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Judgment
Sathish Ninan, J
The 6th respondent is conducting a pig farm without any license from the 1st respondent Panchayath and consent from the 2nd respondent Pollution
Control Board. Though Ext P6 notice was issued by the Panchayath requiring to stop the farm till the license is obtained, it is not obeyed or
implemented, grieves the petitioner. He refers to Ext P7 complaint filed by the local residents before the 5th respondent regarding the functioning of
the illegal farm.
The learned counsel appearing for the 6th respondent submits that, an application has been submitted by his mother, who is the owner of the
property in question, before the 1st respondent for issuance of license for conduct of the farm and that an application has been submitted before the
2nd respondent Pollution Control Board for consent. The learned standing counsel for the Pollution Control Board affirms receipt of the application
and submits that the same is under consideration.
It would be sufficient if respondents 1 and 2 considers the applications submitted by the 6th respondent for license and consent respectively, without
any delay, after hearing the petitioner and the 6th respondent.
Accordingly, the writ petition is disposed of directing the 1st and 2nd respondents to consider the petitioner's applications for license and for consent,
and pass orders thereon after hearing the petitioner and 6th respondent or his mother. Let the proceedings be completed within a period of two weeks
from the date of receipt of a copy of this judgment.