MS.EXOTIC GRANITES EXPORTS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since these two Writ Petitions are connected, this Court deems it appropriate to dispose of these writ petitions by way of this common order. For the sake of convenience, this Court deems it appropriate to refer to the status of the parties as arrayed in W.P.No.16298 of 2008.

(2.) W.P.16298 of 2008 is filed under Article 226 of the Constitution of India, for the following relief: To issue writ order or direction more particularly one in the nature of writ of mandamus declaring the proceedings of the 1st respondent vide Memo No.5336/M.II(1)/2008-2 dated 11.7.2008 wherein according permission to the 5th respondent to reject quarry lease application of petiitoner and further according permission under Rule 12(5) (b) of A.P.M.M.C.Rules, 1966 to the 5th respondent for overlooking the priority and considering the application of 6th respondent for grant of Quarry lease for quarrying black granite over an extent of 4.916 hectares in Ingurthy Reserve Forest, Warangal District as illegal, and arbitrary.

(3.) W.P.No.1234 of 2009 is filed under Article 226 of the Constitution of India, for the following relief: To issue writ, order or direction, more particularly in the nature of Writ of Mandamus, declaring the grant of forest clearance in favour of 3rd respondent by communication No. 4apb-100/2005-BAN/1748, dated 22-12-2006 as illegal, arbitrary and set aside the same; and (ii) direct the 1st respondent to consider the proposals of the petitioner herein for grant of forest clearance in respect of 4.90 hectares in Compt. No. 1148 of Ingurthi Village (RF), K. Samudram Mandal, Warangal Dist., under Forest (Conservation) Act.