J ASHOK KUMAR Vs. DISTRICT COLLECTOR VELLORE DISTRICT

JUDGEMENT

(1.) MR.N.Sakthivel, the learned Government Advocate, takes notice for the respondents.

(2.) BY consent of both the parties, the writ petition is taken up for final hearing and disposal.

(3.) IN view of the submissions made by the learned counsels appearing for the parties concerned, the second respondent is directed to issue the sale bills containing the names and the addresses of the registered stock yards belonging to the petitioner, if the sand is transported in licensed or permitted vehicles, subject to the other conditions to be imposed by the respondents, if any, as per law. The writ petition is ordered accordingly. No costs.