SUNDARAM TEXTILES LTD Vs. COMMISSIONER, LAND ADMINISTRATION, CHENNAI

JUDGEMENT

(1.) By consent, the main Writ Appeal itself is taken up for final disposal.

(2.) Mr.M.Murugan, learned Government Advocate appears for respondents 1 to 4 and Ms.S.Leena learned counsel representing Mr.S.Govindan, learned counsel appearing for the District Environmental Engineer, Tamil Nadu Pollution Control Board, Madurai.

(3.) The facts leading to the filing of this case have been narrated in detail in the impugned order of dismissal of the Writ Petition, dated 24.10.2017 and therefore, it is not necessary to set out all the facts, except to cull out the relevant facts, for the purpose of disposal of this Writ Appeal.