M/S.Sri Amman Saw Mill vs The Forest Range Officer on 12 June, 2012

[Cites 2, Cited by 1]

Madras High Court

M/S.Sri Amman Saw Mill vs The Forest Range Officer on 12 June, 2012

Bench: R.Sudhakar

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 12.06.2012

CORAM:

THE HONOURABLE MR. JUSTICE R.SUDHAKAR

W.P.Nos.12861, 12900 to 12905, 12944, 12980 to 12983, 13009 to 13013, 13015 to 13023, 13064, 13072, 13075 to 13081, 13110, 13132 to 13142, 13190 to 13197, 13198, 13259, 13260, 13264, 13275, 13291, 13359, 13400, 13546, 13547, 13593, 13599, 13675, 13676, 14004 to 14011, 14018, 14053, 14103 to 14107, 14121, 14136 to 14139, 14143, 14144, 14158 to 14160 and 14240 of 2012
and
M.P.No.1 of 2012 in W.P.Nos.12900 to 12904, 13009 to 13013, 13015 to 13019, 13021 to 13023, 13064, 13110, 13132 to 13141, 13190 to 13197, 13198, 13259, 13260, 13275, 13291, 13599, 14004 to 14011, 14053, 14121, 14136 to 14139, 14143, 14144 and 14240 of 2012
and
M.P.Nos.1 and 2 of 2012 in W.P.Nos.12861, 12905, 12944, 12980 to 12983, 13020, 13072, 13075 to 13081, 13142, 13264, 13400, 13547, 13575, 13576, 14018, 14103 to 14107 and 14158 to 14160 of 2012
and
M.P.Nos.1 to 3 of 2012 in W.P.Nos.13359, 13593 and 13546 of 2012

M/s.Sri Amman Saw Mill,
represented by its Proprietor
V.Rangaraj,
No.5/232, Chenniveeram Palayam,
Chikkarampalayam,
Karamadai,
Coimbatore District ... Petitioner in W.P.No.12861 of 2012

M/s.Shree Vellingiri Saw Mills,
represented by its
B.Mohan Raj,
Rajamanithottam,
Bhawani Main Road,
Sangari Taluk,
Salem District. ... Petitioner in W.P.No.12900 of 2012

M/s.Sri Lakshmi Timber Mart,
represented by its
J.S.Mani,
334/E1, Padayachi Street,
Salem Main Road,
Akkmapettai,
Sangari Taluk,
Salem District. ... Petitioner in W.P.No.12901 of 2012

M/s.Sri P.K.Timbers,
represented by its
Thaoufeequ,
Alithaba Hotel Opp. Mavilipalyam,
Sangari Taluk,
Salem District. ... Petitioner in W.P.No.12902 of 2012

M/s.Sri Venkatachalapathy Timbers,
represented by its
Kulandaivelu,
Salem Main Road,
Mavilipalyam,
Sangari Taluk,
Salem District. ... Petitioner in W.P.No.12903 of 2012

M/s.Shri Raja Giri Wooden Furniture,
represented by its
A.Kumar,
Sankari R.S. Road,
R.K.S.Nagar,
Sangari Taluk,
Salem District. ... Petitioner in W.P.No.12904 of 2012

M/s.Sri Veeramathi Amman Saw Mill,
represented by its
A.Kaliappan,
No.32, Erode Privu Road,
Bhavani Main Road,
Sangagiri Town,
Sangagiri Taluk,
Salem District. ... Petitioner in W.P.No.12905 of 2012

M/s.Niligiri Timber Firm,
Formerly known as
Sri Sowdambiga Saw Mills,
represented by
K.C.Chandrasekaran,
14/D/3 Kotagiri Road,
Odenthurai-Mettupalayam. ... Petitioner in W.P.No.12944 of 2012

Sri Gayatri Saw Mills,
represented by its Proprietor,
Govind Bhanji,
No.95, G.N.T. Road,
Nagappa Industrial Estate,
Puzhal,
Chennai-600 066. ... Petitioner in W.P.No.12980 of 2012

Wadiya Timbers,
represented by its Proprietor,
Mahesh Wadiya,
200 Feet Road,
Kalathur,
Chennai-600 099. ... Petitioner in W.P.No.12981 of 2012

K.Latha,
Proprietor of Sivasakthi Izhaipagam,
Perumal Koil Melkarai,
Pulivallam,
Radhanallur Village,
Nagapattinam District. ... Petitioner in W.P.No.12982 of 2012

Sri Venkateswara Saw Mills,
represented by its Proprietor,
Jayanthilal H.Patel,
95-B G.N.T. Road,
Nagappa Industrial Estate,
Puzhal,
Chennai-600 066. ... Petitioner in W.P.No.12983 of 2012

Srikailash Timber & Plywoods,
represented by its Proprietor,
J.Eswar Patel,
No.5/59-A, Thiruvallur High Road,
Varaprasadarao Nagar,
Red Hills,
Chennai-600 052. ... Petitioner in W.P.No.13009 of 2012

Sri Rajarajeswari Saw Mill,
represented by its Proprietor,
Radhakrishnan,
Karaikal Main Road,
Poraiyar,
Tharangambadi Taluk,
Nagapattinam District. ... Petitioner in W.P.No.13010 of 2012

Sindhanai Sawmill & Timber,
represented by its Proprietor,
R.Sindhanai,
Raja Street,
Karumbaiyur,
Thiruthuraipoondi Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13011 of 2012

Sri Geetha Timber & Plywoods,
represented by its Proprietor,
Pasupathi Damji Patel,
16/23, Poompuhar Road,
Mayiladuthurai,
Nagapattinam District. ... Petitioner in W.P.No.13012 of 2012

Sriavani Saw Mill,
represented by its Proprietor,
S.Sumathi,
Main Road, Thirumak Kottai,
Mannargudi Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13013 of 2012

Dakshinamurthy Saw Mill,
represented by its Proprietor,
Dakshinamurthy,
34/A9, Thiyagaperumall Nallur,
Vilamal,
Madapurm,
Thanjai Salai,
Thiruvarur District. ... Petitioner in W.P.No.13015 of 2012

Srinivasa Vignesh Kannan Saw Mill,
represented by its Proprietor,
T.Pakkirisamy,
4/20B, Main Road, Arayapuram,
Mayiladuthurai Taluk,
Nagapattinam District. ... Petitioner in W.P.No.13016 of 2012

Meenakshi Saw Mill,
represented by its Proprietor,
M.Gunasekaran,
Kaduvangudi,
Kollumangudi Post,
Nanneelam Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13017 of 2012

Sri Palani Saw Mill,
represented by its Proprietor,
S.Krishnamurthy,
North Street,
Peralam,
Naneelam Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13018 of 2012

Muthiah Saw Mill,
represented by its Proprietor,
Kalavathy,
2/723, South Street Street,
Thirukuvalai,
Thirukuvalai Taluk,
Nagapattinam District. ... Petitioner in W.P.No.13019 of 2012

Venkatesh Saw Mill,
represented by its Proprietor,
R.Pugalenthi,
Nalladai Road,
Maharajapuram,
Parasalur,
Tharangambadi Taluk,
Nagapattinam District. ... Petitioner in W.P.No.13020 of 2012

Gomathi Saw Mill,
represented by its Proprietor,
T.Gomathi,
No.316/1, Mangula Street,
Andipanthal,
Panagudi,
Nanneelam Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13021 of 2012

Sri Sakthi Saw Mill,
represented by its Proprietor,
K.Selvam,
Nadakudi Road,
Kollumangudi post,
Nanneelam Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13022 of 2012

Bhavani Saw Mill & Timber,
represented by its Proprietor,
Jitendrakumar,
16/2, Thiruvarur Main Road,
Agara Keerankudi,
Mayiladuthurai,
Thiruvarur District. ... Petitioner in W.P.No.13023 of 2012

T.Sangeetha, ... Petitioner in W.P.No.13064 of 2012

Sri Krishna Saw Mill,
represented by its Proprietor,
Mr.Venkatachalam,
Siruvani Main Road,
No.8/100, Pattalamman Koil Street,
Srinivasapuram,
Alanthurai,
Coimbatore 641 101. ... Petitioner in W.P.No.13072 of 2012

Rajalaxmi Lumbers,
represented by its Proprietor,
Bhimji M.Patel,
190 B. G.N.T. Road,
Puzhal,
Chennai-600 066. ... Petitioner in W.P.No.13075 of 2012

Rajalaxmi Timber Corporation,
represented by its Proprietor,
Iswaralal N.Patel,
15/1 L353 Madhavaram Red Hills High Road,
Grantlayon Village,
Chennai-600 052. ... Petitioner in W.P.No.13076 of 2012

Swastik Wood Industries,
represented by its Proprietor,
Jeetander M.Patel,
45/200 G.N.T. Road,
Nagappa Industrial Estate,
Puzhal,
Chennai-600 099. ... Petitioner in W.P.No.13077 of 2012

Shiv Timbers,
represented by its Proprietor,
Narshi N.Patel,
45/201 G.N.T. Road,
Nagappa Industrial Estate,
Puzhal,
Chennai-600 099. ... Petitioner in W.P.No.13078 of 2012

Ramakrishna Saw Mill,
represented by its Proprietor,
Kishore N.Patel,
352 C, Madhavaram High Road,
Grand lagon, Red Hills,
Chennai-052 ... Petitioner in W.P.No.13079 of 2012

Majestic Saw Mill,
represented by its Proprietor,
M.Anwar Ali,
22, Hospital Road,
Kothanalur,
Lakhmangkudi,
Thiruvarur District. ... Petitioner in W.P.No.13080 of 2012

Velmurgan Saw Mill,
represented by its Proprietor,
V.Sundaraj,
20A, Main Road,
Koradacherry Road,
Needamangalam (T),
Lakhmangkudi,
Thiruvarur District. ... Petitioner in W.P.No.13081 of 2012

C.Lakshmanan. ... Petitioner in W.P.No.13110 of 2012

Rajangam Wood Planning
& Carving Works,
represented by its Proprietor,
M.Rajangam,
Thennavarayan Nallur,
Mangudi Post,
Thiruvarur Taluk & District. ... Petitioner in W.P.No.13132 of 2012

Sambasivam Sivaganesh
Wood Planning & Carving Works,
represented by its Proprietor,
R.Sambasivam,
Main Road,
Kachchanam,
Thiruthuraipoondi Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13133 of 2012

Gurunathan Wood Planning
& Carving Works,
represented by its Proprietor,
V.Gurunathan,
Perumal Koil,
Melkarai,
Pulivalam,
Thiruvarur District. ... Petitioner in W.P.No.13134 of 2012

Sri Selva Vinayagar Wood
Planning Works,
represented by its Proprietor,
S.Rajendran,
No.13, Baby Talkies Road,
Andal Street,
Thiruvarur District. ... Petitioner in W.P.No.13135 of 2012

Rangan Wood Planning
& Carving Works,
represented by its Proprietor,
S.Rangan,
Main Road,
Munniyur,
Thiruvarur District. ... Petitioner in W.P.No.13136 of 2012

Thirumalai Wood Industries,
represented by its Proprietor,
S.Murugavel,
Anna Nagar,
Senthamangalam,
Mayiladuthurai Main Road,
Thiruvarur District. ... Petitioner in W.P.No.13137 of 2012

S.R.T.Arun Furniture Works,
represented by its Proprietor,
T.Jayanthi,
S.R.T. Building, Mannai Salai,
Vilamal Town,
Thiruvarur District. ... Petitioner in W.P.No.13138 of 2012

Subramanian Wood Planning
& Carving Works,
represented by its Proprietor,
Subramanian,
Main Road,
Alathampadi,
Thiruthuraipoondi Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13139 of 2012

J.P.Wood & Furniture Works,
represented by its Proprietor,
J.Parasuraman,
Sakthi Nagar,
Vilambal Thayanapuram,
Thiruvarur District. ... Petitioner in W.P.No.13140 of 2012

Sri Amman Wood Works,
represented by its Proprietor,
K.Mathiyazhagan,
1/256A, South Street,
Needamangalam Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13141 of 2012

AVG Wood Planning & Turning Works,
represented by its Proprietor,
S.Fathima Beevi,
Perumal Koil,
TTP Road,
Pulivalam,
Thiruvarur Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13142 of 2012

Palanisamy. ... Petitioner in W.P.No.13190 of 2012

M.Mathiyalagan. ... Petitioner in W.P.No.13191 of 2012

P.Bharathi,
Sri Palani Andavar Industries,
DP No.13/3,
SIDCO Industrial Estate,
Mettur Dam-636 402. ... Petitioner in W.P.No.13192 of 2012

N.Radhamani,
Sri Shanmuga Saw Mill,
Kinathukadavu,
Coimbatore District. ... Petitioner in W.P.No.13193 of 2012

S.Panchavarnam,
Saraswathy Saw Mills,
Kinathukadavu,
Coimbatore District. ... Petitioner in W.P.No.13194 of 2012

K.Nageshwaran, ... Petitioner in W.P.No.13195 of 2012

K.Ramasamy,
Thilagavathy Saw Mills,
Coimbatore Main Road,
Kinathukadavu,
Pollachi Taluk,
Coimbatore District. ... Petitioner in W.P.No.13196 of 2012

A.Krishnasamy Pillai. ... Petitioner in W.P.No.13197 of 2012

P.S.Periyasamy. ... Petitioner in W.P.No.13198 of 2012

M.Muthurajan,
Proprietor,
Sri Sivasakthi Saw Mill,
No.67, Rice Mill Road,
Grand Lane Beach,
Chennai 600 052. ... Petitioner in W.P.No.13259 of 2012

L.Ravikrishnan,
Proprietor,
Dhanalakshmi Timber and Tiles,
No.352, Madhavaram Red Hills Road,
Grand Lane,
Chennai 600 052. ... Petitioner in W.P.No.13260 of 2012

P.Ramasamy. ... Petitioner in W.P.No.13264 of 2012

S.Venkatesan, ... Petitioner in W.P.No.13275 of 2012

M.Mahadevan,
Sri Ganapathi Saw Mill,
Chinnathambipalayam,
Anthiyur,
Erode District. ... Petitioner in W.P.No.13291 of 2012

Sri Srinivasa Timbers,
represented by its Proprietor,
S.Mahadevan,
Uluthukuppai Savadi,
Sirkali Main Road,
Mayiladuthurai 609 118. ... Petitioner in W.P.No.13359 of 2012

Om Timbers,
represented by its Proprietor,
Dinesh Kumar,
No.27/A G.N.T. Road,
Nagappa Industrial Estate,
G.N.T. Road,
Puzhal,
Chennai-600 052. ... Petitioner in W.P.No.13400 of 2012

Srinivasa Saw Mill,
represented by its Proprietor,
S.Namachivaiyam,
Shanmugam Chetti Street,
Thiruthuraipoondi,
Thiruthuraipoondi Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13546 of 2012

Srinivasa Saw Mill,
represented by its Proprietor,
N.Jayakumar,
Main Road,
Kottur,
Mannarkudi Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13547 of 2012

Vel Murugan Saw Mill,
represented by its Proprietor,
S.Kesavan,
No.19/B Thottacheri,
Kordacheri Road,
Lakshmangdui,
Mannarkudi Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13593 of 2012

Mrs.Jeeva Anandhi,
Proprietor,
M/s.Parvathibai Saw Mill,
No.101, Kancheepuram Road,
Uthiramerur,
Kancheepuram
District 603 406. ... Petitioner in W.P.No.13599 of 2012

Dakshinamoorthy Saw Mill,
represented by its Proprietor,
P.D.Rajan,
Vadakku Seethaaram,
Mahadevapattinam Road,
Ullikkottai,
Mannarkudi Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13675 of 2012

Aruna Saw Mill,
represented by its Proprietor,
V.Kathirvel,
No.13-A, Mela Raja Veedhi,
Mannargudi Taluk,
Thiruvarur District. ... Petitioner in W.P.No.13676 of 2012

B.Arumugam. ... Petitioner in W.P.No.14004 of 2012

S.Lingamoorthy. ... Petitioner in W.P.No.14005 of 2012

S.Jayakumar. ... Petitioner in W.P.No.14006 of 2012

E.Chandran. ... Petitioner in W.P.No.14007 of 2012

N.Venkatachalam. ... Petitioner in W.P.No.14008 of 2012

B.Palani. ... Petitioner in W.P.No.14009 of 2012

S.Ravanan. ... Petitioner in W.P.No.14010 of 2012

R.Moorthy. ... Petitioner in W.P.No.14011 of 2012

Nager Shine Traders,
represented by its
Proprietor,
V.Mallika,
No.1/107-A, Keela Theru,
Velangudi,
Thiruvarur District. ... Petitioner in W.P.No.14018 of 2012

M/s.Murugan Saw Mill,
represented by its
Proprietor,
G.Meganathan,
Chamber Road,
Poonjolai Nagar,
Nandiyalam,
Walajah Taluk,
Vellore District. ... Petitioner in W.P.No.14053 of 2012

K.Shankaran, ... Petitioner in W.P.No.14103 of 2012

Thangarasu, ... Petitioner in W.P.No.14104 of 2012

P.Prabakaran, ... Petitioner in W.P.No.14105 of 2012

S.Arumugam. ... Petitioner in W.P.No.14106 of 2012

S.Sekar. ... Petitioner in W.P.No.14107 of 2012

P.Janagavalli,
Sakthi Saw Mill,
W2/229, Thirukazhukundram Road,
Nehru Nagar,
Vallam Village & Post,
Chengalpattu,
Kancheepuram District.... Petitioner in W.P.No.14121 of 2012

Mr.Naveen S.Patel. ... Petitioner in W.P.No.14136 of 2012

D.Ganesan. ... Petitioner in W.P.No.14137 of 2012

S.Jaganathan. ... Petitioner in W.P.No.14138 of 2012

D.Parthiban. ... Petitioner in W.P.No.14139 of 2012

Mr.Girivasagan. ... Petitioner in W.P.No.14143 of 2012

Smt.Violet. ... Petitioner in W.P.No.14144 of 2012

R.S.Senthil Kumar. ... Petitioner in W.P.No.14158 of 2012

V.Kothandabani. ... Petitioner in W.P.No.14159 of 2012

M.John Bosco. ... Petitioner in W.P.No.14160 of 2012

Y.Sanavulla,
represented by its Proprietor,
Y.Sanavulla Timber & Saw Mill,
Vellore Bye-Pass Road,
Arcot,
Vellore District. ... Petitioner in W.P.No.14240 of 2012

vs.

1.The Forest Range Officer,
Karamadai.

2.The District Forest Officer,
Karamadai,
Coimbatore District.

3.The Principal Chief Conservator of Forests,
The State Level Committee (Chairman),
Panagal Building,
Saidapet,
Chennai-600 015.

4.The Assistant Engineer,
TNEB Kovai North,
Karamadai East Division,
Karamadai-641 104. ... Respondents in W.P.No.12861 of 2012

1.The Additional Principal Conservator
of Forest-cum-Chairman,
State Level Committee,
Panagal Building,
Saidapet,
Chennai-600 015.

2.The District Forest Officer,
Salem Division,
Salem.

3.The Forest Range Officer,
Mettur,
Salem District.

4.The Superintending Engineer,
Mettur Electricity Distribution Circle,
Mettur,
Salem District.

5.The Assistant Engineer(O & M),
Town Tamil Nadu Electricity Board,
Sankari,
Salem District.
... Respondents in W.P.Nos.12900 to 12904 of 2012

1.The Additional Principal Conservator
of Forest-cum-Chairman,
State Level Committee,
Panagal Building,
Saidapet,
Chennai-600 015.

2.The District Forest Officer,
Salem Division,
Salem.

3.The Forest Range Officer,
Mettur,
Salem District.

4.The Superintending Engineer,
Mettur Electricity Distribution Circle,
Mettur,
Salem District.

5.The Assistant Engineer(O & M),
Tamil Nadu Generation & Distribution
Corporation Ltd.,
I.C.L. Colony,
Sankari,
Salem District. ... Respondents in W.P.No.12905 of 2012

1.The Principal Chief Conservator
of Forests,
Panagal Maligai,
Saidapet,
Chennai-600 015.

2.The District Forest Officer,
Coimbatore District,
Coimbatore.

3.The Forest Range Officer,
Mettupalayam Range,
Mettupalayam.

4.The Assistant Engineer,
Kovai Electricity Distribution
Circle/North,
Mettupalayam. ... Respondents in W.P.No.12944 of 2012

1.The District Forest Officer,
Chengalpattu Division,
Kancheepuram.

2.The Assistant Engineer,
Operation & Maintenance,
Puzhal,
Chennai-066.
... Respondents in W.P.Nos.12980, 12983,
13075, 13076, 13077 and 13400, of 2012

1.The District Forest Officer,
Chengalpattu Division,
Kancheepuram.

2.The Assistant Engineer,
Operation & Maintenance,
Lakshmipuram,
TANGEDCO/CEDC/NORTH,
Chennai-099. ... Respondents in W.P.No.12981 of 2012

1.The District Forest Officer,
Thiruvarur Division,
Thiruvarur.

2.The Junior Electrical Engineer,
Operation & Maintenance,
TANGEDCO,
Adiyakkamangalam,
Nagapattinam District. ... Respondents in W.P.No.12982 of 2012

1.The District Forest Officer,
Thiruvallur District,
Thiruvallur.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Red Hills,
Chennai-600 052. ... Respondents in W.P.No.13009 of 2012

1.The District Forest Officer,
Nagapattinam District,
Nagapattinam.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Tharangambadi,
Nagapattinam District. ... Respondents in W.P.No.13010 of 2012

1.The District Forest Officer,
Thiruvarur Division,
Thiruvarur.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Kachchanam,
Thiruvarur District.
... Respondents in W.P.Nos.13011, 13133 and
13136 of 2012

1.The District Forest Officer,
Nagapattinam District,
Nagapattinam.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Nagar East Branch,
Mayiladuthurai,
Nagapattinam District. ... Respondents in W.P.No.13012 of 2012

1.The District Forest Officer,
Thiruvarur District,
Thiruvarur.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Thirumak Kottai,
Thiruvarur District. ... Respondents in W.P.No.13013 of 2012

1.The District Forest Officer,
Thiruvarur District,
Thiruvarur.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Thiruvarur.
... Respondents in W.P.No.13015 and 13135 of 2012

1.The District Forest Officer,
Nagapattinam District,
Nagapattinam.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Moovalur. ... Respondents in W.P.No.13016 of 2012

1.The District Forest Officer,
Thiruvarur District,
Thiruvarur.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Peralam.
... Respondents in W.P.Nos.13017, 13018 and
13022 of 2012

1.The District Forest Officer,
Ngapattinam District,
Nagapattinam.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Thirukuvalai,
Nagapattinam District. ... Respondents in W.P.No.13019 of 2012

1.The District Forest Officer,
Nagapattinam District,
Nagapattinam.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Sembanarkovil,
Nagapattinam. ... Respondents in W.P.No.13020 of 2012

1.The District Forest Officer,
Thiruvarur District,
Thiruvarur.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Nanneelam. ... Respondents in W.P.No.13021 of 2012

1.The District Forest Officer,
Thiruvarur District,
Thiruvarur.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Mayiladuthurai,
Thiurvarur District. ... Respondents in W.P.No.13023 of 2012

1.The Superintending Engineer,
Tamilnadu Electricity Board,
K.N. Colony,
Udayapatti By-Pass,
Udayapatti,
Salem.

2.The Executive Engineer,
Tamil Nadu Electricity Board-Salem East,
K.N. Colony,
Udayapatti By-Pass,
Udayapatti,
Salem.

3.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Electricity supply Board,
Kannankurichi,
Salem-636 008. ... Respondents in W.P.No.13064 of 2012

1.The Principal Chief Conservator
of Forest,
Panagal Maaligai,
Saidapet,
Chennai-600 015.

2.The District Forest Officer,
Coimbatore District,
Coimbatore.

3.The Forest Range Officer,
Office of Forest Range,
Polampatty Forest Range,
Errutupallam,
Coimbatore District. ... Respondents in W.P.No.13072 of 2012

1.The District Forest Officer,
Chengalpattu Division,
Kancheepuram.

2.The Assistant Engineer,
Operation & Maintenance/
Grantlayon Village,
CEDC/WEST,
TANGEDCO,
Chennai-52. ... Respondents in W.P.Nos.13076 and 13079
of 2012

1.The District Forest Officer,
Thiruvarur Division,
Thiruvarur.

2.The Assistant Engineer,
Operation & Maintenance,
TANGEDCO,
Kothanalur-614 101.
... Respondents in W.P.Nos.13080 and 13081
of 2012

1.The Executive Engineer,
Tamil Nadu Electricity Board,
Tiruvallur.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Electricity Board,
Manavalan Nagar,
Tiruvallur.

3.The District Forest Officer,
Tiruvallur. ... Respondents in W.P.No.13110 of 2012

1.The District Forest Officer,
Thiruvarur District,
Thiruvarur.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
South,
Thiurvarur District.
... Respondents in W.P.Nos.13132, 13134,
13142 and 14018 of 2012

1.The District Forest Officer,
Thiruvarur District,
Thiruvarur.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Muffasal North,
Thiurvarur District.
... Respondents in W.P.Nos.13137 and 13138
of 2012

1.The District Forest Officer,
Thiruvarur District,
Thiruvarur.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Kachchanam,
Thiruvarur District.
... Respondents in W.P.Nos.13139 and 13141
of 2012

1.The District Forest Officer,
Thiruvarur District,
Thiruvarur.

2.The Assistant Engineer,
Operation & Maintenance,
Tamil Nadu Generations &
Distribution Corporation Ltd.,
Muffasal/West,
Thiurvarur. ... Respondents in W.P.No.13140 of 2012

1.The Assistant Executive Engineer,
(Operation and Maintenance)
TANGEDCO,
Sampalli,
Mettur Dam-636 402.

2.The District Forest Officer,
Salem Division,
Salem. ... Respondents in W.P.Nos.13190, 13191 and
13192 of 2012

1.The Junior Engineer/East,
(Operation and Maintenance)
TANGEDCO,
CEDC/South,
Kinathukadavu East-642 109,
Coimbatore District.

2.The Conservator of Forest
and Field Director,
Pollachi,
Coimbatore District.
... Respondents in W.P.Nos.13193, 13194,
13195, 13196 and 13197 of 2012

1.Tamil Nadu Electricity Generation
and Distribution Corporation,
represented by its
Assistant Electrical Engineer,
Erode Distribution Circle,
Salangapalayam 636 455,
Erode District.

2.The District Forest officer,
Erode Division,
Erode. ... Respondents in W.P.No.13198 of 2012

1.Tamilnadu Generation and
Distribution Corporation Limited,
represented by its
Managing Director,
No.144, Anna Salai,
Chennai-600 002.

2.Tamilnadu Generation and
Distribution Corporation Limited,
represented by its
Assistant Engineer (O & M),
Grand Lane,
Chennai-600 052.

2.The Additional Principal Chief
Conservator of Forests & Chairman,
State Level Committee for
Wood Based Industries,
O/o The Principal Chief
Conservator of Forests,
Panagal Maaligai,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
1/482, Balaganesan Nagar,
Main Street,
Mondiamman Nagar,
Chennai-600 052. ... Respondents in W.P.Nos.13259 and 13260
of 2012

1.The District Forest Officer,
Sathyamangalam Division,
Sathiyamangalam 638 402.

2.The Superintending Engineer,
Gobi Electricity District Circle,
Gobichettipalayam.

3.The Junior Engineer,
Maintenance & Operations
Gobi Electricity Distribution Circle,
Tamil Nadu Electricity Board,
Jambai-638 312.

4.The Member Secretary,
Central Empowered Committee Constituted
by the Hon'ble Supreme Court of India,
Room No.106, Parayavararam Bhavan,
C.G.O. Complex,
Lodi Road,
New Delhi 110 003. ... Respondents in W.P.No.13264 of 2012

1.The State of Tamil Nadu,
represented by its Secretary to Government
Environmental & Forest Department,
Fort St. George,
Chennai-600 009.

2.The Principal Chief Conservator of Forests,
Panagal Buildings,
Saidapet,
Chennai-600 015.

3.The Additional Principal Chief
Conservator of Forests and Chairman,
State Level Committee for
Wood Base Industries,
Office of the Principal
Chief Conservator of Forests,
Panagal Maligai,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Vellore District,
Vellore.

5.The Junior Engineer O & M,
Tamil Nadu Electricity
(Production & Distribution) Corporation
Melpadi, Katpadi District,
Vellore-632 520. ... Respondents in W.P.No.13275 of 2012

The Assistant Executive Engineer,
Gobi Electricity Distribution Circle,
Tamil Nadu Electricity Board,
Anthiyur South,
Anthiyur,
Erode District. ... Respondent in W.P.No.13291 of 2012

1.The District Forest Officer,
Thiruvarur Division,
Thiruvarur.

2.The Assistant Engineer,
Operation & Maintenance,
TANGEDCO,
Thiruvizhinitur,
Thiurvarur District. ... Respondents in W.P.No.13359 of 2012

1.The District Forest Officer,
District Forest Office,
Thiruvarur Division,
Thiruvarur.

2.The Junior Engineer,
Operation & Maintenance,
TANGEDCO,
Kottur,
Mannargudi Taluk,
Thiurvarur District.
... Respondents in W.P.Nos.13546 and 13547
of 2012

1.The District Forest Officer,
District Forest Office,
Thiruvarur.

2.The Junior Engineer,
Operation & Maintenance,
TANGEDCO,
Koothanallur,
Thiurvarur District. ... Respondents in W.P.No.13593 of 2012

1.The Chairman,
Tamil Nadu Electricity Board,
Chennai.

2.The Superintending Engineer,
Tamil Nadu Electricity Board,
Kancheepuram District,
Kancheepuram.

3.The Assistant Engineer,
Tamil Nadu Electricity Board,
Town Division,
Uthiramerur,
Kancheepuram District.

4.The District Forest Officer,
Chengleput Division,
Chengleput,
Kancheepuram District. ... Respondents in W.P.No.13599 of 2012

1.The District Forest Officer,
District Forest Office,
Thiruvarur.

2.The Junior Engineer,
Operation & Maintenance,
TANGEDCO,
Ullikkotai,
Thiurvarur District. ... Respondents in W.P.No.13675 of 2012

1.The District Forest Officer,
District Forest Office,
Thiruvarur.

2.The Junior Engineer,
Operation & Maintenance,
TANGEDCO,
Nagar II,
Mannargudi,
Thiurvarur District. ... Respondents in W.P.No.13676 of 2012

1.The State of Tamil Nadu,
represented by its Secretary to Government
Environmental & Forest Department,
Fort St. George,
Chennai-600 009.

2.The Principal Chief Conservator of Forests,
Panagal Buildings,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Vellore District,
Vellore.

5.The Junior Engineer (O & M),
Tamil Nadu Electricity
(Production & Distribution) Corporation
Melvenkatapuram,
Vellore-631 102. ... Respondents in W.P.No.14004 of 2012

1.The State of Tamil Nadu,
represented by its Secretary to Government
Environmental & Forest Department,
Fort St. George,
Chennai-600 009.

2.The Principal Chief Conservator of Forests,
Panagal Buildings,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Vellore District,
Vellore.

5.The Junior Engineer (O & M),
Tamil Nadu Electricity
(Production & Distribution) Corporation
(Ease) Sipcot,
Agravaram,
Ranipet,
Vellore District. ... Respondents in W.P.No.14005 of 2012

1.The State of Tamil Nadu,
represented by its Secretary to Government
Environmental & Forest Department,
Fort St. George,
Chennai-600 009.

2.The Principal Chief Conservator of Forests,
Panagal Buildings,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Vellore District,
Vellore.

5.The Junior Engineer (O & M),
Tamil Nadu Electricity
(Production & Distribution) Corporation
Kodaikal Mottur,
Vellore 631 102.
... Respondents in W.P.Nos.14006 and 14009
of 2012

1.The State of Tamil Nadu,
represented by its Secretary to Government
Environmental & Forest Department,
Fort St. George,
Chennai-600 009.

2.The Principal Chief Conservator of Forests,
Panagal Buildings,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Vellore District,
Vellore.

5.The Junior Engineer (O & M),
Tamil Nadu Electricity
(Production & Distribution) Corporation
Ponnai, Katpadi District,
Vellore 632 514.
... Respondents in W.P.Nos.14007 and 14008
of 2012

1.The State of Tamil Nadu,
represented by its Secretary to Government
Environmental & Forest Department,
Fort St. George,
Chennai-600 009.

2.The Principal Chief Conservator of Forests,
Panagal Buildings,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Vellore District,
Vellore.

5.The Junior Engineer,
Operation and Maintenance,
Tamil Nadu Electricity
(Production & Distribution) Corporation
Urban-II,
Ranipet,
Vellore District. ... Respondents in W.P.No.14010 of 2012

1.The State of Tamil Nadu,
represented by its Secretary to Government
Environmental & Forest Department,
Fort St. George,
Chennai-600 009.

2.The Principal Chief Conservator of Forests,
Panagal Buildings,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Vellore District,
Vellore.

5.The Junior Engineer,
Operation and Maintenance,
Tamil Nadu Electricity
(Production & Distribution) Corporation
(West) Timiri,
Vellore 632 503. ... Respondents in W.P.No.14011 of 2012

1.The Principal Chief Conservator
of Forests and Chairman,
State Level Committee,
Panagal Maaligai,
Saidapet,
Chennai-600 015.

2.The Assistant Conservator of Forests,
Vellore Division,
Vellore.

3.The District Forest Officer,
Vellore Division,
Vellore.

4.The Junior Engineer(O & M),
TNGEDCO, Town/Visharam,
Walajah Taluk,
Vellore District. ... Respondents in W.P.No.14053 of 2012

1.The Executive Engineer,
I Grade, Village East,
Tamil Nadu Electricity Board,
Panruti,
Cuddalore District.

2.The Chief Engineer/Commercial
for Chairman and Managing Director,
Tamil Nadu Generation and Distribution
Corporation Limited,
Technical Branch,
144 Anna Salai,
Madras 2.

3.The Principal Chief Conservator
of Forests cum Chairman,
State Level Committee,
Panagal Maaligai,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Cuddalore.
... Respondents in W.P.Nos.14103, 14105,
14106 and 14107 of 2012

1.The Assistant Engineer,
Town Wing,
Tamil Nadu Electricity Board,
Panruti,
Cuddalore District.

2.The Chief Engineer/Commercial
for Chairman and Managing Director,
Tamil Nadu Generation and Distribution
Corporation Limited,
Technical Branch,
144 Anna Salai,
Madras 2.

3.The Principal Chief Conservator
of Forests cum Chairman,
State Level Committee,
Panagal Maaligai,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Cuddalore. ... Respondents in W.P.No.14104 of 2012

The Junior Engineer,
Rural/South,
Tamil Nadu Electricity Board,
Chengalpattu. ... Respondent in W.P.No.14121 of 2012

1.The State of Tamil Nadu,
represented by its Secretary to Government
Environmental & Forest Department,
Fort St. George,
Chennai-600 009.

2.The Principal Chief Conservator of Forests,
Panagal Buildings,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Vellore District,
Vellore.

5.The Junior Engineer
Operation & Maintenance,
Tamil Nadu Electricity
(Production & Distribution) Corporation
Virunjipuram,
Vellore District
PIN-632 104. ... Respondents in W.P.No.14136 of 2012

1.The State of Tamil Nadu,
represented by its Secretary to Government
Environmental & Forest Department,
Fort St. George,
Chennai-600 009.

2.The Principal Chief Conservator of Forests,
Panagal Buildings,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Vellore District,
Vellore.

5.Junior Engineer
Wallajah Town Division,
(Production & Maintenance)
Tamil Nadu Electricity Board,
Wallajah,
Vellore District.
... Respondents in W.P.Nos.14137 and 14139
of 2012

1.The State of Tamil Nadu,
represented by its Secretary to Government
Environmental & Forest Department,
Fort St. George,
Chennai-600 009.

2.The Principal Chief Conservator of Forests,
Panagal Buildings,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Vellore District,
Vellore.

5.Junior Engineer
(Operation and Maintenance)
Tamil Nadu Electricity,
(Production & Distribution)
Corporation,
Tiruvalam,
Vellore District-632 104. ... Respondents in W.P.No.14138 of 2012

1.The State of Tamil Nadu,
represented by its Secretary to Government
Environmental & Forest Department,
Fort St. George,
Chennai-600 009.

2.The Principal Chief Conservator of Forests,
Panagal Buildings,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Vellore District,
Vellore.

5.The Junior Engineer,
Operation and Maintenance,
Tamil Nadu Electricity Board,
East, Arcot,
Vellore District. ... Respondents in W.P.No.14143 of 2012

1.The State of Tamil Nadu,
represented by its Secretary to Government
Environmental & Forest Department,
Fort St. George,
Chennai-600 009.

2.The Principal Chief Conservator of Forests,
Panagal Buildings,
Saidapet,
Chennai-600 015.

4.The District Forest Officer,
Vellore District,
Vellore.

5.The Assistant Engineer
Town Division,
Tamil Nadu Electricity Board,
Perinampet Town,
Gudiyattam Taluk,
Vellore District-635 810. ... Respondents in W.P.No.14144 of 2012

1.The Junior Engineer,
Operation and Maintenance,
Tamil Nadu Electricity Board,
Kattampuliyur 607 103.

2.The Chief Engineer/Commercial
for Chairman and Managing Director,
Tamil Nadu Generation and Distribution
Corporation Limited,
Technical Branch,
144 Anna Salai,
Madras 2.

3.The District Forest Officer,
Cuddalore. ... Respondents in W.P.No.14158 of 2012

1.The Junior Engineer,
Tamil Nadu Generation and
Distribution Corporation Limited,
Vadakuthu 607 303.

2.The Chief Engineer/Commercial
for Chairman and Managing Director,
Tamil Nadu Generation and Distribution
Corporation Limited,
Technical Branch,
144 Anna Salai,
Madras 2.

3.The District Forest Officer,
Cuddalore. ... Respondents in W.P.No.14159 of 2012

1.The Junior Engineer,
I Grade, Village East,
Tamil Nadu Electricity Board,
Panruti-607 106.

2.The Chief Engineer/Commercial
for Chairman and Managing Director,
Tamil Nadu Generation and Distribution
Corporation Limited,
Technical Branch,
144 Anna Salai,
Madras 2.

3.The District Forest Officer,
Cuddalore. ... Respondents in W.P.Nos.14160 of 2012

The Junior Engineer(O & M)
Tamil Nadu Electricity Board,
Town East/Arcot,
Vellore District. ... Respondent in W.P.Nos.14240 of 2012

Writ Petition No.12861 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the entire records of the fourth respondent in K.No.Umipo/Ki/Karamadai/V/36/12-13 dated 24.4.2012 and quash the proceedings passed therein.

Writ Petition Nos.12900 to 12904 of 2012 are filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, forbearing the respondents from interfering with the petitioner Saw Mill trading activities and to direct the respondents 1 to 3 to pass appropriate orders on his application dated 12.03.2011 within reasonable time and further direct the respondents 4 and 5 not to disconnect the E.B. Connection till the disposal of the application dated 12.03.2011.

Writ Petition No.12905 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records relating to the fifth respondent in Pro.Na.Ka.No.U.ME.PO/EA/TAKA/V.A./KO.KOKT/No.014 dated 18.04.2012 and to quash the same and to further direct the respondents not to interfere with the business activities of the petitioner Saw Mill, pending disposal of passing orders by the respondents 1 to 3 upon the application made by the petitioner dated 12.03.2011 for permission and licence to the petitioner Saw Mill.

Writ Petition No.12944 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records pertaining to the letter Na.Ka.No.318/2011 dated 03.02.2012 issued by the third respondent, quash the same and direct the second respondent to consider the petitioner's application under Tamil Nadu Regulation of Wood Based Industries Rules, 2010 and issue licence to petitioners Sawmill also.

Writ Petition No.12980 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent made in Letter No. undated, received on 24.04.2012 and quash the same as illegal & consequently forbear the respondents in any way insisting for licence for running the sawmill in Nagappa Ind Estate, G.N.T. Road, Puzhal, Chennai-66 and for providing Electricity in service connection in 051-002-1341 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 27.04.2011 for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.12981 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent made in Letter No.U.Po/E & Pa/ Lakshmipuram/Koppu. Min Thundipu/A.No.137/12/13 dated 24.04.2012 and quash the same as illegal & consequently forbear the respondents in any way insisting for licence for running the sawmill in 200 Feet Road, Kolathur, Chennai-600 099 for providing Electricity in service connection in 026-001-1265 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 23.10.2010 for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.12982 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records relating to the second respondent in Letter No.E.Po./E&Pa/AMANGALAM/F&D/D50/12 dated 25.4.2012 and quash the same and consequently forbear the respondents in any way insisting for licence from the respondent Forest Department for providing Electricity connection in M.E.No.564-021-988 and other amenities for running the petitioner's sawmill until the disposal of the petitioner's application dated 30.11.2011 for grant of licence is made under the provisions of Tamilnadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.12983 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent made in Letter No. undated, received on 24.04.2012 and quash the same as illegal & consequently forbear the respondents in any way insisting for licence for running the sawmill in Nagappa Ind Estate, 95B G.N.T. Road, Puzhal, Chennai-66 and for providing Electricity in service connection in 051-002-1246 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 07.07.2011 for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13009 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Nil dated 25.04.2012 and quash the same.

Writ Petition No.13010 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Ka.No.2 MI.PO/E&PA/Tharangai/KO.KATTU N 20 dated 20.04.2012 and quash the same.

Writ Petition No.13011 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.U/PO/E.PO/E&P/F/D.42/12 dated 25.04.2012 and quash the same.

Writ Petition No.13012 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Ka.No.E.MI.PO/EP/Nagar/Kilaku/Miye/KO.KATTU/No.12/12 dated 19.04.2012 and quash the same.

Writ Petition No.13013 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.UMEPO/E&P/Thi.ko/KO.Thani/A12/12 dated 25.04.2012 and quash the same.

Writ Petition No.13015 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.U.PO/E&P/Thiruvarur/F17/D.30/12 dated 25.04.2012 and quash the same.

Writ Petition No.13016 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.U.PO/E.P/MUVA/KO.KATTU/N 008/12 dated 19.04.2012 and quash the same.

Writ Petition No.13017 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.U.PO/E.PO/E&P/Peralam/F/D.23/12 dated 25.04.2012 and quash the same.

Writ Petition No.13018 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.U.PO/E.PO/E&P/Peralam/F/D.21/12 dated 25.04.2012 and quash the same.

Writ Petition No.13019 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.K.N.Elaminpo/E&P/Thirukuvalai/DNO 015/2012-2013 dated 19.04.2012 and quash the same.

Writ Petition No.13020 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent K.A.N.E.NI.PO/E.KO/MI.E/PO.KATTU/N. dated 27.04.2012 and quash the same.

Writ Petition No.13021 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.E.Me.PO/E.Para/Nan/KO.kattu/A.N 34/12 dated 25.04.2012 and quash the same.

Writ Petition No.13022 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.U/PO/E.PO/E&P/Peralam/F/D.22/12 dated 25.04.2012 and quash the same.

Writ Petition No.13023 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Ka.No.E.PO/EKA/PURANAGAR/MAYILAI/PO/N23/2012 dated 19.04.2012 and quash the same.

Writ Petition No.13064 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, directing the respondents to call for the records relating to the letter dated 21.04.2012 issued by the third respondent and to quash the same consequently direct the respondents to grant two months time to comply with the impugned letter.

Writ Petition No.13072 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the impugned proceedings of the third respondent dated 8.3.2012, bearing Na.Ka.No.32/2011 and to quash the same with direction directing the second respondent to consider the petitioner's Application under Tamilnadu Regulation of Wood Based Industries Rules 2010 and issue licence to the petitioner's Saw Mill.

Writ Petition No.13075 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent made in Letter No. undated, received on 24.04.2012 and quash the same as illegal & consequently forbear the respondents in any way insisting for licence for running the sawmill in Nagappa Ind Estate, 190 G.N.T. Road, Puzhal, Chennai-66 and for providing Electricity in service connection in 051-004-1469 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 07.07.2011 for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13076 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent made in Letter dated 18.04.2012 and quash the same as illegal & consequently forbear the respondents in any way insisting for licence for running the sawmill at 15/1 L353 Madhavaram Red Hills High Road, Grantlayon Village, Chennai-600 052 and for providing Electricity in service connection in 454-005-653 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 09.02.2010 for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13077 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent made in Letter No.undated, received on 24.04.2012 and quash the same as illegal & consequently forbear the respondents in any way insisting for licence for running the sawmill in Nagappa Industrial Estate, No.45/200 G.N.T. Road, Puzhal, Chennai-600 066 and for providing Electricity in service connection in 051-002-967 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 02.04.2011 for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13078 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent made in Letter No.undated, received on 24.04.2012 and quash the same as illegal & consequently forbear the respondents in any way insisting for licence for running the sawmill in Nagappa Industrial Estate, No.45/201 G.N.T. Road, Puzhal, Chennai-600 066 and for providing Electricity in service connection in 051-002-1269 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 10.07.2010 for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13079 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent made in Letter dated 18.04.2012 and quash the same as illegal & consequently forbear the respondents in any way insisting for licence for running the sawmill AT 352-C Madhavaram High Road, Grantlayon Village, Redhills, Chennai-600 052 and for providing Electricity in service connection in 454-005-796 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 05.03.2012 for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13080 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent in Letter No.U.Po/E&Pa/Ko.Nallur/Ko/A.No.25 dated 23.04.2012 and quash the same & consequently forbear the respondents in any way insisting for licence from the respondent Forest Department for providing Electricity connection in M.E.No.587-019-98 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 30.11.2011 for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13081 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent in Letter No.U.Po/E&Pa/Ko.Nallur/Ko/A.No.26 dated 23.04.2012 and quash the same & consequently forbear the respondents in any way insisting for licence from the respondent Forest Department for providing Electricity connection in M.E.No.587-019-75 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 30.11.2011 for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13110 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the impugned notice Vu.Min.Po./E&Pa/Ma.Nagar/079 No./2012 dated 25.04.2012 by the second respondent and to quash the same & consequently directing the respondents not to disturb the electricity service connection in respect of 365/016/516/TR IIIB pending disposal of passing of orders by the third respondent upon the application made Rule of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13132 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Ka.No.U.PO/E.PO./E&P/The/RO/F/D17/12 dated 25.04.2012 and quash the same.

Writ Petition No.13133 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Ka.No.U/Po/E.Po/E&P/F/D.44/12 dated 25.04.2012 and quash the same.

Writ Petition No.13134 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Ka.No.U/PO/E.PO/E&P/The/RO/F/D15/12 dated 25.04.2012 and quash the same.

Writ Petition No.13135 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.U/PO/E&P/Thiruvarur/F17/D30/12 dated 25.04.2012 and quash the same.

Writ Petition No.13136 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.U/PO/E.PO/E&P/Kachchanam/F/D.47/12 dated 25.04.2012 and quash the same.

Writ Petition No.13137 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Ka.No.U/PO/E&P/Va/Arur/F/D.40/12 dated 25.04.2012 and quash the same.

Writ Petition No.13138 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Ka.No.U/PO/E&P/Va/Arur/F/D./12 dated 25.04.2012 and quash the same.

Writ Petition No.13139 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Ka.No.U/PO/E.PO./E&P/ /F/D45/12 dated 25.04.2012 and quash the same.

Writ Petition No.13140 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Ka.N.U.Mi.To/E.Tara/Puna/May/ARUR/AO.Kattu/A.No.122/12 dated 25.04.2012 and quash the same.

Writ Petition No.13141 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Ka.No.U/PO/E.PO/E&P/Kachanam/F/D43 /12 dated 25.04.2012 and quash the same.

Writ Petition No.13142 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, to call for the records of the second respondent No.Ka.No.U/PO/E.PO/V&P/The/RO/F/D14/12 dated 25.04.2012 and quash the same.

Writ Petition No.13190 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the first respondent to restore the electricity supply given to the service connection in SC No.129/TF IIIB which stood at Palanisamy Saw Mills, Seeramaniyur Distribution Circle, Mecheri East, Mettur Dam, Salem District, which was disconnected on 27.4.2012.

Writ Petition No.13191 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the first respondent to restore the electricity supply given to the service connection in SC No.1202/TF IIIB which stood at Sri Ragavendra Saw Mills, Sri Kiruba Traders, Sidco Industrial Estate, Mettur Main Road, Mecheri, Mettur Dam, Salem District, which was disconnected on 27.4.2012.

Writ Petition No.13192 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the first respondent to restore the electricity supply given to the service connection in SC No.299/TF IIIB which stood at Sri Palaniyandavar Industries Saw Mills, D.P.No.13/3, Sidco Industrial Estate, Mettur Dam, Salem District, which was disconnected on 27.4.2012.

Writ Petition No.13193 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the first respondent to restore the electricity supply given to the service connection in SC No.354-009-01 which stood at Shanmuga Saw Mills, Kinathukadavu, Pollachi Taluk, Coimbatore District, which was disconnected on 2.5.2012.

Writ Petition No.13194 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the first respondent to restore the electricity supply given to the service connection in SC No.354-09-550 which stood at Saraswathy Saw Mills, Kinathukadavu, Pollachi Taluk, Coimbatore District, which was disconnected on 2.5.2012.

Writ Petition No.13195 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the first respondent to restore the electricity supply given to the service connection in SC No.354-009-555 which stood at Sri Vighneswara Saw Mills, Kinathukadavu, Solovompalayam, Pollachi Taluk, Coimbatore District, which was disconnected on 2.5.2012.

Writ Petition No.13196 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the first respondent to restore the electricity supply given to the service connection in SC No.354-009-20 which stood at Thilagavathy Saw Mills, Coimbatore Main Road, Kinathukadavu, Pollachi Taluk, Coimbatore District, which was disconnected on 2.5.2012.

Writ Petition No.13197 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the first respondent to restore the electricity supply given to the service connection in SC No.353-007-682 which stood at Sri Vinayaga Saw Mills, Rangai Goundan Puthur, Palarpathy Post, Kinathukadavu, Pollachi Taluk, Coimbatore District, which was disconnected on 2.5.2012.

Writ Petition No.13198 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records from the first respondent relating to his proceedings dated 25.04.2012 bearing reference No.Ka.No.Voo.Mi.Po/E.Pe/Salan/Co.Kattu/No.23/12-13, quash the same and consequently direct the second respondent to process the petitioner's application for renewal of licence submitted by him in August 2011 by granting renewal of licence.

Writ Petition No.13259 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, quash the order of the second respondent dated 18.4.2012 in and by which petitioner's service connection bearing No.454005718 was discontinued by the second respondent Board as illegal, arbitrary and in violation of principles of natural justice and for a consequential direction, directing the second respondent to restore the service connection No.454005718 to the premises No.67 Rice Mill Road, Grand Lane Beach, Chennai-600052.

Writ Petition No.13260 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, quash the order of the second respondent dated 18.4.2012 in and by which petitioner's service connection bearing No.454005838 was discontinued by the second respondent Board as illegal, arbitrary and in violation of principles of natural justice and for a consequential direction, directing the second respondent to restore the service connection No.454005838 to the premises No.352, Madhavaram Red Hills Road, Grand Lane, Chennai-600052.

Writ Petition No.13264 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records from the third respondent relating to his proceedings dated 18.4.2012 bearing Reference No.No.Ka.No.E.MI.Po/E.Pe/I/Ko.Thani/No.15/12, quash the same and consequently direct the second respondent to process the petitioner's application for renewal of licence submitted by the petitioner in December 2009 by granting renewal of licence.

Writ Petition No.13275 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fifth respondent dated 03.05.2012 made in f/vz;/,/ep/bgh/(,&g) nky;gho nfh/vz;/25/2011/12 and quash the same and consequently direct the fourth respondent to grant licence for carrying on the saw mill in the name of "Sri Dhanalakshmi Saw Mills" as per the recommendations made by the fourth respondent in the proceedings dated 03.05.2012 made in e/f/vz;/3356/2012/vy;.

Writ Petition No.13291 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the respondent to restore electricity service connection for the petitioner's saw mill in service connection No.339-010-474.

Writ Petition No.13359 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for records of the second respondent in Letter No.U.Po/E.Pa/Thiruvizhinithur/Ko.Kattu/No.06/12 dated 19.4.2012 & quash the same and consequently forbear the respondents in any way insisting for licence from the respondent Forest Department for providing Electricity connection in M.E.No.524/055/668 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 30.11.2011 for grant of licence is made under the provisions of Tamilnadu Regulation of Wood Based Industries Rules, 2010 and relevant rules.

Writ Petition No.13400 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent made in Letter No.undated, and quash the same as illegal & consequently forbear the respondents in any way insisting for licence for running the sawmill in No.27/A, G.N.T. Road, Puzhal, Chennai-600 066 and for providing Electricity in service connection in 051-002-1134 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 01.04.2011 for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13546 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the first respondent made in NA.KA.No.15/2012 dated 08.05.2012 and quash the same as illegal and consequently forbear the respondents in any way insisting for licence for running the Saw Mill in Main Road, Kottur, Mannarkudi Taluk, Thiruvarur District and providing Electricity in Service Connection 25 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13547 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the first respondent made in NA.KA.No.15/2012 dated 08.05.2012 received on 09.05.2012 and quash the same as illegal and consequently forbear the respondents in any way insisting for licence for running the Saw Mill in Main Road, Kottur, Mannarkudi Taluk, Thiruvarur District and providing Electricity in Service Connection 485 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13593 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent in Letter No.U.Po/E & Pa/Ko.Nallur/Ko/A.No.26 dated 23.4.2012 and quash the same and consequently forbear the respondents in any way insisting for licence from the respondent Forest Department for providing Electricity connection 587-019-75 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application dated 01.04.2011 for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010 and relevant rules.

Writ Petition No.13599 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, forbearing the respondents from disconnecting the electricity service connection bearing No.334-017-432 in respect of M/s.Parvathibai Saw Mill at New No.101, Kancheepuram Road, Uthiramerur, Kancheepuram District, till the orders or licence granted by the District Forest Officer, Chengelput Division in respect of application dated 08.05.2012.

Writ Petition No.13675 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the first respondent made in NA.KA.No.15/2012 dated 09.05.2012 and quash the same as illegal and consequently forbear the respondents in any way insisting for licence for running the Saw Mill in Vadakku Seedaram, Mahadevapattinam Road, Ullikkottai, Mannarkudi Taluk, Thiruvarur District and providing Electricity in Service Connection 430 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.13676 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent made in Letter No.E.PO/E.P./NII/Mannai/KO.No.88/2012 dated .05.2012 and received on 18.05.2012 in Service Connection No.583-002-1 and another saw mill Letter No.E.PO/E.P/NII/Mannai/KO.No.89/2012 dated .05.2012 and received on 18.05.2012 in Service Connection No.583-002-2 and quash the same as illegal and consequently forbear the respondents in any way insisting for licence for running the Saw Mill in No.13-A, Mela Raja Veedhi, Mannargudi Taluk, Thiruvarur District and for providing Electricity in Service Connection in No.583-002-1 for running the saw mill. The petitioner has also obtained an another saw mill Electricity connection from the second respondent in service Connection No.583-002-2 for running the saw mills and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.14004 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fifth respondent dated 21.04.2012 made in f/vz;/020,/ep/bgh/(,&g) nkbtg[uk; nfh/11/2012-13/12 and quash the same and consequently direct the fourth respondent to grant licence for carrying on the saw mill in the name of "M/s.Gangaiamman Saw Mill" as per the recommendations made by the fourth respondent in the proceedings dated 03.05.2012 made in e/f/vz;/3356/2012/vy;.

Writ Petition No.14005 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the fourth respondent to issue the licence to the petitioner "M/s.Sri Adhi Sakthi Saw Mil and Wood Works" on the basis of the recommendations made by the fourth respondent in the proceedings dated 03.05.2012 made in Na.Ka.No.3356/2012/L.

Writ Petition No.14006 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fifth respondent dated 21.04.2012 made in Lr.No.023/JE/O&M/Rural/RPT/F.IND.Service/2012-13 quash the same and consequently direct the fourth respondent to grant licence for carrying on the saw mill in the name of "M/s.Revathi Saw Mill".

Writ Petition No.14007 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the fourth respondent to issue the licence to the petitioner "M/s.Elumalai Saw Mill" on the basis of the recommendations made by the fourth respondent in the proceedings dated 03.05.2012 made in Na.Ka.No.3356/2012/L.

Writ Petition No.14008 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the fourth respondent to issue the licence to the petitioner "M/s.Venkateswara Saw Mill" on the basis of the recommendations made by the fourth respondent in the proceedings dated 03.05.2012 made in Na.Ka.No.3356/2012/L.

Writ Petition No.14009 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fifth respondent dated 23.04.2012 made in f/vz;/20,/ep/bgh/(,&g) bfhilf;fy;-nfh/11/2012-13/12 and quash the same and consequently direct the fourth respondent to grant licence for carrying on the saw mill in the name of "M/s.Gangaiamman Saw Mill" as per the recommendations made by the fourth respondent in the proceedings dated 03.05.2012 made in e/f/vz;/3356/2012/vy;.

Writ Petition No.14010 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fifth respondent dated 25.04.2011 made in Lr.No.20/Asst.Engr/O&M/Urb.II/Ranipet/Dis.2012, quash the same and consequently direct the fourth respondent to grant licence for carrying on the saw mill in the name of "M/s.Santhi Saw Mills".

Writ Petition No.14011 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the fourth respondent to issue the licence to the petitioner "M/s.Kalaivani Saw Mill" on the basis of the recommendations made by the fourth respondent in the proceedings dated 03.05.2012 made in Na.Ka.No.3356/2012/L.

Writ Petition No.14018 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent made in Letter No.U.PO/E.PO/E&P/-/F-/D.-/12 dated 16.05.2012 and received on the same date and quash the same as illegal & consequently forbear the respondents in any way insisting for licence for running the sawmill in No.1/107-A, Keela Thery, Velangudi, Thiruvaru District and for providing Electricity in service connection in 561-018-189 and other amenities for running the petitioner's saw mill until the disposal of the petitioner's application for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

Writ Petition No.14053 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, forbearing the fourth respondent from disconnecting the power supply service connection S.C.No.253-003-1292 and consequently directing the respondents 1 to 3 to issue the Certificate in favour of the petitioner to run the Saw Mill at Chamber Road, Poonjolai Nagar, Nandiyalam Village, Walajah Taluk, Vellore District.

Writ Petition No.14103 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records on the file of the first respondent in proceedings K.No.U.M.Po/E.Mi.Po.Pn.Ko.No.11/12-13 dated 19.4.2012 and quash the same as illegal, incompetent and without jurisdiction and further direct the first respondent not to interfere with the electricity connection to the petitioner's premises.

Writ Petition No.14104 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records on the file of the first respondent in proceedings K.No.U.M.Po/Na.Ka.Pn/Ko A.No.73/12-23 dated 18.5.2012 and quash the same as illegal, incompetent and without jurisdiction and further direct the first respondent not to interfere with the electricity connection to the petitioner's premises.

Writ Petition No.14105 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records on the file of the first respondent in proceedings K.No.U.M.Po/E.Mi.Po.Pn/Ko. No./12-13 dated 24.4.2012 and quash the same as illegal, incompetent and without jurisdiction and further direct the first respondent not to interfere with the electricity connection to the petitioner's premises.

Writ Petition No.14106 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records on the file of the first respondent in proceedings K.No.U.M.Po/E.Mi.Po.Pn.Ko. No.11/12-13 dated 19.4.2012 and quash the same as illegal, incompetent and without jurisdiction and further direct the first respondent not to interfere with the electricity connection to the petitioner's premises.

Writ Petition No.14107 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records on the file of the first respondent in proceedings K.No.U.M.Po/E.Mi.Po.Pn.Ko.Indl.No.09/12-13 dated 23.4.2012 and quash the same as illegal, incompetent and without jurisdiction and further direct the first respondent not to interfere with the electricity connection to the petitioner's premises.

Writ Petition No.14121 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, forbearing the respondent from disconnecting the petitioner's saw mill electricity service connection No.513-002-559.

Writ Petition No.14136 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fourth respondent dated 26.04.2012 made in K.No.2 Eng/J/V.Puram/Dir-10/No.53/12-13 and quash the same and consequently direct the fourth respondent to grant licence for carrying on the saw mill in the name of M/s.Poonam Timber and Marble as per the recommendations made by the fourth respondent in the proceedings dated 03.05.2012 made in Na.Ka.No.3356/2012/L.

Writ Petition No.14137 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fifth respondent 23.05.2012 made in letter No.JE/T/Wallajah/DW, 12-13 and quash the same and consequently direct the fourth respondent to grant licence for carrying on the saw mill in the name of Sri Renugambal Saw Mill.

Writ Petition No.14138 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fifth respondent 21.05.2012 made in K.No.49 AE/Na/Tiruvalam/K-Special/2012-2013 and quash the same and consequently direct the fourth respondent to grant licence for carrying on the saw mill in the name of M/s.Jaganathan Saw Mill & Timbers as per the recommendations made by the fourth respondent in the proceedings dated 03.05.2012 made in e/f/vz;/3356/2012/vy;.

Writ Petition No.14139 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fifth respondent dated 23.05.2012 made in letter No.JE/T/Wallajah/DW,12-13 and quash the same and consequently direct the fourth respondent to grant licence for carrying on the saw mill in the name of Sri Renugambal Saw Mill.

Writ Petition No.14143 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fifth respondent dated 25.05.2012 made in letter No.JE/T/E/Arcot/Div.No.046 112-13 and quash the same and consequently direct the fourth respondent to grant licence for carrying on the saw mill in the name of T.K.R. Saw Mill.

Writ Petition No.14144 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fifth respondent dated 19.05.2012 made in letter No.AE/Town/PERMPET/AN.50/12-13 quash the same and consequently direct the fourth respondent to grant licence for carrying on the saw mill in the name of M/s.P.POOVANAN SAW MILL.

Writ Petition No.14158 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records on the file of the first respondent in proceedings U.Me.Po./E.Me Po/Na.Ka./Kiki/No.014/12-13 dated 21.4.2012 and quash the same as illegal, incompetent and without jurisdiction and further direct the first respondent not to interfere with the electricity connection to the petitioner's premises.

Writ Petition No.14159 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records on the file of the first respondent in proceedings EM.Po/ApK/North/A.No.37/2012 dated 24.4.2012 and quash the same as illegal, incompetent and without jurisdiction and further direct the first respondent not to interfere with the electricity connection to the petitioner's premises.

Writ Petition No.14160 of 2012 is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, to call for the records on the file of the first respondent in proceedings U.Me.Po./Ee.Me Po/Kiki/No.Ko/No.011/12-13 dated 19.4.2012 and quash the same as illegal, incompetent and without jurisdiction and further direct the first respondent not to interfere with the electricity connection to the petitioner's premises.

Writ petition in WP No.14240 of 2012 is filed to issue a Writ of Mandamus, forbearing the respondent from disconnecting the petitioner's sawmill in service connection No.251-002-957.

For Petitioner in
all W.Ps. : M/s.K.Kannaiah Naidu,
Paramasivadoss,
A.Esakkiappan,
G.Sankaran,
C.Prabakaran,
M.Velmurugan,
P.Pazhamalai,
S.Saravanakumar,
Balan Haridas,
G.Thilakavathi,
C.Prakasam,
K.Premkumar,
V.Raghavachari,
T.Murugamanikkam,
A.Prabhakaran,
S.N.Kirubanandam,
J.Shanmugasundarababu.

For Respondents
in all W.Ps. : Mr.A.Navaneethakrishnan,
Advocate General
assisted by M/s.G.Vasudevan
P.Gunaraj, S.K.Rameshwar
and Varunkumar
for Electricity Board

Mr.M.K.Subramanian
Special Government Pleader
(Forest)

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COMMON ORDER

Writ Petition No.12861, 13009 to 13013, 13015 to 13023, 13132 to 13142 of 2012 have been filed praying to issue a Writ of Certiorari, to call for the records of the fourth respondent, second respondent respectively, viz., Assistant Engineer, Electricity Board, dated 24.4.2012, 25.04.2012, 20.4.2012, 25.4.2012, 19.4.2012, 25.4.2012, 25.4.2012, 19.4.2012, 25.4.2012, 25.4.2012, 19.4.2012 27.4.2012, 25.4.2012, 25.4.2012, 19.4.2012, 25.4.2012, 25.4.2012, 25.4.2012, 25.4.2012, 25.4.2012, 25.4.2012, 25.4.2012, 25.4.2012, 25.4.2012, 25.4.2012 and 25.4.2012 respectively and quash the same.

2.Writ Petition Nos.12980 to 12983, 13075 to 13081, 13359, 13400, 13546, 13547, 13593, 13675, 13676 and 14018 of 2012 have been filed praying to issue a Writ of Certiorarified Mandamus, to call for the records of the second respondent and quash the same as illegal and consequently forbear the respondents in any way insisting for licence for running the petitioners' sawmill and for providing electricity in service connection and other amenities for running the petitioners' saw mills until the disposal of the petitioners' applications for grant of licence is made under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010.

3.Writ Petition Nos.12944 and 13072 of 2012 have been filed praying to issue a Writ of Certiorarified Mandamus, calling for the records pertaining to the impugned letter dated 3.2.2012 and 8.3.2012, issued by the third respondent, quash the same and direct the second respondent to consider the petitioners' application under Tamil Nadu Regulation of Wood Based Industries Rules, 2010 and issue licence to petitioners' Sawmills.

4.Writ Petition No.13064 of 2012 has been filed praying to issue a Writ of Certiorarified Mandamus, directing the respondents to call for the records relating to the letter dated 21.4.2012 issued by the third respondent and to quash the same consequently directed the respondents to grant two months time to comply with the impugned order.

5.Writ Petition Nos.12905 and 13110 of 2012 have been filed praying to issue a Writ of Certifiorarified Mandamus, calling for the records relating to the fifth respondent and second respondent respectively, namely, the Assistant Engineer, Electricity Board, dated 18.4.2012 and 25.4.2012 respectively and to quash the same and to further direct the respondents not to interfere with the business activities of the petitioners Saw Mills, pending disposal of passing orders by the respondents 1 to 3 upon the application made by the petitioners for permission and licence to the petitioners Sawmills.

6.Writ Petition Nos.12900 to 12904 of 2012 have been filed praying to issue a Writ of Mandamus, forbearing the respondents from interfering with the petitioner Saw Mill trading activities and to direct the respondents 1 to 3 to pass appropriate orders on his application dated 12.03.2011 within reasonable time and further direct the respondents 4 and 5 not to disconnect the E.B. Connection till the disposal of the application dated 12.03.2011.

7.Writ Petition Nos.13190 to 13197 and 13291 of 2012 have been filed praying to issue a Writ of Mandamus, directing the first respondent to restore the electricity supply given to the petitioners' sawmill, which was disconnected.

8.Writ Petition No.13198 and 13264 of 2012 have been filed praying to issue a Writ of Certiorarified Mandamus, calling for the records from the first respondent relating to his proceedings dated 25.04.2012 and 18.4.2012 respectively, quash the same and consequently direct the second respondent to process the petitioners' applications for renewal of licence submitted by him in August 2011 and December 2009 respectively by granting renewal of licence.

9.Writ Petition Nos.13259 and 13260 of 2012 have been filed praying to issue a Writ of Certiorarified Mandamus, quash the order of the second respondent dated 18.4.2012 in and by which petitioners' service connection bearing Nos.454005718 454005838 respectively were discontinued by the second respondent Board as illegal, arbitrary and in violation of principles of natural justice and for a consequential direction, directing the second respondent to restore the service connections as above.

10.Writ Petition Nos.13275, 14004, 14009, 14136 and 14138 of 2012 have been filed praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fifth respondent dated 03.05.2012, 21.04.2012, 23.04.2012, 26.04.2012 and 21.05.2012 respectively, and quash the same and consequently direct the fourth respondent to grant licence to the petitioners' sawmill as per the recommendations made by the fourth respondent in the proceedings dated 03.05.2012 made in e/f/vz;/3356/2012/vy;.

11.Writ Petition Nos.14005, 14007, 14008 and 14001 of 2012 have been filed praying to issue a Writ of Mandamus, directing the fourth respondent to issue the licence to the petitioners sawmills on the basis of the recommendations made by the fourth respondent in the proceedings dated 03.05.2012 made in Na.Ka.No.3356/2012/L.

12.Writ Petition Nos.14006, 14010, 14137, 14139, 14143 and 14144 of 2012 have been filed praying to issue a Writ of Certiorarified Mandamus, calling for the records of the fifth respondent dated 21.04.2012, 25.04,2012, 23.05.2012, 23.05.2012, 25.05.2012 and 19.05.2012 respectively, quash the same and consequently direct the fourth respondent to grant licence for carrying on the petitioners saw mills.

13.Writ Petition Nos.14103 to 14107 and 14158 to 14160 of 2012 have been filed praying to issue a Writ of Certiorarified Mandamus, to call for the records on the file of the first respondent in proceedings dated 19.4.2012, 18.05.2012, 24.04.2012, 19.4.2012, 23.04.2012, 21.4.2012, 24.4.2012 and 19.4.2012 and quash the same as illegal, incompetent and without jurisdiction and further direct the first respondent not to interfere with the electricity connection to the petitioners' premises.

14.Writ Petition Nos.13599 of 2012 has been filed praying to issue a Writ of Mandamus, forbearing the respondents from disconnecting the electricity service connection bearing No.334-017-432 in respect of M/s.Parvathibai Saw Mill at New No.101, Kancheepuram Road, Uthiramerur, Kancheepuram District, till the orders or licence granted by the District Forest Officer, Chengelput Division in respect of application dated 08.05.2012.

15.Writ Petition Nos.14121 and 14240 of 2012 have been filed praying to issue a Writ of Mandamus, forbearing the respondent from disconnecting the petitioners saw mill electricity service connection Nos.513-002-559 and 251-002-957 respectively.

16.Writ Petition No.14053 of 2012 has been filed praying to issue a Writ of Mandamus, forbearing the fourth respondent from disconnecting the power supply service connection S.C.No.253-003-1292 and consequently directing the respondents 1 to 3 to issue the Certificate in favour of the petitioner to run the Saw Mill at Chamber Road, Poonjolai Nagar, Nandiyalam Village, Walajah Taluk, Vellore District.

17. Heard M/s.K.Kannaiah Naidu, Paramasivadoss, A.Esakkiappan, G.Sankaran, C.Prabakaran, M.Velmurugan, P.Pazhamalai, S.Saravanakumar, Balan Haridas, G.Thilakavathi, C.Prakasam, K.Premkumar, V.Raghavachari, T.Murugamanikkam, A.Prabhakaran, S.N.Kirubanandam and J.Shanmugasundarababu, learned counsel appearing for the writ petitioners; Mr.A.Navaneethakrishnan, learned Advocate General assisted by M/s.G.Vasudevan, P.Gunaraj, S.K.Rameshwar and Varunkumar, learned counsel appearing for the respondent Electricity Board and Mr.M.K.Subramanian, learned Special Government Pleader (Forest) appearing for the Forest Department in all the cases.

18. These batch of writ petitions have been filed by the Saw Mills, which are wood based industries. Some of them claimed to be running the saw mills for more than a decade and some saw mills have been recently started. Most of the petitioners' sawmills have been issued notices by the Electricity Department informing them that they should produce a licence issued by the competent authority under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010 for the grant of power supply, failing which, the electricity supply will be disconnected. In some cases, writ petitions have been filed to provide electricity service connection to the sawmills without insisting a licence. In some cases request is made to consider the petitioners' applications for grant of licence under the provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010. Some petitioners have asked for time to get the licence and till such time electricity connection should not be disconnected. In some cases, pending applications for grant of licence, petitioners wanted order of restraint against the Electricity Board from disconnecting the power supply. In some cases where electricity supply has been disconnected, writ petitions have been filed seeking restoration of power supply. Some of the writ petitioners have filed the writ petitions challenging the order of closure or notice of disconnection stating that their applications for renewal of licence are pending. Therefore, the power supply should not be disconnected. Some writ petitions have been filed for grant of licence. By and large, the issue revolves around running of sawmills pending applications for grant of licence and to restore electricity supply. The relief sought for in all the writ petitions are either against the Electricity Board or the Forest Department. Hence, by consent, all the writ petitions are taken up together and disposed of by this common order.

19. In W.P.No.13018 of 2012 the first respondent District Forest Officer, Thiruvarur Division, Thiruvarur has filed a detailed counter-affidavit. The relevant paragraphs 8, 13, 15, 18, 19 and 25 of the counter-affidavit are extracted hereunder for the disposal of the case:-

"8. It is respectfully submitted that the sawmills, which are opened prior to 30.10.2002 shall have a licence for such opening of sawmills. Such sawmills should also obtain permission from the licensing officer as prescribed in Tamil Nadu Regulation of Wood Based Industries Rules, 2010 according to the orders of the Hon'ble Supreme Court of India in W.P.(C)No.202/1995 dated 30.10.2002. The concurrence of the Central Empowered Committee shall be obtained for grant of licence for opening of any sawmills after 30.10.2002. Thus, the District Forest Officer shall obtain permission of the Central Empowered Committee for issuing licence under Tamil Nadu Regulation of Wood Based Industries Rules, 2010 for the sawmill applications after 30.10.2002. The other grounds stated by the petitioners do not have the legal basis and liable to be dismissed."

"13. It is respectfully submitted that as per the orders of the Hon'ble Supreme Court of India in W.P.(C)No.202/95 dated 30.12.2002, all Sawmills, Plywood and Veneer Industries shall operate only with license. As decided by the Central Empowered Committee constituted by the Hon'ble Supreme Court of India, in the meeting held at New Delhi on 10.12.2008, as a preliminary action for licensing the Sawmills, Veneer, Plywood Industries and Wood Based Industries established prior to 30.10.2002 under the rules to be framed under the Tamil Nadu Forest Act, 1882, a provisional list of division-wise, circle-wise 3113 sawmills legally established/operating prior to 30.10.2002 was prepared and uploaded in the departmental website and wide publicity was given through the newspapers. 3007 cases were recommended and 105 cases were not recommended in the said provisional list by the concerned District Forest Officers/Conservators of Forests/Chief Conservators of Forests. Objections were invited from the aggrieved 105 applicants, which were not recommended mills and personal hearing was given by the State Level Committee on 11.01.2011. The 3007 sawmill applications established/ operating prior to 30.10.2002 was recommended by the District Forest Officers for grant of license under the new Tamil Nadu Regulation of Wood Based Industries Rules, 2010. The list of 3007 sawmills was placed before the State Level Committee meeting held on 11.01.2011 and 24.05.2011 for considering their recommendations to the CEC to grant license. The Central Empowered Committee among other things has given its concurrence for permitting the grant of license to those 3007 units, vide letter no:2-31/CEC/SC/2010-Pt.II Dt:13.05.2011. In pursuance to the said decision of the Central Empowered Committee the State Level Committee during its meeting on 24.05.2011 resolved to inform the District Forest Officers to pursue necessary action to issue license to these 3007 sawmills established/started prior to 30.10.2002 as per Tamil Nadu Regulation of Wood Based Industries Rules, 2010 duly collecting the due fees prescribed in G.O.Ms.No.213, Environment and Forests Department dated 10.12.2010 vide this office ref.no:WR1/50156/2010 dated 24.06.2011."

"15. It is respectfully submitted that there is no necessity to prepare a list of sawmills functioning in the State of Tamil Nadu started after 30.10.2002. The opening of a sawmill without prior permission of the Central Empowered Committee, as per the orders of the Hon'ble Supreme Court of India is contempt of the orders of the Hon'ble Supreme Court of India. Thus, the petitioners are violators of the orders of the Hon'ble Supreme Court of India."

"18. It is respectfully submitted that the Central Empowered Committee, New Delhi in its minutes of the meeting held on 12.05.2011 has ordered that the cases of post 30th October 2002 wood based industries will be considered by the Central Empowered Committee only after assessment of timber availabilities from all sources in the State of Tamil Nadu qua timber requirement of existing units is completed. Pending the above, the Central Empowered Committee will not consider grant of permission for establishment of any post 30th October 2002 wood-based industries in the State of Tamil Nadu. The Tamil Nadu Forest Department has conducted the wood balance study by utilising the services of Madras School of Economics, Chennai and the same has been placed before the SLC meeting held on 11.01.2011. The study report has also been sent to Central Empowered Committee, New Delhi vide Principal Chief Conservator of Forests No.WR1/73638/2010 dated 17.05.2011. The State Level Committee in the seventh meeting conducted on 13.12.2011 was pleased to resolve to get orders from the Central Empowered Committee for considering the applications started after 30.10.2002. The Central Empowered Committee orders are awaited."

"19. It is respectfully submitted that no applicant can open sawmill without prior permission of the Central Empowered Committee after 30.10.2002 as per the orders of Hon'ble Supreme Court of India. All other contentions of the petitioner are devoid of legal basis and liable to be dismissed."

"25. It is respectfully submitted that the respondents received 395 applications relating to post 30.10.2002. The applications are under examination and will be placed before the State Level Committee for recommendations to the Central Empowered Committee. This matter will be taken up on priority basis. The applicants, who made applications for opening of sawmill or any applications for post 30.10.2002 cases cannot run the sawmill. If the post 30.10.2002 sawmills are allowed to run, which would amount to violation of the orders of the Hon'ble Supreme Court of India and provisions of Tamil Nadu Regulation of Wood Based Industries Rules, 2010. One Thiru R.Rajasekaran has filed C.P.No.160/2012 for not complying the orders of the Hon'ble Supreme Court of India and the Contempt Petition may be taken up for hearing at any point of time. Thus, the respondents are duty bound to close all the sawmills, which are running in violation of the orders of the Hon'ble Supreme Court of India."

20. The Hon'ble Apex Court in T.N.Godawarman Thirumulpad - Vs. - Union of India (IA Nos. 276 with I.A.Nos. 413, 437, 453 and 454 in WP(C) No.202 of 1995 in its order dated 29.10.2002 while dealing with the case of controlling large scale de-forestation, appointed a Central Empowered Committee to implement certain directions given by the Supreme Court. While passing such order, the Hon'ble Supreme Court found that in many States and Union Territory, large number of unlicensed Saw Mills, Veneer, Plywood industries are being operated. To curb the menace, a specific order was passed in the following manner :-

"We accordingly, directs as follows:-

(i) The ban imposed with regard to the opening of the new sawmills and other wood-based industries by this Court's order dated 15th January, 1998 in the State of Nagaland is extended by a further period of five years.

(ii) The High Powered Committee is allowed to dispose of the assets on such defaulting units, including plants, machinery, land shed, timber and timber products who have not paid the penalty imposed by the High Powered Committee of the wood-based units of North-Eastern States. This will be subject to such orders which may be passed by the Central Empowered Committee.

(iii) No state or Union Territory shall permit any unlicensed saw mills; veneer, plywood industry to operate and they are directed to close all such unlicensed unit forthwith. No State Government or Union Territory will permit the opening of any sawmills, veneer or plywood industry without prior permission of the Central Empowered Committee. The Chief Secretary of each State will ensure strict compliance of this direction. There shall also be no relaxation of Rules with regard to the grant of licence without previous concurrence of the Central Empowered Committee.

It shall be open to apply to this Court for relaxation and or appropriate modification or orders qua plantations or grant of licences."

21. At the time when the order was passed on 29.10.2002, there was no Rules. The Hon'ble Apex Court specifically directed the State Governments to frame Rules. Ultimately, in the year 2010, the Tamil Nadu Regulation of Wood Based Industries Rule 2010 was brought into effect from 21.10.2010. Under the said Rules, the District Forest Officer is the authorised officer to grant the licence and before granting such licence, certain procedures have to be complied with. One of the conditions for grant of licence is that the concurrence of the Central Empowered Committee has to be obtained and that is the mandate as per the order of the Supreme Court.

22. In view of the directions of the Hon'ble Apex Court order dated 29.10.2002, it is clear that the Saw Mills, Veneer, Plywood Industries cannot operate without the licence issued by the competent authority and therefore, the petitioners cannot make a plea for issuing an order to restrain the electricity board from disconnecting the power supply or for a direction to continue the industries without a licence issued by the competent authority.

23. In such view of the matter, unless and until the licence is issued after complying with the formalities as required under the rules and the direction of the Supreme Court, no right will accrue to the petitioners to run the industries, which admittedly, are unauthorised. Many of the industries have expressed their grievance before this Court that they have made applications to the competent authority for grant of licence and in many cases their applications have been considered, processed and forwarded to the State Level Committee for scrutiny and for further consideration by the Central Empowered Committee for its approval, but no orders are passed. The inordinate delay is causing prejudice. It is further contended that since the recommendations of the District Forest Officer/competent authority has already been given, they should be allowed to run the industries. This relief apparently cannot be given in view of the specific direction issued by the Hon'ble Apex Court that no State or Union Territory shall permit any unlicensed saw-mills, veneer, plywood industry to operate without proper licence and also in view of the direction to close the unlicensed units forthwith.

24. On the contrary, in view of the Tamil Nadu Regularisation of Wood based Industries Rules 2010, if the individual industries viz., Saw-mills have made an application and if such application is in proper order, the competent authority is bound to forward the same to the State Level Committee and the State Level Committee shall after scrutiny, shall place the same before the Central Empowered Committee for concurrence. It is only thereafter that the licence can be issued by the competent authority. The respondents have in their counter stated that a large number of licences have been issued after concurrence of the Central Empowered Committee. They also state the reason for the time taken to process the application. Considering the provisions of the Tamil Nadu Regularisation of Wood based Industries Rules 2010 and the order of the Apex Court not to permit unlicence wood based industries, the petitioners cannot insist for electricity or an order of court to run the industry pending consideration of their claim. This will be contrary to the order passed by the Apex Court. The learned counsel for the petitioners pleaded that the application may be directed to be considered at an early date pleading that their lively hood is very much affected. In this regard some indulgence can be shown, however, within the four corners of law.

25. In view of the above, the District Forest Officers concerned are directed to verify the individual applications and if the applications are in order, the same shall be forwarded to the State Level Committee forthwith and the State Level Committee is directed to scrutinise and place the same before the Central Empowered Committee at the earliest for its consideration, (i.e.) without undue delay. This will ensure that the applications are considered as early as possible and assuage the grievance of the individuals that their right to livelihood is being affected for non consideration of the applications in time. It is, however, made clear that till such time the license is issued by the competent authority after following the procedure as applicable, the petitioners in each one of the case cannot claim as a matter of right to run the industry or for grant of electricity power supply.

26. In some cases, it is represented that the applications have been returned for certain defects. It is open to the individual saw mills, veneers, plywood industries to resubmit the applications in proper format with requisite fee to the appropriate authority, who shall thereafter scrutinise it and forward the same to the Empowered Committee for its approval in the manner stated above without undue delay. The Court requests the competent authority to consider the individual application on merits expeditiously to avoid the spate of writ petitions that are being filed.

27. These writ petitions are disposed of on the above terms. No costs. Consequently, connected Miscellaneous Petitions are closed.


 								12.6.2012
Index:    Yes 
Internet: Yes 
Office to note:-
Issue copy on or before 4.7.2012
ra/ts
To
1.The Forest Range Officer,
   Karamadai.

2.The District Forest Officer,
   Karamadai,
   Coimbatore District.

3.The Principal Chief Conservator of Forests,
   The State Level Committee (Chairman),
   Panagal Building,
   Saidapet,
   Chennai-600 015.

4.The Assistant Engineer,
   TNEB Kovai North,
   Karamadai East Division,
   Karamadai-641 104.	                                                 

5.The Additional Principal Conservator 
   of Forest-cum-Chairman,
   State Level Committee,
   Panagal Building,
   Saidapet,
   Chennai-600 015.

6.The District Forest Officer,
   Salem Division,
   Salem.

7.The Forest Range Officer,
   Mettur,
   Salem District.

8.The Superintending Engineer,
   Mettur Electricity Distribution Circle,
   Mettur,
   Salem District.

9.The Assistant Engineer(O & M),
   Town Tamil Nadu Electricity Board,
   Sankari,
   Salem District.	

10.The Additional Principal Conservator 
   of Forest-cum-Chairman,
   State Level Committee,
   Panagal Building,
   Saidapet,
   Chennai-600 015.

11.The Assistant Engineer(O & M),
   Tamil Nadu Generation & Distribution
   Corporation Ltd.,
   I.C.L. Colony,    
   Sankari,
   Salem District.

12.The District Forest Officer,
   Coimbatore District,
   Coimbatore.

13.The Forest Range Officer,
   Mettupalayam Range,
   Mettupalayam.

14.The Assistant Engineer,
   Kovai Electricity Distribution
   Circle/North,
   Mettupalayam.		 


15.The District Forest Officer,
   Chengalpattu Division,
   Kancheepuram.

16.The Assistant Engineer,
   Operation & Maintenance,
   Puzhal,
   Chennai-066. 

17.The Assistant Engineer,
   Operation & Maintenance,
   Lakshmipuram,
   TANGEDCO/CEDC/NORTH,
   Chennai-099.

18.The District Forest Officer,
   Thiruvarur Division,
   Thiruvarur.

19.The Junior Electrical Engineer,
   Operation & Maintenance,
   TANGEDCO,
   Adiyakkamangalam,
   Nagapattinam District.  

20.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,
   Red Hills,
   Chennai-600 052.	 

21.The District Forest Officer,
   Nagapattinam District,
   Nagapattinam.

22.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,
   Tharangambadi,
   Nagapattinam District. 

23.The District Forest Officer,
   Thiruvarur Division,
   Thiruvarur.

24.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,
   Kachchanam, 
   Thiruvarur District.

25.The District Forest Officer,
   Nagapattinam District,
   Nagapattinam.

26.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,
   Nagar East Branch,
   Mayiladuthurai,
   Nagapattinam District.  

27.The District Forest Officer,
   Thiruvarur District,
   Thiruvarur.

28.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,
   Thirumak Kottai,
   Thiruvarur District.  

29.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,   
   Thiruvarur. 

30.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,   
   Moovalur. 		 

 31.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,   
   Peralam.    

32.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,   
   Thirukuvalai,
   Nagapattinam District.  

33.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,   
   Sembanarkovil,
   Nagapattinam. 

34.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,   
   Nanneelam.  

35.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,   
   Mayiladuthurai,
   Thiurvarur District.   

36.The Superintending Engineer,
   Tamilnadu Electricity Board,
   K.N. Colony,
   Udayapatti By-Pass,
   Udayapatti,
   Salem.

37.The Executive Engineer,
   Tamil Nadu Electricity Board-Salem East,
   K.N. Colony,
   Udayapatti By-Pass,
   Udayapatti,
   Salem.

38.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Electricity supply Board,
   Kannankurichi,
   Salem-636 008.
 
39.The Forest Range Officer,
   Office of Forest Range,
   Polampatty Forest Range,
   Errutupallam,
   Coimbatore District.	 

40.The Assistant Engineer,
   Operation & Maintenance/
   Grantlayon Village,
   CEDC/WEST,
   TANGEDCO,
   Chennai-52. 

41.The Assistant Engineer,
   Operation & Maintenance,    
   TANGEDCO,
   Kothanalur-614 101.

42.The Executive Engineer,
   Tamil Nadu Electricity Board,
   Tiruvallur.

43.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Electricity Board,
   Manavalan Nagar,
   Tiruvallur.

44.The District Forest Officer,
   Thiruvarur District,
   Thiruvarur.

45.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,   
   South,
   Thiurvarur District.  

46.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,   
   Muffasal North,
   Thiurvarur District.

47.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,
   Kachchanam, 
   Thiruvarur District.  

48.The Assistant Engineer,
   Operation & Maintenance,
   Tamil Nadu Generations &
   Distribution Corporation Ltd.,   
   Muffasal/West,
   Thiurvarur.      		 

49.The Assistant Executive Engineer,
   (Operation and Maintenance)
   TANGEDCO,
   Sampalli,
   Mettur Dam-636 402. 

50.The Junior Engineer/East,
   (Operation and Maintenance)
   TANGEDCO,
   CEDC/South,
   Kinathukadavu East-642 109,
   Coimbatore District.

51.The Conservator of Forest
   and Field Director,
   Pollachi,
   Coimbatore District. 

52.Tamil Nadu Electricity Generation
   and Distribution Corporation,
   represented by its 
   Assistant Electrical Engineer,
   Erode Distribution Circle,
   Salangapalayam 636 455,
   Erode District.

53.The District Forest officer,
   Erode Division,
   Erode.    	

54.Tamilnadu Generation and 
   Distribution Corporation Limited,
   represented by its
   Managing Director,
   No.144, Anna Salai,
   Chennai-600 002.

55.Tamilnadu Generation and 
   Distribution Corporation Limited,
   represented by its
   Assistant Engineer (O & M),
   Grand Lane,
   Chennai-600 052.

56.The Additional Principal Chief 
   Conservator of Forests & Chairman,
   State Level Committee for 
   Wood Based Industries,
   O/o The Principal Chief 
   Conservator of Forests,
   Panagal Maaligai,
   Saidapet,
   Chennai-600 015.

57.The District Forest Officer,
   1/482, Balaganesan Nagar,
   Main Street,
   Mondiamman Nagar,
   Chennai-600 052. 

58.The District Forest Officer,
   Sathyamangalam Division,
   Sathiyamangalam 638 402.

59.The Superintending Engineer,
   Gobi Electricity District Circle,
   Gobichettipalayam.

60.The Junior Engineer,
   Maintenance & Operations
   Gobi Electricity Distribution Circle,
   Tamil Nadu Electricity Board,
   Jambai-638 312.

61.The Member Secretary,
   Central Empowered Committee Constituted
   by the Hon'ble Supreme Court of India,
   Room No.106, Parayavararam Bhavan,
   C.G.O. Complex,
   Lodi Road,
   New Delhi 110 003.  

62.The State of Tamil Nadu,
   represented by its Secretary to Government
   Environmental & Forest Department,
   Fort St. George,
   Chennai-600 009. 

63.The Additional Principal Chief 
   Conservator of Forests and Chairman,
   State Level Committee for 
   Wood Base Industries,
   Office of the Principal 
   Chief Conservator of Forests,
   Panagal Maligai,
   Saidapet,
   Chennai-600 015.

64.The District Forest Officer,
   Vellore District,
   Vellore.

65.The Junior Engineer O & M,
   Tamil Nadu Electricity 
  (Production & Distribution) Corporation
   Melpadi, Katpadi District,
   Vellore-632 520.  

66.The Assistant Executive Engineer,
    Gobi Electricity Distribution Circle,
    Tamil Nadu Electricity Board,
    Anthiyur South,
    Anthiyur,
    Erode District. 

67.The Assistant Engineer,
   Operation & Maintenance,
   TANGEDCO,   
   Thiruvizhinitur,
   Thiurvarur District. 

68.The Junior Engineer,
   Operation & Maintenance,
   TANGEDCO,   
   Kottur,
   Mannargudi Taluk,
   Thiurvarur District. 

69.The Junior Engineer,
   Operation & Maintenance,
   TANGEDCO,   
   Koothanallur,
   Thiurvarur District. 

70.The Chairman,
   Tamil Nadu Electricity Board,
   Chennai.

71.The Superintending Engineer,
   Tamil Nadu Electricity Board,
   Kancheepuram District,
   Kancheepuram.

72.The Assistant Engineer,
   Tamil Nadu Electricity Board,
   Town Division,
   Uthiramerur,
   Kancheepuram District. 

73.The Junior Engineer,
   Operation & Maintenance,
   TANGEDCO,   
   Ullikkotai,
   Thiurvarur District. 

74.The Junior Engineer,
   Operation & Maintenance,
   TANGEDCO,   
   Nagar II,
   Mannargudi,
   Thiurvarur District.  

75.The Junior Engineer (O & M),
   Tamil Nadu Electricity 
  (Production & Distribution) Corporation
   Melvenkatapuram,
   Vellore-631 102.

76.The Junior Engineer (O & M),
   Tamil Nadu Electricity 
   (Production & Distribution) Corporation
   (Ease) Sipcot,
   Agravaram,
   Ranipet,
   Vellore District. 

77.The Junior Engineer (O & M),
   Tamil Nadu Electricity 
   (Production & Distribution) Corporation
   Kodaikal Mottur,    
   Vellore 631 102.   		
				 
78.The Junior Engineer (O & M),
   Tamil Nadu Electricity 
   (Production & Distribution) Corporation
   Ponnai, Katpadi District,    
   Vellore 632 514. 

79.The Junior Engineer,
   Operation and Maintenance,
   Tamil Nadu Electricity 
   (Production & Distribution) Corporation
   Urban-II,
   Ranipet,
   Vellore District.   

80.The Junior Engineer,
   Operation and Maintenance,
   Tamil Nadu Electricity 
   (Production & Distribution) Corporation
   (West) Timiri,    
   Vellore 632 503. 

81.The Assistant Conservator of Forests,
   Vellore Division,
   Vellore. 

82.The Junior Engineer(O & M),
   TNGEDCO, Town/Visharam,
   Walajah Taluk,
   Vellore District.		 

83.The Executive Engineer,
   I Grade, Village East,
   Tamil Nadu Electricity Board,
   Panruti,
   Cuddalore District.

84.The Chief Engineer/Commercial
   for Chairman and Managing Director,
   Tamil Nadu Generation and Distribution
   Corporation Limited,
   Technical Branch,
   144 Anna Salai,
   Madras 2. 

85.The District Forest Officer,
   Cuddalore.

86.The Assistant Engineer,
   Town Wing,
   Tamil Nadu Electricity Board,
   Panruti,
   Cuddalore District.

87.The Junior Engineer,
    Rural/South,
    Tamil Nadu Electricity Board,  
    Chengalpattu.	 

88.The Junior Engineer 
   Operation & Maintenance,
   Tamil Nadu Electricity 
  (Production & Distribution) Corporation
   Virunjipuram,
   Vellore District
   PIN-632 104.   

89.Junior Engineer 
   Wallajah Town Division,
   (Production & Maintenance)  
   Tamil Nadu Electricity Board, 
   Wallajah,
   Vellore District. 

90.Junior Engineer 
   (Operation and Maintenance)
   Tamil Nadu Electricity,
   (Production & Distribution)  
   Corporation, 
   Tiruvalam,
   Vellore District-632 104.  

91.The Junior Engineer,
   Operation and Maintenance,
   Tamil Nadu Electricity Board, 
   East, Arcot,    
   Vellore District. 

92.The Assistant Engineer 
   Town Division,   
   Tamil Nadu Electricity Board,
   Perinampet Town,
   Gudiyattam Taluk,
   Vellore District-635 810. 

93.The Junior Engineer,
   Operation and Maintenance,
   Tamil Nadu Electricity Board,
   Kattampuliyur 607 103.

94.The Junior Engineer,   
   Tamil Nadu Generation and 
   Distribution Corporation Limited,
   Vadakuthu 607 303. 

95.The Junior Engineer,
   I Grade, Village East,
   Tamil Nadu Electricity Board,
   Panruti-607 106.

96.The Junior Engineer(O & M)
    Tamil Nadu Electricity Board,
    Town East/Arcot,
    Vellore District.  		 
					               
 

R. SUDHAKAR,J.,
ts
										  




							    Common Order in
						W.P.Nos.12861, 12900 to 12905, 						12944, 12980 to 12983, 13009 
						to 13013, 13015 to 13023, 13064,  
						13072, 13075 to 13081, 13110, 
						13132 to 13142, 13190 to 13197, 
						13198, 13259, 13260, 13264, 
						13275, 13291, 13359, 13400, 
						13546, 13547, 13593, 13599, 
						13675, 13676, 14004 to 14011, 
						14018, 14053, 14103 to 14107, 
						14121, 14136 to 14139, 14143, 
						14144, 14158 to 14160 and 14240 
						of 2012  

						            Date 12.6.2012

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