R. V. GRANITES Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is a Writ of Mandamus sought for a direction against the respondents to process the quarry lease application dated 02.07.1997.

(2.) Heard arguments of the learned counsel for the Petitioner and Respondents.

(3.) The petitioner has applied for grant of quarry lease on 02.07.1997, for black granite over an extent of 9.00 hec in Sy.Nos. 125/2, 162 and 163 of R.L.Puram Village, Chimakurthy Mandal, Prakasam District. The application was pending for consideration with the Government. In the mean while the Government had issued G.O.Ms.No. 181, Industries and Commerce Department, dated 28.05.1998 fixing the time limits at different levels for disposal of the applications.