M. THAMIZHSELVAM Vs. STATE

JUDGEMENT

(1.) This Public Interest Litigation has been filed inter alia alleging that indiscriminated illegal mining is going on at the instance of the fifth respondent.

(2.) When the writ petition is taken up for hearing, the learned Advocate General appearing for the respondent Nos.1 to 5, 7 and 8, would fairly submit that considering the similar averments, this Court in W.P.No.22433 of 2017 by an order dated 06.07.2018 was pleased to appoint a Monitoring Committee to look into the similar grievance made. Therefore, the very same Monitoring Committee may be directed to look into the present case as well. The petitioner can ventilate his grievance before the Committee, which would look into the same and take appropriate action, if required.

(3.) The learned counsel appearing for the petitioner would submit that under those circumstance, the petitioner may be given liberty to approach the Committee.