Andhra Pradesh High Court - Amravati
M.Rajulamma, vs The State Of Andhra Pradesh on 11 November, 2024
APHC010390222015
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3310]
(Special Original Jurisdiction)
MONDAY, THE ELEVENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 25430/2015
Between:
M.Rajulamma, and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. G VASANTHA RAYUDU
Counsel for the Respondent(S):
1. GP FOR MINES AND GEOLOGY (AP)
2. GP FOR FORESTS (AP)
3. GP FOR REVENUE (AP)
The Court made the following:
ORDER
This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:-
".... to issue a writ, order or direction, more so a writ in the nature of mandamus by declaring the action of the respondents in not considering the representation of the petitioners to conduct Gramasabha under PESA Act for issuance of NOC for quarrying 2 operations in Sy.No.207/1 at Guntuvanipalem Village and to conduct joint survey as bad, illegal and arbitrary and consequentially to direct the respondents to conduct joint survey of the land in Sy. No.207/ 1 by the Forest Department and the Revenue Department by sub division of the land and to issue NOC by following PESA Act and may pass ...."
2. None appears for the petitioners. Learned Government Pleader for Mines and Geology is present.
3. As observed from the proceedings sheet, the common High Court of A.P. on 31.08.2015 has passed the following interim order:-
'There shall be a direction to the District Collector-5th respondent herein to take appropriate action on the representation dated 19.05.2015 said to have been submitted by the petitioner herein, in accordance with law, within a period of 2 months from the date of receipt of this order'.
4. In view of the same, no cause survives in the present writ petition for adjudication at this stage and the same is liable to be closed. Accordingly, this Writ Petition is closed. No order as to costs.
As a sequel, interlocutory applications, if any pending, shall stands closed.
_________________________ DR. K. MANMADHA RAO, J.
Date: 11.11.2024 SJ 3 193 THE HON'BLE DR. JUSTICE K. MANMADHA RAO W.P.No.25430 of 2015 Date : 11.11.2024 SJ