DHARMARAJ Vs. DISTRICT COLLECTOR, SIVAGANGAI DISTRICT

JUDGEMENT

(1.) This writ petition is filed as a Public Interest Litigation by the resident of Pacheri, Meenakshipuram, Sivagangai District and he would state that he is eking out his livelihood by doing agricultural operations in his Nanja and Punja lands at Pacheri Village, Sivagangai District and he would further aver that the third respondent has been granted licence for the purpose of quarrying operation of the land in LaksmipuramVillage in Survey Nos.183/3, 186/5, 302/2A, 302/2B, 302/3 and 302/4 admeasuring 0.75.5, 0.57.5, 0.25.5, 0.18.5, 0.27.5 and 0.330 respectively (totally 2.37.5 hectates), vide proceedings of the first respondent, dated 30.05.2020 in Na.Ka.No.2/97/2020.

(2.) The learned counsel appearing for the petitioner would submit that taking advantage of the said permission/licence, the third respondent, had encroached upon the nearby lands in Survey Nos. 183/2A, 183/2B and 181/1 and started to doing illegal quarrying operation of the river sand. The petitioner, in this regard, has submitted a representation dated 18.06.2020 to the concerned officials and in spite of receipt of an acknowledgement, no action whatsoever has been taken and therefore, he is constrained to approach this Court by filing this writ petition.

(3.) Mr.Aayiram K.Selvakumar, learned Additional Government Pleader accepts notice on behalf of the respondents 1 and 2 and would submit that in the light of the allegations, appropriate instructions would be passed, after putting the third respondent on notice and depending upon the result of the inspection, expeditious action would be taken in accordance with law.