NUKALA SEETA RAMAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners seek the issuance of a writ of Certiorari to call for all the connected records from the offices of respondents 1 and 2 and quash the order, G.O. Ms. No. 778 dated 27-5-1961 and to direct the first respondent to call for tenders as stated by them in the counter affidavit filed in W.P. No. 31 of 1961.

(2.) The petitioners, along with several others, applied for mining tease in respect of Ac. 140-18 guntas in S. Nos. 286, 324 and 374, situated in the village of Appanarasimhapuram, hamlet of Cheruvumadhavaram Village, Khammam District, containing large deposits of iron ore in or about the year 1955.

(3.) The third respondent made a similar application two years earlier. Whether this application was pending at the material time is drawn into controversy and we will deal with it in the appropriate context.