MEGALA TRADERS REP BY ITS PROPRIETOR M S RANJITH Vs. DISTRICT COLLECTOR VELLORE

JUDGEMENT

(1.) MR.V.Jayaprakash Narayanan, learned Additional Government Pleader, takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing for the parties concerned, this writ petition is taken up for disposal.

(3.) IN view of the submissions made by the learned counsels appearing for the parties concerned, the second respondent is directed to issue the sale bills containing the names and the addresses of the registered stock yards belonging to the petitioner, if the sand is transported in licensed or permitted vehicles, subject to the other conditions to be imposed by the respondents, if any, as per law. The writ petition is ordered accordingly. No costs.