SHANMUGAPRIYA GRANITES Vs. SECRETARY TO GOVERNMENT INDUSTRIES DEPARTMENT

JUDGEMENT

(1.) HEARD the learned counsels appearing for both sides. `

(2.) THE main contention of the learned counsel appearing for the petitioner is that the third respondent had given oral instructions, to the petitioner, to stop quarrying operations in the land comprised in Survey No.172/1A (P) at Addakuriki Village, Hosur Taluk, Krishnagiri District, measuring 1.00.0 Hectare.

(3.) THE learned counsel appearing for the respondents had also submitted that no oral instructions had been issued to the petitioner to stop the quarrying operations, as alleged by the petitioner. In such circumstances, since, no further orders are necessary, the writ petition stands closed. No costs. Connected M.P.No.1 of 2012 is closed.