K VENNIMALAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner seeks a writ of Mandamus directing the Pollution Control Board to take suitable action against the fourth respondent on the basis of his representation dated 8 January, 2007 to abate the noise pollution caused on account of the activities carried on by the fourth respondent. THE BACKGROUND FACTS:-

(2.) The petitioner is a resident of the house bearing Door No.5/2 Veeraraghavan Street, New Washermanpet, Chennai. The adjacent property bearing Door No.6 was purchased by the fourth respondent. After such purchase the existing building was demolished and the fourth respondent started to run a pipe-yard wherein day in and day out, iron pipes were being unloaded causing heavy noise and disturbance to the adjacent owners as well as other occupiers in Veeraraghavan Street. Though requests were made time and again to the fourth respondent to put an end to the sound pollution, he was not agreeable for taking remedial measures. Because of the unbearable noise emanated from the unloading operation carried on by the fourth respondent, the life of the petitioner and the other neighbouring owners become miserable.

(3.) Though complaints were preferred to the Corporation of Chennai , local inspector of police and the Pollution Control Board, they have not taken follow up action which made the petitioner to file this writ petition.