Andhra Pradesh High Court - Amravati
M S Enterprises vs The State Of Andhra Pradesh on 11 November, 2024
1
APHC010491972024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3310]
(Special Original Jurisdiction)
MONDAY ,THE ELEVENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 25570/2024
Between:
M S Enterprises ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. P DURGA PRASAD
Counsel for the Respondent(S):
1. GP FOR MINES AND GEOLOGY
The Court made the following:
ORDER:
The Writ Petition is filed under Article 226 of the Constitution of India,
seeking the following relief:
".....declaring the action of the Respondent Nos.2 and 3 herein in not
considering the representation dated 30.08.2024 in respect of Tender Bid
No.145/CTR/2024 and the Tender ID.No.715706 submitted by the petitioner
in the e-auction for grant of quarry lease for color granite in Sy.No.107 and
108 of Raganipalli Village, Punganur Mandal, Chittoor District for an extent of
2.79 hectors is illegal, arbitrary, unjust and unconstitutional and in violation of
Article 14, 16, 19 and 21 of the Constitution of India and more particularly in
violation of Principles of Natural Justice and consequently direct the
Respondent Nos.2 and 3 herein forthwith to consider and pass appropriate
orders on the representation dated 30.08.2024 submitted by the petitioner
and to pass such other order or orders....."
2. Heard learned counsel for the petitioner and learned Assistant
Government Pleader for Mines and Geology, appearing for the respondents 1
to 3.
3. On hearing, learned counsel for the petitioner limited his request to
dispose of the representation dated 30.08.2024 submitted by the petitioner,
without touching the merits of the case.
4. On the other hand, learned Assistant Government Pleader for Mines
and Geology, appearing for the respondents, readily agreed to dispose of the
said representation submitted by the petitioner, if any, pending with the
respondent-authorities.
5. In view of the submission of the learned Assistant Government Pleader,
this Court need not decide the truth or otherwise of the allegations made in the
petition. This Court is conscious that no such direction be issued, in view of
the Judgment of the Honourable Apex Court in "The Government of India v.
P.Venkatesh 1 ", wherein the Honourable Apex Court held that such orders
may make for a quick or easy disposal of cases in overburdened adjudicatory
2019 (8) SCALE 544
institutions. But, they do no service to the cause of justice. Hence, I find no
other alternative except to issue such direction.
6. In the result, the Writ Petition is disposed of, directing the
respondents 2 and 3 to dispose of the representation dated 30.08.2024
submitted by the petitioner, as expeditiously as possible, preferably within a
period of three (03) months from the date of receipt of a copy of this order.
There shall be no order as to costs.
7. As a sequel, miscellaneous applications pending, if any, shall stand
closed.
_________________________
DR. K. MANMADHA RAO, J.
Date: 11.11.2024
ARR
HON'BLE DR.JUSTICE K.MANMADHA RAO
Writ Petition No.25570 of 2024
Date: 11.11.2024
ARR
