K GUNASEKARAN Vs. DISTRICT COLLECTOR DINDIGUL

JUDGEMENT

(1.) SEEKING a Writ of Certiorarified Mandamus, the petitioner has sought a prayer calling for the records relating to the impugned order passed in Na.Ka.No.1638/2007/Mineral dated 17.12.2007, on the file of the first respondent and quash the same and further direct the first respondent not to lease Survey No.19 in Dasaripatti Village, Oddanchatheram Taluk, Dindigul District to anyone for quarrying operations.

(2.) THE Court perused the affidavit in support of the petition and also the counters filed by the first respondent and the fourth respondent respectively.

(3.) IN answer to the above, it is contended by the learned Senior Counsel for the respondents 1 and 3 that there is no violation at all; that due inspections were made; that lease has been granted following strictly the procedural formalities and also the guidelines stipulated by law on 17.12.2007; that under these circumstances, this petition has to be dismissed.