K.M.MOHAMED ALI JINNA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petitioner claims to be a public interest litigant and in the affidavit filed in support of the writ petition would aver, among other things, that he owns agricultural lands admeasuring to an extent of 2.59 Hectares in Survey Nos.187/3, 191/3 at Devarmalai Village Group, Karur District.

(2.) The grievance expressed by the petitioner is that the third respondent, who is a resident of Salem, had purchased neighbouring agricultural lands situated in Survey No.189/2B, Devarmalai Village Group, Kadavur Taluk, Karur District for the purpose of producing industrial and home use crush materials.

(3.) The learned Counsel appearing for the petitioner has drawn the attention of this Court to the photographs annexed to the typed set of documents. The entire areas are agricultural lands and if the stone crush unit is allowed to operate, the agricultural operations would come to grinding halt and that apart, it would definitely cause air and noise pollution which cause inconvenience to the residents of the locality also and therefore, prays for an order of forbearance, forbearing the respondents 1 and 2 for granting any licence in favour of the third respondent establishing the stone crusher unit. It is also pointed out that the petitioner has also submitted a detailed representation in the form of legal notice, dated 22.06.2020 to the respondents and he has also received the acknowledgment on 25.06.2020.