Madras High Court
P.S.V.Sea Foods Private Limited vs The District Collector on 20 January, 2025
W.P.(MD)Nos.11769 of 2015 and 21660 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 20.01.2025
CORAM
THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
W.P.(MD)Nos.11769 of 2015 and 21660 of 2016
and
M.P.(MD)No.1 of 2015
W.P.(MD)No.11769 of 2015:
P.S.V.Sea Foods Private Limited
By its Managing Director,
P.S.Velayudham ...Petitioner
Vs
1.The District Collector,
Thoothukudi District,
Thoothukudi.
2.The Tamil Nadu Pollution Control Board,
Thoothukudi,
Represented by its,
District Environmental Engineer,
Thoothukudi.
3.The Superintendent of Police,
Thoothukudi District,
Thoothukudi.
4.The Inspector of Police,
Kulasekaranpattinam Police Station,
Kulasekaranpattinam,
Thoothukudi District.
https://www.mhc.tn.gov.in/judis
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W.P.(MD)Nos.11769 of 2015 and 21660 of 2016
5.Rajamarthandan
6.Gunasekaran Velan
7.A.C.Sahul Hameed
8.G.T.Chandrasekaran ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of
India praying this Court to issue a Writ of Mandamus, directing the
respondents 1 to 4 to permit the petitioner Company to run the sea food
manufacturing unit at S.No.161/1, Door No.1/88, Adhiyakurichy Village,
Munupanai Road, Udankudi, Thiruchendur Taluk, Thoothukudi District,
without any disturbance except under due process of law.
For Petitioner : Mr.H.Arumugam
For R-1 : Mr.R.Suresh Kumar
Additional Government Pleader
For R-2 : M/s.Madhuri Donti Reddy
For R-3 and R-4 : Ms.M.Aasha
Government Advocate
(Criminal Side)
For R-5 to R-8 : Mr.V.Rajiv Rufus
W.P.(MD)No.21660 of 2016:
P.S.V.Sea Foods Private Limited
By its Managing Director,
P.S.Velayudham ...Petitioner
Vs
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W.P.(MD)Nos.11769 of 2015 and 21660 of 2016
1.The Tamil Nadu Pollution Control Board,
Thoothukudi,
Represented by its,
District Environmental Engineer,
Thoothukudi.
2.G.T.Chandrasekaran ... Respondents
(R-2 is impleaded vide Court Order dated 14.06.2023 in W.M.P.(MD)
No.6000 of 2017 in W.P.(MD)No.21660 of 2016)
Prayer: Writ Petition filed under Article 226 of the Constitution of
India praying this Court to issue a Writ of Mandamus, directing the
respondents to consider the petitioner's application dated 30.09.2016 for
renewal of consent order for running the Sea Food Manufacturing Unit at
S.No.161/1, Door No.1/88, Adhiyakurichy Village, Munupanai Road,
Udankudi, Thiruchendur Taluk, Thoothukudi District and to grant
consent order to the petitioner within the time stipulated by this Court.
For Petitioner : Mr.H.Arumugam
For R-1 : M/s.Madhuri Donti Reddy
For R-2 : Mr.V.Rajiv Rufus
COMMON O R D E R
Heard the learned counsels on either side.
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2. When the matters were taken up for hearing, the learned counsel appearing for the Tamil Nadu Pollution Control Board submitted that the petitioner's application dated 30.09.2016 is not pending on file, and further stated that the petitioner had stopped production. The learned Government Advocate (Criminal Side) appearing for the respondent Police, upon instructions, submitted that the petitioner's unit has been dismantled and the premises where the petitioner was functioning are now lying vacant.
3. In view of the statements made by the learned counsels appearing for the Pollution Control Board as well as the respondent Police, no further adjudication is required to be made in these Writ Petitions.
4. Accordingly, the Writ Petitions stand closed. There shall be no order as to costs. Consequently, connected miscellaneous petition is closed.
20.01.2025 NCC:yes/no Index:yes/no Internet:yes/no Nsr https://www.mhc.tn.gov.in/judis 4/6 W.P.(MD)Nos.11769 of 2015 and 21660 of 2016 To:
1.The District Collector, Thoothukudi District, Thoothukudi.
2.The Tamil Nadu Pollution Control Board, Thoothukudi, Represented by its, District Environmental Engineer, Thoothukudi.
3.The Superintendent of Police, Thoothukudi District, Thoothukudi.
4.The Inspector of Police, Kulasekaranpattinam Police Station, Kulasekaranpattinam, Thoothukudi District.
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