1. An affidavit has been filed by the TNPCB affirming that an inspection was carried out in terms of order dated 03.04.2019 by a team comprising of representatives of TNPCB and the Superintending Archeologist, Archaeological Survey of India in the presence of representative of the industry M/s Letraco Kid Leather.
2. The report reveals that various structures have been constructed by the Respondent No. 6 within the regulated area without obtaining prior permission of the competent authority. The show cause notice and the direction issued upon the said respondent by the Archaeological Survey of India to remove the illegal structures have not been respondent to.
3. In view of this issue notice on the respondents returnable within three weeks. Requisites be filed within one week from today.
4. Notice stands dispensed with in respect of all the respondents as the Learned Counsels appearing for those respondents waive notices.
5. In the meanwhile the Respondent No. 6, Archeological Survey of India shall file an affidavit on the action taken in respect of the illegal construction raised in the prohibited area under The Ancient Monuments And Archaeological Sites and Remains Act, 1958 and Amendment and Validation Act 2010.
6. List this matter on 5 August, 2019