Andhra Pradesh High Court - Amravati
M/S Gckc Projects And Works Pvt Ltd vs The State Of Andhra Pradesh on 11 July, 2025
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!N THE H]GH COURT OF ANDHRA PRADESH AT AREARA
(SPECIAL ORiG`iNAL JURISDICTION)
FRIDAY, THE ELEVENTH DAY OF JULY,
TVVO THOUSAND AND TWENTY FIVE
:PRESENT:
HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
W.P-Mos-23769,19961] 19962, 21446122102) 22789, 23910, 23922, 23923]
24191, 24193, 24196] 24197, 24198, 24200, 24212, 27455, 27617, 27626,
276281 28529, 28558, 28559, 28560] 28566, 28567, 28568, 28573, 28574,
28575) 28591, 28594] 28595, 28596, 28598, 28599, 28601, 28861, 28864]
28868 a 28870 of 2024 AND 735! 737] 4535, 5237J 7907,10620,10660,
10662] 10664,10668] 10670710672,10674,10676,10679,10685,10687]
10701 & 14219 OF 2025
i.A.No.1 of 2024 ira 23769 of 2024:
Betwee n :
M/s. J-aiprakash Power Ven{'JreS` Limited, Having its registered office at JA
House 63, BasantLok, VasantVihar, New Delhi -110057., rep by its
President (F& A)& Chief Financial Officer Mr. RK Porwal.
Petitiomer
AND
1. The State of Andhra Pradesh,-Rep. by its Principal Secretary Mines and
Geology Department A.P. Secretariat, Velagapudi, Amaravati, Guntur
District.
2. The Commissioner AND Director of Mines AND Geology,
!brahimpatnam, vijayawada, NTR District -521456 Andhra Pradesh.
3. The District Mines AND 'Gec,'!ogy officer, H.No.45/85-6. N.R. -Nagar
Kurnool, Andhra Pradesh -518 004
4. The Collector and District inagistrate, KurnooI Collector Complex,
BudhaWarapeta Kurnool, Anclhra Pradesh -518 002.
Respondents
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2
Petition under Section 151 of CPC .is filed praying that in the
circumstances stated in the affida'\;it filed in support of the petition, the High
Court may be pleased to grant st,ay of a!! further proceedings related {o
Demand Notice No. 3076/Sand/|2_:9,>1,9.:dated' 28 August 2024, issued by the
•<|.|
District Mines and Geology Officer,7 Penc!ing disposal of WP No. 23769 of
2024, on the file of the High Court. :::'`+''l.
The Petition coming on for hearing, upon perusing the petition and the
I
affidavit filed in support thereof and the earlier order of the High Court dated.
22.10.2024! 04.ll.2024) 25.ll.2024? 23.12.2024120.01.2025117.02.2025,
18.03.2025, 22.04.2025 & 18.06.2025 made herein and upon hearing the
arguments of SRI C SUMON, Advocate far the Petitioner, and of GP FOR
MINES,AND GEOLOGY, for the.'R:espqndent Nos.1 to 3, and of GP FOR
REVENUE, for the Respondent N'`a`.4; i
.-a.i..-a
IA NO.1 OF2024INWP NO: 19961 _:OF 2024:
Between:
M/s. Prathima Infrastructure Ltd., A company registered under the
Companies Act, 1956, Vide R6a-distration No.U45200TG1991PLCO13599
Address at Door No.54-15-4D, -§pecond floor (Part) lndira Arcade Srinivasa
Nagar, Bank Colony, Vijayawada - 520008, Andhra Pradesh, Registered
office at plot No. 213, Road No-.'1', F'ilm Nagar, Jubilee Hills, Hyderabad -
500096I T.S ` .i..~..``:,
Petitioner
•- .I.AND
1. State of Andhra Pradesh, rep£iesented by the Principal Secretary Mines
and I Geology Department, AP Secretariat, Velagapudi, Amaravati,
Guntur District. iL
2. The Commissioner and Director of Mirles and Geology,Ibrahimpatanam,
I..I `
viajayawada, NTR District -5£1456.
I ..I `L;SRE:i(!j:;ffi*?.,± , , ,- 3
3. The District Mines` and Geology Officer,`'H.No.45/85-6-; N R Nagar,
I./-.` i+!o I " ;;-,I-i,
Kurnool, Andhra Pradesh -518004.
4. The Collector and District.I...,`Magistrate, Kurnool CoIIector'-'Complex,
Budhawara Peta, Kurnool, Andhra Pradesh -518002.
.,
I.i..€L,,.
Respondents
Petition under Section 151`,; of CPC is filed praying th'at in` the-+I
circumstances stated in the affidavit filed in support of the petrlion, the High
Court may be pleased to grant sta.y,:.of all further proceedings_pursuant to .the
Demand Notice No.3076/Sand/2019 dt.28-08-2024 issued` by I the
3rdrespondent, pending disposal of WP No. 19961 of 2024, on the file of the
High Court.
The -Petition coming on for_''he'aring, upon perusing the appeal and the
affidavit filed in suppoli thereof and the earlier orders of the High Court dated
18.09.2024114.10.20241 04.ll.2024125,.ll.2024123.12.2024120.01.2025,
17.02.2025, 18.03.2026, 22.04.202.5 & 18.06.2025 made herein and upon
hearing the arguments of MS. G.LAKsHMl, Advocate for the Petitioner', and of
GP FOR MINES AND GEOLOGY for`the Respondents;
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IA No.1 OF 2024 IN WP NO: 19962'~OF 2024:
Between :
M/s Prathima Infrastructure Ltd, A Company registered under the companies
Act,1956, Vide Registration No:lj'c4g2`OoTG1991 PLCO13599 Address at Door
No.54-115-4D, Second Floor (Part)`l' lndira Arcade Srinivasa. Na6ar, Bank
colony, viJ®ayaWada 520008, Andhia' Pradesh, Registered Office at Plot No.
213, Road No.1, Film Nagar, Jubilee'_ Hills, Hyderabad 500096, T.S.,Rep by its
Vice.President , P AniI Kumar. <'`-
'-`..|`..
'.:''.',_-. i-_.
...Petitioner
I .-AND
~-|'..~ .
1. The State of Andhra Prades+l`,i.I.o,represented by the Principal Secretary,
Mines and Geology Department, AP Secretariat, Ve!agapudi,
Amaravati, Guntur District. ,;`.I;>r.
2. The Commissioner and Director of Mines and Geology,Ibrahimpatanam,
a.I
Viajayawada, NTR District 521-456.
3. The District Mines and Ge'ology Officer, H.No.45/85-6, N R Nagar,
KurnooI, Andhra Pradesh 51`8004.
4. The Collector and District Magistrate, Kurnool Collector Complex,
BudhawaraPeta, KurnooI,
...Respondents
petition under section 15:--1'`-i:of QPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to grant stay.:'of all further proceedings pursuant to the
Demand Notice No.3076/Sand/261'9 cit.28-08-2024 issued by the 3rd
respondent pending disposal of WP:'No.19962 of 2024, on the file of the High
Court. ,..ifu4
Petition coming on for hea`ring, upon perusing the petition and the
affidavit filed in support thereof and the earlier orders ,of the High Court
dt.18.09.2024] 14.10.2024] 04.ll.2024] 25.ll.2024] 23.12.2024, 20.01.20251
17.02.2025, 18.03.2025, 22.04.2025 & 18.06.2025 made herein and upon
hearing the arguments of M/s G 'L'A`KSHMI, Advocate for the Petitioner, and of
GP FOR MINES AND GEOLOGY foi the Respondents
i.I.jc=r
]A No- 1 OF 2024 [N WP NO= 21446b''oF 2024:
'Between:
sandu sreeramulu, S/o, Sandu `-`Uitama Rao, aged about 50 years, R/o.
H.No.7-9-2-6-203, Dhrona Heights,:I Dhrona Apartments, Nehru Nagar, Dhone
Town, Nandyal District-512 222, Andhra Pradesh.
...Petitioner
L¥.:AND
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1. State of Andhra Pradesh, re`pl: By its Prl., Secretary Industries-AND
I..a ,,. I,. ,.fir.ij*
_commerce (Mines ll) ' D6parfment "secretariat Buildings, Velagapudi,
Amaravathi
2. The Director of Mines AND G6ology, Department of Minds and Geology
lbrahimpatnam, Vijayawada, Krishna District
3. The District Mines AND Geo!'o'gy Officer, Kurnool, KurnooI District.
.
4. Divisional Mines and Geology officer (FAG), Banaganapalli, N'andyaI`
District.
...Res`pondents
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in suppd'it of the petition, the High CoLlrt 'm®ay be
pleased to suspend the show. cause Notice NO.7508/M4/2000 dated
19.06.2024, and Consequential :D:'6mand Notice NO.7508/M4/2000', dated
+
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-o3.09.2024 by the DivisionaI Mines a'rid' Geology officer, Banaganapa!Ii,
NandyaI District (Erstwhiie Kurno6i, District), Pending disposal 6f wp No.
21446 of 2024, on the file of the High'Court.
The petition coming on for hearing, upon perusing the writ petition
and the affidavit filed I-n Support thereof and +the earlier Orders of the High
Court dated 03.10.2024, 28.10.2024,-18.ll.2024, 02.12.2024, 23.|12.2024,
20.01.2025,17.02.2025,18.03.2025, 22.04.2025 & 18.06.2025 made herein
and upon hearing the arguments..I.of M/s G N Uma Rani, Advocate for the
i.'.i
Petitioner, GP for Mines and Geolc;gr'fy for the respondent Nos.1 to 4;u.,
WP NO: 22102 OF 2024:
Between : .-., I,-,
B Pulla Reddy, S/o. B. Ranga Recidy;-aged about 54 years, R/o., H.No.5/65,
Peapully (Village AND MandaI) Naridyal District-512 222, Andhra Pradesh.
i` ||.Petitioner
.:'AND
1. State of Andhra Pradesh, rep. By its PrI., Secretary Industries AND
commerce (Mines ll) Department Secretariat Buildings, Velagapudi,
Amaravathi
2. The Director of Mines AND Geology, Department of Mines and Geology
lbrahimpatnam, vijayawada,I kr.ishna DistrI-Ct
3. The District Mines AND Ge6l`dgy'officer, Kurnool, Kurnool District.
4. DivisionaI Mines and Geolcj'gy officer, (FAG), BanaganapaIIi, Nandyal
District
I..Respondents
Petition under Article 226 of't_h-'`e Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased issue a writ or direction,. more particularly one in the'nature of Writ
of Mandamus declaring the Show Cause Notice No. 3950/M4/2004 dated
13.06.2024, and Consequential D;inand Notice No. 3950/M4/2004, dated
o3.09.2024 by the Divisional Mih`6S'' and Geology Officer, BanaganapaIIi,
Nandyal District (Erstwhile Kurnoo! ,`District ) as arbitrary, bad in law, illegal,
unjust, against principles of natur:I Justice and unconstitutional and to set
aside the same.
I i
IANO: 1 OF2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to s'uspend. the Show-t.'5ause Notice NO.3950/M4/2004 dated
13.06.2024, and Consequential Demand Notice NO.3950/M4/2004, dated
--...}..:_..
o3.09.2024 by the DivisionaI Mirie`s~ and Geology OffI|Cer, Banaganapalli,
Nandyal District (Erstwhile Kurnool;District), Pending disposal of WP 22102 of
2024, on the file of the High Court.
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7
IANO: 2OF2024
Petition under Section 151 CPC praying that in the circumst.ances
stated in the affidavit filed in suppbrtrof the petition, the High-C`ourt may be
pleased to direct the respondents not to take any coercive steps'pursuan{ to
demand notice against the petitioner,. Pending disposal of WP 22tO2'of 2024,
on the file of the H]'gh Court.
The petition coming on for h,earing, upon perusing the petition' and'`the
affidavit filed in support thereof and-the earlier orders of the High'court dated-
04.10.2024128.10.2024118.ll.2024102.12.2024123.12.2024; 20.0.1.2-025)
17.02.2025, 18.03.2025, 22.04.2025 & 18.06.2025 made herein' and upon
hearing lthe arguments Of Ms. G N Uma Rani, Advocate for the' Petitioner and
of GP for Mines & Geology for the`'F2Lesponden{s; "
iANo.1 OF2024lNWP NO: 22789OF2024
Between :
M/s Prathima Infrastructure Ltd, A company registered under'{he Companies
.Act,1956, Vide Registration No.U45200TG1991PLCO13599',Address atI Door
No.54-15-4D, Second FIoor (Par€)` lndira Arcade Srinivasa Nagar, Bank '
Colony, Vijayawada -5200O8, And'hra Praciesh, Registered Office at Plot No.I
213, Road No.1, Film Nagar, Jubilee-Hills, Hyderabad -500096, TS. I
..:Petitioner(s)
(Petitioner in WP 22789 OF 2024
on the file of High Court)
-I.A,AN D
1. State ofAndhra Pradesh, represented by the Principal Secretary, Mines
AND Geology Department,.I 'AP Secretariat, Veiagapudi, 'Ainara-vati,
Guntur District. ''|-''`
2. The Commissioner AND`-Director of Mines AND Geology,
Ibrahimpatanam, Viajayawada, NTR District -521456.
/-_
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8
3. The DivisjonaI Mines ANP',`|'Geology Officer, Narsipatnam, Anakapalle
District Andhra Prac!esh
4. The Collector and District lVIag.istra+le, Anakapa'ie District, Anakapalle.
Andhra'Pradesh.
...Respondent(s)
(Respondents in-do|)
Petition under Section 151, of CPC is filed prayI'ng that in the
circumstances stated in the affidavit filed in support of the petition, the High
court may be pleased {o grant stay of ail fLlrther Proceedings PurSuant tO the
Demand Notice No.115/Sand/2o-24 d{. 12-09-2024 issued by the 3rd
respondent, pending disposal of wp No. 22789 of 2024, on the file of the
High Court. ...A:`,.I
Petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof arid the earlier orders of the High Court
dt.10.10.2024) 04.ll.2024) 25.ll.,2024! 23.12.2024) 20.01.2025,17.02.20251
18.03.2025, 22.04.2025 & 18,06.2~02§ made herein and upon hearing the
arguments of M/s G LAKSHMI, Adivocate for the Petitioner, and of GP FOR
MINES AND GEOLOGY for the R6§pbnderlts;
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WP NO: 23910 OF 2024:
Between:
Saint Gobain India Private Limitec!, I.R-6presen{ed by Mr. Animesh Saha, Team
Leader-Legal having its registered office at FIoor No.7, Sigapi Aachi Building,
I
No.18/3, Rukmani Lakshmipathi Fi-dad, Egmore, ChennaI' - 60OOO8, Tamil
Nadu
...Petitioner
•'.:...LAND
1. The State of Andhra Pradesii, Rep. by its Principal Secretary Industries
and commerce Mines Departinent, Block Ill, Velagapudi AP Secretariat
..'¥ .-*S-
Amaravati
•t jt
ut `REL. •i;T f iZ= tr`-
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2. The Director of Mines;and Geo!ogyu.§t1¥l;and 6th Floors Sri Anjaneya
Towers lbrahimpatnanl, Krishh:a District
3. The Divisional Mines AND G~eology Officer, Door No. 19-2-7, NH-16
I
opp. to chillakur Police Stati6ri Gudur-524 412, Tirupati District
...Respondents
. petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriatie::,.writ, order or direction I'n the nature Of a
'wFit Of Certiorario calling for the records relating to the Demand Notice dated
19-09-2024 bearing Reference No.MDLO1070002522/SPL-TEAM/2024 issued
by the .Djvisional Mines and Geolo-gy Officer, Gudur (3rd Respondent) and
. quash the same as it is illegal, arbitrary and in violation of the Principles'of
}?.I
Natural Justice;
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IA' NO: 1 OF 2024:
Petition. under Section 15`'1 CPC is filed praying that tin, the
circumstances stated in the .affidavii''fi[ed jn support of the writ pe'{ition, the
High Court may be pleased to -S{dy'-all further proceedings in purSu-ance--to
dated 19th .September 2024 the`./.Demand Notice bearing Reference ,No.
MDLO1070002522/SPL-TEAM/2024'''+issued `by the 3rd Respondent, pending
disposal of WP.No.23910 of 2024, Qh the file of the High Court-.
i .
IA NO: 2 OF®2024:
-y.,I
petition ,under section 1:51' CPC is fI-led Praying'r'"{ha'{d{ in the
circumstances stated in the affidavit filed in support of the p`e{ition, th-e High
court may be pleased to direct th^6 3rd Respondent to continue issuing the
Dispatch Permits at the `reques{`:i~of the Petitioner, pending disposal of
/ .
wp.No.23910 of 2024, on the file`u'6-'f`th'6 High Court.
The petition coming on for h6aring, upoh perusing the petition and the
affidavit filed in support thereof` and High Court dated: 22.10.2024,
18.ll.2024I 02.12.2024I 23.12.2024120.01.2025,17.02.2025I 18.03.20251
22.04.2025 & 18.06.2025 upon hearing the arguments Sri Gnani Vivek Karra,
Advocate for the Petitioner and Sri P.Rama Krishna, ,learned Government
pleader for Mines & Geology for {h;. Respondents;
WP NO: 23922 OF 2024:
Between:
Saint Gobain India Prl'vate Limi,ted, Represented by Mr. Am-mesh Saha,
Team Leader-Legal having its .registered-ofiice at Sigapi Achi Building,
FIoor No.7,18/3 Rukmani Lakshmipathi Road, Egmore, Chennai -600008
Petitioner
AND
1. The State Of Andhra Pradesh', Rep. by its Principal Secretary Industries
and commerce Mines Depa-ft'inent Block m Velagapudi AP Secretariat
. Amaravati
2. The Director Of Mines An-a G`eology, 5th and 6th Floors Sri Anjaneya
Towers lbrahimpatnam, Krishna District
3. The Divisional Mines And Ge6ldgy officer, Door No.19-2-7, NH-16 0pp.
to Chillakur Police Station, Gu:'dlur -524 412, Tirupati District.
Respondents
petition under Article 226 oflhe Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate-writ, order or dI-reCtiOn in the nature Of a
writ of certiorari calling for the re'8dr-ds relating to the Demand Notice dated
19-09-2024bearing Reference No. MDLO109011317/SPL-T.EAM/2024 issued
by the Divis|lonaI Mines and Gee-i6-§y Officer, Gudur (3rd Respondent) and
quash the same as it is illegal, arbitrary and in violation of the Principles of
|]
Natural J ustice. `~;h1.-`~:,1
lANO: 1 OF2024
Petition under Section 151l.of CPC is filed praying that in the
circumstances stated in the affida`Jit filed in support of the petition, the High
i'Syl+:F-L;d¥fwt
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court may be pleased to stay all'further proceedings in pursuance to the
Demand Notice dated 19-09--2024 . bearing Reference No.
MDLO109011317/SPL-TEAM/2024 'iSsued by the '3rd Respondent, `Pending I
disposal of wp 23922 of 2024, o-rf`th16'fi[e of the High Court.
`:`|
i ly-I
IA NO: 2OF2024:
Petition under SectI-On 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 direct th6 3rd Respondent {o continue issuing the
Dispatch Permits at the request of the petitioner, pending disposal of wp
23922 of 2024, on the file of the High Court.
The petition coming on for he`aring, upon perusing the petition and the
affidavit filed, in support thereof ah'd High Court dated.22.10.2024,I 18.ll.2024,
I ' I I I
•o2.12.2024, 23.12.2025, 20.01.2025,17.02.2025,18.O3.2025, 22.b4.2025 &
18.06.2025 upon hearing the ar`gu.ments of sri GNANI VIVEK KARRA
Advocate-for the Petitioner and of GP FOR INDU`STRIEs for-the
Respondents;
WP NO: 23923 OF 2024:
`-®| _=`,
Between :
SAINT GOBAIN INDIA PRIVATEl'''LIMITED, Represented by Mr. Animesh
Saha, Team Leader-Legal having its registered office at Sigapi Achi Building,
FIoor No.7,18/3, Rukmani Lakshmi-b`''athi Road, Egmore, Chennai -600008'
; -......i
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tu, I;Petitioner
•hND
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1. The State ofAndhra Pradesh, Rep. by its Principal Secretary, Industries
and-Commerce ,Mines Department, Block Ill, Velagapudi, AP
Secretariat, Amaravati
i.-{
2. THE DIRECTOR OF MINES':'`AND GEOLOGY, 5th and 6th FIoors, Sri
Anjaneya Towers, Ibrahimpatriam, Krishna District
3. THE DIVISIONAL MINES AND GEOLOGY OFFICER, Door No.19-2-7,
NH-16, .Opp. to Chillakur Police Station, Gudur- 524 412, Tirupati
District
Respondents
Petition under Article 226 of'the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate writ, order or direction in the nature of a
Writ of Certiorari calling for the records relating to the Demand. Notice dated
19-09-2024 bearing Reference No. MDLO109011307/SPL-TEAM/2024 issued
by the DivisionaI Mines and GS6logy officer, Gudur (3rd Respondent) and
quash the same as it is illegal, arbitrary and in violation of the Principles of
Natural Justice.
lANO: 1 OF2024
Petition under' Section 1,51`'' CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to stay-'`ali further proceedings in pursuance to the
Demand Notice dated 19-09-2024-I:bearing Reference No. MDLO109011307/
SPL- TEAM/2024 Issued by the 3-rd Respondent, pending disposal of the Writ
petition No.23923 of 2024, on the'fi¢l6Jof the High Court.
+:i.
IANO: 2OF2024
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidaviit fI-led in support of the writ petition, the
High Court may be pleased to dir66t the 3rd Respondent to continue issuing
the Dispatch Permits at the req^uest.of the Petitioner, pending disposal of the
writ petition No. 23923 of 2024, on 'the file of the High Court.
The petition coming on fo.r.'heari...ng, upon perusing the petition and the
i
affidavit filed in support thereof and' High Court dated.22.10.2024,18.ll.2024,
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13
o2.12.2024,.23.12.2024, 20.01.2025,17.02.2b25,18.03.2025, 22.04.2025 &
18.06.2025 upon hearing the arguments of Mr.O.Manohar Reddy, learned
Senior Counsel appeared on behalf 6f Mr.Gnani Vivek Karra, Advocate for the
' i-.i.
Petitioner and Sri.P.Rama Krishna, Government Pleader for Mines & Geology
for Respondents;
lANo.1 OF2024INWPNO: 24191 OF 2024
Betwee n :
`M/s Jaiprakash Power Ventures Limited, Having its registered-o'ffice at'' JA
House 63, Basant Lok, Vasant Vihar, New Delhi -110'057o., rep by` its
president (F and A) and Chief Financial Officer Mr. RK PorwaI
.,.Petitioner(s)
a: (Petitioner in WP 24191 'OF 2024
on the file of High Court)
AND
1. The State ofAndhra Pradesh, Rep. by its Principal Secretary Mines and
- Geology Department A.P. Secretariat, Velagapudi Amarava{i, ,Guntur
District
2. The Commissioner and Director of Mines and Geology, lbrahimpatnam,
vijayawada, NTR District AndhFa pradesh -521 456
3. The District Mines and Geology Officer,I D.No.17-14-830, `3/5
Vidyanagar Guntur, Andhra Pradesh -522 004
4. The Collector and District Magistrate, Collector Office Rd, Ankamma -
I I,. i i`,
Nagar, Nagarampalem, Guntur, Andhra Pradesh -522 004
...Respondent(s)
(Respondents/Respondents in-do-)
\ J`
Petition under Section 151'.of CPC is filed praying that tin the -
circumstances stated i_n the affidavi`it filed in support of the` Petition,-the Hi'gh
court may be pleased to grant a §9tay on all further proceedings related to
Demand Notice No.1353/Sand/202£ dated 17 August 2024, is`sued by the
:__I -
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14
District Mines and Geo`Iogy Officer,I,'Guntur, pending the dI-SPOSal Of the above
writ petition, and that such other Orders as this Honble Court may consider
appropriate be- passed as {ILIe Petitioner has a strong prima facie, case,
balance of convenience lies in favour of the Petit]'oner and against the
Respondents, and the Petitioner wiill`suffer irreparable injury if the Impugned
Demand Notice is not stayed. pending disposal of WP No. 24191 of 2024, on
the file of the High Court.
Petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the earlier orders of the High Court
dt.24.10.2024125.ll.2024123.12.2d24120.01.2025I 17.02.2025I 18.03.2025;
22.04.2025 & 18.06.2025 made herein aild upon hearing the arguments of.Sri
C.Sumon, Advocate for the Petitiorf6rs and GP for Mines and Geology for the
Respondent Nos.1 to 3 and GP for Fievenue for the Respondent No.4
IA No.1 OF 2024 IN WP NO: 241c9-~`3 6F 2024:
Between :
M/s Jaiprakash Power Ventures Liin'ited, Having its registered office at JA
House 63, Basant Lok, Vasant Vihar, New Delhi -110057., rep by its
President (F & A) And Chief Financ'i``a:I Officer Mr. RK PorwaI.
.i..._|**
`;l',`.
.I.Petitioner
(Petitioner in WP 24193 OF 2024
on the file of High Court)
•¥t-AND
1. The State of Andhra Pradech, R'ep. by its principal secretary Mines and
Geology Department A.P. S6cretariat, velagapudi Amaravati, Guntur
District
2. The Commissioner And Director of Mines and Geology, lbrahimpatnam,
vijayawada, NTR District Andrira Pradesh I-521 456
3. The District Mines And -`1'eeology Officer, D.No.17-14-830, 3/5
vidyanagar Guntur, Andhra E3fadesh - 522 004
ldi-tap,;,I !T{''~#¥"o±!
J I-
I
15
4. The Collector and Di§`{®'rid`'Magistrafe, \ C6l!ector office Rd, Ankamma
N.agar, Nagarampalem, Guntu+, Andhra Pradesh -522 004 I
.` ..5' .,.Respondents
tr
(Respondents in-do-)
petition-under section 151,. CPC is filed praying that.'ih the
circumstances stated in the affidav.i:I filed in support of the writ petition.', the
High Court may be pleased Grant a';`stay on all further proceedings related to
Demand Notice No.1353/Sand/20'24 -dated 17 August 2024, ,issued by the
District Mines and Geology Officer, 'Guntur, pending the disposal.of the above I .
writ pet-ItiOn, and that Such Other O''rderS aS this Hon'ble Court may-consider
appropriate be.passed as the pe:iitioner has a strong prima'facie case,
balance of convenience lies in`.-'``-favour of the petitioner and against the
Respondents~,.'ahd the' P`6titioner viili srifferl irreparable injury if the+Impugned
Demand Notice is not stayed. Penc!.ing disposal of WP No.24193 of 2024, on
the file of the High Court.
The Petition coming on for h:6..aring, upon perusing the Petition and the
=ha: \\.
affidavit filed in support thereof and`the earlier order of the High Court dated.
24.10.2024104.ll.2024125.ll.2024] 23.12'2024] 20.01.2025117.02.20251
18.03.2025, 22.04.2025 & 18.06.2-625 made herein and upon hearing the
arguments of SRI C SUMON AdVd'cate for the Petitioner, and of GP FOR
-':.-..`
M]NES AND GEOLOGY, for th`e`':;R6+§pondent Nos.1 to 3, and of GP FOR
REVEhi U'+E',I for thel 'Rtespondent No1-.4: I"""""I
..I_(:.I
IA NO.1 OF 2024 lN WRIT PETI"ON NO: 24196 OF 2024
i)`
Between :
M/s Jaiprakash Power Ventures:a-Limited, Having its registered office at JA
House 63, BasantLok, Vasant-Vihar, New Delhi -110057., rep by its
President (F and A) and Chief Fin`ancia! Officer Mr. RK Porval.
Petitioner
_iS -.
.i,I i:
16
.:-''l:,.AND
1. The State of Andhra Pradesh,,.I Rep. by its Principal Secretary Mines and
Geology Department A,P. Secretariat, VelagapudiAmaravati, Guntur
District
2. The Commissioner and Director of Mines and Geology, Ibrahimpatnam,
vijayawada, NTR District An-dh-.ra Pradesh -521 456
3. The District Mines and Geology Officer, D.No. 17-14-830, 3/5
Vidyanagar Guntur, Andhra P`FadeSh -522 004
4. The Collector and District Magistrate, Collector Office Rd, Ankamma
Nagar, Nagarampalem, Guntur,`Andhra Pradesh -522 004
-" Respondents
petition under section 151 `JCPC praying that in the circumstances
stated in the affidavit filed in support of the petI'tiOn, the High Court may be
pleased prayed that this Honlb]e Cohrt grant a stay on all further proceedings
related to Demand Notice No.135'3isand/2024 dated 17 August 2024, issued
by the District Mines and Geology Officer, Guntur, pending disposal of
wp No. 24196 of 2024, on the file 'c3f the High Court.
--c-
The Petition coming on for h`6aring, upon perusing the Petition and the
affidavit filed in support thereof and th-e earlier orders of the High Court dated.
24.10.2024, 04.ll.2024] 25.ll.2024, 23.12.2024] 20.01.2025,17.02.20251
18.03.2025, 22.04.2025 & 18.06.2J6-25 made herein and upon hearing the
arguments of SRI C SUMON, Advi'6'cate for the petitioner, and of GP FOR
MINES AND GEOLOGY, for theb--Respondent Nos.1 to 3, and of GP FOR
REVENUE, for the Respondent NC,-+4-'`
IA No,1I OF 2024 IN WRIT PETITION NO: 24197 OF 2024
Between : I -``
M/s. Jaiprakash Power Ventures Li`mited, H`aving its registered office at JA
-``.I
House 63 Basant Lok, Vasan{ Vihar,; `New Delhi -110057., rep by its President
(F & A) & Chief FI'nanCial OffI'Cer Mr", RK Porwal
:I:I-,it I-.i;I t.i, ; lT I
•> .I
17
I I F... . rf"..i,i._i ...Petitioner
•AND
1. The-State of Andhra Pradesh,I;-;Rep. by its Principal Secretary Mines and
Geology Department A.P. S'eSretariat, Velagapudi Amaravati, Guntur
District
2. The Commissioner & Director'of Mines & Geology, Ibrahimpatnam,
Vijayawada, NT'R District Andh.ra Pradesh -521456
3. The District Mines & Geolog.y. Officer, D.No.17-14-830, 3/5 Vidyanagar
Guntur, Andhra Pradesh -522 004
4. The Collector and District Magistrate, Collector Office Rd, Ankamma
. Nagar, Nagarampalem, Guntur, Andhra Pradesh -522 004
Respondents
petition under section 15`1 CPC is filed praying that'in the
lcircumstances statedlin the grofifids filed
`r. ....
in support of the petition,
I.I,
the
High Court may be pleased to grant a stay on all further proceedings related
to Demand Notice No.1353/Sand/2o24 dated 17 August 2024, i;sued by the
District Mines and Geology Officer,: G-tintur, pending the disposal of'the'above
writ petition, and that such other,Orders as this Hon'ble Court may consider
appropriate be passed as the 'peti{ioner has a strong prima facie case,
balance of convenience lies in favour of the Petitioner-land `against the
Respondents, and the Petitioner wilr'suffer irreparable injury if the Impugned
Demand Notice is not stayed., pendihg disposal of WP No. 24197 of 2024, Qn
the file of the High Court.
.A I",j\("
ItlI/ '
The Petition coming on for rfearing, upon perusing the Petition and the
affidavit filed in support thereof and the earlier order of the High Court dated.
I+.~, '
24.10.2024, 04.ll.2024I 25.ll.202.4:I 23.12.2024I 20.01.2025I.: 17.02.20251
18.03.2025, 22.04.2025 & 18.0`6.J2025 made herein and upon hearing the
arguments-of SRI C SUMON,.AdVc;`cate for the Petitioner, and of GP FOR
MINES AND GEOLOGY, for the R`espondent Nos.1 to 4, ,and of GP FOR
REVENUE, for the Respondent No.4;
18
IA No.1`OF 2024 lN WP NO: 24198 OF 2024
Betwee n :
M/s Jaiprakash Power Ventures Li`mited, Having its registered office at JA
House 63, Basant Lok, Vasant 'Vihar, New Delhi -110057., rep by its
president (F & A) & Chief Financial C;fficer Mr. RK Porwal
I r.
•L <.., 3 .
...Petitioner(s)
(petitioner in wp 24198 OF 2024
on the file of High Court)
'AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and
Geology Department A.P. Secretariat, Velagapudi Amaravati, Guntur
District
2. The Commissioner and Director of Mines and Geology, lbrahimpa{nam,
vijayawada, NTR District Andhra Praciesh -521 456
3. The District Mines and -Geology Officer, D.No.17-14-830, 3/5
Vidyanagar Guntur, Andhra F5+adesh -522 004
4. The Collector and District Magistrate, Collector Office Rd, Ankamma
Nagar, Nagarampalem, Guntur, Anc!hra Pradesh -522 004
...Respondent(s)
(Respondents in-do-)
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 prayed that this-Hon'ble Court grant a stay on all further
proceedings related to Demand Noti6e No.1353/Sand/2024 dated 17 August
2024, issued by the District Mines`and Geology Officer, Gun{ur, pending the
disposal of the above writ petition, a-nd that such other orders as this Hon'ble
\
Court may consider appropriate be passed as the petitioner has a strong
prima facie case, balance of convenience lies in favour of the petitioner and
against the Respondents, and the Petitioner will suffer irreparable injury if the
\de.-\...
l`#,'*,-; ;` i.I Lt itv I.. *l'` #€,
19
Impugned Demand Notice is^^+not'stayed. Pending disposal of WP'No. 24`198
of 2024, on the file of the High Court:I.'
-=:'L-`
The petition coming on for he'aring, upon perusing the Petition and:the
affidavit filed in support thereof,and:'the earlieI-Order Of the High C'ourt` dated.
24.10.2024I 04.ll.2024I 25.ll.2024.I 23.12.2024) 20.01.2025'l 17.02.2.025l.
18.03.2025, 22.04.2025 & 18.06.2025 made herein and u'pon h'earing the
arguments of SRI C SUMON Adv6cate for the petitioner and of GP :FOR
M[NES AND GEOLOGY, for the Respondent Mos.1 to 3, and of,'GP F-OR -
REVENUE, for the Respondent No.4;
IANo.1 OF2024[NWP NO: 24200OF 2024:
E3etween :
I 'M/s JaiPrakash Power Ventures Limited, Having its registered.office at
JA House 63, Basant Lok, V;-sant Vihar, New Delhi -110057., rep by
its President (F & A) & Chief Financial Officer Mr. RK Porva!
...Petitioner
-:.-'AND
'1. The State ofAndhra Pradesh, Rep. by its Principal Secretary Mines and
Geology Department A.P. Secretariat, Velagapudi Amaravati, Guntur
District
2. The Commissioner & Direct6r of Mines And Geology, lbrahimpatnam,
vijayawada, NTR District Andhra Pradesh -521456
.3. The'1 Di;tri6't 'Mines And '`Geology officer, D.No'.17J1'4L9830, 3/5
vidyanagar Guntur, Andhra F;ra~desh -522 004
4. Thee Collector and District M`a'lgistrate, Collector Office Rd, `Ankamma
Nagar, Nagarampalem, Gunt`ur, Andhra Pradesh --522 004 I :
'|
...Respondents
I Petition|,under'Section 151 -CPC praying that in the circum'stances
stated in the affidavit filed in suppdrf of the petition, the High `Court inay be
pleased-to grant a stay on all further proceedings related to Demand Notice
No.1353/Sand/2024 dated 17 August 2024, issued by the District Mines and
Geology Officer, Guntu'r, penc!ing th`e disposal of the above writ petition, and
that such other orders as this HoIT'ble Court may consider appropriate be
passed as the petitioner has a'--'strong prima facie case, balance of
convenI'enCe lies in favour Qf the Petitioner and against the Respondents, and
the Petitioner will suffer irreparable injury if the Impugned Demand Notice is
not stayed.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof a-nd the order of the High Court dated
24.10.2024125.ll.2024) 23.12.2024, 20.01.2025117.02.2025,18.03.2025)
22.04.2025 & 18.06.2025 made herein and upon hearing the arguments of sri
c SUMON Advocate for the pet!-{idner, of GP FOR HOME (AP) ,GP FOR
MINES AND GEOLOGY Advocate for the Respondents;
±Aj±LO. _1_ OF_ 2024 lN vy_RIT P_E_T]T[ON NO:__2_4212 QF 20i4
Between:
M/s Jaiprakash Power Ventures Limited, Having its regI-Stered Office at JA
House 63, Basant Lok, Vasant Vihar, New Delhi -110057., rep by its
president (F & A) and Chief Fihancial officer Mr. RK Porwal
I,
I.o
Petitioner
•fi' .AND
1. The State of Andhra Pradesh;I++;Rep. by its Principal Secretary MI-neS and
Geology Department A.P. Sgcretariat, Velagapudi Amaravati, Guntur
District
2. The Commissioner & DirectS`F' of Mines and Geology, lbrahimpatnam,
ViJ'ayaWada, NTR District -521 456 Andhra Praciesh
3. The District Mines & Geo'Iogy OT-fiCer, H.No. 45/85-6. N,R. Nagar
Kurnool, Andhra Pradesh -5+a 004
4. The Collector and District;r `Magistrate, Kurnooi Collector Complex,
Budhawarapeta Kurnooi. An-dh`v'ra Pr'adesh -518 002
Respondents
:, t*.l£j #lrSi-.`. _i#.'!hg+
. -,'I 21
+::`y,ri I ;j;3 ` I.'€!;l£,.jri.±i¥`9
``` .petition under sec|lion 151 CPC -is filedl praying'`that +in -the
-I circumstances-stated in the grou'rids filed` in support of the petition, the
High Court may be pleased to grant a stay on all further proceedings related
to Demand Notice No. 3076/Sand/2019 dated 28 August 2024,,issued by-the
District Mines I-and Geology Officer,` pending the disposal `of thelabOVe Writ
petition, and that such other, N, a;rd'ers as this Hon]ble Court may-Consider
appropriate b.e passed as the-`Petitioner has a strong prima facie dase,
-`-balance of convenience lies in favour of-the Petitioner:and against`' the
Respondents, and the Petitioner.wi!i suffer irreparable injury if the !inpugned
Demand Notice is not stayed.
\'
The Petition coming on for h6aring, upon perusing the Petition and the
luaffidavitlfilled, jn supportthereof and 'lthe earlier order of the High Court dated. I
•J 3. ,i
dl'It`ti'l n` qu`-
24.10.2024, 04.ll.2024I 25.ll.2024] 23.12.2024I 20.01.202511+7a.,o2.20251
18.03.2025, 22.04.20J25 & 18.06.2025 made herein and upon hearing,the
arguments of SRI C SUMON Adt6O--6,a_te for the petitioner, and of -GP `FOR
MINES AND GEOLOGY, for the--R-e§pondent Nos.1 to 3, and of' GP FOR
REVENUE, for the Respondent No''.`4'';
:).:
lANo.1 OF2024]NWP NO: 27455OF2024
Between :
M/s GCKC Projects And wi6fks pvt Ltd, Rep. by its Director, Ashok
Kumar, |S/o."FRoopchand Samdaria, Aged 58 years Corpopeat;, ,O.ffice at
24, Mission Compound, Ajme`FIfRoad, Jaipur-302001
-:i`-. .
..;Petitioner
I,I,.,.. - A-N D
•.E...:?'
1. The State of Andhra Pracle'sh,-I Rep.by its Principal Secretary Mines and
Geology Department A.P. SS'eretariat, velagapudi, Amaravati,I Guntur
District.
22
2. The Commissioner and Dir;6tor of Mines and Geology, Ibrahimpatnam,
vijayawada, NTR District -521 456, Andhra Pradesh.
3. The District Mines and Geology Officer, Vijayawada, NTR District,
Andhra Pradesh. •_ I -'
.tt
4. The Collector and District Ma^g7i`Strate, NTR District, ViJ-ayaWada, Andhra
|\
Pradesh. . +\\
`=.-i
v. ...Respondents
Petition under 'Section 151 CPC praying that in the circumstances
stated jn the affidavit filed in support of the petition, the High Court may be
pleased to grant stay of all further i-rOceedings pursuan{ to the Demand Notice
No.6275/Sand/2022 dt,12.ll.2024' issued by the 3rd respondent pending
disposal of WP No.27455 of 2024, -On the file of the High Court.
The petition coming on for`hie'arihg, upon perusI-ng the Writ Petition and
the affidavit filed in support thereof~and the earlier Order of the High Court
.I
dated 26.ll.2024, 06.01,2025, 17.02.2025, 18.03.2025, 22.04.2025 &
18.06.2025 made herein and upoll hearing the argunlents of sri B JAYA
PRABHAKARA RAOJ Advocate for-:'the Petitioners and of GP FOR MINES
AND GEOLOGY for the Responde-n`tt!'.'Nos.1 to 4;
lANo.1 OF 2024 IN WRIT PET[T[ON NO: 27617 OF 2024:
Between:
M/s. Jaipraksh Power Ventures. Limited, Having its registered office a{
JA House 63, Basant Lok, Va'sa-ht vihar, New Delhi -1100571 rep by its
President (F & A) & Chief Fina.nCial Officer Mr. RK PorwaI.
\| ..`_|
5 .`
Petitioner
a.AND
1. The State ofAndhra Pradesh',I Rep. by its Principal Secretary Mines and
Geology Department A.P. S6airetariat, velagapudi Amaravati, Guntur
District.
;,i
~-`.}=
i:,,,§-S'EL*¥: ''ai i+ iri t
/.`
23
t'r. :. ---..+it
2. The Commissioner & Director-of Mines and Geology! lbrahimpatnam,
vijayawada, NTR District, Andhra Pradesh -521 456
-3. The Asst. Director of Min;s & Geology, Buggayya Compound,A Tadipatri,
',..}€;:,-
•\-i.=|
Ananthapuramu, Andhra Prad`esh-515411
4. -District Mines & Geology Officer, Opp: lil Town Police Station, H.L.C
Colony, Ananthapuramu Andhi.-a Pradesh-515134
5. The Collector and District Mag.istrate, Collectorate, Anantapu-ramu,
• \.I
Andhra Pradesh -515 001.
Respondents
Petition under Section 151- CPC is filed praying that in the
circumstances stated in the groulri'ds filed in support of the petition, the
High Court may be pleased to gfahli'a stay on all further proceedings related
tto Reminder Notice No.I.2894/OSR`/2022 dated 12 November2024, issued by
the District Mines and Geology Offi-C'5:r and the Demand No|lice issued by the
Asst. Director of Mines and Geoiogy`, pending disposal of WP'No. 27617 of
2024, on the file of the High Court.
=J_'L\
I S
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.
27.ll.2024, 23.12.2024, 20.01.202,5,17.02.2025,18.03.2025, 22.04.2025 &
18.06.2025 made herein and upohJ-h-Caring the arguments Of SRI C SUMON
Advocate for the Petitioner, and bf~€'dP'FOR MINES AND GEOLOGY,. for the
Respondent Nos.1 to,4, and of GP FOR REVENUE, for the Respondent No.5;
:.: A_:i.+...
lA NO.1 OF 2024 lN WRIT PETITIO'-N NO: 27626 OF 2024:
Between:
` Jaipraksh PowerVentures Limitad, Having its registered office at JA House
63, BasantLok, VasantVihar, New Delhi -110057., rep by its President (F
I-and A) and Chief Financial Officef Mr, RK Porwal
~ Petitioner
•.- 'AND
{`.I
1. The State of Andhra Pradesh.~J Rep. by its Principal Secretary Mines and
Geology Department 5th and Floor, B Block, Sri Anjaneya Towers,
lbrahI'mPatnam, Vijayawada, Andhra Pradesh -521456 ,
2. The Commissioner'and D]'redtor of Mines and Geology, Ibrahimpatnam,
vijayawada, NTR District, Ahal`hra P.radesh -521456
3. . The District Mines and Geology Officer, A-Block, Room No. 401, 402,
403 and 420, Padmavathi Ni`layam, Collectora{e, Tiruchanur, Tirupati
District, Andhra Pradesh -517501
4. The Collector and District Magjstra{e, District collector office, Tirupati,
Andhra Pradesh -5175O3
. Respondents
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 grant a 'S{ay on all further proceedings related to
Demand Notice No. 4472/ Sand/ 2019 dated 08 November, 2024, issued by
the District Mines and Geology Officer, Tirupathi pending the disposal of the
above writ petition, and that such 6ther orders as this Hon'ble Court may
consider appropriate be passed -:`aS-,the petitioner has a strong prima facie
case, balance of convenience lies in favour of the Petitioner and against the
Respondents, and the petitioner wi!i+ suffer irreparable injury if the Impugned
Demand Notice I-S not Stayed., Pending disposal OfWP No. 27626 of2024, on
the file of the High Court.
The Petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof arid the earlier order of the High Court
dated.27.ll.20241 23.12.2024, -20.01.2025I 17.02.2025) 18.03.2025I
22.04.2025 & 18.06.2025 made her6in and upon hearing the arguments of
SRI C SUMON, Advocate for the--i'P-5titioner, and of GP FOR MINES AND
GEOLOGY, for the Respondents; ;1:'`
: ? ,I.-r. 't.fr.+( I
25
I, "'i
lA NO.1 OF 2024 lN WRIT PETITION NO: 27628 OF 2024 :
Betwee n :
M/s. Jaiprakash Power Ventures`+imited, Having its registered office at JA
House 63, BasantLok, Vasantr Vihar, New Delhi -110057.,`rep by its
president (F & A) and Chief Fina~`n`¢.i,aI Officer Mr. RK PorwaI " -
'Petitioner
.' I. ?
•.;AND
1. The State of Andhra Pradesh,'`Rep. by its Principal Secretary Mines and
` Geology .Department 5th and--6th B Block,{ Sri Anjaneya.I 'Towers,
lbrahimpatnam, Vijayawada, Andhra Pradesh -521456
` 2. The,Commissioner and Dire;t,ar of Mines and Geology, Ibrahimpatnam,
Vijayawada, NTR District, Anc!hra Pradesh -521 456
. . 3.+.rThe,District Mines and Geology.9Qfficer, A-Block, Room No. 401, 402,
403 and 420, Padmavathi riilayam, Coilectorate, Tiruc-hah+rii[,llTirupati
-District, Andhra Pradesh -5-1-I-7'501
4. The Collector and District Magistrate, District Collector office, Tirupati,
Andhra Pradesh -517503.
Respondents
Petition under Section 151'`',-'of CPC is filed praying that in the
circumstances stated in the affidavi-i filed in support of the-petition, the Higlh
Court may be p!easeci grant a s't+lay on all further proceedings related ,to ,
Demand Notice No. 4472/Sand/201'9 dated 08 November 2024, issuec[ by the I
Districtl Mines and lGeology Officer, +'T,irupati, pending the disposal oflthe above
writ petition, and that such other Orders as this Hon'ble Court may corISider
appropriate be passed as the pst-itioner has a strong prima facie case,
balance of convenience lies in iav6ur of the petitioner` and `against the
RespoJldentS, and the Petit.ioner wiii' suffer irreparable injury if the Impugned
Demand Notice is not stayed, pendin'g disposal of WP No. 27628 of 2024,:_,on
the file of the High Court.
~ -L'
26
The Petition coming on for hearing, upon perusing the petition and the
affidavI't filed in support thereof and the earlier order of the High Court dated.
27.ll.2024, 23.12.2024, 20.01.2025,,.17.02.2025,18.03.2025, 22.04-,2025 &
18.06.2025 made her.eI-n and upon hearing the arguments of SRI C SUMON
Advocate for the petitioner,-and of faJp FOR MINES AND GEOLOGY for the
Respondent Nos.1 to 3, and of GP FbR REVENUE, for the Respondent No.4;
lANO.1 OF2024INWP NO: 28529'OF 2024:
Between :
S.R. Minerals, Door No. 17/7/24, Revenue Ward No. 8, Cintavaram,
. chillakurMandaI, Tirupathi Districi` Rep by its Proprietor G. Sridevi
Petitioner
I..'-::-I..i:I--.-AND
1. The State of Andhra PradeSh, Rep. by its Principal Secretary, Mines,
Industries and commerc5'';`c Department Secretariat Bul'ldings,
Amaravathi, Guntur District
2. The Commissioner, Director of Mines and Geology Government of
Andhra Pradesh lbrahimpatrfam, NTR district
3. The District Mines and Geology Officer, Nellore, SPSR Nellore district
4. The Divisional Mines and Geology Officer, Gudur, Tirupathi District
Respondents
.--i i .
petition under section 151 I+`Cj'f CPC is filed praying that in the
circumstances stated in the affidavi[`` filed in support of the petition, the High
Court may be pleased to direct the r`e--§pondents {o allow the petitioner to do its
business by suspending Demand Notice No. MDLO109011297/SPL-
Team/2O24 dated 27.ll.2024 issued by 4threspondent, pending disposal of
wp No. 28529 of 2024, on the file ofthe High Court.
The petition coming on hearing and upon perusing the petI'tiOn and
affidavit filed in support thereof and the earlier Order of the High Court dated
:craft i; I !~#, .5 ...*.igJ,
i I, I
27
I
. o5.-12.2024, 23.12.2024, 20.01.2025,17.02.2025,18.03.2025, -22.04.2025 &
.I;`J'.,..... I.iTh i ,,?.\I
18_06.2025 made herein and upon h`earing the arguments Of Sri.Kambh`ampati
Ramesh Babu, advocate for the pe{i.tioner and Of GP for Mines an~d Geology`
+`\
for Respondents;
+ '|u..
IA NOtl OF 2024 IN WRIT PET[TI®N NO: 28558 OF 2024: . \
Between :
M/s Jaiprakash Powe.r Ventures'Limited., Having its registered office at .TA
House 63, BasantLok, VasantVIhar, New Delhi -11OO57.,.I,r_ep by its .
president (F and A) and Chief Financial Officer Mr. RX Porwal I_
Petitioner
I.I:;.I:AND
1. The State of Andhra Pradesh, -`-Rep. by its Principal Secretary Mines and
"
Geology. Department A.P. `JS`6cretariat,
-"'fDSis{rict. +'3+`l''
velagapudiAmaravati,-
.w`t
Guntur
2. The Commissi6ner and Dire`4gi'6r of Mines and Geology, Ibrahimpatnam,
Vijayawada, NTR District Andhra_Pradesh -521456.
3. The District Mines and Ge6Iogy Officer, Department of,Mines and
Geology Government of An-dhra Pradesh House No.ll/2, Lakshmi
villa, Talpagiri Colony, Near-:'Dileep Nursing Home, ,Ne!lore-524004,
•`-`* . |
_ Andhra Pradesh.
4. The Collector and District Magistrate, District .Collector office,I SPS
` NeIIore District Achari Stre6t collectors Officer, Nellore,-Andhra
Rradesh 524001. .,Ll,I I,ll v ¥l:) ` A
Respondents
I - -. Petition `under 'Section
1 5'i,+,;: of CPC is filed praying that in,the
circumstances stated in the affidavit` filed in support of the p'etition,--.the High
court may be pleased to grant stay.on all further proceedings re`lated to
Demand Notice No.576/Sand/2019-i5 dated 22 November 2024 issued by
Respondent No.3, the District``Minle; and Geology Officer, SPS Nellore
`
28
District, pending dI'SPOSal Of WP Not-. 28558 of 2024, on the file of the High
Court-
±.-`-..}^.
PetitI-OnS coming On for heari:ng, upon Perusing the Petitions and the
affidavits filed in support thereof aha the earlier orders of the High Court dt.
o5.12.2024, 23.12.2024, 20.01.2O25,.17.02.2025,18.03.2025, 22.04.2025 &
18.06.2025 made hereI-n and upon-hea+ing the arguments of Sri C SUMON,
Advocate for the Petitioner, and ot-GP FOR MINES AND GEOLOGY for the
Respondents 1 to 3 and of GP FOR REVENUE for the Respondent No.4;
lA NO.1 OF 2024 IN WRIT PETITION NO: 28559 OF 2024:
Between:
JA'PRAKSH` PbWER VENTURES LIMITED, Having its registered office at
JA House 63, BasantLok, VasantVihar, New Delhi -110057., rep by its
President (F AND A)AND Chief Fi-nanciaI Officer Mr. RK Porwal
I_:LH `.
'iJ-.._ ;-
Petitioner
-;.:-A'ND
1. The State of Andhra Prades-h, {R6p. by its principal secretary Mines and
Geology Department A.P. `§ecretaria{, VelagapudiAmaravati, Guntur
District.
2. The Commissioner and Direc{l6r of Mines and Geology, Ibrahimpatnam,
ViJ-ayaWada, NTR District Andhra Pradesh -521456.
3. The District Mines and Ge'diogy Officer, Department of Mines and
Geolog'y Government of Ah'dhra Pradesh House No.ll/2, Lakshmi
villa, Talpagiri Colony, Nea!--`;Dileep Nursing Home, Nellore- 524004,
Andhra Pradesh.
4. The Collector and District Magistrate, District Collector office, SPS
Nellore District Achari St-fee{` Collectors Officer, NeIIore, Andhra
Pradesh 524001.
Respondents
>*i!¥i lil,i f±;fi i,i
29
petition under section` 15iL+of CPC .is
I I .b-
filed praying that`in the
circumstances stated in the affidavit filed in support of the petition, the High
court may be pleased to grant stay on all further proceedings related tO
Demand Notice No.576/Sand/2019-.13'dated 22 Novembe®r-2024 issued `by
Respondent No.3, the District Miries and Geology Officer, SPS NeIIore
District, pending disposal of WP N:6: I28559 of 2024, on the file of the High
Court.
Petitions coming on for hearingJ upon Perusing llhe Petitions and the
affidavits filed in support thereof and the earlier orders of the High Court dt.
o5.12,2024, 23.12.2024, 20.01.202;5,17.02.2025,18.03.2025, 22.04.2025 &
18.06.2025 made herein and upon:hearing the arguments of Sri C S'U'MON,
Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY for the
Responds.nts 1 to 3 and.^of GP FOR REVENUE for the Respondent No.4; .
l\
.,lz.ts.{..'"
]ANo.1 OF2024!NWP NO: 2856b oF2024
Between:
M/s Jaiprakash Power Ventujres LirTlited, Having its registered office at JA -,
House 63, BasantLok, VasantVihar,I New Delhi -110057., re'p by its President
(F and A) and Chief Financial Offic6r';Mr, RX Porval
.. lt .`-...-.
..,Petitioner(S)
(Petitioner in WP 28560 OF 2024
on the file of High Court)
I -II :''.'AND I,,, ,I,I.
1. The State of Andhra PradeSh, [Rep. by its Principal Secretary Mines and
Geology Department A.P. Secretariat, VelagapudiAmaravati, Guntur
District
2:I The Commissioner and Director of Mines and Geology, lbrahimpatnam,
-Vijayawada, NTR District Andhlra Pradesh -521456 -
3.-The District Mines and Ge-c}!ogy OfficerJ Department of Mines and
Geology Government of Andhra Pradesh House No.ll/2, Lakshmi
Biii
30
Villa, Talpagiri Colony, Near Dileep Nursing Home, Nellore- 524004,
Andhra Pradesh
4. The Collector and .District `Ma-gistrate, 'District Collector office, SPS
Nellore District Achari S{r6''iet Collector's OffI'Cer, Nellore, Andhra
Pradesh 524001
...Respondent(s)
(Respondents in-do-)
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 grant a stay on all further proceedings related to
Demand Notice No. 576/Sand/2019,-12 dated 22 November 2024 issued by
: Respondent No.3, the District Mines and Geology Officer, SPSR Nellore
District, Pending disposal of WP ira.I- 28560 of 2024, on the fI-Ie of the High
Court.
Petitions coming on for hearing, upon perusing the petitions and the
affidavits filed in support thereof and the earlier orders of the High Court dt.
o5.12.2024, 23.12.2024, 20.01.2025,17.de.2025,18.03.2025, 22.04.2025 &
18.06.2025 made herein and upon hearing the arguments of sri c SUMON,
Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY for the
Respondents 1 to 3 and of GP FOR' REVENUE for the Respondent No.4;
lANo|1 OF2024INWPNO: 2856 6...OF 2024
Between :
M/s Jaiprakash Power Ventures Liinited, Having its registered office at JA
House 63, BasantLok, Vasant Vihar, 'New Delhi -110057., rep by its President
(F and A) and Chief Financial Officer Mr. RK Porval
...Petitioner
''AND
1. The State of Andhra Pradesh,+Rep. by its Principal Secretary Mines and
Geology Department A.P. Secretariat, VelagapudiAmaravati,Guntur
District.
i_i '
!r. h=,1,,`.I i ,¢!1':-'#'(.
31
2. The Commissioner anc! Director of Mi`nes and Geology, Ibrahimpatnam,`
.+'t
.\ *\I , . . ~ '>
vijayawada, NTR Distric-I Ahd'nra Prac!6;h -521456
3: The District Mines and Ge®o!ogy Officer, Department rot Mi'nes and
Geology Govemment of Anc!hra Prac!esh House No.ll/2; Lakshmi
Villa, Talpagiri Colony, Near 'Dileep Nursing Home, Nellore-524004,I-I
I , Andhra, Pradesh
-4. The Collector and District `Magistrate, District Collector office, SPS
Nellore District Achari Street Collectors Officer, 'Nellore,I Andhra|
Pradesh 524001
M.Respondents
Petition -under Section 151''f``CPC is filed praying that'' in +the
-circumstances stated in the affi-davi{`filed in support of the' petition, the High
courtr may pet pleas?d to grant stay of all further proceedings related to
I-'t¢ I Jl ''
:Demand Notice No. 576/Sand,J2019-10 dated' 22 November 2024 issued by--
Respondent No:3, the District Mines and Geology Officer, SPS `Ne!Iore District I
pending th'e disposal of the above writ petition, and that such `other orders as
this Honble Court may consider appfopriate be passed as the, Petitio`ner,has a
strong prima facie case; balance of con®venience lies in favour of the petition-er
and.against the Respondents, and the Petitioner will suffer irreparable'injury if
the Impugned De-mand Notice is hot stayed. Pending disposal, of .WPINo.
28566 of 2024, on the file of the.High'Court.
Petitilons coming on for hearihg, upon perusing the PetitionS`and-the `
affidavits filed in support thereof ar`l'd the earlier orders of the High Court dt.
05.12.2024, 23.12.2024, 20.01.2025,.17.02.2025,18.03.2025,'22.04.'2025 &
18.06.2025 made herein and uporl hearing the arguments of Sri `C SUMON,
Advocate for the Petitioner, and of`GP FOR MINES AND GEOLOGY for'the
` Respondents 1 to 3 and of GP FOR P\EVENUE for the Respondent No.4;,I
32
lANo.1 OF2024 !N WRIT PETITION NO: 28567 OF 2024
Between :
M/s.Jaiprakash Power V6n{u#es Limited, Having its registered office at
JA House 63, BasantLok, VasantVihar, New Delhi -110057., rep by its
president (F &A) &Chief'Finarlcial Offir_er Mr. RKPorwaI
Petitioner
_.-::,-_, . CAN D
1. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and
Geology Department A.P. Se;retariat, VelagapudiAmaravati, Guntur
District
.2. The Commissioner &Director of Mines &Geology, lbrahimpatnam,
Vijayawada, NTR District Ancjhra Praciesh -521456
3. The District Mines &GeologyJ®'fficer, Department of Mines ancI Geology
Government ofAndhra Pradesh House No.ll/2, Lakshmi Villa,
Talpagiri Colony, Near DileeP'iNursing Home, NeI[ore-524004, Andhra
Pradesh ,-
4. The Collector and District Mc+lgisirate, District Collector office, SPS
Ne!Iore District Achari Street Ct,IIector's Officer, Nellore, Andhra
Pradesh 524001
Respondents
petition under section 15:1- CPC is filed praying that in the
circumstaIICeS Stated in the grori'-hh^ds filed in support of the petition, the
\ I-
High Court may be pleased to Stay on all further proceedings related to
Demand Notice No. 576/Sand/201~9111 dated 22 November 2024 issued by
Respondent No.3, the District Mihes and Geology Officer, SPS Nellore
District, pending disposal of wp| rid-::''~-I:28567 of 2024, on` the file of the High
Court.
Petitions coming on for hearing, upon perusing the petitions and the
affidavits filed in support thereof anci the earlier orders of the rligh court dt.
€-
*, ,,! #,i 4. ,'i:..I S, .k 33
o5.12.2024, 23.12.2024, 20.01.2^025,17.02.2025,18.03.2025, 2.2.-04.2025 &
i€:.I a-i .-h+.`-I.i.1
18.06.2025 made herein and updn` hearing the arguments Of Sri C SUMON,
Advocate for the Petitioner, and of-GP FOR MINES AND GEOLOGY for the
Respondents-1-to 3 and of GP FOR-REVENUE for the-Respondent No.4;
_' /~:S.'
iANo.1 OF 2024 lN WRIT PETITIO.N NO: 28568 OF 2024
Betwee n :
M/s.Jaiprakash Power Ventures Limited, Having its registered office -at
JA House 63, BasantLok, VasantVihar, New Delhi -110057., rep by its
president (F &A) &Chief Financial Officer Mr. RX Porwal
'`Petitioner
'AND
\ `.
I.I. '' 1.- The-State of Andhra' Pradesh,,-Rep. by its Principal Secretary'Mines and
. +
l'
,,QeQIOgy Department A.P. Set-cr`etariat, VelagapudiAmaravati, Guntur
: A -,.i ._++.1 ctL
I I District, `
. 2. The Commissioner &Director--_dill Mines &Geology, Ibrahimpatnam,
vijayawada, NTR District Andhra Pradesh -521 456 . '-
3. The District Mines &Geology 6'fficer, Department of Mines and Geology
Government of Andhra PradeS'h House No.ll/2, Lakshmi Villa,,'' .
-. Talpagiri Colony, Near Dileeb-I-I:Nursing Home, NeIIore-524004, Andhra ,
Pradesh
4. . The Collector and District Mag`i`strate, District Collector,office, SPS-
NeI!ore District Achari Street '`Cibllectorjs Officer, Nellore, Andhra-I ,
- Pradech 5241001 .I -+'*1 (
Respondents
+-..-`I\
u` '`..!' -.
I t
petition under section 15'1'':|cpC :is filed praying-that in:-thle
circumstances stated in the grouh+~ds filed in support of the petition, the
High Court may be pleased to grafill a stay on a!! further Proceedings related
eto'Demand Notice No. 576/Sand/2``O49-9 dated 22 November 2024 issued by
Respondent-No.3, the District Mines and Geology Officer,, SPS Nellore
f_,/
34
District, pending disposal of WP No` 28568 of 2024, on the file of the High
Court.
Petitions coming on for hean-;ng, upon perusing the pe{jtions and the
affidavits filed in support thereof and -the earlier orders of the High Court dt.
05.12.2024, 23.12.2024, 20.01.2025,, .17.02.2025,18.03.2025, 22.04.2025 &
18.06.2025 made herein and upon..:,_faearing the arguments of sri c SUMON,
Advocate for the Petitioner, and of:-I,`GP FOR MINES AND GEOLOGY for the
t,
Respondents 1 to 3 and of GP FOR REVENUE for the Respondent No.4;
lA No.1 OF 2024 lN WP NO: 28573--OF 2024
Betwee n :
M/s Jaiprakash Power Ventures Limited, Having its registered office at JA
House 63, BasantLok, Vasan{Vihar',I;New Delhi -110057., rep by its President
(F and A) and Chief Financial Officerr<:'Mr. RK PorwaI
I..Petitioner
:...iAND
1. The State of Andhra Pradesh,`:-Rep. by its Principal Secretary Mines and
Geology Department A.P. S6cretariat, velagapudiAmaravati,Guntur
District.
2. The Commissioner and Director of Mines and Geology, Ibrahimpatnam,
Vijayawada, NTR District Andhra Pradesh -521 456
3. The District Mines and Geolog'ly`Officer, Department of Mines and
Geology Government ofAndhfa Pradesh House No.ll/2, Lakshmi
-villa, Talpagiri Colony, Near Oil"eep Nursing Home, Nellore-524004,
Andhra Pradesh
4. The Collector and District Magi;strafe, District Collector office! SPS
Nel'ore District Achari StreetJ£rea!Iectors Officer, Nellore, Andhra
l^|`
Pradesh 524001
u.Respondents
I.
•S.f'.T.;.4!!r±j!:;a.?,
.\'
/ -
35
.. i I_I-.`+I..^h1
` petition under section I-151. CPC is filed praying thatJ in the
circumstances stated in the affidavit filed in support of the petition,-the' High I
court may be pleased to grant a,stay on all further Proceedings-related tO I
Demand -Notice No. 576/Sand/2019:-14 dated` 22 November+2024 issued ,by
Respondent No.3, the District Minel§`and Geology Officer, SPS Nellore District
;..-..-:_' . .
pending the disposal of the above `ivrit petition, and that such other orders as
this Honble Court may consider appropriate be passed as the Petitioner'has a
strong pr'lma facie case, balance of convenience lies in favour of the Petitioner ,
and against the Respondents, and the Petitioner will suffer irreparable^injury if
the Impugned Demand Notice is not stayed. Pending disposal,of WP No.
28573 of 2024, on the file of the High Court. `
f '
Petitions coming -on for heari-ng., upon perusing the Petitions-and the
A .`l i.
affidavits filed in support thereof an-'d the-"earli'er orders of the High Court ldt.
o5.12.2024, 23.12.2024, 20.01.2025.,17.02.2025,18.03.2025, 22.04.2025. &
-18.06.2025 made herein and upon hearing the arguments of SJri c SUMON,
Advocate for the Petitioner, and o+GP FOR MINES AND GEOLOGY,for'the
Respondents 1 to 3 and of GP FOR``REVENUE for the Respondent No.4;
]A No.1 OF 2024 IN WP NO: 28`574'`''OF 20+24
Betwee n :
M/s Jaiprakash Power Ventures Limited, Having its registered office at JA
House 63,I BasantL7Ok, VasantVihar, :New Delhi -110057., rep by. its President
I
(land A) and Chief Financial Officer;J``Mr. RK PorvaI
+I- _.\>
...Petitioner(s)
(Petitioner in WP 28574 OF 2024
_ I +
on the file of High Court)
:':AND
1. The S-tale ofAndhra Pradesh',: Rep. by its Principal Secretary Mines and
Geology Department A.P.I -`-Se;retariat, VelagapudiAmaravati, Guntur
District
36
2. The Commissioner and Director Of Mines and Geology, Ibrahimpatnam,
vijayawada, NTR District Andh`Lra Pradesh -521 456
3. The District Mines and Geology Officer, Department of Mines and
I
Geology Government of Andhra Pradesh House No.ll/2, Lakshmi
Villa, Talpagiri Colony, Near Dileep Nursing Home, Nellore- 524004,
Andhra Pradesh
4. The Collector and District: Magistrate, District Collector office, SPS
Nellore District Achari Street Collectors Officer, Nellore, Andhra
_ Pradesh 524001
-...Respondent(s)
(Respondents in-do-)
petition under section 151 -of CPC is filed praying that in the
circumstances stated in the afficiaJit' filed in support of the petition, the High
Court may be pleased to grant a stay on all further proceedings related to
Demand Notice No. 576/Sand/2019-2 dated 22 November 2024 issued by
Respondent No.3, the District Mines and Geology Officer, SPS Nellore District
pending the disposal of the above w+it-JPe{itiOIl, and that Such Other Orders aS
this Hon'ble Court may consider ap'propria{e be passed as the petitioner has a
strong prima facie case, balance of convenience lies in favour of the Peti`tioner
and against the Respondents, and the Petitioner will suffer irreparable injury if
the Impugned Demand Notice is not stayed. Pending disposal of WP No.
28574 of 2024, on the file of the High Court.
Petitions coming on for hearilhg, upon perusing the Petitions and the
affidavits filed in support thereof a`nd the earlier orders of the High Court dt.
05.12.2024, 23.12.2024, 20.01.2025.,I.17.02.2025,18.03.2025, 22.04.2025 &
18.06.2025 made herein and up'6`n~`hearing the arguments of sri c.SUMON,
Advocate for the Petitioner, and of,:GP FOF2 MINES AND GEOLOGY for the
Respondents 1 to 3 and of GP FOR `REVENUE for the Respondent No.4;
=1-i
`jlf tl.tl'i. , lt.+*.LngI,*
37
•]ANo.1 OF 2024 lN WP NO: 28575 OF 2024
i
Between :
M/s JaiPrakash Power Ventures Limited, Having its registered Office at JA
House 63,-BasantLok, Vasant Viha-r7 N.ew Delhi -110057., rep by its President
(F and A) and Chief Financial Off'ic-;+~ wir. RK Porval
.uPetitioner
iA,I-ND .
1. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and
Geology Department A.P. `Secretariat, VelagapudiAmaravat'I,Guntur
. : -, District,I
- 2. The Commissioner and Director of Mines and Geology, lbrahimpatnam,
Vijayawada, NTR District Andhra Pradesh -521 456 `
3. The District Mines and Geo!'ogy Officer, Department of Mines \and
; I vGl::I,o:yalpGaog:r:r::Ieonnty',OfN eAanrdh;rl:e|6Ppr+aNd::slngHoHuoS:elONeil:/r2e'_ L5a2k4Soho:,I
I Andhra Pradesh
.4. The Collector and District M'agistrate, District Collector ,office, SPS
I.Nellore District Achari Street Collectors Officer, I-Nellore,, Andhra
Pradesh 524001
..a.Respondents
petition under section 151 CPC is filed praying that in, the
circumstances stated in the affida\,it filed in support of the petition, ,the High -I
i
court may be pleasecl to grant a'''-stay on all further proceedings ,related tO 'l
Demand Notice No. 576/Sand/201,9-`3 dated 22 November 2024 issued by
Respondent No.3, the District Mines and Geology Officer, SPS Nellore District
.pending the disposal of the above writ petitiorl, and that such other'orders'as
-this Honble Court may consicier apprdpria{e'be passed aS the Petitioner has a I
strong prima facie case, balance of convenience lies in favourrof the Petitioner
and against the Respondents, and the Petitioner will suffer irreparable injury if
rJ 38
the Impugned Demand Notice is not stayed. pending disposal of WP No.
28575 of 2024, on the file of the H.ighlSCourt.
Petitions coming on for hearin_g, upon perusing the petitions and the
-affidavits filed in support thereof and the earlier orders of the High Court dt.
05.12.2024, 23.12.2024, 20.01.2025,17.02.2025,18.03.2025, 22.04.2025 &
18.06.2025 made herein and upon hearI'ng the arguments Of Sri C SUMON,
Advocate for the Petitioner, and of GP FOFt MINES AND GEOLOGY for the
Respondents 1 to 3 and of GP FOR REVENUE for the Respondent No.4;
lA No.1 OF 2024 lN WP NO: 2859±`-~LoF 2024
Between :
. M/s Jaiprakash Power Ventures LI-rTliteC!, Having its registered office at JA
House 63, BasantLok, VasantVihar,,'3New Delhi -110057., rep by its President
(F and A) and Chief Financial Officer' Mr. RK Porwal
...Petitioner(s)
(Petitioner in WP 28591 OF 2024
•-,.'r
on the file of High Court)
AND
1. The State ofAndhra Pradesh, Rep. by its Principal Secretary Mines and
Geology Department A.P.I Secretariat, VelagapudiAmarava{i, Guntur
I`.`
District
2. The Commissioner and Director of Mines and Geology, lbrahimpatnam,
vijayawada, NTR District Andhra Pradesh -521456
3. The District Mines and Geology Officer, Department of Mines and
Geology Government of Andhra Pradesh House No.ll/2, Lakshmi
Villa, Talpagiri Colony, Near'''Dileep Nursing Home, Neilore- 524004,
Andhra Pradesh
4. The Collector and District M|agistrate, District' Collector office, SPS
Nellore District Achari Strieet Collectors Officer, Nellore, Andhra
Pradesh 524001
i#,[*{ *. .,}fi.#! ¥.i 39
.,..Respondent(s)
... -I''h: ,(-...&:-
(Respondents in-dOl
petition under section 151.'of CPC is filed praying 'that -ln the -
circumstances stated in the affidavit:filed in-support of the -Petition, the High
court may be pleased to grant a' s-lay on'all further proceedings related`to
-Demand Notice+No. 576/Sand/2019-8 dated 22 November 2024-issued by
Respondent No.3, the District Mines hand Geology Officer, SPS Nellore District
pend-lng the disposal of the above writ petition, and that Such Other Orders aS.
this Horl'ble Court may consider appropriate be Passed aS the Petitioner'has a
strong prima facie case, balance of convenience lies in favour Of t.he Petitioner
and against the Respondents, and t'he Petitioner will suffer irreparable injury if
the impugned Demand Notice is not stayed. Pending disposal of WP No.
28591 of 2024, on the file of the High'`i'Court
.-IRI_I
'J+ll '` '' ;;ti'tio-hs' comih;i';n for llearihg, 'ru`bt6n "perusing the petitions .and the
affidavits filed in support thereof arid the earlier orders of the High Court dt.
I o5.,12.2024, 23.12.2024, 20.01..202.5,I 17.02.2025,18.03.2025,. 22.04.2025 &
18.06.2025 made herein and upon''-hearing the arguments Of Sri C SUMON,
Advocate for the Petitioner, and of--GP FOR MINES AND GEOLOGY for the
Respondents 1 to 3 and of GP FORREVENUE for the Respondent No.4;
•` ?.i
IA No.1 OF 2024 IN WP NO: 28594'lOF 2024
Between :
M/s Jaihprakash Power Ventures Liinited, Having its reg-lsteredt,Qffi9e at JA
```^
House 63, BasantLok, VasantViha`i`f','`New Delhi -110057., rep by it; President
(F-and A) and C.hief Financial Officer Mr. RK PorwaI
/.`
...Petitioner
•' 2AND
±` 5. The State ofAnclhra Pradesh; Rep. by its Principal Secretary Mines and
•|.`
Geology Department A.P. S6creltariat, velagapudiAmaravati,Guntur
District.
40
6. The Commissioner and Director of Mir`es,and Geology, lbrahimpatnam,
Vijayawada, NTR District Ancl'h'`ra Prac!esh -521456
7. The District Mines and Geo!dg'y Officer, Department of Mines and
Geology Government ofAndhTa Pradesh House No.ll/2, Lakshmi
Villa, Talpagiri Colony, Near Dileep Nursing Home, Nellore-524004,
Andhra Pradesh
8. The Collector and District Magi-Strafe, District Collector office, SPS
Nellore District Achari Street-.C`oIIectors Officer, Nellore, Andhra
Pradesh 524001
...Respondents
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavi-tlfiled in slIPPOr{ Of the Petition, the Hl-gh
court may be pleased to grant a~'--§rtay on all further proceedings related to
Demand Notice No. 576/Sand/201''9-7 dated 22 November 2024 issued by
Respondent No.3, the District MineS'-and Geology Officer, SPS Nellore District
pending the disposal of the above writ petition, and that such other orders as
this, Honble Court may consider a'S:`S`ifobriate be passed as the Petitioner has a
strong prima,facie case, balance of--.c-dnvenience lies in favour of the Petitioner
and against the Respondents, and the Petitioner will suffer irreparable injury if
the Impugned Demand Notice is not stayed, pending disposal of
wp No. 28594 of 2024, on the file of the High Court.
The petition coming on for h;~aring, upon perusing the petition and the
affidavit filed in support thereofJ and the orders of the High CoLlrt
dated..o5.12.2024] 06.01.2025, j20.01.20251 17.02.20251 18.03.20251
22.04.2025 & 18.06.2025 and upoh;`h'earing the arguments of Sri C.V.Mohan
Reddy, Senior counsel represent-irf6-5-§+i-C Sumon, Advocate for the Petitioner,
learned GP. FOR MINES & GEOLCjeY for the Respondent Nos.1 to 3, learned
GP FOR REVENUE for the Respondie^nt No,4;
IA.No..1
Betwee n :
OF 2024 lN WRIT PETITION NO: 28595 OF 2024:
(
--i-
^#+_!t :*e,i J t`v£ I+xpt{; i
M/s.Jaiptakash Power Ventures Limited, Having 'ItS registered Office at
L .I
41
JA House` 63,I BasantLok, VatsantVihar, New Delhi -110057.,I rep by its
..'|
president (F & A) & Chief Eih'an~`c-ial officer Mr. RX PorvaI
I
. Petitioner
<:.;A?N D
1. The 'State of Andhra Pradesh, Rep. by its Principal Secretary Mines and
Geology Department A.P. Secretariat, VelagapudiAmaravati, Guntur
+ I --District
2.I The-Commissioner & Directo`r of Mines & Geology., lbrahimpatnam,
vijayawada, NTR District Andhra Pradesh -521 456 '
3. The-Dis{rict` Mines & Geol6'gy officer, Department df Mines and
rl. Geology lGover.nment of Ancihra Pradesh House No..ll/2, .Lakshini
villa, Talpagiri Colony, N;a`fJ-Dileep Nursing Home, Nellore-524004,
- Andhra Pradesh
..i/
4. The Collector and District M'agistrate, District Collector office, SPS
Nellore District Achari Stre6t coIIector]s Officer,. Nellore, 'Andhra
Pradesh 5240OI
Respondents
petition under section 151'l` of CPC is filed praying that in the
circumstances stated in the grouhds filed in support of the petition, the
High Court may be pleased to gra-n-i stay of all further proceedings related to
Demand lNotice No, 576/Sand/20;1'9rm`4 dated 22 November 2024,issued by
Responde-nt No.3, the District wii-has and Geology Officer, SPS .tNellore
District, pending disposal of WP Nd'... 28.595 of 2024, on the file.of.the High
.Court._..
petitions coming on for heaii!ig, upon perusing the petitions and the
affidavits filed in support thereof and the earlier orders of the High Court dt.
o5.12.2024, 23.12.2024, 20.01.202,5,17.02.2025,18.03.2025, 22.04.-2025 &
42
18.06.2025 made herein and upon hearing the arguments of sri c SUMON,
.\
Advocate for the Petitioner, and` c;i dp FOR MINES AND GEOLOGY for the
Respondents.1 to 3 and o`f GP FOR.REVENUE for the Respondent No.4;
IA NO.1 OF 2024 lN WRIT PET[T!ON NO: 28596 OF 2024
Between:
M/s. Jaiprakash Power Venture-S Limited, Having its registered office at JA
House 63, BasantLok, VasantVihar, New Delhi -1100571 rep by its
president (F & A) and Chief Final;ciaI Officer Mr. RK PorwaI
Petitioner
? -AND
1. The State of Andhra Prade;h;'Rep. by its Principal Secretary-Mines
and Geology Department 'A.P. Secretariat, VelagapudiAmaravati,
Guntur D-lstrict
I 2. The CommI'SSiOnerand Direct6r of Mines and Geology, lbrahimpatnam,
Vijayawada, NTR District Andhra Pradesh -521 456
3. The District Mines and Geo!-'ogy Officer, Department of Mines and
Geology Government of Andhra Pradesh House No.ll/2, Lakshmi
villa, Talpagiri Colony, Near Dileep Nursing Home, Nellore- 524004,
Andhra Pradesh
4. The Collector and District I..:M.-,agistrate, District Collector office, SPS
Nellore District Achari Str66t' Collector's Officer, Ne!Iore, Andhra
. ,,:
Pradesh 524001
. Respondents
petition under section 151`-`-of CPC is filed praying that in the
circumstances stated in the affidayit` filed !n support of the petition, the High
court may be pleased to a stay ort`aII further proceedings related to Demand
Notice No. 576/Sand/2019-1 dated 22 November 2024 issued by Respondent
No.3, the District Mines and G`eology, Officer, SPS Nellore District pending the
disposal of the above writ petition, and that such other orders as this Hon'ble
•{ :
court may consI-der appropriate bea,::Passed as the Petitioner has a strong
'.V
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43
prima facie case, balance of, converlienceli,es in favour of the Petitioner and
fu . ..~
against the Res-pondents, arid the Petition6r will suffer irreparable injury if the
impugned Demand Notice is not stayed, Pending disposal Of WP No. .l28596-.
of 2024, on the file of the High Court. `±_. r:''
petitions coming on for hearing, upon perusing`the Petitions `a.nd,the.
affidavits filed in support thereof and the earlier orders of the High Court dt.m
o5.12.2024, 23.12.2024, 20.01.2O25,17.02.2025,18.03.2025, 22.04.2025 &
•<` -\-.
18.06.2025 made herein and upon hearing the`argumentS Of Sri C SUMON,
Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY for the
Respondents 1 to 3 and of GP FOR REVENUE `for the Respondent No.4;
•lA,No.1
OFo2024 lN WRIT PET!TIO`N NO: 28598 OF 2024
[Between:I I I.,,,I,I
l .. +.
M/s.Jaiprakash Power Ventur6s Limtit'ed, Having its registered office+ at
JA House 63, BasantLok, Vas'antVihar, New Delhi -110O57., rep by its
'president (F & A) & Chief Fin:nciaI Officer Mr. RX PorwaI
Petitioner
•'', :AND
1. The State of Andhra Pradesh,;--`Rep. by its Principal Secretary Mines and .
Geology Department A.P. S--'66retariat, velagapudiAmaravati; Guntur
-I District 'z`
2. The Commissioner & Direct6`r of Mines & Geology, lbrahimpatnam,I -
'vijayawada,tNTR District Andbra Pradesh -521456 I ,n|L.
3. The District Mines & Geology Officer, Department of Mines.and
Geology-Government of Andhra Pradesh House No.ll/2,-Lakshmi
-villa|, Talpagiri Colony, Near``Diieep Nursing Home, Nellore-524004,
Andhra` Pradesh
4.-,The Collector and District `M'agistrate, District Collector office, SPS
- Nellore District Achari Stre'6t collector's Officer, Nellore, Andhra-
Pradesh 524001
r| 44
Respondents
Petition under Section 1-51 CPC is filed praying that in the
circumstances stated in the grounds flled in Support Of the Petition, the
High Court may be pleased to graht a stay oh all further proceedings related
to Demand Notice No. 576/Sand/2019-5 dated 22 November 2024 issued by
Respondent No.3, the District Mines and Geology Officer, SPS Nellore
District, pending disposal of WP N6.28598 of 2024, on the file of the High
.Court.
petitions coming on for hearing, upon perusing the petitions and the
affidavits filed in support thereof and the earlier orders of the High Court dt.
05.,12.2024, 23.12.2024, 20.01.2025-,17.02.2025,18.03.2025, 22.04.2025 &
18.06.2025 made herein and uporf,he~aring the arguments of sri c SUMON,
Advocate for the Petitioner, and ofl'`rGP FOR M!NES AND GEOLOGY for the
Respondents 1 to 3 and of GP FOF3' REVENUE for the Re§ponden{ No.4;-
]A No.1 OF 2024 lN WP NO: 28599tiOF 2024.:
Between: :., ,i~3.,.,.
M/s Jaiprakash Power Ventures Liiinited, Having its registered offiee at JA
House 63, BasantLok, Vasan{Vihar, -New D?lhi -110057., rep by its President
(F and A) and Chief Financial Officer`Mr. RK Porwal
I
...Petitioner(s)
(Petitioner im WP 28599 OF 2024
l\. i *\
on the file of High Court)
I.AND
|`:i
1. The State of Andhra PradesFr, Rep. by its Principal Secretary Mines and
Geology Department A.P.I -Secretariat, VelagapudiAmaravati, Guntur
District
2. The Commissioner and Direct;r of Milles and Geology, Ibrahimpatnam,
vijayawada, NTR District Andh-'r;a Pradesh -521 456
3. The District Mines and Geology Officer, Department of Mines and
Geology Government of Andhra Pradesh House No.ll/2, Lakshmi
L
A # (a;i,5;i.i #. a:i.#_I.# 45
villa, Talpagiri Colony, Near Diieep Nursing Home, Nellore- 524004,
•}., : I..= .i'. i6r;.`,I.
---,i 5.,i; An.dhra'Pradesh I "
4-.I-The Collector and District Magistrate, District Collector :offi.ce, , SPS
lt
. Nellore; District -Achari` S`treet |Col!ectors Officer, .Neilo.re,' Andhra
. Pradech 524001
-...Respondent(s)
(Respondents in-do-)
petition under section 151.~:`of CPC is filed praying that jn` the+
.circumstances stateda in.the affidavit filed in support of the 'petition,-I the High
'court may be pleased to Sand/2019-3 dated 22 November 2024 issued by
Respondent No.3, the District Mines and Geology Officer, SPS Nellore District
pending the disposal of the above writ petition, and,that such other orders-as
`'` I
-this Hon'ble court may consider appropriate be Passed aS the Petitioner has^®a
strong primqlf9CietCaSe, balance Of'`'-convenience lies in favour Ofathe Petition+er
l±, I lull I,-,{l I-, `.*`:l¢l.t`*. ,..
;nd against the Respondents, and the P6titidlher'will suffer irreparaP,`le injury'if
the Impugned DemJand Notice is n6{ stayed. Pending dis'posal ofo-WP No.
28599 of 2024, on the file of the High `Courtl I
JI..
I . I
petitions coming on for hea'iing, upon perusing the petitions-amd the
f afficiavits filed in support thereof and the earlier orders of the High Court dt.
I o5.12.2024, 23..12.2024,-20.01.2025,17.02.2025,18.03.2025,. 22.04.2025 &
18.06-.2025 made herein and upo'n-`h-earing the arguments o'f Sri C SUMON,
Advocate for the Petitioner, and off: GP FOR MINES AND GEOLOGY for the
RespondeJltS 1.,to 3 and of GP FORz`REVENUE for the Respond,,en^tm,No.4;
\ |
lA No.1 OF 2024 IN WP NO: 28601':'OF 2024:
'Between : I
M/s Jaiprakash Power'Venture.s Limited., Having its registered office at
.-JA,House 63,I BasantLok, Va4SJ6`antvihar, New Delhi -1,1005,7.I,, rep by its
President (F&A) and Chief Fi'hancial Officer Mr. RK PorwaI .
Petitioner
?+i
46
i-_I
I,?,..I--i:A.ND
1. The State ofAndhra Pradesh, Rep. by I'tS Principal Secretary Mines and
Geology Department A.P. Secretariat, VelagapudiAmaravati, Guntur
1'..
District
2. The Commissioner and Director of Mines and Geology, Ibrahimpatnam,
Vijayawada, NTR Dl'strict Andrira Pradesh -521 456
3. The District Mines and `t---{6'eology officer, old Rims, Opposite
PrakasamBhawan, Ongoie-52`?001
4. The Collector and District Magistrate, Trunk Rd, Santhapet, Ongole,
Andhra Pradesh 52300'1
Respondents
Petition under Section 151: CPC is fI'led Praying that in the
circumstances stated l'n the affidavit;,filed in support of the petition, the` High
court grant a stay on -a!! further proceedings related Letter No.
2177/Sand/OGL/2023 dated 1 November 2024 as also purported Demand
Notices No. 2177/Sand/OGL/2023; dated 29 November 2023 and 27 May
2024, issued by the District Minesl~`t`and Geology Officer, Prakasam, pending
the disposal of the above writ petit-ion, and that such other orders as this
Hon'ble Court may consider approp''riate be passed as the petitioner has a
strong prima facie case, balance of convenience lies in favour of the Petitioner
and against the Respondents, and the Petitioner wm suffer irreparable injury if
the Impugned Revenue Notice and purported Demand Notices are not stayed;
i'_' .i
I Petitions coming on for hearirlg, upon perusing the petitions and the
affidavits filed in support thereof and the earlier orders of the High Court dt.
05.12.2024, 23.12.2024, 20.01.202!j-,17.02.2025,18.03.2025, 22.04.2025 &
18.06.2025 made herein and upon hearing the arguments of sri c SUMON,
|_.._,
Advocate for the Petitioner, and of'GP FOR MINES AND GEOLOGY for the
Respondents 1 to 3 and of GP FOR-{REVENUE for the Respondent No.4;
I.;,,c. :;4¥.ifpeSf#,:,, , i
/ 47
WPNO:28861 OF2024: *£,`t
* +'
Between :,
-. M/s. GC.KC Projects and Works_ Pvt:;i`:-Ltd., Rep. by its Director, Ashok Kumar,
S/o. Roopchand Samdaria, Aged 5STyearS Corporate Office at 24, Mission
Compound, Ajmer Road, Jaipur-302001
...Petitioner
•AND
1. The State ofAndhra Pradesh, Rep.by its Principal Secretary Mines and
.Geology'Department A.P. Secretariat, Velagapudi, Amaravati®, Guntur
District.
. 2. The Commissioner and Director of Mines & Geology, Ibrahimpatnam,
vijayawada, NTR District -521 456, Andhra Pradesh.
3. The District Mines,and Geologg Officer, Guntur, Guntur District:I I-
l 4.-.'The Collector a`nd District Ma-gi'Strate, Guntur District, Guntur
I..Responden-ts
petition under Article 226 of th|e Constitution of lhdia praying that in the
circumstances stated in the affidavi't{^`filed therewith, the High Court may be
pleased to issue a writ, order or difed{i6n more particularly one in the nature-of
a writ of Mandamus declaring the-Demand Notice No.1353/SAND/2024-3
dt.o8.ll.2024 issued by the District Mines and Geology Officer,I Guntur/the 3rd
respondent herein as without any 'pdwer or authority and in violation of the
provisions of Mines and Mineral (De.velopment and Regulation) Act',1'957 and-
i-.I
the A.P. Minor Mineral Concessic;'rfe' Rules, 1966 read with the, terms and
A , ' . _ i
conditions of the Lease Agreem6rfit dt.o7.12.2023. and Lease Deed dated
o8.12'.2023 and consequently to sat aside the said Demand Notice with a
direction to the Respondents tot pe`rfdrm its part of an amicable settlement as
per clause 19.14.1 of the Agreem;ht dt.07.12.2023 since the Petitioner has
already performed its part; --I-|{'!--I -I
I
48
[ANO: 1 OF2024:
I `
Pet['tion under Section 151'` CPC is filed praying that in the
circumstances stated in.,the affidavit filed in support of the writ petition, the
High Court may be pleased to grant stay of all further proceedings pursuant to
the Demand Notice No.1353/SAN`^-D/2024-3 dt.08.ll.2024 issued by the 3rd
respondent, pending disposal of WP'N'b.28861 of 2024, on the fI'le Of the High
Court.
The petition coming on for hea-ring, upon perusing the writ petitI-On and
the affidavit filed in support thereof and the earlier Order of the High Court
dated 10.12.2024, 23.12.2024' 20.01.20251 17.02.2025, 18.03.2025!
22.04.2025 & 18.06.2025 made her6in and upon hearing the arguments of sri
P.Veera Reddy, learned Senior co'unsel appeared on behalf of Sri` B.Jaya
prabhakara Rao, Advocate for the P6{itioner and sri p.Rama Krishna, learned
Government PIeader for Mines and`-C±eology for the Respondent Nos.1 {o 4;
=\ \ \ wl
WP NO: 28864 OF 2024--
Between-:
M/s. GCKC Projects And Works Pv{. Ltd., Rep. by its Director, Ashok
Kumar, S/o. Roopchand Samdaria, Aged 58 years Corporate Office at
. 24, Mission Compound Ajmer Road, Jaipur-302001.
Petitioner
-.-..AND
1. The State of Andhra Pradesh,~` Rep.by its Principal Secretary Mines and
Geology Department A.P. Secretariat, Velagapudi, Amaravati, Guntur
District.
2. The Commissioner & Director of Mines and Geology, Ibrahimpatnam,
Vijayawada, NTR District -521456, Andhra. Pradesh.
3. The District Mines & GeologyJofficer; Guntur, Guntur District.
4. The Collector and District Mag:,i''§trate, Guntur District, Guntur.
Respondents
!if. I.#,I i r#,*t,fast
49
petition under Article 22'6 of the Constitrition of India praying tha`t in the
circumstances stated in the affidavit 'fi-led |LhereWith, the High Court may be
pleased to issue a writ, order or direlction more particularly one in the `nature-of
a, writ of Mandamus declaring the Demand Notice NO.1353/SAND/2024-1
dt.o8.ll.2024 issued by the District IV]ines and Geology Officer, Gunttlr/the 3rd`
respondent herein as without any po'wer or authority and in vi'oi-ation of ,the
provisions of Mines and Mineral (D:velopment & Regulation) Act ,1957 and
the A.P. Minor Mineral Concession Rules, 1966 read wi-th the ternis and
I conditions of the Lease Agreement dt.`07.12.2023 and Lease Deed dated 08-
12-2023, and consequently to set aside the said Demand Notice with a
direction to the Respondents' {o perform its part of an amica`bie Settle'ment as-`
' per-clause 19.14.1 of the Agreement dt.07.12:2023 since the Petitioner has
already performed its part; -I:-,:i; , ,
.lA'NO: 1 OF2024 I
Petition under Section 15q CPC is filed Praying thl-atlin th'ae
circumstances stated in the grouh'ds filed in support off the petition,-the.
High Court may be pleased to grant stay of all further proceedings pursuant
{o the Demand Notice No.1353/ SAND,J2024-1 dt.08.ll.2024 issued by the 3rd
respondent, pending disposal of Wp No. 28864 of 2024, on the file of the
High Court. :
The petition coming on for he-aring, upon perusing the Writ Petition and
the affidavit filed in support thereof'1```'a'nd the earlier order of the High C`ourt
dated 10.12.2024I 23.12.20241 20.01.20251 17.02.20251 18.03.2025,
(
22.04.2025 &\18.06.2025 made herein and upon hearing the argtumen-ts of Sri
B JAYA. PRABHAKARA RAO, Advc;``~'cate for the Petitioner, leamed GP 'FOR
MINES & GEOLOGY for the Respondent Nos.1 to 4;
WP NO:.2.8868 OF 2024:
Between :
M/s. GCKC Projects And Works Pvt Ltd., Rep. by its Director, Ashok
Kumar, S/o. Roopchand Samdaria, Aged 58 years Corporate Office at
24, Mission Compound, AjmerRoad, Jaipur-302001.
|`
50
Petitioner
I AND
1. The State ofAndhra Pradesh,`.Rep|by its Principal Secretary Mines and
Geology Depaliment A.P. Secretariat, Velagapudi, Amaravati, Guntur
District.
2. The Commissioner & Director-of Mines and Geology, Ibrahimpatnam,
vijayawada, NTR District -521456, Andhra Pradesh.
3. The Dis{ric{ Mines & Geology'Officer,_ G`untur, Guntur District.
4. The Collector and District Ma'gistrate, Guntur District, GLlntur.
Respondents
petition under Article 226 of the ConstI-tutiOn Of India is filed praying
that in the cI'rCumStanCeS Stated in the affidavit filed therewith, the High Court
may be pleased to issue a writ, order'or direction more particularly one in the
nature of a writ of Manciainus declaring the Demand Notice
NO_.1353/SAND/2024-2 -dt.08.ll.2024 issued by the District Mines and
Geology Officer, Guntur/the 3rd re£bondent herein as without any power or
authority and in violation of the proivisions of Mines and Mineral (Development
and Regulation) Act 1957 and the A.-P. Minor Mineral Concession Rules, 1966
read with the terms and conditions a-f the Lease Agreement dt.07.12.2023 and
Lease Deed dated 08-12-2023 and, consequently to set aside the said
Demand Notice with a direction 'to,-t'he Respondents to perform its part of an
amicable settlement as per c!ause'`i-19.14.1 of the Agreement dt.07.12.2023
since the petitioner has already perfe:fined its part.
•?r`!` .
IANO: 1 OF2024
Petition under Section 1-uF#i. CPC is filed praying that in the
circumstances stated in the affic!avit'filed in support of the petition, the High
Court may be pleased to grant stay~ bf all further proceeclings pursuant to the
Demand Notice No.1353/ SA'ND/2:024-2 dt.08.ll.2O24 issued by the 3rd
respondent pending disposal of the.-above writ petition.
Jt .. `. .fy|
\L'+
i . r!TS?t&#; i-i -!#
51
\ -.-.
` The petit-Ion coming OPlfOr hearing, upon Perusing the Writ Petition and
. / ..
the affidavit filed in supportihereof and the earlier Order 6f the High Courf-
..i I
dated 10..12.2024123.12.2024I.,20.01.2025I 17.02.2025118..03.2025l
22.04.2025 & 18.06.2025 made hei6i`n and upon hearing the arguinen-tS Of Sri
p.veera Reddy, learned Senior Counsel appeared on behalf Of Sri B-JAYA
PRABHAKARA.RAO Advocate for-±h'e Petitioner, GP for Mines & Geology for
the Respondent Nos.1 to 4;
WP NO: 28870LOF 2024:
e Between:
-M/s.GCKC Projects And Works Pvt Ltd, Rep. by its Director, Ashok
Kumar, S/o. Roopchand Samdaria, Aged 58 years Corporate Office tat
I. 24, Mission Compound, Ajmer Road, Jaipur-302001.
--. i
.I+ .I
:,l'' -J`'`lt'1',I '4l!" J-'`--I 'lrl' r., I,
Petitioner
\ ..\I
I...:AND.. \
1. The State. of An'dhra Pradesh'`;`'Rep.by`its Principal Secretary, Mines and
Geology Department A.P. Se--cretariat, Velagapudi, Amaravati,I 'Guntur
District.
` 2.- The Commissioner and Director of Mines and Geology, lbrahimpatnam,
vijayawada, NTR District 521456, Andhra Pradesh.
3.` The District Mines & Geology Officer, Narsaraopet, Palnadu District. I,
-. - 4. The Deputy Director of Mines`'a`hd Geology, Guntur, Guntulr District.
5. The Collector and District Magistrate, Narsaraopet, Palnadu District
'(I
.
`l.\`.
I I I ,Respondents
I
Petition under Article 226 o.i-the Constitution of`lndia iS filed Praying
that in the circumstances stated in~1trie affidavit filed therewith, the High Court
may be pleased to issue a writ, order or direction more particularly one in the
nature of-a writ of Mandamus declaring the Demand Not-ICe No.1337/SAND-
PALNADU/2021 dated 12.08.2024''i.9*Slled by the District Mines ahd Geology
officer, Narsaraopet, Palnadu Dist'!ict / the Respondent Nd.3 herein and
consequential proc.No.2550/GCKC/E'ainadu/R.R,Act/ 2024 dated 13.ll.2024
/-i
(
l-_-
52
issued by the, 4th Respondent as:`.'ivithout any power or authority and in
violation of the provisions of Mines and Mineral (Development and RegulatI-On)
Act 1957 and the A.P. Minor Mine+aI Conc6ssion Rules,1966 read with the
terms and conditions of the Lease Agreement d{.07.12.2023 and Lease Deed
dated 08-12-2023 a`nd consequefe`tI}-to set aside the said Demand Notice
dated 12.08.2024 and consequ6ht'i'al; proceedings dated 13.ll.2024 with a
direction to the Respondents to pelform its Pa,i Of an amicable se{{Iement as
.-per clause 19.14.1 of the Agreemeh;i-'dt.07.12.2023 since the PetI'tiOner has
already performed its part.
lANO: 1 OF2024
Petition under Section 151 CPC-is filec! praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to grant stay of all further pfoceedings pursuant to the Demand Notice
No.1337/SAND-PALNADU/2021 ``d~ated 12.08.2024 issued by the 3rd
respondent and consequential pr6~ci." No.2550/GCKC/ Palnadu/R.R.Act/2024
dated 13.ll.2024 issued by the 4th ril'espondent pending disposal of the above
writ petj{ion.
The petition coming on for hearing, upon perusing the writ peti.lion and
the affidavit filed in support there6fl and the earlier Order of the High Court
dated 10.12.2024) 23.12.2024;- 20.01.2025! 17.02.20251 18.03.20251
22.O4.2025 & 18.06.2025 made herein and upon hearing the arguments of sri
P. Veera Reddy, Senior Couns6!3{`'appeared on behalf of Sri B JAYA
PRABHAKARA RAO Advocate fori-Fig Petitioner, GP for Mines & Geology for
the.Respondent Nos.1 to 5;
IA No- 1 OF2024 [N WP NO: 735 C}:#' 2025:
'i r
Betwee n :
M/s. GCKC Projects and Works Pvt. Ltd., Corporate Office at 24,
Mission Compound`Ajmer Ro-ad, Jaipur-302001. Rep. by its Authorised
i .
f`#f.i i);I a .&#E.5±J* ++.
I_.. ., 53
Representative `Ashok. Kumar, S/o. RoopchandSamdaria, I:Aged '58
•\ \ -~ ,: . ' r J\ l
years., Occ:-Director
Petitioner
AND
I.i t`.;
1. The State of Andhra Pradesh-,-.'`.iRep.by its Principal Secretary Mines and
Geology Department A.P. Secretariat, Velagapudi, Amaravati, Gu'ntur
District,
2. The Commissioner &Director`-`of Mines and Geology, ibrahimpatnam,
Vijayawada, NTR District -52'1 456, Andhra Pradesh.
3. The District Mines &Geology Officer, Narsaraopet, Palnadu District.
4. The Deputy Director of Mines-''and Geology, Guntur, Guntur District.,-I
5. The Collector and District M?gistrate, Narsaraopet, Palnadu District.
Respondents
Petition under. I \t
Section 151' CPC is filed praying that':in the
I
circumstances `stated in the grouind€s filed in support of the petition, the
I High^. Court may be pleased to grant stay of all further proceadings pursuant
to-the Demand Notice No.1337/SAND-PALNADU/2021 d'ated 27.06.2024
issued by the 3rdFespondent and consequential
proc.No.2552/GCKC/Palnadu/R.R.Act/2024 dated 13.ll.2024 issued by the
4thRespondent, pending disposal ofr`'WP No. 735 of,2025, on the file of the
High Court.
'Petition coming on for heating, upon perusing the Petition and the
affidavit filed in support thereof amd the earlier order of the High Cour{'dt:
o9.01.2025, ,24.02.2025 & 18.06.2~025 made herein` and ripQn hearing the
i I
arguments of SRI B JAYA PRABHA!<ARA RAO, Advocate for the Petitioner,
and of GP FOR MINES AND GEOLOGY, Advocate for the Respondent Nos:1
i-o 4; ,I `,, `
lA NO: 1 OF 2025 lN WP NO: 737 ''®F-2025:
Betwee.n :
M/s. GCKC Projects and Works Pvt.`ltd., Corporate Office at 24, Mission
compound, Ajmel-Road, Jaipur-302oo1, Rep. by its Authorised
54
Representative Ashok Kumar, S/o. Roopchandsamdaria, Aged 58 years, Occ
Director.
Petitioner
.-~_ |
AND
1. The State of Andhra Pradesh, Rep.by its Principal Secretary Mines and
Geology Department A.P. S-e6retariat, velagapudi, Amaravati, Guntur
District.
2. The Commissioner and Director of Mines and Geology, Ibrahimpatnam,
Vijayawada, NTR District -52'1';456, Andhra Pradesh.
3. I The District Mines and Geology C)fficer, Narsaraopet, Palnadu District.
4. The Deputy Director of Mines and Geology, Guntur, Gun{ur District.
5. The Collector and District Magistrate, Narsaraopet, Palnadu District.
Respondents
petition under section 151' CPC is fI-led Praying that in the
circumstances stated in the affidavi-i filed in support of the petition, the High
court may be pleased may be pleas--ed tJo grant stay of all further proceedings
pursuant to the Demand Notice No.1337/SAND-PALNADU/2021 dated
27.06.2024 issued by the '' 3rdrespondent and consequential
Proc.No.2551/GCKC/Palnadu/R.R.A-ct/2024 dated 13.ll.2024 issued by the
4th Respondent, pending disposaI`;cj',fuWp No. 737 of 2025, on the file of the
High Court.
I
petition coming on for heari,ng,I upon perusing t'he petition and the
affidavit filed in support thereof and the earlier order of the High Court
dt:09.01.2025, 24.02.2025 & 18.06.2025 made herein and upon hearing the
arguments of sri B JAYA PRABHA'KARA RAO, Advocate for the Petitioner,
.I.+`r
and of GP FOR MINES AND GEOLOGY, Advocate for the Respondents;
lA No.1 OF 2025 IN WP NO: 4535 dF'2025:
Between :
`.\~
M/s Prathima Infrastructure L.td, A c`dmpany registered under the Companies
Act,1956, Vide Regl'stra{ion No.U45200TG1991 PLCO13599 Address at Door
_ I
'#i`.,!h;I ,I I:, ,1,, i,t7rtyl
55
No.40-1-144A, 4th FIoor, MG P`oad, Beside Crlandana Grand,I Brindavan I
b:_
colony, VijayawJada -520010, Andhra Pradesh, Registered Office at Plot No.
213, R'oad No.1, Film Nagar, Jubilee`''`Hills, Hyderabad -500096'. Rep`.` by its
authorized signatory p. Anii Kumar I
:..Petitioner
(Petitioner in WP 4535 OF 2025
on the file of High Court)
I.I-AND
1. The State of Andhra Pradesh, lRep.by its Principal Secretary,Mines and
Geology. Department A.P. Secretariat, Velagapudi, Amaravati, Guntur
District.
2. The Commissioner & Director-of Mines & Geology, Ibrahimpatnam,
vijayawada, NTR District -52`1456, Andhra Pradesh.
I '| 3,., The Pi`strict Mines AND Geology Officer, Rajamahendravaram,I East`
I
G6davari 'Dis{rict.
. 4.--The Collector and District Magistl-ate, Rajamahendravaram,lEast` -I .
Godavari District.
...Respondents
(Respondents in-do-)
petition .under Section 151'-`' CPC is filed praying thatl in. the'
circumstances stated in the affidavit` filed in suppoli of the`writ petition, the
High Court may be pleased to grant Stay of all further proceedings pursuant to
the .Demand Notice No.3441/SancL'EG/2024-2, Dated 29.1'-0,,2024 issued by
the District Mines and Geology Offi'cer, Rajamahendravaram, I_ast Go'davari
District/the Respondent No.3 here'ln, pending disposal llf:I WP No.4.535 of --
2025, on the file of the High Court.
The Appeal coming on for hearing, upon perusing the Petition and the
memorandum of grouncis filed in su`pport thereof and the earlier o!-der of the
High -Court dated 20.02.2025,18.0'3.2025, 22.04.2025 & 18.06.2025 made
56
herein and upon hearing the arguments of M/s Soduni Anvesha, Advocate for
the Petitioner and GP for Mines and Geology for the Respondents;
±±±!gJLO_EL2QL2_5 I N WELN__O :±2j¥_OLE£g2±
Between.-
Vadlamudi Nagendra Babu, S/c,.Nageswar Rao, Aged 44 years, R/o.D.No.2-
31, Ashok Nagar, Vempadu Village., VarI'kuntaPadu MandaI, SPSR Nellore
District.
...Petitioners
AND
1. The State ofAndhra Pradesh, Rep by its Principal Secretary, Mines and
Geology Department,Secre`t`aliat, Veiagapudi, Amaravathi, Guntur
District.
2. The Director of Mines & G6o!ogy, Government of Andhra Pradesh,
lbrahimpatnam, Vijayawada, K'rishna District.
3. The District Mines and G+§olbgy Officer, O/o. District Mines and
Geology, SPSR Nelldre Di:strict.
...Respondents
Petition under Section 151,QPC 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't.h6 Demand Notice No.1982/M/2008 dated
20-06-2024 issued by the 3rd respo--Fi`:dent herein, pending disposal of wp No,
5237 of 2025, on the file of the High Court.
The petition coming on for he`aring, upon perusing the petition and the
affidavit filed in support thereof and--I:the HI'gh Court order dated ll.03.2025,
24.04.2025 & 18.06.2025 made -ri``efain and upon hearing the arguments of
sri AKULA SRI KRISHNA SA! BHARGAV Ac!vocate for the Petitioner, GP
FOR MINES AND GEOLOGY for the' P`espondent Nos.1 to 3;
WP NO: 7907 OF 2025: -i
Between :
M/s.Bajarang Urban lnfra Pvt. Ltd`.t, :Rep, by Director SiddineniSrinivas,Opp:
TJPS College, D.No3-3-225, Pattabh'iirpurammain road, Guntur -522006.
:`tiixp`atng.!%-=' &J,:'g3
57
_lil
- \
[L.Petitioner
I I I h AND`'`-fl;''1{l+*
'\ |
1. The State Government of'`A-ndhra pradesh,-, Industries. & Com,me,roe
(Mines-Il) Department, Repr=esented by the Special Chief Secretary,
Rooom No,102, Ground Floor, Block No.2, AP Secretariat, Velagapudi,
.-Guntur D-IStriCt, AP. i
2. The Director of Mines & Geology, Department of Mines & Geology,
-Anjaneya Towers, D.N6.7-104, B-Block, 5thand 6thFloors,
[brahimpatnam, Vijayawada-5.21456.
3. The.District Mines and Geology Officer, 4/2 Pandaraipuram, Guntur -
522002:,;
4. The Guntur Municipal Corpora`tion, Rep, by the Commissioner Grand
Trunk.Road, Opposite Gan`dhi Park Guntur
`\<'~' ...Responde`nts
I '-I ''Il!'E6ti:ilion.uhaer`-A+:il;le 226 of th6r-dbhstitutidn of`Indiais filed -pra`ying that
in the circumstanc6s stated in the affidavit filed therewith, the High` CC,urt may
. be. pleased to issue an order or a direction or a writ, more one in the nature of
`writ of Mandamus and that this Hffiin'ble Court may be pleased to,hold the
Demand Notice NO.1225/TP/2023' d'ated 13-03-2025 given by Dis[trict. Mines
and.,Geology Officer,-Guntur (3rdReSbondent) as arbitrary, illegal, against the
principle of- Natural Justice, Ultra vires and Unconstitutional anc! to
consequentially set aside the same-;`''-.'
-..\'- -I ±i'z
-IA NO: 1 OF2025 i,l`.`
-1Petition I under Section 15``J^i,I CPC is filed praying.,;...t#r*?wt' in the
circumstances` stated in the affidavi-t`filed in support of the petition,I the High
cour{may.be pleased to susp-end tha Demand Notice No.1225/TP/2023 dated
13-03-2025 given by District `'-thines and Geology `.Officer, . Guhtur
(3rdRespondent), Pending disposai'``6f WP No.7907 of 2025,.on the file of the
High Court.
-The petition coming oh for hearing, upon perusing the.Petition and the
affidavit filed in support thereof anci~the earlier order of the High`Court d`ated
58
26.03.2025, 24.04.2025 & 18.06.2'025 made herein and upon hearing the
arguments of sri T Sreedhar, Advocfate for the petitioner, and of GP for Mines
&Geology for the Respondent Nos.':`1 to 3, and of Sri A.S.C Base, Standing
I Counsel for Respondent No.4;
WP.No.10620 of 2025: :==..
B etwee n : <' gr-#+j|
M/s Jaiprakash Power Ventures Ltd, Having its registered office at complex of
JaypeeNigrie Super Thermal Power Plant, TehsiI Sara, Nigrie, Singrauli,
Madhya Pradesh -486669 rep by I-tS Company Secretary Mr. Mahesh
Chaturvedi
•'f
...Petitioner
-:AND
1. The State ofAndhra Pradesh,.Rep. by its Principal Secretary Mines and
Geology Department A.P. Secretariat, Velagapudi Amaravati, Guntur
District
\ `*.i
2. The Commissioner and Direct6r of Mines and Geology, lbrahimpatnam,
vijayawada, NTR District Andhtra Pradesh -521456
3. The District Mines and Geolo;gy Officer, D.No.38/106-A-4, First Floor
Opposite Government Degree College, Chittoor Road, SyamalavaripaIIi
Rayachoty -516 269, Armarflayya District Andhra Pradesh
' 4. The Collector and District Magistrate, District Co!lec{or Office,
Rayachoti, Annamayya District"asapet, Andhra Pradesh 516 270
...Respondents
Petition under Article 226 of th!6 constitution of India is filed praying that
in the circumstances stated in the .affidavit filed therewith, the High Court may
be pleased issue a writ, order, or direction, particularly in the nature of a writ of
MandamuS, declaring Demand Notice No.30/Sand/2023 - 7 dated 29 March
2025 issued by Respondent No.3',, the District Mines and Geology Officer,
Annamayya District, as lacking pow+er or authority and in violation of the Mines
and Minerals (Development and 'R6gulation) Act,1957, the A.P. Minor Mineral
Concession Rules, 1966, anci th:lie terms and conditions of the lease
I
.-( j'?_
I:.i '!.fl iljEIL ca"!'' 59
agreem.ent dated 3 May,2021, in y-lolation of the Principles of NaturallJustice,
I_
and 'cQnSequently Set aside the impugned hC;tirCe;
lANO: 1 OF2025:
petitioll under Section 15`1' CPC is filed praying` that+ in the..
circumstances stated in the affidavit filed in support of the Writ, PetitiOno, the
High Court may be pleased to graht'a stay On all further Proceedings related
to Demand Notice No.30/Sand/2023-7 dated 29th March,I 2025 issued by
Respondent No.3, the District Miries Geology Officer, Annamayya District,
pending disposal of wp.No.10620 oF2025, on the file of the High Court. +:
The petition coming on for hea-ring, upon Perusing the Petition and the
affidavit-filed in support thereof a'hd the order Of the High Court-dated
o2.05.2025 & 18.06.2025 made here-in and upon hearing the arguments Of Sri
c.sumon, Advocate for the Petitioher and GP for Mines and Geology for the
Respondents;
`l I I I.
WPNO:10660OF2025: `';~ I u ,I,. .\
Between:
I~. i,`--I})
M/s Jaiprakash Power Ventures Ltd-I,i+I+laving its registered office a{ Complex of
Jaypee Nigrie super Thermal Poiv6`r-plant, TehsiI Sara, Nigrie, Singrauli,
Madhya Pradesh -486 669 rep by itS~-General Manager Mr. Jogihder Pal
Sindwani
...Petitioner
--i,;AN D
1. The State of Andhra Pradesh'``€;'''.:'`::I?`ep. by its Principal Secretary M-lnes.and
Geology Department A.P. Secretariat, Ve!agapudi Amaravati, Guntur
District
2. The Commissioner and.Director of Mines and Geology, lbrahimpatnam,
a v-ljayawada, NTR DistrictAn!ahra Pradesh -521456 - ` -
3. The District' Mines and Geology Officer, .D No. 38/106 -A-4, First Floor
. opposite Govemment Degree~~College, Chittoor Road, Syamalavaripalli
Rayachoty -516 269, Annamayya D'lstrict Andhra Pradesh
i+
60
4. The Collector and District Ma-gistrate, District Collector Office,
Rayacho{i, Annamayya Di-striC't, Masape{, Andhra Pradesh 516 270
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in thef-af:fidavit filed therewI'th, the High Court may
be pleased I'SSue a Writ, Order, Or direction, Particularly in the nature of a writ of
Mandamus, declaring Demand NotI'65l No. 576/Sand/2019 -4 dated 29 March
2025 issued by Respondent No. 3, -the District Mines and Geology Officer,
Annamayya District, as lacking powe!-or authority and in violation of the Mines
and Minerals (Development and R?gulation) Act,1957, the A.P. Minor Mineral
concession Rules, 1966, and th; terms and conditions of the lease
agreement dated 3 May 2021, in via-!ation of the Principles of Natural Justice,
and consequently set aside -the impu.gned notice;
IANO: 1 OF2025:
petition under section `1`51:I:CPC is fI'Ied praying that in the
circLlmStanCeS Stated in the affidavii`t fiIJed in support of the writ petition, the
High Court may be pleased may b6-:io grant a stay on all further proceedings
related to Demand Notice No. 576/S'ahd/2019 -2 dated 29 March 2025 issued
by Respondent No.3, the district `Mines and Geology Officer, Annamayya
District pending the disposal of th.6]:.a:above writ petition,I and that such other
orders as thI'S Hon'ble Court may consider appropriate be passed as the
petitioner has a strong prima facie ;ase, balance of convenience lies in favour
of the petitione-r and against the Respondents, and the Petitioner will suffer
irreparable injury if the Impugned Demand Notice is not stayed., pending
.` . |'
. `¢
disposal of WP.No.10660 of 2025', -|6h the file of the High Court.
The petition coming on for hal;rI'ng, upon Perusing the Petition and the
affl'davit filed in support thereof arid ,the order of lthe High Court dated
o2.05.2025 & 18.06.2025 made herein and upon hearing the arguments of sri
c.sumon, Advocate for the Petitiori`a®r and GP for Mines and Geology for the
Respondents;
-f!:. . :lr#1
I
61
I
WP NO: 10662 OF 2025|l
Between : I
.`M/s Jaiprakash Power Ventures Limited, Having its registered office at
complex of Jaypee Nigrie Super Therrnal Power Plant, TehsiI Sara, Nigrie,
singrauli, Madhya Pradesh -486669,,rep by its Company Secret-ary`Mr.
Mahesh Chaturvedi
...Petitioner
AND
a 1. The State of Andhra Pradesh, 'Rep. by its Principal Secretary Mines,and
I Geology Department A.P. Secretariat, Velagapudi Amaravati, Gun{ur
District
2. The Commissioner and Director of Mines and Geology, lbrahimpatnam,I
+ vijayawada, NTR District Andj.?i'ra Pradesh -521456
tl'," '3l-,lIThe District Mine's'andIGeologty Officer, DNo. 38/106uA-4, First FIoor -
I opposite Government Degree'`C'ollege, Chittoor Road, Syamalavaripalli
Rayachoty-516 269, Annama`yya District Andhra Pradesh ,
4. The.Collector and District Magistrate District Collector Office, Rayachoti,
-Annamayya District Masapet, Andhra Pradesh 516 270
l'..Respondents
Petition under Article 226 of the Constitution of India is .filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased issue a writ, order, or di`f6'ction, particularly in {he'.nature `of a writ of
Mandamus, declar'lng Demand Noti6.-6 No.30/Sand/2023 dated 29fu March 2025
l\'!I(lu I .( "
issued by Respondent No.3, th5.t± District Mines and Geology Officer,
Annamayya Dis{ric{, as lacking power or authority and in violation Of the Mines
and M-lnerals (Development and Re'§ulation) Act,1957, the A.P. Minor Mineral
concession Rules, 1966, and tile terms and conditions Of the lease
'agreement dated 3 May 2021, in vioI'ation of the Principles of Natural Justice,
-and consequently set aside the impugned notice;-
~. ` ` = . .
(. ---;
62
IANO:1 OF 2025:
Petition under ,section 151'` CPC is filed praying that in the
circumstances stated in the affidavit filedl in support of the writ petitI-On, the
High Court may be pleased grant a`;stay on ail further proceedings related to
Demand Notice No.30/Sand,;202`3i dated 29 March 2025 I-ssued by
Respondent No.3, the District Mines and Geology Officer, Annamayya
Districtpending the disposal of the, above writ petition, and that such other
orders as this Hon'ble Court may cons!c]er appropriate be passed as the
petitioner has a strong prima facie case, balance of convenience lies in favour
of the Petitioner and against the Responcients, and the petitioner will suffer
irreparable injury I'f the Impugned -`'Demand Notice is not stayed.,-pending
disposal of wp.No.10662 of 2025,-on the file of the High Court.
The petition co_ming on for hearing, upon perusing the petition and the
affidavit filed in support thel-eof ahd the order of the-High Court dated
i_ |''\
02.05.2025 & 18.06.2025 made he3r6'in and upon hearing the arguments of sri
C.Sumon, Advocate for the Petition6r and GP for Mi'nes and Geology for the
Respondents;
WP NO: 10664 OF 2025:
I `.t, -
Betwee n :
M/s Jaiprakash Power Ventures Liinited., Having its registered office at
Complex of JaypeeNigrie Super Thef'maI Power plant TehsiI Sara, Nigrie,
Singrauli, Madhya Pradesh -486669 rep by I-ts Company Secretary Mr.
- Mahesh Chaturvedi
...Petitioner
'''-'AND
1. The State of Andhra Pradesh;'Rep. by its Principal Secretary Mines and
Geology Department A.P. See+e{ariat, Velagapudi Amaravati, Guntur
District
i |>
2. The Commissioner and Dire'eto#'of Mines and Geology, Ibrahimpatnam,
vijayawada, NTF` DistrI'Ct Andbra Prac!esh -521456
tf) 1
I-.i-i
f`!gf€rftr!{ ::L,g-,*;-S: 63
/.
' +
3. The District Mines and Geology Offi,?:`r,,lJP No. 38/106 -A-4f First FIoor
<~ l`, .
I opposite Government Degreel College, Chittoor Road, Syamalavaripalli
` Rayachoty -516 269, Annamayya District Andhra Pradesh
4. The Collector and District Magi'strate, District-Collector Office, -
Rayachoti, Annamayya Distri-ct, Masapet, Andhra Pradesh 516 270
...Respondents
petition under Article 226 of`'th'e Constitution of India is filed ®praying {hat'
cin the circumstances stated in the ai'f`idavit filed therewith, the High .Cou`rt may
be pleased issue a writ, order, or dir6lction, particularly in the nature of'a writ of
Mandamus, declaring Demand Notice No.30/Sand/2023 -5 da,ted, 29, March'',
2025 issued by Respondent No.3,-.'¢` .the District Mines and Geology cOfficer,~
Annamayya District, as lacking power or authority and in violation of the Mines
and Minerals`(Development and RegLllation) Act,1957, the A.P. -Minor Mineral
..concession.,Rules, 1A9166, and th; terms land conditions of .the 'lease
agreement dated 3 May 2021,I in vi6!atioh of the principles of Natural Justice,
and consequently set aside the irTIPugried notice;
-\`=.-.€€`-.I.I.
lANO: 1 OF2025:
petition under section 15'-iS`{' CPC is filed praying that in the
circumstances stated in the affidavi't' filed in support of the writ p-etition, the
High Court may be pleased may b6-`grant a stay on a]! further proceedings
related to Demand Notice No.'30/Sa'``hd/2023-5 dated 29 March 2025-issued
by Respondent No.3, the Districf`:-l"ines and Geology Officer,'` Annamayya
District, pending the diSpc}sal of th`a€;above writ petition, ahd that such other
oraders,`as this Hon'ble Court may-:I;consider appropriate be passed as the I l5cll
petitioner has a strong prima facie case, balance of convenience lies in favour
of.the petitioner and against {he'`E?`e`spondents, and the Petitioner.will suffer
- ,z..I. I.
irreparable injury -lf the Impugned Demand Notice is not stayed, pending
I.'\.
disposal of wp.No.10664 of 2025, oLeri the file of the High Court.
+I-.The petition coming on for hearing,`upon perusing the Petition and the
affidavit filed in support thereof and the order of the High -Court dated
o2.05.2025 & 18.06.2025 made her;in and upon hearing the arguments Of Sri
.\_'.i_ ',i
/
'! i`
64
C.Sumon, Advocate for the petitioner and GP for Mines and Geolo'gy for the
Respondents;
WP NO: 10668 OF 2025:
i,,? ?.` |\
Between :
M/s Jaiprakash Power Ventures Ltd,f:I,Having its registered offl-ce at complex of
6``.
Jaypee Nigrie Super Thermal PowerY'plant, TehsiI Sara, Nigrie, Singrauii,
Madhya Pradesh -486 669 rep by its.General Manager Mr. Joginder Pal
Sindwani
.I.Petitioner
AND
1. The State of Andhra Pradesh, -Rep. by its Principal Secretary Mines and
Geology Department A.P. Secretariat, Velagapudi Amaravati, Guntur
I District
I 2. The Commissioner and Direct6r of Mines and Geology, Ibrahimpa{nam,
vI'jayaWada, NTR District Andhfa Pradesh -521456
\ -\
3. The District Mines and Geolog}7 Officer, D No. 38/106 -A-4, First Floor
Opposite Government Degree`College, Chit{oor Road, Syamalavaripalli
-.Rayachoty -516 269, Annarrlayya District Andhra Pradesh
4. The Collector and District Magistrate, District Collector Office,
Rayachoti, Annamayya District, Masape{, Andhra Pradesh 516 270
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased issue a writ, order, or di+e~-'6tion, particularly in the nature of a wrI't Of
Mandamus, declaring Demand Noti'de-No. 576/Sand/2019 -2 dated 29 March
2025 issued by Respondent No.. 3;I---;the District Mines and Geology Officer,
Annamayya District, as lacking pows; or authority and in violation of the Mines
and Minerals (Development and Res-ulation) Act,1957, the A.P. Minor Mineral
ConcessI|On Rules,1966, and':ih'6'`terms and conditions of the lease
agreement dated 3 May 2021, I'n Violation Of the Principles of Natural Justice,
and consequently set aside the impugned notice;
l't-*Ip i.lrl"T ing,ji 65
[ANO: 1 OF2025:
petition under section 15.,1, CPC is filed praying-I,that -in`-the
circumstances stated in the affidavi+I, filed in support of the .writ ,petitionn,'..the I
High Court may be pleased to grant a stay on all further proceedings, related
to Demand Notice No.576/Sand/20.q9--'2 dated 29 March 2025 issued by
•t:-
Respondent No.3, the District Mine{S. and Geology Officer, Annamayya District
pending the disposal of the above writ petition and that such Other Orders aS
this Hon'ble Court may consider appropriate be passed aS the Petitioner has a
I .sir.ong prima facie case, balance of a.onvenience lies in favour of the Petitioner
and against the Respondents, and the Petitioner will suffer irreparable injury if
'the lmpug.ned Demand Notice-is not stayed., pending 'disposal Of
wp.No.10668 of 2025, o'n the file of`She High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof arnd the order of the High Court dated
.I
o2.05.2025 & 18.06.2025 made herein and upon hearing the arguments Of Sri
c.sumon, Advo.Gate for the Petitiori.er and GP for Mines andy Geology for the
Respondents;.
WP NO: 10670 OF 2025:
Between :
M/s Jaiprakash Power Ventures Ltd-;;'',!Having its registered office at Complex of
Jaypee Nigrie Super Thermal Po-wer-Plant, Tehsii Sara, Nigrie, Singrauli,
Madhya Pradesh -486 669 rep by its:General Manager Mr. Joginder Pal
Sindwani
I . ` I
.,.Petitioner
•t'AND
1. The State ofAndhra Pradesh';'':-Rep. by its principal secretary Mines and
' Geology Department A.P. Secretariat, Velagapudi Amaravati, Guntur+ -
- District
2r The Commissioner Director of''Mines Geology lbrahimpatnam,
vijayawada, NTR District An'dhfa Pradesh -521 456
t.I
i
66
3. The District Mines and Geology Officer, D No. 38/106 -A-4, First Floor`
Opposite Government Degree College, Chit{oor Road, Syamalavaripalli
Rayachoty -516 269, Annama`fyya DLiStriCt Andhra Pradesh
-n`_.'
..-i _ _.i .i.
4. The Collector and District Mal'gI-Strafe District Collector Office, Rayachoti,
Annamayya District, Masapet'a,''-Ancihra Pradesh 516 270
...Respondents
. ,i.`
petition under Article 226 of th6 constitutI|On Of India Its filed praying that
in the circumstances stated in theh``affidavit filed therewith, the High Court may
be pleased issue a writ, order, or direction, particularly in the nature of a writ of
Mandamus, declaring Demand NotI'Ce No. 576/Sand/2019 -4 dated 29 March
2025 issued by Respondent No. 3,`the District Mines and Geology Officer,
Annamayya District, as lacking power or authority and in violation of the Mines
and Minerals (Development Regu!'a:-lion) Act, 1957, the A.P.-Minor Mineral
concession Rules, 1966, and I-ha terms and conditions of the lease
agreement dated 3 May 2021, in vib`Iation of the Principles of Natural Justice,
and consequently set aside the impugned notice;
•[A NO: 1 OF 2025:
petition under section 151'' cpc is filed praying that in the
circumstances stated in the affidavi±€ fI'led in Support Of the Writ Petition, the
High Court may be pleased grant a:-stay on all further proceedings related to
Demand Notice No.576/Sand/2019'`-4 dated 29 March 2025 issued by
Respondent No.3, the District Mi'hes and Geology Officer, Annamayya
Districtpending the disposal of the above writ petition, and that such other
orders as this Hon'ble Court may consider appropriate be passed as the
Petitioner has a strong prima facie case, balance of convenience lies in favour
of the Petitioner and agaI-nSt the Re.,spondents, and the Petitioner will suffer
irreparable injury if the lmpugnedf`Demand Notice is not stayed., pending
disposal of wp.No.10670 of 2025, 6ri' the fI-le Of the High Court.
The petition coming on for hds-arI'ng, uPOnc Perusing the Petition and the
affidavit filed in support -thereof ar;I+d, the order of the High Court dated
02.05.2025 & 18.06.2025 made herein and upon hearing the arguments of sri
'-r`
it?; I.t ~r,,i i:I i I 'J I r|r!lll#t+} i 67
c.sumon, Advocate for the Petitio'h~6r and GP for Mines a.nd Geology for the
i.I
-Respondents;. I
WP NO: 10672 OF 2025:
Betwee n :
_'E ..a
'_-.
M/s Jaiprakash Power Ventures I.: U- Having its registered office a{`
complex of JaypeeNigrie Super Thermal Power PIant, Tehsil Sara, Nigrie,
.:.:.i--
singrauli, Madhya Pradesh -48666§'`rep by its Company Secretary Mr.
Mahesh Chaturvedi
I..Petitioner
AND
1. The State of Andhra Pradesh,I Rep. by its Principal Secretary Min'es land
Geology Department A.P. Sedretaria{, Velagapudi Amaravati, Guntur
District '
2. The Commissioner and Director of Mines and Geology, lbra'himpatnam,
^ \ .1 i J}
\ I vijayawada, NTR DistrictAn`dhra Pradesh -521456 ,
3. The District Mines and Geology Officer, D No. 38/106 -A-4, First FIoor
opposite Government Degree'; College, chittoor Road, Syama]avaripalli
I Rayachoty -516 269, Annamayya District Andhra Pradesh
- 4. The Collector and District Magistrate, District Collector Office,
Rayachoti, Annamayya Districtl, Masapet, Andhra Pradesh 516 2'70
...Responc!ents
Petition -under Article 226 of th+e' Constitution of India is filed praying that
in the circumstances stated in the aft.idavi{ filed therewith, the H~igh Court may` ,.
be pleased issue a writ, order, or dire'ction, particularly in the nature of a writ of lt', `h''
Mandamus, declaring Demand No'tic; No.30/Sand/2023 - 1 dated 29 March
2025 issued by Respoildent No.3,*t;.;the District Mines and Geology Officer,
Annamayya District, as lacking pow6F1:or authority and in violation of the Mines
and+Minerals (Development and Reg'-ulation) Act,1957, the A.P. Minor Mine'ral
concession Rules, 1966, and tlSe terms and conditio®nS `Of the lease
agreement dated 3 May 2021, in vic,i-ation of the Principles of Natural Justice,
and consequently set aside the impugned notice;
i
ff- `l
•- .I
lANO: 1 OF2025:
Petition under section 151. CPC is filed pl-aying that in the
circumstances stated in the affidavit` fl'Ied. in support of the writ petitiorl, the
High Court may be pleased may, b6^ grant a stay on all further proceedings
related to Demand Notice No. 30/SaJhd/2023 dated 29 March 2025 issued by
Respondent No.3, the District Mines`Eand Geology OffI-Cer, Annamayya District
pending the disposal of the above writ pe{itiorl, and that such other orders as
this Honlble Court may consider appropriate be passed as the petitioner has a
Strong Prima faCie Case, ,balance of convenience lies in favour of the petitioner
and against the Respondents, and the petitioner will suffer irreparable injury if
the Impugned Demand Notice is no`{ stayed., pending disposal of
WP.No.10672 of 2025, on the file of t`he High Court.
The petition-coming on for h+earing, upon perusing the petition and the
affidavit filed in support thereof a:nd the order of the High Court dated
02.05.2025 & 18.06.2025 made her6in and upon hearing the arguments of sri
C.Sumon, Advocate for the Petitione`r and GP for Mines and Geology for the
Respondents;
WP NO: 10674 OF 2025:. I,^`l.'
Between :
M/s Jaiprakash Power Ventures Limited., Having its.registered office at
Complex of JaypeeNigrie Super Thermal Power Plant Tehsil Sara, Nigrie,
Singrauli, Madhya Pradesh -486669:'r6p by its company secretary Mr.
Mahesh Chaturvedi '` t
. -+i
.I.Pet]Itioner
AND
1. The State of Andhra Pradesh, Rep. by its principal Secretary Mines and
Geology Department A.P. Se;retariat: Velagapudi Amaravati, Guntur
-r _
District
2. The Commissioner and Director of Mines and Geology, ibl-ahimpatnam,
vijayawada, NTR District Ancihra Prac!esh -521456
.;+Jl(I '`
`*£a*I,i,if !r ,,I J*:kiS
I
69
''{ _
3. The District Mines and Geology Officer, D No. 38/106 -A-4, First FI6or • ` €
I.
_ opposjte~Government Degree-~College, Chittoor Road, Syamalavaripalli
Ra_yachoty-516 269, Annamayya DistrictAndhra Pradesh `-- `+ :
4. The Collector and Dolstrict Magi'strate, District Collector Office,-
Rayachoti, Annamayya Distrilct,J Masapet, Andhra Pradesh 516 270
...Respondents
I Petition under Article 226 of th'e. Constitution of India is filed praying-that
in the circumstances stated in the affidavit filed therewith, the High Court may
-_be pleased to-issue a writ, order, or. ciirection, particularly in the nature of-a-Writ
of Mandamus, declaring Demand' Notice No.30/Sand/2023 - 5 dated 29
I.I-March 2025, issued by .Responderii[ No.3, the District Mines' and, Geollogy
I i
off-iCer, Annamayya District, as lacki'ng power or authority and in violati6n` of
the Mines and Minerals (Developinent and Re'gulation) A6{,-1957, the A.P.
Minor Mineral Concession Rules, 1`.§-66, and the terms and conditions of the
-\ ` ''u .
le;s: agreement dated 3-May 2021','l ih violation of the Principles`of Natural
Justice,- and consequently set aside the impugned notice;
lANO: 1 OF2025=
Petition under Section 151;,I 'CPC is filed prayingc` that` :in. the
circumstances stated in the affidavit+-filed in support of the writ petition,I the
High Court-may be pleased may be.grant a stay on all further proceedings
related to Demand Notice No. 30/S`a`ind/2023 -5 dated 29 March 2025,issuec!
by Respondent No.3, the District Mines and Geology Officer,I`Annamayya
District, pending the disposal of the'<above writ petition, and'that such other
orders as this Hon'ble Court may'rr6onsider appropn'ate be passed as the
) (
petitioner has a strong prima facie ``case, balance of convenience lies in favour
o9fDthe Petitioner and against the Respondents, and the Petitioner will suffer
irreparable injury `if the lmpugned' Demand Notice is not-stayed., 'pending
disposal of WP.No.10674 of 2025, on the file of the High Court.
I : -.I The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and, the order of the High Court dated
I-.|}
o2.05.2025 & 18.06.2025 made her~8in and upon hearing the arguments of sri
/'J,..
70
C.Sumon, Advocate for the Petitioner and GP for Mines and Geology for the
Respondents;
'.i,``. J=*
WP NO: 10676 OF 2025:
Between : F_,l..
M/s Jaiprakash Power Ventures Limited., Ha-Wing its registered office at
complex of JaypeeNigrie Super Th`e;<m`;I Power plant Tehsil Sara, Nigrie,
•^-.'iJ:I:i,-.
SI-ngrauli, Madhya Pradesh -48666'9 rep by its Company Secretary Mr.
Mahesh Chaturvedi
...Petitioner
AND
1. The State ofAndhra Pradesh, Rep. by its Principal Secretary Mines and
Geology Department A.P. Secretariat, Velagapudi Amaravati, Guntur
District
2. The Commissioner and Direct6r of Mines and Geology, Ibrahimpatnam,
Vijayawada, NTR District Andhra Pradesh -521 456
3. The District Mines and GeoI¢:g.};iQfficer, D No. 38/106 -A-4, First Floor
.* 'L
I-..,. 3€._..,. ..
opposite Government Degree College, Chittoor Road, Syamalavaripalli
Rayachoty -516 269, Annamayya District Andhra Pradesh
4. The Collector and District Magistrate, District Collector Office,
Rayachoti, Annamayya District; Masapet, Andhra Pradesh 516 270
-i t.
...Respondents
Petition under Article 226 of tha Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased issue a writ, order, or direcction, particularly in the nature of a writ of
Mandamus, declaring Demand Noti'c~e No.30/Sand/2023 - 3 dated 29 March
2025 issued by Respondent No.3J,:`-''ihe District Mines and Geology Officer,
--I.S.
Annamayya District, as lacking p6wiier '6r authority and in violation of the Mines
and Minerals (Development and Regulation) Act,1957, the A.P. Minor Mineral
concession Rules, 1966, and th£ terms and conditions of the lease
agreement dated 3 May 2021, in vioJiation of the principles of Natural Justice,
and consequently set aside the impugned notice;
ty;-, i ,.i.i , J=J,,&!!.:: 71
!'f'.
!ANO: 1 OF2025:
Petition under Section 151 CPC is filed praying` that, in the
circumstances stated in the affidavi`t filed in support of the writ petition, the
---ul--t,. . :
High Court may be pleased may.-:fee grant a stay on all further proceedings
related to Demand Notice No. 3d/Sya;ncl/2023 - 3 dated 29 March 2O25 issued-
t` I
by Respondent No.3, the District Mines and Geology Officer,`Annamayya
District, pending the disposal of the` above writ petition, and that such other
orders as this Hon'ble Court may +consider appropriate be passed ,a's the
petitioner has a strong prima facie case, balance of convenience lies in favour
of the Petitioner and against the Respondents, and the Petitioner will suffer
I, irreparable inJ®ury if the Impugned Demand Notice is not stayed., pending
disposal of wp.No.10676 of 2025, on the file of the High Court.
The petition coming on for h`-earing, upon perusing the Petition`and the
affidavit filed in suppolrt theredi.-a:and -the-order of the High Court dated
d2.05.2o25 & 18.06.2025 made herein and upon hearing the arguments of Sri
•'\
c.sumon, Advocate for the Pe{ition6`r; and GP for Mines and Geology for the
Respondents; -
WP NO: 10679 OF2025:
Betwee n :
M/s Jaiprakash Power Ventures Liinited, Having its registered`.office at
complex of Jaypee Nigrie Super The-rmal Power Plant, TehsiI Sara, Nigrie,
singrauli, Madhya Pradesh -48666-9 :rep by its Company Secretary Mr.
tr .
Mahesh Chaturvedi
I.I,.I
...Petitioner
I..:.?.AND
I 1.a The State of Andhra Pradesh,::-'''Rep. by its principal Secretary Mines and
I- Geology Department A.P. Secretariat,_ Velagapudi Amaravati, 'Guntur
`.. District I
. 2. The Commissioner and Director of Mines and Geology, Ibrahimpatnam,
Vijayawada', NTR District Andh`ra Pradesh -521456
72
3. The District Mines and GeoI6gy'Officer, D No. 38/106 -A-4, First Floor
Opposite Government D6gr6e CoI!6ge, chittoor Road, SyamalavaripaIIi
Rayachoty-516 269, Annama\/ya District Andhra Pradesh
4. The Collector and District Magitstrate, District Collector Office,
Rayachoti, Annamayya District, Masapet, Andhra Pradesh 516 270
...Respondents
petition under Article 226 of th':6 constitution of India is filed praying that
in the cI-rCumStanCeS Stated in the affidavit filed therewith, the High Court may
be pleased issue a wrI-I, Order, Or direction, Particularly in the nature of a writ of
Mandamus, declaring Demand Notice No. 30/Sand/2023 - 2 dated 29 March
2025 issued by Respondent No. l'3,_`lthe District Mines and Geology Officer,
Annamayya District, as lacking power or authorI|ty and l'n Violation of the Mines
and Minerals (Development and Red-J'ulation) Act,1957, the A.P. Minor Mineral
Concession Rules,1966, and the-terms and conditions of the lease
agreement dated 3 May 2021, in vio'Iation of the Principles of Natural Justice,
and consequently set aside the impugned notice;
]A NO: 1 OF 2025: I::i-.,
petition under section 15i CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased prayed that this Hon'ble Court may be grant stay
`_,_ ``
on all further proceedings related<-`t6ibemand Notice No. 30/Sand/2023 -2
dated 29 March 2025 issued by Respondent No.3, the District Mines and
Geology Officer, Annamayya Distri6-i pending the disposal of the above writ
petition, and that such other orders as this Hon]ble Court may consider
appropriate be passed as the Petitioner has a strong prima facie case,
balance of convenience lies in favour of the 'Petl-tioner and agaI-nSt the
•.i i .-.. ...
Respondents, and the petitioner viili suffer irreparable injury if the Impugned
Demand `Notice is not stayed, pending disposal of wp.No.10679 of 2025, on
the file of the High Court.
The petition coming on for htea'r`ing,, upon p.erusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
I
`'gr,ct - ul,i,'S,t#, 73
|t
o2.05.2025 & 1`8.06.2025 made her6in and upon hearing the arguments of sri
.. c.sumon, Advocate for the Petiti'oner and GP far Mines and Geology for the
Respondents;
WP NO: 10685.OF 2025:
Between :.
M/s Jaiprakash Power Ventures Limited, Having its registered office all
complex of Jaypee Nigrie Super l-hermal Power Plant, Tehsil Sara, Nigrie,
singrauli, Madhya Pradesh -486.669 rep by its Company Secretary Mr.
Mahesh Chaturvedi
...Petitioner
I-...AND
1. The State of Andhra Pradesh; -`Rep. by its Principal Secretary Mines-and
Geology Department A.P. Secretariat, Velagapudi Amaravati,a Guntur
District
I I 2. I The [6dinmissioner Direct.or of Mines Geology, lbrahimpatnam,,
Vijayawada, NTR District Andh'ra Pradesh -521 456
3. The District Mines and Geology Officer, D No. 38/106 -A-4, First Floor
opposite Government Degree:College, Chittoor Road, Syamalavaripalli
i Rayachoty -516 269, Annam-ayya District Andhra Pradesh
4. The Collector and District Mag`istrate, District Collector Office,I ,
. Rayachoti, Annamayya District`'-Masapet, Andhra Pradesh 516 270 ,
...Respondents
petition under Article 226 of tha ConstitLltiOn Of India iS filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court. may
be pleased to issue a writ order or Direction, more particularly like a Writ of
Mandamus, declaring Demand No'tice No.30/Sand/2023-4 dated 29 March
.2025 issued by Respondent No.3, I.:the `District Mines and Geology Officer,
Annamayya District, as lacking poweff,tor authority and in violation of the Mines
and Minerals (Development & Regulation) Act,1957, the A®.P.I Minor Mineral
Concession ,Rules, 1966, and th`6 terms and conditions of the lease
..J'
74
agreement dated 3 May 2021, in vio`[ation of the principles of Natural Justice,
and consequently set aside the impugnec! notice;
IANO:1 OF 2025-.
Petition under section 151' CPC is filed praying that in the
circumstances stated in the affI'daVit fl-led in support of the writ petition, the
\ i-`€| ^.
.''^, _ i
High Court may be pleased grari{-a` stay on all further proceedings related,to
Demand Notice No. 30/Sand/2023 - 6 dated 29 March 2025 issued by
Respondent No.3, the District Mines;land Geology Officer, Annamayya District
Pending the disposal of the above writ pet!-tion3 and that Such Other Orders aS
this Honlble Court may consider app_I-opriate be passed as the petitioner has a
strong prima facie case, balance of c'onvenience lies in favour of the petitI'Oner
and against the Respondents, and the petitioner will suffer irreparable inJ-ury if
the Impugned Demand Notice `is not stayed, pending disposal of
WP.No.10685 of 2025, on the file of the High Court.
The petition coming on for hear_ing, upon perusing the petition and the
affidavit filed in support thereof -~?nd the order of the High Court dated
02.05.2025 & 18.06.2025 made herein and upon hearing the arguments of sri
C.Sumon, Advocate for the petitioriet'r and GP for Mines and Geology for the
Respondents;
WP NO.. 10687 OF 2025:
Between :
- M/s Jaiprakash Power Ventures Ltd, Having its registered office a{ complex of
Jaypee Nigrie Super Thermal Power plant TehsiI Sara, Nigrie, Singrauli,
Madhya Pradesh -486 669 rep by its.General Manager Mr. Joginder Pal
Sjndwani
-€ s i.,l`
...PetitI-Oner
i,:AND
1. The State of Andhra Pradesh, `!±ep. by its principal Secretary MI-neS and
Geology Department A.P. Secr`etariat, Velagapudi Amaravati, Guntur
District
=\ .1l
V''
•pe`
J -#. _se.
'V, •**I.
I+I
€, 75
I.,I.I
2. The Commissioner and Direct'6'r of Mines andGeoiogy, lbrahi-mpatnam,
vijayawada, NTR Dist+ictAndhra pradesh -521456 I I
3. The District Mines and Geology` Officer, D No. 38/106 -A-4, First Floor,
opposite Government Degrel6 College, Chittoor Road, Syamalavaripalli
'.::S-i
Rayachoty -516 269, Annamayya. District Andhra Pradesh -I-
4. The Collector and District Magi'§t'rate, District Collector Office, `' I
Rayachoti, Annamayya District, Masape{, Andhra Pradesh516 270 I
...Respondents
. petition under Article 226 of ti-l'6 constitution of India is filed praying that
in the circumstances stated in the a#idavit filed therewith, the High Court may
be` pleased issue a writ, order, or dif6ction, particularly in the nature of a writ of
Mandamus, declaring Demand Noti;ie No. 576/Sand/2019 -1 dated 29 March
2025 issued `by Respondent No.:I ,3''l;I.tythe District MI-neS and' Geology Officer,
-`. +. .
Annamayya District, as lacking power-or authority and in violation of the Mines
/.'l.. ,Il\. (.
and,Minerals (Development and ReS`iJlation) Act,1957, the A.P. Minor Mineral
.concession Rules,1966, and the terms and conditions of the, lease
agreement dated 3 May 2021, in vid!,a{ion of the Principles of Natural Justice,
and consequently set aside the impugned notice;
[A NO: 1 OF 2025: ;,,A....
Petition under Section 15-1 CPC is 'filed `praying.'that in the
circumstances stated in the affidavi`t filed in support of the writ petition-, the
High Court may be pleased may be-'io grant a stay on all further proceedings
related to Demand Ndti`ce No. '576/§`i`a'riid/2019 --1 dated 2`9 March `2025' issued
by RespQn,dent No.3, the District' .Mines and Geology Officer, I-Annamayya
District, pending of the above writ prStition, and that such other orders as this
Hon'ble Court may consider apprc,b-riate'-be passed as the Petitioner has a
strong prima facie case, balance of`cp6nvenI'enCe lies in favour of the Petitioner
and ag?inst .the Respondents,. and :th'e Petitioner will suffer irreparable injury if
the Impugned Demand Notice is not stayed, pending disposal of
wp.No.10687 of 2025, on the file of I.he High Court.
Y
76
The petition coming on fo+:h`-earing, upon perusing the petition and the
affidavit filed Ion Support thereof attd the Order Of the High Court dated
''|
02.05.2025 & 18.06.2025 made hers-ih and upon hearing the arguments of sri
C.Sumon, Advocate for the Petitione`r and GP for Mines and Geology for the
+-~`
Respondents; `-<`--
WP NO: 10701 OF 2025:
_
Between :
M/s Jaiprakash Power Ventures Limited., Having its registered office at
Complex of Jaypee NigrI'e Super Thermal Power Plant, TehsiI Sara, Nigrie,
Singrauli, Madhya Pradesh -486669 rep by its Company Secretary Mr.
Mahesh Chaturvedi "
\|
..IPetitioner
--=A'N D
1. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and
Geology Department A.P. Seer-e{aria{, Velagapudi Amaravati, Gun{ur
District
2. The Commissioner and Director of MI'neS andGeology, lbrahimpatnamJ
vijayawada, NTR DI-Strict Andhra Pradesh -521456
3. The District Mines and Geology'Officer, D No. 38/106 -A-4, First Floor
Opposite Government Degr-e-e C-ollege, Chittoor Road, Syamalavaripalli
Rayachoty -516 269, Annamayya District Andhra Pradesh
4. The Collector and District Mad-istrate, District Collector Office,
F``/-
Rayachoti, AnIlamayya District'; Masapet, Andhra Pradesh 516 270
...Respondents
. Petition under Article 226 of thre Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased issue a writ, order, or d]-rection, particularly in the nature of a writ of
Mandamus, declaring Demand Not'ice No.30/Sand/2023 -6 dated 29 March
2025 issued by Respondent No.3, 'the District Mines and Geology Officer,
Annamayya District, as lacking povi,'er-6r authority and in violation of the Mines
and Minerals (Development and Res-ulation) Act,1957, the A.P. Minor Mineral
1'`1`
_|f
.3"I I I 77
|t
I
Concession Rules, 1966, and the terms and conditions of the lease
agreement dated 3 May 2021, in violation of the Principles of Natural Justice,
and consequently set aside the impu`gned notice;
IANO: 1 OF2025:
Petition under Section 151'' CPC is filed praying that in the`
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased may be to grant a stay on all further proceedings +
related to Demand Notice No. 30/S:a'hd/2023 -6 dated 29 March-2025 issued
by Respondent No.3, the w District Mines and Geology Officer, Annamayya
District pending the disposal of the`.'above writ petition, and that such other
orders as this Hon'ble Court may consider appropriate be ,passed -as the
Petitioner has a strong prima facie catse, balance of convenience lies in favour
of the Petitioner and against the Ft6a§pondents, and J[he Petitioner will suffer
irreparable injury if the Impugned Demand Notice is not stayed, pending
dispos`a+ ofWP.No.10701 of 2025, On the file of{he High Court. -
The petition coming on for heharing, upon perusing the petition and the
affidavit .filed in support thereof 'ahd the order of the High Court dated
o2.05.2025 & 18.06.2025 made h6irein and upon hearing the arguments of sri
C.Sumon, Advocate for the Petitiorfer and GP for Mines and Geology for the
Respondents; {I
!A No.1 OF 2025 lN WP NO: 14219-`OF 2025:
Between : I `'`'
Jaiprakash Power Ventures Limited, Having its registered office at Complex of
Jaypee Nigrie Super Thermal Power plant, TehsiI Sara, Nigrie, SingraulI',
Madhya ji;desh -486 669 Rep by its President (F & A) and Chief Financial
Officer-Mr. Ram Kumar Porwal
.. I-Petitioner
l'-` -!i^ (Petitioner in WP 14219 OF 2025
on the file of High Court)
AND
78
1. The State ofAndhra Pradesh,~Rep. by its Principal Secretary Mines and
Geology Department A.P. Secretariat, Velagapudi Amaravati, Guntur
DistrI-Ct
I
2. The Commissioner and Director of Mines and Geology, Ibrahimpatnam,
vijayawada, NTR DI'StrllCt Andhra Pradesh -521456
3. The DivisionaI Mines and Geology Officer, D. No.19-2-7, NH-16,
opposite chiIIakuru P.S., Guc!ur-524 412, Tirupati DI'StriCt
4. The District Mines and Geology Officer, A-Block, Room No. 401,402,
403 and 420, Padmavathi Nilayam, Collectorate, Tiruchanur, Tirupati
District, Andhra Pradesh -517`501
5. The Collector and District Magistrate, District Collector Office,
CoIIectorate, Tiruchanur, Tirupati District, Andhra Pradesh -517 501
...Respondents
(Respondents in-do-)
Petition under Section 1'51 I CPC is fI|led PrayI'ng that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to grant-~a stay on all further proceedings related
to Demand Notice-1 No.782-A/2024~' Met{u De-Siltation Point, dated 30 May
2025, issued by Respondent No.3, the Divisional Mines and Geology Officer,
Tirupati Dis{ric{ pending disposal Qf'the above Writ Petition. It is also prayed
that this Hon'ble Court may pass such orders as it may consider appropriate,
as the Petitioner has a strong prima f'acie case, balance of convenience lies in
favour of the petitioner and against'the Respondents, and the Petitioner will
suffer irreparable injury if the Impugned Demand Notice is not stayed, pending
disposal of WP No.14219 of 2025,-:-6n' the file of the High Court.
The petition coming on for hearing, uporl Perusing the Petition and the
affidavit filed I-n Support thereof and:the Order Of the High Court order dated
12.06.2025 & 18.06.2025 made herein and upon hearing the arguments of sri
c.sumon, Advocate for the Petition6'r and GP for Mines and Geology for the
Respondents, the Court made the fo!!£owing;
79
ORDER:
£{Post cm 07.08-2025.
Interim order granted earlier is extended till therI."
f> sD/-K.SRINIVASA RAJU llTF`UE COPYll For/ To,
1. One CC to Sri. C.Sumon, Advocate [OPUC]
2. One CC to M/s G.Lakshmi, Advocate [OPUC]
3. One CC to Sri Kambhampati Ramesh Babu, Advocate [OPuC]
4. One CC to SrL B.Jays Prabhakara Rao, Advocate [OPUC]
5. One CC to Sri G.N.Uma Rani,,Advocate [OPUC]
6. One CC to Sri. Gnani Vivek Karra, Advocate [OPUC]
7. One CC to M/s Soclurrl Anvesha, Advocate [OPUC]
8. One CC to Sri. Aku!a Sri Krishna Sai Bhargav, Advocate [OPUC]
9. One CC to SriT.Sreedhar, Advocate [OPUC]
10. Two CCs to GP for Mines and Geology, High Court ofAndhra Pradesh. [OUT] ll. Two CC to GP for Revenue, High ColJrt Of Andhra Prac!esh.
[OUT]
12. One spare copy 80 HIGH COURT KM5J DATED: ll/07/2025 POST ON 07.08.2025 ORDER W.PINos.23769] 19961! 19962, 21446, 22102J 22789! 23910] 23922, 23923, 24191, 24193, 24196, 24197, 24fl98, 24200, 24212, 27455] 27617, 27626, 27628, 28529, 28558, 28559, 28560] 28566, 28567, 28568] 28573] 28574, 28575, 28591} 28594, 28595] 28596, 28598, 28599, 28601, 28861, 28864, 28868 & 28870 of 2024 AND 735] 737, 4535, 5237, 7907, 10620, 10660, 10662,10664,10668,10670,10672,10674,10676,10679,10685] 106871 10701 & 14219 OF 2025 INTERIM ORDER EXTENDED