VEDANTA LIMITED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Special Leave Petitions arise from a judgment dtd. 18/8/2020 of a Division Bench of the High Court of Judicature at Madras in a batch of ten petitions under Article 226 of the Constitution of India.

(2.) A series of orders passed in April and May 2018 by the Tamil Nadu Pollution Control Board("TNPCB") and by the Government of Tamil Nadu and an order dtd. 29/3/2013 passed by the former form the subject of the challenge.

(3.) By the orders impugned, the copper smelter operated by the petitioner (Vedanta Limited) at the SIPCOT industrial complex in Thoothukudi in Tamil Nadu was directed to be closed for violations of numerous environmental norms.