CHIRANJEEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) W.P. No.3708 of 2020 is filed by the petitioner challenging the order of 1st respondent in Memo No.6224/M.1(1)/2018 dtd. 2/1/2020 dismissing the revision application of the petitioner and upholding the lease determination order in D.Dis.7082/R5-1/2014 dtd. 23/3/2017 passed by the Director of Mines & Geology / 2ndrespondent.

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

(3.) The respondents 1 to 3 filed counter opposing the writ petition as follows: