NOBIL THOMAS Vs. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner. Even before commencing his arguments, the learned counsel informed the Court that this writ petition could be taken up along with two other connected writ petitions that are listed today before this Court.

(2.) The petitioner challenges the license granted in favour of the sixth respondent by the District Collector, Tirunelveli District, Tirunelveli, permitting the licensee to conduct quarrying operations in S.No.205/1A(P) in Irrukkanthurai Post-2 Village, Radhapuram Taluk, Tirunelveli District.

(3.) The petitioner's counsel took me through the materials enclosed in the typed set of papers. He states that the very grant of license in favour of the sixth respondent is in clear violation of the provisions of the Tamil Nadu Nuclear Installations (Regulation of Buildings and use of Land) Act , 1978. He also would contend that the licensing authority had not borne in mind the mandate set out in G.O.Ms.No.829, Public Works Department, dated 29.04.1991. According to the petitioner, the quarrying site of the sixth respondent is very much within what is known as sterilization zone and that, therefore, the very grant of license is illegal.