BASANNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Smt. N. Shobha, learned counsel appearing on behalf of the Petitioner and learned Government Pleader for Mines and Geology appearing on behalf of Respondents.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring the action of the 1st Respondent in Memo.No.2305/M.I(2)/2016, dtd. 3/1/2023 and the consequential Demand Notice issued by the Assistant Director of Mines and Geology in Demand Notice No.3421/QL/2004, dtd. 25/1/2023 and the orders of the Assistant Director of Mines and Geology Demand Notice No.3421/QL/2004, dtd. 19/2/2015 as arbitrary, illegal, unjust and unconstitutional and in violation of Principles of Natural Justice, Mines & Minerals (Development & Regulation) Act, 1957 and T.S. Minor Mineral Concession Rules, 1966 and consequently call for records in Proc. No.3421/QL/2004, dtd. 19/2/2015 confirmed in Memo.No.2305/M.I (2)/2015-6, dtd. 3/1/2023, consequential Demand Notice No.3421/QL/2004, dtd. 25/1/2023.

(3.) The case of the Petitioner as per the averments made in the affidavit filed in support of the present writ petition is as under: