ANJANEYA MINING COMPANY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner claiming to be the Managing Partner of the petitioner company prays for a writ of mandamus declaring the No Objection Certificates vide proceedings in R.C.A.363/2019 and R.C.A.364/2019 dtd. 6/5/2019 issued in favour of respectively as illegal, arbitrary and consequently direct the 5th respondent not to accord mining lease in favour of over an extent of Ac.7.40 cents and Ac.4.94 cents in Sy.No.791 of Prabhagiri Patnam Village, Podalakur Mandal, SPSR Nellore District.

(2.) The petitioner's case succinctly is thus:

(3.) The 4th respondent filed counter with the following averments: