Telangana High Court
M/S Godavari Tribal Sand Quarry vs The Telangana State Mineral ... on 16 March, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
HYDERABAD
THE HONOURABLE SMT. JUSTICE RENUKA YARA
WRIT PETITION No.7997 of 2026
16TH THE DAY OF MARCH, 2026
Between:
M/s. Godavari Tribal Sand Quarry Labour Contract Mutually Aided
Cooperative Society Limited.
...Petitioner
AND
The Telangana State Mineral Development Corporation Limited and
another.
...Respondents
ORDER:
M/s. Chilllaw Advocates and Legal Consultants, learned counsel for the petitioner and Sri M. Srinivasa Rao, learned Standing Counsel for respondents.
2. The writ petition is filed with the following prayer:
"...to issue a writ order, orders or direction, more particularly one in the nature of the Writ of Mandamus, declaring the action of the Respondents, more particularly, the 1st respondent in not paying/releasing the admitted bills to the petitioner's society for excavation of 96400 CBM (Cubic Meters) quantity of sand at the rate of Rs.220/- per CBM in Sand Reach Morravanigudem Village, Venkatapuram Mandal, Mulugu District, though there is a condition in the agreement dated 13.04.2022 that the admitted bills have to be clear once in a month for the work completed during the previous month by 15th day of succeeding month through account pay/cheque/online payment after submission of bills is being arbitrary, illegal, contrary to the agreement dated 13.04.2022, besides being violation of Article 14, 19 and 300-A of the Constitution of India and consequently direct the RY,J WP_7997_2026 1st respondent to forthwith, release the admitted bills to the petitioner's society for excavation of 96400 CBM (Cubic Meters) quantity of sand at the rate of Rs.220/- per CBM in Sand Reach Morravanigudem Village, Venkatapuram Mandal, Mulgu District and to pass such other order or orders..."
3. The writ petitioner is engaged in excavation of sand and its transportation by the respondents. The writ petitioner has taken up the said work as per the agreement dated 13.04.2022 to excavate 96400 cubic meters of sand from Morravanigudem Village, Venkatapuram Mandal, Mulgu District, vide proceedings Ref.No.TSMDC/MLG/SAND/SBA/2022- 23/05, dated 13.04.2022. The petitioner claims to have completed the said work, but the respondents have not released the amounts due to it. In that context, the petitioner has addressed representations dated 28.07.2024 and 10.10.2025 to the respondents requesting for payment of cost at Rs.220/- per cubic meter and at Rs.137.50/- per metric ton for excavation of sand as per the agreement.
4. Learned counsel for the respondents submits that the petitioner is entitled for the payment of cost for excavation of sand.
5. In the result, the writ petition is disposed of directing the respondents to consider the representations dated 28.07.2024 and 10.10.2025 of the petitioner within a period of four weeks from the date of receipt of copy of 2 RY,J WP_7997_2026 this order. There shall be no order as to costs. Miscellaneous applications, if any, pending shall stand closed.
_________________ RENUKA YARA, J Date:16.03.2026 GVR 3 RY,J WP_7997_2026 228 THE HONOURABLE SMT. JUSTICE RENUKA YARA WRIT PETITION No.7997 of 2026 16.03.2026 GVR 4