Madras High Court
Mr.S.P.Selvaraj vs The Secretary To Government Of Tamil ... on 16 August, 2019
Bench: S.Manikumar, Subramonium Prasad
WP.No.23676 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.08.2019
CORAM:
THE HON'BLE MR.JUSTICE S.MANIKUMAR
AND
THE HON'BLE MR.JUSTICE SUBRAMONIUM PRASAD
WP.No.23676 of 2019
Mr.S.P.Selvaraj ... Petitioner
vs.
1. The Secretary to Government of Tamil Nadu,
Public Works Department,
Secretariat, Fort St. George,
Chennai - 9.
2. The Dist. Collector,
Salem District,
Salem.
3. The Assistant Director,
Geology and Mining,
Collectorate - 636 001,
Salem - 636 007. ... Respondents
WRIT Petition filed under Article 226 of the Constitution of India, praying
for the issuance of a writ of mandamus, directing the respondents to
consider the representation given by the petitioner on 22.06.2019 to open
the 70 sand quarries as announced by the Government and to cancel the
online booking and control the fake permits and supply sand to registered
sand lorry owners and to take action against who are transporting sand
illegally.
http://www.judis.nic.in
1/6
WP.No.23676 of 2019
For Petitioner : Ms.T.Sreelekha
For Respondents : Mr.E.Manoharan,
Additional Government Pleader.
ORDER
(Order of the Court was made by S.MANIKUMAR, J) President of Salem District United Sand Lorry Owner's Association, has sought for an issuance of a writ of mandamus, directing the respondents to consider the representation given by the petitioner on 22.06.2019 to open the 70 sand quarries as announced by the Government and to cancel the online booking and control the fake permits and supply sand to registered sand lorry owners and to take action against who are transporting sand illegally.
2. Supporting the prayer sought for, petitioner has enclosed, representations dated 28.12.2017 and 24.06.2019 respectively, addressed to the Hon'ble Chief Minister.
3. On the prayer sought for, when Ms.T.Sreelekha, learned counsel for the petitioner was posed with a question as to the basis of the filing of the writ petition, answer to the same was that it was not on the basis of http://www.judis.nic.in 2/6 WP.No.23676 of 2019 newspaper reports, but, only based on instructions and the representation of the petitioner, writ petition has been filed.
4. Heard Mr.E.Manoharan, learned Additional Government Pleader, who accepts notice on behalf of respondents.
5. In the matter of filing Public Interest Litigations, High Court, Madras, has issued notification in SRO C-2/2010 dated 26.07.2010, which is extracted hereunder.
"No. SRO C-2/2010.
By virtue of Article 225 of the Constitution of India and of all other powers hereunto enabling, the High Court makes the following Rules to regulate Public Interest Litigations (PIL) filed under Article 226 of the Constitution of India:
Every Public Interest Litigation must be filed in accordance with the following rules:—
1. Every PIL must indicate that the petitioner has no personal interest in the case. If he has any personal interest, he must disclose the same. In the event of the High Court finding the claim as frivolous or vexatious, the PIL shall be dismissed with exemplary cost.
2. If the PIL is filed on behalf of a class of persons, the details of the persons for whose benefit the PIL is filed, must be indicated. If it is a society or association of persons, the writ petitioner must enclose a resolution from such society or association of persons, authorising the petitioner to file the writ petition and if the body is duly registered with competent http://www.judis.nic.in 3/6 WP.No.23676 of 2019 authority, a copy of the bye-laws of the said body authorising the petitioner to file the writ petition, shall be enclosed.
3. If the petitioner has filed any PIL earlier, the details of the petition, and the final order, if any, passed in that petition, the relief granted and costs, if any, awarded, shall be indicated.
No Public Interest Litigation Petition will be entertained in respect of civil disputes between individuals or in service matters. The petitioner shall give an undertaking that he will pay the costs, if any, if it is found to be intended for personal gain or oblique motive.
4. The petitioner must disclose whether he has filed the petition out of his own funds or from other sources. If it is the latter, the particulars should be given.
5. The petitioner must state in the affidavit that to his knowledge, no PIL arising on the same issue, has been filed anywhere.
6. The affidavit filed by the petitioner must contain the averments that he has filed the writ petition based on his information and his personal knowledge. If he has filed the writ petition based on an information received from any other source, he must clearly indicate the source. If it is a newspaper report, the affidavit shall clearly state as to whether the deponent has verified the facts by personally visiting the place or talking to any responsible person or Reporter or Editor of the newspaper concerned.
7. If the petitioner has given any representation to any authority, a copy of the same shall be filed in the typed set of papers along with reply, if any, received from the authority. He shall file the proof of service of representation before the Court.
The above rules will not be applicable to the Public Interest Litigations taken on file by the High Court"
http://www.judis.nic.in 4/6 WP.No.23676 of 2019
6. Writ petition has not been filed with supporting documents, except the representation to state that the Hon'ble Chief Minister has announced opening of 70 sand quarries. Writ petition does not satisfy the requirements of a Public Interest Litigation. Hence, writ petition is dismissed. No Costs.
(S.M.K., J.) (S.P., J.) 16.08.2019 Index: Yes/No Internet: Yes Speaking/Non speaking ars http://www.judis.nic.in 5/6 WP.No.23676 of 2019 S.MANIKUMAR,J.
AND SUBRAMONIUM PRASAD, J.
ars To
1. The Secretary to Government of Tamil Nadu, Public Works Department, Secretariat, Fort St. George, Chennai - 9.
2. The Dist. Collector, Salem District, Salem.
3. The Assistant Director, Geology and Mining, Collectorate - 636 001, Salem - 636 007.WP.No.23676 of 2019
16.08.2019 http://www.judis.nic.in 6/6