JUDGEMENT
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(1.)The parties in both the writ petitions are more or less same and facts involved are also identical and hence, the two writ petitions are
disposed of by this common order.
(2.)W.P.No.26084/2015 is filed questioning the inaction of official respondents, particularly respondents 4, 5 & 7, in taking action against
respondent No.10 from interfering with mining operations of the
petitioner in respect of Ac.13.30 cents in East Kanupuru Village,
Chillakur Mandal, SPSR Nellore District in spite of several
representations of the petitioner as illegal and arbitrary and for a
consequential direction to respondents 4, 5 & 7 to take necessary action
against respondent No.10.
(3.)Whereas, W.P.No.1962/2019 is filed by the petitioner challenging the lease determination proceedings No.154247/R3-1/2016 dtd.
11/12/2018 issued by the Director of Mines and Geology, A.P. / 2nd respondent as illegal and for a consequential direction to the respondents
to permit the petitioner to carry out mining operations in mining lease
land of Ac. 13.30 cents (5.382 Hect) in S.No.1/47 (new) [1/7 old] and
1/8B of East Kanupuru Village.
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