S. GOVINDARAJAN Vs. THE DIRECTOR DIRECTORATEOF COUNTRY PLANNING

JUDGEMENT

(1.) THE appellant is the petitioner in W.P.No. 1428 of 2013 and he filed the said writ petition praying for issuance of a writ of mandamus forbearing respondents 1 to 4 from either sanctioning the layout or permitting any construction within the prohibitory distance of 300 meters from his patta land/stone quarry admeasuring 3 -52 -5 hectares (8 -58 1/2 acres) comprised in S.F.Nos. 184/1B, 184/2, 184/3A and 184/3C, 191/1, 3 and 4 situated in Padalur West Village, Kunnam Taluk, Perambalur District. The writ petition after contest, was dismissed on 6.8.2014, and aggrieved by the same, he has filed this writ appeal.

(2.) THE facts leading to the filing of this writ appeal, have been narrated in detail in the impugned order passed in the writ petition, and therefore, it is unnecessary to repeat the same once again except to state the relevant facts for the purpose of disposal of this writ appeal.

(3.) THE writ petitioner would further state that during the subsistence of the lease, he was quarrying and transporting blue metal with valid transport permits issued by the Collector of Perambalur District, by paying statutory levies and after the expiry of licence, has also submitted an application for renewal.