TAMILNADU BRICK WORKS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner praying for issue of a writ of Certiorarified Mandamus.

(2.) The petitioner states that he is engaged in the manufacture of wire cut bricks. He made an application on 15.9.1995 for quarrying sand and clay. He was directed to pay a sum of Rs.1,500/- by way of demand draft on authorities. Thereafter, he was asked to identify the area and to give a sketch. Accordingly, he also provided a sketch, but on 18.11.1999 the respondents passed the impugned order stating that Rule 39 of the Tamil Nadu Minor Mineral Concession Rules 1959 has been deleted and therefore his application cannot be considered.

(3.) The records connected with the petitioners application has been produced before this court by the learned Special Government Pleader who pointed out that the application has been made under Form 39 and there is no such Form 39 prescribed under the Rules and therefore, the application referred to has been construed as under Rule 39. Hence, the petitioners application been rejected as the said rule has been deleted.