K P ENTERPRISES Vs. DISTRICT COLLECTOR SALEM

JUDGEMENT

(1.) The writ petitioner has prayed for the issue of a writ of certiorari calling for the records of the respondent in his proceedings Roc. No. 2366/99/Mines-C ated 10-1-2000 and quash the same.

(2.) This Court issued Rule nisi on 23-4- 2002. The respondent has been served and entered appearance through the Special Government Pleader. The respondents; have also filed a counter.

(3.) Heard Mr. V. Sanjeevi, learned counsel appearing for the writ petitioner and Mr. P. Gunaraj, learned Special Government Pleader appearing for the respondents. The writ petition was taken up for hearing on several days and detailed arguments were advanced by Mr. Gunaraj who sought to sustain the impugned order, while Mr. Sanjeevi, learned counsel for the petitioner advanced detailed contentions challenging the proceedings of the respondent dated 10-1-2000.