MANILAL T Vs. DIRECTOR, MINING AND GEOLOGY DEPARTMENT

JUDGEMENT

(1.) THE petitioner is aggrieved by Exhibit P10 and P14 communications issued by the Geologist. The petitioner is a builder having licence to deal with ordinary sand. Exhibit P10 objection is taken with regard to the sand purchased from Pondicherry. What is mentioned in Exhibit P10 is that for acceptance of vouchers, sales tax receipts, etc. from outside the State, no permission has been issued by the Director. Accordingly it is informed that the petitioner shall not collect ordinary sand from outside the State.

(2.) IN Exhibit P14, the objection is with regard to the purchase of sand from a similarly placed dealer. Therein also what is mentioned is that permission from the Director is required.

(3.) IN the light of the stand taken in Exhibits P10 and P14 that the Geologist is not accepting the documents of the petitioner for want of sanction from the 1st respondent and in the light of the fact that the Director has to grant sanction for the same, the petitioner will approach the Director of Mining and Geology, namely the 1st respondent herein and the Director will take appropriate decision in the matter after hearing the petitioner.