SAI RAMANA METAL INDUSTRIES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Smt. P.Vijayalaxmi, the learned counsel appearing on behalf of the Petitioner and the learned Government Pleader for Mines & Geology on behalf of Respondents No.1 to 4.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus questioning the Notice of Respondent No.4 in Demand Notice No.584/Q3/2000, dtd. 20/6/2023 is against the orders of this Court in I.A. No. 1 of 2023 in WP.No.31963 of 2017, dtd. 3/3/2023 and in not issuing dispatch permits to petitioner to operate the quarry for building stone and road metal over an extent of 1.69 hectares in Sy.No. 132 situated at Rudraram village and over an extent of 3.27 hectares in Sy.No. 738 situated at Lakadaram Village, Patancheruvu Mandal, Medak District is arbitrary, illegal unjust and unconstitutional in violation of T.S.M.M.C Rules, 1966, consequently call for the records pertaining to Demand Notice No.584/Q3/2000, dtd. 20/6/2023.

(3.) The case of the Petitioner as per the averments made in the affidavit filed by the petitioner in support of the present writ petition, in brief, is as follows: