Andhra Pradesh High Court - Amravati
M/S. Parie Agra Pvt. Ltd. vs State Of Andhra Pradesh, on 21 March, 2024
eae
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
{Special Griginal Jurisdiction}
THURSDAY, THE TWENTY FIRST DAY OF we ROH, o
TWO THOUSAND AND TWENTY FO
'PRESENT:
THE HONOURABLE DR JUSTICE K.MANMADHA RAO
WRIT PETITION NO: 6887 OF 2018
Between: _--
Mis. Parle Agro Put. Lid., Plet Na. 58 to 63, Phase if, Industral Park, brews aram.
Patancheru (M}, Meda ak District, Telangana Rep asanted b by iis Manager Legal & Authorized
Representative Mr. Satya Prakash, S/o Late Sri DUK. Upadhyay
.. Petitioner
AND
4 Staie of Andhra Pradesh, Reo. by Pancipal Secretary, Horne Dept, Secretarial,
Hyderahad
2 Feed insoector, Yellamanchili Panchayat, Yellamanchil Mandal, Vis sakhapainam
THetricl, AP.
» Respondents
Petition under Article 228 of the Consfiutien of Indie is fied praying that in the
cirounsstarices stated in the affidavit fled therewith, the High Co ust Mey be 2 pleased tO issue
an appropriate Writ, Onder or Directian, mare particularly n re nature of a WRIT OF
CERTIORAR! quashing the O.C. No, 265 of 2038 an the file of Judicial Maat strate of First
Class at Yellamanchii, Visakhapatnam District, Andhra Pradesh as being arbitrary, egal,
contrary io the principals of natural justice and unconstitutional.
OW.PLNLP No. 7068 of 2016) [A NOs 1 OF 2018:
greg ge
Patition under Section 191 CPC is fled praying {hal in the circumstances stated in
the affidavit fled in support of the writ pefifian, the High Gouri may be-pleased g grant stay o
all further procesdl nes including apoearance of the Pellfioner in C.C. No.a8o af 2032 on the
fle of Judicial Magistrate of Firat Class at Yellarnanchill, Visakhapatnam Dstici, Andhra
Pradesh, pending disposal of WP No.55487 of 2016, an the file of the High Sout
The © peter corning on for hearing, upor perusing the Petition and the affidavit fled
in support ( thereof and the Orders of the High Gourt dated 26-03-2016, 25.08.2022,
45.09.0022 JR.O9.2002, 28.10.2022, 08.11.2022, 12.05.2023, 16.07 2023, 29.08.2028
Tg. 5023 12.42.2023, 22. 12 2023, 08.02.2024, 23.02. 2024. 24.02.2084, OF O8.20e4 &
14.03.2024 mace therein and upon hearing the arguments of Sri NJeevan Rumer,
Advocate for the Petitioner, and of GP for Home for the Respondenis, the Court made fhe
following:
ORDER:
'd earned counsel for the pethioner(s) is present Learned Assiatant Government Pleader for Hanve is present. List the matter on 26.00.2024.
interim orser granted earlier is extended ON the next date at hearing"
. un wn Sdk uj, 'SRE. DEVI AS ASSISTANT REG! STRAR FTRUE COPY! "SECTION OFFICER Tey One CC to Sri N Jeevan Kumar Meet 2 3 (ne epare copy 5 MIM wae HIGH COURT Or KM, J DATED: SOYs024 LIST THE MATTER ON 28.05. 2024 ORDER WP No S88? of 2078 INTERIM OROER EXTENDED