K. RAJASEKAR Vs. THE CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The writ petitions are filed in pro bono publica primarily for issuance of a Writ of Mandamus directing the State to take effective and appropriate action to ensure closure/stoppage of all the mining activities in and around the River Coleroon and the River Cauvery in the districts of Trichy and Karur, for 10 years for natural replenishment of sand to restore the river environment, which is spoiled by excess mining and illegal mining by mining mafia in collusion with those in power and Government officials. Individual Writ Petitions W.P. No. 4251 of 2017

(2.) (a). This writ petition is filed for issuance of a Writ of Mandamus to direct the respondents to stop the illegal excavation of sand from the Kaveri River belts in S.F. No. 168(P) at Thiruvalarsolai and Kondaiyampettai, Srirangam Taluk, Trichy District. W.P. No. 7960 of 2017

(3.) Since identical issues are raised in all these writ petitions, the writ petition in W.P. No. 16150 of 2017 is taken as the lead case. The Lead Case