T.S.SRINATH Vs. DISTRICT COLLECTOR, KRISHNAGIRI

JUDGEMENT

(1.) WITH the consent of both parties, the Writ Petition itself is taken up for final disposal, as the matter lies in narrow compass.

(2.) HEARD both sides.

(3.) NOW the petitioner has made representations dated 19.4.2013 and 17.6.2013 to the respondent to grant the lease for a period of 10 years instead of 5 years, as the quarry was a virgin one, as per Rule 8(8) of the Tamil Nadu Minor Minerals Concession Rules, 1959. It is the case of the petitioner that as per the aforesaid Rule, the lease should have been for 10 years from 13.8.2008 to 12.8.2018.