GARIMIDI SYAM SUNDAR Vs. STATE OF ANDHAR PRADESH

JUDGEMENT

(1.) The writ petitioner prays for a mandamus declaring the action of respondents in rejecting the quarry lease application of the petitioner for Black Granite mineral over an extent of 4.00 Hectares in Sy.Nos.38/1A, 1B, 1C, 2A, 2B, 2C, 2D, 2'O' of Murikipudi Village, Chilakaluripeta Mandal, Guntur District vide proceedings No.845/D7/2021 dtd. 7/4/2021 and consequently proposing to grant quarry lease in favour of 4th respondent vide proceedings No.6669/D7/2021 dtd. 28/4/2021 to the extent of 2.440 Hectares in Sy.Nos.38/1A, 1B, 2A, 2B and 38/2C of Murikipudi Village, Chilakaluripeta Mandal, Guntur District as illegal, arbitrary and contrary to the provisions of Rule 12 of the Andhra Pradesh Minor Mineral Concession Rules, 1966 (for short, 'the APMMC Rules, 1966') and for such other orders.

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

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