GANAPATHY GRANITE Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Petitioner is before this Court praying for a direction to consider complaint/representation dtd. 10/5/2022 and 8/6/2022 at Annexures-H and K respectively and to provide police protection.

(2.) Heard the learned counsel Sri.Chidanandayya for petitioner and learned Additional Government Advocate for respondent Nos.1 to 4.

(3.) Learned counsel for the petitioner would submit that petitioner is carrying on mining in the petition schedule lands on obtaining necessary permission from the competent authority. Learned counsel for the petitioner points out that the quarry lease is placed on record as Annexures-E, F and G. It is the grievance of the petitioner that the villagers in and around the quarry are protesting quarrying work and are preventing petitioner from carrying out his activity of mining. Therefore, it is submitted that petitioner submitted representation/complaint to the second respondent on 10/5/2022 and 8/6/2022 which are pending consideration. He prays for a direction to respondent No.2 to consider representation/complaint and to pass appropriate orders.