Madras High Court
C.Kali vs The Member Secretary on 19 July, 2016
Bench: Sanjay Kishan Kaul, R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.07.2016
CORAM :
The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE R.MAHADEVAN
W.P. No.6637 of 2012
and
M.P.No.1 of 2012
1.C.Kali
2.S.Mahendiran
3.V.Senthilkumar .. Petitioners
-vs-
1.The Member Secretary,
Tamil Nadu Pollution Control Board,
Chennai-32.
2.The District Environmental Engineer,
O/o District Environmental Engineer,
Tamil Nadu Pollution Control Board,
Vaniyambadi, Vellore District.
3.The District Collector,
Vellore District at Vellore.
4.The Director,
Town & Country Planning Department,
Chennai.
5.The Municipal Commissioner,
Vaniyambadi Municipality,
Vaniyambadi, Vellore District.
6.The Tashildar,
Vaniyambadi, Vellore District.
7.The Tashildar,
Ambur, Vellore District.
8.Vaniyambadi Tanners Enviro
Control Systems Limited (VANITEC),
rep. by its Managing Director
P.Mohammed Yousuf,
Valayampet, Vaniyambadi,
Vellore District. .. Respondents
Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus forbearing the respondents 1 to 7 from in any manner permitting or allowing apart from prohibiting the 8th respondent from discharing untreated effluents without construction of CETPs (Common Effluent Treatment Plants) and Zero Liquid Discharge (ZLD) which have been premised within one kilometer radius of the Palar River and cleansing the sledge deposit by direct supervision of the Pollution Control Board Authority and to also strictly adhere the Guidelines issued by the Apex Court reported in (1996) 5 SCC 647.
For Petitioner : Mr.L.Chandrakumar
For Respondents : Mrs.Rita Chandrasekar for R1 & R2
Mr.STS.Murthi
Government Pleader
assisted by
Mr.V.R.Kamalanathan
Addl. G.P. For R3 to 7
Mr.Niranjan Rajagopal
for
M/s.G.R. Associates for R8
* * * * *
O R D E R
(Order of the Court was made by The Hon'ble Chief Justice) The learned counsel appearing for the Tamil Nadu Pollution Control Board states that Common Effluent Treatment Plants (CETPs) have been installed by the private respondent. In fact, the learned counsel appearing for respondent No.8 states that actually respondent No.8 itself is CETP and the tanneries are attached to it.
2. The writ petition is closed. No costs. Consequently, M.P.No.1 of 2012 is also closed.
(S.K.K., CJ.) (R.M.D., J.) 19.07.2016 Index : Yes/No Internet : Yes/No bbr To
1.The Member Secretary, Tamil Nadu Pollution Control Board, Chennai-32.
2.The District Environmental Engineer, O/o District Environmental Engineer, Tamil Nadu Pollution Control Board, Vaniyambadi, Vellore District.
3.The District Collector, Vellore District at Vellore.
4.The Director, Town & Country Planning Department, Chennai.
5.The Municipal Commissioner, Vaniyambadi Municipality, Vaniyambadi, Vellore District.
6.The Tashildar, Vaniyambadi, Vellore District.
7.The Tashildar, Ambur, Vellore District.
The Hon'ble Chief Justice and R.Mahadevan, J.
bbr W.P.No.6637 of 2012 19.07.2016