P GANDHIMATHY Vs. DISTRICT COLLECTOR KARUR

JUDGEMENT

(1.) Heard both parties.

(2.) The petitioner has prayed for issue of a writ of mandamus forbearing the respondents from interfering with the petitioner's right to quarry sand in 4.00.0 hectares in S.F. No. 135/7,Achammapuram Village, Karur Taluk and District and to direct the respondents to issue transport permit to the petitioner.

(3.) Admittedly the petitioner is having a valid lease till 27-5-1998 to carry on the mining operation in sand quarry in his patta land over an exent of 4 hectares out 7.44.5 hectares in S.F. No. 135/7 of Achammapuram Village, Karur Taluk and District. The learned counsel for the petitioner contends that the petitioner has been denied the transport permit by the respondents without any valid reason whatsoever. Hence the above writ petition.