RAJESH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner challenges Ext.P1 decision of a District Single Window Clearance Board.

(2.) The Government of India approved a project for setting of Common Facility Centre for Wood processing cluster at Puzhakkattiri Panchayat in Perinthalmanna Taluk with a project cost of 160.23 lakhs and the State Government grant in -aid would be Rs. 45.78 lakhs. The balance of Rs. 22.89 lakhs, being 10% of the project cost, is to be contributed by the 4th respondent, which is the special purpose vehicle approved by the Government for the purpose. On the basis of the aforesaid, the 4th respondent filed application before the Single Window Clearance Boards and Industrial Township services, Malappuram, after obtaining permission from the Forest Department. The General Manager, District Industries Centre and Convener, Single Window Clearance Board is authorised to issue directions to the aforesaid agencies.

(3.) In challenging the aforesaid decision, the plea taken by the petitioner is that having regard to the fact that it will be in violation of rules relating to regulation of sound pollution and also because it is in a densely populated area, the industry cannot be permitted to work. It is also contended that the application has been considered and decision taken mechanically and the consequential actions other PCB have also not been taken for assessing the environmental impact etc.