M/S. INDIAN RARE EARTHS LIMITED Vs. THE SECRETARY TO GOVERNMENT, INDUSTRIES (MMD1) DEPARTMENT GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) By consent, this writ petition is taken up for final disposal.

(2.) This writ petition has been filed praying for the issuance of a Writ of Mandamus directing the third respondent to grant the transport permits to the petitioner as conveyed vide its letter dated MK/HRM-LEG/2017 dated 23.01.2017 in respect of the Mining Leases in G.O.Ms.1114 dated 108.1981 and G.O.3(D)6 dated 28.01.2000.

(3.) M/s Indian Rare Earths Limited (in short 'IREL'), are a Public Limited Company incorporated under the Companies Act, 1956. They come under the administrative control of the Department of Atomic Energy. IREL, Manavalakurichi are indulging in the business of production and supply of rare earth minerals to the strategic facilities of the Department of Atomic Energy (UEA) among other sales. The rare minerals are separated from beach sand containing mineral deposits. The Beach sand is obtained from the leased mines executed with the State Government through under the Mines and Minerals (Development and Regulation) Act, 1957. (in short ' the Act').