DISTRICT COLLECTOR Vs. R. CHANDIRAIYAN

JUDGEMENT

(1.) Aggrieved by the order dated 23.12.2008 passed by the learned single Judge in W.P. No. 25525 of 2008 wherein and by which the Writ Petition filed by the respondent seeking to quash the order of the District Collector, dated 20.9.2008, cancelling the bid made for lease for 10 years in terms of virgin quarry and for a consequential direction to execute lease deed in respect of the stone quarry.

(2.) The facts in brief are as follows :-

(3.) The respondent, challenging the aforesaid order dated 20.9.2008, preferred W. P. No. 25525 of 2008. The learned single Judge, considering the contentions raised and after extracting the earlier proceedings of the District Collector as well as the Director of Geology and Mining and also the observations made in the earlier writ petition, remanded the matter once again, for fresh consideration observing that inspite of remand, the District Collector has failed to consider the matter in the light of the observations made by the Director of Geology. Aggrieved by the order of remand, the District Collector, along with the Director of Geology and Deputy Director of Geology and Mining, has come up with the present appeal.