K K AND CO Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner functions in the name and style of M/s. K. K. and Co. , which is a sole proprietary concern.

(2.) THE present Writ Petition is sought for setting aside the order dated 8. 8. 2007 by which the third respondent/rdo, Trichirappalli, seized the sand stored in Survey No. 12/8 of Palur Village to the extent of 345 lorry loads (690 units) of sand and it was confiscated in terms of Section 21 (4) of the Mines and minerals (Development and Regulation) Act 1957 (for short "mmdr") and was handedover to the 5th respondent for proper disposal.

(3.) WHEN this Writ Petition came up on 27. 8. 2007, the same was admitted by this Court and notice was ordered. At that time, it was found that the petitioner filed another Writ Petition being W. P. (MD)No. 6822 of 2007 challenging the show cause notice issued by the third respondent/rdo. ,. The said Writ petition was withdrawn without liberty to file a fresh case.