G.KAVITHA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Regard being had to the similitude of the questions involved, on the joint request of the parties, the matters were analogously heard and decided by this common order. W.P.Nos.40484 of 2017; 2834, 6828 & 7126 OF 2018:

(2.) These petitions filed under Article 226 of the Constitution assail the constitutionality of G.O.Ms.No.84, dtd. 9/11/2017, whereby amendment is made to The Telangana State and Sand Mining Rules, 2015 (for short, Rules of 2015), issued in G.O.Ms.No.3, dtd. 8/1/2015. One such prayer is reproduced for ready reference and it reads thus:

(3.) The facts are taken from W.P.No.7126 of 2018. The petitioners preferred an application in the year 2015 to the Telangana State Mineral Development Corporation (Corporation) seeking permission for de-casting of sand in their patta lands in various villages of erstwhile Khammam District, now Bhoopalapally District. The Corporation, after conducting a detailed enquiry and survey, submitted the report to the District Level Sand Committee. The file was pending in the office of the District Collector and the petitioners' repeated requests to clear it could not fetch any result. The petitioners could not get necessary orders/permissions to de-cast the sand in their patta lands. Contention of the petitioners: