P.Kanagaraj vs The Principal Secretary To Government ... on 20 September, 2016

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Madras High Court

P.Kanagaraj vs The Principal Secretary To Government ... on 20 September, 2016

Bench: M.V.Muralidaran

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED:  20.09.2016  

CORAM   
THE HONOURABLE MR.JUSTICE S.NAGAMUTHU             
AND  
THE HONOURABLE MR.JUSTICE M.V.MURALIDARAN             

W.P.(MD).No.3111 of 2015  
and 
M.P.(MD).No.1 of 2015 


P.Kanagaraj                             .. Petitioner.

Vs.
1.The Principal Secretary to Government of Tamil Nadu,
   Secretariat,
   Chennai-4.
2.Pollution Control Officer,
   Tamil Nadu Pollution Control Board,
   76, Anna Salai,
   Guindy, Chennai.
3.The District Collector,
   Thoothukudi District,
   Thoothukudi.
4.The Pollution Control Officer,
   District Pollution Control Board,
   SIPCOT, 
   Thoothukudi.
5.Mr.M.Rameswaro Rao, (Managing Director)   
   Modern Building Material Private Limited,
   Melamaruthur Village,
   Ottapidaram Taluk,
   Thoothukudi District.                        .. Respondents


Prayer: Petition filed under Article 226 of the Constitution of India to
issue     Writ of Mandamus  for directing the Respondents No.1 to 4 to
convene a 'Public Hearing' with due public announcement by 'Thandora' and by
issuing Pamphlets in the Villages namly Anainthamanancheri , Kumarapuram,  
Arasaradi,  Melmaruthur and Sekkammalpuram of Thoothukudi District to 
facilitate the representatives of the said villagers to register their views
in view of the 5th Respondent's proposed 1.5 MTPA of Cement Clinker Grinding
and Packing Unit, based on the Petitioner's representation dated 09.01.2015
within the time limit that may be stipulated by this Honourable Court.

!For Petitioner : Mr.A.Kannan for
                                                        Mr.S.Baskar Mathuram
For Respondents : Mr.Aayiram K.Selvakumar          
                                                   Government Advocate for
RR-1 to 4

:ORDER

(The Order of the Court was made by S.NAGAMUTHU.J) When the writ petition is taken up for hearing, the learned counsel for the petitioner has made an endorsement stating that the writ petition has become infructuous.

2.Recording the said endorsement made by the learned counsel for the petitioner, we are of the considered view that nothing survives for adjudication in this writ petitition. Hence, the same is dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is also dismissed.

1.The Principal Secretary to Government of Tamil Nadu, Secretariat, Chennai-4.

2.Pollution Control Officer, Tamil Nadu Pollution Control Board, 76, Anna Salai, Guindy, Chennai.

3.The District Collector, Thoothukudi District, Thoothukudi.

4.The Pollution Control Officer, District Pollution Control Board, SIPCOT, Thoothukudi..

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