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Madras High Court

K.Ravikumar vs The District Collector on 30 June, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                      W.P(MD)No.6042 of 2019



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 30.06.2025

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                               AND
                             THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                           W.P(MD)No.6042 of 2019



                     K.Ravikumar                                                      ... Petitioner

                                                             Vs

                     1. The District Collector,
                     Collectorate Office, Madurai.

                     2. The Commissioner,
                     Madurai Corporation Office,
                     Madurai.

                     3. The Chairman,
                     Tamilnadu Pollution Control Board,
                     76, Mount Salai,
                     Guindy, Chennai.

                     4. V.Premkumar                                                     ... Respondents
                     (*R4 is Impleaded Vide Court
                     Order District 02/04/2019 in
                     WMP(MD)no.5325/2019).


                     PRAYER: Writ Petition filed under Article 226 of the Constitution of


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                                                                                             W.P(MD)No.6042 of 2019



                     India, praying this Court to issue a Writ of Mandamus, directing the 2nd
                     respondent to STOP the construction of Micro compost plant adjoining to
                     family planning association hospital, Housing board residential area and
                     Sports Development Authority of Tamilnadu Hockey Stadium in Ellish
                     Nagar and direct the 2nd respondent to obtain environmental clearance
                     from 3rd respondent and to direct the 1st respondent to provide public
                     notice prior to construction of Micro Compost plant and to establish
                     buffer zone as per solid waste management rule 2016 and to relocate the
                     Micro Compost Plant away from Famiily Association Hospital and
                     residential area.

                                        For Petitioner         :        Mr.P.Karthick,

                                        For Respondent         :        Mr.P.Thilak Kumar (R1)
                                                                        Government Pleader

                                                               :        Mr.S.Vinayak (R2)

                                                               :        M/s.Madhuri Donti Reddy (R3)

                                                             :  Mr.C.Ezhilrasu (R4)
                                                             ORDER

[Order of the Court was made by S.M.SUBRAMANIAM, J.] When the matter is taken up for hearing, the learned Counsel for the petitioner would submit that the matter has become infructuous and therefore, nothing survives for adjudication.

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2. Recording the same, the writ petition stands disposed of as infructuous. There shall be no order as to costs.

[S.M.S., J.] [A.D.M.C., J.] 30.06.2025 Index:Yes/No Internet:Yes/No NCC:Yes/No LR To

1. The District Collector, Collectorate Office, Madurai.

2. The Commissioner, Madurai Corporation Office, Madurai.

3. The Chairman, Tamilnadu Pollution Control Board, 76, Mount Salai, Guindy, Chennai.

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and DR.A.D.MARIA CLETE, J.

LR W.P(MD)No.6042 of 2019 30.06.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/07/2025 01:41:26 pm )