P.JAGADEESHWAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri P.Srinivas, learned counsel appearing for the petitioner and the learned Government Pleader for Mines and Geology appearing for respondents. With their consent, this Writ Petition is disposed at the admission stage.

(2.) This Writ Petition is filed to declare the inaction on the part of the 1st respondent in not disposing of the statutory revision application dt.05.07.2021 filed by the petitioner, as illegal, and also for a consequential direction to the 1st respondent to dispose of the same in a time bound manner.

(3.) A perusal of the record would reveal that the 4th respondent had issued a demand notice dt.26.05.2021 directing the petitioner to pay an amount of Rs.20,39,565/- towards normal seignioraage fee with ten times penalty for illegal excavation and transportation of building stone and road metal outside the quarry leased area(normal seignioraage fee Rs.1,85,415/- and penalty Rs.18,54,150/-).