V PARIVALLAL Vs. TAMIL NADU POLLUTION CONTROL BOARD

JUDGEMENT

(1.) THE Writ Petition is filed by an Advocate practicing at vellore in public interest.

(2.) THE prayer of the writ petitioner is for directing the respondents to shift the cement godown and iron workshop operating in the premises run by the 5th respondent.

(3.) THE learned counsel for the petitioner states that he will be satisfied if the Pollution Control Board pursues the action which is already undertaken in the counter. It is needless to state that the authorities will act as per their stand taken in the counter affidavit. Except for recording the said affidavit no further orders are necessary. THE writ Petition stands closed. No costs.