BHAGYANAGAR MINERALS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is with the following prayer;

(2.) Learned counsel for the petitioner Smt P. Vijaya Laskhmi submits that the petitioner has submitted an application for grant of quarry lease for laterite over an extent of Acs.11-00 in Sy.No.100 (Part) (Government Land), Vattimenapally Village, Nawabpet Mandal, Vikarabad District, as per T.S.Minor Mineral Concession Rules, 1966, along with application fee, user charges, Mineral Due Clearance Certificate and Village Map on 9/12/2016 and the said application is received and acknowledged by the Assistant Director of Mines and Geology and forwarded to the Tahsildar for issuance of classification and availability report and No-objection Certificate for grant of quarry lease. Learned counsel submits that the Tahsildar after enquiry has issued No-objection Certificate on 9/6/2017 and recommended the case of the petitioner and thereafter, the Assistant Director of Mines and Geology has forwarded the same to the Deputy Director of Mines and Geology for passing of orders as he is the competent authority to pass orders granting quarry lease under T.S.Minor Mineral Concession Rules, 1966. Learned counsel submits that the petitioner has made an application as per the said Rules and in spite of the same, no action has been taken by the respondents and the petitioner has been put to lot of hardship. She further submits that in case of some persons' applications, which were subsequent to the petitioner's application, the respondents have considered the same.

(3.) Learned Assistant Government Pleader for Mines and Geology appearing for respondent Nos.1 to 4 submits that the respondents will consider the application of the petitioner.