National Green Tribunal
Murugan vs State Of Tamilnadu on 21 March, 2025
Item No.01:-
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Friday, the 21st day of March 2025.
[Through Physical Hearing (Hybrid Option)]
Original Application No.48 of 2025(SZ)
IN THE MATTER OF:
Murugan,
Son of Appu Asari,
2 / 86 A, Kachavadathuvilai,
Edaicode,Vilavancode Taluk,
Elanchirai Post,
Kanyakumari District,
Pin code -629152.
...Applicant(s)
Versus
1) The District Collector,
Kanyakumari District,
Nagercoil and Post,
Pin code -629001.
2) The District Environment Engineer,
Tamil Nadu Pollution Control Board,
Water Tank Road, Nagercoil and Post,
Kanyakumari District, Pin code - 629001.
3) The Assistant Director,
Town and Country Planning,
Collectorate Campus,
Nagercoil and Post,
Kanyakumari District, Pin code - 629001.
4) The Assistant Director,
Geology and Mining,
Collectorate, Nagercoil and Post,
Kanyakumari District, Pin code - 629001.
5) The Executive Officer,
Edaicode Town Panchayath,
Edaicode Post,
Kanyakumari District,
Pin code - 629152.
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6) The Executive Engineer,
Public Works Department (WRO),
Kothayar Irrigation System,
Nagercoil, Kanyakumari District,
Pin code - 629001.
7) Arul,
S/o. Velmurukan,
Kadambavilai Veedu,
Athen Villa, Malaicode Desom,
Edaicode Viilage, Edaicode Post,
Vilavancode Taluk,
Kanyakumari District,
Pin code - 629152.
...Respondent(s)
For Applicant(s): M/s. M.P. Hariprasad & C.R. Nimal.
For Respondent(s): Dr. D. Shanmuganathan for State of Tamil Nadu.
Mr. S. Sai Sathya Jith for Tamil Nadu PCB.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
JUDGMENT
1. When the matter came up for admission today, we heard the submissions of Mr. M.P. Hariprasad and Mr. C.R. Nimal, learned counsels for the applicant; Dr. D. Shanmuganathan, learned counsel for the State of Tamil Nadu; and Mr. S. Sai Sathya Jith, learned counsel for the Tamil Nadu Pollution Control Board.
2. The above Original Application is filed seeking a direction to Respondents Nos.2 to 5, who are the State Authorities, including the State Pollution Control Board to take appropriate legal action against the 7th Respondent, who is Page 2 of 4 alleged to be carrying on hallow bricks manufacturing unit in Survey No.290/3A1 of Edaicode Village, Vilavancode Taluk, Kanyakumari District.
3. It appears that a complaint has already been given to the Executive Officer - Edaicode Town Panchayat on 22.01.2025.
4. The 5th Respondent, who is the Executive Officer- Edaicode Town Panchayat, in his reply dated 10.02.2025, had issued a notice to the 7th Respondent, directing him to stop all the work and further directed to obtain NOC from the Fire Department and a consent from the TNPCB, etc. before he commences the operation.
5. As the 7th Respondent continues to carry on the hallow bricks manufacturing operation, the applicant herein has brought to the knowledge of the District Collector - Kanyakumari District by way of a representation dated 22.02.2025. Since no action was taken by the authorities, he filed this application before this Tribunal.
6. Therefore, we direct the TNPCB to inspect and take appropriate action, in the event the 7th Respondent is found carrying on an activity without the required approvals from the appropriate departments.
7. Let the TNPCB inspect the unit within a period of 2 (Two) weeks and report the compliance to this Tribunal within a period of 3 (Three) months by way of a report. Page 3 of 4
8. With the above directions, the Original Application [O.A. No.48 of 2025(SZ)] is disposed of.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Satyagopal Korlapati, EM O.A. No.48/2025(SZ) 21st March, 2025. AD.
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