The District Collector vs Poabs Granite Products (P) Ltd
2022 Latest Caselaw 14017 Mad

                                                                        W.A.(MD)No.821 of 2022

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 05.08.2022

                                                       CORAM

                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                   and
                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                             W.A(MD)No.821 of 2022
                                                      and
                                            C.M.P(MD) No.6878 of 2022


                    1.The District Collector,
                      Kanyakumari District,
                      Kanyakumari.


                    2.The Assistant Director,
                      Department of Geology and Mining,
                      Collectorate,
                      Kanyakumari District.                                    ... Appellants

                                                     Vs.

                    Poabs Granite Products (P) Ltd.,
                    Rep. by its Managing Director,
                    Mr.Joseph Jacob,
                    Kattachel, Kaliyal Post,
                    Kanyakumari District.                                      ... Respondent

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https://www.mhc.tn.gov.in/judis
                                                                               W.A.(MD)No.821 of 2022




                    Prayer: Writ Appeal filed under Clause 15 of the Letter Patent to set aside

                    the order of this Court, dated 04.06.2021 made in W.P.(MD)No.9789 of

                    2021 and allow the Writ Appeal.


                                    For Appellants      : Mr.J.Ashok,
                                                         Additional Government Pleader
                                    For Respondent      : Mr.E.Martin Jayakumar


                                                        JUDGMENT

(Judgment of the Court was delivered by S.S.SUNDAR, J.)

The learned Additional Government Pleader appearing for the

appellants submitted that by virtue of subsequent events, the quarry licence

itself was cancelled for violation of provisions of the Tamil Nadu

Preservation of Private Forest Act, 1949 and hence, there is no scope for

sustaining the order impugned in this Writ Appeal. Learned counsel for

the respondent has no objection for allowing the Writ Appeal.

2. In view of the said submission, the prayer in the writ petition

itself does not survive and hence, the order of learned Single Judge

https://www.mhc.tn.gov.in/judis W.A.(MD)No.821 of 2022

allowing the Writ Petition cannot be sustained. As a result, this Writ

Appeal is allowed and the Writ Petition stands dismissed. No costs.

Consequently connected miscellaneous petition is closed.

[S.S.S.R., J.] [S.S.Y., J.] 05.08.2022 Index : Yes / No Internet : Yes / No rm

To

1.The District Collector, Kanyakumari District, Kanyakumari.

2.The Assistant Director, Department of Geology and Mining, Collectorate, Kanyakumari District.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.821 of 2022

S.S.SUNDAR, J.

and S.SRIMATHY, J.

rm

W.A(MD)No.821 of 2022

05.08.2022

https://www.mhc.tn.gov.in/judis