LANDMARK DEVELOPERS Vs. STATE OF A P

JUDGEMENT

(1.) COMMON ORDER:

(2.) This Writ Petition is filed seeking to declare the order dated 07.05.2010 in Proceedings No.1343/R6-1/2010 passed by the second respondent-Director of Mines and Geology, Hyderabad on the basis of the order dated 24.11.2008 in Memo No.14258/M.II (1)/2008-2 passed by the first respondent, which itself is void being without jurisdiction, and the consequential order dated 12.05.2010 in Proceedings No.11241/Q/2009 passed by the third respondent and also consequential Deed of Renewal of quarry lease dated 12.05.2010 in Proceedings No.11241/Q/2009 executed by the third respondent in favour of the fifth respondent, as illegal, arbitrary, void and without jurisdiction, and if necessary, declaring the order dated 24.11.2008 in Memo No.14258/M.II (1)/2008-2 passed by the first respondent as illegal, arbitrary, void and without jurisdiction.

(3.) The averments, in brief, stated in the affidavit filed in support of the Writ Petition may be stated as follows.