Andhra Pradesh High Court - Amravati
M/S .Sri Sivani Industries, vs State Of Andhra Pradesh, on 18 January, 2021
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
(SPECIAL ORIGINAL JURISIDICTION)
MONDAY, THE EIGHTEENTH DAY OF JANUARY, a
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE D. RAMESH 4
WRIT PETITION NO: 21781 OF 2020 _/
Between:
As.Sri Sivani Industries, rep by its Managing Partner, Smt B.Sri Siva Ganga W/o
B vencata Rao, age 33 years, R/o Kotanemalipuri Village, Rajupalem Mandal, Guntur
istrict
Petitioner
AND
A. State of Andhra Pradesh, rep by its Principal Secretary, Industries and
Commerce Department, Secretariat, Amaravathi
2. The Director of Mines and Geology, Government of Andhra Pradesh, 5th and 6th
Floors, Sree Anjaneya Towers, Ibrahimpatnam, Krishna District
3. The Deputy Director of Mines and Geology, Guntur, Guntur District
4. The Assistant Director of Mines and Geology, Guntur, Guntur District
Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue writ order or direction more particularly one in the nature of Writ .order or direction
more particularly one in the nature of Writ of Mandamus declaring the proceedings of
the Assistant Director of Mines and Geology in Proc No.1008/Vg/2013-4, dt.05-02-2020
and the orders of Director of Mines and Geology in Proc NO.3333524/D7/2020, dt.05-
41-2020 in confirming the Demand Notice as arbitrary, illegal, unjust, unconstitutional
and inviolation of Mineral Dealers Rules, 2017 A.P Minor Mineral Concession rules
1966 and covered by Judgment in W.P No.8356 of 2020 dt 06-10-2020 and Batch and
consequently call for the records and set aside the same;
IA NO: 1 OF 2020
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 in pursuant of Demand Notice No.1008/Vg/2013-1, Dt.05-02-2020 of
Assistant Director of Mines and Geology, disposal of the Writ Petition No.21781 of
2020, on the file of the High Court.
The petition coming on for hearing and upon perusing the petition and affidavit
filed herein and orders of the High Court dated 23.11.2020 & 4-12-2020 made herein
and upon arguments of SMT.N.SHOBA Advocate for the Petitioner and of learned
Government Pleader takes notice for the respondents, the Court made the following:
ORDER:
Interim order granted earlier is extended until further orders. A
Post after four (04) weeks, for filing counter.
Sd/-P.VenkataRamana
DEPUTY EGISTR
ITTRUE COPY// 1
SECTION OFFICER
Too SIE -
4. One CC to Smt. N. Shoba Advocate [OPUC]
2. Two CCs to GP for Mines & Geology, High Court Of Andhra Pradesh. {OUT}
3. One spare copy
Skm
HIGH COURT
DR,J
DATED: 18-01-2021
NOTE: POST AFTER FOUR WEEKS, FOR FILING COUNTER
ORDER
WP.No.21781 of 2020
" EXTENSION OF INTERIM ORDER
25 JAN 201
Bt
