VARADHARAJAN Vs. DISTRICT COLLECTOR, DISTRICT COLLECTORS OFFICE, NAMAKKAL

JUDGEMENT

(1.) The present Writ Petition is filed as a Public Interest Litigation by the petitioner claiming to be an agriculturist.

(2.) The petitioner, in the affidavit filed in support of this writ petition, would aver as follows:

(3.) The Writ Petition was entertained on 06.11.2017 and an interim order was granted till 15.11.2017. The matter was listed on 13.11.2017 and on that day, this Court, taking into consideration the submission made by the learned counsel appearing for the petitioner and the learned Advocate General appearing for the State, had directed impleadment of the State Level Environment Impact Assessment Authority, Saidapet, Chennai-15, State Level Expert Appraisal Committee, Saidapet, Chennai-15 and the Project Director (Sand Mining), Tamil Nadu, as the respondents 5 to 7 and directed the State Level Expert Appraisal Committee to cause inspection of the quarry in question, after putting the petitioner on notice and find out as to whether the general conditions stipulated in the Environmental Clearance dated 10.08.2016 issued by the fifth respondent herein are complied with or not. A report was submitted by the sixth respondent viz., Tamil Nadu State Expert Appraisal Committee (SEAC-TN) and this Court, vide order dated 20.12.2017, has taken the said report on file and granted time to the petitioner to file his objections/response.