R.G.N.S. ENTERPRISES, REP BY ITS MANAGING PARTNER, M. GOKULAKANNAN Vs. THE COMMISSIONER, DEPARTMENT OF GEOLOGY & MINING, THIRU VI.KA. INDUSTRIAL ESTATE GUINDY.

JUDGEMENT

(1.) THIS Writ Appeal is directed against the final Order passed in W.P. No.27870 of 2013 dated 11.10.2013.

(2.) THE Appellant is the Writ Petitioner. The Writ Petition was filed for Mandamus forbearing the Respondents 1 to 6 herein from interfering with the right of the Petitioner to carry on trade and their customers right to transport Sand from Puducherry to Kerala and other States with valid documents. The learned Single Judge dismissed the Writ Petition. After Filing this Writ Appeal, the Respondents 7 to 9 were impleaded as party Respondents by an Order dated 31.10.2013 made in M.P. No.2 of 2013.

(3.) THE case of the Appellant before the Writ Court is as follows: The Petitioner -Firm is engaged in the business of inter -state transportation of Sand. They do the business of resale of Sand by purchasing the same from the authorized outlet dealers and by stocking the same at their godown at Puducherry. They possess a stockyard with the approval of the Deputy Commercial Tax Officer4, Commercial Tax Department, Puducherry. The Respondents 1 to 6 herein interfere with right of the Petitioner to carry on the business without any reason in spite of possessing necessary documents pertaining to transportation of Sand. Though the Petitioner made representation on various dates, it was not considered and the interference continued. Therefore, they filed the above Writ Petition with the relief as stated supra.