Andhra Pradesh High Court - Amravati
Vetrivel Minerals vs The Union Of India on 25 January, 2023
Author: Battu Devanand
Bench: Battu Devanand
THE HON'BLE SRI JUSTICE BATTU DEVANAND
WRIT PETITION No.1525 OF 2023
ORDER:
This Writ Petition has been filed for declaring the e- tender for sale of Beach Sand Minerals in Srikakulam District Andhra Pradesh issued by the 4th Respondent vide Tender No.APMDC/GEO/BSM-1/2021 dt.10-01-2023, where under the minerals belonging to the petitioner i.e., Ilmenite Tailings (700 Metric Tonnes) Sillimanite (2400 Metric Tonnes) are being auctioned as being illegal, arbitrary and violation of provisions of Sections 21 and 23 (c) of Mines and Minerals (Development and Regulation Act 1957) Act,1957 and in violation of Rules 8 to 12 of the Andhra Pradesh Mineral Dealers Rules, 2017 as notified in G O Ms No 17, Industries and Commerce (M-II) Department, dated 21.09.2018 as well as contrary to the orders passed by this Hon'ble Court dt.23.12.2022 in W.P.No.41508/2022 and consequently to set aside the same and pass such further order or orders as may be deemed fit and proper in the circumstances of the case. 2
2. Heard learned counsel for the petitioner, learned Government Pleader for Mines and Sri V.R.N. Prasanth, learned Standing Counsel for Andhra Pradesh Mineral Development Corporation and perusal record.
3. During the course of hearing, the learned Standing Counsel for Respondent No.4 submits that, the Corporation cancelled the e-tender dated 10.01.2023, due to administrative reasons. He placed a copy of the cancellation of e-tender announcement before this Court. In the said communication dated 24-01-2023, it is informed that the e- tender for sale of Beach Sand Minerals in Srikakulam District, Andhra Pradesh issued by the corporation vide APMDC/GEO/BSM-1/2021, dt.10-01-2023, is hereby cancelled due to administrative reasons.
4. The said letter is placed on record.
5. In view of the above factual position, in our considered view, no further adjudication is required in the present Writ Petition.
6. Accordingly this Writ Petition is closed. 3
7. There shall be no order as to costs.
As a sequel, miscellaneous petitions, if any pending, shall stand closed.
_______________________ BATTU DEVANAND, J Date:25.01.2023 Mnr/Cvd 4 THE HON'BLE SRI JUSTICE BATTU DEVANAND Writ Petition No.1525 OF 2023 Date: 25.01.2023 Mnr/Cvd