C K NANDHAKUMAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking for transfer of investigation in Crime No.443 of 2018, pending on the file of the 3rd respondent Police.

(2.) The case of the petitioner is that he is a social worker who started an organisation called Makkal Sevai Iyakkam. The petitioner started exposing a lot of illegal mining/quarrying that was happening in various villages at Erode District. The petitioner filed W.P.No.16126 of 2016 before this Court for a direction to the authorities to take appropriate action against persons who are involved in illegal mining. Pursuant to the filing of the writ petition, the authorities took action against the concerned persons who were involved in illegal mining and penalty proceedings were also initiated against those persons.

(3.) The Revenue Divisional Officer, Erode, by his proceedings dated 22.03.2018, imposed a penalty of Rs.7,99,73,100.00 against one K.R.Senapathi @ Chinnakannu and T.C.Subramaniam @ Balki Mani. These two persons are said to be the henchmen of one thoppu N.D.Venkatachalam, who is a sitting MLA. In view of the illegal mining being stopped and penalty imposed against the above said persons, there was a personal grudge against the petitioner. The petitioner kept raising various social issues as a result of which various complaints were given against the petitioner and FIRs came to be registered, which according to the petitioner are all false cases to put pressure on the petitioner to stop his social activities.