Andhra Pradesh High Court - Amravati
M/S Eluru Jute Mills Private Limited vs The Ministry Of Environment, on 7 August, 2025
•*
. .
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE SEVENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
.-PRESENT:
THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI 't,.:¥
--H T~seex-
''**¥ -at
AND
THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM
IANo.2 OF2025
IN
WP NO: 10462 OF 2025
Between :
Mr.DhulipaIIa Narendra Kumar, s/o Late Dhulipalla veeraiah chowdary, aged
about 54 years, c/o D.No.16-5-282, Near KLP School, 3rd Line, Siddartha
Nagar, Guntur, Andhra pradesh, Member of LegislatI-Ve Assembly, 88-Ponnur
Assembly constituency, Andhra pradesh.
_.
-J,-,
...Petitioner(s)
(Petitioner/proposed Respondent No.6 in WP 10462 OF 2025
on the file of High Court)
AND
1. M/s EIuru Jute Mills PrI-Vale LimI'ted, Rep .by its authorised person
siddineni srinivas rao R/o D.No. 3-3-225, Pattabipuram Main Road,
Guntur Town and DI-Strict -522006.
. . .Respondent/writ petitioner
2. The Ministry of Environment, Forest and climate Change Govemment
of India, rep. by the secretary, lndira paryavaran Bhawan Jorbagh
Road, New Delhi-110 003 INDIA.
3. The State Level Environmental Impact Assessment Authority (SEIAA),
Andhra pradesh, Mmlstry of Environment, Forest and climate Change
(MoEF and CC), 3rd Floor, AP MARKFED BuildI-ng, APIIC Colony Road,
Gurunanak colony, Autonagar, vijayawada-520007.
t
4. The Andhra Pradesh Pollution Control Board Rep by its Member
Secretary, YSR Pryavaran Bhavan, APllC Colony Road, Gurunanak
Colony, Autonagar, Vijayawada-520007,
5. The Guntur MunicI|PaI Corporation, Rep by its Commissioner, Opposite
Gandhi Park, Jinna Tower Center Guntur, Guntur DI'StriCt -522003.
6. The District Collector, Guntur Town and Guntur District -522dO4
H.Respondent(s)
(Respondents/Respondents in-do-)
Petition under Section 16(A) of .Writ Rules praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to allow the present interlocutory petition {o implead
petitioner herein as Respondent No.6 to the present writ petition, Pending
disposal of WP No. 10462 of 2025, on the file of the High Court.
lANO: 1 OF2025
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit fI-led in support of the petition, the High
Court may be pleased to suspend the Order No. SEIAA/AP/GNT-137/2015-
2766-205 dated 27-02-2025 of the 2nd Respondent AP State Level
Environmental Impact Assessment Authority (SEIAA), Vijayawada, Pending
disposal of WP 10462 of 2025, on the file 'of the High Court.
The Petition coming on for hearing, upon perusing the petition and the
affidavit fI-led in support thereof and the earlier order of the High court dated
10.07.2025 made herein and upon hearing the arguments of SRI JAWAJI
SARATH CHANDRA, Advocate for the Petitioner, and of SRI T SREEDHAR
Advocate for the Respondent No.1, and of SRI PASALA PONNA RAO,
DEPUTY SOLICITOR GENERAL OF INDIA, for the Respondent Mos.2 & 3,
and of SRI Y.SOMARAJU, Standing Counsel for the Respondent No.4, and of
SRI ASC BOSE, Standing counsel for the Respondent No.5, and of GP FOR
REVENUE, for the Respondent No.6, the Court made the following
ORDER:
[[Request has been made on behalf of the petitionerJs counsel, for adjournment, to whI-Ch, SrI- Yelisetti Soma Raju, learned standing counsel for the Andhra Pradesh pollution Control Board (APPCB), has no objection.
2. Post the matter on 30.08I2025.
3. Interim order granted earlier is extended till the next date of listing on the same terms."
.,``
SD/-P.VINOD KUMAR
ASSISTANT TRAR
//TRUE COPY// SECTIO
For
Tol
1. One CC to SRI JAWAJI SARATH CHANDRA, Advocate [OPUC]
2. One CC to SRI. T SREEDHAR Advocate [opuc]
3. One CC toSRI PASALA PONNA RAO, DEPUTY SOLICITOR GENERAL OF INDIA [OPUC]
4. One CC to SRI Y.SOMARAJU, StandI-ng Counsel [OPUC]
5. One CC to SRI ASC BOSE, Standing counsel [opuc]
6. Two CCs to GP FOR REVENUE, High Court ofAndhra Pradesh [OUT]
7. Two spare copI-eS +, ..
I ^tI` •'iJt .
r', ?
I. /I < rt _'t HIGH COURT DATED:07/082025 NOTE: POST THE MATTER ON 30.08.2025, ORDER IANo.2OF2025 IN WP NO: 10462 OF 2025 INTERIM ORDER EXTENDED