ANJANEYA MINERALS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard both parties. With their consent, the Writ Petition is disposed of at the admission stage through BlueJeans video conferencing app.

(2.) The Petitioner herein represented by its Managing Director filed the present Writ Petition questioning the action of the Assistant Director of Mines and Geology, Guntur, in not issuing transit passes for transportation of processed mineral from the Petitioner Unit.

(3.) It is said that, the Petitioner is the owner of Small Scale Industry manufacturing Poultry Grit. The said Unit was purchased from M/s. Sai Kiran Minerals & Chips. The basic raw material for manufacture of Poultry Grit is mosaic chips and the finished product is sold to the poultry farmers for preparation of poultry feed. It is said that, the lesses paid the seig. fees to the Department and obtained dispatch permits. The raw material for mosaic chips was transported to the Petitioner Unit under the said dispatch permits. It is said that, the raw material received will be fed to the machine for making it a required format of powder as per the specifications and orders of the customers. The finished product is being transported on transit passes issued by the Assistant Director of Mines and Geology to the respective customers.