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[Cites 2, Cited by 0]

Andhra Pradesh High Court - Amravati

Mutyala Suresh Babu, vs The Envirnmental Engineer on 24 August, 2020

Author: J K Maheshwari

Bench: J K Maheshwari

 

Between
Mutyala Suresh Babu, S/o. St mM. Veet
Petitioner
ANY Pollution Control Board, Government of
Ramanaianpet, Kakinada -

_ The Environmental Engineer, A.P
Andhra pradesh, industrial Estate, Neat APIC Office,
96-14 DI2, Near Sunrise

533 005.
2. Andhra Pradesh Pollution Control Board,, D.No. 3-26 2, K u
a Hotel Centre, Chalamalavan! Street, Kasturibaipet, Vijayawaca

3, The Designated Officer / Central Certifying Authority, Food Safety and
Southern Regional Officer, 2nd Floor, Central

" Standards Authority of India,
Documentation Complex (South Wing), Raiali Sali, Chennal.
ha Manikanta Sago Eactory,, Rep. DY its Managing

4. Mis.Sti Lakshm| Ganes
Partner, Stl Muthyala Veerabhadra Rao Rayabhupalapalem, Peddapuram East

Godavari District
Respondents

Petition under Article 226 ituti
i of the Constitution of .
circumst oct of Ind
ese eet ord states in the affidavit filed therewith, the High Court nave that in the
Seolaring oe tion eo mor particularly one in the nature of Wo be pleased to
Respondent from viechargi icial Respondents in not taking actio rit of Mandamus
Factory having the vonee the contaminated toxic water and of to prevent the 4th
Ae Lands of the etitioner A Noo Te yNG dated OO 12 2017 its Sago
3/1. 140/2B1, 140/2 6.6.58 Cents in S , 12.2017, into th
B y.No.139 e
Manda' as illegal, 10 and i . ayeohapaaoaan Vilage. Ped 143/7,
nadia, consequent t di Ive 0 rticle 14 21 and ' e dapuram
the 4th Responden y to direct the Official Re 300-A of the Constituti
t and . spondents to in onstitution
effluents as poi prevent the illegal activi spect the Sa
pointed ctivity of dis go Facto
sa porto sin 3 a vat
ccordance with law i ed 20.07.2020
in the interest of justice. and

1A NO: 1 OF 2020

. Petition u .
in the affidavit filed j nder Sect
direct atic filed in support tthe CPC praying that in the ci
Sieotainn the contarin to take am "ie petition, the High co rumstances Stated
e contami immediate actio may be
Agricultural L minated toxic n to prevent th pleased to
ands of th as water and eff e 4th Res
143/1. 140/2B e Petitioner A uents from it pondent fro
1, 140/2 c.6.58 Cents i its Sago F yon
Ma B2 and s in Sy.N actory,
ndal East Godavari District by oe of Revabhacalapatnan vol, 166/30, 1437
ering the representati illage Pedd:
tation dated , apuram
20.07.2020
. and

take appropri
propriate action |
on the file of the High n In accordance with law, pending dis
posal of WP 133
54 of 2020

The petiti i
filed in ion coming on for
support thereof and u eanng, upon perusing th iti
pon hearing the arguments Fetnon and the affid
sO Sri G R idavit
. Rama Gopal

Advocate fo

r the Petiti

Co etitioner, Sri

ntrol Board for Respondent Nos 1 Surendra Reddy, Standi

ORDER 1&2, the Court made the folowing. for Pollution
wing.

(take
n up through video conferencing)

. p 5 c u 5 pp th t t
 

Learned standing counsel for the Andhra Pradesh Pollution Control Board

appearing on behalf of respondent Nos.1 and 2 seeks time for filing counter-
affidavit.

On the last date of adjournment, the following order was passed:

"Let counter-affidavit be filed by the Pollution Control! Board within a
week. In case it is not filed, Court shall constrain to pass on order securing
presence of the officers concerned looking to the facts of the case".

Since the counter-affidavit has not yet been filed on behalf of respondent
Nos.1 and 2, it is directed that respondent Nos.1 and 2 shall personally remain
present before this Court on the next date of listing.

List for further orders on 09.09.2020.

SD/- R KARTHIKEYAN
! ASSISTANT REGISTRAR
IITRUE COPY!/ c

by

For ASSISTANT EGISTRAR
To

4. The Environmental Engineer, A.P. Pollution Control Board, Government of

Andhra Pradesh, Industrial Estate, Near APIIC Office, Ramanaiahpet, Kakinada -
533 005.

2. Andhra Pradesh Pollution Control Board,, D.No. 33-26-14 D/2, Near Sunrise
Hospital, Pushpa Hotel Centre, Chalamalavari Street, Kasturibaipet, Vijayawada
- 520 010

3. The Designated Officer / Central Certifying Authority,, Food Safety and
Standards Authority of India, Southern Regional Officer, 2nd Floor, Central
Documentation Complex (South Wing), Rajaji Sali, Chennai.

4. Sri Muthyala Veerabhadra Rao, Managing Partner, M/s.Sri Lakshmi Ganesha

Manikanta Sago Factory Rayabhupalapalem, Peddapuram, East Godavari

District (1 to 4 by RPAD)

One CC to SRI G RAMA GOPAL, Advocate [OPUC]

One CC to Sri V Surendra Reddy, Standing Counsel [OPUC]

One spare copy

NO

TVR
 

HIGH COURT

HCJ & LKJ

DATED:24/08/2020

ORDER
WP.No.13354 of 2020

List for further orders on 09.09.2020