EVERSHINE MONUMENTS CHITTOOR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed to declare the Memo No.1665046/M.I(1)/2022 dtd. 16/12/2022 issued by the 1st respondent, partly modifying the Demand Notice No.1652/D13-/2021 dtd. 11/2/2022, as illegal and arbitrary.

(2.) a) In the affidavit, it was contended that the petitioner was granted quarry lease for Grey Granite for a period of five years from 5/1/1984 to 4/1/1989. Thereafter the Director of Mines & Geology, granted renewal for a period of 5 years from 5/1/1989 to 4/1/1994. The Director of Mines and Geology granted fresh quarry lease over an extent of Ac.8.50 cents in S.No.10 at Kanamanapalli village, Gudupalli Mandal, Chittoor District for a period of 15 years by proceedings No.23023/K2/94 dtd. 16/10/1994. The lease was extended from 14/12/2009 to 13/12/2029. While extending the lease, the extent was reduced from 3.441 hectares to 2.024 hectares.

(3.) This Court by order dtd. 30/1/2023 granted stay of all further proceedings subject to deposit of 50% of demand amount as per the order of the revisional authority within a period of eight weeks.