VIBINDAS Vs. DISTRICT GEOLOGIST

JUDGEMENT

(1.) BOTH these Writ Petitions are concerned with a common issued raised by the respective petitioners. It is averred in the Writ Petitions that the petitioners are conducting the business of storing, washing, selling and transporting weathered sand (Matti Manal) in the buildings mentioned in paragraph No.1 of the respective Writ Petitions, which is not included in Rule 8(A) or Schedule 1 of Minor Mineral Concession Rules. Therefore the 'P' Forms issued by the Geologist is not required either while transporting or for other purposes. The petitioners rely upon the judgment of a Division Bench of this Court in Writ Appeal No. 1570/11 produced as Exhibit P2 in both the Writ Petitions.

(2.) THE difficulty pointed out by the petitioners is that respondents 3 to 5 are interfering with the conduct of the business and they insist for production of the permits issued by the Geologist as well as 'P" Forms for loading the item, namely weathered sand and for transporting the same.