S S GRANITES REP BY ITS MANAGING PARTNER P K SHANKAR Vs. SECRETARY TO GOVERNMENT INDUSTRIES DEPARTMENT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) THE main contention of the learned counsel for the petitioner is that the application made by the petitioner for the grant of lease, for the quarrying of colour granites, in the patta lands belonging to the petitioner, in S.No.55/3, at Allaerahalli Village, Potchampalli Taluk, Krishnagiri District, had not been considered by the respondents in spite of the several representations made by the petitioner.