VIKRAM PROCESSORS Vs. TAMIL NADU POLLUTION CONTROL BOARD

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners seeking issuance of a writ of certiorari to quash the order passed by the 2nd respondent dtd. 17/9/2019, directing the petitioner to pay a sum of Rs.23.60 lakhs towards recovery of interim environmental compensation.

(2.) Brief facts that are necessary for the disposal of this writ petition are as follows:

(3.) The petitioners are running a Bleaching Unit in Kondalampatti Village, Salem District. It is the case of the petitioner that the petitioners' Bleaching Unit is being for the past 32 years without any complaint. It is the specific case of the petitioners that the petitioners had established an effluent treatment plant which is a Zero Liquid Discharge Unit. However, one Mr.Manickam filed an Original Application in OA.No.51/2015 [SZ] before the National Green Tribunal, against Salem Municipality for discharging waste and sewage water into the river.