M.LAKSHMINARAYANA Vs. STATE OF A.P.

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India for the following relief:

(2.) The grievance of the petitioner is that, by proceedings No.429/M1/2000, dtd.: 27/1/2001 the 4th respondent issued granting of first renewal of mining lease for Quartz over an extent of Ac.15-00 cents in Sy.No.1/8 of Relli Village, Kothavalasa Mandal, Vizianagaram District for a period of 20 years subject to the provisions of Mines and Minerals (Regulation and Development) Act 1957 and conditions laid down in Form-K prescribed under M.C.Rules 1960 and additional conditions stipulated to the annexure appended to the grant order. Subsequently on 18/7/2017 the 4th respondent also stated that, he has already sent proposals for cancellation of Quarry lease to the District Collector and therefore, the 4th respondent has stated that, he has cancelled the lease without issuing any notice to the petitioner. Questioning the action of the 4th respondent in cancelling the lease without issuing notice to the petitioner and violating principles of Natural Justice, the present writ petition has been filed.

(3.) This Court vide order dtd. 14/9/2017, while issuing Rujle Nisi, has granted interim direction in WPMP No.38852 of 2017, reads as under: