M.RADHAKRISHNAN Vs. THE CHAIRMAN

JUDGEMENT

(1.) This writ petition has been filed, seeking a direction to the first respondent to grant clearance for operation of rough stone quarry in 493/1A2, 1A3 and 1D in Mecode Village, Kalkulam Taluk, Kanyakumari District by considering the application preferred by the petitioner dated 03.10.2015 and consequently forbear the second respondent from taking any coercive action against the petitioner in furtherance of his proceedings in RC.No.178/G&M/2017 dated 30.08.2017 pending disposal of the above clearance application by the first respondent.

(2.) Heard the learned counsel for the parties.

(3.) The case of the petitioner is that he engaged in the business of quarrying rough stone and the second respondent had issued a notice dated 30.08.2017, mandating production of NOC from the Wild Life Board. Though the petitioner had already applied for NOC before the first respondent as early as on 03.10.2015, it has been kept pending without any progress. The second respondent also threatened of taking coercive action against the petitioner, if the clearance from the first respondent is not obtained. Aggrieved by the action of the respondents 1 and 2, the petitioner is before this Court with the above prayer.