K RAVI SHANKER Vs. A NARENDER

JUDGEMENT

(1.) HEARD Sri B. Adinarayana Rao, learned Counsel appearing for the appellants, Sri Gaddam Srinivas, learned Counsel appearing for the contesting respondent-writ petitioner, and the learned Government Pleader for Mines and Geology apart from Sri V. Subrahmanyam, learned Standing Counsel appearing on behalf of A.P. Mineral Development Corporation Limited, which is respondent No.5 herein. At the request of the learned Counsel on all the sides, the main appeal is taken up for disposal at the admission stage.

(2.) THE appellants, who are respondent Nos.5 to 7 in the writ petition filed by respondent No.l herein, files this appeal under Clause 15 of the Letters Patent, inter alia, seeking to assail the correctness of the order, dated 9.3.2011 passed by a learned Single Judge of this Court in WP MP No.2857 of 2011 in WP No.2293 of 2011, granting interim suspension of the impugned proceedings, dated 29.9.2010 of the second respondent herein i.e., the Government of Andhra Pradesh, and the consequential proceedings, dated 2.2.2011, of the fourth respondent herein i.e., the Assistant Director of Mines and Geology, whereby permits were granted to the appellants herein.

(3.) THUS, from the above, the main reason which weighed with the learned Single Judge is about the mandate as contemplated under Rule 9-M of the Rules to conduct public auction, but not otherwise, and to grant only the temporary permits in favour of the Mineral Development Corporation, which is also impleaded as respondent No.5 in this appeal and also in the writ petition.