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Andhra Pradesh High Court - Amravati

Simhadri Supervisors Association, ... vs The Union Of India, Rep. By Its ... on 25 January, 2022

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI


      HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
                          AND
         HON'BLE Ms. JUSTICE B. S. BHANUMATHI


               WRIT PETITION No.1982 OF 2002
1. Simhadri Supervisors' Association,
   Regd No.2321/99, represented by its
   General Secretary Sri A. Appa Rao,
   S/o. Sri P. Mutyalu, aged about 40 years,
   Foreman- Grade I, O & H (EM) Department,
   National Thermal Power Corporation Limited,
   Simhadri Thermal Power Project,
   Paravada, Visakapatnam.
2. NTPC Simhadri Workers Union,
   Simhadri Thermal Power Project, represented
   by its General Secretary, Sri K. V. S. V. Brahmanandarao,
   S/o. Sri K. Basavaiah, aged about 45 years,
   Occ: Sr. Operator O & M (O) Department,
   Paravada, Visakhapatnam.
                                                 ... Petitioners
              Versus

1. The Union of India, represented by its Secretary,
   Ministry of Finance, New Delhi 110 001
2. Central Board of Direct Taxes,
   Government of India, Ministry of Finance,
   Department of Revenue, New Delhi,
   represented by its Secretary
3. National Thermal Power Corporation Limited,
   Simhadri Thermal Power Project,
   P.O. Paravada - 531 021, Visakhapatnam
   Represented by its General Manager
                                              ... Respondents

Counsel for the petitioners    : Mr. Prasen Gundavaram,
                                Advocate
                               Ms. K. Udaya Sri,
                               Advocate
Counsel for the respondents : Ms. M. Kiranmayee,
                               Senior Standing Counsel,
                               Income Tax
                                    2




                         ORAL JUDGMENT

Date: 25.01.2022 (Per Hon'ble Ms. Justice B. S. Bhanumathi) Mr. Prasen Gundavaram, learned counsel, representing Ms. K. Udaya Sri, learned counsel for the writ petitioners submitted that the matter has become infructuous.

2. Ms. M. Kiranmayee, learned Senior Standing Counsel, Income Tax, for respondent no.2; Mr. S. A. V. Sai Kumar, learned Assistant Government Pleader, Commercial Tax, representing Mr. N. Harinath, learned Assistant Solicitor General, for respondent no.1, are present.

3. In view of the submission made by learned counsel for the writ petitioners, the writ petition is dismissed as infructuous. No order as to costs.

4. Miscellaneous petitions, if any pending, also stand disposed of.

________________________________ (AHSANUDDIN AMANULLAH,J) ________________________ (B. S. BHANUMATHI,J) MP 3 57 HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH AND HON'BLE Ms. JUSTICE B. S. BHANUMATHI WRIT PETITION No.1982 OF 2002 Date : 25.01.2022 MP