(1.) Mr.Veda Bhagath Singh, learned, Special Government Pleader accepts notice for the respondents and is armed with instructions to enable a final disposal of this matter even today at the stage of admission.
(2.) The petitioner challenges show cause notice dtd. 12/2/2024 calling upon him to appear for hearing in connection with an enquiry. The petitioner had participated in a tender for grant of quarry lease in respect of Poramboke land in S.F.Nos.754 and 760 (Part-4), Kamandoddi Village, Shoolagiri Taluk, Krishnagiri District on 7/12/2018, wherein he was declared as highest bidder, and the lease was confirmed in his favour.
(3.) The petitioner has thereafter been making representations seeking demarcation of the boundaries of lands, both his as well as those in proximity, on the basis that there was no clarity in regard to the boundaries of the lands in that area.