AVULA VIJAYAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus declaring the action of respondents 1 to 3 in proposing to issue Mining lease in favour of the 4th respondent in the lands in Sy.Nos.10, 49, 56/1 and 39 admeasuring Ac.7.73 cents , Ac.6.84 cents, Ac.9.38 cents and Ac.10.07 cents totaling to Ac.34.02 cents situated at Jogipalli Village of Sydapuram Mandal, SPSR Nellore District in spite of the legal notice dtd. 31/7/2020 issued by the petitioner as illegal and arbitrary and for a consequential direction to respondent authorities.

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

(3.) The respondent Nos.1 to 3 filed counter with the following averments: