DIRECTOR, GEOLOGY AND MINING Vs. S RAJ GANESH

JUDGEMENT

(1.) The appellants herein are the respondents before the writ Court.

(2.) The respondent in the writ appeal, as the petitioner, filed Writ of Certiorarified Mandamus in Writ Petition No.11421 of 2011 seeking to set-aside the impugned order, dated 14.08.2009, by which the writ petitioner was directed to remit penalty amount of Rs. 10,24,486/- in the Government Account for the illicit transportation of black granite at Perumbakkam Village, Vanur Taluk, Villupuram District and to direct the respondents in the writ petition to return / release the lorry bearing Registration No.TN20-X-7893.

(3.) The brief facts leading to the filing of the writ petition are as follows:-