REGISTRAR (JUDICIAL), MADURAI BENCH OF MADRAS HIGH COURT Vs. SECRETARY TO GOVERNMENT, ENVIRONMENT AND FOREST DEPARTMENT AND ORS

JUDGEMENT

(1.) The news reported in "Dina Malar" Tamil. Daily on 7.9.2010 as to the dumping of wastage materials like broken plastics, used tyres, waste papers etc., was taken up as a Suo-Motu Writ Petition. In this Suo-Motu Writ Petition, a direction is sought for directing the Respondents to take an effective and emergent steps to remove the waste materials like broken plastic, used tyres, waste papers etc., heaped in a large quantity in the vacant place near the market situate opposite to Thidirnagar Police Station, Madurai.

(2.) Pending writ petition, the Plastic Manufacturers' Association filed M.P.(MD) No. 1 of 2010 seeking to implead themselves as a party to the writ proceedings. However, by a detailed order, dated 28.10.2010, we have dismissed the said miscellaneous petition.

(3.) In response to the notice, the Madurai City Municipal Corporation has filed a report stating that immediately on noticing the report, dumping of plastic bags and wastage were cleared and the Junior Engineer-Planning and Sanitary Inspector were strictly warned to keep vigil over the area to ensure that no such dumping of plastic and other waste materials occur in future. It is also stated that necessary instructions are issued to all the officers concerned to ensure that there is no such dumping of plastic bags within Madurai City.