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Judgment
N.Nagaresh, J
In W.P.(C) No.16422 of 2023 filed by the 3rd respondent herein, this Court directed the Panchayat authorities to treat Exts.P4 and P5 therein as Show-cause notices in respect of the issues involved and if the petitioner therein raises his objections within a period of two weeks, the direction contained in Ext.P5 to stop the functioning of the Manufacturing Unit shall stand deferred till a final decision is taken by the respondents.
The issue involved in the said W.P.(C) No.16422 of 2023 was relating to Consent obtained by the 3rd respondent from the Pollution Control Board. In this writ petition, the petitioner alleges that any decision taken by the Panchayat authorities pursuant to Ext.P2 judgment in W.P.(C) No.16422 of 2023 is likely to adversely affect the interest of the petitioner and the petitioner therefore be heard in the matter while taking a decision pursuant to Ext.P2.
Standing Counsel representing respondents 1 and 2 submits that no decision has been taken pursuant to the directions of this Court in Ext.P2 judgment as on date and if the petitioner has any grievance, such grievances also can be taken into account.
In view of the submissions made as above, the writ petition is disposed of directing the 3rd respondent to place the petitioner’s written objections, if any, in the matter before respondents 1 and 2, within a period of one week. Respondents 1 and 2 shall take a decision in the matter after considering such objection also, if the same is received within a period of one week.