K MANOHAR Vs. DISTRICT COLLECTOR KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) THE prayer in the writ petition is to direct the respondents to grant permission to the petitioner to quarry remaining 1800 lorry loads of savudu and issue bulk Transport permit on payment of necessary charges in PWD lake comprised in S. No. 195/1 of Mevallur Kuppam Village, Sriperumbudur Taluk, Kancheepuram District.

(2.) IT is stated by the petitioner that the petitioner has applied for quarrying permission in P. W. D lake comprised in S. No. 195/1 Mevalur Kuppam Village, Sriperumpudur Taluk, Kancheepuram District, to quarry 3000 lorry loads of savudu for the period of 1 year. However, the first respondent, after obtaining necessary report from the PWD Engineer and Revenue Divisional Officer, has granted permission to quarry 2500 lorry loads of Savudu for the period of two months (5. 7. 2006 to 4. 9. 2006) in his proceedings Na. Ka. 732/2000-Q3, dated 5. 7. 2007.

(3.) THE petitioner had further submitted that he had been granted only 700 Bulk transport permits and despatch ships for the period of two months. Hence, he had given several representations to the first respondent on 18. 9. 2006, 10. 1. 2007, 6. 7. 2007 and 9. 7. 2007. However, the petitioner had not received any reply from the first respondent, till date. Hence, the petitioner had filed the present writ petition.