Andhra Pradesh High Court - Amravati
M/S. Onemyne, vs The State Of Andhra Pradesh, on 20 October, 2022
Author: B.Krishna Mohan
Bench: B.Krishna Mohan
iN THE HGH COURT OF ANOHRSA PRADESH AY Af
(SPECIAL ORRGINAL JURISDICTION)
THURSDAY, THE TWENTIETH DAY OF CCTORER,
TWO THOUSAND AND? TAWENTY TWO
PRESENT:
THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN
WLR Nos 20308, 20488, 20868, 20807, 20962, 21122, STOG4, STO, SIS? 21987,
2TOHE, 2TOTH, 220GH, C2291, C2300, Z2IOON, SPIGA, SRASG, SHA93, SOLS, ZLOGE, 22867,
22883, SZH18, S201, SSHOGE, ZIOST, BSNSO, BIGGS, BIIST, SITY, S998, 2hIG2, BIG/G,
23971, BIVPS, QIVFS, VIGHS, BIOS, VIS, 2IIIS, QIW4RS, BIAVT, 29490, 29492, 23497,
23441, 23445, 23498, 23588, 2IGTT, 2IGI9, SIGHS, S418, ZAIAT, ZATAG, 28169, S45G7,
244884, 24587, 24073, 24605, 247 S7, 24987, 25200, 26480, 25535, 26598, 25040, 28574,
S5H08, BSG08, B5H12, SSG1S, 25616, BSGS4, 2SSIG, FHGK4, THHAT, SHHST, COGHS, ZOOS,
28726, 25942, 26055, 20382, 26465, 26470, 26680, 2H8TE, 2O709, 20729, AGRA, 2715),
27489, 27580, 27582, 27 S78, 27680, 27710, 27731, 28235, 28240, ZBGHS, LESTE, 28938,
29439, 29777, 29837, 29854, 2ON91, 2VGH4, SGT, IOGSG and JOOSS of 2024
W.P.Nos.d40, 2920, 2143, 2162, 2989, 3982, 40391, 4042, 7458, 7406, BISH, B97, S404,
#940, SOPH, Q117, S434, SSN, HB22, SHAT, SHAS, TOUS, TOSS, TOT, 11084, 1179,
PTTST, 1136, T24e, T19E1, 12981, 13084, 19695 and T3708 of 2022
WP. No 20308 OF 2624
Dotwean:
Ms. Qnemyrie, A Read. Partnership Firm, O.No.99-1-83, UP Read,
Rajahmahendravaram-833 14, Rep. by f ix Partner & Authorised Signatory,
A. Abhinay Raddy
. Petitioner
AND
{. The Slate af Andhra Fradesh, Rep.by | its Princinal Secretary, indusines and
Commerce (Mines) Department, AP. Secretarial, Velagapuci, Guntur District,
AP,
&. The Dirsotor of Mines and Geology, Andhra Pradesh, inrahimpainam,
Virsyawada, Andhra Pradesh
3. The Assistant Director of Mines and Geningy A Santhi inagar Colony, Near
Government Degree Callage, Sokakulant 882001, Andhra Pradash
. Respandanis
Petition ander Ariels 226 of fhe Constitution of India is fled praying thal in the
circuratances stated in the affidavit fled therawith, the High Court may be pleases
fo issue such anpraprate wri, order or divectian more So pari ricularly ¢ ane in the
nature of Mandamus declaring that the amendments made to A. Minor Mineral
canceds ion Rules, 7866 through GO MS.No.88, industries and Commerce (Mines-
i) Department, dated 4-8-2021 are aniy pros pect we anc wH mot affect the sending
rint ng isase applications and Stetor ec set aside the notices issued py ihe aes
resgondent in Letier No 4814/01-(/2021, dated 1-8-2021 as the same is arbitrary,
hs gal and without suthorky of law.
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No 487 Q/D1-1/2021 dated 1-202) as the same is arbitrary. legal and wkhout authority
of law.
IA NO: TOF 2024
Peliiion uncer Section 191 of GPC is Hed ps
in the affidavit Med in support of the WRIT setitien, the
air eet the 2h respandent to orecess the mink Yq inase ap ation of he
TTH1OS020 In respec of tHe land of #00 Haclares in &
dagannadhavaiasa Vilage, Vangara Mandal Sei Kala ee Ww without 88 'sting for
payment of premium amount equiy alent to 10 tire
Wat Peifion No. 20449 af 2024, an fhe file of the High
"be a pie sed | fe
oe iRioner dat ed
IANO: 8 OF 8025
Pettion umdier Section 184 of CRO is filed praying thal in the circumstances stated
m the atidavii Sled in su uppart © of [he writ oetitien, the High Court may be pleaser
suspend the notices of the 2" respondent in Letier No: 487 S/O1-1/8081, dated 1-9-2001,
Pending disposal of Writ Petition No. 20449 of 2027, on the file of the High Court
The petition coming on for hearing, upon perusing the Petition and the affidavit
re Sup port thereof and fhe Order af ihe Migh Court db 7.00. 2027, 37.9 :
0.2027, 22.96.2024, PEL 2021, 25.79 S027, STS 8024, 21.05.2088 & 28.94. 2022
and upon hearing the arguirients af Sn Hari Sreedhar Adve sonie for tha Petitioner and of
GP far Mines and toeology for the Respondents:
tied
eee
WE NO: 20688 OF 2024
Between:
Mis. Yadinpalll " nes a ag Minerals, A Read. Parinership Firn, SF-212, 8-
Block, Ananda N yaya, 4" fine, Navabharath Nagar. Guntur-S22 006 Rep.
by fis Managing Pariner, Yerlapall Jagacieesh.
Patitianer
AND
4. The State of Andhra Pradesh, Rep. by its Princinal Secretary, Industries
and Commerce (Mines) Deparment, A.P.Secretariat, Velagapudl,
Guntur Disiriet, AP.
The Director of Mines and Geology, Andhra Pradesh, lbrahimnetnarm,
\Wiayawada, Andhra Pradesh
3S. The Assisian! Director af Mines and Geology, Oop. Prakasam Bhavan, Trunk
Road, Ongale - 823001, Prakasam Disnet, Andhra Pradesh
bea
Reapondents
Petition under Article 225 of the on nefiitution of India is fied praying that in
the circumstannes stated in the affidavit Hiei therewith, the High Court may be
oigased fo sue such anpraoriate writ or andor ¢ ay direction more parlicularty, in the
nature of @ Writ of Mandamus declaring that thea amendments made to A.P. Minor
Mi neral Concession Rules, SAG through GG MS. No. 6, industries and Commerce
i(Minges-If) Deparims nt, dated 4-8-2024 are only praspective and wil not affect the
pending mining lease auohostians and: consequently set aaa the notice issued by
the 2nd res pon ndent in \ Letter Ne. ee Geet, dated 26-8-2027 as the seme is
felaras oy
IA NG: TOF 2027
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the B® respondent in Leder No 8248401-29080, dated 1-0-2021 as ihe same is
arbitrary, egal and without authority of law.
IA NO: 1 OF 2024
DES
Patiion undar Section 181 of CPC is Ned orayi 1g fhat in the oircumsianos
sigied in the afidavil Mec in support af the wri pettic on, the High Court may 8
pleased to direct the 2° respondent | to process She min ing lease applination of the
Waner dated 30-06-2019 in naspect of the land of 44 96 Heclaras in Oy. No. ged af
Wigopalapuram Vilage, Nandigam Mandal, Sdkakulam District, without insisting
far payment of orenwu mm aMaurnt equivalent fo {Oo fimes the dead rari, pending
disposal of the writ petition by this Han'ble Court and pass such, Pending dispoaal of
Writ Petition No. 20697 af S021. on the fle of the High Cour,
IA NOs OF 2027
afk vt ied | ny suppor of the wait 'petition, the High C Court | may be
pleased to suspend the notice of the 2° raspondent in Letier No: 8240/04-2/2020,
dated 1-9-2021, pending dispasal of Wilt Petition No. 20697 of 3021, or the fle of
the High Court.
The pefiion coming an for hearing, upon perusing the Pelion and fhe
affidavit a nN Ssunpart the reo! and earlier Order af the High Gaur cated
Sb.09. 2021, 27.09.2027, S216 2001, 28Nbedet, 34.44 2084, SS U1 208 4,
24.42. 2021, 21.02.2028 & 28.04. 2022 made herein and upan hearing the arqumenis
of Sri Hari Sreedhar, Advocate for the Peldioner and of Additional Advocate Genaral
for the Respondants:
WP NO: 20962 OF 2024
Between: .
MUK granites and Minerais, 4" and 5° Cras, main, Qoa Gangamaiha Temple,
Widyanagar, Bellary Rep. by is Managing pariner V.Sreanives.
. etitionar
AND
{. The Slate of Andhra Pradesh, Ministry of Environment, Forests and Chmate
GChaenge, Rep by iis Fincipal Secretary.
The Director of Mines anc Geology, fbrahinpatnam, Viiayawada.
8. The Depuly Disectar of Mines and Gaology, Anantapuramu
Raspondents
Fatiion under Arcicle 228 of the Constitution of india is Glad praying that in fhe
circumstances stated in the affidavit fled therewith, the High Court may be sleased
fo issue a Writ of Mandamus declaring the impugned jeter No 8029/ OLATP2021
dated 30.08.2027 issued by the Reagondent No.2 on me hasis of GOMs Nooo
dated 30.8. 2027 as egal and arbiirary and withaul Ruriediction sw Art 14 and 18 of
the GCarstiition of india and consequently sel-aside.
S
[A NOUTGE 2087
Retivien under < ean MOORS is fed orayina rou Sas
ied in the affiidayd fled | sort oF ne aM ay ' He mf: the High Court may DS
migasad £ i restrain the res ean ori fre \ racion oursuam to the
impugned ed iatier No SOSS/D8-AT "p/20 va dated 4 20. 08. ve "iesued by the Respondent
Nog, pend ng disposal of WP.No 20882 of BO21, on the file of the High O
Yhe peitien coming on for
afidavid Tied in support therenf and the Orc
28 1Qg0et, PET 2024, 26.14 ae 2
here fang upon hearing the argum
ar co GP for Ming 4
ex and Geology an
Res nondent Nos. Fi
WE NO: S122 OF 2021
Sehvean:
Radxgort Enterprises 6 Prva
J Hajrathaiah, Slo Variwaigh,
evi, Banjara Hills, Road N oO.
3 Larniiad Rap, oy is Managing Dlres plor, Sx,
Rie JN Nig 828-2934 Go.
srabad, Telangana.
. Patiioner
AND
state sof Andhra Pradesh, Ren, By fs Pr. Ser crelary industries & Commerce
sariment Secretanat Buildings. Velagank 2 Amaravaihh,
e Director of Mines & Geology, lbrahinoainam, Visyawada, Krishna
NO aa
gos fe
Pd
g
nd Geaiagy, Government of Andhra Pradesh,
cot
op
"A
4. The Assistant Orector of Mines and Geology, Ongole, Prakasars District
. Raspondents
7
Sattion under Article 226 of fhe Conetiiuiien of India is fled preying fhat in the
craunsignoss slated in ihe affidavit Ned therewith, the High Court may be pleased
fo Issue ciraction or onder more perlicularly one in the nature of Wet of Mandamus
declaring that the ay arene yenis made to Andhra Pradesh NEnor Mineral Corioasasian
Rives T9060 through GO M&S_No.S5 industries and Commerns Mi hes in Department
dajad 4.8. 2027 afe any prospective and wil not effect mg ligase
aupioations and consequanty set aside the noafics Saued by the : 8 respondent | mn
tier No. GG8aOe/2021 dated 28.08 S021 as ihe same is arbifrary }
nou aidharity of lea,
age
8
te
ood
ah
IANO: 2 OF 2027
Malton under Section Fa of CPO '
stafed in fhe afficiavit fled in support of the wnt oe ition, he "Hig ny foun
mH wien 8 suspend the nafine of the 2 resp ander YWoin Ustter No. GOeny
Galad sh.08 2021, pending disposal of WP No. 2i{22 of O81, on the fie of 8
Merond
ars Se
rs oo
oy me:
conc}
{[& NO: 1 OF 2024
reer 8 under Section - af CRO . file a praying that in ihe circurnstiances
ted in fis affidavit file i support of the awh petition, the » High Cour may be
pleased to direct the 2° respor seni fp process the ouning isase apphe wmoehon oF me
ner dated 14.32.2079 in raspact of the land of 1.208 Hects ares in Sy. No 2a?
onda, Chimakurthy Mandal, Prakasars [istrict withaul insi ating for payment af
i un ariaunt equivalent to 7O mes the dead rent, pend diaposal oF
WP No 27122 of 2027, on the file of the High Court.
"et
3. §
Go"
4
Fhe pelican caming on faring, upan gerusing ihe FPellien and the
afidavii fled in support thereof and the Order af the High Court dt
28.8202) 28102027, TLTLA0eT, 28.12.2029, 21S S081, 21O8 2028 A
28.04.2022 and upon hearing the arqurrienis of Sr Somisetty Ganesh Babu,
Advocate for the Pelflioner and GP for Mines and Genlogy for the Respondents:
WP NO: 24664 OF 2024
Behveen:
Minhubabu, Sia. Ramappa, Aged about SO yeers, Qec. Business. Rie.
Devenhalll Taluk, Venkategii Rofe Post, Bangalore Rural, Kamatake State -
886270.
1. Petitioner
AND
1. The State of Andhra Pradesh, Ren. by Hs Frincipal Georelary, Mines and
Geology Department, Sri i Anianaya " Yawers, lorshim wwatinan, Viayawada,
Nrishne District AP.
s {he Director, Mines and Geology, Ibrahiripainam, Vilayawada, Krishna
fiat, ALR.
3. The Assistant Director, Mines and Gealogy, Ananthaguram, Ananthapuram
District, AP.
._ Respondents
Patiion under Article 228 of the Constiition of India is Hed praying fhat in
ihe coumstances stated in the affidavit fled therewith, the High Court may be
my leased to fo issue Wri, order or direction more particularly ane in the nature of Werlo
Mandamus deciering that the amendments made to AP. Minor Mineral Conosssion
Rules, 1968 through &.0. Ms. No. 68, Industries and Commerce (Mines-ii}
Jepariment, dalad O4- 68. 2021 are only prospective and will not affect the pending
THONG lease annlicaligns ard consequently set asi ide the notiog issued by the 2nd
respondent in Letier No. SiSS4/D11-ATS/2017, dated 27-DS-2027 as fhe same is
arbitrary, legal, without authority af law.
IANO: 2 OF 2024
Petition under Seotion 161 of CRC ie fed praying thal in the circumstances
siated In the affidavit fled In surpert of the writ petition, the High Court may be
nieased to suspend the notice in Letler No. STAS4A11-A8T PROT, dated 27-08-2024,
issued by the 2nd respondent, pending disposal of Writ Petition No. 2 27884 of 2027,
an the file of the High Geurt.
The petition coming on for Nearing. Hee paruarg? the Fefitian and the
atidavi Hied in support theraaf and the 2 BrGeF he High Coun dated 26.00. 2027 &
S804 2022 Rade aT .
ts of Sn Pavulur
SOPRA
: 8 and Gacicgy for the
i wi Amar 0. Me agum
Sreenivasuiy Advocate fir the 'Pe sEtior sner and of GP for Mins
Reap nents;
WP NO: 27710 OF 2034
Selween:
ANL Enterprises, Prom
t
about 80 years, Ove: o
Nagawars, Bangalors, Narnataks,
AND
1. The Slate of Andhra Pradesh, Rep. by fs Princinal Secreta MY, Mi ines ang
Geology Deparimant, Si Arsansya Tc awers, ibrahimoainam, Viieyawada,
Krishng Diaticl, AP
pas
2. Cyrector, Mines and Geology, forahinoainam, Vieyawada, Krishna
weeey
SO eee
oA wnat
i ED
ce
we
in
ae
pe
ee,
"o
oa.
infant Director, Mines and Geciogy, Ananthapuram, Ananthapurar
ce
fe
oc
Bo
a
rte
SS
3. The
we
i
4
rs
"J
Respondants
Pattion under Aricie 228 of the Constitution of india is fled praying that in the
rcurmsignces staied in ihe ah sav Ried therewith the High Court may be pisasac
to issue Wei, order or direction more particularly one in the nature of Writ oF
Marniamus declaring that the ame sndme ris made to AP. Minor Mineral Concegsion
Rises, T9266 through GO. Ms. No. 85. Industries and Commerce (Mines-iih
Denaniment, dated 04-08-2027 are on dy prospective and. wil not affect the pending
rend ase applications and consequently set aside the notices issued by the 2°"
Mant in. Letier No. 4803/04> iiieaae Dated 12-05-2024, as the same is
arbitrary Hiegal without autharily of law.
inger Section TOT af CRC is Nex praying thal in the circumstances
he s affida if fied i support of fhe writ peldion, the Nigh Court may be
th
nicaged { die dirent the 2° respancde He to Process [he mining lease apniication of the
pettioner dated 0 3 G = § Nactares in ths
. sainur Granke an extent of < 489
Suvey Not YS0 of Kokkand Vilage e, "Tanakal u Mandal Ananathapuram Dist aot,
Andhra Pradesh, without raising for P pay ment of F pre SNTNRET amount sauivaient fo 1O
on yee the dead rant, Pe FOS 7 an the fle
of the High Court,
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iA NO: 2 OF 2084
c eG C
Petition under Section 181 of OFC is Mec oraying thet in the circumstances
Slated in the aliavi Hed m Buy ppt of the wrt petition. the Sigh Court may be
oleased to suspend the noline in Letter No 480Q/D71-ATPYSOR0, Dated 19-08-2024
Pytnd
issued byt he 2" respondent, Penal ing cianosal of Writ Petition No. 21770 af 208"
an the fie of the High Court.
The pettien coming on for hearing, upon perusing the Petition oe the
affidavit fled in sugpart thereof and the orcers of the High Court dated 28.09.2027 &
28.04 4022 made herein and upon hearing the srquments of Sri Pav
ste sanivasuly Advonate for the Petitioner and GP far Mines and Gedlogy for the
esnondent Nos. t to 3:
SS
WP NC: S1BY? OF 2027
Retwaen:
K.Shivaram Selvakumar, Sfo R Kaliagpan, Aged 80 years, Occ: Business, R/o
Flot No.8F8, J Block, D.No.1, 17" Main Road, Chennai,
. Pattioner
AND
1. The State of AP, Department cf Mines and Geology, Sepretarial building,
Velagapudi, Amaravath Guntur Distrint, Rep by ts Principal Secretary.
s. The Director of Mines and Geology, Ibrahimmainam, Viieyawada.
3. The Geputy Director of Mines and Geciogy, Viz ZSnagaram.
« ReSponients
Pishfion under Aricie 228 of the Constitution of India is fled praying that in the
circumstances slated in the affidavit filad therewith, the High Court may be pleased
to issue a Wri of Mandamus declan "9 the gnpugned letier BS1TG/D2/2020 dated
20.08 2081 1 issued by the Respondent Nog on the basis of GOMs No.@5 dated
04 8.2027 as fiagal and arh¥rary and without lunsdichon clw Art V4 and (8 of the
Canstifution of india and consequently setasile.
IA NG: 1 OF 2021:
Patiion under order 99 Rules dand 3 raw Seotion 151 CPC is filed praying
fhat in the circumetances stated in the affidave filed in support of the writ petition, the
High Court may be pleased io restrain the reanandents from taking any further action
gursuant to the imnmugned Letter . SSTOZie020 dated 25.08.2024 issued by the
Respondent No, psrwiing dispc osal af Writ Petition No. 27ay? of 2027, an the He of
fhe High Court.
The petiien caring an for hearing, upon perusing the Pattion ana the
afiidavit Hed in support thereof and the Grder of the High Court dt 28.96.2021,
P.47O 2027, 28102021, fh 2081, 28.44.2024, 24.42. 2024 . ai, won &
28,04.2022 made herein and upon hearing the arquments of Sri N Vijay, Advocate
for the Petiboner and Addi. Advacate General (GP) for the Respondents:
t
WP NOs 21987 OF 2027
Sehyecn:
Maddinani Veersnianeyuly, Sfo Srimannarayana, Aged about 52 years, Qeo:
Business .O. NoS-8.33 ~-Hanum an Nilayam 8/3, Arundaipel, Near
Pichukalagunila Grou nd Guntur-S82002, Andhra Pradesh.
.. Patitionar
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WP NO: 271968 OF 2024
Between
Mrs Neena Kumer, Dia K.Shivaran Se
Rio. Plot No.875, J Block, D.Now, 17 Main Road, 'Anna Nags :
ea "Petitioner
AND
. Department © of Mines and Gedlagy, Gecrefarial
" m9. Velagapuadl, Araravathi, Guntur Disiiict, Rep by ts Principal
ecretary.
The Dir sofor of Mines and Geol logy, ibrahinpatinam, Viayawada.
The Depuly Direcior of Mines and Gealngy, Virlana AAAI.
i. The State of 4ndiva Pradesh
IMU
=
oe
.
tap bok
oo SSRIS
Patiion under Aricie 228 of fhe Constitution of india is f Blac d praying thal in ihe
roumnstances stated In the afficiavil Med therewith, fhe High Court may be pleased
to | issue a Wri of Mandamus declaring fhe mmougned letter § 9520/02/2020, dated
27.08.2027 esued by the Respondent Nog an the basis of GOMs. Na GS dated
OS 8 2021 ae ie egal arid arblran and without juriediction rAv Anicies 14 ard 19 of the
Gonshiuton of india and cansequenily set-asie,
IANO: 7 OF 203%
Pattian under order 39 nula 1 & 3 rAw Section 741 CRG is fled praying frat in
the circumetances stated in the afidavl Ned in Support of the WRIT petition, ihe
Nigh Court may be pleased to restrain fhe rescondents fram fakin ng any further action
purstiant to the gnmugned Letter ASSO/DS/2020 dated 27.08.2021 sued by |
Respondent No.2, pending disposal of WP No 21988 of 2027, on the file of the Hig
Coun.
Ths pation coming on fer hearing, upan perusing the Petiion anc the
eS
afidavit fied in support thereat and the Order of the High Court dip 30.09.2024,
FAGB021, ZBI S024, WAL2021, 2a acest, SPAS 2021, 21.03. 20e2 &
28.04.2022 made hersie and upon 8 hearing the arqume: ms af Sn NMViley, Adva
for the Petitioner anc GF for Mines & Geology and learned Addi, Advacate Gen neral
at
for the Respondenis:
WE NO: 219768 OF 2023
Between:
KR Shivaramn Selvakumear, S/o A. Salappan, Aged GO years, Dec: Business, Rio Plot
80.875, J Block, DN, PY tr Main Road, Chennai.
oo Pattioner
AND
{. The Staite of Andhra Pradesh, Denertmant of Mines & Gesiouy, Secretarial
nuiflding, Velaganudl, Araravathi, Guntur Distriet, Reo by fs Fincipal
Secretary.
é. The Orrectar of Mines and Geology, lurahimpstnan, Viiayawada
3. The Deputy Director of Mines and Geology, VISIanaqeran,
_ Mesponients
Petition under As ne 2e8 of the
CRCLUNSLENEES Stated he afidavt §
io issue a Wirt of Mar adores dects
US. 2027 ieeued by fhe Resgondant NaS on the bs
o
Hed praying thet in ths
y GOuT ay Se pleaser
ning he | Hnpyoned | etter BMIADERORO dated
2 OF OAs, No.OS dak
thw Art d4 are! 1S of
g s
as flegal and ariiirary and without furisdictin
nof india and consemuently set-asi ide.
aD
or a
IA NO> 7 OF 2024
Patition under Order 38 Rules T&S RAw Gectias ae 8 Me lead praying that
iy the circumstances sfaled In the affidavit filed in suport of 8 peltion, the
High Court may be pleased to: reatrain the rasnondenis from ts king further aoticn
pursuant to the Impag ened Latter SYED, HieO20 dated 2A.08.8 2 . 'sued s the
Res sondent No.g, pen ndin yg disposal of Writ aay a fie of
the High Court.
ty
25
oe ER
e rs
»
The patiion coming on for Nearing, upon perusing the Petition and the
alice vi fled in supparf thersof : the Order af the High ¢ S a8. 9.2084,
PIV LEASE, TEADSG2%, SS 1.2081, 2s Soe, 3.2022 8
28 ion 2022 Made herein and upon eatin na | ie arg fments af Sri Nilay, Advacais
jor the Bettioner and GP far Minas & ¢ a learned Addl. Advocate Ganeral
>
4G
tot
ti
as
fe
for the = Rasporciants:
WP NG: 22086 OF 2024
Bohween:
ani, Kanmani
floor, 3° Line,
Business, Rio Nog,
Priva, £
eo naola, ACB Road, Chennai.
. Patiionar
AND
j. Tae State of Andhra Pradesh, Oesariment of anes and Gseodlogy, Secretariat
Dinkgin ng, Velagaouck Amaravath! Guntur distric i Reo by ds Principal
Sac orStary.
2. The { Girector of Mines and Gealogy, | ntioay vee ani, Vilayawada.
3. The Ceputy Dlrecter of Mines and Geal sy, Visignagaram.
» Respondents
Petition under Article 3
Niel pray! ing that in fhe
appellees & fated in fhe
ed s ther oy nth, ¢ ) 7) Geast may be : sased
ng the Fru igne od letie: BST TD BGOE (OQ dated
25.08.2024 issued by the Resp sndent i No.2 on the basis of GOMs. No. SS dated
nena as Aone and arbiirary and witho ish jurisdiction ray Ari t4 and 1S of the
ndia and consequently &
IA NO: 1 OF 3024
e%
2
& fs
onthe
oe
see
of
o
ae
ra
"ts
Meitian under Sactioy ff q {fiat in ihe circumstances
Siaied in the affidavit Hed in support of the & wri an, the High Court may be
gieased to rasirain the Fes ondenis fra taking any fu ether action pur sant fo the
ampugned Letter. RstFDe ) dated 28.08 202% iss ued by the Nessoancdent No 2,
pending disposal of We. No 22 O86 of 2024, on the Ae of the Hi ight 'Court |
28
The pebtion coming on for Rearing, upon perusing fhe Felian and the
iad in support thereaf and the Order w the High Court di S0.9.2024,
4 . SP 2O29, TET 2029, BEAT S0S4, SEAL 2021, ALOR AVS &
2? 04.2022 made herein and upon hearing the arguments of Sn N.Viay, Advocate
for the Petificner and GP for Mines & Gecingy for the Respandants:
ty
WP NG: 22894 OF 2624
Sehveen:
Sra. 5. Moahana Priya, Dio Subhash,
Vedlore, Tarrant.
Aged Shyears, Gee: Business, Ria Ambur,
Petianar
_AND
nding. Velagapudl Amaravathi Guntur Cy istrict ra Ren by as 5 Princ pel
Secretary,
2. The Directar of Mines and Geology, lhrahimpsinam, Viayawada.
3S. The Deputy Oirecter of Mines and 'Ge aoHouy, \Visianagaram n.
. Respondents
Fetition under Anicie 228 of {he Constitution of india is fled praying that in the
circumstances sieied in ihe affidavit Hed therewith, the High Court may be pleased
fo issue @ Wet of Mandamus decigring the imougned letter SS1OfOS/2020 Gated
25.08 2021 Issued by the Respondent Nog on the basis of GO.Ms.No 8S dated
O4 6.2027 as Hegal and arbifrary and withaul jurisdiction rAv Art T4 and 19 of the
Cornshtition of india and consequently / set-aside.
iA NQ: TOF 208%
Patition under order 59 Rife 1 & 2 RAyv Section 197 CPO praying that in the
crounisianiogs sfaled in the affidavit fed in Suppor af the writ pefiion, the High
Gourt may Se sleased fo resfrain the respondents irom faking any further action
pursuant fo the mmpugi med Letier, 857a/D2/2020 dated 2 SS.08.2027 issued by the
Respondent No.2, pending disposal of WP No g2eo7 of 2027, on the Me of the High
mourt
The patitic Nn coming on for heart Mg, Upon perusing the Petition anc fhe
affidavit Sled in suppert thereof and the Order of the High © Count dale' A TWO.2027, OF
WS0lt, 26002024, P2024, 06. F2021, Sb12.2029, St OS 2022 &
28.08 2022 made hevein and upon Nearing the argu nants of Sn N. vi fay, Advocabs
for the Petitioner and GP for Mines & Geology and learned Addl. Advocate General
for the Raspandents;
WP NO: 22300 OF 2027
Between:
Sri Koona Ravi Kumar, S/o. late Krishna Rao, aged abaut 4 years,
Penubarth Vilage, Thandavalasa Past, Pan uri: Mand fal Srikakulam District
S32 O04 Andive Pradesh
» Petitioner
AND
tt
aS
4. i he Slate of ALP, cap. Sy iis Px Secretary industries and Commerce
Dapariment, Secrefarial Budi AGS. Velaganuci, Amarayaini
The Director of Mines and Geology, fo srahimpatnam . Vieyawada, Krishna
Py tried
2. The Deputy Directur of Mines and Gealsgy, Gavernment of Andhra Pradash,
aikakularnt istrict
4. The Assistant Oirector'of Mines and Geology, Tekkal, Srikakulam Distrat
a 'Respondents
2
Paton under. Arfioks 228 of the Canstiiion of indie is fed praying thet in ihe
CYCUIMBIANERS Sh
fated in the affidavit Sled therawith,
i
OL 8 High | Cau may be pleased tp
issue direction or order more particularly ane 2
nature of Wirt of Mand TAMA
declaring that am rendnen ta made fo Andhra Sradech Miner Mineral Concession Rules
teehee i i) Ma. No 88 of Industries _ Gormmrarce (Mines-Hly Departrnent dated
08.06.2031 3 only nrospeciive and wil Me tthe pending MINiNg ase annlicalions
ari the conse - venta nolos issued oy H hs sondent in vide fetier No, SS25/D4-
SPSO79 dated O1OG.2027, far levying asrniount before issuing of Letter of
iene een for g rant ° ease | is corfrary fo section 73) of the Mines and Minerals
of
& Act, a P Hegal, arbitrary, ullra virus, against oes £4,
S48 and 265 of the € Con Midis, aid cumsequentiy sel : naive the impugned
noticafieiter No. SE35/04 2 0 vite OY.O9.2021 and fa directing the res snat de nt
wheres fo. consider the application of the pefioner as per rules arid procedure
oreval fad prior io the issuance of the GO Mis. No. 85 of industries and Cammerce (Mines-
Hi} deparknient date en) 04 2 the savermment of Andhra Pradesh.
ae
i
3
on
¥,
ah
oe
Pad
a
2
cocks
oS
woke,
3
IA NO 7 OF 2027
tition under Geclian Tht of CRO is fled praying that in the circumstances
he affidavit Hed In support of the writ Belton. ihe High Courl may y be
leased fo dwet the 2 '8 Respondent io 2 'gmass the mining lease application of ihe
petlioner dated 20.08 S048 for grant of quarry lee sac of colour granite in over an
extent of an TOYO Nectors, im . of Vasundara Vilegs, Mefisoutt Mandal,
Sekakulam Distiot, for issuance of Lefier of ent CON without ir insisting for payment
of presmiuin amo, pending disposal of Writ Petition No. 28800 of 2024, on the file
of ihe igh Cour
[A NG: 2 OF 2084
Pati bon unmer $ section Tat of CRO is fled praying that in fhe circumstances
he affidavit Med i RB Support of the writ petition, the Nigh Court may be
eaeed ta direct the secpar dent authorities pot to fake any coercive siens pursuan
he nofies impugned pracesdings vide [etter No. SOS -2/e0ts
B2G2t, for dawing "Fremium amount" before issuing of Leffer of
: HOUoier} for ¢ rant of lease Pending disposal of Writ Pefitian No. S2ad0 of
2uet, on the fle of the High Count.
sete
By
we
woke.
we
£4
---
ant
"Cs Ot
ages
wor
oh.
3
ae
fe
ta,
bgt, pen.
3B
caoad
' ; st ihe Felition and ahidayil
fled eran. and. ordec of the High Coit. dats ef O1AO-B084,.12.14,2021, 28.14.2024,
SUAS SOS), SLOSS 2082 & 28 D4. 2022 made Aersin and upon he eating thas argumen's
NE xy ihe Pettioner, GR far Mi
mes and Cseology far fhe
x
ey
wo
eet
43
ae
a
BS
oy
iin tao
"3 ©
ies bo
wr
x mS
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£95
weet
WE NO: 22380 OF 2027
Setween:
Mis. Neelina Granites, Rep by is Prog, Gr. Roona Ravi Kumar, S/o. late
Krishna Ran, aged about §4 years, Panubarth! Village, -Thandavalasa Pec xt,
Fondun Mandal, Srikakulam Disiriet 882 O04, Anchra Pradesh
PETITIONER
AND
\minya Pradesh, : rep By fis Pr. Secretary, ind sines and Commerce
§, Se ores ariat B idings, Velaqaguch, Ama ravaihl.
af Mines & Geology, lbrakimoatriamn n Via yawada, Krishna
{. State of An
Oenariment,
2. The Caractor
Tisiic
3. Tre Deputy pect tor af Mines & Geology, Gavernment of Andhra Pradesh,
Srikakulam Distri
4. The Assistant Sires stor of Mines & Geology, Tekkali, Srikakulam District
RESPONDENTS
3
Ras
Petition under Anide $26 of the Consfiution of india is fled praying that in ihe
crouristanices sisted in the alfidawl fled therewith, the = High Gourt may be © ples sed
to issue direction ar order more par icularly « ong in ihe nature of (init of Mandamus
Gaclanng that amendments made to Andhra Pradesh Miner Mineral Ganceasion
Rules S86 through GO. Ms. No 88 of industries and Cammerce GVines-
Denarknent dated O¢.08. 2027 are only prospective and wil not affect the pending
runing isaac applications ar and the oo nse queriial ry atice issumd by the 2nd respondent
Wide letier No. 8536 ADI-RI2019 dated S108.2021. for levying Premium aroun
before issuing af Letter of InfentLicy Ofer) Far grant ¢ of fmase is contrary fo section
SS} of ine Mines and Minerais (Devel opment amd ReguintionsAct, TSS) ue egal,
arbitrary, ullra virus, against articles 14, 246 and 255 of the Constiifution of India, and
consequently set aside the impugned noticaistiear No SSa6Ay-2/e019 dated
34.08.2027 and to diracting fhe rescondent authorities fo consider we application of
the peltioner a6 per nes ated procedure prevailed orior fo fhe Mauer of the
GMs. No.8S of in dustri as and Commerce (Mines-11) department dated 08 20279
of thea Govarnment of Andhra Pradash.
IA NO: TOF 2024
Pattion under Section
slated in the affidavil fied 3
eased to direct ihe reapand Hharities
fo the natioes impugned OFGOaSdings vide ia
31.08.2023, for levying "Preeni avioun® before issuing of Letter of
intent Ofte ar) for grant of lease, pending dispasa! af Writ Petition No. S2380 of
2
2027, an fhe He of the High Coun.
"f js fleet praying that in the crcumstances
af the weet petition, the High Court may be
Mi o take aay coercive sieps pursuant
ter No. SSGR/DT-2A2O18 datect
The pelion coming on far hearing, ugon pes using the Pettion and the
affidavit fled In support thereof and the Cinder of the High Court dh 5.702024,
wo open 2S.1N S084, PIALSQS1, SS.1E2024, 2IAR Sst, STO 2022 &
eS. DM 2022 made herein and upon fearing the arguments af Sd G N Ume Rar,
Advocate § for the Petitioner, GP for Minas & Geology and Addi. Advocate General
for ihe Respondents,
fon
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are! i: ey. yon, Obie nee ae Per
isan ty, tA hs oka oe ge my a a S --
# Se Tian, : Aeet : cee ae, Eg #5
i 22S BoE 3s 2B ae
rf 5 OE. 8) 4 WO ae eo Het. FA ey ages hee O48 Fags
eft . "epee as th pan aan on te ee. £4 ' noe
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axe eB at & 68 ul ES ee
v4 fe Bee a th G oa a £3
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Lhe dhe mech wy i cs39 h
be oe a ty a feed pee og rae
the 58,
. Respondents
Petition under Article $26 of the Constitution of India is Ned sraying that in ihe
circumstances stated in the affidavit fled therewith, Ihe High Court may be pleased
fa eue writ, orer or direction mors parioularly one in the nature of WRIT OF
MANDP AMUS, declaring that the Amendments made fo A-P. Minor Morera'
Corcessian Rules, 1260 thraugh &. OR As.No.88, Indusfnes and Gemmearce (Mii
Depai nme nt, di.04-08-2021 am only prospentive and wil not affect the pending
Quarry lease apmicalons and oot weequently i get aside the notice issued by the 2°
rego ondent in LrNo SO8S/D1S-2/2018, di28-08-2027 as arbitrary, legal,
unconstifidonal and without jurisdiction under Mines ang Mi nerals (Development and
Requiatl on} Act, 1857 and ALP. Minor Mineral Conogasion Rules, T8965,
re
ANG: 2 OF 2085
Fettion under Section TS1 of APC ie & lee praying fhatin the ciraumstiances
stafed in the affidayit Med in sunpart of the writ pefition, fhe High Cour may be
pisased to suspend the notice of the 3° respondent in LiNo SOSSDASGEO18,
dh e8-08-202 1, pending disposal of Writ Petitian No. 22856 of 2027, on the fle af the
High Court,
JA NO: 1 OF 202%
Petition under Section 181 of CPD is fled praying that in the clraumsianceas
stated In the affidavil fled In support of the wrt petition, the High Court may be
pleased in direct the 2° raspomdent to PFOCESS fhe aun iease apnlication of the
peitioner dhgs-02-20793 i respect af the land axtent of 4.788 Hects. in
Sy Noo TAA of Sirupalll Vilage, B.kote Mandal, Ghi tioor Cistrict wi haut insisting far
i
payment of premium amount equivalent to 10 frnes the dead rant, pending disposal
WP No 22458 of 2027, an the Ne of the Nigh Court.
The peu fon coming on for hearing, upon perusing the Petiion and the
afiddavit fled suppor. thereat and the Order of the High Coun dhe 7 sos),
FAGLSOS1, SE. "40.2024, PA1B021, SS.72024, 27.42.2027, 21.03.2022 &
28.04.2022 and upan he Baring the arguments of Mys N.Shoba, Advocate for the
Petitioner and GP for Induetries for the Respandent No.l and GP for Mines &
Seciogy and Additonal Advooate General for the Respondent Nos.2 & 3
WP No, 22483 of 2024
Sehveen:
MS. MLS. Granites and Exports, Rap by ts Authorised Signatory R. Kishore Kumar,
Aged about 42 years, Ric HK. No.4 SF S24, Ralaranmagar Colony, Sheemgal,
Nizamabad, Telangana
AND
{. fate of Andhra Pradash, Rep. by He Principal Secretary Industries ark
Commerce Department Secretanat Buildings, Velagapudi, Amaravathi
S. The Director of Minas and Geolngy, ibrahimpatnam, Viayawada, Krishna
Cistict
3. The Deputy Director of Mines and Geology, Goverment af Andhra Pradesh,
--N
Srikakuiam District
ieotar of Mines and Gaolagy, Tekkall, Srikakulam Distinct.
Respondents
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Patiion under Article 226 of the Constitution of India is Mex ore
orcumsiances stated h in the affidavit Hed therewith, the High Court may b
to issue direction Org ner mare particulary one in the neafure of Writ of Man
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Seolaring theft arne is made fo Andhra Pragesh Miner Mineral & IMCOSSION
Rules 1889 throug Ais. No 8 of Industri S and Commerce (fines)
Depa ariment dated 04. N27 ar at i nat affect 9
Mining lease ano nfication 1S ard 3 by the 2
vide letter No, 3502047201 ? U8. 2024, evying Prem LUTE B
befors issuing af Lefer af Inien for grant of lease & corirary
183) of the Mines and Minerals Develonment and Reguist ion 4} 1 ook q
arbitrary, ullra virus, against arfinies 74. 246 an Ge 285 of the Gans Yar of in dia, : 'and
ransequently set aside the impugne Ageae dated
a? OF. S084 ane fo directing the respand :
loner as per rules and procedure rete} led prior i the issuance of the
68 of industries and Commerce (Mines -H) department dated
he Government of Andhra Pradesh,
*
yee.
LA. No. 1 af 2024
me
Pettion under Sentiey 159 of OPC is a lec 2 Praying thet in the circumstances
staied in the affidavit fied In Sumpert af WP & High Court may be slessed to
direct fhe respondent authorities nc . oercive steps sursuant ta the
nalice impugned proomedings vide Nig. Saf -2/S0e 4 dt 27 08 2021, for
levying Premium ammount before issu ing ~ latter of mbanvlioy Offer} for grant af lease
pending disposal of WLP No. 22483 of 202%, on the fle of the High Court
vet Nor under Section 181 of CPO i filecd y
Sigied 7 ihe afidavil fled in sunpart x Pood
direct the 2° Respondent to process the mining ise Rostion of the o beth
23.05.2019 for grant of quarry lease of oolour granites ve nety of Srikakular
over an extent of an 4.306 Haectors, i sy Nat of &d idykondsa vi lage, *
Vandal, Srikakulam ONetricf, for issuanee of Latter of Intent (LOD without insis'
payment of Sramium ariount, pending disposal of WLP No. 22498 of 2024 9
Q
aad
of tee High Cast.
& --
FSe petition coming on for hearing, upon seruging the Petition anc
affidavit Hed In support fhereaf os and the Order of the :
PIQADST SRO SORT, TI ITSOS3, 8SAt 2024, S14Is 2081, frog ene «
28, 4.2022 and upon hearing the arguments of Smt G. N. Ure Rani, Advocate for
the Pet Hone and of fhe Govt. Pisader for Mines & Gealugy leamed Addi Ady
rowd
beds
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Goan
¢
Genenn for respondan HS:
feet
WE NO: 22862 OF 2024
Between;
Ms. Ohallanya Granites, (A Partnershin Finn) Having is Office at O.Noe.8-Ss,
Nefisnall Vilage and Post Gangarhara Nadiors Mandal, Chittoor Orstriol AP. ove
Jer, Reoresanted By ts: Managing Padner Mri Vara a Pras sad, Sio.K Somasekhar
Reddy Aged about 23 Years, Ria. Nelienall Vilage anc Post Gangadhara Nellore
Mandal, Chittoor Cistrict,
a
s
Patiiansr
ARE}
T. ENate of Andhra Pradach, Ranracenterd by fs Princigal Secretary, Industries
and Commerce Denmarimnen, Secretarial. Velagaoudi, Arvavathi
2, Orectar, Department of Mines and Geology, Anjaneya Towers, Doar Sov'
104, §* 8" Floar, B-Block, loraninpatnam, Krishna District, Andhra Pradesh
SStaS8. ,
a. ae "a oa ional Director of Mines and Geology, Deparimant of Mines and
3
re
_
oS
Geolagy, brahimpatnam, Vi jayawa ada, AP
TR = Deputy Cirector of Mines and Ge Boney, Governmentof Andhra Pradesh
The s Agals tant Director of Mines and ¢ Gaclogy, Ohiftoer District, AS.
on dh
Respondents
Petition under Anicie 228 of the Canstitution of India is Hed! praying thal in ihe
os PALHHSLANCe aS Stated In fhe aidavil fled therewith, the x igh Court may oe nleased
ip issue direction or order more particularly one in the ae ure of Writ of Mandamus
declaring that fhe action of the 2 and 5° respondents in suing impugned jeters
AL28. 08 2027 and 25.08.2021 respectively, purpe rte aly te be besead upan
GVO. MG.No.8S, dated 04.08.2021 issued By the ae Respondant, dinscting the
petit ener herein fo pay & "Pramium amount which is equivalent to fo ten times the
f i dead rant for grant of Quar yo jease for Binck Granite in Sh swe ny VISh le,
4, 1200 amd ha part extent of 3.407 Mectares of Pullun: Vilage, frala Mandal,
oF District | : favour of the Petitioner herein as arbitrary, seal, arbitrary,
contrary fo fhe pr ovisions of Mines and Minerals (Dave opment a and Regulation) Act
Je5¥, besides being violative of the petitioners nghis guaranteed under Aricie 14
and Aricie 12 (7) ig} of the Constitufian of india and cans equen Hy sel aside the
same by direcling the Ressondenis hengin fo oc sider fhe anpication of the
pete on wey BS per r ules and procedure prevailed orior to the issuance of the impugned
ty
is, industries and Cammeros
04.08 2024 | jsgue od by the 1% Respondent
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os
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iA NO: 7 OF 202%
Feitian under Sectian 141 of CPC is Med praying that
ataied in the affidavit Med In support of the writ pefticn, the '
sigased to direct the 2°° Respondent fo process the mini ing isaac applicatia
peti ts ener cae ot. OGL2OT7 for grant of quarry lease in Survey Noa PES rye
F20E * extant of 3.46% Hectares af Pulk aru Village. lala M andes
District § for jest ian cet Lets er of intent (Ob without mai ist ing for payin
ariount, pending digpasal of Writ Fefition No. 22523 of S081, on , the file of the HQ
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IA NO: 8 OF 2027
Pattion umder Saction 151 of CPO ix Med nray ing mat in the circumstances
din ihe affidavit 'Alec i Support of the wr oeftion, fhe High Gourt may be
gieased te direct the snd Respo: ndant to promess the mining fens se apmicatian af the
meaitianer daled 23.77.2016 far grant of query lease af colour graniie in aver an
axtent of ar T3480 Haecfors, in Sy, No Si? a Pirumalaraiapuram village
Palasamudram Mandal, Chittoor District, for issuance of Letter of intent (LON with out
insisting far gayrnent of pram amour, mending disposal af Writ Petiiion No.
Pye ES BR r
28582 of S021, an the fle of the High Court.
IANO TOF Bae
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Patton under S scion : :
stated In the alfidavil fied in sur ppor 't of : writ petition, the High Court | may 'be
nisased to dirent the responde ni authorities not to take any coercive slaps pursuant
fo the netice impugned prace sedinas vide feffer No. SAOMODTS-2018 dated
28.08.2021, for hevving "Prernium ar mount' before SS ung of Letter of
intenvLJOeOnver for grant of lessa, pending dispasal af Writ Patiion No. 22502 af
SOs 1 a on the file of the His y © &
i the Peltion and the
8. $2021, FG 2024,
Ye
affidavit fied re erein and the Onisrs a
28 10. 202%, V2027, 28.4 2 20s aS 023 & 38.04.2002 ane
upan Asari ing 'he aTQUMasS aN Lima Rani Advooale for the Petifianer, and
learned Addi. Advecste General far the Responds nig, the Court nade the follawing
The petdion caming an for hearin
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WP NO: 22667 OF 2023
Rebhvean:
Més Cosmos Graniies, D. No 85-32-1S/F, HB Colony, Seathammadhara,
Visakhapatnam Rep. by ts Proorietor, VS Bharady aie.
a. Pattioner
AND
1. The Stele of Andhra Pradesh, Dept. of Mines and Geology, Secretariat
Velagapucs, Guntur Oitrict, Ren by ts Principal Secretary,
The Director of Mines and Geology, tbe ahimpainam, Vilayawads.
_ Respandanis
ae]
Petition under Article 236 of tre ¢ Constitution of india is filed praying thet in the
oroumstances stated iy fhe afiday therews th, fhe High Cait . may be pleased
sre
ree
oh
aD
fo issue a Wit of Mandarnus dectaring fhe ister No S05S/01a- 2/2079 cata
S806 20281 issued py the Mesponcent No.2 an the Basis af GOMs No.85 dated
O04 G8. 208 1 as vega and arbfrary and without jurisdiction mw Art i4 and 19 of the
Gonaiitution of india and cormequently set-aside.
LOE 2021
x
es
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WP NO: 22818 OF 2024
Behwean:
Mis SLR. Enterprises, A Proprietary Concern, Rep. by its P ropretor ¥. Sreeramoaly,
aio. YJMaliaiah, aged 50 years, RAg. Loe oor Noh IGT-18-aA, Near Gaangarntia
Temple, SRI Colony, Macanapalie-S17328 Chittoor District Andhra Praciesh
. Pettionar
AND
{. The Stete of Anchra Pradesh, Rep by ts Prncinal Secretary, Industries and
Commerce Vines} Depariment, AY Secretarial, Velagapud), (suntur Districi
AP.
2. The Orector of Mines and Gacicagy, Andhra Pradesh, ibrahimpainam,
Vilayawada, Andhra Pradesh.
3. The Assisiant Girectar of Mines & Geningy, Palamaner S17 408. Chittoar
istrict, Andhra Pradesh.
a
Respondents
Patition undar Ariole 226 of the Canstitufion of India is fled praying that in the
crmumetances sfater in the affidavit Mec therewith, the High Court may be pinas|d
of
oe
tc i8aue such apo opiate writ ar order or direction more particularly, in the nature
a Writ of Mandamus declaring that the amendments made to AP Minor Mineral
Concessinn Rules, 1966 through GO MS.No.8S8, industries and Cammerce (Mines-
0) Department, daled 4-8-2021) are anly prospective and wil not affect the pending
mining lease apploat ions and consequently sel aside the notice aued by the 2
respon dent in Letter No S12 v/D7S-2/2019, dated 28-68-2027 as the same is arbitrary,
diegal and without authority of law.
iA NO: TOF 2024
Pattion under Section 1 iSd of CRC is Med praying thal in the clroumsiarices
siaied in the affidavit Hied in support of the writ petition, [he High Court may be
nleased direct the 3M _Jespondent to process fhe mining lease Sept ioatian af the
netioner dated d2-12-2016 submited an 34.4 2- 2018 in respect of tha land of 4-344
Hectares ouf of 5-00 Hectares in Sy. No. So a f Valasapalle Vilage, Madanapade
Mandal, Chittoor District, without insisting for payment ow premium : amount equivalent
to 10 times the dead rent, pending dissosal af WP No 22838 of 2021, on fie fle of
IANO: 3 OF 208%
Pehtion under Seation 151 of CPC is Hed praying fhat in the crournstance
cd in the affidavit Hed in support of the WAIT petition, the High Court ny
pleased fo suspend the notice of the 2° respandent in Letter No. 8721/0158
ane
yy
Sot
$ ~
datert 28-8-2021, pending disposal of WR.No. 22818 of 2024, on the file of ihe
High Court,
The peti an coming an for hearing, ugon perusing the Petter and the
affidavii fied Serein and Orders of High Caut dated 7-10-3021, 26-)G-2024,
TEALSGST SEA11. 2087, Sb2 2027, S108. oS 8 38.04.2002 made herein and
upon nearing the arquynenis of Sri Hari Sreedhar, Advocate for the ee arn
GP for Mines & Geo! logy and iaarned Addi. Advocate General for the Reaponderns;
WP NO: 22004 OF 2024
Sehvean:
ar. Veergpna, fo. Chinna Thambi, Aged about 45 years, Occ. Business
Rio. D No. 223, Sadhahali, Devanahally, Banglore Sura, Karnataka.
TR
'
Paiitioner
yawads
bad ry
S. aM, Vijayawada, Krishna
3. The Assistant Director, Mines and Gecingy, Plameneny, Chitiear District, AP.
Respondents
Pattion under Anige ee
arcu TRENNESS Stale in he att davil Ned therewith, the High Court may be pleased
fo issue VVYH, order or particulary ame in the mature of WED ct
Mandamus declaric ing fhat the amend s made ip AP. Minor Mineral Concession
. : and Carrrerce "(Minee-(t)
and will nets ate ct t the pending
nof india is fled praying that in the
; c.
i
Be
=
mining igase 2 oat OAS & :
respaiient in Latter No. 5643 O1322001. 1 28 08-24 a ae
arbitvary, legal, wihoul authorily of lau,
IA NO > TOF 262)
Sp
Petiiion under Section TO1 of CRO is Sie
stated in the affidavit a 7 in support of the WRIT
meased to direct he dnd respondent | fa prooass thee mining leas:
peltionsr 'daled 26-06-20 3 3 fo yf Golnur Graniie an extent af
Survey No. dca of Sar pat Vilage, Mul eka) Mandal, Chittoc ar Eisirieg,
without insisting for payment of premiu : fo 70 times he dead
rer, Sending disposal of the Wint Petticr 2021, an the fis of the righ
Cat,
IA NG: 2 OF S027
ORE 3 PAYING that in the circumstances
Stated in fhe afidayi fled in suppor af ths WRIT SeHiGn, me Migh Gourt may be
Measad fo suspend the notice in Letter Ne. AY Sd isd . dated one. eee ,
issued by {hs 2nd respondent, pene
of 2027, on the fie of the High Gor
no
ype HT PATLSing ihe:
> Nigh jourl de
ne
' os
re
uo an Ae "the arguments ST.
the Pet toner and o GP for Mines & Geoinay for Responds
Let
WP NCr 228604 OF 2021
Selves:
Vie. Nisnor Projects, Rep _ by He Managing Pariner, VUSB Bhushan Kumar,
Sfo.Purma Chandra Nac, Agad about 47 years, Ryo. Plot No.1 SS, Prashasan
Nagar, Road No.4, Jub ise Nils Hyderahart.
. Patigoner
AND
%. The State of Andhra Pradesh, Reap. by is Prircipal Seoretary, Industries anc
Cammerce (Mines & Gedlogy} Dept, Secretar at t Velagapuch Ammaravatl x,
fsunty District.
&. The Director of Mines and Geax salogy. Government of Andhra Pradesh, Sn
TY
Anjaneya Towers, forahimpainam, Krishna District,
a. Fhe Deputy DO} RELOF ¢ of Mines and Geology, Ongole, akasam Distric
4. The Assistant Chrector af Mings and Geaingy, Ongole, Frakasan ish ot
Respondents
Patifion under Arle 228 of the Canstifution of India is Med craying thal in the
circumstances stated in the affidavit Med fh verowith, the High Court may be pisasecd
fo issue a Wre, Order or Direction more particularly 'one in the nature of Mandanius,
declaring the action of the 2°" respondent in seeking to anforce ihe provisions of
G&S. as.No 2.65, Industries and Cammercs (Mines di) Deparment, HE OS 08. 2OR8
i
againal five petiioner and in saising a demand for payrnent of Premium Amount, vids
Latter NG SAT T/Oe/2021, di2b.08.2027, In respent of the QuarrwMining Lease
Appioation, db22.07 2020 in relation fo Colour Graniie, over an extent of 6.000
Hectares In Sy.No.08 Un surveyed NEO of Somavarapnadu, H/o. Upparnagaluru
Vilege, Ballikuravs Mandal Preakesam Disinct, as dlegal, arbitrary, sifhaut
jumadintion, viniative of the provisions of the Mines 'and Minerals (Development and
Reauation} Act, (957 as also violative of Articles 14 and 19 (1g) and 266 of the
Gonstiition of india and oo onsequently sebaside the same and direct the
respondents fa process fhe Quarry Mining Lease Application of fhe petitioner,
os. OF S020, without demanding for r payment af Pramicer: Amount
IA NG: TOF 2027
Pattion under Section TS] of OPO is fied praying thal in the croumsiances
stated in Ahe afidavid fled in supp son af the writ petition, the High Court may be
pinasen o direct the re SSPONCENNs mot to take stens for grant of Quarry Mining Lease
favour 'of the thyd parties im a of the area that is sutyect matfer of te
netitioner's Apohoation, di. 22.07.2020 for Quarry. in ing Lease for Colour Grane,
over an extent of §.000 Hectares in ay. Neds (Un surveyed Hi} of
Somaverappadu, Ho.Uppumagalury Vilage, Salikurava Mandal, Prakasam Citric,
nansing of writ peftian WP 22904 of 2081, on the fle of the High Cour,
iA NO: 8 OF 2089
Paton under Section 151 of CPC is fled praying that i the cireaunnsianices
slated in the affidavit fled in suoport of the writ pation, the High Gaunt may be
pleased to suspend the demand raised for payment of "Premium Amount", 88
et
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The pefticen camming 3 Mg, UpOr perusing the Pelion and the
' P support thereot and order of High © ast dated 8-10-2024) TS 71.2024
PIZRQGS1, 21.08.2028 & 2SOM. 202s made herein and usen hearing
of Sri Vuy, Advonate for the Petitioners and of isarned GP for
yoy
" <
Mines & Geology for Respondents, the Court made the following
WP.NO: 28080 OF 3024
Between:
Sri Sonatiala 4 SFE Wat Rao, So. Mahelarmi Naidu aged about 32 years, R/o
theNo G38, vargpeia Veedhi Thuirnapaia Village Anakapall Mandal,
Visakis vapainemn » District
. Pattionear
AND
', The State of Andhra Pradesh, Rem. by its Principal Secretary, Industries and
Canmmercas (Wines) Oeagart ment, Seorelanal Bullingsa, Velaganud! Guntur
cisiics,
2. The Dicector of Mines and Geolagy, &-fiock, Sn Anianeya Towers,
lorahimpainam, Viayawada. Knshia Ostrict
The Deputy Director af Mines andi Geoloay, Visakapainan
The Assistant Director of Mines and Gealogy, Visakhapatnam
» Mespondoants
Bm bas
Satition under Article 226 of the Constitulion of India is Med praying thai in the
ciroumetanoes sisted in the aligiavi fled therewith, the High Court may be pleased to
issue a WA af Mandarnus declaring the impugned letter No. SSG TDS-2021 dated
O1.08.2029 issued by the Respondent Nog on fhe basia of GOMs Nog dated
~
ober oD 7
S0.8.2021 as ihegal and ankirary and withoul jurisdiction mw Art (4 snd 19 of he
Gonstiiution of india and consequently sebagice:
iPrayer is amended as per Gaurt Order dLOS 12. 2027 in LA No of 2027)
(A NOs TOF 252%
Fettion undar Section 1S) of OPC is Hed praying that in the crournstances
slated in the alfidavil fled in support of fhe wrif peltion, the Rig yh Gaur may be claase
to slay all further proceedings pursuant to the npugner sf fatter No. SSO7/D9-4/2021 dated
OT.08.2027 issued by the Respondent No.2, pending disposal ¢ of Wint Petition No. 22080
of 2081, an the Ne of he Nigh Court.
(Prayer is amended as per Court Order d£.08.12.2021 In LA Nod of 2027}
The petition caming on for hearing, upon perusing the Pelifion and the afidavil
filed in Support thereof and the Order of ihe High Court dhS 10.2027, 22.10.2024,
222021, MS. 202%, ei. ia S024, 21.08 20e8 & 28.04 2022 made herein and upon
hearing the se arguments of SriLG. Raja Sabu, Adyooate for the Pettioner and of learned
GSP for Mines and Ge sles ogy Addh Advonate Genera! far ihe Respondents:
WP._NO: 23065 OF 2024
Between:
iq Rajasekhar, Sfo. P. Changa Reddy, Aged about 42 years,
'4, Gundraiukuopam (P), Nagar (Mv), Chiftoor District, ALP.
Ke
aw Petitioner
4 teed fy. Upon - ee tS . ye jay were Chee. Uhre Sheer
a Re Be on we Re BY BBA eB
ee an Tom BS down toon, & WD LE £0 ty
ee, » £85 eheed. sheet tye. j bs 4 wes
fe es ae here ott UGG Ue
C% on net "he UD » gt age tet FS
its oF Le HR 8
we "A e ats fix OD
See £7 i. _ ine cas rs
to [* Ee me Cyt ao
. ft gare i ts
. ye tee Neen: A eee Te
eB ze te oe me BG
ee. peed tn,
isa ae wal aS be rey 0 a Th
a , ieee £ a fj ae
{v yee , ye ES po WED. BM ge
<% oh. sg eh Seow £ beat
: Ep &, 8 @ & oe
aa '
z er:
cape. oe UGS
ome Oh wee
ge C3 ee oe
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4
ay *
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fe. 4 w pd
OF se pe Bice
isa hoo San,
el ot 4%
ahr Snot Z te
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'7
EA NG GE 2024
NO. 2 of 2021
iA.
and upon hearing the arguments of M's G.N.Uma Rar, Adyacate for the
cer, ane ef GP for Mines and Geology Adel. Advocate General for the
Ne?
pandss
WP NC 25097 OF 2024
Between:
Sri. indirani, (Ave. Seti, Aged about40 years, Ooo. Business, Ris. D. No. 3-5-1238
Mew Oth Ward, MGR. Coleny, Thararnangalam, Solem, Tharniinadu.
~~ Patitioner
AND
1. The Slate of Andhra Pradesh, Rep. by fis Principal Secretary, Mines an
Geo sogy Department, Sr Anjaneya Yawers, lbrahirnpainam, Vieyawad da,
a
Krishna District, AP.
8. The Direotor, Mines and Geal ingy, Ibrahwmmainam, Viayawada, Krishna
Dasthial ALP.
3. Fhe Assistant Direotor, Mines and Geology, Palamaneru, Chittoar Distinct,
Respandenis
Petition under Artcie 2238 of the Coratt#ution of India is fed graying that in ihe
creuretances slated in the : aff davil Wed therewith, the High Court may bs mMeased
fo issue WYN, order or direction more particularly one im the nature of Writ c
Mandamus declaring thal the arnendments made to A.B, Minor Mineral Ganoeeskke
Rules, 48 In
n
i Ried GO. Ms. No. 88, Industrie es and Commerce (Mines-ih}
ariment, «
Mining lease 2p plications and consequently set aside f
wewe, nt aad
a aN
=f
#
Ch.
a
me #4
7 ah
zo 2 :
Bs
fed 4-08-2021 are only prospective and will not affert the pendin
the
Lefer No. SO44/O43-22021, dated 28-08- 2021, aa the same
motics iasuert by fhe Ind
arivtrary, Negal, wihhout authority of law:
Petition under Section TST of OPC is Hed praying that in the CHAUTISIANCES
slated in the affidavit Head i support of the writ peltion, the High Court may be
meased io Greci the 2nd res spondent fo process the mining Isaac anoloation
8 lated (708.8021 for Colour Granfe an extent of 2.000 Hectares j * the
Survey Nogs3 of Sormpall Vilage, Mulakalacherivu Mandal, Chittcor Ol :
Andhra Fracdesh, without insisting for pes OF OFT eiOUN if equiva sient &
times the dead rent, pending disposal of Writ Petition No 230g? of 2 S027, on the file
af the High Gourt
aft
rete
oF
wee
£3
LA NO: 2 OF 2024
@
Fattion under Section 1S] of aan 3 fled graying that in the cir cumstances
stated in the affidavit fled in support of the writ petition, fhe Nigh Cour p a
teased fo suspend the | meafics in Lette ee NG 5644/013- 2021, dated 28. 08, 20: 24,
lesued by the 2" responclant, pancing dignosal of irit Petition No 23087 of S027, an
the fle of fhe High Oourt
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pene
IA NO: 2 OF 2024
Peltion under section 1a 7 of CPC js Hed oraying that in the crourretances
stafed in the affidavit fled in support of the wrt petitien, the High Court may be
pleased io SUSPENC the demand raised for payrnent of "Premium Armour', as
somtained in ihe 2n i" re spond dents Latter No 4727 De/eda1, di s6.08.2021, perding
iapasal of Writ Pettian No. 23717 of 2021, on the fle of the High Court.
The petition coming on for hearing, upon oerusing the Petition and the
atine vii fled in suppor thereof and ihe. Order af the High Count dated O8 10 2021
S8.1G 2024, TAL S0e, 29.17.2084, WZSORT, SV.0S.20k2 & 28.04 2022 made
hs in and upon hearing the arguments of Sd P. Re sy Raddy, Advocate far the
Faitioner and Govt. Pleader for Mines & Geolc: gy isarned Addi. Advocate General
for respondents:
WP NO: 23485 OF 2624 sos
VOUS 8 Bhushan Kurmar, S/o.Purmna Chandra Rag, Aged about 47 years, Rio Pict
No. 183, Prashasan Nagar, Juiies Nils, Hyderabad ~ 500 033, 7.5.
. Pattionar
AND
The State of Andhra Pradesh, Rep. by NS in sina Seorstary, indusines and
Commeros (Mines & Gaclogy} Dept, Secretariat, Velagapud!, Amaravaih,
Guntur District,
=. The Director of Mines and Geology, Govamment of Andhra Pradesh, Sc
Anfaneya Towers, brahimpatnam, Krishna Distinct,
3. The Dep outy Director of Mines and Geology, Sokakulam, Srikakulam Disinot.
4. The Asaistant Director of Mines aru] Geology, Srikakula an, 'Snikakulam CHatict.
. Maspondenis
Petition under Article $28 of the Constitution of India is fled oraying that in the
croumstances staled in the affidavit fled therewith, The High Court may 'be p pleased
io issue a Writ, Order ar Direction more narticuarty one in the nature of Mandamus
ue claring the action of the 2 raspandent in seeking to enforce the provisions of
SO Ms. No.65, indusines end Commerce (Ma ras.) Deparment, chO¢. an SUS4
against the nil and in raising @ demand for payment of Premnk um Amount, vide
Lefier No S33 1/D1-T/s018, diOs 08.2021, in reapect af the ¢ Quarry Mining pase
Application, oh7 tf. iM 2019 in relation to Colow Granite (rkakulam Slue), "over an
extent of 3.000 Heclares in Sy. No iad of Ramachandrapuram Village, Sarvakota
Mandal, Srikakularn District, as Hlegal, arbirary, without jurisdiction, violalive of the
proviaions of the Mines and Minerals (Develcoment and Regulation} Act, 188? as
aiso violative of Ariciles 14 and 19 (1g) ar ial 258 of the Consiiution of India and
oonseduartly setacce the same and direct the ie eect fo process the
Quarry/Mining Lease Application of the petiio: ner, HL TE TA2079, without demanding
for payment of Prerncan Amount.
Ge
ae
LS NO: TOF 2021
Petition under Section 741 of CRC is Aled praying that in the circumstances
stated in the affidavit fled in support of the writ pefitien, the High Court may oe
giaased to direct the respondents not to take steps for grant of QuanyiMini ng Leased
NG
%
resoect af the at
QS fer Quarry
Srikakulam Blac we), over extent of a oo. "Hee stares
Ramachandrapuram Village. Sarvakota Mandal, Srikakula i
disposal oF WP No So18o of 8027, on the file of the High Cour,
act ania! of ft
i& NO.2 OF S004 '
Reiiion under Sechoan TS) of CPO is fled praying thet In the ciroumnstance:
fled ms Su ppor of ihe writ petiion, ine High Court may |
ASE SUSi and raised for payment of "Pram nium Amount,
nonfainad in the 2° respi sponde ents | Le ter No dO) 1/01 T2018, dh. O6.09. 2024, pending
disposal oP We No SSTSS of 80s 1, o of the High & out.
Tha pee OM OOTHNG an
Widavil Hed ins SUPPO ne thereat
=: . aQ
RUE 3 4 ry
a2 oerusing the Peltion and ve :
ay of the High sour ab 810.202
ven and upper? hearing the arguments
ESP for Mines & Geclogy for the
Wi PB Roy Reddy, "Advocate far the B
AOSHI HS:
%
WP NO: 235628 OF 2024
Between:
Pokarnaa Lid. a company incorporated under the Indian Companies Act,
rep. by iis Chairman and Managing ONvecter, Gautam Chand dain, Sy.
Kantlal Jain, agad 88 'years, TGS, First Floor, Surya Towers, SP. Read,
secundershad,
Pethionar
AND
radeah, Rep. by tts Principal Secretary, industries and
Commerce wri Be) "beparin EN, Secretariat Sulidings, Velaganudl Wileos,
Guntur District
The Dyector of & bib
and Mand:
3. Vhe Assistant Direct for ¢
cee
Foor No. S? and}
ha
*, Anjaneya Towers, lbrahinpatriam Vilage
N tseology, Qid Governinent Hossa,
ayn Bhavan, Ongole, Prakasam Dishine,
Respondents
Peltion under Article S28 of the Constitution
CHauaTPeiances state d in the affidavit Ned he nary vith, 'the wight oe nut 7 may be |
May De pleased fo issue an appt opnate writ ar direction more parin.
the nature of a Writ of Mands the aMendyaNnns + made |
Mirror Mineral Concession O.0 Ms. No. 88, Industrie
ay
CANTUTIGIES (Mines- "HE Department, dated O4 G8 2021 are anly prospect a and
not affect the existing quarry lease of the pelifioner, granted by the Respondent §
through Gg} te an extent of 8 B84 hectares In Sy. Nod ZiiP, 144, 1S and (8s of
cand
4g :
Ne Puram Vilegs, Chimakurihy Mandal.di io an extent of 6.299 hectares In Sy.
NOCKHOP of RL Puisvam Vilge, Chi nimakurthy Mande 4, G8) fo an axtent wf Ao. 1.83
ce ants in Sy. Nog S88 Fore simakis nthy Vilegs and Mandal, (vi to an extent of 1.41)
fares in Sy. Ne tGvaiP) of § "ram Vilage Ohimakis Ry iter dal vy} fo
ye
Hey 8h 3 PR | r
extent af O85 hectares in Sy. No. QsarS and § of Chimakurth:
ii) fo an extent heniares in Sy. Ne JG 18/8,
RL Puram Vilage, € c NU ; MAB fo an axtent af
NO, hl and 26/58 o rakurthy Mandal Oni}
hectares in Sy. N 28/4, 3 ~ 26/68, 261 FAEBY, 2A7 8, 27/4
ad a
oe Lh
Chimakurthy Manca! and {bd fo ar extent af O.389
Chimakurthy Vilage and Mandal, Prakasam District
Mines and Mineral Deve glgpment and Requiation Act
Ad 2a Surat? Vdlage, $
CHareas Sy. So. GaSe of
fealy, contrary fo the
baing disual, arblvery and vielation of Articles 74, TS¢1ig) and 280 of the
fon. of india amd consequently at Beide the notices
Minor Mise ae NS, dated 35.08.2021, iesued by the 3° respondent by
deviating the amendmenis made to AP. Minor Mineral Conoass sion Rules, 1960
through «GD. Ms No 85, industries arki Commercon Mines NQeparmert, dated
anes 20: 2 are only oF POSE sective and will nef affect the existing Quarry Lease of ihe
peidianer, granied by the Resoaundent No.2 a4 Hy rough ( in aa extent of 8 Sod HECTARES
nm Sy. No. es AP UA TE and T&/t af R urant Vilage, Chimekurthy Mandal, 8
io an extent of D299 hectares in Sy. NoOR5P af RL Purarn Vilga, Chirekurthy
Mandal, ne in an extent of Ac. 1.88 cents in Sy. No. S88si of Chimakurihy Vilage
ane Mandal, avi fa an extent of TAYY nectares nm Sy. Na.
Vilage, G makuethy Mandal i) fo an extent of 0.785 hectares |
of Chin kur thy Vilage anc Mandal i) an extent a ae" hectares in Sy.
TaN, 45! 3, 18/3 and TQMP of R.L.Purarn Vilage, Chimasurthy Mandal ivi} to
an extent of 2.619 hectares In Sy. No. 26/SA and 26/48 of R L Puram, Chimakurthy
tera) of RL Puram
in Sy. No. 8808 and 5
Mandal (48) fo an extent of 5.676 hectares in Sy. No. 20/4, 28/84, 28788, aQFPA {P},
2eres, OPH, erie ae. Zeit, ae - and 2@/1 of RL Puram Village, Ch himakurthy
Mandal and dx} to a an extent of 0.889 hectaras in Sy. No. 880/2 of Chimakurthy
nN
Vilage and Mandal, Prakasam sietrict
iA NO: (OF 2027
Pelion under Section TS1 af GPC is Med praying fhat a7 the circiamatarioes
stated In the affidavit fled in support of fhe writ petition, the High Cour may be
of 8
mMeascd {fo an extent 3.884 hecfanss in Sy. Nogfir, T4ht, TOA and TaN al
PUL. Puram Village, Chim akeut thy Mandal, Gi} fo an extent of O.298 heet ates. nm Sy.
Na iS/SP of R.L.Puram Vilos, Chimakurthy Mandal, G3 to an extent of A 7.83
oats 19 "y No. SSa/1 of Chimakurthy Vilage and Mat nal, {iv} io an ny of 4 OTe
hectares in Sy. No. TOR) oF SL Suram Vilage, ¢ "himakurthy Mandal (v} to an
extant of a7 FSS hectares in Sy. No Q80/S and 5 of oni makurthy Village and Mandal
wi fo an exient of 4.044 heofares in Sy. No 40, 18/5, 16/3 and TGP ©
BL. Puram Vilegs. Ghimakurihy Mandal (ij fo ar extent © of G.879 hectares 9 Sy.
M
No. 28354 and SS/88 of RL Puram, Ghirnakcurt thy Anca ivi} fo an extent of G.O70
hectares py Sy. No 20/8, 26568. 28/68 BAPAR), 2878, 27M, BZ, 27S, 27M, 278
and 265 of RL. Puram Vilage, Chin nakur thy Mandal and Ox} fo an extent of 6.988
hectares in Sy. No. G80/2 of Chirmakurthy Vilage and Mandal, Prakasam Disticl,
z
pending disposal af Writ Patiion No. 23502 of 2024, on the Hie of fs High Gaurt.
ng the Petifion and ihe
High Court db 8 10.2024,
A 20e9 & SEO SOURS made
Sri Madhawe Rao Naflur) Advacate for the
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WP NO: 23974 OF 2021
Rehvean:
| aii Granites, Represented by ile Managing Partner
lam So Ramakrishna g - ¥
Balamury gar + St 'reat, Sarpsevini Cross, ;. Durganagar
Ghitioar, Caitoor District
uratitionrer
ao. by He Principal Secretary, Industries
Commerce (Mines) Dapertes st, Sac veteriat Bull sings, Velagapudl Village,
t st
¢. The Director of Mines ¢ Senlogy, Anjaneya Towers, ibrahimpatnam Village
Lae
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7 Responen®
arder Ames ae § of the Caonsitutic
Petition uy of india S ihee mraying that in ine
§ Siated in the affidavit Med therawith, the Hig Court may be lence
<
SUE BN aoorogriale writ or s nord cy Oyection mM Ore vatticu 'any, in ihe ne@ture of 8
(of Mandamus, daclaring G}ihs ret espective mriplemean nat flan of amendments
madé fo A.P. Minor Mineral Concession Rules, 1966 fhrough 3.0. Ms.No.88,
industnas and Commerce (Minas) Dep partment, daied 04. 06.2024, to the anisting
quarry lease of the patitioner, granted by the Nespondent Nae through Praceadi Ings
Noa d48or/RS-1 2007, dated 13.08. e012 2, fo an extent of Ac. 11.528 hectares in Survey
Noize of Muneliapalli Vilage, Xalikirl Mandal, Chittoor District anc consequential
leane deed eaxenufed by the Respondent Nog through Proceedings
No 2438: eee dated 17.77.20%2, ari dh the G.O.Ms.No42, dated OF 06.202)
issued by the Ist respondent levying consideration ammount an Minot Minerals
addition to he seigniorage fee DMF and MERIT, contrary fo Seotinn 1S (3) of me
Mines and Mineral Dewsinoment and Regulation Act 1957, being He 'egal. @ arbirary an
vinlation of Articles d4. I9449Ng} and 248 of fhe Constitution of India ahd
cUINSS quently fo set askie the Nofine No. 243S5/Q/2007, daiad G2 O89. 2027 issued by
WON F
oS
x
the Srd Respande:
IANO: 1 OF 2024
Petition under Section Thi of CPC ia fed preying thal in the oycur stan'
sfaled in the a led | in support of the writ petition, fhe HI S
Neased. tr suspen wre Notice Noes SRG ua007. dated 02. 88. 2024 iS
thro 5ugh Py "onsedinas No. AA37/RS-1/2007, dated - ;
oe ectarss | ie Guey Noatere of Mur the Re i vi viiage, Kalik
Mande' ah lina
er art penta
O46. 2022
diyvonate for ise
12024. 28, S44. 42024, 21, 12. 2021, : S108 3.202 2 &. a
Harep and upon hearing the arquinents ae SH, Viadhava "Rao Natur,
Pettioner and of GP for Mines & Geology for the Respondents;
33
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WP NO: 23375 OF 2021
Between:
Mis JMeganatham Granies, Represented by Ns Prop ore. R.Maghanatham
mf. Ramakr epee iah, aged 86 years, Rio. D.No.4-197 a7, Balamurugan Street,
San Heavin' Gross, Durganagar Colany, Greamanet) O 'tloor Chittoor Oitriet
« FREON
AND
¥. The State of Andhra Pradesh, Rep. by its Princ ipsl Seeratary, Industries
Commerce iMines} Depariment, Secretarial Buildings, Velagapud! Vilage
fSSuntur District.
. The Girector of Mines S&Geology. Anianeya Towers, lprahhrigatnamn
Village & Mandal, Krishna Distnet,
3. The Assistant Director of Mines & Gaciogy, Palarnaner, Chittcoar District
Respondents
a
iD
¢
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Petition uncer Article 226 of the Constitution of india is Bled praying thet in the
siocumstances ata tated | in. fhe affida vit fits ac J therew! th, the High Court may be pleased
fo Issue an appropriate writ ar order or clrection more particularly, in the nature of a
Wwe of Mandarnus, deci aring 4) the retrospective inmplenventation of amendments
made to AP. Minor Mineral Conoession Rules, 1866 fhrough (.O.Ms.No.0o
in dustries and Commerce (Mines-(]}} Denariment, dated 04.08 2021, to the existing
quarry lease of fhe petitioner, granted by the Respondent No.2 through Proceedings
No. S44 16248-18071, dated 43.08. S072, fo an extent of Ac 2.060 hectares in Survey
No 2iZiP of Munnepatil i Village, Rabkin Mandal, Chittoor District and the Isase dead
axsouled by the Respondent No.d through Proceedings No. STP AQ2008, dated
TWabLe0t2, and Gg) the G.O.Ms Noe, dated OF O86 2021 issued by the Ist
respondent levying consideration amount on Minor Minerale in additian to the
seignioraue fee OMF and MERIT, contrary fo Section 15 ©) of the Mines ark
Mineral Develonment and Regqudatian Act 1957, being Hegal, arbitrary and violation
of Arinie 14, 18(1Ng) and 248 of the Constitution of India ari comeequently fo set
aside the Notice No S17 /Q/2009. dated 02.06.2024 issued by the Grd Respandent,
IANO: 1 OF 2024
Petition under Section 184 of CPC is filed prayi ing that in the circumstances
afated in tie affidavit fled im support of the wri petition, ihe Nigh Court may be
micased {fo 2 SUSE rd the Notice No. d17/G/2008, dated 02.09. 2021 issued by the 3°
eon dent, in nespect of the existing quarry lease of the petit taney, granted by the
Respondent No.2 through Proceadings No.44182/R5-1/2011, datad 13.08. 2018, fo
an extent of Ac.2.080 hectares In Survey Not2.P of Munneps Village, Kalikin
Mandal, Chittoor District and the lease deed executed by t em Respondent Nad
through Proceeciings No 617 A2009, dated TF.7 T2012, o ating dissosail of the Wnt
Faitian No. 23275 "of 2024, an fhe fle of ihe High Cour.
ae
The petition coming on for hearing, upon perusing the Petition and the
affidavit flad in support thereof and the Order of ne High Court dt RON ae
2B 10.2021 VLAD 2024, 2AATS0ST, 21422021, S108 20k2 & 2 ee mad
herein and upan hearing the arguments of Sn. 'Madhava Raa Naflud, Advocate for the 8
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sition coming om for hearing, upon perusing the Petdion and the
alfidavil f Wed im sucpart thereof? and fhe Orc er of the High | Cenet db &. TO. 2027, ZS 7G.
2024, 14 Vues, eS.17 2021, 21S 2081, 21S 2022 & 26.04.2022 made herein
and upon neanng the arguments of Si Madhava Rac Naiur, Advocate or the
Petitioner and Govt. Pleader for Mines & Geology learned Addi. Adyooate Genera
for respondents;
WP NO: 23599 OF 2024
Between
{iG Macdhusudhanan Rao, S/fois Gangaiah, aged about G2 years, Rio. No 28-
é
49/4, High Lancs Residency, MBY Road, Paigmansr, | Chittoor District, Andhra
radesh.
. Petition
AND
{. The State of Arncthra Praciesh, rao. by | " Prin opal Secretary, Indusiries and
Gammierce (Mines) Deparimeant, Seonslaria t, Amaravathi, Guntur, Andhra
Pradesh.
2. the Oirectar of Mines & Geology, of A.P.. ibrahimpainam, Vieyawada,
Andhra Pradesh.
&. The Assistant Hmector c af Minas & Geolo
Chittoor, Chittoor Distriet, Andhra Pradesh
. Respondents
Petition under Anicis 228 of the Consitiution of India is fled praying Matin the
crnumatariogs sisted in the affidavit Hed therawith, the High Court may be picasecdi
iG gue an appropriate Wit, Orier or direction more padicularly ane in the nature of
Wit of Mandamus decdaring the amendments made to A.P. Minor Mineral
Concession Rules 1956 through G OMS. No.85, industries and Commerce (Minas-
} Geparbnent dated Q4.06.2021 as ans only prospective and will not affect the
pending imuining lease agnpiicaliona and fo aef aside the leers issued by the
Raspancent No's.2 and 3 vide Latter No SSSQ0Ni S202) dated e808. 2021 and
er No SSBOAOTeO18, dated 259. e024 reaapectively ag same as arbitrary, tiegal
and without any authority of law and in violation of gdnciges of natural jushes,
violative of fhe Fundamental Right quaranteed under Ariicies 14 of the Consiifulion
wf india and consequently direc ot Reape: aay NG. ar nd dts » proc cess ihe Mining ligase
8.
e
.
application ade Fie No 8880401) S678 dated . ered. 2Utg without nee for
neymnent in OMaTHUuM anaunl iy ferme of GOS.) No8S. Industies and Commerce
iMinas-IH} Denariment defed O46. 08.2024.
IANO: 7 OF 2021:
Pefltian uncer Section TS) of CPO is fled praying that in he cirournstances
stated in ihe affidavit Hed in support 'of i the e writ vatition, the High Court may be
please d fo suspere! the notices/elters of Respondent No. eo and 3S vide Letter
No. 235801318021 dated 38.08.2021 and Letter No QSSOA0 2078, dated
26.09.20 21 respentively, pending dignosaal af Wht Feldian No, 235 99 of 2021, an ihe
Rie of the High Court
.
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3415 OF 2024
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IANO: 2 OF 2027
Me,
ion ureier Section 157 of CRC js fied praying that in the circurielance
stated in the alfidavil fled jr support eo the writ petition, the High Court may be
eased 2m for payment of "Pra ar um Amount", as
i nord etier NO. SPSS 1-108, dher G8. 2024, pending
of Wit Petition No. 23475 of 227, an the fie af he High Court
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The pehlian coming on for hearing, upon perusing the Petition and ihe
va
affidayd Hed im suppert thereof and the Order of ih S ot Court dated 08.10.2021,
2B AG.2021 TAL 2027 , 28900 2021, St I22021 & 24.05.2022 made herein and
won hearing fhe argur ments of Sd F Roy Raddy, Advocate | for the Peliianer, and of
i@arned Aciditional Advocate General for (SP for Mines for the Responcdean ~
WP NO> 23479 OF 20249
Sehwveen:
Mis. Parvathi Mines, Rep. by iis Managing Partner, VUSES Bhushan Kumar,
Sfo.Poorma Chandra Rao, Aged about 47 yaars, Rio Flot No 163, Prashasan Nader,
Noad No. 11, dublise Hills, Hyderabad,
_ Petitioner
AND
ce
1. The State af Andhra Pradesh, Re Bp. by is Principal Georetary, Indusiries and
Commerce (Mines and Geology) Dept, Secratarial, Vielagapudi, Arnaravaihi,
Guriur District
2. The Director of Mines and Geology, Sevemment of Andhra Pradesh, Sri
Anianeya Towers, Jbrahinpatrarn, Krishna District.
4. The Deputy Director of Mines and Geology, Ongale, Fakasarn District,
4. The Assistant Drector of Mines and Geology, Qngo ste, Frakasam District.
._. Respondents
Petition under Aricie 236 of the Gansttution of india is Med praying tiatin the
orcumetances stated in the affidavit fied therewith, fhe High Court may be pisasec
fo issue a Writ, Order or Direction more parioulary one in fe nalure of Mandamus
declaring ihe action af the 2° respondent in seeking to enforce the provisions of
6.0. Ms.No.8S, industries and Commerns (Mines) Ospartment, dt. 04.08 2024
againat the petitioner ang | in faising 8 damand for payment of Prerniurn Amount, vide
Letter No TSO1D9/2020, df26.08.2021 in respect of the Quarry/Mining Lease
Apolation, dhOG. 10.20 19 | in relation fo Calour Grants, aver an extent of 77.000
Hectares in Sy. No to/S/P of Kopparam Vilage, Santhamagaiuu Mandal, Frakasam
Disingt ae legal, arbirary, without junediction, viclative of fhe pravisions of the
Mines and Mirssrals (Developm ent and Regulation) Act, 12S? as s also violative of
wate ae
Arigdies 74 and 19 (ig) and 205 af the = Constitution of Incha and consequently set-
askic the same and dimsct the respondanis to pmcesa the Quarry/Mining Lease
" ¥
An picatan of | setioner, ciOS.1O 2879, whthoul dams a for payrent af
Application of the petitioner, dhOS. 12.2079, withoul demanding for payment of
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Granite, over an exter of 3.000 Hectares In Sy No TOS/P (LESH) of Soravargopark,
Hio Uppamagaluru. Vilage, Balikurava Mandal, Prake agar District, as ilegal,
artairary, without jurisdiction, violative of the srovisians of the Mines and Mi ner ais
elopment a and Regulation) Act, 1957 as alsa vicistive of ¢ Artoles id@and 19 (ike
¥ s3
268 of the Constitulin of india and ¢ CONSEQUENTY set-aside the same and cits
(De BY
Ny
respondents tb process the Quarry/Mining Lease Application af the peti toner
etd. O8. 2020, wathout demanding for payment of Frere Amount.
IANO: 1 OF 2027
re ot fan under Sectian PO1 of CPO is feed graying that ai ihe ciruamistances
statect In fhe affidavit fied in suppart of fhe writ petition, the High Court t may be
oles ced to rect the vetnandaiten ee fake steps for grant of Quarry Mining Lease
im faveur of the third parties in respect of the area that is subject matier of the
petitioners Apoalication, dit2.08. 2020 "fot quarg/Mining Leaee for Colour Granite,
aver an exfenf of 3.000 Hectares in Sy. No. TG5/P HUSH} af Somavarappat 4,
fo Uppamadgaluru Vilage, ee Mandal, Prakesam District, pending disposal
of Writ Pistifion No 23425 of 2021, on the fle of the High Cour.
cA:
Gaad
IA NO: 2 OF 2024
Petition under Section 197 of ORG is fled praying that in the clrourneiances
sisted in the affidavit fi ad suppor! of the wrt t pebt tion, the High Court may be
pleased to suspend the darmand raisad for payment of | "Premiurn Amount', aS
contained in the znd respondent's Latter Nog on 110/202 . HLS8.08. 2021, pending
disposal of int Petition No. 23425 of 2021, on the file of the High Qourk.
The pelition coming on fer hearing and upon perusing the peh dion and affidavit
Hed herein and {h Sons of the or Court d& BAG Sdet, 2B 1G S0St, PTT A024
S841 20271, SLI 2024, S108 2022 & 28.04 2022 made herein and | upon hearing
the arguments of ri an Roy Reddy, Advacate for the Pefiffoner and GP for Mines
and Geology and Additional Advocate General for the Raspandenis,
WP NO: 25427 OF 2024
Between:
Ganesh Gayatri Granites, Rep by ite prop. Sr. Keone Ravi Kumar, S/o. late
Krishna Rao, age ad about 54 years, Pint Nod, DOC Colony, Srikekuiarn,
Srikakulam Distict, Andhra Pradesh
. Pettionar
AND
i. State of Andhra Prariesh, Ren. By is Prd. Secretary indusines and Com
Deparimant, Secrstarial Bulidings, Velagapuci, Amaravathi.
@. The Drector of Mines and Geology, Ibrahimpatnam, Vilayawada, Krishna
District.
3. The Deputy Director of Mines and Gaology, Government of Andhra Pradesh,
Srikakulam District.
A. The Assistant Director of Mines & Genlogy, Takkali, Srikakularr District.
. Mespommionie
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Patifion uncer rs Article 228 of the Constitution of india is Hied praying that in the
circumstances stated in the affidavit Het therewith, the High Court may be pisasad
io Issue a Wit, Orcier or Cirention yore particularly one in the nature of Mandarnius,
aring fhe action of the and respondant in seeking fo enforce ihe aoe SiGns of
G.O Ms .No§5, Industries and Corrrierse Mines. Denanimant, didad 08 208%
agaimal fhe patiioner and ef vaising a demand for sayrnent of Premit mM "Amount vid de
Letier NogdQg/Oy-e/207S, dle'r og. 2027, in re spect of the Quarry/Mining Lease
Application, db PLOT so14 | 'ati Srantie, over an axtent of 54 50
Hectares in Sy. No.286 of Senge vada Vil IgE, alae Mandal, Srikakulam District,
as Hiagal, arbitrary, without jurisdictiar UM "of the provisions of the Mines and
"o 4
He
ihe
y
2
+
ears
Minerals (heaveloprnant and Reguiaton Ae " TOS) asx alse wiotat we of Articles. 14 Vand
iS Ya) and 265 of the Constitution of India and consequently y Set-asitie the same
and direct the respondents to process fe Quarry/Mining pee @ Application oi the
% Poy 2014. without demanding far payment of Prernuan Amount
SOP is Mec praying that in the circurnetance
* ie apart of fhe wri petition, the High Court may bs
pease ed 10 'di aT vot th ere respon ernis not fo take steos for grant of Quarry/Mining Lease
in favour of the third parfies in respect of the area that is subject matter of the
p stoner $ Application, atTiiy. an for Quarry'Mining LUsase for Colour Grariie
over an extent of 3.400 Hectares in Sy.No.coS of Gangawada Village, Palace
Mandal, Srikakuiar District, pending di ispasal of Wit Pat O24, or
the file of the High Court.
IA. NG: 2 OF 2024
Fatition under Section TS] of ORC is Hed praying a in the clroumelances
stated in the afidavl filed In support of fhe writ pe atition, the High Court mey ve
pisa@sed to suspend the demand raised for payment of "Premium Armount',
stmlained in the <n respondent's Letter No S400 1-2/2019, dhe? 08. 2087, pana ing
disposal of Wing : Petition No. 20490 of 2024, an the Me of the High Court.
The petition coming on for hearing and ugon perusing the petition and affidavit
Ned herein, ari upon the order of the High Gourt df Bd202° . 28.16.2021,
Vi aan 2EIULS021, QVAISSOS1, SOb hes & 26.04. 2082 made herein and
upon hearing the arguments af Sif Roy Reddy, Advocate for the Petiiione :
<
lsarned Additional Advonate General far GP far Mines & Geofouy for Responds ants:
nk
a
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ie:
WP NO: 23432 OF 202%
Sehvean:
Mis VS B-MINES, Rep. by fis Managing Partner, Mi Vihan Raddy Sio.M. Kr shia
Reddy, Aged about 23 years, FHot No. 183, Prashasan Nagar, Road No.1, fublies
Hills, Hyderabad, Telangana.
Petitioner
1. The State of Andhra Pradesh, Reps by its Srincigal Secretary, INGusiries 3
Garmaerce (vines and Gealogy} De of. Secretariat, Velagapudi, Amaravathi,
Guntur District
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WP, NO: 22437 OF 2004
Bofwearn
Chintam Tanwnayya Naidu, Sio. Late Brarmmar nandam, Aged 48 years,
Door No 16." 10G/5, New Bank Savon, Kothapeis Village and Mandal,
Seda yar District . gS BID
Pattioner
AND
). The State of Andhra Pradesh, Rep by Hs Principal Secretary, Indusines
. SN ey whee S35 38 ~ oye ¢ fa 5 Gd
and Commerce (Minas) Deparment, Secretariat Sinidings, Veiaganud: unin
disthnt
2. The Drecter of Mi nes and Geology, §-Slock, Sr: Anianeya
ioral: apatnam, \ fjayawada. Krishna District,
The Deputy Director of Mines and Geo! logy, Srikakulam
t x
2
4. The Assistant Director of Mines and Geology, Srikakulam,
Respancdents
Patition uncer Adiole 226 of the Ooanatiution of india is Hed praying that in the
urciatistances ate ated in the affidavit fed therewith, the High Court may be pleased
io issue a Writ of Mandamus declaring fis impugned letter No. 4407/2" {ESOS t,
Gated 4, O8.g S021 issued by the Respondent No.2 on the basis of GOMs Na85
cated 88 2021 a6 Hlegal and arblirary and without jurisdiction rv Art 14 and 79 of
the Gorst wation of india and conssquently set-aside.
IANO: 1 OF 2024
Paton under Section 194 of CPC is Med praying thet In the circumstances
8 nm the afidavit Aled i im suppor of the writ panic, the Nigh Court may be
nleased to stay ah furiher praceadings pursuant ie the impugned letter Ro. ager}
" «
2f2Q2 4, dated 34.08 3021 issued by the Respondent No.2, pereding disposal of Writ
Patifion No. 23497 of 2027 on the He of the Nigh Court,
The petion coming on for hearing, Upon PETRY ; the Patios and the
afidavl fled in support thereof and the Order of the Hi sh court d& 8. 1G.2084,
28-10-2081, TAD SOS1, 28.44. 3021, 29 A2.024, 24 03.2022 & 28.04 2022 mace
herain and upon hearing the arguments of Sr rom: 2gia Rabu, Acvooste for ihe
Petitioner and of GP for Mines and Geology for the Respondents:
WP NO: 23441 OF 2027
Reiween:
Mis Blue Whales Granite, Rep. By fs Mg. Partner, Sridktio Prakash,
Sfo.Prakash, Aged about 28 years, Flet.No. fOs/A4, Ganga Block, National
Game Vilage, Koramangala, 'Ban gainre, Karnataka Stats.
Petitioner
AND
}. State of Andhra Pradesh, Rep by ts Princinal Secs ». ind and Com (Mines,
fy Dept. Secretariat building, Amaravally, Seo arial, Cunte Diet Pick.
The Gireotor of Mines and Gecingy, AP, rbrahinwattam, Vilayawada.
The Asst. Director of Minas and Geningy, Anantapur, Ananiapur Disin
Respondents
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- aS Aonants
49
Peition under aybele 228 of fee Constiuvion of Indie is Med praying that in the
cHrolitisianoes stated In the affidavit fled fharewth, the High Court may be pleased
to igsue a Wirt, Order or 5 rection more partie! riy-one in the nature of Mandamus
deolaring the action of the 2°" respondent In seeking ts enforce the provisions of
O.0.Ms. No 88, industries & Commerce Mines. iN} Department, dhO4¢ 068 2027
agalr inst the netitioner ao in pals! ng @ a demand for payment of Prenrfum Ameunt, vide
Her NG.QRSTOT 2/2020, dher08. 2021, in respect of the Quarry/Mining Lease
ation, GLIS OS 2014 in ation i Colour Grane ivariely of Grkakulam Blue),
over ar extent of 4. $00 NHeclares in Sy. No.2? of Padea Vils age, Meliaputh Mandal,
Snikak cular District, as i Hegel, atbitrary, withaut jurisdiction, violalive of the provigions
of ihe Mines and Minerals (Qevelonment and Requiat on) Act, 1997 a8 aiso viniative
of Articles 14 and 19 (1g) and 255 of the Constitution of india and nansequently
set-aside the sare and direct fhe respondents to a voces the Quary/Mining Lages
Agoication of the petitioner, ch 7G.05. 2074. wihaut demanding for sayment of
Premium Arnount
IA NO: 1 OF 2024
Petition under Section 154 of CPG is fled praying that in the clrournstances
stated in the affidayii Med in support of the writ petifion, the Nigh Court may be
sleased fo direct the respondents nef fo fake steps for grant of Quarry Mining Gsase
in favour of the third pares in respect of the area that ls autyect matter of the
pet Vioners Appbcation, di 15.9. 2014 for Quarry/Mining Lease for Colour Granite
(variety of Srikakulam Blue), over an extant of 4.800 Nectares in Sy.No Sf i of Radda
ge, Melaguti Mandal, Srikakulam District, panding disgosal of Wit Patitio
No.23443 of 2021, on the fle of the High Court.
[A NO: 2 OF 2024
Petiiion under Section 191 of CRS is fled praying that in the ciroumetance
slated in the alfsiavil fied In support of the wri 'petit jon, the High Court may be
pleased tc suspend the demand raised for payment of "Fremiam Amount',
comained i tue 2 * FREPAN vents Listhar No. S&S d/o t-2/2020, d02 7 08.2027, pending
disposal of Writ Peition No. 23443 of 2027, on the fle of the High Court,
The petition coming on for hearing, upon perusing the Peltion and the
afidavil filed in support there caf and the Order of the High Court db S10. 2024,
2h 10.8087 TEAPL2!|0G!]9, 284A 2det, SIS 2021 & 28.04.2028 made herain and
upon hearing ihe arguments of StLP Roy Reddy, Advocate for the Patiioner aad of
Govt Fleader for Mines & Geaingy isarned Addl Advocale General for
respondents,
WP NO: 23498 OF 2024
Between:
Ms Cosmos Graniies, D.No.d5-22-13/7, HB Colony, Scethammsdhara,
Visakhapainan Rep. by iis propriatar VVS Sharadwaia,
. SP Rhtioner
AND
1. The State of Andhra Pradesh, | sept of Miries ania eulogy. Secretariat,
Velagap 3 Rap by is Prncinal Gecareta:
x. The Director of Mines and Geology, lbrahimpainam, Vij aye ia.
Patton under Ant ole 228 off
orcumsians ves stafed in the efficevit
<
mS
: P therowit Mi, "the a igh oe out "may "be 2 pleased
fo issue a Writ of Mande WU ati g the otter Na. ee ~H2079 dated
€S0e8. 2027 issued by the Resnond Nad an fhe basis of Go.Ms. No.OS dated
O4 8.2027 as Hlegal and arbitrary ari without jurisdiction ray Articles 14 and 18 of the
?
:
Constitution of incdig and consequently set-aside.
iA NG: 1 OF 208%
'ed praying thet in fhe clrouristances
Y petiion, the High ¢ Court may be
pieases t further action pursuant fo the
Hripugned AVE8SA S Se. issued by ihe Respandant
No.2, pend MQ 1 diene mal or VP No isds of 2084, on the fle of the High Gaur,
siaied |
The pettion sering an for hear f ing the Pelion ane
fled in oy ap gar thereof and the Order of the High Court db S0.1@2f24,
affidavit | an
28- ' 02024 P.VE2027, 2B97 202%, 2112 2021, 21S. S087 & BAM. 2022 made
herein and upon Aearing the arquments of Sd NViey, Advocate for the Petitioner
and Neamned Additional Advonste General for GP for Mines & Geo! jony for
Re CNTES |
WP NO: 23889 OF 2024
Between:
3. Kasaiah, 3 aged 49 years, Sio.Fedda Kesalah, Rio .H.No.3-136, Meerajaneta,
Tarlapadtt, | akssan Uistrict
Patiiicnar
AND
1. The State of Anchra Pradesh, Ran. by iis Princinel Secretary, Industries and
Gommernns (Mines) Deparment, AP. Secretariat, Ve elagapuch, Guntur Distict,
2. The Director of Mines and Geology, Andre Pradesh, lbrahirmnnatnam,
fayawada, aren Pradesh,
he Danputy Director, Mines and Geology, Cingola, Prakasarn Cietrict.
ne Assiaiay wt Nreatar of Mines and Gecingy, Markenur, Prakasam District.
Andhra Pradesh.
- Respondents
Fatition uncer Ariicie 228 of fhe Canetitutian of india is fied d pt ay ing that in the
imsiances Stated | in the affidayi Hed therewith, the Nigh Court : hay be nisasacl
UPS
ta iseue a Wri, Order Direction oariicuiarly in the nature of Writ of Mandarnus
declaring that ihe amendments made tc AP. SJinar Mineral Gonomesinn Rules Tada
through Go. Ms.No.68 indusin Is Hmerce (Mines-IN}) Department dated 4.8.
2027 are ayy pro pspectiv Sow not affect ihe pending Mining lease anolioatians
and 6 consequently § nalice issued 'by the
feet
oh
Los
oe
ia
sot
wed.
we
%
2°" respondent in Letter
No SOSNOG2021 dated $8-08.2021 as the same is arbitrary itegal and wilhaut
authority of law,
IA NOcT OF 2024
=
. ation under Section 15 & af CPCS is Hed praying that in ihe drowansiances
steted in the affigavit ted in support of the writ pet ENOR, the High Count may be
leased '© » direct the 2° respone Gent ip prone ess = the mining isase apglicatian of ihe
mettioner dated &- a204 1s i 1 Fespect nf the land of 16-880 Hectares in ay. No. BSS
of Rometigunia Vilage, CS Puram M andal, Prakasa District without insisin ng TOY
payment of prea arr nt aquiveatent to: 16 tines the dead rent, pending disposal
re
of Wit Patifior No. 23589 of 2027, on the file of the High Court.
IA NG: 2 OF 2027
Patiion under Section 757 of OPC is Bisd praying that in the arcumslannes
part
sigied in the affidavit fled in support of the writ pelition, the High Court may be
meaxed to direct the responcent nai te lake any cogreive stens pursuant fo the letter
y Se
ued by ine oe regpornient by SUSANNA yy the
ne
No OSD /D0/202 4 dated 28-8-2024 is
{ Petifion No. 23559 of 8024, an the fle of the High
same, pending disposal of Wh
Tre getiion coming on for hearing, upon perusing the Fattion and the
afiddavil Ned i support thereat and the Of the High Court db 20.10.2024,
28.10 2084, V7..77 2081, 25.77.2021, 24122024 & 21.03.2022 and upon hearing
the arguments o of SiG Ramachan dra Raddy Advocate for the Petitioner and of GF
for Mines and Geology for the Responder :
tae
WP NO: 23077 OF 2027
Bohwean:
N Subhash, Sio M.A Natargian, aged iS ye vars, Occ: Business, Rio No S291, Kasi
Chetty Streat, Ambur, Thirupathur Oiatriet, Tarruinadu
. Petitioner
AND
{. The State of Anchra Fradesh, Denartmen
building, Velaqspudi, Amaravaihi, Guns
Seoratary,
The Director of Mines and Geology, ibrahimpatnan, Vieyawaca.
The Denuty Director of Mines and Geo stogy. Vizianagaran
Tk Bok
. Respandents
Petition under Arinie 228 of the Constifution of India is Hed praying that in the
slrourmeiances stafed in the affidavit fled therewith, the High Court may be pleased
fo issue a Wht of Mandamus declaring the impugned fe Her SSZVOZ2020 dated
25.08.2024 issued by the Respondent No.Z on the basis of GOMs No.65 dated
M1.8.5081 as Negal and arbitrary and witha jurisdiction cw Aa to and 1 af the
Constitution of incie and cansequanily set-asiic,
Lot
Baal
IANO: 2 OF 2027
Patifion under Section 157 af CRO is fled praying hat in the cirmumstances
Ststed in the affidavyid fed in support of Tre wrt petition, ihe High Court may be
miagsed to direct the nespondant not to fake any coercive SEEPS ff suanl io the letter
Na. BOS TADS 08 1 sued by the 2! respond jet by § suspending the
same, parvling disnesal o
DoF WP No 28639 of 2021, on the fle of the High Court.
The pefificn coming on for an iG, upon serusing fhe FPelitiun and ihe
t fie i : ort therenf and the Order of the High Court db 2G. 1D.S02%,
Zz 2 G23, 20. 12.2024. STOS 2022 & 28.04 2022 made
here 7 Vand upon 'hear ng the arguments of Sci G Ramachar era Reddy, Advocate for
the Petitioner and Govt. Pieader for Mines & Geology, learned Addi. Advocate
General for rescoandents:
WP NOQp 23859 OF 20249
elven:
Vis. Ramepall Agro Farms, D. No. 208, Gananavaram Vilage, Nadendis
Viendal, Guniur Distriet, Rep. by is Managiig Parner, Sn Rarnenaik
Srahmanaid.
oo Matitioner
ARD
1. The State of Andie Pradesh, Ren. by fs Frincinal Secretary, Industries & and
Gammerce (Mines & Gealogy} Dept, Secrefarial, Velagapuci, Anarayalh
Guritur District,
2. The Drentor of Mines and Geology, Government of Andhra Pradesh, Sn
Anlaneys Towers, Sirahimmatnam, Krishna Dietrich
3. The Deputy Director af Mines and Geology, Sdkakularm, Sokakulam Distinct.
4. The Assistant Director of Mines and Geology, Tekkall, Srikakulam Disinet
. Mesponiants
Petition under ane 228 of the Constiiution of india is fled praying that in the
oroumistanoss stated in the affidavit Head therewith, the High Courl may be ple: ased
fo jesue a Wil, Order or or Dires stan more partioularly one in the nature of Mandamus,
declaring the action of the B° respondent in seeking to enforce the orovisions of
S.0.Ms.No.65, Industtes and Coanimeros (Mines. HD hepa sirneant, aha. O80. ;
against the pet Wfionter arei in, maising a demand for payment af "Premium Amount',
vide Letter No STo?/D-4 "212020, db oy. QS. 2027 respe sul of the Quarry Mining
Lease Anplcafion, a8. OF 2098 in reition fo Colour Granite (Aflanety of Sri ihekule mn
Bius}, over an extent of 6.000 Hectares in Sy. No. Sa3 of Tarlakota Village, Paissa
Mandal, Sak akulesn Chatrict, as llegal, arhdrary, without jun isdiction, violative sof the
nrovisions of the Mines and Minerals (Develapment and Regulation) Act, {987 as
alse violative of Articies 14 and 12 Avg ij :
=~
a} and 255 of the Const tudion of india arc
onsequently selaeide the same and direct the reaponcenis io prooess the
Quat arnyMining Laese Apmication af tie patiioner, df. S019. without clamanefir
for payment of Premium Amount.
"
a
BA NO: TOF 2024
Paiition under Sen! jan T4 raying that in the cir HOaS
slated in the affidavit ied In au petition, the High Sourt may be
pleased te direct ih fet FOSHO onda nis moi ia dake steps for gras ant of Quay yiMining Lease
me yo af the third parties iA respect of me ve That ig s subject matter of the
peh foner's Apmication, dhaS.07 8019 EASE in relation ta Colour
Granite (Variety of Srisakuiarn Shue, ower ¢ * extent oF aT XO Hectares in Sy No @So
a _aflawole mis age, alse Met las S kakulan Distro, ing dignosal of writ
ped
ee
ore
a
Be
oe
"4
com
a it
certs
A
%
2 D
5
sed
S|
ved
Se
fon
iA NO: 2 OF BOS1
Pettien under Section 181 of OPC is Hier
Stated in the affidavit fled in support of |
Measad te suspend fhe derignd raised for
somtainsd in the 2° respondent
pending disposal of writ petition S48
2084,
C3.
parse
ag
md y
bop
The petition corning ay for pearing,
aviidavil {ied In support thereof :
S8.1D S087 TTS 1, 28 14.2021, 2442,
fa s.
the arguments of SA Vodurya Airan Rume
learned Additional Advocate General for the Rassane
WLP NO. 24438 OF 2027:
Setween:
Saljepall Mana Ermanue!, S/o. Mariya Des, aged 2? years, Ooo Business, Rin.
O.No1-388F, Akkwesuverl Street, Mangalagii, Guntur District
oP atthoner
AND
7. The State of Andhra Pradesh, Rep. by te Srinci inal &
industries & Commeros (Mines - 1) Department, Sex
Velagapucl, Amaravath!, Guntur Clatriet.
x. The Director of Mines and Geology, Government of Andhra Pradesh,
hrahimpainant, Vijayawada,
The Deputy Director of Mines and Gealogy, Goalie, Praksam
Assisisnt Director of Mines and Geology, Onacie, Prakasam [is
of
BO
Sefition uncer Anicie 228 of the Comatitution of {ndia is Hed pra
circumstances slated in the affidav? fled therewith, the Wk
io Rous 2 Writ order or direction mora particularly in the
declaring the Leiter No asa pacers fates oF oOs
raspondent herein on the basis of GO.Ms No SS daied G4. 8.90 ied by the
respondent, as dlagal, arbitrary and without jurisdiction and violative of Aricles {4
78 of the Gonstitigion of india, comsequently sabaside the same.
ne
rit ve Mans an THES
t
by the =
&
:
Las
Lat
iA NO: 1 OF 2024
under Section 1S] of OPC is Ned preying that in the cirourns :
afidayd fled | in support af the Wirt pefifion, the High Court may be
st ;
!
rain the respondents from taking say further action oursuanf to ihe
oS $ oe oS
Letier No 388: ie (2020 dated 27-08-2021, Iasued by the 2°" respandertt herein,
pancding dianosal of WP No. 24138 of S021, on the fle of the High Court.
@® patition coming on for fsar aing the Pelion and he
afidayvi "led in support therecf and the Orders of fhe Hi nt Court db 23.70.2024
S890. 2004. PEP S02T, SS.71 2027, SV IS.2081, 24 O3.2022 & 28.04 2082 ane
upon Rearing the argumenis of Sri Anup SouSTHK Maravadi, Acvooata far {he
Patifiongr anc GP for Mines & Geology anc Addl. Advncate General for the
Respondents.
WLP NO. 24746 OF 2027:
Hetween:
Vallabhanen! Anudeep, Sfo.V.Balasawr, Aged about 88 years, Rio.5™ Floor, Kineia
Towers "Venkateswara Hills, Road No.8, Banjara Hifs, Hyderabad, 7.8.
Fatiioner
AND
4. The State of Andhra Pradesh, Rep. by iis Pencinal Secretary, Incustries and
a ynerce (Mires and Geology} Dept. Seorateriat, Velaganucl, Amaravath),
atur District.
Z The CHrector af Mines and Geology, Governmant of Andiva Pradesh, on
Anianeya Towers, lbrahimpatnam, Puishas District.
3S. The Geputy Oirector, Mines ard Geology, Sikakulam, Savakuiarn District.
4. The Assistant Drector, Mines and Geolngy, Sr kakularn, Srikakulam District.
Reapondents
Pefifion under Article 228 of the Canatitution of India is led praying that in ihe
ciroumptances elated in the affidavit Med therewith, the High Court may be pleased
fo issue @ Writ, Order ar Direction more particularly ore in the natu of Ma ndanus,
declari pre SIONS: af
re
ing the action of the 2" respondent in seeking fo enforce the
GCMs. No.85, industries and Commerce (Mines) Deparment O4 08.2024
against the nettioner and in maising a deman nd for payment of Premium 'Amount Wide
Letier No.4OS4/04-12024, dh St O8. 2021, In respect of the Quarry/Mining Lease
Agpioation, dt. 28.05.2027 in relati jon te Colour Graniie (Snkakulam Blue Vanety),
aver an extent of 70.000 Hestares in Sy.No.t of Govardhananuram Village,
Saravakota Mandal, eal Dstnct, 38 egal. arhtrary, without jurlselic ote
yiniative of the pray fsions of the "A fines and Aa lopment and Requiatio
Act, 1957 as also vinialive of "Arti PIS Xa and 288 of the Consfiutian a
india ard comeequently set-aside 'the same and direct the respondents fo process
the Quarry Mining Lease Apgiication of the petitioner, ob eS.08.20eT without
demanding for payment of Prernium Amount.
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hm Ob 7 ge Ok ES oe A Ba bak pe ok BO MG
os Se £3 * ped ea Wey ek rn e Co vee oy, Gs 2 & thee ts " ua wo
6 OB ct te Oy oe GS Feet P&B B ee ce ee
i, oes Trees s wa £0 4% ee SP ngs re ' Pere PEE alin 0 7 £68 ie
Be or le a te be at be i 2 he @B fron Cab dew Cp pe few oe Le oo
ee ite ay ate hehe nf ' Son, ne, £%, ew t ys ts 443.
veont§ er Oh By GD tone % Be we Be LEE "ye reg we, eee fe eth "Ten
tee ae oy woes Ge ee 8 Bs ond gee. Noe eo oe
A ee OOS $ ae Me OEE of af "gn
" Pot ad ia ad Ate. ae
ey B
C3 aime "EF
oie
3
nd Minerals (Qavelooment and Regulation} Act, 135°
agains st articies 94, 248 aad S65 af fhe Constitution
set aside the impugned notice!
2? .O8 2023
No. SSO
é
am fo directing fhe raspandert
a
TA th iy
authoritie isation of the petitioner as oer nulss and proc secure
3.C.Ms.No.85 of industries and Commerce
prevail 'led prio tor to
3
= suas Oe of the g
(Mines -Tf Ot ¢
Sf the Government of Andhra Pradesh.
{A NO: TOF 203%
Petition under Sentian 144 of oan in filler praying that in the crourstar ACES
stated in the affidavit Hac ip sSupgart sf the Ww rt peti ion, the High Court may be
plaas ased ip creat he 2 Res pondent fo mrocess fhe mining lease appicatian af the
petitioner dated 7 147 PG? for gre ant of Gane over an extant of an 4.850 Hectors, in
al modal, foipiigiicinn District, for
am guance of I etter : of | intent *LOd with out ingisting far payment of premium amount,
sending disnosal of the Wri petition.
naan,
ANO: 2 OF 2024
ettion under Section (81 of CPC is fied praying that in the crourmetance
ated j in the affidavit Hie in suport of the Writ pefifion, the High Qourt may be
gisased to direct the nsspondent authorities not to fake any coercive er eae
the malice impe igned mrocescdings vihe lever No JOSADT UATE? 2 7 dated
2? O08 2081, for levying "Premium amount' obsfore issuing of Tetins af
infenvLiQyO#er for ¢ grant of lease pending dispasal of WP .No. 24146 af 027, an the
fie of the High Court.
w
Ane petition coming on far Searing, upen perusing the Petition and the
dq the Omriers of the High Court
28, 40. 202° 3 :
Le hearing the araquiment
GP for Mines & Geology an
3
ay 2021, 26.4 20 : at. WSPeb24, VSIGS.20e2 §& 28.04 2022 'and
of Mis GN. Uma Rani, Advocate for the Pattioner and
Addl, Ad yooate General for the Respancdents.
62, G8
WLP NO, 24788 OF 2027:
Reiween:
Vis Plachin Global Pv Lid, O.Na.2-4-20¥, Flat No. 18, Phan Grand Apariment,
SVN Colony Main Road, Guijanaguadia, Guntur - 882 2 008 8, Reo. by ts Managing
DHrector. R Sn nvasa Rao,
» Pedtioner
AND
4. The State af Andhra Pradesh, Rep. by iis Prinoipal Secretary, Industries anc
ommerce (Mines & Geology) Dart. Seorstanat, Velagapudi, Amaravathi,
Guntur Dety
2. The OM rector ¢ of Mines and Geology, Government of Andhra Pradesh, Sn
Anianeya Towers, Jbrahimoainam, Rrishne District,
3. The Creputy Chrecter of Mauss and Geology, aoe jars, Srikakulam District.
4, The Assiaiant Director of Mines and Geology, Tekkall, Srikakulam District.
. Reaspondenis
ify
oi
¢
'
ay
wane,
>
se
2%
MPLS 3
>
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o
HG
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carries,
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respondents tc
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Fs
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on
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h
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at
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ae
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ate
3
ae
BerUsHHY the |
payne
raised fo
S47S9 oF SOS 4
Sex
ots
qumants of {
Es
XS
fion: No.
arweral
e
ihe ar
aa
&
Writ P
SSP
SS
Avidh Acvooal
eS
spt oye
SOF
-<
"hs
¥
niaine
dispos
3
WLP NO. 2446? OF 2021
phe
Pan
ent
SII
cs
at
Petitioner
aravaihh
He
ae
5
Ay
-
ON
~
gapudh,
ai, Vela.
AND
y under Ani
¥
3
oa
a
Sire
3x
$
x
agen
dugurall
'
$
3
abd Re & ed : ore y FR Siow ee 4 artery AE
GO. Ms.Na.85, Industries ard Cormerce (Mines. fh Deparinent aime and haben
against the petitioner and in ae a demand for payrrieant of 'Fremium Amount,
wie Letier Na. 87 Sait 2/2027, dh.08.06. 2021, in respect of ie Quarry Minin ing 7 Leas 38
Application, di 24.O8.2021 in sclation ts Colour Granite Variety of SH aR Bue)
Over an extent of &.609 Hectarss in Sy Nog of Kondatemburu Vel an Nand va :
Marnial Srikakulam Distriol, a6 tlegal, arbitrary, wihout junsdiotian, vio
provisic yng af the Mires Sand Minerals (Development and Raguiation Act, TOAY as
vidalive of Aricies 14 and 78 (iMag) and 205 of the Consftutian of | dia: ay xe
conmgeduenty sel-asids ihe Same § mi direct fhe reaspondenis is pronass #
Quarn/ Mining Lease Application of the petitioner, db. 24.05.2021, without demarnih ng
fay payment of 'Premium Ay mount _
a
~,
htion under Section 164 a fied praying that mn fhs cirownstances
* *
1S
the Vet petition, the Nigh Court may
Ie
petiionars Apolcation, d1.24.05.s081 for Quarn/Mining Lease for Colour Grands
MVanety of Srikeakularn Slue}, aver an extent of 9 are Hevlares in Sy Ne 28
Kondatemburu Village, Nandigam Mandal, Srikakuiany District, pending disposal c
Writ Petifion No. 24457 of 2024, on the file of the High Court
stated in the affmiavil ded in support o of DS
pleased in dirent fhe reaponcienta not to take steps for grant of Cun ey Mies ing Lease
in favour of the third parties in mespect of the arse that is subject matier of the
RN
ae S.
a)
;
N
okey
re
a
an
tee
oke,
fA NO: 2 OF 2027
Petiion under Section YI of CRO js Aled praying that in the clrournstances
Stated in the afidavit Hed in sumport of the Wart pedifion, the High Court may be
pleased to suspend the demand raised for payment of " Pren flu aw Amount' as
comained in the 2" respondent's Letter Na AP SS/012/0081, db 8.6. 20281, pend ng
disposal af Wii petiion.
affidavit fed in support thereof and the Orders of the High Courf df) 25.40. :
S810 2021, TPT SGSt, 28.771 2021, 21 AZ e021, SVG 2b2e & 28.08 2022 and
unon hearing the arguments : of Sri. Sun fa Kran Ke Amat, Advocate for the Peltioner
8
The petition cami on for hearing, upon oerusing tha Petfion and the
ay
>
Ps
and learned Additional Advocate General for GP for Mines & Geology for
Nespandents
WEBNS. 24487 OF 2024:
Between:
Sint Syed Kanmunnisa Sequin, Wo Syed Alisher, aged about SO years, Rfo
DINGY 34, Near Radway Gate, Mudd Janu r Post & Mandal, ¥.S.R. (Kadapa) Distr,
oo Pel oner
AND
vie of Andhra Pradesh sh, Re ep. by its Brincingl Secre sary, AAR ines &
, Seoratariat Bulle rg, Yai agapudl, Amaravall, Guru .
rector af Mines & Geolosy vy sh Floor, Bhook-8, Si An janeya Tow
ibrahimapinam, Vijayawada, Krishna District,
3. The a" stant Director Mines & Geology, Yerraqunila, Madapa Disinct.
4. The Tahsider, Thondur Mandal, Sadana District.
Q
'
Stare
o.88, industries & Commerce (Mines i) Deparment, of.04¢.08. 2024
against the cetlioner and In raising 3 demand for payrnent of "Fremiuan Arnount!
vide Let fier No ASS OI~-1/202 9, dL ST OS 202), In raspact of ihe Quary/Mining Leas
Applic ication, di.25.05. 2081 in relation io Colour Granite Mariaty of Srikakidarn Blue
tynite), cver an extent of 70.000 Hectares in Sy.fo.? of Pad a Lamba
vilage maravakota Mandal, Sri akudam Districl, gs llega h arbitrary, without
Son, viclafive of the provisions of the Miies and Minersis (Osvelaprnent ane
n) Act, 1857 as aise violative of Ariicies T4 and 19 a Ke
we
=
oat
ag
re
Foes
oe
ess
nx
>
} ared 285 of the
of india and consequanily smetaside the same and direct the
Gents io process the Quarry Hing Lease Application of the netiioner,
& 2027 without demanding for payment of "Premium Amount".
iA NOs 2 OF 2027
Petfiion under Section 154 of CPG is Me CHCUITAIAN SSS
stated in the affidavil filed in suppe ne Pu e@ Wirt 'elton, th 1 "High Court may de
Segsed fo suspend the demand 1 sec for oayment af" Premium Amauri' as
contained in the 2°" respandent's L eter No 4935/D-1.1 2021, A371 G8 2029, sending
dispasal of Wirt petition,
The pefifian soaring on for nearing, upon perusing the Pet Han and the
affidawt Aled is support thereof and the Crders of the High Cour Vat 2S. TO. 2081,
SQ IG 2024, PME S02T, 25972081, 21S 80284, 108.200 22 & 28.04.2022 and
ugar hearing the arguments of Sd ¥. Surya Kiran Kumar, Aci ocate for "the Patitioner
ano feared Additional Advocate General for OF 'for Vines & Geacingy for
WLP NO. 24673 OF 2024:
Setween:
Mis. SH. Vignesh Minerals, Rep by fis Mg Pt, Sr. T. Bakes
Door No.2-3-27, Gandia Voodt Venkatesan fara Temple Sire
Stanshouse pet, Nellore Se O02 SPSR Nellore Ciatriet,
AND
1. State of Andhra Pradesh, ran. By ts Pd. Secretary Industries and
Cammerce Deparment, Searefariat Rulcings, Vel agapudl, Arnaravathi
2 The Director of Mines and Geology, lbrahimpsinam, Virsyawada, Krishna
PNatrict
3. The Deouty Director of Mines arul Geology, Goverrunent af Andhra
Fradash, SPSR Netiore DI str iat
4. The Assistant Director of Mines and Geciogy, SPSR Nevore Distict
« Respondents
esh, aged about 28 years
treet Nawahpat,
{, Andhra Pradesh
« PRUNE
wi fhe High Coun may be pleasad
Ss in the nature aft Wit of Mandamus
Pettion under Aricia 226 of the renee yn of india is Nlexi praying thatin the
ae Ny
declaring that notice esited | by 'the ath Q respondent in vide Jettier No. T2ZS5/MM 895,
dated OS 10.2027 wih epee t fo payrnert of differential arnount of Security Deposit
which iS BC
mes of Annual Dead Rentrrinus Security Oaposit siready
furnighed in pursua ant Armendments made in Andhra Pradesh Miner Mineral
Conosssion Rules 1968 thro ough G.O. Ms. Noe 85 of industries and Gammerce
ay
F
t
&
f
oy PR
Yvary fo
ms
ugned mc
*
ryt
ae
98,
%
<
Mit
ASY
A OF 2021
f the Ming
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8
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:
'
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W.P_NO. 24693 OF 2024
Reiwasn
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x
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$
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THEN
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¥
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:
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MS
rishi
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'
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m, Vilgyawada,
f
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BQS
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uch, Arnaravall
bout
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2
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zak Post,
§
ant S x
he Director of Mires ¢
Gaparim
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ay
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vide: letter No. 8
yature af ¥
"
my
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der mare p
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ant Chrector of Mines ar
tex®
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rection or
ris
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& 43
a OY
fo neg et cope
tae,
ted
oe
IA NG 1 OF 2027
Pet m 18d of GPO is Hed craving thal in the circumstances
; upper of fhe Writ pelition, the High Court may be
dant authorities not fo take any coercive siege wilh
sadings vide jeter No. STOIMZO0) dated 08.10.2024,
ufferential arnount of Sewurity sepaet awhich |
2! Des ad Renbrinus Sea Our
24,
3 ¢ k
soosal of Ait Peti ton No. 24893 of 20
WwW with TeSp .
eau Ava sent
The osifion coming on for hearing, upon perusing the Petition and the
alfiidavit Hed in SUPP arf mere fF and the Orders of tke High Court di SP. 10.2084,
28-10-2808 1, M1 44. SON1, SA TUSOS1, SLATS SST, 25.02.8082 & 28.04. S082 made
herein and upon hearing the arguments of Mis GN. Ume Rani Advocate far the
Petitioner and of GF for Mines And Geology and Addl. Advecate General for the
Respondents,
WLP. NO. 24763 OF 202%
Behween:
Mis. Furna Graniies, Rep. by is Manage ing
Satyanarayana, S/o. Purnachandra Rao
DOnaraven Thofa, Ongols, Prakasam Dis
Fatitioner
AND
4. The State c of Andhts Pradesh, Rep. by fs Principal Secretary, Industries ana
Gammmerce (Mines) Oepariment, Secretariat Buddings, Velagapud! Vilsos,
Guntur District.
The Cxrectar of Mines and Geol ogy, Anianeya Towers, ibrahirpainam Vilage
and Maral & va Dystrant
3. The Assistant Director oF Mines and Geology, Old Government Hosmital,
Roam Nos. Sf and 68, Opp Prakasam Bhavan, Ongole, Prakasam Oistrict
Respandents
po
Patition under Adicle 228 of the Constitution of india is fled praying that in
the cirausnstances stated In the affidavit fled therewith, he 2 High Court may be
pleased ta issue an aporapriate writ or order ar direction more paricularly, in the
nature of a Writ of Mandamus declaring that ihe ame ndmments made fo AP. Minor
Mineral Concession Rules, 1866 through G.O Ms. No.5, Indusivies and Gammernse
iMinies-NH Gepartine ment, dated 04.08.2021 ere oAlY ProSp yactive and wil nat aflect the
Sxistin Wg guary | isaac of the omitioner, qgranfed by the Respondent No.2 through
Proce adings No ddevOi2019. dated O9.10.2020, ih respect of the quarry fo an
xtent of 3.569 hectares in Survey No. SPy/SP of Konitiena vig igce, Ralikurava
Mandal Prakasam Oisticl, and the lease dead exBcuied Dy ne Re sspondent Nog
through Broceadings No SOSa/Qe) 20%8, date 3. T2020, contrary fo the Mines ane
Mineral Development and Requis 1957, being tlegal, arts trary and viciatio
of Adivie 14, 120K) and 246 of the 6 neti Nation of India ancl consaquently set aside
the Notice Ur No Tooe4Misc/fO08, dated 29.09.2027, issued by the Grd raspandent
by declaring the arnandments made to A.P. Minor Miners! Consassiacn Rules, 1986
through G.O.Ms.No.85, Indusiries and Commerse(Mines-lDepariment, dated
eeeity oe
an
§ hs
tnd
*.
3
fa
$
¥
a
¢
4 ; ph Mee Soe
. o 2 2 5% tn Ione. ee ae
" ", fi. gal, chet ees toe es # nen, = oO
ae? Ee Se tO se ee S 5 og, ae
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oy PAE oe we eae to eet SE : es of Oe eas
to be in fry ees ES Sin SE fo aL ie yop, fe OO BY
i x tae ee fr ee S Bere OP ge eh
mn es veeee Ne e ben py (a gy Sore vod ; fee ae OR OT
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i OL thee ye, oh rein vA pa ibe Be es pe, "eee
het pena Fe 2" Me ef . a" 4 4 et P
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; ae bee a Mt tty Si 5, shoes nvol ee Thao, ae P ia ads
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: i o ede weg f a fe oe SO
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cp fotos a faa ty A & Bi vivre Bpods Nowe 7h Wee ire ped
. ee ¥ hen ; fe ag. OS siete Z ss et ae
» ot oe ty procs Pa 1 fs As ros) A Ot Le ts} ity ie de
ope ~ gm eh en aon $ gr cemis re va te
eee Anon. a eon meet OG: ED Roce Sl NP bev wis ey
koed er poe MR To, fy peg Pe oa ey ee cre Lh 5 UA gee
eh . Oy pon, bee Bet "es OL. eat ba ieee Oh ge Sie GY
ek "apse ome, tatty oad *h, 8% a - ee Es %
ge cod py ne ie nae : in a A a
Baa " ees " treet pina 'bee wpe ee Pa en,
Me iy PP ge 9% Ei ime oh Ee ae tad te Ke See
we ie a Pi, bet Soot 25 Rhy oat iZ ifn ie t thee ee ES.
ara Co ga fd io oe Mew bad pss besos £3 "ee oy
fs te fe ae SOS Oe te gee BE og non a 8 o % 3
a he ES get SEE when. Lup Ton So ae oe * & an Be ee,
ey Oh. rh Py Chay ee UP} oh "eS ee Be te ap
oS, Stee A B oY ee is hd "Tg wa FE FF i fee aa ogee
bed 1 thee, THR TR TD a cme OD 3 ae "eH 's
i oe ga OM ra ye a Lo. Thad te, 2s = a ee
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se cai Ex oh a a boomy en Pee
te gy Od , tee ge OR 2S a
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te BS ee Et he a % toe £5
ai Py ey iw po ; HSS
7 Ay ee BFS Ey toe ot
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po te wae poo.
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me 8 D 'ie Sa £5 Ae ee ies
nee nn he he et ne
ana pee ey BE ted WS th Ce ee ae ee eo
is tio Be 2 ee 05 hes Oy Be 8 y
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3 Seg! 3 pee LAF Fig ee SI Ze
ase a ord aboot PE ay fades bee Boe
hows 44,3 Sere aa Mt Bee Od aie BS eS
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7 mp ee a vee ge : AS ey Ae bond, high
BO eo ee, a a %. a Pa 4 were Ot
Oo Me oy fey Sak o fro of a aa a
wy TE he eed Ty x g aye . Gy Se
Bh oe > ee Pa ae ; ; a é % if WEE py om
ti ae By ; ht xe ' a eZ cg
A tee Oe eg, ; 'nd ¢ aed i 3 is e my be
. CBE ES ee hos te & BoE we ce a3 we Ee
n ew oO aoe EE bee a ' any 1% oe wi we
ia te ae ae ae a Bo , ie & & me Ee
oh Taco wean, SER aap BE gene t "ae oa ae oe oo Sone. vypng Sew EKO
noe Ce ae enn Oe as OTR ¢ a3 Vi : 5 F wad z a a ex
4 . rn % a a " % es SSS
ME ge Ret ee aA ra se zo & 2 a EE
"as Ban BO CY ORS & ee 2 te oe 5 ws Og
oe ek ee ee a ee ge ay al Se ge te ew BS ne ac as gg ee
Kad Se BE OS an te oe BE ge "a ee mee oY " Ge Lb i ors
eg Bee» o BS © Sere BEL TR EBS
Cot fa, oe Es te te, es ES 08 i os T oa ES hee Sian BS AA
arbivary, ullra wires contrary ip of the Mines and Minerais (Devaionment and
Regulation) Act, G87, and Andhra ra hy Ale o Mineral Concessions Rules T2658.
and against Articles T4, and 19 af the
on of india, and sansequently set
pe
asiie the impugned noticafetter No 3k a4) aH 908-2 dated 80.70.2021.
IANO: 2 OF S021
Petition under Section 157 of CPC is fled praying that in the ciroumelances
ad in the affidavit fled In support of the Writ petition, fhe High Court may be
eased to direct the respondent authorities not fo take any ccercive stans with
: rompertings vide iatier No. TS4e/Manono- dated
restHfanicon. af differ rental amount of Seaurntly depesi
inus Gecurdy Deposit alreac
of 2021, on the fle of the High
48:
ae
y
Pp
0g
a
ve te
748
hy
ra 3
hy <8
eel
* rete
3
oe
a EE ee
a
os
i
es od
&
oh mm |
yinee
ac
x3 3
2. a
es
ae
a
ie
suet
Py -
em
aot
a =quival fant to aH
4 h od perikding o
Core
Pa
on
coat
oat
woe
a3
ts,
an
BS
ra
ab
The pefifion coming on for hearing, upon perusing the Petition and the
affidavit Hed in support there of and the Griers of the High Court dated 28.10.6024,
PEAT S081, SSA 20S4, S79S 2027, 21.03.2022 & 28.04 2082 made hersin and
upon hearing the arguments of Sri G.N. Uma Rani, Advocate for the Petitioner and of
Adddional ay acete General far OF for Mines and Geology for the Resparients.
WLR. NG, 25280 OF 2024
Behveer:
Mis Triton Stone Exnoris, NH No.2-82-1F Tan, Fist No. 304, Garuda Residency,
Jayanagar Colony, RPHE, Hyderabad-500 0 72, Rep. by its Managing Partner, Fosa
Venkate Vara Kumar,
. Paettionar
¥. The State of Andhra Pradesh, Dept of Mines and Geciogy, Secrefa:
Velagaoudi Guntur Distiat, Rep oy He Principal Secrefary.
2. The Dlrectar of Mines and Geology, fra ahimpain am, Viayawada
. Respondents
Pelitian under Article 228 of the Constitution of India is fled praying that in the
g
cireurmatanoas stated in the affidavit Med therewith, the High Caurt may be pleased
fo ISS :
we a Writ of Mandamus declaring the letter No S4e7/O1-1/202) dated
OE2027 issued by the Respondent No.g on the basis of GOMs No.G5 dated
MOS 2027 as ihe agal and arbitrary and without jurisdiction nw Ariicies 14 ard 19 of
the Conshiution of incie and co HnsequE anily setuasiie.
LANG: TOF 2024
Pehtian eee : ection 8 of CRO is Hed pray! ng fhat in the circus
in n ihe ak uppor af the Wit petition, ihe High Cou
i from: taking oe 'urther a@otian Sura.
=
om
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pod
sy
ome
he
pleaser
wes i dated GLOGS S6s) ms sted Ry fhe Re ant
rd
Nic. atition No. 25990 of 2024, an the fle af he High
Count Xe
5 tel
> OP tte ty A
. me tk ye a 8 vin a
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hy a Sg fe a ee Ree ee eS oe
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eld ages: my aaey See GS , s+ sy Ee ome PA go ty MR we fo egw et 'a seit
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ee an Pan i a ae ee we: oe ab ee ee en Oe a 44 seve
oo ae? sae oe tg om se ee Bele mo Oi ae '
wa : 'fon bon a 60h, TE Mle ae Ra GS Be ae" moe Oe SK gy
od tee ES Be e & BE be gh te en Dm, B he be GE ie
ae gr a 2.35 2 Es RB SES Ele SO gee ee a
OF EN gg an i a a '@ Oe ag Be a
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we Ee vs oa ORE ee mS hte a a ee a 3
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wee, thong uy ta ae ay egy ee te Us gs ee EB cy Oe me SS
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ake EN -- fad ty Bt an $04 CO SE a EE : a SO oem x ea el ES og is
re oo sree Oh, as ee oe tes os. He FS ee Sb wee Bt agen fo be Ea ey SB OL ES Ae i
a a nS a r So BOSE OR BEM nwo Bw Ge Ci ue ae
a pe Beat '. tan EO Oey ville Noe USO By BD phere BOP. Sapme Glat gt hing qe Si
Gotan Ee oH Fy "e BLE» S SEEESES B= Been ES eM "
2 tec at ° a4 oS Oh Ba we @ oO ts oe S me ae ie) gi a oy ee
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cere aR bee bow. hos ane tA nen Nd Wet fs fh % aera cs an, ce Re ong 3
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Be Kags oo gy ua va te oe ge gs Se ime eae ee oR A 2
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2. apes oh Fra ; ay. eh Ter Tone Bee ge at oe 6 ONS Gt aad ho - - "oe aK a
ae ed See St - & os chew Me ye ord hee , ite ots ca $3 3 ages 85 BS
oe ge _ SS i>. (5 2 a is ty OS SS se , oe, HE, oy Fs
ae eee TE On na GH. Sed ae et ws Oy ae py wo Gy x Meo OO aa oo EE Noir ed Geng C3 ies
Oy se pe, + * a f wns, Sa OP a & rr, fnod . SO tt omer an ee " 4 ; koe o Bo AO vali '
OB TE py go boy ; Koos, pon 3 thn SPS i) tee Fo Be on ~ OS oe p< Sk gy we Oo an BAH oA oe
ec ome Aa te SRL PA EES SHES oe 4 OR D ci a &
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oe ES pare ong my A ee Soames <a oe AD vege Te rigees Lee fog ae m £3 won
Pet agen oe j ee ' Tree Py gate, tg SE teat fee Sey Fo Oe rg ee ae CR ts. TBR Raned
Oho SS *. 2 z eS SP to nn ~ ¥F TE t% 'Bee, aalhine ntete
wo Rs, BREGESE AAS BG ;
4%, *« IBS cee, St dpa
Bre opens ee Moy, we see
Papin ee te a
AE aon zs OS Se om
y the 3° reasondent, in respect of the existing Quarry Lease of
affed = oby ihe Re
2]
£0
ge
PeEUTOTIey, gr
He Gra sspandent No through Broceedings
No G04 VATE 2020, DL0G.08.2021, aver an extant of 4.000 Hectors at Sy. Noa
of Muktapurarnu Vilage, Kanaganapati "Mandal, Ananatapuramy Distich, and the
BASS ie execuied by the Respondent Nod through Proceedings
No. 4280/ U/RM-M Sand & Gravel! 2019, dated 34.05.2021, pending disposal of Wai
Pettion | No. 28489 of 2021 on the Ne of the High Court,
The petition coming on for Rearing, upon perusing the Petition and the
affidevit fled in support ih ee and the Orders a the High Coll it di 2.772024,
E2024, BS.44,.2021, BVI22024, 21.03.2082 A 88.04. 2022 ancl upan hearing
as
the arguments of Sri Kale Vi faye Rai, Advoos ate . for ihe Petit ner and learner
Additional Advocate General for GP for Mine as & Geology for Respondents.
WLP NG. 25835 OF 2024
Between:
Mis Sigma Granites, Door No. 4/558, Chints Alara iralem, Tadipatr Mandal,
Anathapuram CNetrict, rep. by iis Partner A. Mahendra, Gio A.Suryamun. Aged about
a
a
The State of Andhra Pradesh, rap., by ifs Princinal Secretary, ladusiries arc
Commerce Department, Secretariat Bu dings, Velgapudi, Guntur Diatnet.
2. The Director of Mines and © sology, lbrahinpainam, Viayawada.
3. The Denuty Directar of Mines and 'Geology, Ananthapurarn Oestrict,
Ananthapur.
4. The Assistant Director of Mines anc Geology, Ananthapuram Distinct,
Ananthapur,
Respondents
Petition uncer Article 228 of the Constiiutian of India is Mad praying that a the
clcumetances stated in the affidavit filed the erawith, the High Court may be cleaser
to igsue an appropriate Wink, Order ar direction more garticularly ane im thet value of
rN:
Wirt of Mandarnus declaring the Notios No 23 f AGQL/ARGi2029, dated 38.09 32024
issued by the respondent No.4 directing the pettoner fo pay a sur of
Rs.25,00 OO0/ upees Jweny Six Lakhs} fowards diferential amount of secu rity
which is & aquivalent to fo & times of Annual Dead Rent minus the Seciunily depoat
already maid a8 iS pro, ded funder 6.0 Ms. No 845, Industries and Comrmarce (Mines-
if} Department, dated G4.08.2021 as ihegal, arbitrary, contrary fo the well
establk shed legal on inciples epart from being violative of the fundamental and
Consiiiional Fig! sis Quaranteed to the peliiioner under Ariicies 14, 19 ard 27 of the
"onefitidion of india and consequently sel aside the sama,
me
4
iA NO: 7 OF 2024
Satition under Gectior aa oF ORC is Hed p praying that in the © droumsiances
Stated in the affidayt Aled in support § vid pedition, fhe High Court may be
pleased {fo stay all further proceedings in pursuance of the Noatice
No. S62 VGQUBG2020, dated 20.08. 8027 issued by the respondent i No.d, pending
isnosal of the WE petition No 25635 af SG2%. an the fils of the High Court.
ran
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W.P.NO, 25838 OF 20
Sehvesn
to issu
ae
IANO. 1 OF 2024
Petition under Section 151 of CPO is fled praying thet in the circumstances
staied in oe afiidayit filed in sup ppor of th % petition, the Mi Court may be
pleased to stay all further proceedings Ne ASSS/ Misc (2013, dated £0.08 set xt
\ 38 af 202%,
issued by. the respondent No.4, pending disposal : of Writ Petit on 1 No, 285
fe of the High Court,
The petifien corning on for hearing, upon perusing the Petition and the
affidavit Med nerain 2 and the Orders of High Court dated OS.41. 2029, F2447.2024,
PLSO21, 21.12.2024, 21.08.2082 & 38.04 2022 made herein and upo n hear
YR " dvocate for ihe Petitioner and imarnad
& oN
Rent > Riise & Geology far Respondents.
Additienal Advecate General far Gi
ALP ONO. 26840 OF 2024
comneteberncny
Sehween:
Suen Granites, Rep. by fis Proprietor DO. Sujani, Wie. Late DR Sridhar, Office at
RR alony, Reddigunta Vivlage, Chittoor Manda! and [xetrict.
_ Patifioner
AND
4. The State of Andhra Pradesh, Rep.. by is Principal Secretary, Industies and
Commerce Department, Sscretariat Buldi ings, Veigapud:, Guntur Distnet
The Ofrector af Mines and Geology, lhrahimmainam, Viiayawada.
The Deouty Director o fvies and 'Geology y, Phitoor Cistrcl, Gaithoor,
_ The Assistant Director of Minas and Geo clogy, Palarsner Junsdiefion Chiticar
Ciatrict
Bn Sod Yd
oRaspornionis
Pehticn under Article 226 af the Gonsiiiution af india is Mec
rourrisiances slated in the affidayd Med therewith, the Righ Ge may be |
fo ISSUE AN Qpprapi riate Wii, Order or directinn more particulary one in fhe nature of
Witt of Mandamus declaring the Notice No STo222/BG/2008, daled 02.09. 205°
issued by the respondent No.4 directing | the petitioner fo pay the d differential amount
of secur ity sepesi wite SHS ean valent to five (5) times of Annual Dead Rent minus
' . paid as provided UATer G. O.Ms.No.G8, industries and
208 S ileg in a pint contrary h iS
oe
COMHnerc
the well establ hod jeaa al o
fights guaran teed fo the peti
Sa
india ard consequently set 3 side the earne,
IANO: 1 OF 2024
Patifion under Section 157 of OPC praying that in the circumstances staied
the afidawit Hed in support of the writ pet Hien, the High Court may be please ad fo
aiay all further promsedings Not tice No DTO@M2/BGro08, dated OS.09. 2027 issued
by the respondent No, Bondi ing, GAO nal ¢ of Wirt Paetifion No. 25840 of 2227, on ih
file af the High Court
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W.P.NOQ, 25874 OF 262
Between
A
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ON
OTISE
c
(OF 2024
°
i& RO:
4
IA NG. 2 OF 2024
GHOLTTISTANCSS
Qh Court may bs
, coercive SERS WHA
~ 9
Hrent the respondents ai
_fpuanee procesd ngs vide 'Letter No. 5356) MISCI2019 dated
ty which
Ay
th respect AG eenes of cite re ential 3 amaunt a SEC eke Henos
ie ia NS
The pehtcm coming on for hearing, upon oerusing the Pelhon
affidavit Hled in support thereaf and the Orde as of the High Gourt db 274
PRET S0S7, SET 2027, 2IAL ZO), 27 02 2022 & 2B OS 20e8 and upon
fhe arguments of Sri V Sal Kumar, Advaoate far the Petifioner and learnad Addi
Advocate General for GP for Mines & Geology fo + Respo wients.
WLP. NO. 28805 OF 2027
Between:
Wis. Pokarne Lid, a co ompany incerporatad under the Inchan Companies Act, rep.
HS Chal (rman and Mar ing Drrector, Gautam Chand Jam, Sf. Santlai Jain, aged
&S years, TO, First Floor, Surya Towers, S.P. Road, Secunderabad.
Poatitioner
j, The State of Andhra Pradesh, Rep. by ts Pre neapal Secretary, Ing Ashes 2
Cornmarce (Mines) Departmen yf, Secrefaniat Bididings, Velagaguc! Vilage,
Guniuy Otetrict,
=. The Otrector of Mines and Geology, Anjaneye Towers, ibrahinpainam Vilage
are Mandal, Krishna Des strict.
= The Assistant Director of Mines and Gasiogy, Old Government Nosgtal,
Roam No. Gf and 58 "Op pn. Prakasa Shavan, Ongole, Prakasan District.
Respondents
Settion under Aricie <28 of the Constiulion One dia is fued praying that in the
ciroumetgnces stated in the affidavit fled therewith, ine High Court may be pleased
Ot iS SUS GN APPTOM rate writ or oater or dirention more oaricularly, in fhe nature of 6
¥ Mandamus declaring that the amendments made i A. AP. "nar Mineral
sion Rufes, 1966 through G.O.Ms.No.65, Industries and Commerme (Mines-
Separtiment dated OA. OS. 2021, retro cape ctlve! ta fhe existing quarry lease of fhe
time ren ewe ag tar ough
pcesdin as. No S088 304 R2 H20% 2, dated 08 142 2044 to an extent of 0.989 hectare
wm Sy. No. OSO%S af Chimekurthy Village and Mandal contrary fo fhe Mines and
Vineral Develex sient 3 and Requiston Act 1957, being Hegal need and vidiatl
of Aricie 14, TSK g} and 246 of the Gansitution of india ond c oe eK uently fo ae
asige the rmatice |
O8. TO.2024 issued by the Grd Respondent, directing the patiioner to pay ar
of Re 3 SO 850) as differance of security danas by deniaring the arrenum
&
issued io the petitioner through UrNo. in0zAIMis ofsGO8, dated
yy me eas oped
ey
to fhe ALP. Mince and d Mineral i Concession Rules, 1986 through GO Me. Na.85
O4 08 2021 are anly prospective and wil not affect the existing quarry leases
Ee ES
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ba OES 4 CO Gah eee
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oh a my eB gy ee OR me BD
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op ef $8 Ss iis nn nee
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4 £. a ' Bs "ony
Fen get ar ° 4g! & th oy Bho. ho we
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nda Vien as one ts ony ee 3 Pa Eee] 1 ge as
fe @ oe o oe BBO 2 oe mS
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et aes tr ie. bows e "hn, SEA cent ee i Fee) ya va
ES Oh OE oe _ : fe te UN ee ab en th
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ee tee tr ee £5 fy ED ges Ae brad eal 2
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Se hens weed ae ah ESR EE BY ip tks Sone sates oO gn
re ger ee fee RA OES a % CE Meet ate
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in ce ra eS Eg ee a He SE #5 hee > a Oe ee te oO ee
ay a ae get s Boe ; EB" Bee ae
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bes s a, HE is. Ee pa ge Bee gy os wy ww tbe oo Ee ee
i ae ogee ty gee eh ES os te OS oe 3 mi & GO Co Be ME Cag oe
a a Bee Ot Bl BE we oS BE eg. B wh ee
ao : Senn: sheons. age te d if: ' te ewe } i fet et en AE ay poe EO nee? BRS gene
a an: mek Bm 8 GBR ge fe te Se he Ge .w BB
hme eens en ee 2 a Bd Gp Bowe been ; . a Me™ ae ite : i are aes
ie rf z. Be ee e i tar 2 ; hen 9 ook Te ag a gO fe
% ue Ue ae ye "4 fet Th, Em ie PON be ih A # a gh tw thot Hone hy
EP fee Boe ie 4 ou AY " pen en fo Be py, One
prt me by, Se . " fee. GG {> 4 doe Foe, SEP > $
mo a a a a 2 ae " a EAU ERE g 8 BZ
he ee rn a - ot et a ee
un be Be EL pw ee IS OO ye OA Be BO oe
en ee Ssee pore ot a gen,
te. Fae rst ny Map, GES pte, '% ae Ese 2a
CEE EG A gn OR OB od aeons
OB ttm Be pe
asmie fhe notice issued in the potter': trough Ur Na POQSY Misa SQ08, dated
US.7a.2027 issued by thus Srod Respondent, directing fhe petdioner fo cay an amoun
of Ns. 882 254 as dificrance of security deposit ny declaring fhe amendment made
to the A.P. Minar and Mineral Conoession Rules, 1886 thre ough © G.Ms.No.85, dated
O4 GG. S087 ane anly Grospecthve ard wil not affect the ex Shing quarry lease of the
pettianer, grs ranted by ithe Respondant Nas meouan Proceedings
No PRG7/RGGS E002, dated TE.O8.2002, fo an extent of T41yY hectares in Sy.
NOGA BR) of RL Puram Vilage, Chimakurihy Mandal,
BANG: TOF 2027
Pett don under Section Tad of ORG is Med prayiig thal in the cirocumstancoss
slaied in the affdavit fled in sunport of # K pel igh Gourt may be
meased fo suspend the nolce issued fo the meitioner TAP ugh
unt Nig. VOQEAIMi sqfehds. dated DS. 1.2024 | SeUe ad by fhe ard & Res spand pert, directing
ihe peidioner ia pay an aroun of Re.8 82.3504 as differance of security deposit, in
respect af the quarry lease of the pelilioner, to 2 an n extent oft aay : nec Mares in Sy. Ne.
{8M4P of BL.Puram Vilage, Chimakurthy Mandal, pending dispasal of Wit Petition
No. 28608 af 2027, or the fle of the High Gaunt.
Fre peidion coming on for hearing, upon perusing the Petition and ihe
affidavit fded in support aes and the Orders of the High Gout dt 3.77. 2084,
VEAP S027, S674. 2024, BV4G2Z2029, 21.08.2022 & 28.04 2022 and upon Ae@anng
fhe arguirianis of Sri adheve Rao Nalluri, Advocate for the Petitioner, and of OP
for Mines and Geology and igarned Addl. Advacate Sseneral for the Respondents,
WLP. NO. 28672 OF 2024
Setween:
Ns. Pokarna Lid. @ company incorporated uncer the Indian Companies Act. rep. by
its Chairman and Managing Director, Gautam pa Chand Jain, S/o. Kania! Jani, aged
85 years, 106, First Floor, Surya Towers, S.P. Road, Secunderabad,
. Petiiionar
AND
Sacretary, indusines and
765) Department. § Secretariat Butidings, Vislaganudi Vilage,
& =
be
2
i
oe
»
af
a
as
ne
yee
ae
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oe
wh
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a
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ay
Guntur District
2. The Director of Mines and Geo! coy, Anjaneya Towers, brahimpatnamn Vilage
and Mandal, Krieina District.
3. The Assistant Director of Mines & Geology, Old Governmant Hoapial, Roam
No. 87 and 56, Onp- Prakasam Bhavan, Gngole, Prakasam District.
. Raspondents
Petition under Article 226 of the Constitution of india Is fled praying thal in the
cHroumstances stated in the affidavit fled therewith, ihe High Courf may be plessed
td ISSUa an appropriate whit or order or direction more particulary, in the nature of s
Wit of Mandamus declaring thai the ame nme ants made fo A.P Minor Mins
Ganagssion Rule 5. YS8S8 through GC Ms.No.85, Indusirigs and Commerc e iMiruas-
i} Department, dated O4.08 S021, ratrospentively to fhe existing quarry ligase of
netitioner, granted d and isi ime renewed by the Respondent Nog thraugh
fe peg Nines gee -
vet tad by dere a fh 40
0 pe Se Gee % fh UNA $4 Seen n p
oe oe oe Bee oe @ as Sos 4 ee
5 bee My ge: hot "th fa tS wy Ss 4 4
a Ue he ge eG et py HG ee po tae oe % ee
hts te Oe fen Gey a » Oh e pa
Py Je bet ie, om: go om fe. 2 Ree :
Pe eS ey OE ee & Ge @ 2 os 4
ye LS or Bane Se guy TE a a ie tn pe y we mae EE
Ce i Oe wf we z ek OSE a € WES
OG BE oe EG ee im 23 BS a oO a OR
yoy ee ORO ee OS GS po, ee ny , wes, Be. ben pee fave VER ene.
A AES he EE eo oA 6, @ eh "a, > OG oe
- a 7 im . 4 + ane
wp OE 4S OF ee ay C4 wea che Ped z oe ewe a Ge met
"xy Eb Net et be apt or te bens ss
wt fe ge Bb ES Sey tah i Poot ae toad SE
'Hees £88 cae a Be as bee "ii 4 pon ; 3 ast Eas) wep oe
Cy MS a 4 3 Tae Ge ge i ox C4, indoor FRG
wee Eh, So ieee we fen oh. a wa seoee hee En tet EG
oe : th : ; x BS ree a $3 io po oe
ia OF ee ay 2S " wt tol cw, a Bec te OE
Bunt Se OF pe saan Y 3 gore «GY ta
Oe doe IY "ee xe oe fe 9 Poa
Se OB oh pg Or" ate 3 et Be $ ae
aa Seng leg m ff oS. fees ;
BO bab oy BE pe cy me te fe i
pe ee OF Fee. £3; ifn eat $£3 a Mie an
a Sos Ory te at 61 2 oe
ES. Ray te < "Sh Seee we yor < Se mner
ae B ge to oe te Be 2 jhe
a cw yor ne pee Mp Ed ay £Ty pee,
eames et er & bee ee "ge * EBS & cd beet
, = : Ey al oa 4 a mos a aapng Bese
im oe. "9 MS x : fin ae Oh neewe iA os we
On aes Pe , apo eter petets Ff, Pics vepen %,
oe fe te By, he te 0 OD go be
Get Neg heeds . Re ey ee gr £3 we ee
at mace ced cs ) boon Bo ae OE £5 "
See By ot, fe nar; arn a Be,
vag Tee GE SAF pont, heey ae) Ly BE pe Le OP hom, sear: at me cays
Dh ee ge yO tg wat Go ee Ok BE B03 G eo
an He eo fe Cy en oe oF dy OR WG a ge te
ee ae pty, % vheve of ee v2 nerd
oy oa ee fon "eg os TE Beg Oe wy Cs
si ' a of wake «fen < e "Se * - wires x4
a op Oe hPL OO ag 3 Rg go
ee wee et oes fe Nad py ges OES te £5 ef rts
'agen ERGY gag 8, Mea, 'an ME ames iG ip ma ha sect
fa ea ae tee 8 a awe wz ng
i a SE Le Bony ee ies wf
rr, 'nh pron Fy, when TR. Tepe te ye te r
ae i TE eon ape ~
Feed yo pas pat Fee. ae.
Fed ty fon Keae GSE Mire iy oy. fe Soo
g ber Fie Lb TE ER yee pet 4h Oe g
ee ee teow Oe Sere rey aes ¥ ren
aa CS Bo, sy OM the FB D gy ee '
7 / ie 4% yes oe A ae" vo
Gn, ESE E BAS e & me & a
ge te Re Re ae bad Ee Gos oe po
ke ts Tek EM od - So an s ae
LA ior © aire 2%; Bp ee thy og pots, ae Maa?
Be oe wy te PS Le gy hee OF My i ;
Ss a ee oA iy a fo he, OR Ge fe oF ee ee
i ef tS gy F ieee bei ; : oa ae £23
hen bE ee Bae ot Bg weet Sy a! cS a
i El np BM OB wm oy ke © es am & es "5
8 ee We Be ES pe fe Ge OR my ea cog 3 a oe
a Se BO OO eee Ba eB $4 fe td ao a
~ t weg ies. , wee yey at 5 Ihewe 4 SEE a 8g :
BR BRA we gy Sn Ee we ee he ef WE OR
vpn EG BF i ae a cw > leew See ib. te Rh, ae Ee
went ed eS a ne £ ae tye Mee fe
Fel an a ee Be em gy Ke wi tn wy ES ee
wt ee. m4 pegs © WA sn . wh 3 "% fo hee . Be 4.
oe (S £ OSPESY Bewmet oe oe ie wm oe aa
Og ae ppt ye en cere ee ; ' ; POA Ge 2 £4
arn in a a ae oe im ot BB? @ a
3 ae Oy oe es Fi £54 00 % : va en . :
i, Be Sees e 82 Bye 8 Be we tg Be oy
CH 83 a sy ae me Dig ke BE ony Lo et We po en
. - ee: : een o nal 5 SF spene. oN ~ §
& , te OB oe BE ca Be bw ie wm tr ee ny Fa
7 fe Oi, pg OD he ne MOE Ee ay set ee oS ie oe ey , oe
" Rwy OE Oe ee BG HK fe os i &
; cya FE a an wor Ek BS gh hee ; eR em ee per EELS ee my
: oe me OR a BRO By lew ee lon ery Be Pee Nl ned
fs ae ee ay He gh Oem En ard Fy, © os bn ay
Z eS ; es SG. Oe be wpa nee See See 24 & i :
fe GB RB ue . tc Gi 7 a x ie oy U8 By Sag nt um OL £6
i. ds GRE Die oe Ge eT ee Be oe oe pe BB a Mipee Bee Be ke " Bie ay
St whe Peres Sl wk HE SE £3 By gen OS ae pie ae Fe) aon i a
aaa han er OL
Hanis
g
.. Respon
ais Alec graying that in ihe
seh Gaurd may 'he plaased
a@ricuiary, in ihe nature of '
rade fo AP. Min yor Vin
es ae d Commerce (Mines
Ne existing Quarry lease of the
fedition urnder Articie 226 of the
circumstances stafed in ihe aliidayit §
fo issue an approonate wrt or order ar ci
Wit of Mandamus declaring the
Concession Rules
Hi} Department, date ae retrospectively fk
petioner, gramied and " time xs rewed Sy ihe Respondent Nag through
Proceedings Na. A386 RS-2/F008, dated oO. 42 2008 fo an extent af 6.785 he actares
WeGy. No S80/8 and § : ard Mandal, contrary to the Mines anc
Mineral Cevelapment and Reguiation Act 198), beinc Hegal, arbitrary and vie lath or
of Adicles 14, 1G(7Hg) and 246 of tha Gansttutian of India and consequently to
genie {he Notice meusd fo the petition augh Ur No. TO0s Miso s008, dated
SUS the 2° Respondent, directing the petiticnar fo pay an arrount
of Rs.4 3 7A, 000y. as difference of ssour aw daposl by decianng the hae made
to the AP. Minor and Mineral Goncession Rules, 1988 through © GD Ms No. 85, dated
O4.08. 2021 are only praspective and y vib not affert the existing quarry ie - Ze eof the
setdioner, granted anc Ist fine renewed by the Respondent Now Urough
Proceedings No. AQ2G/RS-272008, dated 20.12. 2008, to an extent of O76 hactaras
my Sy, No. 88/3 and & of Chirngkurthy Vilage and Mandal,
IA NOo 7 OF 2027
Petition under Section 767 CPC is field praying that in the circumstances
stated in the affidavil fled in support of the Wirt petition, the High Court may be
pisesee to suspend the notice issued fo the patiioner through
Le No Thdsd Misc/008, dated 11.40.2081 issued by the Sei Respondent, directing
fhe " @fitioner to gay an amount of Rs.4. 71 OD0/ as diference af seourhy deposit, in
raspact of the quarry lease of the gelfianer, to an extent of 0.785 hectarse in
ay. No.os08 and 5 ° Ohimakurthy Vilage and Mandal, Pending disposal of Wirt
Fatition No, 25673 5 2024. on the Nie of the High Court.
The peltion scoring oh for hearing, upon perusing the Pefifion and fhe
affidavit fled in support thereof and the Orders of High Court dated 02. Veuet,
VET 2024, S811 2027, SUAS 20E 4, S108 2022 & 26.04 2082 made harem
upon hearing the arqumenis s of Sri Machava Rao Nalluri Advocate for the Peti flor ner
and feared Additional Advocaie General for GP for Mines & Grology for
Respondents.
WAPNO. 25648 OF 2021
Between:
VES. Sal op Mines, ep. by He Parte Sr A, Abhinay y ready, Sie. A.
fa. O. No, $1-1-23, EP. Road,
Raia . mabe sndrava aram, East Gadavari District, Andhra Pradesh.
2h
roy.
rae 65
i
229
%
Ey
Me
3.
Ch
'ot,
%
2
as
S.
te
B
poe
B
3
a7
a
o
Petitioner
AND
{. The State of Andhra Praciesh, Rep. By ts Principal Secretary Indusines
and Goryrerce nopanent Secretanat Buildings at Velagapucl, Guntur
3}
sy
x
TEESY Say ran
Cisin riot, Ardara Pras
SAN}
y be
3
8
=
=
ecurny
Sod
ee f
Raspondants
oo Patiomer
THTIeY
:
ad upon he
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x
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mgs, Velag
equity decosh which
Oh 2082
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&
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rae
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a
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f
aG
Bui
"
f Anrnial Deaci Rent minus
$
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4
Re
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& Gedo
sis
&
tut
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pe
AND
oy Mines
£
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re
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Srikekulanmy Diet
G
First }
aha ae
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wt
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Pradesh,
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WLPONG. 258244 OF S024
iG ISSUE
IANO
yahimnat
@
we,
3. The Assistant Director of Mines & Genlogy, Old Gavernmant Hospital, Room
No.5? & 58, Con: Prakasam Shavan, Ongole, Prakasarr District.
ow Respondents
Petition urcer Arisle @ 2268 of the Consttulian of India is fied praying that in the
stances stated in fhe affidavit fled therewith, the High Court may be pleased
a8 ar apnropriate wr rit c or order or direction more particulary, in the nature of a
Mandamus decianng that the amendments made to AP Minor Mineral
Concession Rules, 1986 through GoD. Ms No. 85, industries and Commerce (Mines-
HO Cepartrnent, d dated! G4 06.8 2024. refrospectivaly fo the anisting quarry lease of the
SR FRE
fee
padiioner, granted by the " Respondent through Proceedings No? 38Bi BRAS VSOO,
dated 14.08.2002, t an extent of Ac. : 8S oes in Sy No. 868i af C Chimakurihy
Village and Mandal, cor trary to the Mine 8 an «Mineral Developrient and Regulation
Act 1857, being Nega "i, arbiirary and Viola sfion of Articias 14, 1&{ Tg) and 288 of the
Constitution af india and cansequeniy to set 'aside the notice issued fo the pelficiner
through Ur No. fO0S84/Misc/2008, dated 17.10.2021 issued by the 3° Responds ryt
ng the pebiiones a fo pay aq amount of Re 4.02 SOG/ as diflersnas of securily
by declaring the anverdment made fc the AP. Minor and Minera
ul 8, F868 mhrough G.O. Ms No.88, dated G4.08.2027 are only
active and wil not affect the existing quarry lease of the pelticmer, granied by
Neg" Re espondent through Proceedings No. 7368/RIQV2 2602, date! 74.06.2002, to
ani vaxtent af Ac 1.03 cents in Sy. No. O86 of Chimakurthy Vilage and Mandal.
C3 td Ge
oe gs
3 &%
% PB ES
th oe od
. SER
SO sp |
oom ie,
wet
28
ty
a 'A ey oe
A
aS
Cog
4
IANO: 1 OF 2024.
ce)
oe
poe
ces
eR ID
med eet,
wane 4
4]
oF Th
1%
oe,
nee an under Seohoan Ot of CRO is fled praying thal in the aire
fatert in the affidavi Thad in support ef the Writ petiion, fhe High Gav
He seed fo suspend the notice _issued fo the petitioner * through
r No 1O024/Misn/2008, dated 17.10.2024 Issued by the Grd Resoondent, directing
the petitioner io pay an arrount of Rs4, 2 Boos aS difererios of security s depasit, in
raspemt of the quarry lease of the paliioner, fa an extert of Ac.1.89 cents in
Sy. No. 9868/1 of Chimakurthy Vilage and Mandal, pending disposal of WP Neo. goo34
of 2021. on the file of the High Gout
Se. i;
oes
&
P
The petition com ng on far hearing, upon perusing the Petition and the
affid sat fled in support thereof anc the CGrdera of ihe High Court a STA SoS,
TLIESOST, 28.17. 2081, 211s 20e1, 210s kbs2 & 28.04 2022 and upon hearng
{he arg. ments of Sd Madhava Rao Ne furl, Advocate for the Petitioner and learnes
Additional Advocate General for GP for Mines & Geology for Respandents.
WLR. NG. 28636 OF 2064
Betwean:
MS. Poka FR
id, a company 4 nearporated under the Indian Companies Ant, rep. b
ad Ma naaing Ckrector, Gautarn © hand J ain, Sfo. Kanthal Jain, aged
wat Floar, Surya Towers, 8.P. Road, Secunderabad,
Paitianer
AND
4. The Stete of Andhra Pradesh, Ren. by hs Principal Secretary, Industries arc
comm arce (Mines) } Department, Secretariat Rulings, Velagaoudi Village,
gsuntuy Cistriot.
aS
ne
'tk
arn \/
wh
wines
Pe
a
sverrifient H
SM
AG
a
=:
ard MM
=
ts
gt het OE Re ie a a s
e & &. BO os Gs "oe @ ay %
ye Sg ae aes com : ey ey ge SS
ay tn , ao abn: ee
Ee mM te pe Sit syyee fo her ey
ra ce ao OB a
: - y tae any Sot apie, "PA ewe eae
8 veer 10 Wone EEE er Ee Tee 3 TO i.e
Bo ge oe ee CEOS oe nn
eet, tee et ged BS OE by AE et ig BS
a os ews Oe. had re, ad a % 63) yy
aan £S, oa. Ge Eee sion. iF on we, wy Oty teas ts
rad aa cane, 7
og ry ft Be Oe py Se ae mo Bt &
we OB fn mee ty OE "tee ae a) x £4 Cd 4 £3
ae fe Hen UU ae SE Tot SEE OS A le
Seve oe Ne. OE RS wee £h% ONS Z ey ee Sy
& ae pe Sa Met ae Oe ee
a 85 on EE pe ay G
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ty Sas "s a real been
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ry od ee Fase aeoee time Se GE FS
bebe. nt ao 907 Par .
" Siar Tore i 5 5 ; fees
peg, ety ERS 42 veg UA CS %,
6 63 EE ROE & fe
. ope, Kee hore oa ie. esd
rea GEG ge wy ee on Oy at a ee
ook La 4 or beh en Ee ee om
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£% 5 BY ee OEY Sgn Ly Aan we ES Oe ons -
od Be Pa pe lag : Pan EG Se tty oe Bee
' ee £0 A iM t
pean to SE ie, Sp, [58] & pk OMe fe ES
we A fhe ms a
Cy "ea Ed je Be oy ay oc a a
me. top gy Y Iago saab. ghee pe ysees Roofer! rie, 2
ee, wp Ee eS he "eh ie 5 aan onl 4 ee # oe an oe "0,
a 'th eet ED oo "te ON ES ihe Bi Be em as oe be gap Oo
nor Noh ERE i we af BE Rp a beg OR Be ey
. ay thy Ge oe HE Ee eg OG foe Be OR RE Hig ols fet ote Et ees
for ts 83 ES. am ate tame te Et, BS 5 ot Ed. >. So th ee Cha gay oy OB
on we as ? oe moon ' OE 4, ind, beta feng OG
i an es ae SAG ae PES ae PS gag ee gee 'ae pe GR gee
toot gee ade TR to te --_ C4 a a ae eee ie Sms ee
. Le ae SO gene wy ~~ we oe Bs Le Me Et eee fe awe
3 a te te we 6 te ie Gh te oe Kee i wher 5G
cA a UE ae pe Sie, Foy BS anh ipe We eee ES Be age eh
wh - fh & Le Ed Fy had oy ; od es oar mes: eek ne gee BY
we, 5 PE ope go, ber) bse % sees ty Br, OA ES LE pe ee
er ey oy ew % wae Ee Co stone NEL gees oe
we iS pag" ME ES bars on nS Mc gaa ih oF
ke SB © me OME ie ee nm, BL Be
ee age Ey pe won Oe MAocss RE. ie @ Oo te ie te OG Ge. CS She gh
ry ee fee BND Bi, Be aes : ON eae ee eo Hp ab hee
ine ee oR aga pe Sah oes far oe oh BE age "aes
o% fon tS Soo Coe a 3 ae > an MS pty, ert, WO, A
C% es eee nat BS $s os ey CR Sar Mer peg oa
po i roe ey yee
% te eG "get ogee a poe pon, Ke As
Fhof
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8
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RS
WLP. NO. 25644 OF 2034
Sehwvasn
AAs,
4. The State of Andhra
Cammerse (Mines) © Se
Gueifur Distriet,
S. Phe Cirector of Mines and Geol agy, Anigneya Towers, lorahimpainam Village
and Mandal, Krishna Oistric
The A ssistant Director of Me nes and Geology, Old Government Hospital,
Room No. SF and S&, Oon- Prakasam Bhavan, Ongale, Prakesarn [istrict
ot "3
PA
bie
vt
wary
Past
oe
1, Rep. ny is Principal Secretary, Industies 3 an
tariat Buildings, Velaggnucll Vilage
te
Respondents
Peition under Articla 236 of the Cematitution § of India ie fled praying thal in the
circumetances stated in the aticlavit fled therewith, the ne Coit may be pleased
to issue an appropriate writ ar order or direction : more » particularly, in the natura of a
Writ of Mandarus declaring fhat the amendments ma ade to AP Minor Mineral
Gancession Rules, 1966 inte sugh GO. Ms. No.6, Industries and Cornnerce (Mines-
if} De rarment, dated 04.08.2081, ratrospentively to the existing quany tase of the
petitioner, granted by the Re -spondent No. through = Free peng
No S48Q/R 22 Ve002, date 26.09 2002, to an extent of 4271 hestaras in a Suny ¥
No. 103 of Konidena Vilage, Ballisurava Mandal, Prakasam CNstriol, contrary fo
Mines and Mineral Qavelonmaent and Requiation AG {S4h¥, being egal, arbitrs ty and
Wolation of Adicle J4, T900Ng) and 246 of the Consti tution of inca arid consent. Henly
fo set aside the nofiog issued to the pelitianer fhraugh Ly No. 10024/Misc/2008, ¢
P14g. ote} Issued by the Grd Responcent, directing the petitioner tio pay an amaurst
af Rez #8,130) gs difleranos of securky deposit by declaring the amendment
made { 3 the A.B. Minor and Mineral Concession Rujes, 1888 through G.O.Ms.No.g5,
datacdk " O8.2027 are only prospective and will not afect the existing quarry isase of
the petitioner, granted by the Respandent Nea through Proceedings
No B48U/RA2 Ms e002, ates 28.09.2002, to an extent of 4.274 hectarse in Survey
No. 108 of Konidena Miage, Ballkurava Mandal, Prakasany District.
IANO: 1 OF 2024
Petition under Section 7&1 af CPC is Hled praying that in the cirowrsiances
stated in the afidayil f Hed in support af the Wnt | petition, the Hic gh Gourt may be
meased io suspend the notice issued f the 9 petiiener {hrough
LioNo. 10024 Misef2008, datad 1140. 2021 fauad by the S 3° Rasoandent, directing
the petiioner to pay an amount af Rs 2) 76, 750)- as dierence of security ¢ gh ast, in
respect of ths quarry lease of the pefifiors, in an extent of 4.271 hectares in Survey
No.102 of Konidena Vilage, Balfikura ava Mandal. Prakasar Enxetric!, Ps
csepasal of Wnt Petition No. 28644 of 2021, aq the fle af the High Court,
wd
ot
1%
atiion coming on far hearing, upon perusing the Petition anc the
Be
affidavii Hed in support thereof and Orders of High Court dated 8-11-2024,
PEP 2021, ZEAL S081, STAZ 2021, 21S 20s2 & 28.04. 2022 made herein and
Woon heard the arguments of Sri Madhava Rao Nallun' Advocate for the Petitioner
Re
and learned Additioial Advocate General for GP for Mines & Geology for
Sh,
Petitioner
fesh..
=
AA
&
2
a Pre
FS
<
dar
'hs
fees.
oy
fick
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woos
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&
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AND
3
W.P.NO, 25647 OF 2024
the
ing that in
Rat
3
fay be
Surly
Proce
Saat
Aone
pe]
ay Andhra Prariesh
fhe Hi
48h respondent :
tients mad
ah industries
$
es
Annual
a
i
:
Sy
3
HA
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=
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&
Ss OY
inias Fa arei 12 of tf
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5
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%
4
Hor
ss
St
tc
7 OF 2027
Petition uncer Oe
v.
x
#
eased io dinsct the
ee
y
iA NO
ry
oon
pa
4
Ine
3
or
aed
Le
Be
he Petifion
N
Ni
g
SPR
te
eneral for
= &
Sis
innal Advocates
SA
WLP NO. 25667 OF 2027:
Beiweren;
P. Thanmay Reddy, Sfo, Raght urami Redey, aged 38 years, Rin. Thimmanuram
Caspa, Karbarmnvart Pall, Ghitioor Oisiict, Andhra Pradesh,
ae Peltioner
AND
1. Tre State of Andhra Pradash, Ran. Sy iis Rrinc 'ipal © ee ecratary industries and
Coarnmerce Deoartiment, Secretariat Suieti ings at Vieis aapudl, Surfur District,
Andhra Bradesh.
2. The Director of Mines and Geology, lbrahimpainam, Krishna District, Andhra
Pradesh,
3. The Deputy Director of Mines and Geology, Goverment of Andhra Fradean,
Ghitteor Ckstrict, Andhra Pradesh.
4 The Assistant [krector of Mines and Gseningy, Chiftoor District, Andhra
Pradesh.
coe MaSHOndants
Fatiion under Artcie 26 of the Constitution of india is filed praying thal in ihe
Suan sslances stated i 1 ihe affdeawt fled therawith, the High Court may be please soa
to wssue @ Wit or Orde sy oy Dinsction more particularly one in the mature of Wit of
Mandamus declari yg Phat the Nalice issusd aes the 4" respondent in vide Letier No.
SSSSAAESOASO13 dated 25.05 2024 with res ect fo payment of differential arnaunt of
Securly Deposit which is eq wivalsnat to § um es of Annual Dead Rentiminus secuniy
dapast already furnished in pursuance to An ner ycmenis made in Andhra Pradesh
AMinor Mineral Commession Ruies 1986 through Industries and Commerce (MEIN)
department daled O40. 2027 is Hi hirany, ulin wires contrary io the Mines
and Minerals (Development and Regulation a) Act 1GAY and Andhra Pradesh Minor
Mineral Concession Rules 1986, and against Anicies 14, and 1¢ of the Corrstitulion
of india.
LA NO: 1 OF 2623
eidion urder Section TS) of CRC is Hea praying thef in the croumalarioss
he affidavit filed In support of the weit petition, the High Court may be
diract the rasnon cents author
rites to continue fo isaue dispatch permits te
i ney, OS Aging oe asal af the above 'A fd pelfion, Pending disnx sal of Wnt
Sie
ae
ASAT of 2027 an ihe @ file of the High Court.
Petition under Sec sHan ISi of CRS is Hed praying thal in the
stated in pe att idavit filed in support of the Wei petition, the Hi igh C
e
act the
e pepugned rompeedings vide Letter No. GSSG/MISCAO1S
x cS
: WOUN ne Of SOU 3 3 posi which
spondents authorities oof fo fake any coer rive steps wth
'3
28. US) with resmeot fo 'omitta ance of differential e
is aquivalent to § times of Annual Dead Nenirinus Securly de
sosit. already
furnish 2, Fanding dianosal of Writ Patifion No. 20a" of S027, on the fle Pihe Nigh
Sauh
SeS88 QF 2024
WLEL NO
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LA NQo TY OF 282%
Pefiion under { Set sten PS4 of CPO is fied praying that in the crnurmsiances
statect In the affidavit Virit petition, fhe Migh Court ray be
fad in support of the ¥
t,
wsued fo the op through
; ,
cHgesed fp suspend the
af No. Obes NSceONB, dated
affidavit fled in supper rthersof and the Orders of ihe High C
VIAERGST, 28.4 2), ZVI! 208), 21.08. 2022 & 28.04. 2022 made herein
upon hearing the mau mens of Sri Madhava Rao Na Hurt, Advocate for the Pettione
eee
and learned Addiional Advocate General for GR for Mines & Gecingy fot
Respondents.
Sas : £, A Rey Sb yey BES
fhe petition coming on for hearing, upon per using the Patio
~
&R
*y
WLP. NG, 8689 OF 2023:
Betweers:
Nis. Pokarna Lid. @ coripany incorporated under the Indian Companies Act, rep. by
te © hainnian and Managing Diractor, Gautam Ct hand Jain, Gio. Kantiel Jain, aged
O6 years, 105, First Floor, Surya Towers, S.P. Road, Secunderabad
Petiiionar
AND
j. The State of Andiva Pradesh, Rep. by Ns Principal Secretary, |
Ge aoryferce (Mines) Departmen, Secretariat Buildin ngs, Velauank
Guntur District,
4. th 1 Directar of Mines and Geology, Anianeya Towers, brahimpatnam Vilage
and Mandal, Krighna Distict
3. The Assistant Director of Minas and Geology, Old Gavarnmant Hospital,
Moom No. SF and $8, Oos- Prakasarn Bhavan, Qngole, Prakasam District,
Raspondanis
toe
gre Sade,
poe
wb
o
Pastitio aq under Aricia 228 of the C : raf s fled praying fhati
WnSlances stated | i fhe affidavit 'led therewith, the ui igh Court may be cf
to i ISSUG AN appr roprale.9 wwe ne or order or direction more pat wags in the nats
Wht of Mandamus declanng fiat the amendments 9 to ape oF
Concession Rulss, 1088 throu igh GUD. Ma No.OS, Industries and Commerce th
Nt) Department, dated 04.065. 202%, retraspactivaly to the ex vistin ng warty Ipase of the
peitioner granted by the 2nd Respondent through Proceedings No.aoge IRS.
2fe002, dated 25.07 2007, fo an extent of 8.676 heclares in ay. jose, 2
26/68, SOAP), SEER, 27M, 2002, IPS, B78, BTS and 26M of RLS
chin aut uy thy . ary to te Mines and Minsral Devel
/ Mandal, contr
Lf 70a%, being shegal, arbitrary and vielation of Articles 1
niaiiivdion of india and consequently fo set ask de the nok
ihe pee toner threuat No. TQ024/Mis@f2G08, dated PIAS 7 3
dire pelifioner io pey an amount af
fone Ey eR ery Pe
my 4 ph g % ;
Se os A es Se
ie Of ob oe bho Bh "hy Bom es en
a fe Gag owe se Se ee BS " ao < a: 3 % wg
Se "ee me ss "xe me ee ", soe ee Hed ae -- tn Be bd we B B a % we Hi a AS
wos z. anes ees 7% OS RR ao A yee 3 ¢ % a "ys 2. ES
fag ae ee we me Ee a oy tt pe "0, Ese Ch gn oe he OE spe te ae Be OS
don pone Sa pee Bi Ue be Eb py 69) ott oe a os lon fea: if By HG 3 go oy
Py Keb te on an oe mee oa oe. ate we ob oy gen ge OB ao
fbn ing nt Py pas es oo Ga a ry y rhs gg 8G ay & ' a 5 es oe, % a3 Co te ere 5
4 ee a, ede Fe asthe 5 Fs re me WS Oy ee ae 1 et
"eee of a GEO "Oe > £ £€ BEBE as
Sanat pe odors reg Rane OE eae OE 4 z. oe , we 0G GR. es 'newer' LE EG
, Se Ss 0 we m i ied C o oo Ae ag eet
oO tht ©} Cee ee Ee te a a te ., Re "oes ss oe it Fi ww Oy. B
a ee mt @ a gr, Me O rae 4 a a , oe EE ee eae
ate 03 Hey ae ie ea ai El 2 & Se ga OE wk fe 2 OO a
; OR Sod ten ee EB up oe : woe ee ta Ete ee
ay ey oe fhe ted Pd BO my, tee AE ID
a, 4% naane % aie KS 5 swe 4 ek
rea ee OS 4 oy te SS ES at Be ae.
tone wor UD. Le t2 a a" Spon check a od
a ie ee as a ne Ge
a Ch aes pon whe pa" Bae ee gee RE ED te
& eo saggy Teh Spe VO The GE
ene abe oe OF cm See Sp Pome BE
et fee BY a ie wp Rp Oe
1 a A Kod wy he fre a
aS {% - boa ra Ot
rae! a igs ge Pe "en Uh
' t4 ye ee what fee oe es fe oe
"ena ke uD wenee fe eh de beet SE
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ee oon wy i BS i HO
é ", Mee "es i,
3 EO oe Ce i OD py
fe Ee OG a Be be Ag type Whee
Soe ANG EA LY £% fon et
we EE MA oe oe
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iy to te Oe i FB oe he BE oe
be wee hi fi ee Ot idee 'a wn hy
mh SE ee mo fe te FG SC ec sa peg Sat fen
ee as i £4 uk. Bt og ea ity oe oe
Gt / pon ee ee '3 mt a aad
we EE ety ne SE fete pee. , wee: ate stat a2 wee eat
peed ce OOF. MG pA 23 te oh ts Son sh i at oe pan
ae 22, op FE gk Age oe " is 8 Be
, Toe Be £73 oa week EG bes ye ea oe
: ie ty 7% * Ee ante CTE BE as
i aig Mpa ee coe oe ate "heal ete pre
4 ae rm ie Ad cH ee oe
s ee oe fF es 2 os OD a
2 OD we oe Pa oy wT, @ Ws. gt ed
wom ES 3 Es a Pee be in & pe $a
nt a a ee ES deige bee £4 . , & @& "
EE BE Se a a 5h EE foe i 4h ke vit
an SOO mn Sa "oe 23 5 to ae BE
Ay Oe See agree pnd Ad ht 5 pe 05
we Se ie ot - En rr Bye fen tes ae oe
3 an ah 7 poe Saws "ee mw aes is tet AG vers
a a ws fe. ie ee an ee ee on, oe oes ae we
te ge fe Gy Osh & a Orage be me Oe gM
on og ope ED fe See boot IS f%, £4 a fs £51
Be pee on Mee apap te omnes: ke Be ry $F ee eee a ted oor
ae ane Ta tage He foes + Me ray we ke fn
pase oa 3 "5 ve, my, %: t
ty OR ge Ee Ee Gy ee 5 ee She Bee & eed,
ah oe Ee i ; ; Goo EE Soe Sope me 0 ba. ae
7. we OM gk Pon a ad ' Ong! Yen aaa oe hr %
on, os eh linet be oy El eg ES 4 Se. Ee ove Ee a wee
Be GE EL ty, OE % oe 3 eto Be a me ce Be te ae
'ee 6 & a ae te ny " Ro by By OM £5 fo oe ge wee ey a
a a ; * a &F ie : a a ae A hee ae AG nent . e
ee a oe | ype 4 ape wo EEE Ee ny Ee 4 ae oa
ae ae a ; yo ood i SS gay BP pe foe EBT cae TE OR ae oe | eee gas * * se BAe
Boe ty ee OE ee a be oe tn NS 0, toe a Bo 2 an Le EE ee wt fen BS 7
Fy a ind Eee % corm aa Go Pe ; Tae: eel ft ve, St baa
OA FY Sen oH 4s pred wl gee ip f "Oe Ye ee " Oe, er a 1
in 7 bay A 8 te te MS ds Fa i hd, a tb ee a me
'ene ¥i Up + . Sane: ee 3 ile Sow.
OR ib, a ae 5 ae 4B Be ew ; a
oe ne, rape Cae <. , y bel oy ° coi te
ne a 3 : oo ge EE Ae RAE Be & %
OF Bs oh as "&. Pa fo ga ee 5 nee ee es oe
Nel fey, ate: j ow A ee cae oe ee as ee hee
te ise ed : 1 HES & a ae He EM ah tO TD os ee oy % g
ee haw tas he yon ge gn Qty by GE Se a ES '3
Bt oe ' oe TE tog Ont per cs re a ED od ge a3 14 ay
2 po ELT Zz eo Bee hen "gy pty foe Bae ew ee gs ve
We ne gh gt gel A Sy aE ee fp, EO OY heen, EE bee, Pe ee
CF sree eh Gs the py es Be 8 & , Sat 2 in, ae
vi) oe, 3) Th be tf e todas 4
tyres SL abee ra a, og $"% BOOTS. get v Shae
en on bbe Ee TR * 4 oe Be : . a)
- bate foe. ' ya "re, , ie aoe Ms oa, i .,
'E> te ot ee, Oe Ly et vA &.. be Fe ae baad ok Pa
went! Bor pe AG GE oe oye tM tet
tee oon hihn EG ee ae Be Nes Soot
be ek SE ie
wen
a
ne the "Mines and HOUT
Hi bil rary end vi ofation of Arie 14, 780 raf
i and cUns ey uenily fo set aside fhe notice so ied © the peliioner throu gh
aaa O24/Mise/2008, dated 08.10 2021 issued by the 3° Respan dent, directin "
etiioner io pay an amount of Ns. 24,75, 350) as fier erence of security depasit }
:
ms nels ing the amendment made to the AP. Minor and Mineral Concession Rules.
PS65 fhroaugn (3.0 Ads Na 8s, dated { SOS SOF) ara only crosmective and will net
aNfect the existing quarry lease of the petitioner, graniad and end ime renewed by
the Respondent No.2 through Proceadings No. S48G5/Re-2/2010, daied 20.08, 2044,
to an extent of 4.044 hectares In Sy. Na dai, TO, 163 end 48 MAP of RL Puram
Vilage, Chimakurthy Mancal
i& NOo TOF 2627
Reition under, Section 481 of CPC is fled praying that in the ciroumeiances
Slated in fhe affiaavi Tec in suppart of the ATH pe Htion, the High Co4 at may be
pleased fo a suspend ihe peice issued t&& the peitioner trough
Lt No. 10024/Mige/S008, dated 08.10.2021 issued by the 3° Respon dent directing
the petitioner i pay an armaunt of Rs. 24 15,2504 as difference of security deposit, in
res one of the quarry isase of fhe petitic mer, fo an extent of 4.044 hectares 1
Sy No Tac PES, 38/3 ang IAP of RiPuram Vdlagea, Chimakurthy Mandal,
sane fing dissosal of WP Na 2o7es of 2029, an the fie of the High Court
The petition coming on for hearing, upon perus sing the Peftion and fhe
affidavit fled in support thereof and the Orders of the High Court dated OS. L084,
VENESOST, SE. 2024, STIS 2081, 21.08.2082 & £8.04 2022 made herein
upGn fearing the arqumusnts of Sri Machave Rao Nallud, Advocate for the Petitic
and learn ad Adddional Advocate General for GF for Mines & Geology for
Respondents.
WLP. NO. 28942 OF 2024
Between)
Mis Hiba Granites, (A Proorielary cancern} Navi ng fis Office af OWWo 72/4 t-1,
Main Baraar, Tadipatri Ananthapuram District, AP Represented by its
Sroprietor MrChinnekotie Aphag Ahmed, S/o. ch wand Basha, Aged about 34
Years, Rio Tadipain Anantapur District, AP
. Petitioner
AND
j. State of Andhra Pradesh, Represented by Hs Srincipal Gearstary, Industries
and Cony merce Dapariment, Secretariat, Velagapud:, Amaravath
2. Direct tor, Deparment of Mines and Geology, Anianeya Towers, Door No. ?-
fod sgh igor, B-Bionk, forshinoainam, Krishna District, Anihra Pradesh
521456. |
a ne Additional Qirectar af Mines & Geology, Department of Mines and
Geology, lorahiratnar, Vis ayawads. A&R
a. 1 ww Deputy Dissator of Mines & Ge iogy, Stete of Andhra Pradash,
Anantapuram Dxatrict, ALP
The Assisiant Director of Mines & Gaciogy, Ananthanuram District, AP.
ad
. Respondents
88
Respondents
x
ad
3
x
Of
SK
xs
Re
a
x
n
sand {
ty ee Be tee an hie
2 SD Ou Ee os a wo te
wher. hk na re OEE tke a ce Poa Nie napeg baa 4
teed oy gee hoe ec cs Mg A shee, pee OO t "
a ee BS a ta A eed eee wee Sone ca aa os
oe ne oe Goo Pape Tab oy ents pod boos
ee i oe OB "$4 ae 3 wo
ante ES fay' Oy TS ogi " [3 Md of ame on
ae eS bis gee gn Ne Gl gu pore eh vege ae
Ky th To eS ood wy of Zo ast OF ee mhnes press i) wae
eo, A G Be eS ee % 05 "et & 3 48
sdoee, re AR Ye Yo votes TEE OEY ee 5 60% _
we nage oe ben te pee OE ke bd oo, be A
tp et , we ty BEE TD aa a ce Eve be
sg Stee oy Be Rae G er Bae We ed OG Ba
fe eB ad ee Bd By Be OD es agg Db we ee
rie) ted z ates % eo Cer a 3 ae " ¥
eo GO Ee Ue fe ae Oe os > oe oe BB th
toy %, Z Bao? thet 2mm: a
i pe a Ge GE at 5 % 5 po
foe & Jee, en 8 Bs ic a Bok Sod
LH. aes aa 3 Be te 7 gy es
eg Oa ad eS o he TB
ft eA fad ta = EB ia we
A haw, Mey
it tad oh Sie 4 hee 4 we
i ar ot bores ae)
o a inden 2
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a Ee 4 wo oe ed ay
z ; pe
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oa % ' we
fe om 0 pe po a te
oe , €% ga
" ' i. Be ost $3
ugh Ant We me ofS a Fa
a whe "Go A pe tet TG ye pe
$ 5 ES coon, ioe are: x og
ied 43 ageeds "Reth od ened
-- vas 2 BE ote oS we
Beeb eg rr tp,
webe agp fob
oo 'apee
OY
ne Pp
he }
u
& £ B wy
x wy & ae bn
&. we Sire a w
oa, A eet y %
oo a 8 i ie
; nyse, re ea ge a a
hat 4 wets 7%, tone tone "
ea : a os fe eo is ke fo
ee we Fee Be ie if ie bd & & &
aE CE ee it @ wy ne "E%
The ig Nat ae £3 Tod : Ba ¥ pee : "nal ae oe Ly fof
aed ae . "5 3
eR By ae Soe a "a 4 cee a
6s Be wt FO aoe ; i & ; bad he f,
apes GE SBF xs] 4 4 med : oh F sed th. a
gs 4 7 ope OS ee a wa ae ied a Show
Fe BE ye BS Hi oan ea ane ao a a +s ie % ke § oS
3 ie a Ge tk a Oa ee ES Fe erat ie a
4 aod es A oo AO bees Gy . £3 ie oe ones 3S : he we
ee 8 we Be OS Be Re Gs pd &
BEY ® ' be po fe % < a £53 a pe
PG OEE aban 'nae. 4 7 FY stn. Eo My £4 ee
ie TE ae : the, CD Sa A gee ped te oie head Wy
te ge Ee oo
Goo ,. oo O26 2 2h ep "He we &
Pees rh a wie, OE Pee tee waits fae a -_ re
th, ty oe ie wm On tS EE Sts a fe for
is fey ee poy ee Gee fe oes ee ve Z
ay wk Pa os i @ Wen Osh re ED : se oo
se tae. Pr, Yay Ze ge yor eA ,
"ae Oe Bt & Ss 4 Be EB
twees be . BG ai " bee ' $ z.
BEES a Ma oo é "Ey Oh rr a ft £ a ng
; 4, ° % A a nce - a
Ch Ba ed BE ng EES Bor tty 8 23 *: &
awe "CS i ek Te nh Mie EE oP : :
es ES we i ee OSs me oy To te fet
gor
a
Patition under Aficio 228 of the Consiiiution of india is Alec é praying thal
the circumstances sfated in the affidavit fied sherewah the High Gaur may ds
Niegsed to issue an aporapnabs wri, order or direc ore particulary ore in the
nature of We of Mandamus oeeae mg 'thes achon ctthe 2nd nespondent in demanding
Ae pe Of (Forly Eight Lakhs Po
Three Thous and. ght Hundred only } "vide "Proceedings Lotier No. Sisa/t
STRYSOSD, db 27 O08. 208 1, which is aquivalent fo {0 fumes of annual dead rant as par
6 G O.Ms.No.85 industries and Commerce (Mine eparinel nt aa.g. 2024
even bafare grant of nuring lease over an exia: ent S admeasuring 4.920 heciars in
Sy.Ne 83 Fart of O3-Teetakallu Revenue Vilage of Srahmasarnucram Mandal,
apuram District, is Righty egal, arbitrary, "yiolation of Articles 14, 18 (1) ia}
}
mh : CEP AR
and at of the u "ONS stituti ion of india and consequently direct the 2nd respondent to
Le (sO) ta fhe petit or an extent of admeasuring 4.920
rag}
oF
nectors ~-- ; Sy. No. 53 'Part of 85-Teetakallu Revenue Vilage of Srahmass amd
Nisirict
LANG: 1 OF 2024
Padiion under Section 1S) of OPC s fled praying thal in the circums fences
stated in the affidavit fled in su oport af t the writ petition. ths High wat ur may
oleased {fo direct fhe 2°° respondent to ks stifioner
for an extent of adme sasuring <<. O20 neators. Qn Sy.No. shart of 63. Teetakal RU
Revenue Vilage of Brahmasamudrarm Mandsi, Ananihapurarn District, duly
US pending the Lefer No. S1S4/DT7-ATEVZ020, dh ay.O8. 2021 of the 2° ressondent
y
8 aes.
pending disposal of the Writ Petition No 29055 of 8021 on the file of the High Court.
a
The pefiian coming on for hearing, upan perusing the Petition and fhe
¥it Hed in support theres? and th je Ore ders s of the High © Court, datad 19.77.8084,
7.2021 28.77.2021, ZIIZ S08), S108 2022 & ZBO 2028 mada herein : and
upon hearing the argumenis of Sn J. ML "Na idu, Advocate for the Petticnar and
Seneral for GP for Mines & Geology for Raspondents.
ans TEE
oh.
woke G3
learned Additional Advocate G
WLP. NO. 26392 OF 2027
fy, Venkata F fan, Aged about 67 years, Rfa.4_.No S?-8-
K Sambasiva Rao
K ata, Viiayawada, Knishna (istrict.
curravart Siraet,
Patitianear
AND
{. The State of Andhra Pradesh, Rep. by ifs Principal Secretary, industries an
Commerce (Mines and Geology) Dept, Seoratariat, Velagapuell, Amaraveth!
Guntur District.
2. The Director of Mines and Geolagy, Government a Andhra Fradesh, Sr
"
a
Loa
PYLE,
Anjaneya Towers, Ibrahimpainam, Krish ma Dising
3. The Deput ty Director of Mines and Geoloay, Onc aoe, Mrakasan Oisirict.
8 The Assistant Director of Mines and Geolagy, Ongole, Prakasam District.
Respondents
alent to § fines «
Be ee
Mo, te is
fe te
3
dag
:
+
eady
be
as
+ OF 2027
*
IANO:
FE
NSAP Ss
ao
2B
ga tg oe
os Ge
4 Hk Ee.
4 « eee
gen
eek
MS
y
we.
> ATS
&
d upon hearing the
g
e@ High Court
god
Bete
Be
he te
2 oy
- *
Kiran KL
uy
dae
eS
we
pea
free
4,
8
?
. v
»
2
WLP. NO. 26488 OF 2024
e
Fal
ao
Sinn,
;
Nenana,
<f
coo Pathiiornar
AND
a8 aM
Mine
Bs
Wete. a. "
shoes" nan Oe
os fe
re oe
raed oe fe
na freee.
Sader °
aval, An
=
ae
Sar
7 ¥
go ie
Ke pe ptt
Gs wen
fe wee
x
&
SS
ure of
<
4
. Raspandent
iy the nat
ye
y
an appropriate writ or order ov
v3
oe
Ne
iAMMSS
zed.
x
a
2 Noe
ro
3
is. No
Tne
ya at
iN
Pa
os
SoeeAL
wolve and al
yare only prosp
ry f 7
od 08.
ws
arhrent, dat
pa
eg
Na
s Onur, granted by the Respondent No.S over an exie
4.000 Hectors at "on O.GoN oF vee Vi Rags, KRanaga napa Mandal
Ananstaouramu Cisinief and o
' the the Ries spondent Nag is
santary fo the Mines and Mineral Deve elopment and Reg ishor ot (887, being
Megal, arbiirar ty and viniation of Arficie 14, 1SCiMg) anc za8 af fhe Conettuiion of
ine he Notice No 4SQ/Ql/RM-M.Sand and
' r
and coreequenfiy set agiie the
"GravelZOt8, dated 2B IO SOST, 3 by the 38 raspandent by declaring the
amendments made io AP. Miner Mineral Concession Rules, 1886 through
.0.Ms. Noe 6&, Indusivies snd Cammerce( (Mi ees HD Separtment ft. dated 04.08.2027
are only prospective and will not aflect the existing Quarry Lease of the pati HONEY,
granied & y rhe Respondent No aver an extent of 4 O00 Hectors at Sy. NoGayt of
Muktanuramu Vilage, Kanaganapalll Mandal, Ananatanuramu District, od the lease
dead executed by the Reaponcent Nod.
iA NO: TOF 202%
Petition under Sention 141 of CPC is fled praying that in the crour IIANGES
slated in fhe affidavit filed In support of the writ petiion, the High Gait may
sieased to suspend the Ntice No 4280/GHSRM-M., Sand Gravel/2019, 'dated
28.10.2021, issued by the S" respondent, in respect of the existing Quarry Lease of
the peldioner, granted by the Respondent No. over an extent oF 4i 000 Hestors al
Sy No88/4 of Muktsourarsu Vilage, Kaneganapalli Mandal, Ananafapurarnu
District, and ihe lease deed executed by fhe Respondent Nod, Pending disposal of
Wirt Pefition No. 25458 of 2021, on the We of the High Gaur.
The petition caming on for hearing, upon perusing the Patios and the
a avi fled In support thereof aad the Orders of ihe 3 High Court db V2. 37.2021,
S.PL2024, 3 24.43 2024, 21.08.2022 & 28.04% a0ae 8 and | upO on hearing the arguments
of Se Male Vilaya Raju, Advocate for the Adva r the Pattioner and learned
Adelifional Advooate General for GP for Mines & Gevlogy for Respondents.
WLR NO. 26470 OF 2027:
Sohwear:
&. Roteswara mae S/o S. Nageswara Reddy, Aged about $3, Occ: Business, R/O
Noor No. 27-25-14", Sai Ram Nagar Colany, Uppal, Hyderabad-39.
. Petitioner
AND
{. The Government of Andhra Pradesh, Deoariment of Mines and Gesiogy,
Secretarial, Velaqapurh, Rep. by its Pr nepal Secretary.
é. The Oirector of Mines and Gaclogy, iprahinpatnamn, Vilayawada.
3. Asst. Cdrector, of Mines and Geology, Srikakulam
q
& 226 of fhe Constitution of India is fled praying that in
ACRS stated tn the affidavit Glied therewith, the High Cound may be
Aandamue declaring the prIpugg ved jeter nc.
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IANO: 1 OF 2027
Petition under Section 181 of CPC is fled praying thal in {he cirounelances
states in the affidavit filed in support of the writ petition, the Hign Gault may be
ased to direct the respondent autherities not io take any coercive Steps pursuant
1 the notice impugned omceadings vide ketler No. SSS9AR 1/2020 dated 26.08 202%,
or iavying "Fremiin amount" before i see ving of Letier af intent pa aNd yrant of
ease. pending disposal of this Whit Petition No. 28640 of 2021, an the fe of ihe High
Court
IA NO: 2 OF 2024
Patition under Section 747 of CPC is fled praying fhat in the circumelances
sisted in the affidavit fed in support of the writ petition, the High Court may be
niease sd to dirs ct the 3rd Respondent to PROCESS the mining leses application of the
p a 6cdeted 25.42.2020 for grant of Road Metal and Budding Stans,
Manufantured Sand a and Moram / Gravel over an extant of an 4 9) Nectors, in Sy No.
3484 of Ghandragil vilaga, Chandragiti Mandal, Chittear Distinct, far issuance of
Lastier of intent (LO%} wathaut insisting for payment of premium amount, pending
disposal of this Wet Pistition No. 26850 of 2021, on the file of the High Court.
The pation ouTring on for Rearing, upon perusing the Patton ane Ae
affidavit Hed in support ee and the Gnifers of the High Coun dt 16.3 1.2
Ze 112021, S172. 2027, 27.08.2022 & S804 2028 and upon hearing the orquntents
of Ms. GN. Urna Rani, Advocate for the Advocate for the Petitioner and learned
Additional Advocate General for GP for Mines & Geato sgy for Respandants.
LP NO. 28678 OF 202%
Behveen:
4. Mis. Sri Sal Rocks, Office at Door No 19-562, Near Masaninal Grounds,
Mittoor, Chittoor District rep., by iis Proprietar V. Ran i, aged about Sf years.
Ss. Ms. Jayasree incdusiies Offies, af Door Nod-dss, CB. Road, Greamspel,
Chittoar, Chdtoor Distrinl, Rep, by fs prone AM AMinodh, aged about 45
YRars.
3. Mis. Jayasree Granfies Office, af Door No4483, C.B.Noad, Greameanet,
Chittoor, Chitteor District, Reo. by ds Preprietor A. Sulatha, aged about 04
. Petitioners
AND
The State of Andhra Pradesh, rep. by ifg Principal Secrefary, Industries and
Cornmerce Depariment, Secreta: rat Guildings, Velgapucl, Guntur District.
2. The Director of Mines and Geology, fbrahirnpatnam, Vieyawada.
3. The Bet eput ty Dhrector of Mines and Gealagy, CAHboor Distinct Chltaor,
4. The Assistant Director af Mines and Geology, Chiftear District, Chitoar,
.. ReSpondens
Petition uncer Article £25 of the cous den of india is fled praying that in fhe
ciraumstances stated in the affidavit fled therewdth, the High Court May ne preasee
io issue an aoprogriate Wii, Qrder or direction vue particularly ane in tee nature of
tee NS ee
ei kz mm &
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tenet £7 Te hb
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Respondants
Maranna, 48 years
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IANO OLOF 2027
Patton under Gection a of ORG is. Hed praying that In the circumsiances
stated in the affidavil filed in support of fhe writ pe on, the High Cour may be
ease d to direct the Res nondents iS continue mK ing 3 sTHH oe pers fo the
pst re, BENING disposal ot fis Writ Rettion No.g 703 af 2031, on the fie af Ihe
High ¢ "out
The peifion CONTA on for hearing, upon perusing the Peltion and the
aftidavi: fled in suepee : therec? and Se Srders of the High court dh TG. 7.2025,
PRT 2021, 21.12. 8087, 21.08.2082 & 28.04.2022 and upon hearing the arguments
oP Sri. Raja Babu, "Advocate for the Petitioner and feared Additional Advocate
Seneral for GP for Minas & Genlouy far Respondents.
ty
W.P.NO, 26728 OF 2024
Sehvrean:
Mis. Sri Sai Racks Office, af Door No 19-S82, Near Masanical Grounds,
Miittcar, Chittoor District rap. by its Proprietor V) Ravi,
Petitioner
AND
4. The Stale of Andhra Pradesh, Rep., by fs Principal Secretary, industnes and
Coammeros Department, Secretariat Buidings, Vewapudi, Guntur Pystriat
2. The Director of Mines and Geology, Ibrahimpatnam. Viayawada.
3. Tre Deputy Director of Mines anc Geology, Chittoor isbiet. Ohitcar,
4 The Assistant Diractor of Mines and Geology, Palarnner Juriaciction Calicoar
Deira,
Respondents
Petition under Ariicte 228 of the Constitution of India is fied praying that in the
circumstances staked in the affidavit fled therewith, the High Court may be oisasad
i issue an appropriate Wnt Order or direction more garticularly one nm the nature of
Wr of Mandamus declaring the action of the PERPONC dent No insisting fhe petitic
fo pay the differsntia! arriount of security deposit which is equiva alent to fives cS} te HES
of Annual Dead Rent minus the Security deposit already paid as is provided under
G.0.Ms.No.85, industries and Commerce (Mings-tl]) Depariment, dated 04.08. 208
as Negal, arbitrary, oontrary fo the well established legal pincinies apart from being
viglative of the Aindamental rights guaranteed to the petitioner under Ariicies 14, 48
amd 21 of the Constitution of india and co need uenty direct the respondent No.4 not
ta Insist the petitioner ia pay the cite
sential arnraunt of seaurity deposit wee iS
equivalent to five (5) tines of Annual Dea 4 2 tent minus the Security depos: wady
paid as is provi ided under G.O.Ms.No.85, Industies and Goammerce 'Mies | HHS
Derariment, dated 04.058 2027.
IA NOs TOF 2027
Palition under Section 744 of CPC is Med praying that in the circummetances
stated in the affidavit fed | ( Suppor ft af the writ petition, ihe High Court may be
measead to dirent the respondents 7 i io fake any coercive action agains! the
pattioner inpursuarice of G.OMs No. 8 _ industries and Cammerce (Mines-H)}
ae
. Respondents
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28084 OF 26
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IANO
WRIT PETITION NO: 27784 OF 2024
Between:
Mis. Pokarna Lid., 8 company incorporated urider thre Indian Companies Act, rep
by fis Chairman and Managing Director Gautam. Cram Jain, So. Kantial fais,
aged 68 years, 105, First Floor, Surya Towers, S.P. Road, Secunderabad.
Petitioner
AND
4. The State of Anes ra Pradesh, Rep. by is Principal Secretary, Indusines and
Corsnerce (Mines) Derartment, Secretarial Suddings, Velagapud: Vilage,
Guntur District
2. The Director of Mines and Gealogy, Armaneya Towers, Jbrahimpainam Vilage
and Mandal, Knenna Ciainet
Fhe Assistant Orector of Mines and Geology, Vigisnagaram, Vizianagaram
Cratrict
Responcients
Petition under Anicie 228 of ihe Constitution of India is fled praying thal in ihe
CUOUMISTa INS stated in the affidavit fled therawith, he High C ou may be @ pleaser
id Sue an appropraie writ ar order or direction more parti ricularly une of
Vr oof Mandamus declaring the action of ihe Ressondent Nos in SSUING
LU No. 2s50/Q7207 1, detad O89 1.2027 in request ng fo pay y the " differential aeour'
depose arnounts and diference stamp duty for exec. on of the
respect of fhe Quarry Lease for Colon a Graniie fo an extent of 24.000 hectares
aiuaied a Sy No t2t of Suduruvada Villags, Parvathimuramn "Handa Vigianagaran
str cl, pursuant fo the lease granted by the 2 3° ras Spe oment through Proosedings
No. Z35Sh/D2fe01 1, dated 56.00.2021 and the extension nroceadin 708 issued by the
2" respondent through proceadings No. @S546/00/2074, datad 28.10.2024, by
implementing the amendmer nis made fo A.P, Minor Mineral Concession Rules, 1686
through GO. Ms. .No.88, Industries and Gommerce (Mines-N)) Department, dated
O4.08 S081, retro Sapectively, contrary to ths Mines and Mineral Develoornent and
Regulation Amt 1987, Daing eo ai, arbdrary and violation of Articles 14, TOCIKg) and
285 of the Con stitution af india and consequently ¥ to Grect ihe Grd reaponde yf fo
execute the lease dead in respect of the Quarry Lease for Calour Granite fo an
exient oof 34.000 "hectares situated in S&yNo.i21 of Buduruvada Vilage,
PaVvalhip yan Ma Asal, Virianagar ayy Districl, pursuant to the laase granted by fhe
.
x
&
art
ore. respondent through Proceedings No 23556/D2/2011, dated 30.06.2021 and the
exie! sion proce sedings issued by the a eapondent through proceadings
S8sQ/Dei2O1 1, dated 28.10.2027, by declaring the amendment rade fo the
Pp Mir not and Mineral Concession Rul les, TRG8 thy ough ceen OMS. No.8, Gaked
O86. 08 202" are only prospective and will not affect the quarry lease granted for
2Olo P Gr vanite to an extant of 24.000 heclares sluated in Sy Noi27 of Bucuruvada
arvathipuram Mandal Vinianaqeran District, byt fhe 2 re sepond dent thre augh
ings No. eeSSRiNe SOT, dated SO.08. 2021 and the n procesdings
Reser § SEhens
seued By fhe 2 respondent through orocesdings No. 238364 nergot 1, dated
4
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\
iN Suptort theresa? and the order of the Nigh Ga out, "dated 241 1.2024,
S087, 21.42. Pavan 2h. a3 OO & 28.04 2029 mad ie | herein and upon fesring
the rguments of Sri PB. Vilaya Labshrni Advaeats for the Advocaie for the Peitioner
and jearned Addite nal Agvecate General for GP for Mines & Gaolagy for
Mesnordents.
The peliion coming on for HSaning, Upon persis the Petition and the
a
WRIT PETITION NO: 27550 OF 2021
Selween:
Mis. Vikesh Metal industries, Rep. by ts Managing Partner, Sit. M. Swapna,
Vio M. Venkata Prasad, Age 41 years, Rio MNO 284, Narasingarao Fela
Gudur, SPS. .R. Netors Psirict
. Petitioner
AND
State of And wa Pradesh, ep. by fis Frincinal Secretary, Industries &
Gammerce © De Sarina ent, AS. Ssorstarial, Amarvaihi
se. The Director of Mines and Geo! ingy, Government of Andhra Pradesh, Yes
Floors, Sree Anianeya Towers, 'orahimpainam, Krishna Distric
The Assistant Director of Minas and Geology, Chittoor, Chittoor Dystict
. Raspondents
te
Patton under Aniicie 225 of the Canstitufion of india is fled praying that in i)
circumstances stated in the afidavil fled therewith, the High Court mey 'be oleased
fo issue wrk, order or direction more particularly one in the nature of W FRAY OF
MANDAMUS. declaring that the Amendments made fo AP. Minor Mine
Goression Rules, 1686 through G.O.Ms.No.S8, Indusines arvi Commerce (4.
Deparinvent, dLO4-G8-2021 are only prospective and wil not affect the existin
quarry faases In operation granted quarry | wer efor R
nae
H
oad Metal anc Busiding Stone in
aver an extent of 15.874 Hects. in Sy No.22g8 of Alathur Vilage, BLN. Kandriga
a)
Mandal, Ghfioor Distinct and consequently sal aside the notice issued by the 3
respondent an LeNo @356/Misc. P2013, gLS5-09-2021 as arbitrary, dledal,
unconstitutional and without ue sdiction under Mines and Minera iS iDevelonment &
Requiation) Act, 1957 and A.P. Minor Mineral Concession RuJes, 1868.
IA NG: TOF 202%
Petfio under Seciion 75% of CPO is fled praying that in ihe circumstances
Slated in the aliiavil fled in support af the writ resto, the igh © Gcngt may be
pleased to suanend the notice of the 3° respondent in Lr. No.6358 OyM iscUSO1S, GL SS-
08-2027, panding disposal of Writ Pstifion No. 27 580 of 2027, on the He of the High
court.
The pation coring on for hearing, upon 'perusing { ihe Patition and the
affidawit fled In aupport thareaf ancl the order of the High © scart t dated 2a FESO S,
SSPE 2029, SUIS 202 - 21 O2.8082 & S6.042 2022, made herein and upon hearing
the arguments of Gri BP. Vilaya Lakshiri Advocates for the Petit mfier anki learned
Additional Advocate General for GP for Mines & Geology for Respondents,
LPS,
Sn
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Peitioner
&
ariiesh
S
rector, 8
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AND
DARA
WRIT PETITION NO: 27852 OF 2023
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WRIT PETITION NO: 27878 OF 2024
Behyean
1. State of Andhra Pradesh, Rep. by Hs Principal Serrstary, Indusines and
o Secretariat, marvaihi
Commerce Dapgdmentl, A
2. The Director of Mines and Geology, Governmant of Andhra Pradesh, oth and
Oth Floors, Sras Anjaneya Tower = forah upipainiam, Krishna District
3. wes apt uly Director of Mines and Seology, Ananihspurans
4, The Assistant Orector of Mines and Geclogy, Ananthanuramnu
Reaponianhs
Patition uncer Arinie 220 of the Constitution of indi Bie! Ned praying th alin the
RICUNSANCES 6 atat fea in the affidavl fleri tharewith, the High Court may be pleased
to insue wri, onder ar direction mare particularly one in 1 the nature of WRIT OF
MANDAMUS, de sla ring that the Amencrnents made to AP. Minor Mineral
Concessiog Rules, 1960 through G.O.Mse No.O&. Industfies arc Carmrnerce ;
Denarimant, dhLG4-8-2027 are only prospective are? will mot affect ihe ne nding
quarry lease applications and corsequantly se{ aside the notice keued by the Sr
respondent in LpNo SSO iAQL-ATP ost, dt. 18-09-202 as arbirary, dhegall,
Veh under Mines and Minerals (Develonoment! and
yi f
uncoanstiiutional arc without jurisdicher
Reguiahon) Act, 1987 and Al Pp . Minar pancession Rides, * ee:
IANO: TOF 2024
Patilion under Section 151 of ORG is fled praying thal in the quCurnsta noes
stated in the affidavit Aled in support of the weit netition, the High Court may
Meaesed to direct the Srl: respondent fo process fhe quarry lease applic cation af the
peti Moner dh OQS-Q8.202 1 in respect of (he land an exist of 2.541 Hents. in Sy.No.23)
of Shyyedu Vilage, Ananthapuramu Mand " a piles ram Cietrict withaud
insiating for payrnant of premium amount aquivaler e dead rent,
sending disposal of the Wr Mt Petit wn No. 27578 of 02, ar snthe fe of fhe High GCaurt
IA NG: 2 OF 2024
Petition Sein Section TS) of ORC is Aled praying that in the ci
fed In support of the wrt petition, the High Co
stated | fed | out t may be
Gieased fo suspend the noite of the 3rd respondent in LANo ego al- ATPI2021
"on :
I G99-202 1, pending disposal of the Wiit Petition No. 2757S of 2021,
he High Court
a
s.
The pefiiinn coming on for fearing, upon perusing the Pettion ane ihe
affidavil fled in support thersof and the order of the "High Cat, dated 24.77.2024,
28.77 2084, 21.18 S087, 2108. 2082, 28.08.2022, made herein and upon hearing
the argumer s of Smt N Shobha Advocate for the Petitioner and learnad Adiiional
x
Advocate General far OP jor Mines & Geningy for Respandents.
WRIT PETITION NO: 27640 OF 2027
Retween:
K. Garuda Reddy, Sfo K. Lakshamang Reddy, age Sh years, Rio Fiat No.
+ &
KR. Castle, No. 14(Old No. 12), Chitaranian Road, Taynampet, Chennal ~ 8
B
Petitioner
AND
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yer fn Oe . ay me i> Z LN Ee te ay
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ie oe BZ me "apg chow he Poa po CR Me oR i PLE ted
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te Hy be "BE ie eos ee Me a fee Som gid Se Oe
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ge BO te as ge ae 74 thd ee tak oe hee an te gy, $F £5 FE ee OL
p ak ox ty Oe / ae ; a Z 2 3 ee oe
ODP Be cL, i i GE eae nn PEL On ae ne
ee fidow oe ew ae a) i" Ge ye Hee wb hoe ts ot OL oe Cd Oe OS
ee Oe Ee ie em aad nr; en Be te oh
Cb ss iG ee 3 rs col bebaw a 'ool 23 . 2
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Go Ea CF tek OF
S. Mis. Any Jane eye aawarry Sone eat Flat No. 12, G-Bionk, Wadde
Nagappa ayout, Bellary. camatake, Rep. Ry is Pariner Sy, A Ravindra
Naitig
Paiiianers
§. The Stats of Andhra Pradesh, Re ep. by is Princioal Secretary, Ministy of
: BNC Mines. Secretariat Buildings, Velegapuci, Arvaravall.
; tor af Mines and Genlogy, Jbvahimpatran, Viayawads.
3. The Deputy CHrector of Mines arc Geology, Anantapurar, Anantapurain
4
5
4 The Assistant Director of Mines and Geology, Anantapuram, Anantapurayi
Respondenis
Petition under Arinie 226 of the Constitution of India is filed prayt ng thatin ihe
1S
ciroumstances slated in the afidavil fied therewith, fhe High Court ymay Ge pleased
nay be pleased fo iasue an appropiate Wi, Order or directian more parti oulany ore
in the nature oe Wink af Marigmus declaring the Noticas SAF S207,
Ze? MIVZO08, TOSS QURMAGS, fe TOAQ AAR M2008 TSSYO YR OOS,
SARS! RMIO16 dated 28 40 1.2027 issued Oy fhe fespondent No.4 fos wards
iiferential & amount of aecuriiy which ie equivalent fo 5 fmes of Annual Dead Reni
MmHnUs "the Security deposi already pail as is provided under .0.Més.Noa.5,
industries anc Commerce (Mines-Hh Department, datad 04.08.2024 as Hlegal,
arbivary, contrary to the well established Jegal grincinies aie 0 mm He! img Wiolalive of
the fundamental anc Constitutional rights quarsnised to the pettioner under AR riches
T4. 19 and 21 of the Constiiution of India and consequently set as side the arn
iA NO. tT OF 2627
Peftion uncer Section TO) of CRO is Hex
sia ted In the ah dawnt Med in suppor of the writ partition, at may be
plegsad may be pleased fo stay al further By onsedings In pursuance a the Nohoss
537 FERQ2I2007 22S PNQSROOG, TOSS/GL ARMOR, SS 1 SAQSI RAISE
{@OP/QSVRMMOGE, 4QVOWRM/OI8, dated 86.10.2021 issued by the 3 are
of the above Writ - Mion No. ; S77 1G of 2027, on the fle of
sod
eo,
ft
g
No.4, peneing disposs
"S
The petition saming on for hegring, upon perusing the Petition and the
affidavit Hed in support thereof and the order of the High Court, Saied SE.70. 8024,
atte 2074. 21 G3. 208 ~ 26. (M2022 made herain and upan he ' une
of Sri, Meds apall Santosh Recy Advocate for the P etifoner anc
Adyncete General for GR for Mines & Geology for Respondents.
WRIT PETITION NO: 27737 OF 2024
Between:
Mis. Jyotiiram Granifes, at [.No4483, C.B Road, Chittoor District. rap. by és
Prooriatar §. Perumal. Agad about $4 years
_ Petsioner
AND
eo 3 co 7 bee
-- i Me ae oom 2 & z a
EO ME ee & Se i ee fing we oO a7 i
ty Come be ia ae Be gy CS $4 a ot
"r% o te ae ee ce Ks ee ie "3
A £ @ Fe eo Be ke & Bowe oa 7
oe $20 ee rn ae ao eS ep me 9 _ Con Bie te te
ad mae Says ha by, Mie pe OS aoe i" me fy fe
on 8h x oe a 2 Oot ge 1 NS Bay ee i Gye EG
We ss ¢% Ew. ( Gs Ait pep §EG eoet aes: we a e) [oa Soot "EG
eS 'dt oh ts aes, 2B" we te i we
ayer ee voy ' ted toe Nee Son ~, et rex we EN ana one 1 the
bee FY < oe ie ie ae eS ty &% @B Th 0% oe Oe pee ee 1 ee ES 64 CK
ma awe & woe ge oe Ma ot fe ee Ay ie, TE
w 2 bad OS af ee be aap her 4s Zt 2 C. fen enn fo
* ve is i BM Yt xa ie an
TG tase si EPS we, inde 6 iy ae "> x & Ph ty en EBM ee Fy
foe as NG Re Ry % Fo _, ant wine" pa : : ne ee)
ogee rhea 4 i ta jit o. ches hone awe a coe a LE wed nt Kove
~ EO 'yn 2 EG mB Ee ge Eg ie OG BE 4.
oe ee ee oi Fy oe ES » GE C3 ee Be Baal Cok
[war gs! oss oa eee ' A sip we 7 bbe
wm My Be 3 aM Bo @ %. MG oR a oH AEE ns,
i. i ae "pee, ¢ GP eat pe ee £9) pea to Me. poe BE
apn feet tes 5 oh we ee PS 3 weaee a oe
; me : te ED ag os ke ee a OE &
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Be & OF ms te ee Oe ay Ge te Oe ve me a CB
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bb nn ee ie oS U8 ne 0 ong es es ee
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po te TE ds oh iy "ee "f ee ae : B
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we. CE KG fat ee Ye OE bts oS ; wg, _ 2 CF ap on vege,
Geo OL Bo" a. er EBugat ¢ z Ee ee
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EEBSEe Ee Bo Oe pe "8 2% B % x, OS ee
ak AY oe anne 4 HS % ae tee 7 - ayy we, we ES
yO ee . "ES hoes bad BE oe ge ose my Pot aa
a ps LL, be Pe a wi #e ae bee CR oe 5 % ge Tee i ae Me
" "ae My wee $% . ie oe a, 1 ae 'y
aa & eo ge oy ie OS Bg yg ee Ba pg Ee a eon ae
py % Oe os So r, hoa 7 hee Fs we Me Cy ee Go 2 ya i a me i ge ~
a a tite £5 mf Gack py iv . 'nee: bee SE thas ; BG ee
Shey ogee tek SR ow ED Lea : oS aK py a3 nS sinmine z %. By ot CF
Pant eosed oe ae . ten, "poe SS aaa ¢ goer a, . ee pene set a , .
1 BE GROE SBE. 4 Bim ee Ree Ee ke joi BL Go chele|
pe ES 7 EMS a m Gh B ot = Lh ns wen GS ee ras a : feat
shove hb A wy me te Me, , # oe oe 3 % y cy Ss oot bag
jon 3 BS OS CER BER E & B22 8 2 i, & Eee B
, [as eg tis. es ay we os | OS A ry, GS poe ; We i ee es
SS Cc ¥ ye oh 4 EC et SR ee heen * a et
3 iy oe ES wy Ee EE EE SS en a ei eS :
. eed nea Oe i ea we Ge : ee Bor & a
yee Kuk SOE SE £5 KS, "pe gg, OR ge % ay oS on ay he Ce. Eta ot
re oe ree ass , brood enna.
Sb. aged . °
"
Respondenis
Petition under Antica 228 of the Constitution of India le filed praying {hat
iy the: CHOUMSLANGES stained in the affidayil file a therewith, fhe High Court may ue
migased to issue ar: appropr te Writ, Order or direction more particularly ane in the
nature of Writ of Mandamus declaring the acton of the respondent No.4 insisting the
oatiiioner fo pay the differsntial arnount of security deposit which is equivalgal fo five
is f Agsual ead Rent rinus the Security deposit already paki as
Oe 'ivies on 2
revided under G.0. Ms No S& Industries and Commerce (Mines-li} Deparment,
Hated O4 08 S021 ag legal, » cbitrar ary, Oonirary to the well est ightished legal OMNGIISS
moar from being weletive of the fun fer ental righis guaranteed fo the pelt loner
under Arinies 14, 79 and 24 of the Constitution of india and censene nuly direct ihe
er
puns ee 4 not to insist hs nati ioner fo gay the diffe renta lamount of security
deposit which is aqui ivalant to five (5) tines of Annual | Sead Rent minus the Security
chspoad al tnoudy paid as is proveled under GO JVs. No.8, ind uatries and Commerce
iMines-{h)} Deparinant, defied 04.08 208 1.
iA NOs FOF 2021
Retiion under Section T8i of CPC is Med praying that in the
orouratianoes Stated in the affichavd Me au | in & ionert of fe writ pefdien, thea High
dirs z
2
Ns
i
Coun may be pleased fo dinscf the respondents nof fo take any coercive actic
against the petiioner in pursuance of GOs is. No.8S, Indusinies and Commerce
iMines- 1} Department, dated O4.08.2 et pending disposal af \Arh Petition
No 28235 of 202%, on the ile af the High C Court.
Fhe pefition naming on for hearing, ugon perusing the Petition and the
Midavil filed In support thereof andi the arder of the High Court, dated OT 12.20
ot 42.3081, 21.03.2082 & 38.04.2022 made herein and upon hearing the arguments
oe Sr FLReddy Nayeur, Advocate for fhe Pett honer and learned Additional
Advocate General for GP for Mines & Geology for Respandents,
WRIT PETITION NO: 28240 OF 2024
Between:
Mis. fyothes aw aram Grankes at ee ndivandaivuru Vilage, 755, Karnmalapall Post,
Chittoor Distyic rep. by Rs Proprietor 6 Bajsiinagam, Aged about Sf years
Petiione
AND
4. The State of Andhra Pradesh, rep., by te SFrincinal Seoretary, industfies and
Corpnerce Department, Seorsteriat Buildings, Velgapudi, Guntur District.
The Director of Mines and Geolagy, ibrahimpainam, Vijayawada.
The Deputy Cirector of Mines and Gealogy, Chilteor [xstrict, Chitioar.
re Assistant Director of Mines and Geology, Palarner Junediction, Chitco:
Giatict
de > 3
Respondents
Pafition under Article 228 of the Coratifution of India is fled praying a that in the
cicumstarioes sfateci in the affidavit Hie . the Srewith, he High Court may be pleased
io issue an approgdate Wit, Order or direction rnore particularly one in the nature of
\Writof Mandarnius declaring the action of the respondent No.4 insisting the petitioner
fo pay the difieraniial ammount of sacu rity ¢ @epasit which is aquivalant to five ) limes
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wh too § v4 Vee, hee i an Ge "ZB oh 'gon 'teh - ts we £33 Bee a ng, ; CR 633
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a a a jl oe ae , yeh ifs fs S : 393 Fe ae ap mm Sb Seong ae gee OS
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eg pa 3 ee Mee on od 4% anon ay BME gieen: % CA & "sa, Fed ys ume £3 a den 8% hgh rape
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tg awe tes a Ch. + 4 eA "x Fanaa pare eS UGS 7s, of 6 O85 ee
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Agoloat ain aye. OG in
extent of 114 86 Hectares in S
Vizianagaram Mistrial as i
Road Metal and Bulicding Sione, aver an
amanda Villsge, Kothavalasa Mandal,
a
without jurisdiction, v videtive of the
oravisions of the Moves BN Development and Regulation) Act, 1957 ss
alae violative oF Acinies 7 : (AX9) and 285 of the Constitution of India ane
oy
q
Sat io demand for payment of Fremiurn Amount
i "¢ Rent, In the matter of the said Quarry/Mining
oe,
te ae RPS
ro SFT 2008,
consequently dir eck the re re
f ue Q tine ea and &
f
ease Appl cation of the pehy
{A NQo A GF 2024
Pedifion under Si of CES is fled praying thal in the circumelarioss
slated In the affidavit Ged in support of the wif petition, the High Court may be
oleased fo direct fhe respondents 2 to 4 not to makefenforce any dermare for
vayiient of "Premium Amount' in respect of the Pattioner's Quary/Mining Lease
Apmivation, db 17.11.2008 in respect of Road Metal and Bullding Stone, aver an
extent of FPTOQO Hectares | in Sy. No.$34 of Aiamands Vilage, Kothavalasa Mandal
Vizianagaram Dksirict, pending discosal of Wit Petition No. S888 of: SOsT, ar the fle
af the High Court,
The peltion caming on for hearing, upon perusing the Petifion and the
aiidaye Hed in support thereof and the arder of the High Gourl, daled G8. 12 202
x
2.2021, 38.02. 2028 & 28.04.2022 mada herein and upon hearing the arguments
Sn Naga Praveen Vankayalapatl, Advocate fot the Pettianer GF for Mines &
Secingy for ihe Responders.
WIRE PETCTION NO: 28876 OF S027
Rotvean:
K Ratnaiu, Avo. K Yadavulu, Aged 38 years, Rfo
Cid NH-5 Road, Tekkall Vil lage, Srikakulam District.
lat No F2?, Mandanciam Colony,
S
Patifianer
AND
¥. State of Andhra Pradesh, Ren. by its Principal Secretary, industries and
Commerce Depariment, Secretariat Sulidings, Velagapucl, Amaravathi
ee
2. The ONrector of Mines and Geology, {brahimnpatnam, Viiayawada, Krishna
istrict
3 The De puty Chrector of 'Mines and Geology, Government of Andhra Pradesh,
Sisakulam, Grkakulan ri
arn District
4. The Assistant Dh rector of Mi yes and Geology, Tekkall, Srikakularn District.
3
Respondents
Seiten uncer Arice B28 ¢ nf the Constitution of India is Mec praying that in ihe
fad in the afidavil fled therewith, the High Gourt may he pee seul
may be pleased to issue direction oF OF: ser more particularly one nt the nature of Wire
3 daa yacie to Andhra Pradesh Miner lineral
cs S68 through AS. 3.0, Ms N Q. '65 of industries and Commerce (Mines-
. dated 04.08.2021 are only prospective and wil not affect pend ng
euning lease sppications and ihe consequential notice issued by the 2° respondent
~"
MeN
oN
respec
$s
bebe:
hing th
Ras
hes
5
LOF 202
>
iA NO:
<
S202 1 and te dire
equaniy
PS
Sy
Pe", 2
3S
Sew
an Seem
a
bt
Vs
irik
Indus:
SHion and. the
"tof Andhra Prada
f
Et
LS
: a
N :
$
as
igh Court
he wR
fy re
rf therso? and §
in SURO!
Petitioner
Respondents
AND
P9988 OF 2024
x
od
wl
xR
¥
»
'
BN
i
vee
ey
24.03
.
WRIT PETITION NO
Rehwaen
TYy
gases
_ Pedtion wees Art i che 228 of fhe Constttudion of india is Hed o
2 affidavit fled therewith, the High y Courts
ny fhe
to issue a appre opriat es Wr
ote:
ri, Order or direction more particularly o
Writ of Mandamus declaring the Nafims Nod
de SaSA/Mine (2013, dated 2.00202"
issued by me e > respon ident No.4 directing the pois
Pat Sat
ners fo pay ihe di Merential omer
SEO sinh is equivalent to five (8) times of Annua! Dead
ihe Securty "depos already oaid as is provided under GO Me No.5, Inc
} Oeosriment, dated Os. O8 2081 as diegal, arbitrary « enetraty to
i Vial
ey al prince inlas apart from being viclative of ihe fundarnental
rights Su waranteed ia the peti tioner under Anicies 14, 12 and Sf of the Constitution of
india and consequenth aside The sane.
tee
%
ty
.
iA NO> 7 OF 2024
Fattion under Saction TOT of CRO is Ned sraying alin the oc:
slated in the aficiayl Hed in suppart of fhe wri 'petit roy, EAs High Cou
Higasad to stay all fu rher proceedings Natio No. S96! Misc, Moly
WSLS th dent Noa. p mending disposal of Win Pelion
PRPETE STD LAO
No. eee OF 2st,
me pation coming on for h Baring, upon nerusing the Relfion and the
affidavit fed in suppor fhereef and the order of the High Cour, daled TIS 20S,
SUIS 2021, 23 US. 2022 & 28.04 2028 made neve ein and upon hearing the arqumernis
af SAAR. Hendy Rovvigi Advooate for the Patiianer and imamed Addit
Advocate General for GP for Mine 6 S8 Geolog ay for Respondents.
WRIT PETITION NO: 25839 OF 2024
Between:
Anvazhagan.M, Sio Masiamant€, aged about 34 years, Rio 80, Subramaniyar Savi
singel, Sambainaiiuy, Dharmaour, Tari Naidu State.
1 SOF
AND
The State of Andhra Fraciesh, Res. by Hs Fr incipal SON Slay, Mines &
Geology, Secretariat Building, Velag agapudi, A mravatl, ¢
=. The Director of Mines & Geology, 8° Finer, Block- 8,8
ibrahimapinani, Viayawada, Rrishna District,
3. The Assistant Dinsctor Mines & Geology y. Pe AIAN,
4. The Tahsiciar, Ghowdepalie Mandal, Ghitocr District.
wats
- ReSHONenis
Patiian under Ay uae 220 of the Consittition of India is Heo praying that stun the
counistaniogs stated in the affidan erawath, the }
© Migh Court may de pieced
id Aue aT aoprapriate wt order of direction More partic. ulady ane in tks nature of
Wit of Marciamus declaring the action of the 3° respondent i f demanding ihe
pehticner fo rem fhe premium arnount Rs.6¢,55,0004 dainty four i@kAs hah / Tve
thousand only} Proceedings Letier Na a63/D75- e201, 28 OS SOF, i
equivalent fo TO th me as of annual dead reni as per fhe GLO Ms. No.oS Industrie 2g and
Commeras (Mines-1) Gepartrment, di4.8.2027 even before e grant of mining lease
over an extent of admeasurl ing 4.850 hectors in Sy.N.212 part of 1) i-Rondamarn
ie, te 2 # iB
ton Os ae, 49 ge i Ok
fy OS - fe gO
Ee fe vr eo Bo
Se Set + * Sig. "hed "e3 oes Sis Gee
oe 3 I Be SS BY neg
meet at eet wn 8G & Hen tones Sp
ee a & (Se Bo moe
ea ' aren, bebed : tne, _ YS
sad (5 Eke yy hhd Ee cet
: oS Be 'pote, ebod he
ge - pe oe he es i an Oe
*e os ie ie a
a @ is BG ae
ba cs @ aes Ls
3 ae pee "ool ES ho Be
is ated eee canal
"y vs Be ae
5 We te Oe oy
oy ' ta Tepe re
we nee
ee
Te %
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on
hafore
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yi
wale. Ss
ohne toes pee
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kn BOS
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i
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bate SFR sopen,
ne
sy
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fn
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ena Toes poe oy i eek Soa
a ae ne OS 'a 4 F4 ae Seed. F fone
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spe w% pel he Be <e baa Fe G Ch Lh
ee a a a a 3M Be gy
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~® S&F 22 ee oo 2, & Bill Eg.
aaa iN oy Ser RS ry ad be em & ps5 wee gee,
Go 63 "Fe a a4 pe SE "f 15 " ee
ry a ne a3 ee "ee OB. 5 , Me , a ar)
sf " a mia we 4 2 Ee OS ene
tee Sidhe ay oa eo ok wage £9 he By Te os ae OG Lhd oe BS
Pz i £o £ ina : ve
a eee the We gee GS 7 Ze fe Senne ped a fe £3 * G bag tex B
is C3 fo Ee my ogg ig haa Cire Be Bee awe OY Be
wee i * , is anal ne es: es Ee tte whee. ed 2 nae de BEES:
be aie gees Ment mg tite we . peas C85 Bs i ye "e signee, OS aE:
on en. r* Ness Sot mony th8 ee Nes bee Tod EO Fo ea BO LG
i . ha, OO 684 me Fe ; i tes 6 doe , EE pe
foi td oS i. Ki oeodt FD Sb fom 5 pe Und
£ eo iA ' a eee £3 7B om - i ty OO
a i ee gen ER gh ee Be od pes £3 gen fg £5 a th ae My Se OS
a af is & San we Beye 4 np EG OS
te ; thon ot bes JB en " SG
a A Eh. mm A Bh made wz a BE fe
'a, he. es We mae oa
1Ou
G.OL.Me.No.68 of industies and Ca ees fe iMines <I} depariment, caied
S408 202 1 of the Government of Andhra Pradesh,
orgyit ng that in the circurnstances
stated the affidavit "fled im support of the writ getition, the High Court may
please sed ie direct the 3° Resoandent fo proces as ihe m sing isase apaicetion of the
Oe y dated 08.02.2021 for gramt of for Road Metal over an extant af 4.88
res In Sy No.80 of Sarabhavaram Vilage, (Agency Area), Devipatnam Mandal
i "Godavari Gustrict, for kesuance of Letier of intent (LO!) without msiating for
rant of premium amount, pending dispasal of Writ Peidion Now: 207 PP? OF 2024,
Qn 'the fe of the N Ih Cou,
The petition coming on for hearing, upan perusing the Febtion and the
afiiayi fled in x oport ihersof and the order of the t hgh Cour, dated 18. 2 2024,
eV Te 202, 21.08.2022 & 28.04 2022 made here and upon hearing ihe argurnents
af Mis iG.N ma Ra mi, Advacais for the Petitioner and isarned Additional Advocates
C4
te
Pes
a
a
pias
wa
4%
om
2
for OP for Mines & Ge logy far Ressorcents.
WRF PETITION NO: 20837 OF 2024
Between:
or. Ch. urge Raghunadh, Sio. Veera Bhadra Rao (Late), Aged about oe YORTS,
D. No. 1-49, Addateagala Vilsge and Mandal, East Godavan IMetriet, AP.
Petitioner
AND
1, e of Andhra Pradesh, rep. By ts Pr. Secrefary Indusiries and Cammarce
Department Secretar iat Buildings, Velaga sudi, Amaravathi
&. The Dlrector of Mines and Gen mogy, fhrahinipat nam, Vileyawada, Krishne
pustrict
The Denuty Crrectar of Mines and Geology, Nakinacia, East Godavan District
Tha Assistant Director of Mines and Geology, Ralmahendravaram, East
Godavan Distict
Be Spd
Respondents
Pattion umier Aricis 226 of the Considision of India is fe Ned nraying that
in the circumslanoes stated in the afidavil fied eee 1, the High Court may be
nleased io issue direction or order more particularly one in ihe nalie of Wirt of
wat
Mandamus declaring that Notice issued by the 3° espondent in vide iefter
No TO20/Q/2024 dated OY. 12 2021, for levying Pranium anount before issuing of
Letter of IntantfLiOy Offer) for grant of ipase in pursuant fo arnendmanis made in
Andhra Pradesh Miner Mineral Concession Rules 1986 through GO. Ms. No 66 of
industfies and Commerce (Mines-li} Department dated 04.08.2027 is cantrary to
section TSO) of the Mines and Minerals (evel opm ant and Regquistiomsnt, 188?and
Segal, arbitrary, ullra virus, against Arficies 14, 2460 and 288 ¢ of the Constitution of
iia, and consequenily set aside the impugned 7 rmfics / letter No TGSOAa/202 7,
dated OF. 12.2027 and fo directing the respondent authorities to consider the
: taf
wo
fe
on
Sone
apoheatian af the petitioner as per nies and procedure prevailed pricr fa the
of Industries 2 and Commerns (Alinas -[H} desariment,
imsuaree af the GO Me Neo. oe ¢
dahead O4 08 2021 of the Government of Andhra Pradesh,
2
ott
ARSE eS
=
>
Sbess OF 20
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WRIT PETITION NO
iA. NO: 2 OF 2621
Sehvean
os
X
3
2
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is
%
BS
rari DS
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sf Gada
~8
mal, =
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ay
3
3, Addateeg
z
merce
3
AO
a. Pathioaner
stary Industries and
yuh, Arnaravatiy
OTS
as
AND
sdhra Pradesh, ren.
vada,
a
nam, Vi
&
ah
Pes
we
SARE
.
hendravarain,
*
sigma
ee
no Respondents
ioation of
%
i may t
$
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Ny
India s
s
g
3
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wt
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ase s
on
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IA NGe TOF 202%
Petition under Section 15% of CPC is fled praying that in ihe clroumsiances
stated in the afidayé fled in suppert of the writ pation, the High Court may be
nleased te direct the respondent autharities not io takes ary coercive sieps pul rsuant
io the nofine impugned oreosedings vide lefler No. T632AQVZ021 dated OF. 12.2021,
for lavving "Preriuinm arnaun Ag pore surg of Letter of Intenylicy Cifery for grant of
igase Pending disposal of { Petition No 9854 of 2024, on the fe of the High
Court
Patifion ureier Section 157 af ORC is Tied graying that in the crcumstances
# idavil Bled in support af the writ petition, the High Court may be
nieesed fo direct the 2° Respondent fo process the mining lease a apolication af fhe
natifioner dated 0G.008. 2027 for grant af far Road Metal and Sailast over an extent of
SOéNectares in Sy No. Tia sf Raviiadevapurarm Vis lage, (Ager id Aes},
Gangavaram Mandal, East Godayarl District, for issuance of Lett ter of Infent (LO)
without insisting for payment of premium amount, Pending disposal af ie Petiion
No So8S4 of 2027, an the fe of the High Coun,
The petition coming on for Rearing, upon perusing the Pefifion ooo th
affidavit fied im support thereat and the orier of five High Cour, dated 17 Jee 24
S2.1e.202) & 28.04 2022 made Rerain and upon 'he earing ihe arcu onts -
Ms.G.N Lime Rani, Advocate for fhe Pebiioner and learned Additio nal Advocate
General for SP for Mines & Geciogy for Respondents.
WRIT PETITION NO: 288901 OF 202%
Bohvean:
M/s. RR Granites, Rep by fs Prop. Sri Soma Sekhar Rao Sio. n Rarmanhandra Rac
Aged about 45 years, Plat Noo'S, Vvard No. 419.1 Ramachandra Rao Nlayam, Royal
Colony, Bellary, Karmataka ~ S85 3404,
noe Petitioner
AND
wh
wth
The State of Andhra Pradesh, rep. By fs Bri Secretary, indi
Cammerce Depariment, Secretarial Bul lidings, Yelaganuch, Armaravatht
S The Director of Mines and Senogy, brahtimpainam, Vieyawada, Krishna
uty Oinector of Mines and Geology, Rurmool, Kurnool District,
4. The Agaistant Director of Mines and Geology, Kurnaal, Rurneaot District,
~o Reapoandents
Pettian under Article S28 of the Conetitution of Indie is Hed praying that in ie
slrouratarions siated in the afildayd fled therewith, the igh § Court may be pleased
may be pleased to issue direction or onder mare particu gary ane in then abure a \AFFRE
of Mandamus denigring that Notice Issued by the 3° ng asponden! i vide letier
No TSS5/Q/2021 dated 30.74.2021 for levyir 'g Premi re amount before issuing of
Letter of Intent/LiO(Ofer) for grant of lease in pursuant io amendments made in
Saco et ee tees hee ages Bab Spt nates $5 wet Thing rege ate apn as : a
See GEE EY me ie Ye Be eae es ei at es
BY om Mo Be ee a ee a ed Ng &
Be Ee Gy a cb tte Ge, os re ee £5. ns
$05 fe Bee BS Oe Tmt hn Ra nie <a soe SO Se ed CP Ly : o
cb tgs a Ge ames. Ae o & "eg thy Be a Bi
Be aoek es fo. x oe 3 f SS St y a 4 On Z *
fed ts CF Oe ape 8H 23 hE - es Ms u B fee rns et baa Eas ee
ee ee = ae 0 Oe oe ke ay wed fi Port
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a Bee & mm ae iets a nn mon ae 3 = th.
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sen, BS a Ce oe OP ee OX Seow Coes Agee
to & oe tee CO eG & ETS "a & Oe
as ee x we ai io ety Don GS ee Rs oe th me CE Eo 22 mh, Be ge
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wd fra : Fanaa wee eg SR she Cy WS a Bt
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BOB ee we 2 4 en Sn 'es res a en oh, Ot & a % ws fo OTS ee 4
é wh geen OE ot % ead % Se on 4 es £34 veer: leagh eeee
Oy baned Oe fe ee eS foe Ketee iy the C8 ye ae ted OES pe EY "LE
a te 7 a 3 ae OD Se pat A Ge pe et Sin om sapeg Bon bee: ~ rg
5 3 iy %y 7 he 7 wi thee id iste Ongee
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iG te 3 Oy. es WL een Sd Pe Net ee. BE ton on
em ee B poe wo be pee A pe ey Ue yok a 2 Gs tn fees
fae oe phy bee ee Oe OF hee fn ne ; - ~ bem patie on
Bee Gm 2 oe Get ny » vet aes a
pen Sh ey ES agin Ue gy oe ne fee Oo ped Poa 2 ED gen Oe "ey
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z Se RS we SS Gas Lh Z Ay : jee
nd O B72 BBS rae yO Fy a BE Bee Ee
gees os ae te ge a tet cry 3 Snny Bets wen TAS EN ae A.
Ce ORE peg a. aA bd ares wipes See shat on - at ES "ef oO he
iar: ap Oe ae SR BE Be 0 Be be ia
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ae we PS & Bees i GS tim FG fel BL a
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a
week
4. The Asgistant Director of Mines and Geciogy, Palamaner, ChittoorDistrict,
Respondents
Petition under Article 228 of the Constitution of india is Med praying that in the
a ¢
croumsanoas stated in the afidiev# fe ed therewith, the " igh Court be pleased to
Sue Grecian ar order more particularly one in ihe lapel of Writ of Mandamus
declaring that Notice issued by the J° ras pondent | in vide letier Na STSS/Q1S-2/2019
Saied S6.08.2027, far levy ang Premiurri armaunt setore issuung of Leer of
infentLiOiOfen for grant of lease in pu Feu ant fo amendments made i And
Pradesh Miner Mineral Concession Rules 198 § through GC. Ms. No €& of Industri
and Gomrnerse (Mines-f) Department, datec 04.0 NA ZO2T is contrary to section 145}
wW othe Mines are Minerals (development and ReguiationsAct, TSofand degal,
arbHrary, wilra v AUS, agaist Ark cles {4 248and 2558 of the Cansiivvian of inca,
consequenily set askie fhe imougqned notice / isthy No STSSA01S-2/2019, dated
28.08.2627 and } ' o directing the respondent authorities io consider tha anplivatian of
ve netiioner as ger rujea and procedure prevailed oricr fo the issuance of the
Ae Ms.No.O8 of industries and Com merce {Nines -HB depariment dated
4.08 3081 of the Gevrermment of Andhra Pradesh.
iA NOc* OF 20287
Pattion undar Section 184 of CPC is Sled praying thef in the craunisiances
slated in the afidavi Med in support af the weil pefition, the High Caun may be
pleased to direct the 2°" Respondent to proness thet mining isase apolicatiors
netitione Sf dated 21 O8, 2018 for grant af Slack Grane over an extent of
Hectares In Sy.No.t of Thambailagall Vilage and Mandal, Chitiear Dt: ish of for
issuance of - ster oF infant (LOn without inst itr ney for payment of grein uM a raUAy,
Pending disposal af Writ Petition No. 25004 o fF 2021, on the fle of the High C url
i& NO: 2 OF 2027
Petition uncer Section 181 of CPO is fled praying that in the circumsianoss
stated In fhe affidavit Hed in suppor of the writ peition, the igh © o
fo direct the raspandent authorities not to lake any coemve stops aS
te the sotice impugned proces edings vide letier No. OF SSA TR 2/2015
28. US ar earned counsel! for the peti fonerfar ieyying "Premium aroun!' Before
ing of Letter of inter uu AOOren \ for grant of ease Pending disposal of Wik
Pati fon No. 20Q04 of 2024 yan the le of ihe High Gat
The peltion caving an for heen Hg. upon perusing the Petitio ion and the
affidavit fled in sugpart thereof and the Crder of the High Court di 17.78. 2084,
22.72.2081 & 28.04.2022 and upon hearing the arguments af Ms.G.N. um na Rani
Advocate far the Petitioner and learsed Additional Advoasie General for GF for
Mines & Geology for Respondanis.
é
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Ii dated O12. 2024,
nad oraomedings vide ister !
to The mohce ImMpuge :
for levying "Prarnum arnount' before issuing of Latier of intent. fOLOfien} for grant of
lease, Pending discosal of Writ Petifion No. 29011 of 2027, on the file of the High
Court
The petition coming on for hearing, upen perusing the Petition and the
aft davil filed in wi support thereef and fhe 'Order of the Hi : SOs
22.42.2081 & 28.04.2022 and upon Nearing he arg
Advoo ate for t fhe Petitioner anc ©
og
Mines & Geology far Respondents.
cal "'Advocat se Gereral for GP for
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WRIT PETITION NO: 30038 OF 2027
Between:
M/S G.S. Rocks, Rep. by fle Managing partner, Sri GS. Chakravarthy, S/o late Sn
SuryachandraRao aged about 52 years D, No. 14-12-8. 2nd Ward, Saibaba Temple
Sireel, Kobbarthota, Tadeapalli & Gude vr, Weet Gocavarl Distrint - 854902, 8. F,
aw Matitioner
ow
{. State of Anchra Pradesh, Re QD. By is Pri Georstary, Industries and Gamrmerce
Derariment, Secrefarial Build oegs, Velaganudl, Amaravsthl,
2. The Director of Mines and Geology, Jbrabimpainam, Vayawada, Krishna
District,
4. The Deputy Directar of Mines and Geology, Nakinada, East Godavari District
§ The Assisiant Director of Mines and Geology, Rajamahendravaram, East
Soadavar Oistict,
wo Reapendents
Pafifion under Anicie 226 of the Constitution of India fs Hed praying that uy the
oroumnstances sisted in the affidavil lect therewith, the High Court may be pisased
to jesue direction ar of ery TOTS particularly one in ihe nature of Writ of Mandamus
declaring thet Not ofing issued by the 3° neeponderit in vide letter No. B8D/Q/2024
dated 28.08.2027, for fewing Premium amount before issuing of Later of
nN
bealLict OlOfer) foe grant of Jeass in _pursua amt io amendmanis made in Andhra
Pradesh Miner Mineral Gonoessian Rules 1868 through G.O. Ms. No G5 of industries
and Conynerce (iinas-li} Seoenmment dated 04.08.2021 is contrary ts section T&3}
of the Mines and Mi nerals Development and Requlation) Act TOS? and fe al
arbirary, ula vires, against Anicies 74, 248 and 288 of the Constitution of indi ia, 8
consequently sat aside fhe impugned noticedetter No 88S/Q/2024, dated
eee,
oy
ok
%
a
'As
33
mh te 3
26.08. 2027, and te directing the fespondent authorities § fos oonsidar the app sia ation of
the petitioner as per rules and procedure preva ofior ta the Iasuance of the
G.0).Ms.No.85 of Industries and Commerce (Mines-1i} den cartmant daied 04.08.2024
of fhe Government of Andhra Pradesh.
IANO WT OF 2024
é
Patfion under Beaton I84 ef CEO is filed praying hat in the circu nstanc's
slated in the affidavit Hed in supsert o F the writ petition, the High Court ma
y b
tet of t
pleased to direct the 3° Re esponde ent in process the mining lease anplioation of the
petitioner dated 18.06.2044 for grant of for Road Metal OVEN' an extent of § 8.000
Boa.
Ss,
et
=A
Peas
Ming
Prad
Of Industries ar
ew & bee ws Gees a ee te Oe
i os e& & me geo bo
fe bade ES ge 5. ae
eo . fe BB Oo ED sins
"3 ty fe Bes :e kel & & i os ee
© wy be BS Bes ee OF a a
Cy, BED fon ad wad gee ae oe EG, Bn OF oi
ee , a pe oe eee vi Taget Tot
te i mm Ty ey See ope Oh hee gy, SE EE Rs
es ep tek Bae Ly 6 Ce ee OE,
st ce Oh Ee bed OM a wean ek WEL Sag, py OF
a woe se a le ee: Ca, Ok ER
| ee gee SE a i SE - oe ee ee
Sn ee US a ae ne a; an eee
wee th RE es OE i oli we oe "s Bee sag dee Ek
fo. 2 ok, an we ee ' Ba fen cit ae gy
Ge Ae ee ae me 93 & ee pe Bln "pe
ae 1 agar "S eee BEB Coe ew ee
see eer ge OS ae TE et
gen then OO bay owe BS git, rar
ny oo hes aes aa we B 1D & OS ae ae BF
vt te foo Go BS th 0 Fy ae te
#3 ee Ze BS po Bes
oe ee tee 4 of B aa (YS COO
2 ewe a oh Jet fe fe a A be WF hee 633 Pes
he "ts Be & wa, Te SS ed iy Sy ee
waet $ 4 wer whee ot Rene he Fa
Bee : x oe a ey ns
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ptt dey 18 £9 Reo BE a oa ke
Oy tae Leo ee By oe ae Hye BE Leg Fiat "Ch
A thy yy wr Be ge pm "ee i OG ae
ot, 4 phy a a ai BA ee
a+ re te BB i ty me 2 ge OE i ae
teed ore "nad SPO nate ym oe BS ef a aS mete oat
~ sin bos SS a oe Mop Co ep EE ge
B ey oe J Ey eebe o &
ee fe wo "en ge a Bee oS
ie 2 law , ge ES py ah Ae ED oe
ee. oe hers Diao can % wee :
ES booed we hee C4 SY ee en ee
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nn. " ae, wi, ee iB bent ay Bo" ES ey
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te en 8 Eh ot gt iy Ge Eh
: ag fut @ ga, " as Eee Fo ue B
sub Be oy we, i fh F iare ae ae
"ee oi ee wh & 8 ee oe OD
Eee 'et > Se get Le ey
aS 43 i eomeae eek Whe "ES "ae, we,
ay tbe "teed yi nd "ice eo gk ne or be
Lan eee a ee ee TE fan chee a 4
a op oD zB: Bw mo a7 rn oo
ge we -_ ee oto tae ON ge pes Pa
oe @ -_s) ey. BF ot <3 ay hy Ee Gy RR PH
oe "f G i Ge 8 Be" 2s
th oe aD woe ke | OO Oe BRR x
he "4 ph bes we oy be FA Oy z
A UE oS te od ad ioe 'agp Bde [a
aa EA ah oi SF ee apd Be ON ME oe
ve - aa tine BE @ x ee
eae C% OY E as fe bes im OO" & BE
te » ot ey EE te oS "2 we" B-
, 3 gens x ibs : os "py TEE ts ee Neat et whe
3 ot aes ' 7 SE bog BY ge eee oo pe gee ~~
ae or) &e PE a oD on 3A be
Bs fee as oe ae wun i BA ST Be 5 eS 4
vs fast we 7 A ee ae Ea' eo ee, aoe
ase ey Siete, ee oe Op pee See @ ey fee OES por
oy ge on Dy ,Eo Pot z Ge} ee
ne re ed £4 rane ry ey c "oe eh yp EA Ck &
ge f Pepe te Eee Be pe wo go me id
ee Sd uid ge 8 de fet LR ge og iy ty fh
oh om : gen ee 4 Cr og oy eet ' fi
ise oe A a« [oe ee & de tf 09 bee OO pe bee be, CE ts ; a
wm t% tH ore, Dia ' Le; oe . wh rely wre,
te We a: tthe ee be ot bo
an / Sows, my Gs 3 _ be Oy on,
"Chee, he es BT GS wen BR one =o Ge wef
GO EB i ey Re ap ee ee
gh ee eh Ea ma a8 Je or oA
ok QD Bin & & iS &
yw
S$
;
:
&
ce GWines-
:
nd subseqn
mer
'he Mines 8
8
ce
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ter Rigg
on
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liv
iQ coneiter w @ spolcation of fhe petitioner as per r rules and procedure oravailled
3 the issuance of the GO Ms No 8S of Inclustries and Commerce (Mings -18)
department if dated O04. O82 Tor of the Government of Andhra Pradesh.
eB
iA NQr 1 GF 2024
on B
Petition under Sentien 14 nq that in the
stated in ihe affidavd Med in supno agian, The High Chau yb
may ased im dice ct the 3° Resp yndent to pro0 s the mining leases appl cation of ih
S.2074 for grant af for "Ro eed Metsl over an axtent of JQ.000
f Saath apad du Mandal, East Gadayan
District, for iseuance of Letter of infent (LON without sisting for payrrient of premium
i "
&
Hectares in Sy. o04 of Mulagaoud! Vilage,
amount, pending dissosal af Writ Petition 30043 of 2021, on the file of the High
es
Bo
Q
a
is
"es
D3
oe
es
Petiion undar Seotian TST af CRO is fled praying that in ine creurtances
Stated In the afiidavil fed in euppo ort . the wrt pation, the High Court may be
pleased fo direct fhe raspormient authorities mot io fake ary coercive signs pursuant
fo the @nougned Netice vie letter No. S8SNa2021 gated 2GO8 2029 and
subse Jem Letter No B8SAQ/202) dated 02.72.2021, far levying "Premium amour"
Oy set afore issuing of Letter of Intent/LiO¢Offer) for grant of lease, pending dispasal of
dt Petition No. 30043 of 2021, on the fis of the High Court,
The petition corning on for hearing, upon perusing the Petition and the
affidavit fied in support thereof and the Order of the High Court dt 20.12.2024,
112.2021, 21.03.2022 & 28.04. 2022 made herein and apon hearing the argumen is
i Ms.G.N.Urna Rani Advocate for the Petitioner and Govt, Pleader for Mines &
Geology learned Addl. Advacaie General for respondents.
ro
WRIT PETITION NG: 340 OF 2028
aewara Reddy, Sfo. Late O. Siva Sankars Reddy, Agad 44 years, Rig. DINGS
Ward, Madduru Vilage, Pamulanadu Mandal, Kurnao! Dist ri ce
. Petitioner
AND
te of Andhra Pradesh, Rep. by as Prine inal Secretary, industries and
e Deosriment, Secretariat Bulldings, Velaggoud), Amaravali, Guntur
pel
ood
oy tb
th
mt
oy
3 OS.
he
MN yy (FAG), Rio. S° Floor, B-Blook, Sri
Anjaneya Towers, Iprahar spatna 12 mM iayawat da, Krishna District.
3. OF ve Deputy | Pxreactor of Mines anc Geology, Government of Andhra Pradesh,
Srikekulani, Sa cok fam District.
4. The Assistant Director of Mines and Geology, Tekkall, Snkakulam District.
. Respondents
aes
po
Petition under Articis 228 of the Constitution of india is Hed praying that in ihe
ciroumetances slated In the affidavit fled therewith, the High Court may be pleased
5
in issue direction or order more particulary ams in fhe nature of WRIT OF
as te
Ee toon Ge ay ee be bee
hens nema, f om pms ahs over: seins
cn Ce "aoe ma ie oth Pe Pe
at asa Cs 8) A fer he he.
vines, GE a4 NSE tere, thee any HOHE a
fe w Co Se, eed ie RN nee we ng LS OS d
ae se wm re FE th AE ee on Paes [ea pao ,
; iB BE Ooy. $% Te @ wry ok EE BS bow
an EE oe wee gen oe Cd St OD 7 £3
Ge wet Bot at a Kon fae SE OS ea ws
a aye on ch, 'ge oh Op oA
ay Pe as oy oP Veh vardk "ES ae aod
Gooom fe te gs Oto te P - a
me eee "% Lez oe ; food
moo nS RG go cee o py
ty: itty bad oa fete ay hy ae, wie th. oS res
we ed ae be et We be oh Bh Ep 58 " ae 'ea
i Od oe Ce C4 ee ry ok Vn " Ae
63 het teat Ot dee gO yee Sone a be we
oh ae od 4 Gy here Wy vgn 6S3 om, AE
a Bh ge ag, wee ES Be "er Ws Se oe et
ae Oe ee yee gee ri en £3 Ye
po aa he SF "a, foe Soe mw BB a io
ara 08 ee Re fot Hew tet ey th he *
wn Ge oe Sige beeen Std 5 =< 3
oy Ga ye oF feoe, Th gm 3.2 uf 03 see
ee bee ie te Se By cg eee Bey & oe a
spect nen. seer 4 ag eth en "s aa fore
a ey as ae OD ers Ke ge DY me =
OE i Ost ane recur a fy kaw check Yee? "ome 5
oe iB * ie Oy ae ie A i} Son, go, oer oe
mes) ae] fe et beer hs oH & ot sco
aS 4 ee Bs Bem opt 2S 2° fe
om : on ie eet F Seen
& eg wy BOS we ORS oe wy @
ez ee oA rat 4 ", Koo, .. _ 7
fy oe 8 ge Se Bp 8 ng 8 "3 ge os fee
in Sk : SEH, asd tae mw Tae oS
fe ik "gf Soe ee OS an a os ad i Big te oa
q bs a - S ' * < ; pone
Fae ths 6 ay we OO a hie oe oe
is a te Pe & 4 BER ore Wie r%
fuk fe ES yey ede ee we ta DD bee ' Senha
Od ge. oe tthe ha ws ME ge BD Be eee ies
: go th vier fh Son a seen, fore a Ee Te
ect fp one ae oS es © he whe £05 Sine ooh ae Ly
= i oe "4, Sy ED og Pah ps fed
pees BL as we se Be, Me
3 ge Fe ge he ee oo
; end oe iy a oD ts oe £5;
oe fie ote Li see i 2
fy ie Leh eee Gate Seg apt Bere Sa Me oy
RR bee ge penne. ioe) hr io ge eco
yo Soe, nd aaa, bee ages -
-_ & Seg Ege i ee nr a
Ct tg, 1B B¢. ® EERE g
q Be ee ey ot ee Be Ee ie a4
ih, MES tne Bom OE tA ee tO
£3 ge EF By ee as eet x, ,
te ge 3 fe En yn th OH of
tne 3 he i & Be
he Bake & a
aon OR ae eon ao ma ae a me
tp, tb hes eed SEE od ve, Peer
ie Be we ey
ee a
OO an OB eo, 0 ee OS 3 ee
we he Bel 2g gene ah ibe A a: Hee
oe ue ty a 8 é Le
2 eS ew Bg a ine
ae me Oo AS te i aig &
Sug ae the. Me ges oa eran On 8 Seo
ie ie @ be GEO gs ont bone 1g
, By bees te ke 3 ' iG
Os By BBS oe i
(oes ta te Ge ee So Oat ' Et
tee. yp Oo 3 By os
a im g ye Re ny Be ae Ch Ga
sry, SIRS ow £3 2
WS aga. bee Lane 0% gor veges
R4 oe Ek ee a an 6 "ree 4 acd wen
we ee bd OF ty OE see er @
os Kb hen Oa aT ms oo a hing bod
wm x 'ba Me OG hee ee we ant
BSE pe OF By Won COS cm
oe Posh Ge fe geome wy os gee "ee
td > GS. oh, OR OE Te eh pee Pe
oa Be ° a ob Son og iS
cH ee A apy ts % rn aa me Tons ep
a nak he Ed oad s, Pate bcs} cB ag
a oe Sa EE Bagg fom @ .
, we viene gree Ed. py ee ns pe tg
Cy. SEK apn bees 5 be $33 gen on to
ay eo : eg ys SS "ies oe * Be ye
. '% Sate 8, 4 ve dere
oo ey ZG me BB % Pi
z BeeR wel Ss é
* ay Oy es Yo £ :
8 Goo pay PE eS e. es org 8% "a
Za Bl
%
pends
G
5. The Assistant Director of Mines & Geology, Chiteer District, ALP.
. Respondents
st
Petdian under Article 228 of the Constitution of India ie Hied praying that in the
tg re
the al ecavit fleet
Cfraumsianoss stated in therewith, the Nigh Court may be pleased
fo iSsue direction or order more paricularly one in the nalure of Writ of Mandarnius
declaring that action of the x es respondent in issuing hmpugned iether vide Lather
No PBS HOTS. 2019 Seated TLOLS082, purporiediy to be based upon
S.O.MS.No.8S, defed. 04.08.2021 issued by the -1" Respondent, dinscting the
petitioner herein fo pay @ 'Premvum amount which is equi uivale ii ia ten tomes the
Annual dead rent for evant of Quarry lease for Colour Granite in Survey No. 188 for
an extent of §.655 Hectaras of Yerracheruvupail Vilage, Puthal rapaitu arial,
Chittoor Distiot in . favour of the Petitioner hersin as arbitrary, diegal, aratrary,
oe
.
5
a
onfirary tc thes provisions af Mines and Mi nerals (Geveloniert and Reguiation) Act,
iQS7, besides being violative of the pektioners' rights guaraniead under An ices 44
and Ariede 79 4) ig} of the Constitution 'oF | India and consequently set aside the
game directing ihe Respondents nerein io sonsider the : application © ot he pefifioneyr
db TOS 2078 as per rules and procedure prevailed anor i US
mpugned G&G. Ms. No.88 of industries and Commernas (Mir
O4 08.2021 issued by the 1° Respondent
z
IA NO: 1 OF 2022
Petition under Section 157 of OPC is Med graying het in the cirounetances
stated in the efflavit fled in support of fhe wri peldion, fee High Court 1 3
oleased fo direct the 2°" Respondent te process the mining lease app Heaton of the
netiioner dated 15.02.2018 far granf of Quarry Lease far Colow Granis | zs
No 198 for an extent of 8.455 Hectares of Yerrache sruvupall ce Hage, Puthalapattu
Mandal, Chiftuor Chstriat for issuance of Letier of infant LOD will : Rout | nsinting Tor
payment of preniuen ansount, pending dispasal of Writ Petition 2120 of 202s, an the
Rte of the High Court
LA NO: 2 OF 2028
Patilion under Section 757 of ORC is ied prayt me that in fhe orcumsians
*
stated in the affidavil Med in support of fhe va pelitlo the Nigh Gourd may be
eased fo direct the respondent suthorties re of lake a any coercive Siehs pursuant
fo the IMpUG gned letier abit 2des iesued oy the ¢ Respondent inching the
raisction of the Quart ry Lessee Apptioatio spat the Petition or eter pending disposal af
Wirt Pasfifion No 2i20 of 2022, on the fie of the High Co
Se
alidavi it Mec In suport thereon? and the GQrier of the High Court df S17. 2Oke,
O2 08.2028, 28. us. 2uzs & 28M 2022 made herein ane upon the arguments af
Sruchela Gunaranian, Advocate for the Belitianer and amed Additional Advecate
The petition caming on dor hearing, upon perusing the Patton and the
ey
Ganeral for GP far or Mik nes & Geology for Respondents,
Ren
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WRIT PETMION NO: 2343 OF gno8
Relween
x
w
x
53
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ts 2 ye oes Gs ot ou oe ge RB fe ween CG EG om Sinn hy
Sa races ' * te where dee fen PE gh et gn poy iy vers
eed be a we $e ES tok pat Ch i Pe oe as ar ol en i Hy Se ay ee
ee, Gee ag. et Bie ey fe gee ® fr fe 2G 3 :
oy ae fo ae oe TS Hh B co tee "EO OS "i oF oe nee is ia
& -F5 me te. SS i SE ot Be a 4 So ee, ad co on ed
ot il vers ate. OS LE x bio3 "ow Age be ae th fet &
oe £3, ko, 3S Boe gh oe ane an mead in My te We TR cian j
£5 Go Yon Ba on BBY a oe my EG a %
- § pny bd a Ge DE a we Bee Dk. te ms in
se ar "s ne sed oT Eaed gees bdoe. eek in z ht.
poke ew & ee BeeEmaE Be eg a a a
oe fe, ee , es. SA 2 he 1, wh eee GT ee ke
ae fy So et eB io ee OR oe py "| ome
ay Bs te Be Tee , Bo Bo a a3
ee Ch ge eee Bo eB Boy Bm eS od &
i oF [aac SS By Oh pe De sea OE ea ae
oe: . 3 * es
a&, ee gy ee fie ae re 'nt oe
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none, Be Oe oe Be ee ee ee be a
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ae ae Jbt dav ee ke 6 oo Bee EG vee ye Le oo hea
wpe Be £44 cod rn ns eunaadd Ba Le a te gs ane oe
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SPCUMSTANCRS 3
arbitrary,
38
n
department
iA NO
S38,
$
tf
i
¢
uh
wees (Nd Sy. No.7} for an extent of 4.900 neciens of Ferumalignalll Vilage
Vadurukuppam Mandal, Chitioer Districtfar issu: ero FENG
Q ig fe ay payment of premium airiount pending "disposal ay Wik
on the fle of fhe High Court
peers
The getiiion cording on for hearing, upen perusing the Petition ane the
affidavit fled In support thereof ane the Seder of the High Court dt STAN 2022,
2.03, 2028
G28, BOS S0k2 & 28.04. 2082 made hersin and upon the a vguments of
a
fithaiia Guneranian, Advocete for 'the Patiicner and learned Additional Advocate
ry EE Eo
ee
»
aral far SP for Mines & Geology for Respondents.
WRIT PETITION NO: 2182 OF 2022
Between:
Mis. Mahathi Granites Pyt Liniied. Having fs Office at) D.No4-co/1, Mallavaram
Wa Hage Maddipadt Mandal, Prakasharn District, AP Bepresentad by is Authorized
Samatory Mr. Ravindra Reds ¥ Sic. Dasaradha Rami Reddy Aged about 36 Years,
RYO. Mahavaram Vilage Prakasam Distiet, AP.
Peiitianer
AND
2, State af Andhra Pradesh, Represented by ts Principal Secretary, Industrias
and Cornmerce Ds spartment, Secretariat, Velagapudi, Amaravathi
2. Chrector, Deparment of Mines and Geology, Anjansya Towers, Door No. ?-
404, 5-8" Floor, B- Blox ok, lbrahinoainam, Krishna District, Andhra Pradesh -
R21458.
3. The Addiional Director of Mines and Gaciogy, Deparment! of Mines and
Geology, Ibrahimpainam, Vijay awada, ALP
Ube Deputy Director of Mines and Geology,
Sustriof, AP
The Assistant Dirsctar of Mines and | Seoiogy, Cater District AP.
Respondents
State of Andhra Pradash, Ghitteor
iad
on
Poatition under Article 236 c "t the cans
nS SUMSTANG oes stated in the affid
th,
or
a
ote
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+ &,
~
xB
t
Ch,
"
RS
ee
4
ome
os.
a
es
Nas
erewith, the Mi igh Co
eas
3
va:
ot
_
oh.
mt
xt
im
int may Be oleasad
se direction ar arder mare particularly sone in the nature of Wt of Mandarnus
declaring fhat action of the 2° respondent in issuing impugned letter wde Lette:
No. fShQDIS- 2018 Deted. PLO12022, purp portedly to be based upon
S.O.MS.No.8S, dated (408.2 Oe" issumd by fhe ist Res spandent, directing the
petitioner herein fo pay a 'Prannum amount which is S$ equiv alent tp ten mere the
Annual dead rent for grant of £ Quarry isase for Colour Grande in Survey No. 198 for
an extant of 3.980 Hectares of Yerracheruvupalll Vilage. Puthalapeliu Mandel
Ohiftocr District in favour of ne Petitioner herain ae arbitrary, Hegal, arbitrary,
convary to the provisions of Mines and Minerals (Geveloprent and Requiation) ¢ oe
1957, besides being violative ¢ of. th 1e pettionetS nghis guaranteed under Aricie 14
and Article 19 (1) (a) of the Constitution of India and cansequently set aside the
same directing the Resp sondenis herein tet oonsider the apgicaiion of the pahtioner
M22. 1.201% S <1 i
OQ.
& per ru 8S gind procedure oravaied oror fo the '$sSuBhee | of ne
impugned 6.0 Ms No.8 of industries and Carmmerce (Mi 3
O46. 9021 issuad by the 1" Responcde ent,
1 OF 2022
°
¥
IA NO
@ o OG wom & ¢
ifs o eo ee ae
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per , - ae 6% on grt, tee aA ee. £4 wit
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cB ge BES BO i we ga 8 82 S € BEDS ® @
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. es Be on Be 2 ex og te Gh bem oy of | toe ty 3S
t : ee Oo FSS Ey oe wh & Wo ee Ie hy ve ae a
vf a 5 * aie we ke ware, wet het SS <i a at ae - wee "
é : : ee ae, OS Pd Bee ty fog tot Be Ae, Ee BB bee ee
A 85 ee EE " " wk ope FY Te : Ge BOP au. te. Ee BE & Sg A CB
pa ra Mote Se ne peg ge A te ey Be mo OE eo :
wee Rear ES 4 bee a Boa! ah Sa Jae Seed Bt VA wt £3 go C3 & mone ot i os
& B Pt hae | 6 on >a E ge am ok eh Sak ae ak SE Ste A eo
Bg A a ae : Bs ng oR ORE ao aoe ey Boe w a ee ER
fe me ee Ot a BOLE Bg ae Beas kek® & Be wo fy G2 TS ge SS
% ie OK aed Be @ 2B foo an i Bai emo ke Bw Bon HC
mo RAG Eee a an nn an fre ad oe OR pes EL fae ZBReEGEE
i wh A wie each £N : epee £45 fa OO oe ma 0 ee:
tg ae % be ie C3 ae OME ts ae om ay Se oe en . tee ee ae
BRE o Be we Zz opi Ow @ Se . OE ey
nal As te ro ee ey f s
CRAZE AS B2Gs Bg BG ee
ae wh Be ed a, Seo ; ea Sie FOE
BSG 8) GEG6
ae La
issuing of Latiar of Intent(LOhOffer for grant of imase pursuant io GO Ms No.6 of
indusines anil Commerce a ese] as O4 68 S021 is Negal,
ariitrary, contrary fo law and vexdad i, 248 #86 of the Constitution
of hap I and ae y set aside the im npUG ned letters vide Latiar No. SF ar/Di-
2681, dated 3LO8.2021 issued by the End respondent as wel as
te No. 1220KQ/2020, da ted 22.00.2027 issued by the 4fh respondent and aise direct
the raspar nent authones te consider ihe agolinafion aa per procedure prevanad
prior fo the ASuarins of the O.G.Ms.No.85 of Industries and Commerce fines}
Department, Gover nent of Andhra Pradesh, dated O8 08.2027)
IA NOs TU OF 2082
Fad
Patiiion unde y Section 187 of ORC is Hed graying thal in the circumstances
stated in the affidavit Hied in support of the writ petition, the | High four may Be
es sed {o direct the e Respandent Authorities fo gracess the mini sing le RE earn ROStion
Fihe petdtioner for quarry lease of Galaur Granite over ar extent of 3.875 s Hectares
in Sy.No. OF of Sontinuru Villege, Nandigam Mandal, : Srikakulam phish: et for a period
af 20 years without insisting for oayrment of 'Dramium Armount', , pending disposal af
WEP No. 2889 of 2022, on the fe of fhe High Caist.
hs
=
Lot
IANO: 2 OF 2022
Petticn undar Section 131 of GPC is fled praying that in fhe cirournstances
stated in fhe affidavit Med In suppart of the writ pefiiion, the High Court may be
pleased to direct the regpondernt authorities not to lake any coercive steps pursuant
fo the impugned Letters/Notines vide Frpugned Letter No SFO?/O1- 2/sGe 7 dated
S7Q6.202) Issued by the end raspardent "s well es En No T220/O/2020, dated
25.09.3021 Issued by the 4th respondent for levying "Premium Amount' for quarr
igase of Colour Granite over an extant of 3 AT Hectares in Sy. Nod of Sonhnuru
Village, Nandigam Mandal, 'Srikakulam Distr ct for @ period of 20 years, panding
dignasal of § ne Wit Petition No. 2859 of 2029 an the fie of the High Gourt.
The oetifion coming on far hesring, upon perusing the Petiian and fives
afidayvdd Hed in SUPP art thereof ark the order of the High Gourl dated OF Qc. oe &
37.04.2022 made hersin and upon hearing the argumenis of Sr. Lakshmi
Narayana, Advocate for the Petitioner and of learned Additional Acvocale General
for the respondants.
WRIT PETITION NO: 3982 OF 2022
Rehweern:
MS. ONG 3 Min es, Ren. by is Managing Parner, MKrk shina Reidy, Plot No. 183, Road
SS
pea
ail
ede
3
owe
a
th
oy
oe
oh
he
2
a
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ba
ss
a
Le
iS
ey
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iy
he
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.
is
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oS
weed
¢
. Fettionar
AND
4. The State of Andhra Pradesh, Rep. by its Principal Seorstary, industries and
Commeros (Mines & Gealn 199 \ Dept, Secretariat, Velagamudi, Amaravathi,
Guntur Distiet.
The Girector of Mines & Geology, Gavernment of Andhra Pradesh, 8° Floor,
& Block, SH Anianeya Towers, ibrahimpainam, Vilayawada, Krishna CHatrict.
The Deputy OF rector of Mines and Geo! agy, Ongois, Prakasam District.
po
g
on Be Te eon :
CESS a Toss aes "ies ys END pers i ge
we Ws ts & 3 on £ 7 Oe wee :
Bo ee ada aes ed %
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oe 7 % as Lp rea Io a ol $8:
? ayy , oe: ee ae a og os , ; fy
g Be BFE a BYE Bro B z § ame
hn, Gh oom 5 Ee LR rnd rs et ie wy
e oe ee Oe UE ad Loe ee eS me OSE ee "ge ; Sean
B gE @ EB oe oe Oe A e G, 45
ets % % " hy ee ee -
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2B © ae ca an a we ge Men Ch
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th ty CO tee see 2 aos ' ° pt Ae ey <a SEs aps ape wa. too
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se Figo te Peek Be Ge ay Ee DO Oe og the ey RG he ee
Bs 2 ; S ey os het oy Ee we. any iN§ ee bd net
ao Rebs er a Choe eo wm ee es Os a Aue et ES get = " geo
y He oe he ans Ree rate MD EE n a we Bs et a ca a w
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a * ln, 8 a bee fs f z 2 z 2 . Sig SE ee 2 vee
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th an EE Be 2 OR OO Fe go Yet oe ie, mi &
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re ee cc ce oe bogs The ape Eos oe Sea aa = bed Saw. Lt bese heed + OG
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e ay Gy Lipson Hg hk BEG md ie 2 se Set a oS @ £8 a te
i: i ae ee 8 ge SE sins Sh ayy a ee ae te en Bo, 2 $
vers ete "Tat, J fe Se eter EG eons of ee leap '3 aneeel oo yell 2 bens abn. re a
' %, Tas fe 5 dey "te weg OS ey fe aa 1S te aa TE, £ tha & £3
es ye BLTE then % % i ay gy oa wt ng B FE ae , (a
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fas' woot $E3 te age T%, P raeer bot hy ean, Toad ke --_ eae: wee hs
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tone A re hh gee he une wn TS we Bie pet $S sae de Oy . 2D fet
toes a oy aa OE OY ied Be I ye 4, Vee He HE BE gan: EO me Bee ge
we : S66 ee Sp hene j veg % ry prem ae ee, Sk "so Tih ashe wre gt, *
& "leet "Ge on, be ft be wh = oe zB Be me & Gm " ty & Or ay i i gos %
whe ge ge WY ww f , 7 a Ce pe OB FE ton be Ee oe
ee tee eS thee fh ge loge OO nt , z tebe "EG Ohad Ly © eet ee By he be ifs te
a me cae * £4 OR Ge SE, ae St Eo gong OE gue ; Pr a Be ea
TA my: ge gE Ne the Be fh ES eee ae yp oe A Gy fee yo foe PRE
a pe x A Ee es Fa BO yn SE gy Sd heh ae Be EE OE ae tLe "ae 0 Gia asad F
- Se 4 tp oh te "coh tea a Ee ee pe soem io 4. By om oA pee
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* ae ie ae ne i BE , i. ar ee get ond
ie 'ee oe be v3. Bea Be s 6 ts age ke Be. ;
s iy oF sige hae thee 3 ts y ee thy Oy OES EE, feos ' é
£ je a oF os oe ae % A z a] fo Te ihe ey oy ae oe ty BS
bene techn 18% As pe : ri ae i ates ty Freed GY ter. : Mo
ee foray ah Oy gee 5 MS See aes ee
fe wae ae we a eG fe bon Hee a od te ey BS at
. feag Baa fj wh Tag 4 iG ¢ phen Uae
oe ry et ben ee ee ee hot San GR
3 ees et ne. Th ed be,
" 3. 868 4 GS
bo Nerd Tres
on
2.
Pretric
£
sistant Diracter of Mines arc! Geology, Tekkall, Srikakulam Distach
Be,
oe
y
"
tis
Petition uncer Acioie 226 of the Constitution of india is sen re 'ying pa he
ciroumstances stated in the atfidavi fled therewith, the | Aigh C
io issue a Wi, Order ar Direction more parficarly one in the re 2 of Manders,
ern the action of the 2° respondent nm seeking i enfarce the oravisions of
8 y
ats
uae
ye wah
TAY
GO Ne. wa 85. ip dustries and Cemmems (Mines JH} Deparinent, t.04.08 2024
asin a 3 eee wi for paymsnt of oe STUN nial vids
atte 3 2081 1 respect of the ¢
pple ation, at, oa elation. fo Sol igur (ranks, aver an extent of 8.45
Hectares in By Ne. a4 D BLN, Valasa Vilage, Raiam Mandal Srikakulam Distnic!, as
cy
urt o
2 &
wg BS '
ES Os
--
© a &
ke
tiegal, arblirary, withoul jurisdiction, violative of the nrovisiana of the Mines and
Mu ona) (Development and Raguiaticn) Act, 1857 as also violative of Arisies 14 and
78 ¢ } and 285 of the Conefifution of India and co nmaequently sef-aside the same
and i rect the rasporiients to process fhe QuaryiMining : Lease Anplination of fhe
patitioner, di. 28.08.2079, without demanding for payment of Premium Amount.
iA NO: 1 OF 2082
Petition under Section 181 of CPC is filed praying that in the circumsiarices
aigied in the affidavit fled in support of U he wri petition, the High ¢ oi our oN he
nieaserd to direct ihe mspandenis not io take steps for grant of QuarnyMini ase
in favour of the third parties in respect of the arsa thet is subject matter ot the
netiioner's Application, di 28.Q8.9019 for QuarrwMining Lease for Colour Granite,
over an extent of 8.450 Hectares in Sy.No.O4 D.R.N Valasa Vilage, Ralamn Mandal,
:
ikakuiam District, pending disposal of Wirt Petition 4021 of 2022. on fhe fe of ihe
re Sout.
iA NO: 2 OF 2028
ARAAARAARARAS
Petition under Section 157 of CPO is Nec praying that in the circumslances
siaied in the affiavit Hied in support of fhe wr pefition, the High Oourt may b
pleased Ne '
CONMLRINed f
suspend the demand raised for 'payment of "Premiu m Amount
+ the 2°" respondent's Letter No @7SS02ne20, ahi? te 2024, pending
Wnt Petition No 40d7 of 2082, on the ie of the High Court.
The petiion coming on for hee ang, WOON OeTls sing the Pettion and the
oe aru of gr sundis fled in suppert theres? and the Onier of the High Gat,
s
a f
Ny
made herein and upon hearing ihe argumanis of
'ar the Petitioner and GP for Mines & Gaolo ogy for the
OOS 2082 & SY Dae ee
S 7 AP Roy Reddy, Advec
SS
Respondent
WRIT RETINON NO: 4042 OF 2026
SN,
Beaiween; ,
M.Xrishne Reddy, Sfo.Punna Reddy, Aged about 87 years, Plot No 183, Rosd
No. id, Prashasan Nagar, Jubde« Hills, Hyderabad, TS
» .Pattianer
AND
i
:
he
4 OF 2022
a Oo tt oe ee ee Yt wee ra i Bs fy eee ee ay " Ae ee
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ie It Et a Bb ES Eo ape Se SE tee oe Th oo pe
ayy thy May ees 'or, ect nn oe mee ae cad kil age Bh of ee
. ge £% HG rigs, whoad OS sone th as a oi ty hk Beye a Le, Paes
a rn ee oe ie ge BO ip ope ge Ee
res SS tz ge LE ee a ee & we we EG we #2 @ oo Gs
wy SE ge a oa a a od Te 3 E Be Toe we J
ieee : : . a oa fy ken BO ke sae
& yi RE og , ae ££ a goes Ee Be Be et
2 Se 2 Pign BS we ag Be oS Se tee ge The tn oO A ec
om ae a po oe & Bp ER OS ay bb & Ban
ress we a) "eg thot te ate y thet sotin oe ty te a 'ae 5 aot - « $05
aa B Rs # & 3 he ue " gan ae C4 ee ys Sade fA hee --% rs oO
bea Nast ee: 5 4 Ke " 3 or! ay on Ange TEE.
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yee a tae teva 4 ih rd gene viens TE Sone ee mer ee gee TE us UP yh pb,
RS we & £ mn ee ee BES we SE UE Ba ae
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ten 2 noe odbc Spe me. pee ae Ga OE po On rn wee
el He sons on Geer o ey - be Lah done en A aioe igh me eo Ba ae ke
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mh fe 5 oF A ot td is a mC ee Py
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og PT pe, ME moe a EA oe thes WE che 8, me te Be. he whee
fe BE e Boe Re Be Bay oh ae BS 2 ee wey 1
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"snr th Ay a ge 1 Ee pt Shee baal: Meee sted aie Fag RE EG ben gee Ud Te oft Es
MA ae Os EES om BE bd MAO pe he AR ape ie ee er ve
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a kr Se EN ee Sy, OO BEEBE EBER ~~ SG e ge oy EE
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m Bet atin on wie Bs aha Naan ES aes a. a * ne as *
i MEE aa, i tym, Oh ee Be he wee y fe a ey Ee ty eee we aa Le ong
ae we, Te seek TS Cap cede 2 fee $2 if a Saad On 9 s te "oi, Uoeer 4 we hen,
@ 2 ee eo kk gy oe Oe We Bp CO BBE Boe BS te wh ys
MBs Bi tne Os OM oe ge s "ee oe a ee we Be # a en Bis nn ae
oe £ a % og - "B 4 OD + oe £ ee pteey tO Nae he oa
a , ie LE gy ay ee a D geg Fee ee ee Sas
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, * : 3 hee 3 ge 4 35 8 Ee me, : He sy Eek | aes co
toe ae SE Lees Sinden ne th. Cb Beeb £. : oe, 1S %, wen baht
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ih, Pas ty eben «eh oe OE ass ton "Se EO Se me Py wg me ix. ey be fh
28 Reet fh On ese) nat > tape i aey, Os ee ee CS 7 Ot a
on me 3 em ae ie Be" Boe x oe og
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me EN a eee es te HB og, he a , fee Oop eo 8 ee fe @
7 we Shs ed oy os sh Sim & 4 s tee & ae Lrg nn Sid ~
ee +f Gs Bt GY mt 8 ee BB eB wg BS
ted OG aa "Dy ro ne <a er, Oy, EE oo at fine, FE me tng
PS gee wr pe? * ee o, we ; £7 Gok Meg os £ Jf ifs
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ea oY yaa
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€
WRIT PETITION NO
wd
a
€ e
bee re eon fa? heat ae ae
z ees wet eee _ m, f 'ae EY eet
ae Yew ee Bu an ie ke 7 my ay eS ad es
Pca ae oe ug wn ye fo WS ee Oe Be as ay ge EPP
CO ee 22% owe eae fey sess Fexse # Fes
= ord as ae ee on . a" te mote G a ga 8 a oe
os : oan ee ate veg GF be ay Esa ae: 2% aS rr
ve a wy ey gs me Bee Bg Be hE ) ae BE se ws te & 3s
on ess te gh 2 EE ed he Bee 52% fall pes, By ven Fy
my yt ae nc ae omen a Rode sete WP feet oe Bot eee aed ,;
ao SR OE at 6 GO be Bh, Se th AE ge come Carn i of
. Petitioner
AND
a
4. State of Andhra Pradesh, ren. Sy iis Pr. Secretary, Industries and Carrere
iMines 1} Department, Secretarial Sulidings, Velaganud:, Amaravathi.
&. The Diractor of Mines ge and Geology, Depariment of Mines snd geslogy
ibrahimpatnam, Viryawada, Krishna District
3. The Deouty Direc tar "of Mines & Geology, Nellore, SPSR NMelkors a in
4. The Assisiant Director of Mines and Geology, Depart mant of Aine
Geology, Nellore, SPSN Naira District
RBS PONdSnis
Pettion under Ariiole 828 of the Consfifution of india is fled pra vying ral in she
circumstances stated in the affidavit Hed therewith, the High Court may be sicased
Ro PSSLAS dite scion ar arder more particulary one in tie nature of W " 'of Mandamus
ring the notice jpaued by ye 4° regpondent in vid
deca @ fetter No, SSaRsMy
dated 16.0 3.2002 WHE reer S
oeot fo payment of differs enfiat amount of Securfly Depost
which & aqui valent to three (3) tir ves af Annual bead Renininus Securly Deposit
already furnished in pursugnt fo Amendoyenis made in Andhra Rradean Miner
Mineral Gancession Rules 1956 through G2. Ms. NO § of Industries and Gommerss
& Mines: 1p Deparime ant dated 16.02.2022 is fiagal, arbifrary, ulra vires contrary fo
the Mines and Minerals (Development and Regulation) Ac, 1987... and Anat 2
Pradesh Minor Mineral Gancession Rujes 1998, and agains! Anicies t4, and 19 of
the Constitution of India, and consequently set aside the imgugned noticwietter
No. Sao8/Mi48o4 dated 19.03 2022.
iA NO: 1 OF 2022
Pattion under Section 151 of ORC is fied praying thal in the croumelances
stated in the affidavit Had in support of the wrh petition, the High Gaurt may be
meased fo direct the respondert authorities not fo take any ooermive steps with
reference to bnpugned procesdings vide istter No. 359S/AV/1964 dated 19.03.2022,
with raspert 's remiiance of diferanhal arimunt of Secur ty depos which is
equivalent to to three (3) thnes of Annual Qead Reniminus Se sour Deposit already
furAishad | cond ing dispasal of Writ Petition 7458 of 2022, on the fie of tha Nigh
Court.
IA NG: 2 GF 2028
veuren under Section 151 of CPC is filed' oraying that in the clrournistances
stated in the anes ® fled an suppor af the writ petition, ihe Hi gh Cour may be
eased "o direct the respondent mine te
the petitioner, sendiing disposal of VV
High Court.
it
nt Petifian No 7458 of 2022. ¢ on the Hi file of the
ae
TRe petition coming on for hearing, upon perusing the Pettion and f
affidavit Hed In sur pport thereof and the order of the High Gourt dated 25.00.2022 &
27.06.2028 made herein and upon hearing the arguments of Mis. G.N Uma Rar,
pcvocats for the Petitioner ane earned Acidificnal Advocate General for GP for
Wines & Geoingy for Respondents.
*
bt
ss)
. th
oe
*
£
ay
PASE OF BOS
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>
x
WRIT PETITION RO
Setvoan
fot
o
a retianer
Ss, Velar
AND
Ri
{
nial Mines and gealng:
apudi, Armarava
.
Ya
» Respondents
aes)
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5
Lo
Peon
_&
be
te
&
SS
Y
8
roy
Sy
se
:
renis made in Andhra Pradesh A:
s
ANG
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oy
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e
of Mik
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:
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ROR Gee
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ont already
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ie
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«
{OF 2082
2 OF 202
iA NO:
ANG
STAYING
<
St
ode
ber
Lan
4
The petition coming am for hearing, umon pereisi J thes ; Petition and the
Hf fiieel In suppor thereof and the order of the REN
27 04.2022 made hersin and upon nea ng the arguments of Ms cS N Une Rant,
AG far the Paatitioner and GP for Mines & Gesiogy for the Respondents.
3 oS
bos)
me
bade,
é
ooip,
eh
WRIT PETITION NO: 8788 OF 2022
Rehyean:
Sm. DO. Viiaya, Wo. OLA. Bhaskar, Door No, 24-158, Sathyanarayanapuram, Caiicor
(AP
po Petionier
4. State of Andhra Pradesh, rep. by ts Principal mecratary Mines & Geology,
Sacretar Rat Bu ding, Velaqanunh, Amara iy, Guntur Dietrich (AP).
2. The Cxrentor of Mines and Geclogy, S Any vaneya Towers, O.No. 7-104, Sih &
&{h Floors, B-Siock, brahimpatnam, eis na Distriat, AP,
a The DOepuly Directer of Mines a Gunlogy, C hitfoar( AP}
& TRe Asst Olrector af Mines & Geology, ch oor ri{AP).
. Raspondants
Penton under Anicia 226 of fhe Gonstituvion of india : A iecl praying that in the
crcumstances stated in the affidavit Med Eherewith, the Hig Gaunt may be pisased
to ISSue @ Wri mit order or direction imore particularly one n the nature of Writ of
Mandamus deciaring the amendment made fo Rule T2(5 sXe) of Andhra B radesh
Miner Mineral Concession Rules, 1886 by way of insertion fhrough Gauge Wil (a) oF
GO. Me No. 66 Gatel [4-08-2027 of Industiies and Commerce (Mir asd}
Department enabling the Siete Government to collest gremiiny amount which ig
equivalent to fen times annual dead rent for taking dacision by the Director of Mines
and Geology to grant precise area on receipt of application far the granf of quarry
jease as utira vires the Section 16 of the Parent Act namely, te Mines and Minerals
eve Shop rient and Regulation) Act, 1957 and the sare is Heble fo be alr
Hegal, moompestent, unaufhoriaad, arbi trary and violative of Ari ole es d4s and 241 of the
Constitution of india by sirike dawn the same and cansequently qguas sh the fetter
lated SS-O8-2021 in Letter No. 14Q2a/O4a- d/ened calling upon her deceasad
husband fo remit the premium aM af Rs. 84,87, 500/ (Rupees F ty « are Lakh
Thirty Seven Thousand Six Hundred Only)
IANO: 1 OF 2028
Pathan under Sec con TOi af ORG is a ving that in the circumstances
sfated In the afflayi Sled in support of the wt patti » the i. ae Court may be
Megsed fo drect ihe res nondent Soren as not ic fs
fo the lefer dated 28-06- 2024 in Letier No, 44B2ID3- 2020 of the 2nd vazponde ni
caling upen the peitioner's husband to ps ay premium ayraunt, pending dispasal of
Wii Petition No. 8188 of 202 022, a the file of the High Court
ww
a,
iA NO: 2 OF 2022
oo,
Petition Uncles
stated in the affidavit Ned in sugean of the writ petition, the High Court may be
es
; _Seatic wm EST of CPC B® A led praying thet in the cimumsiances
tH
neasead to suspend "he aperation of the G.CLMs. No. 68, Gated 0408-2 Get of
oe, ge, pee
aa Ap ee & hene tert w "ipee
of nore sagen, hee: a a ne ' on the Ot 1 Se ae:
A oo eng "EG ad 2 g 2 o He eG ee ts
: Oe ES od bare on Sen 'abet A I Keo amen yet
: 1 fo GP aoe os as A i ay 'eo ee BOS
Aone Peed - te ge 4 Oty es view oo a GE ee Re ete
tee: re as end « E . ot ry 2 "SS a i Nhd ow Soe
Aen eel i" ty tye. $i eect C3 ie, fd te eo BE wen
ae ease f, Yo yd ee re ae et eS hee. aa J pee oes
ip ioe, fs chece Ge pet gees hee 'e a eel ete ate Mee
7 a Ope hy, to. te ot ee xs ; ben * yr OS need
7% a eS A SY wa fee we es > ne lta. wy
7 ae GS ge ay KE '<a oe ne , a 4 ru
ope te Ge ye it By Sa. ae oh Co oo Fe Od
ae Yo oes FE on * Ke ge tm o. a pe SR LT
oy he 0 ie, OE the FB co as ae te E pe Oe
aie rn a Oe be lene £98 7 tS Len Os
Bey °F Et be sits i me a eas
se th th Te ars KE ; re ce. . wm Uh age oy oD
nb ry A gen dhe me Ie Oo eh 4 ta Re GS
4 ee £4 At wae A fe Sng Me fee "tee: ONE
taf Bee seg Of BES "es s Tes oe
ke Be cm ke pon BE ge mY pe ee A
Sam ia ees By AD ben GS share we gee tet Kn tft GR
thee, : AS A gree YO vere 2 sane pee ltt OES ty
'ieee Gb ee OS te te ay te Pe wt ke porn, Hee BS gg
ry eee * oe mer gg an gon te a
ie 5, t wa TGF oo OG soo ofl EE Not ah
morn poy ae 30 odes oe beet poesst f
ot £5 Se FR Ok 'ad "Ke eee pe" too weet r Goons
e, fof MM ay my 3 Oh. se oe se ie oe PB
senee paar a : oe 4 an be oe, ws fb be Fo a
tiie oS Sak ay Oe ae Ba ge 80 ee ie m £ th to &
he sped eae ree. Ge hae : 4 ne oe
6 op FS Se Si an ae BF sy, ES
ee ee ety fh, ee wc noses thee he G be WE yg WOR
pve fi et et wm IE ES Se tek oe te KE dae the
vn a on a rs, ETD oy moore ee LE SS
. She vtnee oe ke as ae fee Be tbe ' ied iy
Ch as oh ad tee $45 -0R, pen og ay oe ee ae
% : ye ee Oy eee = Os Ge hy gee,
es bee pe peel is ae te Le. AG We Tee eee
ep Oe Be i ag Pg Be, oe me Ge
tok OS Peg OY Oe von. Kes wy OS Sey at EB w ks ie Be
ee ane Oe a, FE ie behen tay pe pote ge on es ed
4 or y . " oe > zi nee
4 tah ae Beye Ui OB Dy oe Rae ge Re
% ate, Moe Le I OG £5 MY gk Taw xe ES
gm. BE ee te AE ee
Co owe Be gee Tes oS rt, i eo
CP. wee Se mAs % a ye
eg : ee a TE ne wo WF 2 eee
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o es m4 me ae ob ea py Tan fh re 2
+ ef mn bedee on Se, xe taal one CF eh
ES ie oe a Lh ee Gee SEG eg
ane ED uae mer os ee a i re
tft eo LE, oy ell, "eee ; Ea] Oe mE ES
Leg Pe Not . SS @ # 34 _ oa
ann IES we te an Bo bee aed eg "a
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4 ae od oy te mee "ey fe Be 4
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S38F OF 2023
f
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yes + eee. ae ui %
oS ie pe ee gy vd aes eee:
wet ty dee Oe OR ee 8 By 2 ;
; Ch he Be ES By pies de Us Bp os 7 $e a
aa Ok ae a re ma ty be ab th nan
: Rn Wee Clog oS oo GE. abet C3 G hake f°, a os yok roe. whee
pe : we LE, wah ore .s a: s : 4 ;
mS see See. "4 hee 7 a ' oz é
te te te ae om Boag OS BS ae e% aes
: ey Sale ee on mar a ae he gp, gl ete ; Sag me eT ns
& we git Gy SG gag hee ERR BSB
; é cane pee AS me 5 eee ; a
ee Bee i ee Bs fom he gh pe Aaah % we ol oe Hi % sor el,
een @ fh ee 6 OY ad ; meme wt OS Be ED RG ny
son ew Loy PR PR OE Ge ES . fy TS ton ONE fea % 5 eS
fee fee 2 OEE eg el BB pn AE elon Soe E BB om te
inf 4 Ome om mw ee oe me Ul BB or oe ee
iu g & 3 Pa @& oe BB wer Ae Ch Eee mee
s 4 pos Ge atone, . Eade 3 ae eo eat si shiping ~ ME
oe B Gi 7 freon EY Bene 6 es foo EY ~ a a gy OER G
ty J pit ion é ane bg cn ae z.
bed ee ee Be OD BE od
@ BR aS cer: a} a gg & Be 8 ee ee
, we e a . i a ae ae
Pn ae = Bye & BEB Re eG
BLE Ness pore er oom : x ree. a an
" le me ath Ok AE BF
vert! eng. SEE pth we A Le £4 ES
The petiian caming on for hearing, uses perusing the Pefiion art ihe
afidavit fied in support Heras # ang the order of fhe Hi sh ott fatec N6.Od 262E &
7 04.303? rede herein and ugon Rearing the arauy "of § i. Rale Vilaya Raju,
Advocate for the Petitioner and warned Additional Advocate Gener 'al Tor GP for
Mines & Geology for Respondents.
WRIT PETITION NO: 8404 OF e028
Beiwean:
MUS. ©.&, S. _Sonstructions, Reo. by HS Managing Banner, G.Tela Pavan Kumar
Reddy, Sfo.G.Eawar Reddy, Age ed about 28 years, Gas. Business, D.Nood-TS8-4,
sind Nagar, Anantapura amu, Andis Fradesh
Petitioner
AND
The State of Andhra Pradesh, Rep. by fs Principal Secretary, Mines and
Geaogy eerie Viagapud), Amaravatl, Andhra Pradesh,
#. The Cirector of Mines and Geology, Anianaya Towers, lbrahinpatnamn Vilage
8S Mancial, Krishna District.
3. The Deputy vector of Mines and Geology, Ananfapurarmnu, Ananianur District
4, The Assistant Director af Mines and Gaclogy, Anantapuramy, Anarnigouranniu
Cuatiet.
Respoandanis
Pettian under Arscle 238 of the Constition of India is fled praying that m
the ocircumetances stated in the affidavit fled therewith, the High Gout may ne
pleased ° ReUe ati areroariate writ or order oe drection mars garticularly, in the
nature of a Wit of Mandamus declaring the nofine issued by the 4th resporiient vide
i@iter No 428S/GQLiRM M.Sand paeaies " ated iF OS.2022 wih es spect in
paymen t of differential amount of Sacunty Deposit which is equivalent to three (2)
times of Annual Dead Rent minus Security Deposit already furnished in pursuant fo
Amendments made in Andhra Pradesh Minor Mineral Concession Rules TOAS
through G.O. Ma. No § of Industries and Commerce (Mines-li) Oepartment dated
Vo 02. 2022 | is Hlegal, arbitrary, ullrs vires contrary fo the. Mines and Minereis
(Development and Ragulat ion) Act, TSS7, and' Andhra Pradesh Minar Mineral
once agion Rules 1808, and agalr inet Anticlas 14, and 19 of the Constitution of india,
and cunsequently set aside the impugned noticafietier No. 4288K¢ LRA
M.SandandGrave (2048 dated 17.03.2022.
IANO: TOF 2082
Petition under Section 191 of CPC is fled is Med praying that in the
cirqunystanioss states in the affiavit fled in support of the wri peidign, fhe High
Count may be pleased fo direct the resparent authoriies nol to take any coerce
steps with refer once it duaned procend TIS vides inter No 4 2eGA IRM.
M SandandGrave 2018 dated 17.04.2082, with respect to remitiance of differential
aroun. of Seaurily dep catt which Is equivalent fo three (3) imes of Annual esd
Raniminus Seaurdy [ Deposit already furnished, pending disposal of this Writ Fetii
No.S401 of 2022. on the fle of the High Court,
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iA NO: 2 OF 2022
Patiion under Sechon Ri al
atated in the atidavi fhect |
eased fo direct fhe respondent authorities pot io take any coeriive slepa pursuant
to the impugned letter dL 28.08.2081 issued by the 2nd Respondent including the
rey action of the Quarry Lease Application of fhe Petitioner hersin, pending disposal af
this Wit Patition No 8840 of 2022, on the fle of the High Coun.
CRO is Mec praying thal in the olroumelances
rtof the writ t patition, the High Court may bo
ihe mation coming on for fearing, upon perusing the Feliion and dhe
vit fled in guppert thereof and the order of the Nigh Court order dated
Td Sde 22 & 24. OR 2S made herein and pan hearing the arguments. of Sri} nal es
Gunaranjan, Advac cate far the Petitioner and learned Additional Advacaie General for
tae for Mines & Geology for Respondents.
WRIT PETINON NO: S078 OF 2022
Between:
Kaidindl Surys Nagasary asi Raju, Sio. Suryanarayana Raju, Aged Oo years,
Rio Main Road, Chocdavararmn Villagaanc Mandal, \isakh anainam District, BaIG8a.
Petitioner
AND
The State of Andhra Pradesh, Rep by iis Principal Secretary, Indus
any ne Comm narce (Minas) Chspartrnent, Secreta nat Bul gs, Velagapudl Gurtur
wee
fector oy Jines and Geology, inrahiviosinam, Krehna District
ant Director of Mines and Geology, Visakhapatnam,
Vieakd iapatnarn District.
bak ¥ud
Respondents
Petition under Aricie 228 of the Constitution of india & Ned praying thal in
the circumstances stated in the affidavit Med therawiih, the High Court may bs
3ed Latter Nia oS8Q/DS-
nieased fo issue a writ of MANDAMUS daca 9 Ne TIDUS
2202), dated OT. OS. 2021 and rerrnureier Latter
iasuad by the Respondent No.2 on the Hanis of GOMs
Hlegal and arbirary and withoul jurisdiction rAv Aricies 14
of india ane camsequanily set-aside.
=
Petition under Section 154 af C&O is fled oraying that in ine cimumstances
stated in the affidavit fled in support of the writ pation, the High Gaur may be
pleased fo STAY ai further oraceedings pursuant to the impugned Letter
No 8540/0 35-2/202 7, dated O1O9 8031 and reminder Latter No. S540/02-1/2025,
CLOS-12-202 1 issued by the Respondent No.2, pending disposal of Writ Pelion
5 the
No SOF8 of 2028, an the fh
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ties OY " ans theee sae CE he Ya, yee ee shane "ER age . rb gta as) Snal Pan " yore * yee ry
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ie ee cai ay es 8: mx Ls gm "Th vA £ Le. d, boa nt "TOR star fe F Sats,
No. 88 for an Render 6 of 4.800 Hectares of Ravuiuidiki Vilage, Pedelavadugur: Mandal,
hy apuramu [ istfict far issuance of Laffer of intent (LOD without insisiing for
payment of peamium amount, pending disposal of WP No.OTT? af 2022, an the fe of
the High Court.
IA NQ: 2 OF 20g2
Patiion under Section TS1T of CRG is Ne ad Beaying that in the circumsiances
Stafed In the affidayi fled In support of the » fon, the High Gouri may be
oe ae Pio dinect the fespens dent authorities not tot take any coercive sleps pursvart
808.2021 issued by the 2° Respondent including the
rehaction of the 0} vary Le --_-- [police SHH ¢ af the : Pattioner herein, panding dispasal of
WF No. S71? of 202s), on fie He of fhe High Court.
The getiion coming on for hearing, BPHN pe arusing the Fetilon and ihe
affidavit fied in support thereof and the order of the High Court, detad 12.04 2022 &
5.08. 2022 meade herein and upon hearing the arquirertis af Sr.Ghala Gunaranian,
Advacets for the Feldioner and isarmed Additional Advocate Gene eval for OF for
Mines & Geology for Respondents.
WRIT PETITION NO: $437 OF 2022
Between:
Wis Lionel Mines, Represented Oy ig Partner. Sr. A An imay Raddy, Bfo. A.
Sigrama Reddy, aged 34 years, Rio, D. No. 34-1238, J.P. Road,
Rajahimehendravaram, Kast Godavari Distriat, Andhra Pradesh.
. Patitioner
x > i 2
emmerce Department, Secrelariat Buildings at Velagaguel, Guntur District,
Anahi ra Pradesh,
y, iN ye State of Andhra Pradesh, Rep. By is Principal Secretary (industries and
} ¥
2. The Director of Mines and Geology, ibrahimpatrar, Kristine District, Andhra
Pradesh,
&. The Deputy Oirentor of Mines and Geaiogy, Government of Andhra Pradesh,
Srikakulam Oistricy, Andhra Pradesh.
4. The Assistant Director of Mines and Geology, Srikakulam District, Andhra
» Kespondents
ne ae (OF under Artinle 228 of the Constitution of india is fied praying thal in ihe
ee slated in the > ation fled therewith, the High Courf may be pleased
i 'eSue a weit or Order or Direction more particularly one in the nature of Wirt of
aring the impugned 4 otigs dated 14.03.2022 issued under Letier No.
y under S 3. Ms. No.8 induetries and Carnmerce (Mines-1h
ah
is
aan fe
3
us | 18.08. 2082, G.O.Ms. No te indusivies and Commerce (Mings-1i}
nepartment dated VPS. 2082 } in consanance with .0.Ms. No. 68 of Industries and
Gammeroe (Mines an) Denartment dated oa. 08. 2021 t 'or levying Olferential aum for
existing lease holders is contrary to section T4{3}) of the Mines and Minerals
(Development and & tations} Act 195° ss tmdal, arbitrary, ula virus, against
segue
5S
Aricies 14, 240 and 2S of the Constitvion of india and cansequentiaily sef asic
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WRIT PETITION NO: 9807 OF 2022
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IANO: 1 OF 2028
Petition under Section 1S} of OPC is Hed s payne that in fhe oircurrisignces
stated in the affidawl fled in support of the writ pelition, the Nigh Comt may be
pleased to direct the Raspandents not fo take an ye soercive Steps pursuart fo the
imouagned Letter Nolfe7/O413-1/2019, dated 28.08 2021 issued by the > Respondent
No.2 inclucling grant of Isase fo 3° parting through a auction as per amended Rises,
pending disposal of WP No. S807 of 2022, on the file of the High Court.
The petition coming on fer hearing, upon perusing the Petition and the
affidavit, fleet in cuppe ort fhereat ard ihe arder of the High Cot order dated
{204 2029 & 38.2025 made herain and UPON hearing the argumenis of
SiG.Raja Babu, Advocate for the Patitioner and learnad Additional Advocate
General for GP for Mines & Geology for Respondents.
WRIT PETITION NO: 9822 OF 2022
Bahveen:
Ms. Sudarshan Granties, Rep. by Hs Frop. & Wiaysekhar Reddy, Sino Krishrs
Reddy, foe about O7 years, Occ. Business Rio Vo FP Agraharam Village. Kats
Mandal, SPSS Nellore District, Ss4 413.
.Fattiorner
AND
t. The State of Andhra Pradesh, Rep by its Principal Secretary, Industries and
Camnerce (Mines) Department, Secretariat Sulldings, Velagapudi, Guntur
Oietr et.
=. The Otreotor of Mines and Geciogy, ibrahinpainam. Krishna Distict.
oy
3. The Assistant [irector of Mines and Gacingy, Tekkall, Sikekulam District.
» Respandanis
Patiion under Ariicie 22s of the Constitution of Jadia is fled praying thal in the
ofcumetances sfafed in the affidavit filed therawith, the Nigh Court ray be pleased
fo sue a writ of MANDAMUS declaring the impugned Letter No 487Q/D1-2/202 4,
dated 31-08-2027 issued by the Rasporvient No.g on the basis ¢ of ; GOMS No 8&
dafed O4.08. 2027 and praceadi ag fo grant lease over the applied area of Pefiians
to the third part er amended Rules as legal, arittrary, without jurisdiction and
against fhe Arie: 78 & 300-4 of the Constitution of India and sonsequenty gel.
aside S,
fA NO: TOF 2022
Petition under Section 18( of OPC is Med praying thet In the circumstarices
stated in the affidavit fled in support of the writ petihon, the High Court may be
pigas ed in direct fhe Respondents not to take any poe! 'chive shens pursuant to the
raougried Latter No 4O* QT 2/2021, datad 31-08-2082 seuss hy the Respondent
KS
No.2 including grant of lease to 3° parties through @- auct § per amended Rules
pending disposal of WP No 9822 of 2022, on the fe of the "High Court.
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189
AND
4, fhe State of Andhra Pradesh, Rap by Ns ary, Industries and
Oammerns (Mines) Department, Se soretaria clagapudl Gurmur
Ursirict.
2. The Sirector of Mines and Geology, lirahin nna Drstic
3. The Assistant Director of Mines arid cae ology, Palamaneru. G hiteor Dis strict,
Rehtion under Aricie 226 ¢ of the Gonstt tution of India i crayl
rquimetances staied in the afficiavil fed t therewith, fhe High Court mn
to issue @ wrt of MANDAMUS dex lath ng she ire sugned Latier No S444
dated 28.08.2021 Issued by the Reapondent NO? ¢ an the basis of GOR Mis "Ne. BS,
dated 04.06.2021 and proceeding to grant laase over the applied araa of Pettioner
fo the third pares as per amenied Rules as Siegal, arbirary, wihout jur isdiction and
against the Anicles 14.79 and 500-4 of the Constitution of Incke and c onsequently
set-aside
IANO: 7 OF 2028
SARARANAARARAD
Petition under Section 1ST of CPC is Mex raying that in the circumstances
Siaied in the aides fled in support of the writ 'pettio an, ibe High & Co oun may bs
pisased io direct the Respondents not to fake any ceercive steps pursuant fo fhe
rripugned Letter No S447 /O13- afeue dated 28.08.2027 issued by the Reapandant
No.2 including grant of lease fo 3 © parties iyo sugh &- Qucton @8 per amended Rules
pending disposal of WP No 9892 of 2082, on the fe of the Nigh Caurt.
The pally an coming on for hearing, upon pe SING ihe Pelion and the
affidavit fled in support thereof and the order of the High Court order dated
204.8082 & 28.04.5082 made herein and upon hearing the arguments of
Su.G. Raia Babu, Advocate for the Patitioner an 4 GP for Mines & Geology for the
Rescondents,
WRIT PETITION NO: 10184 OF 2022
Hetween
&. Mahacievan, Sfo Late Eswar Pital, Aged about 55 years, Oce: Business, Ria B
No1-79, GD Nellore Vilage, Post & Mandal, Chittoor, 517 G07, AP.
. Patitioner
ANES
1. The State of Andhra Pradesh, Rep by is Principal Secretary, Industries &
Commerce (Mines) 2 apartment, § Sscretanat Buldings, Velagapudi Guniw
Dietin He,
The Dy rector of Mines and Geology, Ibrahimpainam, Krishna Distict.
Fhe Assi stort Director of Mines and Geology, Onitt oor, Chittoor District,
to ter
. Raspondernts
cvt
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whos
took
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{1086 OF 2022
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WRIT PETITION NO:
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The peiiion coming on for hearing, upon perusir 'g t ati
ih Aled : ane the Order of High Court dated 20.04 202
a : £0 33. 2.
& ms ee & AS
G 1 hearing the argumente of Se 'R. NViy, Advocaic
r the Petitioner and GF far Mines % 36 Geology for the Responds
ite ae
WRIT PETITION NO: 4307? OF 2022
Hebveen:
Mis Rubini Exports, Rap by tg Propreter, K Selva Kumar No. 4, Src cross, Rall vihar
Santhanaur,. 33 suehirapalll Tarmilinadu-82002 7
Pestiioner
AND
1. The Ste of Andhra Pre acest Dent. of Mines and Geology, Seanstariat,
Velogane vd Guntur Die sfrint, Rep by fs Frincipal Secretary,
2. The Director of Mines and Geology. Ibrahimpatnam, Vilayawada
Respondents
Petition under Arie 228 of the Const falion of india is Hed praying fhat in the
ercunnstances stated in the afidawt fied ther rawith, the High Courl may be pleased
fo issue a wrt of mandamus declaring the Letter No. Lefter No. 50¢ Fit DDO
S x
dated 26-06-2021 sued by Respondent Ne.2 on the basis af GOMs No.6d daisd
iM.08.2021 as Hlegal and arbitrary and without jurisdiction nw Aricias 14 & 19 of the
Constitution of india and conssquently set-aside the same:
IANO: 7 OF 2022
alated i the aff idavit fi ad in support of tha writ gelfion, the High Goun may &
nieased to restrain the r SSPONGeNts fram: taking any furiher action pursuant fo ine
wmpugned jiefler, Letter No. SO27/dis-2fe02) dated. £8-08- S021 sued by
Respondent No.2 pending disposa al of WLP Ne. TOP? of 2082, on fhe Nie of fhe High
wee.
ra age.
on
@
The petiion corsing on for Nearing, upan osrusing the Feltion and the
alidavil fled in support thereof and the Order of High Court dated 20.04.2022 &
5.05 2022 made nee y and upon hearing the anguments of Sn NAAjay, Advocale
m ' .
ey st
for the Patifioner and GPF for Mines & Geology for the Respondents.
WRIT PETITION NO: 31084 OF 2022
Between: ;
M/s. Rubin exports, Rep by Hs propriefor Selva Kumar No. 4, 3° cress, Rall vihar
Santhanur, Tiruchiranalll, Tamiinadu-200e 17
Petitioner
AND
i. The State of Andhra Pradesh, Dept. of Mines and OSeology, Secretariat.
Velagapud, Guvtur Distict, Rep by Hs Principal Secretary.
2. The Oirectar of Mines and Geology, ibrahinpatnam, Vieyawada.
Raspandent&
the
G
rsuiant ft
pu
3
2.
€
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ee
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ta
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1 OF 2028
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i issue a writ af ey
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$4148 OF goes
a
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.
WRIT PETITION NO
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ee and Geolor
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@tiion camming an for hearing, upon gerusing the Petition and the
Fis ac i Supper thersof and the Order of High Gait dated 26. 4 aQ2s &
made herein and ups 3 hearin xg ihe argu m nts of Sri NVllay, Advacate
xy
for ihe at isoner and OP for Mines & Geoingy for ihe Respondents.
Mea
WRIT PETITION NO: T2127 OF 2022
Behveen
Vis. Rubi §
<
1. The State of Andhra Pradesh, Depot of Mines and Geaingy, Secrefarial,
Velaganudy, Guntur District, Ren by its Principal Secretary
2. The Directar of Mines and Geology, ibrahimpatinam, Visyawada.
< MBSPONdsis
Petition under Ariiole 225 of the Conaitution of india is Hied or
clroumstances stated in the affidavit fled therewith, the High Court 9
to €sue a wh of Man damus dedaring the Lelie r No. Latier No 5 5023/42 DID 2 219
dated 28.08 20271 issuad by Re espe smient No. G
(4 O8 2024 as flegal and arhl 8 Yy and without furisciction sw Articles 14 and
the Constitution of india and cans sequent ty selasiie the same.
24
an the basis of GOMs Nia SA dated
".
¢:
Heb,
iA NO: 1 OF 2628
Patton under Section TO] of CRO is fled praying that in the circurnstances
stated in the affiidayd fied In support of the writ petifion, ihe High Oat may de
cinased fo rastrain the respondents from faking any further action pursuant to the
mpugned Letter No S02S/c12h2/e0e1 da nted-28 ~O8-202 7 'seued by Respondent
Na.g, banding disposal of Wnt Petition No.ditet of 2O2g2, an the He of the Nigh
Sourt,
The pefhon coming on for hearing, upon peru Sing the Petton and the
it
afigiavil fled in supnort thereof and the Order a Hig gh C + ale' SOD 2022 &
02.02. 2022 made herein and upan hearing the arg juments 0 of nf NVyay, Advocate
RS
for the Pistitioner and GP for Mines & Geniogy for the Reanon ents
WRIT PETITION NO: 13738 OF 2022
Selween:
Mis. Rubov Exports, Rap by Re Pronrie
Ral Vinar Sanihanur, Tiruchirapalli Tam
ator, KR. Selva Kurnar, No. 4, 3° cress,
ifnackan< GL002 1.
oo Patitioner
AND
3. The State of Andhra Pradash, Gent. of Mines and Geology, Secretarial,
Velagapudl, Guntur Gistrict, Rep by He Principal Secretary.
The Director of Mines and Gao logy, ibrahimngainam, Vigyawada.
ro
. Respondents
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GRaae & 1 Bim Saad oD 4
14s
Minerals (evelopment and Regulations) Act, 1857 is Meaal, aridirary and against
Articles 14, 248 and 285 of the Constitution of India 'and cormequentiaiy direct the
respondents not ie affect fhe GG Ms No.5 of indus sies and Commerce (Mines<18}
Repartnent dated O4. 08 2027 fo the getitiener by directing the respondent
wihoriies fo consider the anpfication of the petitioner as ger rufes and prac peas @
mrevaiied orior fo the issuance of the EO Ms No.S8 of Industries and Carnmers
(Mines-lll} Deparimeant dated 4.08 2927 of the Goverrenent of Andhra Pradesh.
Pnaal
A NO. 1 OF 2022
Petition under Section 1S) of CRO is Aled praying fhat in he cumstances
staled in the alflavil Ried in support of the wrt, petiiinn, the He ) Court may be
pleased fo direct the respondents not io effect the G.O.Ms.No.8 5 oF industries and
Commerce (Minas-1) Denartment dated ( 04.08. S08 1 fo the path oner by directing the
respondent authorities fo consider the apoleation of the petitioner as per rules and
proce cure prevaded prior to the isuance of the 6 CMs. Ne. 8S of Indust as and
wmerce (Mines-Hi) Desariment dated | TOS 2021 of the Gavernment of Andhra
er rades cA. pending disposal of WP T1242 of 2028, on the fis of the High Court,
The pelticn coming on far he ean, upon perusing the Petition and the
affidavit fdad in support fhereaf and fhe orier of the Nigh Court order dated
20.04 2028 & $8.04 2028 riade herein amd upon hearing the arguments of
i Ramalakshmana Reddy Sar pall, Advocate for the Pefitioner, GP far Industries
ra
Ss
for the Respondent No. and GP for Mines & Geology for Raspancent Nas 2 te 4.
WRIT PETUION NO: 2298 OF 2022
Betwoan:
Mis. Rubini Exports, Men by Hs Propriefor, K Selva Kummer Nad, 2
Santhanur, Tiruchirapalli Taminadi-6 530024
* crags, Rail vihar
coo SHOES
AND
1. The Stats of Andhra Pradesh, Dept. of Mines and Geology,
Velsgspud), Gumtur District, Rep by its Frincimal Secrefary.
The Director af Mines and Geology, Ibrahimoainam, Viayawada.,
» Raspoandents
ps
; uruler Article 228 of the Constitution of india is fled praying that in fhe
citcurnstana nas stated in the ath davit flad therewith, the High Court may be pleased
H of mandamus ceca ing the Letter No S02d/d 722/202) dated: ae O8-
eet aud by Raspomient No.g on the basis of GO. Ms.No 88 dated 04.08.2 i BS
} trary anc without juris sdictinn sw Articles 14 and 19 of the Gar nstit align
of india and consequently set-aside the same.
IA NOs TOF 2022
Petition under Section 187 of CRO is fled praying that nm the cimmumsiances
atafed is fhe affidavi fled | im Support of the writ oetifion, the High Court may be
nleased fo rasirain ihe respondents from taking any further action pursuant to the
Imougned Letie oy Noe SORA IgA2/2001 datad:sS-08-202tigsued by Respondent
No.2, pering disposal of WR No. 11981 of 2022, on the Me of the High Court.
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WRIT PETITION NO: (3084 OF 2022
Between:
Mis Sno Sap Minerals, Rap.b by He Manaq:
K Ramachandra Murthy, Hindu, aged abo , RAG DD.
Nagar, Anathapuram, J Anathapuram Chartich, Andhra Pradesh.
K.Tulasamma 'Wio
Pe-B 196-7 Vidhynt
wo Fatitionsr
AND
{. The Siete of Andhra Pradesh, Rep. By Rs Frincipal Secretary Hes and
Geology Dapadment, Seer stanial, velgepud Amaravathi Guntur District.
2, The pire actor of Mines and Geok ogy, 5 * Elinor, Glock BS fi Antaneya Towers,
lprahimpainam, Viayawada, Krishna District,
3. The Assisiant Director Mines and Gec eningy, Anathapuram, Anethapuram
District.
4. The Tahsildar, Kadi, Sachi Mandal, Anathanuram District.
. Respondants
Peition under Aricie 226 of the Constitution of india is Hled praying that in the
cHcumstances stated in the affidavit filed therewith, the High Court may be pleased
to iSSuc an appropriate writ, order or direction more particulary one in ihe nature of
Wit of Mandarius deciaring the action af the 2" respondent in demanding the
petitioner to ream the premium amount Ms.52.00,000/ ¢ Fifty Two lakhs only) vide
Proceedings Letter No abe 44 ATPY2O20, 30.08 2621, which is equivalent to WG
times of annual dead rent as per the 6.0. .Ms.No.66 Indusines and Commerce
iMines-l]} Department, dL4. 8.2027 even before grant of mining lease over an extent
a admeasuring 4.000 hectors in Sy. No S55/4 of Patnam Revenue Village of Kacir
Mandal, Afanthapursm Disiriat, is highly Hlegal, an oraty, vialation of Aricies 14. 19
ita} and 21 af the Conetifution of india ang oansequently direct tha 2nd ressondant
fo issues Letier of Intent (lO) fo the petitioner for an extent of adrneasuring 4.000
hectars in Sy. No. 8883 2 of Painarn Revenue vi fiigge of Kadi Mandal, Ananinapuram
Ciatrict.
iA NO: 7 OF 2022
Petition under Sectian TA1 of CPC is fled praying that in the croumeiances
Stated in the affidayit Red | in Support af ine writ petition, the High Court may be
pleased fo direct the 2° resnondant te issue Letter of Intent (LO to the petition Yer far
an extent of admeaasuring 4.000 hectors in Sy. No.858/3 of Paina Revanue Vil lage
oF Kadir Mangal Ananih apuram is atric, duly Suspending the Letier No. a2.
(20 20, d8.50.08.2021 of the 2" raspondent, pending disposal of Writ Petition No.
4 3084 of 2028, an ihe file of the High Gaur
Tre petition co! ning on for Raaring, Hon
affidavit fle ad] 19 Sub) oot thereof and tte Order
herein and upon hearing the arguments of Sri L
lsarned GE for Mine «a & Geology for the =e Reano
Revenues for Respondent No.4.
perusing the Fefition and the
of High Court dated 02.08 2022 mace
NA. Na idu Adve cate far the Paetiios
neient Nos. i] to S and learned GP
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RBehvesn
WRIT PET} t 1ON NO: 137G8 OF 2023
Retweeark
Mids Ve eons wara Diones, Repby ds ais eration, Omi dyathi Vio Umea
Shankar, Hindu, aged about 49 years, Rio O.No 14/125, Vairavelu Chetty
Nireet, tone mm, CARtoor [xsrtict, Andhra Prackesn- 977425.
Paidioner
AND
3. The State of Andhra Pradesh, Rem. by ie Prnaipal Secretary Mines and
Geology Deparment, Secretariat, Velagapudi, Ameravathi Guntur District
ge *
Phe Okrector of Mines and Geology, th Floor, Block-B.on Anianeya Towers
ibrahinipainamn, Virsyawada, Krishne District.
worl
ae
The Assistant CNrector Mines and Geology, Palamener, Ohiitcor District.
4 The Tahsidar, Kuopam Mandal, Chittoor Disinnt,
Raspondants
Petition under Anicie 228 of the Constitutinn of India is filled praying that in the
circuietarices slaisd in the affidavit fled fharewr! th the High Court may be pleased
i issue an anprooriaie wri, order or direction rma S pariiculady one it fie nature of
Witt of Mandarnus declaring the action of the 3° respondent in demanding the
petitioner fo rem fhe prenvum amount of Rs.38,49 500). ( Thirty Eight Lake Faurty
Nine thousand and Three hundrad ont) vide Proceadin ge Leer No.4 71aip13-
mae G28. 08. S027, which is equivaientio 10 times of annual dead rant as per the
G.O.Ms.No.85 industries and Commerce iMines-l1 Department dia 8.2027 even
before grant of pining isass over an estent of achneasut ming 2.86) hecfars in
Sy.No.BS of Yanachinall Revenue Vilage of Buppam Mandal, Chitto fel |
mahly dleasl, arbitrary, violation of Adicies 14, 19 (4) (g) and 21 of ihe Constigion of
india and consaquently direct the 2°" reanondent te issues Letier of pia d
pationier for an extent of aeeesns 2 aot Ae ClOrs in Sy. No 88 of Yanadhipall
Ravenus Villa age of Kuppam Mandal, Chtitsor District
BAND: TOP 2028
a
Sahition under Section TS) of CRO ix Ned ore ae that in the circumstances
stated | in the affidavit fled In support of the wrif petifion, the High Court may be
ginased fo direct the 2" respondent te | issue Latter of Inte nt {LON} to the pelitionar for
an extent of admeasunng 2.887 hactars i Sy No.8o of ¥s nadhipall Revenue Vilage
of Kunpam Mandal, Chittear Distriat, duly suspending the lustter No. 47 78/D13-
22019, dL28.08.2021 of the 2°" respondent, Pending disposal of Writ Petition
No. 3708 of 2022. on the fle of the High Court.
The petition coming on far hearing, ea perusing the Petitions and the
afisiavit! Hed in st {HPO thereat and the Order of High Cert dated' 05.05.2028 made
herein and aoan hearing the arquiriants of Sr UM Naidu Advorate for the Pationer
reagrned GP for Mines & Geology for the Resnondent Nas. 1 to 3 and igaried GP for
Revenue for Respondent No.4, the Court marie the follkaving Common Order:
COMMON ORDER:
The counsels at the Bar submit that the simlar batch of weit petitions in WLP NG 28007 of 20249 and batch are pending before the Hon'ble Division Bench headed by the Hon'ble Chief Justice, wherain ihe O.C Ms. Nags, industries and Commerce (Minesdil) Department, dated 04.08.2024 is under shalisnge, Since the outcome of the said batch ef writ saitions woul be Bearing 8 g on thease batch of cases, post thease cases safer disposal af the above sel batch af Wint Petitions in WLP.No 25007 of S004 and batch. in the meanwhile, wherever there are Inferim orders in thease writ petitions, they are extended unfll further orders. veoh i wth ads be Chee Oe ab $SE TD Bw SAB Pe win SKE wood aa CRY Be Lad Pat nth wtehe ode. verde, wd stash, eee, The respondents shall fle the counters in all these cases, NYRUE COPY SOMULSRIDEV! ASSISTANT REGISTRAR For ASSISTANT REGISTRAR One OC to Sm Vilsys Laksinrt, Scvecaie (OPUC) Cine CC to Sri EN Shaba, Agy Se (OPUC} One CC to Sri. Macdhavarse Nailuc, Adve Qne OC to Gri VIR Reddy Rewari, Adve One OC to Sri Naga Praveen Ve al Sones oO fo Sa Ms danad Sar 28 One CD to Sr M Lakshmi Narayan 4 J One GG te Sn UM Naidu, Adve a Ms.C &. SAL uj ma Ra ars nats tf OFUC) Cine 0 to & One oe ¥.3 Qne OC ta AE Kale aM One CO to & Cine OC fe § ' Ope CA to Sri G Sena Cimon Ady One OO to Sri S Ra a Lakshmana ai gees ;
One 6 fo Sri Anuy (Or "UC) fe {OPUC) »fOPUCI I One OC to Sr Har Sreedhar. Advocate | nO BUC! Qne CC to Sn somisetly Ganes! h Babu, Advocate POPU) Gane CO fo Sr Pavulur Sreenivesuiu, Advncate fOPUC) Gre Co to any VoA¥V_AnY Rurnar, Acivooate fORLUICT Gnae OC to GrS Sreenivasuu, Advocate | OPLIC] One G0 to Sr Pannala Srinivas, Advocat OPUC 3]
28. One CC to Sr. Srinivas Basava, Advocate [OPUC) ZG BG PhD AD RO ne de ee 5 2F One OC to SoG Ramachandra Raddy Advocate FOPUC
22. Two OCs to GP for Mines & Geology, High Caurt of Andhra Pradesh, [OUTS #9. Two COs to GP for Ircluetries Cornmerce, High Carat of Andhra Pradash,
30. Two GCs to GP for Ravenue, High Court of Andhra Pradesh. [QUT] eae Wwe 3 OCS fo AddHional Advocate General far GP far Mines and Geology HIGH COURT SAN! Dated: 20.10 2022 GOMMON ORDER W.P Nos. 20008, 20449, 20608, 20087, 20982, 211282, 21688, 27740, 21877, £tSee, #1968, 21976, 28086, ZAIN, ASI, AIO, 2VISR, FAASG, BAIGS, 2IS2S, 23882, 22087, 22693, 22818, 22901, 28804, 2IO0M1, BIGHO, QIQGS, VIOST, VVTIF, VIS, £8588, £957, 2AIT1, 2S9TS, 297, 23385, &oS8S, 22618, C2419, IANS, B84 VF, a4), 22432, 23037, 22441, 24S, 29498, DSHS, VISTY, 2ISIOD, QASHS, 24435, 24142, 24146, 24189, 24487, 24484, 24587, ahers, 24883, S€783, 24987, F5290, 38480, 25835, S8508, 25840, 25574, 25008, ZESO8, BGT, BSG1G, BSG1S, 26GS4, a5036, 25044, 2H047, SHGG7, 26E58, 2HG8I, BSTBS, BSH42, BOOSH, 26392, Bags. eOd?Q, £0650, 20870, TETOI, 2HTAG, BGOGSA, BP IS1, BPAY, BPHSO, QPSSS, PT STS, 27640, 27710, 27S, QPIS, BWVWIG, PSGSR, PORTS, 29393, 2949, BOTTT, 20837, 2d854, ZSH1, HOO, 29S71, INGSS and 3008 of 2021, W.P.Nos. S40, 2120, 2143, 2182, 2989, 9983, 4034, 4043, F488, 7468, S1SG, OIST, RANT, BOAO, SOTS, Oty, ga31, Sag, 9822, O84), SHOR, 10184, T1088, MOTT, T1084, T1119, PHI!SNT, VIVE, 14242, 41981, 12991, 13084, 43698 and 13708 of 2022 EATENSION OF EARLIER INTERIM ORDER