Andhra Pradesh High Court - Amravati
Sri Yedupati Venkata Mallikarjuna Rao, vs State Of Andhra Pradesh on 3 March, 2022
Author: R.Raghunandan Rao
Bench: R.Raghunandan Rao
THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO
WRIT PETITION No.5388 of 2022
ORDER:-
The petitioner is said to have applied for grant of quarry lease for quarrying the Road Metal, Building Stone and Gravel in an extent of 4.960 hectares in Sy.No.281 of Kunchangi Village & post, Anakapalli Mandal, Visakhapatnam District. The petitioner submits that the petitioner has complied with all the requirements of the law and has paid all the necessary fees payable for consideration and grant of a quarry lease.
2. The petitioner is now aggrieved by the inaction of the 3rd respondent in considering and passing orders on the said application.
3. Heard Smt. G.N.Uma Rani, learned counsel for the petitioner and the learned Government Pleader for Mines and Geology.
4. In view of the fact that the application has been filed about 5 months back, the inaction of the 3rd respondent in considering and passing orders on the said application would have to be treated as an arbitrary action.
5. In the circumstances, this writ petition is disposed of with a direction to the 3rd respondent to consider and pass appropriate orders on the application of the petitioner dated 30.09.2021 expeditiously at any rate within eight weeks from the date of receipt of this order. There shall be no order as to costs.
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Miscellaneous petitions, pending if any, in this Writ Petition shall stand closed.
___________________________________ JUSTICE R.RAGHUNANDAN RAO Date : 03-03-2022 BSM 3 THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO WRIT PETITION No.5388 of 2022 Date : 03-03-2022 BSM