M/S. VIP BRICKS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to declare the action of the respondent authorities in not considering its representations dtd. 22/1/2026 and 3/2/2026 seeking extension of time to lift the mineral, ordinary earth quantity of 15,883 metric tons, which is stocked in Survey No.207/1, Ooracheruvu of Kothapalli Village, Peddapalli Mandal and District, as being illegal, arbitrary and unconstitutional.

(2.) Heard Ms. Mukkera Sahithi Sri Kavya, learned counsel for the petitioner; Mr. K.Gautham Reddy, learned Assistant Government Pleader for Mines and Geology, appearing for the respondents; and perused the material on record.

(3.) It is submitted that the petitioner is having a brick kiln industry in Survey No.87b/a and 88b of Gowreddipet Village, Peddapalli Mandal and District. The brick kiln unit was registered vide registration No.51/Bricks/2021-23 dtd. 10/5/2022. The petitioner was granted permission for excavation of ordinary earth/stilt from Ooracheruvu of Kothapalli Village, Peddapalli Mandal and District for a quantity of 2412 metric tons for exclusive supply for manufacture of bricks vide proceedings No.57/ORD/Earth/2022 dtd. 25/5/2022 issued by respondent No.4. It is further submitted that the petitioner excavated the ordinary earth for the purpose of manufacturing bricks within the area earmarked by the irrigation authorities and the petitioner transported the mineral by obtaining valid permissions and by paying required seigniorage fee from time to time. That permission to excavate the ordinary earth was given to five (5) other persons in the same area.