VIJAYALAKSHMI NALLASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking to quash the order dated 11.11.2008 of the second respondent and for a consequential direction to the respondents to issue her quarry lease for Survey numbers 80/5,6, 82/1B, 1E, 1F, 82/2,3,4, 83/4,5, 85/1,2,3,4 and 86/1,2 in Kandhampalayam Village, Perundurai Taluk, Erode District.

(2.) The case of the petitioner is as follows:

(3.) Heard Mr.Vijay Narayan, learned Senior counsel for the petitioner and Mrs.Lita Srinivasan, learned Government Advocate for the respondents. The second respondent filed counter affidavit.