KEERAPAKKAM MAGALIR KALLUDIPPOR MEMBATTU SANGAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner has sought a writ of certiorarified Mandamus to quash the order of the first respondent dated 09.09.2003 and consequently, direct the first respondent to grant lease to the petitioner with respect to quarry No.9, village Chengleput Taluk, comprised in S.No. to an extent of 5.00.0 hectares for a period of five years and for further orders.

(2.) THE facts of the case in brief are as follows: The petitioner's society is registered under the Co -operative Societies Act and one of the members of the said society, viz. Keerapakkam Magaleer Kalludaipore Membattu Sangam has filed this writ petition.

(3.) EARLIER , the first respondent issued a notification bringing the subject quarry for public auction in the Gazette notification dated 19.12.2002 even before considering the application of the petitioner. Aggrieved by the same, the petitioner preferred a writ petition in W.P.No.918 Of 2003. This Court, by order dated 16.07.2003, disposed of a batch of writ petitions and remanded the matter for reconsideration, in accordance with the Rules, and, further directed to maintain status quo until such time.