V. RAMALINGA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks writ of Mandamus declaring the action of the respondent Nos.3 and 4 in not processing the application, dtd. 4/11/2020 filed by the petitioner for issuance of a quarry lease in Sy.No.286 of Peddasettipalli Village, Chittoor Mandal and District in an extent of 3.46 Hectares under A.P. Minor Mineral Concession Rules,1966 as illegal, arbitrary and for a consequential direction to the respondents to consider the application and pass appropriate orders.