SELVI INDUSTRIES Vs. DISTRICT COLLECTOR PUDUKOTTAI

JUDGEMENT

(1.) THIS writ petition is for quashing the order of the respondent dated 20.8.1992 and to direct the respondent to consider the renewal application of the petitioner for renewal as per the provisions of Rule 9 of the Tamil Nadu Minor Mineral Concession Rules (hereinafter referred to as the Rules).

(2.) THE petitioner is the manufacturer of crusher jelly which can be used for building construction and road making purposes. THE respondent herein by proceedings dated 5.1.1.973 has granted mining lease for quarrying jelly for ten years. THE quarry is at Melur village, Kulathur taluk and the extent is 11.91 acres. THE petitioner applied for renewal of lease by application dated 3.5.1982. THE respondent by proceedings dated 16.11.1982 renewed the mining lease for a further period of five years from fasli years 1392 to 1396. Again, by application dated 23.4.1987, the petitioner sought for renewal of the lease and the respondent extended the lease for a period of five years by proceedings dated 9.7.1987. THE said lease also expired on 30.6.1992. As per Rule 9 of the Rules, the petitioner by letter dated 27.3.1992, applied for renewal of the lease for a further period often years.

(3.) BY order dated 29.7.1992 in W.P.No.8026 of 1992 I set aside the order of the respondent dated 4.6.1992 and directed the respondent to take the renewal application on file and dispose of the same on merits in the light of the observations contained therein. The direction given in that order is as under: