YENNARKAY R RAVINDRAN THILAGAVATHY VIDHYASALA MATRICULATION HIGHER SECONDARY SCHOOL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Seeking a writ of Mandamus to forbear the respondents herein from granting of any quarry licence for the Survey Nos.884/1A, 884/1B, 1333/1A, 1333/1B, 1333/2, 1326, 1334/3, 1334/1, 1334/2, 1334/4, 1335/2, 1335/3, 1336/1, 1336/2, 1336/3, 1312/2, 1313/1, 1313/2, 1314/1, 1314/2, 1317 and 1312/3 in Thiruthangal Village, Sivakasi Taluk, Virudhunagar District, until the petitioner's representations dated 23.03.2015 and 25.03.2015, are disposed of, the petitioner has filed this writ petition.

(2.) Facts in brief, leading to the filing of this writ petition, are as follows:

(3.) The fourth respondent - Deputy Director of Geology and Mining, Virudhunagar, Virudhunagar District, filed a counter affidavit on behalf of all the respondents, inter alia, contending as under: