Madras High Court
Rajendran vs The District Collector on 7 August, 2025
Author: S.Srimathy
Bench: S.Srimathy
W.P(MD)No.21619 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.08.2025
CORAM:
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P(MD)No.21619 of 2025
Rajendran ...Petitioner
Vs.
1.The District Collector,
Thoothukkudi,
Thoothukkudi District.
2.The Assistant Director of Mines and Minerals,
Collector's Office Complex,
Thoothukkudi,
Thoothukkudi District.
3.The Revenue Divisional Officer,
Revenue Divisional Office,
Kovilpatti,
Thoothukkudi District.
4.The Tahsildar,
Tahsildar Office,
Kovilpatti,
Thoothukkudi District.
4.Liyakath Alikhan ...Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, to direct the respondents 1 to 4 to
consider the petitioner's representation dated 21.06.2025 and to cancel the quarry
license granted by the 1st respondent through the 2nd respondent in favour of the
5th respondent vide proceedings in Na.Ka.No.G.M.1/334/2016 dated 08.02.2021,
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W.P(MD)No.21619 of 2025
pertaining to Survey No.271(pa), measuring 4.80.0 hectares, situated in
Sivanthipatti Village, Kovilpatti Taluk, Thoothukkudi District and to ensure that
lands in Survey No.267/3, situated at Irachi Village, Ettayapuram Taluk,
Thoothukkudi District, are kept free from nuisance within the time limit fixed by
this Court.
For Petitioner : Mr.S.Vishnuvardhan
For R1 to R4 : Mr.K.S.Selva Ganasan
Additional Government Pleader
ORDER
The present Writ Petition has been filed for the issuance of a Writ of Mandamus, to direct the respondents 1 to 4 to consider the petitioner's representation dated 21.06.2025 and to cancel the quarry license granted by the 1st respondent through the 2nd respondent in favour of the 5th respondent vide proceedings in Na.Ka.No.G.M.1/334/2016 dated 08.02.2021, pertaining to Survey No.271(pa), measuring 4.80.0 hectares, situated in Sivanthipatti Village, Kovilpatti Taluk, Thoothukkudi District and to ensure that lands in Survey No. 267/3, situated at Irachi Village, Ettayapuram Taluk, Thoothukkudi District, are kept free from nuisance within the time limit fixed by this Court.
2.This Court without expressing any opinion on merits is directing the official respondents to consider the petitioner's representation, dated 21.06.2025 and pass orders in accordance to law within a period of four weeks 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 08:23:29 pm ) W.P(MD)No.21619 of 2025 from the date of receipt of a copy of this order.
3.With the above observations, this Writ Petition is disposed of.
There shall be no order as to costs.
07.08.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes
Tmg
To
1.The District Collector,
Thoothukkudi,
Thoothukkudi District.
2.The Assistant Director of Mines and Minerals, Collector's Office Complex, Thoothukkudi, Thoothukkudi District.
3.The Revenue Divisional Officer, Revenue Divisional Office, Kovilpatti, Thoothukkudi District.
4.The Tahsildar, Tahsildar Office, Kovilpatti, Thoothukkudi District.
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Tmg ORDER MADE IN W.P(MD)No.21619 of 2025 DATED : 07.08.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 08:23:29 pm )