T K RAMACHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners, contending that respondents 7 to 9 are doing illicit quarry operation in the lake situated at Thirukandalam Village, Uthukottai Taluk, Thiruvellore District, seeks a writ of Mandamus directing respondents 1 to 6 to forbear respondents 7 to 9 from carrying on any kind of mining activities in the lake referred to above.

(2.) WHILE considering the grievance of identical nature, a Division Bench of this Court, by order dated 6. 7. 2007 in W. P. (MD)Nos. 9042 of 2006 and 609 of 2007, held as follows:

(3.) IN view of the above, except to permit the petitioners to approach the Expert Committee at the District Level constituted in this regard and to direct the District Level Expert Committee concerned to consider and dispose of the representation of the petitioners on merits, within twelve weeks from the date of receipt of such representation, no further order is required in the above writ petition. The writ petition is disposed of accordingly. No costs. Consequently, M. P. Nos. 1 and 2 of 2007 are closed.