Telangana High Court
Anjaneya Mahila Tribal Sand Quarry ... vs The State Of Telangana on 8 April, 2026
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HIGH COURT FOR THE STATE OF TELANGANA AT
HYDERABAD
THE HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITON No.10471 OF 2026
DATE OF ORDER: 08-04-2026
Between:
M/s. Anjaneya Mahila Tribal Sand Quarry Co-operative Society
Limited.
... Petitioner
AND
The State of Telangana
Rep. By its Principal Secretary,
Mines and Geology Department,
Secretariat, Hyderabad, and others.
... Respondents
ORDER :(ORAL) Heard M. Ajay Kumar, learned counsel for the petitioner, and Mr. K. Goutham Kumar Reddy, learned Assistant Government Pleader for Mines and Geology, appearing for respondent Nos.1, 2, 4, Mr. Mummineni Srinivas Rao, learned standing counsel for respondent No.3, and Mr. Zeeshan Adnan Mahmood, learned standing counsel for respondent Nos.5 and 6. 2
2. Learned counsel for the petitioner submitted that in similar circumstances this Court disposed of W.P. No.29443 of 2024 by the order dated 25.11.2024 and prayed to grant similar relief in favour of the petitioner herein. The said submission was not opposed by learned standing counsel for respondent No.3.
3. Accordingly, the writ petition is disposed of, directing respondent No.3 to make requisite applications for extension of environmental clearances pertaining to the petitioner within a period of two (2) weeks from 09.04.2026. Respondent Nos.5 and 6 shall forthwith act upon the applications made by respondent No.3, and pass orders, within a period of eight (8) weeks from the date of receipt of applications from respondent No.3. The extension shall be subject to the purview of the Telangana State Sand Mining Rules, 2015. There shall be no order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition stand closed.
______________________ B. VIJAYSEN REDDY, J April 08, 2026 MS