K.INDIRANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been instituted challenging the memo issued by the Assistant Director, Geology and Mining Department, Erode dtd. 25/3/2024.

(2.) Based on the application submitted by the petitioner to carryout rough stone quarry in the subject 'Government Poramboke' land, a mining lease was granted by the Assistant Director of Geology and Mining Department, Erode dtd. 9/1/2024, for a period of five years.

(3.) Mr.V.Raghavachari, learned Senior Counsel appearing on behalf of the petitioner would contend that the mine lease was granted after verifying the records and by conducting field inspections. The objections from the local people were also taken in to consideration by the Authorities. Therefore, the present impugned memo issued by the Assistant Director is without jurisdiction and beyond the scope of the mining lease license granted in favour of the petitioner to carry out rough stone quarry for a period of five years.