(1.) The writ on hand has been instituted to direct the first respondent to initiate disciplinary proceedings against the respondents 2 to 4.
(2.) The petitioner states that one Mr.Alagarsamy and Nagarajan, S/o.Gurusamy from the village had resorted to the dispute with reference to the family landed property. The petitioner states that their family filed a civil suit in O.S.No.89/2019 before the District Munsif Court. A judgment and decree was passed in their favour on 28/10/2020.
(3.) Thereafter, the petitioner sent a complaint to the revenue officials about the illegal sand quarrying carried out by Mr.Alagarsamy and Mr.Nagarajan. They sent a complaint to the Electricity Board regarding usage of electricity for illicit extraction of water in violation of the electricity regulation and electricity department imposed a fine of Rs.2,36,000.00 and seized the offending vehicle.