Telangana High Court
Sri.C.Shashi Kumar vs The State Of Telangana And 4 Others on 3 February, 2022
Author: P. Madhavi Devi
Bench: P. Madhavi Devi
THE HONOURABLE SMT. JUSTICE P. MADHAVI DEVI
WRIT PETITION NO.1010 OF 2022
ORDER
This writ petition has been filed by the petitioner seeking a Writ of Mandamus declaring the inaction of the respondents in processing the petitioner's application ADMG Nagarkurnool File No.1527/PL/ 2015 dt.24.06.2005 for grant of mining lease for Quartz and Feldspar in the land in Sy.Nos.61 to 80 of Raichedu Village, Uppunuthala Mandal, previously Mahaboobnagar District and presently Nagarkurnool District, as illegal and arbitrary and further direct the respondents to take immediate action on the application as well as the representations of the petitioner.
2. It is submitted by the learned counsel for the petitioner, Sri Madiraju Prabhakar Rao, that the petitioner made an application dt.24.06.2005 for grant of mining lease in an extent of Ac.400.00 gts., of Raichedu Village, Uppunuthala Mandal and respondents 3 and 4 have to process the said application. Since no action has been taken thereon, the petitioner made representations dt.24.02.2021, 05.10.2021, 21.10.2021 and 28.10.2021 to respondents 3 and 4 for grant of mining lease. However, respondents 3 and 4 have not taken any action despite the lapse of so many years. W.P.No.1010 of 2022 2
3. Having regard to the facts and circumstances of the case, the respondents, particularly 3 and 4, to whom the representations are addressed, are directed to consider the representations of the petitioner dt.24.02.2021, 05.10.2021, 21.10.2021 and 28.10.2021 and pass necessary orders in accordance with law, within a period of sixty (60) days from the date of receipt of a copy of this order.
4. In the result, this Writ Petition is accordingly disposed of. No order as to costs.
5. Pending miscellaneous petitions, if any, in this Writ Petition shall stand closed.
___________________________ JUSTICE P. MADHAVI DEVI Date: 03.02.2022 Svv