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[Cites 2, Cited by 0]

Madras High Court

M.Arasupandi vs The District Collector on 31 August, 2023

Author: Sanjay V.Gangapurwala

Bench: Sanjay V.Gangapurwala

                                                              W.P(MD)No.21124 of 2023


                    BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                        DATED : 31.08.2023

                                             CORAM :

              THE HONOURABLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                       and
                     THE HONOURABLE MR.JUSTICE C.KUMARAPPAN

                                    W.P(MD)No.21124 of 2023



             M.Arasupandi                                          ... Petitioner


                                               Vs.


             1.The District Collector
                Madurai District,
                Madurai.


             2.The District Environmental Officer,
                Tamil Nadu Pollution Control Board,
                SITCO Industrial Estate,
                Kappalur,
                Madurai District.


             3.The Commissioner
                Madurai Corporation,
                Madurai.




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                                                                   W.P(MD)No.21124 of 2023


             4.The Chief Engineer (PWD)
                  Water Resource Organization,
                  Tallakulam,
                  Madurai


             5.The Tahsildar
                Madurai North Taluk,
                Madurai District.                                 .. Respondents


                      PRAYER : Petition filed under Article 226 of the Constitution of

             India, to issue a Writ of Mandamus directing to forbear from issuing

             permissions permitting organization to take out processions during

             this year carrying large sized plaster of Lord Vinayagar idols and other

             idols made of any other chemicals and immersing such idols in sea

             rivers and other water resources anywhere in Madurai to consider

             petitioner's representations, dated 27.06.2023 and 31.07.2023.



                           For Petitioner   : Mr.M.Murugan

                           For Respondents : Mr.P.Thilak Kumar - for R1, R4 & R5

                                             Government Pleader

                                             Mrs.S.Devasena - for R3

                                              Standing Counsel

                                             Mrs.Vijayakumari Natarajan - for R2



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                                                                          W.P(MD)No.21124 of 2023


                                                   ORDER

[Order of the Court was made by The Hon'ble CHIEF JUSTICE] Heard Mr.M.Murugan, learned counsel for the petitioner, Mr.P.Thilak Kumar, learned Government Pleader appearing for the respondents 1, 4 and 5, Mrs.Vijayakumari Natarajan, learned counsel appearing for the second respondent and Mrs.S.Devasena, learned Standing Counsel appearing for the third respondent.

2. The Writ Petition is filed in the nature of public interest.

3. The petitioner seeks direction against the respondents to forbear from issuing permissions permitting organization to take out processions during this year carrying large sized plaster of Lord Vinayagar idols and other idols made of any other chemicals and immersing such idols in sea, rivers and other water resources anywhere in Madurai.

4. We have heard the matter yesterday. It was kept today so as to enable the learned Government Pleader and the Tamil Nadu Pollution Control Board to put forth their stand.

____________ https://www.mhc.tn.gov.in/judis Page 3 of 7 W.P(MD)No.21124 of 2023

5. The Tamil Nadu Pollution Control Board has enumerated the Central Pollution Control Board Rules from dissolving Lord Vinayagar statues. The same reads thus :

"Role and Responsibilities of the local and urban authorities.
i) Licenses/permits may be granted by the Local and Urban bodies within respective jurisdiction to only those idol Manufacturers or Makers or Crafts Man or Artisans who uses only Eco-friendly natural clay materials (But not PoP or baked clay) in making idols, prior to festive times.

Hence, proper action may be taken on the basis of this complaint in accordance with Tamil Nadu District Municipalities Act, 1920 and Tamil Nadu Public Health Act, 1939 and same shall be intimated to the complainant as per well as this office."

6. The revised guidelines for idol immersion issued by the Central Pollution Control Board is also placed on record and it is submitted by the learned Government Pleader that these guidelines would be adhered to.

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7. As far as taking out procession is concerned, it is for the authorities to control and navigate the procession in an orderly manner. The guidelines are also laid down by the Central Pollution Control Board regarding immersing the idols and the same are in place. It is expected from the authorities to adhere to the same or to implement the same.

8. Accordingly, the Writ Petition is disposed of. No costs.

                                                   [S.V.G., C.J.]                [C.K., J.]
                                                                    31.08.2023

             Index            : Yes / No
             Neutral Citation : Yes / No
             RM




               ____________

https://www.mhc.tn.gov.in/judis Page 5 of 7 W.P(MD)No.21124 of 2023 To

1.The District Collector Madurai District, Madurai.

2.The District Environmental Officer, Tamil Nadu Pollution Control Board, SITCO Industrial Estate, Kappalur, Madurai District.

3.The Commissioner Madurai Corporation, Madurai.

4.The Chief Engineer (PWD) Water Resource Organization, Tallakulam, Madurai

5.The Tahsildar Madurai North Taluk, Madurai District.

____________ https://www.mhc.tn.gov.in/judis Page 6 of 7 W.P(MD)No.21124 of 2023 THE HONOURABLE CHIEF JUSTICE and C.KUMARAPPAN, J.

RM W.P(MD)No.21124 of 2023 31.08.2023 ____________ https://www.mhc.tn.gov.in/judis Page 7 of 7