Madras High Court
A.Sudalaikannu vs The Secretary To Government on 3 July, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam, S.Srimathy
W.P(MD)No.24034 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.07.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
and
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P(MD)No.24034 of 2019
and
W.M.P(MD)Nos.20629 & 20630 of 2019
A.Sudalaikannu ... Petitioner
vs.
1.The Secretary to Government,
Industrial Department,
Government of Tamil Nadu,
Fort St. George, Chennai - 600 009.
2.The Commissioner of Geology and Mining,
Government of Tamil Nadu,
Guindy, Chennai - 600 032, Tamil Nadu.
3.The Chairman,
Tamil Nadu Pollution Control Board,
76, Mount Road, Chennai.
4.The District Environmental Engineer,
Tamil Nadu Pollution Control Board,
Thoothukudi.
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W.P(MD)No.24034 of 2019
5.The District Collector,
Collectorate,
Thoothukudi.
6.The Assistant Director,
Department of Geology and Mining,
Collectorate, Thoothukudi.
7.The Revenue Divisional Officer,
Thoothukudi Revenue Division,
Thoothukudi.
8.The Revenue Divisional Officer,
Thiruchendur Revenue Division,
Thiruchendur,
Thoothukudi District.
9.The Tahsildar,
Srivalkundam Taluk Office,
Srivalkundam, Thoothukudi District.
10.The Tahsildar,
Eral Taluk Office,
Eral, Thoothukudi District.
11.The Executive Engineer,
Public Works Department,
River Conservation Division,
Thoothukudi. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus directing the respondents to take
action against all illegal Clay, Savudu soil and sand quarry adjacent to river
Thamirabarani at Thirukallur, Palkulam of Eral Taluk and Muthalangkuruchi,
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W.P(MD)No.24034 of 2019
Saveriyarpuram Revenue Villages of Srivaikundam Taluk, Thoothukudi District
and consequently take action against officials involved in the illegal services
based on the petitioner's representation dated 25.09.2018.
For Petitioner : Mr.P.Ganapathi Subramanian
For RR 1, 2 & 5 to 11 : Mr.P.Thilak Kumar
Government Pleader
For RR 3 & 4 : Ms.Madhuri Donti Reddy
ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.) The illegal river sand quarrying has been stopped by the Government.
2.If at all any such illegal sand quarrying is noticed, the concerned authorities are bound to initiate appropriate action and prosecute the offenders.
The petitioner is also at liberty to submit a complaint if any illegal sand quarrying is going on at present, despite the fact that the Government has stopped such illegal activities.
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3.With these directions, this Writ Petition stands disposed of. There shall be no order as to costs. Consequently, connected Miscellaneous Petitions are closed.
[S.M.S.,J.] & [S.S.Y.,J.] 03.07.2025 NCC : Yes / No Index : Yes / No Internet : Yes ps To
1.The Industrial Department, Represented by the Secretary to Government, Government of Tamil Nadu, Fort St. George, Chennai - 600 009.
2.The Commissioner of Geology and Mining, Government of Tamil Nadu, Guindy, Chennai - 600 032, Tamil Nadu.
3.The Chairman, Tamil Nadu Pollution Control Board, 76, Mount Road, Chennai.
4.The District Environmental Engineer, Tamil Nadu Pollution Control Board, Thoothukudi.
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5.The District Collector, Collectorate, Thoothukudi.
6.The Assistant Director, Department of Geology and Mining, Collectorate, Thoothukudi.
7.The Revenue Divisional Officer, Thoothukudi Revenue Division, Thoothukudi.
8.The Revenue Divisional Officer, Thiruchendur Revenue Division, Thiruchendur, Thoothukudi District.
9.The Tahsildar, Srivalkundam Taluk Office, Srivalkundam, Thoothukudi District.
10.The Tahsildar, Eral Taluk Office, Eral, Thoothukudi District.
11.The Executive Engineer, Public Works Department, River Conservation Division, Thoothukudi.
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and S.SRIMATHY, J.
ps ORDER MADE IN W.P(MD)No.24034 of 2019 DATED : 03.07.2025 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/07/2025 07:04:01 pm )