SINGARAVELU Vs. DISTRICT COLLECTOR, VELLORE

JUDGEMENT

(1.) Petitioner, has made an application dated 06.08.2013 under Rule 19 (2) of the Tamilnadu Minor Minerals Concession Rules, 1959, in Form-I, to the District Collector, Vellore District, the 1st respondent, for removal of brick earth from a lake. Pursuant to the same, the District Collector, vide proceedings in R.C.No.678/2013 (Minerals) dated 14.08.2013, has directed the Executive Engineer, Water Resources Irrigation Deptt., Mal Palar Division, Katpadi, Vellore District, to grant a 'No Objection Certificate', and to send a Field Inspection Report.

(2.) Material on record, further discloses that when the request for granting permission was pending before the District Collector, Vellore, a lawyer's notice dated 02.09.2013, has been sent to the District Collector and other respondents. In response to the same, the Revenue Divisional Officer, Ranipet, has sent a reply dated 13.09.2013 to Mr.Nanda Kumar, Advocate stating that, vide letter dated 30.08.2013, the Tahsildar, Wallaja Taluk, Vellore, has been directed to conduct an enquiry and submit a report.

(3.) Contending inter alia that the request of the petitioner, for grant of permission to take sand from the lake in S.No.667, is pending consideration with the District Collector, Vellore District, the petitioner has come forward with the present writ petition for a mandamus, directing the respondents to grant permission for taking lake sand in Mangkuppam Village lake Survey No.667, for production of country bricks, in Survey No.592/2b 31.0 Ares, 592/3b 61.5 Ares, 592/3C, 3.0 Ares and 593/2 11.5 Ares situated at Nanthialayam Village, Walaja Taluk, Vellore District.