D STALIN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petition is filed for a mandamus directing the 4th and 5th respondent not to permit the 6th respondent from cutting and removing the living trees standing in the National Highways from Vikkaravandi to Pinalur- Sethiyathope section of NH-45C in the State of Tamil Nadu and to conduct transparent public auction as per the direction issued by this Court in W.P.No.26762 of 2017.

(2.) The very same petitioner earlier filed a writ petition in W.P.No.26762/2017 challenging the order of the Revenue Divisional Officer dated 11.04.2017 and the consequential order of the Sub-Collector, Cuddalore, dated 04.07.2017 and consequently, for a direction to the respondents therein to fix the fair price yield assessment with the concurrence of the Conservator of Forests, Villupuram, and to conduct a pubic auction in a transparent manner.

(3.) This Court after hearing both sides, passed the following order in W.P.No.26762/2017 on 12.10.2017: