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HC trashes a PIL Petition on finding that it is a motivated Litigation


judgement
16 Mar 2020
Categories: Latest News

The High Court of Madras has dismissed a Public Interest Litigation (PIL) seeking to cancel a quarry licence granted to a person in Sivaganga district, citing that the litigation appears to be a motivated one.

A division bench of Justices P N Prakash & B Pugalendhi passed the order while hearing a plea filed by N Rajesh Kannan who sought to cancel the quarry licence issued to P S K Balasubramanian on the ground that he was illegally quarrying sand in violation of the conditions of licence. 

The Judges observed that even in the affidavit, the petitioner has stated that he had earlier filed another petition seeking a direction to the revenue authorities to stop Balasubramanian from quarrying sand.

The Bench noted that these facts clearly showed that there was no public interest involved in the case & the litigation appeared to be motivated.

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