LAWS(APH)-2001-8-69

HAMPI ENTERPRISES Vs. DIRECTOR OF MINES AND GEOLOGY

Decided On August 29, 2001
HAMPI ENTERPRISES Appellant
V/S
DIRECTOR OF MINES AND GEOLOGY, HYDERABAD Respondents

JUDGEMENT

(1.) As similar questions of fact and law arise in these three writ petitions, they are considered and disposed of by this common order.

(2.) In all these cases, the petitioners specifically seek a quarry lease in respect of different extents of lands in Survey Nos. 55/3A, 55/3C and 55/3 of R. L. Puram village, Chimakurthy Mandal, Prakasham District.

(3.) The minerals in respect of which quarry lease is sought is Black Granite" of a category commercially known as Galaxy, which now has a lucrative market both abroad and in India. The individual facts in these writ petitions may be set out briefly as under : W.P. No. 20609 of 2000 :