SIVA JEYAM GRANITES Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel appearing on either side.

(2.) The petitioner was granted quarrying lease to quarry granite in the petition mentioned patta land. The lease was granted way back in the year 2010. It is a 20 years lease. The petitioner has been visited with the impugned demand calling upon him to pay a sum of Rs.4,13,96,749/-(Four Crores Thirteen Lakhs Ninety Six Thousand Seven Hundred and Forty Nine only) towards the value of the minerals quarried in excess. Though the petitioner wants to contest the correctness and validity of the said demand, in order to purchase peace, the petitioner has decided to pay the said amount.

(3.) The learned Senior Counsel appearing for the petitioner states that the petitioner may be allowed to pay the amount in three monthly installments.