Kerala High Court
Moodampadi Residential Association vs Ambalappuzha South Grama Panchayat on 23 September, 2021
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 23RD DAY OF SEPTEMBER 2021/1ST ASWINA, 1943
WP(C) NO. 3324 OF 2021
PETITIONER:
K.HARIKUMAR, DWARAKA, KOMANA,
AMBALAPPUZHA, PIN - 688 561.
BY ADV M.K.PRADEEPKUMAR
RESPONDENTS:
1 AMBALAPPUZHA GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
AMBALAPPUZHA P.O., ALAPPUZHA - 688 561.
2 ENVIRONMENTAL ENGINEER,
KERALA POLLUTION CONTROL BOARD,
DISTRICT OFFICE, THONDANKULANGARA,
THATHAMPALLY P.O., ALAPPUZHA - 688 013.
3 THE DIVISIONAL REGIONAL MANAGER,
TRIVANDRUM DIVISION, DIVISIONAL OFFICE,
INDIAN RAILWAY, THYCAUD,
THIRUVANANTHAPURAM - 695 014.
4 THE SENIOR DIVISIONAL ENGINEER,
TRIVANDRUM DIVISION, DIVISIONAL OFFICE,
INDIAN RAILWAY, THYCAUD,
THIRUVANANTHAPURAM - 695 014.
5 THE SENIOR SECTION ENGINEER/JUNIOR ENGINEER
WORKS, ALAPPUZHA, INDIAN RAILWAY.
6 M.S.RAMALINGAM CONSTRUCTION COMPANY PVT.LTD.,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
N.R.TOWER, FIRST FLOOR, 175/2,
SOUTH STATE BANK NAGAR, CHETTIPALAYAM,
ERODE, TAMILNADU, PIN - 638 002.
WP(C) Nos.3324 & 7554 of 2021
:2 :
7 PROJECT MANAGER, READY MIX PLANT,
M/S.RAMALINGAM CONSTRUCTION COMPANY PVT.LTD.,
PROJECT OFFICE, SF NO.369/11,
NEAR RAILWAY STATION, AMBALAPPUZHA P.O.,
ALAPPUZHA - 688 561.
8 JOSHY BABU, CANAL VIEW,
PUNNAPRA P.O.,
ALAPPUZHA, PIN - 688 004.
9 JIJI MATHEW, CANAL VIEW,
PUNNAPRA P.O.,
ALAPPUZHA, PIN - 688 004.
10 KERALA IRRIGATION INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. (KIIDC)
REPRESENTED BY ITS CHIEF ENGINEER,
PARVATHY, TC 36/1, NH66,
BYPASS SERVICE ROAD, ENCHACKAL JN,
CHAKKAI P.O.,
THIRUVANANTHAPURAM, PIN- 695 024.
BY ADVS.
R1 SRI.BRIJESH MOHAN
R1 SRI.R.RAJPRADEEP
R2 SRI.T.NAVEEN, SC
R3-R5 SRI.DINESH RAO, SC
R7 SMT.BHAVANA VELAYUDHAN
R7 SMT.T.J.SEEMA
R7 SRI.S.SANAL KUMAR
R10 SRI.PIRAPPANCODE V.S.SUDHIR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.09.2021, ALONG WITH WP(C).7554/2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.3324 & 7554 of 2021
:3 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 23RD DAY OF SEPTEMBER 2021/1ST ASWINA, 1943
WP(C) NO. 7554 OF 2021
PETITIONERS:
1 MOODAMPADI RESIDENTIAL ASSOCIATION,
RE NO ALP/TC/435/2012, REPRESENTED BY
ITS PRESIDENT, PUTHUMANA ILLAM,
KOMANA, AMBALAPPUZHA, PIN-688 561.
2 PRATHAPACHANDRAN B., ROHINI HOUSE,
KOMANA, AMBALAPPUZHA, PIN-688 561.
3 P.M. RAJAN, PANACHITHANAM HOUSE,
KOMANA, AMBALAPPUZHA, PIN-688 561.
4 GOPAN E.S., VADAKKE EDAYIZ HOME,
KOMANA, AMBALAPPUZHA, PIN-688 561.
BY ADV M.K.PRADEEPKUMAR
RESPONDENTS:
1 AMBALAPPUZHA SOUTH GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
AMBALAPPUZHA P.O., ALAPPUZHA-688 561.
2 ENVIRONMENTAL ENGINEER,
KERALA POLLUTION CONTROL BOARD,
DISTRICT OFFICE, THONDANKULANGARA,
THATHAMPALLY P.O., ALAPPUZHA-688 013.
3 THE DIVISIONAL REGIONAL MANAGER,
TRIVANDRUM DIVISION, DIVISIONAL OFFICE,
INDIAN RAILWAY, THYCAUD,
THIRUVANANTHAPURAM-695 014.
4 THE SENIOR DIVISIONAL ENGINEER,
TRIVANDRUM DIVISION, DIVISIONAL OFFICE,
INDIAN RAILWAY, THYCAUD,
THIRUVANANTHAPURAM-695 014.
WP(C) Nos.3324 & 7554 of 2021
:4 :
5 THE SENIOR SECTION ENGINEER/
JUNIOR ENGINEER, WORKS, ALAPPUZHA,
INDIAN RAILWAY 688 001.
6 M/S. RAMALINGAM CONSTRUCTION COMPANY
PVT LTD., REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER, N.R. TOWER,
FIRST FLOOR, 175/2 SOUTH STATE BANK NAGAR,
CHETTIPALAYAM, ERODE, TAMILNADU, PIN-638 002.
7 PROJECT MANAGER, READY MIX PLANT,
M/S. RAMALINGAM CONSTRUCTION COMPANY PVT LTD,
PROJECT OFFICE, SF NO 369/11,
NEAR RAILWAY STATION, AMBALAPPUZHA P.O.,
ALAPPUZHA-688 561.
8 JOSHY BABU, CANAL VIEW,
PUNNAPRA P.O., ALAPPUZHA, PIN-688 004.
9 JIJI MATHEW, CANAL VIEW,
PUNNAPRA P.O., ALAPPUZHA, PIN-688 004.
10 KERALA IRRIGATION INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD (KIIDC),
REPRESENTED BY ITS CHIEF ENGINEER,
PARVATHY T.C.36/1, NH66 BYPASS SERVICE ROAD,
ENCHACKAL JN, CHAKAI P.O.,
THIRUVANANTHAPURAM, PIN-695 024.
BY ADVS.
R1 SRI.BRIJESH MOHAN
R1 SRI.R.RAJPRADEEP
R2 SRI.T.NAVEEN, SC
R3-R5 SRI.DINESH RAO, SC
R6-R7 SMT.BHAVANA VELAYUDHAN
R6-R7 SMT.T.J.SEEMA
R6-R7 SRI.S.SANAL KUMAR
R10 SRI.PIRAPPANCODE V.S.SUDHIR
SHRI. AKASH S.
SMT.A.MEGHA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.09.2021, ALONG WITH WP(C).3324/2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.3324 & 7554 of 2021
:5 :
JUDGMENT
~~~~~~~~~ Dated this the 23rd day of September, 2021 [WP(C) Nos.3324 & 7554 of 2021] The petitioner in WP(C) No.3324/2021 is a permanent resident of Ward No.10 of Ambalapuzha South Panchayat. The petitioners in WP(C) No.7554/2021 are Moodampadi Residents Association and three residents of Komana in Ambalapuzha.
2. The writ petitions are filed seeking to declare that the Ready Mix Plant or the activities conducted under the cover of Kerala Irrigation Infrastructure Development Corporation by 6th and 7th respondents at the area in the Ward No.10 of Ambalapuzha South Panchayat at Komana requires all licences, permit etc under the Kerala Panchayat Raj Act, 1994, Environmental Laws and all other relevant laws. Certain consequential and incidental reliefs are also sought for WP(C) Nos.3324 & 7554 of 2021 :6 : in the writ petitions. The respondents and exhibits are referred to in this judgment in the order they are arrayed/marked in WP(C) No.7554 of 2021.
3. The petitioners state that the Ward No.10 of Ambalapuzha is a thickly populated residential area. Petitioners 2 to 4 in WP(C) No. 7554/2021 are senior citizens suffering from ailments like Gastroenterological disease, heart disease, Asma etc. The 6th respondent-Construction Company established a Cement Ready Mix Plant in the Ward. It is a highly polluting industry falling in Red Category. The local residents filed a mass petition to the Panchayat authorities to take steps to stop the activities of the Plant. The Panchayat has not taken any steps in that regard.
4. No permit is granted to the Plant, under the Kerala Panchayat Raj Act, 1994. No licences or Consent were obtained by the 6th respondent, under various statutes. Ext.P2 lawyer notice was sent to the 1 st respondent-Panchayat. On an RTI enquiry, the petitioners learnt that the RCCL Plant has obtained an establishment permission from the 2 nd WP(C) Nos.3324 & 7554 of 2021 :7 : respondent-Environmental Engineer, Kerala Pollution Control Board. The 6th and 7th respondents have been misusing a Railway Road and damaging it, plying heavy duty vehicles carrying heavy machinery. The petitioners again submitted Ext.P6 complaint to the Panchayat. The Panchayat authorities have taken a stand that the work being carried out by the 6th respondent is one related to Kerala Irrigation Infrastructure Development Corporation and it does not require any permit or licence under the Kerala Panchayat Raj Act, 1994.
5. The learned counsel for the petitioners argued that the running of a highly polluting industry in a densely populated area offends the fundamental rights guaranteed to the petitioners under Articles 14, 19(e) and 21 of the Constitution of India. The purpose of the Cement Ready Mix Plant is said to be for facilitating Groynes construction at sea shore. The Plant at Ambalapuzha has not even a remote connection with the activity of Groynes construction. Consent from the Pollution Control Board was obtained by the 6 th WP(C) Nos.3324 & 7554 of 2021 :8 : respondent suppressing material facts. No Environmental Impact Assessment was made before issuing Consent of the Pollution Control Board. The learned counsel for the petitioners further argued that Sections 232 and 233 of the Kerala Panchayat Raj Act stand violated by the 6 th respondent. Under Section 233A, the 1 st respondent is bound to issue Stop Memo on the 6th respondent. Section 10 of the Kerala Micro, Small and Medium Enterprises Facilitation Act, 2019 cannot abrogate the power of the Panchayat under Section 233A of the Kerala Panchayat Raj Act, 1994. Respondents 3 to 5 have a duty to ensure that the Railway Road is in good condition and is not damaged by the activities of the 6th respondent.
6. The 1st respondent filed a counter affidavit in the writ petition. The 1st respondent submitted that the 6 th respondent awarded a work of installation of Groynes along the seashore in Ambalapuzha, by the Kerala Irrigation Infrastructure Development Corporation. Sea erosion is high and serious in this area. As the Ambalapuzha South WP(C) Nos.3324 & 7554 of 2021 :9 : Panchayat is in the middle of the areas where Groynes are to be laid, the 6th respondent sought to start the Plant in Ward No.10, which is hardly one kilometre far from the seashore. As the work is in larger public interest, the Panchayat decided to give permission. Since the activity undertaken by the 6 th respondent is a Governmental activity, no permit is needed under Rule 7 of the Kerala Panchayat Building Rules. The activity is for a short duration. Hence, Ext.P5 No Objection Certificate was issued.
7. The 2nd respondent-Environmental Engineer submitted a Report dated 15.05.2021. The 2 nd respondent stated that the Plant has complied with all the Consent conditions and directions issued by the Pollution Control Board and there is no chance of any serious pollution problems from the Unit.
8. I have heard the learned counsel for the petitioners, the learned Standing Counsel for the 1 st respondent- Panchayat, the 2nd respondent-Environmental Engineer and respondents 3 to 5 and the counsel for respondents 6 and 7. WP(C) Nos.3324 & 7554 of 2021 : 10 :
9. The Ready Mix Plant in Ward No.10 of Ambalapuzha South Panchayat has been necessitated for construction and laying of Groynes in the seashores of Ambalapuzha South Panchayat, Ambalapuzha North Panchayat, Mararikulam South Panchayat and Arattupuzha Panchayat. The seashores in these areas are facing serious sea erosion which is a threat to the life and property of the people living in coastal areas and the fisher folk. It is in the larger public interest that the 10 th respondent which is a State Government Undertaking has taken up the work financed by the Kerala Infrastructure Investment Fund Board (KIIFB). The 6th respondent has been entrusted with work.
10. It is to be noted that the work undertaken is of a temporary duration and will be completed within the stipulated time. The 6th respondent has the approval under the Kerala Micro, Small and and Medium Enterprises Facilitation Act which enables the 6th respondent to run the enterprise for three years without obtaining statutory clearances under various State laws. Nevertheless, the Plant of the Unit would WP(C) Nos.3324 & 7554 of 2021 : 11 : require Consents and Clearances under the applicable Central laws.
11. The 2nd respondent-Environmental Engineer has stated that when an application for Consent to Operate was received from the 6th respondent, the 2nd respondent inspected the Unit on 21.01,2021 and found that it has not adopted the specified pollution control measures. Water Sprinkler System, Dust Control system, and compound wall as stipulated in the Consent to Establish were in place. Hence, a Consent Refusal Intimation Notice was issued. The 6 th respondent then took various remedial measures. Thereafter, an Integrated Consent to Operate was issued on 23.02.2021.
12. Another inspection was conducted on 26.03.2021 and certain defects were noted. A show-cause notice was therefore issued. Pursuant to the directions of this Court, a further inspection was conducted on 31.03.2021. The 6 th respondent was directed to optimise water sprinkling and road wetting system, after a further inspection conducted on 29.04.2021. Thereafter, one more inspection was conducted WP(C) Nos.3324 & 7554 of 2021 : 12 : on 06.05.2021 and noise level and concentration of suspended particulate matter was measured. It was found that Unit has complied with all Consent conditions and directions issued by the Board and there is no possibility of serious pollution problems from the Unit. In view of the above, the concern of the petitioners relating to pollution caused by the Plant stands answered.
13. The learned counsel for the petitioners argued that since the Groynes are being laid in a vast area exceeding 20,000 square metres, prior Environmental Clearance is necessary for the functioning of the Plant. This Court is unable to accept the argument as the petitioners have no case in the writ petitions that laying of Groynes by itself will result in environmental degradation. Even If the petitioners have such a case, the laying of Groynes is extremely necessary for protection of life and property of the general public in the coastal belt and the protection of their life should be given priority.
WP(C) Nos.3324 & 7554 of 2021 : 13 :
14. The Cement Ready Mix Plant by itself does not require any prior Environmental Clearance under any statute. The body competent to ensure pollution prevention measures namely, the Pollution Control Board has made repeated site inspections and has taken all steps to ensure prevention of pollution. There is nothing on record to show that the heavy vehicles plied by the 6th respondent are damaging the roads. Even If the roads are so being damaged, taking into account the larger public interest behind the project, this Court should not interfere with the ongoing project having great public interest, on that ground. This Court is not inclined to accept the argument of the petitioners that their rights under Articles 14, 19 and 21 are infringed by the Project.
Hence, this Court finds no reason to interfere in the matter. The writ petitions are hence dismissed.
Sd/-
N. NAGARESH, JUDGE aks/20.09.2021 WP(C) Nos.3324 & 7554 of 2021 : 14 : APPENDIX OF WP(C) 3324/2021 PETITIONER'S EXHIBITS EXHIBIT P1 TRUE COPY OF THE MASS REPRESENTATION DATED 30/10/2020 OF PETITIONER ALONG WITH OTHER RESIDENTS OF MOODAMBADI RESIDENTIAL ASSOCIATION BEFORE 1ST RESPONDENT GRAMA PANCHAYATH.
EXHIBIT P2 TRUE COPY OF THE ADVOCATE NOTICE DATED 30/11/2020 ISSUED TO 1ST RESPONDENT GRAMAPANCHAYATH ON BEHALF OF PETITIONER AND TWO OTHERS.
EXHIBIT P3 TRUE COPY OF OFFICE LETTER NO.PCB/ALP/TG-
167/19 DATED 01/12/2020 OF 2ND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF 1ST RESPONDENT REPLY LETTER
NO.A4-6921(24) DATED 11/01/2021 UNDER
RIGHT TO INFORMATION ACT.
EXHIBIT P5 TRUE COPY OF TEMPORARY CONDITIONAL PERMIT
NO.A3-1300/20(1) DATED 07/12/2020 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE APPLICATION OF SMT.PRABHAVATHY AMMA DATED 26/12/2020, BEFORE 1ST RESPONDENT.
EXHIBIT P7 THE VIDEOS OF THE LOCALITY IS TAKEN BY THE PETITIONER GIVING THE VIEWS OF THE RESIDENTIAL HOUSES, ANGANAVADY, NSS KARAYOGAM, TEMPLE ETC, IS PRODUCED IN THE DI FOR READY REFERENCE.
EXHIBIT P8 THE VIDEOS OF FUNCTIONING OF HE PLANT IN THE NIGHT ALSO WITH ALL SORT OF GRINDING SOUND AND OTHER NUISANCE ARE VIDEOED AND PRODUCED THE DVD FOR READY REFERENCE. EXHIBIT P9 THE PHOTOGRAPHS OF SOME OF THE MACHINERIES AND EQUIPMENTS.
EXHIBIT P10 TRUE COPY OF THE APPLICATION DATED 30/01/2021 OF PETITIONER UNDER RIGHT TO INFORMATION ACT,2005 BEFORE 2ND RESPONDENT.
WP(C) Nos.3324 & 7554 of 2021 : 15 : EXHIBIT P11 TRUE COPY OF THE REPLY LETTER NO.P.D.B./ALP/TG-167/19 DATED 30/01/2021 OF 2ND RESPONDENT.
EXHIBIT P12 THE TRUE COPY OF ENVIRONMENT CONSENT ISSUED TO THE 6 & 7TH RESPONDENTS BY THE 2ND RESPONDENT IN THE READY MIX PLANT AS PER FILE NO.PCB/ALP/UCE-2046/2020 DATED 13/11/2020.
EXHIBIT P13 THE TRUE COPY OF THE TRACK CONSIGNMENT REPORT OF CONSIGNMENT NO.EL492047285IN. EXHIBIT P13(a) THE TRUE COPY OF THE TRACK CONSIGNMENT REPORT OF CONSIGNMENT NO.EL492047271IN. EXHIBIT P13(b) THE TRUE COPY OF THE TRACK CONSIGNMENT REPORT OF CONSIGNMENT NO.EL492047268IN. EXHIBIT P13(c) THE TRUE COPY OF THE TRACK CONSIGNMENT REPORT OF CONSIGNMENT NO.EL492047254IN. EXHIBIT 13(d) THE TRUE COPY OF THE TRACK CONSIGNMENT REPORT OF CONSIGNMENT NO.EL492047237IN. EXHIBIT P13(e) THE TRUE COPY OF THE TRACK CONSIGNMENT REPORT OF CONSIGNMENT NO.EL492047245IN. EXHIBIT P14 ONE OF SUCH PHOTOGRAPHS TAKEN BY THE PETITIONER SHOWS THAT.
RESPONDENTS' EXHIBITS EXHIBIT R7(a) A TRUE COPY OF THE WORK ALLOTMENT LETTER DATED 26.06.2020 OF THE 10TH RESPONDENT EXHIBIT R7(b) A TRUE COPYO F THE AGREEMENT EXECUTED BY THE 6TH RESPONDENT WITH THE 10TH RESPONDENT DATED 22.07.2020.
EXHIBIT R7(c) A TRUE COPY OF THE LEASE AGREEMENT EXECUTED BY THE 6TH RESPONDENT WITH THE 8TH RESPONDENT DATED 01.10.2020.
EXHIBIT R7(d) A TRUE COPY OF THE APPLICATION MADE BY THE 6TH RESPONDENT BEFORE THE DIVISIONAL AREA MANAGER (WORKS) SOUTHERN RAILWAY. EXHIBIT R7(e) A TRUE COPY OF THE COMMUNICATION OF THE DIVISIONAL AREA MANAGER, (WORKS) SOUTHERN RAILWAY, TRIVANDRUM DATED 16.02.2021. WP(C) Nos.3324 & 7554 of 2021 : 16 : APPENDIX OF WP(C) 7554/2021 PETITIONERS' EXHIBITS EXHIBIT P1 TRUE COPY OF THE MASS REPRESENTATION DATED 30.10.2020 OF PETITIONER ALONG WITH OTHER RESIDENTS OF MOODAMBADI RESIDENTIAL ASSOCIATION BEFORE 1ST RESPONDENT GRAMA PANCHAYATH EXHIBIT P2 TRUE COPY OF THE ADVOCATE NOTICE DATED 30.11.2020 ISSUED TO 1ST RESPONDENT GRAMAPANCHAYATH ON BEHALF OF PETITIONER AND TWO OTHERS EXHIBIT P3 TRUE COPY OF OFFICE LETTER NO PCB/ALP/TG-
167/19 DATED 1.12.2020 OF 2ND RESPONDENT EXHIBIT P4 TRUE COPY OF 1ST RESPONDENT REPLY LETTER NO A4-6921924) DATED 11.1.2021 UNDER RIGHT TO INFORMATION ACT EXHIBIT P5 TRUE COPY OF TEMPORARY CONDITIONAL PERMIT NO A3 1300/20(10 DATED 7.12.2020 ISSUED BY THE 1ST RESPONDENT EXHIBIT P6 TRUE COPY OF THE APPLICATION OF SMT.
PRABHAVATHY AMMA DATED 26.12.2020 BEFORE 1ST RESPONDENT EXHIBIT P7 THE VIDEOS OF THE LOCALITY IS TAKEN BY THE PETITIONER GIVING THE VIEWS OF THE RESIDENTIAL HOUSES, ANGANAVADY, NSS KARAVOGAM, TEMPLE ETC, IS PRODUCED IN THE CD FOR READY REFERENCE EXHIBIT P8 THE VIDEOS OF FUNCTIONING OF THE PLANT IN THE NIGHT ALSO WITH ALL SORT GRINDING SOUTH AND OTHER NUISANCE ARE VIDEOED AND PRODUCED THE DVD FOR READY REFERENCE EXHIBIT P9 THE PHOTOGRAPHS OF SOME OF THE MACHINERIES AND EQUIPMENTS EXHIBIT P10 TRUE COPY OF THE APPLICATION DATED 30.1.2021 OF PETITIONER UNDER RIGHT TO INFORMATION ACT, 2005 BEFORE 2ND RESPONDENT EXHIBIT P11 TRUE COPY OF THE REPLY LETTER NO P.C B/ALP/TG-167/19 DATED 30.1.2021 OF 2ND RESPONDENT WP(C) Nos.3324 & 7554 of 2021 : 17 : EXHIBIT P12 THE TRUE COPY OF ENVIRONMENTAL CONSENT ISSUED TO THE 6TH & 7TH RESPONDENTS BY THE 2ND RESPONDENT IN THE ABOVE STATED READY MIX PLANT AS PER FILE NO PCB/ALP/UCE-2046/2020 DATED 13.11.2020 EXHIBIT P13 ONE OF SUCH PHOTOGRAPHS TAKEN BY THE ONE OF THE MEMBERS OF 1ST PETITIONER RESPONDENTS' EXHIBITS ANNEXURE R2(a) TRUE COPY OF THE COMPLAINT DATED 13.11.2020 FILED BY THE 1ST PETITIONER ANNEXURE R2(b) TRUE COPY OF THE LETTER DATED 17.11.2020 ISSUED BY THE PCB TO THE PETITIONER ANNEXURE R2(c) TRUE COPY OF THE COMPLAINT DATED 21.12.2020 RECEIVED FROM THE PETITIONER ANNEXURE R2(d) TRUEC OPY OF THE DIRECTION ISSUED BY THE PCB TO THE PETITIONER AS PER COMMUNICATION DATED 31.12.2020.
ANNEXURE R2(e) TRUE COPY OF THE CONSENT REFUSAL INTENTION NOTICE DATED 17.022021 ISSUED BY THE PCB TO THE UNIT ANNEXURE R2(f) TRUE COPY OF THE CONSENT TO OPERATE ISSUED TO THE UNIT ON 23.02.2021.
ANNEXURE R2(g) TRUE COPY OF THE SHOW-CAUSE NOTICE DATED 27.03.2021 ISSUED BY THE PCB TO THE UNIT. ANNEXURE R2(h) TRUE COPY OF THE NOTICE DATED 30.03.2021 ISSUED BY THE BOARD.
ANNEXURE R2(i) TRUE COPY OF THE DIRECTIONS ISSUED BY THE
PCB AS PER COMMUNICATION DATED
03.04.2021.
ANNEXURE R2(j) TRUEC OPY OF THE AMBIENT AIR AND NOISE
MONITORING RESULT.
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