Local authorities must close unauthorised pig farms operating in residential areas.

The petitioner sought a writ directing respondents 2 to 7 to take action to close the eighth respondent’s pig farm on Plot Nos. 1675 and 1676 in a residential area, alleging that it operated without lawful permission and caused public-health and environmental nuisance

The fourth respondent’s status report stated that an inspection found the farm operating without requisite statutory approvals; 33 pigs were seized on 9 February 2026 but returned after the owner gave an undertaking

The farm later resumed operations. A joint inspection again found it operating in a residential layout without building permission or local-body approval, and the Tamil Nadu Pollution Control Board requested legal action by letter dated 19 August 2026; closure action had not yet been taken

1. Whether the fourth respondent should be directed to take action to close the pig farm found to be operating without the required approvals in a residential layout

2. Whether that action should be taken within a specified time

The petition was brought under Article 226 of the Constitution of India, which empowers the High Court to issue writs, including mandamus.

The Court relied on the Tamil Nadu Pollution Control Board’s letter dated 19 August 2026 requesting appropriate legal action under the applicable Act.

The judgment identifies no specific statutory provision, legal test, or precedent

The status report established that the farm was operating in a residential area without requisite approvals, and that it had resumed operation after the earlier seizure of 33 pigs [pp.3–4]. The Pollution Control Board had requested legal action, but the farm had not been closed.

In light of those circumstances, the Court directed the fourth respondent to act in accordance with the Board’s letter and take the necessary further steps to close the unauthorised farm

The writ petition was disposed of with no order as to costs.