B SAKTHI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE Petitioner has filed the present Writ of Certiorarified Mandamus in calling for the records of the 1st respondent's Proceedings in G.O.(D).No.82 Industries (MMCI) dated 14.09.2006 and quash the same. Further, the Petitioner has also sought for issuance of direction by this Court to the respondents in granting the stone quarry lease to the petitioner in S.F.No.1133/1 (part) over extent of 5.00.0 hectares of Pilichi Village, Coimbatore (North) Taluk, Coimbatore District for a period of 5 years.

(2.) ACCORDING to the Petitioner, the 3rd Respondent/District Collector, Coimbatore notified certain poramboke lands in Coimbatore District for leasing out the right of quarries stone and sand from the said lands in the Coimbatore District Gazette No.24, dated 05.11.1996. The Petitioner submitted her Tender Application on 29.11.1996 with reference to the stone quarry comprised in the land bearing Survey No.1133/1 Bit - I over an extent of 5.00.0 hectares in Pilichi Village, Coimbatore North Taluk, Coimbatore District.

(3.) THE plea of the Petitioner is that the reasons aforesaid ascribed in the rejection order is unsustainable in law, for the simple reason Rule 8 of the Tamil Nadu Minor Mineral Concession Rules, 1959 has been amended subsequently and as such, it cannot be mentioned as reason for rejecting the tender.