Andhra Pradesh High Court - Amravati
Smt. Dasari Venkataramanamma, vs The State Of Andhra Pradesh, on 2 December, 2024
1
APHC010489472016
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3310]
(Special Original Jurisdiction)
MONDAY ,THE SECOND DAY OF DECEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 462/2016
Between:
Smt. Dasari Venkataramanamma, ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. V V N NARAYANA RAO
Counsel for the Respondent(S):
1. GP FOR HOME (AP)
2. GP FOR MINES AND GEOLOGY (AP)
3. GP FOR REVENUE (AP)
The Court made the following:
ORDER:
The Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:
".....declaring the action of the respondent Nos.3 to 5 in not taking any action to prevent illegal sand quarrying in the petitioner's agriculture land with an extent of Ac.12.95 cents in Sy.Nos.34/2B, 35/4, 35/1, 35/2, 37/1 and 34/2A, 35/3 respectively at Aratlakota Village, Payakaraopeta Mandal, Visakhapatnam District is illegal, arbitrary and in violation of Article 300A of the Constitution of India and pass such other order or orders ....."2
2. Heard Mr.Ganta Neeleash, learned counsel, representing Mr.V.V.N.Narayana Rao, learned counsel for the petitioner, learned Assistant Government Pleader for Home, appearing for the respondents 1 and 4, learned Assistant Government Pleader for Revenue, appearing for the respondents 2 and 3 and learned Assistant Government Pleader for Mines and Geology, appearing for the 5th respondent.
3. This Court vide order dated 06.01.2016 has granted interim order, which reads as under:
"Respondents 3 to 5 shall act upon the complaint dated 24.12.2015 made by the VRO, Aratlakota, Payakaraopeta Mandal, Visakhapatnam District, and take appropriate action in the matter in accordance with law."
4. On hearing, learned counsel for the petitioner submits that in view of the interim order passed by this Court, no further orders are required in this writ petition and the writ petition may be closed.
5. Recording the above submission, the Writ Petition is closed. No order as to costs.
6. As a sequel, interlocutory applications, if any pending, shall stands closed.
_________________________ DR. K. MANMADHA RAO, J.
Date: 02.12.2024 ARR 3 HON'BLE DR.JUSTICE K.MANMADHA RAO Writ Petition No.462 of 2016 Date: 02.12.2024 ARR