N ELANGOVAN Vs. DISTRICT COLLECTOR TIRUPUR DISTRICT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, forbearing the respondents from granting approval for forming layouts and building planning permission in the agricultural lands comprised in Survey No.532/2 E24, 532/2 E25 and 532/2 E20 at Myvadi Village, Udumalpet, Tirupur District without considering the objection of the petitioner.

(2.) MR.L.S.M.Hasan Fizal, learned Government Advocate takes notice on behalf of the respondents 1 to 5. In view of the order that is to be passed in this writ petition, the notice to respondents 6 and 7 is dispensed with. By consent of both the parties, the writ petition is taken up for final disposal.

(3.) BASED on the above provision, petitioner has given the objection to the fifth respondent panchayat to consider his objection as and when any approval for layout is granted in respect of the lands situated within the prohibited distance from the stone quarrying or stone crushing units.