CHANDRA BABU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) BOTH Writ Petitions are filed by the respective petitioners aggrieved by the communications issued by the Additional Tahasildar informing them about the liability to pay balance amount in terms of the proceeding issued by the Senior Geologist.

(2.) IT appears that the petitioners have been granted quarrying licence by the Geologist concerned. Ext.P1 is the licence issued to the petitioners in W.P.(C)No.13985 of 2012 and W.P.(C)No.14371 of 2012 also Ext.P1 is the licence.

(3.) THE learned Government Pleader submitted that the intimations given by the Additional Tahsildar are in terms of the proceedings of the Senior Geologist and the remedy if any of the petitioners is to file an Appeal against the order passed by the Senior Geologist which was not availed of and hence the challenge against Ext.P4 has no merit.