SAKETH INDIA LIMITED REP BY ITS EXECUTIVE DIRECTOR K S RAO Vs. DISTRICT COLLECTOR DHARMAPURI DISTRICT

JUDGEMENT

(1.) HEARD the learned counsels appearing for both sides.

(2.) THIS writ petition has been filed praying for the issuance of a writ of Mandamus to direct the respondents to forbear from interfering with the petitioner's right to transport the quarried granite on payment of necessary seigniorage, in respect of the Government quarry, comprised in Survey No.30 (Part), situated in Panchapalli Village of Palacode Taluk, Dharmapuri District, till the disposal of the petitioner's renewal application, dated 05.10.2001.

(3.) IT had been further stated that the petitioner had submitted a representation, dated 19.1.2012, to the second respondent requesting the second respondent to inspect and issue the transport permit for the granite blocks quarried from the quarry, in Survey No.30 (Part), situated at Panchapalli Village of Palacode Taluk, Dharmapuri District, in view of the earlier orders passed by this Court. Since, there was no response to the request made by the petitioner, by his representation, dated 19.1.2012, the petitioner had preferred the present writ petition, before this Court, under Article 226 of the Constitution of India.