Andhra Pradesh High Court - Amravati
Ambati Ramesh vs The State Of Ap on 31 July, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010467562023
IN THE HIGH COURT OF ANDHRA PRADESH Bench Sr.No:-20
[3443]
AT AMARAVATI
WP(PIL) NO: 147 of 2023
Ambati Ramesh ...Petitioner
Vs.
The State of AP and others ...Respondent(s)
**********
Mr. C. Subodh, Advocate for Petitioner. Mr. Vivekananda Virupaksha representing Mr. Virupaksha Dattatreya Gouda, Mr. P. Ganga Rami Reddy, Mrs. S. Pranathi (Special Government Pleader), Advocate(s) for Respondent(s) CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE NINALA JAYASURYA DATE : 31st July, 2024 PC:
Mr. P. Ganga Rami Reddy, learned counsel for respondent No.10, states that for the illegal extraction of the soil in the land which is earmarked for allotment to the airports authority, the Mines and Geology Department has already penalized private respondent No.10 who has since paid an amount of Rs.1,96,438/-.
Learned counsel for the petitioner to assist as to whether any other penal action can be attracted in the present case on account of the illegal activity of the private respondent.
List on 28.08.2024.
DHIRAJ SINGH THAKUR, CJ NINALA JAYASURYA, J Vjl