ABDURAHIMAN.K.C. Vs. BABU.M.K.

JUDGEMENT

(1.) The petitioners have approached this Court alleging that the first respondent is engaged in an illegal quarry. They pray that the official respondents be directed to take immediate action against the said respondent without any further delay.

(2.) The learned Senior Government Pleader submits that a report has been filed by the Geologist, after making site inspection, wherein the following are included:

(3.) The learned senior Government Pleader submits that, as is averred above, the quarry has been stopped and necessary action against the first respondent has already been initiated for the noticed violations and transgressions.