K.V. Babu vs The District Collector, Namakkal District, Namakkal and The Assistant Director, Geology and Mining, Namakkal, Namakkal District

Honourable Mr. Justice M. Jaichandren

Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

The main contention of the learned counsel appearing for the petitioner is that the impugned show cause notice, dated 13.2.2012, had been issued by first respondent, without furnishing a copy of the report of the second respondent, based on which the said show cause notice had been issued.

At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the respondents had handed over a copy of the report of the second respondent, dated 27.1.2012, to the learned counsel appearing on behalf of the petitioner.

In view of the above, it is made clear that it would be open to the petitioner to submit his explanation to the show cause notice, dated 13.2.2012, issued by the first respondent, within fifteen days from today, failing which it would be open to the respondents to initiate appropriate proceedings against the petitioner, in accordance with law. The writ petition is ordered accordingly. No costs. Consequently, connected miscellaneous petitions are closed.