Andhra Pradesh High Court - Amravati
M. Siva Sankara Reddy, vs The State Of Andhra Pradesh, on 21 July, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATl /
(SPECIAL ORIGINALJURISDICTION) /
MONDAY, THE TWENTY FIRST DAY OF JULY
TWOTHOUSANDANDTWENTYFIVE /
:PRESENT:
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
WRITpETITION NO: 7716OF2025 /
Between.I
M. Siva Sankara Reddy, S/o. M. Narayanaswamy Reddy, R/o. D.No. 3-
86 Somaraju Kunta, Daniyanicheruvu (v), N.P. Kunta Mandal, Sri Satya
Sai District.
Petitioner/s. /
AND
1. The State of Andhra Pradesh, Rep. by its Prl-ncI-Pal Secretary, Mines
and Geology Department, secretariat BuildI-ngS, Velagapudi
AmaravathI-.
2. The Commissioner of Director of Mines and Geology, lbrahI-mPatnam,
Vijayawada.
3. The District Mines and Geology Officer, PuttparthI-, Sri Satya Sai DistrI-Ct.
4. The Deputy Director of Mines and Geology, Ananthapur, Sri Satya Sai
District.
5. G.V.S.V. Reddy, S/o. G.V.N. Reddy, Aged about 58 years, R/o. Flat No.
9, 4th Floor, T.G.R. Hel'gh{s, Mount vl'ew Enclave Road No. 12, A.C.B.
Office Lane, Banjara Hills, Hyderabad.
6. M/s KarnevI Silica Pvt. Ltd, Rep., by its director, Jeevarathnva kumar,
Cheekarameli, O/o H.NO. 8-2-686/7/1/2, Road No. 12 Banjara Hills,
Hyderabad.
Respondent/s. . .
_ JR`
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petition under Article 226 of the Constitution of India, is filed Praying .,
that in the circumstances stated in the affidavit filed therewith, the High Court
may be pleased to issue a Writ of Mandamus or any other appropriate Writ or
direction declaring the action of the 3rd respondent in issu'lng the impugned
proceedings vide proceedings No. 342/TQL/QTZ/2023, Dt. 21.12.2023 for
transfer of the quarry leasee in favour of the 6th respondent in respect of the
land being an extent of 6.00 Hectares in Sy.No. 988/P situated at
velichelamala Village, N.P. Kunta Mandal, Sri Satya Sai District iS aS illegal,
arbitrary, violation of Art'lcle 14, 21 and 300-A of the constitution of India and
violation of principal of natural justice and contrary to the procedure prescribed /
under the Mines and Minerals (Development and Regulation) Act,1957 and
consequently set-aside the above said proceedings
lANO: 1 OF2025
petition under section 151 CPC., is filed praying that in the
circumstances stated 'ln the affidavit filed in support of the petition, the High
court may be pleased to suspend the impugned proceedings issued by the
3rd respondent vide proceedings No. 342/TQL/QTZ/2023, Dt. 21.12.2023,
I
pending disposal of the main writ petition
IANO: 2OF2025
petition under section 151 CPC., is filed praying that in the
circumstances stated in the afflldavi{ filed in support of the petition, the High
court may be pleased to direct the respondents no. 2 to 4 herein to grant
online permissions to the petit'IOner for Carrying quarry operations Of land ../
being an extent of 6.00 Hectares in Sy.No. 988/P situated at Velichelamala
village, N.P. Kunta MandaI, Sri Satya Sai District pending disposal of the main
writ petition
The petition com-lng on for hearing, upon perusing the Petition and the
affidavit filed, in support thereof and the High Court orders dated 05.05.2025,
30.06.2025 & 14.07.2025 made herein and upon hearing the arguments of
Sri P.Narasimhulu, Advocate for the Petitioner and of GP FOR MINES AND
GEOLOGY for the Respondent Nos. 1 to 4, the Court made the following
ORDER:
ff Post on 28-07.2025- Interim order granted earlier is extended till then."
Sd/-K. J. RAJ;1` BABU ASSjSTA!NT gRErJ !STRAg¥ //TRUE COPY// SECTION OFF!CEFa Tol Eii
1. One CC to Sri. P NARASIMHULU, Advocate [OPUC]
2. Two CCs to GP FOR MINES AND GEOLOGY, High Court Of Andhra Pradesh. [OUT]
3. One spare copy. AJ HIGH COURT KM,J DATE:21/07/2025 LIST ON 28IO7.2025 ORDER WP.No.7716 of 2025 INTERIM ORDER EXTENDED