Dr. V. Venkatachalam vs The State Of Andhra Pradesh
2024 Latest Caselaw 8152 AP

Andhra Pradesh High Court - Amravati

Dr. V. Venkatachalam vs The State Of Andhra Pradesh on 9 September, 2024

 APHC010378602016
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                                       [3310]
                             (Special Original Jurisdiction)

                    MONDAY ,THE NINTH DAY OF SEPTEMBER
                      TWO THOUSAND AND TWENTY FOUR
                                         PRESENT
            THE HONOURABLE DR JUSTICE K MANMADHA RAO
                          WRIT PETITION NO: 36229/2016
Between:
Dr. V. Venkatachalam                                                            ...PETITIONER
                                            AND
The State Of Andhra Pradesh and Others                                ...RESPONDENT(S)

Counsel for the Petitioner:

1. BOBBA VIJAYALAKSHMI Counsel for the Respondent(S):

1. GP FOR MINES AND GEOLOGY (AP)

2. GP FOR INDUSTRIES COMMERCE (AP) The Court made the following Order:

The Writ Petition is filed under Article 226 of the Constitution of India,

seeking the following relief:

".....to issue issue a Writ, Order or Direction more particularly a WRIT OF MANDAMUS declaring the action of the 1st respondent in dismissing the revision filed by the petitioner in Memo No.1979/M.I(2)/2016-2, dated 16-06-2016 received by the petitioner on 07-09-2016 and the action of the 2nd respondent in demand notice No.1849/Vg/2014 dated 27-12-2014 as arbitrary, illegal, unjust, unconstitutional, violation of principles of natural justice, contrary to G.O.Ms.No.139, dated 12-11-2013 and judgment reported in 2013 (4) ALD 490 and consequently direct the 1st respondent to hear the revision dated 08-01-2016 on merits......."

2. Ms.B.Vijaya Lakshmi, learned counsel for the petitioner and

Ms.P.Sudeepthi, learned Assistant Government Pleader for Mines and

Geology for the 2nd respondent are present.

3. Today, when the matter is taken up for hearing, it is conjointly submitted

by the learned counsel for the petitioner and learned Assistant Government

Pleader for Mines and Geology that the issue involved in this writ petition is

squarely covered by the order of this Court in Writ Petition Nos.15173 and

12928 of 2018, dated 19.08.2024.

4. In view of the submissions made by both the petitioner's counsel and

learned Assistant Government Pleader, this Writ Petition is allowed, in terms

of the above said Order in Writ Petition Nos.15173 and 12928 of 2018, dated

19.08.2024. The Demand Notice No.1849/Vg/2014, dated 27.12.2014 issued

by the 2nd respondent is hereby set aside.

5. As a sequel, miscellaneous applications pending, if any, shall stand

closed.

6. Registry is directed to attach a copy of the Order in Writ Petition

Nos.15173 and 12928 of 2018, dated 19.08.2024, to this Order.

__________________________ Dr. K. MANMADHA RAO, J BMS