V SUBRAMANIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been received by post alleging air pollution by the cement factory at Ariyalur (Tamil Nadu). We are of the view that this petition should be transmitted to the Madras High court for disposal in accordance with law by treating the same as one under Article 226 of the constitution. The notice shall be issued to the respondents and on the basis of the counter-affidavit filed by them, the matter should be proceeded with.