JANA KRISHNA MOHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri V.Ravindhar, learned counsel for the petitioner, Smt. Sudeepthi Potluri, learned Assistant Government Pleader for Mines and Geology appearing for the respondent Nos.1 to 3 and Sri G.Arun Showri, learned counsel for impleaded respondent No.4.

(2.) The writ petition is filed challenging the inaction of the respondents in processing and granting the mining lease application of the petitioner over an extent of Ac.10.70 cents in Sy.Nos.193 and 200/2 of Utukuru Village, Sydapuram Mandal, SPSR Nellore District.

(3.) It is stated that the petitioner filed an application for the grant of a mining lease for Mica, Quartz, Feldspar, and Vermiculite in respect of the subject land. In pursuance thereof, the petitioner submitted a No Objection Certificate (NOC) issued by the Mandal Revenue Officer (MRO), consenting to the grant of a mining lease over the said land.