VANUMAMALAI Vs. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of mandamus directing the respondents to grant the petitioner licence for the stockyard under the provisions of the Tamil Nadu Mines and Mineral Concessions Rule.

(2.) THE petitioner is in the business of buying the sand from PWD and keeping it in stockyard and thereafter selling to his customers. The petitioner is in the business for the last 10 years.

(3.) THE petitioner, accordingly, made an application dated 03.07.2012, which was duly recommended by the authorities under the Act.