Antony Dominic, J.@mdashPetitioner approached this Court by filing WP(C) No. 14543/09 complaining that the 1st Respondent was not
considering their application for building permit in the light of the consent order obtained from the Kerala State Pollution Control Board.
Considering the said controversy, the writ petition was disposed of by judgment dated 10th of March, 2010 directing that the application shall be
considered and orders thereon shall be passed in the light of the consent obtained by the Petitioner from the Pollution Control Board.
2. As directed in the judgment, the application was considered and Respondent herein issued Annexure III dated 6/4/2010 informing the Petitioner
that consent order permitted establishment of the pig farm only in RS 205/3 and that since the Petitioner''s application covered properties in RS
Nos. 204/3 and 204/4 also, the permit cannot be granted. Subsequently, Petitioner obtained Annexure VI consent variation order from the
Pollution Control Board modifying the survey numbers by including RS Nos. 204/3 and 204/4 also in the consent order. Thereafter, Respondent
issued Annexure VIII communication stating that the application of the Petitioner has to be forwarded to the Town Planner and requested the
Petitioner to furnish additional copies of building plan, service plan and site plan. It is alleging that by the above conduct, Respondent has willfully
disobeyed the directions in the judgment, this contempt petition is filed.
3. From the counter affidavit filed by the Respondent, what is seen is that in terms of the provisions of the Building Rules, application for
establishment of poultry and related activities are to be submitted to the District Town Planner and therefore the application of the Petitioner was
also forwarded. It is stated that the District Town Planner by Annexure R1(b) pointed out certain defects in the documents submitted by the
Petitioner and that when the Petitioner rectified those defects and resubmitted the documents, these were forwarded to the District Town Planner
on 3/9/2010 and that orders of the Town Planner are awaited.
4. Petitioner has not been able to show me that the Town Planner''s approval is not necessary. If that be so, the fact that this Court has directed
consideration of the application of the Petitioner in the light of the consent order issued by the Pollution Control Board does not mean that the
Town Planner''s approval stands dispensed with. Consequently, the conduct of the Respondents in having insisted on obtaining the approval of the
Town Planner cannot be said to be a case of violation of the directions in the judgment warranting proceedings under the Contempt of Courts Act.
5. In that view, I do not find any reason to be proceeded with. Therefore, contempt petition is closed leaving it open to the Petitioner to move the
Town Planner, get his approval and thereafter pursue the matter before the Respondent, who shall pass orders as directed in the judgment.
