A VIJAY BABU Vs. COLLECTOR KANCHIPURAM

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a Writ of Mandamus directing the respondents to forthwith implement in letter and spirit the statutory requirements contained under the Tamil Nadu Minor Mineral Concession Rules, 1959 and all other guidelines for operation of quarry and stone crushing units situate in and around Sivanthangal village, Chikkarayapuram Panchayat, Kundrathur, Sriperumbudur Taluk, Kanchipuram District and close down all illegal units which do not adhere to the statutory requirements.

(2.) COUNTER affidavit filed by the Pollution Control Board in a connected matter is quite detailed. Mr. Ramanlal, learned standing counsel for the Pollution Control Board submits that it may be looked into for this writ petition also and all the stone units in Chikkarayapuram Panchayat have been closed. Though Show cause notice was issued on 30. 7. 2008, the crushing unit has no reply to the notice. We extract the relevant paragraphs of the counter filed by the Pollution Control Board.

(3.) WE have recorded the above and we direct the Pollution Control Board to take action against the units in accordance with the provisions of the Act.