PRP EXPORTS Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed for issuance of a Writ of Mandamus, to direct the 2nd respondent to send clarification letters to the Port authorities of Chennai and Tuticorin and to the Manager, Indian Bank, Madurai, the Manager, State Bank of India, Commercial Branch, Madurai and to the manager, Indian Bank (MEPZ) Chennai, clarifying that the letters issued to the Chennai Port Trust and Tuticorin Port Trust on 21.08.2012 and letters issued to the said banks on 28.08.2012 and 29.08.2019 are pertaining to the quarries situated in Madurai District only and in respect of the specified bank account numbers and also clarifying that there is impediment for the petitioner to operate the bank accounts in respect of the petitioner's business (i) to procure granite blocks from the other leasehold granite quarrying operators within the State and Inter State and (ii) to import granite blocks from foreign countries and to produce dimensional granite blocks, slabs, tiles and other articles of granite in the factory of the petitioner's firm in Therkkuthery and Narasingampatti Village, Melur Taluk, Madurai District and to export and to sell the same in the Domestic Tariff Area on the basis of the petitioner's representation to the 2nd respondent dated 20.08.2018 and in accordance with law.

(2.) The submissions of the learned senior counsel appearing for the petitioner are as follows:

(3.) Per contra, the learned State Public Prosecutor filed counter on behalf of the respondents 1 and 2 and putforth his submissions as follows: