M PRABAKARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) IN this Writ Petition, challenge is made to the order of the second respondent/revenue Divisional Officer, Musiri dated 8. 8. 2007. By the said order, the second respondent concluded that the land owner in S. F. No. 46/4 at sriramasamudram Village had kept unauthorisedly 7385 load of sand (14770 units )in violation of Section 4 (1-A) of Mines and Minerals (Development and regulation) Act, 1957 (for short "mmdr" Act ).

(2.) THE entire stock was seized in order to prevent pilferage from the site. The said mineral (sand) was handed over to the Executive Engineer r. C. Division (4th respondent) for further action as per the rules.

(3.) IN the Writ Petition, notice was directed to be taken by the learned additional Government Pleader and the matter was adjourned by two weeks. On behalf of the second respondent, a counter affidavit dated 28. 8. 2007 was filed justifying the action taken by them.