LAWS(MAD)-2012-1-155

S MUTHURAJ Vs. DISTRICT COLLECTOR VIRUDHUNAGAR

Decided On January 12, 2012
S. MUTHURAJ Appellant
V/S
DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT Respondents

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Prohibition, prohibiting the respondents from insisting the petitioner to obtain transport permits to transport the processed mineral (jelly) from the crushing units to the place of the purchasers of the said jelly.

(2.) HEARD Mr.J.Pothiraj, learned counsel appearing for the petitioner and Mr.S.V.Durai Solaimalai, learned Additional Government Pleader appearing for the respondents.