Kalugula Sridevi vs The Government Of India, Ministry Of ...
2024 Latest Caselaw 9489 AP

Andhra Pradesh High Court - Amravati

Kalugula Sridevi vs The Government Of India, Ministry Of ... on 19 October, 2024

          HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

 MAIN CASE No: W.P.No.5876 of 2013

                              PROCEEDING SHEET

Sl.                                                                    OFFICE
        DATE                          ORDER
No.                                                                     NOTE
      19.10.2024 DR.KMR,J

                      None appeared for the petitioner.
                      Mr.Pelleti Rajesh Kumar, learned Central
                Government Counsel for respondent Nos.1 and 2

is present.

Mr.P.Rama Krishna, learned Government Pleader for Mines and Geology furnished a copy of judgment of Hon'ble Supreme Court in Civil Appeal Nos.1162-1171 of 2016 vide 2023 SCC Online SC 898 and submits that, mere filing of application seeking grant of lease does not create any right and hence, questioning the same under Article 226 is not maintainable.

For hearing of the petitioner, post the matter on 26.10.2024, as a last chance.

_________ DR.KMR,J BMS