N THANGAVEL Vs. DISTRICT COLLECTOR NAGAPATTINAM DISTRICT

JUDGEMENT

(1.) The petitioner has come before this Court seeking issuance of a Writ of Mandamus directing the official respondents to direct the 10th respondent to relocate the proposed LPG Cylinder Godown from the land comprised in S.No. 336/2A2, Nei Vilakku Village, Vedaranyam Taluk, Nagapattinam District to any other suitable place.

(2.) According to the petitioner, he has filed this writ petition as a Public Interest Litigation as his agricultural field is located in the same locality bearing S.No. 336/1B and 2A1 admeasuring about 52 cents and the people in the village are against the installation of LPG Cylinder Godowns and they are conducting peaceful demonstrations.

(3.) The 5th respondent has given the letter of intent to the 10th respondent for the Gas Cylinder Distributorship at Vedaranyam Taluk, Nagapattinam District in open category (women) and the letter of intent was issued as early as on 13.02.2015. However, according to the petitioner, without re-classification or conversion, the agricultural land is sought to be used for commercial purpose by locating an LPG Cylinder Godown. According to the petitioner, on account of the location of LPG Cylinder Godown, there is likelihood of fire accidents and other serious threats. Moreover, a crematorium is located in the vicinity of the proposed site and therefore, after making a representation dated 08.11.2016 to the 1st respondent, the petitioner has approached this Court for the above relief.