M/S Rajalakshmi Dyers & Printers Vs. Tamilnadu Pollution Control
Board & Ors. [2008] INSC 794 (5 May 2008)
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.953 OF 2007 M/S RAJALAKSHMI DYERS & PRINTERS
Petitioner(s) VERSUS TAMILNADU POLLUTION CONTROL BOARD & ORS. Respondent(s)
WITH T.P.(C) NO. 954 of 2007
ORDER Heard both sides.
2. Learned counsel for the Tamil Nadu
Pollution Control Board will examine whether the petitioner is a Member of the
C.E.T.P., Andipalayam covered by the order passed by this Court and if the
petitioner is found to be a Member, the Tamil Nadu Pollution Control Board may
pass appropriate directions within a period of four weeks.
3. The transfer petitions are
disposed of accordingly.
..................CJI.
(K.G. BALAKRISHNAN)
....................J.
(Dr.MUKUNDAKAM SHARMA) NEW DELHI;
5TH MAY, 2008.
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