THIRUMORTHY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Instant writ petition has been filed, to forbear the respondents, from granting mining license, in S.No.27/1, Kannamoochi Village, Mettur Taluk, Salem District, by considering the representation of the petitioner, dated 20/6/2017.

(2.) On 15/7/2019, we passed the following order:-

(3.) Reverting, on the basis of the instructions, given by the Deputy Director (In-charge) Department of Geology and Mining, Salem, Mr.E.Manoharan, learned Additional Government Pleader submitted that only demarcation of the area has been done. Auction has been conducted, for leasing the land. As per the procedure, highest bidder has to submit an approved mining plan and environmental clearance. He further added that before issuing environmental clearance, State/District Appraisal Committee Members and State/District Environment Impact Authority members, have to consider all the environmental impacts likely to be caused due to the proposed quarrying. According to him, the subject matter is under consideration. It is also his contention that representation dated 20/6/2017 of the writ petitioner is yet to be answered.