K JAMAL MAIDEEN Vs. DISTRICT COLLECTOR TIRUCHIRAPALLI

JUDGEMENT

(1.) HEARD.

(2.) IN the above writ petition, the petitioner seeks for issue of a writ of mandamus, to direct the respondents to issue transport permit, enabling the petitioner to transport the clay from Survey No. 583/3 in Kara (East) Village, perambalur Taluk, Tiruchirapalli District, during the currency of the lease.

(3.) MR. Sanjeevi, learned counsel for the petitioner, further contends that it is not open for the respondents to impose any permit or condition, which is not permissible under the statutory rules. In this regard, he places reliance on the decision in Ramlal & Sons v. State of Rajasthan, AIR 1976 SC 54.