Madras High Court
Mr.Saravanan vs The District Collector on 19 June, 2014
Author: C.S.Karnan
Bench: C.S.Karnan
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated: 19.06.2014 CORAM The Hon'ble Mr.Justice C.S.KARNAN W.P.No.15855 of 2014 Mr.Saravanan .. Petitioner Vs. 1.The District Collector, Thiruvallur District, Thiruvallur. 2.The Commissioner, Tamil Nadu Geographical and Mines Department, Thiru Vika Industrial Estate, Guidy, Chennai 600 032. .. Respondents Prayer: The Writ Petition filed under Article 226 of the Constitution of India to issue a Writ of mandamus to direct the second respondent to dispose of the appeal filed by the petitioner dated 3.12.2013 pending on the file of the second respondent to extend the lease for sand quarry to the petitioner. For Petitioner : Mr.N.Selvaraju For Respondents : Mr.V.Shanmugasundar Govt. Advocate - - - O R D E R
The petitioner has filed this Writ Petition seeking for a writ of mandamus to direct the second respondent to dispose of the appeal filed by the petitioner dated 3.12.2013 pending on the file of the second respondent to extend the lease for sand quarry to the petitioner.
2.The petitioner has preferred an Appeal dated 03.12.2013 before the second respondent/the Commissioner, Tamil Nadu Geographical and Mines Department, Thiru Vika Industrial Estate, Guindy, Chennai 600 032 to set aside the order dated 31.10.2013 passed by the first respondent/the District Collector, Thiruvallur District and allow the appeal and extend the lease for sand quarry. But, the second respondent has not taken any action to dispose of the appeal, which prompted the petitioner to move this Court for the above direction.
3.Considering the limited scope of prayer, the second respondent is directed to consider the Appeal dated 03.12.2013 filed by the petitioner and pass orders on merits and in accordance with law, after issuing notice to the petitioner and after conducting enquiry, within a period of twelve weeks, from the date of receipt of a copy of this order.
4.In the result, the writ petition is disposed of. No costs.
19.06.2014 cla Index : Yes / No. Internet: Yes / No. To
1.The District Collector, Thiruvallur District, Thiruvallur.
2.The Commissioner, Tamil Nadu Geographical and Mines Department, Thiru Vika Industrial Estate, Guidy, Chennai 600 032.
C.S.KARNAN, J cla W.P.No.15855 of 2014 19.06.2014