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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, 9thFloor, 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.
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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 4thand 5threspondents 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.
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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
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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
To
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, 9thFloor, Anna Salai Nandanam, Chennai 600 035.
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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.
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THE HON'BLE CHIEF JUSTICE
AND
SUNDER MOHAN,J.
(kpl)
W.P.No.27987 of 2025
01.08.2025
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