T.Mathimaran vs The Government Of Tamil Nadu
2023 Latest Caselaw 14745 Mad

Citation : 2023 Latest Caselaw 14745 Mad
Judgement Date : 23 November, 2023

Madras High Court

T.Mathimaran vs The Government Of Tamil Nadu on 23 November, 2023

Author: D.Bharatha Chakravarthy

Bench: Sanjay V.Gangapurwala, D.Bharatha Chakravarthy

                                                                W.P.(MD) No.819 of 2020 etc. batch



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:    23.11.2023

                                                      CORAM :

                           THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                          AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                        W.P.(MD) Nos.819, 830, 836, 1839, 3701, 4283 of 2020; 20987
                                            and 20988 of 2019
                                                    and
                        WMP (MD) Nos.600, 612, 614, 1552, 3116, 3605 of 2020; 17582
                                            and 17583 of 2019


                     W.P.(MD) No.819 of 2020:

                     T.Mathimaran                                             .. Petitioner

                                                          Vs

                     1. The Government of Tamil Nadu,
                        rep. by its Secretary to Government,
                        Industries Department,
                        Fort St. George, Chennai – 600 009.

                     2. The Director of Geology and Mining,
                        Department of Geology and Mining,
                        Guindy, Chennai-600 032.

                     3 The District Collector,
                       Tirunelveli District,
                       Tirunelveli.                                           .. Respondents




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                     Page 1 of 5


https://www.mhc.tn.gov.in/judis
                                                                        W.P.(MD) No.819 of 2020 etc. batch



                     PRAYER in W.P.(MD) No.819 of 2020: Petition filed under Article 226
                     of the Constitution of India seeking issuance of a writ of certiorari to
                     call for the records relating to the impugned Memorandum of the third
                     respondent bearing Na.Ka.No.M3/44240-6/2019 dated 28.11.2019
                     with reference to the petitioner's granite quarry bearing S.F.Nos.524/1
                     and 525/1(P) admeasuring 1.12.0 Hectares in Mela Ambasamudram
                     Village, Ambasamudram Taluk, Tirunelveli District, quash the same.



                                       For the Petitioner    in : Mr.G.Masilamani
                                       W.P.(MD) No.819       of   Senior Counsel
                                       2020                       for Mr.V.Sanjeevi



                                       For   Respondents     in : Mr.P.S.Raman,
                                       W.P.(MD) No.819       of   Senior Counsel
                                       2020                       for Mr.P.Muthukumar
                                                                  State Government Pleader




                     and batch cases

                                                   COMMON JUDGMENT

(Delivered by the Hon'ble Chief Justice)

In some of these petitions, the State accepts that

environmental clearances are obtained and the demand is

required to be revised.

____________

https://www.mhc.tn.gov.in/judis W.P.(MD) No.819 of 2020 etc. batch

2. As, according to the respondents, the demands may be

required to be reconsidered upon the grant of environmental

clearance, the impugned demands are, as such, set aside with

liberty to the respondent authorities to issue show cause notices

to these petitioners in respect of the revised demand, if any.

After receipt of the show cause notices, the petitioners can file

their reply along with all relevant documents raising all possible

grounds and defences available, which certainly would be

considered by the respondent authorities before raising final

demand.

3. With the aforesaid observations and directions, the writ

petitions are disposed of. There will be no order as to costs.

Consequently, connected miscellaneous petitions are closed.

                                                        (S.V.G., CJ.)                 (D.B.C., J.)
                                                                        23.11.2023
                     Index            :           Yes/No
                     Neutral Citation :           Yes/No
                     bbr

                     ____________

https://www.mhc.tn.gov.in/judis W.P.(MD) No.819 of 2020 etc. batch

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