National Green Tribunal
Shri A. K. Manickam, Manickampalayam, ... vs The Chairman, Tamil Nadu Pollution ... on 24 January, 2013
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THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Thursday, 24th January 2013
Application No. 25 of 2012(SZ)
(Writ Petition No. 16713 of 2010, High Court, Madras)
Quorum:
1. Hon'ble Mr.Justice M.Chockalingam,
Judicial Member
2. Hon'ble Prof.Dr.R.Nagendran,
Expert Member
BETWEEN
Shri A.K.Manickam,
S/o Kandasamy Mudaliar,
No.415, Vakkil thottam,
Mancikampalayam,
Erode-4. .. Applicant/Petitioner in the Writ Petition
AND
1. The Chairman,
Tamil Nadu Pollution Control Board,
100, Anna Salai,
Chennai- 600 032.
2. The District Environmental Engineer,
Tamil Nadu Pollution Control Board,
No.68, Amoor Amman Complex,
Sathy Road,
Erode -638 003 - Erode District.
3. The District Collector,
Erode District,
Erode-11.
4. The Executive Officer,
Perisasemur 3rd Grade Municipal Office,
Erode-638 009.
5. The Superintending Engineer,
Tamil Nadu Electricity Board,
EVN Road, Erode- 638 009.
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6. Dr.R.Kumarasamy,
S/o Rangasamy Gounder,
No.1, Masilmalai Street,
Kaveri Road,
Veerappan Chathiram,
Erode.
7. Dhakshinamoorthy,
S.No.481/1B2, Sri Krishna Dyeing Works,
Near Vakkil thottam,
Mancikampalayalam,
Erode-4.
8. Kandasamy,
S.No.481/1C, Lakhsmi Saraswathy Dying Works,
Near Vakkil thottam,
Manickampalayam,
Erode-4.
9. Rajkumar,
S.No.481/1B1, Kumarseizing mills and powerlooms,
Near Vakkil thottam,
Erode-4. .. Respondents in both the
Application and the Writ Petition.
ORDER:
This writ petition was filed by the petitioner before the High Court, Madras praying for issuance of directions to the respondent Nos. 1 to 5 to take action against the respondent Nos. 6 to 9 by preventing them from operating the power looms and dying units in the residential area at R.S.No.481/1 b1, b2, C in Periyasemur village, Erode District by considering the petitioner's representation dated 25.06.2011.
2. The Writ Petition was transferred to the National Green Tribunal, Southern Zone, Chennai pursuant to its order dated 20.12.2012 in No. ROC No. 225 of 2012 (Writs) of the High Court of Madras.
3. Upon admission of the above Writ Petition in the Registry of this Tribunal as an Application, and when the matter is taken up today, the learned counsel for the Applicant made an endorsement as follows:
"Since the applicant is 80 years old and his prayer has been fulfilled, since this application has become infructuous, I may be permitted to withdraw this application".3
4. The above endorsement is taken on records of the Tribunal and the Application is dismissed as withdrawn. No order as to costs.
(Prof. R. Nagendran) (Justice M. Chockalingam)
Expert Member Judicial Member
Deputy Registrar