BUDURU PURUSHOTHAM REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) The averments in the affidavit, in brief, are that the 1st petitioner purchased an extent of Ac.1.20 cents in Sy.No.483/2 in Chinna Pendekallu Village, Adoni Mandal, Kurnool District under a registered sale deed dtd. 25/10/2021. The total extent of land in S.No. 183/2 is Ac.9.70 cents. Out of the same, petitioner purchased Ac.1.20 cents from one B.Ramana Reddy. Petitioner also purchased an extent of Ac.1.77 cents, out of Ac.7.84 cents in Sy.No.484/2A of Chinna Pendekallu Village, Adoni Mandal, Kurnool District under a registered sale deed dtd. 1/4/2022 from one D.Thimma Reddy. One D.Thimma Reddy and one B.Ramana Reddy are brothers.

(3.) One B.Purushotham Reddy filed suit in O.S.No.09 of 2017 against the brother of petitioner"s vendor seeking partition. Petitioners filed an application seeking impleadment and the same is pending. One B.Purushotham Reddy filed W.P.No.31722 of 2022, complaining that the official respondents have not taken any action on the complaint made by him regarding illegal mining operations in Sy.No.482/2A in an extent of Ac.5.54 cents and in an extent of Ac.3.74 cents in Sy.No.483/2. While ordering notice, Court directed the respondent Nos.6 and 7 i.e. Assistant Director, Mines and Geology and District Special Enforcement Officer, Special Enforcement Bureau, to consider and take appropriate action on the basis of complaint made by the petitioner dtd. 6/9/2022 with a due notice to respondent Nos.8 to 16 in that writ petition.