Madras High Court
Rajkumar vs The District Collector on 17 July, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.(MD)No.18072 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.07.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
W.P.(MD)No.18072 of 2018
and
W.M.P.(MD)No.15966 of 2018
Rajkumar ... Petitioner
Vs.
1.The District Collector,
Karur District, Karur.
2.The Revenue Divisional Officer,
Karur District, Karur.
3.The Executive Engineer,
River Protection Division,
Trichy.
4.The Assistant Executive Engineer,
River Protection Division,
Kulithalai, Karur District.
5.The Tahsildar,
Manmangalam Taluk, Karur District.
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W.P.(MD)No.18072 of 2018
6.The Inspector of Police,
Velayuthampalayam Police Station,
Karur District.
7.The Village Administrative Officer,
Thotakurichi Village, Karur District.
8.Subramani ...Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a
Writ of Mandamus, directing the respondents to take appropriate action against the
8th respondent and others for conducting illegal and unauthorized sand quarrying
activities in the Kavery River at Thotakurichi Village, Manmangalam Taluk, Karur
District.
For Petitioner : Mr.S.Gokulraj
For R1 to R5 & R7: Mr.P.Thilak Kumar,
Government Pleader
(*)For R6 : Mr.A.S.Vaigunth
For R8 : Mr.J.Senthil Kumaraiah
ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.) With reference to the relief sought for in the present Writ Petition, the learned Government Pleader appearing for the respondents 1 to 5 and 7 would submit that illegal sand quarrying operations are completely stopped and if any illegal sand quarrying is identified, criminal actions will be initiated.
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2.That being so, the petitioner or any person is at liberty to give a complaint, in the event of illegal sand quarrying operations and in such circumstances, the authorities competent are bound to initiate all appropriate actions against the offenders in the manner known to law.
3.With the above observation, this Writ Petition is disposed of. No costs.
Consequently, connected miscellaneous petition is closed.
Sd/-
Assistant Registrar (CO) (*)Corrected as per order of this Court dated 25/07/2025 made in Cont P(MD)No.1535 of 2018 // True Copy // / /2025 Sub Assistant Registrar(CS) Yuva To
1.The District Collector, Karur District, Karur.
2.The Revenue Divisional Officer, Karur District, Karur.
3.The Executive Engineer, River Protection Division, Trichy.
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4.The Assistant Executive Engineer, River Protection Division, Kulithalai, Karur District.
5.The Tahsildar, Manmangalam Taluk, Karur District.
6.The Inspector of Police, Velayuthampalayam Police Station, Karur District.
7.The Village Administrative Officer, Thotakurichi Village, Karur District.
W.P.(MD)No.18072 of 201817.07.2025 MGJ (06.08.2025) 4P/ 8C Madurai Bench of Madras High Court is issuing certified copies in this format from 17.07.2023 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/08/2025 10:09:05 pm )