K SEETHA Vs. DISTRICT COLLECTOR THOOTHUKUDI DISTRICT THOOTHUKUDI

JUDGEMENT

(1.) By consent of the learned counsel appearing on either side, the Writ Petition itself is taken up for final disposal. The brief facts, which are necessary for the disposal of the above Writ Petition, are set out hereunder:

(2.) On behalf of the respondent, a counter-affidavit sworn to by Mr. Ashish Kumar, the District Collector of Tuticorin District has been filed on 07.03.2012. In the said counter-affidavit, it is stated that the petitioner informed in her petition dated 18.11.2006 that she had stopped the quarrying operations for the last two months and requested to treat the quarry as closed and as such, the petitioner stopped quarrying three years before the expiry of lease period on 21.11.2009. It is stated that the petitioner has submitted the petition dated 04.04.2011 after a lapse of more than 3 + years.

(3.) It is further stated that the petitioner filed W.R(MD)No. 7003 of 2011 before this Court seeking for the issue of a Writ of Mandamus, directing the first respondent therein to issue transport permits without fixing any time limit to the petitioner for transporting 216 blocks of granite quarried during the subsistence of lease period i.e., prior to 21.11.2009 measuring 1,778.948 cbm from the above mentioned quarry site. But the Writ Petition was dismissed as withdrawn on 18.10.2011.