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Telangana High Court
Mandadi Gopal Reddy vs The State Of Telangana on 13 April, 2026
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HIGH COURT FOR THE STATE OF TELANGANA AT
HYDERABAD
THE HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITON No.11088 OF 2026
DATE OF ORDER: 13-04-2026
Between:
Mr. Mandadi Gopal Reddy and others.
... Petitioners
AND
The State of Telangana
Rep. By its Principal Secretary,
Mines and Geology Department,
Secretariat, Hyderabad, and others.
... Respondents
ORDER :
(ORAL)
Heard Mr. M. Bhushan Reddy, learned counsel for the
petitioners, and Mr. K. Goutham Kumar Reddy, learned Assistant
Government Pleader for Mines and Geology, appearing for
respondent Nos.1 and 4.
2. Learned Assistant Government Pleader for Mines and
Geology placed on record written instructions and submitted that
permissions have been granted by the District Level Sand
Committee, Kamareddy District for de-casting of sand and remove
debris so as to ensure free flow of water. Permission was granted
after obtaining No Objection Certificate from the concerned
departments including the Irrigation and Ground Water
department. The activity is confined exclusively for removing
flood deposits for restoration of agricultural land. No extraction
activity has commenced till date. The administration has in fact
have adopted stringent enforcement and preventive mechanisms to
curb illegal sand mining which includes establishment of four (4)
permanent check-posts with 24X7 deployment of Revenue and
Police personnel. There is continuous day and night patrolling,
even on holidays, by responsible officers including Senior
Assistants, Revenue Inspectors, Deputy Tahsildars and Tahsildars.
There is physical trenching of access roads to completely block
entry of heavy vehicles and machinery into sensitive zones.
3. It is further submitted that the Government has
operationalized the "Mana Isuka Vahanam" digital monitoring
system with effect from 01.04.2026 ensuring complete
transparency, traceability, and prevention of any authorized sand
movement. The writ petition is based on unfounded allegations
and misrepresentation of facts. The de-casting of sand will
improve the free flow of water in the stream and proper functioning
of the check-dam at Gundenemilli Village, Bichkunda Mandal,
Kama Reddy District. This area is at a distance of 200 meters from
the check-dam.
4. According to learned counsel for the petitioners, local sand
traders and contractors have been lifting and transporting sand
beyond the permitted area. The illegal sand mining will cause
(a) loss of fertile top soil and agricultural land due to unauthorized
excavation, (b) damage to standing crops, (c) threat to the
structural integrity of the land due to deep sand excavation pits
near the river, (d) blockage of irrigation channels, (e) threat of
flooding and soil erosion due to destabilization of riverbanks and
(f) depletion of ground water level and also the borewell in and
around that area. The petitioners submitted representation dated
23.03.2026 requesting respondent authorities to take action to
cancel the quarry permission and protect the check dam and
livelihood of the farmers.
5. In the above circumstances, considering the grievance of the
petitioners, the writ petition is disposed of, directing respondent
Nos.2 and 3 to consider the representation of the petitioners and
others dated 23.03.2026 regarding unauthorized excavation of sand
at Bandaranjal Village, Bichkunda Mandal, Kama Reddy District,
and pass orders, in accordance with law, by issuing notice to the
petitioners and all other concerned/interested persons, by affording
opportunity of hearing to them, within a period of four (4) weeks
from the date of receipt of a copy of this order. There shall be no
order as to costs.
As a sequel thereto, miscellaneous applications, if any,
pending in the writ petition stand closed.
______________________
B. VIJAYSEN REDDY, J
April 13, 2026
MS
