DV MINERALS Vs. DISTRICT COLLECTOR DINDIGUL DISTRICT

JUDGEMENT

(1.) The issue involved in this Writ Petition relates to mining operation in Survey No.27/4 (Part) covering an extent of 4.00.5 Hectares stated to have been registered in the name of Thiru.A.Venkataraman, S/o.Thiru.Ariyagoundar in Patta No.109 of Palayam Village.

(2.) While considering the validity of the impugned order passed by the District Collector dated 20.04.2009, by which the District Collector has rejected the claim of the appellant to give transport permits for removal of quarrying minerals holding that the same would be given in the name of the third respondent, the learned Judge having found that the third respondent has surrendered his licence in respect of quarrying, directed the parties to work out their remedy in the manner known to law. As against the said order of the learned Judge, the Writ Appeal is filed.

(3.) Today when the Appeal is being heard, learned counsel for the third respondent has made the following statements viz.,-