REGENT COMPUTRONICS PVT. LTD.

DURAIRAJU NAIDU Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

STATE OF MADRAS VS. V G ROW:THE UNION OF INDIA AND THE STATE OF TRAVANCORE COCHIN [REFERRED TO]
DWARKA PRASAD LAXMI NARAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
HARISHANKAR BAGLA VS. STATE OF MADHYA PRADESH [REFERRED TO]
R M SESHADRI VS. DIST MAGISTRATE TANJORE [REFERRED TO]
PANNALAL BINJRAJ VS. UNION OF INDIA [REFERRED TO]
JYOTI PERSHAD MAHTAB SINGH SURENDAR DEV GAUR VS. ADMINISTRATOR FOR THE UNION TERRITORY OF DELHI [DISTING UESED () 14,24]
RANJIT SINGH VS. COMMISSIONER OF INCOME TAX U P [REFERRED TO]
HARI CHAND SHARDA VS. MIZO DISTRICT COUNCIL [REFERRED TO]
HARAKCHAND RATANCHAND BANTHIA VS. UNION OF INDIA [REFERRED TO]
P N KAUSHAL LAXMI NARAIN SHAM LAL VS. UNION OF INDIA [REFERRED TO]
STATE OF TAMIL NADU VS. HIND STONE [REFERRED TO]
D K TRIVEDI AND SONS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
GRAM PANCHAYAT VILLAGE KANONDA TEHSIL BAHADURGARH DISTRICT ROHTAK VS. DIRECTOR CONSOLIDATION OF HOLDINGS HARYANA CHANDIGARH [REFERRED TO]
CHANDESWAR PROSAD SINGH VS. SUB DIVISIONAL L R OFFICER [REFERRED TO]
RANI LAKSHMI G S and W MILLS PVT LTD VS. TEXTILE COMMR [REFERRED TO]

JUDGEMENT

(1.) This writ petition has been filed for the issue of a writ of declaration, declaring Rule 39 of the Tamil Nadu Minor Mineral Concession Rules, 1959 (hereinafter referred to as Rules), as unconstitutional, illegal and null and void.

(2.) According to the petitioner he was granted lease with respect to quarry in Survey No. 782/1 in Kulathur village and he has been agitating for the renewal of the said lease. His further case is that he apprehends that the respondent can exercise their prerogative under the impugned Rule to grant lease to somebody else and that he has filed the present writ petition in order to safeguard his interest.

(3.) Entry 54 of List I of the seventh Schedule to the Constitution of India reads as follows:

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DURAIRAJU NAIDU Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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