- (1.) The case of the petitioner is that he is a recorded tenant of the land bearing survey no. 255/65 measuring area about 0.20 hectares situated at Bimblitan village, Port Blair Tehsil, South Andaman District.
(2.) The land is rich in natural resources and fit for mining operation. The petitioner was carrying on business of extraction of quarry in his own land for about last 20 years on the strength of a valid permit issued by the respondent No. 2 which was renewed from time to time.
(3.) In June 2011, a case was initiated against the petitioner under the Explosive Substances Act, 1908 and the petitioner was remanded to judicial custody. He was subsequently released on bail on 30th September, 2013. In the meantime the respondent No.4 issued an order dated 25th October, 2011 whereby the quarry permit of the petitioner was kept in abeyance with effect from 9th August 2011 till the disposal of the said criminal case.;