Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh vs Vette Ws Weree "Es . Sapew. F on 17 November, 2025
IN THE RIGH COURT OF ANDHRA PRADESH AT AMARAVAT =
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE SEVENTEENTH DAY OF NOVEMBE
WYO THOUSAND AND TWENTY FIVE
PRESENT:
HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA *
WAP Nos. 23768, 19901, 19962, 21446, 22402, 22789, 2e870, 2392
é4391, 24133, 24496, 24197, 24198, 24200, 24212, 27488, 27617
2628, 28528, 28558, 28589, 28560, 28466, BBSST, 2BSGR, 2573,
28575, 28591, 28504, 2859S, 28596, 28598, 28899, 28601, 28864
28808 & 28870 of 2024 AND 735, 737, 4835, 5237, TOOT, FOSS0,
T0662, T6664, 10868, 10670, 10672, 1O8T4, 1O67S, 1O8TS, POG84,
TOVOT, T19G1, 12595, 14219, 18297, 18326, 18322, 17o92, 17083,
27571, 27867 & 27877 OF 2028
LANo.4t of 20234 In 23768 of 2084:
Sehween:
é, 25923,
, af B28,
SST,
» songs,
TOG60,
TOSS,
» TET,
Mis. Jaiprakash Power Ventures Limited, . Having iis registered office af JA
House 63, Sasantlok, VasaniVihar, New Dedhi -1 10087. rep by its
President (FS A Chief Financial Officer Mr. RE Porwal.
Petitionar
AND
1. The State of Andhra Pracesh, Rep. by its Principal Secretar y Mi
Geology Department AP. Secretariat, Velagaoun, Amaravall, G
mes and
District.
2. The Commissioner AND fNrector of Mines AND Bene
Nagar
3S. The Olstrict Mines - AND Geology Officer, H.No 48/85-8. NY.
Surnooal, Andhra Pradesh - 518 G04
Budhawarapeta Kurnool, "Andhra F Pracash - $78 O02.
£ht
ue "
ea ay ge
bee EE Fe tr te
"es Godt esd chee oo ies
: oer < fad he at ef
oe eee % 3 es 2 Mee f At veeen. ot"
" enero ay eg we, ad a eg as eet
3 A vee Pa vugee te 'th ay toed. ger oe
eS Doon, o3 ? 07 ion hae "fees AG
Soh ad te fone, an A Lf boot "4 oan
oe oe) "Ze yor ; fn "ine? 7 ths
. 5 $3 "4 fee. aS sb "gee 4 rs, oP
% A) $ 3 or ? os Mp bee, C5 rr
As gre been Pow ae find eid Wore "% yer tees
tae winoe 4A, 4A fat poe ore Sor. whe
, sed ween, eed on th '% there os
ea wo gs mye Th, o
- $4 ey . £ on oy Lh% os
re re, te et oa na Oe ad baste 'ges
rid Fal oe sees geen nr a Bi &
oy C3 ong OB BS Py te a. be
bos By te rn nh pe ~ ved
Sen rs as oe ans; moa bbe A "
booed rey a . eed vn8 at f fs, %
%, of + peer eaaaal than,
ogee _ cs cb , os Pen i iis
'fy f5-- et0ee hy te ge nk ' os 5
seven ae' 5%, ge Crocs HY ; ise id bok
beaeed eee cxed OG byrne oad hI sheer Spon a
Eo ner. ape Z onnne Daree ? #3 ore "fh
iy ey, Ww ¢ oe sien ao, Sone cones
eg LS he Fe ed i ney » on
an veel od ws wg the t at t
voren lore be, er. As a vn cae pees, L.
4 ae oe th, , Lived ee event "
om "" te, a? * "4
ri yer teens ref, beams oe os ye on oeege Saha ye
bdo 0. ee teeny aap rs on | sd a po in, boon
the tia mo ig ee EN ey fig et a
'ean? i a he mE RD We OLLE im
tapes. , "% on: <nae: 4 gab oat ov babe aed
' ideak ae vet wanes Ld th as Won fre fone
ingore bed rf gore eee wee me eee bebee fees
£5 -ye4, ss ae on £ a oy
tat om a iy $3 7e"y Oo oN; "wn, laa % o
ae an ft Chee a+ ee bos Cc a Le. 7 . ta
sige GB 5% hedee 4 ud geen foe cae on, Be
waren yee eiece ag Gs j o0 iL A ty
Le oe i were " oe aad bere rd oe y
agree rayne deed ray aL) os os tht laden. .
Ce need s a "oe re, itty oa $ £3
wn wn Coat a 4 0% Lag ifs ge £% a, Sobor.
we mn vad ' eee 4 See? 4 ye 3 4
ras 53 fen Cr ond mb mM Send Bree hee ad A
wae rs ' ; oneee rere '¢ as, 'ae "Benn ity vweedl
"3 "ae tf se % - aa os goon ee the ee a
4, ye CK ae r% as ° oy wb 2 aad 44
hy oe wa oe oe, GR ay oy oa 9%
2 ve . Proce Fie aes yes, | Pk as "3 So aad bere
ieee' aad oe weeee Me Lae tn euch gn gen wean
wees Lae 2 te raps ge re x geen 'este . Boos vA See
tn ES BG & sy ee ag ney * oo es
; Se q 3 on . w 4 rd wee.
eet aS . ae ng bore t "k% Soo. raed a ae :
ni he hs ron eet rc Ly ry ENE pas vee tee ey s berg
FS g on 4% : ¢
P oe 5 "4 eee * i ys : one
"a Prk 5, as Ot " gelge nee Mot oer
& me oe Fy ceed ng % gee , oo
'nies a3 von taper. raed sage 6 "yn 79) ithe
eed oor % ae eee hy red CH ALS i
woe eer "ony we ee Pn "poe en, t i] rs 4
a8 (me ES ae . ad a gf & of %
gq oS oe al gene yey ind fore, if
a7 , tt ence thoes 3 oan a Hog ge
2» EE ge to ann aes fe hw be
4 oft peo eet we : Gr id oye . " been toe novo
i a gn DE tah ft % un Se Sea
a 3 x. me "toe Sah pat " ar " leer
3 38 8 g& 28 & RE E Bl. é
mad ay ty ON a ~ wf - oh
z ras Ks fe Si " Send rey . 7% tee ge
Be R&S Be PO 3D wee
boned 4 cnet sate v z ot 7s . a eit .
rad em 1 Sh. tae co Be
on ie ce % % "
mw is] ie gt, TS ' . c cA ase
meen Oa oe es
ri a tY id ae
Oe, 7 'A we
nM a 3
ai
2. The Commissioner and Dinsotor of Mines and Geology {brahimpatanam,
Vialayawada, NTR District - 527486.
3. The District Mines and Geology Officer, H.No.45/65-8, N R Nagar,
Kurnool, Andhra Pradesh - 51800¢.
4. The Collector and District Magistrate, Kurnool Collector Complex,
Sudhawara Pela, Kurnool, Andhra Pradesh ~ 518002
Respondents
Fettion under Sectian {51 of OPC is filed sraying that in the
srcumsiances slated In the affidavil fled in support of the petition, the High
Court may be pleased to grant stay of all further proceedings pursuant fo the
oe
af
ih
Damand Nofice No S07@/Sand/2019 di.28-08-2024 issued oy
3 "respondent, pending disposal of WE Ne. 19961 of 2024, on the fie of the
High Cour
The Petition corning on for hearing, upon perusing the appeal and the
affidavit fled in support thereof and the earlier orders of the H igh Court dated
18.09.2024, BNO 2024. Of 1) 2024, 28.11.2024, 23.12 2024, SOOT 2085,
OO. 10.2025 & 03.71.2025 made herein and uson hearing the arqumenis wot
MS. G.LAKSHMI, Advocate for the Petitioner, and of GP FOR MINES AND
GEOLOGY for the Resoondents:
IA No. 7 OF 2024 IN WP NO: 19962 OF 2Oe4-
Refween:
M/s Prathima infrastructure Lid, A company registered under the Companies
Act, 1988, Vide Registration No. U4SS00TG 199 1PLOO1S5889 Address af Door
No. S4-18-4D, Sesond Floor (Part) Indira Arcade Srinivasa Nagar, Bank
Caony, Viayawada Angina Pradesh, Registered Office af Flot Na,
4 P Arn Kumar
Petitioier
" wee ee " is
we 33 aod eh nn a ee
vi he ay thee, ya, pe oe vhove ts Meee!
poe x. ae fees See ESS oes rs Me aoe se tee yon
a he ree , 5 ms Goo ch fad iad t beet
fe oe Love "oe Maa Lf An whee or, yon * ih , Wilh
en Sabo. ava wn ota ge ty a) wy Ge <$.,
ait oom hbows ye bes EGS en i a
a a be he i Fe ad % wen EY m3 U3
; a ree ' s, os a nay, 7 i
% ES Z hee a ee me eee ym
Ce pond feces eos 4 bows ve wok "om Pa Fame ; fe aid
0% aX ot Bee Oo i fn 7 Se Ooi tts am a
on ve rae' Paras' Lop - "eS by as acd s $5 es £0 teen
reas cbt Lt ay ; ergy, eee nat watts sheet vance " we
Pm oe one ? 3 : pt eed eee face Fron, . ahh
ue a ae at fs wee . co g i fondo, 5 3 sire es 44 eh a g 4 oles,
L a¥4 ht - On vaeee - " At ras . od oy .
% itt, 5 oe, : a) ee bodoe, Wert ers ed "
a o, oe "eof ogy tO ae C3
yer ree " pte ben tt Sen fa tiene i 'et whood .
teh Bee *t sesee nr a Ca a OF 7d LL
as G ro Py eee a foe bs be Seed fad f : ay
ty, 5 'eg? z . oon
vo, LE £% ete ie vyy " 7 nae vm inf
is Lea és rest 5 pee as ; 3 % Sane boobee
vnc al Sea ir % we royal " § * vee one, a
: a # . 4 ey yea, a OP 4 ¢ ¢
men, a : be tps C7 Oe were
4 "ae "t. Eee wees aad an Ped pe OE 0G
"et % rae a 7 ER Sexe tA fre 4 "EH "% qn as, fee
ae cL. ea "nag C3 love ed wr ioe * w m
wee Pred, bee, on LE fede - ig none 4 ge oboe
ee ree i As mY Soa Lad wee
@ a % " vin ho BG a ns fo
os wy f ay we BGS i fe ee
tba . eo ge. "f - a 55; ee £"%
a te en hime tert rs fp odoee a ie ra bas G
: x nee on i ead cae ap ee ' booed
Meee $ iw, " aa im 6 ve. oe tgeee. "4 7
foe se oo. ; eed an we age 4 fog Sie sagen oe ne ie
4 Saal . Chee. 4 cages a
ab? ter oon: ri vn wae om " en Sh, aa a, ios "e
ewe shot Le iA an e LM CS reece. 4 an us feed oe t "
$e ; Gown, a , oh eeree aoe As te bene, %
phone is Ce " i Set meee ety en, 4 ae " BS one eve
oe Sede ge Cp Min ° fees toe Eat a eet " po od
aS tt "> vt Lee mgt Ls serer. ~ faeces nagee Sone o z
A <3 y ass tne Ch ot hon "At ie 'oo, $3 £3
wen grr, iE so a laren cqrees oe " yon " ree apts font Bs a bobon.
£%% ryote tee rr a Lot Lad Lee % ay OM tg a oe Senet bon a eat
ied £% ws 4% sr "gees "ign wheed "etagy we % £% tm Sad oo ae
ace ain od 'lt "ee bs '. 7 eo wags es ie wae on ths ahs
th be cae ge "ye, eves chee pooee, geen 3 vb wrt as choos te
pa es a Sy MS oo a ipo fe Be tae hice ae
rae $e "ne A wr an sere "gt Faas apes. thee fore per. abun on £1 heed arte
en od oe tt fene +4 fm, 5 bee 4 oe £ 75 % aa "gee £84 5
ws a feos Seow eee % cas Lad 4 oo $3 Sew. * bed i . we 4 » .
oe het , | 6 . ry ad fed me Lt P he : eg tg YS a
poner i us Sad 4 4 tf a deve z <r Kael a ,
see " vont * fae Seve shed 193 ae oe ee, £4 oe 4 oe ms ee og
the OS ewe "es 5 ar rt bee ga $0; Ses ee rn a "
ie: rey oad 43 ec 7 Sone <7 eed {3 when ct ce ie a 'pen o ee in ns oO
pecs ~s ; o gy yo %, oH wae? fn, wd bees . ee & ae a
eae Lo ot aad 4 ee, fon een Ps "i prey te a RS 13 open. %
rn a fee &% hh we we Ze BR bre f | te
te % win Z a nie a 4, Non v3 a Ch Saad Se ea * Fa ce fen Be
been at cape * sre eee 4,
Nese ce | ed Sti, . we © OO me OES fs
fen, repre, " a renee 4 rey noe ts, yj
hy TE i oy a7 Ae & a3 se we wy, 9 ON 3 oa oe i. indo
peed n ae op ee i ee : 3 gee gon, Sind * i
ay, fe ewe on 3 "3 ge Fg bene Cs wooh ae f%, Seve 4%, Pa a A wees bts :
"bf rth is % e fos " 4 en $y oe se ey ao on es its a fe
eet a3 seed feee 64 gore - wy as raga F3 $e Pa ve yt nn ageee pe ya
oe a @& @ & oo 2B a an) es a a, a oe ca ra o
ebenh hr 7 Se a5] . oe Fees eet of nase 6 43 % os th sect 5 % , ' 7 ad
f%, ; 3 a aaee weonge "4 3 i io ' "% we 3% weree wae
4 4 Sept oh fe ; FZ cane 4 os RS. LS bee ° oe, raaer sow o engee
y 8 & & e2 & Be & BB fo 0 & "a OS ge od ra
A on on Bytes rai an 'a Fa £2 ae gee. B aren "pe i aad
f eset Ad s at bem . an, 3 cook a 'noe. K, ae ~ i beee xs
oF & ££ be pty (opi Zo i as rc we
breve or plows aeeele ge wee, "nee eece] Cow nen Hot rs . Cd o7 4 Co ong a.
¥ a af ; a od, "rs eee Me hot a we Gere ere oy a Lid Sipe * 54
4, feare ey Z ' yaw wet a 06 Soy Se pod ee £4 4 23 ° a
' ' 5 oh "4 : weg 'he we bboe, .
eos , . Sent 3. 5¢ 93 Gao £3 5 43 NS Song fuk wr - 7 es
a 063 ' fe be Pw ow BB wd "a oe
"4 "fe fe. en ' cS pu ESE OES - ie we
we it mn od my eM S: a ih
% 2B te te on an 0% p 4B Zz
a re 3 2 fe 4 f voce ;
Ba SP oe ae ts, B -
Lf 7% rn ree) fi Nien . a 4 ne aes we
Sat a on '. Pact oe ; - ik a oe
beeeh : { wet Pree ees on $2 " bot &
fore. %, tay
54 "ae, ed Babed. Kena
A C5 vegees wo meee rs i ey
Cn th *} "aE, es
aa ad
AND
1. State of Andhra Pradesh, rep. By its Fri, Secrefary industries AND
Cammerce (Nines §) _Deparime ant Secrefariat Buildings, Velagapudi,
Amarayathi
Ks
The Orector of Mines AND Geology, Department af Mines and Geclogy
ibrahimpainam, Viiayawada, Krishna District
lpe
The District Mines AND Geology Officer, Rurnodl, Kurnool District
4. Divisional Mines and Geology officer (FAC), Sanaganapalll, Nanvyal
._ Respondents
Fetiion under Section 157 CPC praying thaf in the circumstances
stated in fhe affidayvil Hec in support of the petilien, ihe High Court may be
pleased io suspend the Show cause Notice NOUfSOQ8/Md4/20Q00 dated
19.06. 2024, and Consequential Dermand Notice NO fS08/M4/2000, cated
Q8.00.2084 by the Divisional Mines and Geology Officer, Banaganapalll,
Nandyal [istrict (erstwhile Kurnool District}, Pending disposal of WP No.
274468 of 2024, an ine Ne of the High Court
@ pefian corung on for heanmg, upon perusing the Writ Pelion
and the affidavit Aled In sugport thereof and the earlier Grders of the High
Coun dated OG.10 2084, 28.10.2084, 16.47.2024, 02.12.2084, 25.12.2084,
20.01 2025, 77.02.2025, 16.03.2025, 22.04.2025, T&.08.2028, 74 OF 2025,
OF OS. 2085, 06.10. 2025 & G2.17.2025 made herein and upon fearing the
arguiments of M/s G N Umea Rani Advocate for the Petitioner, GP for Mines
and Geology for the respondent Nas. t to 4:
WP NO: 82102 OF 2024
Ratween:
ills
woe
see" bon, oe
; feet ie "on,
te Wi Seat ow eeree,
4 tree wong be ES "hs
LA te need aoe 55 #1 "
he "g ps Fas 3, 64 Myth
vpn ioe am wth Keo a re on
4 'ar, id tas
ae " oe oe 'ne boon yr G
+4 (4 yong, wy gee a sanon, fon heed
th ee fs be ey ne oe 2
£% inn. ee5 ot ' CE rag pone Some if .
4 2 3 we nel Brine fren ee bo w% hi
° ed C4 1e x a ap ot Be
* er] wn oo Pee] . na com wf be . vier
os pa OE es nd ae "im,
"an 3 ty Sand % ra SB poo fae
Ss sf Sober. 7 eh er Seve or
mm fo Y 6 © i, "3 a "y
rm, ne Kg a? on * a Beri gee po,
% petdns ee ie 242 gare wher 49) of xO
deoot Vien on dove "7 'apooe ' 17
is 5 CS wm (OO
Ee " 'nee bee + ott "3 foce ey ed
one s es wa BY Wi C4 or a
rae ant nf fata wbede Anes *
$3 3 he Sve re Ken ot ~~ (tee
3 oe 0 o oes wy, A
'ei wae a pane " %
a a oe oe ges "err, fee pon 5% oe
ea 'as "i gar' Panes, '
snot oy ben ve atten . me te 0
spare "tee et pot ne #% od om oe "3 ae
bods 4 E32 ooclo watt * " aoa .
felon a a weg Eh, ' yo vp
oe fide "pet ee ib ge ove. oe ey 3
4 mm ee yes bone oe, wee he ,
teed £L% mn ereee, 4 on oehee, g
me PD fy PS "bees Got
hy ah : ae, a ot gn r 3 i
fy GE mo GE a ee tn. ty Fe eh
ahs -, tee fy oe oo "gene ab eg
cae on wie, phooe bid eee bene eben tt Moe. age) is
he fee we iff C4 oy ey 'ed oe oe
Me Cy egmen beet vi ant Be, wee
eel At lone. ee £% ies woke bape KS Moore
foes Gs ed 2d fee na wad head Lo pee
o% %, ore fa we, 4 ts fin atuon
Cy tad oo RES ts ie 2a Ga, TD gong. peat
we Sadee OEE , fn 5 " tht ieee "aa vee
Gs pe ne ac! roy vente. ceed oe " % rae) vee 6 AE vt
a ft og 3 ta feet iy i t "et seed ye Oe ES
4 Leved ff aA S i: tyes tears fee a ro ae
a fen % ¢ As o, an ee te choeh ae Gee tod
4 oe ag "a aA ed "bt ate Seat! arr eh fowe "Lt
uae ott, < weet CL Pond Sone fee ea Be: ss
Th vere Me ee wy oe) ries hee Sosed an its coals
25 re: 1G owed o "eed tees ae eet sree, ws
i we & wG PG KS rs ey bacok
ee oy 2 ee wo ee bod thay, Sooo!
#) oH) a, Binoe, % ran soe a oy. i: coree
a en %S "fe on i ns on eden Sip oa
c rs me oe % Z veers th
ee res, the cs 4 £ (fn oe Co
ee pone ot i La SS Sooo gee iy on veae, bee
wn neree a fee 4 sm teed % ge ' be, 6G bene
ie es ee ae ae ye {G ry nee eos ee
oe Renee ws a free a3 Sine i + agen is ger cod.
as meee? é ie nove a 7) taeee ve "sn bee ?
Pei fs tee, os Sie Woe tices: * te ee 35 ee mgr teen
O05, the + " wer Ped ifs ae She Ser. ~ ; why
* Te ewe Bok Se aoe ben the Oo, pad ns oo a) hw &
we 2 en oie & & iseeid wy OS ote
or ie ci ol OU tye es Pes "3 $7 ae un
LA a ne ao Fag ven, eee 'ne pes ce me sehoee
bd oa : oh a od 3 °c ge La ben 7 rs Se
a fe is van pa wh oo og peed "gen a eS ~ % baend Se
a i & Cy me ren aged ae oS , gen feet "9
Pr PE OED oe FS wn "elon agi B Ew Lee
ee ee By a back? Fy i) gee ; ee e pA ree
ett 5 ue oper. oy rand bud as 5 bee Bln - sa iy
(an ge JB one) fe te ost i
os tes 'ee A
a7 beesel ro aoen Here' i Oe we gn ws in 0, ss
} rn on oS z 5 0% 4 ia we aye
igen Pr ee g oy gS es z
rg > bode £4 oe a Pi ee a " wae
$e 3 aap a . wpe trot thea cs nn § oo
ag o Sows @ wg ge £3 ra] eo
rheed £5 ee : 4 i Nee
cn x bad a reese
- ora co wy «® TS i
Ain En th Ped & 8 © veg ate
fowe ZH wot 7 ih tat A vor,
4 oe5 ce ve. we
2 aM m @ 2 ss a Ga
ad el 4 ory > aoe
th Em ors BB
Dain CCA yt, vege
'eend Bove
IANO: 2 OF 2024
Patifian under Section 157 GPC praying that in the circumstances
x
sigted in fhe affidavit Hed in support of the petition, the High Court may be
pleased fo direct the respormlenis not to fake any coercive sleps pursuant to
demand notice agains! the petitioner, Pending disposal of WP 22102 of 2024,
on the file of the High Court.
The petition coming on fer hearing, upon perusing the Petiiion and the
affidavit fled in support thereof and the earlier orders of the High court dated
O4.10. 2024, 28.10 2024, 18.11.2024, 2412 2084, 22122084, 20.01.2025,
17.02.2025, 18.08.2025, 22.04. 2088, 18.08. 2025, T1.07. 2028, OF 08.2029,
OS810.2025 & 03.14.2025 made herein and upon hearing the arguments of
Me,
Ms. GN Umea Rani, Advocate for the Petitioner and of GP for Mines &
Geology for the Respondents;
iA No. 7 DOP 2024 IN WP NO: 22789 OF 2024
Setween?
Mis Prathima Infrastructure Lid, A Sampany registered under the Companies
Act, 1956, Vide Registration No LIGSSQ0TGTSSTPLOOI3SS9 Address af Doar
No.54-15-40, Second Floor (Part) incira Arcade Srinivasa Nagar, Bank
Colony, Vileyawada - S20008, Andhra Pradesh, Registered Office al Flot No.
213, Road Not, Fim Nagar, Jubilee His, sylerabat - $090096, TLS.
.Pativioner(s}
(Petitioner in WP 22789 OF 2024
on the file of High Court}
AND
. State of Andhra Pradesh, represented by the Principal Secretary, Mines
aed,
AND Geology Department AP Secrefariat, Velagapudi, Amaraval,
Pra
AYE
ty 4 Ma hee £ bee we yo fee ast won ~
is a oe LS ~ as ¥ eben eet fs,4 wapeee
Sane ae er aa eae o ws ng sere . " :
"sent is) e569 oar Veeed Took steed ie 5, a 184 tiie Ment
td : as Scot sen ? be
colors ° '+ . a Bag cohen. ae
* fot hoot aren, por (ES Lh 4, wlbws
f eet "e € cs ,
hon ~ : $ a Soe , ,
aaa one a rs ee ye
~s
eg
FP
4
i
33
et
vi
mS
BN
:
Q
¢
iS
©
(Respondents
g
&
K
>
te
Oo
tones she. P She noe? as ben ra
4 ,
ee we Some Pre gee
- - e eaee eo - ; yor
ene ft, dor, as et eg * rg a
nr 7 yet : ond «Fe, bh
on eedes 3 a evs foe. pres, Lf. wees
'4 a ar he) nn it oe nd be
4 % : ¢ 4 agree e '
'nent Ieee gees. fat eee Bi e ; g aft
i" ee waep 4, rae . Pee heed: tateee
bee age "ef ay LS " as
Cd -_ : a» a 2 rr oe a 5d
f were "43 . - .
Go rest 0% nn an Rees oe hb
ten iD id feat we . oe wage tee ee %
at "age bedoo aa po tn ee "3 O28
reed "A | int ee Soe pas BAF grr we
a ; oa "aay oss "ay fee as £ "J re wbece sae
ngere. egeh ; oe Sond Sapo. g 4 "aege * fas £%s "
we "e5 Sony 5, so o% aeene oh beg "yrs,
gore ped od wane 'net " tee
go EE £ hn tt ie
cr Mere yon rath eevee eee Fa a 2% eg oes
e 5, trees a me, %
fp we en rs nn
"ES thy dese "fy a4 a ~ KS oo .¢
4 e604 te % G3 be ae Hi 3 ae ba
iy eet rae 'ot % on apot ven Ese age
oe) me i Clee my ane ge kx 5
rg ae i, en 2 om Ge ks Pa
been £4 Ned ee eee % Sone pisee °
393 tft Lo gn vege vee ae a yor Pad .
he Fest eno fen ak mp mS re
a 6 s 6 a toe, S
cob oA wih g ae me % ¢ LA 'renett ye, oe
wpe " 4 % eee le
2 © & 8 G B ey ae
3664 e ges SOE. ser aS a oO Gi hy ase oon
sn; ae ane + rc, i, "Ge ke OE GO Og
an a. Bom me & B BB "3
an a a, Be OG cs Ra. A wat
wed "5 i re £2 "C4 ewes, Sond we ny @ th, Beek hed
os gute i 4 oe
a p , see, yw ;
Eh
"ae
vente
. The State of Andhra Pracesh, Rep. by iis Princloal Secretary Industries
and Cammerce Mines Deoartmeant, Block HI Velaganuci AP Secretariat
Amaraval
&, The Cirector of Mines and Geol av 5" and 5° Floors Sd Anianeya
Tawers forahimpatnam, Krishna District
3. The Divisional Mines ANDO Geology Oiicer, Door No. 19-2-7, NA-IS
Gon. fo Ohfiekur Police Station Gudur- S24 472, Tirupati Distric
3
"Respondents
Feiltion under Ariicie 226 of the Cansiiution of India is fled praying ihat
nm the circumstances siated in {he affidavit lad therewith, the High Court may
be pleased to issue an appropriate wril, order or direction in the nature of a
Witt of Certiarari calling for the records relating to the Demand Notice dated
19-00-2024 bearing Reference No MOLOTOfOonz522/SPL-TEAM/2024 issued
by the Divisional Mines and Geology Oificar, Gudur (3° Respondent) and
quash the same as ifis egal, arbiirary and in violation of the Principles of
Nafural Justice:
IA NO: 7 OF 2024:
Petition under Section 157 CPC is Hed graying that in. the
circumstanoss slated in the affidavii Hled in support of the writ petition, the
High Cour riay be oleased to stay all further proceedings in pursuance fo
dated 1S" September 2024 the Gemand Notice bearing Referance No.
MDOLOVO7O00S 5ea/SPL-TEAM/2024 issued by the 3° Respondent, pending
disposal of WR No.23910 of 2024, on the file of the High Court.
iA NG: 2 OF 2084:
Peition under Section 184 CFC is fled praying that in the
cieauavistances stated in the affidavit fhed in support of the petition, the High
Court may be pleased ta direct the 3° Respondent to continue issuing the
Dispatch Permits af the request of the Pellfioner, pending disposal of
WE No 23810 of 2024, on the fle of the High Court
thy ren peed : eee tee, oes "peer bess iy yer ka wel Nien
" fond £78 * hove ge Ltt ae, "nee? tt 4oh bows eP ; or
oy OR de, sy a Ce heme 3 wren ay ae & TH Fs
ae a' te heen son tA ad ee %y ars ' ae tebe, gem
ny - a Fes ras yen "yr oe ae] 'hte We reree ', "gen oon 4% 3}
" 6 agg os a Bane the, eed a "ee a5 OE th a pt
Bh US ee apy OE "g bee Y me ot "ge ee a
& t ad ie "1 1 ve + ae se) fone é eee. he wach psee whee "en
or a 3 z sheen. 4 ", 2
~ 8 Ca ¢ ah ber GH é A A mee ty, ab
es "% tN fs wie Fats ods £4 a wie 4 we ae
t my ih. de ett . is oh. i 'sree ee pe
gn, nee, Page -- fs oy {4 then , Cee ore
As nat ead sheed oy wad the spoon aie poo . Py
yn yeh 4 . oo re, : 5 res a 27, LA
a { . gers Cee a on x3 At a ae bo ee
ee ene one, . fe shook tons % roe re we ae os pe eed
44 of ra %, 'eet bevbe. "i o% itee fede etaen, "d
eet a eae fads so é nantes Agee bale ew, we "y
Go So Oo gt "es , P 4 we
, a ¢ ye fe 1 3 sae a boo.
tt 'aaa! ora . Z $e5 seed ae 3 beee hee eas
cn - ecw Arod £3 44 om ove g i oa se
03. fs 4 tbe. $4 a eae t. cenne £3 to 4 - oF
4, oa 5 a ' fin . bedud, reece a aoe a 4
vo ie or ¢ SBA 'eon cae bhewe yen ° seers fang steer, ry
co A eee, tou, ; 's, pee o v o a:
ve S$ Oa, ae % we ne ne yf % terdee yrs Se,
wd we, ED "4 o % Cf Lo ale an ad yor ED
. on need ma ii be Se tom eee LEE Foun te, gota, eh we ieee
pe * * taf wy ty re ' Cae TG ars ser 3
as Ma £03 Pes, +] 5 Sal behew whet on fn vient ov a 'ee, "42 ted
oe § a on % aes aaeed Seree ES LA oon ey
el toes is ee ave ify a ns ge wie Pa, Petar, 4 oe
se A vee Ieee pe pee iS Gp tere 0% oie He
we a " £0 he rates ere, % AG £34 "ll bored z£ *7 hoe, ote
an OM Le whe ae a ag oe Es 3) fe seg use
, 'a oh yeree we neers hore eee 4 feee $ sore, ag
Seve ben Sud a 8) oe homes 2s ss Ba 3 og A as) t te
s . * ° s on es cf ' ee gen $9) %S
ae , % free " sf had tae e, 4 wn ones eee
nn ane, a, 6 we Gh ti FR
Sao res . Fe tt MG ea ve a +h " Ky L ag yer £3
oa F snnoe we A t ee fw ase nf 1 Gy ye eS 4 'ace :
4 tot as "et Oey Pa
Sn Gp othe et ac non vin SS nn nes. a
seen eh agree ve co 59 ' eee. fi te oe She - fade
ity, Tas be te i Gon 1694 ae $% we ae o Gr ae gy te reas
eo i - . ie we been a $m 'ae on eeoe a ote iB oe
Hs oh OS i ge te OR nly fib, oe oie pn ane Lo ee OD
te me et ; ro we 4 oy eB an an
: 7 7 5 a " a or Pa ,
Oo et > om Th, oe ee gy a fee thy oi Rat EE "a Rg
% % "4, * oe - "s 4 v wiawe a
tp ' Od Bed ° 4 og oo *, " "ff, Zy od i ween "Ko ee
val > mh & gu Ry, Fa Sn; ad tne ay
a, on 4 P . then '4 gore , *
we % £65 £69] iy LE. J, wade OO % as Soe whore im bodew a3 ae oe
oe ager i, read saoeee 7 2 men g ae o 5 dove wages a nt
om oe be TR 03 pe tee ES A Ie ra? oe
' . ae 4 see. % 5 weg re ;
" 'Pag! Lae g o % " sere ae nee
Be in cae oe Ee WB pe BB Be ke wm Bm mB
ces S33 » " dose 4 <> $4 % " yt £o% for, : ieee ieeoee tere eee Got
, ee EE eS OS 7 ns J Pet hee Gy bend ge ie ey
234 hug og ie rad cans ed ' 4 oS " ay Ay % ae 3 a2
ee go, pms ° Va ao Oo WW ~~ @ B&B & 4%) ee 83 OG
ng 0%, % ey % ; wt P ae
Bom SP om & oe Bg f gg 2
ss ce) ee C4 ; fp fen EE i are Mat ~ Oe
He oh ob fe ae OO ay Vis ee gy
Bom te Bm et tts a4 gc 2
* eee, :
quash the same as iis legal, arbitrary and in violation of the Principles of
IANO: TOF 20268
Patiion under Section 151 of CPC is fled praying thal in
cirournstances stafed in the affidavit fied in support of the petition, the High
Court may be pleased to stay all further proceedings In pursuance fo ihe
Damand Notice dater 49-09-2024 bearing Reference = Na.
MOLO1O9011317/SPL-TEAM/2024 issued by the 3° Respondent, Pending
disposal of WP 28922 of 2024. on the file of the High Court.
cite)
pond
IA NO: 2 OF 2024:
Petition under Section Si of CPC is fled praying that in the
crournsfances stated in the aNidavit fled In support of the patiion, the High
Court ray be pleased in direct the 3° Respondent to continue issuing the
'Dispatch Permits at the request of the Petitioner, Pending disposal of WP
23882 of 2024, on the file of the High Court.
The peftion coming on for hearing, upan perusing the Petition and the
c 2
Widaavil fied in nan thereof and High Court dated 22.70. ee TH. 20848,
48.08.2025, 11.07 2099, 07.08.2025, 06.10.2025 & 03.11.2085 upon hearing
the arguments of Sri GNANI VIVEK KARRA Advocate for the Petitioner and of
3P FOR INDUSTRIES for the Respondents:
WP NO: 23923 OF 2024:
Bohweaen:
Saha, Team Leacer-Legal having its registered office af Sigap! Achi Buildin
Floor No.7, 18/3, Rukmani Lakshmipathi Road, Eqriore, Chennai - 800008
Petitioner
AND
Org wh 4
: ae a bee
peee er fon obec "i 'head eg ;
nt ia ea) ee Fess eS a a Mn a
oh a he en ae Be Nene fy th tt poe ed Z TOR is "
ab pee. Sine Lae ete npg So, a nyee se) % oon week Ec
"Ee "2% Y sage ; tat pect ge F 907 J Aen tA - Ls "
ead ae oS wert oo on bees a3] i; eA wo (RD
ei ay * ci We Chee wee 53 rece shoot on gree £ het 4 "
or tok Ss " epee To ME oy oo Sabie ae ere By ye geno
never. ws wenee rr tA ws rs weed os oe as see eet +) Ae are ve bee
oe i wey pat nn a nt a nip el KA £5 aoa ve te
a n agen 3 4, sea "% rey fen "aes er hee Amare
F3 5% tn . a bons ea ¥ ; rts $4 been Hy whee 2
% a %, "4 ke "4 nes 5 a ' ve O35 i 'b aad
J senees hee é oes, % 4 ree A et Gebee 'eton eee n whe
Y af ge Ket ep ty wage Bees ¢% wa oe 'o @ And t#] if ods
cod % é seeoed 5. Aeode é 4, Aanee. k -
goo & fad gh go Ce me LS a 2 ee
A or i dere hr hey Le oer, hy a wo 56)
Gh yee " és fi% ath res tad ag? heed Lod a oh eaten bese
a re ae Wh uy vane ge bebe i a " oh. oh. CAP
Pa tid ct £3 we sa toe uA oe 4B oe we ong at
'to ted. 'pee JN . el aes * f a G gen poe ; on "tg ty
a ye oe: meen wo cee fear ee ee Gack th £% Fes x
te et Cee chews eft mecrt bee a "Se re eet
ke repoe, ry A oe Tieoe. a: von Las bedoe pee. [os ; ieee x poss
rd : Se yelp EE te
A ai) a. we nS me or jt a An + rr oe pee i
4 vr 10% Zs a ae ae " "ae ~ £% 4 bow sm an Ch
$34 On rn chook 'eee 0% ewe is ry eaten , ies we we eaeed Saeed 189
bidet F 43 eS Fragl a Z be Cad bere 544 z thers gene 4 is
'oe on oS a a [i ae? seen we id x as ove ft we ane
ae chee neeel nent UE aeeen grt weet eed us £5 fete a tf "st fy
Sn ON Th OS re To 5 a gr yet fen be org 'vetee
eye? CA 4 ie kege neoen 'ne ie , . ee As 03
ra whee ge "Heed C3 its errr hee GS e% ween ths vo
a on ot A 'oe bid Eee Ge BS Seve fy oa ae Seb bebo
oa et nee « nee " Hn . : feet
tin ae tt g tor. tl Sod toed. ws ne
thd os we Coben pitoos, me ay Lat "'s fee. yen het om fv
an aS tove shen? £4 as £4 vot ry aren gee ts bat does ty
sea feste, 27) Sone von, a oes Lf ord Sugl 2 . $% toe, Ave 5 eer tt
he. gen oe cai Lf 43 : way "4 eas ageee 85 wot, "gE we Yereee th
in om + 5 marc pee Ate ve ed age egy OE spoon
te a Oe Bo, fing eet me aoe Le ogo rn, : oy CS rat nk ge 'ood oo
Pn rn sed " $4 Vee beg a Iran, a3 vi HBS ee add fn on oe
Sed verre we o£ 3 wes a " 7 EE ae te 4 vages, r3 wees ee ied it "4,
'ne pS 14 Sine whe soon "ee WE Sad og yn 7% ts Cb
" os : Chee Reg te Ga os bd o an sa 5
ft, i "eneee 4 i. % Ae + * is
sr a a fo tee ED thy by a aanre es 2 es
rn, " a fa we a Y Aye on rr an': a 4
i nn ne a a eT a Be iy VE eG
a ares ' , Fessad ie been n° ar men se ra
Oe . es Z oy va wo 2 i on ' 4 é iF 'at . vesae
[) C3 Sole g eb ' 633 7, igs i} Sh. 3 ys , tare ape gs
Cue Ncoadl @ esd es C25 fy ae: «alte ; een ee 'ad bet
ep be : £ rm, "3 ud Le oo £3 ie . ee Gs ee Sb 5
an a be "& to te oe my Ot z fo ee
a i me MS me mY ® it eee a a a: a
APP up, anak a 6 4, ee a = "ee ree, " ' "
ee Sinn 'eek em be og on "m gy Sb & MG
Jad AR Fy gpk rt oe op ee BO Pee we es ao ee
on bewnd - oo gen ee Set heh coe £% yer She u. ' nite YG
i 4 Z . "epeee » wets " vhoot th ; at ay oe
& & To 2 B eo te N of & hud) ee ee att whom
H , sais Y rat bee. hove. f 5 ge x " oon
; of tees vente A LA tl 2 eet
gnee : > "4 7 ry why ee yn ra) oof Eh e% fr rn r% Th
iN os 691 woe ESS por Son a ws <% fern hee ae th. Gt
. ge ie) P Peas ween, ft 054 Gs oA or
ster oa ean $ Tye we aa Con ; eee om psoas re
" S ne Ay " '4 pores, Saar Sead VES 5 teed here
Psa 08 Os a oe rye ee tedne a3 z eat
ec . oe % er, pis rt "E fens oan
. ete 'ea ether
co
4E3
£4,
a
a)
Fi
a
Be
%
io
sk
cash
a
the Dispatch Permits at the request of the Petilioner, pending
Writ Patifion No. 23923 of 2024, on the file of the High C court,
The petition corning on for hearing, upon perusing the Feiitian and the
affidavit fled in susport thereof and ae Sour dated. 22.10.2024, 18.11.2084,
{8.062085 17.07 S028, OF 08. 2025, 06.10.2025 & 03.11.2025 YOON hearing
the argurments of Mr.O. Manohar Reddy, learned Senior Counsel appeared on
behalf of Mr.Gnani Vivek Karra, Advorate for the Patitioner and SrlP Rama
Krishna, Government Pleader for Mines & Geology for Resonndenis,
IA No. 1 OF 2024 IN WP NO: 24191 OF 2024
Rohween:
Mis Jaiprakash Power Ventures Limited, Having iis registered office at JA
House 638, Sasant Lok, Vasant Vihar, New Delhi - TiQ05*,,
Prasicant (F and A} and Chief Financial Officer Mr. RK Forwal
eee
_ Pettioner(s}
iPatitioner in WP 24197 OF 2024
an the fle of High Court)
AND
1. The State of Andhra Pradesh, Rep. by iis Principal Secretary Mines and
Geolagy Department AP. Secretariat, Velagapudi Amaravaty, Guntur
The Commissioner and Director of Mines and Geoingy, lorahimpainam,
Viiayawada, NTR District Andhra Pracesh - S27 458
Su%
:
4 The Collector and District Magistrate, Collectar Office Rd, Ankamma
Nadar, Nagaramoalem, Guntur, Andhra Pradesh - S28 O04
Raspondaent(s}
(Respandents/Responcdents in-da-}
ey
hewe, ns $4 gen "< 4% oyeet i "ry
m ,
Ze $9) rot, Lf Pa
Pee ye te es wn Sf fen ae ee py he wy * voce eee Be gd
noe 'ong i 'th ge y; £3 es $ Pah rd bonece Y's ¥ f es
an Cy on ee rey "hs when, "ae too co aerk ge as on : A fees Neer
Bs well a oo ns ; * a gy eet ale sient ty, oy Be
"ye CK on £% a ong ihe, a fo sae ad
obeat ty, ba ast 5 sbpod EX oy eae Lait og * et segeoe ad Ad oe 'i
yer peda ret gee at os wen, fond (lee = wae, 4 ' aren bedow.
feee 4 soy a Sa set wed a £ ws * ay oH 4%, sdeokh oan
neces te cheek * rs pe r os fore eee OD ae "as the en a g
cam ty "% i on fo ee os a wy Ps at "a bedbe 9 aad
\ * oa danas "ts o Bs 4. +
# - td Sen Ah oo we ee snot "od tinct C3 ' *
, tx. wer " ayeee. t * teh, * ts a . s
en we feo sooo ban, ra "oS deoes os) rheod wn 4 Ao ath as on Ont
Ci Tn Sone penne, ae re sant t as f ; wn ge ca 4 1%
go Sead " g 2 ee gn Siow. gene z toot a es 74 er eee ye,
koos Bas e4 we tf tere eae. seene "en ts "es ; LA bene ty 'eee? fs
piroe. ae "ee oes sn geee e974 ps bates. eae Oud oe oe a4 oon ;
an 5 Oo 2 Ci "St, po ge ay a re: ao | babes
ate 4 fat - Pa rab) we ad "% "t ee; om 4 Th egy
rey $3 ed Rabe tt hed bone * ft ab < ony Ln Che ise rer 7d
ed fe ky BOS a we as a a ars. cs "
a a ie re) Oi ge Gy "ea ges aw a a
vend eh ° fea, , ne feet Sone ng Son » eed a ir A seme
B iB Meets xt wereee ", : a re Abe 3 , beat Seee
"hee fe 4 Gy os took 05 cS, Suet # nan Lave 'Z ; ae
4 hood sp, isd steed, ify 4 Henne "7
oe Fe soe mh oo Ee bee thee we a rae era food
ewe ns i' a in rs Oe 'ee pe Mee ad " spe
, a) set ; he the eee oe seed Luk ery, ny 7 oe aA
i vob cn a a? an an es Wo yen gE ae OG gfe lice doe
ws oat 'ype By aed es "et fore "hs gee a porn a oe on cages iat Sve eee
baad or Deadbeat 4, £% "Ly i J. % iy Ze the
ore wegreg v6 eae: ed ea reop tn "he ie " ?%
ry hove 4% Me 2% Lave Fis ran " i a Oe a ¢ " tp
é % . es tae meg wy a a weet yor £5 fn, fae " va 7 Brees Lok
mee Cp eae aot : tee 2S wt he ies % ; a 'bea hoes 'ech
oad " Ped 4 of ge fece teheee "es, . eee, wot 4% os wee fee, "6
* Fi) 'heat 2 'eee, oe 0% wa B % ee, bibees, Kae LS 04 we .
he oe nes ge bees ¢% food wo a - edge "ea CS) o%, Sheet a Lael
verte age f eee : wesee ee be oc ", g PA oS Je
ae , tay %,, tee. ., ony cael open * ease < et, ", as
he Us ony oath ies ¢ & <3 ee eA ince i 4 4 e "f, "ig e's veccd "3
sagees or, 4th ' Sa P 'ee i Qe. 1% % er seed er
seve, we errs, rae] oo - tas * Cat oe gece hoot an
* wee vies eee, ' '$%, re. ft hres "ee , ee i" *, See
ie tes Tan oY ts "ow as Peg tH nd nn
wee E Ea os schees oor free hadawe : np pete, por wen F ;
vor hn 04 fo Gg ot bone eve fee OT OH on ne 2 ie GL.
a 5 oS a oe o4 Shook st % i og pe oe me wae
aad B re % LA "ay pos "ty a av ene Sen, eon a Magy, Cpe
Cn hp ge a " (cs ny (nee
ale 4 von , "pone 2 4 ware, ne cerees 4, SF, 4 x
ved ae a &, f ip6 cae Ys thoes is By aa wedge " thy Seas re ott hs
ne Ps; a nn) aa ct « SR ae gf Be
a find ow '5 , gon a a " bape me po
7 . ; 4 2 cs if s . oe vee
en C3 OS oi a ge Pes ' ae 5 © rr ig nn eed C5
Se 2 Bo 8 RB & & F we G bee KG Gy Fy bey
a 'nf ifs a rag 5 hi "wan Sood po %% sonoe aay sages a roe aus ven Ly on ail
oom, £3} me Se a ES oA ae od on - Eg ns re
Saat tet % * ae i y
uf
§ gis
:
nd i
et aa ry Sa as x
in "4 ew ; ae oe . sale a i te feeas ae & .
s 2 © &§ » 8 ® we ge om Bow & Bm
ee 4 ss ee on o% ~ tn wr " 7 ra va, ; :
S as & ee ws ad ed ifs 5 4 oes €4 ae qn it ry oe i
wie ES ca get ee aS a Er an Om © < O mca
a Ri ees to ' w rn age
£3 ge wa , Bs 5 eo f a me gee ee Gs Ey ont
hee ree gee hed 3% 7 £4 ve i ' " 5 an ay 7?
ae ae A f wibe % a ea Bi ' Sod
5 5 ~y
FCAT!
rf
é
R
Q
nt
S00
7
IA No. TOF 2024 IN WP NO:
ss
Sehvaen:
;
ae ra ~ oe
rag a wy: ae ee e % ay 'eB ee mr ar) ee po aa wn 4
56 8B 2B eB & & £ G % #4 & ts & So EE
Oo 08 £3 Ch B@ @ 6 wm fh & oS € i
$4
The State of Andhra Pradesh, Rep. by is Princinal Secrelary Mines and
o
sects
Geolngy Department AP. Secretarial, Velagapudi Amaravall, Guntur
2. The Cammissioner And Director of Mines and Geology, lbrahirnoainam,
renee
Wiayawada, NTR District Andhra Pradesh - 521 456
&. The Ofstrict Mines And Geology Offer, D.No 1 ?-14-880, 2/5
Vidyanagar Guniur, Andhra Pradesh - 5238 004
4. The Collector and Oisiricl Magistrate, Collector Office Rd, Ankamma
Nagar, Negarampaiem, Guntur, Andhra Pradesh -~ 522 004
. Raspondents
Pettion under Section 181 CFO is filed praying that in. the
aycumsiances stated in the affidavit fled In support of the writ petition, the
¥
High Court may be pleased Grant a stay on all further proneadings related to
wee
Demand Notice No. 1353/Sand/8024 dated IF August 2024, issued by the
Disivict Mines and Geology Officer, Guritur, penciing the cisnesal of the above
writ petition, and that such other orders as this Hon'ble Court may consider
appropriate be passed as the Patiioner has a strong prima facie case,
balance of convenience Hes in favour of the Petitioner and against the
Respondents, and the Rediioner will suffer irreparable Injury 8 the impugned
QR *
Remand Notice is nat sieved. Pending disposal of WP No 24193 of S624. an
g
The Petition cornng on for hearing, upon perusing the Pelition and the
aliiddavil Hed in support thereof and the earlier order of the High Court dated.
$S.03. 2085, 22.08. 2025, 19.06.2085, T1OP 2025, OF C8. 2025, OB.10 2028 &
OG.7 1.2025 made herein and upon reaens ihe arguments of SRI C SUMMON
dvacate for fhe Pellianer, and of GP FOR MINES ANO GEOLOGY, for the
mt
Om al
Ls
ered
oe ee ber
veer, Ee ay 'th lee
set LG "
te ay Q See KS oo ax ne
¢ is] non a {5 gen Soon. tng, ty &
" Ly 4 booe 5% "ey ene 2 oft "e
Dg vi " os oe eee pee "Get 4 nn;
By Fy vet ie logy on ay tt 2 CPE
< ee aveee, ths a) fees we ee ras heh f 4% ra £4
oO fel Ge a ke a oa eb Les
Lh i ee ad te 4 s ths me. " fon C4
yon a ay bn a7 5 as ¢ "iy EE ae ge
% ae id WO, * oe oh ES rn ee teen Bo
Lave on noeee te esha rir "of ; tt £5, CS 3. ret ae
ies , i £% an "ef wt het eA boon & oy re ES
We; . . - Me on at ot a zi . - Son a
& be OE Se Se voce "age " Sede bee dh wh as
4 40% 6% t%5 " : S564 ; d bob Whe ped
4? $i £05 tt $4 ' 'ee 7%
5 BB & ie a x : 3 & ey 2 - &
er, 2 4 bree. ces + gen, 3 'oS 3 ne. 3, Me we f one
caper neat rs] £3 ay ye re % ae oe vse rs wee oe vers
wes ites, ce ' g toot Sore is a 4 aa as ¢ nee! 4 os 4
tee Ms oS rs fe. -- "ape then eg" fe sie tuk an hp
wale on "gene a "3 So arene rs cad 2 hare 4 a} 7 4
' 4 , . Cee ' oe + Come -
a bewe a 9603 ~~ 4 8 cat bon Gigi, eheed ob piooe. ran mk
t thre, 'ed toe 7 or be th s Cad Ke ry gers fede 34 toh
Seg vs vette ws weree "es . Sapew. f,.3 Gok cache boone LAD taf Scoed Kong sen
3) Lb. $94 C4 oi on is "ye " he on a: eo is
woos OS ' ue rae} 4 ee rts ee 4 vod boee Ge ead a: mae
a ae on on tits a $3 wi ee 4 Ae od ten Sere ang
woeee 7 Godoe % $97 he An, ge wf a Put te
posed bo we '3 P , fn Passed oh, A oheeg no ar ae:
4 ba $1 ny eset "% regs 0s rere Soar aad wy seers : Geb weet 2 : Seva
thd tS ep bead? hte 'eed pe v4 7 z om te
os oe am Kee an cB on ¢ See dene the free ehete weer 1%
" $ Pata 4 eng OD reed a .
3 de dy, aa "yy Od ce a ac a tee 7 aa vee
€ £4 we ors bove. 4% es "_ Sooe ab ca ea 2 eee fooe, there fi lobed
ps . a3 o% i co 1% ye "4 ms ae A a eee "ere yee oc
gee ay at Pas Lhe. ey wee Gp of 9) "det voooe ee od "e% goat Ka € C3
vegee aed 7 J wt a9 : 74 vs nenee 3 Med fae a choc at me 4
qyeee Pro 4 oreee tam os « : 4,
"ofp chee iy ie us gute oe, we bed on ee? 'hi a ie
y Fe aA ao wn ee Ly 50) te wreck Sa
Ong Wa nee chest ms te} Hore Goo. td on hens fy Ee oS re es en hana 0%
: oan oe a nr 4 B es ee oa is a
ne "4 A none oe oe ee C3 £45 hired: Ch gn eee % capt 1% "gt LA ade
* aps, ' ve % a on 5 4 x i Lad 7 wen or .
ra a ; an ie ge a ws ed Oe ve Cod ya $ ve
' haseee § o poe " ne ¢ , "4 fy beet 4 é
et aon i vot we eee oo ts oo) ein aa 1G ge eed on fee Ps 4
2. Se EP om |B Ry i Gy hee, 4 f pag : i
f ee ane Gs Seo "% fh. os 4] Sooo i) fede EL hee, fn £% £33 tN wd
moe aad yor aa ae Pee £4 ve west is deed gree boot As od paeced tee eed 05 *
4 bah pore they babes nc + "es oo, Le ft eee _ s acer Siew vogee aad sgeee. Seon,
: ¢ cn Fea] boo. ue oy ogee te "xr % 'a freee ern, tens coher bose! j pn
enn, 0G ae bh on $ sad no . 4 "eed tee, rae nade Soe a ptt
dean a fe A po ED on he eB? * gt py ano er ge gry tt
4 '« ee eleee ee eat 4 27? " ake 'ag? abe "S% *
eer ee see tee vices C3 ¢% £5 bee Y ens 'chee . yee ry " oe Fo a
fen oo $4 dapee 34 5 tat snd ran ngee ea Ld eheee ns fog | doe, 4 vA '
34h oe ; ee -¢ f bee ye oes na 'ct weet ewe fe a
tt, a3 eae yar tt ae domed nad bree % a 24, ne £3 fn 3 'oe : rom re
BF 03 TR, bend tae yo po of ve 42 ry, we 1h te A nye os os
"ones eed Ieee, ; % rere thane oeeee fae) wae nh, ry a3 ws pon oa
bow ve ¢% cag ney % nypeg gee 'eed ed we ae rey wt oats MS leet ME
; ' 5) peer 33 ; a wad eb le ' vo ; ors
enKne x ers fedeoe " Ms ¢ Nat Mer y an % peter mh dove ay 3
Son wl, Sod a ve bevy gee We ifs omee ites i Upeee fe) oi tub noe
is *s % Sooo CS beet - us oy p07. or en bed £ % rte aloe uM . oN
oon " £%3, hove 3 Me seve wh bo, re beer yn ¢e "gee ne Meet 65] Sion "er aye
oy nude ww yo on 4 ms wa ° eee! a 1h OEE Seas Ch rr eee pene gees ELS
wen rare £ Seaw '7 a, oa ao, ny "ele?
. a eok pttin, oe ie Bo bewedh & ben aie ope 6% wen "spe os og 'eet , Poe
*, eer , bine yee te 4 or ge ae we hat ' wy aes Senet
. bekes a vars ¥ 'My £$%s, " tee or . "*r, egy
some HA ape a & Foon Me ood or fete ay '& Bm th fg ed
eer ft C7 ae pd oan oa wn ge w re £f sette ' "4 AS tt eo vat agers
oy weees, 4 yer ~ 6h. aft neg veeg " ie tarot thee ihe waney aooe weres
6@ oe ome lees % Ue he vet yee re ent i. sven Maat "
Sg 4 Oe Las) os we WG vere pt ooo ty , ger EG £%5 sh "if _ i "ye we
"os roa] $6 tae Cy fs, ee ae a a Pa heer ee Lp ae ay rs Hoe get al
sc $4 beet oe Fas) La tA ms id a chest a ae Me cs bees 5d roan
gg vote. Lh GS pen £33 oe bewe eee a beet . oo % af fae) os od
Fes oN nepet bones Sra ee soe} "3 ree "er, BG 16, Seve nee L% Sere! porn,
, od "ey wees ncaed ™ aad a oe ay peat i he a eee fat bed fy oot toe
- y peed ou . d ae gr, ye apres ov td Sync oad ,
be ra she wad ae ve ge £0 ws eS we ci tae be ee nee ad oe "S rane
vy Us €e i: Fas iA Be 0 tay G ge we & othe ro we 4
i? rr re ey Se an Ob: a a bees oy me Oe
3 8 @ 8 5 & DB & B&O & & eee ee 4 B&B Bom A
mh gg 4 % ws gy hea on wm 8A ie i wo fe te Me el oe
ae: a a4] % hs Aon @ 3 % % 1% wn a Nel iia oe a, ty rere a aw fea on od
tne BY ers rere " eens rane tired, " dot * ; ane $ t
So 2 s BB fom ee Soe ~ 2 eS eo ty em omy OO
ee peeve ' By ghece ms 'Aere os Lo x
' Whee jem % gL a % a "
we a. , we aad Wig 7 oe os rr wed is w <P ae
ag Es agree , ee tt cee nas 5 feeet det serps in
ns Lik Pn " 7 a 4 aed Ae ie mh fing
iy 3 a ge 5 . > i : gees, ms
ve my cE Be 63 @ © free tn oO
% § ' ae %, Ss
Loon oe ra
an a 4 RB 6
at teem ne bbe. a:
+ . * ¥ bos whe * oe
i Ge ogg
ook wot 4 fo "s Kh
hae Gh gee
Advocate for the Petiioner, and of GP FOR MINES AND GEOLOGY, for ihe
iA No. 1 OF 2624 IN WRIT PETITION NO: 241s? OF 2024
Between:
M/s. Ja@lprakash Power Ventures Limited, Having is registered office at JA
House &3 Basant Lok. Vasant Vihar, New Oethi - 1TQOST., rao by Nis Prasident
ny
(fF & AY & Chief Financial Officer Mr. RK Ponwyal
pitts,
.. Pettioner
AND
1. The State of Andhra Pradesh, Rep. by ts Principal Secretary Mines anc
Geology Qepartment AP. Secretariat, Velagapucll Armaravall, Guntur
Orstrict
2. The Commissioner & Director of Mines & Geclogy, iranimpainae,
Vileyawada, NTR District Andhra Fradesh - S27 456
The District Mires & Geology Officer, D.No.17-14-830, 9/5 Vidyanagar
Guntur, Andhra Pradesh ~ S22 004
Lad
4. The Collector and District Magistrate, Collector Office Ra, Ankarrima
Nagar, Nagararipalem, Guntur, Andhra Pradesh - S22 004
Respondents
Petfion under Section 191 CPC is filed praying that in the
circumstances slated in the grounds fled in support of the setition, the
High Court may be pleased to grant a stay on all further proceedings related
ig Demand Notice No. 1353/Sand/2024 dated 17 August 2024, issued by the
District Mines and Geology Officer, Guntur, pending the disposal of Ihe above
vif petition, and that such other orders as this Hon'ble Court may consider
appropriafe oe passed as the Petitioner has a strong prima facie case,
Demand Notice i not stayed... pending disposal af WR No.
the file of (he High Court.
mo
"gree
}
ws
BF 2024
Go
Sy FV
Ss
x
~
WP NO
N
z
ig
We
en the fie of H
homer in
*
Pet
©
:
Rahwean
ig
Court may be pleased prayed that this Hon'ile Court qrant a slay on all further
proceedings related fo Demand Notice No. 1253/Sand/20e4 dated 1/ 7 August
2024, issued by the District Mines and Geology Officer, Gurtur, pending the
disposal of the above writ petition, and that such other orders as this Hon'ble
Court may oonsider appropriate be oe as the Pelifioner has a Strang
prima facie case, balance of convenience fles in favour of the Petitioner and
against the Respondents, and the Petilioner wil suffer irreparable injury ihe
impugned Demand Notice is not stayed. Pending disposal of WF Nea. 24788
of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavi ed in supper thereof and the earlier order of the High Court dated.
2410 20984. O€ 17 2004, 25.11.2024, 23.12.2024, 20.01 2028, 17.02. 2028,
803 9088, 23.04 2028 18.08.9085, 11.07.2025, OF OB. 2025, OG 108025 &
03.74.2025 made herein and upon hearing the arguments of SRE C SUMON
Advocate for ihe Petitioner and of GP FOR MINES AND GEOLOGY', for the
Respondent Nos.{ fo 5, and of GP FOR REVENUE, for the Respondent No.4)
iA No. 1 OF 2024 IN WP NO: 24200 OF 2024:
Sohveean:
0
Ave Jaiprakash Power Ventures Limited, Having iis registered office al
JA& House 63, Basanti Lok, Vasant Vihar, New Delhi ~ 1100O7., rep by
lis President (F & A} & Chief Financial Officer Mr RK Farwal
| . Pattiener
AND
1. The State of Andhra Pradesh, Rep. by fis Princinal Secretary Mines anc
Geology Department A.P. Secretariat, Velagapucdi Amaravati, Guntur
CHstrict
The Commissioner & Director af Mines And Ge eclogy,. lnrahimpalriann
Vileayawada, NTR [istrict Andhra Fradesh ~-- S27 490
Ning jon et Ns fs, 0% yn co 7 o gore ne. me 4, 442 Pat oo - ween, wn tf
oon Son " tae aA oa Seee Soe. sock Sonn " Gs Pat . yee. e% > aeeee on
Noe tree on a "ES ms Fae a 4 tht wtp Tete ed . Sone
oe Eo on **6ap 4 ad ae "3 ne #4 CE > OG » £% teed spe, £3
xy " bere wee fant " be 3 agen yn pat 4, og hed "cap? A we fat
feee mage, £5 os * ed. £4 ce aoobe, ca CP us a % oy ry wares
63 bat 0D a oe My "ce We LA Gy ee? rs . ; ; 'nook ed pe
ry % we aed ca the + 53, ge weet oy el vas mere "5 . we peee
Nowe? he tt eee x es "pK Men, porn vt eG , wen ae 4 a "he
ee oe es i? bon, ope ae ge Sree £5 oe "Mt is ape " "rapt bbe ¢e oy
wa tee, ip oe a ns oe $5, ae a4 lave fg " 434 a? ae ia
Kp "4 aa oe aad Ce xgeee epee Leoned ; wit Fat wed , £0 bododd pon "3 f
i Ge vi mg & ° ED fb IM eS a ee
ay 7 + £ £% er ood ren) Pu al bos ran aoe. 7% vageee >
ae "5 oe ath cd er Zs Gobo Goodin & tnee cd owe an -
i rs 'ss ; ee of toe fete poe ' Se gt "A ee v set Ce Pen
oon Sadar. ny " % ke ae a Fa] we fen ts KS 3s a nap. as oe
on tee dat chao wg UA wag; oe "A 'coat LF ay ft ogeee weeee
oe ae od nado, ayn £83 oan asec a "es odeen. ni Qk ae og PEA . CH
ne oon, £3 ger beet oo #y ws ne ye SoA sheet & fd + a : A re, geen oe
ra ud Sees a pre on ae ee aH dn £3 *: wt, wry doped. Od 'eed ea
vned ee ; ae a fa oe i ¢ tad "ad Par od se wea iy ~
; yet hed ime ae oe I eee egane how kis ad i a
bene " vend hows rch re, % oo Ke 4 Py ee Ten Bony . wove Py ere ; a
bee ngehe bo Ch Be ~ £ oe ty poet pe ee) Yi en ee ote x Ch,
4 ag 0% a Sen we fen oe He eases os a Leaf! Eh, -_
a wt OS ss ay a A rn, cd ict " ye ey ss
a a ne ww @ & = mm mm Re Ty he LS hee pe
ca toved weone n aege $4 rewes gees oe ther. oe ge Eas ieee tae ea 43 1L% ran. tng bodewe
Shon goat re iM A ae, vy fen we 3] fe Spas eet «
wy, ne Se a ae tes hed raed zg sy sell Lh gee
ert fag £3 % neue a on oe fen copes ihe i La cae £73 baer: pag
: « Sede Peay re ere, ase aaeee geet prac 3 or r bene ing nag Sng
28% ate bode Sot pee. 74% Nee Sandon a eheaes tee " raed , :
hand ~ 6 £% th whe one, ed at wea ie oF
'ts $ fs ye 4 4 A " Ut ef £55 ; aan a oe" en Hug
pan t oe 'nee ine & 4 "aed on "es pend as a oom fhe yen OLS £%
gen $ ee rm 3. ra A "g rate) Le fae) pee oe eas Sneed? rn Senet
(as gen rs beeees heey te cng ny yy pr Seow vot gdh 2 See? o ae
& ene os, CS tens rs and Lhe \aet ben '5 hm, kK ee 3 ' f%, rot,
; B beoe ye % ed on us £4 "det 7 ery oo finn pete ea g '4
te oe Ye eh Pe uy nb, 3 lid pet ¢% wd. ag bas, te We.
ws gen, on ab, iL te eee ars i) slowed, pee, we a
ead et rs Fd . ; "eer rs Ys sae ie ad a Pa ws w
oe & LA: ow % Yee hoes a ay ee oheet on py . hn xz. eeees se
get 35 yee Grne sen Sa Ped f sad we a seee aes foee, 4 te acet on
od See Soe ware oo ed one yore ¢ red 1% fiat tay vn E A
rs aSeee wok ted or eed vieee oe, i, as 4 the ans od , Ce prede
ea au sagen rg ee is [Si ee as a os rs bat od as
eee ee a tefee e woe wages A saad he wae mo) Sie ee Me
rag aA os urs tn peek the wee NS a rw ie freee baa
fo nr soot apece or ved af ae ee Mt of a2 2 ies eons i
See we CP fey eh ere a, Sere we as ye bron fis ONE rs bones ed
a aT an ue we ge bevw oy BARN Bee pe re wn
Cnr jee ee es om a yo ce Ge a ce Gi * oy pager os bd von
a6 wo v ie CC Ogee ol ES Nbpon £4. us os + a athe ee ther
fey tee Sie Os , a Oo nn ne epee noe oe 'oben '
te 4, 4 oe 'hoe ; gee tegen ae fenve La as bos ook tS oe Bor ee : Meee
; «bad aa © rn) rs te ae * a ia fone iy
p " i agen, proto
wy - weaae nn an? arcs) Fete in we na. a) nom x
ve Soee e% % as had ped * a Free oo ee ben " , £ Yee oe ty whens
ee wee had ord / ele " ee hee Ps mn Ieee ab Kg eee ut choco ; Save ' arn
wed yer Lhe ¢ $%) piece on ooh ob + LS oe ; go ee: ont La . b bee w% Fo f %
on tye Fewe oe tp. a "ry oot t +83 aioe ey ay. ose & fs Lod re a e od
Boon Ete rivet ek Ee Ie ie ee eS oe re che as:
4 Bo ay my EAS ae nant Bx oe a ee RE ttt re of ys '
ao «6 oe Sone od re fas seed a Fes ye 3 wef sO ee Oe poe
oa "nel oS ras) as a rat gilt ge fee ada La is £4 BEL agen pe mP A "eK, ra)
ge lve 3 £% nes: se oP acres yoo FS cape eae 7 3 pete,
i" t Mme . f x te ay
aoe gts sn as ane te) " We Ky Ean toe ° bea G ty fh rai
pee P Ae Wg Shove ¢ age ben hove £43] as we ar " 3 si ,
eo pe eo a ¢ @ 8 G&G gf BF go Ee be 3
a a on ©" @ 8 8 2 Po a wh
e 4 ae) we Fd on £4 Taee Looe Fe saa i, ns thoes a Sok os
a SB © @ Ke a" ee oo Bh 5 ty
MO ge nn a ya a ne <a OB Pe ad RB EO faba eee
%, . ; " side os 4 ae a
"3 2 wy mR a a a so <P +s a
wy Son hens . a "eg Areas oe,
me cae x res oy = teh ts ; dee 45 £5 ay on oy 1 et is on os
dees goooe whee y Cee 3 Toe ae 7 Sod Bs 693 oe at "hf Veer, bens Z , one
ie i, A aS oe (ig a <a i Ai cod a a er % a t
. Be SO wee fe or OO Ol 73
+ fi 4 t nooo. fenhen ify wages vapoue ay "oS oh an Vs
% 8 83 mH ge % & re; we <p me Se 3 ge foce
. '° y P 4 "a, § vive 4
Gi hn hw Sok MR OP fd ko ge wei 2 oh.
The State of Andhra Pradesh, Ren. by its Principal Secretary Mines and
seme
ree
Geology Department A.P. Secretarial, Velagapud) Armaravall, Guntur
CHstvict
2. The Commissioner & Director of Mines and Geology, lorahimpainan Mh,
Vilayawacda, NTR District - 521 456 Andhra Pradesh
3. The District Mines & Geology Officer, H.No. 45/85-6. NUR. Nagar
Kurnool, Andhra Pradesh -- 518 004
on
The Collector and District Magistrate, Kurnool Collector Complex,
*
Budhawarapeate Kurnool, Andhra Pradesh ~-- 518 002
Raspondenis
Pedifian under Section 157 OFM is fled praying that in the
circumeiances stated in the grounds filed in support of ihe petition, the
High Court may be pleased fo grant a stay on all further proceedings related
to Demand Notice No. 3076/Sand/2019 dated 28 August 2024, issued by the
Listrict Mines and Geology Officer, pending the disposal of the above wril
medifion, and thet such other, N, arders as this Hon'hle Court may consider
aporogiaie be passed as the Pelliener has a strong prima facie case,
balance of convenience fies in favour of the Peffioner and against th
Respondents, ard ihe Patitioner wil suffer irreparable injury if the imougned
Demand Notices is not stayed,
The Pettian coming on for nearing, 8 upan perusing the Petiion and the
affidavit fled in sugport {hereof and the earlier order of the High Court date
18.05.2088, 22.04.2088 78.08.2085, 14.0
33.4 208 25 made herein and ugon hearing the ar uments of SRI SUMMON
ee
ny
mar
Acivocate for the Petitioner, ancdof GF FOR MINES ANG GEOLOGY, for ihe
Respondent Nos. to 3, and of GP FOR REVENUE, for the Resgondent No.4:
Ws bee Oe we saved i wr i BY
"hs £4 veg oo rod y ger "oe as sent? A ehh :
oe uf ' a oe arn Sree ay at jie ae ¢ bee
"et 'tt tf po pot ve "ES res S34 Wes deee per Yobow vy
m4. 2 a, «£3 oA ue é a is OS he fet
a ad Be C3 ge ty oe 2 :
"eon ge o feaed nee ie beens es im He we *
i Bie | oe : 0 eo id pe hy tm
ie WEE ved gee me oe ne wn To ite on
Bi ohn oi, "Bie A sa 4 a i eas & 'x i
ee 4 & 4 5 C4 tart ae o *, ore
at * ye pre aes ae ay oad tape , et bee leer A A
* poss Soe ote i, <n % A thee aveed
Berd % te 'ex ° yn he hd me uy ORS
ih: hee mS whe. KG " f % LAS a -
Sees a fete were we. x wen £ PA aaa feet
bees o 4 af 2 ty %
: ' 4 me as : ven of som,
'yue fe emen' Ee nee % we 4 ei € hur ead
nce why af % ie re ect : a Oras
en ria ey Ay ig any '3 wie aheet £0; io
Coot pa we a "e * nate capes hoot ee vee ag
Ong botoe oh. re 4 oy fore ie ee CD wt "*
) ogee G * Sena £33 starr O a Fa ee "7h eae
aed Le -. ' Seee aan ' won aie a 4 "pee AD A
of "Ee os on heeat Pe Soos - by Soey
ber , weer " w p A . woot
se one rae. % babe oe eA % ra, we
on es we we howe @ bere wee, ue aeaa Or i wt
tyne we 8 weeny, a ? one £4 ' ons oe} ioe,
age ne et 3 05 ros fags fen Seahen iw oe bebe!
" ron, aad! | a ae a i nee fu .
ah ~S "ng on eee t Sad ae f
Ea ee, £%% were "ee Pan " fege tie yr ca 'sy yee whee
' 5 at , :
aes Teeoe £L% 'ts J " + "a ne, Sobre,
tu na ID es Lam @ aan
Beker. ad Ww ss ee Lt CS oe ra oo Op sgeeee gon 4
to ; iy Sone 4 wage rs "ss batoe. oh Lt peor
bead ai beter a oe 4 eb ee ras Aged: real " ras)
iy oo oe Pay feet ee ce, of
48S ee DB rd seb oS ne
the vheen EPS ba Bs a rae Ch Os aks on
thd i Tt a wees meee borden hohoo " fn on on
ey as hove Sven tla ££°3 orb, Son a alt we a vee
fy ed ' pone ; ¢ ween a Ieee " ahs wd tte a;
3 CS % ft, ated "en oe rhe im he ae , gee yer
Ong ree . bviiek heed a "os tft wheve ioe ge 3 Che oe Sena
oe wa "> td woe peat asses 4g 9 oy me
v6 cunt bee 0 gry ted rae ae ne yen "aor Pr ca wt we
"4, " ee % HS on Fang, eee 4 bee
i, Ps vr 44 he ogeng YB ae ae oe fg ao a " inv
heoe free Nae a oe ; eae there enooe ete ELS wg w £4 toe
pe "i% vee vr £ f wn a roe 'hi biece tee oo wee bet wad ie vad wae
ben. he Gyed oe yon ae ran Sree a £3 we vet ¢ % oN bes eee mF
iove. Seay Sos a nee oleae, Ape : ifs % reseed
Ber fe % te, ¢% wy Lo ay Seve iy re Se, £4 we fd we, Ee
eee Sra 4 ~ tht . we raya Me See : 4 ky
" tee 5 as 2 ees es Se whet aneee "fe 2 FS tee
, % + see a wee Cf "ee? veren, sen f. po bebeo
oe % £4 fee Sead wr rea £4 res erok ye CoP ro o7 we gag a oy ;
" £% 'eve te: Soe sua vag ue 4% Jove wate vrs i me 40) oweae + ;
ra "ean "teeny on * See cate C3 oe Sere nd oe Barer wiped co od rats] iad Ieee. c4 5) ts3
i AE 03 'ir ae , sn a ny mF
ta wn lt S tet tg re EG Tih gt te ase ae Apo WH
ng i vA ms Fo ite Gs Po Ae a ES 7 em OY ra
ee oft %, been ee % 4, ers ewe . a oy saeed
iden ed we oe oe Ee we fount ne oo "ead n ae Reed cas Pb th : Be. wet ' '5 ant ee
: yr we Sooo. we heme ES teed ee ag "bene en . 3$3 dees 'ibpen, "ore
we "2 FS @& 8 & 8 Se & & oo Oo Ys % ® & 2 N Bg #B
om 4 ' ; a sl * rf "9
ber Sera we on : ween no ae nt ge P 553 ge ? £ " od <> <2 e Z
yon ees 2 . fon ar dons ve Jens 3 ion sono us crows wen i oo fs is a
* i re an ASC a Sk a ks a a Kh we BG freon gate a ne
ae wg Bo my DB egy GB
; ae es we 'a oy gs try tA a A oS ee: ook,
A no "gee ond ay "y on AG Le ane se "oe LF
a OE we ¢ u3 tah WE ores pe EG oy
cae tee wenee ; en ron ais had foes , wer
aa
i& No. 1 OF 2024 IN WRIT PETITION NO: 27677 OF 2028:
Rehween:
Mis. Jaipraksh Power Ventures Limited, Having fis registered office at
JA& House 63, Basant Lok, Vasant Vihar, New Delhi - T1Q05/., ren by fs
President (F & A) & Chief Financial Officer Mr. RK Porwal,
Petitioner
AND
1. The State of Andhra Pradesh, Rep. by iis Principal Secretary
oy
Geolagy Department A.P. Secretariat, Velaganud! Amaravall, Guniu
=. The Cammissioner & Director of Mines and Geology, [orahinpatnamn
Vilayawada, NYR District, Andhra Pradesh - 927 496
. The Asst. [Nrector of Mines & Genlogy, Buggayya Compound, Tacipatr,
had
Ananthapuraru, Andhra Pradesh- 815471
4. District Mines & Geology Officer, Opp: ff Town Police Station, LLG
io;
bite,
Cavony, Ananthapuramiu Andhra Pradesh 51573
§. The Collector and District Magistrate, Collectoraic, Ananianuramy,
Respondents
circumstances stated in the grounds filed in support of the cefiiion, te
High Court may be pleased fo grant a stay on all further proceedings reiaied
fo Reminder Notice No. 2884/OSR/2022 dated 12 November 2024, issued by
the District Mines and Geology Officer and the Demand Notice issued by the
Asst. Director of Mines and Seoloy panding disposal of WE No. 2Yot? of
2024, on the fie of the High Court.
The Pelion coming on for hearing, ugean perusing the Petiion and the
x
g
affidavit fied in ae thereat and the earlier order of the High Court dated.
MS
ps - oe
a Soo eee
Seve eed a
A boo *, a LE
a _ eee q, berber 4
rea) Sapee. ot ood wpe a oe i.
iB co at ed ge yo "+
ae here vey, $3 as sd oo eden teed ayy
Ea) 4 a ceeet ae re ee aad " a for eg
ee hee ea et tor ee a oe *
ing "FS oo aa ers oe, .
oo ae canal rs ny we oS ae ' ee: pee
be "% oo eee cad he ger
a bs "te, oes z . SE one
£4 1 ke '3 BB ge hs ben oa we
oy whee ". be : bee xs
es ° Saee a9 yee a % "on?
ner, OY "yee ; poe ' 'bee ae 4 oe ro .
. - chert oo, on yor we ve L, od
ages ieee i ae td ene ee} ah "a we ss 6S
. f Ay wbuvd % Sooo oA ba 7 .
fo att a tnd "eS 6 ee arf . gon 8S t "beet
Nat oe pe ASA Sede a ved, £L% * on i
, ge toes Ke. a Md hn ees ie, va ed
nee on "ty, z Me Steen Ke 4 %
% A oo Bd Gm Yvan oy es Fe ~ we oe
4 tFh ee 7 ee i eer es -~ i io) o
LS ¥ Ys + 'ee " ', ft My i ene
16% iB ibe we : Ge "oe ie fo we ae oe
fn ; fis £ 73, Pree, rs ft net ad Seed rear
re f% ge te, en, "stp ft,
wh Ned iA an Soe re . 1 # nae age ht GS
ay " 'a gm os & 2% h % we se
rian Me rd a fe £3 : Lot sere at sy Vag
"df os * f Led h,
4 tener ity / yy at om. oper 3 , 4 Cub ott rt °
Faas! ry ded 4e% Ys oon Seen nd ger $04 "4 onten Ca
ns £1 poet fm, "ager ae Th, thd ia an s eds 43
« ee oy, % £ %
e 'cer ard Ot £, t y iS L 5 ay
$3 ry eer " " Be ge eas) on Oy bon coche
via the wet « nee. yy ise i od ry shee. Sore ae
oy GS san ond ee he 2 th eke es vm
od wt be "ae tne $2 ty ae be "a
7 wen a stocen fi oo, Soo, x bape sf
; ¢ : sf ae ee ae ¢ " "fs
guy thes a ; ohn «0% bees r% . ia 14 "ee a oa treneh
oss Ms rid a: ae "S. ' wo igs th. = BG te Sed Fat net ed
rth on gebed Paaed he As yes heh, rye "SS "et ro oY 3
OLS ers "oeny 4, yet tt a ° eebee segen on KS oe aS ad fades
a baa we on "oon tgp £% iy Feey bre tee nn nee on £%
et ed ar eeaal gn "Le od gen grr a La yor RS wee ee het 'oat
* prove ht %, g rine grees en Soe, at at doe. Saab? rad aie; Pee"
fe cao Pao ae en fanee ee ay tees ee 4 44 'eee? is
Pre oH te ir oon hese oh ws 5 er, fy ee BLY wen ;
vas Seve Leber the oned t ya ke aha a LA aa volte. faeee bag rs thpor.
023 "5 wn, " et ' Hy ree "hy "7 so, ees foe, Ae rs
rss Fo * iy A " t ae A <
a nt i ae at ws aS 37 " ot Lo feven & C%
fy ae 57 ue 3 oe ght a :
fy 7 Son £ atte we tat pn had $i gore. meee
toloe, ys Poon 5, hE LS -" ~ 4, ores 22% Me
Bee Jed om? £2 6 LS » AEG tee wen
panes we rad Some $f73 fe, ead hod of? be %
M5 eet ae ty a ay ne ood t saved 6h
ACS os we bie 4 oe 4 ee KG ;
er 20% aad afte os Ot 4, % "
yo ore. fooe ot LAD pe 3. ra el 'we at v agers
ne a Kae er on) vo "ty paper, v geen giets Zi
eo poe . mF 7 he he deh 7h
mm Bm Be 8 es o Ge eo
sete, Tan Feat ame Be Mp Pe i
aout a heed wy fy ay,
fg ace Ld
£3 LS beved "ya, veces
fod
a
we
rae
C3 fo
fore reeee
Coo thant .
re EBs rae 4 f *
fe ot) we
" bone tpn eae aa bi
Coed! wpe Fy Cee , want Sade ae &
ye Se Soe he hee 1 ft te OB fee iden Soe
7 Soe - om on ood pa Fa43 ws aw. oe
, res $7 ) 55 rae4 rs¥3
$: % mS 33 oe Ning ae i regs 'e v. vv
£43 4 cook cy a "08 , aged abe 'bees
Wd ee ee dock £3 ko beee ,
ond oi . & mF em So ¢ ££ GB we
Jf Le Be vfs aN 7 rh Bt OS bes BGS ee a uA oo
4 % oe seer % . Se we nnee vray
ahs 8 ae SG fo thy Fea to ie
' Ba yn (ean pow an Y Cy
won we on eee ow 5
« ca ts whee ieee
i ee oe aed
NOS OF 2024 IN WRIT PE'
a
mm
ee
cA eer
on a C8 og
aa 2 2B 8 & kA
we ad ws
Paras
L"S .
consider appropriate be passed as the Peliioner has @ strong prima facie
case, balance of convenience {les in favour of the Petilonear and against the
Resnandents, and the Petitioner wil suffer irregarable injury if the impugned
Demand Noties is not stayed. pending dispasal of WP No. 27828 of 2024, an
the Hie of the High Court.
The Petitio ming on for hearing, upon perusing the Pefition and the
affidavit Aled in © Seppon thereof and the earlier order of the High Court
made herein and upon hearing the arqurnenis of SRI C SUMON, Advocate for
Respondents:
IANO OF 2024 IN WRIT PETITION NO: 27628 OF 2024 °
Between:
Mis. Jaiprakash Power Ventures Limited, Having lis registered office at JA
House 83, BasantlLok, Vasant Vihar, New Delhi - 110057., rep by ifs
President (F & A} an d Chief Financial Officer Mr RE Porwal
Petitioner
AND
4. The State of Andhra Pradesh, Rep. by is Principal Secretary Mines anc
Geology Oepariment 5° and 6" 8 Block, Sr Anianeya Towers,
¥
iorahimmainam, Vilayawada, Andhra Pradesh - 927496
The Commissioner and Director of Mines and Geology, ibrahimpainam,
Vilayawada, NTR District, Andhra Pradesh - $21 456
eae)
_ The Olsirct Mines and Geology Officer, A-Block, Roorn No. 407, 40,
403 and 4206, Pacmavathi Niayarn, Collectorats, Tiruchanur, Tirupat
Ban
PS
waXt
NS
¢
Trade he
>
18
'
Bes
Respank
2
ay aay
eda
Rerst
Q
ae
Sak
Sew,
re ay
:
rd
Ci
2
i
4%
ee
'caeet
«
3
SS
=
=
3
>
A
-s
ry
a8
>
8
.
+.
a7
€
_
iA NOG OF 2024 IN WP NO: 2
Sahve
2. The Commissioner, Cirector of Mines ancl Gealogy Government of
Andhra Pradesh fbrahimnpatnam, NTR district
3. The District Mines and Geology Officer, Nellore, SPSR Nellore district
4 The Divisional Mines and Geolagy Officer, Gudur, Tirupathi District
Respondents
Patition under Section 151 of CPC is fled praying that in the
oo
Court may be pleased to direct the respondents to allow the petitioner to do its
business by suspending QOemand Notice No MDBLOIOSOT1297/9RL-
Teamy2024 dated 27.11.2084 issued by 4"respondent, pending disposal of
WP No. 28589 of 2024, on the fle of the High Court.
The petiion coming on hearing and upon perusing the petition and
affidavit fled in support thereof and fhe earier Order of the High Cour date
05-12-2028, | 28.12.2024, ZOO 2025, 17 02.2028, S88 2088, S204. 2025,
and und on hearing the arguments of Sri Nambharinal Ramesh Sabu,
°
aaand
3
2
ao
®
@
be
advocate for the petitioner and of GP for Mines and Geology for Respondents:
IA NOULOF 2024 IN WRIT PETITION NO: 28858 OF 2024:
Between:
Mis Jalorakash Power Ventures Limited, Having Its registered office af TA
House @3, BasanfLok, VasaniVihar, New Oelhi - 11¢ BOO7., rap by Ke
President (© and A} and Chief Financial Officer Mr. RX Forval
Petlioner
AND
Seology Dempartment AP. Secretariat, VelagagudiAmaravall, Guntur
Pistrict,
on "9%
Saat po as re
i Hs Sewn ie on, "
ge ad beboe po eed hee oA "hme, ttt
Pas Lf cebere we deen & So) pagt ve, Kid ded, et
ere? ey x 3 "Tr Mee teed eure are, fone. yee, thy .
t% of tot as degen £5 toe en rod sey ge ab
we eo me gf" a ge ity 'ad ye ia) 138 as sal trod ts
o beer $e hy we wa Pa wee is Cie peed aes " gee rata wae
i Sheen jaf bene eee. thd hee? feed ons A rape, $ cas faee Soe "94, Lhd ped
ieeses mere iA re oo is oye ny Co fe ay fen a ; ies
en thee OS 0% a és on a a a
Lee 5. os we if ton i bee. Ze tf ~ ry "4 hh tot ° we KS
bee tree a bees % ko ye pete od " aap ny <e3. Ot oat oe ooh
obec: as o 3 aod ne 4 ong fy a mapeey 7 "ey on
ie bee SDR . fy et th, = FE ne BS tA ts o> £3
a 74 seones as oe ry, ay a3 fone coee, " tS tetee a ae
Pre thet LA % ws taped Se ME ha ra Gain £% ot eats, ay
ee id are. . me, 2 eedee gone Meee Pa bal % oe
os we EO Ee BES rh ~ e ee OE oe pee be
ra ' yer Keod ms $% fad 4 eee. * hoot eebes. fs aie " toe -
or tes gor % ee S as Soo rs uhh ra i IMG oy wy ee om,
Co os * beat howe ; +3) ed aS rd can babe vor we "5 uo hot iL ahs
; rans 4 cn a ne A "4 ans nn i MD as se rd
raat % "3 aie) i i, ts iS a ary eS Ets Oo,
Cw On. "ee we fn nn te yoy 4 Be £3; dy
geve << Sper, 4 2 ; ta ; +r, e
Mn § a3 ¢% Seno, oH, bteee es a Cy foie 3 as moon 4, at oy ene "eeee
a ae Sa of" ce 3 td, = GB / ~ i We agp sapaes
mn © eased id a "oy "en Ps) A agen to . TA, cs
Son th ok se nate. pet lee Le Po % o. es) as Ls . Pa) Co Seg as
- Soop ten ast oS gon we we frag ee Sy er pore ne es io ereeg
wy EE if a 4 bother fo at het "4 0 nt a 3 Sod is es
Be & fod BS ay ee A 2 oY B® an
, as "3 i ; 4 me 04 ' é ' 'aaae
iA ae $3 ab uy hm rn oe 4 "3 wr sen dh x ne ts vieoo posed
an he igen o oy arog art é i * beee Nef Bea fF bee "ey a
Den tty GEL. 44 a en rr res fi rad " gS on sod
Sone 8 & o E ge % we we a a ay i a af oe %
o% 4 3 we, eed rd tones oto ue te teed So ee Saws 2 Senn mee wheat 2 a ie
i a wor te £3 i er yr tty on rs a ' , i on its
oFe Sand coe on Fa Seon. of ites fd. "a "4 Bree Boe a Sead Mas
4, aes BS reed we ag eh, aa < wen mo he + yon
beer at not fae we ELD os 1% pre " if Ey at
Ls Seve i es 6% £% ph oy ed wee A , fd Ef howe
Ay "a iis oe ay wat, ee "% - shaw eS: °% ; Wave ts gee yen
ropes tt (ae 7 fore, reeed Fae " ay we ee. a cork £5 2 ae 5
nc ye ee een wok om as 445 bed ike Co fond os . LD A cs
oe bon. - oy ogee ' heed £3 3 a "4 a, cee a $44 feos
ks Be Ee er tt tp $2 oe 7 rn a ee oT % i) bhed reas
4 rts] ue foo Fa Goze }; eee ef wat seen w% . tf Lad ne? we ia 4
Mees Bo gh os ks a ad rn re i 7% dk pen 5 3
hee a aye ieee pes . Lhe en eer) Lowe ~ ¥ yen, {S pot ea? fash * ats vetin roa
JA oe ¢% hee 6 bane Oey 8 Fs Bend $3 vor v Fi won Hy
cee a apes nef £3 ve fF fe "ie tat bee EY bbe. " i ,
oo wr C3 rat wd. ts ad 4 kai cae shpors oS yee Coed gr, abe ' feece "
Soe aber on aed hs, ty aed be he | "" po al * tn oor igs vag
3 Laas year ond op, . "2 et peeen, on ehtae ous freee ferr we bebee f% ae... a
tae, z nee an . Z gee ws 24 % tee aed ibe ; fonne ion, ong al,
iF "es hed: "gene ore ant oh ap £4 aed 'eee F; $s i Me
is ; te ven ; ag ay & ned pect - rn F i om
mo ie eB an Sos oe teoe "eY » OR OES fon on
f , Nene: leer wae on ' i" %, _ baled o
"on mn ef et | i ba is ih Peay or ed L%% i ron 'hs ie "as aot ae ao ond
bos. ul . eos oe vache 4 £9) ee : Sede a oy. : 3 tS ha been re f ie
we . rs '. . os rere bas , fone 4 Ke i ae
eS a sy ty em 05 Ae Ye ge ES ce A OS ye em co LLi
a Ss ween Lf neg, ipod on, ay aa weed ? fuk Peed . ; oop, (3
O Fe ea ° wo Rhy See BB Ob. FS Lud a "OS
a a a " > "a nr a on, ea om tt
ae C3 fe ~ # © @ BE ce TD te Be fa
4% ages "eat & oe Pane "hs Paar ten a foer. vo, wenn oe weet 4 ;
Be ttetes pe vit hah "4 atte £4 oo . Ce on C a om 2 pees ae $54 ong ors
a OO staal se Cae < 'hed on we tet en fee Rares fone het £% oes
oer brome as oG Ka a a foes es Bah ny ee
a? ree ghee be oo a mS eres B willg sete . . kb yo Pa Ks
. sheet wooo 7 aged ; $4 " Ld A a
. ; on The 2m Fm BO ee REGO id ; ae
ae . the. ; mn Sd a wee rar: fs nf the %,
o, es : a a irs ae Ge ges aes fe, EL ; a Se
"<i on ted ay et a4 gn ee sort eee a ry [© oa oan, rg
+ a ro, z GF eed Sa an | id te anh oO
x? a) gr i ST aaa a ead " 3 se £5 s 4 been Be .
oo nn a ao, m Ob eg oe "tow 5 ml gs
x ¢"% . '° chy A "e £4 a ag heres 7
4 f% n., os 'yet vteee € a gee : "need oe " Wg "en " 9°
td ek EEE ee ag - tS | me oS
ro heaads Sad poe. 3 6K pr 4 ok wnety were
sn oi i 'eee, ar ay ° ai
a Knot ageee Fes % ry wae
. OST ee.
wood,
Las,
tha!
Petitioner
AND
1. The State of Andhra Pradesh, Rep. by hs Principal Secretary Mines and
Geology Depariment AP. Secretarial, VelaganudiAmaravall, Guntur
Cistricl
2. The Commissioner and [Nrector af Mines and Geology, ibrahimpainam,
Vilayawada, NTR [istrict Andhra Pradesh ~ 527 456.
&, The District Mines and Geology Officer, Department of Mines and
Geo ology Gavernment of Andhra Pradesh House No. 11/2, Lakshim
Vile, Talpagiri Colony, Near Dileep Nursing Hame, Nellore. 524004,
Andhra Pradesh
4, The Collector and District Magistrate, District Collectar office, OPS
Neflare [Netrict Achari Street Callectors Officer, Nellore, Andhra
Pradesh 24001.
Respondents
etiien under Section 181 of (PC is fled graying that in the
circumstances stated in the affidavit fled in support of the gettin, the High
Court may be pleased to grant slay on all further proceedings relaiad to
Demand Notice No S7aé/Sancd/2018-13 dated 22 Novernber £024 issued by
ee
Respondent Nos. he District Mines and oeolegy Officer, SPS Nellore
mourt
Petitions coming on for hearing, upon perusing the Petiiians and ine
affidavits fed In support thereof and the earlier orders of the High Court af
and UDOT n pearing ine ae of Sri GO SUMIDON, Advocate for ine Pethianer
iP POR REVENUE for the Respondent No.4:
G24 IN WE NO: 28880 OF 2024
3
ae
=
>
x
iA Ne. 1 OF
Bahween
whttts,
a ae vegey
Sn "not too
'ioe Foioe og roo " ve
tows £5 reg ben teed on £3 ree -
ey cd OM oe pe Scag tft
ss ne oo a ge . ae . * ws oS
ven £ More oS Thee " nod tle, OPA
Sion '< Oey a £% per Loy ¢% hee. #. eee "By oe.
bro £ 54 IS ee w% So oe th. yer 'fh ; i ok iy 2
wy thn a tts be 'fs wy wo chee woe a med wm on
: £33 chews € eo oh vo 4 tue, ory, thee 4, Ks Jord,
ten " nace ¢% fis % eas ¢ ane ; z CS nape vet roe
ey We at oe BOM Gs ae Be ee
ty £ Penn we GOL ae an seed, bob A th toh, , re, Gee At tbe fs eas codons
» 4B 7 my po a 3 poe co ge tS 3 ge te
> ; 4 wt edness Cooe fas + bees " hE . ahere wate wy oe. the
Hrsg ws Ag be hee "oe mp Fes oD Soo os, an Me ye hoo a py Gost
% is "s oe, beer, yer anor tape,
& a OE seat 'at rer ones ' Se Yo a Go % we "ef fs ee
£3 MOREL, fete. 5 '$% vod Md dor oe "Ss oes ae "ch m tnak
se ty he a ee AB CB oe in wei, # '
; ie ome, ie ae Sem ca fee yes, vhove a rr a
1 ; ., ga fone . ry & tt ek i tf) xe
ge OE ead ce be fove ; whe Oe, OSS. ie Pan
oced stew, eeeee ie wits, £2% * aby posse ina we a + ,7 "4
aa % wand 'nat reer 'het £4 7 2% ¢ ee howe 63
+ a3 1 £3 es sheed % gree 4 Seon i , i % as ie
then ge £3, peered tty aa seen en So £% he E65 fowe yy 5 gt Bi hae
a" eB @ wh 6B BB Sok ee ~ te fo
ga Let ae] res 1% e oe ot ved ? tb, thoes mn iS pan
Pa ge "%S " " ay OF ae yw = EE ocad ben be ES oe
es ae GB Y Gd Speer Yok tee . be oy bee pr, om
Wot ya wo eo "5 ened echo ots rn Sot & bea ' Sy, "rt
- " free "7 See, a
en felon ¢ a th Boe ee
Ae ae ad f ee "eee Ur, het a re :
a te yw 8 BOB o ze orn ae rd
on He ad ners a Ge hy uk hte * tS wy Ko
oanagt ne oe t ge £3 oe "i £3 thy oe won fat wenee ra
ve A aie Ce gins oO Be ae hs vee
ws aw wt ree) Z hen heed th 2% roa] preee. vert oe, oo
ye shpen lide ahs Se, * oor, eo oe gf eeee 7% ee
hesed £5, Ke beoe : Seder Th ime wa ws so sea?
ne 3 eee a tee "5 Looe £4 3 ih id a5]
' aS Soe. £7 Beton oo ue tots iP ra "Ss wan
" £5 tee. 4s tre, fi yen y%, * yore 00 ves,
tb fore nd 4 he Toe0 yeas 023 £5 rapes.
. aoe £% Seen. cae) Mo. me Ct a eat ae were
een "hs ada ger pes hen c i em . Lape. 32 OG
oF ty "% Ls bat were: a Lp ak vin, Th
Ce . os 5 "cath 6, a "ys LK on oe a O25 gn Ae
i weg, os oe ioe "eens
, . * re yen OG ; 2s
ti ad nee © ro
wm KS ote "oe, Et Tove rn a ney
xe' 4, te oe re oie ne
ie m2 LYS a oy ieee i nn a
pees pe See ty e roe £% heeed, gee ras £0 rr pone
ee we % @ 'ad me ; Ree BY WG jos ar
apes 594 ai 'o ae aa "ies ty ES yi Sy
fat ayer io ry £4 CS , "fe £, a es "fs tad
we 64) £75 owen ae be ws os oe LS 14
hy 3 vance nope cee gene es tf "y on eed ¢ Soned 4
a oh. u noes, a ay were whee' apere Sita fete? +
'heoe a fs ge ew boop ye toe Pav 3
= wa" na oe ED sg
% aed te eet CS mn . ae. dowe. (4 £34 tne, A po £"%
grrr S "3 rh ot C3 2 we me y ws ie hoes G br
f ; 189 a ¢4 ree os wegey a f * 3
ora wee fr tA spot 3. rs) sree
oe we v5
wee) songs
.
y
a
C
r
S
0
| he ts "as
& BMA seeae.
CL3 8 od re he
6 a sn SS ed Ae bess
i eo en 3 wo oe pe ihe rns bes
ae an Cae a 4 sagen % 8 he roa
f 4 y wis £%
bm
rr a rr an ig
Rp Gf ie
ie,
Lad
pees
Patitions corning on for hearing, upon perusing the Petitions and the
affidavits fled in support thereof and the earlier orders of
G8 122004, 238.412 2084, 20.04.2025, 17 02.2025, |
S08. 2025, TOF 2025, GF.08.2085, 06.10.2025 & OG.77. 2085 made herein
and upan hearing the arguments of Sri C SUMON, Advacate for Ihe Patitioner,
and of GP FOR MINES AND GEOLOGY for ihe Respondents 1 fo 3 and of
GP FOR REVENUE for the Respondent No.4,
iA No. 1 OF 2024 IN WP NO: 28566 OF 2024
Heiween:
Ms Jaiprakash Power Ventures Limited, Having iis registered office aft JA
House 68, Basantlok, Vasant Vihar, New Delhi - 110057... rep by its Presider
Fadl
F and Aj and Chief Financial Officer Mr RR Porwal
. Petiticriar
AND
. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines anc
wads,
Geology Department A.P. Secretariat, VelagapudiAmaravall Guntur
District,
3. The Cammissioner and Director of Mines and Geolngy, lbrahimpainam,
Vilayawada, NTR District Andhra Pradesh - 524 £56
bad
The District Mines and Geclogy Officer, Department of Mines and
Andhra Pradesh
Pradesh soon
we
amespondents
circumstances stated in the affidavit fled in support of Ihe petifion, fhe High
x
Ree -
a.
mb
ay
_
rl
PRY
oS
3
x
het
ist
Aa
.
bap
ct
tieer
in
i
tee.
myo
33
FY .
sk Wh Ny
f,
%
iA No. TOF
Behwean
a
.
ot
hes
tea
ces
bat
riot
ae
fade
"a
Seve
Satit
ie
tenes
Ioabooe
"
ee
Sod
The (istrict Mines &Geotngy Officer, Department af Mines and Geology
Government of Andhra Pradesh House No. 11/e, Lakshrr Villa,
Talpagiri Colony, Near Dileep Nursing Home, Nellore- 24004, Andhra
Pradesh
4, The Collector and District Magistrate, District Collector office, SPS
Nellore District Acharl Street Collector's Officer, Nellore, Andhra
Pradesh 524004
Respondents
Pettion under Section 151 GPC is fled praying thal im the
circumstances stated in the grounds filed In support of the pefition, the
High Court may be pleased fo sfay on all further proceeaings related fa
'Demand Notice No. 578/Sancd/2019-11 dated 22 November 2024 issued by
Respondent No.3, the District Mines and Geology Officer, OFS Nellore
Districl, pending disposal of WP No. 28587 of 2024, on the fle of the High
our,
Petitions coming on for hearing, upan perusing the Pelitions and the
affidavits fled in support thereof and the aarier orders of the High Court ai
O5. 12.2024, 23.12.2024, 20.01.2025, 17.02.2088, 18.03.2085, 22.046. 2025,
TBS 2025, PLO S025, OF O8 2025, NE.10. 2028 & OS.11.2025 made herain
and uson hearing {he argumenis of Sri C SUMON, Advocate for fhe Petitioner,
and of GP FOR MINES AND GEOLOGY for the Resoondents 1 to 3 and af
iP FOR REVENUE for the Respandent No 4,
iA No. 1 OF O84 IN WRIT PETITION NO: 28568 OF 2024
Between:
¢
JA House 68, Sasantlck, VasantVihar, New Delhi - 11Q057., nen by Hs
President (F SA} & Chief Financial C oy Adp RX Porwal
?
Patiiioner
AND
5 4 rape, tee, Ate , Serer
" viet fe ce a oye OSs an ea tis
x oe teen Bet Oo ee a Ge cape
% reed noon, apes ae fees 7
cane oe . oe "et Ay eben ana fee Ls Swe
oe "ee Pr ant an: we
ts ae an nr A TA 3 fe
Peet ¢ ree fy re 4 ne ye uP age
f fore 'y gr 5 fh
ems fh Lf th oboce a i rn %
we a a ose ye A theo 'eat in nag
ee toe. aS et vane yy a th% yt . ted
Lh4 , oh. '4, shpat oe nee th Sao ft . am ms
$2) awe : Oy fm Pat o, ge OS 3
si a tS ay Ge TL ly FR o '2t on
baa as ae d tet i mn 2 Fea aye ipo
pe bi on ca As 4 Ct 'cbewt i" ,
fae A bove " Ae a Speck enoe aoe * 1% ne
: C3 . fee ee tee BY a a Or OM ee)
7 4% Yee ie ao £3 eon pee) a ae
rd 4 a toe 9 iyess dete, o
, aa Be ae hs Bran ye OM
dy ab 5 a Sa ne onnn o i nts
', pot wee ; ane ry pee xn oy ae igen
Cs nero a Cr a an facet CD pee
ta a th ed 3 ay ri ¢
', ge "ag aw i" RES pitts
A Z ye, nr ne
"hs "ay en vee a re rs * me Aye
oh 'ee Moe! " beve 'sd * s
ee lat ge Ee tt) cd
an vtec it gree cont oeee ent Wen, 2 irs rae! -
aes £% ate 'shrine iT 6] poseeg 4,88 ed Lug Seve te
ce lane eee, on es ry haree ; J
Geer en wate "eee " oy 5 ye or mG
tytn cr tt "¢% esl "1 bee Ft os
g nods on " " o cs £5 "et een
¢ s ery ; 'eae ¢ we a re Bh ae ed as Kos
ve va Fas§ Bane *
meng er a LA rs wooo he oe, fasts vgers
et Sova, Get oh. preew sheet he 5 ,
meee ee ¢ if a
oe daw af (O "pees 3 ' 'am: tft o ry
wore 4, et aeoer. us ti we es, - 'and
ot ". 3 r% Soon Qn 66 £3 z Cad Bad
ies 4 "43 eeeed geen von Oia poee Pid pe "
£3 th agen ny ae fee ey 3 3
ios oe od 4 £% % in aut
Joe ees ye we yee Oe an ¥ tie an ors
% a ' fore leew. ae om . :
ay 2 -- whee ho %, Ye ome ong Me ,
wheoe % a iS 4 PFs Lowel aaa on al
ee 4 wae, ry oe Pa ge 7% £o '3 "
oe Vi ee AS te "Yo aes
es ry ne) 4 ny 3 , iG
a n bef Oe i . a ; Loy ra
e m an "ey ot me By > are
An "im, Save he, ave an Cp ae a mo cae'
ow ce 055, sieed im ct ish cr" chee 0 oa, cg ed
ae G tm <-- me © Be wm wf GB % ace
yor ca) ee 7 A fore ted had ps 3 ve 4, agree ;
tee - od eh eo ; 7 a;
eo BD BF my BE om om
go B ' wa we * mm thy ten
fon ne ve seote od eee he ee 06) Wid ee '7 nye, ae 5
po a wtece | ne Cann ss ee ras m5 "
$44 3% 685 " th pee os io ne
a OG @ a mo i an ae a ea ae 33
: a Cs , ant we re 3 bees eed o been Lug NE
a ee ood <s e Ly. oor in rn
ee ge a OS He oe BOB Be mt
O85 tee fecer AR ¢ 3 en tl ae ond td
Mm
£
Yn
Responden
fkiavis 4
: veh
"Ee rz Ey Cc 3 s i oe oe
bel bE Pa + wy a, rad gees
occa wee Sad ol o> oO rm
odio
tod
Lise
IA No. 1 OF 2024 IN WP NO: 28573 OF 2024
Sehvean
pores
Mis Jal iprakash Power Ventures Limited, Having is registered office af JA
House 63, Basantlok, VasanfVihar, Naw Delhi - 11Q057., rep by Hs Fresident
{F and A} and Chief Financial Officer Mr. RK Porwal
. Pattioner
AND
1. The State of Andhra Pradesh, Rep. by fis Principal Secretary Mines and
Geology Deparment AP. Secretarial, VelagapuciAmaraval Guntur
Distinct
2. The Carmmmissianer and UNrector of Mines and Geology, lbrahimnoainam,
Vilayawada, NTR (Nstrict Andhra Pradesh - 921 459
&, The Cistict Mines and Geolngy Officer, Deparirnent of Mines and
Geology Government of Andhra Pradesh House No. 11/2, Lakshrni
Villa, Talpagin Colony, Near Dileep Nursing Home, Nellare- 5240058,
4. The Collector and District Magisirate, District Collector office, SPS
Nellore District Achari Street Collectars Officer, Nellore, Andhra
Pradesh 524007
Respondents
circumstarices stated in the affidavit fled in support of the petition, the High
Court may be pleased fo grant a stay on all further proceedings related in
ei
yo.
Demand Notice No. 8'6/Sand/2019-14 dated 2¢ « November 2024 iSsued OY
rn
wa
vending the disposal of the above writ pelition, and that such other orders as
this Honble Court may consider appropriate be passed as the Peltianer has a
sfrong prima facie case, balance of convenience lies in favour of the Petitioner
and against the Respondents, and the Petitioner wil suffer irreparable injury ¢
S8573 of 2024. on the He of the High Court
go caret an -
thoes. vane +o yee
pert £3 tap Sova te
¢ Ae, ; re teers seas we
on, t
"yn, et ey nd wm oA
oo we SA eye
fave ooet 44g Say ron C3 ae :
yo fs 4 sat is 'od oe vaeee
th, yn ee ee co
eet "att "ade Mow, pepo on. wien, ger
%, a a '" % Sarno Mitte,
: A ; * % vege
fm oN 3 Bebo yu be 3 thy : bo ie ae
4 ', . ? 5 *n 08 bine! ee
ra eg ae me ay A ~ i
ede - : ton Suerce ; 4 , ns a a"
on "s Aaa 'ge PP i wh "pete hee as "net ied red ry be
" s FA % a rs % cree paeee 7 beter nee
fe ta OS oa te % £3, ge a we} tree fee
4g ED ee segeee "a pe, OE Be alt cy, "ef fy
thee " wef ' fooe Sad son £4. 'ce pe oon gene yor got ted
24, " hud t a5) "4 "nt " % whos A Gee BNE rr
ry " * 1, "$4 'ane 5 4 here ¢ a Wags 4 eee wet th "af
a oe ree oe oe ti % '4 on fee ee a 'ade bo,
Bie a & BO ey a @ eo § i
he wee 2 oe, Gt the Hs "sy on ww ty pe
i. seer an Ks 8 vtec Seow gi ia 493 fe bs FAA Gon *
3 a ot bedbe. poe ' vette 4 aoe wie re 4 ith
fy 4k3 gt ad Be Bn " Fe "a - "Hy ned
€ if te Oe iv Sen. eg 3) i} 6h o eee thy bane wah
'eee bet we 2 on '3 ge Sen Snr at ry, er Sham we
ws wiry 3a ow the KS eee ee food gf G3 nad 7 oe
as oe 7 is 4 oe, a shoot foned '., hoo neope, es Dae A neeg iy Tie
rts sg Coe gece eect ss yen sored. soe oe 'e's uly geet oon 'oor
ans) EOE ee tee ge © ee % "2 8 B fen tee
beet td nt ' ad Seve Seen noe e, Es Para 4 KS Ye Sth Seer
os yen, eee, on ore P oe tA pr cet? to pd ¥ 3 ra es 1
real ot oa ved LA oes on 2 ote Meese £% c wgeee. CA, a S Seat ¢
a a on ae soos am ded poe von : aa "ee £3
5) por tft ¢ "y Sad re Hi bee, tong oe is Leek ogee £4 Shoo
; be enna 4 a rose " deve 0s
ad ra ae tis $44 "4 oe f tea on ros foes 43 on wsoee .
As Se ris bf ifs c oF 3 Sedeos eft, Gg tas ifn "ad $ res, if
Gp Leet ed aes ee: as) wt Ve ass pe ae ta bree, i bee
yr 4 fd et oe oe Ds heh ra San as wet ree boon been
reece, ieees mh 4, yon ; we ae 4 re, yan anne, " pean aad fy
n, ooo xe ane 'ae rn, . we a me OES oy
breve A t. * 2 iaen. . ; fe A es " 6% ES
rx $e ws, mn ; ne Kn en a3 ; sd ae cod
ord tees en res " ht weeet a7 4 BLA a bheeee fece 7% aed $83
"eee a 4 a 2 aoe wt E re ae oy A iM. res ae
_ os a 4% © 0 Pa 4 : ¥ pee Ls
we $e OF te ay eG tg Se 6 @ wg ie a ko fe
i Pre te Geen "ee loa ae os x eet Sos we RF
had yen fe "a ben ng ae Ae fb ied "n t fee ee Be vert
at g " Sp Bove heeds yer ss on ,
¢ - beees 'ang, ae oa thy aa en wette Z wn par,
tt ved Reeet %, tit oid vanes ye roe boned: tab A
Qo dead, gee "en fi 'ne? % ~ i) repens wed "a
yor yer aie 'aed Us am ray, b A tf OMe wbeck
oheee, Seve ne woe. "oH, fy ae Gs en , "ype .%
saoet 5 oS me Led eter Fone fore * bee. aoe nee $5
* os uid os ow : eee we 7% Pad £% ae Pe)
eng, ie 83 weeee SAS 0K ws Mohs, LA ae aos $33
A ge OG mcs bad ~ feos
AA foe % rg . wee iA dod: sped.
vape Soy there , ' ;
Sane as se eo te on anes
" A o fee 'n read
er rere, where
; oy
t.
eget
PRR
ny
rit
C
oo
thes
ae th "oa ee
gr be
er i tg grey ne, oh.
oe mee NE nent i
ie ¢ fisd ie ca
£ B eh 2 sd nfeee oe
gon fon bd } .
; ot . ree, w0a0e, a ae Wi oe
& " ees wet pooh fees SY yer
we s 4 ry ow, ik doce
Soee "ere, ng eerie ree oS 'ud bahee ted on
ass LA . a ae eck Seat
bags eee ; " Pe "
ie = & % ae od eee "Sore cn ES
weed renee = yy ne 35 Pg tS on
oa eew a gy we neat yon OG "oe "Aa eA oe
5 rao Lo} ; ox akeer ot ee * "4 ie borer oon f
2 "es : do id ihe , wh wm OF % a a es fe
4% " ; ° "4, "4 ma " wed owen - ee g oe
So OB tA ty Ol. @ B ae eS 6 6 2 8 2 & ei
tk eS £4 55 tO te wo me YY ee oe
"ge ee, tee of " * bees . oh. aoe wn we ES Ze wes ce "ned ba
as ty . agen ben, Lf" £5 i drow * 3 44 vtech, deed
ge apeon py 3 e) 7 as 4 oe fed &F C5 roe oe a KS " a, % re) os
Es wwe aA egy $ * eee" es wren ty rs % x ¢ wile bee B ee
peed Wit AP vs vy $3. & as ea tee oe 2 a: 03 Pd a . itt on, wee a Ai wn
ate rs CaP ore a) my wee e Od, fh ree. LA 4 Rup Jade. verees Sones
oy wen ae om rt ae ets $3 ; "ws ra) Leven we 'evel ot: bevne pees
res, . ee gon sf ropes, ye % "eee Ay i hn ree Snot
ms wm LS "hot ise ie BB ee rie ns 4% we
wees S$} Mee £3 $% od raged pom pe % we bene "
ne wat % irs * See 4% neat weet, ra 33
wm th a Ay owe OG Co
" wee aeons freee, ots mpsees ve 3 pesos. 7
ann " : cy a Kessel ro
. ' re a
ot aE core nce
m3 ° vo
eden
it
tae
om
Respondent(s}
(Respondents In-do-}
Sa
circiatisiances stated in the affidavit fled in suppart of he petifion, fhe High
Court may be pleased fo grant a slay on all further proceedings related to
Demand Notice No. 575/Sand/2O19-2 dated 22 Novernber 20e4 issued by
pending the disnasal of the above writ pattion, and that such other orders as
this Hon'ble Court may consider approoriaie be passed as the Pellianer has a
strong orima facie case, balance of convenience lies In favour of the Petitioner
and against the Respondents S, arid' the Petifoner wil suffer irreparable imiury Wf
the imougned Dernand Nofice is not slayed. Pending disposal of WR No.
e
2ue?ré of 2024. on the Me of the High Court.
Petitions coming on for hearing, upon perusing the Petifiens and the
affidavits fled in support thereof and the earlier orders of the High Court dL
and upon hearing the arguments of Si C SUMON, Advocate for the Petitioner,
and of GP FOR MINES AND GEOLOGY for the Respondents 1 to 3 and of
GP FOR REVENUE for the Sespondeant No.4;
iA No. 1 OF 2024 IN WP NO: 28575 OF 2024
Rehween:
Mis Naiprakash F Power Ventures > Limied, Having fs registers' Mice af JA
iF and A} and Chief Financial (Nicer Mr. RK Porwal
_ Petitioner
AND
ofS ""% bon " type bese " oH m4 , ,
aed z . oa Fr £4 fs ae. - ep oben "4 fapee a
Sree hee ai on. eee oa fs 'etes Ae $y ee £% Left re & vn fo "ES oe 'cee
£% grr 16 ve gen ge Sadie. Se yee "ad? aa eee wd er oom eb whos 7 Ms we
uae deco wu ae) weer os, tls teen: we. oe nye ts Gee ge nig heed " thet ad
Meh, nee te LE oe "e% ee iy a tae lees. "ey we, " 0% bows te io
oe ° ag & ie tes $4 Oh, ee pies tbs 14 eH ak gg 5 oe ve ad ne, So)
eee are Sodeo oer 4 ca) oo cd Woes ee ce 4 i aneee an Ke Fit Eo
hese orn yn foes eeeet tb tb 'toes 7434 ee 5 Seve we £t vote "i C3 i
OS fe KES Ce A 4 " na no, ts i * Leo i}
sn, EG ees ooh Z £3 hon : ve ten bs , wot 4 iy f ¢ shove
f 'nh Leh Aen ree . oe 84 7% "pb snr. renee P% ree ™ pond yon, "4
beer Seve ou Saeco. gees % ar Lae het beat peeps 6 £14 ed re Peel Lo Neb ae
ws 6G theve 7% wth, s eerie. i? sates ok ae) iA gre tees Soom weroee Jt on ro
4 ee * th" had teh ¥ whee? SE i oa rs. sks atte We Cea ether, + Mee,
Seme ~? " "tod ' %3 Wie 2 a Ld "ht ih roe 3 Be fn$ Me rs
rm ws eg em Be ann 3g sw Bo ; my OM UE
hy es on Fe ad peer a oh. a4 'eon, i a tion ST oe na ee
"3 copes ned aed 5 So % ay eee schon C3 a a GOT po MLS rs
Seoead cao) ire Borne the Sexe ae: £4 £4 Brose ae + pe ee edece es "ee ere noe
25 et at sores wD ee oug? Le wahin - tree. oleae au agers aook ie spews re Q
ee Nab ngeee " o%, eter £2 ws, agen, Sooo ose whee bees $f hove eee rn ws we
¢ ¢ a ae wy 03 Py, : ME ets ? a ae
erent rar wa, open. 'san a ode cee) gee dood ves fer . Speed 3
6% Coad ts %, yee bone Sap 'owe wees or een Sood eee tt ver ,
3 ed or : a Set ged. un yer c*, "egeny ifs Dover goer "75 :, vt
eng get ad ee ost eee tat see oc A lat "a4 vere bee we fewe ot a
ae ner aor ne fh yen a nn anny: an © ed
OE t " rs en oo, ve See as wet om fooe ayeee yee 5, a heed nas
ao dene OE ¢ £ wh pone xy ved ONL " oS ig 44 as $e%5
gece tees aps ¢ tentde fr, fede we peat re, ad 4 Sewe felon. Tae Sune eee, fee
io fi oboe "3 i 'her, Cad tf oes, "ah A a" oe A ys ann
eaeet aa reen i I4% oar ebped ie at 4S 7% - "ed ae wy £5 eee ong
ee a @ t We re a Sa ob gen ta fe . wl OE od
37 4 oo gece "£4 w ns 'oagtt Use toe van seotoe Goan iS te syn fd os
be noe en A, tees roe ' as a 5 wo C3 % bee %, nat vate bean ; ot
oe ts ore "Ey Oo ois oe pooee a ah ™ $4 a ied a Sed a oe ron Lad ae
ne, 4, pee, 4 wreeee feed 4, wie RES ' + aaee See ne "
as as | es Te nn anne WG. ee rr <a d a re CR Epo
"eS ean a Gs vee benny Lf % deve a BUS ryt en ew 5 ° £3 tae . 'pt
4 ee Sadew % , ; n me, 4 % "we eve veer 4 inte .
~ cs % he te OLS tebe Ege its a oh on ; be, EE
es ee ED "5, oy Fe eant ' ws srs Gp MA tees rss .
oh fy 4 | POE. Co eee " - te chee veel
py' i is 3 we oo ae' on sheet Feel we ee ee wh oy
bbe op te an ts of Sad iG red aS 4 ie aed + ve
Lf Hi gen peeee. ee weree Ue sapete rteet aod fees tad wapee, Para heer
. o deers oy er, Ae, an < eouals ors me 7% 1 aa o rape
yo . "yt tat 'eel 4 OL. thi 4 f% nae ee te; ae tat a a Pa tf3
BE Sans a an? bal they Yee we ME
oss . ee "id ne ot. ped rare. WG Gs .. "hese sen 'a fad pee
i be. og "ae A aed E "ei Le eq Canoe aa
enpte, * Me zs me a on nee Pe : Myer . oN 2,
¢ wt een ttt x me pe EE oon one ie bee as n, C5 ee ue
x4 reed a, 7 aeeet as rn eect hoor. 4% rs8] LP LG whoo 07 AS ree, Ce ts
baton ee: fre. ts oon cn £4 past £4 £% Net eee 5) . on 3 4 . "Ae!
oe oss Sn. 'eee aad Lf ths colt ra re hy tole lien te et a
wer a raverG oe aay 45 ' rrr x , ' " Son. at we
As 37 ag us ay Co . a ED ron end sf re £% of we oe oo, bee
Sone tee fod i; po Sora 4 tf, 4 ee ie hn wo, £4 fee tw! ae
fo fen a om rat "nt ff an <a Taek i eed a 2D tet - ry
these ry est Seen, ae ae re re ry oocoe Spee ose a feat h
'% a 3 eer a ben 1 a a ed 4 yer oy CI "4 'hens
'ea ewe brden tere feee "wae oe oh . ugere weene "e % ry 4 Yapee. peep. Lf fo. "nd ae pre
Pe a se" fe gh AA tee A, tad ft hm te Ke "BF seme HN " a3 nan ne an
hp, Nuthin mo 7 oe Sow 2 eee vee. een, A 6h » gene pore ee 3 gees ane 4 yn. Vena oe
. Ned Lon rey meee) ee) pes er Coy aed 63 rt chee % wee of ok. fA bedee = OS wy of
Nie Gq ¥ oe oA hod < "nok : Fat Lp bent Wess Son a3 wane Goo sane End ce
n a pee oS 0 a sy a oo co, "6 aca i oe th or en a - ae.
od 3 As) fay) ry $84 mh Zn al Feed 174 fe z a " 0 rs ie tS sheet
" rd - "4 we 643 5 aS a weg £04 > ee te oe 97 ee bee eae
7 ewe sae brn g z 3 ra oe i, % w% teve nee C4 £% tS tne Ss
a fees ie i 4g a he ' Gobet, S 3 A yore . ;
S ned Mateo . £% sn re] ms 4 £, A "aa me ; yor
ives "6 oy fy np, a i | HE 17 Ss wet bol mh tis . bee
$%% q as es wns uit £% gon we "% + a vou re ray a ts % veer gene
35 , : ae nee. m ; . god . wieee & it #3 z : 7 «ee Ue fag dove
enh a worse oe wy O43 0 pee <a} ey oi a B Ay Be Loe 2 5 a Sree, a re "CS eh were ro
foe Sennd oe, 4 4, i Bolt is aot " we ef *
. Sew %, on wheee % x '0 wee; 'ead beeees ',
here - Po ad sheer we es . Bon Leen ry ee gon "4, £4 pees Bove Dheee a3 wh en os ee
breve £ * cy on fever £% he ae re a oy feo bod We rey, ee ¢ ft ee Ly wv om
; met bens we "ne in Fe on aa gn ot haat s fe rs 2 rat Pap oe
: t i ; bee 4 w <% ogee oT ot bb A oe ni Le ig °
agree Cok Cry "ye vom me bee oe Cs poder ee Pram 437 ' . 4 wed
% " gree ree.
Le Oe os ? | Uf 1D ao Peed eg
im 2 2 @ Gd = *, Bie "4 ett
% 4 £" py oe me het 2 eee A cor
Nad ea weet haben eS Sod Bs aed $3 sere cas)
and of GP FOR MINES AND GEOLOGY for the Respondents 1 to 3 and of
GP FOR REVENUE for ihe Respondent No.4:
iA No. 1 OF 2634 IN WP NO: 385907 OF 2024
Between
on : aA
Ais Jaiprakash Power r Ventures Limited, Having its registered office at JA
House 63, BasantLok, VasaniVihar, New bath ~ PPOOS?., rep by He President
(F and A} and Chief Financial Officer Mr. RK Porwal
. Petitoner(s}
{(Patitioner in WR 28891 OF 2024
on the file of High Court}
AND
. The State of Andhra Praclesh, Rep. by is Principal Secretary Mines and
wer
Seclogy Department AP. Secretarial, VelagapudiAmaravall, Guntur
Distinct
Fags
The Commissioner and Director of Mines and Geology, ibrahimpatnam,
Viayawada, NTR District Andhra Pradesh - S27 458
Ld
The District Mines and Geology Officer, Deparirnent of Mines and
Gealogy Government of Andhra Pradesh House No. 11/a, Lakshr
Vila, Taloagiri Colony, Near CHieep Nursing Name, Nellore. 524004,
Andhra Pradesh |
4, The Collector and Olstriet Magistrate, District Collectar office, SPS
Nellore District Achar Street Collectare Officer, Nellore, Andhra
Pradesh 524004
Respondent(s}
{Respondents in-da-}
ciroumstances stated in the affidavit fled in support of fhe petition, the High
Court may be oleasect fo grant a stay on all further procesdings ralated fo
Demand Notice No. 876/Sand/s019-8 dated 22 Navember 2084 issued y
fo bee ave ES
ten, "Ks 15 beee "trees oon ths aed ae vee, once sgeee bees
* aft we gos soon teeth pot wa 4 tht
os Li, ; Bere aed Samat 4 om V6hhe ey, wee
oapee, bane set wee A ass "ae ng ad os 5653 waped
3 As 4 z %, a £% fos, aed £3 iY z
4 abe : sh "ens ntl Senet ain jeden Ch. 4,
pase yer % gee ay " * thon o 4 '
Co Ieee eden, wie Yeaon fs ty gor "ie + PE ot
ede bei oy we yee. Lug ae Ke f 'ey |
a3 , os tha on on: eyo * "aA won, "
'ee A % eteee eee ery, in $ * vrere a os .
yee go oy ad Ls age rm os, book rt
«, e ' ra reer. . -
oe Th 3 ay et i} Se ns Bi fens
" 2 rat sare, hon, pene ne a
ay Bowe ee See bien ot oo A S chs a
can @ wm in fe "4 6%
rn co Wy getty wa OG is vag 3
wo YS ms my aad oo f i a "3 L
tS ieee £% . : oe sae 0G 4 coder,
tuk ge 'eed . £64 a eee rc we
es ow COE hee ne) a feed
re oo a th yer Geo" ae as Ay a at
ober a bese Me - feee snore sooo vreee Me pon bree $83
" B, ren sss a Be wee yee wi)
4 oy. apy, ben. Sere on x £4 &" Wiles al aa
Seed 653 " an , rats ; tk oe. . Sedo. or en ae
Ad abe. By rtecd aes oo 43 re ; a" Srbe pot des GB f y ee
Sg ie a we OE 'he bbs 3 ne ft " " "
an "by eee eee oe eas 4g 4 . ts aged, aoe Son "i, £4
a eS Fa on a 6 we es "9 thee gS fy,
Pod # ae pecs lowes Naf 3 a 5 6c) pe , as a" ago A oe
heed a hen oe Ost os bs, ' ae a Po eee £3 ro Slee,
25 i) aoe seed % P : poses is bs if oO oo
Ws oe Saal agree: tg bare a oe wand Ap 'owe wa
fee i eerer whoo s mee ' a7 Ee eae a «ff
toh, age white as Bon cw: Zz Cae i £% veg Dd 'sa a
Sedre ca " > ' 'en
+ teen fon, z babee on : F se
"a eee oy th Sead ae Lonnt "pet % face ee
; a rye a o eS 4% age + oe oh eae fas
i woe ed "at . Bod p 4 5G ow, ae : he the
te ree) Pee Le Ay ieee aS oo tren welt, ; oo
yA ' we US i eg, od ee ort Ps ap oe Sone
ord ay ed £5 heen be i ty ba roves net, rae) boos cae a ate
ce) oh . * ' , a ood eonee os poe " por be
unk gory A a By as eve. woe oS gree 4 Ha a3 ee booe beoe
3 wt ie acd ices " as oe ve os. ae ee
oe where. is ud bent ad, ' me G3 4 4
gy 2B o ws go ks te fa th eG "a 2
ed Sooo Ut gn yore "A % "yee OE Ad, cs aa hens o
on oy 7 a q. ey A : £h, ie 2% eel on bee Z rh
a "6 oe age " ee Am, FE LSS
ms 0g 697 Pa . Sat forme : eA tet a raat ae let oe oh
BP i Dg fg op $m He Fey
ye a wot, Se We Bh ee
; Seve i? 5 4 % ", hun, . "4
i ve 5 7" £% nee wee el we ves yee the
bs beer wane bedon heer Le eal ae ay ¢ a KE os 3 we % Ae bee os
Soba 08 to . "3 ca eS oe Wee ne feece dark fer TEE
&% oy eB Oy wey * re , "ts, bee ge eon i
vite oF pages i
i a Op i <a cad fe A baad . ,
* . 5) reeod pases were peeee nee *
B 2 ¢ Be Bo Hee a pro
Pod sane or cal Les * Png oo "en
eee. so, Pooe grrr re AL epoct Ne re "eg
i an as a Bo eR cs S| i
pee ; % font 4 ager ; "
wf ee fhe ONY 3
leer 4 ¢ Sao wb my Pe ied
ie nok rh sano 's ted ; 4 'eno
ne ae wen a od a a
ee. 2 Ug Eh fe as « re bbe
Gp on et i. ye Pte ie ' i Neat
os, be Hh ee KD
x
Lakshmi Villa, Talpanin Colony, Near Dieep Nursing Home,
Nedinre- 5234004, Andhra Pradesh
4, The Collector and District Magistral e, District Collector office,
SPS Nellore (istrict Achari Street Callectars Officer, Nellore,
Andhra Pradesh 52400)
Raspondents
Betition under Section 181 CPC is fled praying that in the
circumstances stated in the affidavit fled In suppert of the petition, the High
Court may be pleased to grant a slay on all further "oroowealngs related to
Memand Notice No. S¥'6Sand/2019-7 daied 22 November 2004 issued by
Regpondent No.3, the District Mines and Geology (fficer, S°S Nellore Detrich .
mending the disposal of the above writ petition, and That such other orders as
S
nN
this Honble Court may consider appropriate be passed as the Petitioner has a
strang orima facie case, balance of Sonvenience fies in favaur of the Pellioner
and against the Respondents, and the Petitioner wil suffer rreparable ingury
the fmougned Dernand Nelice is not stayed, pending disposal of
WP No. $8594 of S024, on the file of the High Court
The petition coming on for hearing, upan perusing the Petition and the
affidavit fled in support thereof and the orders of the High Gour
~
amd upon hearing the arguments of Sri CV. Mohan Reddy, Senior counsel
represening Sri Sumen, Advocate for the Petifioner, leamed GP FOR
REVENUE for the Ressondant No.4;
O
r*,
isd
woth
hg
7
ee
ih
ad
>
uf
oo
9
a
on.
mood
ete.
oe
oD
os
nee
ce)
te
a
She
vod
Th.
GA
a,
Ad
s
>
use
28598 OF
.
<
[A No. 1 OF 2024 IN WRIT PETITION NO:
AND
Andhre
eof
x
.
xs
h
x
3
x
ae.
*
7
Batwoon
pene io a y , bone whee se pes Het #% See re, ger carey
ee aed 's, 4 oe. ee, Pree. whens vena. ", Sept? feee 4,
ff me ge 7 ' See Ss oa on oo ieee "°
15 fy A ao +. me i on bee aA toy eo % gr "
i f mk RE eA pn ar i Oe YS
gn pices geet ' $7 on aioe Seve art tht
Saeed oe . 3 te 4 wie, oe waned oe Mey Spee. "a sae
¢ neren a % x %, <aam ne seeon. Fag aoe ,
_ oe oe ee fee OS ge "A 'nce ed 43 td
on fee BB "oy we rs a a ice
on, a aa we - Oe ee GE r, 1M
aan oo & Fs lee 'eae C3 , fs EE a er
7 aD Spee fy C4 wt. Some bbs ane wy
a OE es ig: "ee ibe "C4 a hon ts Ls - an
at n> rr arn ee we § Be oy od ht
ee ie athen, wi oeeet Uhre. word ped oe ee, Saat we
' cece ohh va %, <6) Ce AES rug 2B) Oud a
; " as Seen are bot 4 'he S97
591 ee 3 ewe rs, creer eat a) ee ie
Hs doce me OBS ne A nn i a oh ai os
re weet. " 4 "* ti "
ns a rn re Ww. et saya "3 4th oe
nn ane mM =m 7s nr a ore.) es
neon f% ° # tft Fy 2 Bon a wi) me ney not
ets ia Meg eid ee 3 ese ae)
eed peas ee ia Pons 4 Sina rapee "h 4% ead
lyr Bove 5t og Lad ats 'ne ee 3 ut oo
0 vo gene ere oer ts ars ~ . or
ha ee od oe ; wae i leew eee Sone neh A even oo Re
7 te Ke rae ie an ms tt were nage eae os
2 % 5, ft, peed
bs we ae We 97 aeeod uy r% Fel non an oe
"i teas a af Pr heed anes ere a beee wed floc es
7 My ', , * cs 3 oS
Z "er 4 £% EF 4 res fur Pn
bene ae pis wen fae A 'hee, Me sg oh err
¢ ehees os eee o .
oo £3 Fo ae pees te aa ioe on neve
egthe P " oe Bove on i rag ox
oe OS yee ome! ne 4 eee tae
wb ee Ye Sock gem oo fe OS is 4 "ee
i hove. . ateee, oh, Med ths ee ce
wtoce - pers "5 Es et fad 'of yer
ove is a , pox wes o,
ae Ge fe gs ie [> Sn mace a a a
ys ro Seve < ae Up an os A "5 ty ST
ee TY ke ea - if agen ot Boum 8 ; m3 tht
rr rn Bo * wee '. CFOS So nn oo cs
oe othe By rye. ht ts £3 os as ead weed ga. ne ans
w As nr (a <r wy ME sD ue ke >
on x veg wd Sr ae £ ay £5 % wey ", agen tone , ond
am, a a 2, a rr oe W&M
. a > te ene e . 4 os
wee OO m £2 be in Lae / vee Ege
ee ad Sse eetes a bend ig Peas iis 3 aoe bee Pras
or: sor wee ve ee i at Gove sven in "pee
Coe Fe ke om Dog OB be GS tS oe
ioe pee £4 ned eee i at aa * Ltt a as .
is £ ; eS oie te en viet :
hs ¢ on on Fs Oe aA on bea) % & oO s) WA tS
t , ifs s, + - oy eed nuit
0D
ae
Vij
+
om
Xa
Ag
van ree) bee? ae
ed ; A " %, pte .
hee, sd wy . Ea o fad 9
ri
of
r
j
4
" fren, % 2 vee
ct $ tb
TE.08. 2088, 11.07 2025, OF NS S05, 0610. 2025 & OL TT. 2025 made herein
and upon hearing the arguments of Sri GO GUMON, Advocate for the Pettionsr,
and of GP FOR MINES AND GEOLOGY for the Respondents Tio o and of
OP FOR REVENUE for the Respondent No.
iA NOW OF 2026 IN WRIT PETITION NO: 26596 OF 2024
Baehyeen:
Mis. Jalprakash Power Ventures Limited, Having ifs registered office al JA
Mouse 8S, Basantlok, VasaniVihar, New Delhi -- TTQUSY., reap by ds
resident (F & A} and Chief Financial Officer Mr RK Porwal
Petitioner
AND
}. Fhe State of Andhra Fradesh, Rep. by Hs Principal Secretary. Mines
and Geolmgy Department A.P. Secretariat, VelagapuciAmaraval,
Guntur District
P23
_ The Commissionerand Director of Mines and Geoleagy, Ibrahimpatnam,
Vilayawada, NTR District Andhra Pradesh ~- 527 45
The District Mines and Gealagy Offeer, Department of Mines and
rs)
Geology Government of Andhra Fradesh House No. 11/2, Lakshmi
Villa, Taleagit Colony, Near Diese Nursing Home, Nellore. 524004,
Andhra Pradesh .
4. The Collector and District Magistrate, District Collector office, SRS
Nellore District Achari Street Collectar's Officer, Nellore, Andhra
Respondents
Pefiien under Section 181 of CPO is Med praying that in the
sircuimstances stated in the affidavit fled in support of (ie petition, the High
Gaur may be pleased io a stay on all further proceedings reiaied io Demand
Notice No. S76/Sand/2019-1 dated 28 Novernbar 2024 issued by Respondent
disposal of the above writ petition, and that such other orders as this Hon'bic
cv yay, 8
ther fens afire, asad $ . teeee
£4 we aed en ogres, ALE Soe ite
a aah veewe 7 na wt a: ef
Lot , see cee ye : eer <a wgeey '
; the weg "a wea, ty #% le $4 on Fae ertb
. ee Pei we ot oe ced ae as "apg Ke nese fo
eat os ss, oa ieee' "7 notes vloed has wre.
¢ saa ve tne ea he As en £4 ceed 4e y
we Be a0 tt NGG ie es 4. pase a, (¢%
Gs hee waves 2 . fe yn ug ord £3. baat '4 'hes we 'eaad
5 5 obs 4 o lade -
an omnes, a rye fee ae on
dee ae ty a7 oy gn a oP Fe: ae -
Come we re ; A, , Bebee we 5
a 4 i Ss when a oh . beh nen "my ae
Pe on Sones Stree & ay pea tL beet tft wey £3 an eH
bees sehen On 74 tis t,o nf £"% , "Ps reas £4 £05
£4 ed 554] CS bude or os Cah Seed teak ue? A. a ahs
seees ws i fee as i 3 GP ak se we or we
heed cea? o 597 "ne Deans ad ee wap, ax cca we gene
te be EE vm et ene Cee . nee 6 ae dng
pit Saas ee ", hee OB ey <5 ns ng . on i ee
ry mS, rs * Sou % bene "6 3 ty ods
Sedon "3 ; ed : reed ape LA sy eg st $ set ' io
rs eve. ras ee re ; oy of 7 hod oh i 3
"4 tA sh iG bene t23 res iad oS os ee bebeo "As a,
a A 45 ere oe is fa , ae weees seed
yee sh 'eee ager, or", Soe rs, ed St 2, tg on,
chewe, i ub "4h tf Le 'end a . "eat Cae ied Sadho
a a, a pa a op ae im bee bebo 1%
. gen as: A nas C3 ee , ce Ot
aie ory povee, gene 4 en
fm coced fee bow ti ree] agen Gece is
af Tye ee ve hove cA ope Sy Metals
ez] ae 3 he coen, a 4 lee howe ee)
nape i? nee f , g% Poe aceee A aa
a ven 'eve ie ae hee, eo BEY " cad
nad veeee iy bA oy ROS 06k, "¥4, £
os 4% tat 7s wn bed peeeeg Ka Sed bead
? 354 oo bectes we "3 eee, us 4 vipa
bs % x a hh coved ug oy ee a
we ct r% b Se Es % ee any
ws £9 vier' 'ne ss . 4 ge fe rien
i a eS 4% wahoo '3 eo Gece rhe ot
ser et rat, thanh 'eee wn cere. uo
rs $3 Sadat ie) hee? won eh - " 4 +s
hed ss o Ee howe ce tng 40% £hy a Uw? ; See.
oe Ai "es on pees eer 4 feb 2 ed aod ith io £4
, 2 & wed i A te Pa Be «E, od
WE we NA : a a Se a frm voce thd
tee "0% ae yea , a me tee panes ae 3
i a fe ten 'eee Sa GS eS fern Ay) thee .
LA. FA Sem oh $e is here a ca tone nae 8 f%
£4 mye ay) a, Bs ts tod th ning, ahs AS ebee
be ng hd ue ard < fe ae cB Z
£5 e4 on be oe ¢ "poe 7 lee $c. Seve weeed a Meg
~ te vy OS Gua FS
Ah hs ay 63 ae a cot 4 wae «=
* ; tooo OF a bree "et "ee
ye, 2 we ax ire
07 " MS ies
: eo
5 % 83 pe Ae) in oe gts f in oe OR Bh a
£35 % £4 She ne, "agen aieee. "eee? m
LA "ok ow pad whon we wore Fed rae . ry
a ed wee 'net ogere rs kay ¢ aed y
res oe a 'hoes eed pees i. ' ta oe was g '4 este
6 fo a) an <A SB BS woe SY oe
4 Lf on Sse a apt ed
ond Loh poe a oper wee es <A
. re GA a ad
oft Ls h walle ad
on
o> eo
oa
ere
co
we shoes Chee gern os KA xo
ro bee ; " whet . ag on a 4
a ne we Ck a2 ¢ 2 we &
{ % ine, i 4a 4, " a et
cdl Sater CS se oo Ee 45% KG yer oe z "
ano he OR OR OES " ind
s 3 . oes ? : . ots,
a uae 4, * ra
JA No. TOF 2024 IN WRIT PE
&
'
th
4. The Collector and District Magistrate, [istrict Collector office, SPS
Nellore Distict Achar Sirest Collector's Officer, Nelinre, Andhra
Pradesh 524001
Respondents
Petition under Section 7541. CFG is Med praying thal in the
mrcumstances siafed in the grounds filed in support of the petition, the
High Gourl may be leased to grant a stay an all further procesdings related
fo Demand Notice Na. S¥8/Sand/e01S-5 dated 22 November 2024 issued by
Respondent No.3, the District Mines and Geology Officer, SPS Nellore
District, pending disposal of WP No. 888598 of 2024, on the Ale of the High
Court.
Petitions caring on for hearing, upon perusing the Peftions and the
affdaviis fied in support inere eof and the earlier orders of [he High Court dt
O82 2084, 28.12 2084, 20.01.2028, 17.02.2025, 18.93.2025, 22.04.2028,
8.062025, 17.07 2025, 07.08. 2025, O6.10 2025 & 03.71.4025 made her
~ and upon nearing the argumanis of Sri & SUMMON, Advocate for the Petlioner
and of GP FOR MINES AND GEOLOGY for the Respondenis 7 fo 3 and of
GP FOR REVENUE for the Respondent No.4,
iA No, 1 DF 2024 IN WP NGO: 28599 OF 2024:
Between:
Wis daiprakash Pawer Ventures Limited, Naving Ns registered offiee at JA
Nouse 63, BasantLok, VasantVihar, New Deihi- 770057. rep by its President
(F and A) and Chief Financial Officer Mr. RK Porwa
.Petivioner{s}
(Petitioner in WP 28599 OF 2024
on the fle of High Court)
AND
1. The State of Andhra Pradesh, Rep. by ts Principal Secretary Mines ana
Seodlagy Department A.P. Secretariat, VelagapudiAmaravall, Guntur
Lets
rede pen
" fee. "O% ved
i fd pe -
HS Lene pe waghe ttf
i ve oF eleee on ig 4 stl, toes
ae Gt wits "ae tA} age, rena? Ct yo pet
Penal . fe ™ pene, . 453
1 Door see Bee we gee ge ty - as .
ver aare % Ag en, Sees q iM ro,
on ee - ; Se A te ee ? ie <4 aw :
we ' a Ess sod a Ps i bed et ices Spot e
rs ee agers a £3 ° Sf toh 706 bs Sane
wer fot « "od eee Ln ia if Seee $b "oes, %
i a , ie ' 74 fe
wa ww ee oo XB a ted and ss a pd oe
*, Fs dae we a 4 sect haree a "es
ed tan - ay - ge OE woe hes 'ped A tft At
oa "£9 % * feedes : nee ton. teed a ge ge ot5
cute es . on im | Py eeoee bee. ee
we a be Bu eo oy Be i ED ie
: - a s 4 & " oo a "yee eaten wee
% 8 Oo 8 fe fe m tee ve
"4 Fey i geeee nen where ae, id . 4
$4 tng cs bess en an ood pon oh. ae 1%
% ; i fy 4 "hy awe ¢ 7
Soon. A of hess $% ro a: 'eee. 4 oe tees shpat
; fees Sth fe fa wn, ot cece. eee ere. 'neg Lae ees es vageas
a it ho "a dene ct wv igen 'thoes OA as fee we
oo Me a3 iy so beve' ne ton, Ps hd i . eh aa
ge Be : 3 * Cy a ee rm @ ee
eres napee Tape, a} oe ws Lindt oa tat te. w%
we 75 Fhe 1S oA wo nd " . Se eh 7 oo bees ta
oe i yn a3 ote £44 uy 4h we Ea sid res Snes tes oy
" tm ts ; 4 rd ee wa ee ie gh eo.
"hres ry babee bedoe £5 ton | on tote ad rere oe. fit
3 odoe ny ay, hee rn 4% wlll, yor 5 Lhe. oe rs pee
; en ao AS reooh a at o% Sen ce5 " a Set te
£5 bee 74 ge a 2 ane a3 eS 'C4 mS "a
£5 4% FES beret rey "ee tek tha oF roe gees a
he? ee? ae 7 shh wi ne 3 bewe dane,
ths os £45 yoce neeee - wy £5 we ' ond yon speed
ed tee at i lose ly Peeve 14, o, aed v4, eget a] ras)
Vea ee, "rt tere: roe Perit wn, LA w% + perk oh ¢ aot ae
seer te £7 "ie a td gr ete 'vere bee eee rag ey soe
aaa thy od oben et fore, et "4 wa % bodes ' mete.
Loved be teed 5 ee Shes as et eng sf
0% hd ed te eee vee cen eo HE rm meet . io asd
'a ee eo iA on '£3 "¢ Sn rs A bear! we TG wu
ge es oe . ad " the one me , iis ie few
- cee , # oe von. od nt 7 fin vo bi
pooon ae yer , fe oe 6 ost Se "yee "ef gc
Pr eS R% pe ge arn de * SE foe Bees nee
a seed the She is aed gee ben Vile oe baoe Jbh tye % peed oy
4s ay ge pectes osc ¢% : rs ee tere its aa 9,
oy 4A 24 ee res vy i Jd ven Oe tad Cee
{ 4 fv Sree a] £5 A "fone ee ea g 's "4 ger hapn. pore
mo + a oe: phy 5 ne x Bm canes os
1h rene tn fee Tae? ae t, me %% a ae i rae]
L, see oe ve "ed be 4 ' edoew: ; x ,
ge wh Bag se 3B =o 8 Oe i, és,
Ross a a eg tt tes Ye & Cy Mie co & ve
eee, " en wt ' th grees 7 ie shane ws foe, taeee. 43 aed
" "8 ped ra ay 3 foe woh. ey mn ¥ ae ae ay
0 0 ts y ce % on 3 eat there £. ve re hd
a yng gon w% a4 feed ner pot eet bee oe ney wer whean, 7
ge hae } G whee e 4 £5 * oy oe Theed £
Seve pn bem 'nag % a 7% ft age as ihe te "en, oye, ec m si
vo ue +e ie hen a ose td --y ce neste £5 , ed ton we "yet ae
oS ig es pes ae M4 @ a ne asd eo WG ig cai re Soe £57
id ee m ome re) nr id gz. A Ky psn OD yo
ig on , rs ad eneee ob bewe et FAA £0 the heat Lad ; howe
ad ae aed, 3 fern een £4 ey fe ry oe are er 0% P% eeos
nn : ry iG net ec od ae) 4 Gee ee wires pases, hone tad '
eg BB ity 4 Ba po 'neal oo % ~ £4 bende ~~, fy ye fee mg Babes 3
Sone Sino £ a 6 Or es G3 on es ce sod £4 Sen . ye od pce
fevee an ere 7 45) we warn Po ee. ioia aa eved 2) "ead ws beg
we oa wares ge be te Seat hee "os . ot z ate le
aa L% agree Senn yer venee we ao bod £% a3 nore: LAE
Do we ee obec fs) ri nage stead bat or o i me one
of Sn ewe a eer "diet oe % a "of ay ft ateee vere en
Lk aye * Pon ' as % oon ett 2
wry oh. ao JB een wtee ieee ted Ce RY Fs L
. '" '" weret ed Swe Pai - tet! ee, aad
ve ws FF ead osE po wees iad ene
mB © & 2 Me Me iL. iF
Sone Cad 4 a ie bhi
o& 4 Se a a. OY
" "ah won Spon, a ees the a
4 is Lt
we B a Bo YB
£y tes 2 "i> 7 ie fad rg: rs Sessa thpes. vas
eh Be Boom Bm ed
ee tind Bre ewe si Lb
h Go 4 wan anno) ee
oe vs thd gee
" "y Sone yer
'aed "agers ss hon
we 5
iA No. 1 OF 2024 IN WP NO: S860% GF 2084:
Bahan:
Mis Jaiprakash Power Ventures Limited), Having its registered office at
JA House 63, BasantLok, VasantVihar, New Delhi - 170057., reo by is
President (F&A) and Chief Financial Officer Mr. RE Parwal |
Petitioner
AND
1. The State of Andhra Pracdash, Rep. by its Principal Secretary Mines and
ch
Geology Department AP. Secretarial, VelagapudiAmaravall, Guntur
Cistrict
The Commissioner and Clrector of Mines and Geology, Ibrahimpainam,
Vilayawada, NTR District Andhra Praciesh - 827 456
3. The [Netrict Mines and Geology Officer, Old Rims, Opposite
Prakasambnawan, Ongole-52000%
4, The Collectir and District Magistrate, Trunk Rd, Santhapel, Ongole
Andhra Pradesh §23001
Respandanis
Petition under Section 157 CPC is fed praying that in the
eB
clrcurrstances stated in the affidavif fled In sunport of the pelitinn, the Higi
Court grant a stay on all further preceedings relafed Letter No.
2°77 SandMOGLedss dated 1 November 2024 as aise purported Demand
~y
i
PSandsOGlL/enes dated 29 Novernber 2085S and 2f
he
4
oon
4
wong
wend
S024, issued by the District Mines and Geology Officer, Prakasarn, pending
the disnosal of the abave writ petition, and that such other orders as [his
Han'ble Court may consider appronriate be gassed as t
strong prima facie case, balance of convenience les in favour of the Petitioner
and against the Respondents, and the Petitioner wil suffer breparable injury f
the Imougned Revenue Novice and purported Gemaned Notices are not stayed
Petitions coming on for hearing, upor perusing the Pettians and the
affidavits Hed in support thereof and the earlier orders of the High Court at
4
Fe
G
we
3
AG WOON
Be
Won
ty
wo
th.
fh.
Sone
cw,
y
g
om
. rettioner
g
vu
x
g
wie
y
tay
wy
Sa
ns
s
BS
--
;
rt
&
\
Yaa
28867 OF 2024
°
x
'
Fey
3
°
a
WP NO
Sehween
direction fo the Respondents fo perform | fis part of an amicable setlerneant as
per clause 19.14.1 of the Agresrmment dL OV. 12.2023 since the Petilioner has
aiready performed iis part
IANO: 1 OF 2024:
Pelion under Seclian 757 CPO is fled praying that in the
circurmsiances stated in the affidavit fled in supmori of Ihe wri oetifion, the
vue
High Court may be pleased fo grant stay of all further proceedings pursuant ip
the Demand Notice No. TRSS/SAN Dieoed-3 diLO8.11 2084 issued by ih 8
Y
respondent, pending disposal of WP No.28881 of 2024, on the fle of the "Nigh
"a
Court,
The petition coming on for hearing, upon perusing the Writ Pelion and
fhe affidavii Ned in support thereat and the earlier Order of the High Gourl
ee. O46 2085, 18.06.2025, 107 2028, OF O8.2025, 06.70 2025 & OS.91. e025
made herein and upon hearing the arguments of Si P Veera Reddy, learned
Senior counsel appeared on behalf of Sri B Jaya Frabhakara Ran, Advacate
for the Petiioner and Sri P. Rama Krishna, learned Governrnent Pleader for
Mirngs and Geology far the Respondent Sins. 7 fo 4)
WP NO: 28864 OF 2024:
Setween:
DY
Kumar, S/o . Roopchand Samara, Aged: 58 years Corporate Office at
24, Mission Campound Ajmer Road, Jainur-d02007
Petitioner
AND
8,
ih
an,
Geology Departmert AP. Secretariat, Velagapudi, Amaravali, Guntt
$6]
rete
Fa bt fh
ye pan ae and cs "ey
as % %, a tb "- yor by t 2x ,
oo cs ees on bere ng ity FAA wi SS 1h ws wh
Ho ye ad S35 thee. i cl oo he oe the ist
a Rees never we iach exrd wee in ae, gen gee oe 3
te "3 S ae an (oo nc wwe EE doe ten Sen
ts ton at ae we pote we Sod Were ger whee ree, res
5 Ps on we 8eay Pi af, i a8 ioe, Sens * apo oe ue
oa $i, hen Pi me OE spe me A ad
gees oe ee) yet Sooo. bareh ae fee. Se eee ok ee 0h, A 5 " ite
nee es ; rere a een ped ad - 4. * % ne - gen a fet ned £
one aA bere th ry wnat 2 Me wie sgere ee ") we Sea san ahh ee three
fe or in Bf of ie fee i ao &@ & a J Se 3
Ai So Ee O ga 8 pe oy te ES a me
a4 a 7 er oe wit % ae *% a weree teen,
bere ae i a "is BD Le "CE thoes ee tin ey, ga he
£5 Kr meg pn Rise rete, me ved me a as fr, a red $4 ee a verte.
etede f eet ea yer oe" we ney gre - tas 55] "b 7% aes goer
pevees Saees x fone vlywe, , Ae na er chow tt rey 'a fe the 4 napee, Ape'
is o re eee ny
oe G, Ta ye it ap f ned a
ne os hee. Rta yo "a, te oe : faba ' SES od ws Bs
LS% a sehen? % G enhens 3 sageee gy ees " tt C5] ones ra nee ay e4 oat choos
yet gs Ee oe "py 1 ES a Sa Se tm Rs ge
age ieee To os "tm, gn CS x if KGS pe wm ©
ee es wet ed oo 537 wpeee 5 wn po ay LA vt uit ald td "aeet owe gee
Feed mca ' wo Oh te ~ % * 49] ne oS Bo ewes £3 ae a nity Oe
pes . ny beens rece, aay C4 ¢ od ee rs fea vn - A
rs a ye Feewk 7% - sere ren, 1 so, werd a3 cee a? a oo o3 ony . rae a
oad fee Or FRO a oS we SS 'os no an Be
a nee ne) a oe PG x. me Fa yee "ie Shee br hug NE bag wo
ae Joe on ie te, , rs 4 ' ere, ; :
by phone von a itee ¥ 46 i: ak ne Pf ES od. ae fied ee] % £t% 2 re se) 'snore
* "fet wed we whee? Bi rg es os Bon "che? Ka : me A Gecaal ra aad Od wgrer é
Re a ° ge iysoe8 57 5 ae) ae & A oy oF Loew, Spo we t ix oe £0" Eid
$3 cas ed ed oo Gt ney 4, oa Lad "dh ; ea en Sard a4 on oy od
oe : 4 Gy pe ia tal ve " agen Sat ga * d wm pe oe Sood Keen
ns Le ty fone e or an a £% we ad gre aah ny ek th yer weed eon a it
ed Ls, Ags or aS of ora bere on pe. be x. vreee 7 re rh
7 £0 ie Gat nat or oad st fad ene om pert aree 'eer on ea thf ee 4
5 a Bees 4% ae ae ag) ye hd 2 wee cia' ' "here
tee ue a Sed wee ae a4 ewe iy sagen ' fee 7 oes 2 0 4 L%
4 " te pi fan in ns an wet By; oa od mW
psn te aon ke ripe bead Neel on te £75 "S ee cteet sete eg "Mt sped
; Ps oA ren Soars eees "ieee wes £% tee ant eA fen 50%, ee go ry rr
ans ed Ae : at 3° ice 73 wed 4 ewe ca "e ea . fat ies
i 7% poe $5 ay £3 n "one GB bewe tes ass or, aw
Md 7 os ed $04 deem $3 me fs at en hd ue A fer, oe
bere ty 4 0 ao reat wgete wet. Scolh eed teed. wer oe C4 tooo Pte fee.
ry i ie 33 Goon bon yom, ES, fate ws a taf iy on +o nS oe oy, Cle ot,
TS feat i o is C35 Uh oS % if de ted oS on ee a a Coen fend
a OR fd rs ee ay Re be gee rm ee
p rm wf ty Do 6 a: a ® % fe & ne ° td "
aS boned * A don haa 557 $s ran oon oe A veer * Seve oe C4 Lape fad A
a) "eee neat £ 2 ge oe Bs rs *e eat es wot up
fg if i) be 4G oo we (MY i a a % cA r fe 2 oa rc
me ae +) oe boss ad shove bere we ras Sh Mee ey ed . get Lod eee!
ob oe "eet cae Lb a Feseed hoe Ch ae ge fe ect 4 Gi on °
at pon pe fog pees op apr a " 7 "r "eG fn 7
tx as Mn Bw "e yo OF "e uo ® e mf
tft Sp 4 " pte bees res as thes % . aise
" or oi x, oop, ~ ¢, * ye % ie a
bee es ped ae as shot ve nd "ay CS oy 4 rr % . ry vane we -) bys agree Ch
os "$B s a od 653 LS oo tat 6% ae iY a a ws a 2 a
fe GB ge & Ss er be @ & Ge. Oh a <n peg A
5 2 Be Gb » & B o &@ €@ 2 2 G fe a ee wi
4 "sy weeer ewes "as oyeee "4% nen vere $3 i a
as Yn MS seed % Ay itn in ws OF " oes , Y. Looe
2 & & & 2 2 = BB ogy B&B a nn fo ge mS
Son sano, Shee ge ver "ed ° ae Se ween, Me " on oe) 0 es A on oes
fe fe nn ae 4 1 Oo 2G oe eS 5 ™ ow © fa ke @
: ; As Ses ee 2 wgse a % te a Fe '
coc ced a if Ha, fn te wh we nd S seen & a ny eo et ay ft Ch
apes peed . 4 bniene y £ fen wer . vor
. i ow oe os se "3 . bps 'o & ™ Go fa tt ee
ins . . oe 7 ¢ cs Sone . Foe ipet 7 a C3 Bo re snes peed
7 ott ; tn a gene oa fe fh. Hh stew fet vG o ee %
os -- (B fe a ae te 83 m © S em a aes mF gd hres ee
2% Fag te ie my Gace en Mm we sca SS ed wd brn te 4 "ee oe leet
aoe. 4, me 7 pony a (wee
oD * sed 4 oo $34 ro tags: a4 4 ae fe 7 | cal oS So wee S bea
re OB a oo face, te ee BO Save hen a od
bn port % en rae] be, 7% shee fet Nee 'yk were
See ger yey ye wren fee erg, Sa 4 a ; wgeey '
Lt £3, ne ae bee . tgs abe tegen She oe age a
Fb awe oes | OS 4 As ty
nh a ne a ye f %S
toot oA ond oon,
Se
ihr
RAO, Advocate for the Petiioner, laarned GP FOR MINES & GEGQLOG'Y for
fhe Raspandent Nos? fo 4:
We NO; 28868 OF 2024:
Setween:
Mis. GCKC Projects And Works Pvt Lid., Rep. by iis Director, Ashok
Kumar, S'o. Roonchand Samdaria, Aged 58 years Corporate Office at
os
24, Mission Cormpound, Arner Road, Jaiour-308001.
Petitioner
AND
}. The State of Anchra Pradesh, Rep.by tts Principal Secretary Mines and
Geaiogy Department A.P. Secretarial, Velagapudi, Amaravali, Guntur.
District,
é. The Commissioner & Director of Minas anc Geology, lbrahimoatnai
Vilayawada, NTR Distr - 527 455, Andhra Pradesh
Rad
The District Mines & Geology Officer, Guritur, Guntur District,
4. The Collector and District Magistrate, Guntur District, Guntur.
Respondants
Petdion under Articie 225 of the Constitution of india is Med praying
that in the circursiances stated In the affidavit Med therewith, the High Court
may be pieased fo issue a writ, arder or direction more particularly one in the
naiure of a owrl of Mandamus declaring the Demand Notice
NO. TQSS/SANDe024-2 of08. 112024 issued by the District Mines and
Senlogy Officer, Gunturfthe 3° respondent herein as without any power or
suthoniy and in Violation af ihe provisions of Mines and Mineral (Developmen
and Regulation} Act 1957 and the A. P. Minor Mineral Concession Rule sg, TOSS
read with the ferms and conditions of the Lease Agreement diLOF. 12.2024 a
Lease Deed dated O8-12-2023 and consequently fo set aside fhe said
Demand Natice wih a directinn fo the ees i perfor | fs pari of an
since the Pelffioner has already performed is part.
ft "er wy 'ee . regees pad we 467 starts fier, Med: at eter Sone wegen, Seen "
Xn 4. ;
thf seben us ote fee $f ap lad od on wthes ot % tA wo co
oe oe eos re oot Rd ane pe "0 is pe a feee ped thee.
pe 6G vs we LED , ae Lo S. Fos nn oe G
vedon rae "4 . "_ ony rh a tet ye £% " 2G po
os ih ye %% fy ok soos fedor. pe Z ea web bows :
yee " oeeed oer fea. eee ME 4 nue eee vt vets ht ors shee wooo
Seer, 4 toon, $% . 'adens 4 . ry on Sea $h% z oi v4, 43
aeere on eet hee we os % the # a had piace ae ee we wee
ear ee Yee prere 4G ES ' ve fee ore bees a sae e eheot
heed Pca tt, weed ee . a " bebe Oe a aA tyooe coer oe ass
sheet aes on re 8 or j : to) *e Rane ieee a
Po - a ay agen fe, ': es ae ay bad! wot fece weede
Shs ee eed white A é nebo febagh £74 naps Ae, oA Areal fs hare oh pace rm
on fee as rs agers 'ene wee » fo f% %% . wen ¢7* Ld
vores "4 bohew, on oh, ££. eet 4 "pn oer eek
'hood ed Bene eget, fs rd 4 % rs a is
one Bose a) eet ui rg' Pos i bore ey , ren,
hed ned a Ee ge Lp "EA oe es Srae Fea " ben vot
oon ~ : egg i ered ) se ope
th iB Ln << tho SD rey ae booed 23 aa ooren ae
Fa ¢ gt rs Ad wrt bene meg , £% faded aaa ae gore . gee
bees fotow, a, Pao Lag a) Ae 2 os feeg oo beoe
on te it CA oon nn nas : Ds tt eat Sen eS,
vis, Fn eeee its on a; pore ha eee abet as ab rey
fe OE on on <r. a rh od ead iad " oF ed
a va noe where + &. ", fete & . rr fy
te Eh > rr rr rar: ae nna 5 ed oe, Eke
£% wheed rs vapor i " Me bden oe, as g eae, 'egies ee
fe re 3 ond as batt " = al "hp, rw ben ey weeee Lf £3 atone :
4 af "aa Ine PS Fs 0% pore » fs eh: ro at ore ae " th
eg cP Op 6 "a Dw
'5 48, . " a "s, . . be 4 " ' eet 'ty 'en, .. .7
"4 rs nh rs oo a Or re nn cr - & &y «%, rm
ty Ur ee ae ee or . 6 i to 0 OM Ss
4 whee? nad. " a wee ay a WAR] * sper 1 ieee
iS ES a een 5 OB i : i ; a oo
Deedes "4, eed ? "ee Lf £ f bedens ce ae ae eect ba oh
wee, ; rf roms oa up wee 3
wh oe Gp te r " on, Lf Gah ctpee, "4 ren ng
we od on a btn ee Fa) ead LA oft ae seed bende, ts we tft
Pee, one bea nS a 4 @ AH, id %
pene teen te exe we) Et gl pe oo hove coeed CAb eee check ee
£% See 3 eon fede eo " h 2 deve hh i oe 4 Srey {33 ere
oe 7 tere, ne 5 ay % doo ' 4 ns , Ae heed bn, war 43 nese ~
'deal ngper. ree A *, o .
A a ed s ft p nn a '5 , CS % £4 a - ie
f% i a ae yr, ee oe te dace pe y ws 4 ye "tier ed
& *3 £9) %y is - 63 : vies 37] A toate 6 4
preee tens ae fy here tees een? year, Ober x Sf a Sent : a a a3 os
"lees mm RS i "oe 0G ek - feed A pre we ge a ce 'eee bean leeee
eee, Sat ard tatede pe * - 2 ee wneee 4 te thee ", todeee Fe s, et
teed 0h 6 BS a w£5 rE 0% ead te , i a 4 be
et tee bees Feeng 5 rey tetene ms ed vee "% a Sooo ne ti iO whined
us 2 2 te wn, cs oh vere z ua lant x A wn we a cf *.
gee. mw rca bod £45 re toot we yen wae, Saree ong if rece, eo 7 "geee or
; nn or cs Bon apg EY tet ae tee i ve egg
CS ify oon tegen , hee mt, hg nee 4 Rs oe oe "ig fevers
ve 5 ee wot haze ai fg 4 ee week bedow wees, wie a wieees $3
ge Sapoe Coda, te £ * a dat "een , vo ite weve Ke o5 f 5. wn
rn a a orn soci cu a See 4 se Wee as ee
% mr te © go gy RP oe . 8 ; . a,
el « we anus gees ie! seed ee £3 . ie yee, ews "a Ks aaeee
aan "4 re B , ped ian goes we " bees "g bod 4 oe eo
"3 a eee, Pung, 4%] % yee. fend ee bene feee os, aren beter. Seas vieee
a om ¢ LO eee ee ret "iy feve weed o as
a re gS sft £" sree. ~ is nye4, oP ney ye on 6G ¢
be908 LED : 745 "ot . ny alt ee w@ saat ae thers in
6h3 ae a, £ Ch Coe Peay ws os a bee. ca 4 wn Le % . om
' ns * co ele ONG no el Fan de 'os tA oe tA bere nee
ee toot . fete et ss fn, "y feoe eee wale me 5A fs clove, ser 39]
J wh ey Ph ne ek 5 fede OED mote
"$0 wane ee . Doe nec is Spee "e Rood fear beber
: a re ae nt Gg : fig? te anaes 'pee
aprn 5 g a 7% " L*, fy bere Li Non iv we Pa oe
2B 8 eo Oo CO eo te ' oo eh. eB he
-. ay cand tees ' ESS " noe wae ws ee ,
sane ao eee yw tag ed ; a v4 ae J
ay ee het fy on be ges, 'erg 4 napes, rh] i) 1% 3 ge Ld pm oie £8
4 tf ox, a a) head Lf A os eet oa weer ye t. yi mtn, ves ts $ foo "e
Soe oe ae eo s a | Fae yet AEE s j oO
OE eee , xs " sconce 4 be z Got ng ¢ oS
rr q 7 secoe € aed iw a geen Me oF3 o, iy rey wet, fre Se
ny ay eet ered taper. tong 4 fom {% " of LD : % ne
) thd sv £4 apeen ver ae one rd Seer ys shed LF) teed bat Se
an id beak [7 ay hen 7 a ws Kp os patos h ra "30% rey
ihe ge age a [2 & aS a an
C3 ; ee © a a> mo sein 3 se
'Soot oo %. cS pa £5 ; :
ager
0
>
Q
te
:
:
KU
&
h
f
respondent pe
y
é affdiavi
i 7 ey er Oh Ko. 1% & es oe ies ras aan on no
o er 8 o ¢ @ 6 Bon z &
z 6 2 & 2oges uy gis - ns
wooo poe oh ag ro 'end
i ares
Respondents
Petition under Aricie 226 of the Cansifufion of india is fled praying
that in the clrcurnstanc es stated in the affidavit Med therewith, the High Court
may be pleased to issue a wril, order or direction: more parlicularly one in the
nature of a writ of Mandamus declaring the Demand Notice No. 1337/SAND-
PALNADU/2021 dated 12.06.2024 issued by the District Mines and Geology
Oticer, Narsaraonet, Painadu District / the Respondent Nos ain and
consequential Proc. No. 2550/GCKC/PainadwR RAct! 2024 dated 14.11.9024
issued by the 4" Respondent as without any power or authority and in
viclation af the provisions of Mines anc Mineral (Develanment and Regulation)
Act 1957 and the A.B. Minar Mineral Cancession Rules, 1958 read with the
Pedoe
terms and conditions of the Lease Agreement cLO7. 12.2025 and Lease Deed
dated Q8-12-2023 and consequently fo set aside the sak] Demand Natio
6
dated 12.06.2024 and consequential » noose dated 13.71.2084 with a
direction to the Respondents fo perform its pari of an armicable setiament a
so
aed
aed
94
ger clause 19.74.71 of the Agreement aLO?.12.2023 since the Fatitio
already performed ifs part.
IA NO: 1 OF 2024
sisted In fhe affidavil Hed In support of the petifion, fhe High Gourt may be
oleased fo grant slay of all further proceecings sursuant to the Demand Native
No TS37/SAND-PALNADU/2@021 dated 12.08.2024 issued by the 3°
respondent and consequential Proc. Na SSSvGCKCY Painadu/R RA ZOg4
dated 12.11.2024 issued by the 4° Respondent pending disposal of the above
writ pefition.
The peidian coming on for hearing, upon perusing the Wri Petition and
the afficavid Aled in support thereof and the earier Order of the Hon Ct
dated TOS s0e4, S2iZg 2024, 2O.O1 S025, 17.02.2025,
>
s,
J
of
.
°
Setween
£3" 4% tert wen oon ;
£ rn ed ont us yew oe
'epee teen rn Sa. ns a
tres red uae 0s ee nerd tent
ge ger Me 2 BA wey 7%,
ae. hove Hoos ty %, Sed
Ne % % i SB Lh "
et Aas gene, ro
sees % ed Se re]
OR "eS oe By tien
tae z 4% ae Fans ees os
oe rd wt, £ o
oom ry Lead tere we 4
wt, 3) £3 Pes
rape. 7 2
wt epee, "se we emne
* is Ge Arok yp
nn as ery
'ees ere sagoee aed
' :
63. Sa edo gy C4 vgeee. os
ikl ane ne. 4 a"
fe ee 9 Sage
" 4 KOE ~ i
C4 Suede AM oe ees
45 r% wee, hed aad 'ree.
ah ede, ape verry uagene on
att won re, Soe
ign nn ed -
ft EBevet "ES
404 ° ty
o fene a oe we
voce wos Aes fon aes Fed
. aple
nn a e
vy bh % " @ wf,
o seeroe hey bh oe "ef we
fodon, ire aia $ eve Mad fovve
,4 Spe a fm, on pon,
'ead stor aaah Cp et LY
ae ees es oe
en's toot " ¢ te ca
ere ge oe am 2, cd
wn ie BG Bb gg
nt aa rast 4, wittt Le eee
"gen ey pe Sinn, EE "ya
a prey os ees gry?
boon a 7 ee aes bbae eee
ne anKs: ft ae
; "OE Ch : Jog
Seer A Ln fren bow
a a Seco Ded Wiens se
OK om "fo
Bete ined bab 5
oo rn Ps
or, C5 ee ef wehee
a 5, OG | an as r
C3 oe oo ad ie
ee sent tee hae te
5 od 4 a
Bs Oe "8
se
o
CHOLUTISEaNC
4 % veer ws 7
& £ 8 ¢ 2 g
TS 8 tp OE
03.11.2028 made herein and upon hearing the arguments of SRI B JAYA
PRARBHAKARA RAG, Advocate for the Petitioner, and af GP FOR MINES
AND GEQLOGY, Advocate for the Respondent Nos./ to 4;
IA NO: TOF 2025 IN WP NO: 737 OF 2025:
Behween:
Mis, GORC Prolects and Works Pvt. Lic., Corporate Office at 24, Mission
Compound, Aimer Road, Jalpur-302001, Rep. by iis Authorisec
Representative Ashok Kumar, S/o, RoopchandSamdaria, Aged 98 years, Doe
' Director.
Patitioner
AND
1. The State of Andhra Pradesh, Reo by is Principal Secretan M Mines and
Geology Department A.P. Secretariat, Velagapudi, Amaravati, Guntur
2. The Cornmissioner and Director of Mines and Geology, lbrahimpatnam,
Vilayawada, NTR District - 521 459, Andhra Pradesh.
3, The District Mines and Geolngy Officer, Narsaraqpel, Fainadu PHstric
de.
The Deputy Director of Mines and Geology. Surtur, Guntur District.
[oo 7
The Collector and District Magistrate, Narsaraopet, Painadu Distnc
respondents
Patiion undar Section 151 CPC is fled praying that in. the
circumstances stated in the affidavit fled in sumnort of the petion, the High
Court may be pleased may be pleased to grant stay of all further proceedings
pursuant fo the Demand Notice No ISST/SANO-PALRADUZO dated
Proc. No 258 /OCRC/PainadwR.R Actiz0e4 dated 13.11.2024 issued by the
4" Resnondent, pending disposal of WP No. 737 of 2025, on the file of the
Patitinn coming on for hearing, upon perusing the Petition and the
aes 4 roy fog aa or peed OF CFSE CHV PR Pyert ay aes
os
Be AAS
Raw Xk
y
z
N
3
3
B
z
oF
RA
3
a
C
¥
at
A RAQ, Ack
:
hax
z
"i
z
.
~*~
4a
&
°
BY
ARS
at
g
g
g
04
RAB
iA No. 1 OF 2025 IN WE NO
Sehveen
x
BS
we " "is eee ve4
at 48 oer "adh Geb tin oo
¥ pen * vr oe a oe
on teva , We Seve Jeet wie eeect poet
> iy , A's y :
J Pod r% ed et ohned ; B ' : "
z 3 Mn " oe ger
ent on, yee hy oes Fad tt Ke wee Cs
, i ee Ss ww sine 3 oboe . : tants
2 ft abe gael, ee fee, thi wm ts Co
Lie here sire GS v4 yee ee 4e4, soe, beat
"OEY ge am ie sehen
- 'eed on ye gees bene te ae : wtee?
bs 4 oe : ota, me
fede Us tae re hee, 4, bee on wae
gong ee Seeet ue ss yee oa oe
ne, + £4 yer a leas bead shee fn
dp 4 Lae jee 53 sage fs oe A
ne $e a oe on " "% ae, ert, eae
ge BS oa head gr Pe ir a Lr
ee ; he, a on oe . ae 'teed
oe. ote fe . w& i ee reas
eer. sl etter sp ten nope ERY esd Gre ts
Hs rs Feat "4 ee naa nents Ke
bee. _ bedee faad a "es pe pes det
vas heard ae Led ad fee Se2 be
'ted fc 6& o O & wee
"ah a 4 % aD ha t
Pd C28 Co Sore oe
eee w t ; 4% oo G iy we
hs " d 5 4 bon
0, speed iy car 43 £% a noe
es yee wee yee tree eden
Le a" ae KE fs Neel! C8
' eee
sr A Aa ug SP oe
. ig Aen Saad were whet
a Ls ; oe fy ey vege
oe yt tere rat bea i "ge
ween, 4, 7 ge "% Oe ee Nox
fs, vy ood 4g" 04 ager ty
fh ty "on LED Cod iS
wt Ws e hy %
nid be A Ose a
:
:
nN
x
eo
3
f
a
were
Pan
p
*
has
et
me
AS
ye
S
ne, ms as ee oy :
va wn, % z e;
ot rs cs feos owls
f they booed wart doh So
r
;
.Y
AN
~
Ss
Ke
~
MS
r
&
r
é
i
oS
ge '
Ss & @ og oS
"tS fe baa aa we ee cated woe
hae a a ne a Boots
Rei, 8 7 nn a ne: te
te bate hs tie FR BS eee
z
a
strict f
r
S
2 wes £ % ", cS %
Uy fp a ta Cs fe 2 is we
7 lees ; + . , fescea oa
ao i 4 & aa "OF oe & %
sevens # % nian ehene peer hon 'g en ool Pa es
: tad Ned an cn bere £5 1A
oN aid "y 4
Sones
*
the District Mines ane eology CMfioer, Relamahendravaram, East Godavari
Distrieithe Resoondent NoS herein, pending disposal of WP No.45s5 of
2025, an the fle af he High Court,
The Appeal coming on for hearing, upon perusing the Felition and the
memorandum of grounds filed in support thereof and the earlier order of the
High Court dated 20.02.2085, 18.00.2025, 22.04.8025, 16.06.4025,
4.07 2025, OF O8.2025, 08.10.2025 & OS.412025 made herein and upon
hearing the arqumenis of Mfs Sodurn Anvesha, Advocate for the Peliianer
and GP for Mines and Geology for he Respondents,
LA No. 1 OF 2025 IN WP NO: 8237 OF 2028
Between:
Vadiamudi Nagendra Babu, S/o. Nageswar Rao, Aged 44 years, R/o.D.No.c-
{, Ashok Nagar, Vempadu Vilage, Varikuntapadu Mandal, SPS Nellore
AND
i. The State of Andhra Pradesh, Rep by Hs Principal Secretary, Mines and
Geology Osnmartment,Sseretarial, Velagapuci, Amaravathi, Guniur
District
The Directar of Mines & Geology, Government of Andhra Pradesh,
io
iprahinpainan, Vilayawada, Krishna District.
The District Mines and Geology Officer, O/o. District Mines and
ealogy, SPOR Nellore District,
Petiion under Section 757 CPO is fied graying thai in the
croumstances stated in the affidavii fled in support of the petlion, the High
Court may be * Pisses fo suspend the Dernand Notice No. 1S62/M/2008 dated
5237 of 2085, on the fle of the High Court.
-
rae hee
the '
vared Pad ig in we
gene Oud t,o wwbiee en oe. e .
fone ° 4 £% a ot
aM no * aoe aust + ter 5d " epee,
aes geen: re rn "ena . ko bee fet a
$ saree or} fy tat oe hed ee von Met "6, hee nageee
ya ee ree: gt 7 re Bee oes 3 £0 ae en g é On
vnere ° Wee, £4 Lap won ae gene bene £33 , Ss Saas et on ee oe
es np tt i va Sen 0%, on ay 3 re oe t ss a ras 3 ts ift "
ft $F oe fet 2 ry VG Se rod teant wifes rn il ye ee
are LSS Le Ge BA * "rt bees Fit ft Sh Seer Son took
'bf rae] Rag oe a a j ag Steve wee RG ie ove peed io ash os sees
on ta? gon, " oe, ths "0,3 " ae Le ee vod re fy Air Ve
Caond ' Sit acme: rs ben . oto 5 we gr ps am ha bra pee
, bn NE sree tA i oe nee on ifs ae rs i", 8 7% pee ig ae
es 4 , teted, le es . H - wide os 4 'ng "gene os
v3 i ne hn eee TA ft bs om 6% Ped BS od a8 "et, fee ets ary, i
oy a' «mr on a a th 8 "3 ae ES ee fn ~ fh > ad ara
good ' ee Z lew edt Ge am sd aS >» eae ee : % x ue OO -
re hood 0", 'estate ence eee ste Pa aes ran' Bere . seoees oe hoor £8% banat ness
"oe beni 'oasis tft % £F% w. aod a rad rad, wd wr » hoe adits reese Le 4
Pea fay ify fy" (i te "e% "as bat Siooe bees ne hoes "ss " tA
ns " ides pA ee ty o, $i Som mm i "ton, ES
nn rn ieeen , Ds iG os 'ack we rat) wo ua hol iS rf, re
[7 % tere z ae het rome bud oh rag} (4 yen peee ot £t4
mes 'ot rs ont co pes Mh fhe 3 Cad py wie tlewe feve rey " ine
er Ly fog CA 4 Lb fd wit ? raped peed Lo a, Goo os, 77 rrren
fy, im, gee bedoe ay ae ese ay ef we $f Fa i "ef boo oe nas sang
Peaee poe 4 per y 7 ree 4" bi 3 oe rn, grr be, he bere Ls om Pade
ag ot ' 4 £0 te - won bee, Ce ¢ 'ae "at ft vr f
peed ett UES st LP seen wes Ae beer 7 ee ue "fees crane. See ty Me fees free
en tee t", £ere teed: " pet ro", ore 4 ee me Henke Ft $i)
on pr Reaat oo boon te 3 ins Gr tad . ome we ge rat ne
a) a Re Yee " ge ne ? aa A Pas % Op wn
yo ay, toe 'ven, at "om, OTS Kad wo o tts on iy . "ry SLB OG
Pens, nae pers vod: $3 1% feve eee. i " a dobes rtore on yr 4%, rN £"s
% eet . fev £4 . been sngee, : a a 6, ¢€ 4 oe hess sy feo nee Fed
ee ae 5 eg Pa oe '- Mn od, aA te trots oy saad % 6,
"3 napa Ait ohh «gine o "%, reas ay whe. ¥ as pe ae nace on samee ac ays
vo ee ey reed 4s: bent es ty : sd ee we ER te oe oe
stoee go , poe lag : oA " cf ake hen vere fee a) x a
fee Ay) Creed r wh Lbn, Me ¢ EE hee wes rs, ind , £5 4 ponte 'hae a teont
ud hives eh bode. a wage: oe ro vA Soot Py sqeee. o 2 "ead yer oe ve "be °% Se%,
% i fa ": te ~ age 4, ree . 4 eae
° Fae} fh. £4 its eee vbeee 2 At etee z "8 on % we £4 eee we 'oad agece
4 Ca ve eee " ged. Sere eee A * " re, eee £25 ? et va %
oe Be i my ar ae BG fl OB %
yan fe OM iss) one ie ot wo iad fb tw B PS Pr owe Se pie Sp ao
ne my %B "tet fer an, ae iy gee an ee
err 'eenod hs a af an 'At ay haded beter yee " a fh we wh ehede. tipo bat Grads wee
bee oo ee neon A - ee ws 4 nts) A ey seek ye4 love £4 sooty
ne 4 rat ye ood me Fane the deed oo ; As) eat 0 raed en ity +) ~~
ra yb my £% 4 "8 oe 0G geen is ab bt ee Ct Need ch, is bon oe "i ng
. £% Pat rao) "ft fod aed i or fee £4 oe ae grr te hae sheet ' prnee gee
fa atte oe Seg fan ws Bon ie hd SK wo OP a eeeee 'wa! Cad ae ong ye et
" ? 4 2 aed ~ * jae . . ifs ee, a f wheas
a ts weed "Sp mon OS seoen : Ret fee fF fi Yon hd Fee C68 ee ht fay bene i ey Sed
z NE So en es a tS % sme SBS 13 fe steee d wo Boe
pl Eye ES fg geen ong gee gh OB ; nA sees fi, Sm ar ne a
anne . rae a . . co ¢ ¢ mes fod, *y a ; ppee. y a4 "5 z " i :
hee? oye p ae ° ' x ras ee A + 0% $ ' o<ee 0% £% as 3 we pron %
Lh % aad 3 % "a eed: t "% gee we ag toe! < : cot
i we 3 i : ay Be et Fg FS gk a co Ls Ede Pena, ead
"ne we af 'eats voor, bata prem wer bape pees, WE Rh. , eed ™ " red s
he te" " yess) + $% a foun weer ey " tG on ea ms 2 26 h pee sg a wy
4 "¢ renee "4 : ree 7 o peed ' ae eee Se, hon fe * Fa orn
Ee me oy B ed eS E ry os o 3 co ee " » w ™ ee baad
Ew & B eon & @ ao A Be @ E aed & 2 & ae
, e ne rat 3 » fH B oo fe ~~ fg ane mans
bas when, a os] C4 A ee Gp lee M " Lf oe * fs wed f 63
y 9) o a roy See hed a an her "ped fe See » ktad Z : ies % 'S oe Sor ile
S% ge Fee) 93 ms ro eee Le en - seeid 0% Mont res wy ae i a Nome
oe 'neat 3 "e me x. a a5) aloes Meet 4 bone Ay oe ce frend ors if % ye D cd Soon fy Nbees
Ven 4 ~ , Ce om ae Lcaged 2, Me ror : bd ye
Gen 05 nee, ee io £f3 we ieee ee lost o we, 45S a eval cod ry o tt Bg ras gy
otN Wh Bae ry at f ie, py TT po bye od ' om Te th ch ER *
* rag , tt sO (5 pen ne ES mans ey ee ne
me AL, oo ne , . Y aq Bi Bem Ck Bn es pe fo Py
a Seles it aon wen, serne: iad enced beees 'i "A horn Par Bud ve oh a bad fons
- ' ee 4, om . tht cewag. 4
2 iG raat Oe Pip so ca
. oh rd nn pole
aes ' Sat ms 3 "4
"ir , So ord ve %
id %b 4 $9] fs Som ay
we peeees wf So
Ee ws fh
noe Lh, stot c Lad
ao @ om 2 o
Cd a Re. rer
reed ihe % beat
jered EES
my
oY
Principle of Natural Justice, Ulra vires and Umneconstiutienal and fo
oansequentially sel aside the sare,
IANO: 1 OF 2O28
Petiion under Sectien 151 CPC is filed praying that in the
orcumaetances stated In the affidavit fled im support of the pelition, the High
Court may be pleased fo suspend the Demand Netive No. 1228/TP/2085 dated
7308-2025 given by Disttict Mines ard Geology Officer, Guntur
Nee
at
{3 "Respondent, Pending disposal of WP No. PSO? of 2025, on the fe of fhe
High Cau
The peliiion coming on far hearing, ugon perusing
wh
oe
&
mp
aR
oe
ee
Panel
lest
fod
53)
a)
2.
teete.
inp
a
a
alidavd fied in support thereof and the earlier order of the High Court dated
38.03.2025, 24.04.2025, 16.06.2028, 11.07 2025, O7.08.2025, 08. 10.2028 &
O87 2028 S
made herein and upon hearing the arquirranis of Sa T Sreedhar,
Advocate for the Peltioner, and of GP for Mines &Geology for the Resoandant
z
"bn
Nos. Tin 3, and of Gm ASC Bose, Standing Counsel for Respondent !
WP.No 10820 of 2028: |
Sefweean:
Ns Jainrakash Power Ventures Lid, Having is registered office af Complex of
~~
JaypeeNigne Super Thermal Power Plant, Tehsil Sara, Nignle, singraui,
Madhya Pradesh - 488669 rep by is Company Secretary Mr. Mahesh
1. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and
Seology Department A.P. Secretarial, Velagapudi Amaravati, Guntur
2. The Commissianer and Director of Mines and Geology, lbrahimpatnam,
eee mada, NTR District Andhra Pradesh ~ 827 456
os" mh
Opsposie Government Degres Colleges, Ohittogr Road, Syamalavaripall
Rayachoty - 516 $69. Annarmayva Disirict Andhra Fradesh
an Mar
%y
i
aa NOS
ny
Z.
:
ae
&
%
Ast ase
RNs
YCUTSia
.
&
eS
}
3
im
Fax ay "
a ve a £03
'eve Tt td the ty "4 oe
4 nett whee, ¢ % is prea 4 pape,
gr ny ten Toot ge Ge LE 7% 4 nA: 5
an we ee jor caood eed oe '4 ae buee,
GE peoe Li on gone an as ae ry
yee org " ae vyees Oe sheet eds 'nat ioe
4 we we gree reat or " oe a vm aree
LA rdeee. yee Go "tt Swtal . on prone 74
yer viet ott uae $83 thy wud $b cs {3
_ beats bone tent Hood: 2 tA we 4 "ted wren es
Yes sees Fe a5 ch 16 on ve Seco oe 'nad -
ee bayer id. wade na po "thee aoe 23 ec eee . ts ayer vente
wie Aon cboce ai tere eo oe bes we LS ka ee %
" fs % % bihn ate oo, i% ad ay " oUe
. " i we "gy tS No, GES tA ty of wt hy
a Ce wy & Boe fen oes gy es fs fet
to ie an, no Z wn po
og 4 ot ame cs ONE ws ee, £5 hon vw Ged ae Pr,
ca ° von & he ews lochee Pi, 4h" Fa oo ore ed
ns onnee th ene, ee, ee regen . beah a e bored 77%s Ea
ae 'ceeds ted ana a ben we Sonne ved $44 weeee ane 7 % We ee
; ' " etree "3S ' 4 '6, ee we 'i
ipod nat het Ss an hw OY foe .; "we aad
ge iy £% 4 Cat oon 'he trod: yn4 beer pn t% a
on" face Se Gide hon feve hee Ee ; og ns beee vee wie
fem 3 on rs ae 8% 5 yee, 3 oo bre 4
i af S, ' wd ee ae ee rs oe 2 ae
on as fn, at m ; eo z : %, is
5 "4 ae ye ey Se ve nee oh. bt ot
ee, oe ad % Te ao aa op tie
" ove rk eva sg " ih > be 3 ho oo
, or on Be ue OE be ogy EOD gt a Hiiee
0 pm ie eS onsets Fae Vn si; a ty wee
oles Sen She Pe, trae (ee bees 'et bee Sader. 5 'wen
en os She ome ime YS tf zt ae
Ea OG Af Wi brvihee ; at eee 3% ee ity ve '
'a yer 1s nee ree MS f% rage " aaa eee "hy
"Ee ke Z eo a an ay he EB , en mm of
they, eared wt m f toa ve oy tt 'hese aan Lh rae]
Bs eonbe pee 5) yr " "fee, ntoen yo oe rat 7%, ek td A ioe
-- ots taper "od go. os Sod et Sone as aes at i Coe
we ce yn, Co yee ee <3 ep vee 6% See L. haa besee4 rons
os ee ad ee y' a ° ye C3 nn fa £4 pat tft £% rr) tg
0 4 booe. tanee noes ei 4 Cie Ae? ween
Sf bove. yen es "5 75 "his oy Spedee 4 On hpor Qo oe
eres y, a % ia ii' . 4 odeed. ferrer.
bard thy nes wy "4 ye °E% rd ved the ot a
ts hm "te Be Fe » ae - & wm By novos
ht yanee "iy £4 as heat Lap $e + ae % ae ye, $ ot
sores Gee ple ie os ts ne Ad frewe het
v3 a &. fos Me ts, Ce fy ren ' i ry Seow
ay duns 03 Moy agen 4 oh ey, the eg + hte oes Lo ome i tees oo
va et. vere ea oree eet ' ¢ aed aa feat nee tt Seve feos
ie on oy 25% My on) wy te i Me eon bf £5% te
re a Sade tk ve CC ed te hae p 5 ce ape ve yh oe o94
a yer ps nee com " 6% : £4 tt eevee tn
ped ge ee pares ia ase aa ne et, . one £3 4 . ; an
free me -~ & ee igen is ae ae Son bene ese "ere er ogee, ad hook
ret he yen A 5 Ayer. oA Og con, 4 Sud 4 fore ae rod pee.
pe hen EG oo . ' 2 'eas te, ws ors Lod *
ae wees oo " bad eet a aad y ' he 3 ey "56
as _ wee whe eb OY OS Be ten CB woh BR
csi ee ras oe Geet n'y . , ee, et we + Lan, ead we Ly bb
mh Ho as a) eo oy A dey em he LE Cp fe ae th
fiy A ay be mg inte : & SE Cg ae Hy be OY
& & » & we YO ars: fee he be ba a
ed + i Sg 0 a Mele apeee. oe we mae goon tht
we SE Pn an Ze 4 \ a ei tee
3 meen we saee as rag , a heme ~ £2 tree ris ee
abe we sone ; @ Re gy £3 oe G1 ove "ee ve fee ko eat
~ hate iC ban oe , ; Had on
ngs he Gi OG woe te Mey wm # Ye Bad ey B me @
ty a LCS sa A fe these hoes ow 1% Seahe os) cae wah. a so She pe%
erg ay ON 54] y RS ys thong ten os Fa gent, * ee "df we ye 88
we, we C3 we Save ast os ie thease ~t tuk i ced Sok Wi oe Cit
nS Mn ge SD We on "pot Sacer hog ee ; , 4 ee tag
iw BBM g xo 2B 8 Bs Oy CS ies me BG
"te yer rs "4 oe as 4 we a tft wenn some rei we gn ge fy beste Q
$ he -~ Lh ? 5 _ ° a saad . 4 we sakes a4 ee
Bi ee oy am) Me cs G3 we a ey ye te
nee food on ; a; Lanne a ne ses z Se "t% '3 i ae ih eee
ram if & oF) aoe Pe bese oe tee ig? oy - oe fs Pe a ttt ty
ee oe pon per vegeee % the woe bees thy ieee As peonn, " waeer tat Se £% Le vee
aenoe, a ore ree *, set wed wa es £3 a5 yee wd es o 3 eu oye C3
an a | mR &% eR fe Oh Ge oe "eo we TS
Bee ras Hy j pe Bs ae re ry rt oA 3 "en +s pe, ae bee
ope we ay 63 fe ne fowe os a cas cca ae ee ee rot WS up tt
~ 0 . i nr ar a wae wet aw: Ged -
weg tt tm £4 GG hed inthe, "HG ww uh Mey i a oe 43 OO
we S mS; i a vas wa "4 2 i a3 £334 re 3 te
aS ' a cf a Ladd 4 an "ors ws ye x a Soe % ee
ae £5 aoe wpe £3 i Bs won ed oS behew . we erry GS --
taal sehen. eA iy i ee tg nS ts £., dob an Gh. FS
- behoe rey pom oe as ea ye, nod
fH et EB ag
ee "%y vw 22
. Pattioner
AND
4, The State of Andhra Pradesh, Rep. by iis Principal Secretary Mines ¢
anlogy Department A, Secretarial, Velagapud! Amaravali, Guntur
Cistrict
2 The Commissioner and Director of Mines and Geology, Ibrahimpainam,
Vilayawada, NTR Oistrict Andhra Pradesh - 627 486
3. The District Mines and Geology Officer, D No. 38/105 -A-4, First Floor
Opposite Government Degree College, Chitleor Road, Syan yalavaripall
Rayachaty ~ 4 18 289, Annamayya DE igirics Andhra Pradesh
Be
The Collector and District Magistrate, District Collector Office,
Rayachot], Annamayya District, Masapet, Andhra Pradesh 516 270
. MES HOondents
Patifion under Anicle 226 of the Constitution of India is fied praying that
in the circumstances elated in the affidavit fled therewith, the High Court may
be pleased issue a wil order, or direction, particularly in the nature of a wi tof
Mandamus, declaring Demand Notice No. 57@/Gand/2019 ~ 4 dated 28 March
2025 issued by Resnandent No. 3, the District Mines and Geology Officer,
Annamayya District, as lacking power or authority and in violation of the Mines
and Minerals (Develapment and Regulation) Act, 1957, the A.B. Minar Mineral
Concession Rules, 1968, and the terms and conditions of {he lease
agreement dated S May 2021, in violatian of the Frincinies of Natural Justice,
and cansequantly set aside the impugned nolice:
IA NG: 1 OF 20288:
circumstances stated in the affidavit fled in support of the writ petition, ine
High Court may be pleased may be to grant a slay on all further proceedings
related to Demand Notice No. S'6/Sand/2019 - 2 dated 28 March 2025 issued
District pend ng the disposal of the above writ netition, and that such afher
ma
wedomes eas faim Ldagtintiea S*ssare to pris weet . ene A
orders as this Hon'ble Court may consider aopropriaia be passe
if
ay
bee)
33
ee
Py
weed
ia
Apel
nn,
fd
tA
Shpare
toe
att
5
&
x
Ny
PN
Bee
ne
i
J
sdoon,
hee?
mer
<
2025:
>
Sia
ww
:
ny
Na
tS
Ya
x
VORES OF
*
"
>
s
we
VE
ue ee
WP NO
Sehyean
2%,
ee 4
z
se pleased issue a writ, orcier, or direction, partioularly in the nature af a wrt af
Mandamus, declaring Demand Notice No S0/Sand/2023 dated 29 March 2025
Annamayye © District, as lacking power or authority and in violation of the Mines
and Minerals (Development and Reguilafiony Act, 1997, the AP Minor Mineral
Concessinn Rules 4486. and the terms and condifiens of the imase
agreement dated 3 May 2021, in violation of the Principles of Natural Justice,
and consequently set asic the impugned notice:
{A NO: ¢ OF BOSE:
Petition under Gection 151 CPC is filed praying that in the
clrournstances stated In the affidavit filed in support of the writ pelltian, the
High Court may be pleased grant a stay on all further ee gs related to
Respondent Nog, the District Mines and Gaology Officer, Annamayya
Disticipending the disposal of the above writ petition, and that such other
orders as iis Hon'ble Court may cansider appropriate be passed as the
Pelitioner has a strong prima facie case, balance of convenience fies In favour
of the Petitioner and against the Re: spondents, and the Patifloner will suffer
yreparable injury if the impugned Demand Natice 1s not stayed, pending
disposal of WP.No. 10662 of 2025, on the fle of the High Court.
The peffion coming on for hearing, upon perusing the Peltion anc ihe
affidavit fled in suport thereof and the order of the High Court dated
OP. 08 2088, (8.06. 2085, 11.07. 2085, O7.O8. 2085, 06.10. 2025 & GQ77. £025
made hergin and upon hearing thé 'arguments of Si C.Sumon, Advocate for
the Petitioner and GP far Mines and Geology for the Respondents;
WP NO: 10664 OF 2028:
Retween:
Mis Jalorakash Power Ventures Limited... Navin
#
~ Sa elen Ee see OPE Ke = Ted
Garnpley of JayneeNignie Super Thermal Power Plant)
As 0% C5 ee voor "to fhaeee gee a ts renee A . ;
tet 3 oor ae ree) we "4 shoes boo. hs se os $e is "y%,
fee, 4 ' ge OE ge wl, ie st ieee ve 5 rn Be
os cad fore ee face fee Woon "ea "3 ws ye th eect Bs om
€ . cael " el "ane . y. te ad .
PB "is a we eng "nee teet £05 - od iv otln oe rs eee
fees She wy, 'Pay wae es ty ft eg
oe: fh, ey es ee ase wal
aan. ¢ Wine sae a "4s oe eee ed gS eleces 3 "ee vbaeb an
ote, " tne, » ete ct: Ay "4 ; Vee we Sean CG / 0%
ae 7 gen aed Fs nn an a ns <n se et pe gS 'ed
Fg oes e wipes £4 beoe Ge ve im oad Ao ween he ond
ad Stk 'tone . Yel? a. seen, pod Ca wn wee 4 Ch ,
poor het wee wy aver aot nn a here Sal 4408 hea 4, wee
597 my | 0G Sos ss Go a SS 2 , vee ES
: : ' cm a 9 r fo ton y kee eS
fre we Ie « Be EM ly th me pe te
ed ed 6G ms wD eae ao £6 we o pe ae om ben ben
$ a or ai pu + 224 say nae aft an Cs ore vin se 7s]
- Ce 's dee ee an a
ey freee - wees we whee £% ae gree a ipee. 4 iy bens naeed ,
"ey apr, ns : neere, to ' : weree setts,
5 eee ge heen, ot, where v% woe x : 4 i
' ro Ce hm, itt i i a fy ES
f 4 ce al ime, Sneed if nape, cd "not : nn sages
m. or AS 3 tat bove. bk ee aad Lf fond bee, oe bee rs 4
gee ee Lhe Sow .; ota, ise Dee. nae «yee a3 a 3 es
we Fe rt ay Ve ga og Ae bree. wee ot hood
ot ite 't et x Seoe a rye a aa wipers 3 we Ht ° nef
on hed ee nid * ae os04 Eee ee a oF fae 6% sane fet ae
oonen , . were ve chee? a . od hove Sone Soe "need ped uh
3 eds tH a. a te eg ih. ot
* 5 4 4 yi Ll hy "Bead : f 'ned Lt ute "nt
Shy . 'e thd See Be B% : ben wont tis ie rs : o gn
re : oa grr Sobers Lt rd reas ity, porn Sef apres heed "%y foes
Pes yee eee whee, prs z oon, a 453 ares gr ee] "4 'e ee Ge vont
"tet sehen Ws thet the Font hint ' "en, 4 'bees ote soot aes ag, Faget mA
£7% Ps er "neds ag fe 2 we YY qa sere. pare wo we thee rs
ed oes £f4 few < £5 ae we we wae ec bee aa £5 S4
orn AS Ld od ie "3 be wip : 5 ¢ oe agree sf . eg
oop oP Fan y deca 4 "ae bade "ee Lf ieed pene ie oft node
"og Hs Sadoo. ry saee. tad C% love ws is Cc . yee we eo Oy
"A eo D 2% td year o "i ° i 434 Seen: 6 free.
; a "ae 4 fees tooo. oe cpt oo G Las gree ver C5 as Booe yr
: 4 " % * fs 7 om '. ' bee
5 ye 5 Bm Be wa he ED
sis Pa og i ts 4 we s sone as ren) see es
en ves bon cae hen "ty bode 4 bedee eid ad coeee a
vragen, pad { " ners m% " ances n « z ' od eee
Sw oO ae ae 9 A a <A A A
oe, ed we eo , L497 ; 4 ytee "a Ba "egy BLS ate $492 pod on
gree s 4% Ld oe beve th ed booe iS seneee "E% 3f? p ian weed on
ao Soe a fea pee ae np, wbeed oon etn: Sok vet ee, We
Te vo shoot oo ag aS % Sod yes "it fs weet a "ee Fines ut whee ais
eo L5% Wan Aneet 1 a ra we Suued yea *, : : a ood
Ged we rats eet fs rho Meer «=O teed fore £0 ree
OE £4 ed Cot we gen 3 "OE {or eee hehe m 5 ot ye ist we bad
aa fee. : eres go os ay oars t a a 5 veted yer oe ey 4 hed Fa 4 rs
~ & 5] Oe et we EG te Cans (aS or ° oct nn? a a oo
een oo Soo. . eed pas feo i ee . ie, ro " was 5 Pe ting on
im ; 'vert mn ee n°: Se to re
z me Br Soe ws eee ae nenee fran 54 ve . ta £4 wnaeep
ee ap , , £3 Sooo way $51 ed 4, ial sea te
one is ty Se : s 44 4 £3 so - ne
Ns ES wegen Sip eset Teed 4 gH {Tj ile '3 a &3 a &
on poe is iz gD ae % wg aa wd
Gove % ase Jobe ing nn 4 am * rye gl, et ewe ey
een, ed 4 . 4s 5) "Oe id beet ys pa Lf 'g at 5 493
toon ms in ooo "4 i + Meme 4
sme 9s 7 a i EF oe ig . my Er Ae
oh,
CNsirict, pending the disposal of the above writ petifion, and that such o
%
orders ag this Honble Court may consiter appropriate be passed as the
Petitioner has a strong prime facie case, balance of canvenience Hes in favaur
of the Petitioner and against the Respondents, and the Pelitioner wil suffer
wreparable injury if the Impugned Oemand Notice is not stayed, pending
disposal of WP. No. 10864 of S025, on the Mle of the High Court.
The petition coming on for hearing, upon perusing the Petition anc the
affidavit fled in support thereof and the order of the High Court dated
02.05.2025, 18.06.2025, 11.07.2025, OF 08.2025, 06.30.2085 & 03.71.2029
made herein and upory hearing the-argumenis of Sa C.Sumon, Advocate for
the Petitioner and GP for Mines and Geology fer the Reapondents:
WP NO: 10668 OF 26235:
Setween:
Mis Jaiprakash Power Ventures Lid, Having its registered office at Campiax of
~~
Jayoos Nigrie Super Thermal Power Plant, Tehsil Sara, Nigne, Singraul,
Madhya Fraciesh - 486 669 rep by its General Manager Mr. Jaginder Pal
Sinchvani
. Patiioner
AND
4. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines anc
Geology Department A.P. Secretarial, Velagapudi Amaravall, Guntur
District
9. The Commissioner and Director of Mines and Geology, fbrahimpainam,
Vieyawada, NTR District Andhra Pradesh - 527 459
3. The iistrict Mines and Geology Officer, D No. 384/108 -A-4, First Moor
Opposite Government Oegree Callege, Chitfloor Road, Syamalavaripalll
Rayachoty - 516 269, Annarnayya District Andhra Fradesh
4 The Collector and District Maqistrate, District Gallectar OMce,
Rayachotl, Annamayya District, Masapet, Andhra Pradesh 919 270
. Respondents
rs
Sewday
oot
Rien
SARS
3
g
°
-
x
2 a
i
Nw
roe of
Wie a
ee
x
°
a
iY
<7
eeurient
Pr
:
ag
i.
o
{A NO? 1 OF 2a38
"
Madhya Pradesh - 486 659 rep by iis General Manager Mr. Joginder Pal
Sindwani
wes Petitioner
AND
The State af Andhra Pradesh, Rep. by is Principal Secretary Mines and
wt,
. Geology Depariment A.P. Secretariat, Velagapudi Amaravall, Guntur
Cistrict
&. The Commissioner Director af Mines sesieay lnrahimpainam,
Viieayawada, NTR District Andhra Praciesh ~ 827 420
The District Mines and Geolagy Officer, 0 No, Sa/10G -A¢, First Floor
Gpogaiie Gavermnmaent Degres voneae Chilfoor Road, Syarnalavaripalll
Lad
Rayachoty - 515 268, Annamayya DIStS a Pradesh
4. The Collector and District Magistrate District Collector Office, Rayachotl,
Annamayya District, Masapet, Andhra Pradesh 575 27O
Respandanis
Petition under Ariicie 225 of the Constifution of india is fled praying that
5
in the circurnstances slated in the affidavit fled therewith, the High Courf may
£
be nieased issue @ wri, order, or direction, parliculari ty ir } the nature of a writ of
Mandamus, declaring Demand Nolios No. S78/Sand/2079
; 58%
2025 issued by Respondent No. 3, the District Mines and Geology Officer,
Annamayya District, as lacking power or authority and in violation of the Mines
and Minerals (Development Regulation) Act, 1987, the A.P. Minar Mineral
$
Cancession Rules, 1968, and the farms and conditions of Ihe lease
agreement dated 3 May 2021, in violation of the Principles of Natural Justice,
and consequenily set aside fhe impugned notice:
IANO: 1 OF 2025:
CHCUTTISiance:
5
w
Paacal
ey
ore
?
x,
oo
wb
oe
ae
wat
%
By
oe
red
Sk
xz,
soon
peed
ny
Sole
med
@ 3
Boe
Nef
8
i
wo
3
wey
gerbe
=
3)
ag
ie
por
CS
vB
oe
op
a
a
fe
ot
con
wh
High Court may be pease' granf a siay on al further proceed ings related to
*
Respondent NaS, the District Min and Geology Officer, Annarmayya
7
as
TL love 45 t +
nares 4 Lee wae an Lo: 4 ree, oer
nr mn ssl Sl bt és
wives Sad then at te *
? < and 'nant a
_ HG thoes i ON eae &
' napion. bone verre 7%
eee es arooe on gree id wa
wed Ay a ' ib od
ee Seve oes fh
eaeee tht oS CA leet
oe on o, "ne "
a oa oh ae 2
3 at ed ey SS Se
go had is pr Ore
a ty heandl Peng gee
ue 4 fedee, ong peng bens
feta hon aes ap
cS bon patie, is 4%
we 7 he
whet testes yee ng pene. fy
"hood oa eed 3 te heen
ft ewe, tee LSS
a raph te
Sewe shard Snood + ry
% fore . fee mn os ohpad al
Ww 43) on on "
P "e% woe Cm a ia oot,
shod o as 45
td bee an ed Lrven Se
3 if ee i
cs ed are a a 'ane oe
a tes ye ns Koce
as yo, nk tng : oe
pe Ke , eben ond ty ;
edeen Ae tt ee thd
Ga fee ns A go
oe ras tis rowed sheen,
a 4 wheve *
Seed oberd ene beet Pree ON 1%
Seve vege age' ee ay
ah "hy wr see eee no
Lone gene se
'ng bene as Hew
m > fe t, e oheee bee.
Lh 5 5 7%
BB py wo
"sea, £5 Mae ond nn no
, 'ri g "agen, to ", ;
i ano, Co DG ton
n Dove nd iF bedess Seg
oy 7% ee ion mM nog. rs, *
o EG % oe ws bed
preeen 2s a £3 's, ra A % Fane.
het neben te Faae'l +yee repre, ae
6% ny teen bed ed g 4 as
pers 4 &j f pn yo %
a3) oe] 2, oe fave Ieee . Ee
ge fe tt bee. eeu te ot an
os et Pr Se vod
i gs gr Og aoa
oe Ce yp th ae 65
Gf im ee a me
mB nn ae) a4 ice
co a SO ° feed MES or
& @& BS "ue &
fet EE teh ge gee oS od Ae) of:
Wow
"
Patitian under Article 226 of the Constitution of india is fled praying that
in the circumstances stated In the affidavi! fled therewith, fhe High Court may
be pleased issue a writ, order, or direction, particularly in the nature of a writ of
Mandamus, , declaring Demand Notice No.3o/Sand/2023 - 1 dated 29 March
2028 issued by Respondent No.3, the District Mines and Geology Officer,
Annamayya Oistriet, as lacking power or aufharity and in violation of the Mines
and Minerals (Development and Reguiation) Act, 1957, the A.P. Minor Mineral
C
oneessiaon Rujes, 79866, and the ferms and sondiions of the iease
agreement dated 3 May 2021, In violation of the Principles of Natural Justice,
and cansequently sei aside the > impugned nice:
IA NO: 1 OF 2028:
Petition under Secfion 757 OPC is Hed praying that in the
croumstances slated in the affidavit Med in suppart of Ihe writ pefiion, the
High Court may be pleased may be = a stay on all further proogedings
related to Demand Notice No. 30/Sand/202S dated 29 March 2025 issued by
Respondent Nog, the Di atrlet Mines and Geology Officer, Annamayya Olistrict
mpanding fhe disposal of the above wri peliinn, and thal such other orders as
this Hon'ble Court may consider approprisie be passed as the Fetltionar has
strang prima facie case, balance of convenience fies in favour of the Petitioner
and against the Responcenis, and the Petitioner will suffer ur
eo
very
D
"eS,
&
rey
Sa
om
@
ony"
ee a
ee
boo
fhe Impugned Demand Nolice is not a pending v jepoeel "of
WP No. T0672 af 2025, on the file of fhe High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit: fied in oe thereof and the orcer of ine High Court dated
fmade herein and upen nearing ihe arguments of Sr Cl Surman, Advacate for
SR
WP NO: 10674 QF 2028:
Selween:
ir
my
",
é
oe ,
the Petiioner and oy Mines and Geology for ine Respondents:
2
Mis Jaiprakash Power Ventures Larited.. Having iis regisisred office at
Compiler of JaypesNigrie Suoer Thermal Power Plant Tehsil Sara, Nigrie,
g
ick
i
ap
Bes
Ne
3
xe
ae
>
ye
<x
YS
o
"
ay
aad
Jenartmeny
f
ay
cs
fedeny
ae
fh
pondents.
=
~
ae
So
%
3
4
+
x
Ne
Sts
g
:
a
3
x
z
SS ann
& tr
oe
PH
>
ve
"i
oe
%
Ae
?
=
z
NS
Sect
g
Sry
3
;
t
tS
FOE 2088:
:
ee
*
OF
>
iA NO
Uiatrict, panding the disposal of the above writ pefitian, and thal such other
orders as this Hon'ble Court may consider approprigte be passed as the
Patitionar has a strong privia facie case, balance of convenience Nes in favaur
of the Pefidener and against the Responcents, and the Petitioner wil suffer
(reparable injury {f fhe Imougned Demand Notice is not stayad., pending
dispogal of WP No. 10874 of 2025, on the Ne of the Nigh Court.
The petition coming an for hearing, upon perusing the Petition and the
affidavit fled in support thereof and the order of the High Court cated
62.05.2088, 18.06.2025, 11.07 2085, OF OS. 2085, 06.70 2029 & OS 7712025
made Aerein and unon hearing the arguments of Sri C. Sumon, Advocate for
the Petitioner and GF for Mines and Gealogy
WP NO: 10676 OF 2025:
Bahween:
or the Respondents:
m3
Ms Jainrakash Power Ventures Limited., Having its regisiered offic
Complex of JaypeeNlude Super Thermal Power Plant Tehsil Sara, Nignie,
Singraull, Madhya Pradesh - 486689 rept yy ds Company Secrelary Mr
..Peiiioner
AND
. The State of Andhra Pradesh, Rep. by is Principal Secretary Mines and
4
cred.
Geology Deparimant A.P. Secretarial, Velagapucl Amaravali, Guntur
2. The Carmissigoner and | Director of Mines and Geology, brahimpainam,
Vilayawacda, NTR Oistrict Andhra Pradesh - O27 465
3. The District Mines and Geclagy Officer, 0 No. 38/708 ~A-4, First Fisor
o
Gpoasite Goavernent t Degree Callege, Chittoor Road, Syamalavaripall
Rayachaty - 846 258, Annamayya District Andhra Pradesh
4 The Collector and District Magistrate, District Collector ONice,
Rayachal, Annamayya District, asapet, Andhra Pradesh S16 270
.. Maspondents
ms
3
s
Sabanr
areoe.
seeree
iss)
i
oe
¢
4
of
;
3
x
d fo Demand
~3
es
Boo
oe
rs
ladoo.
rae:
shee?
MS
x
TOSTS OF S028:
.
a
Hohwean
WE NO
singraull, Many * Pradesh - 480669 rap by Ne Camparry Secretary Mr.
Mahesh Chaturvec
. Patifioner
AND
1. The State of Andhra Pradesh, Rep. by ifs Princinal Secretary Mines and
Geology Department AP. Secretarial, Velagapudi Amaravall, Guntur
District
ra
2. The Carmmissioner and Director of Mines and Geology, lbrabimpainam,
Vilayawada, NTR District Andhra Praciesh - 927 496
3. The District Mines and Geology Officer, O No. 38/105 -At, First Poor
Opposite Government Degree College, Chifisor Road, Syamalavaripalll
Rayachoty- 816 269, Annamayya District Andhra Pradesh
The Coflectar and District Magistrate, District Collector Office,
Rayachotl, Annamayya District, Masapel, Andhra Pradesh O16 27a
. Respondents
Petition under Article 226 of the Canstitution of India is fled praying that
in fhe circumstances stated In the affidavit fled therewith, the High Court may
rae
xg Oleased issue a writ, order, or direction, particularly in the nature of a wrilof
Mandamus, declaring Demand Notice No. S0/Sand/2023 - 8 dated 29 March
2085 issued by Respondent No. 3, the District Min yd Geology Officer,
AMY amayya District, as lacking power or aan: and in violation of the Mines
Cancesaion Rules, 1966, and the terms and conditions of te lease
agreement dated 3 May 2021, in viniation of (he Principles of Natural Justice,
and consequently set aside the impugned notice,
IANO: 7 OF 2028:
©
circumstanogs stated in the affidavit Hed in support of ihe wrt peso {he
slagy Officer,
son
od
eo
s 1068S OF 3s
WP NO
°
s
Sahveen:
as
v
AY
Pafition under Articola 226 of the Constitution of India is flled praying that
in the ciroumetances stated in the affidavit fled therewith, fhe High Court may
be pleased fo issue a Writ Order or Direction, more particularly tke a Wirt of
Mandamus, declaring Demand Notice No.30/Sand/2022-4 dated 29 Mare!
s
2025 issued by Respondent No.3, the Disiriet Mines and Geology
°
#
ip
Annamayya Disirict, as lacking power or authority and in viclaiion of the Mines
and Minerals (Development & Regulation) Act, 1957, the A.P. Minor Mineral
Concession Rules, 1966, and the terme and conditions of the lease
agreement dated 3 May 2021, in violation of the Principles of Natural JUSHRS,
and consequently set aside the impugned notice:
iA NO: 7 OF 2028:
Petition under Section 151 CPC is filled praying that in. the
circumstances stated In the affidavit filed in support of the writ petition, the
High Court may be gleased grant a stay an all further proceedings related to
Demand Notice No. 30/Sand/eazS.- 6 dated 29 March S025 issued bY
Respondent Nos _the Qistrict Mines and Geology Officer, Annamayya District
re
cending the dis ispo osal of the above writ petiion, and that such ofher orders as
this Hon'ble Court may consi ider appropriate be passed as the Fetlioner has a
sirang prima facie case, balance of convenience lies in favour of the Petitioner
and against the Respondents, and the Patiionar wil suffer yreparable injury
the mpugnes Demand Notice is nat stayed, pending disposal of
WP No. 10888 of 2025, an the He of the > High Court,
The petition mee on for hearing, upon perusing the Petition and ihe
O8,.05.2025, $8.08. 2025, 11.07.2085, OF. 08.2025, 06.10 2025 & OS.11 2029
ot
made herein and upon hearing the arguments of Sd OC Sumon, Advocate for
the Pefitioner and GP for Mines anc Geolngy for the Respandenis
WP NO: i0ee7 § OF 2028:
Between:
Jaypee Nigrie Super Thermal Pewer Plant Tehsil Sara, Nigrie, Singraunl,
"AND
IWS
3
peer
3
£9
a
s
-
\
>
=
at
?
.
Districh, pending of the above writ petition. and thal such other orders as inis
Hon'ble Court may consider appropriate be passed as the Peliioner has a
strong prima facie case, balance of convenience lies in favour of the Peltioner
and against the Respondents, and the Petitioner will suffer irreparable injury sy
the imougned Oemand WNetice is not stayed, pending disposal of
WIP No 10687 of 2025, on the Mle of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit fled in support thereof and the order of the High Court cated
02.05.2025, TSU 2085, 11.07 2028, OF 08.2085, O6.10.2025 & O5.71. 2025
made herein and uncon hearing the arqurnents of Sri GC Sumon, Advocate for
ihe Petitioner and GP for Mines and Geology for he Respondents:
WP NO: 10701 OF 2028:
Botfween:
Wis Jainorakash Power Ventures Limited, Having iis registered office at
Complex of Jayges Nigrie Super Then ral Power Plant, Tehsil Sara, Nig
Singraull, Madhya Pradesh - 485669 rep hy His Carpany Secretary Mr.
Mahesh Chaturvedi
.. Petitioner
AND
{. The State of Andhra Pradesh, Rep. by ts Principal Secretary
cad
a
m0
f
$25
Geology Department AP. Secretariat, Vela gapudi Amaravall, Guntur
og
s. The Commissioner and Clrector of Mines andGenlogy, ibrahimpainam,
Viayawada, NTR District Andhra Pradesh - S27 496
The Oistrict Mines and Geolagy Officer, O No. 38/108 -A4, First Poor
Seposite Government Degree Collegs, Chittoor Road, Syamalavanpall
Rayachoty - 846 268, Annamayya District Andhra Pradesh
4. The ols actor and Cistrict Magistrate, Distriet Collector Office,
Rayacholl, Annamayya District, Masapet, Andhra Pradesh 516 27)
% % ope. 4 ae. yr , A ', ys eed ', ger gree % 4 4s
oe i ad "> as tft oh whoa, whee oat ys wre co von iste Sgoce or whee aw fog wae
ee gr eae Sooo ras rts, Set hot aed ven, teat bead Shrew. Ke 'eed ted ety
paced oe nye es, Set ed ee od on "ony a} _ rE wet 4 +
'ee bree tte ay % : ne " v0 iA % athe £43 ad
vey nage pew Ss / wy; % % ¢£ mE wae
tedd yet & ip pee eoree wot we oe é om a vot . ee
mo Coe we Wiles oe aA sae: ry pone 'chewe fy pees ri 3
bee toon, dae 3 ceotte poo oo ke eee sense, ood re 43
wa 4 ss an id ceed ans ni pon oo
<r a a Aa afr thee at ood hy ote a oon y
in rey 'teed 7 Se NG 2 "4
ir were Se % wy ft nee eed toot
leet: weit eee is wreee e Segre he,
reeee wher LG 19% 1% fs ens oe hen? iA reed tel bodon A
4 oa fone oegee oi vm, oe 44 the eee "ae pee
naeed oom x fe es £2 ee xe ast a Cy Sead Lf eet jek
£%5 be. bone oaeed ae aad oe oo a4 eer ¢% 1%%
nied ~ Gok 4 aoe 3 Sree ¥) 23, beee. Send rn, 4
: heed £5 > ae 3 oer , 'apt toh
wage, ae "4 note no 4 yew ty a Lah "
t x pe fete, hee we me OL ry pte r%
ee - £ Sade ey bee. che ¢ aSA raooe. cael Lah
" i % 4 ale 4
tae hae oe tad ge 'of ton ted re a ns wo boo
ffs, 'oe " gaoee as ee "KS reg) Sant % a cohen. bee th
ta rere 14864 Sewn with gt ny we Siege on q2 £3 nd
cia ogee. . rs pee * a yen 4 feng wohl a et ; we
% od or A an 'hedoe Oo he Nad whens be NG Lp
wo a wed eee wy ay cieet * % yn on * v" "C5 os
ee ae Fa "% fp iw ; pe on, seer: Z
bane shpat - rheee Ra ae fA Seve yee boot oo, £3 ioe ae ite
seed beee on chee? me my . bee, yee Sod vr at tad whee
on Seeds, ote gen et joe x % rene ? 8 capes, Sn poner seer 543 ome tae
pe rn, on " x Neadt ob thd Sed $04 pers fon ge
hee we ned hove ee fs C5 vo duh ¢ iA a te,
en Fe a boon. bite x ah one Gee As Led Sherk frre i
we on, thd x f% wy ger a a7 eee Be geen seen eed,
C3 i oy wet "nod sree age oe % % gre tee Ted hy
ood 'ko ae pe 'pod Oe oo bes boote, An shee Ko ores 27
ae 3A elev aa °s, 591 wh ws me yon os oO
ay ns a 4p i sos a ar oo sn Ory ME
Oo eee 1% ae yer 2 fon vs ay o hog ts rar ee ead
Sage wn, 3 Sree. ue Yprae Ga ant ge eee Lad n yeni
ted 'art bea gee on ' Pca ae an "eee en, pr Ay
fing wo " ve % leans a td yer . rs 3 ee ner uA
uM Sone owe fece sheet : cs Cp reece Jrone , eheet ~ - ' ss ee
rome) presse "s 6% oe mn see £7% es] ra¢8 ifs Sobor 4 ne ' ee, bee.
ars rs a3 oe Sng chook th ae wet ied a yer ea ace eee i ieee
BR Be ee 3 3G a ts is te RR oO atk
% ie ee : ies t wf , me 4 ob apere. '* ae
. %, a aaa Me . 4, te ieee fey, te tee
Seca th 2 agen G ey. Soe fy kn frome ie i bee
rn a a . We ip Fe a es
a As soe £53 a Me a 4% iB i ve ee Sen tooo . 4 ; ms 4
Es 4, ? boo. rs eos ery ae ne aa Ps w% Soon. We " ye oft £5 ;
ee fs ao we Hi yer ae oye whey tf ae avg a] howe tee
i) Lf aaa RG taden. rs cs ra - as ae oegen en a oi wa yes rag
ye yn a ER a eae ay ot or when, ae . eo LA gor Bevo tee oe
a eee, $ tn, prey veces on %, sete Seow ee peroe ee . ger '
poet Sat " 4 steed y fey my y . stew Pabbih rafts Bee. Sone
3a Bo 8 Ee ye & E BS 2, 8 8 2 nf Em om mR
pet , nds bed A p ve q '$ wee 2 rereee Loe ord weer aie .
7 $35 fly a 4 og set fh ben, '5 Sen bs %%
eget ay wan +h x ei fee rrr. arene, oy "Sane s one 2 337 Sum
ood ia fs bed oy Eg CH ae Se o nm % a Bo eg OG ne
@ t Rh & & BG Bo amt Ga oe nS > an Poe BD a
¢ vee ; a : en rahe ie £ ee idee, £05 cS pore pee £%, chon Le "
mh fe | nt cn a a eo ee a: my ee te as
4 Oe «5 a ad pen 2 © gg & : : , ld
a J i: aA in lowe file fer tl af 1 £% % 3£3 i nt "
he Katee od ues bak 4 we? 184 bee "A 5 et ¢ ffs "es "4 "pn hee
che fo fh gS BF ge fe rd eed MA eee es igtee OG "ng ,
Spe a Od nn neo: a3 i Do uel | es
s 557 yer o ; ¢~ y ioe cree Z a5) ' : ft ae ond ye eo
ee wy age Vee os Ex hove ef wae r", i ti Me ne tee rn See adore 4)
wan hod we Ord Nd o bay swore LA bean wf eden 4, vecee boa se Lad Senet weed ed
ard
Late Konda Reddy, aged §5 years, vo. MES -7S, MVP Colony,
vi sakhape Bina,
.. Petitioner
4. The State of Andhra Pradesh, Rep.by ts Principal Secretary, Industries
and Commerce (Mines} Denariment, AP. Secretaris!, Velagapudl,
Guntur District, Andhra Pradesh.
3. The District Mines and Geology Officer, Anakapalle, Andhra Pradesh
Respondents
Patition under Article 225 of the Conatitulion of India is Ned ae that
n the circumstances stated in the affidavit fled therewith, the High Court may
be ple leased fo issue such appropriate wri, order or direction more sa
particularly one in the nature of Mandamus declaring the Demand Natice
No. iSS82/MOL/@020, daled 17-04-2085 issued by the second respondent as
not only arbiirary, legal and in violation of principles of natural justice, bul
aisa without jurisdiction and consequently sef aside the same;
iA NO: 7 OF 2028:
Peftion under
ths
circumstances stated in the affidavit fled in support of the writ petition, the
High Gourt may be pleased to suspend the impugned Demand Nobce
No. TS82/MDL/2020, dated 17.04.2025 issued by the second respandent
against the petitioner, pending disposal of WP No.11997 of 8025, on the fe af
The selifion coming on for hearing, upon perusing the Petition y and the
SS
affidavit fled in support thereof and the earlier order of the High Court dated
6.05 2025 & 24.05.2025 made herein and upon a fhe arguments of Sn
Gecogy for. the Respondent Nos 1 &
et ty A open, sooo
pre een, oe%, ; ay yer i" baw
"
we 3 4 ene ne Fas 4%
ee) oe wy chee 'et oo & iy a as we toe 7 oe the or
re tare ort eet Oo gy Ee s "ee a 4 ke ea, Cb cf
oS rere 57 cs whee, s yee? poe oy rie) yet we pr
ee a Sone We ay z tenet: 5, trot sa z sity
o etre ie om w4 he : 'wer. tyre goer 4} ' aoe wh
' ao bee. ys Gs + pee Ey LG a ewe fore a sedon bas u
eee eee OO ioe fava Ii a on eve vee an sed wy
ye "ht be fe af a ns a, oe wm B A
a3 a ton, OD om me RE wad oon A wh tf
if fi an won been Soh wee LY a . * shave itt oh.
z . th be love a a : end Totes oe
we ous beng ay oe be th Mod wee ae? eft
wn ee as eS in a a "eg sees
a ; ' Gy th on A +n nr ares 5 nS od
vod "Ged te es ty LE A whan yea 7 408 hen os ke
ry i ia eed "hy MS a ts. tS th te ; Ga EG
4 a we ;
od ies $% yt "t a, ey 4 "oe feed «rece
5 3 te uy eee, walene , eo a pra ° heed fered,
a 2 4 "ny oo, Bie the i
f ' : : , é by oe
Go vom ED eos oS my 7 fe Gh Ee Ge
A & ae wee, % wet rth Far 3
en? 4 cy were rile "heyy yee rns fee A toe EL,
3 wo i " sete ' eek a ome "
"Gs ie a Oo 6 @ FR we as
ke nd rf neg? a es ihe, |
tape tht be - £3 ay a Oa or v4 wh ONE
ge ime SS ws te SO "0 fh. 0
ay Paes £ wn greg , * ee bel sa rn £5 7 ee?
6 'ng? Lhe oO i a th ry yr of net ctpeet wm CA
on 3 Be re fy oe oe ae pt, Thee fy pee
wh wteee Alla, " , "4 ri 4 ee bone yon
wey tenn fee % + "bh 07 pase) ee fe
% Ae 4 ronal ae Ww sheet vee " "ena? eat aa
Ay $84 tA aS ws ren * we gore feoet a ro bebe C4 w% (%
od A 1 Neo hE aa 1% oe Sond ion f% ee ete
fee, file a Seve fos thy meet Fel 'otece Loo Lat oll ae "eer 3
m & "ot ew o BBR ee Ce Be
4, Oe ee a ether bans wile v% tay re) per. he often
te ween . '3 et ane beoe ood 4 'eid ro mend
re, wee aft 5 rs o ware Sheee g Ke 3 ngeee, oleae gage i$
nat oh med mM ete a, a ne A jn rn aos
they cape the see vaewe 4 lane ' 'ot oe "
ia" " re % wn nod oA bene 5 ALS CS mpg a
i tha She Hee 4 oe bod ' vheee 'aputng f se weeded ran
L% i enn beret m gee ' % frat Y a i Hi
Sef oe xe ret th. rheod tape wd gud See, CE en Sedve,
ve 7 dt * aoe * rey
3 a hedew th "4, roa "eee fond 'ee ry q XS Eo Men Sn
" Co £6 pe. deve we eer io bet oI 4 he 9 oem a CS
4 ad hee Fi eS fy ft igen, fee a 7 r% wage? ths ris rat
, me non me rin, Sa Gi et Ge ty ts Ed
oad wth wwred rr ens wot Bt % & ', a we ae o spat '2
re Tae edoee a 'bee sh a} ~e 563] a Seve OG apaot fi, Ben 1D
J » Sees wageg ad yey we Sa 2 beet " "gens US fag weed ¢
oe eS mS. 2 Fes 5 mS we mo
os aM x a ae wat ES Ce whee 8 yon, cet ge fe LG
wis "a oy Kee AP &® © Gem ZS 0,
a oeee Pero Sa, vs ; Set Ss a, i ro aan goer sen, mere
Seed eh tts St as wh, eh os hee peg CF as
i i * 5 ' a4
ra 97 or ee sven " weile < " oo UW a
a " ® "te so om Re we & & tp eA
ent: ae oe ted an we "43 ped a3 oe fa wae ve weeed we P eberh
i 5 &€ »8 & EF D BS eRe ye Bk f 2
" a Ce 4 ve Ch re) "5 £% bee. bene on f e323 ete cr
eo a 2 a an arr: an es: 2,
if 23 o. (a ns ae a a) ~ & & BB wm th Ww 2
; we so By mM fh i aft ras ns ee ay 'nt ra 4 a ve
on Be " nn oe > OD oo ee ns ti oe we Be
ae ' as eye, we aa, 4 rea ot Cure seed ay ° ws S whet 4
> a » 2 3 £ - 2 & mem & & YM ge 2 gw em &
oD soon cn 5a = fi < ey LA ony £% eee
whee a ans rai, o roo ae 4 5 RS 1
; fe gh nee A ea ars Cp
+
a
G
oA
A
a. F
ge
o
Re
=
ses,
a
Behween
ohn J
D3 No. 3+
4
z
Se
Le
Onn
iA AO
a
hy
WP NO
PAL
Xe
Mo
PINe
by
z
peed.
ry
Soavernment Pleader for Mines and Geology, for Respondent Nos.1 to 3;
iA No, 1 OF 2025 IN WP NO: 14278 OF 2028:
Sehween:
vaiprakash F Power Ventures Limited, Having iis registered office at Complex of
Jaypee Nig uper Thermal Power Plant, Tehsil Sara, Nigria, Singraud,
Madhya Prades n- 486 689 Rep by its President (F & A} and Chief Financial
Officer Mr. Ram Kurnar Parwal
. Petitioner
(Peltioner in WP 14279 OF 2025
AND
4. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines anc
Geology Department AP. Secretarial, Velagapudi Amaravali, Guntur
THefict
fu
The Commissioner and CHrector of Mines and Geology, iprahirnpatnam
3. The Divisional Mines and Geology Officer, &. No. 122-7) NA- TS,
4 The District Mines and Geoingy Officer, A-Block, Roam No, 407 402,
409 and 420, Padmavathi Nlayarm, Collecstorale, Tiruchanur, Tirupati
District, Andhra Pradesh - S17 503
8
The Collector and Distric ee ate, [istrict Collector Office,
"st
. Respandeanis
(Respondents in-do-}
Petition under Section 157 CPC is filed praying that in the
to Dernand Notice. 1 No P8e.4/e024. Matty De-Sillation Paint, daied SO May
ye
Res
t
Da yer
a bee.
en anne %
if itd fe;
4 Fa a wae ie £3
rd ths 'sap deer. ..
5, tenes pou we
A a i, bee 4 pony rag ne
her "wet foren £2 * yun cat "fers ee 'ste wn
£4 ee ar Smee gene one cel yee ¢ *y ees
"oe ay wud, 4 sgeee tie ets bon. Seve e%
% te "£4 geen : oS 'ee 4 "E on
te oS Viet a LE Fes us rag
ad heed bane nae ial bbe Ms tA, ra wf
on ry yond A rt, yee AY on t
t ¢ s exe, aes ut Jove £3 wd 1o .
Sad aye pet bedbens i ae otose nt tt 3 re
on, er Sone ay fe 'ra we ey :
oe eve im OF seen) Mh i"
. £3 we £3 we % w
ae fone ~ aes er, ee i pe,
"3 a Fieal "eal A aad tedoe, bh oe £
rr he fo, toe Ce be ee
ee a coe wed ay £5 Gees Ona
ue y dene ate tee as An
ae "a & es ae on
ee: ne "a 'ea pent aS ee ors
A gree z : "a behead
ie oo aot rw Meee $23 Woe 4 took eae
i the fen D ere LS at r% xe bene.
oo Sot tee ey Cr tM Oo es
S53 Fr os aa £3 'binee A Eben ras] tee, bone
wager, v4 e 24 i" Bes rao had wre, ra
a we oh A ies ye S Ki rs od
feoe ry oe erg ee eye on A hed oe
% ie i igs ° pe he ae have te
peoe. 4 " "% oo ts oy Ks
$4 mw de "% ge ~~ a, ue ad a ad
tae sae we Seat reene, ewe Sad san aye vA fy J
' aeret 1 " Paes yee. nee 534 ¢
ie) eee " oH feet pod poo. x vO: thd
on toed oo ye eee weg 7% oe a '
ws us ft be teow oS toot _ LA fhe 'ore
gore é eae ca % ay * ft
'ns fe ee ial ah £4 "fy ae £% ed
w baer roe) es $f ve fee pana (eee oS rs whee ros ,
6% C4 e a Sache od 2 4 oe gS 5 a adop ' wes in 7
3 leede. "E% grr ine, ere ae yn thts ate he tfh rere,
og ey to Eh EP ing a ae 'ood
ead 6% oe eees 5001 bow eee. 7 on. Sceagl bs we.
tne, oor i ras ° Ls Seen, see wreee CS asad
is % oe Ss eee By Inet re ie Fd 'aed
*, oe we oo " % A 45} a4 4 gee
eo hee a Ce ee ae ee
ge Bred % ee? on the ¢ hens en ledoes i
. w tae 83 5, wheee oe y ay
eer owe , fe we whe 5a
ees oS 4 eee i sec aoeed hs ty we As
ret "bet yr fs on Hoot ee be ad a3
. ort love. ae Se 2 wee cece
oH Ff end ore "<P aan os a a a3 ~ yer Seow.
'4 eA ry nad ; re ong 463 bob oped! dee
a) uae wrong, | tyeee 2 errs ben ?% 7% itt
rd pe pares yr e fh td not Oh a oo Lad wat
eleee. ree ee - LP rr, fh a a pone ee wee,
et tarot " "% | Sed iti bars boon a
a Soee 3% a4 Shosd eer oy, Be choot wt pen
denne vo cee] ve deco ood ree) od at oy eke, "ep
Ke oD £% onoes oars es ' sot be stom ban
nn ae go " we Ly an ih weber
peer A aod Boe - ; eee be
vpn ES eke mam th sayen "-- in te "
vole 5s asad ot Force % a ret
a & Neco . BS ye ere ; a se foot sent
$B 'pon 2 ra. An ihe 7 eed St of od os boon. oo
we th nn: ve SG @ eux a oS mt
or 'e ooeee ver Sen f%, SA Ce ie eed.
be hy dn poo ie a 83 BA gu
cane ae Seve mame ws bow , rn aa ra) or Hee: on ms
23 a bow rea Fence The ed a3, ages. + ca a eed ae
cheat whoo wt et ad ie ong 5 ood " 6 wee on a
we eet <3 i 7 we * piece ee) vo ae cd ere 7 oF
¢ a Ske ieee By 3 "5 a ny ys F
i & & FZ Be oy a re 4 Si
m ft es wee th, ers i fe Ge Fe
4, y ye @ f, Bo wee ey OE
BAS "gene ee rr oe ae he te "y
C Aaa "¥,
od
7
Org
as well as authority and consequently set aside the Demand Notice vide
Notices | 8992-4/Bricks/2025 dated 23.35.2085 and the Show Cause Notic
vide Notice . 3532. 4 {/Bricks/2025 dated 22.022 ye as per the law laid dawn
the High Court in WoP 8356 of 2020, WLP T2d4 of 202°
IANO: TOF 2025
Petition under Section 151 of CPO is fled praying thal in the
circumstances slated in the affidavit filed in support of the petition, the High
Gourt may be oleased fo suspend the operation of Demand Notice vide Notice
8895 diBrioks/PO88 dated 23.05.2025 and the Show Cause Nolice vie
beg ~
Notice : 3552-4/Bricka/2025 dated 28.03.2028, Pending disposal of WR To2g?
of 2025, an the fle of the High Sourt
The pettian caring on for heari ing, upon perusing the Petition and the
affidavit Hed in suport thereof and the order of the High Court dated
26.06.2085, 06.16.2025 & 03.11.2025 made herein and upon hearing the
arguments of SRIN SRIHAR! Advocate for the Petitioner, GP FOR MINES
AND GEOLOGY for the Respondent Nos.1 & 2, GP FOR REVENUE for
Respondent Noo:
WP NO: 15328 OF 2025:
Sehveen:
Mis Jal Sai Bricks, Having Hs office at Potharalanka Sivaru, Tippala Katia
Village, Kofluru Mandal Bapatia District, Reo by ifs oroorieior Gangireddy
Vasantha Murriar Raddy,
.Pettioner
AND
1. The State of Andhra Pradesh, Rep. by ts Principal oacretary,
Department of Industries and Mines, Secretariat Buildings, Velagapuch,
Amaravaih.
we "we hb
ee vad iy a4
a wor ' 5,
a 'wes, 93 iso if
tA oe ie tds ing ae ig 4
eles wan sae fereee aid oe ing hy wt
gn " 65 ae oe ae, has rs hp
fece weheet po ia ry & 5 sere: a fesa adooe
wy ie ge Sy se YO eee ae "a
Ese vn a3 elece ZB te pe oy th ; .
Atte eel speed po eee ". i ye aie ae £84 Ly Seed "hese
70 cheer, week whee we hoe ae rood, oO re
¢ oer mie ZL 1% ° £ LES ts adh
Ay fst es £% or sad bee, ei ne is 44 oy,
igh "ahd pr, rer we oyer % 4% " tot ie ae % £4 ae a ot
ey go go te Sen Wee $y we rey, ied EG ober 44 oat
. orn ras "eo oad ng % ees Lapety ree aes aC ae teow? as eee
> bs fs is thd od pes o% yee ae os Faw shes boos
" rans won! $ fry we owns ors ye . "oe aed beat wk,
a a a mG Ee we oa edt nt?' ie Ce Oke
% soneg 2% a 5 "4 Soot , Ad ou
snipes panes "", sg " 'oe, 4, rs, +. 4 8 fe
5 ts ga wn my aa me ' nb ce mm fy i
Pac , Saaee "et wt ose pee ar A
boo rion £% a od bot ns Le 1G , 44 x olen Ser cae as
pel eeove he tt ana es a z as toate won ngten Gp wow. g 3 " utes See! vleee
th Negron wh oy, eee scott "3 wang ae ras whee ae 4 ns B
we ve an sod coe ae At eee, em oh 2 Sim 1.3] ised Dees wae ae aed
a oo aan; ae 7 ans A ne oy OR ras mt ore
Bs & y & ee wu Boo op 2 2B a ee
rae O yer "4 ee oi eee {% 'reece the % grrr ae
bee vies ne inf oo 4g A ie oo ay cone ved
3 'e es 4 lene. a 7 o ages ey » 4 oye
oe ; G a oe " on ' eo : i were, :
% % we oy wy oo ~ x re 4, ay ° es pa iit ca 1%
¥ oo re : Se is oe ft As 8
a gees » Z . eats were -- saeere b Sawer m * en ee,
3 CA nod hot EES re nn ne, Ch | oo tet " bon Cs
rae o% "A 7%, £4 Z Lf wie Seed 83 ; eee V4 an *
tes Sood Ot oe od 5 od a oe o Bi on i
eee vote aad 4 ts ys a, " % wm a * a % bee
oe a wee ES a *4 fy ket "3D ee a the ZB SE a %
Z 4 if pe cane nee. in et Sen < on refen a "a
3 a on ; 'ead ' ihe bean ot : eo : Soot
Rg sped es en ; ie nah Syed hn ke tty ne ts ieee
noe ne vee, 4% Feseed ne "thee, fi AG al
agen Co ONS : c sty Bip CS C$ pon, Cy Mee na, Eg vee, "7%
wir cel fees pre seedy yen , Nese aed ais on en "aw Sebee, weet Ae tet
Bore, Lf in Ch bere sod Shee. es one rag badbew teed a by a3
oe <¢ A yes re rs fe tt Mes - oe os oe
peer rs ater ra) wo c ea a '% cheee 'aet re yer gers
wok Cad £i% ben pone 4 rg) Lt Wet "a teed fs ae OS seece feo
hee rel "ae 4 7s, St tut Lap f LTS oe beoe 7 ra) tat eer te
wp a 4S i net af one Faed "hs ee rt o% ys aa
aes ° , wine Th "e% $,. hat A a: LA teed oh vipen
a 'ae. % 'a, ae awe a, sing te, 4 ft rae o fas aoe
fF tL. ae oe Sf n Pat g sf nen eee Go ? tid 05,
" a n> rs os Wi a i we -
hove "tf vee, weet AS Lee 85 aed bon. C4 ee 'ge Doe og eee 4 ope -
% Lape yet eS, tock & ge a er ee hd Fone oe ry oo were
gra Soe oe an 6 "3 wit 3 * 4 . neon ry Arad et Pea r<$) ane
6 Bowe ben ne as iw of" teed. wer, Ripon
a 0) % ooo Pe poeees wen oe syed pes fd * ai
conten a 43] ied S. ra rr seen ae] é £B ure i, Mee ; , bow a
yA Es Be ge "ee oo, eM Ee oe 3 al go 6 "3
oe pe ee re boot '¢) 553 " 4 wot Le 39 * enemy iA wy x C5
po nm ef OE ifs ES Be a ee . ee OR oe ae uo
' ad wc hs 25 see on aosed rome oe neeed oe 'ees Seve wee Ord , oy beat te
ger v4 3 ¢ et fer pee yee eat rio 'eae wa 4 4 Os 3 a¥ ce m2 B
a ts ' AA CeO i, > i wi SS od we ES os fo '
i eed ' he i as et cau ioe ; tb ace 4 en o 3%
wy pee ec rwen bbe ) 4 hee ONG - 7 ot Ra gC £3 fs Oy iw Arnie ad "4 mt
me tag mm ORY as a gs 5 fy cd es ees ie wn Rg ved G3. oe)
', tent brad " : z page oe ey
ai &@ 3 ore (in oy ee hen. wm 4 ae) wo BD
. ZL Ge yen rr £03 eet feos on re ae ae for Aa is 4,
ett, ta wy wren, (Ne toe a Ong C3 inet ib. ns roe i ; om wet eal "en
a m0 4 % "eg rts od Soe? x beet jonas a back wy Lis 48% ard Ten "sD re
%% os ee ay wee oon uw EES yee m rng Be ES res
£3 at <A \ 4 wot "es en mA aad 4 ort hee? ried C4 athe ty a nd
me ty "Mt sa C3 le meet GY wx chee ca impo, rnd
te Mae pee re et ie Laon ? oe o's wgere ZX £7 Sed
£3 wares ve ao ron he i o > ob: £% Sewe on} pe 05 rey
on 'ea peo whee me ene oe u steno Poovey rors ee te
£3 . ee. re whet on ~ <A ree] Sebed View.
be Sn , + rr oti "yee 4 f Es tr oe
ae £o ' nok bene * 3 Sexe oS ie ME 3 4 x one
a oo a 8 Oe od ;
9 6 ae GE he a - feos SE
i of, es nd en oc mE =
ao & fA at
weeee marc ee % € to
uy of ara, 27% a wages
BAB HS a.
Cd bs
a
<
aPQuins
Mis So Venkaleswara Swamy Gricks, Naving its office al Fotharalanka Sivary,
Vippala Rattle Village, Kolluru Mandal, Bapatia District, Rep by is proprietor
Sana Paramndhama Reddy.
. rettensr
AND
4. The State of Andhra Pradesh, Rep. by ifs Principal Secretary,
Department of industries and Mines, Secretarial Bulidings, Velagapudi,
Armaravain.
Prk
Tha [istrict Mines and Geology Officer, Banatia, Bapatla Distr
bay
The Tahasildar, Kolluru Mandal Bapatia District.
. Respondents
Petition urmer Article 226 of the Constitution of Indiais fied praying that
in the circumstances stated in the affidavit fled therewith, the High Court may
be pleased to | issue a writ or order or direction with more particularly in the
nature of WRIT OF MANDAMUS declaring the action of the Respondent
authorities in issuing Demand Notice vide Notice: 3532-1/Bricks/S0g5 dated
re
Ny
"~
SoZ
ea
23.08.2085 by duly confirming the Show Cause Natice vide Nolice:
1/Bricks/2025 dated 26.03.2025 as Hisgal, unconstitutional, wither ut jurisdiction
as well as authority and consequently set aside the Demand Notice vide
Notice: 3542-1/Bricka/8025 dated 22.05.2025 and the Shaw Cause Note
the Hon'ble H oe Sourt in WP 8356 of 2020, WP 12334 of S087;
iA NG: 1 OF 208
circumstances stated in the affidavit Mec In support of the writ petition, ine
Nofies | G542-(/Bricks 8025 dated PA.OS POSS and the Show Cause Notice
gore ge rr ih Seee . . tre. rapes, rs . ".
"ts gm oa uc ES Rissd 25 i
£% a hee SD de hot £t ist vgn
"aod B 2f05 Serre bene ee ae, Lp $4 ot
ihe ; fore a Fe "heat "e @ ge
& be od 1 a a . te a
eee ron 43 ea &é " spots 5, "fy nee anon i
¥ ons Kea a ton, Pea Sede "a Ap , ae m
Son ae "se 6 nets ihe os oo
"chet oD we BER ° Bh tt "4 ee it
a 4% "ge. wane £% ie 3 clea ee 32 gee Son 4 ae
cae tad is rr ed 7 dew cneate fee > seg
us es nye, HE we GS % ig an:
the ae Seed pre Sewe A, gee $3 Sehoee we ne .
ree, . raed Sone 3 Ce ts es "pet 3 bee
C sa gee 'ee pa ie : we % 4 wy
ead seen $% it soap, wes fatty Le * beee ad Bs
ts Sr ae ahs ey aA Ce ger shred ws oe 'ad
were % eh 'Aone £ ue % 4, 4
"ie, yo a OF wy ca] es 5 bee oe
ieee, "egos Ean Ey Inbey "A owe on bee $3 '" eae
vot ws steer rad ft ie. 7% "See, "a thf 1% sane
bene "et ny bone A rs) teed babu on wt aay S28 Pease
rs fave a4 io tober 'eve 4s) vag 3 ¢
Mid yer "Got perce ve 4 2% Paeen of es
pom ee ay rae oo oe hoe 18) vA une aoe ay
en bee f 'eee on os wen 2 rds
on Yeve on a we Gn bes C4 ee he 8 oa
bf 3 ee a . 0G lece ce bee ty " ne
cs t. a 7d 91 Sooo i tf we eres
beoe 4 . Yat ay a? oe a ' %
~ 1% be the 4 LL prs ob, oy 5; ecard
oot i % "es Eg ter en ve wa rn, £3 ts or
eo oe whee, oe ets laden wele ale VE
«Si fe thet Mo atts wo eg igewe bree ih
es eed teow , wih spe, " oy Wn om Sod, "eeee ant et
yer end "a Soe 4 ee 7 4 foge fo4 Ys
_ en, . ry oy 45 43 fs Koss fs . eat neces seen,
vo pes, re we. ied vetle Nant Stef sheet % on
"ee te sd ogee. a w ay fee ee "rope, bere oe
85 aoe Seen " eT "4 . ow Seder Jose ia ; Seon
be We Lai > tee ae oe OS ik ee oe ey eee
chee em A eo '; fig oe kA By on
4 eng 4 % "" 4, ees oon roa £3
bee ae Ae Ue ts @ wt Sb ee 2
re es ad em CC 3 Be Fae a ; we
os nent ", an ra Jt A rs "% ty .
"ee? dh "$% ts oe baer. Served ee Ne Looe bes
spree og eee" oe Lee . foe. th rn tt at
cE wm " oe 53 lee tebe, CL
¥ "f : 5, ne 5 ef yer ieee' es
on fy Ch Ge ee aed ee ar neo eo mrd a ' 4 o
¢ , F : ; ote - won aa ;
fy hee oh [se Mh te ne) rm 6} ee
% we, % ey rer ; Fea) a ay wae ees i Gece eee
1 pe OO ; Fas % we Bsc i se
on "en . 4 ett : po 14 / ; 4 tyes eee bd
selon leew. "rs ao a th A as Le ; st neon,
aed lee 5, {83 an, a) eed ae een boned ie rn we "ge sete Si] free
"ak my, iy a ¢ ~ ped! 'see Pek, HS m al seco cee
ans % " ae hese tou yen! rg ae teed ve re, Uy fove
eede. 6 'My 3 wee Lf pars heh of 44 t 3
ns ny a a . ¥ a eh fo Ge fet
eo oo seed « eo si gece. o- $9] per syed 4 io ie a feee
genee. ot Sane a4 oy va bees > Senne oa teow oft SbF aod im er ran
4 hen 4 itn & ; & iy wn rs ke saate aeedel eo a reed bees vee
" , a oe cs : ns eee
z rs fe & o Se ay vane f ina, cued " ah ies) G
Rie ee oa oo we Wie ip ants)
i i rn oe rr re Ogos 13 : . & ke §
oon a * ft $ Soooe otped 'di 'apece Faoni wt 2 weno Sewe
Fa F iF ps on wok 8h a? £% "gees
i ou a oA Ww 0 See ad
4 1 ae rm fe aye
me GM mS CO Be 0 Tue "we & @
7 or, on 3
Th. AD "pee
Hecal, in vielafian of Principles of Natural Justice and violative of Article 14
and 1S0Mx) of the Constitufion of india and fa consequently set-aside the
Demand Notios No. 4207 /M2/1996 dated 20-06-2024.
IANO: 1 OF 2028
Petition under Section 181 of CRC is fied praying that in the
clrcurristances sfated in the affidavit fled in sugport of the petiten, the High
Court may be pleased fo suspend the Demand Notice No. 4207/Ma/T290
dated 20-06-2024 issued by the 3° respondent herein Le, District Mines and
Geology Officer, Nellore, Panding
he High Gourt.
re
oe
The Pefiion coming on for hearing, upon perusing fhe Feition and the
affidavit Hed in support thereof and the arder of the High Court dated
WhO? 2OS8 GE. 1.2025 & G3.417.8025 made herein and upon hearing the
arguments of Sri T Sreedhar, Advocate for the Petitioner, and of GF for Mines
and Geology, for the Respondents:
WP NO: 17893 OF 2028:
Behyeen:
Gang! Reddy Amarnath Reddy, Sfo. Jaya Rami Reddy, Aged 5) years, Rio
Fiat No.dit, 1 Floor, Dishan Classic Apartment, Ramesh Raddy Nagar,
Fatekhanpeta, Dargamitia, Nellore-824003, Andhra Pradesh.
. Petitioner
AND
4. The State of Andhra Pradesh, Represented by the Principal Secretary,
Mines and 6 Geology Department, AP Secrelarial, Velagapadi, Guntur
2. The Commissioner and Director of Mines and Geology, Department of
os
Mines and Geology, Anrianeya Teavers, D.No.?-104, B-Binck, 5° 9 and
8" Floors, ibrahimoatnam, Viieyawada-S21456. Andhra Fradesh.
ot
ry
S
3
a
XK
2088
"
Rees
$
iA NG:
rege
wie
"a
i
"iy
o5
708 OF 3
op
é
y
x
>
.
Ne
mY gts
i
VANES
WEP NO
Fs
a
38
Rahwean
i Reedely Amarnath Redey, Sio, Jaya Rarnl Reddy, Aged 51 years, Ria
Flat Nod, 1 Floor, Oishan Classic Apartment, Ramesh Rede ay Nagar.
'Fatekhanpeta, Daroamita Nelinore-5424003 Andhra Pradesh,
Petiioner
AND
}. The State of Andhra Pradesh, Represented by the Principal Secretary,
Mines and Geology Depariment, AP Secretariat, Velagapadi, Guntur
District, AP
The Commissioner and Crecfor of Mines and Geology, Department of
Mines and Geology, Anianeya Towers, D.No.7-1o4,
Oth Floors. lorahimpatnam, Viiayawada-521456. Andhra Pradesh.
tad
Yhe District Mines and Geology Officer, Denmartiment of Mines and
Geology, Nellore, SPSR Nellore District, Andhra Pradesh
. Mespondents
Patition under Article 226 of the Constitution of India graying thal im the
"roumsiances stated in the affidavit fled therewith, the High Court may be
Pisased iQ issue direction or Order mare in the nature of Writ of Mandamus,
nalding the Demand Notice No. 17 1S/M/i888 dated 20-08-2024 issued by the
Srd respondent ie. (istrict Mines and ee Offices, Nellore as arbitrary,
legal, in violation of Frincinles of Natural Justice and violative of Article 14
and T2C{g) af the Consiitufion of India and to consequently set-asiie the
Demand Notice No. 17 1968 dated 20-06-2084.
IA. NGL TOF 2025
%
creumstances stated In the affidavit fled in sugpert of the getition, the High
Caurt may be pleased to suspend the Demand Notice Na. 17 1SAM/1988 dated
ot
g
oN
Nw
22art OF 2028:
x
¢
We NO:
Ban,
Beahy
SN
$
a
0%
BAe
September 2025 issued by Respondent No. 5, the District Mines and Gaology
Officer, Chitioor District, as lacking power or autharily and in violation of the
Mines and Minerals (Develoomant and Regulation) Act, 1O57, the ALP. Minor
Mineral Concession Rules, 1966, and the terms and conditions of the Lasse
Agreement dated 3 May 2021, In violation of fhe Frincipies of Natural Justice,
"
and consequently set asice the impugned Demand Notice.
IA NOs 1 OF 2025
Patiion under Section (81 af CPC is Hed praying ihaf in the
circumstances stated in the affidavif fled in support of the petition, fhe High
Court may be pleased fo grant a stay on all further proceedings related fo
emand Notice No, 1S690/DLSC- GTR/2024-2, dated 18 Saptember 2025,
issued by Respondent No. 3, fhe Distict Mines and Geology Officer, Chittoor
Disine!, Pending disposal of WP 279771 of 2025, on the Te of the High Court
The Petifien coming an for hearing, upon perusing the Petition and the
alidavit Med In supnort thereof and the order of the High Gourt dated
09.10.2025 made herein and upon hearing the arguments of SRI CG SUMON
Advocates for the Petiioner, and of GP FOR MINES AND GEOLOGY, for the
Respondents; |
WP NO: 27667 OF 2025:
Between:
M/s. Prathima infrastructure Lid.. A company registered under the
COMPANIES Ach, {B56 Vine Seqistration
No LGSSadaTGiSo1PLOoiBsa9 Address at Door No 40-1-144A, 4"
Fioar, AIG Road, Seside Chancdana Grand, Srindavan Coleny,
$ Ry
Vilayawada - S8D0O%G, Andhra Pradesh, Registered Office af Flot No.
2i3, Road Not, Fim Naga". Jubliee Hills, Hyderabad - 80008. Rep.
. Petitioner
"<3
oe b. A
305, wa é Pe ts
aa i - Meek toe "tere $
a on bree % " nd iA "wn, ES 4
Pp 4 ¢ + rae '4 Prades ity om sls vere,
gn ah oe i % "bees wry 3 6% ¢ ad or ;
a PP gy so Fag yen net id he . Ps 43
eee ane XG wn Av ee Pah went Soe Ye ZT ¢ on ut 4 seeeet
mere He ret hors on Kr 4d wee seek pon Mba he % ve ao vr gts, wes
> ws $, pe Cree on oe te ad ohare ae be as wy "Sr
tin « et te bere ey ry ¢ co eww etree eed os et von
eseng £4 oy 'yf? es "4 me oe seed naoed tts wa rae cS
" Good badin epee 3 £%, en thy = oP % : A a CA i ; we ee feet -
it A on 7% caged ' tet fece i, oe Yeoae vanes av ES. nn oeeg rt dyed, ae
rae oS oa hag £4 $ Soe aad " ras S53 be Ke tind « seed ' Moen hs
fee on on eh 5 mn Of Oe ane a ge 2 @ ed
$e, pe ae Sea oe a eS, 3 tit £% +" xy ncaa wpe, Os rece ie é a) seven
heed 3 ZL e waret Seon, a att Pa oe "toe ht 'eee. wt Le pe ete rn fee os . a heer
Bs 5, ot a oe 4 im Ls Boa iB Seo oo "9%, ge a y a reece. mr J
ae eee $3 paeae 7 wee e% aot z V4 Sooe Seal 03 ooo. 3" aod coll Ieee A
eo wh £7 po anger cae at e% Ce 6% bore re : ot hoot oft mad GA
og 5 ete w% c ire on La et es fF me aot Lad anne pee Miter tat uy .
on ae: is a: ; be fh ye Sh fh 2 7% ted 7 Gt bea
3 rt) ane tft, y £53 Soe yee Ls om eo, eee wee)
a %% pss604 hee i" a oer ay FS wa a ee we gy Me OL 'pet
seed ee hee ee 45 A Pr. th yee bees "be on tine inant ,
3 In a yo at ene gn ys a ane ed " ich pe Ah o
"ye, dn ik wel Ie Obes a Se oo
vege pe, ih Goa i a in ee pit, ES Ga 3 % 4 "a, TR rose
ae ey, 8 fo a 5 ns: fra, ee ag ee EO Z. 3
we Be 2 oS woe "es BS ty, 03 tsa ge hy Ted oe RS
Reese vod on, C3 chee ge nd we aie EL a gy agen ft a " vie be ceed is oe
£4 0% tA pes POF YS tee a bom bs an ge wooo" ger ob assed Gi tk oheet eed
'ok 'ade Ay aS "ene? q. Metts adver. a a £3 re yor "yy h had oe ag
ve 0G thd deees . Gor MS en Ai i: RG oS pean pe gre coe :
vyee rey ey 863 ae -- eed aon * a4 OSs "gers a at 7 oy OMe
on a9 neg oes 5 bene 3 oe at rs 7% ay ws oad Sooo npeny ae 'een
om ca33 "2% "we % C3 o heey £3 oe 'an? J spon Ly yet on te oss
reeed 4, whe 't pad cone aere 7 'v or ps oy
i boo. ed os , agoe 'pbeod ae sanae. (a Seee re a
59) ih 7. of eet dead oe ee a ger at Sent ; yee fore Sone,
wee os vo ssoe eae whee ocd oe 1% re es , "a sae) ae Gs +s) in, ae
eee we 203 "rs oo OE "gok ay o" ve & est A FA Sede bei yt Lt 6
ti, poll me FG BG ae: bee od £8 Cy id 65, ES mes RD
tee. 4. ', eed: sy tenet Mp ° Soeee 044, 4 te
fr we ee t et ye on a . BE bed 'yee geen hee Eee
eae fe, - or, A Me th ae rane oh Cy he 4 fe fed
LN Sree , were ow us pet rs pri wv 'tree ude ne and
we ~ & Fa : fe oe eG
i ie sioot tes oe we 1% mw gc mm && 'ait 8
x 3 'he Fi ra ae red lien 593 te TE bed or
: "eee 'Geos Sone L% ie ene yer if f oo oa
cans "4 rene ook "na woe ye bere, vod on cecal snp, Steere ent wee?
a cae] 5 et ee ee re oe, sdooe. #% Ge pron ae ;
7% tae , 4 sat oon Con KO nr ce a ee 3 >
wy 2 py 03 wen, Se gr cage £ oe 00% re i wh vy hoor Ce
Z nM $ Mites % a oot 'ee eebee a peer wee
rea oA ts ve GS od Le ; Wwe . feos OG ae ogee poets cose
4 Son, plate a 2 Gs £% ? £% "4 oe van
. , ren oe ; 4 My srr £%s * te 2h
hee wo 4 ron vied ; C% fy a ae "gen Led Wee ¢ y ys 4
fe a aA 6 , a AG uM a a rn wn
~ . oer if ogee on baw seeds wr Fed YS fen 4, a sy oes, af
3 noe men £% "eG a tS weed Spo ae fat sgeee we ahd ' 'Ae von
e $ See taek eA itd 4 : 3 wd £3 bon eeu fs CS
Lae ai ds, ceo 4 "ey hee ty 4 ed fone fey wth, tat
* Poors 1 e adae eee '", Hi wees
oan . Cy "a a © 9 2 fee tnd cl ERE tek
a on "as booed fs fod Bee "o% fee heh Soe ieee ' oh ye era 544
; 4 a! " core 4 were te gree So. 'o ", a, S
(ae yo fy rps $3 we we toog tape op ap) rr as ae
. ae rine be re AK "ee 2 we v4 io ort ese "tag eon me
4 f% pase] z ns on ' : " gees ve see:
roe Sadow ee i een bd ny apt set cee] w Sh ots ad Ment 9 ; ie Bi
re) Gs ws we Sone t 'neg Bowe "C3 fA rye 607 oP 3 Ls oo
rs te " oe eae a 2 fs below. od ie oe Me fed eee U3
si yi fee a "yee Eo . BB beet we as "a hod sew uh Wid tS
fob my rn ee oe gee ah "a5 BD om tg . the Pag
te Yee % ie @ gg ew ES as ba a Te FE % "eee
pu, ae g 'nen, Fe ines ea ' 4" 5, 5 , ay fs wee
a wt ot aS ye eA ie "4 1h Py fe on ieee ia fen iB as C4 4 ¥ $ 5
% om , a3 tatahe ee 'hs Scand! Tey, pros 'Aeete » bs 4
de BO re a sl COB i te me gy FE me a
; in yr be we oon, oe aa thy wel wet od % Ai '° ix on £8 css shed ge a
"ao CO g # ft fe gh @ a: a tf nn fy (Ege
nn 4 ws ay te : ad Pat ih mo GF oka ay ; og ~~ 5s bot ually ie
we MA ton yoo Se) & ay ae ab aes bee een heoek be. ay ? : tin
an 2 G 2 gw eee - & 5 mp
Jere 4 Of ™ Shore oon 4 ee. iS ¥) wet 5] rr on
v1 t eee whore or aeut foce yr, weeee . " eae an Rog 7s
an Bon a ry ey OLD so ow 2 ao © & "re pes
. rn ee Ge we A ", a 'e
ger . G 8 ae - d 4 rep thd CO GD foe ee
4 Pai . % a foe
ae wy ag eo & 8 OY ine wy ye & or 8
me, TH) pose. pews one ' 7
rn a [a a oo he ee te he ft
ot a Pag ue week oe eo ee
rs $%, ee need Ld uid ns ths hee wed £3) *
a tse Pog Li ae a Se fh ee 5 Sed
x ae oe ae? SG BA wah EB 5 i nr
mA ae oe ets, olen ; sheet sl A bed
a 6 co ke oi o EO y 4
ohio 2G rion wring "a v % iy
Ue nyeees % % 45 rere
tA oe " ten a i os
aioe "sy "oe aie whee "te?
waees pace roger, : ane,
A:
The peliion coming on for hearing, upon perusing the Petition and the
afidavil fled in support thereof and the order of the High Court dated
08.70.2025 made herein and upon hearing the argurnenis af Sri Varrey
VYentakata Nagavishnu Teja, Advocate for the Petitioner, learned GP for Mings
& Geology for ihe Respondent Nos to
WP NO: 27677 OF 2028:
Behvean:
Mis.Prathima infrastructure Lic., A company reqistered under the
y 3e
No USSS00TSISSIPLOOI358a Address at Door Nodd-t-144a, 4°
COMPS ies &ct, Vase Vide Registration
Mioor, MG Road, Beside Chandana Grand, Brindavan Colony,
Vieayawada - 520010, Andhra Pradesh, Registered Q¥ice at Plot No.
é13, Read No.1, Fim Nagar, Jubilee Hills, Hyderabad - Sd0006. Rep.
by Hs Authorized Signatory, Vice Presicart P_AnH Kurnar.
Petitioner
AND
1. The State of Andhra Pradesh, Ren by iis Principal Secretary, Mines and
Geology Department, AP. Secretariat, Velagapucl, Amaravatl, Gunty
Cistrict.
=. The Comrrussioner and Director of Mines and Genlogy, [brahimpatnam,
Viilayawada, NTR District - 824 4568, Andhra Pracesh.
3. The District Mines and Geology Officer, Chittoor, Caittear INstriet
4. The Collector and District Magistr 'ate, trHitoar, Ghdtoor Oisiric
Respondents
Petition under Article 226 of the Constituflan of India, is fled praying
*
oh, 7% .
oh Lo ny were "Ks en a
"eagl Aa ene ths tht beet "4 vepee, en
tf Le Fn, pm ae oe a 6S rn
we dean, Met rhner don oS oe ws Sen
fi ne nnee aed ee 3 bee: ora tae
seeod iad "ony "eer aeee tose
te noboe 'ee, 4
cs cS fom, hoo "08 oS we
a: yen ae fe ta
Sore been t's Lo ee td ",
6 on oe OE
eet pod bee £5 we Bed "a
eee uS : 04 n on ben
pet tree vs we wot, "ED "a
ws heat Ed ae 5 thot fs "ee
wie, 1 open soe 8h cree eet tie
e heed ere ard Mego ay
we A. nd re oon wy
"g aye oh uA gree LA *
i" a abe 'os wr uh a bo
he Leek tes $23 z where Eo
4 . id , oo bebe oe >
A a GY Sr th fe whe gi
RE: fine " r. are er
ne, 3 io. , eee a
ee £5 7 hp re, ~
5 55] er feed gate ooo Sone
eyes toes a gr ohene ron, on
bed Ld. bt "es Paseee eed wed wee
ee pr, 5) A - ger tft on oe:
oon sepoe ey, Seow crn i, oeboe Seve fo hd ,
on fe . & om ff xe a5 ee
% , tebe GS chee? Meee , he, 4 UZ
Jeeod 0 i, ft on, ott Fad ben wee £. card
Seve qe EY ie ra ge SG Le
", t rene ger eae ¢ eee i * . s,
an ce sf ey eee ae} att rs hese he verre
Fa " > hee ed on, 4
2 " oe peek e " wey ? Ms
a 3 eS ee mn ne oy: ant ode
er oe me saa f% iy oat * ee Usd yee yal Wi "4
* Coed 4, 4 he feed steed 7 ee a y
agin Soden eee 'wt saate rn met gee GP as ad
Bane sheet nye fapee Pat we sine ; ia or 4%
f poo speony vhyae sie ae 'hese Q. "pen, edeee. Mex;
roo been 'nt " ed as £% He a th
megee vn 'Gften Ahoee 'aval "tent A973 i. wGe gag
2 LA wbeek . tes ad "tng Bede ts re ae even thd
x oe ee aa ug oe on) , ae 3 fore z vie,
mann ve "3 oe os nae st £% ws os weeee on £4
as e3 ee ahd ge t f% ase trees Lat a heee fone
tol 'oP a us on tapos aye Sead Pee 7s tiger h wet wee
soot ye a 7 o4 oS ory po cd bon yes rd "rere
pn hove ti §, wit eed the fey yo en nee £34
ee £% Fs ty well 6% nn) cred on % po GA
". 'ee fee ned z ented 5% on, eee hove
; % wig, pee ac Le wed £2 a f 0
LE ¢ CH of te on nn 4 rs! Ch
ans i A coors 7 . %, oe hs Be ae " 3
' cad "pee iy OH La me yo ° 1S ra
te ih sas ' A, yene 4
weet ne fs ages ° cegee, iby ot wae per bag CA eae Ese
in th iA he 4 4 OF) ay aes fy be
tin we GE he pn a Sa re D me 4 then
, bore "a he ae x oA ° ae od on, Me Sng %
us 54 seed ; 4 "oes reeee Peed a a ne ee
" Tew 3 £4 oe 6 uae oe pr ae yer Ly 4 a
« " x 'nd i ee Es a oee, bon 4 '4, 4
es ; Gy Rok a tf es A a SE3 aay
¢ : ggg. dove er wee os oer Soon a e ge, rae: 4
aa ben oy Fi he 0 food 4 ; hed " rice ge ad cnet
he et tee oo Choad 2 ; bathe cea) ae 'ee "tee bere on been,
ier ane grr shoes ond Ws £3 £t% ae creer ae ye a,
eh Meee kane te aa * Lp 597 ee po Ke F967]
oo on > a 4 opp ts " . ee "
a . '7 + ; cy Apot fo 4 nop eer ge ° 853 ; Bee beat
Anee ea uw fae Ricco Seer oy eA boee ceed wate, ee id one
to, ~ yer i - os wet, Sine. sweoee 'nants nw ann. ad Yi
ooo, frase . ee. ew a; os Fag) wage s ie Nt, 4 bon
Ft m oy 6S 7 SAP vate RG BE: Soe rboe id 6] ae:
iw wre, ea) "a" "bok a: aa fore t eet e wen an ry rn en
'hee wo ME ES ae Ieee posed '3 vo x a m1 fee
me Sp eS wens ee wer Aboot "i - a ? ' a wens
igo a eg ' "ng sg bea pe yee ws int
the Seow we, Py thd , a2 -- a vA a "es were i:
"ce ie Pa Ko bee fk wef len Lb Gy ms ae Go wah ty
'ents thehre pod Lf gene is: "3 ?%4 Faia £% weg howe Ooo bee
3 4A De On Oe. nn a *%
Oe ad
od
Ta,
'n
One CC to Sr. GC .Sumion, Advacate [OPUC]
One CC io Mis G.Lakshmi, Advooate [OP UCi
One CC to Sri Kambhampati Ramesh Babu, Advocate [OPUC)
One CC to Si. B Jaya Prabhakara Rao, Advecate (OP UC)
S. Une Co fo Sri GUN Uma Rani, Advocate [OPUC]
S. Une CO to Sr. Gnani Vivek Karra, Advocate [OPUC)
f. One CC to M/s Sadum Anvesha, Advocate [OPUC)
& One GC to Sr. Akula Sri Krishna Sai Bhargav, Advocate fOPUC
3. One OC to SAT Sreedhar, Advocate [OPUC}
VW. One G0 fo Sri N Srihari, Advocate [OPUC]
44, Two CGs fo GP for Mines and Geology, High Court of And
Pradesh. [O0T]
qe. "Two CC to GP for Revenue, High Court of Andhra Pradesh.
Ye. One CC to Sr Varrey Ventakata Nagavishnu Tela, Advacate
PORPUC
14. ne CC to Sri Narasimha Reedy.G.L, Advocate [OPUC]
S. » One OO to Sr G.Sal Narayana Rao, Advocate [OPUC]
16. One spare copy
&
>
A8ss,
x
%
a
~y
z
ey
Ax: Ss
*¥
MGT, T9862, 21446, 2210
a
2fSe8, 28528, 28555, 2PBAS9, 2Ri
POST ON O81 2.2028
HIGH COURT
8
DATED: I
ORDER
KA 3 WP Nos 2378 a a an 7 a ar mn? 7 met o> > rn <a <a ar oe As a i, i oo co acd na an an ar etme he DS oan sn: + an oo me a Oe Og ih Be sy tapen epee 8 Em te yn) a st oo a a nn <n: an ano a oe ne " fe, H A. ea > ms; an" ae Soe sg a On <n SS as a a ny a wu « - "
1 % 3 S8Ho8 % H ge an mw 0 A a nn oc "sy oh Hn, 6%
- 464 4 ta Os ge Bonn Poa DAE A Bnd . ee 4 | baa 28868 & 28870 of 2024 AND FS8, TOHSGs, TOSE4, TOSS, 106 8591, £6694, 2859 a ead ey is ae ' font as ie a "f ' os io Efe ad wg we oes Bre, ee i too iL2