Madras High Court
A.Saravanan vs The Principal Secretary To Government on 14 October, 2025
Author: M.Dhandapani
Bench: M. Dhandapani
W.P.No.38765 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.10.2025
CORAM :
THE HONOURABLE MR. JUSTICE M. DHANDAPANI
W.P.No.38765 of 2025
A.Saravanan ... Petitioner
Vs.
1.The Principal Secretary to Government,
Geology and Mining Department,
St. George Fort,
Chennai – 600 009.
2.The Commissioner,
Directorate of Geology and Mining Industrial Estate,
Alandur Road,
Guindy Industrial Estate,
Guindy,
Chennai – 600 032.
3.The Principal Secretary,
Water Resource Department,
St.George Fort,
Chennai – 600 009.
4.The District Collector,
Office of the District Collector,
Tiruvallur District.
5.The Superintendent of Police,
Tiruvallur District,
Tiruvallur.
6.The Deputy Director,
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W.P.No.38765 of 2025
Geology and Mining,
Office of the District Collectorate of Tiruvallur,
Tiruvallur.
7.The Block Development Officer,
Ellapuram Panchayat Union,
Tiruvallur District.
8.The Revenue Divisional Officer,
Tiruvallur Division,
Tiruvallur District.
9.The Tahsildar,
Uthukottai Taluk,
Tiruvallur District – 602 026.
10.The Inspector of Police,
Uthukottai Police Station,
Uthukottai,
Tiruvallur District.
11.The Panchayat President,
Tharamaraikuppam Village Panchayat,
Thamaraikuppam Village & Post,
Uthukottai Taluk,
Tiruvallur District.
12.The Proprietor,
M/s.S.P.K. & Co.,
No.2/67, R.C. Street,
Keelamudimannar kottai Village,
Kamudhi Circle,
Ramanathapuram – 623 603. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
for issuance of a Writ of Mandamus, directing the respondents 1 to 10 to
take appropriate action to sealing and stopping the illegal sand quarry run
by the 12th respondent and register a criminal case against 12th respondent
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W.P.No.38765 of 2025
based on the representation dated 21.04.2025.
For Petitioner : Mr.D.Ashokkumar
For Respondents : Mr.Stalin Abhimanyu
Additional Government Pleader [R1 to R4,
R6 to R9]
Mr.S.Balaji
Government Advocate (Crl.Side) [R5 & R10]
Notice dispensed with [R11 & R12]
*****
ORDER
The petitioner has filed this writ petition seeking a direction upon the respondents 1 to 10 to take appropriate action to sealing and stopping the illegal sand quarry run by the 12th respondent and register a criminal case against 12th respondent based on the representation dated 21.04.2025.
2. Since no adverse order is being passed against the respondents 11 and 12, notice to the respondents 11 and 12 is dispensed with.
3. Mr.Stalin Abhimanyu, learned Additional Government Pleader, accepts notice on behalf of the respondents 1 to 4, 6 to 9 and Mr.S.Balaji, learned Government Advocate (Crl.Side), accepts notice on behalf of the respondents 5 and 10. In view of the consent expressed by the parties, this Page No.3 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/10/2025 01:18:28 pm ) W.P.No.38765 of 2025 writ petition is taken up for final disposal at the stage of admission itself.
4. The case of the petitioner is that the 12th respondent-company has been involved in the illegal sand mining in the water body of Thamaraikuppam Village, Uthukottai Taluk, Tiruvallur District for construction of road project sanctioned by TNRIC on 10.08.2021. The said respondent has been mining sand illegally beyond the government permitted level, which has caused huge financial loss to the government and great nuisance to the public. Therefore, the petitioner has a representation dated 21.04.2025 before the 4th respondent. Since the same was not considered, the petitioner has filed this writ petition before this Court for appropriate orders.
5. Though very many grounds have been raised in this writ petition, learned counsel appearing for the petitioner submits that, it would suffice, if this Court issues a direction to the respondents 1 to 10 to take appropriate action to sealing and stopping the illegal sand quarry run by the 12th respondent and register a criminal case against the 12th respondent, based on the petitioner's representation dated 21.04.2025, within a time frame that may be fixed by this Court.
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6. In view of the limited request sought for by the learned counsel appearing for the petitioner, this Court, without expressing any opinion on the merits of the case, directs the 4th respondent to consider the petitioner's representation dated 21.04.2025, on merits and in accordance with law and pass appropriate orders, within a period of eight (8) weeks from the date of receipt of a copy of this order, after affording an opportunity of personal hearing to the petitioner as well as the 12th respondent herein.
7. With the above direction, this Writ Petition is disposed of. No costs.
14.10.2025 Index : Yes / No Speaking order / Non-speaking order Neutral Citation Case : Yes / No sp Page No.5 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/10/2025 01:18:28 pm ) W.P.No.38765 of 2025 To
1.The Principal Secretary to Government, Geology and Mining Department, St. George Fort, Chennai – 600 009.
2.The Commissioner, Directorate of Geology and Mining Industrial Estate, Alandur Road, Guindy Industrial Estate, Guindy, Chennai – 600 032.
3.The Principal Secretary, Water Resource Department, St.George Fort, Chennai – 600 009.
4.The District Collector, Office of the District Collector, Tiruvallur District.
5.The Superintendent of Police, Tiruvallur District, Tiruvallur.
6.The Deputy Director, Geology and Mining, Office of the District Collectorate of Tiruvallur, Tiruvallur.
7.The Block Development Officer, Ellapuram Panchayat Union, Tiruvallur District.
8.The Revenue Divisional Officer, Tiruvallur Division, Tiruvallur District.
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9.The Tahsildar, Uthukottai Taluk, Tiruvallur District – 602 026.
10.The Inspector of Police, Uthukottai Police Station, Uthukottai, Tiruvallur District.
11.The Panchayat President, Tharamaraikuppam Village Panchayat, Thamaraikuppam Village & Post, Uthukottai Taluk, Tiruvallur District.
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