PREMIER GRANITES Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the proceedings of the third respondent dtd. 9/10/2023 and for a consequential direction to the third respondent to register the supplementary lease deed dtd. 23/9/2023 entered into between the petitioner and the first respondent.

(2.) When the matter came up for hearing on 18/2/2025, this Court passed the following order :

(3.) The said M/s. C.R.T. Granite Park filed an application dtd. 11/8/2022 under Rule 36F of the Tamilnadu Minor Mineral Concession Rules, 1959 before the first respondent seeking for transfer of the quarry lease to the petitioner for the remaining period of the quarry lease. The Government accepted the proposal for transfer. A communication dtd. 23/9/2023 was issued by the first respondent to the third respondent and relevant portion is extracted herein under: - '5. The Supplementary lease deed has been executed on 23/9/2023 and the same is herewith enclosed. I request you to register the said supplementary lease deed at the cost of the lessee/transferee M/s. Premier Granites. Further, it is informed that it is only the name transfer of lease and no additional amount had been remitted to the Government.'