MARUTHAIAH PANDYAN Vs. DISTRICT COLLECTOR, TIRUNELVELI

JUDGEMENT

(1.) This writ petition is styled as a Pubic Interest Litigation with a prayer seeking a writ of mandamus directing the respondents 1 and 2 to cancel the quarry licence granted in favour of the third respondent to carry the quarry operations in S.No.34/1 B, situated at Anyaur Village, Perumpothur, Sankarankovil Taluk, Tirunelveli District by considering the petitioner's representation dated 03.10.2018, within the time stipulated by this Court.

(2.) The case of the petitioner is that the first respondent vide his proceedings in RC No.M1/4509/2014 dated 18.03.2018, granted quarrying licence in favour of the third respondent and the same is in violation of the Tamil Nadu Mines and Minerals Development Rules.

(3.) The petitioner had cited the following violations in support of his contention: