SIVASANKAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petition in W.P.(MD)No.11057 of 2020 is filed by the petitioner, Sivasankar, alleging that the fifth respondent therein, namely, Manuvel George, is misusing the quarry licence granted to him and indulging in illegal sand theft. In this regard, a case has been registered in Crime No.417 of 2020 on the file of the Kallidaikurichi Police Station and in order to transfer the investigation in this case to some other investigation agency, the writ petition in W.P.(MD)No. 15312 of 2020 came to be filed by the petitioner, V.Christy.

(2.) Since both the writ petitions are interlinked, they are heard together and are disposed of by way of this common order.

(3.) For the sake of convenience and clarity, the parties are being referred to as per their rank in W.P.(MD)No.11057 of 2020.