KARUSALA NAGESWARA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) At the interlocutory stage, the writ petition is taken up for hearing and disposal with the consent of the learned Counsel for the parties.

(2.) This writ petition pertains to a dispute with regard to grant of Prospecting Licence (PL) in favour of Respondent No. 4 by Respondent No. 1 to the extent of Hc.2.585 of land in Survey No. 58 of Budawada Village, Chimakurthy Mandal, Prakasam District.

(3.) For disposal of this writ petition, a few facts need to be mentioned. One M/s. Hemanth Mines & Minerals was granted mining lease for black granite over Hc.4.000 of land in Survey No. 58/P of Budawada Village, Cheemakurthy Mandal, Prakasam District on 03.12.1994. The said lease was terminated by Respondent1 No. 2 on 24.02.2000. The revision petition filed by M/s. Hemanth Mines and Minerals against the order of termination was dismissed by Respondent No. 1 by order, dated 03.01.2001. Aggrieved by the said order, M/s. Hemanth Mines and Minerals filed W.P. No. 496 of 2001 and in W.P.M.P. No. 580 of 2001, this Court suspended the order of termination by interim order, dated 19.01.2011.