VISWANATHAN C. Vs. DISTRICT COLLECTOR PALAKKAD

JUDGEMENT

(1.) The petitioner, who is stated to be the owner of a property in Thathamangalam Village in Chittur Taluk, covered by assignment deed No.3552/1999 of SRO, Chittur, has filed this writ petition under Art. 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P5 show cause notice dated 16.01.2019 issued by the 2nd respondent Geologist and a writ of mandamus commanding the respondents to permit release of brick kiln lying in Re.survey No.143/13 of Thathamangalam Village, belonging to the petitioner, forthwith.

(2.) Heard learned counsel for the petitioner and also the learned Government Pleader appearing for the respondents.

(3.) Ext.P5 notice, which is under challenge in this writ petition is only a show cause notice issued by the 2nd respondent Geologist.