K T VENDRASI Vs. DISTRICT COLLECTOR KANCHEEPURAM

JUDGEMENT

(1.) THIS is a public interest litigation and the petitioner seeks to withdraw the proceedings of the first respondent dated 7.5.2007, in and by which, lincence was issued to the fifth respondent to quarry gravel in Survey No.1077, 1078 and 1079 of Kayar Village.

(2.) WHILE entertaining this writ petition, directions were issued to constitute an Expert Committee as nominated by the Vice-Chancellor of Anna University, by order dated 7.8.2007. WHILE constituting the Committee the following directions were issued:-

(3.) HAVING regard to the action taken report filed by the first respondent/District Collector, we feel that this writ petition can be disposed of by directing the first respondent to report compliance of the suggestions contained in paragraph 3 of the report of the Experts' Committee dated 13.6.2008 within two months from the date of receipt of a copy of this order. Such compliance report should be filed into this Registry by marking a copy to the writ petitioner. The report should also contain penal action which the first respondent has assured to take as against the fifth respondent and the results of such action initiated against the fifth respondent.