Andhra Pradesh High Court - Amravati
M/S Eluru Jute Mills Private Limited vs The Ministry Of Environment on 5 November, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI Op ^
WEDNESDAY, THE FIFTH DAY OF NOVEMBER m
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
AND
THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM
WRIT PETITION NO: 10462 OF 2025
Between:
M/s Eluru Jute Mills Private Limited, Rep .by its authorised Person Siddineni
Srinivas rao R/o D.No. 3-3-225, Pattabipuram Main Road, Guntur Town and
District - 522006.
...Petitioner
AND
1. The Ministry of Environment, Forest and Climate Change Government
of India, rep. by the Secretary, Indira Paryavaran Bhawan Jorbagh
Road, New Delhi- 110 003 INDIA.
2. The State Level Environmental Impact Assessment Authority (SEIAA)
Andhra Pradesh, Ministry of Environment, Forest and Climate Change
(MoEF and CC), 3^^ Floor, AP MARKFED Building, APIIC Colony Road,^
Gurunanak Colony, Autonagar, Vijayawada-520007. *
3. The Andhra Pradesh Pollution Control Board Rep by its Member
Secretary, YSR Pryavaran Bhavan, APIIC Colony Road, Gurunanak
Colony, Autonagar, Vijayawada- 520007.
4. The Guntur Muncipal Corporation, Rep by its Commissioner, Opposite^
Gandhi Park, Jinna Tower Center Guntur, Guntur District - 522003.
5. The District Coliector, Guntur Town and Guntur District - 522004
...Respondents
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 to issue an order or a direction or a writ more one in the nature of
Writ of Mandamus, setting aside the Order No. SEIAA/AP/GNT-137/2 015-
2766-205 dated 27-02-2025 of the AP State Level Environmental Impact
nd
Assessment Authority (SEIAA), Vijayawada, (2 Respondent) against the
Petitioner, as arbitrary, illegal, against the Principles of Natural Justice, ultra
vires, and Unconstitutional and to consequentially set aside the Order No.
SEIAA/AP/GNT-137/2015-2766-205 dated 27-02-2025 of the 2"^ Respondent
AP SEIAA, Vijayawada.
lA NO: 1 OF 2025
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the Order No. SEIAA/AP/GNT-137/2 015^
2766-205 dated 27-02-2025 of the 2'^'^ 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 filed in support thereof and the earlier orders of the High Court
dated.06.05.2025, 10.07.2025, 07.08.2025, 02.09.2025, & 16.09.2025, made
herein and upon hearing the arguments of SRI T SREEDHAR Advocate for'
the Petitioner, and of SRI PASALA PONNA RAO, DEPUTY SOLICITOR'
GENERAL OF INDIA, for the Respondent Nos. 1 & 2 and of SRI
Y.SOMARAJU, Standing Counsel for the Respondent No.3, and of SRI ASC
BOSE, Standing Counsel for the Respondent No.4, and of GP FOR
REVENUE, for the Respondent No.5, the Court made the following
ORDER:
Request has been made for adjournment on behalf of the learned counsel for the petitioner.
2. Learned counsel appearing for the respondents has no objection.
3. List on 03.12.2025.
4. Interim order granted earlier is extended till the next date of listing.
Sd/-K.J.RAJA BABU ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. One CC to SRI. T SREEDHAR Advocate [OPUC]
2. One CC to SRI PASALA PONNA RAO, DEPUTY SOLICITOR GENERAL OF INDIA [OPUC]
3. One CC to SRI Y.SOMARAJU, Standing Counsel [OPUC]
4. One CC to SRI ASC BOSE, Standing Counsel [OPUC]
5. Two CCS to GP FOR REVENUE, High Court of Andhra Pradesh [OUT]
6. Two spare copies PSR HIGH COURT RNT,J & MRK,J DATED:05.11.2025.
NOTE: List on 03.12.2025.
ORDER WP.No.10462 of 2025 INTERIM ORDER EXTENDED