S.VELU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner seeks to prevent the setting up of shrimp hatchery units at Kanathur Village, Chengalpattu District.

(2.) The petitioner states that persons residing in Kanathur Village are largely dependent on agriculture for their livelihood. For such purpose, ground water is relied upon by these villagers. It is alleged that the seventh and eighth respondents are constructing shrimp hatchery units in S.Nos.92 and 93 of Kanathur Village and that if such shrimp hatchery units are permitted to function, it would result in pollution of the ground water. Therefore, the petitioner submitted complaints to the District Collector and the Tamil Nadu Pollution Control Board, but no action has been taken thereon.

(3.) Mr.P.Muthukumar, learned counsel for the State, accepts notice on behalf of respondents 1 to 5 and states that the fourth respondent is the appropriate authority from a pollution control perspective and the second respondent with regard to any hatchery related construction activity. Therefore, he states that the aforesaid authorities would consider and dispose of representations from the petitioner.