Velugubanti Swapna, vs State Of Andhra Pradesh
2021 Latest Caselaw 1015 AP

            THE HONOURABLE SRI JUSTICE D.RAMESH

                 WRIT PETITION No.19946 of 2018

ORDER:

The Writ Petition is filed under Article 226 of Constitution of

India seeking to declare the action of the 3rd respondent in issuing

demand notice no.974/ADMG(Vg)/2017 dated 19.01.2018 and

subsequent reminder demand notice 974/ADMG (Vg)/2017 dated

20.02.2018 as arbitrary and contrary to G.O.Ms.No.37 Industries and

Commerce (M.II) Department dated 14.3.2016, G.O.Ms.No.139

Industries and Commerce (M.II) Department dated 12.11.2013 and

Judgment in Indian Hume Pipe Co. Ltd, Mumbai v. State of A.P and

others reported in 2013(4) ALD 490 apart from infringement of

fundamental rights guaranteed and consequently set aside the same.

2. During the course of hearing, learned counsel for the petitioner

and learned Government Pleader for Mines and Geology submits that

this matter is squarely covered by the order passed by this Court in

W.P.No.8356, 8361 and 8366 of 2020 on 06.10.2020 and requested

to dispose of this matter in the same lines.

3. Considering the same, the matter is disposed of in the same

lines as that of the order passed by this Court in W.P.No.8356, 8361

and 8366 of 2020 on 06.10.2020.

4. Accordingly, the writ petition is disposed of. No costs.

As a sequel thereto, the miscellaneous petitions, if any, pending

in this Writ Petition shall stand closed.

Registry is directed to annex a copy of the order passed in

W.P.No.8356, 8361 and 8366 of 2020 dt.06.10.2020.

________________ JUSTICE D. RAMESH Dated 19.02.2021 RD

THE HONOURABLE SRI JUSTICE D.RAMESH

WRIT PETITION No.19946 of 2018

Dated 19.02.2021

RD