Andhra Pradesh High Court - Amravati
M/S. Tata Projects Limited vs State Of Andhra Pradesh, on 14 February, 2024
iN THE HIGH COURT OF ANDHRA PRADESH -: AMARAVATI iSpecial Original Jurisdiction} WEONESDAY ,THE FOURTEENTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI WRIT PETITION NO: 3889 OF 2024 Sstween: 1. Mis. TATA Projects Limited, Having its Registered office at Mihona Towers, 4-7-80 to a7, Prenderghast Road, Senunderabad, Telangana - 500005 Represented by is authorized signatory Mr. T. Santosh Kumar PE TITIONER(S) AND 1. State of Andhra Pradesh, Represented by Principal Secretary, Revenue Department, AP. Secretariat, Velagapudl, Andhra Pradesh inspector General of Registration and aiamps, ¥ SQUARE Building, KSR Park Road, Tadepailli, Guntur Distrint, Andhra Pradesh - 552504 NO The District Collector, Collectorate, Maharanipeta, Visakhapatnam, Andhra Pradesh - 530002 4. The District Revenue Officer, Collactorate, Maharanipeta, Visakhapatnam, Andhra Pradesh - 530002 s2 a The District Treasury Offioer, P and Colony. Visakhapainam Urban, Visakhapatnam - 530073 ®. The Sub Treasury Officer, P and T Colony, Visakhapatnam Urban, Visakhapatnam ~ 830013 . RESPONDENTS
Patition under Article 236 of the Constilution of Incig praying that in the vircumstances stated in the affidavit Sled therewith, the High Court may be pisased fopleased to igsue a writ of mandamus or any other writ, declaring the inaction of the Respondent No. 3 to 6 in not acing upen the Petitioner's representations dated 17.11.2023 and 62.04.2024 as arbitvary, Hiegal, ullra vires the provisions of Section 21/1) rw. Sec. 25 of the Legal Services Authorities Act, i8e? and Section 16 of the Court Fees Act, 1870 anc offending Article 19 of the Constitution of India, and consequently, direct Respondent No. 3 to 6 fo forthwith raicase the amounts including applicable interest in terms af the proceedings dated 25.07 2022 and pass.
iA NO: 1 OF 2024 Pattion under Section 151 OPC praying that in the arcumstances stated in the affidavit fled in supp pct af the petilian, Re gieased ta direct the Respordent Ne. 2 to representations daied 17.17.2023 and 023.01. 2024 Counsel for the Petitioner{s}:SR}, SHIREEN SETHNA BARIA Counsel for the Respondents: GP FOR REVENUE [AP} The Court made the following:
Notice befors admission Learned Government Meader for Revenue takes notice on behalf of respondent Nos.i, 3 and 4, Learned Government | Ips and Registration takes notice on behalf of respondent No.3, Learned Government leader for Finance & Manning takes 2 notice on behalf of respendent Nos.5 and & Learned counsel fer resporidents sought time for getting INSIPUCTIONS, Fer instructions, post the matter on. 19.03.2604 in the motion st. L.A.Na.d af 20623:
Heard learned : counsel for the petitions: Ds Learned counsel for the petitioner in elaboration te what has been stated in the affidavit contended ¢ hat, as an interim measure > petitioner has made a representation to The [Netrict Cy lector as well carey as to The sub.-Treasuary Officer duly requesting for release af Court "
Fees, He further submitted that, it would =. Ree for the time being, if a chrection is given to the respondent authorities te dispose of the representation, Perused the record. ' 2 Taking the submissions of leartied counsel for the petitioner ints cansideration, there jg a Justification in asking for such relief Ag Such, this Court, as an interim measure, is inclined fa Dass the following order, Yhe respondent authorities concerned is hereby directed tH consider and dispose of the petitioner's Tepresetilation dated
02.01.2024 in accortiarice with law Within a periad of three (US) weeks' SMa Pass a reasoned order and vonumtuncate the same fo the petitioner, { MAIL ei. K. SRINIVASA © | Se STANT REGISTRAR = COPYH mean OFFICER For 4 . SECTION Ease Ta, . 2 Widhra Pradesh, Revenue Depariment, AB. 5 @ Pradash i fon and Stamps, V SQUARE Building, KOR & Hatret, Andhra Pradesh - $8250 .
ate, Mahgranipeta, Visakhapatnam, Andhra Principal Secretary, State ;
Secretariat, Velagapudi, &.
2. Inspector General of Regis Park Road, Fadepalll, Gy
3. The Distret Coy oto, Cofia Pradesh - §30Q02 .
4. The Distret Revenue fice Collectorate, Maharanipeta, Visakhapatnam:
Andhra Pradesh - 530002 . 2 3S. The Olstric: Treasury Offins Visakhapatnam . SSNS &. The Sub Freasury Officer, Visakhanainam - 540043 { copy OF Delition and sfiday %. One CCip SRE SHIREEN
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10. Two COCs to GP FOR FINA! Pradesh, OUT} TT. Cine sosre CUpy ends & Colony, Visakhapatnarn Urban, Colony, Visakhanatnam Urban, sace Nos. 1 to § by RPAD- along with a PHNA BARIS Advocate POPUC] &, High Court of Andhra Pradesh. fOUT) & & REGISTRATION. High Court of Andhra :
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