K S GUNASEKARAN Vs. DISTRICT COLLECTOR CHENGALPATTU DISTRICT

JUDGEMENT

(1.) THE petitioner seeks for the issuance of a Writ of Mandamus as stated above on the ground that after the lease granted in favour of the petitioner, from December 2001 to April 2002, in view of certain legal proceedings initiated by the local people, the petitioner was not able to quarry. Further, for a period of seven months from 21.7.2004 onwards, the petitioner was not able to quarry in view of the direction issued by the Director of Mines Safety. Hence, for the total period of 11 months, the petitioner-s lease has to be extended. With the above averments, the writ petition has been filed.

(2.) I have heard the learned counsel on either side and perused the materials on record.