SRI AMMAN FIBRE Vs. CHAIRMAN

JUDGEMENT

(1.) This writ petition has been filed to forbear the second respondent from taking any action in pursuant to the notice issued by the second respondent vide Proc.No. F.0686/ OS/ DEE/ TNPCB/ PND/ W/2022 dtd. 7/12/2022, except in accordance with law, by considering the reply given by the petitioner dtd. 16/12/2022.

(2.) By consent of both the parties, this writ petition is disposed of today.

(3.) The petitioner is the proprietor of M/s. Sri Amman Fibre, carrying out the business of manufacture of coir products, coir fibre, coconut husk and coco peat products and also exporting coco peat products and for all these products, coconut husk is used as a primary raw materials. The coir unit has been registered with the Ministry of Micro, Small and Medium Enterprises and also received the certificate of Import and Export code and also obtained GST certification for the petitioner's firm. The Ministry of Micro, Small and Medium Enterprises had certified and promoted the coir unit as a non-polluting industry and categorized as white category industry, as the products manufactured in the coir processing industry is treated as eco- friendly products. However, the first respondent has revised the categorization of industries on 10/11/2021 and the coir industries have brought under Orange category from white category. Therefore, batch of writ petitions have been filed by various industries, challenging the above order of recategorization of the coir industries and this Court in W.P.Nos. 25737, 27182 and 27177 of 2021, has issued order to maintain status-quo.