Andhra Pradesh High Court - Amravati
Dinesh Granites Exports, vs State Of Andhra Pradesh, on 21 September, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.W.P.No.16040 of 2022
PROCEEDING SHEET
Sl. Office
ORDER
No DATE Note
6. 21.09.2022 RRR, J
I.A.No.2 of 2022
The petitioner, who has a mining lease in Addukonda Village had approached this Court with a grievance that the respondents had blocked the access of the petitioner to the e- permit system on the ground that the environment clearance is required before any mining activity can be carried on by the petitioner. This Court by an order dated 22.06.2022, after noting the confusion expressed by both the Assistant Director for Mines and Geology and the Pollution Control Board, had directed that there would be an interim direction to the 2nd respondent to unblock the I.D of the petitioner in the e-permit system and to issue transport permits.
The petitioner has now approached this Court again by way of this application complaining that the 2nd respondent, while permitting the petitioner to have access to e- permit system, has refused to issue the transit permits on the ground that petitioner requires 2 environment clearance for carrying on the quarrying activities in the lease of the petitioner.
It is not clear as to how the 2nd respondent can violate the sitting judgement over the directions of this Court to issue transit permits without going into the question of environment clearance.
The 2nd respondent is directed to comply with the directions of this Court dated 22.06.2022 and to issue e-permits to the petitioner, subject to compliance of other requirements, and without referring to the question of whether the petitioner has environment clearance are not.
Post on 28.09.2022 for reporting the compliance.
_________ RRR, J BSM.