Telangana High Court
Sri Giri Laxmi Sand Quarry Tribal Labour ... vs The State Of Telangana on 18 June, 2024
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.31647 OF 2023
ORDER:
The petitioner approached the Court seeking prayer as under:
" ... to issue a Writ Order or Direction more particularly a Writ of Mandamus declaring the action of respondents in closing the sand quarry operations contrary to the agreement dated 03.07.2023 without any reason as illegal, arbitrary, violation of principles of natural justice and also violative of Article 300-A of the Constitution of India and consequently to direct the Respondent Authorities to consider the representation of petitioner dated 28.03.2023 in the interest of Justice and pass any other order or orders appropriate in the case"
3. Learned counsel for the petitioner submits that by virtue of the interim orders of this Court dated 15.11.2023 in I.A.No.1 of 2023, no further orders are necessary.
4. Bringing the said submission on record, the writ petition is closed. However, there shall be no order as to costs.
Miscellaneous petitions, if any, pending in this Writ Petition, shall stand closed.
___________________________ MRS. JUSTICE SUREPALLI NANDA Date: 18.06.2024 Lpd