Andhra Pradesh High Court - Amravati
Javvaji Sambi Reddy vs The State Of Ap on 1 August, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT A
{SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE FIFTH DAY OF AUGUSTA
TWO THOUSAND AND TWENTY FOUR *
<< x
> PRESENT: '
THE HON'BLE THE CHIEF JUSTICE SRI DHIRAJ SINGH THAKUR
AND
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION Nos. 25007 of 2021 along with W.P.Nos.200730, 22423,
22498 22507, 22849, B2554, 22574, 225H3, 22012, 22E56, L270G, 2277S,
23800, 22848, 22861, 22874, 23084, 23195, 23202, 29385, 25368, 23530,
29836, 25858, 24314, 24334, 24809, 25017, 28028, 25200, 25202, 25295,
25468, 28763, 26565, 27847, 2BOGS, 28082, 211, 2BI20, 28307, 28109,
28910, 2BII9, 2WIGS, BHSRS, 2898S of 2021 and 29086 of £023.
WRIT PETITION No. 25007 of 2027
Helween
Federation of Minor Minérals Industry, (FEMMI, Having ils Regd Office at 24-
88/7, Srinivas Nagar, Simhachalam, Visakhanainam Rep by is Secretary.
... Pettione:
AND
4 The State of Andhra Pradesh, Department of Mines and Geology,
Secretariat, Velagapuci, Rep. by its Principal Seer olary.
> 'The Director of Mines and Geology, fbrahimpainam, Viiayawada.
. Mespondants
Patifion under Anicie 228 of the Cunetitution of India is fled praying that
in the circumstances stated in the affidavit fled therewith, the High Court may
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LA. Na. 3 of 2022
Fatiion under Section 157 CPC is fled praying [hat in the
clrcurnstances stated in the affidavit fled In suppart of WLP. ine High Court
miay be pleased to direct the respondents not to insist for payrnent of security
deposit pursuant to GOMs.No.68, diQ4.08.2081 as amended vide
SOMs No i3, dii4.03.2022, GOMs.No.19, di26.04.2022, pending dispasa
of WP No. 25007 of 20271, on the fle of the Hi ah Court
The oetiion coming on for hearing and upon perusing the petition and
fidawt fled herein and order of the High Court, dated O1.77. 2024
2LOS8 2022, 20-00-3022, 19.04.2088, 14.06.2022, SUL06 2022, 12.07 2022,
P8411 2628, 26.12.2023, 20.02 2084, 26.00. 2024 & O1.O7 2024 made herein
and upon hearing the argurnents of Mr.Sal Narayana Rao, learned counsel
representing Sr N. Vilay, Advocate for the Petitioner and of GP for Mines &
Geology for ihe Respondents.
WRIT PETITION NO: 20073 OF 2021
Batween: 8
a
AA/s Reliance Minerals, Rep. by its Managing Pariner, C. Sasi Kumar, o/o late
Syj Srirarnulu, Flat No. 207, 2° Floor, Lasya Residency, Backside Durga and
Murugan Hotel, Kaza Village -522503, Mangalagiri Mandal, Guntur Dis strict
Petitioner
AND
1. State of Andhra Pradesh, Rep. By its Pri Secretary, Industries and
Commerce Department Secretariat Buildings, Velagapuci, Amaravaint
2. The Director of Mines and Geology, ihrahimpainam, Vieyawaca,
Krishna Distict
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i
3. The Desuty Director of Mines anc Geology, Gavernment of Andhra
Practesh, Prakasam District
4 The Assistant Director of Mines and Geology, Ongole, Prakasam
Respondents
Patitian under Aniole 228 of the Constitution of India is lec praying that
in the clrcurnstances sfeted in the affidavit fled therewith, Ihe High Court may
nad
be leased to issue direction or order mors particularly one in the nature of
Writ of Mandarnius declaring the G.O. Ms.No.65 of industries and Commerce
of
Z
ial impugned le
(Mines -11) Department, dated 04
No. 4725/00/2020, dated 26.08.2021 for levying Premium amount before
fasuing of Letter of InfenvLiOicHfer) for grant of iaase is contrary to section
1503) of the Mines and Minerals (Development and Regulation) Act, 199%
y X
Hleqal arbitrary, ufira \Wirus. against Articies 14, 2465 and 285 of the
es ' - MS 3
industries and Commerce(Mines-li} department, dated O4-06-2027 by
directing the respondent authorilies to consider the application of the petitioner
as per rules and procedure prevailed prior fo the issuance of fhe
G.0.Ms.No.85 of industries and Cormmeres (Mines 1) deparimernt, dated
ha OS POSt af the Government of Andhra Pradesh.
fA NO: TOF 2024
Petition under Section 757? CPO is Med praying that in) the
circumstances stated in the affidavit Hed in support of Ihe writ petition, ihe
High Court may be pleased to direct the respondent authorities not to fake any
coercive sieps pursuant io the notice Imougned proceedings vide jetfer No.
for fevying "Premhim amount before
oh
issuing of Letter of IntenLiO(Offer) for grant of isase, pending disposal of
WEEN 20073 of 2O2 7, on the fle of [he High Court,
ifs
iA NO: 2 OF 202%
Petition under Section 157 CPC js Ned praying thal in the
circumstances siated in the affidavit fled in support of the writ petition, the
High Court may be pleased io suspend the operation of the G.O.Ms.No.5 of
industries and Commerce (Mines -1} depariment, dated 04.08.2021 of the
Gavernment of Andhra Pradesh, pending disposal of W.P.No.20079 of £02),
on the fle of the High Court
The petition caming on for hearing, upon perusing the Pettion and the
affidavit fled in support thereof and Orders of the High Court, dated
{8.00 2021, SF. S.20217 16.2021, 29.10.2024. 77472021, 25.77.2024,
24.42.2021, 21.08.2022, 14.06.2022, 30.06.2022, 12.07.2022, 28.17.2023,
28.12.0023, 20.08.2084, 26.08.2024 & O1.07. 2024 made herein and upon
hearing the arguments of M/s.G.N Lima Rani, Advocate for the Petioner and
GP for Mines & Geology for the Respondent Nos. to 4.
WRIT PETITION NO: 22425 OF 2024
Setween:
Mis, Meenakshi Granites, D No. 40-1-129/4, Chandramoulipuram, Vijayawada
520 O10 Rep by Hs Prop Smt. Y. Vamsi
Petitioner
AND
4. The State of Andhra Pradesh, Rep by its Principal Secretary, Industries
& Commerce Cispartment, Secretariat Bidgs Velagapud, Amaravall.
2. The Director of Mines and Geolo ogy, lbrahimpainam, Vilayawada,
Rrishna Dist.
3. The Deputy Director of Mines & Geology, Government of Andhra
Pradesh, Srikakulam, Srikakulam District
4. The Assistant Director of Mines and Geology, Tekkil, Srikakulam
Respondents
Patition under Article 286 of the Conatitution of india is Hed praying that
nm the clroumstances stated in the affidavit Hed therewith, the High Gourl may
be gleased fo issue .@ wri, arder or direction mare particula v one in the
a
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nature of writ of Mandamus deciarin
Cammerce ( Mines -1H} Oepariment, dated 48.2081 and consequential
mmmugned fetter no. S85a/Di-g/20et, dated 1.92021 for levying premigm
amount before issuing ° Her} for gran of lease is
cantrary to section 15 () of the Mines and Minerals ¢ Development and
Regulation) Act, 1987 legal, arbitrary, ullra virus, agains! Articles 14, 240 and
265 of the Constiulian of incla, and consequ ent) y set aside the G O& Ms No
85 industvies and Camrmerce ( Mines. - 8D De apartment, dated 45.2027 by
directing the rescandenis to corsider {he s opiicat ion of the petiioner as per
Rules and procedure srevaileci prior fo the issuance of the G O Ms Na. 85 of
leael ~~ we € Adinae REL Masvartreard teas Q WEB Y AF sb
industries and Commerce ( Mines ~ Hi) Department, dated 4.82027 of the
Savermntient af Andhra Pradesh.
iA NO: TOF 2024
Petition under Section 157 CPC is fled praying
clrcurmstances sfatecl In'the affidayi fled in supgart of the writ gediion, the
High Court may be leased io direct {he respondent authorities nol io take any
coercive steps pursuant fo the notice impugned proceedings wide ister
No S6852/D1-27-2021, dateci 1-Se21 for lsvying "Premium amount" before
issuing of letter of intent { LOMoffer) for grant of lease, pending disposal of the
IA NO: 2 OF 2024
Pattion under Section 157 CPC is Med praying that in ihe
circumstances stated in the affidavil filed in support of the writ petition, the
High Court may be pleased to suspend the operation of the G.O.Ms.No.65 of
industries & Commerce (Mine-Hi) Deparirnient dated 482027 of the
vernment of Andhra Pradesh, Pending disposal of the WLP No 22432 of
2021, an the fde of the High Court.
The petlion coming an for hearing, ugan perusing the Petition and the
affidavit fled in support thereef and the Order of the High Court, dated
V410.2084, PABV0S1, S640. 2021, 14.11.2021, 25.47 2021, 2t12. 2021, 241-
O3-2028, 14.06.2022, 30.08.2022, 12.07 2028, 28.11.2083, 26.72.2023,
20.08 2024, 26.06.2084 & O10? 2024 made herein and upon hearing the
arguments of Sri. T.Janardhan Reo Advocate for the Petitioner and of learned
Government Pleader for Mines & Geology and Addl. Advocate General for the
WRIT PETITION NO: 22438 OF 2021
Seiween
Alokam Raghuveer, S/o. Surya Narayana, Aged about 44 years, Occ: Self
Employed, Rio. 42-7197 43A4, TurpukammaPaiem, Near NTR Romma,
Ongale, Frakasam District
Petiioner
AND
1. State of Andhra Pradesh, rep. By Hs Pri Secretary Industries and
Carmmerce Department Secretariat Buudinas, » Velacaouel Amaravaih.
. The CNrector of Mines & Geology, [brahimpatnam, Viiayawada, Krishna
District
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The petition coming on for hearing, upon perusing the Petfion and the
affidavit fled in eee thereof and the Order of the High Gourl dt) 5.710.202),
OF 10.2029, 86.74 2088, 26.72.2023, 20.02.8024, $6.03. 2024 & 01.07 2084
made herein and upon hearing the arguments of Si Venkateswaru Saniselty,
Advocate for the Petitioner and GP for Mines & Geology for the Respondents.
WRIT PETITION NO: 22507 OF 2024
Sohweenr:
Fendyala Lakshrikanth, S/o. Rosaiah, Aged about 32 years, OcaSell
Employed, R/o.Sir VenkateswaraNiayam, 2° floor, Door No. 189,
Chowdeswarl Layout, Altibele, Anekal Road, Bangalore.
PETITIONER
AND
1. State of Andhra Pradesh, rep. By its Pri. Secretary, Industries and
Commerce Department, Secretariat Bulldings, Velagapudi, Amaravathi,
2. The Director of Mines & Geology, lbrahimpainam, Viayawada, Srishna
3. The Deputy Director of Mines & Geology, Government ol f Andhra
Pradesh, Srikakulam Oistrici
4. The Assistant Director of Mines & Geology, Srikakulam, Srikakulam
Disirich
» RESPONDENTS
Patition under Article 228 of the Constitution of India is Hed praying that
in the circurnstances stated in the affidavit fled therewith, ihe High Court may
be pleased to issue direction or order more particularly one in the nalure of
Writ of Mandarnus declaring the G.O. Ms. Na 65 of Industries and Cornmerce
'Mines -11} Department, dated 04.05.2021 and consequential impugned letter
ty 0 Eee RD ee BE Be Bm oe a a Fy
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The petiian coming on for hearing, upon perusing the Petition and the
alfidavii fed in support thereof and the Orders of the High Court,
dated0S.10.20217,7 10.2027, 29. 10.2027, 12.17.2027, 25.97.2027, 24.12.2024,
24-03-2022, WH OE.202S, JOO8. 208s, 12.47 2028, 28.71.2083, 28.12. 2023,
20.02.2024, 26.08 2084°8& GLO? 2024 made herein and upon hearing the
AD
arguments of Sri Venkaleswaru Sanisetly, Advocate for the Petitioner, GP for
Mines & Gediogy for the Respondents.
WRIT PETITION No, 22549 of 2021
Behween .-
Raiesh Botu, Aged about 51 years, D.No. t234, Chinna Bazar, Bobbin,
Visianagaram Oistrict.
... Petitioner
AND
4. The State of Andhra Pradesh, Represented by iis Princinal Secretary,
Department of Mines and Geology, Velaganudi, Amaravall.
=. [rector of Mines and Geology, lbrahimpainarn, Viayawacda, Krishna
District
3. The Deouty Director, of Mines and Geology, Government of Andhra
Pradesh, Vizianagaram District
4 The Assistant Director of Mines and Genlogy, Vidianagaram,
Virlanagaram District
, Respondents
Patition under Aricie 226 of the Gonsitut ion of India is Hed praying inal
¥
in the circumstances stated in the af ffidavit i fled therewith, the High Court may
be pleased io issue writ or order or direction more so in the nature of Wnt of
Mandamus declaring the G.O.Ms.No.85 of Industries and Cornmerce (Mines -
3
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The gedition caming on for hearing, upon oerusing the Petition and ihe
affidavit fled in support thereof and the Orders of the High Coun, dates
O8.10.2021, PAOSO21, S9410.2021, Pidt20e1, 26.17.2021, 21.12.2024
21.03.2028, 14.06. 2022, 30.08.2022, 12.07.2022, 28.11.2083, 28.12.2023,
20.02 2004, 26.03.2024 & 01.07.2024 made herein and upon hearing {he
Se
arguments of Sri. Galali Medamalli, Advocate for the Petitioner and of the Govt.
Meader for Mines & Geology for respondents.
WRIT PETITION NO: 22584 OF 20214
Sehween:
Simhachalam Marip!, S/o Yeruku Naidu, Aged about &2 years, Rio 2-175,
Baguvalasa Main Road, Baguvalasa, Salur, Vizianagaram Dist.
Petitioner
AND
4. State of Andhra Pradesh, Renresented by its Principal Secretary,
ches
snartment of Mines and Geology, Velagapudi, Arnaravall.
ih
Olrector of Mines and Geology, iorahimpsinam, Vileyawaca, Krishna
District.
3. The Deputy Director of Mines and Geology, Government of Andhra
Pradesh, Vigianagaram Dist
4. The Assistant Director of Mines and Geology, Vizianagaram,
Vizianagaram District.
Respondents
Petition under Article 226 of the Canstitution of India is fled praying that
in the clrcurnstances stated in the affidavit Hed therewith, the High Court may
be nieased to issue writ or order or direction more se in the nature of Writ of
Mandamus declaring the G.O. Ms. No 65 of Industries and Cormmerce (Mines
x
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i
The petition coming on for hearing, upon perusing the Petition and the
sidavit fled in support thereof and the Orders of the High Court, dated
OS 12084, OF AG2021, 28.10.2024, 44.44.2021, 28.47.2021, 21.12.2021,
24.08.2022, | 44.06.2082, 20.06.2022, 12.07. 202e, 38 44 2028, 26.12.2028,
0.08 Ned, 26.00.2024 & OOF, 2084 made herein and upon hearing the
argurnents of SA Balai Medamalli Advocate for the Petitioner and of lea med
eayernment Pieader for Mines & Geology and learned Addi, Advocate
Seneral for the Respondents.
WRIT PETITION No. 22574 of 2024
Between:
Chiniakundla Venkata Satyanaraya Reddy, o/e Appireddy, Aged about 45
years, Ria D.No.S-154, Chintakuntiavarl Street, Kambhampady, Guntur.
AND
4. Sfete of Andhra Pradesh, Represented by its Principal Secretary,
g
Department of Mines and Geology, Yelagapudl, Amarava
NS
Miractor of Mines and Geology, [brahimipainam, Viayawads, Krishna
CHSC
Os
The Deputy Director of Mines and Geology Government of Andhra
Pradesh, Vizianagaram District.
4 The Assistant Director of Mines and Geology, Vizianagaram,
Visianagaram District.
esnondents
Patition under Article 226 of the Constitution of india is fled praying thal
in the circumstances stated in the affidavit fled therewith, the High Court may
te pleased io issue writ or crder or direction more so in fhe nature of V¥rHL of
~
AJandamus declaring the G.O. Ms. No 85 of industries and Cor e (Mines
& wae
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The petition com ng an for hearing, upon perusirig the Petilion and the
afidavit fied) in support thereof and the Orders of the in Court
gO. 10.2027, OF 10.2027, 28.10.2021, P1141. 2024, 28.17.2027, 21.12.2081,
21032022, 14.06. 2022, 30.06.2022, 12.07. 2022, 38.91.2023, 26.12.2085,
20,02 2024, 26.03.2084 & OF.07.2024 mace herein and upon hearing the
argumenis of Sri Baiali Medamalll, Advocate for the Petitioner and of the Govt.
Meader for Mines & Geology and learned Addi. Advocate General for
reapondents,
WRIT PETITION NO: 22583 OF 2024
Bebween:
Balaram Chokkapu, S/o late Chokkapu Seetharn Naidu, Aged about 64 years,
Rio. ?-SG/91, 404, Sri Sai Teja Residency, Baba Engineering College Road,
Pothinamailyapalem, Visakapatnam.
Petitioner
AND
1. The Stale of AP, Represented by fis Principal Secretary, Department
of Mines and Geology, Val ee aravall,
mM
Orector of Mines and Geology, forahimpatnam, Vieyawada, Krishna
District
The Deputy Director of Mines and Geology, Government of Ancdhra
Pradesh, Vizianagaram Dist.
4. The Assisiant Director of Mines and Geology, Vizianagaram,
Vizianagaram Cystrict
Respondents
Petition under Article 226 of the Constitution of India is Med praying that
in the circumstances stated in the affidavit fled therewith, the High Court vay
be pleased fo issue writ or order orc directi oN more so in the nature of Writ of
Mandamus declaring the G.O. Ms. No 65 of Industnes and Commerce (Mines
-H} Department, dated 04.08.2021 and consequential impugned fetter
No Fa04/Oe/2081, dated O7.09.2021, for levying Frermiurm arnount before
issuing of Letter of InfenVLIO(Ofer) for grant of isase is contrary fo section
3) of the Mines and Minerals (Development and Regulation} Act, 195%
legal, arbitrary, ullra wirus, against Aricies 14, 24€ and 255 of the
Constitution of india, and to consequently sei aside the G.O.Ms.No.G5S
industries and Coammerce(Mines-]]} depaririant, daied 04-06-2027 by
directing (he respondent authoriies to cunsider the application of the petitions
. ae ewer ayn eg ew he reaps woe ; x Reo: pare Min
as per rules and procedure prevaves oriar fo the issuance of the
-H} department, dated
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iA NG: 1 OF 208
Petition under Section 167 CRC is flec praying ihat in the
circumstances stated in the affidayvi f agport of The writ pelitian, the
x
High Court may be pleased to direct the resporient aulharities not fo fake any
ogercive sfegs oursuant fo the iripnugned Notice in letler No. f204/Dd/2
dated G7.00.2021, for levying "Prernium ammount' before issuing of Letter of
infenyLiOiGter for grant of lease, pending disposal of WF No 22583 of
~
2027, an the fle of the High Cou.
IANO: 2 OF 2024
_ . ags hy aoe H : ee : dh eyh ay Shen ee,
Petition under Section TS) CPC is fled praying that in the
ry o bie Sen thieves Fast : neue . b ek medif +
clrcurnstances stated in the affidavit led In support of fhe writ petition, the
wats'
High Court ray be pleased fo suspend
industries and Carmmerce (Mines-di)
Government of Andhra Pradesh, pending dissasal of WIP No 22583 of 202%,
an the fle of the High Coun
&
The petition coming on for hearing, upon perusing the Felition and the
affidavit fled herein and the Orders of the High Courl, dated QG10.2021,
OP AGZ024, 28.70.2021, 11.47.2024, $9.14.2024, 21.12.2081, 27.06. 2022,
14.06 2082, SOO6.2082, 12.07 2022, 28.11 2089, 28.12.2023, 20.02.2024,
26.03.2024 & O1.07 2024 made herein and upon hearing the argurnents of
Sr BalaliMedamalll Advocate for the Pellioner and of learned Government
Pleader for Mines & Geology for he Respondents.
WRIT PETITION No. 22612 of 2024
Setween: :
Mis. Lakhit Engineers Pvt. Limited, Rep. By its Director Mora Sabin Reday,
Vio. Relasekhar Reddy, D.No.26-157, Galulavarl Street, Pamarru Vilage and
Mandal, Krishna District |
.. Petitioner
AND
1. The State of AP. Ran by its Principal Secretary, Indusiries and
Commerce Department, Secretariat, Velagapuci, Amaravat.
2. The Director of Mines and Geology, [brahimoainam, Viayawada,
Krishna District.
"4. The pepe ty Director of Mines and Geology, Vigianagaram.,
4. The Assistant Director of Mines and fseolugy, Vigianagaraim,
vv mespondants
Petition under Article 228 of the Canstiution of india is fled praying thal
in the clrournstances stated in the affidavit filed therewith, the High Court may
he oleaased fo issue any writ or direction more particularly one in the nature of
Writ of Mandamus declaring the G.O.MS.No.85 of industries and Carnmerce
{(Mines-ll]} Department, dated 4-8-2021 and consequential impugne
*
No 5549/D2/2021, dated 31-18-2021 Issued by the 2™ respondent for levying
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WRIT PETITION No. 22056 of 20.27
Behveen:
Cevarapalll Srinivasa Reddy, S/o Linga Reddy, Aged about 60 years, Rio. Fiat
No06, Likiia Apartment, Prakash Nagar, Narsaraapel (PO} and UW), Guniur
~
Petitioner
AND
}. The State of Andhra Pradesh, Represented by iis Principal Secretary,
| Department of Mines and Geology, Velagapudl, Amaravall.
& Director of Mines dnd Geology, ibrahimpatnam, Viieyawada, Krishna
District.
Las
The Deputy Director of Mines and Geology, Government of Andhra
Pradesh, Vizianagaram Disiric
4. The Assistant [Director of Mines and Geology, Viianagaram,
Vizianagaram Distiat
Respondents
Patition under Article 226 of the Constitution of India is fled praying that
in the clroummstances stated in the affidavit fled therewith, ihe High Court may
be pleased fo issue writ or order or direction more so in the nature of Wirt of
Mandamus declaring the G.G. Ms. No 85 of Industries and Commerce (Mines
i} Deparment, dated 04.08.2021 and consequential impugned lefer No.
S758/020081, dated S1O8.2081sor levying - Premium amount. before
issuing of Letter of Inten{/LIO(Offer) for grant of lease is contrary to section
»
5(3) of the Mines and Minerals (Development and Regulation )Aci, 185
in
legal, arbirary, ullfra virus. against Aricies 14, 246 and 285 of the
Constitufion of india, and fo consequently set aside the G.O.Ms.No.65
industries and Cormmerce(Mines-llf}) department, dated 04-08-2021 by
directing the respondent authorities to consider the application of the petitioner
as per rules and procedure prevailed priar io fhe issuance of the
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WRIT PETITION NO: 22706 OF 2024
Between:
Wis Jyothy Infra and Consulfancy, Services rep by fs Pron. Velamur Marri
Reddy, Sfo Venkata Reddy, Rio D.No.3-33-10Q/H, Flat No. S02, Velamuri
Residency, Road Noi? .N.G.O Colony, Narsaraopef, Guntur District.
Patitioner
AND
1. The State of AP, , Represented by iis Principal Secretary, Deparment
of Mines and Geology, Velagapucd, Araravatl
é. Olrestor of Mines anc Geology, Ibrahimoatnam, Vieyawada. Krishna
District
:
The Deputy Director of Mines and Geology, Government of Andhra
Pradesh, Vizianagaram Dist.
4. The Assistant Cirector of Mines, and Geology, Vizianagaram,
Vizianagaram District
Respondents
Patition under Article 226 of the Cansiitulion of India praying that in the
ry oe,
circumstances stated in the affidavit fled fherewith, the High Courl ray be
dleased to Issue writ or, order or direction mare so in the nature of Writ of
Mandamus declaring the G.O. Ms. No 65 of Industries and Commerce (Mines
-W}) Department dated 04.08 2021 and consequential impugned letter No.
S7HYyD'!/2021 dated 34.08.2021, for levying, Premium amount, before issuing
£
of Letter of Infanv/LIO(Offer) for grant of lease is contrary fo sectian 15(3) of
fhe Mines and Minerals (Crevelopment and Requiation) Act, 195% legal
we
arbitrary, ultra virus, against Articles 14, 246 and 265 of the Constitution of
oh.
india, and fo consequently set aside the G.O.Ms.No.55 Industiss an
GCommerce(Mines UD department dated D4-0E-202 4 * directing the
respondent authorities to consider the ap set mation of the petitioner as per rules
and orocedure prevailed prior io the issuance of the G.0.Ms.Noa.65 af
industriss and Commerce (Minas -II department dated 04.08.2027.
aw 4
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" hae ; me 45 im ; eb Bee a sn 4
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ras coe es pod & cs tL = % 8 i yee a we ei \, roms aw oe
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eb £4 YS me " . m oy "3 ie > oh ¢ a on aus ey
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BO t
aero
» etitioner
AND
1. The State of Andhra Pradesh, Rep by fis Principal Secretary, Industries
and Gommerce Department, Secretarial Bidgs, Velagapudi, Amaravall,
2. The Director of Mines a Geo! lagy, jorahimpainam, Viayawada, Krishna
Ost. .
&. The Deputy Cirector of Mines and Geclogy, Government of Andhra
Pradesh, Chithoar, Chdioor Dist.
4. The Assistant Director of Mines and Geology, Old Collectorate Building
(nittoer, Chiioar Dist.
oReSPONdants
Petition under Articie 226 of the Cansiitulion of India is Med praying tha
in the circumstances stated in the affidavit fled therewith, the Nigh Court may
be pleased fo issue a wri, order or direction more particularly one in the
nafure of wri of Mandamus declaring the G O Ms No. 85 of Industries and
Commerce (Minesi} Department, dafed 48.2021 and consequential
impugned letter No 4S63/O12-1/2019, dated 28.8.2021 for levying premium
amount before issuing of Jeter of Intent / LIQ (Offer) for grant of lease is
contrary to section 75 (4) of the Mines and Minerals ¢ Developrnent and
Reguiation) Act, S57 iNeaal, arbitrary, ulira virus, against Artinias 14, 246 and
285 of the Constitution of India, and consequently set aside the G O Ms Na.
85 Industries and Cornmerce ( Mines - 11) Department, dated 4.8.2027 by
directing the respondents io consider the applination of the peltioner as per
Rules and procedure prevailed prior to the issuance of the G O Ms No. 65 of
industries and Commerce ( Mines - 1D Depariment, dated 48.2021 of the
Government af Andhra Pradesh in the interest of justice
ea
before
g
ony, Tress
8
he wri pel!
proceedings vide fetter Ne.
a
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tn * ate ned Siees YB honk how fn "<f £ #3 5 es (KL oN
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"sey
see
Wrf Petitioner
AND
The State of Andhra Pradash, ep by ts Principal Secretary, Industries
and Cormmerce Department, Secrelariat Bidgs, Velagapudi, Amaravatl,
é. The Director of Mines & Geology, Ibrahimpatnam, Viayawada, Krishna
Dist.
The Deputy Director of Mines & Geology, Government of Andhra
Pradesh, Chittoor, Chittoor Dist
Liat
4. The Assistant Director of Mines & Geology, Old Collestorate Buliding,
Ghittoor, Chittoor Dist.
. Respondents
Petition under Article 228 of the Constitution of India is Sled praying that
inthe circurnstances stated in the affidavit filed therewith, the High Court may
be pleasad to issue a writ, order or direction raore particularly one in the
nalure of wil of Mandamus declaring the G O Ms No. €5 of industries and
Commerce ( Mines mil Department, dated 4.82021 and canmsequential
impugned feller No 2042/D13-2/2019, dsted 28.8.2004 for lavying oreamium
amount before issuing of jetter of intent / LEC (Offer) for grant of lease is
cumary fo section 15 (3) of the Mines and Minerals | (Development and
Regulation) Act, 1987 illegal, arbitrary, ultra virus, against Articles 14, 248 anc
255 of the Constitution of India, and consequently set aside the G O Ms No.
BO Industries and Commerce ( Mines - Hi} Department, dated 4.8. 2021 by
directing the respondents fo consider the application of the petiloner as per
a3
wy,
Rules and procedure prevailed rier to the issuance of tha G CG) Ms No. 88
industies and Commerce { Mines - Hi) Department, dafed 4.9.2074 of the
Government of Andhra Pradesh in the interest of justice.
g
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BY
Petitioner
AND
porte
The State of A.P.s Represented by Ns Principal Secretary, Depariment
of Mines and Geoaingy, Velagapucl, Amaravatt
2. Director of Mines and Geology, [brahimpatnam, Vieyawada, Krishna
District.
&. The Deputy Director of Mines and Geology, Goverment of Andhra
Pradesh, Vigianagaram Dist,
4. The Agsistant Director of Mines and Geology, Vizianagaram,
Vizianagaram District.
Respondents
Patition under Article 226 of the Constitution of India is Tied praying nat
n the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue wril'ar order or direction more so In the nature of Wet of
Mandamus deciaring the G.O. Ms. No 05 of Industries and Commerce (Mines
-§) Department, dated 04.08.2021 and consequential impugned leller
No. 7506/D8/2021, dated O4.09.2021 for levying -Premium amount before
ssuing of Letter of intenfLiO(CHfer) for grant of lease is contrary to section
15(3) of the Mines and Minerals (Development and Regulation) Act. 1207
Hegal, arbitrary, ultra virus, against Articles 14, S46 and 2085 of the
Constitution of India, and to consequently set aside the G.O.Ms.No.O5
Industries and Commerce(Mines-II} department, dated O4-06-2027 by
directing the respondent authorities to consider the application of the petitioner
85 pet rules and procedure prevailed prior fo the issuance of the
AMs.No.85 of industries and Commerce (Mines -l} department, dated
04.08.2024. °
e ary
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tak
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ers
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{ OF 202)
Petition
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WRIT PETITION NO- 22864 OF 2024
Between:
G Yasudeva Naidu, Sic. 3. Thyagaraiusu Naidu, Hindu, Aged abouf 35 Years,
Qoa Business, R/o. Plligundlapaill Vilage, Mangunta Post, S R Puram
Mandal, Chittoor District
.. Paetitionsr
AND
j. The State of Andhra Pradesh, Rep by its Princinal Secretary, Industries
and Commerce Deparirient, Secretariat Bidgs, Velagapudi, Amaravail.
2. The Director of Mines & Geology, Ibrahimpainam, Vilayawada, Krishna
District
3. The Deputy Director of Mines & Geology, Gavernment of Andhra
pe)
Pradesh, Chittoor, Chittoor District.
=
The Assistant Director of Mines & Geology, (Nd Collectorate Building
be
Chittoor, Chittoor [istrict
Respondents
Petifion under Article 226 of the Corsthution of India is fled praying that
in the circumsisnces stated in the affidayid fled therewith, the High Court may
be pleased to issue a writ, order or direction rnore particularly one In the
nature of writ of Mandamus declaring the G.O.Ms.No.65 of Industries and
Commerce (Mines -fD Oepartment, dated <.5$.2021 and consequential
impugned letler No 4864/D1S-1/2019, datecl 8.62087 for levying premium
amount before issuing of letter of Infen/LiO': (Offer) for grant of lease is
contrary to section 75 ) of the Mines and Minerals ¢ Develoorment and
Reguigtion) Aci, 1957 legal, arbitrary, ultra virus, against Ariicies 14, 248 and
265 af the Cansiitution of india, and consequently set aside the G.O.Ms.No.65
industies and Cammerce (Mines - Hi} Deparirnent, dated 4.82037 b
'ie
directing the rasnandenis to consider the aonoiication of the pettioner as per
Rules and procedure prevailed prior fo the issuance of the G.O.Ms.No.88 of
5 rs ee
. 2 & oy Be
ay te Gh sapon es . baie i ,
Be S Ee th Ot OM C8 is
hye fe Es Wo oe en ey Ld ct
we Be OS Bk oh a
a "4 dine oa " Snot here ia pee, gene
2B ee B 9 oe a ae % a are '
LK wipes me ed hp OS fee Le oe " vs a j :
eee wee . rey a oft ' ten * io feed od : i
a ae 4 yy > : -. ee of nT,
- a oe EY 3 'goa Us A ee 'neoad to a 1
eee . eee iat naper 4 3 es 0% 153 Be a _ £4 wg
& 8 By» ° 2. E88 2 2 , ee on
"ie " g B Bs & (ns oe On aN ra uw
tse) stent s a x ep eee lge 3 fae fn} fea wes nee as
6 @ 2% % Sone et & & fe
"age Bs oO wo Sn of a ae to oe on rh td g
od chen 2 oy fe a fe Oe wey ot eon
gee eee ei) wane bow % a 'L > Bo agewe '
ime on & oO "ta an, & be Bf 3) hee te is
* is 5 wen gen ~~ rheee Bons baad ra "po I" 6, x
, ben rayne Seems We . vacet r aoe A ra
oo £6 8 8 - & 5B. oe S Boe Ch OS 8
© 4 jot 4 oe 4 ¢ tapeo. ee ss " sd
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z qe i Fg eo : 2 ix co OS en
cope G 63 x Loh "3 snaeee ad oe peed $3, sft od om ie: bees
a & me 2 2B 6 2 s BOR oe oS £2 %
a <n aon a : ~~ E y Mpg :
& ~~ ee re Gee eG % Gg --
fxs anh whe 4G ton on i" tee re, " Pal : a on
. na asi cis back ee beoe ne 03 os ge ies]
eg Bm & TO ae 1 a £2, G pox hee
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sn ry Ur me "ye og " ro an wy eo 3 OS ay
re 5 g oboe Irewe eee = < he f 4
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iw 5 8 7 4 ~ ge mm oe & , BR A ge pe *:
ie pre ty $a th Eg Ben vs ote ye ve fe , we
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Ue gen 4 aad anes oO As OS fe te x Bo kd *
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Bg peers Fase ed on, "ned oe tt red in GH *onen < yr 4 Paae' tS
tas " tee 3 oe . vem Soe1 * One oh, " rf 2 pee bedin "set Lng nat
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we St ee Se x ww ee oo gen "3 Oe try a
ae 43 oo og oA ee eget i wth, og oe Seon ad fot wy 62. ce
meee ay wet GE ee Gf € Src re Ry oe eS eo
% ¢ oa 4 ae a "4% es at mS peees a . ; 3b
a a 8 a Be a a hee SP gam 4 5 a
te dene seme tt me x ra <) wens & nen si | aed Paes tol 4 ny ener
Ek eo 2 6 » E be & oy a ™ tee
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sc 3 S3) G =s Fae fa e a oS, 'ne Ls Mont % as een ¢ pews
be CS tea a £4, Pee > a Soe oa ee ren oe,
ee = & 8 ¢ ns! oa a © bo x a 2 oS &
Bre te " was bog wm 7 "er BB ageve ee an ® ai fo wae rng %
ta ge nk ae i 33 Le i cn rn A ; nn ne fe eg Sn
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Bee bbe = Oo ¢ ge " 2 @ ¢ i = &
oe ¢ O a 8 6 e@ 8S Bos o 8 & 2 2 7 Go
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é me - we x = no a a an
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WRIT PETHTION NO: 22874 OF 2021
Sebween:
G Kishore Naidu, S/o. G Thyagarajulu Naidu, Hindu, Aged about 40 rs,
Decupation Business R/o. Fillgundlapalli Vilage, Mangurita Post, oR Purm
Mandal Chittoor District.
Petitioner
AND
1. The State of Andhra Pradesh, Rep by its Principal Secretary, Industries
and Commerce Departrient, Secretariat Bidgs, Velagapud!, Amaravati,
The Director of Mines and Geology, ibrahimostinam, Vijayawada
Na
Krishna District
The Deputy Director of Mines and Geology of Andhra Pradesh, Chittoor,
con
Chittoor (Nstret
4. The Assisiant Director of Mines and Geology, Olid Collectorate Bullding
Ghilioor, Chittoor (istrict
Respondents
Petition under Ariicle 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit Med therewith, the High Court may
be pleased lo issue a writ, order or direction more particularly one in the
nalure of whl of Mandamus declaring the G O Ms No. 65 of Industries and
Commerce ( Mines -f) Department, dated 4.8.2027 and consequential
impugned letier no. 4962/D13-1/2019, dated 28.8. 2021 for levying premium
amour before issuing of fetter of Intent / LIO (ON eri for grant of lease is
contrary fo section 15 (4) of the Mines and Minerals ( Develoornent and
Reguiation) Act, 1957 legal, arbitrary, ultra virus, against Aricies 14, 246 and
285 of the Constitution of India, and consequently set aside the G O Ms No.
So Industries and Cammerce ( Mines - If} Department, dated 4.82021 by
directing the respondents io consider the application of the petitioner as per
ghee
Rules and procedure prevailed prior to the issuance of the G O Ms No. 65 of
industies and Cammerce ¢ Mines - IN} Denariment, dated 4.6. 2021 of the
on Oreacdonh in thea infesact of dete
Government of Andhra Pradesh in the mnierest of rustice.
iA NO: 1 OF 2027
Fetiian under Section TS) CPC is fied praying that in the
circumstances staied in the affidavii Sled In support of the petition, the High
Court may be pleased to direct the respondent authorities not to fake any
coercive steps pursuant ia the notice imougned proceedings vide letler No.
4O02/D1S-2019, dated 88.2027 fer levying "Premium amount" before
WEP NO 2287
i
Sof 2081. on the fic of the High Court,
IA NO: 2 OF 2094
*«
Pettion under Section TS) CPC is fled praying that in the
cimmurmsiances Stated in the affidavit lec in support of the writ pedition, the
High Court may be plea ased io suspend the operation of the_.O.Ms.No.68 of
Department, dated 4.82021 of the
"
z
industries & CGommerce (Mines) i
o> Hoe Sy 7) " a? obisa es: iy e t eae a7 £ preg =
faavernmert of Andhra Pradesh, sending disposal WLP No Ss874 of 2021, on
the fle of the High Court.
The petiion coming on far hearing, upon osrusing the Petition and the
affidavil fied in support thereof and the Orders of the High Court, dated
4 AK OAs AR MO FAW Voy ON PEP BY QE GEO FI 4D MPT. FO Fe Be
M.06.2062, SOUS 2022, 1S. OF S022, 25.71.2083, 88.12.8023, BGs 2084,
%
20.03. 2024 & O1.07 2084 mace harsin and upon hearing the arquments of
SRT JANARDHAN RAD Advocate for the Petitioner and of Government
"leader for Mines & Geology fer the Ressondants.
WRIT PETITION NO: 23084 GF 2024
Between:
MUKrishna Reddy, S/o.Punna Reddy, Aged about 57 years, Rlo.44, MLA & MP
Calony, Road No.10-C, Jubilee Hills, Hyderabad $00 085, TS,
. Petitioner
AND
1. The State of Andhra Pradesh, Rep, by ts Principal Secretary, Industries
and Commerce (Mines & Geology} Dept, Secretariat, Velagapudi,
Amaravathl, Guntur District.
s. The Director of Mines and Geology, Government of Andhra Pradesh,
or Anjaneya Towers, [brahimpatnam, Krishna District.
3. The Deputy Director of Mines and Geology, Srikakulam, Srikakulam
District
4. The Assistant Director of Mines and Geology, Tekkall, Srikakulam
District.
Respondents
Patition under Article 226 of the Constitufien of India praying that in the
circumstances stated in the affidavit filed therewith, ihe High Court may be
pleased fo Issue a Writ, Order or Direction more particularly ane in the natu
of Mandamus, declaring the action of the 2° respondent in seeking to enforce
ine provisions of GCMs No.65, [Industries A& Commerce (Mines dip
Deparment, dhO4.08 2027 against the petitioner and in raising a demand f
payrnent of, Premium Amount, vide Letter No 257 7/D41- 3/2019, di.08.09 2091,
in respect of the Quarry/Mining Lease Application, di.12.09.2014 in relation to
iolour Granite (Srikakularn Blue Variety}, over an extent of 7.680 Heciares in
Sy. No.9 of Kondatemburu Vilage, Nanci digam Mandal, Srikakulam District, as
legal, arbitrary, without jurisdiction, violative of the provisions of the Mines
and Minerals Gjevelopment and Regulation} Act, 1987 as also violative of
Articies 14 and 19 Cilia} and 265 of the Constitution of India and consequently
set-aside the same and direct the respondenis to process the Quarry/Mining
lease Apnlication of the petitioner, did2Z.09. 2014, without demanding for
gayment of, "Premium Amount'.
IANO: 1 OF 2024 :
Petition under Section 187 CPC praying that in the circumstances
staied in the affidavit fied in suppnrt of the pelition, the nigh § Court may be
gleased to ciract the resmondaenis nof fo takes sieps for grant of Quarn/Minin
Lease in favour of the third sartics in respect of the area thal is subject water
of the petifioners Appiication, dihis.09. 2014 for Quarry/Mining Lease for
Colour Granite (Srik akular Slue Variety), over an extent of 7.680 Hectares in
Sy.No.29 of Rondatemburu Vitlage. Nandigam Mandal, Srikakulam District,
pending disposal of WP No 23084 of 2027, on the He of fhe High Gourt
S
: on coming an for hearing, upan perusing the Peition and the
Phe petition coming an for Asarinig, upon perusing the Petition and the
aftidavii Hed in support thersef and the Orders of the High Court, dated
LICR a fey Sper ASD SEP oY PE ILS sk F2 SHELA . 4 OP sees
O87. 2027, 28.71.2023, 26.72 2088, 2002 2024, 25.038 £024 & OTOP 2024
oy Sey Petes ste ed Set Maw Reasessye : ye N
made hare and ugan hearmg ihe arquimenis af Sr P Roy Reddy, Advocate
for the Petitioner and GP for Mines & Geolngy for the Resnondent,
WRIT PETITION NO: 23798 OF 2024
Belwean:
ry
Mis. Surrise Project, Rep. by ts Maraging Partner, VUS.B. Bhushan Kumar,
Sfo.Purna Chandra Rao, Aged aboul 4% years, Rio Plot No. 183, Prashasan
Nagar, Juiniee Hits, Hyderabad - S00 G33.
. Petitioner
iss
Se
1. The State of Andhra Pradesh, Rep. by ts Principal Secretary, Indusinies
and Carmmerce (Mines and Geology} Dent., Secretariat, Velagapudi,
Amaravathi, Guntur District
é. The Director of Mines and Geology, Government of Andhra Pradesh
Sri Anjaneya Towers, [bra ahimpainam, Krishna District.
tad
Tre Deputy Director of Mines and Geology, Ongole, Pakasam District
4. The Assistant Director of Mines and Geology, Ongole, Frakasam
. Respondents
:
Fettion under Articie 226 of the Constitution of india praying {hal in the
circumiiances stated in the affidavit Med therewith, the High Court may be
eased fo issue a Writ, Order or CHrection more particularly one in the nature
of Mandamus, declaring the action of the 2" respondent in seek! ing fo enfgarce
the provisions of 6.0.Ms.No.85, Industries and Commerce (Mines Ju}
Depariment, dtO4.08.2621 against the oetlioner and in raising a demand for
payment af Premium Amount, vide Leffier No SGTQvDG/2001, dt.2? Q8. 2084, in
respect of the Quarry/Mining Lease Application, Ghee. 12.2020 in relation to
Colour Granite, aver a total extent of 5.000 Hectares ie. an exten of O. 286
an extent of 0405 Hectares in Sy No god/ts-5, in Sy. No 934/12-5, an axtent
oF 0:16 Hectares in Sy.No.934/42-9. an extent of O.405 Hectares in
oy. No. Q34/12- 10, an. extent of 0.405 Hectares in Sy. No.934/12-11, an extent
of oe
Sy. No. 934/t2- 13, an extent of 0.405 Hectares in Sy. No.O34/12-14, an extent
of 0.405 Hectares in Sy.No.8G4/12-15, and an extent of O405 Hectares in
i
& Hectares in Sy No 934/12-12. an extent of 405 Hectares in
sy No. So4/12-15 of Ronidena Vilage, Bailikurava Mandal, Prakasam District
8s legal, arbitrary, wilhoul juriseliction, viciative of the provisions of the Mings
and Minerals (Develupment and Regulation) Act, 195/ as also violative of
Aricies 14 and 719 Cig) and 285 of the Constitution of India and consequently
setaside the same and direct the respondents to process the Quarny/Mining
hece ay OF wt . :
es ie ye HE we im ines se
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26.30.2027, 2840 2021 11.94.2027, 25.7%. 2021, S47.12.2021, 2103 2022,
28.04 2028, 24.08 2082, OB. 11.2023, 28.12.2023, 20.02.2084, 26.05. 2024 &
O41.07 2024 made herein and upon hearing the arguments of Sri P_Roy Reddy,
Advocate for the Petitioner, and of GP for Mines & Geology for ihe
Respondents,
RIT PETITION NO: 23202 OF 2024
Between: °
Mis. Srinivasa Grane Industries, Rep. by its Managing Pariner,
K Srinivasa Reddy S/o. Venkateswara Reddy, Aged aboul 42 years,
D.No.3-1-114/8, Rajendra Nagar, 2nd Line, Pragna Royal Apariment,
Patlabhipuram, Guntur, Guntur District, ALP.
. Petitioner
AND
4. The State of Andhra Pradesh, Rep. by ifs Principal Secretary, Industries
and Commerce (Mines & Geology) Dept. Secretariat, Velagapudl,
Amaravath!, Guntur District.
3. The Director of Mines and Geology, Government of Andhra Pradesh,
Sri Aryaneya Towers, Ibrahimpainam, Krishna District.
*
4. The Deputy Director of Mines and Geology, Ongole, Pakasam District
4. The Assistant Director of Mines and Geology, Qngale, Prakasam
District.
. mespondents
Petition under Article 226 of the Constfilution of Incdla praying that in the
circumstances stated In the affidavit Hled therewith, the High Court may be
nisased fo issue a Writ, Order or Direction more particularly one in the nature
of Mandarnus, declaring the action of the 2" respondent in seeking to enfor
a
the provisions of G.O.Ms.No.88, Industries and Commerce (Mines ii}
A
an :
Department, dL.O4.08.2021 against the petitioner and in raising a demand for
payment of Premium Amount, vide Letter No. SOR DOR0S0, dh ey 08.2081, In
respect of the Quarny/ Mining Leas © Applicalicn. {15.74.2019 in relation tf
Colpur Granite, aver an extent of 25.000 Hectares In Sy No 1/P of Chennu pall
Vilage, Balllkurava Mandal, Prakasam District, ag Hegel, arbitrary, without
urigdiction, violative of the orovisinns of the Mines and Minerals (Development
n
and Regulation} Act, 7&8
(Tg) and
285 of the Constitution of India and cansequenily set-aside the same and
direct the respondents to process the Quarry/Mining Lease Applic ication of the
afitioner, dL 18.17. 2019, without demanding for payment of "Premium
Armount'
IANO: 7 OF 202%
2
Patiion under Section 354 is fled praying that in the
yoort af the pelition, the High
"is not to take steps for grant of
ries in respect of the area that is
8.14.2019 for Quarry/Mining
olour Granite, over an extent of 25.000 Hectares in Sy. No. 1/P of
yon
437
£33
in
ay
edd
te
3
Chennupalll Vilage, 8 tallikurava Mandal, Frakasam, District, pending disposal
of WP No 23302 of 2027, on the He of the High Cour.
IA NO: 2 OF 2024
Petition under Section US? OPC is fled praying that in ihe
nircumefances stated in the affidavit fied in support of the pelitian, the High
Sourt may be pleased ic suspend fhe demand raised for payment oO
"Dramium Amount', as contained in the 27 respondents Letter
No (5089/2020, dL 27.08. 2021, pending disposal of WP No 2202 of 2021,
on the fle of fhe High Gort.
The petition coming on for hearing, upon perusing the Pelion and the
affidavil fled im support thereof and the Order of the High Court dated
08.10.2021, 28.11.2088, 26.12.2023, 20.02.2084, 26.04.2084 & 01.07 2028
made herein and upon hearing the arguments of Sri. P Roy Reddy, Advocate
for the Petitioner and GP for Mines & Geology for the Respondenis.
co)
WRIT PETITION NO: 25385 OF 2024
Between:
Mis Pokarna Lid, a company incorporated under the indian Companies Act
rep. by iis Chairman & Managing Director, Gautam Chand Jain, Sio. Kantial
Jain, aged 68 years, 105, First Floor, Surya Towers, O.P. Road,
Secunderabad.
. Petitioner
AND
1. The State of Andhra Prad leah, Rep. by iis Principal Secretary, Industries
& Commerce (Mines} Department, Secretariat Buildings, Velagapudi
Vilage, Guntur Cistict.
3. The Director of Mines and Geology, Anjaneysa Towers, ibrahimpainam
Vilage and Mandal, Knshna District.
%, The Assistant Director of Mines and Geology, Palarnaner, Chittoor
District,
. §aspandents
Petition under Article 225 of the Constitution of India praying inal in the
clrcurnstances stated In ihe affidavit fled therewith, the High Court may he
nleased to issue an appropriate writ or order ar direction more particularly, in
the nature of a Wri of Mandamus, declaring
sted
H
aN
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five
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ae ©: Be gs Oe SD Seca 6; a
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a aheee, pein oe £8% ws wl sere. ia roaed nM we ee
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oy Sy th me tee es oe Oe gy
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1 OF 2027
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i ve, 'eee ca rhe At eeeae apes i Fae , my
reed C3 Seed iA bonod ah: aE, 3 nner ie odeos gM bee beond oh.
The petition coming on for hearing, upon perusing the Petition and the
affidavit fled in support thereof and the Order of the High Court daled
OS AG SN!1, 28.11.2082, 26.12. 2089, 20.02 2024, 26.05.2024 & OTT 2024
made herein and upon hearing the arguments of Sri Madhava Rao Nallun,
Advocate for the Petitioner, GP for Mines & Geology for the Responcents,
%
WRIT PETITION NO: 23568 OF 2021
Between:
Mis. Pokarna Lid., a cornmpany incorporated under the Indian Co mpanies Act,
rep. by lis Chalrrnan and Managing DNrector, Gautam Chand Jain, So. Ranival
Jain, aged S88 years, 105, First Floor, Surya Towers, OF. Road,
Secunderabad.
Petitioner
AND
4. The State of Andhra Pradesh, Rep. by Hs Principal Secretary, lidustries
and Commerce (Mines) Department, Secretariat Buildings, Velagapudi
Vilage, Guntur District.
2. The Director of Mines and Geology, Anjaneya Towers, lorahimpainam
Village and Mandal, Krishna District.
ta
The Assistant Director of Mines and Geology, §86, Bound St,
2
Grean spel, Chiffteor-51 7002.
Respondents
Petition under Ariicle 228 of the Constitution of India praying that in the
circumstances stated in the affidavit fled therewith, the High Court may be
pleased to isaue an appropdate writ or order or direction more particularly, in
the nature of a Writ of Mandamus declaring thai ihe amendmenis made to
APN Aor Mineral Concession Rules, 1886 through G.O.Ms.No.@5, Industrie
and Commerce (Mines- Wn 1) Depariment, dated 04.08.2021 are only prospective
and wifl not affect the existing quarry jease of ihe petitioner, granted by the
af
of Eswarap
oy -
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"py a a oe oe ES we oer "ot
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A Ea ty : . & a Me sn bee ry,
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3 Ww pan é ie ened ¢ ee boos A i 4% Ww cane rus
it3 Pos ms 4 oe : i a oa % ws 'v0
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we Send? bass ut yor waren. based x, ay ms: Ca phew pet
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te i fo hoe oy te me ES ee ae sy
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At
rhe petifion coming on for hearing, upon perusing the Petition and the
in Support thereaf and the Order of the High Court dated
O81 2027, 28.10.2021, TPLS021, 28.71.2025, 26.12.2025, 20.02.2024,
25, 03 2024 & O1.OF 2024 rade herein and upon hearing the arqumenis
ORL MADHAVA RAO NALLURI Advocate for the Petifioner and of GP FOR
MINES & GEOLOGY for the Respondents.
WRIT PETITION NO: 23530 OF 2027
Selween:
S. Jayashankar, S/o. Srinfvasan, Occu Business, Resident of D.No. SY,
Eeawara Achan Street, Ambur, Vellore District, Tamil Nadu.
Petitioner
AND
}. State of Andhra Pradesh, rep. by ifs Principal Secretary, Mines and
Geology, Secretariat Bullding, Velaganudi, Amearavathi, Guntur
CHstrich (AP.
The Director of Mines and Geology, Sri Anianaya Towers, D.No. 7-104,
Sih and Gth Floors, B-Block, lorahimoainam, Krishna District, ALP.
KG
The Deputy Director, of Mines and Geology, Chittoor, A. Po
bo
The Asst Director, of Mines and Geology, Chittoor (AP).
a &espondents
Petition under Articie 226 of the Constitution of India is fled praying that
nm the circumstances stated in the affidavit led therewith, the High Court may
be pleased fo issue a writ order or direction more particularly one in the re
of Writ of Mandamus declaring the amendment made io Rule 12(5kc} of
Andhra Pradesh Miner Mineral Con n Rules, 1965 by way of inserfan
through clause vil (a) of G.O Ms.No.68, dated 04-08-2027 of Indusirias anc
Cammerce (Mines-lf} Department enabling the State Government to collect
ih ss
rs os rs wee
conte g "ee
ote a3 Go 3 a 1
a2 ae , oor
wed as en " 3 fon 4
taal at ay) ong tat eee ft
a 2 oS a & He
x a od § Aone oe a
oe tere ween re ES vheect pod rr : o bree.
te O om 'ht i an on chooe as fap age coe
iw ry SS bons Spon ape Ao ¢ a a ais
hoot wee Lie 'si a as , ; fond Sok wy par
nn ne yoo" Be It oy (SG OD co
nee bad Reba we ees Sone awe ie more 3
a id one ond a} bene sy) oe - read AY 7% Oe
Senn bed res "£4 ts ing on neat as oe cid Sed "gree
~ ; i , -F ne Meee LE tng LS pated
~e = G& & as be a a me oh
ia! a tf ' tS $6 " a 4 ms reed ue y
a " fu hen ; fee a ae,
ee 4 as) re ho ed it pe
"es "ane Ay heed oP a vad yet we Pua rad o ee
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' bavwh
WRIT PETMION NO: 25836 OF 2024
Sehven: *
Qeeksha Mining & Mineral Trading Company, Represented by ils Proprietor
MA Siva Prasad, S/o. Venkata Subbayya, aged 48 years, R/o. D.No.ig-87, RR
Complex, SFS Street, Kadapa, Kadapa Metrict, Andhra Pradesh.
».etifianer
AND
1. The State of Andhra Pradesh, Represented by ils Principal oecretary
(industries and Commerce Department, Secretariat Buildings al
Velaganudi, Guntur District, Andhra Pradesh.
2. The Director of Mines and Ge ), lbrahimpainam, Vileyawada,
Krishna Cystrict, Andhra Praciash.
Ls
The Desuty Director of Mines and Geolngy, Government of Andhra
Pradesh, Chitfoor District, Andhra Pradesh.
4. The Assistant Director of Mines and Geology, Chittoor, Ghitloor Uistrict,
Andhra Pradesh
, Respondents
Petition under Article 228 of the Constitution of India is Hed praying that
in the olroumstances stafed in the affidavit filed therewith, the High Court may
be pleased fo issue a Writ or Order or Direction more particularly ane in the
nature of Writ of Mandamus declaring the G.O.Ms.No.65 of industries and
Commerce (Mines-l]} Department, dated 04.06.2021 and consequential
impugned letter ne. 4586/Q1/2020, dated 26.08.2021, for levying "Prermum
Amount' before issuing of Letter of infent/LIC) (Offer) for grant of lease is
contrary fo section 1513} of the Mines and Minerals Developmen' and
Regulations} Act, 1957 is legal, arbitrary, ulira virus, against Articles 14, 246
and 285 of the Consitution of India and consequentially sel aside the
S.0.Ms.No88 of Industries and Commerce (Mines-If)}) Department, dated
4 B fh
7% n cE ish eve toe
* co) ar ay; ee We
bean. 4 - ae Hs res i Nag, 4
oO @ 2 we @ LN fe Bp BS wer
Be 2 2 go © 3 ON BO ee St te
aa " gn be bE moe ' - ote
a & & & & = m m ow Fa OE O Peed
Led on pee 87 ae LS Linen fi a i : a) he nt
"ft o ee a. es an hs ni. as rn ane
BG gs & Fo mw . Mo Oo" ee ae ae = ee
%Y Zz rag! ¢ 4 rn ' £4 a, '4 heed / oo
Be tes wa fe Bg A ee LY on xy Se Cy seen
aon a on <n oso : . fo Bow Ee eS 5
=< Spe peed oe ¥ 3 . an om 1h a) Ee emg find x ie) ~ Tas "3
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ie HH we 2 po © & Be Ae ed mB oe an
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te be my SS ae mg Se
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. 1 Seve iM peeed . Pe ae a 63 oe fa eet > Jes oo io
a oe gee Ghd a, en are my ed fee ow ad
Sg G #m w Oe Boe td ie ae:
Oo fF ° a Fos pe oem fe
4 'eet tt agp spot if ret Led ie 'o Sdews pee
an a A an ns ©) bees Seren a tees , Co app
gp OE a ee am OB a cg fh '3
wa OO oom a ¢ Peay, on oO (8 "
ee . ; oe Oo sp og 63 oe ms re, SG
4 © eo Bo, GB mB im oo oS ny See
an nt: wo we in oe oe Jc OS
mM a OS room oS 3 tk bees capes, o A
cee $ 4 sores wd £5 "ng vet edt fees 5 oak
bere eg apg ns te th he ES ro ao bee
24 ¢ "< bees = 4 wee ' 3 " wae 4 se i
Cy Sean Sooe pees py tie can aaa eoee 693 fade arene vet re ooo. ie we
om 5 GR an; a a ay OM ad "4 3 eon
SS me i. re 2 oe '-_ on i ge i
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. os 7 ty 2 rege 4 on oe
en as ra Lm, CG mG ee as :
co te Gee a nee nd eee ee £05 are:
beet a {3 o~ "we 2 «© aes 44 Ese Gi nS Sem Su
a We ang hres toad PA ae ln veer ea ve "h'5 od ats oe
feos a3 ¢ w, gs ipeee. en i) Fed ctvon, % i rs whee' fe the Me aD
th £5 ™ - a ne wee ted fy teeters *y Soe
Jz £3 ° A 465 of Get ie : gece Gt ewe © eden, $d. een
a ar a) a ve OU, : as £3 os eres
ns an aoe oo be eB get we te GB Win ae
on ee Go nr ee sh} ve ee ge te
Sep nape es ery te oe te meee ' on we ram id 60 Shy om
Pans feed £3 : t% oh, £$% saad ae 9] ee <3) s 4h t " "95, Eas
*; oo om ks Lp ti Us we Oboe x foo aes LP
' i te Ww aw 4 7d sper a fan Se Nee ES . Neat ron "we saeerr bere hope es aa us
a rch < for fe a ce fs " 5s ed CT ee "fp ie is % aS
' sgeee " ~ Nh May 4 4% k ban " Ag g 'vee
a ee & a nn? SD oye & ow nn an a. ee oN oh.
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en. as 3 t~ 86 wee es 6h, SO gy an) ? ge
a es doo - ttn er : i oe, ' pes ees 4
oot ee as) bs ees io are 'K i Sooo fee oon £3 Cr Nd Lng » ie "Se & 0
; A waite ween d ose pa p vhoee ; bose * ' Pow " wt
i nnd fore peg Gy re nr rr hy 2 6 ge OEE o " rd
nn ng gf y ce $R Fw fa Se
SO te OS ~ ££ g@ ww & 6 © os Ge be me
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o £8 c 8 2 & & sn ae ao ge ey vo OSE
re ro 'ft pe abet bees pe ' oy Base venee an cos iad . we, a Pree
fee OS m™ eed oD we a eve oO. aN ce a 7 * 7 th howe con
we gg GS 2 = £m 6 LS ae oth ee ~~ B
ioseeg . See as o er 4
nk Soe Sot " aM Seen'? Feed woe x get ber em a ~ oni <f" en fore fone aK at ox
m 8B 2 es ms & # © »~ G @& E'S ern S © € & Lu & oe ©
Ee eG ib, Bo L "oe EF Oy Ce SS So 8 oe Lh. B & OB
we ws apeoe ey a2 peed os "2 0 <3 ue a beceed bone cheat ot pad ok oe one , B fos bone
wn eee eS & 2 5 at GES e as a 4 4 few s ot.
en en a a om PS 2 & 6 6 & "he m OF 'eh woe et - 8
oe wa £0 £ a 2, hod ae lo sro Thee oD 3 fa f pas i] # ee ys . ns
C3 oe, ah. ano) oe if wh Ae) ee io case 90 £F5 : Ge jos aa
fy fe C3 Gh a, ie we * % 35 are , ery 4 GS ' wm
"a oe a C3 og ada g 64 "os, pr. " * 4 Fas08 0% ae <> hm, ne cA I Aloe
ws Ww fh OS 0 Ty be & WA SD ge Ti Fa em 6G DT
om ES te » £ o£ BB a me
Sew nem a : i as a at Peal 4 OSS nat '
an a cd 6h, ied
fp "S Lacan) not won
PYo.D No. Ta-87, RR Camp! ax, SFS Streel, Kadapa, Kadapa District, Andhra
Pradesh
. Petitioner
AND
. State of Andhra Pradesh, Reoresented by Hs Principal Secretary
(industries & Commerce Depariment), Secretarial Bulicings al
Velagapudi, Guntur District, Andhra Pradesh.
2. The Director of Mines & Geology, lbrahimpainam, Vilayawada, Krishna
District, Andhra Pradesh.
3. The Depuly Director of Mines & Geology, Government of Andhra
Pradesh, Chittoor District, Andhra Pracesh.,
. The Assistant Director of Mines & Geology, Chificor, Chittoor District
Andhra Pradesh. .
. Respondents
Petition under Article 226 of the Conaiitulion of india is Tied praying that
in the circumstances stated in the affidavit Med therewith, the High Cour may
be pleased ta issue a Writ or Order or Direction more particulandy one in ihe
nature of Wire of Mandamus declaring the G.0.Ms.No.65 of Industries and
Commerce (Mines) Depariment, dated 04.08.2021 and consequential
impugned letter no. 4S37/Q1/2020, dated 26.08.2021, for levying Fremium
Amount before issuing of Letter of ImMenvLIO (Offer) for grant of lease Is
contrary fo section 15(3) of the Mines and Minerals (Development and
Regulations}Act, 1957 ie Hlegal, erbltrary, ultra virus, against Ariicies 14, 246
and 285 of the Constitution of India and conseaquentialy set aside the
&.O.Ms.No.88 of Industries and Commerce (Minas-i} Departrnent, dated
04.08.2021 by directing the respondent authorities to consider the application
of the petitioner as per rules and procedure prevailed prior to the issuance of
the G.O.Ms.No.85 of Industries and Commerce (Mines-iN} Department, dated
04.08 2021 of the Government of Andhra Pradesh,
1 OF 2024
.
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243i4 OF 2021
ie
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WRIT PETITION NO
respondent
Setween
(s¢ny
o
Paes
3
2. The Director of Mines & Geology, Ibrahimpatnam, Vijayawada, Krishn
District, Andhra Pradesh.
The Deputy Director of Minas & Geology, Government of Andhra
Cos
Pradesh, Chittoor District, Andhra Pracesh.
4. The Assistant Director, of Mines & Geology, Chitoor, Chittoor District,
Andhra Pradesh.
.o RESHONGENTS
Petition under Article 226 of the Constitution of india is Hlec praying iat
in the circumstances staled in the affidavit fled therewith, the High Court may
be pleased to issue a Writ or Order or Direction more particularly one in the
nature of iit of Mandarnus declaring the G.O.Ms.No.65 of Indusines and
Cemmerce (Mines-l) Department, dated 04.08.2021 and consequential
impugned fetter no. SP3S/QV/2019, dated 26.08 2021, for ievying Premium
Amount before issuing of Letter af Intenf/LIO (Offer) for grant of lease |
tf
contrary to section 75(3) of the Mines and Minerale (Development anc
Regulations) Act, 1957 is Hlegal, arbitrary, ulva vieus, against Ariicies 14, 246
and 265 of the Constiiution of India and consequentially set aside the
G.O.Ms.No. 65 of Industries and Cornmerce (Mines-I)} Department, dated
04.08.2021 by directing the respondent authorities to conser the application
of the petitioner as per rues and procedure prevailed prior fo the issuance of
the G.O.Ms.No.85 of industries and Commerce (Mines-1]} Denartrnent, dated
04.08.2021 of the Government of Andhra Pradesh,
s
IA NO: TOF 2021
Petition under Section {51 CPC is filled praying fhat in ihe
eroeumsfances stated in the affidavit fled in support of the writ peltion, the
High Court may be pleased in set t asice the GC Ms No.88 of Industries arid
Commerce "(Mines Department, dated O04. 08.2021 by directing the
respondent authorities to consider the application of the petitioner as per rules
and srocedure orevaled orier fo the issuance cf the
YS
industries and Comroerce (Mines-{f]} Department, dated
X :
Government of Andhra Praciash, pending disposal of WURLN
"--~
on the fle of the High Court.
ms
s . . 2 i. " apt .
The petition corning on for hearing, upon perusing the Petition and the
favil flee In support thereof and Orders of High Court,
4
oo
= &
daied 28.10 2021,
2022, T4068. 2022,
2.07 2022, SE 112023, 86422020, 20.08. 2024, 28.08. 20284 &
Na PUR oes : se ee. ot Nee mearice Saye sores ery g& "T35
O1O7 2024 made herein and upon hearing the argumenis of Sri V Sai Ruma
Advocate for the Petitioner and of learned Adel. Advacate General and GP f
Mines & Geology for the Responders.
WRIT PETITION NO: 24934 OF 2024
Sehvesn:
x
BP Gnana Chaitanya, Sio Raghuram Reddy, aged 41 Years,
Vilage, KV Palll Mandal, Ohittor Disiric!, Andhra Pradesh.
¥
ANB
Rio THYMSDUTaM
. Petionaer
4}. State of Andhra Pradesh, Represented by is Principal Secretary
(industries & Commerce Department), Secretarial Buildings at
Velagapudi, Guntur District, Andhra Pradesh.
@. The Director of Mines & eee lorahimoainam, Vi
District, Andhra Prades
my
3. The Deputy Oirector of Mines & Geology,
Pradesh, Chittoor Distinel, Andhra Pradesh.
4 The Assistant Director of Mines & Geology, Chittoor,
Andhra Pradesh.
fayawada, Krishna
Sovemment of Andhra
Chittoar District,
mas pondents
5
Lad
Petition under Anicie 226 of the Constitution of India is Hed praying nat
in the circumstances stated in the affidavit fled therewith, the High Gourt may
be pleased fo issue a Writ or Order or Direction more particularly one in the
nature of Wit of Mandamus declaring the G.O.Ms.No.85 of Industries and
Commerce (Mines-IH} Deparirnent, dated 04.08.2024 and voneeauenta
impugned letter no. S7ag/Qi/2018, dated 25.08.2027, for levying Premium
Amount before issuing of Letter of IntenVLIO iOffer} for grant of lease is
contrary to section 15(3) of the Mines and Minerais (Development and
Regulations} Act, 1957 is Negal, arbitrary, ultra virus, against Adicies 14, 246
and 385 of the Constitution of india and csonsequentially sel aside
the O.Ms. No.6 of inc ydus sities and Commerce (Mines-il} Deparment, dated
04.08.2028 7 by directing the respondent authorities to consider the ap HOSHON
of the petiioner as per rules and procedure prevailed prior to the issuance of
thet3.O.Ms.No.85 of Industries and Commerce (Mines-lll) Department, dated
04.08.2021 of the Government of Andhra Pradesh.
[A NG: 1 OF 2021
Petition under Section 151 GPC is filed graying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to set aside theG.O.Ms.No.6o of industries and
Cammerce (Qiines-H) Depariment, dated 04.08.2021 by directing the
aspondent authorities to consider the application of the petitioner as per rules
and procedure mrevailed prior to the issuance of the G.O.Ms.No.85 of
industries and Cornmmerce (Mines-lI} Department, dated 04.08.2021 of
228 wf AN
Government of Andhra Pradesh, pending disposal of W.P.No.243234 of £02),
on the fle of the High Court.
ite
The pelitian coming on for hearing, upor ow the Petition and the
% Aye
aNidavit fied in support thereof and Orders of High Court, dated 25.70, 2024,
99.40.2081, 14.41.2084, 25.11.2081, 21412 2024, 21.038. 2022, 14.08. 2022,
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contrary fo section a of the Mines and Minerals (Develapment and
Regulations) Act, 1957 is legal, arbitrary, ullra virus, against Articles 74, 245
and 285 of the Constitution of India and sonsequentialy set askie the
G.O.Ms.No.85 of industries and Commerce (Mines-ll} Department, dated
04.08.2021 by directing the Se authorities fo consider the applicatian
of the petifioner as per rules and pr ure prevailed prior to the issuance of
the G.O.Ms.No.85 of Industries and Commerce vince th Department, dated
04.08.2021 of the Government of Andhra Pradesh.
z
iA NO: TOF 2021
Petition under Section 151 CPO is fed praying thal in the
eicurmsfances stated in the affidavit fled in support of the wril petition, tne
High Court may be pleased to set aside the G_.O.Ms.No.85 of Industries and
Commerce (Mines-IH} Depariment, dated 04.08.2021 by directing the
respondent authorities to consider the application of the petitioner as per rules
and procedure prevailed orior fo the issuance of the G.O.Ms.No.0o of
industries and Commerce (Mines-ll]}) Department, dated 04.06.2021 of the
Government of Andhra Pradesh, pending disposal of WP.No. 24809 of 2027,
an the file of the High Court,
:
The pefition coming on for hearing, upon perusing the Petition and the
affidavil filed in support thereof and order of the High Court, dated £8.310.<02)
42412021, PS. 17. 2021, 21.12.2021, BLOB. 2022, 14.06.2022, GO.08 2022,
42.07 2022, 28.11.2083, 26.12.2083, 20.02.2024, 26.03.2024 & O1.O0F 2024
rade herein and upon hearing the arguments of Si V.Sai Rumar, Advocate
for the Petitioner and GP for Mines & Geology and Addl. Advorate General for
the Respondents.
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AND
28041 OF 2024
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WRIT PETITION NO
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rs cs Le ae
cA wo faa
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lee on Selva 53
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Constitision of india, and consequently sel aside the impugned nolceetter
No SSOG/M/1994, dated 20.70.2024.
IANO: TOF 2024
Partition under Section 181 CPC is fled praying that in the
circumstances stated | 2 the affidavit fled in suppart of the wril petition, the
High Court may be pleased to direct the respondent authorities not fo take any
coercive steps with reference fo impugned proceedings vide leler No.
S508/Mi1994, dated 20.10.2024, with respect to remittance of differential
amourt of Security deposit which is equivalent to 5 mes of Annual Oead
Reniminus Security Deposit already furnished, pending dispas oy
WP No 28011 of 2021, on the file of the High Court.
iA NO: 2 OF 2027
Petition under Section 151 CPC is fled praying that in the
circumstances stated in the affidavit fled in support of the wnt petition, the
High Court may be pleased to direct the respondent authorities fo cantinue fo
issue dispatch permits to the petitioner, pending disposal of W.P.No.25017 of
(2024, on the fle of ihe High Court.
The pelifion coming on for hearing, upon perusing the Petition and the
affidavit Hed AereiIn and the orders of the High Court, dated 29.10.2024,
44.17.2027, 28.47.2081, 21.12. 20841, 21.09.2022, 14.06.2022, 30.00.2022,
42.07 2022, 28.41.2028, 26.12 2023, 20.02.2024, 26.03.2084 & O1OF 20e4
made herein and UPON hearing the arquients of Mis G.Niima Ran,
Advocate for the Petitioner and GP for Mines and Geology for the
Respondents.
WRIT PETITION NO: 28028 OF 2024
Rehyeen:
C
a
Suneetha Kurar
af
sat
Sfo.Padmanabhaah, a
Andhra Pradesh.
State of Andhra Pradesh, re
cane
XS
CONTHT}
oO By 8
rce Denartment, Secretaris
Haider 3. Ravichandra,
"lammea Street, East Gudur, Sudur-8es 104,
. Petitioner
AND
i Ameravaihi
2. The Oyrecfor of Mines & Geology, ibrahingatnam, Vilayawada, Krishna
Oisinict,
3. The Deputy Otrecter of Mines & Geolagy, Government of Andhra
Pradesh, SPSR Nellore Oistrict
4 The Assistant Orector of Mines & Geology. Nellore, SPSR Nellore
AS staled
in the circumsiances
. Raespendants
he Constituiion of ind ect oraying that
SO nds rs Qa w dh, x. 4 Rie FF oe gyet vA
ffidhavit fied therewith, the High Court may
be oleased tm issue direction or amler more particularly one in the nature of
Writ of Mandarnus declaring that the notice issued by the 4° respondent in
OR
MS
IM2i199
ide leffer No. TSSe: i
differ
3
Ne
y
eke
ele ¢
with
--
SS
iio payment of
pact
antial amount of Security Depasit which is equivalent fo 8 mes of Annual
Dead Renirdnus Sectirity Deposit already furnished im oe &
Amendmenis made in Andhra Pradesh Miner Mineral Lonce a8
RSimar aN
ssican Rules T2866
mone G6.0.Ms.No.88 of Industries and Carmmerce GVines-Il} Depariment,
dated 04.08.2031 is, Hegal, arbinary, ulfra vires contrary to of ihe Mines and
Minerals (Development and RequiationjAct, 1957, and Andhra Pradesh Minor
Mineral Concession Rules 1955, and against Articles {4, and 19 of the
29
Constitution of India, and consequently set aside the impugned notice/letier
No. 185s /M/1995-2, dated 20.702021,
IANO: TOF 202)
Peftiion under Section 151 GPC is filed praying that in the
circumstances stated in the affidavit fled in support of the writ petition, the
High Court may be pleased to direct the respondent! authorities motto take any
coercive steps with reference fo impugned proceedings vide letter
No i8S2/M2/1998, dated 20.10.2081, with respect to rem: anos of differential
amount of Security deposit which is equivalent to 5 times af Annual Dead
Renirninus Security Oeposit already furnished, pending disposal of
WP No 25028 of 2021, on the fle of the High Cour,
IA NG: 2 OF 2021
Petition under Section 757 CPC is fled praying that in the
elreumstances stated in.the affidavit fied In support of the wrif petition, the
High Court may be pleased fo direct he respondent authori Hes to continue to
iasue dispaich permits fo the petitioner, pending disposal of W. PN 25028 of
2021, on the fle of the High Court.
The pelition coming on for hearing, upon perusing Ihe Petlion and ihe
affidavit fled in sugport thereof and order of the High Court, dated 01-11-
S24, 12.47.2024 28.471.2021, B1A22021, 21.08.2082, 14. 00.20E2,
30,08.2082, 18.07.2082, 28.11.2023, 26.12.2028, 20.02. 2024, 28.05.2024 &
04.07.2084 made herein and upon hearing ihe arguments of Mis.G.N.Uima
Rani Advocate for the Pefiioner, GP for Mines & Seaiogy for the
Respondents.
. rr etitioner
o> RBS pondeants
AND
Hy
>
rar
H
3
~
>
ydamus dex
20200 OF 2029
i
3
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of
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AS.
eee Scar
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ta
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oof Ma
~ Andhra Pradesh,
we
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ic
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Sy
oy
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uritun Distr
7
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:
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po
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WRIT PETITION NO
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04.18 202 1 by directing the respondent authorities lo consider the application
of the petitioner as per rules and procedure prevailed prior to ihe issuance oF
the G.O.Ms.No.85 of Industries and Commerce (Mines-!} Department, dated
4.082021 of the Government of Andhra Pradesh.
&
IA NO: 1 OF 2027
Petition under Section 157 CPO is filled praying thal in the
clroumstances slated in the affidavit filed in support of the writ petition, the
High Court may be pleased to set aside the G.O Ms.No.65 of Industries and
Commerce (Mines-llf} Department, dated 04.08.2021 by directing the
respondent authorities io consider the application of the petlioner as per rules
and procedure prevailed prior to the issuance of the G.O.Ms.No.00 of
industries and Commerce (Mines-ll) Department, dated 04.08.2021 of the
Government of Andhra Pradesh, pending disposal of W.P.No 25200 of 20274,
on the file of the High Court
The petition coming on for hearing, upon perusing the Fetition and ihe
affidavii fled in support thereof and the Orders of the High Court, dated
G2 44.2081, 14.97.2021 28.77.2021, 21.412. 2021, 21.03.2088, 14.06.2022,
G06 2002. 12.07 2022, 28.41.2023, 26.12.2028, 20.02 2024, 25.03.2024 &
03.07.2024 made herein and upon hearing the arguments of Sri V Sai Kumar,
Advocate for the Pelltioner and GP for Mines & Geology and learned Adal.
Advocate General for the Respondenis.,
WRIT PETITION NO: 25202 OF 2021
Between:
v.Chandramou uli, S/o. Mithyalaiah Aged about 55 years, 14/80, SatramSandy,
Raja street, Gudur, SPSR Nellore District. -524 107 Andhra Pracesh
. retitioner
AND
i}
3EFCR |
re
OH
ore
:
. Respondents
fore, SPSR
epariment ;
Bes
yehrient
Ter
r
y
&
PAG ¢
3
%
Sor
Pas
a
1 OF 2024
>
.
iA NO
wh,
Ree
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ty
ie
?
&3
Us
ecercive steps with reference to (mpugned proceedings vide letter
No 1275/2005, dated?/18.10.2021, with respect to remiitance of differential
amount of Security deposit which is equivalent fo 5 times of Annual Dead
Reniminus Security Deposit already furnished, pending disposal of
WP No. 25208 of 2021, an the file of the High Court.
iA NO: 2 OF 2024
Patiion under Section 151 CPC is filed praying that in the
elroumetances stated in the affidavit fled in support of the writ petition, the
High Court may be pleased fo direct Ihe respondent author es fo continue fo
iasue dispatch permiis to the petitioner, pending "disposal of this Writ
PetitionNo 28202 af 2021, on the file of the High Court.
The petiian coming on for hearing, upen perusing the Patifion and the
afidavit fled in support thereof and the orders of the High Cour, daled
O1.41 2024, 12.74.2021 S8.14.2021, 21.12.2021, 21.03.2022, 14.06.2022,
20.08.2022, 12.07. 2082, 28.41.2085, 26.12.2023, 20.08.2084, 25.03.2024 &
04.07.2024 made herein and upon hearing the argurnents of M/s G.N Uma
Rani, Advocate for the Petitioner and of the Additional Advocate General for
the Respoandenis.
WRIT PETITION NO: 28285 OF 2027
Bofween:
Mis. Galaxy Miners _ by is Managing partner, Sri C. Shashi Kumar S/o
{7 »
late Sri Sdramulu, aged about 53 years Flat No. 20%, 2°¢ Floor, Lasya
Residency, Backside Durga and Murugan Hotel, Raza Yidlage -522503
Mangalaii Mandal, Guntur District
retitionar
AND
Ny
ormmerce Department Secretariat Buddings, Velagapuc),
ve
: E . "s Sea cton & ite A Dw Reba rie wt ~ :
1. State of Andhra Pradesh, rep. By ts Pri. Secrefary, Industries and
ay
maravaihi.
2. The Director of Mines & Geology, lbrahimpatnam, Viayawada, Krishne
3%. The Creputy Director of Mines & Geology, Government of Andhra
Pradesh, Krishna [Netric
_4. The Assistant Director of Mines & Geology, Vievawada, Krishna
ate? 2
ee
istrict,
. Respondents
Petition under Article 226 of fhe Constiution of India is fied praying that
in the circumstances stafed in the affidavit fled therewith, the High Court may
be olmased to issue direction or order more part cularfy are in the nature of
Writ of Mandamus declaring {hal noties issued by the 4ih respondent in vice
letter No. 747/Q/2098, dated 29.08.2021 with respect ta payment of
differential amount of Securify Deposit which is equivalent to S Himes of Annual
Dead Reniminus Seocurity Deposit already furnished in pursuant fo
Armmendments made jn Andhra Pradesh Miner Mineral Concession Rules 1965
theough G.G. Ms. No 55 of indusiries and Carnmerae (Mines-1l) Depariment
dated' G4 O8 S021 is, fleoal, arbitrary, ullra vires contrary fo of the Mines and
Minerals (Development and Regulation) Act, 1957, and Andhra Pradesh Minor
¥
a eS
Mineral Concession Rules 1966, and agains! Articles 74, and 79 af the
Conettution of India, and consequently sef aside the impugned nohoeieter
a
vere,
et
e
al?
£
6
IANO: TOF 2024
Petition under Section iSi CPO is fed praying thal in the
'roummsafanices stafed in the affidavit 'led in support of the writ
hans) '.. ~ wet ow s fae Lae wo by velvet St ne ~ ~ " hoe = : : +
High Court may be nleased io direct the respondent authoniies fo continue to
at ht
issue disnaich permis io the petitioner, pending disposal of WLP No 25295 of
3027, on the fle of the High Cour,
LA Nt: 2 OF 2024
Pattie; under Section i151 CPC is fled praying that in the
ereumetances stated in the affidavit fled In support of the writ petition, the
High Court may be pleased in direct the respondent authorities not fo lake any
coercive steps with reference fo impugned proceedings vide lelfer No.
FAT iQMo1s, dated 29.08.2021, with respect fo remittance of differential
amount of Security deposit which is equivalent to 5 times of Anmual Dead
Reniminus Seaunly ae already furnished, pending disposal of
WLP NG 25285 of 2 ry ihe file of the High Goun
The petition coming on for hearing, upon perusing the Petition anc ihe
affidavit filed in supper thereof and the Orders of the High Court, dated
O2.411.2021, 14.11.2081, 28.17.2021, 21422021, 21.09.2022, 14.08. 20e2,
AOG,08.2082, 12.07.2022, 28.41.2023, 26.12.2025, 20.02.2024, 26.03.2024 &
01.07. 2024 made herein and upon hearing the argumenis of Mis.G.N Uma
Rani, Advocate for the Petitioner, G.P. for indusiries &Cornmerce for
Respondent No.1 andGP for Mines & Geology far the Res spondenis Nos. ¢ ta
4,
WRIT PETITION NO: 26368 OF 2021
Reiween:
Chowdary Prasanna Kumar, S/o. Suresn, aged 23 years, Rio. H. No. 1
927, Maranam Street, Sarvakota Vilage and Mandal, or jkakulam
Olsinct, Andhra Pradesh.
. Petitioner
AND
fy oa oS nS ne oo fr nS ae GS
nooo wen % Sone: teen on '" oe.
Be = eg oe
i a Se, f ee eg 765
% ce 2 & O - @ @ E Sw oe » 8
4 im . fone ' its oes as we a " -
Ase 7% we of oo ~ tty tee 4 oS
cad re Bee fh $5 0 oe Fe a ae -
on, ' . a" re, & were. 3 coed
Don Me os "xs o en © a 9 ar eaten
a ' os oa pom mA ogo i ws titer lon w i
G " wheee he i Leo7 AS srry oy ay a
heat ie "£5 ass 3 eee : vane mes [oa felt acd Sache. worse dent en
2 fe m3 m ae & to gg ph mo be (Gs
we OS eo a ns a , £ wg ke 0 Eo Bt
& @ z & Gi Zh B » 6 2 eg * B
', we we A ¥ fone ee a ad os a
fy a os : a oo & @ 7 Bo me & m
Y ae , . ' fs Ne '0 serene he, eet
-- ea a gore we le rou Sa on &
"ee a "beg ie "ey TE RE he wed Reg
mm = fn = 6 wb Gg Go s co
gy tee we a3 a3 Yee a we Spee ry nee vieet
aoe a ye me we anes f " vee z ¢ [on pains
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eo ce fa % 5 § &€ Seer m B PY =
een ve ee not oe boos ° ea o% %. Hy a ved y
agen tot tp £ gn i? nd ol vem "f
fe e i me we ge SB OS
Le ar eee OM sod pe OSE Osage ee Nop TES i yo
hose oa whee rh Nf nd LA Bann. Les nae ft, seowe rote in deve
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et 4 + 7 to ots ay n vee weree eps ad Coot ae: A a oe asec ee. So
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IA NOG: 1 OF 2024
Petition under Section i517 CPC is Hed praying that in the
circumstances sigted in the affidavit fled in support of ihe wrk pease ihe
High Court may be pleased fo set aside the G.O.Ms.Na.56 of Industries and
Commerce {Mines-If]} Deparment, dated 04.08.2021 by directing the
resnondent authorities to consider the application of the petilioner as per rules
and procedure prevailed prior to the issuance of theG.O.Ms.No.85 of
industries and Commerce (Mines-ll} Deparirent, dated 04.05.2027 of the
Government of Andhra Pradesh, pending disposal of WP No. 25308 of 2021,
an the file of the High Court,
The petition coming on for hearing, upon perusing the Petition and the
affidavit fled in support thereof and the Orders of the High Cour, dated
OF. 71.2021, VL1t.2081 25.11.2021, 2012 2087, 2108. 2022, 14.06.2022,
80.08.2082, 1207 2082, 28.11.2023, 26.12 2023, 20.02 2024, 26.03.2024 &
O1.07 2024 made herein and upon hearing the arguments of Sri V Sai Kunriar,
eared Addi.
"on
Advocate for the Pettioner, GP for Mines & Geology and ica
Advocaie General for the | Respondents,
WRIT PETITION NO: 28763 OF 2024
Bebween:
Samrudhi Minerals & Processors, Registered Partnership Firm, Rep by is
Partner, Ramavaiu Johnson Nagu Nayak, S/o. Ramanji Naik, Aged about 38
years. Regd. Off Nikhil Presicency, 0.No.49-30-20/1/12(D-1}, NGGO's
olony, Akkayyapalem, Visakhapatnam, State of Andhra Pradesh - 930 016.
Potitioner
AND
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dated 01.09.2021 has already been deposited under protest, pending disposal
of WP No No.gS783 of 2021, an the fle of the High Court,
IANO: 2 OF 2024
Peition under Section 151 CPC is filled praying that in the
circumstances stated in the affidavit fled in support of the writ petition, the
High Court may be pleased fo stay the operation and effect of the letters dated
G4 08 2021 and to direct ihe Respondents not fo take any coercive action
against the Felitinner for noncompliance of ihe imipugried letiers/demands of
the Respondent No > birector of Mines and Geology, dated O7 09 2024
including grant of quarry lease for Colour Granite to any third parly in respect
of the quarry jease of Colour granite in extents of 12 379 and 37 750 hectares
in Sy No SG/P of Barrimamidl Vilage and Sy No 258 MC field Govt Land of
Marripalem Village, respectively of Gangavararn Mandal, East Godavari
Cstriet, pending disposal of WLP No No. 28763 of 2021, on the fle of the High
Court
The petiion coming on for hearing and upon perusing the petilion and
affidavit fled herein and the orders of the High Courl, dated 114 P2084,
24.02 2082, 206.2082, 30.03.2082, 13.04.202,14.06.2022, 30.06.2022,
42.07 2022, 28.11.2083, 26.12.2083, 20.08.2024, 26.03.2024 & OF. OF 2024
made herein and upon i hea aring the arguments of Sri G.Srinivas Advocate for
the Fetifioner and of GP for Mines & Geology for the Respondenis.
WRIT PETITION NO: 26565 OF 2027
Between:
Mis. Juventus Natural Resources (P} Limited, OD No. S8-A-10-9,
K P Nagar, Viiayawada, Krishna District Rep by iis Director, Dr T Satish
Chandra
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iA NO: 1 OF 2027
Petition under Section 151 CPC is fled praying that in the
clrournstances stated in the affidavit fled in support of the petition, the High
Court may be pleased io direct tne respondent authorities not fo take any
coercive steps pursuant to the notice impugned proceedings vide igiter
No. 4965/01-1/2021, dated 01.09.2021 for levying "Premium amount' before
issuing of letter of intent' LOL (offer) for grant of lease, pending disposal of the
ALP No 26565 of 2027, én the file of the High Court.
IA NO: 2 OF 2027
Pefition under Section 181 CPC is fled praying that in the
cireunstances stated in the affidavit fled in support of the petition, the High
Court may be pleased to suspend the operation of the G O Ms No 55 of
industries a Commerce Mines ff! Deparirnent dated 4 8 2021 a the
oy
Government of Andhra Pradesh, pending disposal of the WP. No. 26565 af
2021, om the file of the High Court,
The petition coming on for hearing, upon perusing the Petiion and the
affidavit fled in support thereof and the Orders of the Figh fourl, dated
48.44.2094, 25.44.2021, 21.12.8021, 21.02.2082, 14.05.2022, 30.05.2028,
49.07 2002, 28.11.2088, 28.12.2023, 20.02. 2024, 26.03.2024 & O1.07 2024
made herein and upon hearing the arguments of < Sri? danardhan Raa,
Advocate for the Peliioner and GP for Mines and Geology for the
Raspondenis,
Potiianer
ray
Respondents
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IANO: TOF 2027
Petition under Section 151 CPC is fled praying thal in the
circumstances stated in the affidavit filed in support of the wrif petition, ihe
High Court may be pleased io suspend fhe amendments made to APMMC
Rules, 1966 through GO MS No.85, Industries and Commerce(Mines-I)
Depariment, dated 4-8-2021 to the extent of providing for payment of premium
amount equivalent fo 10 times of annual dead rent and anidilional
consideration amount under Rule 7 (A) G5, Rule 12(4), Rule 1265) (9) () and
4), Rule 12 (5) ic), orovise to Rule 12/5) (c) Gi), Rule 12 (2) ¢h) Gd} G) pravise
and providing for security deposit of 5 tires annual dead rent under Rule 14
yf Andhra Pradesh Minor Miner Concession Rules, 1965, pending disposal of
WP No 27847 of 2621, on the fle of the High Court,
The petition coming on for hearing and upon perusing the petition ar nid
affidavil Hled herein and the orders of the High Court, dated) 27.02.2022,
21.08 9022, 30-05-2022& 13.04.2022, 14.00.2022, 20.06.2028, 12.07 2028,
SH 412083, 26.12.2083. 20.02.2084, 26.05. 2024 & 01.07 2024 made herein
and upon hearing the argurnents of Sri Hari Sreedhar, Advocate for the
Petitioner and of GP for Mines & Genlogy for the Respondents,
WP No. 28068 of 2027:
Between:
& Re
Mis The Lakshmi ST Mining and Leasing Labour Contract and Mutually
Aided Go-Operative Society, President Sanavathu Pandu, C/o Moihan
Residency, Flat Ne.5S01 (A-Block}, Near IT] Circle, Kadapa-516 00
Andhra Pradesh,
. Petitioner
. AND
~ 4
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ed copra ae i a baa OME wae "ieee
be sp fe 'OB og
isk gga a rs ee 3 os rapes Cd seo!
* - % oe oe a ta. %. canal
heed wpe Pos eo pea Rr en wre we "fi
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ey rad "> ss ' ia eas aon en, "ct &
viene : of aed 25 on toe , i an
a iy a ad ™ ae ° Gi be
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"hook he ia Me ¢ "4
a . eo. paver o ws ve on vgree Leas eel
Bi B e bo wo & Sw "a & %
ne Z ~ "esa Sedoo " on ben son H <n a
3 ay a td cs an' rs re ke ES mm Og}
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2 ¢ 2 & & 98 Gf 2 2 BR ee tS Go © tb
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The petition coming on for hearing and upon perusing the petition and
afidavil Hed herein and the orders of the High Court, dated Q2.17.20¢4,
21.03.2028, 30-03-2082, 13.04 2088, 14.06.2022, 30.06.2022, 12.07 2022,
28.77. 2029, 2.122025, 20.02 2024, 26.03 2024 & 1.07 2024 made herein
and upon hearing the arguments of Sri Vedula Venkata R Ramriana, Senior
Gaunsel renresenting Sri Gall Srinivas Advocate for the PetHioner in al the
peltions, and G P for Mines and Geology for the Respondents.
vapre,
WRIT PETITION NO: 28082 OF 2029
Between:
Mis The Aishwarya Tribal Labour Contract, Mutually Amed Co-Operative
Saclety Limited, Chair Person, K Apparao, S/o Narra Appania, aged about 28
years, HLNo2-387/1, Seetharamaran Colony, Addatheegala (/ and M}, East
Gsadavari District, Andhra Pradesh.
Pettionar
AND
1. State of Andhra Pradesh, Rep. by its Principal Secretary to Government
(Mines, Industries and Commerce (Mines -1]) Department, Secretarial,
Amaraval, Guntur District, Andhra Pradesh.
&. Director of Mines and Geology, Government of Andhya Pradesh,
Vilayawada, Krishna District, Andhra Pradesh.
Respondents
Fetiion under Article 226 of the Constitution of India is Hed praying
that in the circumstances stated in the affidavit fled therewith, the High Court
'ay be pleased! fo issue a Writ of Mancarnus or any other appropriate writ
declaring that the amerjided Rules contained in Rule-?2 €3) (o} along with
Schedule-lV and Rule-i4 of the AP. Minor Mineral Coricessions Rules, 1966,
omfigined in G.O.Ms.No 96, dated 17.12.2020 and G.OMs No. 85 dated
""
uch as the Peftioner and
3
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ad Ru
if
a
enforce the ss
PANO: TOF 2024
under
Heyy
Pet
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4 Fy Sy SA
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dated 04.0
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dated 30.745
ourt,
om
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3,
mo
ave
the
g
and upon hearin
: Terie SAehoeontes frye
i Sryvvas Advocate for
:
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WRIT PETITION NO: 287717 OF 202%
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Between
4
Regd. Office at 8-2-686/P1, 3° Floor, Road No.12, Banjara Hills, Hyderabad-
500 O34, State of Telangana |
. | Petitioner
AND
4. The State of Andhra Pradesh, rep. by its Principal Secretary to
Government (Mines, Industries and Commerce (Mines HD Department,
Secretanat, Arnaravatl, Guntur District, Andhra Pradesh.
3. {rector of Mines and Geology, Government of Andhra Pracesh,
Vijayawada, Krishna District, Andhra Pradesh.
Respondents
Petition under Anicles 228 of the Constitution af India is Hed praying
that in the circumstances stated in the affidavit fled therewith, ihe High Court
may be pleased fo issue a Writ of Mandamus or any ofher appropriate writ
ceciaring that the amerided Rules contained in Rune- {2 (3) {c) along with
Sehedule-l¥ and Rule-14 of the A.P. Minor Mineral Concessions Rules, 1950,
contained In G.O.Ms.No.$0, dated 17.12.2020 and G.O.Ms.No, 58, dated
04.08.2021, are arbitrary and liegal being violative of Anicies 14 and
Articles 19 (1) (g@) of the Constitution of India and direct the responders not to
anforce the said Rules on the mining lease holders such as the Petitioner and
further direct the respondent s nat to interfere with the mining rights of the
Petitioner during the rrining lease period.
ae
iA NO: 7 OF 2027
Petition under Section 151 CPC is fled praying that in the
circumstances stated in'the affidavit fled in support of the writ petition, the
High Court may be pleased fo suspend ihe operation and effect of
G.O.Ms.No.90, Indusiries and Commerce (Mines), dated VFA S020 and
G.C.Ms.No 85, dated 04.08.2021 issued by the ist respondent, to the extent
hen
£
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28730 OF 20217
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WRIT PETITION NO
Bohween
AND
i
Paifion under Ariicie 226 of the Constitution of India is Aled praying that
im the circumstances stat teu in ihe affidavil Med therewith, the High Court may
be pleased fo issue a Vir of Mandarnus aor any other appropriate writ
declaring that the amended Rules cantained in Rule-i2 (5) {c} along with
ochedule-V and Rule-14 of the &.P. Minor Mineral Concessions Rules, 1966,
contained in G.O.Ms No SO, dated 77.12.2020 and G.O.Ms.No. 6&5, dated
04.08.2021, are arbitrary and ilegal being violative of Anicles?4 and
Articles 19 (1) {g) of the Constitution of india and direct the respandenis nat to
anforce the saicl Rules on the mining lease holders such as the Petitioner and
further direct the respondents mot to iferfere with the mining fights of the
Petitioner during the mining lease period.
IANO: 7 OF 2027
g
Fettion under Section 757 CPC is fled praying that in the
clcumsiances stated in the affidavit fled in support of the writ petition, ihe
High Court may be pleased to suspend fhe operation and effect af
GO Ms. No90, industries and Corimerce (Mines), dated 17.12.2020 and
G.O Ms .No.55, daiad 04.08.2027 issued by the isi respondent, to the extent
they reguire the mining lease holders to achieve milestones of minimum
nn
nroaduction every year and to make additional Securfy Deposits, pending
disposal of WF No 28130 of 2027, on the file of the High Court.
The petition coming on for hearing and upon perusing ihe pediion and
affidavit fled herein and the orders of the High Court, dated $0.17.20¢1,
2°OS. 2022, 30-08-2022, 13.04.2022, 14.06.2022, 30.06.2022, 1207 £022,
28.91.2023, 26.12.2023, 20.02, 2024, 26.03.2024 & 01.07 2024 made herein
and upon hearing the arguments of Sri Vedula Venkata Ramana, Senior
Counse! representing Sri Gaji Srinivas Advocate for the Petitioner in all the
peliicons, and learned GP far Mines and Geology for the Respondenis,
«
°
2030F of 202%
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se Fe ® Ge co 2 & 6 Be Ss SRS ( OD
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os KS wore oh bone a ad ra cape wee vs hs feed ae "foes ot ws
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a ae de be (cs! ~ % shee ee ee ae Sd fret om ay pe
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Pafition under Section 787 CPC, Is fed praying that in the
circumstances stated in the affidavit fled In support of the writ petition, the
High Court may be pleased to suspend the operation and effect of
}
G.O.Ms.No.G0, Industries and Commerce (Mines}, dated 17.12.2020 and
G.O.Ms.No.65, dated 04.08.2021 issued by the 1° Respondent and Notice
No 3760/QL/Quarte/2016, DL20.10.2021, issued by 3rd Respondent Assistant
CHrector of Mines and Geology, Ananthepur, fo the exient they require the
mining fase holders fo achieve milestones of minimum production every year
and io make ardifional Security Deposits, pending disposal of
PB No No. 28307 of 20217, on the He of the High Gaurt.
The petition coming on for hearing and upon perusing the pefitian and
affidavit Hed herein and orders of the High Courl, dated O1-T2-2021,
21.03.2028, 30.03.2022, 12.04.2022, 14.06.2022, 30.06.2022, 12. OF 2022,
S811 2088 | 26.12.2024, 20.02 2024, 26.08 20284 & 01.07.2024 made herein
and upon hearing the arguments of Sr Gajfl Srinivas, Advocate for the
Patitioner and GP for Mines & Geology the Respandents.
WRIT PETITION NO: 28309 OF 2024
Reiween:
Nis. Sion Subhas Minerals, REP, by Its Authorized Signatory, Mr.C Ravi Kumar,
SoC Keshavulu, aged about 26 years, Regd. Office al 8-2-S65/P 1, Gra Fionr,
Fioad No. 12, Baniara Hills, Hyderabad-500 034, State of Telangana
Petitioner
AND
1. State of Andhra Pradesh, rep. by His Principal Secretary to Government
(Mines, Indusiries and Cammerce (Mines - 1) Deparinrent, Secretarial,
Amaravall, Guntur District, Andhra Pradesh.
adesh,
@ Br
armmaent of Andhr
z
i
Respondents
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made herein and uoon hearing the arguments of Si Gah Srinivas, Advocate
for the Pelitioner and GF for Mines & Geology the Respondents.
RIT PETITION NG: 28370 OF 2024
Befween:
Mis Benita Industries Lirited, Rep. by its Authorized Signatory, Mr Raj Gopal
Basetty, Sfo B. Gangappa, aged about 30 years, Regd. Office al F8-2-G85/F 1,
3"Fioor, Road No. 12, Banjara Hills, Hyderabad-500 054, State of Telangana.
| Petitioner
AND
1, State of Andhra Pradesh, rep. by iis Principal Secretary to Government
(Mines, Industries and Commerce (Mines - 11} Department, Secretariat,
Amaravatl, Guntur District, Andhra Pradesh.
i
ENrector of Mines and Geology, Government of Andhra Pradesh,
Vileayawada, Krishna District, Andhra Fradesnh.
Assitant CHrectar of Mines and Geology, Government of Andhra
$42
Pradesh, Ananthaour District, Andhra Pradesh
Raspondents
Petition under Aricle 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit fled therewith, the High Court may
be pleased to issue a Wert of Mandamus or any other appropnate writ
declaring that the amended Rules contained in Rule-12 €5) (c) along with
Seheduie-lV¥ and Rule-14 of the A.P. Minor Mineral Concessions Rules, 1966,
corained in G.O.Ms.No.g0, dated 17.12.2020 and G.O.Ms.No.@5, detec
04.08.2021 and Notice No S75o/OL/Quarte/2016, DLZ0.10. 2021, issued by
Sard Respondent, Assistant Director of Mines and Geology, Ananihapur, are
arhilrary and i Hegal being violative of Articlest4 and Articles?9 (1) (g) of ihe
Canstitution of india and direct the respondents not fo enforce the sad Rules
an the mining jease holders such as the Petitioner and further direct the
Bi Fi ros depen sapeg
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Petitioner
oy
ANB
<. State of Andhra Pradesh, rep. by iis Principal Secretary to Government
(Mines, industries and Commerce (Mines - 1) Deparirnant, Secretarial,
Amaeraval, Guntur District, Andhra Pradesh.
«. Drectar of Mines and Gealogy, Government of Andhra Pradesh,
Viilayawada, Krishna District, Andhra Pracesh.
Respondents
Petition under Arficle 226 of ihe Constitution of India is ed praying thal
in the circumstances stated In the affidavit fled therewith, the High Court may
be pleased fa issue a Writof Mandarnus or any other appropriate wri
declaring that the amended Rules contained In Rule-12 (5) (c} along with
acheduie-V and Rule-14 of the A.P. Minar Mineral Concessions Rules, 1986,
coniained in GO Ms.No.g90, dated 17.12.2020 and G.O.Ms.No. 85, dated
OF OS. 2021, are arbitrary and ilegal being violative of Articlesi4 and
Articies 1S (1) ¢g) of the Constitution of india and direct the respondents nat to
enforce the saicl Rules on the mining lease holders such as the Petiioner and _
further direct the respondents not fo interfere with the mining rights of the
Petitioner during the nuning lease.
IA NO: GF 2021 :
Pettion under Section 157 CPC js fled praying {hat in the
Hroumrisiances stated in the affidavit fled in support of the wrt petition, the
@
o
ms
orig,
vis? Court may be pleased to suspend the operation and effec
3.0. Ms.No.90, Industries and Cormmerce (Mines}, dated 17.12.2020 and
3.0. Ms.No.S5, dated 04.08.2021 Issuad by the 1° respondent, to the extent
they require the rruning lease holders to achieve milesfones of minimum
moraduchor every year and fo make additional Security Deposiis, sending
disposal of WP No 283289 of 2027, on the fle of the High Court.
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aff
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Petitioner
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o
28562 OF 20
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WRIT PETITRON NO
Sefhween
Pradesh,
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3
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TState of Andh
Rasnondents
,
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ey
direct the respondents not to interfere with ihe mining nights of ihe Petitioner
during the mining jease period.
IANO: 7 OF 2029
Petition under Section 157 CPO is fled praying that in the
rcummstances stated in the affidavit fled In support of the writ petition, the
oe,
3
sion 'quit may be pleased to suspend the operation and effect of
No.8, industries and Commerce (Mines), dated 17.12.2020 and
G.O.Ms.No.85, dated 04.08.2021 issued by the 1" respondent, to the extent
they require the mining ease holders to achieve milestones of minimum
production every year and io make additional Security Deposils, sending
disposal of WP No 28352 of 2021, on the file of the High Court.
The pelitian coming on for hearing and upon perusing the petiion and
afidavil fled herein and orders of the High Court, dated 02-12-2021,
24.02.2082, 21.03.2022, 30.03.2022, 13.04.2022, 14.06.2022, 30.08. 202
J2.OP 2027, 28.47.2023, 260 12.2023 & 20.02.2024 made herein and upon
hearing the arguments of Sri Gali Srinivas, Advocate for the Peffioner and GF
for Mines & Geology the Respondents.
s
WRIT PETITION NO: 28686 OF 202%
Between:
K Ratnalu, Wo. K Yadavulu, Aged 36 years, Rio Flat No ¢e?, Mandapolam
Colany, Gid NH-5 Road, Tekkall Vilage, Srikakulam District.
Petitioner
AND
1. Sfate of Andhra Pradesh, Rep. by is Rrincipal Secretary, indusines and
Cammerce Department, Secretariat Bulldings, Velagapuci, Amaravathi
« The Director of Mines and Geology, Ibrahirnoainam, Vilayawada,
"ys
Krishna [Nstrict »
cx
3. The Deputy Director of Mines and ¢ Government of Andhra
Pradesh, Srikakularn, Srikakula
The Assistant Director of Mines and Geology, Tekkall, Srikakulam
cas
District,
Raspondents
Petition under Anicie 226 of the Consiitutian of india is Hed praying {hat
n the circumstances stated in the affidavit led therewith, the High Court may
be pleased to issue direction or order more particularly one in the nature of
WRIT OF MANDAMUS declaring that amendments made to Anchra Pradesh
"3
: RR a cond ~
Miner AAimeral Concession
and Commerce (Mines-1}
and wih not affect ihe ending mining lease applications and the
ry 3 a
consequential notice issued the 2nd respondent in vide Letter No Soayv/E
5
}.
ei2021, dated O7.09 2024 for Vy, Premium Amount, before issuing of
Mines and Minerals (Devel opment and Regulation) Act, TSS? is legal,
rotary, ullra virus, against Aricies 14. 246 and 285 of the Corettution o
sg rrice/letier No Baa y/Oy-
ip
ina and consequently set aside the impuqne
2ieO21, dated 01.09.2027 and in clrect {he respondent authorities fo cansider
ihe @oplication of the petioner as ger rules and promedure orevated prior to
ihe issuance of fhe O_O. Ms.No.86 of Industries anc Commerce (Mines -IN}
yerriment of Andhra Praciash:
é
department, dated O4 U8 2027 of the G
%
IA NOG: 1 OF 2027
Petition under Section [51 CPC is fled praying that in the
circumstances stated in the affidavit fled in suppeort of the WRIT petition, the
High Court may be pleased fo direct the respondent authorities not io take any
coercive steps pursuant to the notice impugned proceedings vide letter No.
S347 /041-2/2081, dated 01.08.2021 for levying "Premium Amount" before
ssuing of Letter of Intent/LO! (Offer) for grant of lease, pending disposal of
this Writ Petition No. 38686 of 2021, an the file of the High Court.
iA NO: 2 OF 2021
Patiion under Section 1517 CFC is Med praying that. in the
circurmetances stated in the affidavit fled in support of the WRIT petition, the
High Court may be pleased to suspend the operation of G.O.Ms.No.65 of
industries and Commerce (Mines) Deparimant, Governrnent of Andhra
Pradesh, dated 04-08-2021, pending disposal of the Writ Pelition No 28686 of
2021, an the He of the High Court.
.
The pefition coming on for hearing, upon perusing the Petition and the
affidavit Aled in support thereof and the Orders of the High Court, dated
O61 2021, 2148. 2021, 21.06.2022, 14.06.2022, 30.06.2022, 12.07 2022,
$8.14. 2023, 26.12 2083, 20.02. 2024, 26.90.2024 & 04.07 2024 made heran
and upon hearing the arguments of SRLM.LAKSHMI NARAYANA Advocate
for the Peliioner and of Govt Pleader for Mines & Geology learned Addl.
Acivocate General for respondents.
WRIT PETITION NO: 28983 OF 2024
Relween:
Smt. kK. Ratnalu, Wo. K Yadavulu, Aged 36 years, Rio Flat No.7 27,
Mandapolarn Colony, Ole NH-5 Road, Tekkall Vilage, Srikakulam District,
8G
Patitioner
a"
AND
rict
sped
$i3
a Bi
Seen
K
Respondents
ok
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ed pray
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peeced
iA NO: 7 OF 202%
Petifion under Section 157 CPO is fled praying that im the
ciroumsiances stated in the afficavii fled in suppart of the writ petition, the
High Gouri may be pleased to direct the responderi authorities not to fake any
coercive steps pursuanitto the notice impugned proceedings wide letter No.
Pe2siOt 2/01, dated 27.08.2021 for levying "Frerium Arount' before
issuing of Leifer of inteniLIG Offer) for grant of iaase, pending dispasal of
WEP No 28083 of 2027, an the Me of the High Court
IA NO: 2 OF 2024
Petition under Section 757 CRC is fled praying that in the
circumstances stated in the affidavit fled in support of the writ petition, fhe
High Court may be pleased fo suspend the operation of G.O.Ms.No.85 of
industies Comrnerce Mines If Departrnant, Gavernment of Andhra Fraciesh,
dated 040820217, pending disposal of WP No 28983 of 2027, an the He of the
High Court. .
The petition coming on for hearing and upon perusing ihe pelitian and
affiidavii Hed herein and orders of the High Gourl, dated 21.02 2022,
24.03.2022, 30.05.2022, 12.04 2022, T4068 2022, BO06 2082, 12.07 2028,
28.17 2023, 26.12.2023, 30.02 2024, 36.03 2024 & O1.O7 2024 made herein
and upon hearing the arguments of Si M. Lakshmi Narayana Advocate for the
Petitioner, GP for industries & Cormmerce for Respondent No.1 and of GP for
Minas & Geology for the Responder Nos.2 to 4, the Court made the following
ORDER :-
Due fo paucky of ime, the matier is adjourned. oa 0.09, 2024, % Ciston 8 except WLP.No 3 & gs 8 ca Granted ear! er ¢ x ESPHY} O34 int O<3 stand ate of ads next ad Gi the extends x x 3 a of aye 2 Ocal Ady N s * an Two COCs to the G.P. for Mines & Geology, High Court of AP. At Amaraval(OuT) Two OCs fo the Additional Advacate General, High Courtof AP, At AmaravalfOUuT) Two apare copies. eye Sg HIGH COURT HC. J & NUS, J DATE: 01.08 2024. NOTE: LIST ON 30.09.2024. ORDER WRIT PETITION No. 25607 of 2021 aiong with WRIT PETITION Nos. 20073, 2n425, 22438, 22507, 22840, 22584, 22ST 4, 22583, 2IS1R, 22GHG, 22TOS, aefP?S, 22800, 22846, 22861, 22874, 2IQS4, 23195, 2II02, 299GSH, 23IHs, 23530, 23830, 23858, 24314, 24934, 24809, 25011, 2HO2B, 25200, 28202, 25205, 25368, 25709, 26565, 27847, 28068, 208s, 28144, 28130, 28307, 28508, 28910, 28329, 28562, 28666, 2898S of BOF and 24086 oF 2023, EXC EPT IN WP No2 5086 - 2023