T PERIANNAN Vs. DISTRICT COLLECTOR KRISHNAGIRI

JUDGEMENT

(1.) THE petitioner has filed this writ petition, seeking to issue a writ of mandamus, directing the respondents not to quarry sand in the area in survey No. 303/1 and 307 in the Thenpennai river in Sellakuttapatti Panchayat, Pochampalli Taluk, Krishnagiri district.

(2.) WHEN the matter was taken up by the First Bench of this Court on 16. 9. 2008, on the request made by the learned counsel appearing for the petitioner, for filing an application for amendment of the prayer, time was granted for a week and also made it clear that the application has to be filed within a week. Though 14 months lapsed, no steps have been taken.

(3.) UNDER the circumstances, the Court is of the considered opinion that there is no meaning in keeping this writ petition pending. Learned counsel appearing for the petitioner submits at this juncture that liberty may be given to file fresh application. The writ petition is disposed of accordingly. No costs.