Madras High Court
P.Rajagopal vs The District Collector on 23 April, 2019
Bench: Vijaya K.Tahilramani, M.Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 23.04.2019
CORAM
THE HON'BLE MRS.VIJAYA K.TAHILRAMANI, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE M.DURAISWAMY
W.P.No.32951 of 2018
P.Rajagopal .. Petitioner
Vs
1 The District Collector
Salem District
Salem.
2 The Commissioner
Corporation of Salem
Salem.
3 The Tahsildar
Collectorate Office
Hasthampatti
Salem.
4 The District Environmental Engineer
Tamil Nadu Pollution Control Board
Salem. .. Respondents
PRAYER: Petition under Article 226 of the Constitution of India for
issuance of a writ of mandamus directing the second respondent to
consider the petitioner's representation dated 13.11.2018.
http://www.judis.nic.in
(2)
For Petitioner : Mr.J.Sudhakaran
For Respondents : Mr.S.Kamalesh Kannan
Government Advocate
for respondents 1 and 3
Ms.K.Bhuvaneswari
for 2nd respondent
No appearance
for 4th respondent
ORDER
(Order of the Court was made by The Hon'ble Chief Justice) Heard Mr.J.Sudhakaran, learned counsel for the petitioner; Mr.S.Kamalesh Kannan, learned Government Advocate for respondents 1 and 3 and Ms.K.Bhuvaneswari, learned counsel for the second respondent.
2. The petitioner is seeking directions to the second respondent to consider the petitioner's representation dated 13.11.2018. The said representation is in relation to Kakkayan Burial Ground situated in Corporation of Salem. In the said representation, it is stated that there are many schools and Anganwadi Centres in the said area, where about 15,000 students are studying, and a private company has been dumping garbage and burning the same in the burial ground. According to the http://www.judis.nic.in (3) petitioner, this would be harmful to the health of the students and people in the locality. It is further stated that one company is going to set up a unit to produce fertilizer, which would again cause contamination of drinking water and health problems to the students and people residing in the said area.
3. The second respondent, i.e., the Commissioner, Salem Corporation, has filed an affidavit, wherein it is stated in paragraph (4) as under:
“4. .... There are no Anganwadi Centers or Schools located near the Micro Compost Centre campus as stated by the petitioner. Salem City Municipal Corporation has constructed 3 Centers here for converting municipal solid waste into manure and it is functioning for the past one month without any nuisance or health hazards to the local habitations. Only bio degradable waste is being scientifically processed and there is no practice of dumping solid waste in the burial ground. Salem City Municipal Corporation has not appointed any private company to handle the Micro Compost Centers as stated by the petitioner. Further, there will be no process of segregating Bio degradable waste and Non-Bio degradable waste in the burial ground and no http://www.judis.nic.in (4) dumping of sold waste in huge quantities here as stated by the petitioner.”
4. Thus, it is seen that there is no nuisance or health hazard to the local residents and nor is there any possibility of drinking water being polluted.
5. In view of the averments in the counter affidavit, no further orders are necessary at this stage. The writ petition is, accordingly, closed. No costs.
(V.K.T., CJ.) (M.D., J.)
23.04.2019
Index : No
sasi
To:
1 The District Collector
Salem District
Salem.
2 The Commissioner
Corporation of Salem
Salem.
3 The Tahsildar
Collectorate Office
Hasthampatti
Salem.
4 The District Environmental Engineer Tamil Nadu Pollution Control Board Salem.
http://www.judis.nic.in (5) THE HON'BLE CHIEF JUSTICE AND M.DURAISWAMY,J.
(sasi) W.P.No.32951 of 2018 23.04.2019 http://www.judis.nic.in