Andhra Pradesh High Court - Amravati
Inland Marine Sand Quarry And Boatsmen vs The State Of Andhra Pradesh And Others on 13 March, 2026
APHC010133532026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3331]
(Special Original Jurisdiction)
FRIDAY, THE THIRTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION NO: 7032/2026
Between:
Inland Marine Sand Quarry And Boatsmen,fishermen ...PETITIONER
Cooperative Society Limited
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. DASARI S V V S V PRASAD Counsel for the Respondent(S):
1. GP FOR PANCHAYAT RAJ RURAL DEV The Court made the following:
The above writ petition was filed challenging the condition No.6 of the auction notice vide R.C.No.AO/43/2026 dated 28.02.2026 (Ex.P1).
Learned counsel for the petitioner would submit that the auction scheduled to be held on 12.03.2026 has been postponed.
Learned Standing counsel for the 4th respondent seeks time to file counter-affidavit.
List the matter on 23.03.2026 in the Adjourned Motion List. 2 Learned Standing counsel for the 4th respondent shall also get instructions as to why the auction was postponed.
________________________ SUBBA REDDY SATTI, J SNI