Madras High Court
D.Vasu vs The District Collector on 8 August, 2016
Bench: Sanjay Kishan Kaul, R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.08.2016
CORAM :
The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE R.MAHADEVAN
W.P. No.20712 of 2012
and
M.P.Nos.1 and 2 of 2012
1.D.Vasu
2.S.Srinivasan
3.C.Ramu
4.C.Angureddy
5.Kalaimamani
6.S.S.Manivannan .. Petitioners
-vs-
1.The District Collector,
Collectorate,
Thiruvallur District.
2.The Revenue Divisional Officer,
Ponneri Taluk,
Thiruvallur District.
3.The District Environmental Engineer,
Tamil Nadu Pollution Control Board,
43/397A, Annai Indira Gandhi Road,
Rajajipuram, Phase II,
Thiruvlalur District-602 001.
4.D.Viswanathan
5.Sekar
6.Egambaram
7.Ganesa Reddiar .. Respondents
Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus directing the first and second respondents to stop the commercial colour fish / shrimp culture activities in Agaram Village, Devampattu Village, Periyakarumbur Village and Pallipalayam Village, Ponneri Taluk, Thiruvallur District and further direct the respondent Nos.4 to 7 and other private individuals to do away the ponds artificially created by them and restore the same as agricultural lands conducive to carry out cultivation and further direct them to pay fine to the petitioners.
For Petitioners : Mr.Su.Srinivasan
For Respondents : Mr.T.N.Rajagopalan
Spl. G.P. for R1 & R2
Mrs.Rita Chandrasekar for R3
* * * * *
O R D E R
(Order of the Court was made by The Hon'ble Chief Justice) The learned counsel for the Tamil Nadu Pollution Control Board/respondent No.3 points that the issue pertaining to commercial colour fish / shrimp culture whose ban the petitioners seek, has been examined by the National Green Tribunal in various matters and the only direction passed is that this activity cannot be carried on except after due permission. In the present case, the illustration given to us is spread over different villages. If the petitioners have any grievance as on day, let them approach the Tamil Nadu Pollution Control Board for the same.
2. The writ petition is accordingly closed. No costs. Consequently, M.P.Nos.1 & 2 of 2012 are also closed.
(S.K.K., CJ.) (R.M.D., J.) 08.08.2016 Index : Yes/No Internet : Yes/No bbr To
1.The District Collector, Collectorate, Thiruvallur District.
2.The Revenue Divisional Officer, Ponneri Taluk, Thiruvallur District.
3.The District Environmental Engineer, Tamil Nadu Pollution Control Board, 43/397A, Annai Indira Gandhi Road, Rajajipuram, Phase II, Thiruvlalur District-602 001.
The Hon'ble Chief Justice and R.Mahadevan, J.
bbr W.P.No.20712 of 2012 08.08.2016