Andhra Pradesh High Court - Amravati
M/S Eluru Jute Mills Private Limited vs The Ministry Of Environment, on 2 September, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT
TUESDAY, THE SECOND DAY OF septEMBE"^^"^^^*'' O'
TWO THOUSAND AND TWENTY FIVE I
rPRESENT: i
THE HONOURABLE SRI JUSTICE RAVI NATH TIL
AND
THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM
lA No. 2 OF 2025
IN
WP NO: 10462 OF 2025
Between: f
I
Mr.Dhulipalla Narendra Kumar, S/o Late Dhulipalla Veeraiah Chowdary, aged
about 54 years, C/o D.No. 16-5-282, Near KLP School, Line, Siddartha
Nagar, Guntur, Andhra Pradesh, Member of Legislative Assembly, 88-Ponnur
Assembly Constituency, Andhra Pradesh.
...Petitioner(s)
(Petitioner/Proposed Respondent No.6 in WP 10462 OF 2025
on the file of High Court)
AND
1. M/s Eluru Jute Mills Private Limited, Rep .by its authorised Person
»
Siddineni Srinivas rao R/o D.No. 3-3-225, Pattabipuram Main Road,
Guntur Town and District - 522006.
...Respopdent/Writ Petitioner
- 2. The Ministry of Environment, Forest and Climate Change Government
of India, rep. by the Secretary, Indira Paryavaran Bhawan Jorbagh
Road, New Delhi- 110 003 INDIA.
3. The State Level Environmental Impact Assessment Authority (SEIAA),
Andhra Pradesh, Ministry of Environment, Forest and Climate Change
(MoEF and CC), 3^^ Floor, AP MARKFED Building, APIIC Colony Road,
Gurunanak Colony, Autonagar, Vijayawada-520007.
4. The Andhra Pradesh Pollution Control Board Rep by its Member
Secretary, YSR Pryavaran Bhavan, API 1C Colony Road, Gurunanak
Colony, Autonagar, Vijayawada- 520007. ,
5. The Guntur Municipal Corporation, Rep by its Commissioner, Opposite
Gandhi Park, Jinna Tower Center Guntur, Guntur District - 522003.
6. The District Collector, Guntur Town and Guntur District - 522004
...Respondent(s)
(Respondents/Respondents in-do-)
Petition under Section 16(A) of Writ Rules praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to allow the present interlocutory petition to implead
petitioner herein as Respondent No.6 to the present writ petition. Pending
disposal of WP No.' 10462 of 2025, on the file of the High Court.
lA NO: 1 OF 2025
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the Order No. SEIAA/AP/GNT-137/2 015-
2766-205 dated 27-02-2025 of the 2'^'^ Respondent AP State Level
Environmental Impact Assessment Authority (SEIAA), Vijayawada, Pending
disposal of WP 10462 of 2025, on the file of the High Court.
The Petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the earlier order of the High court dated
10.07.2025 & 07.08.2025 made herein and upon hearing the arguments of
SRI JAWAJI SARATH CHANDRA, Advocate for the Petitioner, and of SRI T
SREEDHAR Advocate for the Respondent No.1, and of SRI PASALA PONNA
RAO, DEPUTY SOLICITOR GENERAL OF INDIA, for the Respondent Nos.2
& 3, and of SRI Y.SOMARAJU, Standing Counsel for the Respondent No.4,
and of SRI ASC BOSE, Standing Counsel for the Respondent No.5, and of /
GP FOR REVENUE, for the Respondent No.6, the Court made the following
ORDER:
it Sri. J. Sarath Chandra, learned counsel for the applicant/implea d petitioner in I.A. No. 2 of 2025, prays for time to file a rejoinder affidavit to the counter affidavit filed by the writ petitioner. I
2. Post the matter on 16.09.2025.
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3. Interim order granted earlier is extended till the next date of listing on the same terms.
99SDI- K.J.RAJA BABU ASSlSTANTfflEGISTRAR //TRUE COPY// SEeflON OFFICER I / ■ To,
1. One CC to SRI JAWAJI SARATH CHANDRA, Advocate [OPUC]
2. One CC to SRI. T SREEDHAR Advocate [OPUC]
3. One CC to SRI PASALA PONNA RAO, DEPUTY SOLIpITOR 1 GENERAL OF INDIA [OPUC] /
4. One CC to SRI Y.SOMARAJU, Standing Counsel [OPUC]
5. One CC to SRI ASC BOSE, Standing Counsel [OPUC]
6. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh [OUT]
7. Two spare copies h ,
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--h f A HIGH COURT RNT,J & MRK,J i DATED:02.09.2025 i f .t NOTE: POST THE MATTER ON 16.09.2025.
ORDER s lA No. 2 OF 2025 IN WP NO: 10462 OF 2025 j INTERIM ORDER EXTENDED I