B. JANGA REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) HEARD the learned counsel for petitioner, the learned Government Pleader for Mines and Geology for respondents 1 to 4, the learned counsel for respondent No.5 and 6.

(2.) THE petitioner is engaged in the business of quarrying of mines and is the Proprietor of M/s.Sri Ganesh Mines and Minerals. The sixth respondent firm originally obtained a mining lease in respect of the land admeasuring Acs.12 -10 guntas in survey Nos.226, 227, 255, 256 and 257 of Remaddula Vilage, Panagal Mandal, Mahabubnagar District for extraction of Quartz and Feldspar for a period of 20 years vide G.O.Ms.No.228, Industries and Commerce (MI) Department, dated 09.08.2005.

(3.) WHILE so, the first respondent issued the impugned memo No.3879/M.I(1)/2009, dated 28.08.2009, keeping the G.O.Ms.No.228 dated 09.08.2005 granting mining lease in favour of the sixth respondent and G.O.Ms.No.31 dated 04.02.2008 transferring the said lease in favour of the petitioner in abeyance until further orders. The second respondent was directed to conduct an enquiry into the entire matter by appointing the third respondent as enquiry officer. On a reading of the impugned memo it would indicate that it was issued on the representation of the fifth respondent dated 13.07.2009. Challenging the said memo dated 28.08.2009, the present writ petition was filed.