Telangana High Court
M/S.Kausalya Enterprises vs Government Of Andhra Pradesh on 13 December, 2018
THE HONOURABLE SRI JUSTICE C. PRAVEEN KUMAR
W.P.No.44427 OF 2018
ORDER:
1. Heard learned counsel for petitioner and the learned Government Pleader for Mines and Geology.
2. The present writ petition came to be filed seeking issuance of writ of Mandamus declaring the action of 1st respondent in not considering the representations of petitioner dated 18.06.2018 and 13.11.2018 for waiving dead rent in respect of quarry lease for non- operation period as illegal and arbitrary.
3. Learned counsel for the petitioner submitted that though the petitioner submitted representations on 18.06.2018 and 13.11.2018 for waiving dead rent in respect of quarry lease for non-operation period, the respondents have not taken any action, so far.
4. Today, when the matter is taken up for hearing, learned Government Pleader places on record letter No. 11024(42)/2/R1-1/2018 dated 21.11.2018 issued by the 2nd respondent and submits that the request of the petitioner is rejected. In view of letter dated 21.11.2018, nothing survives for adjudication in the writ petition.
5. Hence, the writ petition is closed. However, the petitioner is at liberty to challenge the letter dated 21.11.2018.
6. Learned counsel for the petitioner submits that copy of letter dated 21.11.2018 has not been served on the petitioner. Hence, 2 learned Government Pleader is directed to furnish copy of letter dated 21.11.2018 to the counsel for petitioner.
7. Miscellaneous petitions, if any pending, in this appeal shall stand closed. No order as to costs.
_____________________ C. PRAVEEN KUMAR, J Date:13-12-2018 Prv 3