JUDGEMENT
T.S.Sivagnanam, J. -
(1.)The petitioner, in all these Writ Petitions, except W.P.No.21547 of 2019, is M/s.Vedanta Limited Unit Sterlite Copper Thoothukudi, formerly known as 'Sterlite Industries (India) Ltd/ Sesa Goa Ltd/ Sesa Sterlite Limited'.
(2.)The petitioner is a company incorporated under the Companies Act having its registered office at Mumbai. The nature of activities done by the petitioner, are exporting, extracting and processing minerals such as copper, iron ore, aluminium, oil and gas and commercial power and claims to be one of the world's largest diversified natural resources companies.
(3.)The ten Writ Petitions, filed by the petitioner, could be segregated into four categories. The first being, the lead cases; the second set of cases challenging consequential orders; the third set of cases in which independent reliefs have been sought for; and the fourth set of cases challenging the orders passed by the Tamil Nadu Pollution Control Board (TNPCB) in the year 2013. In the course of discussion in these Writ Petitions, primarily, we will refer to the lead cases, which are W.P.Nos.5772 of 2019 and 5792 of 2019.