A.RAMANAIAH Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed for a Mandamus to set aside the Memo No.11586/M.II(2)/2011-14, dated 28.9.2013 of respondent No.1 whereby it has dismissed the revision petition filed by the petitioner against the order in Proceedings No.24870/R3-1/2010, dated 20.5.2011 of respondent No.2 determining the mining lease for black galaxy granite to the petitioner.

(2.) The impugned order reads:

(3.) A perusal of the impugned order shows that the same is bereft of any reasons whatsoever. Respondent No.1 seems to be oblivious of the fact that being a quasi-judicial functionary vested with the revisional jurisdiction to decide the valuable rights of the citizens it has the duty and obligation to support the order with reasons.