Sreebrundavan Bharat Gas ... vs Union Of India,
2021 Latest Caselaw 2147 AP

        IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

 HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                        &
              HON'BLE MR. JUSTICE NINALA JAYASURYA

                     WRIT APPEAL No.349 of 2021
                           (Through Video-Conferencing)


Sree Brundavan Bharat Gas Services,
Rep.by its Managing Partner,
Putakala Shankar Mahadev,
D.No.7/1230, Tadipatri road,
Gooty, Anantapur and another.                       ...     Appellants

                Versus

Union of India,
Rep.by its Secretary,
Ministry of Petroleum and Natural Gases,
New Delhi and others.                               ...   Respondents

Counsel for the appellants : Mr. Javvaji Sarath Chandra.

Counsel for the respondent No.1 : Mr.N.Harinath, Assistant Solicitor General Counsel for the respondent No.2 to 6 : Mr. S.V.Ramana for Mr.O.Manohar Reddy

ORAL JUDGMENT

Dt: 25.06.2021

(Arup Kumar Goswami, CJ)

Heard Mr. Javvaji Sarath Chandra, learned counsel for the

appellants. Also heard Mr. N.Harinath, learned Assistant Solicitor General

of India for respondent No.1 and Mr. S.V.Ramana, learned counsel

representing Mr. O.Manohar Reddy, learned counsel for respondent Nos.2

to 6.

The present appeal is directed against an order dated 08.03.2021

passed by the learned single Judge in W.P.No.14893 of 2020.

It is submitted by Mr.Javvaji Sarath Chandra that the appellants

had preferred an appeal before respondent No.2-Corporation on

24.05.2021 in terms of the direction of the learned single Judge at

paragraph 10 of the order, which reads as under:

"Accordingly, this Writ Petition is dismissed, however,

leaving it open to the petitioners to pursue the remedy of

appeal under revised Marketing Disciplinary Guidelines, 2017

before the concerned appellate authority. No costs."

Accordingly, he submits that this writ appeal may be disposed of on

withdrawal. It is also submitted by him that though the appeal was filed

on 24.05.2021 before the appellate authority/respondent No.2, till date

the same has not been disposed of.

Mr. S.V.Ramana, learned counsel for respondent Nos.2 to 6,

submits that a direction to dispose of the appeal, within eight weeks, may

be given.

Considering the submissions, we dispose of this appeal on

withdrawal, providing that respondent No.2 shall dispose of the appeal

within a period of one month from today.

No costs. Pending all miscellaneous applications, if any, shall stand

disposed of.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

GM

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE

&

HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No.349 of 2021 (per Arup Kumar Goswami, CJ)

Dt: 25.06.2021

GM