K UMAMAHESWARI Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that it would suffice if the first respondent is directed to consider the application of the petitioner, dated 21.6.2007, for quarrying lease, in respect of 2.02.5 hectares of land, in S.Nos.499/3 and 499/2, in Viralipatti village, Nilakottai Taluk, Dindigul District, within a specified time.

(2.) THE learned Special Government Pleader appearing for the respondents has no objection for this Court passing such an order.