Telangana High Court
Sri. Lakshmi Narsimha Swamy Sand Quarry ... vs The State Of Telangana on 8 April, 2026
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HIGH COURT FOR THE STATE OF TELANGANA AT
HYDERABAD
THE HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITON No.10539 OF 2026
DATE OF ORDER: 08-04-2026
Between:
M/s. Sri Lakshmi Narasimha Swamy Sand Quarry Tribal Labour
Contract Cooperative Society.
... Petitioner
AND
The State of Telangana
Rep. By its Principal Secretary,
Mines and Geology Department,
Secretariat, Hyderabad, and others.
... Respondents
ORDER :(ORAL) Heard Ms. M. Swathi, learned counsel for the petitioner, and Mr. Mummineni Srinivas Rao, learned standing counsel for Telangana Mineral Development Corporation Limited, appearing for respondent Nos.2 and 3.
2. Learned counsel for the petitioner submitted that in similar circumstances this Court disposed of W.P. No.5651 of 2026 by the order dated 24.02.2026 and prayed to grant similar relief in favour 2 of the petitioner herein. The said submission was not opposed by learned standing counsel for respondent Nos.2 and 3.
3. As there is no dispute regarding the payment of Rs.3,44,52,384/- to the petitioner - society towards admitted bill dated 10.04.2025 in connection with excavation of 2,50,390 metric tonnes of sand at Rampur Sand Reach, Wazeedu Mandal, Mulugu District, the writ petition is disposed of, directing respondent No.2 to release the admitted amount of Rs.3,44,52,384/- (Rupees three crores forty four lakhs fifty two thousand three hundred and eighty four only) to the petitioner - society within a period of six (6) weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition stand closed.
______________________ B. VIJAYSEN REDDY, J April 08, 2026 MS