Madras High Court
S.Narayanan vs The Principal Secretary on 9 January, 2024
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P.(MD) No.9336 of 2015.
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.01.2024
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
and
THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
W.P.(MD)No.9336 of 2015
and M.P.(MD)No.1 of 2015
S.Narayanan ... Petitioner
Vs.
1.The Principal Secretary,
Public Works Department,
Secretariat,
Namakkal Kavignar Mazhigai,
Chennai 9.
2.The Principal Secretary,
Tamil Nadu Pollution Control Board,
Guindy, Chennai.
3.The Commissioner,
Tamil Nadu Mines and Minerals Department,
Guindy, Chennai.
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W.P.(MD) No.9336 of 2015.
4.The District Collector,
Trichy District, Trichy.
5.The Chief Engineer,
Public Works Department,
Trichy.
6.The Assistant Director,
Mines and Minerals Department,
Trichy.
7.The Revenue Divisional Officer,
Musiri, Trichy District.
8.The Assistant Executive Engineer,
Public Works Department,
Musiri, Trichy District.
9.The Tahsildar,
Musiri Taluk, Trichy District. ... Respondents
PRAYER : Petition filed under Article 226 of the Constitution of India, to issue a
Writ of Mandamus, directing the Respondents to check the operation of illegal
sand quarrying at Manjakorai Village, Musiri Taluk in Trichy District at once for
the welfare of his cultivating land, general public, livestock and also in order to
the safeguard of Mookombu Upper Anaikattu and to protect the ground water
level.
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W.P.(MD) No.9336 of 2015.
For Petitioner : Mr.P.Ganapathi Subramanian
For Respondents : Mr.P.Thilak Kumar,
Government Pleader for R1, R3 to R9
Ms.Vijayakumari Natarajan for R2
ORDER
[Order of the Court was made by D.KRISHNAKUMAR, J.] This Writ Petition has been filed for the issuance of a Writ of Mandamus, directing the Respondents to check the operation of illegal sand quarrying at Manjakorai Village, Musiri Taluk in Trichy District at once for the welfare of his cultivating land, general public, livestock and also in order to the safeguard of Mookombu Upper Anaikattu and to protect the ground water level.
2. The learned counsel appearing for the petitioner submitted that as per the directions of this Court dated 10.06.2015, an Advocate Commissioner was appointed and he has filed his report. Though in the said report, the Advocate Commissioner has stated that there is no illegal sand quarrying in the property in ____________ Page 3 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.9336 of 2015.
question, till September 2023 illegal sand quarrying was in operation in the property in question. The learned counsel appearing for the petitioner submitted that subsequently, action has been taken by the concerned officials and now the sand quarrying operation was stopped.
3. The learned Government Pleader appearing for the respondents submitted that as of now, there is no illegal sand quarrying operation in the property in question.
4. Considering the submissions made by both sides, we direct the respondents to take necessary action against the concerned persons by invoking the provisions of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber law offenders, Drug-offenders, Forest-offenders, Goondas, Immoral traffic offenders, Sand-offenders, Sexual-offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act No.14 of 1982), if there is any illegal sand quarrying is in operation.
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5. With the above directions, this Writ Petition is disposed of. There shall be no order as to costs. Consequently, connected miscellaneous petition is closed.
[D.K.K., J.] [M.S.K., J.]
09.01.2024
Neutral Citation: Yes / No
Index : Yes / No
vsm
To
1.The Principal Secretary,
Public Works Department,
Secretariat,
Namakkal Kavignar Mazhigai,
Chennai 9.
2.The Principal Secretary,
Tamil Nadu Pollution Control Board, Guindy, Chennai.
3.The Commissioner, Tamil Nadu Mines and Minerals Department, Guindy, Chennai.
4.The District Collector, Trichy District, Trichy.
____________ Page 5 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.9336 of 2015.
D.KRISHNAKUMAR, J.
and MUMMINENI SUDHEER KUMAR, J.
vsm
5.The Chief Engineer, Public Works Department, Trichy.
6.The Assistant Director, Mines and Minerals Department, Trichy.
7.The Revenue Divisional Officer, Musiri, Trichy District.
8.The Assistant Executive Engineer, Public Works Department, Musiri, Trichy District.
9.The Tahsildar, Musiri Taluk, Trichy District.
W.P.(MD)No.9336 of 2015
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