TAMIL NADU VIVASAYEEGAL SANGAM Vs. TAMIL NADU POLLUTION CONTROL BOARD
LAWS(SC)-1987-11-33
SUPREME COURT OF INDIA
Decided on November 09,1987

TAMIL NADU VIVASAYEEGAL SANGAM Appellant
VERSUS
TAMIL NADU POLLUTION CONTROL BOARD Respondents

JUDGEMENT

- (1.) Special Leave granted.
(2.) After hearing arguments, we direct the Tamil Nadu Pollution control Board to give a hearing to the appellant, the Tamil Nadu agriculturists association and pass appropriate orders after considering their grievances in accordance with law. The Board will also hear other interested parties, if they approach the Board. This order shall not be treated as a precedent in any other case.;


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