http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

                     IN THE SUPREME COURT OF INDIA

                        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.