VENKATESHWARA BLUE METALS Vs. DISTRICT COLLECTOR AND ORS

JUDGEMENT

(1.) At this stage of the hearing of the writ petition, the learned Special Government Pleader appearing for the Respondents had submitted that Rule 38-C has been introduced in the Tamil Nadu Minor Mineral Concession Rules, 1959, which had come into force, on 11.2.2011.

(2.) Rule 38-C of the Tamil Nadu Minor Mineral Concession Rules, 1959, reads as follows:

(3.) In view of Rule 38-C of the Tamil Nadu Minor Mineral Concession Rules, 1959, it is for the Petitioner to make an application to the District Collector concerned, in the form, as provided in Appendix-XX, under Clause 3 of the said Rule, for the grant/renewal of licence for the storage and transportation of sand.