Andhra Pradesh High Court - Amravati
Vijayalakshmi Narasimha Rice Mill, vs Government Of Andhra Pradesh, on 25 April, 2023
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
(Special Original Jurisdiction)
MONDAY, THE TWENTY FIFTH DAY OF APRIL,
TWO THOUSAND AinD ll^,ENTY THREE
: pREsENT: TT :LTr,T`;i
THE HONOURABLE THE CHIEF JUSTICE SRI PRASHANT KUMAR MISHRA I;
ANb\
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
wp.No.2816 of 2003, WP.No.3070 of 2003, W.P.Nos.4663, 6766 & 10918 of 2004,
a WP.No.5202 of 2006
WRIT PETITION NO: 2816 OF 2003 .-+,ir.+t-.
Between: `~€,*; fi+lrT 1 `J
1. M/s Deccan Cements Limited, having its regI®Stered Office at Deccan
Chamber, 6-3J566/B, Somajignda; `rHyderabad 182, rep. by its Sr.Vice
President G.R.Ram.. I_ I:=.; ,+++;`j~
2. G.R.Ram, S/o G.Janakiram, aged about 56 years, R/o 17, Gunrock Enclave,
Cantonment, Seounderabad. `r*,¥'/*L``T\-,`T+I+
Petitioners
AND hoes-_=3 E.ttgiv r-I
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1. The State of Andhra Pradesh, rep. by~its Principal Secretary to Government,
Irrigation and CAD Department, Secretariat, Hyderabad.
2. The Superintending Engineer, N.S'-.R'C`4t;I 07 M Circle, Irrigation & CAD (PW)
Department, Lingamguntla, NarSafarofbet-522601, Guntur District.
3. The Executive Engineer, Monitoring Division, Irrigation & CAD (Project Wing)
]i Department, Narsaraopet -522601 ; Guntur District.
4. Engineer-in-Chief, Irrigation Wing, Hyderabad.
Respondents
Petition under Article 226 of the :C'onstitution of India is filed praying that in the
circumstances stated in the affidavit filed`therewith, the High Court may be pleased
to issue a writ, direction or order especially in the nature of mandamus declaring the
G.O.Ms.No.39 dated 2-4-2002 so far~-\as it fixes the water rate for nonconsumptive
use of water for hydel generation as illegal+, unauthorised unreasonable, arbitrary;
unconstitutional and is violative of Afticles€-'14, 19 (1) (g), 246, 265, 301 of the
Constitution of India.
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The Learned counsel has amended praye-r as per Court order in W.P.M.P.
5598/03 Dt-03.04.03 (vide separate shed-vt) a,
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IA NO: 2 OF 2003 (W.P.IVl.P.No.3681 of 200_3|
petition under section-151'`CPC is filed praying that in the
circumstances stated in the affidavit filed i'n support of the writ petition, the High
court may be pleased to direct the respohqents not to take any coercive steps
against the lst petitioner company for `-n6n payment of the water rate, Pending
disposal of w.p.No.2816 of 2003, on the file of the High Court.
The petition coming on for heafi-ng,'J-upon perusing the Petition and the
affidavit filed in support thereof and the-'order of the High Court, dated 14.ll.2022,
30.ll.2022, 03.O1.2023 30.01.2023 & 06.`o3.2023 made herein upon hearing the
arguments of sri.challa Gunaranjan Advocate for the Petitioners the Additional
Advocate General for the Respondents.
W.P.No.3070 OF 2003
_, /i \
Between :
1. M/s. The K.C.P. Limited, Havin-g-fits Registered
Office at No.2, Victoria
crescent, Egmore, Chennai 60O:©08:,-` Rep. by Shri. K.Parthasarathy, General
Manager, Cement Marketing.I '^-`|c€u-r`.`:
2. Sri S.Ramesh Kumar, S/o. S.venkata Rao, aged 44 years, R/o. H.No. 6-3±
551, Somajiguda, Hyderabad-500 08®2<
.....Petitioners
hN D .I
` 1. State ofAndhra Pradesh, Rep.idy the P;incipaI Secretary to Government,
Irrigation and GAD Department, :-Se`6-iet'ariat, Hyderabad.
2. The Superintending Engineer, N._S'.'R'.C.` 07 M Circle, Irrigation & CAD (PW)
Department, Lingamguntla, Narsaraopet-522 601, Guntur District
3. The Executive Engineer, Monitoring Division, Irrigation & CAD (Project Wing)
Dept., Lingamguntal-522 601, Guntur District.
4. The Engineer-in-Chief, Irrigation Wing, Hyderabad.
.......Respondents
petition under Article 226 of the C6n'stitution of India is filed praying that in the
circumstances stated in the affidavit filed'J-`thereWith, the High Court may be pleased
to issue a writ, direction or orders especi`ally<in the nature of Mandamus declaring the
G.0.Ms.No.39,
funconstitutional ofdated 2.4.2002
Articles a'§':`' ''iti'nauthorised,
14,19(1)(g),'246 265, 3Ol of theunreasonable,
Constitution of arbitrary;;-
India.
IA NO:2 OF 2003 (W.P.M.P.No.4023 of, 2903)
--',|^_
petition under section 151 CP-C is filed praying that in the circumstances
stated in the affidavit filed in support,of`~the writ petition, the High Court may be
pleased to suspend G.O.Ms.No.39|L, Irrigation and CAD Department, dated
o2.04.2022, pending disposal of W.P.No.3070 of 2003, on the file of the High Court.
The petition coming on for hearingl upon Perusing the Petition and the
affidavit filed in support thereof and the Order Of the High Court, dated 14.ll.2022';
30.ll.2022, 03.01.2023, 30.01.2023, 06.03.2023 & 27.03.2023 made herein upon
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hearl-ng the arguments of srj.challa GunaranJan Advocate for the petitl'oners the
Addl|tional Advocate General for the Respondents.
Betwee n :
vlJayalakshm,I Naraslmha Rlce `M" Palakol, palakoI Mandal, west Godavarl Distrlc{l
prop: Bolla Veerswamy & co, rep. by its Man,aging partner.
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AND ,``1, PetjtI-One;
1. Government ofAndhra pradesh, rep. by its secretary, lrrigatl'on and GAD
(pw.'QC & lws/coo). Departmerlt, secretarI-at, Hyderabad.
2. Executive EngI-neer, Godavari vi/estern, Dl'vision, IrrI-gall-On and CAD
Department, Njdadavole, west Godavari Dl'strI'Ct.
3. Assistant Engineer, Irrigation sub D,'vlsl|on, palakol sect,Ion,palakol, west
Godavari DI'Strict.
. ¢. Respondents
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petitl'on under Article 226 of the constitutl'on of lndI-a iS filed praying that in the
circ.umstances stated I-n the affl'davit fl-led therewI-th, the High court may be pleased
to lsst,e a wrI't Of Mandamus or any other appropriate wrl-I, order or directl'on
d4:2Cgaor±n%ssGireOd MbS --#ho: *{tT fig:aog=udnleanf =r!paFatDn±55nffiLPg:`§.rillifelxptB 3re£pea;it=e ndi:-e£ti££
4-2002 issued by the lst respondent in+greasing the water charges for Industrial use
in so far as the petltloner ls concernedias ]'legal, arbltrary, unconstltutlonal with a
consequentl'al djrectjon to the Respondents not to cut-off the water supply to the
petitioner-M,-Il from Njdadavole-Narsapur canal and to act ,-n accordance wI-th law in
tNhaers=pauttreb aO# allicbeyp.s#p§:S€::t-=i:a`t€tiooenFe#=t:#+aa;wa^nyaLatt_Oe_r=:t::nm :tchceo rdsaaEdce*kditghd-±avwiI a
Narsapur canal by I-mplementl'ng the a.S.O-llA and grant such other relief or reliefs
ieHgi2QE2QQ4Jrmin
petI'tiOn under SectI-On 151 CPC praying that in the circumstances stated Ion
the affidavit fI-led in support of the petition, the High court may be pleased to d,'rect
the respondents not to disconnect theo, water supply to the petitioner I-nduStry from
Nidadavole-Narsapur canal, pendl-ng d,-sposal of wp 4663 of 2004, on the file of the
High court. I I
j The petI'tiOn coming on for hearing,`Tupon perusl'ng the petI'tl'On and the
affidavit fl'Ied jn support thereof and-lthey order of the HI-gh Court order dated
16 03.2004, 30 012023, 06.03 2023 &,27 03 2023 made ln wp M.P No 6441 of
2004 upon hearing the arguments of sRl.V.V.L.N.SARMA Advocate for the
petitioner and learned GP for Irrigation &'command Area Development for th6
Respondents. i--J '"
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Between., l' ,I :I _i-t¥.,.J`l
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1 M/s. srl Jagannadha surya Lakshml Rlce M,lI, ULLAMPARRU -534 265, (v,a)
palakol, west Godavari District` iRep. +by its proprietor, Mr. P. Jagannadha
Raju .i ,"
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2. M/s. Lakshmi Modern Rl'ce Mill, ULLAMPARRU - 534 265, (via) Palakol, West
Godavari District, Rep. by its Managing Partner, Mr. P. Srirama Raju
3. Mr. P. Jagannadha Raju, S/o. Sa!yanarayana Raju, R/o. Bradipeta 1, Pa'akol,
West Godavari District.
/
AND' Petitioners
i 1. The GovernmentofAndhra Praqesh,~R`ep. byitssecretary, Irrigation and I
CAD (PW:QC & lWS.COD) Department, secretariat, Hyderabad.
i 2. Executive Engineer, Godavari western Division, Irrigation GAD Department,
Nl'dadavole, West Godavari District:I , ``:-r`J
I 3. Assistant Engl-neer, Irrigation s`ub-Division, Palakol Section, Palakol, West
Godavari District. ,I +i..{,z`i;,:_ r`
;+`6l. Respondents
+.+ ~
petition under Article 226 of the Constitutl'on of India is filed praying that in the
circumstances stated in the affidavl't filed therewI'th, the High Court may be pleased
to issue pass an order or orders or dI'reCtjOh`Or.an appropriate more particularly one
in the nature of writ of MandamusL.l|deClarlng G.O.Ms.39 dated 2-4-2002 as
unauthorised, lrratl'onal, unreasonabl-ei`'-ult`ra"`vires and violative of the Articles 14,
19(1)(g), 246, 265 and 300 A of Constitution of India.
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petition under section 151 C.B_Cl is'':cfiled praying that in the circumstances
stated in the affidavit filed in supporf,ofi+the writ petition, the High Couit may be
pleased to suspend G.O.Ms.39 datedr2-4.-2002, pending disposal of W.P.No.6766 of
2004, on the file of the High Court. lL!,£:,|`!`.i:I-'=
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The petitI'On coming On for hearing,'` upon perusing the petition and th6
affidavit filed in support thereof and the` order of the High Court order dated
o8.04.2004, 30.01.2023, 06.03.2023 &`2'7.03.2023 made in w.p.M.P.No.8788 of
2004 and upon hearing the arguments of',srl'.p.Balaji Varma Advocate for the
petitioners and learned GP for lrrl-gation`¢-&``,rcommand Area Development for the
Respondents. I:+£:i;. , ,_,,..I._ ,.`
ue.-No.10918 of 20J24 i€yt
Betwee n : .. .I_ .\ ~`_ i
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A.p paper Ml®Ils Ltd., Swapnalok CrOmplex,
S.D. Road, Secunderabad, rep by
Company Secretary lTit -, .t`
f r,!
PetitI-Oner
AND .\d` i.-1',-~/;I" I.
1. Government to Andhre Pradesh:,<;`lr'r-idation and, ACD., (PW: QC & lWS/COD)
Department, rep princlpal secretary-to Government, secretariat, Hyderabad
2. Executive Engineer, Godavari E-astem Division, Dhawaleshwaram, East
Godavari District I..u`r`t,;` "j'',
I_+iel7 _ Respondents
petition under Article 226 of thelCon§titution of India is filed prayI'ng that in the
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I+an^^z` stated
bircumstances A+A(-_I in
:_ the
LL._affidavit
_,ff:_I__ filed
-. ,,, ,`theFeWith, the High Court may be pleased
to issue a writ of Mandamus or any other,''appropriate writ, order or orders, Direction
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or Directions declaring the action of the lst Respondent Ion enhancing the water
charges from Rs. 0.20 paise per 1009 Gallons to Rs. 4.50 paise per 1000 Gallons in
respect Of the Water drawn by the coastal, papers DivI'SiOn Of the Petitioner aS
violative of the Board Standing Order No.lil-A, Unconstitutional and also violative of
Principles of Natural justice and accordingly to set a side the demand notice issued
by the 2nd Respondent dated 7-5-200|4 `a'nd: also to issue a consequential directl'on td
\ the lSt Respondent to act in accordanc6j-with` law while fixing the water rate keeping
ln view the rate charged for the other si{mllarly situated Industries.
I,_._ ,-:-i.-i_SJ?.rfi;,: -...;-.
JAtyQ: 1 OF 2004 (W.P.M.P.No._13868 O±2QQ4!
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Petl'tion under section 151 CPC is filed praying that in the
circumstances stated in the affidavit file+d, irfr'suppoit of the writ petition, the High
C_out may be pleased to grant stay of`a]t further proceedings including stop-ping-the
water supply to the petitioner in pursuance` tot he proceedl-ngs of the 2nd respondent
dt 7-5-2004 in letter No. EE/GE/AB/A1/2004-2005, pending disposal of
W.P.No.10918 of 20O4, on the file of the Hig'h Court.
_..,'.€
The petitl'on coming on for h'6aring;. upon perusing the petition and the
affidavit filed in support thereof and the,'order of the High Court order dated
30,06,2004, 06,09,2005, 30.01.2023,--`¥TO6'.03.2023 & 27.03.2023 made in
W.P.M.P.No.13868 OF 2004 and 1;tl`POn.tleraring the arguments of SRl.VEDULA
SRINIVAS Advocate for the petitions-pr£ah--drtlearned GP for Irrigation & command
Area Development for the Responden'ts<*st:t=\'^ ::I-
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!4LP-No.5202 OF 2_QQ§ ^!* r`' !y `j_/i`iao
Between :
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1 1. M/s. Sagar Power Limiteq,l|+J8€2-L472, B/2, Road No.1, BanJ-ara Hills;I
Hyderabad -500 034. Rep. by.its{Managing Director, Dr. S. Anand Reddy.:
2. Sri M.V. Subba Rao, S/o. {f~".L::Venkatramaiah, G-28, Madhura Nagar;
Hyderabad -500038 :!t,, ~.`:
.....Petitioners
AND ~ -.<,
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1. State ofAndhra Pradesh, Rep., fty' the Principal Secretary to Government,
Irrigation and CAD Departnentl`t §6cfetariat, Hyderabad.
i: 2. The Superintending Engineer.,I [`riilg`al`i6jl Circle,-KurnooI.
3. The Executive Engineer, 'rrigationj`& GAD, K.C. Canal Division, Nandyal,
KurnooI District. ;! I:7'
4. The Engineer-in-Chief, lrrigatiorrWing,'`ErrummanzI-I, Hyderabad.
5. The Superintending Engineer, O &'-M Circle, NSP Canal, Lingamguntla,
II
Narasaraopet, Guntur District.
6. The Executive Engineer, NSP Canal,`Sattenapally, Guntur District.
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.......Respondents
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Petition under Article 226 of the. CchStitution of India is fl'led praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
to issue a Writ, direction or orders especially in the nature of writ of Mandamus
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declaring the G.O.Ms.No.39 dated` 2-4-2002 as unauthorized, unreasonable,
arbitrary and violative of Articles 14, -1-9(1):(a), 246 265, 301 of the Constitution of
India and consequently set aside:-`-'the.`.I-lThpugned demand raised by the 2nq
respondent vide letter No. GB/A3/F.A20-`(T¢eC)/40M, dated 17-1-2006.
I
IA NO: 1 OF 2006 (W.P.M.P.No.6616Of2006)_
•lt|,,
Petition under Section 151 CPC is filed praying that in th6
?ircumstances stated in the affidavit -'filed,in support of the writ petition, the HigP-
Pourt may be pleased to stay the d6`inarid liS-sued by the 2nd respondent vide letie+
No.GB/A3/F.A20(KCC)/40M, dated 17T1-2OO6,-pending disposal of w.-p.No.5202 of
2003, on the file of the High Court.
i The petition coming on for hear`ihg`-,--upon perusing the petition ifiid`--tife-
affidavit filed in support thereof and th'e'ord6r of the High Court, dated 14.ll.2022r,
30.ll.2022, 03.01.2023, 30.01.2023,-\06.03.2023 & 27.03.2023 made herein upon
hearing the arguments of sri.challa Gunafanjan Advocate for the Petitioners the
Additl'onaI Advocate General for the,:Res+pdrildents, the Court made the fo,lowing. t''
C+i.
ORDER:-i,L '`Juj.i"
lThrough sicaI Mode) The Registrar (I.T. -Gum -C.P.C.)I,-Registrar (Judicial) and Registrar (General) of this Court have suP'rfutied,f-a I-Oint report, dated 24.04.2023; informing the court about the step§i fakeri ~to carry out physical verification of the judicial records.
It is stated in the report th'at|he! I.T. Section of the High Court j§ _|| r-I.-
Preparing a new fcomprehensive, ReQ`Ord IV]ovement System', which will be t`_ .
:ntegrated with the fcase [nforinati9Pt+ro,System' (c.I.s.). The software had already been prepared and it is attthe-stage of testing and shall be made available within a week for imple ;the same in all the judicial sections. +he report further indicates that to deploy the tPhysicaI VerI-fiCatiOn`' I-,'a)Jr_ -J'.L®-
With the help of fComprehensive Record "ovement system' software will &ff •--i - :,} ¢onstituted within three days, whic :--;wll work under the guidance of -- existI-ng team. The modall-ties ysical verl'fication of cases in I respective sectl-ons are provided in a tabular form and that the Registrar (Judicial) is requested to submit rep`orf`every fortnight with regard to progress 6f work as specified above.
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post all these cases on 01.05..2-b2|3.`1-.-I .i;.i-\`,tL i-I+-` .I.\ \.`c. .c\ I fy_a?
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\\ &_`, I on the said date, the signatories. to the above report sha" place before th-ls courithe timeline within which physic,al verification wi" be completed. , /
-t€S`-'-t '''l?I sd/_ G. SRINIVAS REDDY i-SsISTANT \ IREGISI¥-f //T R'U opyJ' Fa sEC¥FTcER 45l! To, :-^`+ i - ---------------------------------_
1. The Reg-lstrar GeneraWigh Court OfAndhra PradeSh, AmaraVat-I, Guntur District. (BY SPECIAL MESSENGER)
2. The Registrar General, H'lgh Court Of Telangana, Hyderabad, Telangana .
state. (BY RPAD)
3. The Registrar (Judicial), High 6ouri of Andhra PradeSh, AmaraVati, Guntur D-lstrict. (BY SPECIAL MESSENGER)
4. The Registrar (Judicial), High '' ;ltla-t;:-fB-i-i-FAD) Coup `, ;.`ng Jd;- of Telangana, Hyderabad, Telangana "Ghuen tRuergigt:irc{l.T(-BCyu ¥ pCEPcfkLH#gEhS9§9EPNriGOEfRT a h ra p rad es h Am a ray at'l ,
6. The Registrar (lT-cwm-CPC), High C6urf Of Telangana, Hyderabad, Telangana State. (BY RPAD) ` .
7| The Section Officer, Posting Se6tilch;'High Court of Andhra PradeSh, AmaraVati, Guntur District. (BY SPECIAL MESSENGER)
8. The Section Officer, Posting Sect-Ion, High Court Of Telangana, Hyderabad, Telangana State..;(BY RPAD)
9. TheSeCtIOIl
9. The Section Officer, I,llIUt=l, Filing _ Sect-EOfa,`H-lgh I Ill.lt, _ ___..___, Court Of Andhra PradeSh, .I...`,_I_-I`li^l^l_ tLAE=eeF=NGER` AmaraVati, Guntur Distr-lot. (BY--'SPECIAL MESSENGER)
10.The Section Officer, Fit-lng Section,,`-`High Court Of Telangana, Hyderabad, Telangana State. (BY RPAD) . , ll. One CC to Sri.Challa GunaranJatii`iAdVOCate [OPUC]
12. One CC to`Jll.| uu \\J Sri.P.Balaji .|+\^|\^\` Varma,
--`-__ Adro`6ate
-.J¥3 JL:.wh J`^+`L [OPUC] TnDt lr_I
13.One cc to sRl.W.L.N.Sarm;;. -Advi®Gate [OPUC]
14.One cc to sri.vedula srinivas, Advocate [OPUC]
15.Two cos to GP for Irrigation & CAD, High Court Of Andhra PradeSh. [OUT]
16.One cc to The Addit'lOnal Advo6ate'_Gerieral, Hlgh Couit Of Andhra PradeSh I.*`_+-`,.*{-Ji_.,-=*, •l-..+. T=-`:a* : +n- '7r [OUT]
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17.Two spare COPieS
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HIGH COURT
HCJ & NJSJ
DATE D.. 25/04/2023
NOTE: POST ALL THESE CASES ON Ot.05.2023 i ORDER wp.Mos.2816 & 3070 of 2003, W.P.Nos.4663, 6766 & 10918 of 2004 and Wp.No.5202 of 2006 `!'¥ _ DIRECTION t_'-{ `S¥n?t.r`