- (1.) We are informed by Mr. Narasimhachari, learned advocate appearing on behalf of Andhra Pradesh, that the State Government has instituted an inquiry upon the complaint made by the people of village Nulakapettam and the Assistant Director of Mines & Geology has, after making an inquiry, submitted his report to the Director of Mines and Geology and the matter is under consideration of the Director. We would suggest that this inquiry may be completed as soon as possible and the Director may, on the basis of such inquiry, take such steps as may be permissible to him under the law, including possible cancellation of the lease granted in favour of Respondent no. 3. We would also direct that, without prejudice and in addition to any inquiry which may be made and any action which may be taken by the Director, an independent inquiry shall be made by a responsible officer, preferably stationed in Hyderabad, to be nominated by the Director General, Geological Survey of India, for the purpose of determining whether the quarrying operations, which are being carried on or which may hereafter be carried on by Res. no. 3 pursuant to the lease granted to him by the State Government, are likely in any manner to affect the health and well being of the people living in Village Nulakapettam within Krishnanagar Gran Panchayat, Tehsil Mangalpuri, Distt. Guntur or to cause damage to their houses or other properties or to render their existence or life precarious and unsafe. The report shall be made by the Officer nominated by the Director General, on or before 31.8.1983.
(2.) The Writ Petition will stand adjourned to 1st September, 1983. Copy of this order be sent immediately to the Director General, Geological Survey of India CR for taking necessary action forthwith.;