S SIVANANTHAVADIVEL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) One Dhanvanth Blue Metals, a partnership firm, was granted lease to quarry rough stone and gravel in the patta lands in Survey F.Nos.1033/A1A, 1033/C1, 1034/A1 and 1035/3 over an extent of 3.57.0 hectares at Vellakovil Village, Kangeyam Taluk, Tiruppur District, for a period of five years from 29.09.2006 to 28.09.2011.

(2.) The lease was granted in favour of Tmt.P.K.Geetha and Thiru.R.Palanisamy, partners of Dhanvanth Blue Metals. After the expiry of the said lease period, Thiru.K.Sivanandavadivel, applied for the licence before the District Collector, the first respondent, on 25.09.2011.

(3.) The District Collector called for a report from the Municipal Commissioner, Vellakovil Municipality, the second respondent, as to whether there is any habitation and approved layout falling within the radial distance of 300 metres from the quarrying site.