G GANGAIAH Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner has prayed that the temporary permit granted in favour of the fourth respondent to lift the ordinary sand deposited in the patta lands in Sy.No.l, over an extent of 7.13 guntas of Wajidnagar Village, Bichkunda Mandal, Nizambad District, vide memo No. 17798/SP1U&SAND/2010-11, dated 17.3.2011, be cancelled.

(2.) It has been averred that there is no provision to grant temporary permit in favour of any person as there are no Rules by which temporary permits can be granted.