Vanga Adi Seshu vs The State Of Andhra Pradesh
2024 Latest Caselaw 8153 AP

Andhra Pradesh High Court - Amravati

Vanga Adi Seshu vs The State Of Andhra Pradesh on 9 September, 2024

 APHC010672222015
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                                     [3310]
                             (Special Original Jurisdiction)

                    MONDAY ,THE NINTH DAY OF SEPTEMBER
                      TWO THOUSAND AND TWENTY FOUR
                                        PRESENT
            THE HONOURABLE DR JUSTICE K MANMADHA RAO
                          WRIT PETITION NO: 6260/2015
Between:
Vanga Adi Seshu                                                               ...PETITIONER
                                           AND
The State Of Andhra Pradesh and Others                               ...RESPONDENT(S)

Counsel for the Petitioner:

1. TURAGA SAI SURYA Counsel for the Respondent(S):

1. GP FOR MINES AND GEOLOGY (AP)

2. GP FOR INDUSTRIES COMMERCE (AP) The Court made the following Order:

The Writ Petition is filed under Article 226 of the Constitution of India,

seeking the following relief:

".....to Issue a writ of Mandamus or any other appropriate writ order or direction declaring the notice No.1442/Vg/2014-3, dt.11-02-2015 issued by the 3rd respondent as illegal, without jurisdiction contrary to the provisions of the A.P.Minor Mineral Concession Rules and particularly the law laid down by this Honble Court in the judgment reported in 2013 (4) ALD 490 and to set aside the said notice......."

2. Mr.Chidambaram, learned counsel representing Mr.Turaga Sai Surya,

learned counsel for the petitioner and Ms.P.Sudeepthi, learned Assistant

Government Pleader for Mines and Geology for the respondent Nos.2 and 3

are present.

3. Today, when the matter is taken up for hearing, it is conjointly submitted

by the learned counsel for the petitioner and learned Assistant Government

Pleader for Mines and Geology that the issue involved in this writ petition is

squarely covered by the order of this Court in Writ Petition Nos.15173 and

12928 of 2018, dated 19.08.2024.

4. In view of the submissions made by both the petitioner's counsel and

learned Assistant Government Pleader, this Writ Petition is allowed, in terms

of the above said Order in Writ Petition Nos.15173 and 12928 of 2018, dated

19.08.2024. The impugned Notice No.1442/Vg/2014-3, dated 11.02.2015

issued by the 3rd respondent is hereby set aside.

5. As a sequel, miscellaneous applications pending, if any, shall stand

closed.

6. Registry is directed to attach a copy of the Order in Writ Petition

Nos.15173 and 12928 of 2018, dated 19.08.2024, to this Order.

__________________________ Dr. K. MANMADHA RAO, J BMS