Kerala High Court
Babu M. P vs Secretary, The Kunnukara Grama ... on 7 August, 2025
Author: Amit Rawal
Bench: Amit Rawal
2025:KER:61434
WA NO. 324 OF 2025 and conctd. Cases
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WA NO. 324 OF 2025
AGAINST THE ORDER DATED 28.1.2025 IN WP(C) NO.44864 OF 2024 OF
HIGH COURT OF KERALA
APPELLANT(S)/PETITIONER:
BABU M. P.,
AGED 57 YEARS
MANJALY HOUSE, ATTUPURAM, AYIROOR P.O, ERNAKULAM, PIN -
683579
BY ADV SRI.C.K.SREEJITH
RESPONDENT(S)/RESPONDENTS:
1 SECRETARY, THE KUNNUKARA GRAMA PANCHAYAT
KUNNUKARA MINI CIVIL STATION, ATHANI - PARAVOOR ROAD,
KUNNUKARA, PIN - 683578
2 KUNNUKARA GRAMA PANCHAYAT
KUNNUKARA MINI CIVIL STATION, ATHANI - PARAVOOR ROAD,
KUNNUKARA, KERALA, PIN - 683578
3 CHIEF ENVIRONMENTAL ENGINEER
GANDHI NAGAR, ERNAKULAM, KERALA, PIN - 682020
BY ADV SHRI.ANOOP V.NAIR
THIS WRIT APPEAL HAVING BEEN HEARD ON 07.08.2025, ALONG WITH
WA.383/2025, 26239/2024 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025:KER:61434
WA NO. 324 OF 2025 and conctd. Cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WA NO. 383 OF 2025
AGAINST THE ORDER DATED 21.11.2024 IN WP(C) NO.26239 OF 2024 OF
HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS No.5:
BABU M.P.,
AGED 57 YEARS
MANJALY HOUSE, ATTUPURAM, AYIROOR P.O, PIN - 689612
BY ADV SRI.C.K.SREEJITH
RESPONDENT(S)/PETITIONER/RESPONDENTS 1 TO 4 AND 6 TO 8:
1 THE KUNNUKARA GRAMA PANCHAYAT, REP: BY ITS SECRETARY
KUNNUKARA.P.O., ERNAKULAM DISTRICT MR. JAYAKRISHNAN S, AGED
52 YEARS, S/O. G. SREEDHARAN PILLAI, LAKHMI VILAS,
KOTTAPURAM, ALANGAD P.O, PIN - 683511
2 THE CHIEF ENVIRONMENTAL ENGINEER,
KERALA STATE POLLUTION CONTROL BOARD, GANDHI NAGAR,
ERNAKULAM, PIN - 682020
3 THE DISTRICT MEDICAL OFFICER,
HEALTH DEPARTMENT, OFFICE OF THE DMO, GENERAL HOSPITAL
COMPOUND, ERNAKULAM, PIN - 682011
4 THE DISTRICT ANIMAL HUSBANDRY OFFICE,
REPRESENTED BY THE ANIMAL HUSBANDRY OFFICER,OFFICE OF THE
ANIMAL HUSBANDRY CLUB ROAD, PALLIMUKKU, ERNAKULAM, PIN -
682011
5 THE STATION HOUSE OFFICER,
CHENGAMANAD POLICE STATION, CHENGAMANAD, PIN - 683578
2025:KER:61434
WA NO. 324 OF 2025 and conctd. Cases
3
6 SHYAM KUMAR,
THEKKUMKATTU PALLATHU VEEDU, KANAKKAN KADAVU,NORTH
KUTHIYATHODU, PARAVUR, PIN - 683594
7 DAVIS M.P.,
MANAYAMPILLY HOUSE, THURUTHISSERY, MEKKAD P.O. ALUVA, PIN -
683589
8 JAISON JOSEPH,
MUNDADAN HOUSE, ANGAMALY P.O, PIN - 683572
BY ADVS.
SHRI.ANOOP V.NAIR, SC, NORTH PARAVUR MUNICIPALITY
SRI.JAISON JOSEPH
THIS WRIT APPEAL HAVING BEEN HEARD ON 07.08.2025, ALONG WITH
WA.324/2025 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:61434
WA NO. 324 OF 2025 and conctd. Cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 26239 OF 2024
PETITIONER(S):
THE KUNNUKARA GRAMA PANCHAYAT, REP: BY ITS
SECRETARY
KUNNUKARA.P.O., ERNAKULAM DISTRICT MR.
JAYAKRISHNAN S, AGED 52 YEARS, S/O. G. SREEDHARAN
PILLAI, LAKHMI VILAS, KOTTAPURAM, ALANGAD P.O, PIN
- 683511
BY ADVS.
SHRI.ANOOP V.NAIR
SMT.TANOOSHA PAUL
SMT.AVANTHIKA R.
RESPONDENT(S):
1 THE CHIEF ENVIRONMENTAL ENGINEER,
KERALA STATE POLLUTION CONTROL BOARD, GANDHI NAGAR,
ERNAKULAM, PIN - 682020
2 THE DISTRICT MEDICAL OFFICER,
HEALTH DEPARTMENT, OFFICE OF THE DMO, GENERAL HOSPITAL
COMPOUND, ERNAKULAM, PIN - 682011
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WA NO. 324 OF 2025 and conctd. Cases
5
3 THE DISTRICT ANIMAL HUSBANDRY OFFICE,
REPRESENTED BY THE ANIMAL HUSBANDRY OFFICER,OFFICE OF THE
ANIMAL HUSBANDRY CLUB ROAD, PALLIMUKKU, ERNAKULAM, PIN -
682011
4 THE STATION HOUSE OFFICER,
CHENGAMANAD POLICE STATION, CHENGAMANAD, PIN - 683578
5 BABU A.P.,
MANJALY HOUSE, ATTUPURAM, AYIROOR P.O, PIN - 689612
6 SHYAM KUMAR,
THEKKUMKATTU PALLATHU VEEDU, KANAKKAN KADAVU,NORTH
KUTHIYATHODU, PARAVUR, PIN - 683594
7 DAVIS M.P.,
MANAYAMPILLY HOUSE, THURUTHISSERY, MEKKAD P.O. ALUVA, PIN -
683589
8 JAISON JOSEPH,
MUNDADAN HOUSE, ANGAMALY P.O, PIN - 683572
BY ADVS.
SRI.C.K.SREEJITH
SRI.JAISON JOSEPH
THIS WRIT PETITION (CIVIL) HAVING BEEN HEARD ON 07.08.2025, ALONG
WITH WA.324/2025 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025:KER:61434
WA NO. 324 OF 2025 and conctd. Cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 44864 OF 2024
PETITIONER/S:
BABU M. P.,
AGED 57 YEARS
MANJALY HOUSE, ATTUPURAM, AYIROOR P.O, ERNAKULAM, PIN -
683579
BY ADV SRI.C.K.SREEJITH
RESPONDENT/S:
1 SECRETARY, THE KUNNUKARA GRAMA PANCHAYAT
KUNNUKARA MINI CIVIL STATION, ATHANI - PARAVOOR ROAD,
KUNNUKARA, PIN - 683578
2 KUNNUKARA GRAMA PANCHAYAT
KUNNUKARA MINI CIVIL STATION, ATHANI - PARAVOOR ROAD,
KUNNUKARA, KERALA, PIN - 683578
3 CHIEF ENVIRONMENTAL ENGINEER
GANDHI NAGAR, ERNAKULAM, KERALA, PIN - 682020
BY ADV SHRI.ANOOP V.NAIR
THIS WRIT PETITION (CIVIL) HAVING BEEN HEARD ON 07.08.2025, ALONG
WITH WA.324/2025 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025:KER:61434
WA NO. 324 OF 2025 and conctd. Cases
7
JUDGMENT
[WA Nos.324/2025, 383/2025, 26239/2024, 44864/2024] Amit Rawal, J.
This court had from time to time passed various orders on 6.3.2025, 17.3.2025, 19.5.2025, 20.5.2025, 29.5.2025, 30.5.2025, 3.6.2025, 9.6.2025 and 30.6.2025.
2. The report of the Additional District Magistrate dated 23.7.2025 has been placed on record. The same reads thus:
The High Court has issued an order on Writ Appeal No. WA 3831 2025 dated on 09.06.2025 directing the District Collector to find a suitable place to dispose of the waste in a wetland area in Ward 4 of Kunnukara Grama Panchayat, where a person named Babu had illegally collected it.
Since it was monsoon season and a suitable dumping site could not be found for the disposal of the waste and soil, the District Collector had asked the Suchitha Mission to visit the said place and report on whether biomining was possible.
On 17th July 2025, a site inspection was conducted by the Suchitwa Mission Coordinator along with the Technical Consultant to assess the feasibility of implementing biomining and legacy waste removal operations at the aforementioned site.
During the visit, no surface waste was visible; however, a legacy waste dump observed in a pond-like depression measuring approximately 25 square meters. This area contained a heterogeneous mix of organic and inorganic waste. The exact depth and extent of the buried waste in the area could not be ascertained through visual inspection alone. Therefore, further scientific investigations such as trenching, core sampling, or geophysical surveys are recommended to assess the quantity and the composition of 2025:KER:61434 WA NO. 324 OF 2025 and conctd. Cases 8 the waste.
The site conditions present significant challenges for conventional biomining. Notably, the area exhibits water logging in several sections and is Characterized by a high ground water table. These hydrological constraints are likely to hinder excavation and processing activities. Unlike other sites within the district such as Brahmapuram in Kochi Corporation, Paravur Municipality, and Kalamassery Municipality where biomining is currently underway using standardized techniques, the conditions at this site are nor conducive to the same approach. In light of the above observations, it is concluded that biomining at this location using conventional technology, may not be feasible. It is recommended that alternative or site-specific solutions to be explored.
In the circumstances where the Suchitha Mission has reported that biomining is not possible at present, a decision needs to be reached in consultation with the Land Revenue Commissioner and the Secretary, Revenue Department regarding the possibilities of taking action under Section 13 of the Wetlands Act and arranging necessary funds in the said matter. It is requested to seek two weeks time from the court for this.
3. Noticing the facts, we find that the steps intended to be taken for biomining through the Suchitwa Mission project are not feasible owing to hydrological constraints. In this context, Section 13 of the Kerala Conservation of Paddy and Wetland Act and the Rules empower the District Collector to restore the land to the wetland, after by giving an opportunity to the land owners.
The owner caused pollution of the premises with full impunity by erecting a six-foot wall so that it would go unnoticed and has 2025:KER:61434 WA NO. 324 OF 2025 and conctd. Cases 9 shown unwillingness to remove the waste at his own cost.
4. Realizing that this Court was about to take a serious view, the appellant submitted an application for withdrawal of the writ appeal. By this order, we refused such withdrawal;
accordingly, the application for withdrawal of the appeal is rejected.
Thus we dispose of the present intra court appeal by directing the District Collector to take steps immediately under Section 13 of the Act by shifting the waste to dry land and scientifically dispose of the same and also attach the property and restore the land as paddy and whatever the expenses are incurred, is at liberty to recover the same by way of sale. If the amount is realized from the sale of a partial portion of the property, the remaining portion shall be restored and handed back to the owner, with a direction to maintain it properly. The Panchayat shall also monitor to ensure that the landowner does not repeat the mischief committed earlier, and, if such mischief is noticed at any time, it may take action, in accordance with law.
We also direct the State to initiate criminal prosecution as provided under Section 13 of the Kerala Conservation of Paddy 2025:KER:61434 WA NO. 324 OF 2025 and conctd. Cases 10 and Wetland Act as well as under the Pollution Act for causing the pollution both in the land as well as air, in accordance with law. Let this exercise be undertaken within a period of two months from the date of receipt of a copy of this judgment.
Liberty is granted to revive the matter in case any further clarification is required.
SD/-
AMIT RAWAL JUDGE SD/-
sab P. V. BALAKRISHNAN
JUDGE
2025:KER:61434
WA NO. 324 OF 2025 and conctd. Cases 11 APPENDIX OF WA 383/2025 PETITIONER ANNEXURES Annexure R1(a) TRUE COPY OF THE PHOTOGRAPHS RESPONDENT ANNEXURES Annexure R1(b) TRUE COPY OF THE PHOTOGRAPHS DATED 06.06.2025 2025:KER:61434 WA NO. 324 OF 2025 and conctd. Cases 12 APPENDIX OF WP(C) 26239/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER NO. A2-7998/18 DATED 12.03.2019 ISSUED BY THE PETITIONER TO THE 6TH RESPONDENT Exhibit P2 TRUE COPY OF THE ORDER NO. A2-584/18 DATED 12.03.2019 ISSUED BY THE PETITIONER TO THE 5TH RESPONDENT Exhibit P3 TRUE COPY OF THE COMPLAINT DATED 23.04.2023 SUBMITTED BY THE LOCAL RESIDENTS OF WARD NO.15 BEFORE THE PANCHAYAT PRESIDENT Exhibit P4 TRUE COPY OF THE REPORT DATED 27.04.2023 Exhibit P5 TRUE COPY OF THE NOTICE NO. JC2-2591/23 DATED 25.04.2023 ISSUED BY THE PETITIONER TO THE 5TH RESPONDENT Exhibit P6 TRUE COPY OF THE NOTICE NO. JC2-2591/23 DATED 27.04.2023 ISSUED BY THE PETITIONER TO THE 7TH RESPONDENT Exhibit P7 TRUE COPY OF THE REPLY NO. JC2-3656/23 DATED 22.05.2023 SUBMITTED BEFORE THE PETITIONER Exhibit P8 TRUE COPY OF THE COMPLAINT DATED 18.012.2023 SUBMITTED BEFORE THE PETITIONER Exhibit P9 TRUE COPY OF THE INVESTIGATION REPORT NO.
372-A/2023 DATED 22.01.2024 SUBMITTED BY THE FAMILY HEALTH CENTER KUNNUKARA Exhibit P10 TRUE COPY OF THE LETTER NO. JC2-7876/2023 DATED 01.02.2024 ISSUED TO THE 5TH RESPONDENT Exhibit P10(a) TRUE COPY OF THE LETTER NO. JC2-7876/2023 DATED 01.02.2024 ISSUED TO THE 7TH RESPONDENT Exhibit P11 TRUE COPY OF THE LETTER NO.JC2-7876/2023 DATED 05.02.2024 Exhibit P12 TRUE COPY OF THE NOTICE NO. JC2-7876/2023 DATED 05.02.2024 ISSUED TO THE 5TH RESPONDENT Exhibit P12(a) TRUE COPY OF THE NOTICE NO. JC2-7876/2023 2025:KER:61434 WA NO. 324 OF 2025 and conctd. Cases 13 DATED 05.02.2023 ISSUED TO THE 7TH RESPONDENT Exhibit P12(b) TRUE COPY OF THE NOTICE NO. JC2-7876/2023 DATED 05.02.2023 ISSUED TO THE 8TH RESPONDENT Exhibit P13 TRUE COPY OF THE REPLY DATED 07.02.2024 Exhibit P14 . TRUE COPY OF THE REPLY DATED 09.02.2024 Exhibit P15 TRUE COPY OF THE DECISION DATED 29.04.2024 TAKEN BEFORE THE GENERAL MEETING OF THE KUNNUKARA GRAMA PANCHAYAT Exhibit P16 TRUE COPY OF THE ORDER NO. JC3-3121/2024 DATED 09.07.2024 ISSUED BY THE PETITIONER TO THE 5TH RESPONDENT Exhibit P16(a) TRUE COPY OF THE ORDER NO. JC3-3121/2024 DATED 09.07.2024 ISSUED BY THE PETITIONER TO THE 6TH RESPONDENT Exhibit P16(b) TRUE COPY OF THE ORDER NO. JC3-3121/2024 DATED 09.07.2024 ISSUED BY THE PETITIONER TO THE 7TH RESPONDENT Exhibit P16(c) TRUE COPY OF THE ORDER NO. JC3-3121/2024 DATED 09.07.2024 ISSUED BY THE PETITIONER TO THE 8TH RESPONDENT Exhibit P17 TRUE COPY OF THE NOTIFICATION NO.
PCB/HO/SEE-3/TECH/99/2020 DATED 04.11.2022 Exhibit P18 TRUE COPY OF THE JUDGMENT IN WP(C) NO.20395 OF 2019 JAYARAJ VS. STATE OF KERALA DATED 26.09.2019 RESPONDENT ANNEXURES Annexure R1(e) True copy of the Letter dated 26-10-2024 issued by the Pollution Control Board to the 8th respondent.
Annexure R1(a) True copy of the Minutes of the Meeting held on 14-8-2024.
Annexure R1(b) True copy of the Letter dated 25-10-2024 issued by the Pollution Control Board to the 5th respondent.
Annexure R1(c) True copy of the Letter dated 26-10-2024 issued by the Pollution Control Board to the 6th respondent.
Annexure R1(d) True copy of the Letter dated 25-10-2024 2025:KER:61434 WA NO. 324 OF 2025 and conctd. Cases 14 issued by the Pollution Control Board to the 7th respondent.
2025:KER:61434 WA NO. 324 OF 2025 and conctd. Cases 15 APPENDIX OF WP(C) 44864/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RECEIPT DATED 03-08-2024 TOWARDS THE LICENSE APPLICATION FOR RUNNING THE PIG FARM ISSUED BY THE 1ST RESPONDENT Exhibit P2 TRUE COPY OF THE ORDER DATED 29-10-2024 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER Exhibit P3 TRUE COPY OF THE APPEAL MEMORANDUM FILED BY THE PETITIONER BEFORE THE RESPONDENT PANCHAYAT DATED 27-¬11-2024 Exhibit P4 TRUE COPY OF THE MINUTES OF THE MEETING HELD BY 3RD RESPONDENT DATED 14-08-2024 Exhibit P5 TRUE COPY OF THE ORDER DATED 25-10-2024 ISSUED BY 3RD RESPONDENT Exhibit P6 TUE COPY OF THE LETTER ISSUED BY THE 1ST RESPONDENT DATED 06-12-2024 ALONG WITH THE RESOLUTION OF THE PANCHAYAT 2025:KER:61434 WA NO. 324 OF 2025 and conctd. Cases 16 APPENDIX OF WA 324/2025 PETITIONER ANNEXURES Annexure A1 THE TRUE COPY OF THE MEMORANDUM OF R.P.NO.9/2025 ON THE FILE OFLOCAL SELF GOVERNMENT INSTITUTIONS, TRIVANDRUM Annexure A2 THE TRUE COPY OF THE INTERIM ORDER PASSED IN W.P (C) NO. 26239/2024 ON THE FILE OF HON'BLE HIGH COURT OF KERALA, ERNAKULAMDT.21/11/2024 Annexure A3 TRUE COPY OF THE POLLUTION CONTROL BOARD REVISED GUIDELINES FOR OPERATING PIG FARMS VIDE NOTIFICATION DATED 4/11/2022 AS PCB/HO/SEE - 3/TECH/99/2020 RESPONDENT ANNEXURES Annexure-8 Old photographs of the pit, seen partially filled Annexure-7d Photographs of food waste filled pit Annexure-1 Photo showing full view of the ‘Pig Farm', from south side Annexure-2 Picture of the ‘Angamali - Manjali Thode' (public canal), seen flowing behind the incinerator and adjacent to the east side boundary of the ‘Pig Farm' Annexure-3 Photo of the distant view of Chalakkudi Puzha and a pump house in the Puzha for pumping water for various purposes is also visible.
Annexure-4 Photo showing the 4th side of the ‘Pig Farm' Annexure-5 Photographs showing food waste flowing in and around the ‘Pig Farm' Annexure-5a Photographs showing food waste flowing in and around the ‘Pig Farm' Annexure-5b Photographs showing food waste flowing in and around the ‘Pig Farm' Annexure-5c Photographs showing food waste flowing in and around the ‘Pig Farm' 2025:KER:61434 WA NO. 324 OF 2025 and conctd. Cases 17 Annexure-5d Photographs showing food waste flowing in and around the ‘Pig Farm' Annexure-5e Photographs showing food waste flowing in and around the ‘Pig Farm' Annexure-5f Photographs showing food waste flowing in and around the ‘Pig Farm' Annexure-5g Photographs showing food waste flowing in and around the ‘Pig Farm' Annexure-5h Photographs showing food waste flowing in and around the ‘Pig Farm' Annexure-6 Photographs showing Plastic wastes are dumped in and around the ‘Pig Farm' Annexure-6a Photographs showing Plastic wastes are dumped in and around the ‘Pig Farm' Annexure-6b Photographs showing Plastic wastes are dumped in and around the ‘Pig Farm' Annexure-6c Photographs showing Plastic wastes are dumped in and around the ‘Pig Farm' Annexure-6d Photographs showing Plastic wastes are dumped in and around the ‘Pig Farm' Annexure-7 Photographs of food waste filled pit Annexure-7a Photographs of food waste filled pit Annexure-7b Photographs of food waste filled pit Annexure-7c Photographs of food waste filled pit Annexure-9 Photographs showing converted areas at the ‘Pig Farm' by dumping wastes and putting outside brought earth over it Annexure-9a Photographs showing converted areas at the ‘Pig Farm' by dumping wastes and putting outside brought earth over it Annexure-9b Photographs showing converted areas at the ‘Pig Farm' by dumping wastes and putting outside brought earth over it Annexure-9c Photographs showing converted areas at the ‘Pig Farm' by dumping wastes and putting outside brought earth over it Annexure-9d Photographs showing converted areas at the ‘Pig Farm' by dumping wastes and putting outside brought earth over it 2025:KER:61434 WA NO. 324 OF 2025 and conctd. Cases 18 Annexure-9e Photographs showing converted areas at the ‘Pig Farm' by dumping wastes and putting outside brought earth over it Annexure-9f Photographs showing converted areas at the ‘Pig Farm' by dumping wastes and putting outside brought earth over it Annexure-9g Photographs showing converted areas at the ‘Pig Farm' by dumping wastes and putting outside brought earth over it Annexure-9h Photographs showing converted areas at the ‘Pig Farm' by dumping wastes and putting outside brought earth over it Annexure-10 photograph of 3 (Three) pigs found in one of the piggery cages Annexure-11 Photographs of pig mucks (Pig excretes) (seems to be done by pigs within the last 5-6 hours on the day) Annexure-11a Photographs of pig mucks (Pig excretes) (seems to be done by pigs within the last 5-6 hours on the day) Annexure-11b Photographs of pig mucks (Pig excretes) (seems to be done by pigs within the last 5-6 hours on the day) Annexure-11c Photographs of pig mucks (Pig excretes) (seems to be done by pigs within the last 5-6 hours on the day) Annexure-12 Photographs showing the channel constructed for flowing out waste water from the ‘Pig Farm' Shed towards the paddy field/Public canal Annexure-12a Photographs showing the channel constructed for flowing out waste water from the ‘Pig Farm' Shed towards the paddy field/Public canal Annexure-12b Photographs showing the channel constructed for flowing out waste water from the ‘Pig Farm' Shed towards the paddy field/Public canal Annexure-12c Photographs showing the channel constructed for flowing out waste water from the ‘Pig Farm' Shed towards the paddy field/Public canal 2025:KER:61434 WA NO. 324 OF 2025 and conctd. Cases 19 Annexure-12d Photographs showing the channel constructed for flowing out waste water from the ‘Pig Farm' Shed towards the paddy field/Public canal Annexure-13 Photographs showing the incinerator and its surroundings Annexure-13a Photographs showing unsegregated half burnt waste, including plastic waste in the incinerator and its surroundings Annexure-13b Photographs showing unsegregated half burnt waste, including plastic waste in the incinerator and its surroundings Annexure-13c Photographs showing unsegregated half burnt waste, including plastic waste in the incinerator and its surroundings PETITIONER ANNEXURES Annexure A4 THE TRUECOPY OF THE PETITION BEFORE THE POLICE DATED 6/6/2025 WITH LEGIBLE COPY AND ENGLISH TRANSLATION Annexure A5 THE TRUECOPY OF THE AGREEMENT DATED 1/6/2025 Annexure A6 The original photograph taken by the appellant dated 16/6/2025