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[Cites 1, Cited by 0]

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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https://www.mhc.tn.gov.in/judis              ( Uploaded on: 21/07/2025 03:01:09 pm )
                                                                                              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.S.Ravi,
                                                                      Additional Public Prosecutor
                                           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 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/07/2025 03:01:09 pm ) W.P.(MD)No.18072 of 2018 submit that illegal sand quarrying operations are completely stopped and if any illegal sand quarrying is identified, criminal actions will be initiated.

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.




                                                                            (S.M.S., J.) & (A.D.M.C., J.)
                                                                                       17.07.2025
                                                                                           (2/2)
                NCC           : Yes / No
                Index         : Yes / No

                Yuva

                To

                1.The District Collector,
                  Karur District, Karur.

2.The Revenue Divisional Officer, Karur District, Karur.

3/5

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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.

6.The Inspector of Police, Velayuthampalayam Police Station, Karur District.

7.The Village Administrative Officer, Thotakurichi Village, Karur District.

4/5

https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/07/2025 03:01:09 pm ) W.P.(MD)No.18072 of 2018 S.M.SUBRAMANIAM, J.

AND DR.A.D.MARIA CLETE, J.

Yuva W.P.(MD)No.18072 of 2018 17.07.2025 (2/2) 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/07/2025 03:01:09 pm )