MURALI V Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) These three writ petitions may be disposed of by a common order, as they are inter-related and the subject matter that arises for consideration is one and the same

(2.) The petitioner in W.P. No.9710 of 1992 obtained a quarry lease for Road Metal and building stone over an extent of 1.00 Hectare in Sy. No.4 of Pokeru village, Bheemunipatnam Taluk, Visakhapatnam District for a period of five years under proceedings dated 24-9-1985 from the Asst. Director of Mines and Geology, Visakhapatnam. The lease deed was executed on 21-12-1985 for a period of five years and valid upto 20-12-1990. The Asst. Director by an order dated 24-9-1990 rejected the request of the petitioner for grant of renewal on the ground that the petitioner was in arrears of Rs.20,017/- payable to the Government. The petitioner filed an appeal before the Director of Mines and Geology. The Director by an order dated 20-2-1991 rejected the appeal.

(3.) Thereafter the petitioner claims to have filed an appeal to the Principal Secretary on 5-3-1991. The order passed by the appellate authority was confirmed by the Government on 13-11-1991 and communicated the same to the petitioner. The order rightly refers to the so called appeal preferred by the petitioner as a revision for the simple reason that no further appeal lies to the Government under the Rules against the order passed by the appellate authority,