ARAVIND TIMBERS SAWMILL Vs. DISTRICT FOREST OFFICER

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents to consider the applications of the petitioner dated 9.2.2010, 29.12.2010 and 18.1.2011, in the light of the orders of the Madurai Bench of Madras High Court, Madurai, in W.P.Nos.2113 of 2008 dated 10.11.2008 and this Court order dated 30.8.2010 in W.P.No.7879/2010 and dated 22.12.2010 in W.P.No.22963 of 2010 and as per the provisions of the Tamil Nadu Regulation of Wood Based Industries Rules, 2010, as applied in the case of similarly placed persons and consequently include the name of the applicant in the final list of sawmills and issue licence under Rule 11 of the Tamil Nadu Regulation of Wood Based Industries Rules, 2010 to run the sawmills of the petitioner.

(2.) MR.S.N.Kirupanandham, learned Special Government Pleader (Forests), takes notice on behalf of the respondents. By consent of both parties, the writ petition is taken up for final disposal.