(1.) Heard the learned senior counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
(2.) The writ petitioner was granted quarry lease vide order dated 18.11.2016. The license period is valid for five years. The petitioner's license was cancelled on 06.03.2020. Penalty was also levied on the petitioner for excess quarrying. The petitioner filed writ petitions before this Court and both the orders were set aside by this Court on the ground of violation of principles of natural justice. The matters were remitted to the file of the authorities for fresh consideration.
(3.) In the meanwhile, the writ petitioner had already filed W.P.(MD)No.2739 of 2020. The prayer made in the writ petition is for directing the respondents to issue bulk permit and dispatch slip to him. The prayer made in the writ petition is strongly opposed by the respondents. The respondents have also filed a detailed counter affidavit. The learned Additional Government Pleader appearing for the respondents reiterated all the contentions set out in the counter affidavit.