SRI SAKTHI BRICK INDUSTRIES Vs. OM VINAYAGA AGENCIES

JUDGEMENT

(1.) AT this stage of the hearing of the writ petitions, 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: