A. RADHAKRISHNAN Vs. VIGILANCE COMMISSIONER, SECRETARIAT, CHENNAI

JUDGEMENT

(1.) We have heard Mr.R.Marudhachalamurthy, learned counsel for the petitioner; Mr.A.Edwin Prabakar, learned State Government Pleader for respondents 1 to 6, 8 to 22; Mr.A.Manoj Kumar, learned counsel for respondent No.23; Mr.Karthik Lakshmanan, learned counsel for respondent No.24; Mr.L.Mouli, learned counsel for respondent No.25; Mr.H.Elango, learned counsel for respondent No.26; and, Mr.S.Jayaprakash, learned counsel for respondent No.27.

(2.) Learned counsel for the petitioner submits that illegal quarrying operation has taken place in Jagadevenpatty Village; Karungaradu Chettychavadi Village and Reddiyur Village of Salem District. The details are given by the petitioner. However, no action has been taken.

(3.) Learned counsel for respondent No.25 submits that no mining activity is carried out by respondent No.25.