G VEDAGIRI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been filed to quash the order of the Commissioner, corporation of Chennai passed on 25. 11. 1999 and to implement the direction of the Commissioner, Corporation of Chennai dated 2. 2. 1999.

(2.) THE petitioner, who is a resident of the area, complains that the fourth respondent Association members are polluting the area by way of dust emanated from the Gunny Bags which is being traded by them. The third respondent, Chennai corporation had earlier passed a direction to the fourth respondent Association to shift the shops in view of the large number of complaints relating to dust pollution. It is also stated by the petitioner that alternative place was allotted to them, but effective implementation of the same has not been done so far.

(3.) BE that as it may. On 25. 11. 1999, the third respondent has issued certain directions to the Pollution Control Board to take effective steps to reduce the air pollution in the area. There are five points urged in the impugned order calling upon the Pollution Control Board and the fourth respondent to comply with.