A.SIGAMANI v. GOVERNMENT OF TAMIL NADU, Madras High Court, Judgment, Law, casemine.com

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Case Number

WP.27987/2025

Disposition

dismissed

Attorney(S)

Judges

Honourable The CHIEF JUSTICE

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A.SIGAMANI v. GOVERNMENT OF TAMIL NADU

W.P.No.27987 of 2025

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 01.08.2025

CORAM :

THE HONOURABLE MR. MANINDRA MOHAN SHRIVASTAVA,

CHIEF JUSTICE

AND

THE HONOURABLE MR.JUSTICE SUNDER MOHAN

W.P.No.27987 of 2025

W.M.P.Nos.31390, 31391 & 31394 of 2025 A.Sigamani .. Petitioner

Vs.

1. Government of Tamil Nadu Rep. by its Secretary Department of Environment and Climate Change Fort St. George

Chennai 600 009.

2. The Member Secretary State Level Environment Impact Assessment Authority No.327, Metros, 9^thFloor, Anna Salai Nandanam

Chennai 600 035.

3. The Tamil Nadu Pollution Control Board Rep. by its Member Secretary

76, Mount Road

Guindy

Chennai 600 032.

Page 1 of 6

4. The District Collector Collectorate

Tiruppur District.

5. Tiruppur City Municipal Corporation Rep. by the Commissioner

Corporation of Tiruppur

Mangalam Road

Tiruppur 641 604.

6. The District Environmental Engineer Tamil Nadu Pollution Control Board Kumaran Complex, Kumaran Road Tiruppur.

7. The Chairperson Reclamation, Restoration and Rehabilitation Committee Collectorate

Tiruppur. .. Respondents

Prayer : Petition filed under Article 226 of the Constitution of India seeking a writ of Declaration declaring that the action of the respondents 4 and 5 in dumping the municipal sold wastes in the abandoned quarry at S.F.No.684 to an extent of 2 acres in Zone 2, Ward 4 of Tiruppur Corporation in G.N. Garden, Nerupperichal as illegal and consequentially direct the 4^thand 5^threspondents to strictly comply with the provisions of the Solid Waste Management Rules, 2016 read with Rule 35-F of the Tamil Nadu Minor Mineral Concession Rules, 1959 and forthwith carry on necessary measures for remediation, removal of wastes from the abandoned quarry at S.F.No.684 to an extent of 2 acres in Zone 2, Ward 4 of Tiruppur Corporation in G.N. Garden, Nerupperichal.

Page 2 of 6

For Petitioner : Ms.M.N.Sumathy For Respondents : Mr.A.Edwin Prabakar State Government Pleader

Assisted by

Mr.K.Karthik Jegannath

Government Advocate

for Respondents 1 & 4

Mr.Venkataswamy Babu

Senior Panel Counsel

for Respondent - 2

Mr.V.Gunasekar

Standing Counsel

for Respondents 3 & 6

Mr.Abishek Murthy

Standing Counsel

for Respondent-5

ORDER

(Order of the Court was made by the Hon'ble Chief Justice) The issue with regard to disposal of garbage has been raised in this petition. On perusal of the documents filed along with the petition and in view of the order dated 16.07.2025 passed by the National Green Tribunal, Southern Zone, it is more than apparent that the issue has already been raised and is pending consideration

Page 3 of 6

before the National Green Tribunal. Therefore, we are not inclined to entertain the writ petition.

2. Petition is dismissed, leaving it open to the petitioner to seek intervention or file an independent application before the National Green Tribunal. There shall be no order as to costs. Consequently, the interim applications are also dismissed.

(MANINDRA MOHAN SHRIVASTAVA, CJ) (SUNDER MOHAN,J)

01.08.2025

Index : Yes/No Neutral Citation : Yes/No kpl

1. The Secretary Department of Environment and Climate Change Fort St. George, Chennai 600 009.

2. The Member Secretary State Level Environment Impact Assessment Authority No.327, Metros, 9^thFloor, Anna Salai Nandanam, Chennai 600 035.

Page 4 of 6

3. The Member Secretary Tamil Nadu Pollution Control Board 76, Mount Road

Guindy

Chennai 600 032.

4. The District Collector Collectorate

Tiruppur District.

5. The Commissioner Tiruppur City Municipal Corporation Corporation of Tiruppur

Mangalam Road

Tiruppur 641 604.

6. The District Environmental Engineer Tamil Nadu Pollution Control Board Kumaran Complex, Kumaran Road Tiruppur.

7. The Chairperson Reclamation, Restoration and Rehabilitation Committee Collectorate

Tiruppur.

Page 5 of 6

THE HON'BLE CHIEF JUSTICE

AND

SUNDER MOHAN,J.

(kpl)

W.P.No.27987 of 2025

01.08.2025

Page 6 of 6

A.SIGAMANI v. GOVERNMENT OF TAMIL NADU

A.SIGAMANI v. GOVERNMENT OF TAMIL NADU

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