Andhra Pradesh High Court - Amravati
S.V.Sanyasi Rao, vs The Government Of Andhra Pradesh, on 11 November, 2024
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IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVA
MONDAY, THE ELEVENTH DAY OF NOVEMBER
. TWO THOUSAND AND TWENTY FOUR
PRESENT
HONOURABLE SRI JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE-
AND
HONOURABLE SRI JUSTICE RAVI CHEEMALAPATk
WRIT APPEAL NO: 617 OF 2012
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Writ Appeal under clause 1^of the Letters Patent against the order
dated 09.05.2012 in W.P. No. 9489 of 2012 on the file of the High Court.
Between:
S.V.Sanyasi Rao, S/o Late S.Narayana Appalanaidu, Aged about 43 years,
Occ: Business, R/o. Vizianagaram, Vizianagaram District.
...APPELLANT/PETITIONER _
AND
1. The Government of Andhra Pradesh, Industries and Commerce (Mines)
Department, Secretariat, Hyderabad, rep. by its Secretary.
2. The Director of Mines & Geology, 8*^ Floor, BRKR Buildings, Tank Bund
Road, Hyderabad
3. The Zonal Joint Director of Mines & Geology, Visakhapatnam,
Visakhapatnam District.
4. The Assistant Director of Mines & Geology, Vizianagaram,
Vizianagaram District.
5. Sri Venkateswara Minerals, Door No.2-7-281, East Baliji Street,
Vizianagaram, rep. by its partners S.Srinivasa Rao and T.Krishna Rao
...RESPONDENTS
I.A. NO: 1 OF 2012(WAMP. NO: 1194 OF 2012)
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to stay all further proceedings including mining operations pursuant
to the order of the 1st Respondent issued in G.O.Ms.No.124 Industries and
. • Commerce (M-lll) Department dated 27.05.2009, pending disposal of the
Writ Appeal.
Counsel for the Appellant: SRI TADDI NAGESWARA RAO _
Counsel for the Respondent Nos.1 to 4: GP FOR MINES AND GEOLOGY
Counsel for the Respondent No.5:SRI DEEPAK MISRA -
The Court made the following: JUDGMENT
APHC010106502012
Bench
IN THE HIGH COURT OF ANDHRA PRADESH
Sr.No:-
WM
AT AMARAVATI
13
[3483]
WRIT APPEAL NO: 617 of 2012
S.V.Sanyasi Rao, ...Appellant
Vs.
The Government Of Andhra Pradesh and Others ...Respondent(s)
**********
Advocate for Appellant; Mr. Taddi Nageswara Rao
Advocate(s) for Respondent(s): Mr. Deepak Misra, GP for Mines and
Geology
CORAM :THE CHIEF JUSTICE DHIRAJ SINGH THAKUR
SRI JUSTICE RAVI CHEEMALAPATI
DATE ill**' November, 2024.
P C :
Learned counsel for the parties agree that the present writ appeal can
be disposed of with a direction to the learned single Judge for disposal of the
main Writ Petition at an early date.
2. The present writ appeal is, accordingly, disposed of.
3. Registry to list W.P.No.9489 of 2012, before the learned single Judge
having Roster after six weeks. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
Sd/- M.RAMESH BABU
DEPUTY REGISTRAR
//TRUE COPY//
SEi ON OFFICER
To,
1.
The Secretary, Industries and Commerce (Mines) Department,
Government of Andhra Pradesh, Secretariat, Velagapudi, Amaravati,
Guntur District.
2.
The Director of Mines & Geology, 8th Floor, BRKR Buildings^
Vijayawada.
3.
The Zonal Joint Director of Mines & Geology, Visakhapatnam,^
Visakhapatnam District.
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4. The Assistant Director of Mines & Geology, Vizianagaram
Vizianagaram District.
5. One CC to Sri Taddi Nageswara Rao, Advocate [OPUC]
6. Two CCs to GP for Mines and Geology, High Court of Andhra Pradesh.
[OUT]
7. One CC to Sri Deepak Misra, Advocate [OPUC]
8. Three CD Copies.
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HIGH COURT
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DATED;11/11/2024
JUDGMENT
WA.No.617 of 2012 ^OF ands^ .g 2 1 NOV 2021 m ^ Current Section ^ pat C V DISPOSING OF THE W.A. WITHOUT COSTS