K. VASAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Writ Petition has been filed in the nature of a Writ of Certiorari seeking records relating to the order of the third respondent / the District Collector, Kancheepuram District, Kancheepuram in Na.Ka.No.53/Q3/2020 dtd. 8/4/2022 in respect of the rough stone and gravel quarry in S.F.No. 121/1E2, 121/1F, 121/2, 122/2A3, 122/2B1, 193/1A3B and 193/1A3B and 193/1A4 in land measuring 2/1/0 hectares in Mampudur Village, Uthiramerur Taluk and to quash the same.

(2.) During the pendency of the Writ Petition, the fourth respondent V.Murali, had been impleaded by an order dtd. 29/6/2022 in WMP No. 15325 of 2022.

(3.) In the affidavit filed in support of the Writ Petition, K.Vasan, the owner of the aforesaid lands at Mampudur Village, Uthiramerur Taluk, had stated that the lands contained deposits of minor minerals such as Rough Stone and Gravel which were capable of being quarried in a scientific manner. He applied for no objection from the Tahsildar, Uthiramerur. After inspection of the site and local enquiry, the Tahsildar also granted no objection by proceedings in Na.Ka.No. 1164/2020/A1 dtd. 13/8/2020. Thereafter, the Personal Assistant (General) to the District Collector, Kancheepuram, by proceedings in Na.Ka.No. 2017/2020/A-1 dtd. 4/9/2020 also granted no objection for grant of stone quarry license.