Andhra Pradesh High Court - Amravati
Tharun Scientifics vs The State Of Andhra Pradesh, on 2 December, 2022
(SHOW CAUSE NOTICE BEFORE ADMISSION) " IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT (SPECIAL ORIGINAL JURISDICTION) PRIDAY, THE SECOND DAY OF DECEMBER TWO THOUSAND AND TWENTY TWO PRESENT; THE HONOURABLE OR JUSTICE K MANMADHA RAO WRIT PETITION NO: 38056 OF 2022 Boebveean: wea Oo ™ Rama Krishna presented this Pe Tharun Scientifics, having is registered office at #2/562, Opp. Siva Shankar Hospital, Eswar Singh Street, Nagaerainet, Y.S.R Disticl, ren by as., Authorized Signatory, V.Sharada. Petitioner AND The State of Andhra Pradesh, Rep. by its F Pancipal Secretary, Agriculture Deparment, Secretariat Sul dings, Velagapudi, Guntur District The State of Andhra Pradesh, Rasp. by its Principal Secretary, Finance Department, Secretariat Bulidings, Velagapudi, Guntur District. The Commissioner and Director of Agriculture, Andhra Pradesh, Guntur, Guntur District. The Assistant Director of Agriculture, Soil Testing Laboratory, Ananthapuram Ananthapuram Distric The Agneuiture Officer, Mobile Sci Vest ing Laboratory, Ananthapuram, The Agrioutture Mar sating Gomimiftes AMO) Soll Tasting Laboratory, Penukonda. The Agricullure Marketing Cammittee (AMC), Soll Tesling Laboratary, Darmavaram. » mespandenis ove named through its Advocate Sri Naidu Siva WHEREAS the Petitioner ab ition under Article 236 of the Consthution of India praying thai in the circumstances stated in the ehoavit fied therewith, the High Gourt may be pleased to issue an appropriate Writ, Order or direction more park cularly one in the nature of Wri oof Mandamus declaring fhe action on the part of the respondents in paying an total amount of Rs $2, on OO (FNty Two Lakhs Ejighty- Seven Thousand One Hundred and Nine Rupees Only) for the chemicals and Piter papers supplied by fhe petiioner as arbirary, | Neg gai and well established iegal principles apart fram being vicilatve of the fundan nenial and Constutional rights guaranteed to me under Articles 14, 19, 27 and 300-4 of the Constitution of India and cansaquently direct the respondents io pay the aniounis payable to the petitio er, AND WHERESS the High Court uoan PETUSING | the petition and affidavit fied herein and upon hearing the arguments af Sri Nasu Sive Rama Krishna, Advocate for the Petitioner, GP for Agnoulture for Respondent Nos.1, 3 to 7, GP for Finance for Respondent No.2, directed issue oF notice a the Respondents herein fo shaw csguse as to why this WRIT RETITION should not be admitted, You vin "i The Principal Secretary, Agriculture Depariment, State of Andhra Pradesh, Seorstariat Bulidings, Velagaoudl, Guntur District, 2. The Principal Secretary, Finance Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Guntur District. 3. The Commissioner and Director of Agriculture, Andhra Pradesh, Guntur, Guntur District. 4. The Assistant Director of Agriculture, Soil Testing Laboratory, Ananthapuram, Ananthapuram District. 5. The Agriculture Officer, Mobile Soil Testing Laboratory, Ananthapuram. 6. The Agriculture Marketing Committee (AMC), Soil Testing Laboratory, Penukonda. 7. The Agriculture Marketing Committee (AMC), Soil Testing Laboratory, Darmavaram. 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 23.12.2022, on which date the case stands posted for hearing. The Court made the following ORDER:
"Notice before admission. Mr. Naidu Siva Rama Krishna, learned counsel for the petitioner, is present.
Learned Government Pleader for Agriculture takes notice for the respondents 1, 3 to 7.
Learned Government Pleader for Finance and Planning takes notice for the 2" respondent.
For filing counters, post on 23.12.2022. SD/- K.J. RAJA BABU ASSIST a HTRUE COPY// :
to, FC SECTION OFFICER
1. The Principal Secretary, Agriculture Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Guntur District.
2. The Principal Secretary, Finance Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Guntur District.
3. The Commissioner and Director of Agriculture, Andhra Pradesh, Guntur, Guntur District.
4. The Assistant Director of Agriculture, Soil Testing Laboratory, Ananthapuram, Ananthapuram District.
5. The Agriculture Officer, Mobile Soil Testing Laboratory, Ananthapuram.
6. The Agriculture Marketing Committee (AMC), Soil Testing Laboratory, Penukonda.
7. The Agriculture Marketing Committee (AMC), Soil Testing Laboratory, Darmavaram. (1 to 7 by RPAD- along with a copy of petition and Affidavit)
8. One CC to Sri. Naidu Siva Rama Krishna, Advocate [OPUC] ~ Fa
9. Two CCs to GP for Agriculture, High Court of Andhra Pradesh. [OUT]
10. Two CCs to GP for Finance, High Court of Andhra Pradesh. [OUT] ~ .11.One spare copy.
MSB HIGH COURT DOR. KMR,J DATED02/4 2/2022 ORDER POST ON 23.12.2022 NOTICE BEFORE ADMISSION WE.No. 38088 of 2022