JOTHI Vs. THE UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner, as well as the learned counsel appearing on behalf of the respondents.

(2.) THIS Writ Petition has been filed, as a Public Interest Litigation, praying that this Court may be pleased to issue a Writ of Certiorarified Mandamus to call for and quash the impugned orders, dated 27.11.2013 and 30.11.2013, issued by the fifth respondent and consequently, to direct the first, the second and the fourth respondents to promote the agricultural activities in Virudhunagar District, as a Rehabilitation Programme and for a further direction to the second respondent to conduct an enquiry into the conduct of the sixth respondent and to pass such further or other orders.

(3.) THE petitioner has further stated that the grant of unlimited licences to various persons, to set up their fire works factories, have adversely affected the agricultural activities in the area concerned. The authorities concerned have not conducted a public enquiry, as provided under law. Further, the placing of the notice in the Notice Board at the Offices of the Revenue Divisional Officer and the Tahsildar concerned cannot be taken to be a proper publication. No personal hearing is given to those who have reasons to oppose the establishment of the fire works factories.