DISTRICT COLLECTOR THIRUVALLUR DISTRICT Vs. P SURESH BABU

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 11. 1. 2008 passed in W. P. No. 1088 Of 2008. The respondent in the Writ Petition is the appellant in the above writ appeal.

(2.) IT is seen that the respondent herein was granted permission to quarry 3000 lorry loads and he claims to have paid the entire fee of Rs. 2,40,000/- towards 3000 lorry loads. According to the respondent, during the period of one month for which permission was granted, the petitioner could quarry only 700 lorry loads. Hence, he sent a representation dated 25. 5. 2007 and on inspection by the Revenue Divisional Officer, it was found that the respondent had quarried 1073 lorry loads from the tank and the remaining lorry loads to quarry is 1927. The authorities had considered the request of the respondent and granted permission to quarry the remaining quantity. But the respondent had not utilised that opportunity, but again he sought for extension of time, which came to be rejected and being aggrieved by that the Writ Petition was filed.

(3.) THE learned Single Judge basing reliance on the orders passed in W. P. Nos. 34268 and 11538 of 2007, directed the appellant herein to extend the time for quarrying as per the permission granted in favour of the respondent/writ petitioner originally and the time limit was also fixed. Being aggrieved by that, the appellant herein has filed the above writ appeal.