N CHELLAPPAN Vs. DISTRICT COLLECTOR NAMAKKAL DISTRICT

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Certiorari, to quash the impugned order dated 23.09.2011 of the District Collector, Namakkal in cancelling the order of allotment of lease under the Tamil Nadu Minor Mineral Concession Rules, 1959.

(2.) THE petitioner along with Raghunathan and Raja @ Vijayakumar are owners of the patta land bearing S.F.No.339/2, measuring 1.58.5 Hectares in Marapparai Village, Thiruchengodu Taluk, Namakkal District. THE land was subject to quarry operation for 5 years under the permission granted on 05.09.1983, which was extended by another three years on 18.12.1992.

(3.) THE case of the petitioner is that respondent no.2 wanted the petitioner to purchase the land, adjoining the patta land owned by the respondent no.2. But for want of settlement of price, the deal did not go through. THE case of the petitioner is that on account of failure of petitioner to purchase the land of respondent no.2, certain objections were filed against grant of lease for quarrying of stones. THE said objections were overruled on the recommendation of the Revenue Divisional Officer, and the lease was granted to the petitioner.