Andhra Pradesh High Court - Amravati
M/S. Maruthi Mini Transport vs The Chairman Managing Director on 25 November, 2025
APHC010444512015
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3459]
(Special Original Jurisdiction)
TUESDAY,THE TWENTY FIFTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
WRIT PETITION NO: 16135/2015
Between:
1. M/S. MARUTHI MINI TRANSPORT,, REP. BY ITS SOLE
PROPRIETOR, PYLA RAMAMANI, W/O. VARADA VENKATESWARA
RAO, AGE 48 YEARS, HINDU, FEMALE, R/O.D.NO. 35-11-15, AKULA
VARI STREET, OPP. ANNAPUMA THEATRE, RAJAHMUNDRY, EAST
GODAVARI DISTRICT.
...PETITIONER
AND
1. THE CHAIRMAN MANAGING DIRECTOR, GAS AUTHORITY OF
INDIA LIMITED,(GAIL), REGISTERED OFFICE AT 16, BHIKAIJI CAMA
PLACE, R.K. PURAM, NEW DELHI, 110 066.
2. CHIEF MANAGERCONSTRUCTION, GAIL (INDIA) LTD., GAIL
BHAVAN, A.V.APPA RAO ROAD, RAJAHMUNDRY, EAST GODAVARI
DISTRICT.
...RESPONDENT(S):
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 toto issue an appropriate order, writ or direction more particularly one in the nature of Writ of Mandamus declaring the action of 2nd respondent in passing of the termination Order in GAIL/ R3Y/ KGB/ CONST/ PRP/MMT/ 2015/914, dated 14.5.2015 thereby terminating the contract for supply of the vehicles to the GAIL KG basin activities, is illegal, irregular, arbitrary, violative of principles of natural justice, violation of the General Conditions of Contract and also offends Articles 14, and 21 of the Constitution of India and 2 JS, J W.P.No.16135/2015 consequently quash the termination Order in GAIL/ R3Y/ KGB/ CONST/ PRP/MMT/ 2015/914, dated 14.5.2015 and pass.
IA NO: 1 OF 2015(WPMP 20982 OF 2015 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to allow the petitioner to supply the vehicles GAIL KG basin activities of the 2nd respondent by duly suspending the' termination Order in GAIL/ RN/ KGB/ CONST/ PRP/MMT/ 2015/914, dated 14.5.2015, pending disposal of the main writ petition and pass IA NO: 2 OF 2015(WPMP 20983 OF 2015 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay of all further proceedings of Tender notification in Ref:
GAIL/3130/52712/2015/SR 10 DT. 29.05.2015 and allow the petitioner to supply the vehicles GAIL KG basin activities of the 2nd respondent pending disposal of the main writ petition and pass Counsel for the Petitioner:
1. MANGENA SREE RAMA RAO Counsel for the Respondent(S):
1. S S VARMA(SR PANEL COUNSEL- CENT GOVT)
2. GP FOR REVENUE (AP) 3 JS, J W.P.No.16135/2015 The Court made the following ORDER:
Sri.P.Vijay Kumar, learned counsel appearing on behalf of the learned counsel for the petitioner submits that the cause in the Writ Petition does not survive for adjudication.
Recording the submission of learned counsel appearing for the petitioner, the Writ Petition is dismissed as infructuous. No order as to costs.
As a sequel, miscellaneous applications pending, if any, shall stand closed.
__________________________ JUSTICE SUMATHI JAGADAM Date: 25.11.2025 rsd 4 JS, J W.P.No.16135/2015 50 THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM WRIT PETITION NO: 16135/2015 Date: 25.11.2025 rsd