ANJANI STONE CRUSHER Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) We have heard Mr. Hari Sreedhar, learned counsel for the petitioner and Mr. S. Sriram, learned Advocate General for the respondents.

(2.) In this Writ Petition, the petitioner is challenging amendments made to Rule 26 and Rule 34 of A.P. Minor Mineral Concession Rules, 1966, through G.O.Ms.No.35, Industries and Commerce (Mines-III) Department, dated 01.07.2020, to the extent of providing punitive measures in excess of what has been stated in Section 21 (2) of the Mines and Minerals (Development and Regulation) Act, 1957.

(3.) Apart from that, the petitioner has also questioned demand notice No.2566/RVS-VZM/2020 dated 12.01.2021 issued by the 3rd respondent.