J NAGARAJAN Vs. DISTRICT COLLECTOR THIRUVANNAMALAI

JUDGEMENT

(1.) PETITION filed under Article 226 of the Constitution of India praying for a writ of mandamus, forbearing the respondents from insisting the petitioner and the petitioner's customers either to obtain transport permits or to get mentioning of the final place of destination in the bills issued by the Public Works Department to transport the processed/filtered sand from the stockyard of the petitioner located at S.No.79/1A, Odangaram Village, Mudaiyur Post, Polur Taluk, Thiruvannamalai District to the place of the petitioner's purchase destination. 1. At this stage of the hearing of the writ petition, the learned Special Government Pleader appearing for the respondents had submitted that Rule 38-C has been introduced in the Tamil Nadu Minor Mineral Concession Rules, 1959, which had come into force, on 11.2.2011.

(2.) RULE 38-C of the Tamil Nadu Minor Mineral Concession RULEs, 1959, reads as follows: