K KANDASAMY Vs. COMMISSIONER CUM DIRECTOR GEOLOGY AND MINING THIRU VI KA INDUSTRIAL ESTATE GUINDY CHENNAI

JUDGEMENT

(1.) MR. R. Mahadevan , the learned additional Government Pleader takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition is taken up for final disposal.

(3.) AGGRIEVED by the said order passed by the second respondent, the petitioner had preferred an appeal before the first respondent, on 18. 8. 2007, under Rule 36 (C) of The Tamil Nadu Minor Mineral Concession Rules, 1959, and the same is said to be pending on the file of the first respondent.