M SAKTHIVEL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) SINCE, the issues involved in both the writ petitions are similar in nature, they have been taken up together and a common order is being passed.

(2.) HEARD the learned counsel for the petitioner, as well as the learned counsels appearing on behalf of the respondents.

(3.) THE learned counsel appearing on behalf of the petitioner had submitted that the sixth respondent could run the blue metal and bitumen tar mixing unit only after obtaining a licence from the authorities concerned, in accordance with the provisions of the Tamil Nadu Panchayats Act, 1994, and the Rules framed thereunder.