Andhra Pradesh High Court - Amravati
Dasari Varahala Dora vs The State Of Andhra Pradesh on 2 February, 2026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATJ
(Special-Original Jurisdiction) !
MONDAY, THE SECOND DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
: PRESENT:
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 549 OF 2026
Between;
Dasari Varahala Dora, S/o Naganna Dora, aged about 42 years, R/o
Proprietor, M/s Varaha Enterprise^,^#ji1-12, T-Rayavaram Village, Pratipadu
Mandal, Kakinada District.
Petitioner
1. The State of Andhra Pradesh, Civil Supplies Department, Secretariat
Building, Secretariat, VelagapCJdi,^ Amaravathi, Guntur District, Rep. by
its Principal Secretary, 522237
2. The Joint Collector, (Civil Supplies), Kakinada District, Kakinada
533001 j
3. The District Supply Officer, Kakihada District, Kakinada, 533001
4. The Mandal Supply Officer, . Prathipadu Mandal, Kakinada District;
533432
Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate wrif. bfcler or direction, more particularly one
in the nature of Writ of Mandamus; declaring the action of the 3'"* and 4*^
respondents in seizing the retail put-let of Bio-Diesel situated at P-
Rayalavaram Village, Prathipadu Mandal, Kakinada District, without
contravention of registration certificate guidelines, without serving the
mediation report, and without any malpractice of the petitioner, while doing the
business, is highly illegal, arbitrary, unconstitutional and violation of Articles 14
and 19 (1) (g) of the Constitution of India and consequently direct the
respondents No.2 to 4 allow the petitioner to run the Bio-Diesel Out-let by de-
sealing the out-let premises in the interest of justice.
lA NO: 1 OF 2026
Petition under Section 151 CPC praying that in the
i .
circumstances stated in the affidavit fi in support of the petition, the High
Court may be pleased to direct the respondents No.2 to 4 allow the petitioner
to run the Bio-Diesel Out-let by de-sealing the out-let premises. Pending
disposal of WP No.549 of 2026, on the file of the High Court.
iA NO: 2 OF 2026
Petition under Section 151 CPC praying that in the
Circumstances stated in the affidavit filed in support of the petition, the High
th
Court may be pleased to direct the respondents, particularly the 3'"'^ and 4
respondents, to forthwith de-seal the , petitioners Bio-Diesel retail outlet
situated at Dharmavaram village, Pratipadu Mandal, Kakinada District by
Restraining the respondents from intertering with the peaceful running of the
petitioner's business. Pending disposal Bf WP No.549 of 2026, on the file of
ihe High Court. - ^ .
The petition coming on for hearing, upon perusing the Petition and the
Affidavit filed in support thereof and; upon hearing the arguments of Sri V V N
Narayana Rao, Advocate for the Petitiorier, and of GP for Civil Supplies for the
Respondents, the Court made the fQilowitig.
ORDER
Learned counsel for the petitioner submitted that the authorities without following the procedure contemplated under law and without serving mediators' report and without issuing any show cause even notice to let the petitioner know the contraventions, if any, committed by him, seized the unblended Bio-Diesel out let of the petitioner. He would further contend that for extraneous reasons only the out let of the petitioner was seized even though the petitioner had never contravened any of the provisions of the certificate and the authorities can not be permitted to act as per their whims. Accordingly, prayed to direct the authorities to de-seal the out-let.
Learned Assistant Government Pleader submitted that the petitioner had contravened the provisions of the certificate conditions, the authorities have rightly seized the out-let of the petitioner and no Indulgence need to be shown.
In view of the submissions made by the learned counsel for the petitioner that the unblended BioDiesel out let of the petitioner was sealed without giving him any notice letting him know the contraventions, if any, he committed and without supplying copy of the mediators' report, this court prima facie finds a point to be considered In this writ petition and therefore, there shall be an interim direction as follows:
"the respondent authorities are directed to de-seal the Bio-Diesel out-let premises and permit the petitioner to run the unit, until further orders."
Post the matter on 16.02.2026.
In the meantime, reply, if any, by the petitioner.
!• Sd/- N. f^AGAMMA
ASSISTANT REGISTRAR
/
(
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//TRUE COPY// SECTION OFFICER
For
4
To,
i:
1. The Principal Secretary, Civil Supplies Department, State Of Andhra Pradesh,Secretariat Building, Secretariat, Velagapudi, Amaravathi, Guntur District.
2. The Joint Collector, (Civil Supplies), Kakinada District, Kakinada.
3. The District Supply Officer, Kakinada District, Kakinada
4. The Mandal Supply Officer, Ppithjpadu Mandal, Kakinada District. (1 to 4 by RPAD) h
5. One CC to Sri VV N Narayana Rao, Advocate [OPUC]
6. Two CCs to GP for Civil Supplies, High Court of Andhra Pradesh [OUT]
7. One spare copy i i-r:i f.
y HIGH COURT RC, J DATED: 02/02/2026 POST THE MATTER ON 16.02.2026 ORDER WP.N0.549 OF 2026 INTERIM DIRECTION