(1.) Writ Appeal Nos. 1973 of 2017; 551 of 2018 and 552 of 2018 came to be filed by the State assailing the Order, dtd. 13/11/2017, passed by the learned Single Judge of this Court in W.P. No. 16548 of 2017; 37319 of 2017 and 38948 of 2017.
(2.) Writ Petition No. 16140 of 2017 came to be filed seeking issuance of Writ of Mandamus to declare the amendment issued to Rule 12(5)(h)(VIII) of the Andhra Pradesh Minor Minerals Concession Rules, 1966, vide G.O.Ms. No. 29 Industries & Commerce (Mines-II) Department, dated 15.02.2017, as illegal, arbitrary and violative of principles of natural justice and contrary to Section 15(j) of Mines and Minerals Regulation Act, 1957. The said Writ Petition was also filed to declare the amendment issued to Rule 12(5)(h)(VIII) vide G.O. Ms. No. 29 prohibiting transfer of unexpired portion of lease has no application as on the date of issuing the said Rules.
(3.) Writ Appeal No. 1776 of 2017 is filed by the 4th Respondent against the Order in Writ Petition No. 16548 of 2017.
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