SUDHA RAMAIAH Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an appeal from the order of a learned single Judge given in W. P. No. 4635 of 1972 on 6-2-1973.

(2.) The necessary facts are that by G. O. No. 1030 dated 20-11-1969 the Government declared certain land to be available for mining lease with effect from 12-1-1970.

(3.) On 12-1-1970 the petitioner applied for grant of prospecting licence over acres 12.50 cents of land.