K P MADURAISAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Petitioner has invoked the jurisdiction of this Court, under article 226 of the Constitution of India, praying for issuance of a writ, in the nature of certiorari, for quashing the impugned order, dated 03.01.2005.

(2.) The impugned order reads as under:

(3.) The learned counsel for the Petitioner has challenged the impugned order, by placing reliance on the Government Order, dated 17.11.2000, vide which, Rule 8 of the Tamil Nadu Minor Mineral Concession Rules 1959, was amended.