V.VELMURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is filed seeking for issuance of a Writ of Mandamus directing the 1st respondent to execute a lease deed in favour of the petitioner for quarrying limestone in S.F.415/1 of Olaipadi (west) Village, Kunnam Taluk, Perambalur District as per G.O(3D) No.39 dated 10.06.2005.

(2.) The brief facts and circumstances necessitating filing of the present writ petition, are stated hereunder:

(3.) The second respondent filed counter affidavit stating that this writ petition is filed after a lapse of 15 years to enforce the Government Order in G.O.(3D)No.39, dated 10.06.2005 for execution of lease deed, which is not maintainable and the same is liable to be dismissed on laches. As per Rule 31(1) of the Mineral Concession Rules, 1960, the lease deed for mining activities has to be executed within a period of six months from the date of the order for grant of lease.