Andhra Pradesh High Court - Amravati
Sri Kanumuru Raghu Ramakrishna Raju vs Y S Jagan Mohan Reddy on 15 February, 2024
[ 3456 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
THURSDAY, THE FIFTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
Writ Petition (PIL) NO: 176 OF 2023
Between:
1. SRI KANUMURU RAGHU RAMAKRISHNA RAJU, S/o.
K.V.S.Suryanarayana Raju, aged about 60 years, Member of Parliament,
YSRC Party, Narsapuram Constituency, Andhra Pradesh, R/o. D.No. 458/1,
Block-4, Ai-Bhimavaram, Akividu Mandal, West Godavari District, Andhra
Pradesh 534236. Presently residing at - Plot No.18, New MP Villas, New
Bungalows, North Avenue, Raisina Hills, New Delhi 110001. Mobile.
90009 22222, Email ID [email protected] Aadhaar No. XXXX XXXX 7921.
PAN No. ALTPK9688G.
...Petitioner
AND
1. Y S JAGAN MOHAN REDDY, S/o. Late Y. S. Raja Shekar Reddy, Chief
Minister of Andhra Pradesh, aged about 46 years, Office at. 1 st Floor,
Building-I, Velagapudi, Amaravati, Andhra Pradesh-522503. Email.
[email protected].
2. The State of Andhra Pradesh,, Rep. by its Chief Secretary, Office at. AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503
Email. [email protected]
3. Union of India,, Rep. by its Secretary, Ministry of Home Affairs, Office at.
Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi
110 001 Email. [email protected]
4. Central Bureau of Investigation, ,Rep by its Director, Sri. Praveen Sood,
Office at. Plot No. 5-B, 6th Floor, CGO Complex, Lodhi Road, New Delhi
110003
5. The Prl. Secretary to the Govt. of AP,, General Administration Department,
Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. Email. [email protected]
6. The Prl. Secretary to the Govt. of AP,, Finance and Planning Department,
Office at. Block No. 5, A.P. Secretariat Velagapudi, Amaravathi, Andhra
Pradesh. E-mail. [email protected]
7. The Prl. Secretary to the Govt. of AP,, Revenue Department, Office at AP
Secretariat Complex, Velagapudi, Amaravati,Andhra Pradesh-522503.
Email prlsecv ct [email protected].
8. The Pd. Secretary to the Govt. of AP,, Informaton and Public Relations
Department ( I and P R), Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503
9. The Prl. Secretary to the Govt. of AP,, Mines and Geology Department,
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. Email secy mines ap.gov.in
10.The Prl. Secretary to the Govt. of AP,, Industries and Commerce
Department, Office at AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503. Email prisecy inds(a)apAzov.irt
11.The Spl. Chief Secretary to the Govt. of AP,, Health, Medical and Family
Welfare Department, Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503. Email- secy [email protected]
12.The Spl. Chief Secretary to the Govt. of AP,, Infrastructure and Investment
(Ports) Department, Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503.
13.The Commissioner,, Prohibition and Excise Department, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.
14.The Director of Mines and Geology,, Department of Mines and Geology, Sri
Anjaneya Towers, D. No. 7-104, B-Block, 5th and 6th floors,
Ibrahimpatnam, Vijayawada, Andhra Pradesh-521456. Ph -0866-2882170
15.M/s. Jagathi Publications Ltd,, Rep by its Director Mr. Sreedhar Reddy
Vemireddy, Office at 6 3-249/1, Sakshi Towers, Road No. 1, Banjara Hills,
Hyderabad-34. Email ID [email protected]
16.M/s. Indira Television Pvt Ltd.,, Rep by its Director Mr. Raja Prasad Kalva,
Office at 6-3-249/1, Sakshi Towers, Road No. 1, Banjara Hills, Hyderabad-
34. Email [email protected]
17.M/s. Bharathi Cement Corporation Private Limited,, Rep by its Director
Govindappa Balaji, Office at 8-2-626, Reliance Majestic, Road No 10,
Banjara Hills, Hyderabad-500034. Email india.compliance u,vicat.com
18.M/s. Sagar Cements Limited,, Rep by its Director, Smt. Rekha Onteddu,
Office at Plot No. 111, Road No. 10, Jubilee Hills, Hyderabad 500033 Email
[email protected] .
19.M/s. The India Cements Limited,, Rep by itstDirector Mr. Srinivasan, Office
at Dhun Building 827, Anna Salai, Chennai 600002. Email investo.-
aindiacements.co.in
20.M/s. Dalmia Cement (Bharat) Limited,, Rep by its Director, Mr. Bharat
Bhusan Mehta, Office at Dalmiapuram, Lalgudi District, Tiruchirapalli,
Tamil Nadu 621651. Email bansal.manishaa.cialmiabharat.com
21.M/s. Penna Cement Industries Limited, Rep by its Director, Puttam Reddy
Pratap Reddy, Office at. H.No.8-2-268/A/1/S and Si, Plot No.705 Road
No.3, Banjara Hills, Hyderabad -500034 Email. [email protected]
22.M/s. My Home Industries Pvt. Ltd.,, Rep by its Director Rameswar Rao
Jupally, Office at. 9th Floor, Block-3, My Home Hub, Madhapur,
Hyderabad 500081 Email. cscamyhomegroup,in
23.M/s. Sree Jayajothi Cements Pvt. Ltd., Rep by its Director Rameswar Rao
Jupally, Office at. 9th Floor, Block-3, My Home Hub, Madhapur,
Hyderabad 500081 Email. csajothicements.com
24.M/s. Bharathi Polymers India Private Limited,, Rep by its Director, Mr.
Anoop Kumar Saxena Office at. 8-2-626, Reliance Majestic, Road No 10,
Banjara Hills, Hyderabad-500034 Email . inclia.compliance c-t),vicat.com
25.M/s Aurobindo Phanna Foundation., Rep by its Director Mr. Sarath Chandra
Reddy Pennka, Office at.Galaxy, Floors 22-24, Plot No. 1, Sy No. 83/1,
Hyderabad Knowledge City, Raidurg Panmaktha, Hyderabad -TG 500032.
Email. [email protected]
26.M/s Aurobindo Realty and Infrastructure Pvt Ltd, . Rep by its Director Mr.
Rohit Reddy Pennaka, Office at. 21st Floor, Wing A, Galaxy,Plot No.1,
Sy.No.83/1 Hyderabad Knowledge City, Raidurg (Panmaktha) Hyderabad
TG 500081 Email. [email protected]
27.M/s. Jaiprakash Power Ventures Ltd (Jaypee),, Rep by its Director, Mr.
Suren Jain, Office at . Complex of Jaypee Nigire Super Thermal Plant,
Tehsil Sarai Nigrie, Singrauli, M.P - 486669 Email.
[email protected]
28.M/s. Ramky Infrastructure Limited,, Rep by its Director, Mr.Sastry
Gangadhara Peddibhotla, Office at. Ramky Grandiose, 15th Floor, Sy No
136/2 and 4, Gachibowli, Hyderabad - 500032. Email. in foOramky.com
29.M/s. Turnkey Enterprises Pvt. Ltd.,, Rep by its Director Mr. Reddy Srinivasa
Bosani, Office at. 25(906), Periyar EVR I Lane Nadar Colony,
Purasaiwakkam, Chennai TN-600084 .
30.The Andhra Pradesh State Beverages Corporation Ltd., , Rep.by its
Managing Director Mr. D.Vasudeva Reddy, Office at. Prohibition and
Excise Complex, R.Sy.No. 88-2B, Sai Vihar Apartments, Poultry Farm
Road, Prasadampadu (V), Vijayawada - 521108 Email.
[email protected]
31.M/s Grayson Distilleries and Ventures (P) Ltd.,, Rep by its Director Mr.
Shivkumar Reddy, Office at. Kences Enclave, No.1, Ramakrishna Street, 7th
Floor, Vth Block, T.Nagar Chennai-TN 600017 Email. [email protected]
32.M/s. Adan Distilleries Pvt. Ltd,, Rep by its Director Mr. Bollaram
Shivkuinar, Office at. FLAT NO. 301, Third Floor, 1-103/16, No.S 43 To 47
49(Part), Brundavan Colony, Madhapur, Hyderabad-500081. Email.
[email protected]
33.M/s. Sun Rays Bottling and Beverages Pvt. Ltd, Rep by its Director Mr.
Marishetty Sudhakar Reddy, Office at. D.No.1/1 135-17A, Round Building
Adapala Street, Kadiri, Anantapur AP 515591. Email. sunraysbbts
co2mail.com
34.M/s. S.P.Y Agro Industries Ltd., (Bottling Unit), , Rep by its Director Mr.
Sannapu Reddy Sujala, Office at. D.No, 8-3-833/188, Plot No.188, 1st Floor
Phase-II, Kamalapuri Colony, Hyderabad TG 500073, Email.
spya2.roinclustriesanai 1.corn
35.M/s. B9 Beverages (P) Ltd.,, Rep by its Director Mr. Ankur Jain, Office at.
PREMISE NO. 106, Second Floor Block-H, Connaught Circus, New Delhi-
110001 Email. [email protected].
36.M/s. Sentini Bio Products (P) Ltd.,, Rep by its Director Mr. Jaya
Kommaraju, Office at. Gandepalli, Kanchikacherla, Krishna Dist. Email.
[email protected]
37.M/s. R.R Global Enterprises Pvt. Ltd, Rep by its Director Mr. Sandeep
Reddy Sajjala, Office at. 8-2-120/86/5, Sneha House, 3rd Floor Road No.3,
Banjara Hills, Hyderabad- 500034 Email. rrg gmail.com
38.Mr. D. Vasudeva Reddy,, S/o. Not known. Commissioner of Distilleries and
Breweries andManaging Director, The Andhra Pradesh State Beverages
Corporation Ltd. Office at. Prohibition and Excise Complex, R. Sy. No. 88-
2B, Sai Vihar Apartments, Poultry Farm Road, Prasadampadu (V),
Vijayawada - 521108
39.Mr. Vijay Sai Reddy,, S/o. Shri V. Sundararami Reddy, Hon'ble Member of
Parliament (R.S), R/o. Film Nagar, Jubliee Hills, Hyderabad, Telangana-
500033
40.Mr. Sajjala Rama Krishna Reddy,, The Political Advisor to the Hon'ble
Chief Minister, State of Andhra Pradesh, Office at. Room no-218, 1st Floor,
Block no-2, AP Secretariat, Velagapudi, Amaravathi-522238.
41.Peddireddy Ramachandra Reddy,, S/o. Lakshmana Reddy, Hon'ble Minister
for Energy, Forests, Environment, Science and Technology and Mines and
Geology, Occupation. Politician R/o. Yerrathivaripalle, Sodum Mandalam,
Chittor District - 517001.
... Respondents
pleased to issue a Writ, Order or Direction more particularly one in the
nature of Writ of Mandamus, or any other appropriate Writ or direction, by
moulding the reliefs as this Honourable court may deem fit and proper in the
interest of justice. a)To direct the 4th Respondent to conduct a Court Monitored
CBI Enquiry against the illegal and criminal corrupt activities and illegal
decisions taken by Respondents 1, 2 and 4 to 14 for unravelling the corruption,
embezzlement of public Exchequers money in favour of the Respondents 15 to
29 and 31 to 41 and also direct the 4th Respondent to unearth the loss that has
been caused to the State Exchequer by the corrupt decisions taken by
Respondents 1, 2 and 4 to 14, consequentially direct the CBI to register
appropriate criminal cases against the 1 Respondent and his Cronies. b)To
declare the action of the 1st Respondent in misusing and abusing his official
position to unduly enrich himself and his cronies to be a direct infringement of
Article 20 of the UNCAC (supra) to be corrupt practice and also illegal,
arbitrary, unjust, unreasonable and irrational, which is also violative of Article
14 of the Constitution of India by issuing a Writ of Mandamus in the interest of
justice. c)To further declare the illegal acts of the Respondents to be against the
basic notions of Good Governance and Rule of Law consequentially declare the
said acts to be corrupt practice and also illegal, arbitrary, unjust, unreasonable
and irrational. which is also violative of Article 14 of the Constitution of India
by issuing a Writ of Mandamus in the interest of justice. d)To declare the action
of the Respondents 1, 2 and 4 to 14 to be in violation of doctrine of conflict of
interest, and their action also amounting to indulging in cronyism, nepotism.
e)To declare the actions of the Respondents 1, 2 and 4 to 14 to be illegal,
arbitrary, unjust, unreasonable and irrational, and also to be in gross violation of
UNCAC and ICCPO, and also violative of the Seven (7) Principles of Public
life declared by the Honourable Supreme Court in Vineet Narain vs Union of
India judgement reported in (1998) 1 SCC 226. it is also in violation of the Oath
of Office taken by the respondents 1, 2 and 4 to 14 and 29th Respondent under
Articles 164 (3) and 188 of the Constitution of India. f)To declare the inaction
of the Official Respondents 2, 5 to 14, in not following the All-India Services
(Conduct) Rules 1968, as illegal, arbitrary and untenable. g)To declare the
action of the 1st Respondent and 8th Respondent in taking biased decisions to
financially favour and benefit the 15th and 16th Respondents by issuing,
government-related news and electronic advertisements to unduly enrich the 1st
Respondent family, to be a corrupt practice of the 1st Respondent by indulging
in spoils system and to also declare the 1st Respondent's action to be an act of
misuse and abuse of his chief minister's office. h)To declare the action of
Respondents 1, 9 and 10, in unduly favouring Respondents 17 to 24, by giving
majority cement purchase orders to. the said companies to be to be a corrupt
practice of the 1st Respondent by indulging in spoils system and to also declare
the 1st Respondent's action to be an act of misuse and abuse of his Chief
Minister's Office. i)To declare the Cement Policy under G.O.Ms.No.22,
Industries and Commerce (P and I) Department, Dt. 13104/2020, to be a
monopolistic trade practice, hit by Article 19(1)(g) of the Constitution of India,
it is also an arbitrary, irrational, unjust, unreasonable decision which is also
violative of Article 14 of the Constitution of India. j)To declare the action of the
1st and 11th Respondents in giving away the maintenance of 108 and 104
ambulance vehicles, to the 25th Respondent by indulging in corrupt practice to
be illegal, arbitrary, unjust, unreasonable and irrational, which is also violative
of Article 14 of the Constitution of India. k)To declare the action of the 1st and
12th Respondents in giving away the Ramayapatnam Port, at Prakasam District,
and Kakinada Sea Port at Kakinada District, to the 26th Respondent by
indulging in corrupt practice to be illegal, arbitrary, unjust, unreasonable and
irrational. which is also violative of Article 14 of the Constitution of India. l) To
declare the action of the 1st, 9th and 10th Respondents in allowing the 29th
Respondent to excavate and mine the river sand from the notified sand reaches,
in the entire state of Andhra Pradesh to be a corrupt practice and also illegal,
arbitrary, unjust, unreasonable and irrational and which is also violative of
Article 14 of the Constitution of India. m)To declare the action of the
Respondents in acquiring private lands, via private negotiations under the garb
of 'one cent land to the poor to be corrupt practice and also illegal, arbitrary,
unjust, unreasonable and irrational which is also violative of Article 14 of the
Constitution of India. n)To declare the action of the 1st, 13th, 30th and 38th
Respondents in giving majority liquor purchase orders to Respondents 31 to 37
to be corrupt practice and also illegal, arbitrary, unjust, unreasonable and
irrational, which is also violative of Article 14 of the Constitution of India. o)To
declare the Excise Policy under G.O.Ms.No.357, dt.16/08/2019 to be a
monopolistic trade practice, hit by Article 19(1)(g) of the Constitution of India.
It is also an arbitrary, irrational, unjust, unreasonable and violative Article 14 of
Constitution of India. p)To also declare the appointment of sales personals in
the 2934 retail wine shops to be an illegal, arbitrary, unreasonable and unjust
appointments, violating Articles 14, 15 and 16 of the Constitution of India. and
also, directly violating the law laid down by the supreme court under Article
142 of Constitution of India rendered in State of Bihar Vs. Upendra Narayan
Singh, reported in (2009) 5 SCC 65. q)To declare the action of the 3rd
Respondent in becoming a mute spectator of all the corrupt practices being done
by Respondents 1, 2 and 4 to 41, despite the central government adopting and
ratifying thej UNCAC and ICCPO. r)And to pass
IA NO: 11 OF 2023
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
Pleased to receive the additional material documents submitted herewith and
treat the same as part and parcel of the material documents of WP (PIL) No. 176
of 2023 in the interest of justice pending disposal of the main writ petition and
to pass
IA NO: 6 OF 2023
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
may be to direct the Respondents 1, 2 and 4 to 14 to forthwith follow the
UNCAC and ICCPO as notified by the United Nations and as ratified by India
while discharging their official duties. in the interest of justice, pending disposal
of the main writ petition and to pass
IA NO: 5 OF 2023
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
may be to direct the 3rd and 4th Respondent to forthwith seize and take over all
records pertaining to Sand mining, Liquor production and sales and Land
Acquisition made under Pedalu Andariki Illu' and the records pertaining to YSR
Nirman Portal and records pertaining to the print and electronic media
advertisements in the State of Andhra Pradesh, from the year 2019 onwards and
to commence investigation by registering appropriate criminal cases as per law.
in the interest of justice, pending disposal of the main writ petition and to pass
IA NO: 3 OF 2023
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
may be to direct the Respondents 2 and 8 to follow the 'Print Media
Advertisement Policy 2020' and to also follow G.O.Ms.No.3 7 issued by
General Adminis-ration Department Dt.22/01/1994. in so far as giving out the
government advertisements in print and electronic media are concerned. to
avoid further perpetuation of illegal, embezzlement in favour of the 1st
Respondent. in the interest of justice, pending disposal of the main writ petition
and to pass
IA NO: 7 OF 2023
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
may be to direct the respondents 2 and 4 to 14 to strictly follow and implement
All India Services (Conduct) Rules 1968. while discharging their official duties.
in the interest of justice. pending disposal of the main writ petition and to pass
IA NO: 9 OF 2023
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
hereby prayed that this Honourable Court may be to direct the Respondents 1, 2,
5 to 14 to dispense with the YSR Nirman Portal procedure whereunder the
majority government cement sales orders are being given to Respondents 17 to
23 and to consequentially allow all the cement manufacturing industries to
procure their orders openly and transparently, from all the government
departments, as per the open market policy, without any fetters or restrictions, to
avoid further perpetuation of illegal, embezzlement in favour of the 1 st
Respondent and his cronies. in the interest of justice, pending disposal of the
main writ petition and to pass
IA NO: 4 OF 2023
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
may be to direct the 11 th Respondent to forthwith take over operation of 104
and 108 Vehicles into the control of the Government of Andhra Pradesh, to
avoid further perpetuation of illegal, embezzlement in favour of the 1St
Respondent and his cronies. in the interest of justice, pending disposal of the
main writ petition and to pass
IA NO: 8 OF 2023
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
direct the 2nd Respondent to take immediate, remedial measures to annul or
rescind all the above said concessions and favourable decisions taken by the 1St
Respondent in favour of Respondents 15 to 37, in the interest of justice, and
good governance. in the interest of justice, pending disposal of the main writ
petition and to pass
IA NO: 1 OF 2023
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
may be to direct the 5th Respondent to forthwith take over all the 3 notified
Sand Reaches Packages and the retail saes depots in the State of Andhra Pradesh
into the control of the Government of Andhra Pradesh. to avoid further
perpetuation of illegal, embezzlement in favour of the 1st Respondent and the
29th Respondent. in the interest of justice, pending disposal of the main writ
petition and to pass
IA NO: 2 OF 2023
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
may be to direct the 13th Respondent to forthwith conduct the retail sales of
liquor in 2934 outlets, through electronic billing method, by accepting digital
currency, by also accepting supplies from all the distilleries, enabling sales of
all types of National and International brands of liquors. in the interest of
justice, pending disposal of the main writ petition and to pass
IA NO: 10 OF 2023
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
direct the Respondents 1,2, 5 to 14 to dispense with using the Red Colour
Cement bags being manufactured by 24th Respondent belonging to the lst
Respondent family, to avoid further perpetuation of illegal, embezzlement in
favour of the 1st Respondent and his cronies.. in the interest of justice, pending
disposal of the main writ petition and to pass
Counsel for the Petitioner(s):SRI. UNNAM SRAVAN KUMAR
Counsel for the Respondents: VIVEK CHANDRA SEKHAR S
The Court made the following:
Today, when the matter came up for hearing, learned Senior Counsel Sri
Unnam Muralidhar, representing the petitioner made a preliminary argument with
regard to the maintainability of the writ petition on the objections taken by the
respondents including learned Advocate General on behalf of respondent No.2.
Learned Advocate General at that juncture requested that since he is the
objector, it will be apposite that the Court hears his objection first, so that the
petitioner will have an opportunity to revert the same and address his argument.
Therefore, this Court directed the learned Advocate General to begin his side of
argument expressing the objections.
Heard arguments of learned Advocate General in part regarding the
objections. For continuation, post on 04.03.2024.
REGISTRAR
//TRUE COPY//
SECTION OFFICER
To,
1. Y S JAGAN MOHAN REDDY, S/o. Late Y. S. Raja Shekar Reddy, Chief
Minister of Andhra Pradesh, aged about 46 years, Office at. 1 st Floor,
Building-I, Velagapudi, Amaravati, Andhra Pradesh-522503. Email.
[email protected].
2. The State of Andhra Pradesh,, Rep. by its Chief Secretary, Office at. AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503
Email. [email protected]
3. Union of India,, Rep. by its Secretary, Ministry of Home Affairs, Office at.
Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi
110 001 Email. [email protected]
4. Central Bureau of Investigation, ,Rep by its Director, Sri. Praveen Sood,
Office at. Plot No. 5-B, 6th Floor, CGO Complex, Lodhi Road, New Delhi
110003
5. The Prl. Secretary to the Govt. of AP,, General Administration Department,
Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. Email. [email protected]
6. The Prl. Secretary to the Govt. of AP,, Finance and Planning Department,
Office at. Block No. 5, A.P. Secretariat Velagapudi, Amaravathi, Andhra
Pradesh. E-mail. [email protected]
7. The Prl. Secretary to the Govt. of AP,, Revenue Department, Office at AP
Secretariat Complex, Velagapudi, Amaravati,Andhra Pradesh-522503.
Email prlsecv ct [email protected].
8. The Pd. Secretary to the Govt. of AP,, Informaton and Public Relations
Department ( I and P R), Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503
9. The Prl. Secretary to the Govt. of AP,, Mines and Geology Department,
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. Email secy mines ap.gov.in
10.The Prl. Secretary to the Govt. of AP,, Industries and Commerce
Department, Office at AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503. Email prisecy inds(a)apAzov.irt
11.The Spl. Chief Secretary to the Govt. of AP,, Health, Medical and Family
Welfare Department, Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503. Email- secy [email protected]
12.The Spl. Chief Secretary to the Govt. of AP,, Infrastructure and Investment
(Ports) Department, Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503.
13.The Commissioner,, Prohibition and Excise Department, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.
14.The Director of Mines and Geology,, Department of Mines and Geology, Sri
Anjaneya Towers, D. No. 7-104, B-Block, 5th and 6th floors,
Ibrahimpatnam, Vijayawada, Andhra Pradesh-521456. Ph -0866-2882170
15.M/s. Jagathi Publications Ltd,, Rep by its Director Mr. Sreedhar Reddy
Vemireddy, Office at 6 3-249/1, Sakshi Towers, Road No. 1, Banjara Hills,
Hyderabad-34. Email ID [email protected]
16.M/s. Indira Television Pvt Ltd.,, Rep by its Director Mr. Raja Prasad Kalva,
Office at 6-3-249/1, Sakshi Towers, Road No. 1, Banjara Hills, Hyderabad-
34. Email [email protected]
17.M/s. Bharathi Cement Corporation Private Limited,, Rep by its Director
Govindappa Balaji, Office at 8-2-626, Reliance Majestic, Road No 10,
Banjara Hills, Hyderabad-500034. Email india.compliance u,vicat.com
18.M/s. Sagar Cements Limited,, Rep by its Director, Smt. Rekha Onteddu,
Office at Plot No. 111, Road No. 10, Jubilee Hills, Hyderabad 500033 Email
[email protected] .
19.M/s. The India Cements Limited,, Rep by itstDirector Mr. Srinivasan, Office
at Dhun Building 827, Anna Salai, Chennai 600002. Email investo.-
aindiacements.co.in
20.M/s. Dalmia Cement (Bharat) Limited,, Rep by its Director, Mr. Bharat
Bhusan Mehta, Office at Dalmiapuram, Lalgudi District, Tiruchirapalli,
Tamil Nadu 621651. Email bansal.manishaa.cialmiabharat.com
21.M/s. Penna Cement Industries Limited, Rep by its Director, Puttam Reddy
Pratap Reddy, Office at. H.No.8-2-268/A/1/S and Si, Plot No.705 Road
No.3, Banjara Hills, Hyderabad -500034 Email. [email protected]
22.M/s. My Home Industries Pvt. Ltd.,, Rep by its Director Rameswar Rao
Jupally, Office at. 9th Floor, Block-3, My Home Hub, Madhapur,
Hyderabad 500081 Email. cscamyhomegroup,in
23.M/s. Sree Jayajothi Cements Pvt. Ltd., Rep by its Director Rameswar Rao
Jupally, Office at. 9th Floor, Block-3, My Home Hub, Madhapur,
Hyderabad 500081 Email. csajothicements.com
24.M/s. Bharathi Polymers India Private Limited,, Rep by its Director, Mr.
Anoop Kumar Saxena Office at. 8-2-626, Reliance Majestic, Road No 10,
Banjara Hills, Hyderabad-500034 Email . inclia.compliance c-t),vicat.com
25.M/s Aurobindo Phanna Foundation., Rep by its Director Mr. Sarath Chandra
Reddy Pennka, Office at.Galaxy, Floors 22-24, Plot No. 1, Sy No. 83/1,
Hyderabad Knowledge City, Raidurg Panmaktha, Hyderabad -TG 500032.
Email. [email protected]
26.M/s Aurobindo Realty and Infrastructure Pvt Ltd, . Rep by its Director Mr.
Rohit Reddy Pennaka, Office at. 21st Floor, Wing A, Galaxy,Plot No.1,
Sy.No.83/1 Hyderabad Knowledge City, Raidurg (Panmaktha) Hyderabad
TG 500081 Email. [email protected]
27.M/s. Jaiprakash Power Ventures Ltd (Jaypee),, Rep by its Director, Mr.
Suren Jain, Office at . Complex of Jaypee Nigire Super Thermal Plant,
Tehsil Sarai Nigrie, Singrauli, M.P - 486669 Email.
[email protected]
28.M/s. Ramky Infrastructure Limited,, Rep by its Director, Mr.Sastry
Gangadhara Peddibhotla, Office at. Ramky Grandiose, 15th Floor, Sy No
136/2 and 4, Gachibowli, Hyderabad - 500032. Email. in foOramky.com
29.M/s. Turnkey Enterprises Pvt. Ltd.,, Rep by its Director Mr. Reddy Srinivasa
Bosani, Office at. 25(906), Periyar EVR I Lane Nadar Colony,
Purasaiwakkam, Chennai TN-600084 .
30.The Andhra Pradesh State Beverages Corporation Ltd., , Rep.by its
Managing Director Mr. D.Vasudeva Reddy, Office at. Prohibition and
Excise Complex, R.Sy.No. 88-2B, Sai Vihar Apartments, Poultry Farm
Road, Prasadampadu (V), Vijayawada - 521108 Email.
[email protected]
31.M/s Grayson Distilleries and Ventures (P) Ltd.,, Rep by its Director Mr.
Shivkumar Reddy, Office at. Kences Enclave, No.1, Ramakrishna Street, 7th
Floor, Vth Block, T.Nagar Chennai-TN 600017 Email. [email protected]
32.M/s. Adan Distilleries Pvt. Ltd,, Rep by its Director Mr. Bollaram
Shivkuinar, Office at. FLAT NO. 301, Third Floor, 1-103/16, No.S 43 To 47
49(Part), Brundavan Colony, Madhapur, Hyderabad-500081. Email.
[email protected]
33.M/s. Sun Rays Bottling and Beverages Pvt. Ltd, Rep by its Director Mr.
Marishetty Sudhakar Reddy, Office at. D.No.1/1 135-17A, Round Building
Adapala Street, Kadiri, Anantapur AP 515591. Email. sunraysbbts
co2mail.com
34.M/s. S.P.Y Agro Industries Ltd., (Bottling Unit), , Rep by its Director Mr.
Sannapu Reddy Sujala, Office at. D.No, 8-3-833/188, Plot No.188, 1st Floor
Phase-II, Kamalapuri Colony, Hyderabad TG 500073, Email.
spya2.roinclustriesanai 1.corn
35.M/s. B9 Beverages (P) Ltd.,, Rep by its Director Mr. Ankur Jain, Office at.
PREMISE NO. 106, Second Floor Block-H, Connaught Circus, New Delhi-
110001 Email. [email protected].
36.M/s. Sentini Bio Products (P) Ltd.,, Rep by its Director Mr. Jaya
Kommaraju, Office at. Gandepalli, Kanchikacherla, Krishna Dist. Email.
[email protected]
37.M/s. R.R Global Enterprises Pvt. Ltd, Rep by its Director Mr. Sandeep
Reddy Sajjala, Office at. 8-2-120/86/5, Sneha House, 3rd Floor Road No.3,
Banjara Hills, Hyderabad- 500034 Email. rrg gmail.com
38.Mr. D. Vasudeva Reddy,, S/o. Not known. Commissioner of Distilleries and
Breweries andManaging Director, The Andhra Pradesh State Beverages
Corporation Ltd. Office at. Prohibition and Excise Complex, R. Sy. No. 88-
2B, Sai Vihar Apartments, Poultry Farm Road, Prasadampadu (V),
Vijayawada - 521108
39.Mr. Vijay Sai Reddy,, S/o. Shri V. Sundararami Reddy, Hon'ble Member of
Parliament (R.S), R/o. Film Nagar, Jubliee Hills, Hyderabad, Telangana-
500033
40.Mr. Sajjala Rama Krishna Reddy,, The Political Advisor to the Hon'ble
Chief Minister, State of Andhra Pradesh, Office at. Room no-218, 1st Floor,
Block no-2, AP Secretariat, Velagapudi, Amaravathi-522238.
41.Peddireddy Ramachandra Reddy,, S/o. Lakshmana Reddy, Hon'ble Minister
for Energy, Forests, Environment, Science and Technology and Mines and
Geology, Occupation. Politician R/o. Yerrathivaripalle, Sodum Mandalam,
Chittor District - 517001.
42.One CC to SRI. UNNAM SRAVAN KUMAR Advocate [OPUC]
43.One CC to SRI. VIVEK CHANDRA SEKHAR S Advocate [OPUC]
Two CD Copies
HIGH COURT
UDPRJ
KMJ
DATED:15/02/2024
ORDER
WP(PIL).No.176 of 2023
