ANDAMAN AND NICOBAR ADMINIST RATION Vs. JAVED HUSSAIN

JUDGEMENT

(1.) The appeal is directed against the judgment and order dated 12th February, 2014 passed by the learned Single Judge allowing the writ application being WP No.325 of 2013 setting aside the order dated 22nd August, 2013 of the Commissionercum-Secretary (Revenue) impugned in the writ petition in effect and directing the respondent-Administration to renew the permit dated 2nd May 2011 issued to the petitioner on the same terms and conditions for one year and renewal thereafter, within three months from the date of communication of the said order.

(2.) By the permit dated 2nd May, 2011 in respect of which directions for renewal have been issued, the respondent was permitted to quarrying stone and also to operate stone crushing unit till 31st December, 2011.

(3.) As argued by Mr.S.K.Mandal appearing on behalf of the appellants, the order under appeal was beyond the scope of the prayers in the writ petition where there was no prayer for renewal of permission to quarry.