SESHASAYEE PAPER AND BOARDS LIMITED Vs. APPELLATE COMMITTEE TAMIL NADU POLLUTION CONTROL BOARD MADRAS

JUDGEMENT

(1.) THIS appeal is preferred against the common order dated 4.3.1994 passed by the learned single Judge in W.P. Nos. 615 and 616 of 1986. However, the present appeal is confined to the subject matter of W.P. No. 616 of 1986. Learned single judge has allowed the writ petitions in part in the following terms:

(2.) AT the stage of admission, learned Government Pleader was directed to take notice. Accordingly, learned Government Advocate has entered appearance. As the appeal lies in a narrow compass, it is admitted and heard for final disposal.