Madras High Court
Pavan Konduru vs The District Collector on 26 July, 2022
Author: M.N.Bhandari
Bench: Munishwar Nath Bhandari
W.P.No.19220 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.07.2022
CORAM :
THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
AND
THE HON'BLE MRS.JUSTICE N.MALA
W.P.No.19220 of 2022
Pavan Konduru .. Petitioner
Vs.
1. The District Collector
Tiruvallur District
Tiruvallur.
2. The Deputy Director (Mines)
Department of Geology & Mining
Office of the District Collector
Tiruvallur, Tiruvallur District.
3. The Revenue Divisional Officer
Tiruttani, Tiruvallur District.
4. The Tahsildar
Pallipattu Taluk
Pallipattu
Tiruvallur District.
5. The President
Athimanjeri Village
Pallipattur Taluk
Tiruvallur District.
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W.P.No.19220 of 2022
6. The Vice President
Athimanjeri Village
Pallipattu Taluk
Tiruvallur District. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India
praying for a writ of Mandamus directing the respondents 1 to 3 to
take appropriate and necessary action against the respondents 4 to 6
for illegal mining of Murram / Gravel soil comprised in Survey
No.17/1, Government Poramboke land, Athimanjeri Village &
Karlambakkam Revenue Border Limits, Pallipattu Taluk, Tiruvallur
District as per Tamil Nadu Prevention of Illegal Mining, Transportation
and Storage Rules, 2011 under Section 23(C)(1) of Mines and
Minerals (Development and Regulation) Act, 1957 (Central Act 67 of
1957) for prevention of illegal mining within the time framed fixed by
this Hon'ble Court pursuant to the petitioner's representation dated
05.04.2022.
For the Petitioner : Mr.G.Krishna Kumar
For the Respondents : Mr.P.Muthukumar
State Government Pleader
for Respondents 1 to 4
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W.P.No.19220 of 2022
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) The writ petition has been filed alleging illegal mining by the respondents 4 to 6.
2. The petitioner has not assigned any reason as to why he did not approach the National Green Tribunal. In any case, we do not find any reason to entertain this writ petition.
3. In view of the above, the writ petition is dismissed with liberty to approach the National Green Tribunal. There will be no order as to costs.
(M.N.B., CJ.) (N.M., J.) 26.07.2022 Index : Yes/No kpl ___________ Page 3 of 5 https://www.mhc.tn.gov.in/judis W.P.No.19220 of 2022 To:
1. The District Collector Tiruvallur District Tiruvallur.
2. The Deputy Director (Mines) Department of Geology & Mining Office of the District Collector Tiruvallur, Tiruvallur District.
3. The Revenue Divisional Officer Tiruttani, Tiruvallur District.
4. The Tahsildar Pallipattu Taluk Pallipattu Tiruvallur District.
5. The President Athimanjeri Village Pallipattur Taluk Tiruvallur District.
6. The Vice President Athimanjeri Village Pallipattu Taluk Tiruvallur District.
___________ Page 4 of 5 https://www.mhc.tn.gov.in/judis W.P.No.19220 of 2022 M.N.BHANDARI, CJ AND N.MALA,J.
(kpl) W.P.No.19220 of 2022 26.07.2022 ___________ Page 5 of 5 https://www.mhc.tn.gov.in/judis