SAKKIMANGALAM ELLAMPALLAM VAAIKKAL Vs. DISTRICT COLLECTOR MADURAI DISTRICT

JUDGEMENT

(1.) Both these writ petitions were filed by the same petitioner.

(2.) While W.P.No.22123 of 2003 is preferred against the proceedings of the second respondent dated 9.5.2003 refusing to grant permission to the petitioner Sangam for removing gravel from kanmoi comprised in S.No.89/1, Sakkimangalam Village, Madurai North Taluk, Madurai District, W.P.No.19258 of 2003 is directed against the grant of permission for removal of gravel in favour of the third respondent.

(3.) For the purpose of convenience, parties are referred to as per their rank in W.P.No.19258 of 2003.