NAGAPATTINAM AND THIRUVARUR DISTRICTS PLASTICS MANUFACTURERS AND TRADERS ASSOCIATION REP BY ITS SECRETARY S THANGAMANI Vs. JOINT COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) THE writ petition is filed challenging the letter dated 25.6.2002 issued by the Regional Director of Municipal Administration, Thanjavur Region imposing certain restrictions on the use of Plastic articles made up of plastic on the ground that certain provisions of the Rules and Act have not been followed.

(2.) MR.S.Gomathinayagam, learned Additional Advocate General appearing for the respondents 1 and 2 pointed out that the Ministry of Environment and Forests have by notification dated 4.2.2011 brought in a new Rules called Plastic Waste (Management and Handling) Rules 2011 and in terms of the above Rules, the first respondent will issue revised guidelines for manufacture, sale and distribution of plastic articles made up of plastic. Further the learned Additional Advocate General brought to the notice of the Court, the letter of the Commissioner of Municipal Administration dated 14.8.2011 addressed to all Commissioners of Municipalities as well as Corporations, which reads as follows:- "The Ministry of Environment and Forests, Government of India has published the Plastic Waste (Management and Handling) Rules 2011 on 4th February 2011. A copy of the same has been enclosed herewith for information. The above said Rules may be strictly adhered to by all the ULBs." MR.D.Chandrasekaran, Additional Director, who is present in the Court also stated that suitable revised notification will be issued in terms of the new Rules.