M/S Foster Cold Storage Pirvate ... vs The Agricultural Market Committee,

Telangana High Court

M/S Foster Cold Storage Pirvate ... vs The Agricultural Market Committee, on 5 February, 2024

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

        IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                           AT HYDERABAD

                             (Special Original Jurisdiction)



                  THURSDAY, THE FIFTEENTH DAY OF APRIL
                        TWO THOUSAND AND TEN

                                      :PRESENT:



             THE HON'BLE SRI JUSTICE RAMESH RANGANATHAN



   WRIT PETITION NOS: 8226, 5607, 5614, 5637, 5640, 5652, 5677, 5763, 5780,
  5799, 5804, 6198, 6309, 6342, 6696, 6714, 6735, 7111, 7152, 7261, 7304, 8395,
                  9316, 9549, 12911, 11945 AND 5584 of 2009

WP. NO.. 8226 OF 2009

Between:

Appala Gangu Bai W/o.Late Rajalingu

                                                                            ..... Petitioner

                                          AND



1 National Highways Authority of India., rep.by Chairman Dwarakanagar, New
Delhi
2 National Highways Authority of India., rep.by its Project Director, Nirmal,
Adilabad District
3 The District Collector, Adilabad , Adilabad District
4 the Revenue Divisional Officer, Adilabad Adilabad District
5 The Tahasildar, Neredigonda Mandal Adilabad District
6 Mukka Srikar S/o Mukka Shetty
   R/o.Neredigonda village and Mandal Adilabad District

                                                                        .....Respondents

Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue a writ order or direction more particularly a writ of mandamus declaring the action of the respondents herein in trying to pay the compensation amount to the 6th respondent for the acquisition of the land of the petitioner for the formation of four lane road on National HIGHWAY No.7 to an extent of Ac.0.5 guntas in Sy.No.4 situated at Neredigonda village and Mandal Adilabad District without conducting any enquiry and without following any procedure as illegal, arbitrary, unjust violatio of principles of natural justice null and void and contrary to the provisions of Land Acquisition Act and consequently direct the respondents to pay the compensation amount to the petitioner for the acquisition of the land of the petitioner for the formation of four lane road on National Highways No.7 to AN EXTENT OF aC.0.5 GUNTAS in Sy.No.4 situate at Neredigonda village and Mandal, Adilabad District in the interest of justice and pass WRIT PETITION NO : 5607 of 2009 Between:

M/s Foster Cold Storage Pirvate Limited, Rep by its Managing Director, D.Prakash Rao, S/o. late D Kisaiah, aged about 50, Bairmalguda, Ranga Reddy district.

..... Petitioner AND 1 The Agricultural Market Committee, Gaddiannaram, Rep by its Special Grade Secretary, Gaddiannaram Officer at L.B.Nagar (Rice Mills) Ranga Reddy District. 2 The Commissioner & Director of Market, Near Osman Gunj, mansur Bagh, Hyderabad.

.....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue appropriate Writ or order or direction mostly one which is in the nature of Writ of Mandamus declaring the action of the Respondents in insisting that the petitioner shall obtain a license under the provisions of A.P. (Agricultural market product and livestock) markets Act 1966 as illegal irregular arbitrary unjustifies andunsustainable and setaside the letter No.AMC.G/S.O/L.B.N/78/2007-08/73 dated 10.02.2009 of the 1st respondent and pass WRIT PETITION NO : 5614 of 2009 Between:

Nalla Sripathi s/o.Late Sri N.Yadagiri Resident of H.No.1-1-16, Ward No.1 Ambedkar Nagar Bhongir, Nalgonda District ..... Petitioner AND 1 Union of India., rep.by the Chief Post Master General Postal Department, Abids,Hyderabad 2 Asst.Director of Administration, office of the Chief Post Master General , AP Circle Dok Sadan, Abids,Hyderabad 3 The Manager, Postal Mail Motor Service Koti, Hyderabad .....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue a writ of mandamus or any other appropriate writ or order or direction in thenature of writ declaring taht the petitioner herein is entitled for appointment in a suitable post on compassionate grounds by setting aside the order datd 25.7.2008 passed in OA.No.568 of 2007 bythe Central Administrative Tribunal, Hyderabad Benchwith all consequential benefits such as seniority arrears of pay and allowance etc and pass WRIT PETITION NO : 5637 of 2009 Between:

Garimella Venkata Subbarao S/o. Annajirao R/o. D.NO.1-17, Subbaraipuram, Annavaram, East Godavari District.

..... Petitioner AND 1 The Andhra Pradesh State Road Transport Corporation, rep. by its Managing Director, Musheerbad Hyderabad.

2 The Andhra Pradesh State Road Transport Corporation, rep. by its Divisional Manager, Kakinda, East Godavari District, 3 The Andhra Pradesh State Road Transport Corporation, rep. by its Depot Manager, Tuni Depot, East Godavari District, .....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Certiorari calling for the records in I.D.No.137 of 2005 on the file of the Industrial Tribunal-cum-Labour Court, Visakhapatnam and to set aside the orders dated 18.12.2008 in I.D.No.137 of 2005 in confirming the orders of the 3rd respondent vide proceedigns No.PA/95(48)/04-TNI, dated 29.6.2004 and consequently direct the respondent authorities to reinstate the petitioner into serivces as conductor with all back wages and continuity of service and to pass WRIT PETITION NO : 5640 of 2009 Between:

V.V. Bhaskar Rao S/o. Sri V.V. Subba Rao R/o. 1-2-234/2, S.B.H. Colony Domalguda, Hyderabad-29 ..... Petitioner AND 1 The Government of Andhra Pradesh Labour Tranianing (Lab-I) Department, Rep. by its Principal Secretary, Secretariat, Hyderabad. 2 The Industrial Tribunal-I Rep. by its Presiding Officer, CHandra Vihar Complex, Hyderabad.

3 The Additional Industrial Tribunal-Cum- Additional Labour Court, Chandra Vihar Complex, Hyderabad.

4 The Management of Coramandal Fertilizers Ltd 1-2-10, S.P. Road, Rep. Secunderabad-

Rep. by its President Cum Managing Director.

.....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to call for the records from the 1st respondent herein by issuing a writ order or Direction more particularly one in the nature of writ of Mandamus by declaring the Memo No. 7848/Lab-I/A1/2005-2 dt. 18-2-2006 rejecting petitoner application dt. Nil received on 2-11-2004 to transfer the ID No. 21 of 2003 pending on the file of 2nd respondent to the file of 3rd respondent to pending ID No. 25 of 2004 as arbitrary, illegal, unjust contrary to law, without application of mind non speaking order since (questioning Transfer Order) ID No. 21 of 2003 has got beaqring on the (Questioning Termination) ID NO. 25 of 2004 in violation of principles natural Justice, and also in violation of Articles, 14 and 21 of the Constitution of India consequently direct the 1st Respondent to transfer the ID No. 21 of 2003 and pass WRIT PETITION NO : 5652 of 2009 Between:

K.Rajender, S/o. Shankaraiah, R/o. Opp Dwaraka Lodge, Godown Road,NIzamabad.

..... Petitioner AND 1 The Andhra Pradesh State Civil Supplies Corporation Limited, Rep by its Vice Chairman & Managing Director, Somajiguda, Hyderabad.

2 The Andhra Pradesh State Civil Supplies Corporation Limited, Rep by its general manager (P.D.S.) Hyderabad.

3 The District Manager, Sneha Silver Jubilee Bhavan, 4th Floor, Collectorate, Ranga Reddy Lakdi-ka-pul, Hyderabad-4 4 The Joint Collector & EOED Rangareddy District.

.....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue a Writ, Order or Direction more particularly one in the nature of writ of Mandamus : (i) To declare the Proceedings issued by the first respondent vide No. PDS 2/Movt. / FG 5(24) / 1936/2008-09 dated 24.02.2009, duly served on the petitioner on 27.02.2009, terminating the food grains transport contract granted in forfeiting for the year 2008-09 for Ranga Reddy District, forfeiting his pending bills, security deposit and bank guarantee and blacklisting him prohibiting him from Participating in the furture tenders of ANdhra Pradesh Civil Supplies Corporation Ltd., as illegal, arbitrary, unjust apart from violative of Principles of natural and against the orders passed by this Hon'ble Court in WP No. 20077 of 2008 dated 19.09.2008 and against the terms of the contract dated 03.04.2008 and (ii) Consequently to set aside the same by directing the respodnents to forthwith release the pending bills, security deposit, bank guarantee and the amount withheld towards double the costs of the stocks alleged to have been diverted; and (iii) pass such other order or orders as this WRIT PETITION NO : 5677 of 2009 Between:

M.Janardhan Reddy S/o.M.Yadi Reddy R/o. Plot No.21, Jupiter Colony, Trimulgherry, Secunderabad.

..... Petitioner AND The Andhra Pradesh Central Power Distribution Company Limited, represented by its Assistant Divisional Engineer, Operation, Dist-XX, R.P. Nilayam, Secunderabad.

.....Respondent Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue an appropriate Writ, Order or Direction, more particularly one in the nature of Writ of Mandamus, declaring the inaction of the respondent in not sanctioning the electricity connection to the premises in Plot No.1, Tirumulgherry village, R.R. District inspite of the submitting the copy of the Judgment passed in O.S.No.488 of 2008 dt. 27.2.2009 on the file of the XI Junior Civil Judge, City Civil Court, Secunderabad, as illegal, arbitrary, without jurisdiction and consequently direct the respondent herein to sanction the electricity connection to the premises in Plot No.1, Tirumulgherry Village, R.R. District, and to grant such other relief or reliefs.

WRIT PETITION NO : 5763 of 2009 Between:

Smt. Dasari Padmavathi W/o. Late N. Koteswara Rao Guntur Railway Station, Guntur District.

..... Petitioner AND 1 The Secretary to the Government of Railways Railway Board, Rail Bhavan, New Delhi. 2 The General Manager, 3rd Floor S.C. Railyway, Secunderabad. 3 The Chief Personnel Officer, 4th Floor, S.C. Railyway, Secunderabad. 4 The Divisional Railway Manager Guntur Division, S.C. Railway,. Guntur.

.....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue writ of Mandamus or any other appropriate writ or order /Orders or directions declaring the order passed in OA No. 8/2008 dt. 13-8-2008 on the file of the Central Administrative Tribunal Bench at Hyderabad as illegal arbitrary discriminatory and violations of Principles of Natural Justice under Art. 14 and 16 of the Constitution of India duty setting aside the Impugned Letter No. GNT.P.Con608/1/HTTE/ dt./ 26-12-207 of R4 and Further direct the R4 to include the Name of D. Padmavathi petitioner in the selection Panel for the post of HTTE published on 3-11-2006 and pass such other order/orders WRIT PETITION NO : 5780 of 2009 Between:

Ishwarya Orchards and Plantations, represented by its Managing Partner M.Kishanlal S/o. Mohanlal R/o.No.2 A.V.P. Asai Thambi Street, Manavala Nagar, Tiruvallur District.

..... Petitioner AND The Tahsildar, Sathyavedu Mandal, Sathyavedu, Chittoor District.

.....Respondent Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue a writ, order or direction particularly a writ in the nature of Mandamus, directing the respondent herein to measure and demarcate an extent of 193 acres out of 844 acres in Sy.No.1 as decreed by the civil Court in presence of the petitioner-firm and consequently direct the respondent to mutate the name of the petitioner-firm in the revenue records and issue pattadar pass book and title deed in respect of lands of an extent of 193 acres in Sy.No.1 and an extent of Ac.53.93 cents in Sy.Nos. 4 to 9 & 11 to 14 including sub- divisions situate at Madanapalayam Village, Sathyavedu Mandal, Chittoor District under the provisions of A.P. Rights in Land and Pattadar Pass Books Act, 1971 and pass.

WRIT PETITION NO : 5799 of 2009 Between:

V L S Prasad S/o.late Sri Pitchaiah R/o.604, A-Block, Land Mark Residency, Madinaguda, Serilingampally, Ranga Reddy District.

..... Petitioner AND 1 The Government of Andhra Pradesh, represented by its Principal Secretary - Revenue (Assignment - IV) Department, Secretariat Buildings, Hyderabad. 2 The District Collector, Medak District at Sangareddy. 3 The Tahsildar, Ramachandrapuram Mandal, Medak District. 4 Hyderabad Metropolitan Development Authority, represented by the Metropolitan Commissioner, GHMC Building, III Floor, West Marredpally, Secunderabad - 26.

WRIT PETITION NO : 5804 of 2009 Between:

1 V. Narsimulu S/o. Gundappa R/o. H.No. 11-1-71, Chandra Shekar Colony, Nizamabad District.

2 V. Nagnath S/o. Gundappa R/o. H.No. 1-4-111, Beside Yellama Gudi, Zenda Galli, Nizamabad District.

..... Petitioner(s) AND 1 The District Collector Medak District at Sangareddy.

2 The Executive Officer R.W.S. Sada Sivapet, Medak District.

3 The Deputy Executive Executive R.W.S. Narayanaked, Medak District.

.....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue appropriate Writ Order, or direction particularly one in the nature of Mandamus declaring the action of the respondents in constructing the water tanks in petitioner's Land i.e., in Sy.No. 208 of Kangti Village & Mandal without paying compensation as arbitrary, illegal and violative of Article 14, 16, 21 of the constitution of India consequently direct the respondents to initiate Land Acquisition proceedings and pay compensation.

WRIT PETITION NO : 6198 of 2009 Between:

K.Sree Ramulu Reddy, S/o. Narasa Reddy, Dispatch and Receiving of Tools works In Nellore-II Depot, R/o. Tenkayathapur, Atmakur (N) Town, Nellore District.

..... Petitioner AND 1 The A.P.S.R.T.C. Rep by its VC & MD, Musheerabad, Hyderabad. 2 The Chief Personal Manager, A.P.S.R.T.C., Musheerabad, Hyderabad. 3 The Regional Manager, A.P.S.R.T.C., Nellore District. 4 The Regional Provident Fund commissioner, Barkathpura, Hyderabad. 5 The Employees State Insurance Corporation, Rep by its Manager, Opp: New M.L.A. Quarters, Adarshanagar, Hyderabad.

Raavi Srinivasa Rao S/o. Subba Rao R/o. Settipeta Village, Nidadavole Mandal, West Godavari District.

..... Petitioner AND 1 State of Andhra Pradesh, rep. by its District Collector, West Godavari District at Eluru. 2 The Revenue Divisional Officer, Kovvur, West Godavari District. 3 The Tahsildar, Nidadavole Mandal, West Godavari District.

1 Vadra Anjaneyulu S/o. Narayana Murthy R/o. Devullapalem Village, Vakapadu Panchayat, S. Rayavaram [M], Visakhapatnam District. 2 Lankada Venkata Swapna D/o. Govinda Rajulu R/o. Devullapalem Village, Vakapadu Panchayat, S. Rayavaram [M], Visakhapatnam District. 3 Vadra Dhana Lakshmi D/o. Appa Rao R/o. Devullapalem Village, Vakapadu Panchayat, S. Rayavaram [M], Visakhapatnam District.

..... Petitioner(s) AND 1 The State of Andhra Pradesh Rep. by its Principal Secretary to Revenue [Land Acquisition] Dept., Secretariat, Saifabad, Hyderabad.

2 The Special Deputy Collector Land Acquisition Navy, Yellamanchili, Visakhapatnam Dist.

3 The District Collector Visakhapatnam Dist.

4 The Tahsildar S. Rayavaram [M] Visakhapatnam Dist.

.....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue a writ, order or direction more particularly one in the nature of WRIT OF MANDAMUS declaring the action of the repondents in not considering the representation dt. 21-12-2008 for providing house sites in rehabilitation scheme to the petitioners, for their acquired properties, as illegal, irregular, arbitrary and violative of the provisions of Articles 14, 21 and 300-A of Constitution of India and consequently direct the respondents to provide house sites on par with other similarly situated persons.

WRIT PETITION NO : 6696 of 2009 Between:

BLUE SEAS PAPERS PVT. LTD., # 406 & 407, Maheshwari Chambers, Somajiguda, Hyderabad-82 represented by its Director, Mr.S.N. Kanchhal.

..... Petitioner AND 1 The Commissioner of Industries, Government of Andhra Pradesh, Chirag Ali Lane, Hyderabad - 500 001.

2 Deputy Commercial Tax Officer, Punjagutta Circle, Hyderabad.

WRIT PETITION NO : 6714 of 2009 Between:

1 K.V. Phani S/o. K. Balakrishna M/s. A.P. State Cooperative Bank Limited R/o. Hyderabad. 2 Heeralal S/o. Mohanlal M/s. A.P. State Cooperative Bank Limited R/o. Hyderabad. 3 C. Mohan Reddy S/o. Ch. Rama Subba Reddy Manager, M/s. A.P. State Cooperative Bank Limited R/o. Saidabad, Hyderabad. 4 V. Sudha W/o. S.N.P. Prasad M/s. A.P. State Cooperative Bank Limited R/o. Hyderabad. 5 K. Jayasree W/o. N.Jagan Mohan Reddy M/s. A.P. State Cooperative Bank Limited R/o.Barkatpura, Hyderabad. 6 D. Venkataramaiah S/o. D. Kameswara Rao M/s. A.P. State Cooperative Bank Limited R/o.Nagole, Hyderabad. 7 B. Vishwanatham S/o. B.D. Mallaiah M/s. Guntur District Cooperative Central Bank Limited Guntur R/o. Guntur 8 Dr. N. Muralidhar S/o. N. Bhikhamaiah M/s. Krishna District Cooperative Central Bank Limited Machilipatnam, R/o. Machilipatnam.

9 K. Tulsiprasad S/o. K. Bapinaidu M/s. Kurnool District Cooperative Central Bank Limited Kurnool, R/O. Kurnool.

..... Petitioner(s) AND 1 The State of Andhra Pradesh Rep. by its Principal Secretary , Corporation Secretariat, Hyderabad.

2 The Commissioner for Cooperation and Registrar of Cooperative Societies, A.P. Hyderabad.

3 The Andhra Pradesh State Cooperative Bank Limited Rep. by its managing Director, Troop Bazar, Hyderabad.

.....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue a writ of Mandamus or any other appropriate writ declaring that the action of the second respondent contained in Rc No. 23692/20-08/Credit/Cr/I dt. 5-1-2009 disbanding comon cadre constituted under section 116 A of the A.P. Cooperative Societies Act is arbitrary and ultra vires the provisions of the Act and unconstitutional and consequently set aside the same and direct the respondeents to continue the common cadre service in terms of section 116 A of the A.P. Cooperative Socieities Act and further direct the third respondent to forbear from effecting promotions to the common cadre posts in accordance with the promotion policy contained in the board meeting dt. 11-3-2009 and further direct the respondents to effect promotion to the petitioners and other common cadre employees in accordance with the selection that was conducted by the common cadre authoriy in the year 2005 the result of which kept in sealed cover with all consequntial benefits and grant such other relief as it deems fit in the circumstances of he case.

WRIT PETITION NO : 6735 of 2009 Between:

1 K.S.R. Memorial Charitable Trust for Rural Development Regd. Office at Srinilayam, H.No.9-120, IInd Floor, Lalitha Nagar, Saibaba Temple Road, Dilsukhnagar, Hyderabad, rep. by its Managing Trustee, K. Babu Reddy 2 K. Babu Reddy S/o. Late K.S. Reddy H.No.9-120, IInd Floor, Lalitha Nagar, Saibaba Temple Road, Dilsukhnagar, Hyderabad.

..... Petitioner(s) AND 1 National Council for Teacher Education (NCTE), Southern Regional Committee, 1st Floor, CSD Building, HMT Post, Bangalore, rep. by its Regional Director. 2 Government of Andhra Pradesh, rep. by its Principal Secretary, School Education Department, Secretariat Buildings, Hyderabad.

.....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue "Writ of Mandamus" or any other writ, order or direction declaring the action of the 1st respondent in not conducting inspection and in not granting recognition for the establishment of a College of Education at Narsireddy Kandriga, Naidupeta, Nellore District as being illegal, arbitrary, unconstitutional and contrary to the provisions of the NCTE Act and the Regulations made thereunder and consequently direct the 1st respondnt to forthwith conduct inspection and grant recognition to the petitioners College of Education at Narsireddy Kandriga, Naidupeta, Nellore District for the Academic Session 2009-2010 onwards and pass WRIT PETITION NO : 7111 of 2009 Between:

K. Prateek Reddy S/o. K. Ashok Reddy R/o. 2-2-1132/2/2, New Nallakunta, Hyderabad.

..... Petitioner AND 1 The State of Andhra Pradesh Rep. by The Special Chief Secretary Dept. of Forest, Secretariat Building, Saifabad, Hyderabad.

2 The Wild Life Advosiry Board Rep. by Ex-Chair Person Secretariat Building, Saifabad, Hyderabad.

3 The Zoo Authority of Andhra Pradesh Rep. by its Chair Person/Special Chief Secretary Forest Dept., Secretariat Building, Saifabad, Hyderabad.

WRIT PETITION NO : 7152 of 2009 Between:

M/s. Sri Shirdi Sai Jaggery and General Merchants, H.No. 7-173, Near Bus Stand, Kalwakurthy, Mahaboobnagar District, Rep by A. Raj Kumar, S/o. Lakshminarayana, aged 27 years, Occ : Business, R/o. Kalwakurthy, Mahaboobnagar District.

..... Petitioner AND 1 The Station House Officer, Kalwakurthy Police Station, Mahaboobnagar District. 2 The Circle Inspector of Police, Kalwakurthy Police Station, Mahaboobnagar District. 3 The Circle Inspector of Prohibition & Excise, Mahaboobnagar Dist. R3 is impleaded as per Cour Order dt:03-07-2009 in WPMP.13760/2009 .....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue an appropriate writ or order or direction more particularly one in the nature of writ of mandamus declaring the action of the respondents in sezing 40 bags of Black Jagery each 50 kgs from the shop of the petitioner i.e. Shop No. 7-173, Near Bus Stand, Kalwakurthy, Mahaboobnagar District, on 01-4-2009 at about 4.30 PM on the ground that the petitioner doing business in Jaggery and alum without any permit and authority and putting a seal on the shop of the petitioner as illegal, arbitrary and consequently to direct the rspondents to remove the seal put on the shop of the petitioner on 01-4-2009 and release 40 bags of black jaggery each 50 kgs in favour of the petitioner an WRIT PETITION NO : 7261 of 2009 Between:

Adineni Govinda Rajulu S/o. Sambaiah, Hindu R/o. Suddapalli Village, Chebrolu Mandal, Guntur District.

..... Petitioner AND 1 Joint Collector, Guntur, Guntur District. 2 The Revenue Divisional Officer, Tenali Guntur District. 3 Tahsildar, Chebrolu Mandal, Guntur District. 4 Paladugu Naresh Kumar S/o. Venkateswara Rao, Hindu R/o. Suddapalli Village, Chebrolu Mandal, Guntur District.

1 Jillella Venkat Reddy S/o. Chinna Malla Reddy R/o. H.No. 1-12-18/37 Plot No. 37, Katedan, Hyderabad. 2 Jillella Vijaya W/o. Venkat Reddy R/o. H.No. 1-12-18/37 Plot No. 37, Katedan, Hyderabad. 3 Smt. Lakshmi W/o. Venkat Reddy R/o. H.No. 1-12-18/37 Plot No. 37, Katedan, Hyderabad.

..... Petitioner(s) AND 1 The Circle Inspector of Police Rajendranagar, Cyberabad. 2 Venkat Reddy S/o. Not known to the petitioner Rajendra Nagar Police Station, Cyberabad.

3 The Commissioner of Police Cyberabad.

4 Vangoor Surender Reddy S/o. Chinna Bachi Reddy C/o. S. Ram Reddy , H.No. 1-10-92/A, Shivarampally, Rajendra Nagar Mandal, R.R. District.

5 S. Ram Reddy S/o. Not known to the petitioner R/o. H.No. 1-10-92/A, Shivarampally, Rajendra Nagar Mandal, R.R. District.

Edluri Smuel Raju, S/o. Singaiah, R/o. Yerajarla Village, Ongole (M), Prakasam District.

..... Petitioner AND 1 Superintendent of Police, Prakasam District at Ongole. 2 Sub-Divisional Police Officer, Ongole Division, Ongole, Prakasam District.

1 M/s Siddardha Constructions Pvt. Ltd., 47-15-13, Dwarakanagar, Visakhapatnam, Rep. by its Managing Director, N. Surendra Babu 2 M/s. Srinivas Infrastructure Pvt. Ltd., 1-8-865, 14/3 RT, Sree Nilayam Prakasam Nagar Begumpet, Hyderabad,. Rep. by its Director, N. Surendra Babu 3 M/s. S.V.S.V.S. Projects Pvt. Ltd., Plot No.31, 2nd Floor, Phase-1 Kalyan Nagar, Hyderabad, Rep. by its Managing Director Sri V. Rama Mohan Rao 4 M/s Siddardha Constructions Pvt. Ltd., Swapna construcions JV, H.No.1-8-865, 14/3RT, Sree Nilyam, Prakasam Nagar, Begumpet,Hyderabad-500 016, Rep by its Lead partner, Sri.No.Surendra Babu.

..... Petitioner(s) AND 1 The Government of Andhra Pradesh, Rep by its Secretary, Finance & Planning (Works & Projects) Department, Secretariat Buildings, Hyderabad.

2 The Dy. Financial Advisor and EODS to Government , Secretariat , Hyderabad.

3 The Principal Secretary Roads & Buildings, Transport Department, Government of A.P. Secretariat, Hyderabad. 4 The Principal Secretary Panchayat Raj Department, Government of A.P. Secretariat, Hyderabad. 5 The Principal Secretary Municipal Administration Government of A.P. Secretariat, Hyderabad. 6 The Principal Secretary Irrigation Department, Government of A.P. Secretariat, Hyderabad. 7 The Commissioner, Municipal Corporation Vijayawada, Krishna District.

8 The Commissioner, Greater Visakhapatnam Municipal Corporation, Visakhapatnam.

9 The Vice Chairman VGTMUDA, Vijayawada, Krishna District.

10 The Chief Engineer-I APIIC Ltd. 4th Floor Parishram Bhavan, Basheerbagh, Hyderabad. 11 The Chief Engineer-II APIIC Ltd. 4th Floor Parishram Bhavan, Basheerbagh, Hyderabad. 12 The Director of Works Accodunts, Pay & Accounts Office, NEar Exhibition Grounds, Hyderabad.

13 The Engineer-in -Chief (R&B) Admn, & NH Errummanzil Hyderabad 14 The Engineer-in -Chief (R&B) Roads, Errummanzil Hyderabad 15 The Engineer-in -Chief (R&B) HUDCO Errummanzil Hyderabad 16 The Engineer-in -Chief , Panchayat Raj , PMGSY, SRTGN Bhavan, Errummanzil Colony, Hyderabad 17 The Engineer-in -Chief Public Health Department, Masab Tank, Hyderabad.

18 The Engineer-in -Chief, Panchayat Raj, Admn., Errummanzil Colony, Hyderabad 19 The Chief Engineer, Public Health Department, Masab Tank Hyderabad. 20 The Chief Engineer (R&B) NABARD, Errummanzil Hyderabad 21 The Chief Engineer (R&B) CRN & Managing Director 5th Floor, R & B Complex, Mahavir Marg, A.C. Guardes, Hyderabad. 22 The Chief General Manager (T) Hyderabad, Growth Corridor Limited, HUDA Complex, Tarnaka, Secunderabad.

23 The Chief Engineer, Panchayat Raj , NABARD, SRTGN Bhavan, Errummanzil Colony, Hyderabad 24 The Project Director, National Highways Authority of India, Project Implement Unit (GQ) NHAI Enclave, Km 2/8, NH-5 Hanumanthawaka, Visakhapatnam.

25 The Project Director , National Highways Authority of India, Project Implement Unit (GQ) Visakha A Colony Srikakulam 26 The Regional Pay & Accounts Officer, National Highways Bangalore, Karnataka State. 27 The Superintending Engineer (R & B) Rural Circle, Balkampet, Hyderabad. 28 The Superintending Engineer (R & B) N H Circle, Errummanzil Colony, Hyderabad. 29 The Superintending Engineer ( R & B) Circle , Guntur, Guntur District. 30 The Superintending Engineer ( R & B) Circle Guntur, Guntur District. 31 The Superintending Engineer ( R & B) Circle Vijayawada, Krishna District. 32 The Superintending Engineer ( R & B) Circle Nalgonda, Nalgonda District. 33 The Superintending Engineer , Panchayat Raj Circle, Guntur. 34 The Superintending Engineer , Panchayat Raj Circle, Eluru, West Godavari District. 35 The Superintending Engineer , Panchayat Raj Circle, Medak Medak District. 36 The Executive Engineer (R & B) Division Marripalem Visakhapatnam District.

37 The Executive Engineer (R & B) N.H.Division Kakinada, East Godavari District. 38 The Executive Engineer (R & B), Bhongir Division Nalgonda District. 39 The Executive Engineer, Panchayat Raj, By the side of Sarada Primary School, Tenali, Guntur District.

40 The Executive Engineer, Panchayat Raj Division Office, (PIU) Zilla Parishat Compound, Guntur, Guntur District.

41 The Executive Engineer, Panchayat Raj Division Office, Zilla Parishat Compound, Guntur, Guntur District.

42 The Executive Engineer-VI, Municipal Corporation, Jawaharlal Nehru Building, Vijayawada - 520 001.

43 The Executive Engineer, Panchayat Raj, Medak Division, Medak District. 44 The Executive Engineer, Panchayat Raj, Vijayawada Division, Vijayawada, Krishna District.

45 The Executive Engineer (R&B) Division, Sangareddy, Medak District. 46 The Executive Engineer (R&B) Division, Siddipet, Medak District. 47 The Executive Engineer (R&B) Division, Nellore, Nellore District. 48 The Executive Engineer (R&B) Division, Tenali, Guntur District. 49 The Executive Engineer (R&B) Division, Guntur, Guntur District. 50 The Executive Engineer (R&B) Division, Narasaraopet, Guntur District. 51 The Executive Engineer (R&B) Division, Machilipatnam, Krishna District. 52 The Executive Engineer (R&B) Division, Vijayawada, Krishna District. 53 The Executive Engineer (R&B) Division, Vikarabad, R.R. District. 54 The Executive Engineer (R&B) Division, Bhongir, Nalgonda District. 55 The Executive Engineer (R&B) Radial Roads Division, Masab Tank, Hyderabad. 56 The Executive Engineer (R&B) Roads Division, Goshamahal, Hyderabad. 57 The Executive Engineer (R&B) Irrigation Division, Bobbili, Vizianagaram District. 58 The Executive Engineer, AMR SLBC Division No.1, Gurrampode, Nalgonda. 59 The Executive Engineer, AMR SLBC Division No. 7, Tipparthy, Nalgonda District. 60 The Executive Engineer (R&B) Division, Rajampet, Kadapa District. 61 The Executive Engineer, VGTMUDA, Vijayawada. 62 The Executive Engineer (R&B) Bodhan, Nizamabad District. 63 The Executive Engineer (R&B) Nirmal, Adilabad District. 64 The Pay and Accounts Officer, Nirmal, Adilabad District. 65 The Pay and Accounts Officer, Nizamabad, Nizamabad District. 66 The Pay and Accounts Officer (W&P), Eluru, West Godavari District. 67 The Pay and Accounts Officer, Guntur, Guntur District. 68 The Pay and Accounts Officer, Lingamguntla, Narasaraopet, Guntur District. 69 The Pay and Accounts Officer (W&P), Vijayawada, Krishna District. 70 The Pay and Accounts Officer, Ranga Reddy District, Hyderabad 71 The Pay and Accounts Officer, Works & Projects, Hyderabad 72 The Pay and Accounts Officer, G.V. Gudem, Nalgonda, Nalgonda District. 73 The Pay and Accounts Officer, Vizianagaram, Vizianagaram District. 74 The Pay and Accounts Officer, Medak, Medak District. 75 The Pay and Accounts Officer, Nellore, Nellore District. 76 The Asst. Pay and Accounts Officer, (W&P), Kadapa, Kadapa District. 77 The Pay and Accounts Officer, Near Collector Office, Maharanipet, Visakhapatnam, Visakhapatnam District.

78 The Pay and Accounts Officer, Near Bhanugudi Centre, Kakinada, East Godavari District.

79 The Pay and Accounts Officer, Mohinjahi Market, Beside Nampally Exhibition Grounds, Hyderabad.

1 M/s.Krishna Constructions, Flat No.42, Mouli Towers Chandramoulipuram, Vijayawada-520101,Krishna District rep.by its Managing partner C.Krishna Murthy 2 C.Krishna Murthy, Special Class Contractor, S/o.Veeraraghavaiah Flat No,42 Mouli Towers, Chandramoulipuram Vijayawada-520101,Krishna District 3 M/s.Kanakadurga Highway Builders, Flat No.42 Mouli Towers, Chandramoulipuram, Vijayawada-520101 Krishna District, rep.by its Managing partner Smt.C.Jyothi 4 M/s.Ch.Venkaiah & Co., Contractors D.No.30-21-2 Kakaninagar,Chuttugunta,Vijayawada-520002 rep.by its Managing partner Sri.P.Raja babu 5 M/s.Sree Bhaskar Constructions Company, Putrela village Vissannapet Mandal, Krishna District, rep.by its managing partner R.Pratapa Reddy 6 B.Satyanarayana Reddy,Contractor S/o.Koti Reddy Putrela village,Vissannapet Mandal Krishna District 7 M/s.M.S.R.Krishna, Contractor S/o.Satyanarayana 1-1-3, Old Town, Tanuku,West Godavari District 8 K.V.S.Butchi Rayudu S/o.Subba Rao Flat No.305,Srinivasa Towers Bank COlony, Tanuku, West Godavari District ..... Petitioner(s) AND 1 The Government of Andhra Pradesh, rep.by its Principal Secretary,.Finance & Planning (works &Projects) Departments,Secretariat Buildings, Hyderabad 2 The Dy.Financial Advosr and EODS to Government Secretariat, Hyderabad 3 The Principal Secretary, Roads & Buildings, Transport Department ,Government of Andhra PRadesh,secretariat Hyderabad 4 The PRincipal Secretary,Panchayat Raj Department Government of Andhra Pradesh, Secretariat, Hyderabad 5 The Principal Secretary,Municipal Administration Government of Andhra Pradesh, Secretariat, Hyderabad 6 The PRincipal Secretary,Irrigation Department Government of Andhra Pradesh, Secretariat, Hyderabad 7 The Commissioner ,Municipal Corporation, Vijayawada Krishna district 8 The Engineer-in-Chief Administration & NH, Erramanzil Hyderabad 9 The Engineer-in-Chief Roads, Erramanzil, Hyderabad 10 The Chief Engineer-HUDCO & 12th Finance Erramanzil, Hyderabad 11 The Chief Engineer-NABARD Erramanzil, Hyderabad 12 The Chief Engineer,Panchayat Raj Dept NABARD,Erramanzil, Hyderabad 13 The Chief Engineer-P.R.& Administration, SRTGN Bhavan, Erramanzil, Hyderabad 14 Engineering -in-Chief, PR PMGSY, Erramanzil, Hyderabad 15 The Superintendent Engineer, (R&B) Cirlce Vijayawada,Krishna Districtr 16 The Superintendent Engineer, (R&B) Cirlce Eluru, Krishna District 17 The Superintendent Engineer, (R&B) Cirlce Khammam, Khammam District 18 The Superintendent Engineer, (R&B) NH Vijayawada,Krishna District 19 The Superintendent Engineer, (R&B) NH R.R.District, Hyderabad 20 The Superintendent Engineer, (R&B) Rural circle Hyderabad 21 The Superintendent Engineer, (R&B) Nalgonda 22 The Superintendent Engineer, T.W.Department, Visakhapatnam, Visakhapatnam District 23 The Superintendent Engineer P.R.PRED Eluru 24 The Superintendent Engineer P.R., Vijayawada 25 The Superintendent Engineer P.R.Khammam 26 The Executive Engineer (R&B) Division Vijaywada, Krishna District 27 The Executive Engineer (R&B) Division Eluru, West Godavari District 28 The Executive Engineer (R&B) Division Khammam 29 The Executive Engineer (R&B) Division Kothagudem 30 The Executive Engineer (R&B) Division Bhadrachalam 31 The Executive Engineer (R&B) Division Mylavaram,krishna District 32 The Executive Engineer (R&B) Division Machilipatnam, Krishna District 33 The Executive Engineer (R&B) Division Bhuvanagiri 34 The Executive Engineer (R&B) Miryalaguda 35 The Executive Engineer (R&B) City Roads,Hyderabad 36 The Executive Engineer,Panchayat Raj Kavali 37 The Executive Engineer,Panchayat Raj Machilipatnam 38 The Executive Engineer,Panchayat Raj Nalgonda 39 The Executive Engineer,Panchayat Raj Nuzvid 40 The Executive Engineer, Panchayat Raj Khammam 41 The Executive Engineer, Panchayat Raj Jangareddygudem, W.G.District 42 The Executive Engineer, T.W.Department K.R.Puram, W.G.District 43 The Executive Engineer, T.W.Department Visakhapatnam 44 The Executive Engineer ,TW Department, K.R.Puram, W.G.District 45 The Executive Engineer ,(R&B) N.H.Divison, Vijayawadas 46 The Executive Engineer ,(R&B) N.H.Divison, Hyderabad 47 The Executive Engineer ,(R&B) Divison, BHimavaram 48 The Executive Engineer ,Panchayat Raj Machilipatnam, Krishna District 49 The Executive Engineer ,Panchayat Raj VIjayawada,Krishna District 50 The Executive Engineer (PIU),PR Vijayawada 51 The Executive Engineer,.Vijayawada Municipal Corporation Vijayawada 52 The Pay and Accounts Officer,(YRS) Kakinada, East Godavari District 53 The Pay and Accounts Officer,(Drainage Scheme) Eluru, West Godavari district 54 The Pay and Accounts Officer,(W&P) Vijayawada,krishna District 55 The Pay and Accounts Officer,Nalgonda 56 The Pay and Accounts Officer,NSP Tekulapalli, Khammam 57 The Pay and Accounts Officer,G.V.Gudem Nalgonda 58 The Pay and Accounts Officer,R.R.Distict Hyderabad 59 The Assistant Pay and Accounts Officer, Somasila Nellore District 60 The Regional Pay and Accounts Officer, NH Bangalore 61 The Assistant Payand Accounts Officer, N.S.Projects Hill colony, Nalgonda District .....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to To issue an appropriate writ or order or direction more particularlyone in the nature of writ of Mandamus (1) declaring the inaction of the respondents in adding an amount @ 1% towards labour cess relating to all the payments made after 26-06-2007 in respect of the wroks undertaken by the petitioners by revising the estimates as per the Government Memo dated 28-08-2008 as arbitrary, illegal, discriminatory aprat from violative fo articlrs 14 and 19(1)(g) of of Constitution of India and (2) consequently direct the respondents to include the amount @ 1% towards labour cess in respect of the payments made to the petitioners on and from 26-06-2007 and (3) to pass such other order or orders as the Hon'ble court may deem fit and proper in the circumstances of the case as other wise the petitioner will be put to irreparable loss and proper in the circumstances of the case as otherwise the petitioner will be put to irreparble loss and hardship.

WRIT PETITION NO : 12911 of 2009 Between:

1 R.V. Rayanam S/o. Venugopal Rao Gandhi Nagar, Kakinada, East Godavari District. 2 Kolli Venkata Mohan Rao S/o.Gopal Rao 49-65-8, Vidyuth Nagar, Visakhapatnam-24, Visakhapatnam District. 3 Kalyanam Anantha Rao S/o. Appalaswamy Industrial Estate, Amudalavalasa, Srikakulam District. 4 Paleti Satish S/o. Paddaiah Ryotu Pet, Nandigama, Krishna District.

5 D. Gangadhara Rao S/o. Rama Rao R/o. Tennaru, Kankipadu Mandal, Krishna District. 6 Myneni Constructions & Contractors, 48-9-13, Vishnunagar, Gunadala, Vijayawada, Krishna District, rep. by its Managing Partner, M. Narayana Rao, S/o. Subba Rao, Aged 54 Years.

..... Petitioner(s) AND 1 The Government of Andhra Pradesh, rep. by its Principal Secretary, Finance & Planning (Works & Projects) Department, Secretariat Buildings, Hyderabad. 2 The Deputy Financial Advisor and EODs to Government, Secretariat, Hyderabad.

3 The Principal Secretary, Municipal Administration, Government of Andhra Pradesh, Secretariat, Hyderabad. 4 The Principal Secretary, Medical & Health Department, Government of Andhra Pradesh, Secretariat, Hyderabad. 5 Andhra Pradesh Health & Medical Housing Infrastructure Development Corporation, A.P. Vaidhya Vidhan Parishad Complex, King Koti, Hyderabad, rep. by its Managing Director.

6 Greater Visakhapatnam Municipal Corporation, Visakhapatnam, rep. by its Commissioner, Visakhapatnam Disrict.

7 Vijayawada Municipal Corporation, Vijayawada, Krishna District rep. by its Commissioner, 8 The Chief Engineering, Circle No.1, Visakhapatnam Municipal Corporation, Visakhapatnam, Visakhapatnam District.

9 The Executive Engineer, Medical & Health, Visakhapatnam. 10 The Executive Engineer, Panchayat Raj, Vijayawada, Krishna District. 11 The Executive Engineer, Panchayat Raj, Nuzveed, Krishna District. 12 The Executive Engineer, Vijayawada Municipal Corporation, Vijayawada, Krishna District.

13 The Pay and Accounts Officer, Visakhapatnam, Visakhapatnam District. 14 The Pay and Accounts Officer, Vijayawada, Krishna District.

1 V. Venkateswara Rao S/o. Gangadhara Rao Shop No.21, IGMS Complex, Labbipet, Vijayawada 520 010, Krishna District. 2 M/s. Vallabhaneni Constructions Private Limited, Shop No.21, IGMS Complex, Labbipet, Vijayawada 520 010, rep. by its Managing Director, V. Venkateswara Rao.

3 M/s. RAghava & Co, Flat No.404, Saibalarama Residency, Near Jyothi Mahal, Labbipet, Vijayawada, Krishna District, rep. by its Managing Partner B. raghava Rao, S/o. Venkateswara Rao, aged about 34 Yrs.

4 M/s. Dwaraka Tirumala Constructions, D.NO.28-1-38, 7th Lane, Santhinagar, Eluru, West Godavari District, rep. by its Executive Partner V. Satish Chowdary, S/o. Chalapathi Rao, aged about 27 Yrs.

5 Sree Sai Constructions, D.NO. 59-7-18/6 A, Ramachandra Nagar, Vijayawada, Krishna District, rep. by its Managing Partner G. Gopala Krishna, S/o. Veerragavaiah, aged about 57 Yrs.

6 B. Ravichandra S/o. Dasaradaha Ramaiah 28-1-133/2, Santhinagar, III Lane, Eluru, Mandalam, W.G. District. 7 K.C.P. Projects Ltd., 1-2-339/1, Street No.6, Gagan Mahal, Domalguda, Hyderabad.

rep. by its Executive Director K. Susheel Kumar, S/o. K.C Pullaiah, aged 37 years ..... Petitioner(s) AND 1 The Government of Andhra Pradesh, rep. by its Principal Secretary, Finance & Planning (Works & Projects )Department Secretariat Buildings, Hyderabad.

2 The Dy. Financial Advisor and EODS to Government Secretariat, Hyderabad. 3 The Prinicpal Secretary, Municipal Administration, Government of Andhra Pradesh, Secretariat, Hyderabad. 4 The Prinicpal Secretary, Panchayat Raj Department, Government of Andhra Pradesh, Secretariat, Hyderabad. 5 The Prinicpal Secretary, Irrigation Department, Government of Andhra Pradesh, Secretariat, Hyderabad. 6 The Prinicpal Secretary, Roads & Buildings, Transport Department, Government of Andhra Pradesh, Secretariat, Hyderabad. 7 The Commissioner, Municipal Corporation, Vijayawada, Krishna District. 8 Andhra Pradesh Industrial Infrastructure Corporation, Chirag ali Lane, Hyderabad rep. byits Vice Chairman & Managing Director 9 The Engineering-in-Chief, Administration & NH, Erramanzil, Hyderabad. 10 The Engineering-in-Chief, Roads, Erramanzil, Hyderabad. 11 The Chief Engineer - HUDCO & 12th Finance, Erramanzil, Hyderabad. 12 The Chief Engineer - NABARD, Erramanzil, Hyderabad. 13 The Chief Engineer - Panchayat Raj Department NABARD, Erramanzil, Hyderabad. 14 The Chief Engineer - Panchayat Raj & Administration, SRTGN Bhavan, Erramanzil, Hyderabad.

15 The Engineer-in-Chief, PR PMGSY, Erramanzil, Hyderabad. 16 The Superintendent Engineer, Irrigation Circle, Vijayawada, Krishna District.

17 The Superintendent Engineer, (R&B) Circle, Vijayawada, Krishna District.

18 The Superintendent Engineer, (R&B) Circle, Eluru, Krishna District.

19 The Superintendent Engineer, (R&B) Circle, Khammam, Khammam District.

20 The Superintendent Engineer, (R&B) NH Vijayawada, Krishna District.

21 The Superintendent Engineer, (R&B) NH R.R. District, Hyderabad.

22 The Superintendent Engineer, (R&B) Rural Circle, Hyderabad.

23 The Superintendent Engineer, (R&B) Nalgonda.

24 The Superintendent Engineer, T.W. Department, Visakhapatnam, Visakhapatnam District.

25 The Superintendent Engineer, P.R. PRED, Eluru 26 The Superintendent Engineer, P.R. Vijayawada.

27 The Superintendent Engineer, P.R. Khammam.

28 The Superintendent Engineer, (R&B) Division Vijayawada, Krishna District.

29 The Superintendent Engineer, (R&B) Division Eluru, West Godavari District.

30 The Executive Engineer, (R&B) Division Khammam.

31 The Executive Engineer, (R&B) Division Kothagudem.

32 The Executive Engineer, (R&B) Division Bhadrachalam 33 The Executive Engineer, (R&B) Division Mylavaram, Krishna District.

34 The Executive Engineer, (R&B) Division Machilipatnam, Krishna District.

35 The Executive Engineer, (R&B) Bhuvanagiri 36 The Executive Engineer, (R&B) Miryalaguda 37 The Executive Engineer, (R&B) City Roads, Hyderabad.

38 The Executive Engineer, Panchayat Raj, Kavali.

39 The Executive Engineer, Panchayat Raj, Machilipatnam.

40 The Executive Engineer, Panchayat Raj, Nalgonda.

41 The Executive Engineer, Panchayat Raj, Nuzvid.

42 The Executive Engineer, Panchayat Raj, Khammam.

43 The Executive Engineer, Panchayat Raj, Jangareddygudem, W.G. District.

44 The Executive Engineer, T.W. Department, K.R. Puram, W.G. District.

45 The Executive Engineer, T.W. Department, Visakhapatnam.

46 The Executive Engineer, T.W. Department, K.R. Puram, W.G. District.

47 The Executive Engineer, (R&B) N.H. Division Vijayawada.

48 The Executive Engineer, (R&B) N.H. Division Hyderabad.

49 The Executive Engineer, (R&B) Division Kovvur, West Godavari District.

50 The Executive Engineer, (R&B) Division Bhimavaram 51 The Executive Engineer, Drainage Division Gudivada, Krishna District.

52 The Executive Engineer, Panchayat Raj, Vijayawada, Krishna District.

53 The Jonal Manger, A.P.I.I.C. Autonagar, Vijayawada, 54 The Executive Engineer, Vijayawada Municipal Corporation, Vijayawada, 55 The Pay and Accounts Officer, (YRS) Kakinada, East Godavari District.

56 The Pay and Accounts Officer, (Drainage Scheme), Eluru, West Godavari District.

57 The Pay and Accounts Officer, (W &P) Vijayawada, Krishna District.

58 The Pay and Accounts Officer, Nalgonda.

59 The Pay and Accounts Officer, NSP, Tekulapalli, Khammam. 60 The Pay and Accounts Officer, G.V. Gudem, Nalgonda. 61 The Pay and Accounts Officer, R.R. District, Hyderabad. 62 The Assistant Pay and Accounts Officer, Somasila, Nellore District. 63 The Regional Pay and Accounts Officer, NH, Bangalore. 64 The Assistant Pay and Accounts Officer, NS Projects, Hill Colony, Nalgonda District. 65 A.P. Cooperative Oil Seeds Grower's Federation Ltd., Parisaram Bhavan, Basheerbagh, Hyderabad, rep. by its Vice Chairman & Managing Director, .....Respondent(s) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to to issue an appropriate writ or order or direction more particularly one in the nature of Writ of Mandamus (i) declaring the inaction of the respondents in adding an amount @ 1% towards Labour Cess relating to all the payments made after 26.06.2007 in respect of the works undertakne by the petitioners, by revising the estimates as per the Government Memo dated 28.08.2008 as arbitrary, illegal, discriminatory apart from violative of Articles 14 and 19(1)(g) of Constitution of India and (2) consequently direct the respondents to include the amount @ 1% towards labour cess in respect of the payments made to the petitioers on and from 26.06.2007 and (3) to pass WRIT PETITION NO : 5584 of 2009 Between:

1 The Regional Manager, A.P.S.R.T.C., Vizianagaram. 2 The Depot Manager, A.P.S.R.T.C., Salur Depot, Vizianagaram District.

..... Petitioner(s) AND 1 Shamshunnisa Begum D/o. M. Nasirulla D.No.11/4, Fazzal Gunj Street, Salur, Vizianagaram District. 2 The Industrial Tribunal cum Labour Court, Visakhapatnam, rep. by its Chairman cum Presiding Officer.