Telangana High Court
Sri.C.Shashi Kumar vs The State Of Telangana on 3 February, 2022
Author: P. Madhavi Devi
Bench: P. Madhavi Devi
THE HONOURABLE SMT. JUSTICE P. MADHAVI DEVI
WRIT PETITION NO.42 OF 2022
ORDER
This writ petition has been filed by the petitioner seeking a Writ of Mandamus declaring the inaction of the respondents in processing the petitioner's application ADMG NGKL No.1519/PL/2002 dt.02.08.2002 for grant of mining lease for Quartz and Feldspar in the land in Sy.No.15 of Veeramrajpalli Village, Balmoor Mandal, previously Mahaboobnagar District and presently Nagarkurnool District, as illegal and arbitrary and further direct the respondents to take immediate action on the application as well as the representations of the petitioner.
2. It is submitted by the learned counsel for the petitioner, Sri Kowturu Pavan Kumar, that the petitioner made an application dt.02.08.2002 for grant of mining lease in an extent of Ac.86.05 gts., of Veeramrajpalli Village of Balmoor Mandal to the 4th respondent who forwarded the same to the 3rd respondent. Since no action has been taken thereon, the petitioner made representations dt.23.08.2018, 05.10.2021 and 28.10.2021 to respondents 3 and 4 for grant of mining lease. However, respondents 3 and 4 have not taken any action despite the lapse of so many years.
W.P.No.42 of 20222
3. Having regard to the facts and circumstances of the case, the respondents, particularly 3 and 4, to whom the representations are addressed, are directed to consider the representations of the petitioner dt.23.08.2018, 05.10.2021 and 28.10.2021 and pass necessary orders in accordance with law, within a period of sixty (60) days from the date of receipt of a copy of this order.
4. In the result, this Writ Petition is accordingly disposed of. No order as to costs.
5. Pending miscellaneous petitions, if any, in this Writ Petition shall stand closed.
___________________________ JUSTICE P. MADHAVI DEVI Date: 03.02.2022 Svv