THE POLICE
EXHIBIT P23 TRUE COPY OF THE FIR.NO.943/2025 DATED
21-09-2025 OF THE THAMARASSERY POLICE
STATION
EXHIBIT P24 TRUE COPY OF THE PHOTOGRAPHS SHOWING
THE FOOD BEING PREPARED IS BEING TAKEN
AND FOOD SERVED TO THE WOMEN AND
CHILDREN WHO GATHERED ON THE SCENE OF
PROTEST
EXHIBIT P25 TRUE COPY OF THE VIDEO OF THE GRENADE
BEING THROWN AT THE PEOPLE ASSEMBLED
THERE BY THE 4TH RESPONDENT
EXHIBIT P26 TRUE COPY OF THE PHOTOGRAPH SHOWING
THE EXPLOSION OF THE GRENADE
EXHIBIT P27 TRUE COPY OF THE VIDEO WOMEN TAKEN IN
STRETCHERS AND THE REPREATED GRENADE
ATTACK
EXHIBIT P28 TRUE COPY OF THE VIDEO OF THE POLICE
LATHI CHARGE ON THE PEACEFUL
PROTESTERS
EXHIBIT P29 TRUE COPY OF THE PHOTOGRAPHS SHOWING
THE INJURY .
EXHIBIT P30 THE MEDICAL RECORDS OF THE INJURED WHO
HAS UNDERGONE SURGERY
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EXHIBIT P31 TRUE COPY OF THE PHOTOGRAPH SHOWING
BLAST INJURY CAUSED TO THE OTHER
INNOCENT PROTESTER NAMED PRAKASHAN
EXHIBIT P32 TRUE COPY OF THE VIDEO SHOWING WOMEN
INJURED IN THE LATHI CHARGE
EXHIBIT P33 TRUE COPY OF THE FIR AND FIS OF CRIME
NO. 1067/2025 OF THE THAMARASSERY
POLICE STATION
EXHIBIT P34 TRUE COPY OF THE FIR AND FIS OF CRIME
NO. 1068/2025 OF THE THAMARASSERY
POLICE STATION.
EXHIBIT P35 TRUE COPY OF THE FIR AND FIS OF CRIME
NO. 1072/2025 OF THE THAMARASSERY
POLICE STATION.
EXHIBIT P36 TRUE COPY OF THE FIR AND FIS OF CRIME
NO.1069/2025 OF THE THAMARASSERI
EXHIBIT P37 TRUE COPY OF THE FIR AND FIS OF CRIME
NO. 1069/2025 OF THE THAMARASSERY
EXHIBIT P38 TRUE COPY OF THE FIR AND FIS OF CRIME
NO. 1071/2025 OF THE THAMARASSERY
POLICE STATION.
EXHIBIT P39 TRUE COPY OF THE FIR AND FIS OF CRIME
NO. 1070/2025 OF THE THAMARASSERY
POLICE STATION
EXHIBIT P40 TRUE COPY OF THE FIR AND FIS OF CRIME
NO. 1076/2025 OF THE THAMARASSERY
POLICE STATION
EXHIBTI P41 TRUE COPY OF THE VIDEO FOOTAGE SHOWING
TIMESTAMP OF THE PETITIONER
PARTICIPATING IN THE EVENT AT
KARUNYATHEERAM SPEICAL SCHOOL AT 3.05
PM
EXHIBIT P42 TRUE COPY OF THE DISCHARGE SUMMARY OF
CHANDRAKATH NETHRALAYA WHERE THE
PETITIONER UNDERWENT CATARACT SURGERY
EXHIBIT P43 TRUE COPY OF THE MEDICAL SUMMARY OF
CHANDRAKATH NETHRALAYA WHERE THE
PETITIONER UNDERWENT TREATMENT
EXHIBIT P44 TRUE COPY OF THE VIDEOS EVIDENCING THE
POLICE THREATENING WOMEN BY ENTERING
THEIR HOUSE
EXHIBIT P45 TRUE COPY OF THE ORDER NO.
DCKKD.5640/2025 DATED 31-10-2025
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W.P.(C) No.11377/2024 & connected cases
EXHIBIT P46 TRUE COPY OF THE CERTIFICATE ISSUED BY
THE SECRETARY OF THE HIDAYATHUL ISLAM
EXHIBIT P47 TRUE COPY OF THE CERTIFICATE ISSUED BY
DR.ABI ABRAHAM, LAKESHORE HOSPITAL
EXHIBIT P48 TRUE COPY OF THE NOMINATION SUBMITTED
BY THE PETITIONER FOR CONTESTING TO
THE ELECTION TO THE THAMARASSERY GRAMA
PANCHAYATH
RESPONDENTS' ANNEXURES
ANNEXURE R5(A) A TRUE COPY OF THE INTERIM ORDER IN
WP(C) 12536/2025 DATED 28.03.2025
ANNEXURE R5(B) TRUE COPY OF THE BANDOBUST SCHEME
DATED 21.10.2025 , PREPARED BY THE 5TH
RESPONDENT
ANNEXURE R5(C) TRUE COPY OF THE PHOTOGRAPH OF THE
ANNOUNCEMENT OF POLICE AND BANNER
SHOWING TO DISBURSE THE MOB
ANNEXURE R5(D) TRUE COPY OF THE PHOTOGRAPHS OF THE
MOB GATHERED IN THE AREAS
ANNEXURE R5(E) TRUE COPY OF THE WOUND CERTIFICATE
ISSUED BY THE MEDICAL OFFICER OF BABY
MEMORIAL HOSPITAL DATED 25.10.2025
ANNEXURE R5(F) TRUE COPY OF THE CASE SUMMARY DATED
29.10.2025 ISSUED BY THE DENTAL
SURGEON
ANNEXURE R5(G) TRUE COPY OF THE TREATMENT SUMMARY
DATED 25.10.2025
ANNEXURE R5(H) TRUE COPY OF THE WOUND CERTIFICATES OF
INJURED POLICE PERSONNEL DATED
21.10.2025
ANNEXURE R5(I) TRUE COPY OF THE PHOTOGRAPHS COLLECTED
FROM CCTV VISUALS
ANNEXURE R5(J) TRUE COPY OF THE PERMISSION ENDORCED
BY THE TAHSILDAR ON THE REQUEST MADE
BY THE 5TH RESPONDENT DATED 21.10.2025
ANNEXURE R5(K) TRUE COPY OF THE RESIGNATION LETTER
ISSUED BY THE PETITIONER DATED
29.01.2018
EXHIBIT R7(A) TRUE FEW PHOTOGRAPHS SHOWING THE ARSON
AND HAVOC THAT WAS COMMITTED BY THE
PETITIONER AND HIS HENCHMEN.
EXHIBIT R7(B) TRUE COPY OF THE INTERIM ORDER DATED
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W.P.(C) No.11377/2024 & connected cases
06.11.2025 IN I.A. 2/2025 IN WP(C) NO.
12536/2025 ON THE FILES OF THIS
HON'BLE COURT.
EXHIBIT R7(C) TRUE COPY OF THE REPORT DATED
20.11.2025 SUBMITTED BY THE POLLUTION
CONTROL BOARD IN WP(C) NO. 12536/2025
ON THE FILES OF THIS HON'BLE COURT.
EXHIBIT R7(D) TRUE COPY OF THE INTERIM ORDER DATED
24.11.2025 IN WP(C) NO. 12536/2025 ON
THE FILES OF THIS HON'BLE COURT.
EXHIBIT R7(E) TRUE COPY OF THE AFFIDAVIT DATED
01.12.2025 FILED BY THE DISTRICT
COLLECTOR IN WP(C) NO. 12536/2025 ON
THE FILES OF THIS HON'BLE COURT.
EXHIBIT R7(F) A TRUE COPY OF THE DIR-2 FORM EXECUTED
BY THE PETITIONER CONSENTING TO BE
APPOINTED AS DIRECTOR OF THE 7TH
RESPONDENT COMPANY WHICH WAS FILED
WITH THE REGISTRAR OF COMPANIES.
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APPENDIX OF WP(C) NO. 42611 OF 2025
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE JUDGMENT DATED
21.12.2021 IN W.P. (C) NO.6152/2021
Exhibit P2 TRUE COPY OF THE COMMUNICATION DATED
27.03.2025 SENT BY THE TAHSILDAR,
THAMARASSERY TO THE DISTRICT
COLLECTOR, KOZHIKODE
Exhibit P3 TRUE COPY OF MINUTES DATED 09-11-2021
OF THE 3RD RESPONDENT
Exhibit P4 TRUE COPY OF THE INTERIM ORDER DATED
Exhibit P5 TRUE COPY OF THE INTERIM ORDER DATED
Exhibit P6 TRUE COPY OF MINUTES DATED 27-03-2025
OF THE 3RD RESPONDENT
Exhibit P7 TRUE COPY OF THE DECISION TAKEN BY THE
THAMARASSERY GRAMA PANCHAYATH IN ITS
MEETING HELD ON 29.03.2025
Exhibit P8 TRUE COPY OF THE LETTER DATED
29.03.2025 ISSUED BY THE SECRETARY,
THAMARASSERY GRAMA PANCHAYATH TO THE
DISTRICT COLLECTOR, KOZHIKODE AGAINST
THE DIVERSION OF WASTE WATER FROM THE
7TH RESPONDENT COMPANY TO THE
IRUTHULLY RIVER AND ALSO REGARDING THE
SERIOUS ENVIRONMENTAL PROBLEMS CAUSED
BY THE 7TH RESPONDENT COMPANY
Exhibit P9 TRUE COPY OF THE LETTER DATED 28-04-
2025 ISSUED BY THE 4TH RESPONDENT
Exhibit P10 TRUE COPY OF THE MINUTES OF THE 3RD
RESPONDENT DATED 29-04-2025
Exhibit P11 TRUE COPY OF THE MINUTES DATED 04-06-
2025 OF THE 3RD RESPONDENT
Exhibit P12 TRUE COPY OF THE LETTER DATED 05-07-
2025 ISSUED BY THE 4TH RESPONDENT
Exhibit P13 TRUE COPY OF THE LETTER DATED 02-08-
2025 ISSUED BY NATIONAL INSTITUTE FOR
INTERDISCIPLINARY SCIENCE AND
TECHNOLOGY (NIIST)
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Exhibit P14 TRUE COPY OF THE RENEWAL OF THE
CONSENT TO OPERATE ISSUED BY THE 4TH
RESPONDENT DATED 07-08-2025
Exhibit P15 TRUE COPY OF THE LETTER DATED 07-08-
2025 ISSUED BY THE SECRETARY OF THE
6TH RESPONDENT
Exhibit P16 TRUE COPY OF THE MINUTES OF THE 6TH
RESPONDENT PANCHAYATH DATED 21-08-2025
Exhibit P17 TRUE COPY OF THE LETTER DATED 25-08-
2025 ISSUED BY THE 2ND RESPONDENT
DIRECTED THE SECRETARY OF THE 6TH
RESPONDENT TO RENEW THE LICENSE.
Exhibit P18 TRUE COPY OF THE LICENSE ISSUED BY THE
6TH RESPONDENT PANCHAYATH TO THE 7TH
RESPONDENT
Exhibit P19 TRUE COPY OF THE REPRESENTATION DATED
09-04-2025 TO THE CHIEF MINISTER OF
KERALA
Exhibit P20 TRUE COPY OF THE NEWSPAPER REPORT
TITLED ‘SPOT LIGHT' DATED 07-11-
Exhibit P21 TRUE COPY OF THE LETTER DATED 23-10-
2025 ISSUED BY THE 5TH RESPONDENT
Exhibit P22 TRUE COPY OF THE ORDER NO.
DCKKD.5640/2025 DATED 31-10-2025
Exhibit P23 TRUE COPY OF THE MINUTES OF THE
MEETING OF THE 3RD RESPONDENT DATED
30-10-2025
Exhibit P24 TRUE COPY OF THE REPORT DATED 20-11-
2025FILED BY THE 4TH RESPONDENT IN
Exhibit P25 TRUE COPY OF THE MASS REPRESENTATION
SIGNED BY MORE THAN 180 RESIDENTS OF
THE AFFECTED AREAS DATED 29-11-2025
Exhibit P26 TRUE COPY OF THE NOTICE BEARING NO.
KSPCB/582/2023-EE-1 DATED 21.05.2024
Exhibit P27 TRUE COPY OF THE MINUTES OF THE
D.L.F.M.C. MEETING DATED 29.12.2025
Exhibit P28 TRUE COPY OF THE MINUTES OF THE
D.L.F.M.C. MEETING DATED 29.01.2026
Exhibit P29 TRUE COPY OF THE REPORT DATED
18.02.2026 SUBMITTED BY THE SECRETARY
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Exhibit P30 TRUE COPY OF THE MINUTES DATED 17-12-
RESPONDENTS' EXHIBITS:
Exhibit R4(a) A true copy of the Consent to Operate
No. PCB/KKD/DO/
ICO/9221/R18KOZ724966/10750486/2019
dated 14-11-2019 having validity up to
31/10/2024 issued by the Board is
respondent
Exhibit R4(b) True copy of the Notice No. KSPCB/
582/2023-EE-1 dated 21-5-2024 issued
by the Board imposing Environmental
Compensation to the unit
Exhibit R4(c) A true copy of the guidelines GO(Ms)
No. 227/2021/LSGD issued by the Local
Self Government Department dated
07.10.2021
Exhibit R4(d) True copy of the Minutes of the
meeting of the DLFMC held on
01.01.2025
Exhibit R4(e) True copy of the Consent to Operate -
Renewal No. KSPCB/KZ/ICO/
10085604/2025 issued by this
respondent to the Unit dated
30.01.2025
Exhibit R4(g) A true copy of the letter dated
02.05.2025 submitted by the 1st
respondent before this respondent
Exhibit R4(h) A true copy of the letter dated
27.05.2025 received from the Unit
Exhibit R4(i) A copy of the Analysis Report NO.
KROS5647-1/2 of the treated water
sample dated 16-7-2025
Exhibit R4(j) A copy of the letter dated 5-8-2025
submitted by the Unit owner
Exhibit R4(k) A true copy of the findings direction
letter No. PCB/KKD/DO/9221/2019 dated
27.10.2025 was issued to the unit
Exhibit R4(l) A true copy of the reply dated
29.10.2025 submitted by the unit owner
Exhibit R4(m) True copy of the Minutes of the DLFMC
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W.P.(C) No.11377/2024 & connected cases
meeting
Exhibit R4(n) A true copy of the analysis reports
ref no. PCB/KKD/FRESHCUT
Exhibit R4(f) A true copy of the Affidavit dated
27.01.2025 submitted by the 1st
respondent before this respondent.
Exhibit R7(a) A true copy of the report dated
20.11.2025 submitted by the 4th
Respondent in W.P.(C) No. 12536/2025.
Exhibit R7(b) A true copy of the affidavit dated
01.12.2025 submitted by the 5th
Respondent in W.P(c)No. 12536/2025 on
the files of this Hon'ble Court.
Exhibit R7(c) A true copy of the test report dated
12.12.2025 submitted by the CSIR
NIIST.
Exhibit R7(d) A true copy of the National Air
Quality Standards Notification dated
18.11.2009 issued by the Central
Pollution Control Board.
Exhibit R7(e) True copy of the report dated
10.02.2026 issued by the National
Institute of Technology, Calicut.
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W.P.(C) No.11377/2024 & connected cases
APPENDIX OF WP(C) NO. 45526 OF 2025
PETITIONERS' EXHIBITS:
Exhibit P1 THE TRUE COPY OF THE GOOGLE MAP PHOTOS
REVEALING THE LOCATION OF THE INDUSTRY
AND ITS IMMEDIATE DISTANCE FROM THE
PETITIONERS.
Exhibit P2 THE TRUE COPY OF THE ' GUIDELINES FOR
LICENSING POULTRY MEAT STALLS AND
POULTRY WASTE RENDERING PLANTS' DATED
07-10-2021.
Exhibit P2(a) THE TRUE COPY OF THE REVISED STANDARD
OPERATING PROCEDURE FOR RENDERING
PLANTS DATED 10.11.2021.
Exhibit P3 THE TRUE COPY OF THE MINUTES OF THE
MEETING HELD ON 27.03.2025 BY THE 4TH
RESPONDENT .
Exhibit P4 THE TRUE COPY OF THE COMMUNICATION
DATED 29.03.2025 ISSUED BY THE 9TH
RESPONDENT PANCHAYAT.
Exhibit P5 THE TRUE COPY OF THE PHOTOGRAPHS
EVIDENCE THE LANDFILLING DONE BY THE
EMPLOYEES OF THE 2ND RESPONDENT
Exhibit P6 THE TRUE COPY OF THE DIRECTION DATED
10.12.2019 ISSUED BY THE 6TH
RESPONDENT.
Exhibit P7 THE TRUE COPY OF THE CONSENT TO
OPERATE- RENEWAL GIVEN BY THE 3RD
RESPONDENT TO THE 2ND RESPONDENT DATED
07.08.2025.
Exhibit P8 THE TRUE COPY OF THE SEQUENCE OF
PHOTOGRAPHS SHOWING THE ACTS OF THE
POLICE OFFICIALS THROWING GRENADE TO A
PEACEFUL PROTEST .
Exhibit P9 THE TRUE COPY OF THE PHOTOGRAPHS OF
THE INJURIES.
Exhibit P10 THE TRUE COPY OF THE REPORT DATED
7/4/2025 FILED BY THE SECRETARY OF THE
8TH RESPONDENT.
Exhibit P11 THE TRUE COPY OF THE SCREENSHOT FROM
VIDEO ISSUED BY THE 5TH RESPONDENT
REVEALING THE VIOLATION.
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Exhibit P12 THE TRUE COPY OF THE PHOTOS PUBLISHED
BY THE 2ND RESPONDENT IN GOOGLE LINK.
Exhibit P13 THE TRUE COPY OF THE SCREENSHOT FROM
VIDEO PUBLISHED BY 5TH RESPONDENT.
Exhibit P14 THE TRUE COPY OF THE PHOTOGRAPHS OF
THE 2ND RESPONDENT PLANT EVIDENCING
THE VIOLATION.
Exhibit P15 THE TRUE COPY OF THE PHOTOGRAPHS OF
THE 2ND RESPONDENT PLANT EVIDENCING
THE VIOLATION.
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W.P.(C) No.11377/2024 & connected cases
APPENDIX OF WP(C) NO. 46209 OF 2025
PETITIONER'S EXHIBITS:
Exhibit P1 COPY OF THE VERUMPATTAM THEERADHARAM
SALE DEED 1599 OF 2017 OF S.R.O.,
THAMARASSERY TOWN, EXECUTED BY ONE
ABDUL JABBAR, RAJENDRAN AND SHEREEF IN
FAVOUR OF ABDUL NAZEER AND BISHIRAJ ON
12.6.2017
Exhibit P2 TRUE COPY OF THE VERUMPATTAM
ASSIGNMENT DEED (VERUMPATTAM
THEERADHARAM) NO. 1600 OF 2017 OF
S.R.O., THAMARASSERY TOWN EXECUTED BY
ABDUL JABBAR, RAJENDRAN AND SHEREEF IN
FAVOUR OF ABDUL NAZEER AND BISHIRAJ,
DIRECTORS OF MARIANA ENTERPRISES
PRIVATE LIMITED COMPANY DATED
12.6.2017
Exhibit P3 TRUE COPY OF THE SALE DEED NO.
774/2022 OF S.R.O., THAMARASSERY TOWN
DATED 28.2.2022
Exhibit P4 TRUE COPY OF THE POSSESSION
CERTIFICATE NO. 2717 OF 2018 FROM THE
VILLAGE OFFICE, RAROTH DATED 17.8.2018
Exhibit P5 TRUE COPY OF THE POSSESSION
CERTIFICATE NO. 3694 OF 2018 ISSUED BY
THE VILLAGE OFFICER, RAROTH DATED
12.11.2018
Exhibit P6 TRUE COPY OF THE LOCATION SKETCH
ISSUED BY THE VILLAGE OFFICER, RAROTH
DATED 12.11.2018
Exhibit P7 TRUE COPY OF THE POSSESSION
CERTIFICATE ISSUED BY VILLAGE OFFICER,
RAROTH DATED 14.3.2022
Exhibit P8 TRUE COPY OF THE SITE PLAN SUBMITTED
BY THE 16TH RESPONDENT BEFORE THE 13TH
RESPONDENT PANCHAYATH, OBTAINED BY THE
PETITIONERS BY RIGHT TO INFORMATION
ACT
Exhibit P9 TRUE COPY OF THE KEY PLAN FOR PROPOSED
ORGANIC PRODUCTS STORE ROOM OBTAINED
BY THE 3RD PETITIONER BY VIRTUE OF THE
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PROVISION OF RIGHT TO INFORMATION FROM
THE PANCHAYATH
Exhibit P10 TRUE COPY OF THE PROPOSED BUILDING
PLAN SUBMITTED BY THE 16TH RESPONDENT
BEFORE THE 13TH RESPONDENT PANCHAYAYTH
Exhibit P11 TRUE COPY OF THE REGULARISATION PLAN
SUBMITTED BY THE 16TH RESPONDENT
BEFORE THE PANCHAYATH
Exhibit P12 TRUE COPY OF THE PLAN FOR THE PROPOSED
STORE ROOM SUBMITTED BY THE 16TH
RESPONDENT
Exhibit P13 TRUE COPY OF THE PERMIT ISSUED BY THE
13TH RESPONDENT TO THE 16TH RESPONDENT
DATED NIL
Exhibit P14 TRUE COPY OF THE INTEGRATED CONSENT TO
OPERATE OBTAINED BY THE 16TH
RESPONDENT FROM THE OFFICE OF THE 18TH
RESPONDENT DATED 7.8.2025
Exhibit P15 TRUE COPY OF THE LETTER ISSUED BY THE
PRINCIPAL DIRECTOR, PRINCIPAL
DIRECTORATE OFFICE OF THE LOCAL SELF
GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM TO THE SECRETARY OF
THE 13TH RESPONDENT DATED 25.8.2025
Exhibit P16 TRUE COPY OF THE CERTIFICATE OF IFTE &
OS LICENCE ISSUED BY THE 13TH
RESPONDENT PANCHAYATH DATED 28.8.2025
Exhibit P17 TRUE COPY OF THE ORDER OF THE 5TH
RESPONDENT DATED 21.5.2024
Exhibit P18 TRUE COPY OF THE LETTER DATED
16.10.2025 ISSUED BY THE ENVIRONMENTAL
ENGINEER TO THE 16TH RESPONDENT
Exhibit P19 TRUE COPY OF THE ORDER IN WP(C) NO.
11377 OF 2024
Exhibit P20 TRUE PHOTOGRAPHS SHOWING THE DISCHARGE
OF LIQUID WASTE, SLURRY AND VEHICLE
WASH AFFLUENCE FROM THE PLANT TO THE
THODU
Exhibit P21 TRUE COPY OF THE DIRECTIONS ISSUED BY
THE 9TH RESPONDENT TO THE 16TH
RESPONDENT IN A MINUTES DATED 9.7.2025
Exhibit P22 TRUE COPY OF THE LETTER BY THE 16TH
RESPONDENT TO THE ENVIRONMENTAL
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ENGINEER , KERALA POLLUTION CONTROL
BOARD DATED 08.08.2024 OBTAINED BY THE
3RD RESPONDENT BY RIGHT TO INFORMATION
ACT
Exhibit P23 TRUE COPY OF THE APPLICATION PREFERRED
BY THE 3RD PETITIONER BEFORE THE
PUBLIC INFORMATION OFFICER, DISTRICT
INDUSTRIES DEPARTMENT OFFICE,
KOZHIKODE DATED 25.11.2025
Exhibit P24 TRUE COPY OF THE REPLY ISSUED BY THE
STATE PUBLIC INFORMATION OFFICER OF
THE 4TH RESPONDENT TO THE 3RD
PETITIONER DATED 27.11.2025
Exhibit P25 TRUE COPY OF THE REPRESENTATION
PREFERRED BY THE 3RD PETITION BEFORE
THE 5TH RESPONDENT
Exhibit P26 TRUE COPY OF THE REPRESENTATION
PREFERRED BY THE 3RD PETITIONER BEFORE
THE 6TH RESPONDENT DATED 07.11.2025
Exhibit P27 TRUE COPY OF THE REPRESENTATION
PREFERRED BY THE 3RD PETITION BEFORE
THE 8TH RESPONDENT DATED 07.11.2025
Exhibit P28 TRUE COPY OF THE REPRESENTATION
PREFERRED BY THE 3RD PETITIONER BEFORE
THE 13TH RESPONDENT DATED 27.11.2025
RESPONDENTS' EXHIBITS:
Exhibit R16(a) True copy of the minutes of the
hearing conducted by the 5th
Respondent on 17.12.2025.
Exhibit R16(b) A true copy of the order No.
DFB/3125/2025-T1 dated 08.12.2025
passed by the Director of Factories
and Boilers, Thiruvananthapuram.
Exhibit R16(c) A true copy of the renewal certificate
dated 21.11.2025 issued by the 20th
Respondent.
PETITIONERS' EXHIBITS:
Exhibit P29 TRUE COPY OF THE BUILDING PERMIT
APPLICATION DOCUMENTS INCLUDING
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SANKETHAM APPLICATION, NOTICE OF
INTENTION TO START WORK, COMPLETION
CERTIFICATE AND DEVELOPMENT
CERTIFICATE RELATING TO PERMIT NO. A3-
BA(9462)/2019 DATED 16.3.2019.
Exhibit P30 TRUE COPY OF THE GENERAL BUILDING
PERMIT NO. A3-BA(9462)/2019 DATED 16-
01-2019 ISSUED BY KATTIPPARA GRAMA
PANCHAYATH FOR CONSTRUCTION OF
INDUSTRIAL BUILDING.
