N R APPUSAMY Vs. DISTRICT COLLECTOR ERODE DISTRICT

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer of writ in the nature of prohibition against respondents 1 to 4 from granting approval to the layout (house site) submitted by the fifth respondent.

(2.) THE case of the petitioner is that the petitioner is the Proprietor of Saravana Blue Metal, who owns land to the extent of 2.88 acres at S.F.No. 281/4, Anna Nagar, Thoppampalayam Village, Sathy Taluk, Erode District. THE petitioner is running a stone quarry on his land, which is duly registered with the Department of Industries and Commerce.

(3.) THE case of the petitioner is that in view of Rule 36(1-A)(c), no person can be granted permission to construct the house within 300 meters from any quarry.