Madras High Court
B. Nandagopal vs The Tamil Nadu Pollution Control Board on 24 November, 2014
Author: Pushpa Sathyanarayana
Bench: Sanjay Kishan Kaul, Pushpa Sathyanarayana
In the High Court of Judicature at Madras
Dated: 24.11.2014
Coram:
The Honourable Mr. SANJAY KISHAN KAUL, Chief Justice
and
The Honourable Mrs. Justice PUSHPA SATHYANARAYANA
Writ Petition No. 26796 of 2011
and M.P. Nos. 1 and 2 of 2011
B. Nandagopal .. Petitioner
vs.
1. The Tamil Nadu Pollution Control Board
rep. by its Member Secretary
Mount Road, Chennai 600 032.
2. P. Mariadoss .. Respondents
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PRAYER: Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records on the file of the first respondent which culminated in the proceedings in Proc. No.TNPCB/LAW/LA1/F.030955/MMN-KPM/ORANGE/2010/A-2, dated 06.09.2011 and quash the same.
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For Petitioner : Mr. A. Yogeshwaran
For Respondents : Mrs. Rita Chandrasekar for R1
Mr. N. Manokaran for R2
---
O R D E R
(Made by The Hon'ble The Chief Justice) At the request of the learned counsel for the petitioner that this writ petition is connected with Writ Petition Nos. 24984 and 25903 of 2010 and 9114 of 2012, listed as item no.17 today, the matter is taken on Board.
2. Learned counsel for the petitioner states that the prayer sought in the writ petition has become infructuous. Accordingly, the writ petition is disposed of. No costs. Consequently, M.P. Nos.1 and 2 of 2011 are closed.
Index : yes/no [S.K.K., CJ] [P.S.N., J.]
Internet: yes/no 24th November, 2014.
ATR
To
1. The Member Secretary
Tamil Nadu Pollution Control Board
Mount Road, Chennai 600 032.
The Hon'ble The Chief Justice
and
PUSHPA SATHYANARAYANA,J.
ATR
W.P. No. 26796 of 2011
24.11.2014