KALIYAVARADHAN Vs. DISTRICT COLLECTOR KANCHEEPURAM

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned Government Advocate appearing on behalf of the respondents had submitted that a criminal case, in Crime No.390 of 2011, under Section 379 IPC, read with The Mines and Minerals (Development and Regulation) Act, 1957, had been registered before the Chengalpet Taluk Police Station, and the matter is pending on the file of the Judicial Magistrate No.II, Chengalpet.