S. RAGHAVAN Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of the learned Counsel on either side, this writ petition itself is taken up for final disposal.

(2.) HEARD Mr.T.Lajapathi Roy, learned Counsel for the petitioner, Mr.C.Selvaraj, learned Special Government Pleader for the respondents 1 and 2, and Mr.J.Gunaseelan Muthiah, learned Government Advocate for the third respondent.

(3.) THE main grievance of the petitioner is that the sewage generated in and around Ellis nagar area is being discharged into two channels, viz., Kruthumal Channel and Avaniapuram Channel and thereby, caused serious health hazards in that locality. He also made representations to the authorities concerned seeking redressal, but, nothing turned out. Hence, he approached this Court with the present writ petition for the above relief.