Telangana High Court
M.Siva Sankar Reddy vs State Of Andhra Pradesh on 12 December, 2018
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
W.P.No.45139 of 2018
ORDER
This writ petition is filed seeking a writ of mandamus to declare the action of respondents 2 to 4 in not processing the petitioner's application dated 18.04.2018 for grant of quarrying operation of White Quartz in the land to an extent of 2 hectors in Sy.No.988 situate at Velichelamala Village, N.P. Kunta Mandal, Ananthapuram District, as illegal and arbitrary.
2. Heard learned counsel for the petitioner and learned Government Pleader for Mines and Geology for the respondents.
3. Since the only grievance of the petitioner is with regard to pendency of his application dated 18.04.2018 for grant of quarrying operation, before the 3rd respondent, without expressing any opinion with respect to the right of the petitioner to get permission for quarrying the mineral, the Writ Petition is disposed of, with a direction to the 3rd respondent to consider the application of the petitioner dated 18.04.2018 and pass appropriate orders in accordance with law, as expeditiously as possible, within a period of 8 weeks from the date of receipt of a copy of this order. No order as to costs. Miscellaneous petitions, if any, pending in this writ petition shall stand closed.
_______________________ CHALLA KODANDA RAM, J 12th December, 2018 sj