POURA MUNETTA SAMITHI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The case set up in this Writ Petition (Civil) is as follows:- That the petitioner is the Secretary of Poura Munetta Samithi, which is a public spirited body. The petitioner is aggrieved by the illegal sand mining operations carried out in the premises owned by the 3 rd respondent. When the petitioner conducted an enquiry into this by means of Exhibit P1 representation, it was brought to the notice of the petitioner by virtue of Exhibit P2 that a temporary stay order is in force with regard to the illegal sand mining. However, the petitioner is further aggrieved by the inaction of the 1st and 2nd respondent in not implementing the stay order they stated to be in existence. The illegal mining operation is in force even today.

(2.) It is in the light of the above factual averments and contentions, the petitioner has filed the instant Writ Petition (Civil) with the following prayers:-

(3.) Heard Sri.K.R. Sripathi, learned counsel appearing for the petitioner and Sri. Jestin Mathew, learned Government Pleader appearing for R1, R2 and R4. In the nature of the orders proposed to be passed in this petition, notice to R3 will stand dispensed with.