SIMON RAJ Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) Heard Mrs.A.Banumathy, learned Counsel appearing for the petitioner and Mr.A.K.Baskarapandian, learned Special Government Pleader accepting notice on behalf of the respondents.

(2.) With the consent of the parties, this writ petition is taken up for final disposal.

(3.) The petitioner is before this Court praying for a direction upon the respondents 2 to 5 to cancel the permission granted by the Public Works Department to the sixth respondent for quarrying sand in S.F.No.141/19 and 105/1 situated within Perambur River of Mathayanaipatti Village, Viralimalai Taluk, Pudukkottai District. The allegation made by the petitioner is that they are violating the conditions stipulated in the order granting permission.