S. MAHESHWARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ, in the nature of Certiorari, to quash the order dated 27.07.2012, passed by the District Collector, Thoothukudi, in cancelling the license granted in favour of the petitioner.

(2.) THE petitioner was granted license on 11.06.2012 to quarry a quantity of 49000 cbm of gravel from SF.No.821/1 and 821/2 of poramboke land in Thonukal Vilage of Kovilpatti Taluk, for carrying out the road formation under Rule 7 of Tamil Nadu Minor Mineral Concession Rules, 1959, for a period of 11 months from 11.06.2012.

(3.) THERE was agitation by the people, alleging excess quarry and accordingly, the site was inspected, when it was found, that there was excess quarrying, and transportation of 90 cbm gravel.