Telangana High Court
Thodety Sushma vs The State Of Telangana on 2 July, 2018
THE HONOURABLE SRI JUSTICE A.V.SESHA SAI
WRIT PETITION No.16969 of 2018
ORDER:
The alleged inaction on the part of the respondents in processing the mining lease application of the petitioner and granting lease in favour of the petitioner in respect of an extent of Ac.30.00 in Sy.No.51 Part of Kandlapally village, Pudur Mandal, Ranga Reddy District, is under challenge in the present Writ Petition.
2. According to the petitioner, she made an application on 18.02.2018 to the 3rd respondent requesting to grant laterite mining lease in respect of the above said extent and the same was acknowledged by the Office of the 3rd respondent vide letter No.1204/OMCA/ML/2017, dated 20.02.2017. Thereafter, the matter was referred to the revenue authorities and the 4th respondent vide letter No.C/525/2017, dated 25.05.2017, expressed no objection also for grant of lease. In the above back- ground, the grievance of the petitioner in the present writ petition is despite no objection expressed by the 4th respondent, the respondent-authorities are not processing the application of the petitioner herein and in view of the same, the petitioner is sustaining irreparable loss and hardship.
3. When the matter is taken, on instructions, it is submitted by the learned Government Pleader that the proposals are pending before the Director of Mines and Geology and further action would be taken after the decision of the Director of Mines and Geology.
4. Since the petitioner herein submitted an application as long back as on 18.02.2017 and the Office of the 4th respondent also 2 submitted no objection certificate as long back as on 25.05.2017, this Court does not find any justification on the respondent- authorities in not completing the process on the application of the petitioner herein for grant of laterite mining lease, in accordance with law. For the aforesaid reasons, the writ petition is disposed of, directing the respondent-authorities to process the application of the petitioner herein for grant of laterite mining lease and pass appropriate orders on the said application, within a period of two months from the date of receipt of a copy of this order, strictly in accordance with law.
Miscellaneous Petitions pending consideration, if any, in this Writ Petition shall stand closed.
_________________________ JUSTICE A.V.SESHA SAI Date: 02.07.2018 Smr