ANIL RAGHAVAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, who is stated to be a contractor, who had entered into a contract for supplying earth for the construction of roads, leveling of properties, etc., has filed this writ petition under Article 226 of the Constitution of India, seeking writ of mandamus or any other appropriate writ order or direction commanding the 3 rd respondent to issue transit passes for transporting the balance quantity of earth to the worksite of the 4th respondent to transport the excess earth to any other land within the Kollam district for the construction of road, building, etc. and in other lands which are not either paddy land or wetland as per the BTR and not included in the Data Bank; and to declare that the petitioner is entitled to quarry and transport earth for which he had remitted the royalty.

(2.) On 09.01.2018, when this writ petition came up for admission, this Court admitted the matter on file. The learned Government Pleader took notice for the respondents 1, 2 and 3. Notice by speed post was ordered to respondents 4, 5 and 6.

(3.) On 25.04.2018, the petitioner has filed I.A. No.7816 of 2018, seeking an order to accept Ext.P5 as additional document, which was allowed by the order dated 09.01.2019.