K MANTHESH KUTTAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) INTERPRETATION of the order passed by a Division Bench of this Court in W.P.No.9860 of 2008, dated 18.11.2009 is the subject matter in these matters.

(2.) TO better understand the present lis, short background of the cases need to be explained.

(3.) FROM the materials placed on record it is seen that after the above order of this Court, contending that the official respondents are preventing the usage of JCB, tipper lorries and Pocline and other heavy vehicles in Nilgiri District, even for using the machinery for construction and agricultural activities, the Nilgiri Potato and Vegetable Growers Association filed a Public Interest Litigation in W.P.No.11397 of 2011 before this Court, praying for issuance of a Writ of Mandamus directing the respondents therein to permit the farmers residing in the Nilgiri District to avail use of their machinery devices like the pocline or JCB earth movers for exclusively agricultural purposes in their existing agricultural fields. The said writ petition was dismissed by the Honourable First Bench of this Court on 6.6.2011 in the following manner: