SHANMUGAM Vs. THE DISTRICT COLLECTOR, TIRUNELVELI

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 respondents to issue transit pass enabling the petitioner to do the quarrying business as per the agreement dated 20.04.2012 executed by the petitioner and the second respondent.

(3.) The case of the petitioner is that the petitioner is quarrying business in the survey numbers referred to in the writ petition in Vadikottai Village, Sankarankovil Taluk, Tirunelveli District for a period of five years. Thereafter, agreement for quarry and carrying away mineral from the afore-said land was executed on 20.04.2012. The period of lease covered under the said agreement is valid for five years i.e. from 20.04.2012 to 19.04.2017.