KADALPURA MAHALIR SUYA UDHAVIKULU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner is a women Self Help Group, viz., Kadalpura Mahalir Suya Udhavikulu. The petitioner was granted lease on 28.12.2006 to quarry an extent of 1.00.0 Hectare of poramboke land bearing S.F.No.27/1A, Block-3A, Elambalur Village, Perambalur Taluk and district for the period from 12.01.2007 to 11.01.2012. The lease was granted after the petitioner was selected among the applicants who are also Self Help Groups.

(2.) ON 4.5.2008, at about 00.15 hours, there was an explosion at Dhanalakshmi Crusher Unit which is situated about 1= K.M. away from the petitioner's quarry. On account of the explosion, one person died on the spot and another person sustained severe injuries.

(3.) THE petitioner was issued show cause notice, dated 5.5.2008 by the first respondent alleging that the petitioner sublet the quarry to the Proprietor of Dhanalakshmi Crusher Unit and was asked to submit an explanation as to why the lease granted to the petitioner should not be cancelled.