Andhra Pradesh High Court - Amravati
Jsw Cement Limited vs State Of Ap on 22 February, 2021
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) MONDAY, THE TWENTY SECOND DAY OF FEBRUARY TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 4131 OF 2021 Between: JSW Cement Limited, Having Reg. Office at JSW Center, Bandra Kuria Complex, Bandra (East) Mumbai, Rep. its Authorized Signatory. .. Petitioner AND 4. The State of Andhra Pradesh, Rep. by its Principal Secretary, Industries and Commerce, Secretariat, Velagapudi, Amaravati District, A.P 2. Commissioner of Industries, First Floor, Government Regional Printing Press Buildings, Mutyalampadu St, Vijayawada, 520011. ...Respondents WHEREAS the Petitioner above named through its Advocate Sri N Vijay presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased (i) issue a writ of Mandamus declaring the inaction of the Respondents in not refunding the amounts to the Petitioner as provided by the State of Andhra Pradesh under the Industrial Policy issued vide G.O.Ms No.61 dated. 29.06.2010 and G.O.Ms No.42 dated. 05.05.2011 as unsustainable and violative of Article 14, 19 & 300A of Constitution of India r/w Industrial Investment Promotion Policy of 2010-2015. (ii) Direct the Respondents to refund the amount due to the petitioner with interest under the Industrial Policy issued vide No.61 dated. 29.06.2010 and G.O.Ms No.42 dated. 05.05.2011. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri N Vijay, Advocate for the Petitioner and of GP for Industries for respondents, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz: 1. The Principal Secretary, Industries and Commerce, State of Andhra Pradesh, Rep. by its Secretariat, Velagapudi, Amaravati District, A.P 2. Commissioner of Industries, First Floor, Government Regional Printing Press Buildings, Mutyalampadu St, Vijayawada, 520011. are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, on or before 23.03.2021, on which date the case stands posted for hearing. The Court made the following: . ORDER:
"Notice before admission. Post after four (4) weeks.
The Respondents are directed to file their counter." Sd/- B.LNARSING RAO ASSISTANT REGISTRAR IITRUE COPY// Ain, SECTION OFFICER To, . The Principal Secretary, Industries and Commerce, State of Andhra Pradesh, Rep. by its Secretariat, Velagapudi, Amaravati District, A.P Commissioner of Industries, First Floor, Government Regional Printing Press Buildings, Mutyalampadu St, Vijayawada, 520011.(by RPAD- along with a copy of petition and Affidavit) One CC to Sri. N Vijay Advocate [OPUC] Two CCs to GP for Industries Commerce, High Court of Andhra Pradesh. [OUT] One spare copy.
HIGH COURT DR,J DATED:22/02/2021 ORDER POST AFTER FOUR (4) WEEKS NOTICE BEFORE ADMISSION WP.No.4131 of 2021