JESU RETHINAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Both the Writ Petitions have been filed by the petitioner Ms.Jesu Rethinam seeking the following prayers: To call for the records of the First respondent culminating in the order in F.No.12-8/2018-IA-III dated 24/10/2018 approving the Coastal Zone management plans under the CRZ Notification, 2011 for the State of Tamil Nadu, quash the same and direct the Second and Third respondents to prepare the coastal zone management plans in strict accordance with the guidelines issued in S.O.19(E) dated 06/01/2011 and GSR 37 (E) dated 18/01/2019.

(2.) These Public Interest Litigations were entertained and notice was issued to the respondents and upon hearing the learned counsel for the parties this Court passed the detailed interim order on

(3.) 12.2019 in W.P.No.29928 of 2019 which is quoted below for ready reference: