B VENKATA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is directed against an order passed by the learned Single Judge in Writ Petition No. 29908 of 2011. The facts of the case as stated by the writ petitioner are that he is holding a lease of Yeragama Sand Reach, Sarubujji Mandal, Srikakulam District. The Assistant Director of Mines and Geology, Srikakulam issued an auction notification No. 4415/VG/2002, dated 22.6.2011 in respect of seized illegally excavated sand on the banks of Vamsadhara river within the limits of several villages of Srikakulam District including Karajada Village. The quantity is about 8715 cubic meters, which, ought to be lifted within a month in terms of the said notification, which is also annexed to the appeal and being appearing at page 27 of the material papers.

(2.) It appears that the 4th respondent was declared as the highest bidder in respect of the said auction and subsequently his bid was confirmed on 20.7.2011. It has been specifically mentioned in the said notification which reads as follows:

(3.) Rule 9-K reads thus: