S.VELMURUGAN Vs. GOVERNMENT OF PUDUCHERRY, DEPTT. OF SCIENCE TECHNOLOGY AND ENVIRONMENT PUDUCHERRY POLLUTION CONTROL COMMITTEE

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of Certiorarified Mandamus seeking the records relating to a notice No. 6318/PPCC/SCN/NCP/AEE/2022/1517 dtd. 24/11/2022, issued by the second respondent / Member Secretary, Puducherry Pollution Control Committee at Puducherry, relating to the closure of the rice flour mill of the petitioner at Plot No. 35, R.S.No. 37/1A/50, No. 8, 1st Cross Street, V.S.Nagar, Madukkarai Revenue Village, Nettapakkam Commune Panchayat, Puducherry and to quash the same.

(2.) In the affidavit filed in support of the Writ Petition, it had been stated that the petitioner S.Velmurugan is running a flour mill under the name and style of M/s. Lakhmi Flour Mill at the aforementioned address from the year 2014. He had also obtained Site Clearance certificate which was issued by the Commissioner Nettapaam Commune Panchayat, Government of Puducherry and also a no objection certificate from Commissioner, Nettapakkam Commune Panchayat, Puducherry Planning Authority, Jawahar Nagar, Boomianpet, Puducherry and a further no objection certificate with respect to pollution from the Department of Science, Technology and Environment Puducherry Pollution Control Committee.

(3.) The petitioner carries on flour grinding and edible oil extraction. A further no objection certificate had also been obtained from the Inspector of Factories, Government of Puducherry. Permission to establish the factory was obtained from the Nettapakam Commune Panchayat. According to the petitioner, all the aforementioned permission / certificates are still in force.