K.KRISHNAMURTHY Vs. DISTRICT COLLECTOR, SALEM DISTRICT

JUDGEMENT

(1.) The petitioner has come forward to file this writ petition seeking a writ of mandamus forbearing the respondents from using the land in Survey No.122 1/F, Near Auto Colony, Thathampatti Village, Salem District for the purpose of constructing micro level compost centre.

(2.) Learned counsel appearing for the petitioner submitted that though the earlier writ petition filed was dismissed, an attempt is being made to establish one more micro level compost yard and, therefore, the writ petition will have to be allowed.

(3.) Learned counsel appearing for the first respondent submitted that the present one is also for the same purpose which is to treat the urban compost waste materials. This has been done in accordance with the rules and after the orders passed by the Apex Court and the Green Tribunal. Thus, the petitioner does not have any right especially the earlier order passed would cover the present case.