Telangana High Court
M/S.Parameshwara Mines And Minerals vs The State Of Telangana on 17 March, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDEABAD
HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
WRIT PETITION No.14325 of 2019
DATE : 17.03.2026
Between
M/s.Parameshwara Mines & Minerals,
Rep. by its Proprietor Martha Niranjan. ...Petitioner
AND
The State of Telangana,
Rep. by its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad and others
...Respondents
ORDER:
This writ petition is filed seeking following relief:
"To declare the action of the respondent Nos.2 to 4 in not allowing the petitioner to carry on mining operations for laterite in respect of lands in Sy.Nos.3076 to 3080, 3083 to 3086, 3090, 3092 to 3096 and 3100, admeasuring Acs.18-20 gts, situated at Ramachandrapuram village, Mulugu Mandal & District, without assigning any reasons as illegal, arbitrary and in violation of 19(g) of Constitution of India and for consequential relief."
2. Heard Sri A.Prabhakar Rao, learned counsel for the petitioner and learned Assistant Government Pleader for Revenue.
3. Learned counsel for the petitioner would submit that erstwhile Government of Andhra Pradesh has granted lease for mining of laterite over an extent of Acs.18-20 gts in Sy.Nos.3076 2 to 3080, 3083 to 3086, 3090, 3092 to 3096 and 3100, situated at Ramachandrapuram Village, Mulugu Mandal and District, for a period of 20 years commencing from 23.09.2013 to 22.09.2033, in favour of petitioner. Pursuant to lease, the petitioner has been undertaking mining operations in the lease premises. While so, on 28.06.2019, respondent No.4 without issuing any notice and without following due procedure as contemplated under law, directed the petitioner on phone to stop mining operations in lease area. Aggrieved by the same, present writ petition is filed.
4. Learned Counsel for the petitioner further submitted that this Court, vide Order dated 12.07.2019, passed interim Order that 'Even if there is pollution, without following the due procedure, the Tahsildar cannot stop mining operations. In view of the same, there shall be interim direction as prayed for. However, this Order does not come in the way of Tahsildar or any competent authority taking action against the petitioner by following due procedure, on any issue concerning the mining operations' and therefore, prayed to dispose of the present writ petition in terms of the interim order dated 12.07.2019, passed by this Court.
5. Learned Assistant Government Pleader for Revenue, did not dispute the same.
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6. In the light of submissions made by the learned counsel for the petitioner as well as learned Assistant Government Pleader for Revenue, the Writ Petition is disposed of in terms of the interim order dated 12.07.2019 passed by this Court. However, this order will not preclude the respondents from taking any action against the petitioners by duly following due procedure as provided under law. There shall be no order as to costs.
Miscellaneous petitions, if any pending, shall stand dismissed.
___________________________________ LAXMI NARAYANA ALISHETTY, J DATE: 17.03.2026 tri 4 HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY WRIT PETITION No.14325 of 2019 DATE: 17.03.2026 TRI