Madras High Court
P.Gopinath vs The Government Of Tamil Nadu on 22 August, 2023
Author: P.D.Audikesavalu
Bench: Sanjay V.Gangapurwala, P.D.Audikesavalu
W.P.Nos.15391 and 15624 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.08.2023
CORAM :
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
W.P.Nos.15391 and 15624 of 2018
P.Gopinath .. Petitioner
in both WPs
Vs
1.The Government of Tamil Nadu,
rep. by its Secretary
Department of Public Works Department,
Fort St. George,
Chennai.
2.The Chairman,
Tamil Nadu Water Supply and Sewerage Board,
Chennai-600 009.
3.The District Collector,
Office of the District Collector,
Cuddalore.
4.The District Collector,
Office of the District Collector,
Villupuram.
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W.P.Nos.15391 and 15624 of 2018
5.The Assistant Director,
Geology and Mining,
Cuddalore.
6.The Executive Engineer,
Public Works Department,
Water Resources Department,
Mining and Monitoring Division,
Villupuram.
7.The Revenue Divisional Officer,
Office of the Revenue Divisional Officer,
Cuddalore.
8.The Superintendent of Police,
Cuddalore.
9.The Thasildar,
Panruti, Cuddalore District.
10.The Thasildar,
Cuddalore, Villupuram District.
11.The Thasildar,
Villupuram,
Villupuram District.
12.The Executive Engineer WRO,
Project Planning and Designing
Melmonaur,
Vellore-10.
13.The District Level Environment Impact
Assessment Authority,
Cuddalore,
rep. by its Principal Secretary .. Respondents
in both Wps
(R13 impleaded suo motu vide order dasted
26.6.2018)
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W.P.Nos.15391 and 15624 of 2018
Prayer in W.P.No.15391 of 2018: Petition filed under Article 226 of the
Constitution of India seeking issuance of a writ of certiorarified
mandamus calling for the records in connection with the order issued
by the District Collector, Cuddalore, the 3rd respondent herein,
bearing Reference No.R.C.383 / Mines/2017 dated 07.04.2018 granted
permission for new sand quarry in Ward No.A, Block-1, T.S.No.2,
Thirukandeswaram Village, Panruti Taluk, Cuddalore District and
quash the same and further direct the respondents to stop the new
sand mining in the Village of Thirukandeswaram, Vanpakkam of
Panruti Taluk in Ward No.A, Block-1, T.S.No.2 over an extent of
4.95/16.78.0 Hects of Thenpannai River of Cuddalore District
Prayer in W.P.No.15624 of 2018: Petition filed under Article 226 of the
Constitution of India seeking issuance of a writ of certiorarified
mandamus calling for the records in connection with the order issued
by the District Collector Cuddalore the 3rd respondent herein bearing
Reference No.R.C.384 / Mines/2017 dated 07.04.2018 granted
permission for new sand quarry in Ward No.A Block-24 S.F.No.1
(R.S.254) of Vanpakkam Village Panruti Taluk Cuddalore District and
quash the same and further direct the respondents to stop the new
sand mining in the Village of Thirukandeswaram Vanpakkam of
Panruti Taluk in Ward No.A Block-1 T.S.No.2 over an extent of
4.95/16.78.0 Hects of Thenpannai River of Cuddalore District.
For the Petitioner in : Mr.K.Sudalai Kannu
both WPs
For the Respondents : Mr.P.Muthukumar
in both WPs State Government Pleader
assisted by Mr.K.M.D.Muhilan
Addl Government Pleader
for respondents 1, 3 to 13
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W.P.Nos.15391 and 15624 of 2018
: Ms.S.Mekhala
for 2nd respondent
COMMON ORDER
(Order of the court was made by the Hon'ble Chief Justice) Mr.K.Sudalai Kannu, learned counsel for the petitioner, on instructions, submits that the writ petitions have become infructuous.
In view of the above statement, the writ petitions are disposed of as infructuous. There will be no order as to costs.
(S.V.G., CJ.) (P.D.A., J.)
22.08.2023
Index : Yes/No
Neutral Citation : Yes/No
sasi
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https://www.mhc.tn.gov.in/judis W.P.Nos.15391 and 15624 of 2018 To:
1.The Secretary Government of Tamil Nadu, Department of Public Works Department, Fort St. George, Chennai.
2.The Chairman, Tamil Nadu Water Supply and Sewerage Board, Chennai-600 009.
3.The District Collector, Office of the District Collector, Cuddalore.
4.The District Collector, Office of the District Collector, Villupuram.
5.The Assistant Director, Geology and Mining, Cuddalore.
6.The Executive Engineer, Public Works Department, Water Resources Department, Mining and Monitoring Division, Villupuram.
7.The Revenue Divisional Officer, Office of the Revenue Divisional Officer, Cuddalore.
8.The Superintendent of Police, Cuddalore.
9.The Thasildar, Panruti, Cuddalore District.
____________ Page 5 of 7 https://www.mhc.tn.gov.in/judis W.P.Nos.15391 and 15624 of 2018
10.The Thasildar, Cuddalore, Villupuram District.
11.The Thasildar, Villupuram, Villupuram District.
12.The Executive Engineer WRO, Project Planning and Designing Melmonaur, Vellore-10.
13.The Principal Secretary, District Level Environment Impact Assessment Authority, Cuddalore, ____________ Page 6 of 7 https://www.mhc.tn.gov.in/judis W.P.Nos.15391 and 15624 of 2018 THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU,J.
(sasi) W.P.Nos.15391 and 15624 of 2018 22.08.2023 ____________ Page 7 of 7 https://www.mhc.tn.gov.in/judis