Andhra Pradesh High Court - Amravati
G Vasudeva Naidu vs The State Of Andhra Pradesh, on 1 July, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
(SPECIAL ORIGINAL JURISDICTION) MONDAY, THE FIRST DAY OF JULY, TWO THOUSAND AND TWENTY FOUR Ww / PRESENT: A ' Sag JHE HON'BLE THE CHIEF JUSTICE SRI DHIRAJ SINGH THAKDR ss AND THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION Nos. 25007, 20073, 22423, 22438, 22507, 22849, 22554, 22574, 22583, 22812, 22656, 22706, 22778, S2G00, 22848, 22861, 22874, 23084, 23795, 23202, 23368, 24968, 22830, 23836, 23858, 24344, 24334, 24809, 25071, 25028, 25200, 25202, 25295, 28968, 25763, 26565, 27 R47, a8088, 28082, 281974, 28150, 28307, 28309, 28310, 28329, 2e362, 2aees, 28983 of 2021 and 29086 of 2029. WRIT PETITION No. 25007 of 2024 Setween :~ Federation of Minor Minerals Industry, (FEMMD, Having its Regd Office at 24- ea? Srinivas Nagar, Simhachalam, Visakhanainam Rep by fs Secretary. _ Petitioner AND }. The State of Andhra Pradesh, Department of Mines and Geology, Secretarial, Velagapuci, Rep. by its Principal Secretary. &. The Director of Mines and Geology, Ibrahimpatnam, Vilayawada. . Respondents Pettion under Article 226 of the Constitution of India is fled praying thai in the circumstances stated in the affidavit fled therewith, the High Court may y Hy ropriate uy S ry an Spee. vards re toy z ae x *
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he expendic i x & heme for ih ~ s RTF} Se x 3 9 ig and also i 3 x ind yt Orders, Y yi STL x R & ry e admuitia "S Se Rs.cd de acareni beer fat JA. No. 1 of 20249 under ion ¢ & Mati ~ cS xe pleased fo SuspS lay & 14 of API oy 3 Court cd Rule 4 tM High P a (A. Ne. 2 of 2028 AN of ARN & Pe > x a Lae LA No. 3 of 2022 Patiion under Section 757 CRC is fled ocraying that in the circumstances stated in the affidavit fled In support of W.P., the High Court may be pleaser to direct the respondents not fo insist for payment of security deposit pursuant to GOMs.No.88, oci04.08.2021 as amended vide SOMs No.13, dii4.08.2022, GOMs No.19, di.e6.04.2022, pending disposal of WP. No. 28007 of 20817, on the file of the High Court.
' The petifion coming on for hearing and upon perusing the petitian and affidavit fled herein and order of the High Cour, dated 01.77.2021 21.03.2082, 30-08-2022, 13.04.2022, 14.06.8022, 30.08. 2028, 12.07 2022, 28.11.2023, 26.92.2025, 20.02.2084 & 28.05. 2024 made herein and upon hearing the arquments of Mr.Sal Narayana Rao, learned counsel representing Sri N. Vilay, Advocate for the Petitioner and of GR for Mines & Geology for the Respondents, WRIT PETITION NO: 20073 OF 2021 Meiween:
Mis Rellance Minerals, Rep. by iis Managing Partner, 0 .Sasi Kumar, S/o late Sri Srirarmulu, Flat No. 207, 2° Floor, Lasya Residency, Backside Durga and Murugan Hotel, Kara Vilage -5S22503, Mangalagiri Mandal, Guntur District . Petitioner AND
1. State of Andhra Pradesh, Rep. By fis PriSecretary, Industries and Commerce Department Secretariat Buildings, Velagapudi, Amaravathi
2. The Director of Mines and Geology, lbrahimpainam, Vuayawada, . Respondents 2 y one in fhe :
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iquiar bY ader Arti y > g Patition
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(2 ££ % m 02 xh won 6G G@ we ea Be IA. NO: 2 OF 2024 Petition under Section 157 CPC is fied praying that ino the circumstances stated in the affidavit Hed j im Support of the writ petition, the High Court ray be pleased to Suspend the operation of the G.O.Ms.No.65 of industries and Commerce (Mines -IN} department, dated 04.08.2024 of the | Government of Andhra Pradesh, pending disposal of W.P.No. 20073 of 2 SOS f, on the file of the High Colurt, The petition corning on for hear AY, Upon perusing the Fetiion and the affidavit fled in support thereof and Orders of the High Court, dated W089 2021, 27.9. 20217 16.3027. S9.70.20241, VP4t2084, 25.44.2021.
24. $2.2021, 21.03.2022, 14.08.2022, 30.08.2022 12.07. 2028, S871.2023, 25.12.2023, 20.02.2024 & 28.03.2024 made herein and upon hearing the arguments of M/s.G.N Uma Rani, Advocate for the Petitioner and GP for Mines & Geology for the Respondent Nos. to 4.
WRIT PETITION NO: 224233 QF 2024 Sehween:
M/s. Meenakshi Granites, D No. 40-4-120/4. Chandramoulipuram, Vieyawada v20 O10 Rep by its Proo Smi. ¥. Vamsi Fettioner AND 1, The State of Andhra Pradesh, Rep by its Princi ipal Secretary, Industries ¥ < & Gommerce Gepariment, Secretariat Bid as, Velagapudi, Amaravall, The Director of Mines and Geole ogy, ihrahimpatram, Vilayawada, Be ~ Krishna CMs.
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~ o , 2 % 68 & Oo tH GB re rane vot 'ee Sar ad S on. eer ye - weeee oF beens a ee Es co 5 7G Oe EG <a, aS 6 GCG #4 Bf & ao IA NO: 2 OF 2024 Petition under Sectiun ¢57 OPC is fled praying that in the olrournstances siated in the affidavit filed in support of the writ petition, the High Court ray be pleased to suspend the operation of the G.O.Ms.Na. 85 of Industries & Comm ere iMine-ll} Department, dated 4.82021 of the Government of Andhra Pradesh, Pending disposal of the WP.No 22423 of 2021, on the Mle of the High Court.
The petifian coming on for hearing, upon perusing the Felition anc the affidavit fled in support thereof and the Order of the High Court. dated 40.2084, 7402021, 28.16.2024, 14.47.8021, 26.77 2021, 27.12.2021, 24- OB-2032, 14.06.2022, BO.O6 202, 1S.O7 2028, 28.11.2029, 20.12.2025, $0.09 2024 & 28.03.2024 made herein and upon hearing the arguments of SriiT.dJanardhan Rao Advocate for the Petifianer and of learned Government Pleader for Mines & Geology and Addi. Advocate General for the Respondents, WRIT PETITION NO: 22438 OF 2024 Between:
Ajokarm Raghuveer, S/o. Surya Narayana, Aged about 44 years, Ooo. Self Employed, Rfo. 42-1197/42A, TurpukammaPalem, Near NTR Baram ngole, Prakasam District. . Petitioner AND
4. State of Andhra Pradesh, rep. By its Pri Secretary Industries anc $ Commerce Department Secretariat Buildings, Velagapudi, Amarava thi.
.
The Cirector of Mines & Geology, fhrahimpainam, Vilayawada, Krishna District.
3 the 1 that in a ms ihre +e Hy ry Ulan « x AN ¢ Ka £ yan af t rikakulam, Or + . Respondents wv dia prayiri the Hinh Court may sy «(OS es x Huts ' :
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4) y § cS gu reac & QO 80 iA NO ais 3 Sy mS ay { ie iS < 2 th on ko m cq a e Aw 9 = x 3 Ou Q Y The pelilion coming on for heaying, upon perusing the Petifion and affidavit filed in support thereof and the Order of the High Cour dt 9. 70.2021, O7 10.2021, 28.17.2023, 26.12.2083, 20.02.2024 & 26.09.2024 made herein and upon hearing the arguments of Gri Venkateswarlu Sanisetly, Advacate for the Petitioner and GP for Mines & Geology for the Respondents.
WRIT PETITION NO: 22507 OF 2024 Between:
Pendyala Lakshmikanth, S/o. Rosaiah, Aged about 32 years, Oca sell Empiayed, R/o.Sir VenkaleswaraNilayam, 4% floor, Doar No, 188, Chowdeswari Layout, Allibele, Anekal Road, Bangalore _ PETITIONER AND
4. State of Andhra Pradesh, rep. By its Pr. Secretary, Industries anc Commerce Denparirent, Secretariat Buildings, soeeth Amaravath.
° The Director of Mines & Geology, Ibrahimpainam, Viiayawada, Krishna tHstrict.
%. The Deputy Director of Mines & Geology, Gavernment of Andhra ¢ Pradesh, Srikakularn District. 4 The Assistant Director of Mines & Geology, Srikakulam, Srikakulam Patrict, » RESPONDENTS Batiion under Article 226 of the Constitution of india is fled praying that in the circumstances stated in the affidavil fled therewith, the High Court may be pleased to issue direction or order more particular ly one in the nature of Writ of Mandamus declaring the G.O. Ms. No 65 of Industnes and Comrierce te y ar against oF a e 9 S " , ay Ey ® ns a a: oor om en 2 bed poate Se rs cheek ret ga wb oo @ ctece se] %S Cf wanes ir oded fee OM rapes ° oS hos ia et GE on an Fee) + F 553 a ve bere "
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oo fe Baa ve Vite ere yea ae a £7 Aon ae "aoe gers TEE Gy me me a: ue eB wroon Ly ey Seah " "afer steed doen "ren mn ie ub, A i WA ane ¢ "e on Wo oa to G Cok iB nA opened a ar vel at nn) eo a a ee a ao Ge th ho, ig a Aan he ae tht qe "4 Mere ea reres oN om us wn three eon open ned eon Saree ""% ae * eel beoe S a Sere pod 5 m taet we gece band ofe oe ~, « Onn bao Pasens Nae a wo £ a tbe 0% iw tA eeeed we ES vet ng %% - oe AR fay i fem ey £4 3 Sete tas woe ger pees oh. ven, os o A ge cat He sheee % 04 Yoiee J vot Saas nee + pape . 4 Rood g, a wr toa BB & 2) By ee ed > te « 43 ane " a ue La ea C3 Cb fone act ge ce] Aree ys i Bm st (or aS ca oe Cc " or .. et i 4 ron oon te & ie uF a ms Hy oe a on w "be x GS mw "ES Dadi " -- 2 head . peal vo is 'a 'oe 7? weer ep ha foe OS iw me or fee bose ecb, aad Bo See ope oe toot ewes fad a 6 ge 4 gene ww o73 ma wes gor, oon & 4 mo woo tat Lo) % ty ch. tp SF ee oe Ge cto chy Bae fo oo rons oe C3 CN co os ae = em OY ne ot ioe Se we et e% Sone an wo x cae m at whee. gud as oe ol oF per thew * oe meee seers ook wr " eee ot we 3 Soe, & ia % we asd net Us " aad a " oo 1s Seelee at fn rae ws , f chee? i tn ass 3 OF x 3 a & @ FE wa 3 Gg eo oe OG PY GS & & wer sy) 629 3 rs fave is¥ oN waest us eed on raed a . <i Lhe +" gt go than yeas 3 we oe on By Lee es wf. ot UCB tee es Sore o a a "S Oy 4 vs Pon Kove eve * a iv th) a re re * "ee : tr ™ og MR OD , i ; ; spew vs By fe gen Be 6 8 om FT 4 ts i. gS 563 os we RG ne Ch. og 2 Lh ES a % oe "Booe pane My ex . Cs eo 'and "ER ee & . pr BG Be on 3 eo & & b 2 a idee a, ans. Paras) bn So BPR BRB af "Pe he Sef we OO : fede fo Ban ry wh, EF den fap A wer - woos 7 a Need 'new SOY rf PY ee The petition caming on for hearing, upon perusing the Pettion and the alfidavit fied in support thereof and the Orders of the High Cour, datedO5.10.2004,7.10.2021,29.10. 2021, 12.77.8021, 26.47.2024, 21.12.2024, 34.03-2082, 14.08.2022 30.08.2022, 12.07. 2028, 28.14.2023, 6. 12.2022, 20.02 2024 & 28.03.2084 made herein and upon hearing the arguments of Sri. Venkeateswaru Sanisetty, Advocate far the Patitioner, GP for Mines 6 Geology for the Respondents.
WRIT PETITION No. 22549 of 2023 Between ¢-
Ralesh Botu, Aged about $1 years, D.No. 4234 Chinna Basar, Boboul, Vizianagaram District.
.. Peditioner ° AND 4 The State of Andhra Pradesh, Represented by its Principal Secretary, Depariment of Mines and Geology, Velagapudl, Amaravall. > Director of Mines and Geology, Ibrahirmpatnam, Vilayawada, Krishna District.
fon The Deputy Director, of Mines and Geology, Gove: mmmaent of Andnra Pradesh, Viilanagaram District. 4 The Assistant Director of Mines and Geology, Vizianagaram, Vizianagaram District. -
Petition under Article 226 of the Constitution of India ts s filed graying that in the circurnstances stated in the affidavit fled therewdh, the High Court may be pleased fo issue wrt or order or direction more so in the nature of Wri of Mandamus declaring the G.O.Ms.No.65 of industries and Commerce (Vines -
ay pes Hi) Qepariment, d at he ;
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coe 3 ANG to consequently ARG * x india, Ps Sh
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i YY iSSuance Pe dure 3 Py MS ores ~ o incustries and C LA. No. 1 af 2624 > affictayvil g ated im th umsiances St ~ < eAPe rot fo TAKS 2} > 3 Hos ¥ Ss YOY] Ae oe, 3 re :
Neg Ye mG t r H steps pursuant io t sane LA. No. 2 of 2024 °-
Section uriger Paton > SOW._P., i G tech i *.
w circumstances sia Ty SURROT ant Dat BH The petition coming on for hearing, upon perusing the Petition anc i the affidavit Med in support thereot and ihe Orders of the High Court, dated ORT DOS1, FAO VOR, 29.10.2081, W41S021, 26.17.2021, 21te20e', 24 93.9022 14.06.2022, 30.08.2029, 12.07. 2022, 28.71.2028, 26.12.2025, 20.02.2024 & 26.03.2024 made herein and upon hearing the arguments of Sr Balali Medamalll, Advocate for the Petitioner and of the Govt. Pleader for Mines & Geology for respondents.
WRIT PETITION NO: 22554 OF 2624 Between:
oh Simhachalam Maripi, S/o Yeruku Naidu, Aged about Se years, Rio Z2-TPS, Baguvalasa Main Road, Baguvalasa, Salur, Vizianagaram Dist.
Petitioner AND
4. State of Andhra Fradesh, Represented' by fis Principal secrelary, Department of Mines and Geology, Velagapuci, Amat ravall.
® f¥rector of Mines and Geology. lbrahimpainam, Vijayawada, Krishna District, 4 The Benuty Director of Mines and Geology, Soavernment of Andhra Pradesh, Vigianagaram Dist. 4 The Assistant Director of Mines and Geology, Vizianagaram, Vizianagaram District.
Petition under Article 226 of the Constitution of india is Hed praying that - in the ciraurnstances stated in the affidavit filed therewith, the High Court may be pleased to issue writ or order or direction more so in the nature of Writ of S Mandamus deciaring the G.O. Ms. No 68 of Industr ies and Cormmerce (Mines Ton
i) Geparirent, dated 04.08.2027) and conseq quential impugned letier No TIOTDB021, dated O1.09.20814or levying Premium amount before issuing of Latter of IntenVLIOG® feo for gran of lease is contrary fo section
483) of the Mines and Mmnerals and Requiation} Act, 1937 t ten, ee mh a a a "3
i) wt & wa % legal, arbitrary, ullra Virus, against Articles 14, 246 and 265 of the { aside the G.O.Ms.No.8d
33) Constitution of india, and fo cansequently s infustties and Commerca(Mines lf department, cated O4-08-2027T by directing the respondent 'authorities io consider the application of the petitioner asx per rules and procedure orevailed oricr fo the issuance of the C.O.Ms.Ne.85 of industries and Commerce (Mines -ll) depariment, datec {A NO: 1 OF 2024 Petition under Section 147 CRC is Ned graying thaf in ihe pets croumstanees stated in the affclavil fled in support af the petition, the High £ Court may be pleased to direct the respondent authorities not to take any Mos A coercive steps pursuant fo the spas Notice in letter Noa. PS07/De/20<4, dated 04.09.2021, for levying "Premium amount' before @ issuing of Letter of infenvLiO(Offen for grant of lease, pending disnosal of W.P.No. 22554 of 4 3021, on the file of the High Coun.
IANO: 2 OF 2024 lhr my ' 3 - ae Tene IN4 SON TR ET . Shows . af . teed to Ren Pefifion under Sectien TS? CPC is Med praying that in the High Court may be pleased to industfes and Carmmermce (Nires-li) department dated O4. 08.2021 af the Sovyernment of Andhra Pradesh, The petition caming on for hearing. upon perusing the Petifion and {he affidavit fled in support thereof and the Orders of the High Coun, dated O5.10.2021, O74G 8021, 2810. 2021, 1112021, 25.11.2021, 21422084, 241.038.2022, 14.06 2022, 20.06.2082, 12.07 2022, 28.11.2028, 25.12. 2028, 9 05,2024 & 28.05.2024 made herein and upon hearing the argurnents of Sr.Balaji Medarnalll Advecate for the Petilioner and of learned Government Pieader for Mines & Geology and leamed Addl. Advocate General for the Respondents.
WRIT PETITION No. 22574 of 029Between:
Chintakuntia Venkata Satyanaraya Reddy, Simo Appireddy, Age xf about 45 years, Rio D.No.5-184, Chintakunilavan Street, Kambhammadu, Guntur. _ Petioner AND
4. State of Andhra Pradesh, Represented by iis Principal Secretary, Department of Mines and Geology. Velaganucl, Amaraval, hs Cirector of Mines and Geology, lbrahimpainam, Vilayawada, Krishna GHsinict.
The Deputy Director of Mines and Geology Qavernment of Andhra tas Pradesh, Vigianagararn District.
4. The Assistant Director of Mines and Geology, Vizianagaram Visianagaram District >» respondents Petition under Aricie 226 of the Constitution of India is filed graying that in the circumstances slated in the affidavit filed therewiih, the High Court rey be pleased fo issue wr or order or direction more sa in the nature of Vint of Mandamus declaring the G.O. Ms. No 6 of industries and Cammerce (Mines cas ate:
niu amount before :
g ee Y ng Bre t { and corseque:
Jor levyi "
as 0 i a i} Department, dated O¢ mn, aa nS an eo tt © 2B BS Bo tf nn a an Se be oO! e & © ™ 3 op EES & 2 6 mB ce ti) Boo B rp s 2 psec OFS 7 OS : aaa 2 eo OLS were a» wh ms OY ome) ~ 5 thd aw 2 ey ee eee. oy, we sigees oe. ', 're % i. ns, fn Se ON os Bot Se £ . "po ey ed ° vo weer Meo eR bon ia ey foomy £4 woe TED i ee my a Og Gia sae rn ss So ag © I an @ ra pone oo a . C3 oF roa as L% ~ OSs ro Le per ti a a a: a <n a a boke po hee ALY SO, 4 ae 2 en wie, Fook on nee 2 £2 ; it ton cs 0h Ks pre, * iS Wey fom ot "to " -
of gr OLD ge ME ne re 6% f% iB or) we eee Mor, fo nes rr . a ; hone hee eo pa we4, se Soden oo Meee, , ' penta, cy eee oe on Mie se 0% te ¥ sf wt ace ge we wR ot amecd weer nm OR ed rs pm a0 Fone GB " ox ion eee yen aes oe rye" oA won vo are. an ny C5 aw Ripon £4 . " A oy ae BB eo B= B we B a © oe z. ¢ 3 ai renee. heer pes A fh peeeee eee? " noe LF oot bis woot 2apene oe fee oy apo apost at oot rng we an te oa 6 cad "iy Boe ie a gee gi C51 OE ie , £ Oo & sere 8, » % "CS Lad 2 7 ay & os, oe, Yee my fs # oy its <3 2 SD fe * Th. ee a we OE? iy a a ns Orn '+A (a an oe de bebo po] oa; oy 1 tn Son 4 a i) % ned ¢% ae bose va ele. as * vot oa th - eet spe. 94 US _ oF ae Be Th Me fren Se ED fi, WF ge ts 7 a3 2% veed ke res 4 a on 4% oO rn. San se L535 R as UA tf mb RE LA Gh fh G2 WW mm eo pea BE a ea ye es * a ae , i rn? ny me he aan es & he ee a & " @ & & te BR Ms pee 4 "we "£3 weqone 453 po pees ageee sane, 4s rien oh Sade agen, eed 3 as avow fat , aed A Shpen 9%, Fy hare hone & @ o Sone a et @ ry ge 6S & & & EY oe fn were shecd . Died) ; al, pe £* wee et vite 1% tee sed pad aipet on "owe et oe LA» ae we £3 Mod "apne mos Ge B © a pans n/n or 3 OB ony bao a wee "e4 ten 5 i ye is 4 ee Si " a5 Po ta a rn no a ee oO ify ee ES NA ° . "pet % cn een ¥ is AN O83 feee. eews ¢ S) * mS CR & &€ BM » g £6 oo FS . » feed te © ke SF a Og " & & & & we 5 ae 2 Bb Ew we 3 oe 3B S ae a So a te eS 0 ws ly eoten Bon "yr ns ty <4, ¢ £5 Ee ss yee om pr 6. m hm a Mom 2 a ome canes -- 6 © Oo Be #0 Tame oS kn iB , fb on Oo HO" & wm 9 Be bp Bm Ew a ; ain + ao ye OS ke om C5 ce ve e% peeee * pane Swe ro 3 ew we ee scbees Ea % we woe pea AR mB a aad & + we aa Reem Ino an eet pee 0 sed oO Spon wat anes £2 wa a OR nS a re mS we me 2 G&G 8B & {3 a) rn ~ Se Ag "sO Cf y fk ip ae Bg os PO"
Cc oo en Seok f. oo " to en fe ie Oo The fh EE ae me OS a we eS ; rs Gt = B «8 os & i i fe OG ae od a3 te aad" eet Ze? pod Load i % 'oh ; ©, oe 'ron in By gg ~~ % Ee a 2 Be Bom em me €% fo athe a3 . Co SF 8 2 & m be te 4 565 aaa! ne Lene £4 ey aad ooo wt bie wer Lng et moog, % gq 3 fe UE a ¢ " a wee bos ~_ ane , Roy > peer --_ oss Reag tat ' Pat Sy Bs at 0 ede 7 1 for SD pea - & & . hee ben eee G3 hee "ye os pan Sev BS & & a ton 2 mm o 6 Bm Bo te "6 £ TH & B Bw G 4 Ste gy m4 nets eke ge OL me OS : a ol a a OA oe : EE B56 eh tt nevon Oo et @ tm me Om™ wn we OD eyk 2 ony EMR we sayy vy et re .
"ey Pa sh, pending cis tk ity a My Andhra Rra The petition corning on for hearing, upon perusing the Pelion anc the affidavit, Hed in support thereof and the Orders of the High Court dt.08.10.2021, 07.10 2027, 28.10.2084, 11.11.2021, 26.77.2021, 24.42.2024 34.08.9022. 14.08.2029, 30.06.2022, 12.07. 2022, 28.11.2023, 26.18.2023, 20.02.2024 & 28.00.2024 made herein and upon hearing the argumenis of Sn Balai Medamaili, Advecate for the Pellioner and of the Govt. Pleacer for aa Mines & Geology and learned Addi. Advocate General for respondenis.
WRIT PETITION NO: 22583 OF 2021 Benween:
Balaram Chokkaou, S/o late Chokkapu Seetham Naidu, Aged about 64 years, oN fo.F-S911, 403, Sri Sai Tela Residency, Baba Engineering College Road, Pofhinamatiyapaiam, Visakapainam. | Petitioner AND
1. The State of AP, Represented by iis Principal Secretary, Department of Mines and Geology, Velagapudi, Amaravall, ad Mirecfor of Mines and Geology, ibrahimpainam, Vijayawada, Krishna District.
4. The Deputy Dirsctar of Mines and Geology, Government of Andhra Sradesh, Vistanagaram Dist. 4 The Assistant Director of Mines and Geology, Virianagaram, Virianagaram District, Respondents Petition under Anicie 226 of the Constitution of India is Hed praying that in the circumstances slated in the affidavit filed therewith, the Hk ah Gourt may By am be pleased to issue writ or order ar direchan more 80 in the nature of Wo Mandamus deciaring the G.O. Ms. No 68 of iIndusiries and Commerce (Mines 4H} Department, dated 04.08.2027 and consequential impugned fetter No. 7204/02/2021. dated 61.09.2021, for levying Premium amoun! nefars yeoos at, we issuing of Letier of intent/LiQ(Ofier) for grant of lease is coritrary fo section 45{3) of the Mines and Minerals (Dev valoprrent and Regulalion} Act, 190% (legal, arbitrary, ula virus, against Articles 14, 246 and 265 of the Conetitution of india, and to consequenlly sel aside the G.O.Ms.No.65 industyies and CGormerce( (Mines) department, dated 04-D8-2027 by reacting the respondent authanties to consider the aplication of the petitioner as per rules and procedure "prevalied por fo the issuance of ihe ©. O.Ms.No.8S of industries and Commerce (Mines -f1)) department, dated Od (A NO: 1 OF 2024 Setiien under Section 151 CPC is filed praying that in the circumstances stated in the affidavit Med in support of the writ petition, the High Court may be pleased to direct the respondent authorities not fo take any coercive steps pursuant fo the impugned Notice in ietler No. 7O04/D2/202), ad intenYLIONOfer} for ee of isase, pending disposal of WP. No. 225883 of circumstances stated in the affidavit fled in & uppart of the writ petition, ine wt High Court may be pleased fo suspend the operation of the GO. Ms. No.S5 of x " exes £? soy esas " AN i erg rterignrys Pete A BWO wt thes indusifies and Commerce (Mines-H)) cepar rrment, dated 48.2027 of ine eye et a - Hey et s oy we ties Be ew ey A Oy SAE a TR oF THES Government of Andhra Pradesh, pending Gispose al of WLFUNo 22588 af 2027, an the fie of the High Court a The petition coming o n for hearing, upon perusing the Pattion and ins £ affidavit fled herein and the Orders of the High Court, dated O6.70.¢ weed Weer 4 OP AG 2021, PRAGSOST, T1411 2Get, 2SAVS0S1, 21.12.2027, 21,03. 2022, 14.06.2022, 80.08. 2093, 12.07. 2082, 28.14.2023, 26.12.2023, 20.02 2024 & 26.03.2084 made herein and upon hearing the argurnents of Sri BalajiMedarnalll Advocate for the Petitioner and of learned Government Pleader for Mines & Geology for the Respondenis.
WRIT PETITION No. 22672 of 2021 Seiween:
Mis. Lakhit Engineers Pvt. Limited, Rep. By its Director Mora Sahihi Redey, Ao Ralasekhar rece. D.No.26-157, Gajulavari Street, Pamarru Vilage and Mandal, Krishna Distic _Petiioner AND
4. The State of AP., Rep by iis Principal Secretary, Industries and Cammerce Depariment, Secretariat, Velagapud!, Amaravall.
2. The Director of Mines and Geolagy, fbrahimpainam, Viayawada Krishna District os The Deputy Cirector of Mines and Geology, Vigianagaram.
4. The Assistant Director of Mines and Geolugy, Vizianagaram.
. Respondents Petition under Article 226 of the Constitution of India is Med praying that in the circumstances stated in the affidavit fled therewith, ihe High Court may be pleased fo issue any writ or direction more particularly one in the nature of Writ of Mandamus declaring the G.O.MS.No.85 of Industries and Commerce (Mines-il]} Cepartment, dated 4-8-2021 and consequel nial impugned fetter No S84G/D0/8624, dated 31-05-2021 issued by the 2nd responder for I8vyINg Premium ammount before issuing a letter of IntenfLIOU fer) for grant © f lease rae is contrary to section 1&{3} of the Mines and Minerals (Devalapment and set han . ras eve ey ' eee ee rot mw Oe @ Be oe 7 fds ibe, I ay te OT wy QB -¢ 5 ote Od as Ven kes noe + a tty St ne wee - Meet ¢ Gano an , we oq ee a mA even . Mt fo & wed TE ©® & 8 @ ~ 6 5 BB s BoN Aw 8 @ mee ~ uh . 2 Aree bon wrens %, A err 4 Zz ar Bo ce OO & a & Bo. mw w wR ot, ay [a [3 Meee hoor "S. " Ls as on : " ae 8 Oe OG ge % oe a nd Bon i . pet "C4 SA M3 ts re am nee ed oh. Bee Ne Ox %, Ey Be: of) ayre i Recs a waree on we a os oh oe tas) "gr 1 ot Yo ety OS Bd eM me ie Noe MG, SBR a ee a - fee Tones Bt ge th f Bow eco ae So - €h Se ar.
ye 5 CA 7 fay) [ea ' % 2 ez on a8 my Mp Dy ES ty 2 ge Ep Bee x i rs) aie vem a a an, Bey, a a: m Oh IM me fy "oe + age Soe C5 h De where 597 'fh aS Beseed bobee Ch "A t. id ee ra te £84 ee ad ba Fe pe, RR gy ee CD 4 a Cf B wy GO wo x oe wm ee ~ 2S 4 vy we EL. : 'na 15, eaeod tee £ por : ° weer face % 8 HR Lg eg we OS OB oo pe FS as id 7 an SD oe pain / So +n ns ee eee my bk ee out heat ry ued pon ioe ode ea epee i neon Fae) rr % te eanee a +33 hive a syne, 7, oe on on ee abewe a A gr past 6% 4 "a Fa 5s ed SA bat et 43 gen "3 ny xe won mm o>. nh, a ise) £3 "<3 cy in % tp ead en nen have rere an Ty OT ar es ; og fee a ae Pad of eS 2 i +f eo om mf & mg my OS ages oo 1% roe Jove ths o a yon 4 oes Sohn Sone Bi rng re 5 | aS a ces) oy $ & fn Ga a a rd Oh xt an , ees ies) aeet oo i ger ra ¢ ween, fon eel eat qr seaeiy fous a Seed wt per m6 B HB & & 5 =~ & Wok 63 & gm MAIN te ee a nn) WW 3 2 G&G Bw & nr ane 3 Boe "Ee oe | E a & £ £€ Sf ET ie OP pe S ae " a . : ye bere _ oteee con ree : sone e bers wed pam o -- Laan fy "4 oe "4 wr 6 6@ ay aes: wt . od tA r te m= 8 PA @& to a r De MO ge oS << Pe iach apt 3 vreee we a5? "st a, oe vi ay) eo " rsd Co, Be tase sebee Om Ee oh "ey oe & Ge OF 9 rn er. ae ay Steet oe ty Ae fae) Stee on £2 Bt [an oo ok % Se paven cn poe a a oe we oe CE wf we OTD or fees ° eS 2 8 BS cae, we Bg @ on a= 7s F te Ieee vane pon rat Pe, Abo, tae re 4 A te, - oo " & @ YS As fo Ie Wes ee a tht $n o " o he ae een DD figs ty oO oe] iy . . BS eA ong et ax vm A ane be 3 ay Poe ¥ rn A Cat ian iS howe tere oo * Ps at, on siete Ay cc seen % mo ge There "4 o ih a 'gers VA eo ween, agree 6h3 is £ wegen tft eee : von oy Sift S ms C2 & & BE SE & 8 & GE wm 3 C © wo Wie ere a Ps a a Ome So mB oy ie ae fo Eh nn whet pecoes mr, napettl J 91 pe ; f "en peed , co A rs rhb 5 Syme wt fy Noe "43 cenene Se when f ~ we "eg? is eae = © © A , & a) as st) cre to ey, ls TA cael eg rs) aes bee i go ES - rer, is is 5 rn oi eg GOB "oe es a a 66 ait Ut " as id 4:
- Boe & eo Ge oe ra a an a a " xB G@ Fk @ Os a 6 ee <> ee os Fm ep OE ne ud a iS) non qg & 8 © a o % & fe NOE og is . mt Bete ks ye 3 fe a a wm fe Oe OO - o ae QB we Row 2 te mm o« @ & ey a ns a ee CS pe 6 OS SB ¢ 8 BG Ew go OT om mB OD tS aa 'ae om Eh ree tage of ihe oD eed Sea w@ » a ft new RA % om ten Ww y; : am red 'a "ned >. , aE fh 2 Go : ds oe fo a © oe os ra ae cS "GG a r | ; tire .
& Bo B € fo Bo ER LOS eS ip SOS © oo he & Wi gs oe TS oe od sn a a . 3 ae mcs We ee cn, as Os aan ao : Wp ee tn yoy OT e foe eon ° ard eG e howe ont Ch in i os Fas a, oo wh 3 . " ce were Se %; wh , em ts got " 5 8 wo A Br oh. as nT ac bot, aed S an 0 en ne 07 4 o& 03 aoa Pa thd Eg ne he oeren od re Mt ¢ e 5 " aS e tm ' ; Mee tg ke py Go th Gd Cb PS we a eo yg 8 SB © & % & A bow SN = mo 6 09 Ss a 2 OS wo + as we £3 % 4 oA Ch ie ee eet a oY By few a poten, weg "ee aS a4 mrs; i TR. Ng ot Of te ' és ee &- @ $5 @ "SB 7" ae é a me Re aor Os rele G&S OS & © % "OOS 2 wy So So 8 MN LB wl , 42 we ORS 2, KO ey ge 4 fn re iw a a ar rs rey @ i fy MB 6 SS 2 € & 3 feos a Gif, te Cy 1 gy EE Cr, 7 yee Lok a4 '4 or) eS A sb Son 4 woe ie i. on wz coed a +s z went , w ta BY % : - Z Sn: ae at! sO eS c fe %& : ~ & Gg 3 v soos yn Oi) . wad wi '4 oe bao a ro OF ue eh ae Oe "a, 'Oo & @ @ om BE tae os ea wy veone a a Pattioner AND . The State of Andhra Pradesh, Represented by fis Principal oecretary, anaes Department of Mines and Geology, Valagapudi, Amaravatl.
2. Dlractor of Mines and Geology, ibrahirimainam, Viayawada, Krishna oy, f » Vyay ;
Distriot,
3. The Deputy Director of Mines and Geology, Government of Andhya Pradesh, Vielanagaram District.
4. The Assistant Director of Mines and Geology, Vigianagaramt, Vizianagaram Distinct.
. R&S PONS Petition under Articke 226 of the Constitution of India is Hed praying that in the circumstances stated in the affidavit fled therewith, the High Courl may be oleased fo issue writ or order or direction more so in the nature of Writ of Mandamus declaring the G.O. Ms. Na 65 of industries and Cammerce (Mines ff} Department, daied 04.08.2021 and consequential impugned leer No 5755/De/2081, dafed 31.08 2021 for favying - Premium arnount before issuing of Letter of IntenV/LIO(Ofer for grant of lease is contrary to section
183) of the Mines and Minerals (Developrnent and Regulation }Act, 1997 egal, arbitrary, ullra virus, against Aricies 14, 248 and 265 of the Constitution of India, and to consequently set aside the G.O.Ms.No.85 industries and CommerceiMines-ll} depariment, dated 04-08-2027 by directing the respondent authorities in consider the application of the petitioner as per rules and oe srevailed prior to the issuance of the G.O.Ms.No.65 of Industries and Commerce (Mines -1) depariment, dates Of 08 2021 LA. No. 1 of 2024 " 9 per ieee "nt Sapna yer n " o ths ' cal oS t% an wy oe ot oe Cs | od we gen capes a ns) co ms @ mm * OG te 3 SA mh 3 shoes aod poe shee? " yee $3] ne spree aook Od Cat saree LO ep yeh 4 bone a ' pet ab, ", Ane, bed a8 en roa ; " id a rs ft, or
- tt saeel 4 oe f 5 ooo. el vet pened * fed oan nanan "ad nats 'nade vom, ES Gg @ & my Me Bo NS ON Ch soot ra _ yer a Sens "3 Ch seers "apee ae 7 ' ' G3 " elowe "£3 5 a fehee - wee S3 as . a an! r eet Sure Lb ngaee ; > nn ood w Sonn . 7 * Ge on, Fat awed shee wit baeped weet Sow tee & tof? : 5 ies eee ko ME > pee AED OD hen Ge we 2 ia "(he & LN © fo uM we, bat " ad re ne) e os - Oe 1 ue 3 ; cogs x fo om & oan? > a a be DOR : on sy a om ie ee aed mm Te oS Se oe 4 a a ey Se me Beoouy tn Sor i ne, os a, oa a A eC ats . y bee A a] lon eae i) o> rnd cy i fre iv ee Ord hee Se Ag Ay Wis oat = oF p PS "yr i are & + ESS ft a Me .:
a LPC § iS 2 eacer for Min Sta @ nd Corne:
w& gS foal con yee ee ce Sad ue nr an ars a & A tee fi eo eal . he me oe ty GP Saal ™ " je KE ihe iy ie stew es, ol] ti od at em or "eet rbot "EY ry wy a Fa Pg oe a Ed - oo or. 5 v % head. Pan ory 4, reer "gene aed veer : re an cr Oa ras & tn OF f & op * Sof BE ¢ coon taal P. we - ne bona £ 7% ger, a se Cy oo & @ 5 CO <n Od res ab pres 3 re Mend . Y ax ° Seod rca sae baw. coms a "oe rete ts x43 age 3 ven , sbeed pets . fn, . 4% ¢ ts wen hen £ oo cal tas cee ty ed oe) wee es pee 4g we in gen iS ies am 3 fF @ we toe ee avseg fee bon ' ', 'yee + ae "na : ne " an G& & oh ts, oe pte aE So Ay RD ~~ SS i * Ore 'CC % poe - rs one . ied ra oe) oo 7 ratte 3 te eee ar a a: a oo a ". cr ab ae CC Henke a pa {8 yen y by a a cn, im a = 4 : na a, fe ge fn ; ' ue booed tHe "4 ta we the i 3 Cr tte Cs Crh ", {By wa & ' a: Go bt TR Stee OH to wy 1S 4 pores Be ge ae nn a a ne as a an rn ar bree xen, w 4 CFs rows ST npn, hapeee Peek , Fie $7 we oo ; ies we "ate £ 4 ia oer a5] [) an or a i" ne fee. ash a vee, 4, or ry é , Yeo.
¢ a oF : , : f ae £eo - 2g ~ g OV so 6 = ao = 8 bene ee 2 "ert ee & & aa com a £4 Wooo ¢ oh "8 ta y a a ress ee w tf ws ome "Ch oa Pee o roe oie a me ee whee & or ee ; fe ey RS ae Eo at OD ee ee bo Cy wth pene fe 5 a oS tee od ar en, iB ok yer oy ~ fo ve "4 oe es i 2 co DP eR Bo we 2 BO 2 ¥ lene be a a . a5 4 > i, a 227 2 ° 3 ee Se fh. ae ae ee a a . - oie ; aA wees re: od 5 eet ied on © G5 chee? Yat ea a i ae fet nee e % a -t wy fe fet A % et at rn 23 i wi KD a & 8 : wden i 6 fF t Tuk We the = fh £3 te denna a See) ° By 5 me OE i oy E ty a i ~s a aaa" pew i xg) woh agree . % BD ww _ ae eed a O. & ot 4 re Th t o fad oy . £8 ny oo wy hoc £2 *3 ° od vp a oa < 83 ' f E s tt and the affidavit fle LA.No. 2 af 2024 ni re £ G " 4 v Le en oa ve Nee CO Paced on F oo) oo oN ose toot "e "ct ra ted fom oi, im a od rs Non vale Q ape syeee es Bom 8 8 = 8 @ B- o 2 f ho 3 GS kw 4 GT Ch &h MS Oh WRIT PETITION NO: 22708 OF 2021 Behwveen:
Mis Jyothy infra and Consultancy, Services rep by fis Prop. Velarnuri Marri Reddy, Sfo Venkata Reddy, Rio D.No S-35-1O3/H, Flat No 302, Velarnuri Residency, Road No.1 NGO Colony, Narsaraapet, Guntur District.
Petitioner AND
1. The State of AP, Represented by its Principal Secretary, Department of Mines ard Geology, Velagapuci, Arnaravall, S. Director of Mines and Geology, lbrahimpatnam, Vilayawada. Krishna District
3. The Deputy Directar of Mines anc Geology, Government of Andhra Pradesh, Vizianagaram Dist.
4, The Assistant Director of Mines, and Geology, Viglanagaram, Vigianagaram District.
Respondents Petition under Article 226 of the Consifution of India praying thatin the circumstances steled in the afidavil Hed therewith, the High Court may be Oleased to issue writ orarder or direction more so in the nature of Writ of Mandamus declaring the O.O. Ms. No 65 of Industries and Carimerce (Mines
-H} Deperirent dated 04.08.2021 and consequential impugned fetter No. SPOVOA20S7 dated 31.08 2021, for levying, Prermiurn amount, before issuinc 3 f Latter of Infen/LiGcOffer) far grant of lease is contrary fo section T3(3) of the Mines and Minerals (Development and Reguiation) Act, 195% Hegal, arbitrary, ullra virus, against Ariiddes 14, 246 and 265 of the Constitution of india, anc fo consequently set aside the ©. .Mse.No.65 Industries and Cammerce(Mines Hi) department dated O4-08-2021 by directing the respondent authorities io consider the anmication of ihe petitioner as per mules and gracedure prevailed prior to the issuance of the G.O.Ms.No.gh of indusinies and Commerce (Mines -lI} department dated 04.0e 203 JANG: 1 OF 2024 Petition under Sectlay (S51 CPC is fied praying {that in the circumstances sisted In the affidawi fled in support of the writ petition, the High Court may be pleased fo direct Ihe respondent authorities not fo take any soersive siens pursuant fo the impugned Notice in letler No. S7od/Oa/2024 oy dajied 31.08.2081, for levying, Prenvum amount, before issuing of Lefer of eS intenyLiQkOwWer for qrant of lease, pending dispasal of WR 22706 of 2027, on the fie of the High Court, IA NG: 2 OF 2024 x Petition under Section TS? CPO is filed praying that in {he reg eye ounce of foil gh athlete heat im a:uasisré af the eit 2diFiyy he circumstances sfated in the affidavit Med in support of the writ peition, the Ms 3 gre me
63) Cy ba?
rm, SA & weeds a ee its ad C9 ast ei:
High Court may be gleased fo suspend the operation 6 industries and Commerce (Mines-{]} department dated 04.08.2027 of the Government of Andhra Pradesh, pending disposal of WR 22/06 of 2027, on fhe fle of the High Court.
The getifion coming on for hearing, upon perusing the Petition and the ta ns TILA S S afidavi fled herein and the orders of the High court dh 8. 10.202 OF 10.2021. 28.11.2008, PR.12. 2023, 20.02. 2024 & 26.03. 2024 made herein and upon headng the arguments of Sr Salali Mecamalii Advocate for Ins Fatiioner, GP for Mines & Geology, for fhe Responders.
y WRIT PETITION No 22778 of 2024 Retwean:
Smit P Rasturi Vin. P OV Keshavulu Naidu, Hindu, Aged aboul 49 Years, OGerBusiness Rig. No Main Near BEA Pa Roof . Petiionar AND
1. The State of Andhra Pracesh, Rep by ifs Princinal Secretary, Industrie and Commerce Department, Secretariat Bidgs, Velagapudi, Amaravati.
=. The Director of Mines a Geology, Ibrahimpatnam, Vijayawada, Krishna Cet, '
3. The Deputy Director of Mines and Geolog y, Government. of Andhra Pradesh, Chittoor, Chittoor Dist.
4. The Assistant Director of Mines and Geology, Ole Collectorate Bullding Chittoor, Chittoor Oyst.
. mespondants Petition under Article 225 of the Constitution of India is filed praying thal in ihe circumstances stated in the affidavit Med therewith, the High Court may be pleased to issue @ writ, order or direction more particularly one in the nature of writ of Mandamus declaring the G O Ms No. 58 of Indusiries and Gammerce (Mines-ll} Deparment, dated 48.2021 and consequential impugned letter No.4963/D12-1/2019, dated 28.8.2021 for levying premium amount before issuing of jeter of Intent / LIC) (Offer) for grant of lease is at a ca contrary fo section 75 €$) of the Mines and Minerais ( Development and Regulation) Act 1957 Wlegal, arbilrary, ultra virus, against Articles 14, 248 and 255 of the Constitution of india, and consequently set aside the G G Ms No. an 55 industries and Commerce ( Mines - 1} see dated 4.8.2021 dy tlrecting the respondents in consider the application of the petitioner as per Rules and procedure prevailed orior fo the issuance of the G OQ Ms No. 65 of industries and Commerce ( Mines - HI} Department, dated 4.8.2021 of the Government of Andhra Pradesh in the interest of justice.
AS nf wake IA NO: 7 OF 2024 Petition under Seclion TS) CPC is fled praying thal in the croumsfances stated in the affidavit Hed In supoort of fhe writ petition, the High Court may be pleased fo direct the respondent authorities not to lake any soarcive steps oursuant fo the notice impugned groceedings vide letter No. 498S/O13-1S019, dated 285.2021 for levying " Fremium amount" before issuing of letter of Intent / LONCoffer) for grant of lease, pending disposal of the VP No 22775 of 2021, an the file of the High Court.
IANO: 2 OF 202% Petiion under Section {41 CP is Aled praying that in the High Court may be pleased to suspend the operatinn of fhe G O Ms No. 65 of f industfies a Commerce (Mines- Oeoartment, dated 4.82081 af the my ty x we Government of Andhra Pradesh, perciing dismasal of the WLR No 2Sy7s of 2027, an the Me of the High Court.
OS: upon perusing the Pelilion and fhe the Orders of the High Courl, dated 23.05.2022, 14.06.2022, BO.0G 2088, 12.07 2082, ZE 1120838, 2b.12.2 20.02 2024 & 26.03.2024 made herein and upon hearing the arguments af SriT danardhan Reo Advocate for the Petitioner arc GP for Mines and x . &, ts os ~~ oe tam JY im 8 Geology Addl. Advocate General for the Respondent Nos] to 4.
WRIT PETITION NO: 22800 OF 2027 Retwaen:
s Ms Hamaa Rocks, 19-5-16-8, Reddepopa Naidu Colony, Madanapall, ao 3 Chittoor District Rep by fis Proprietor, Tarmimani Lakshmanan.
_ Writ Petitioner AND
4. The State of Andhra Pradesh, Rep by iis Principal Secretary, indusiies and Commerce Department, Secretariat Bidgs, Velagapuci, Amaravall.
The Director of Mides & Geology, Ibrahimpatnam, Vilayawada, Krishna Dist.
_ The Deputy Director of Mines & Geology, Gavemment of Andhra Pa pode Cost Pradesh, Chittoor, Chiticar Dist.
4. The Assistant Director of Mines & Geology, Old Collectorate Building, Chittoor, Chittoar Dist. . fespondents Petition under Anicle 226 of the Consiitution of India is fled pray! ing that in the circumstances stated in the affidavil fled therewith, the High Court may be pleased! fo issue a wri, order ar direction more particularly ane in the mature af weit of Mandamus declaring the G O Ms No. 88 of industries anc Commerce ( Mines -) Department, dated 4.5 2034 and consequemial imouaned fetter No. 2342/D12-2/2019, dated 288.2021 for levying premium amount before issuing of letter of Intent / LIO (ONer) for grant of lease is conary fo section 18 @) of the Min s and Minerais (Development and Regulation) Act, 1957 legal, arbitrary, ullra wrus, against Articies 14, 246 and 288 of the Consiitufion of India, and consequently set aside ine OG O Ms No. 85 Industries and Commerce i Mines - HD Department, dated 48.2027 by % :
directing the respondents to consider the application af the pelifioner as per * os Rules and procedure prevailed prior to the issuance of the G G Ms No. 55 of industries and Commerce { Mines - 1H) Department, dated 4.8 2021 of the
--"
Government of Andhra Pradesh in the interest o istics, "a TOF 2024 Pantie » < IANO ft 4 is 363 fev C3 4 oy ree "$4 rs ¢ ", ce ay nen, se) to BH ent "4 gens . . cde, & eet oe ' "3 Lo non se an 3 & CA ae Lona! oe Eras Cr " eee, ond tpet need , iio nner. t 0%, won fee tree C 3 ae af £9 " sfttns yet bah a seed ye ifs Fava CB ha treet coven RY el os cn Bn. ; te one . vat on 5) a o4 "63 bed iad Ch KS 53) oo a td "Age ad os an Cs Senet * 0% fod s, as Le re . Sen Ce veg G " ane £5 PA Ld CHS ae 1 hoe Bee ere 'i a cs a aes "Se Cp uy iN as) conn Pn ag es oor oe % Ce pees Lz. en rod ors * Cr eh a ge OM fn nn a aa go or ® ras ooo Roser rs " a St ia ¢e, om eed, were aaa ig "ape "<p BB, A 8 2 2 om £ eB Oo 2 & Bw OR e (2 & g@ Go a a we fy hm ee Oe pe Td a, oc 8 we wm tom, 6" Sy ue BO We Ty oe , we, ee 0. [a a: ae Lo Rou ot 6B oe a7, a ee seen, rh choos nN - CS . obeet a el rr x ry OS poy ON oD ars any 5 sedan. pos Gy ie poe. oe ae snot nd a sie ie ri Mee @ 7a % 4 "we ee pe wr gen 4 p05 44 po tae od an 5 arene ion Pe GS te a OS nm & & OG & Se C3 on "Se : & B24 we = tS nr TS kee bin Aen % heed an when ewes tobe bien ae ety aA eee Soo tend ea} . > & wg t & me he ben on es we La coed d es oe ee 1s) 07 an Fioess ee Bx 43 fae Be] 5 ee one me) Li me ed Le OME fon yee ai we OE 2 CU rn . 3 4 ae On "4 7 the Apo Pod 63 Ky wee oO 3 ted "te Fa rg eo & id 5 , ye 2 wo os A oer 5 - ef eee or . Bt yy ke OS * an Sa yg, oem e % he ot vy on OF in, HH oF Sedu OD co a i a re tee w Co we an 7 eee pee Seer fe PA Oo at nt ian} ee food. CS wow Ee Y a fF B om oe B&B mo 7 & # ts Cm s te & te B CG ™ 2 & ay ai Bo GSS co & OG O Be TS A ge Mm ba we Gp 3 x LF e% on i Seen A " Nias ' baee 4 a rend bs4 eo oe nt a pr teed. nee ngewe "to £4 ray Bo Fe @ i ¢m 2 BS & em SB a pa ene me RP OS of a pn ae fe aa (AED fo oo ga Se Cy Be ss oa nr 6 mE So es a : ger a ¥ nee ; " of ees . i CC eee z ¢ a a a * ES oo fem SO ee ry 3 en a ie 43 oe. atten ge "oe , " tO no ro bodinn, wed 7 oo Sone veneee oe Soo, rapes, n "'y 4 vhs en aa we a rr' foe ge Sa 6 C4 LA ih mm ihs se o4 5 Ch Be Joes tog ne ona e iit Por het owe = Fo aw we $B mo % FM oe oth os om Eg og mm «e BR gw p + a ty Ge fe MA a fr By ee we oD a an hs a ny es a = , See Foy tee O53 abs 7 oon L os ~~, ts ee con "e4 ee oF ie) ra oe Lf} vr a ee Mead gree nm faa. bone eel ih. "4 4 ihe & Bou. te mS 68 o g& B fo Oo So & oF 2 & we ~ o£. & @ BE, 8 BESO ££ EH GB & oY oO "
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9s }, Khambampads & ash id AND
1. The State of AP. Represented by is Principal Secretary, Department of Mines and Geology, Velagapudi, Amaravati, 2 Director of Mines and Geology, Ibrahimpatnam, Vilayawada, Krishna District.
. The Deputy Director of Mines and Geology, Government af Andhra \ OY Lad Pradesh, Vigianagaram Dist.
4. The Assistant Director of Mines and Garoiogy, Vizianagaram, Vigianagaram District.
Respondents Petition under Article 226 of the Constitution of india fs filed pray ng that in the circumstances stated in the affidavit filed therewlth, the High Court nay be pleased to issue writ or order or direction more so in the nature of Writ of Mandamus declaring the GO. Ms, No 85 of Indusiries and Cornmerce (Mines ND Department, dated O4.08.2021 and consequential impugned letter No. fS06/OS/2021, dated O4,08.2024 for levying -Fremium armount- before issuing of Letter of Intent/LIO(Offer) for grant of lease is contrary to section 4 1S(3) of the Mines and Minerals (Development and Regulation) Act. 1957 legal, argitrary, ultra virus, against Ariicles {4, 246 and S858 of the Cansitution of India, and to consequently set aside the G.O.Ms No.85 industries and Commerce(Mines-ll} depariment, dated 04-08-2021 by cirecting ihe respondent authorities to consider the application of the petitioner © as per rules and procedure orevailed orinr to the issuance of th G.O.Ms.No.6S of industries and Commerce (Mines -I]/) department, dated O4 06 202 1.
1 OF 2021 x ° IA NO Men ah 4 ws " ¢ ' & 5 Oh o ben i a3 he Men so nn rs xb 3 "ws
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od eed ion , i fon : " eee ekE° SSS 9 FREE e ae PERRSSsE 2 g BE eee ine wee. a *, " newer "a ! Ss % ; aes lapses] GBS, 2 Se sg By & 8 & E Cx EE 2B i Of 2 2 2 % ceo 4 q news ne % 'S " add aan ' 0 . me C3 4 4 "ES a Boom & oe caer oa = oe a a no mr a3 bh 2 63 2 ya es ce om (OB eee z oo a an an a ; a a a ae nen: & © Be & & Bom &© & Bt oh DB & a conc aa) Ao 8m Oo oO = S = 6 Bm oS el G6 m & G&G & sr a cor i SE oO a a 'wenn Ye Ae . Petivioner AND '
1. The State of Andhra Pradesh, Rep by its Principal Secretary, Industries and Commerce Department, Secretariat Bidas, Velagapuecl, Amaravatl
2. The Director of Mines & Geology, lbrahimpainam, Viiayawada, Krishna CNsirict, tos The Deouly Director of Mines & Geology, Government of Andhra Pradesh, Chittoar, Chitloor District
4. The Assistant Director of Mines & Geology, Old Collectorate Bulld Chittoor, Chittoor District.
. Mespondeants Pattion under Ariicie 225 of the Constitution of India is fied graying the
7 the circumstances stated in the affidavit led therewith, the High Court may be pleased io issue a wri, order or direction more particularly one in the nature of writ of Marriamus declaring the G.O.Ms.No.65 of indusinies and Gammerce (Mines -Hl) Depariment, dated 4.8.20¢1 and consequential impugned letter No 4954/D13-1/2019, dated 28.8.2021 for levying preridum amount before issuing of leffer of InfentiiO Nfer) for grant of lease is conmary to section 15 (3) of the Mines and Minerals ¢ Development and Requiation} Act, O57 dlegal, arbitrary, ulfra virus, against Ariicies 14, 246 and OK 265 of the Constitution of india, and consequently set askia the G.O Ms No.5 Industries and Commerce (Mines - fff) Oepariment, dated 4.8029 by op directing the respondents to consider the application of the petioner as per Rules and procedure prevailed prior fo the issuance of the G.O Ms Na.6o of PYF 4 industries and Commerce (Mines - Hf) Department, daied 4.82027 of the Government of Andhra Pradesh in the interest of justice.
IANO: 7 OF 2021 Petition under Section (87 CPC is fled praying that in the x cirournstanees stated in the affidavit fled in support of thewri pefition, the High Court may be pleased {o direct the res coondent authorities not io fake any rey) coertive steps pursuant to the olice impugne ad proceedings vide letter Ain 484/213-1019, dated 28.89.2021 for levying "Premium amount' before issuing of letter of | Inteant/Lit © (offer) for grant of lease, pending disposal of WIP No. 22881 of 2021, on the fle of thea High Court iA NO: 2 OF 2024 od HAY seek Ce APOE wines arse rae : Eta mR Th : 2 " 3 i Patiion under Section {51 CPC is fied praying that in the nircumstances stated in the affidavit fled in support of the writ petiion, Ine High Court may be pleased to suspend the operation of ihe G.O.Ms.No.g5 of industies & Commerce (Mines - H) Department, dated S 2081 af the Government of Andhra Pradesh, pending disposal of WP No 2egot af P S024, on the fille of the High Court.
The petition coming on far hearing, upon perus ing the Petition anc the affidavit fled in support thereof and the Orders af the GP Court, dated {4 OB. 2082, 30.08. 2022, 12.0" 2h 49.9023, 26.12.2085, 20.02.2024 & o 28 03.9084 rade herein and ur Se oe oS, to "
a, a i oO oe ©, 5a) at oe, Rao, Advocate for the Peitione rand Govt Plaader for \ a ~ e Kady OMe : eh Tene ee we wiereeton RE nw i 4 tearned Adel. Advomate General for rasponderis NGS. 1 tO 4.
RIT PETITION NO: 22874 OF 2027 Between: :
G Kishore Naidu, S/o. G Thyagaraiulu Neidu, Hindu, Aged about &Q Yrs, cm Occupation Business R/o. Piligundlapalll Vilage, Mangumia Post, 5 R Purr Mandal Chittoor District.
Petitioner AND +. The State of Andhra Pradesh, Rep by its Principal Secretary, Industries and Commerce Department, Secretariat Bidgs, Velagapudl, Amaravatl % The Decior of Mines and Geology, fbrahimpatnam, Vilayawada, Krishna District
3. The Deputy Director of Mines and Geology of Andhra Pradesh, Chifloor, Chittoor Districh + 4 The Assistant Director of Mines and Geology, Old Collectorate Building Chittoor, Chifiooar District Respondents Patition under Article 225 of the Constitution of India is Med praying % thal in the circumstances stated in the affidavit fled therewith, ihe High Court may be pleased to issue a writ, order or direction more particularly one in the nature of writ of Mandamus declaring the G © Ms No. 65 of Industries and Cammerce ( Mines -Hl} Department, dated AS82081 and consequential rmpugned letter no, 4862/D13-1/2018, dated 38.8.2621 for levying premium amount before issuing of leffer of Intent / LIO (Offer) for grant of lease is contrary fo section 15 (3) of the Mines and Minerals ¢ Development and "e Regulation) Act, 1957 Hegal, arbitrary, ula virus, against Anicles 34, 246 anc 285 af the Constitution of India, and consequently set asice the GO Ms Ro.
GS industries and Commerce ( Mines - HD Department, cated A 8.2021 by directing the respondents fo consider the application of the neiioner as per
-- 68 wt Gules and procedure prevailed prior to the issuance of the GO Ms No. SS oF of Andhra Pradesh in ihe | £ % 4 OF 2024 Pedition + » CsOVernyne;n IANO a aN ¥ eader for } 3 y :
2;
ee tse WRIT PETITION NO: 23084 OF 2024 Between:
MUBrishina Reddy, O/o.Punna Reddy, Aged about 57 years, Ria.44, MLA & MP Colony, Road No. i0-C, Jublee Hills, Hyderabad 500 033, TLS. .. Petitioner AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Industries and Commerce (Mines & Geology} Dent, Secretariat, Velagapudi, Amaravathi, Guntur District.
Ko The Director of Mines and Geology, Government of Andhra Pradesh, ari Anianeya Towers, lbrahimpainam, Krishna [Nstr The Deputy [Nrector of Mines and Geology, Srikakulam, Srikakulam District.
4. The Assistant Director of Mines and Geology, Tekkall, onkakulam wo DHstrick, » mespondents Petition under Anicie 226 of the Constitution of india praying that in the circumstances stated in the affidavil fled therewith, the High Courl may be pimased fo issue a Writ, Order or Direction more particularly one in the nature of Mandamus, declaring the action of the 3°° respondent in seeking fo enfurce the provisions of GO Ms.No.65, industnes & Cornmerce (Mines) Daparimert, df04.08 2021 against the peltioner and in raising a demand for payment of, Premium Amount, vide Letter No 257 Tf/Di- 2/s079, c806 09 208 Ff, in respect of the Quarry/Miring Lease Apolication, dt 72.09.2014 in relation to Colour Granite Grikakulam Blue Variety}, over an extent of 7.680 Hectares in oy No.28 of Kondatemburu Vilage, Nandigam Mandal, Srikakulam District, as Hisgal, arbiirary, without jurisdiction, violative of the provisions of the Mines and Minerals (Development and Regulation) Act, 1957 as aisa violative of Aricies Td and 19 (iia) and 265 of the Consiitulion of India and consequenily set-aside the same and direct the respondents to process the Quarry/Mining Lease Anplication of the petitioner, die O9 2014, without demanding for Bey sayment of, "Premium Amount (A NO: 1 OF 2029 Petition under Section TS? CPC praying that in ihe circumstances Send eyed } me ent Sheet im a: - a ra & eyyencs Bye stated in the affidavit Med in support of the pel Caurl may be pleased to direct the respondents not to fakes steps for grant of Quarry/Mining Lease in favour of the third parties in respect of the area thatis subject matter of the pefiioner's Anplicafion, df12.08.2014 for Quarry/Mining Lease for Fan m3 te eee ar ¢ Hs Es He tyre kt Colour Granite (Srikakulam Blue Variety}, over art extent of 7.580 Hectares in ra E © eA sy No29 6 WY Kondatemburu ancdigam Mandal, Srikakulam District, oN Jo pending disposal of WE No 23084 of 2024, on the file of the High Ge The petition coming on for hearing, upon perusing the Petition and the affidavi' fled in suppert thersof andi the Orders of the High Court, cated Lhe o TS 10.2081, FS. 141 BO23s eS 1s. 2083, 20.02 2024 & 26.00 2084 made herein and upon hearing the arquments of Sr P.Rey Reddy, Advocate for ine Rev Pedtoner and GP for Mines & Geology far ihe Res sponds it.
WRIT PETITION NO: 23195 OF 2023 Between:
Mis. Sunrise Project, Rep. by ts Managing Partner, V.U.S.8. Bhushan Kumar, Rio Biot No 183, Frashasan x Sfo.Purna Chandra Rao, Aged aboul 4/7 years, § Nagar, Jublles Hills, Hyderabad - 900 O25, _Petiioner
4. The State of Andhra Pradesh, Rep. by its Principal Secrelary, industries and Commerce (Mines and Geology) Dept, Secretariat, Velagapud, Amaravath, Guntur Distric 2 The Director of Mines and Geology, Government of Andhra F Pradesh, Sri Anianeya Towers, Ibrahimpainam, Krishna District.
The Deputy Director of Mines and Geology, Ongole, Pakasam Drstrict.
4The Assisiant CHrector of Mines and Geology, Ongale, Frakasam Ostrich . Respondents Pafition under Article 226 of the Constitution of India pray: ing that in the eircumstances sfated In the affidavit fled therewlth, the High Court may be nieased io issue a Writ, Order or Direction more partiquarly one in the nature of Mandamus, deciaring the action of the 2° 'raspandent in seeking fo enforce the provisions of G.O.Ms.No.69, industries and Commerce (Mines) Depariment, di.04.08 2021 against the petitioner and in raising a del mand for payment of Premium Amount, vide Letter No Q610/DS 2024, d£27.08.2021, an respect of the Quarry/Mining Lease Application, CLES. 12.2020 in relation io oor Colour Granite, aver a total extent of 5.000 Hectares Le. an axtent of 0.266 Hectares in Sy.No.844/12-1, an extent of 0.405 Hectares in Sy.No.goaire- 2 an axtent of 0.405 Hectares in Sy.No.934/12-8, in Sy.No.934/12-5, an exient of 188 Hectares in Sy.No.934/12-9, an extent of 0405 Hectares n Sy No.§34/12- 10, an. extent of 0.408 Hectares in Sy.No.934/42-11, an extent ef 0405 Hectares in Sy.No.934/12-12, an extent of 0.405 Heciares in Sy No.934/12- 13, an extent of 0.405 Hectares | in Sy. No So4i2-i4, an extent ef O.408 Hectares in Sy.No.934/12-19, and an extent of 6.405 Hectares in Sy. No. 934/12-16 of Ronidena Village, Ballikurava Manda Prakasam District, as illegal, arbiirary, without jurisdiction, vigialive of the gravisions of the Mines and Mine (Developrnant and Regulation) Act, 1957 as also viniative of Articles 14 and 19 (1a) and 265 of the Constitution of India and consequently set-aside the same and direct the respundenis in process the Quarry/Mining Sw S45 7 OF 2029 * x Lease Applleation of {he IANO t% ia hee.
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WRIT PETITION NO: 23202 OF 2023 Mis. Srinivasa Granite industries, Reo. by Hs Managing Partner, K. OTNVasa Reddy Sio Venkateswara Raddy, Aged about 43 years, D.No.3-1-114/8, Raiendra Nagar, 2nd Line, Pragna Royal Apartment, Patiabhipuram, Guntur, Guntur District, ALP. . Petitioner AND
4. The State of Andhra Pradesh, Rep. by iis Princinal Secretary, Indust and Commerce (Mines & Geology) Dept.. Secretarial, Velagapudi, Amaravathi, Guntur District
2. The Director of Mines and Geology, Government of Andhra Pradesh, Gri Anjaneya Towers, Ibrahirnpainam, Krishna District.
3. The Deputy Director of Mines and Geolngy, Qngole, Pakasam District 4 The Assistant [Nrector of Mines and Geolagy, Ongole, Frakasam District.
Respondents Petition under Article 226 of the Constitution of India praying that in the circumetances stated In the affidavit filed therawith, the High Court may be nieased to issue a Writ, Order or Dire more, particularly ane in the nature of Mandamus, declaring the action of the 2" respondant in seeking fo enforce ihe provisians of G.O.Ms.No.65, industries and Cormmerce (Mines) Department, di.04.08.2021 against the pefitioner and in raising a demand for ing Lease App! fart of ¢ g 6 xy Ra MA a i i x :
x y 3 ane, over ar &x { of the Gua ayment of Premium Am aspec a pa and Reau o x ray we Hy + Hy u f 3 ry ;
g icBhon see Ae 44.2078 for Qu 2 o.
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Airune if { OF 2021 ae « f i * Fa ¥ o t IANO (fuer 2 OF 2027 .
° IANO Son vy The petition coming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the Order of the High Court dated 06.70.2021, 28.77.2025, 36.12.2023, 20.02.2024 & 26.03.2024 made herein and upon hearing the argumen's of Sr. P Roy Reddy, Advocate for the Petitioner and GP for Mines & i ealogy for the Respondents.
WRIT PETITION NO: 25965 OF 2027 Setwean:
Mis Pokarna Lid. a company incorporated under the Indian Companies Act, rep. by iis Chairman & Managing Director, Gautarn Chand Jain, S/o. Kantial Jain, aged 66 vears, 105, First Floor, Surya Towers, S.P. Road Secunderabad.
Patiiioner AND
1. The State of Andhra Pradesh, Rep. by iis Principal Secretary, Indusines & Commerce (Mines) Department, Secretariat Buildings, Velagapuci Vilage, Guriur District ND . The Director of Mines and Geology, Aniansya Towers, ibrahimoainam Village and Mandal, Krishna District.
3. The Assistant Director of Mines and Geolngy, Palhamaner, Chitioor . Respondents Patifion under Article 226 of the Constitution of India praying thal in ine circumstances stated in the affidavit fled therewith, the High Court may be mieased fo issue an appropriate writ or order ar direction more particularly, in the neture of a Virit of Mandamus, declaring G) the retrospective implementation of amendmenis made ta AP. Minar erate Mineral Concession Rules, 1966 through ©.O.Ms.No.95, Industries and 2 fey atPpy y Ni 3 Ww.
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t t DMP and MERM consideration espn @ 7 5 TOF 2024 < ¥ IANO spect of | re ire sont wad ne y x g a Netrict 373 3 x and upon hearing the arguments of Sri Madhava Rao Nalluri, Advocate for the Petitioner, GP for Mines & Geology for the Respondents, WRIT PETITION NO: 23368 OF 2027 Between:
Ms. Pokarna Lid., @ corhpany Incorporated under the Indian Carnpanies Act. rep. by is Chairman and Managing Director, Gautam Chand Jain, So. Rantlal Jain, aged S85 years, 108, First Floor, Surya Towers, S.P. Road, Secunderabad, Petitioner AND
1. The State of Andhra Pradesh, Rep. by fs Principal Secretary, industries and Gammmerce (Mines} Department, Secretariat Buildings, Velagapucl Villages, Guntur District.
Ke The Director of Mines and Geology, Anianeya Towers, lorahimpatnam Vilage and Mandal, Krishna District.
Lad The Assistant Directar of Mines and Geology, 585, Bound St, Grearspet, Chilioor-51 700s. Respondents a Petition under Aricie 225 of the Cansitutien of india graying thal in the cirournsiances sfated in the affidavil fled therewith, the High Court may be pisased fo issue an appropriate writ or order or direction more particularly, nm the nature of a Writ of Mandamus declaring that the amendments made to AP. Minar Mineral Concession Rules, 1966 through (3.0. Ms .No.65, Industrie and Gommierce (Mines-l]}} Depariment, dated 04.08 2021 are only prospective and will not affect the existing quarry Jease of the petifioner, granted by ihe Respondent Noa through Proceedings No oivhS6/RS-17/2006, dated 30.77.2009, fo an extent of 6.000 hectares in Survey No.G/P of Eswarapuram Village, Puttur Mandal, Chitloor District and the lease deed executed by the i x PESTLE ral Davelr & rary to the Mines and Min $ x Cay "4 $4 P65, . ane ae Fae beter er 5 aA : "£4 hm 1h an ae st a Ge tb8 * ' Save cece ahass a4 4 y th be o aspen & & & € 2 Ee 2? BB B e £& & & oH & th my we es > a nn ann ae) a OR), wm @ wm oe Re C3 Ge & &e ae %, on io ed wer a ae wy 4 6a & ie pr BR © " Go ~ OC @ & BR Bh ge ™ " ° oy ad ge ne Ded ee meen in ms a ed % cs} ssa / % wegen mee Pg Sp ah o ae fy "mF og Op 2 t B Be oy 0 Bee eo i " * ye z £ e » & & & 6 BM ym we ee or Bowe eB 2 & x np ps cr" eG @ o & B & A wr & " nr 4 Meet oe he Rod jn ofa ER gs A ae "CS oft Fa a OO Sh Be "hook re ye wn 3 on 33 4 nd Sore ve 2 weed feed ee a <A x ee 6 a ns in » & @ & Be 8 & & * & ton. Sees beoeed a a a heat A key neon 4 Cod Rees heat pm ty BB ry 5 & S © FB ow SS 2 oO. th te t 03 te ce a SO Se Sa OS ee Ne? w " "ane! en Praag' fee Pe oy oo of oo me pan rG an ce ene ow 59 Hee pee Lt peed we Ae 4 sno dooe td ps Save Tan ed "3 een. agers ral on ror y, rs 4. eet Webeaie re ea Me on * en 2. ey 5
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2. & 2 ® E ; ra 4 os Dean wt 9 as 3 yWifoc o iA NG 45 RAO NALLURI Advocate for the Petitioner and of GP FOR MINES & GEOLOGY for the Respondents.
WRIT PETITION NO: 23530 OF 202% Between:
S, Jayashankar, S/o. Srinivasan, Occu Business, Resident of DNS. 27, ewara Achari Street, Ambur, Vellore Distric t, Tarn Nadu. . Patifioner AND
4. State of Andhra Pradesh, rep. ye ws Principal Secretary, Mines and Geology, Secretariat Building, Jelagapudi, Amaravathi, Guntur DistrichiA Bo.
3 The Orector of Mines and Geolagy, © Sy j Anjaneya Towers, O.Ne. 7-194.
Sth and 6th Floors, B-Block,-lbrahimpainam, Krishna District, AP.
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3. The Deputy Dy rector, of Mines and Geology, Chitlaor(A P.) The Assi Dire of Mines and Geology, Chitlaor (AP). . Respondents Pattion under Article $28 of the Constitution of india is fled oraying that in the circumstances stated in the affidavit Hec therewith, the High Courl may be pleased fo issue a writ order oF direction more particularly one in the nature of Wht of Mandamus declaring the amendment made fo Rule 12(5)(c) of Andhra Pradash Miner Mineral Concessio ni Rules, 1966 by way of insertio ough clause vill (a) of G.O.Ms. No.5. dated 04-08-2021 af Industries and Commerce (Mines-l) Department enabi ing the State Government to collect oremium: arnount which is equivalent te fen times ant sual dead rent for taking decision by the Director of Mines anc i geoingy fo grant precise area on Feet ipl of application for the grant of quarry lease as ulfra vires the Section 15 of the Parent Act namely, the Mines and Minerals (Develapment and Regulation) aay } nmoompetent, x s _~ 6 LAOH ¥ x s diegal, ST oft x harised, 3 ut 3 2 o uri "eo " , we ED Be GO TF Oo 2 oe ti oh ee Sa a a G5 ae ~ * 7 Ss ; ; ia a ea Mt os Ch rs "8 "pS on ash ty a pes t, on 4 hee ce be ee 4 'oe Gay wae : % ,. nee *) C3 Bois het aed a imo} "HE Oe SE me eee, fo MB we Us se - ee So ns 6) fe &% gy B® we ft :
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g A e patil 20271, ZB. 10.2027, ype CS ae 3 wy a ' ce) ; ces a eo 8 7A aie "he nage me, 4 sed Se ~ ; ae on ; no w ore, Bee Ee on $4 a A . fe & me we - = 2 omnes Pres y r , to See Ys ons re i pe os 3 ef aS foe te a id me & % po oe GL, 6 rh _ Gp Ge Mee may ma - mw cB ie a= 2 "zB o & ie Se S&L: eg 2 a ind fon wwe Bd Ge. 7 oo Se an we i fore a eee od ae " a Pa a a 46 ' és, 6G Geng EL seat eens tp BE nae ; ey oo "3 weed hee ra yee % a on - 2 f tes a4 eg oy iM a aa o & i y on « . is te, x wn, : 7 By ae oe & 2 é an a Fa is om 2 & fro B Be de Us 7) Soe ae 6% x oval ad baw ae 1 oo + (on / feoes 5 olove * nT con wes x kb wo 7 fon cosad ss) oe is en + «on € CS mo as % ee yy 5 ; H paoon wee 4 % on neds 5% wee . in z es j & wo 5 cas wooed a CH ¢ Sad ee £f% bon 5 wage mi % , BE 4 g € e &§ 2 AG € 4 mo BO i ow 4 on us ; ' we Gt 4 mM ik & oot a rr a a of ad _ Pathioner AND wh The State of Andhra Pradesh, Represenied by ts Fringinal Secrelary Cndustries and Commerce Depai riment, Secretariat Buleings al Velagapucdi, Guntur Obstricl!, Andhra Pradesh.
2. The Director of Mines and Geology, ibrahimpainam, Viiayawada, Rrishna District, Andhra Pradesh.
cen) The Deputy Director of Mines and Geology, Government of Andhr Pradesh, Chittoor (istrict, Andhra Pradesh.
4. The Assistant Director of Mines and Geology, Chitfoor, Chittear District, Andhra Pradesh . Respondents Patiion under Article 226 of the Constitution of india is fled praying that in the circurnstances stated in the affidavit fled therewith, the High Court may be pleased to issue a Writ or Order or Directinn more particularly one in the nature of Wit of Mandamus declaring the G.O.Ms.No.65 of Industries and Commerce (Mines-ll) Department, dated 04.08.2027 and consequential! impugned letter no. 4S46/Q01/2020, dated 25.08.2021, fer levying "Premium Amount' before issuing of Letier of Intent/LIO (Ofer) for grant of lease is ontrary fo section 18(3}) of the Mines and Minerais (Develupment and Regulations} Act, 1987 is tiegal, arbitrary, ullra virus, against Anicies 14, 246 and 285 of the Consiitution of India and consequentially set aside the G.O.Ms.No.85 of Industries and Commerce (Mines-/ Department, dated 04.98.2021 by directing the respondent authorites to consider the application of the petitioner as per rules and oracedure prevailed prior to the issuance of the G.O.Ms.No.85 of industries and Commerce (Mines-lll} Department, dated O04. 08 2021 of the Goverament of Andhra Pradesh.
IANO: 7 OF 2024 Patiion under Section iS7 CPC is fled praying thet in the circurmetances stated In the affidavit fled in sugport of the writ petition, the High Court may be pleased! to set aside the G.O.Ms.Na.G5 of industries anc Commerce (Mines-ff) Department, dated O4 08.2021 by directing the respondent authorities to camsider the apmicatk and grotedure prevailed prior fo the issuance of the G.O.Ms.No.05 of indusines and Commerce fMines-H]}) Depariment, dated 04.08 2021 of the Government of Andhra Pradesh, pending disposal of WP No 23836 of 2024, an the fle of the High Court.
he petition coming on for hearing, upon perusing the Petition s affidavit fled in support thereef and the Orders of the High Court, dated SOG 2081, SB.ig soe) T1A42ds, 28.17.2021, 21.72 2024.24.03.2022, {4.06 DOG2, 80.06 9022, 12.07. 80228, SB. 11 2088, 26.92.2083, 20.02 2084 & 26,08 9024 made hersin and ugon hearing the arguments of Sn Visa Kumar, ~ Advocate for the Petitioner and GP for Mines & Sseciogy for the Respondents WRIT PETITION NO: 23858 OF 202% Between:
2Mr. Deeksha Mining and Mineral Trading Coarpany, Represented by us Srooriefor MSiva Prasad, Sfo Venkata Subbayya, aged 48 years, Rie D.No 1o-87, RR Complex, SFS Street, Kadapa, Radapa Disinicl, Andhra . Pettioner AND wee 1. State of Andhra Pradesh, Represented by ts Principal Secretary (industries & Commerce Departrnant, Secretariat Bulldings at Velagapuci, Guniuy District, Andhra Pradesh. | é. The Director of Mines & Geology, Ibrahimoatnam, Viieyawada, Kris District, Andhra Pradesh.
3. The Deputy Director of Mines & Geology, Government of Andhra Pradesh, Chifftoor District, Andhra Pradesh.
4. The Assistant Director of Mines & Geology, Chittoor, Chittoor District, Andhra Pradesh.
» Respondents Pettion under Ariicie 225 of the Consiltution of India is fled praying that in the circumstances slated in the affidavit fled therewith, the High Court may be Dieasad fo sue a Writ or Order or Direction more particularly one in the nature of Wri of Mandamus declaring the G.O.Ms.No.68 of Industries and Commerce (Mines-]i]}) Depariment, daied 04.06.2081 and consequential impugned lelfer no. 4537/01/2020, dated 26.08.2021, for levying Premium Armour before issuing of Letter of IntenVLIO (Offer) for grant of lease. jis canirary fo section 15(3) of ihe Mines and Minerals (Development and ReguiptionsjAct, 1957 is egal. arbitrary, ullra virus, against Articles 14. 346 255 of the Constitution of India and sonsequentially set aside the 4 G.O.Ms.Noa.65 of industries and Comrnierce (Mines-Hf} Department, dated 04.06. 2021 by directing the responder authorities to consider the anmication of the peliioner as per rules and procedure prevailed orior fo the issuance of green fone o * ist ie on wae Mis .No.65 of Industries and Commerce (Mines-l) Denartnent, dated O4 06 2021 of the Government cf Andhra Pradesh.
x iA NO: TOF 2027 Petition under Section 151 CRO is fled praying thal in the circumstances siaied in the affMiavi THed in support of {he wri metilion, the + don 5 a 63 o ¥ i sped eo. np te & c o Nips tt : Bi wee i) rn ie if re stoee hes . 3 ih oe S i} vere: Bo "ah fad a us a 8 Je oe tT iy ge bg wie IN a OR th he ie & ry a re 2) wpe sd tet OR via an es 5 G oo Ye vied Oe os CR FRE Lad im ; & WS ead ve, Wow bho Leek Nie got ue? Meroe on er * rvs oe ben, feew, 3 aii yee ; 3 RS B® & wm OB A S Pe a de ve We omy me pee rand af hs B i ae aise se 2 Bf @ go oS oP ee a Gq & % 2 eZ nye ew o & , . ee * ® . ? < an a ic ae Per & t A, C. ee mt we "sh, aed ¢ hed "sy 4 gt, +d "fe thE 4 fe, fad wry % when en uF cs ws ts Seat aoe 4 4 £ sgeee 65 as hee 2 reve "e a 3 £4 ee wh ss be a m oo is % So & we N SS G% @ .. 8 & i a iy ds "So is 2 Boos me oO Oe & oh wy & fh L an, a E "
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a) he : weg rng tee 43 j : re teas re er wet , + a 2 ®@ & Be Ss me 2 os ' Oo 8 23 BB & & ' > : + OF fon > BEBE E GS Be 2 SBS fe &, on 3 fede re ae a ey me SS % aad te @ wt i wer ny sae . * % Yow $" ad ot "eet ix 4 "s a a) & & oe 22 GAR @ & Ss 3 tty 5 ane co or, is mf an aeeeel % xh pen Sees 4 7 oO # 6 . MesSBancdenks Petition under Ariicie 226 of the Constitufian of india is fled praying that in the circumsiances siated in the affidavit Hed therewith, the High Court may be pleased to issue a Writ or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the 4.0. Ms. No.65 of industries and Commerce GVines-ll} Department, dated 04.08.2021 and sornsequential impugned letler no. 6738/Q01/2019, dated 26.08 2021, for levying Fremuum Amount before issuing of Letter of InfenVLiO (Offer) for grant of lease is contrary fo section 1&(4} of the Mines and Minerals (Development and Regulations) Act, 1957 is legal, arburary, ullra virus, against Aricies 14, 245 and 205 of the Constitution of india and consequeniially sel aside the G.O.Ms.No. &5 of Industries and Commerce (Mines- Department, dated 408.2021 by directing the respondent authorities fo consider the application af fhe petitioner as per rules and procedure prevailed prior to the issuance of the G.O.Ms.No.65 of Industries arid Commerce (Minas-if} Department, dated 04.08.2027 af the Government of Andhra Pradesh.
IA NG: 7 OF 2021 Fetiion under Section 181 CPC os fled praying that in the circurmstances siaied in the affidavit fled in support of the writ petition, the High Court may be pleased to set aside the G.O.Ms.No.85 of Industries and Gammerce (Mines-ii}} Department, dated 04.08.2021 by directing the espormdent authorities to consider the application of the petianer as per rules and procedure prevailed mrior fa the issuance of the G.O.Ms.No.88 of industries and Cornmerce (Mines-ll}) Denariment, dated 04.08.2021 of the Government of Andhra Pradesh, pending disposal of W.FLNo 24al4 of 2021, on the file of the High Court yO Aeeari » x Hoan co oYHns ae + 4 ad HT support g £ & Hi :
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5 fe rad ce! ee 3 "tS ef on yee EE "~ Tye, RE et 3 ue fies a 83 Se ST a AS rr rn ee © = a '" be bw € GB EB w 6 & = B & < g wn are' " % 2 eG A BZ -- ge my 2 ss Foon ee . rn ek oe "ey a BB 8B y. oty ee bee pores 7 5 Prem, ants bes mS ti teat 'b a 3 7 no i 55 is Gee 3%] OS fon ar M fe Wl Be wm mw G ms Bee es i A Ee toe i vo ; ag As gn ost yo boo fer pose a a is 8B id Sn. 3 q © Cee Ee et SB 8 & & as fi Gg a nad Go eo be ey 4 oh wy 3 er Zn vem a es eS a an ee "I wy <f BD we OS fri ae OS eA ef i & we mie 2 se i ¢ ¢ ry "ng 2 Sm oS of Letter of InfenvfLiO (Offer) for grant of lease is contrary fo section 15(3} of the Mines and Minerals (Development and Megulations) Act, 1957 is dlegal, arbHrary, ullra virus, against Aricles 74, 246 and 265 of the Cansifulion of india and consequentially set ashi theG .O.Ms.No.85 of Industries and Commerce (Mings- HN) Department, cated O4.08. 2021 by directing the respondent authorities to consider the application of the petitioner as per rules and procedure prevailed prior io the issuance af theG.O Ms. No.85 of industries and Commerce (Mines-I) Department, dated
04.08.2021 of tha Government of Andhra Pracdash.
iA NO: T OF 2027 Petition under Section 751 CPC is fied praying that in the circumstances stated in the affidavit fled in support of the writ petition, the High Court may be pleased to set aside theG.O.Ms.No.65 of indusiries and Commerce (Mines-lf) Department, dated O¢[email protected] by directing the respondent authorities fo consider the application of the petitioner as per rules and procedure prevailed prior fo the issuance of the G.O.Ms.No.G5 of industries and Cammerce (Mines-l]) Department, dated 04.08 2027 of the Goverment of Andhra Pradesh, pending disposal of W.P.No. 24334 of 2021, on tie fle of the High Court The petition coming on for hearing, upon perusing the Felition and the affidavit fied in suppert thereat and Orders of High Court, daled 25.10.2021, SO. 70.2027, TP922027, 28.979. 2024, S142 2029, 21.038 2022, 14.06. 2022, BO.06.2082, 12.07 2622, 28.71.2023, 26.12.2083, 20.00 2024 & 26.05. 2024 made herein and upon heanng the arqumenis of Si V Sai Kumar, Acivocate Pe for the Peifioner and GPF for Mines and Geology Addi Advocate General for V3 fhe Respandents.
by Hs > oN x Sh 24809 OF 2024 .
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4 ry pont i 4h 4% reer % ~ bobere oo TS th. bee XE, gs 2 Be eo ~ © 2 B oat wo 4 ia - * wom BO oo eR ae s +4 . fader Sage Sy as 4 4 i A edad "FP ow 2 @ & em th pe Key £3 coed P Co hw P a) «e & &% € > 3 & 2 DO @ Ry "aed ee & g@ 2 oc re mers
- @ 8 § €E 8g = Oe OLS of the pelifioner as per rules and brocedure prevaled orior to the issuance of the G.O.Ms.No.85 of Indusiries and Cornmerce (Mines-H) Denartment, dated 04.08 2021 of the Government of Andhra Pradesh.
(A NO: TOF 2024 "Petition under Section 141 OPC is filed praying that in the circumstances stated in the affidavit fled in support of the writ pedtion, the High Court may be pleased to set aside the G.O.Ms.No.85 of industries and Gammerce (Mines-If} Department, dated 04.18.2004 by directing the respondent authorities te consider the apolication of the petitioner as per rules anc procedure prevailed prior fo the issuance of the G.O.Ms.Neos5 of industies and Commerce (Mines-t) Department, dated 04.08.2021 of the Government of Andhra Pradesh, pendi Ing disposal of WP No. 24809 of 2094, on the fie of the High Court.
The petition coming on for hearing, upan ) perusing the Pelion and the affidavit fled in support thersef and order of the High Court, dated 28.10.2024 W277 2081, ae 21.72.2021, 31.08.2022, 14.08.2082, 20.06.2022.
12.07 2022 14.2023, 26.12.2023, 20.02.2024 & 26.08.2024 made herein and upon -- the arguments of Sri V.Sai Kumar, Advocate for the Petitioner and GP for Mines & Geoloay and Add | Advocate General for the Respondents.
WRIT PETITION NO: 25044 OF 2024 Sotween:
Srl KPurandhar Reddy, Rep. by his GPA Holder SD Abdul Mannan. S/o Late Mazhar Basha, Aged 47 about years, D.No.4/32. Sival layarn Street, Gudur, SPSR Nellore District, Andhra Pradesh .Peittioner AND 36 Pe }. State of Andhra Pradesh, Rep. By ts Pri. Secretary Industries and Commerce Department Secretariat Buildings, Velaganudi, Amaravathi
2. The Director of Mines and Geology, forahivmnpainam, Vieyawada, Mrishna District
3. The Demuly Director of Mines and Gedioay, Government of Andhra Pradesh, SPSR Nellore [Nstrici Respondents cette Petition under Articie 228 of fhe Constitution of india is fled praying the pe in the circumstances stated in the affidavit fled herewith, fhe High Court may Sse @ oF volts bs oleased ic issue direction or order more particularly one in the natur Wirt of Mandamus declaring that notice issued by the <" respondent in vide vet, feller No. SSSh/MAQ&4, dated 20.70 2021 with respect to payment o differential arnount of Securty Deposit which is equivalent fo 5 times of Annual Dead Reniminus Security Deposit already furnished in pursuant fo Aunendments made in Andhra Pracesh Miner Mineral Cancession Rules 1985 eh IVR A te hae org bideecens calibers ween we P . y Sh Blas * G dated 04.06.2027 is, Hisgal: arbitrary, ullra vires contrary to of the Mines and KAR PEN eas sendy mam at amr Sones: datiny Act ¢OR7 *y geang nba ats ; « Minerals (Develooment and Requiation) Act, (S57, and Andhra Pradesh Mina:
Bue ere " " 3 © ae ny ino iS6S. and against Anicies i4, and 7&9 of the o> eorex tity pity e stir ma op cosy dear weet aeoisie. = fo osanheves it we Gansttution of india, anc consequently set aside the | impugned notica/letter IANO TOF 2024 * Aa : Re re See 443 Petition under Sectian 751 ey ' arin tha affirfeuih Shed im commnr of tha veri aetitinn the cyoumsiances sigied in ihe affidawl Med in support of the writ petition, ihe High Court may be pleased to direct the respondent authorities not to take any coercive stens with reference fo impugned proceedings vide fetter Na. S5a6/M/1994 dated SO.10.2021, wih respect to remittance of differantial amount af Security deposit which is equivalent to 5 times of Annual Dead Reniminus Securly Deposit already furnished, pending digposal af WP No 250171 of 2021, on the ie of the High Court.
IANO: 2 OF 2027 Petition under Section 757 CPO is fled praying thet in the circumstances slated in the affeiavit fied in support of {he writ peiifion, ine High Court may be pleased to direct the respondent authorities to continue fo issue dispatch permis fo the petfioner, pencing dispasal of WOR No. 280) t of 2027, 0n fhe fis of the High Court.
The pedition coming on for hearing, upon perusing the Petition and the afidavit fled herein arei the orders of the High Court, dated 29.70.2024, PEP S021, 2.717.202 1, 21122027, 2108 2022, 14.06 2082, 30.06 20288, 1e.O0F 2022, 26.77.2023, 26.72 2029, 20.02 2024 & 26.08.2024 made herein & and upon hearing the "arguments of Mis GN Uma Rani, Advocate for the Petitioner and GP for Mines and Geology for ha Ressondents, WRIT PETITION NO: 25028 OF 20234 Between:
GsSunestha Kumar, Rep by her GPA Holder G Ravichandra, Slo. Padmanabhaiah, 0/114. Nalaialammea Street, Fast Gaudur, Gudur-S24 104, Andhra Pradesh.
. Petitioner AND
1. State of Andhra Praciesh, rep. By ts Pri. Secretary, Industries and Commerce Department, Secretariat Rulldings, Velagapudi, Amaravathy % we Ce aed Fae re as pe eee Sn fe an % & % pe
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IA NO: 2 OF 2027 Pettion under Section $57 CPC is fled praying that in the circumstances stated in the affidavit fled in support of the wrt pelifion, the High Court may be pleased to direct the resomundent authorities fo cantinue to issue dispatch permits to the petitioner, pending disposal of WP _No 25025 of 2027, on the fle of the High Cour The peliion coming on far hearing, upon perusing the Petltian and the alfidawil Med in support thereof and order of the High Court, dated Q1-11- 2021, 2.2). 2021 25.77.2021, 21122021 27.03.2022, 14.06 2022, BOQS 2022, TZOF 2028, 28.11.2083, 26.12.2085, 20. Ue.2624 & 36.03.2024 made herein and upon hearing the arguments of Mis.G.N Uma Rary, wy ere Advocate for the Pettioner, GP for Mines & Geology for the Respondenis.
WRIT PETITION NO: 25200 OF 2024 Between:
Wis. Swasthick Exports, Rep. by iis Managing Partner Sn K. Srinivasa Kumar, Sfo. Lakshmaiah, aged 49 years, R/o. Do No. 71-60-17, Police Station Street, Addanki Vilage and Mandal, Prakasam District, Andhra Petitioner AND
1. The Siate of Andhra Pradesh, Renresenied by iis Principal Secretary, industries Cammerce Department, Secretariat Bulldings al Velagapuci, Guntur District, Andhra Pradesh.
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2. The Orector of Mines & Geology, brahimpatnam, Vileyawada, Knshna sovernmernt of Andhra lao wae ih o [ee Ps fae ween.
Lode a "eee oe ch pore 2 "3 om, ae eeseel one hy Att SB i tae ae ny Prariash, Guntur District, Andhra Pracesh.
4. The Assistant [Director of Mines & Geology, Guntur, Guntur Disinal, Andhra Pradesh.
. Respondents Petition under Article 226 of the Constitution of india is Ted praying thal Commerce (Mines-HD a impugned Letter no, 196Q/O7- 1/2021, dated 28.06 2021, for levying rerum Amount before issuing of Letter of Infent/(UIO (Offer) for grant of lease is contrary to section 1563) of the Mines and Minerals (Development and 4 Oyy ail Boe HO 7g Regulations Act, us, against Ariicies 14, 246 and 265 of the Constitution of India and consequemiially set aside the GUO.Ms.No.85 of industries and Commerce (Mines-1 Depariment, dated O4.08 2021 by directing the respondent authorities to consider Ihe application i > N x x . z . n > "ey oy work y ss yh eyed wR eed sie ei stots cei eye yok rh f ers yoo $ hey Fe p08 bypass so of the OAh Wioner as POY FLNEGS BRO DPOCGOUTe DYsy aed SEO LO EFRe PSSUaMce OF Shao, ST OS oy OR Oe tae ced mn eet gos, x gtk ' cots BL Meee yet 4 o% 3 the G.O Ms. No.SS of Industries and Commerce (Mines-Hi) Department, dated IA NO: 1 OF 2027 .
Fettion under Semtian 754 sircumstances stated in the affidavit fied In support of the wri pefitien, ihe High Court may be pleased fo set aside the G_O.Ms.No.@5 of Industries and Commerce (Mines-} Depariment, dated O4.08 2021 by directing the oe "ae toe tine exes be Teeny Sie miyhinmt: oy yw -- re ere respondent authorifies to consider the apoiication of {he peliianer as per rules pees and procedure prevailed oror to the issuance of the G.O.Ms.No.85 of industries and Commerce (Mines-I) Gepartmernt, dated O4.06.2021 of the Government of Andhra Pradesh, pending disposal of WP No 25200 of 2087, on the Ale of the High Court, The petition com ing an far hearing, upon perusing the Pelton and the avidavil Hed in supmort thereof and the Orders of the High Court, dated OS. 77.2027, TAD 2081 S577 2021, 2142 2021, 21.08.2028, OB. 2028, SO.06.2022, 12.07 2022, 28.77.2029, 26.12. 2025, 20.02 2024 & 26.05. 2084 made herein and upon hearing the erquments of Sri V Sai Kumar, Advocate for the Petioner and GP for Mines & Geology and learned Addl. Advocate General for the Respandenis WRIT PETITION NO: 25262 OF 2027 Between:
Y Chandrarioull, o/o. Muthyalaiah Aged about 55 years, 13/80, Satrarnsandy, Raja street, Gudur, SPSR Nellore District -S24 107 Andhra Pradesh . Petitioner AND . Siste of Andhya Pradesh, rep. By ts Pri Secretary, Indusivies and week ommerce Denaririent Secretariat Rulings, Velagapucl, Amaravall,
2. The Director of Mines and Geringy, lhrahimpatnam, Vilayawada, Krishna Distric
3. The Desuty Director of Mines & Geology, Government of Andhra Mradesh, SPSR Nellore District
4. The Assistant Director, of Mires & Geology, Nellore, SPOR Nellore District . Respondents shat te ew ret ney 4 ¥ have roeees rr re 'ie b fs nae oo ad ners bene at pe eo 6B BB A Be eS B fe "3 rheee io Sead - Lo oo ¢ a; won eh ae ty econ ere sence were, Mens weed en 2 coed . Yoee. ; Das oa i a "2 % e ~ nad wb g Go Lee) me ons Apo poe bore on ge Le Ma Ma 04 ya Save te 'be ; 1 OMS oo shore whee bee Be vers i a) ote pe gee ee pee A ad S To QD on) eS 4 re weee. %, More ay hove 6 meat a3 wr", -
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ef Oo ad SH Ee a) mg gy i et wenn ted eA 4 na CP 8 yee, he hd 4 ae eo itd Fecced 9) a "eh i Meeed te 3 ne EE a Po ud Be " Line bed $4 z un & stated in x i one * ra 2 es a ( Se Fo ae ae Bom me ke mm ¢ Se _ ie aed fe eS " KH " Z oO moun & & & SB & BG * 3D eg £4 | FS an "eh Pw & wm ape eG wy to ae "yn, p 13 oh te a " % er . ee y 5 ar: Pea A § 4 gs228R €Be ste ef aA gE - e 2s ¢ & wo TOO <n oan aad be oe a ~ th @ a ren 03 ae vB aor a Irene aa ey i fo ee ras 8 ce gg esRS See B5SESES SE GF BEE. a. GS 8 mn me be -- ays pee on brek os fee pea Mere "es i 4 te OO mm 13 " a" ke con as 2 © & = a Be i. an b&b & & fe e ran De rey me ee OS re no: fone ne cs my Sa a oom Ree Teen a 43) my % wa a ae a wy fA hee - Se py fan = " og BE PEL ge ESB g z Sp eo 2g SB cc 2 #2 @ 2A #¢ & Be aS ha So & &€ ~ B & BS "ai? eet 3 we we é ah Wat of Bo tie os 2 a 43 GO th me EL sou y we &3 issue dnpeagich permiis fo the petitioner, pending disposal of this Writ PettionNoe. 25202 of 2021, or the fle of the High Court.
The petition corning on for hearing, upon perusing the Peliian and the affidavit fled in supporf thereof and the orders of the High Court, dated OLTP2021, 12772021 26.17.8021, 21.12.2081, S1.03.2022, 14.06.2022, BOOB. 20228, 12.07 2022, 28.77 20235, 28.12 2023, 20.02.2024 & 26.03.2024 mace herein and upon hearing the argumenis of M/s GN Umea Rani, Advocate for the Petitioner and of the Additional Advocate General for the Respondents WRIT PETITION NO: 28295 OF 302% Seatween:
M/s. Galaxy Minerals, ren. by fs Managing pariner, Sn C. Shashi Ruitiar S/o late Sri Srramulu, aged aboul 53 years Flat No. 207 Floor, Lasya Residency, Backside Durga and Murugan Hotel, Kars Village ~§22503, Mangaigiri Mandal, Guntur District . Petilioner AND
1. State of Andhra Pradesh, rep. By iis Pri. Secretary, Industries and Commerce Department Secretariat Buddings, Velagapucl, Amaravatni.
2. The Director of Mines & Geology, Ibrahimnetnam, Viayawada, Krishna District.
3. The Depuly Orector of Mines & Geology, Government of Andhra Pradesh, Kishna District.
4 The Assistant Director of Mines & Geology, Vilayawada, Krishna District.
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The petifion coming on for hearing, upon perusing the Petition and the affidavit fled in suppart therenf and the Orders of the High Court, dated O2.947.2021, P112021, 28.17.2081, 21.12. 2021, 21.03.2029, 14.06.20 SO.08.2022, 12.07.2022, 28.11.2084, 26.12.2023, £0.02 2024 & 26.03 2084 made herein and upan hearing the arguments of Mis.G.N.Uma Rar, Advocate for the Petitioner, GP. for Industries &Commerce for Respondent No.7 andGP for Mines & Geology for ihe Respondents Nos. 2 te 4.
WRIT PETITION NO: 25388 OF 2024 Between:
(Chowdary Prasanna Kumar, S/o. Suresh, aged 23 years, Bro. H. Na. 27, Kararam Sireet, Sarvakofa Vilage and Mandal, Srikakulam Disinet, Andhra Pradash. . Petitioner AND of Andhra Pradesh, Represented by ifs Principal Secretary words ao 3 ray aa industries & Commerce Department, Secretariat Bulldings at Velagapud!, Guntur District, Andhra Pradesh.
2. The Director of Mines & Geology, [brahimpainam, Vilayawada, Krishna District, Andhra Pradesh.
3. The Deputy Director of Mines & Geology, Government of Andhra Pradesh, Srikakulam District, Andhra Fradesh.
4. The Assistant Director of Mines & Geology, Srikakulam, Sdkakulam istiial, Andiva Pradesh, . Respondents an of | 3 stituh 3 3 pet re igen, reece ee .
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- 8&8 25% &€ BG 2S a O ®& _ fn A & BS So 8 & # a RE oO Rees ~ cane tt wo "a oe " ON an ° % i) ee hee tert fee gee pee i Be E @ @ 2 & an a re @) 2m £ -€ 6B S EF pee Sy 5 % mm gS é ze bt teee - SO EEBSEES aan Be S62 6 8 e EE Gx a , me ¢ ' oo ay % = = 2 de ay we an oe Bow S&S ow Boe se oh Be BG & B&F eo hey Ld eee, sy OF MS Ly ben ran ae lew es Q & & vs a o om ween mm 7 th B@ & & £5 2 ONS Bm et AD ms oD é?
SO,00.2022, 12.07 2022, 28.11.2023, 26.12.2023, 20.02.9024 & 26.03.2094 made herein and upon Searing the arguments of Sri V Sai Kumar, Advocate or the Petitioner, GP for Mines & Geology and learned Addl. Advocate General for the Respondents.
WRIT PETITION NO: 28763 OF 2034 Selween:
Samruchi Minerals & Processors, Registered Parinershi ip Firm, Ren by its Pariner, Ramavatu Johnson Nagu Nayak, Sfo. Ramanii Naik, Aged about 36 years, Regd. OF Nikhil Presidency, D.No. 49-36-20) 7/72(D-1}), NGGO co) Colony, Akkayyapalem, Visakhapatnam, State of Andhra Pradesh - 530 G41é Featitioner ' AND The state of Andhra Pradesh, Rep. by its Principal Secretary (Mines), industries and Cornmerce Department, Secretariat, Velagapuci, Amatavatl, Guntur District Director of Mines and Geclo ogy, S°Floor, B-Block, Sri Amaneya Towers, hu:
iprahimpatnam, Viiayawada, Krishna District, Andhra Pradesh.
Petition under Artic S of the Constitution of India is fled praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a Writ of Mandamus or any other approorate writ declaring that the impughed provisions in the AP Minor Mineral Conce SSIONS Rules requiring the payment of Premium contained in Rules 12(5Mayi) and Rule 12(5\c) are arbitrary, legal, ullra vires the delegated rule maki Ing power of the state contained in Section 18 of the MM (OD & R) Act, 19457 and unconsatiutional and cansegquently direct the Respondent No.2 Director of a ; eS oamsA mye S rong We ; SOS wrighic ARS . > Mines and Geology to grant the Quarry Leases fo the Pelltioner over 25.20, far Vike + ~ 'alan rial ar of Barrin " w : A ihe ee , ae 7 " .
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hea ry > "se Save as) bone neon - Pon eon aed £% <3 Hook o --, teed a we 03 Sag = ed Pe, tos) fer rod % one we ure pane Myer. 68 eee $e me ey ee Ey oA eC CG oe © oo QO a8 a yw © Fe oe eo = on ne % & & Pa i a ( 2 OR 6 oy ~ @& 8 @ 2 G& me Bm fs ge © ve 5B Tn 3 a DS % ER RE coon daly wie a iy nF tty ih. oN 3 pan ay am gt Ge ae [© ok pte on a: y ; mm % Pr a an 3 Ss ar Om > OO os a) oa cae % fF , i & 2 wd ae pon wee? to ; Ee eae a howe oss Lad 3 o pee we OSS t & ayer. . he ad %G he Ce ge i, wS : " ce © a ah cn aoe ay oe 2 be ge Ee Oy a ee ig gL. gw ts & Ess 4 im OG wm SF Oh De ee ry af 3 mt os oe £4 oe Ee eo iy nm fe OP Oe £550 ae oS et 3 " whee 3 a $5 us sane ieee bes pon fm © Ft Ee ORD wr C5 4 .
tay] teed - Yen weed xo " a a ea fey pe won, mr hed £63] "try woe aft as £5 oy ieee ES ¢ + me at ee Eee "3 mn eee we. Co tea fot O34 ' KS a we Sok & 6 Eo #8 & 6 ", BS ofoo & Bee ef a p 6 a "i 2 om @ & &£ 6 SS SO oy The petition coming on for hearing and upon ees the pelican and affidavit fled herein and the orders of the High Court, dated 11.14 2024, 2102 2022, 21.08 2088, neon. 13.08 202 74.06.2022, 30.06 2023. ye.OP 2082, 28.17.2085. - 20238, 20.02. 2024 & 26.03.2024 made herein and upon hearing the arguments of Sri G.Srinivas Advocate for the Petitioner and of G.P for Mines & Geology for the Respondents.
WRIT PETITION NO: 26568 OF 2094 Between:
M/s. Juvertus Natural esources (FP } Uinnted, 2 No. 59-A-10-9, K P Nagar, Vijayawade, Arishna District Rep by Hs Dlrector, Dr T Satish Ghandra Petitioner AND
1. The State of Andhra Pradesh, Rep by ifs Pri mncipal Secretary, industries & Commerce Department, Secretariat Bldgs, Velagapudi, Arnaravati, f3 The Director of Mines and Geology, ibrahimpainarn, Vilayawada, Srishna Dist.
oe The Depuly Director of Mines and Geology, Government of Andhra Lae Pradesh, Srikakularn, Srikakularn Dist.
4. The Assistant Director of Mines and Geology, Old Srikakulam, Tekkil, sfikakulam Dist Respondents Petition under Articie 228 of the Constitution of india is fled uraying that in the creumstances stated in the affidavit fled therewith, the "ish Court may be pleased fo issue a writ or direction more par ticularly one in nature of wriLe 5a) $f ene, 4 vores 4 a 3 4 pee, @ 2 a rae oe wh & @ pase @ "i Seat Se - ty 8 ee oe bo th cc Bo tS gee aA pon te, ue od Mood tp noee wet c oa fee LE 66) whee - [an bone Oo 4 pees "Te a 3 Ps 4 weed ware %& tf ve @ fe aye Me agro : ttn alee wae mae teen ae " % 4 she 3 £3 4 x we ee Bee wie hat owe v4 bees @ " oheok ee Bree ower a Ke " wo we ae : ree a a ns) ea Se 6 z rf dee, Preeey tag! £4 i gy oonee @ 2 ow. a rod oan peer ws A argon, Be eae Stee "y S: es 5 Se Se bere £ & = pe 3 6% Bin ENS Lan oo j f, an) a oy a + or or A Fr. a eB th bess pe Me an a as x Me vee OA ed ot ~ a: bes bre eg he Boe OC TH ge Ge , ob. wn, eS Sic] cae eo = , & oy Hy fe fs ped Led ae, shrek 6% Me £3 the howe Pyseed wn wi Ee At a we A ir ne
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hw of 2021, oy E08 a S86 = 2 OF 2027 © » iP Na 2S IANO The petition coming on for hearing, upon perusing the Petiion and the affidavit fled in support thereof and the Orders of the High Court, dated T.74,2024, 23.94 2027, 21.12.2021, 31.03.2092, 14.06.0209 f2, 30.08. 3022, 12.07 2022, 28.11.2023, 26.42. 2020, 20.02.2024 & 26.03.2024 made herein ang upon hearing the arguments of SrT. Janardhan Rao, Advocate for the Petitioner and GP for Mines and Gents gy for the Respondents WRIT PETITION NO: 27847 OF 2024 Between: ' rederation of Minor Minerals industry (FEMM), Registered body, having fs office af 24-88/7, Srinivas Nagar, Simhachaiarn, Visakhapatnam, Rep by its Secretary.
Petitioner AND
1. The State of Anchra Pradesh, Rep.by ts Principal Secretary, Industries and Cormmerce (Mines -1{) De epariment, A.P Secretariat, Velagapudi, Suntur Distt AP, . The Director of Mines and Gealogy, Andhra Pradesh, Ibrahimpainam, x NS Viiayawada, Krishna District, Andhra Pradesh Respondants Metilion under Article 236 of the Constitution of india is Sled praying that in the circumstances stated in the effidavit fled therewih, the High Court may be pleased fo issue such appropnate writ or order ar direction more particularly, in fhe nature of a Writ of Mandamus den Haring that amendmienis made through SO MS No.68. Industries and Commerce (Mines-ll} Depariment, dated 4-8.
2321 to the extant of providing for payment of premium amount equivalent fo is :
t '~ OYTHaY x :
vel onal but als H t {OF 2024 a ra and frat iA NO ss Court may b ~ g Be Higi ASA z i } WES Pye z £ Aer > a VS.
PEER SO x RA 7 Bee N 02:
Lee WP.No, 28068 of 2027:
Sehween:
M/s The Lakshmi ST Mining and Leasing Labour Corfract and Mutually Aided Co-Operative Socety, Presikient Banavathu Pandu, Cfo Molhan Residency, Flat No. 801 (A-Block}, Near TT Circle, Kadapa-516 O04, Andhra Fradesh, Petiioner . AND {. State of Andhra Pradesh, rep. by its Principal Secretary to Government iMines, Industries and Commerce (Mines Hi) Department, Secrelarial, Amaravall, Guntur District, Andhra Pradesh.
nN CHreotor of Mines and Geology, Government of Andhra Pradesh, Vilayawada, Krishna District, Andhra Pradesh.
Respondents Patition under Articia 226 of the Constitution of India is filed praying that im the circumstances stated! in the affidavit filed therewith, the High Court may be mieased fo issue a Writ of Mandamus or any other appropriate writ decianng that the armended Rules contained in Rule-12 (5) {c} along with a oe te & uss Schedule-lV¥ and Rule-14 of the AP. Minor Mineral Cancessions Rules, 19 conigined in G.O.Ms.No.9O, dated 17.12.2020 end GO.Ms.No.65, dated O4.08.2021, are arbilrary and disgal being vidlative of Articles 14 and AriciesTS (1) (a) of the Consiftution of india and direct the respondents nof to enforce the said Rules an the mining lease holders such as the Petitioner and further cirect the respondents not to interfere with the mining rights of the e Petitioner during the mining lease period.
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ns ee me Nn Oe 4 yh ane se 3 ce dea 5 " ba pn - - raped, went eet Fae "o%, ene, ve whee, on "hee 4. 'ee oo * Oh he ye id Cp 5 ro & pn ym So Orn <* as r% oe ra ¢ Ieee its ws, Rg AO oret ae Ps Qe £07 he Sewn Spee wes f3 on Need 354 'ht is a teed 55 a er Sao! "eens cy Mf as "sp OG SA mS a nn. a oe oo.» & wh a com Poa 5 th ie rt " . pee oy ver Cy " rags 3 4 - vie pan . 5 peed oe a a w a od mm 6) oh 4% @ ma BM C3 tipo. leat i A Seve "pee . ad ea . ra Lon nee aoe Soo ved 7 rey grr re - ty 4 aah oy Seb i594 oon eer wee ben te ha ra EM sf ee) Li i ane £4 a ry ob , 4 eae. eet cons v4 Pat bad wees . ogee oma WF oe OG 2B wm O a os me a be OE ae GP rin fom LS a bon ms «| Om re) a a re Ro 3 me a x : eg OM we fy ye ge wn OS 03 "4 op ay _ oS bed "--f Cod oe Ty 1h he te be GB ay a or are A ee -
a ae Ld iSh sapot fea) as . Sneed 3 oH neeed on Fie "ens & fh ~ faa es we ee ey _ ioe ae tt as) Ks ity "4 po hee, speee wer been weete. peone pe Lf gee ro rea Ce " Fiont ae: f ' Aon ih fom eee oo cod Od rs 3 oo, whens ns 'nena! oe oe rs he cad eek as on we thd as indusivies and a{ition coming on for he WRIT PETITION NO: 28082 OF 2024 "y & "we we yet a tS . as a3 7 an +) re , ; : iy aes & ge No e@ Be no be a © @ 2 So POE oe fe jG Ls f fe ~ Cp Sh Boum 5 ae wy BO fe 5 ans an Se ca fem & 8 eS ~ ig @ OF orp SY we eee Se om 2 m 6 foo a m OO he a th By So ty gt Ae GP Fe ee we OT OB oe - a a arn 0 a < -- Sn. ne o 8 = ow MR os ie m my GM ge Se so a iy ofa i a a "em eo "ES 5 Pee Be sheet "
me GRO? . on Sh ra ~ Oy er nr a Bo £ % 9 DB ew te ae se a 7 1% es Se Ss. re va oe) £5 A oo hE GN ES aS rosea fet és " os i ie ? : SS cone con on - psed 1% eneed Oo @ OG ¢ @ & RB feo te Ow ea Gg 6 a, sn Senn 083 2 * Z et Lewes . "
= ae & "3 BO é nm 3B 3 3 e 3 es 4 a 5% of ¥ oroduc SP affiida 1.8 8.14 yearing r g a 2 ~ 4 2 § ;
N B ey ES han tends PHO} om Patinoner on ¥. State of Andhra Pradesh, Rep. by its Principal Secretary fo Government (Mines, industries and Commerce (Min -H) Department, Secretariat, Amaravall, Guntur District, Andhra Pradesh,
2. Director of Mines and Geology, Government of Andhra Pradesh, Vilayawada, Krishna District, Andhra Pradesh. Respondents Petition under Arlicle 226 of the Constitution of india ig fled : oraying thal in the clrournstances stated in the affidavit fled therewith, the High Court may be pleased to issue a Writ of Mandamus or any other appropriate writ declaring that the amended Rules contained in Rule-12 5} Oa along with Schedule-/V and Rule-14 of the AP. Minor Mineral Concessions Rules, 19606, contained in G.O.Ms.No.90, dated 17.12.2020 and G.O.Ms.No. 85. dated 04.08.2021, are arbitrary and Hlegal being violative of Arliclesi4 and Ariicles?S (1) (g) of the Consiftution of India and direct the respondents nat tn enforce the said Rules on the mining lease holders such as the Petitioner and further direct the respondents not to interfere with the muring rights of the Pelitioner during the mining lease period.
& IANO: 1 OF 2024 Pelion under Section 151 CFO is filed praying that in the circumstances stated in the affidavit fled in sumport of fhe writ vettion, the High Court may be pleased fo suspend the persion and effect of &.O Ms. No.9. Industries and Cammerce (Mines), dated 97.12.2090 and G_O.Ms.No 85, dated 04.08.2021 issued by the 1 respondent, fo the extent they require the mining lease holders fo achieve milestones of minimum production avery year and to make additional Security Deposits, pending disposal of WP No. 28082 of 2021, on the fle of the High) Gourt, gree nnn, 7" i t Sen oe) Eee) sa ee & Cho i TF ge tind bes Li me BOY Sy ell "et re a nt? aes mS Gf RB eS = om © Se a a gon SG 75 z tL. % "4 oe ms "% fond : e% 4 yooe "0% Wo OD sp & © ne oo 5 ae Be Sg, OTS oo wood my ee oe a i Aree pn wd San steed Lore:
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7 > ad wee ty " ; a iss Be soso mn aa 1% & ig 57 WRIT PETITION NO ot 3 fic S$ yer rE C Ya t Ye CHCE le " aon fates att boa baw pees oa ed wy : bane ie Ma St mo Ew os > if i t 03 ay a poe ion ny "EN 2 a aan ae co C 6 & & ch DO x ans a oo mC Se ot hm (3 3 fy a " @ £ BS ¢E Pw OS SF Sp ee go be ae es pre Nt ane ° a Se ns + mo we « on £25 74 [653 Peed "4 rs ; Psaen ° ret x eg Go oe Ee om 2 i ey m3 se fae er omens aes Bh eS Bt % RP SS " GS Wo A oT © 4@ 8 & & oi 2 Sr B a bh EF Oo G SEEN n Sooe f in a te 04.08. 2021, are arbiirary and legal being vislative of Anicles 74 and Anicies?9 (1) (g) of the Conatitution of India and direct the respondents not fe enforce the said Rules on the mining lease holders such as the Petitioner and further direct the respondents not to interfere with the rdning rights of the Petitioner during the mining lease period :
IA NO: 1 OF 2021 Petition under Section 157 CPO is filed praying that in the croumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased fo suspend the operation and effect of G.O.Ms.No.86, Industies and Commerce (Mines), dated 17.12.2020 and G.O.Ms.Ne 65, dated 04.08.2027 issued by the ist respondent, to the extent iney require the mining Jease holders to achieve milesiones of minimum production every year and fo make additional Security Be epasis, pending disposal of W.P.No.28111 of 2021, on the file of the High Court.
The petition coming on for hearing and upon perusing the petition and affidavit fled herein and the orders of the High Court, dated 30.14.2021,
2). 03.2022, 30-03-2022, 13.04.2022, 14.06.2029, 30.08.2022. 12.07 2022 28.47.2023, 26.12.2083, 20.02 2084 & 26.03.2004 made herein and LIDOF nearing the arguments of Sri Vedula Venkata Ramana, Senior Counsel! ao representing Ori ~y (all Srinivas Advocate for the Petitioner in all the petitions, and (3 P for Mines and Genlor ay for the Respondents.
WRIT PETITION NO: 28130 QF 2034 Retween:
Mis Manna Industries Limited, Rep. by its Authorised Signato: ry, A.Snrvas, > ~ Sio A Krishna Murthy, Manager, ac ged about 52 years, Regd. Office at $2.
¥ S.0.Ms.No.85, dated 04.08.2021 Issued by the ist respondent, io the extent they require the miming lease holders to achieve milestones of minimum produclion every year and fo make addiional Security Deposits, pending disposal of WP No 28120 of 2027, on the file of the High Court, The petition coming on for hearing and upon perusing the petition and affidavil Hed herein and the orders of the High Court, dated 30.14.2024, 7.03. 2022, 20-02-2022, 13.04.2022, 14.06. 2022, 30.06.2022, 12.07.2022, 25.17.2023, 26.12. 2023, 20.02 2024 & 26.09.2024 made herein and upon nearing the argumenis of Sri Vedula Venkata Ramana, Senior Counsel representing Sri Gall Srinivas Advocate for the Petitioner in all the petitions x and learned GP for Mines and Geology far the Respondents.WE No: 28307 of 2024
Between:
Mis Benita Granites Lim Red, Rep. by is Authorized Signatory, Mr... Kiran Kishore, Sfo V. pSurya anaryana, Manager, aged about 53 years, Read. Office at 8-3-885/P 1, 3° Finer, Road No.12, Banjara Hills, MHyderabad-S00 O34, State of Telangana, Petitioner AND J. The State of Andhra Pradesh, rep. by iis Principal Secretary to Government (Mines, Industries and Cammerce (Mines - 1} Department, oecrelaniat, Araravatl, Guntur District, Andhra Pradesh,
2. Ovector of Mines and Geology, Government of Andhra Pradesh, Vilayawada, Krishna District, Andhra Pradesh.
a. Agstant Director of Mines and Geology, Government of Andhra Pradesh, Ananthapur (Nstrict, Andhra Pradesh. . Respondents Me reeet yet nee * hens eee bee ms oa ee Bin 277 Go 8 T @ a7 ne OS ce ae hae rete ead r% or A. yer Sal ye £% bees gor $ i] oo ee ~ met vat "*p, Seat poten So. reece tere. ra na nthen. oe 0,5 0 yen oy me oe, heat pod boot ee "ee nee yer w ad ied eh aut % nteed hee se xs eon Si C3 a ge wo © ns ee ¢ a wie oe is - : 2 ee wy fe oc & ££ & 2 Bw tm & fe Sade whee : wy Seow we Cee oS Sanne hing hs me ten ify ; mm on od os os eon a " pot a a ay an 9 a ot | a oy fe ae os lose Bp bp oD 2 0 cy te a, pease ; ¥ Sate 03 H yee ed ; ¢ 4, p eter? Fi
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Mf eG a ke i G6 8 OB wR fg ER ow Magy OA ga Ge pe on" oa mo te fe ye, 1G ke ce in *. 8 & R B . £ EF a we ts a oy seed > & 'eed were a nS & oO toms tr A fe tive wep Goa 3 aM mn pn ae yer sehenog * a Iocboow Ka tooo. ve on 0 een wan ed. reed tena bene Sanoe fa ath to a we we OE Ay Mo . poe , apes, i "yer ae Ls "%, pe as nore the ae "5 is we htpeg on £3 ay vote CP tts i esd Sak ¥ re my fe: or "ot Od Spee er 7 Se GS BE en a © a comer D = se as "C5 ard peer ageee se 3 iy . fee Oo ~ FE Oe ee ey ae % @ "A Gy te Oo te ms HO om oF S&S gw an i ioe wen a cy Ob ga Od oe ge on a $3 "pee eve Sone isos ws thee ' ee 3 coo bee oo "S sn ns: we ® Ss &@ & © wo FR os ma se) a " 5 a a oe if a Lad a a fe vs ee 4 $b ae ms, the we ae ae ol naeoe cng, EG me th aM. 'oe Ld i, ; es as' ree Cy ey cod ar a) ee ue oh Gs oe ee ; 4 so, . Pere. veewe pa pees fee. a ses Ww wf we Oe hen ae 'ewe , 3 "7H, oo ge wm 1B hee o Bo. © @ = B i recon £3 rts fe £3 i gee ee wer ao z ", Saat 4 Sere 6S ; 'on is SE 704 vod. ont 'een ne cs o Seve i 3 re i Mass £.. ood t Bee yr sf) i ~ 5 Pisses 7 ap 7 "4 ; aes Sree aes . poss « ree or aoe) ht cal che tae St the Ry a vet Per ih) 'bee fn aoe ee we bee zo bee we 74 Pow on ay on pr svol ee 3 aS Me 'en - she = ; fe Bo 3 a 8 3 in oO make 3 i .
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x Hy wth °y as rs teed WRIT PETITION NO: 28909 OF 2024 Setwean: s M/s. Sion Suhas Minerals. Ren. by Hs Authorized Signatory, Mr.C Ravi AUITay, y \ rf nin. Keshavulu, aged about 26 years. Re oe SMice af &-2-G88/F 1, Srd Flor, Road No.t2, Banjara Hills, Hyderabad-50 O54, State of Telangana Petitioner AND
1. Slate of Andhra Pradesh, rep. by is Froncinal Secretary to Government (Mines, Industries and Commerce (Mines ~ 11) Department, Secretariat, Amaravall, Guntur District, Andhra Pradesh.
2. Urector of Mines and Geni ogy, Gavernment of Andhra Pradesh, Vijayawada, Krishna District, Andhra Pradesh : Respondents Petition under Article 226 of the Constitution of indie is Hled praying thet in the circumstances stated in the affidavit fled therewith, the Nigh Court may be pleased fo issue a Writ of Mandamus or any other appropriate wri declaring thal the amended Rules contained in Ruled? {5} {ic} along with ochedule-NV and Rule-14 of the AP. Minor i imeral Canceasions Rules, 1966, comained in G.O.Ms.No 980, dated 17.42.0000 and G.O.Ms.No. 85, dated (4.08.2021, are arbitrary and egal being violative of Ariiclesid and Articles 18 (1) (g) of the Constitution of India and direct the respondents not fo enorce the said Rules on the mining lease holders such as the Petitioner and further direct the respandents not fo interfere with the mining rights of the Petitioner during the mining lease period, i a ates :
a TOF 20247 « > IANO pe ED any or a Pe tons OS i sane ar ee a wes we, erect wat "g 4, 3 * a treet aes m 6M Ul we he ge Ge i "ee o> % orn as wy UM 'en ve mes saath is% ie nee a vis z eee rn a rh: a a fe Ue mm x a f B e ; ne) ns ¢ ao? to oo oh we 6 tSE GD there wenn REY Tt yon moe re vere end seers oD go ae Mad ae fs en a an woere . Ne , " bow, "2,
- a O31 wee i" OF ti " Kee ' s Le ees W y gee 6 ee 'eden, ; "a o. cad i Cy ae rr sie ae be % ae oe % a3 - 4 an ne re, ie ee ot IM i me wh th i vient iy ing "4 "7 ne 6% a 0h c qe ahs toot es i nt rm vate nied . yok ame St a rn aoe get, ENS pec ae ab o ay o> os Cet te RE, my Ob ae Tm "lt na wee nye 4 ost "3 76 "em Som oe Oy fone ee] 7 MY a A bees ined uy ad wees rey : ge i+ a on aA iL ne gon mS 4 ae) ee oA ws eo roe £74 a bane a ed fe Oe mC mG en . be wo ms te . ed ss . oft No "fe ine le cE gem 8 faa Vio es ehh 3 & Krae é ay we Se G am Q a oo a m & sah Srinivas, e j ae % On ¢ ° ¢ "Cs R rat we Eg 5 a = G0 gy wme @ ype a ic ns Oe oy om .
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3. Asstant Director of Mines and Geology, Government of Andhra Pradesh, Anan thanur Uistrict, Andhra Pradesh Respondents Petition under Anicie 226 of the Constitution of india is filed praying that in the circumstances stated in the affidavit fled therewith, the High Court may be pleased to Issue a Writ of Mandamus or any other appropriate writ geclanng that the amended Rules contained in Rive-72 (5) (c} along with Sshedulet¥ and Rule-14 of the A.P. Miner Mineral Co yoessions Rules, 1958, contained in G.O.Ms.No.90, dated 17.12.2080 and G.O.Ms. NaS, dated 04.08.2027 and Notice No 37 SoA JQuarteoee , DL20.10.2027, issued by ard Respondent, Assistant Director of Mines and Gealog |. Ananthapur. are aypilrary and Hegal being vioigiive of Ariicies?4 and Articles 19 {1} (g)} of the Gonsttution of india and direct the re sspondents not fo enforce the sald Ruless on the muning lease holders such as the Petitioner and further direct the respondents not fo interfere with the raining rights of the Petitioner during the mining lease period:
lA NO: 1 OF 2024 Pelion under Section 151 CPC is Med praying that in the circumstances stated in the affidavit fled in « unpiort of fhe writ petition, the High Court may oe sleased fo Suspend the operation and affect of G.O.Ms.No.90, Industries and Commerce (Mines), dated 17.12.2020 and G.O.Ms.No.gS, dated 04.08.2021 issued by the ist Respondent and Notice No.o7So/QLiQuartz, S016, DL20.10.2021. issued by 3° Respondent, Assistant Direcior of Mines & Geology, Anantapur fo the extent they require the muring lease holders to achieve milestones of minimun 2 production every year and to make additional Security Deposits, pend ng disposal of the writ peition, Pending disposal of W.P.No.28310 of 2024. en the file of the High Caurt, "es Tan ans' a cra tL p . . .
a an a on ied ars , sh epee np rey Sd ong rs é } 53 fove £5% Anew od al 03 C3 iA gate gee ithe OO ge Oe AE woot af en tenet Need pose wee Boor oo ¢ ee & ae) the fece So Oh Oe Oe a fe 3 & co wm & Oo ep ay wy Sa =e % a] co GS poe * we 8 eed oh ES Lan wy as Peed ° ad ngehe eas as oo is ; EB Ba oy " a "we co wen 4 ah oo tat £ ff ye DP 2 of | G & oe he o are os oe, ye ' Ly oh. lid om ws Sade EG ory een ae af fs q wetee cy ay) " oe ay ae w ad a $3 ion . ce r , 63 sehen hae! £n§ Soon, q 'ath g vpn, re eee . cn) ar cw 2 6 ta & a ti "
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Ibn = BED es oO "Ee Ley root KS S Las & Aricles19 (1) (g) of the Constitution of India and direct the respondents nat to enforce the said Rules on the runing lease holders such as the Petitioner ancd further direct the respondents not to interferes with the mining rights of fhe Petitioner during the mining lea IA NO: TOF 2024 ooh Petition under Section WT CPC Is filed graying that in the crcumsiances staled in the affidavit Aled in Support of {he writ petition, the High Court may be pleased | fo suspend the operation and effect of G.O.Ms.No.89, Industries and Commerce (Mines), dated 17.12.2020 ane 0 .Ms.No.65, dated 04.08.2027 issued by the 1" respondent, to the extent they require the mining jease holders fo achieve milestones of minimum production every year and to make additional Security Deposits, pending disposal of WLP Neo.28529 of 2021, on the file of the High Court The pefiion coming on for hearing and upon perusing the petitien and affidavit Med herein and orders of the High Court, dated 02-12-2024, 21.02.2022, 21.08.2022, 30.03.2082, FS .04 8022, OB 22. SO.06 208, We.OF 2022, 28.11.2023, 26.12.2023, 20.08.2004 & 28.93 3.2024 made herein and upon hearing the arguments of Sri Ga} Srinivas, Advocate for the Peiiioner and GP for Minas & Geo! ogy the Respondents.
WRIT PETITION NO: 28962 OF 2504 Sebyveen:
d. Mark Raju, Sfo Hamu Jatothu, Aged about 32 Years, Occ: Business, R/o O.No 6-881, Kakani Nagar, Jaggaiahpeta (Vv and M), Krishna District, Anchra Fradesh.
Petitioner AND (Mines, fh Industrie Respondents ution of z if N SUE o :
x ~ & of the Consi TOF 2024 g .
:
Heased & 3 Vilayawada, ¥ chedui IANO os .
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The petition coming on for hearing and UPON perusing the petition and aliidavi filed herein and Orders of the High Court, dated o3-7¢. ZOST, 21.02.2022, 31.03.2022. SO.03.2022, 15.04.2022 1.4.08 S.208S, 30.08. 2022.
W207 2022 28.49 hears ing the arguments of Sn | Ga} Srinivas, Adveoate for © Petitioner and GP T2023, 2612 2008 & 21.02.2024 made herein anc upon far Mines & Geology the Respondents.
WRIT PETITION NO- 23686 OF 2024 Between:
K Ratnala, Wo. K. Yadavulu, Aged 36 years, Rio Flat No.727, Mandapnclam Colony, Old NH-5 Road. Tekkali Vilage, Srikakularn District.
Petitioner AND
1. State of Andhra Pradesh, Rep. by ifs Principal Secretary, industries and Camimerce Department, Secretariat Bulldings, Velagapudi, Amaravathi é. The Director of Mines and Geology, Ibrahimpainam, Vileyawada, Krishna District Os The Deputy Director of Mines and Geology, Government of Andhra Pradesh, Sikakulam, Sri kakulam District 4, The Assisiant Director of Mines and Geology, Tekkall, Sokakulam District, Respondents Petition under Article 226 of the Constitution of India is fled praying that in the circumstances Stated In the affidavit Hed thereyy! th, the High Court may be dleased to issue dir econ or order more particularly one in the nature oF WRIT OF MANDAMUS declaring that amendments made io Andhra Pradesh Miner Mineral Concession Rules 1986 through G.O. Ms. No. 55 of industries and Commerce (Min HW) Department, dated 64.082 2027 are only nrospective cot SS & te 3 hen as eo G Bog eB Aree 'sy ee ' * foee. "
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Oo 2 as i wrens vane Kad C3 4 ry eM oe ay The petition coming on for hearing, upon perusing the Fetiiicn and the affidavit fled In support thereof and the Orders of the High Court, dated OO TL 2081, 21122021, 24.03.0092 14.08 2022, ML0G.2022, 12.07 2029, 28.77.2028, 26.92.3¢ Jed, 20.02.2024 & 26.03.2094 made herein and upon Rearing the arguments. of SRLM.LAKSHMI NARAYANA Advocate for the Petitioner and of Govi.Pleader for Mines & Geology learned Addl. Advocate General for respondents, WRIT PETITION NO: 28983 OF 2004 Befween:
amt. K.Ratnalu, Wo. K Yadavulu, Aged 38 years, R/o Flat No 727, Mandapolam Colony, Old NH-4 B Road, Tekkall Vilage, Srikakularn District Petitioner AND
1. State of Andhra Pradesh, Rep, by iis Princinal Secretary Industdes and Commerce Denariment Secretariat Bull ndings, Velagapudi, Amaravathi é, The Director of Mines and Geology, [brahimpainam, Viayawada, Krishna District S. The Deputy Director of Mines and Gari logy, Government of Andhra Pradesh, Stikakuldm, Srikakulam Ofstrict
4. The Assistant Director of Mines and Genise ay, fekkah, Srikakulam District Respondants Petition under Article 226 of the Constitution of India is 6 led praying that nm ihe SrCumsts Ces Stated in the affidavil fled therewith, the High Court may be pleased to © direction or order rnore paricularly one in the nature of Wirt ¢ +f Mandamus Geciating the amendments made to Andhra Pradesh Min Mineral Concession Rules 1986 rough G.O.Ms.No 88 of Industries and ¥ pros ;3
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Pass f * £ 7 iy , eee ; "ft WIS ; pe MS te ots =, mE BB a 6B © 2B a AS The petition coming on for hearing and upon DerUs} ng ine petihon and atidavit Med herein and orders of the High Court, dated 23.02. 2022 21.02.2022, 30.03.2022, 13.04.2022, 14.08.2082 304 0G. 2022, 12.07.2022, 28.11.2023, 26.12.2023, 20.02.2024 & 26.03.2024 made herein and upon hearing the arguments of Sri M. Lakshmi Narayana Advocaie for the Petitioner, GP for Industries & Commerce for Respondent No] and of GP for Mines & Geology for the Respo moent Nos.2 to 4, the Court made the following Smis.Pranathi, learned counsel! appearing on behalf of the learned Advacate General, seeks some time to enable the learned Advocate General, wha has recently igken over the charge, to geo through the papers.
Liston 05.08 2024, interim order granted earlier in all the cases excent WR No. 29088 of 2023 stands extended HH the next date of hearing, (TRUE COPY) Te Ons CC to Sri Sai Narayan Rao, Advex cate(OPuc} é, One CG to Si T Janardhan Rao. en
3. One Cal fo Sri Ve Ka leswarlu Sanisetty, Advocate(QPUC) ovocaie(OPy x oA ay ¢ x.
handra Red 8 One CC to Sri Gali Sra & $ & 1 Advoca "apres
2. oy G} e(OP at Ca sg vi 14, a . AE Amaray Soe, . & t :
Yed At AmarayvatfOunTn é ' PEPPPLPP PPL L EPP ELL LLILLL IPL LL PLLILS PPP L ESP P EEE HIGH COURT HC, J & NUS, J DATE: OL.OF 2024.
NOTE: LIST ON 05.08.2024, ORDER S WRIT PETITION Nos. 28007, OUTS, 22423, 22438, 22507, 22588, 22584, 22574, 22583, 22812, 22686, 22708, 22?F5, 22800, 22846, 22R61, 22R74, | S084, 23188, 23202, 23368, 23368, e$S30, 25836, 23858, 24344, 24934, 24809, 25011, 28028, 25200, 25202, e8295, 25368, 25763, 26585, 27 8a, eOU88, 28082, 28111, 28130, 28307, 28 S05, 28340, 28329, 28363, 286R6, #8983 of 2021 and 29086 of 2023.
EATENSION OF EARLIER INTERIM ORDERS IN ALL THE G&SES) EXCEPT IN W.P.No 29086 of 2023 ' --
HS