[Cites 1, Cited by 0]
Madras High Court
R.Vadivel vs The District Collector on 9 March, 2026
WP No.8564 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.03.2026
CORAM
THE HON'BLE MR.SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE G.ARUL MURUGAN
WP No.8564 of 2026
R.Vadivel
S/o. Rathinavel
No. 291, Sengeaniamman Koil Street,
T Nallalam Village, Perumukkal Post,
Marakkanam Taluk, Villupuram District. : Petitioner
versus
1.The District Collector,
District Collectorate,
Villupuram District, Tamil Nadu.
2.The Assistant Collector
Assistant Collector Office
Jekkampet, Tindivanam.
3.The Secretary To Government
Industries And Mines Department
TNEB Complex, Guindy, Chennai 600032.
4.The Assistant Director Of Geology And Mining
Villupuram District, Tamil Nadu.
5.The Tahsildar
Marakkanam Taluk
Villupuram District, Tamil Nadu.
Page 1 of 6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 12:19:32 pm )
WP No.8564 of 2026
6.Madheshwaran
S/o.Nachiappan
Kuvarimedu Tindivanam Taluk
T Nellalam Perumukkal,
Villupuram, Tamil Nadu 604. 301. : Respondents
Prayer: Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus directing respondents 1 to 5 to conduct a
proper enquiry into the illegal quarrying activities made by the 6 th respondent
complaint at Ayan Punjai Survey No.15/1 Boundary of T.Nallalam village,
Perumbakkam post Marakkanam Taluk, Villupuram District and to take
necessary action against the erring persons in accordance with law, to assess
and recover the laws caused to the government.
For Petitioner : Ms.Seethalakshmi
For Respondents : Mr.E.Vijay Anand,
Additional Government Pleader,
for respondents 1 to 5
ORDER
(Order of the Court was made by the Hon'ble Chief Justice)
Heard learned counsel for the petitioner on the question of
admission.
2. In the present writ petition filed under Article 226 of the
Constitution of India, direction has been sought to the official
respondents to conduct proper inquiry into the illegal quarrying
activities carried at Ayan Punjai Survey No.15/1 Boundary of
T.Nallalam Village, Perumbakkam Post, Marakkanam Taluk, Villupuram
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 12:19:32 pm )
District, by the sixth respondent.
3. Grievance of the petitioner is that the official respondents are
not taking any action to stop the illegal quarrying activities of the six
respondent and that the representation submitted by the petitioner to
the first respondent is also pending since December, 2025.
4. Learned State Counsel, on written instructions, submitted that
the sixth respondent has been granted quarrying lease for a period of
five years from 08.11.2022 to 07.11.2027. In case there is any
complaint in respect of excess quarrying beyond the permitted limit
and beyond the sanctioned mining plan, there is a standard operating
procedure (‘SOP’, for short) for conducting drone survey around the
quarry. In strict compliance of the said SOP, the official respondents
have also issued a pre-show cause notice to the lessee, viz., the sixth
respondent, calling for his explanation. The sixth respondent has also
submitted his written explanation. The respondents are in the process
of conducting drone survey as per the SOP.
5. Learned State counsel submitted that the officials require a
further period of six weeks to complete the inquiry and take a decision
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 12:19:32 pm )
on the representation.
6. Heard learned counsel on both sides and perused the records.
7. In view of the statement made by learned State Counsel
based on written instructions, we are of the considered opinion that
this petition can be disposed of with a direction to the fourth
respondent to conduct survey as per the SOP. Thereafter, in case any
violation is found, the forth respondent shall forward a report to the
first respondent for taking decision and passing appropriate orders in
accordance with law. With the aforesaid direction, the writ petition is
finally disposed of. There will be no order as to costs.
(SUSHRUT ARVIND DHARMADHIKARI, CJ.) (G.ARUL MURUGAN, J.)
09.03.2026
Index : Yes/No
Neutral Citation : Yes/No
tar
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 12:19:32 pm )
To
1.The District Collector,
District Collectorate,
Villupuram District, Tamil Nadu.
2.The Assistant Collector
Assistant Collector Office
Jekkampet, Tindivanam.
3.The Secretary To Government
Industries And Mines Department
TNEB Complex, Guindy, Chennai 600032.
4.The Assistant Director Of Geology And Mining
Villupuram District, Tamil Nadu.
5.The Tahsildar
Marakkanam Taluk
Villupuram District, Tamil Nadu.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 12:19:32 pm )
THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN, J.
(tar)
09.03.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 12:19:32 pm )
