O. A. KHAJA MOHIDEEN AND OTHERS Vs. MANAGING DIRECTOR, MADRAS METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD AND OTHERS

JUDGEMENT

(1.) We have gone through the order of the learned single Judge carefully. After referring to the report made by the Tamil Nadu Pollution Control Board and the efforts taken in this regard and also bearing in mind the judgment of the Supreme Court in M. C. Mehta Vs. Union of India, 1987 (4) SCC 463 , the learned single Judge has come to the conclusion that the efforts taken will eliminate pollution and even if there is pollution, it will be the least. Regarding the report of the Pollution Control Board, the learned single Judge has observed thus: