Andhra Pradesh High Court - Amravati
Sri C Venkatesulu vs The State Of Andhra Pradesh on 19 October, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE: Writ Petition No. 20746 of 2024
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No NOTE
02. 19.10.2024 NJS, J & JS, J
Heard learned counsel for the petitioners.
Learned counsel representing the Pollution
Control Board placed a copy of para-wise remarks
from the 2nd respondent, from a perusal of which it
would appear that the 9th respondent, who established a mining unit has not started mining operations and if the unit fail to comply with the conditions stipulated in EC, CTE & CTO., the issue would be recommended to the Task Force of the Court for taking further necessary action. Be that as it may.
Learned counsel for the petitioners while referring to the undated communication-Ex.P.2, which appears to have been addressed by the 6th respondent to the 4th respondent submits that the Mines & Geology Department had issued orders for road metal and building stone without inspection of adjoining lands and the damage that is likely to be caused due to blasting of quarry.
Issue notice to respondent No.9. Cont...2 2 Learned counsel for the petitioners is permitted to takeout personal notice on respondent No.9 and file proof of service in the Registry by the date of next adjournment.
List the matter on 11.11.2024. In the meanwhile, the counters of the official respondents shall be filed.
_____ NJS, J ____ JS, J GVK