LORRY OWNERS ASSOCIATION Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioners are Lorry Owners Association in different panchayaths who are aggrieved by the decision reflected in Ext.P5 canceling the earlier decisions produced as Exts.P2 and P3. According to the petitioners, the Lorries represented by their Association are entitled for 10% of the sand for transportation.

(2.) HEARD the learned counsel for the petitioners, learned Government Pleader and the learned counsel appearing for the additional 9th respondent.

(3.) THIS Court has passed an interim order dated 03.11.2011 and the petitioners have been getting the turn for transportation of sand during the pendency of the writ petition in terms of the interim order.