NOYYAL RIVER AYACUTDARS Vs. THE PRINCIPAL SECRETARY

JUDGEMENT

(1.) This writ petition has been filed by the Noyyal River Ayacutdars Protection Association consisting of 535 agriculturists who hold lands in down stream polluting dyeing and bleaching units and suffered huge damages to lands and losses in agricultural operations. Pursuant to orders in WP No.29791 of 2003 dated 22.12.2006 and connected proceedings, a sum of Rs.25,00,00,000/- (Rupees Twenty Five Crores only) came to be disbursed to the members of the petitioner Association. This court in passing orders in WP.No.2790 of 2012 batch on 01.11.2012 informed thus:-

(2.) In WP No.2790 of 2012 batch, this Court was seized of the question of whether members of the petitioner association alone were entitled to the amount of Rs.75,00,00,000/- (Rupees Seventy Five Crores only) deposited by the polluting units pursuant to order in WP No.29791 of 2003 in preference to others holding affected agricultural lands of Noyyal River basin identified by the Loss of Ecology Authority.

(3.) Under orders dated 01.11.2012 in WP No.2790 of 2012 batch, this Court concluded as follows:-