(1.) HEARD Sri S. Venkat Reddy, the learned Senior Counsel representing the writ petitioner, the learned Government Pleader for Industries and Commerce, the learned Government Pleader for Forests, the learned Assistant Solicitor general and also Sri S. R. Ashok, the learned senior Counsel, representing the respective respondents.
(2.) THE writ petitioner M/s. Exotic Granite Exports, filed the present writ Petition praying for quashing the proceedings of 1st respondent in Memo no. 1220/m. II (1)/07, dated 16-3-2007 (P1) by issuing an appropriate writ, order or direction, more particularly one in the name of Writ of Mandamus declaring that the same is arbitrary, unreasonable, unjust, violative of the principles of natural justice and financial rights guaranteed to the petitioner under Articles 14 and 19 (1) (g) of the Constitution of India and also the provisions of Section 2 of the Forest (Conservation) Act and the Rules made under Section 4 (1) of the act and issue a consequential direction to the 4th respondent to grant mining lease in favour of the petitioner in respect of 4. 916 Hectares of forest land in compartment No. 1148 of Ingurthy East R. F. Mahaboobabad Range, Warangal South division, Warangal District and to pass such other suitable orders.
(3.) W. P. M. P. NO. 34520/07 is an application praying for amendment of the prayer in the Writ Petition and the same reads as hereunder :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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