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Judgment
This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:
“.... a Writ of Mandamus declaring the action of the 3 and 4 respondents herein in insisting the petitioner to surrender the agreement(MOU) dt.25-3-2025 which is in force for period of 11 years voluntarily and enter into the new agreement with them without any reason is illegal, arbitrary and contrary to the guidelines of the Government of India dt.29-10-2021 as well as circular of the 2 respondent dt.22-3-2023 and consequently direct the 3 and 4 respondents herein not insist the surrender of the said agreement dt.25-3-2026 forthwith.”
Heard Sri G.V.S.Mehar Kumar, learned counsel for the Petitioner and Ms.K.Siva Jyothi, learned Assistant Government Pleader for Forest.
Learned Assistant Government Pleader for Forest, on written instructions, would submit that the Petitioner, who is the Promoter and who entered into an agreement dt.25.03.2025, has violated the terms of the said agreement.
Learned counsel for the Petitioner would submit that, informing such violations, no notice has been issued to the Petitioner so far. The written instructions placed before this Court do not reveal any such notice issued to the Petitioner.
Considering the submissions made, it is apposite to dispose of the writ petition.
Accordingly, the Writ Petition is disposed of. However, Respondent Authorities are at liberty to inform the Petitioner, in case of any violation of conditions of the agreement, in writing and follow due process of law. Till such period, Respondents are directed not to interfere with the business activities of the Petitioner. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.