M KRISHNAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner seeks for issuance of a writ of mandamus to direct the first respondent to grant quarrying lease to the petitioner to quarry the grey granite, transport and sell with necessary permits with respect to an extent of 1.13 hectares of land equivalent to 2.80 acres of land comprised in Survey Nos.168/1 (part), 169/1 (part) and 169/2 (part) of Puligunda Village, Krishnagiri Taluk and District.

(2.) THE petitioner was granted lease for quarrying grey granite for an extent of 1.05.5 hectares in S.F.Nos.169/1 (part), 169/2 (part), 168/1 (part), 170 / (part), and 181/1 (part), of Puligunda Village, Krishnagiri Taluk and District, for a period of 10 years from 27.04.1995 to 26.04.2005, vide G.O.(2D) No.44, Industries (E2) Department, dated 06.03.1995.

(3.) TODAY, the third respondent filed a counter affidavit, wherein the third respondent has stated that he has sent a letter in Roc.No.662/2007 (Mines-1), dated 14.01.2001, to the first respondent-State, through the second respondent, recommending for grant of quarry lease in favour of the petitioner for a period of 20 years. It is also stated that when the second respondent sought for certain clarifications, those clarifications were also suitably answered by the third respondent, vide Roc.No.622/2007 (Mines-1), dated 01.06.2011. It is also further stated that the Deputy Director, Geology and Mining, Dharmapuri, sent his report dated 18.11.2011, to the second respondent, recommending for grant of quarry lease. The matter is now pending with the second respondent.