M/s. Sathya Suppliers vs The District Collector, Vellore, Vellore District, The Executive Engineer, Upper Palar Division, (W.R.O.), Public Works Department, Katpadi, Vellore District, The Assistant Director of Geology and Mining, Vellore, Vellore District and The Deputy Superintendent of Police, Vellore, Vellore District

Honourable Mr. Justice M. Jaichandren

Mr. V. Jayaprakash Narayanan, learned Additional Government Pleader, takes notice for the respondents.

With the consent of the learned counsels appearing for the parties concerned, this writ petition is taken up for disposal.

It has been stated that the petitioner is doing business as a dealer in sand and other building materials. The petitioner is a registered dealer in the

records of the sales tax department of the government of Tamil Nadu. Since, the bills issued by the second respondent do not contain the names

and the addresses of the stock yards, from where the sand is transported, the petitioner is facing hardship, due to certain legal and other related

issues, raised by the police and other government officials, while transporting the sand.

The learned Additional Government Pleader appearing for the respondents had submitted that this Court had been passing orders directing the

respondents concerned to issue the bills with the names and the addresses of the stock yards, from where the sand is transported, using the

licensed vehicles. One such order, dated 30.9.2011, made in W.P. No. 21907 of 2011, has been placed before this Court.

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.