Andhra Pradesh High Court - Amravati
Aithabathula Rameswara Rao vs The Union Of India on 20 September, 2023
01
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No. W.P(PIL).No.140 of 2023
PROCEEDING SHEET
Sl. DATE OFFICE
ORDER
No NOTE
01. 20.09.2023 Notice waived by Sri N. Harinath, learned
Deputy Solicitor General of India, for
respondent Nos.1 to 3.
Notice waived by the learned Government Pleader for Forests for respondent Nos.4, 6 and 11. Sri V. Surendra Reddy, learned Standing Counsel for Pollution Control Board, waives service for respondent No.5.
Notice waived by the learned Government Pleader for Industries and Commerce for respondent No.7.
Notice waived by the learned Government Pleader for Revenue for respondent Nos.8 to 10.
Notice waived by the learned Government Pleader for Mines and Geology for respondent Nos.12 to 14.
Notice to private respondent Nos.15 to 19. Personal notice on private respondent Nos.15 to 19 is permitted.
The issue that has been highlighted in the present W.P(PIL) pertains to the permission granted by the Mines and Geology Department 2 to conduct mining operations in close proximity of an ancient stupa namely 'Bouddha Maha Dhatu Stupa' in Sy.No.133/1 of Kodavali Village, Gollaprolu Mandal, Kakinada District.
Reference in this regard has been made to a notification issued as early as in the year 1922.
Let response be filed within two weeks. The response should specifically state as to 1) whether any permission has been granted by the Mining and Geology Department to the concerned? 2) Whether the permission from the Archaeology Department has been obtained in that regard before obtaining permission? and
3) Whether the said monument has been declared as a protected monument in accordance with the provisions of Ancient Monuments and Archaeological sites and Remains (AMASR) Act, 1958 and if it has been so declared, the extent and boundaries thereof?
Let the needful be done within a period of two weeks.
List on 04.10.2023.
DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J AMD 3