GLK GRANTS Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The subject-matter in both the writ petitions is common. Hence, they are disposed of through a common order. The parties referred to, as arrayed in WP No. 24941 of 2010. The petitioner was granted mining lease to quarry colour granite over an extent of 2.00 Hectares of land in Survey No. 596 of Nagulamalyal Village, Karimnagar Mandal and District vide proceedings, dated 14.6.2006, for a period of 20 years by the Director of Mines & Geology, 2nd respondent herein. The Assistant Director of Mines & Geology, Karimnagar, 3rd respondent herein, submitted a report to the 2nd respondent stating that the petitioner did not operate the quarry, nor did it pay the dead rent. The 2nd respondent issued a show-cause notice, dated 2.5.2009, requiring the petitioner to explain as to why the lease, be not determined. Stating that the notice sent through registered post was not claimed, and that no explanation was received, the 2nd respondent passed an order, dated 21.10.2009 determining the lease in exercise of powers under Rule 12(5)(h)(xii) of the Andhra Pradesh Minor Mineral Concession Rules, 1966. Feeling aggrieved by that order, the petitioner filed a revision before the 1st respondent. The revision was rejected through order, dated 16.9.2010. The petitioner filed WP No. 24941 of 2010 against that order.

(2.) The petitioner contends that the show-cause notice was not received by him at ail and that the determination of lease is not only violative of the Rules, but also the principles of natural justice.

(3.) It is stated that the 2nd respondent granted lease over the said area in favour of the 4th respondent. WP No. 30638 of 2010 is filed against the same.