LAWS(MAD)-2019-7-407

M.DAVID SOUNDARAJAN Vs. DISTRICT COLLECTOR, KANCHEEPURAM DISTRICT

Decided On July 09, 2019
M.David Soundarajan Appellant
V/S
DISTRICT COLLECTOR, KANCHEEPURAM DISTRICT Respondents

JUDGEMENT

(1.) Petitioner has filed the instant writ petition for a writ of mandamus, directing the respondents to pass orders on the representation dated 14.07.2017, seeking appropriate action not to permit illegal and quarrying activities in survey No.134, Palavakkam Village, on merits and within a time to be stipulated by this Court.

(2.) Supporting the prayer sought for, petitioner has made the following averments.

(3.) Representation of the petitioner to the respondents herein dated 14.07.2017 is as follows: