Andhra Pradesh High Court - Amravati
M/S Parag Milk Dairy, Chittoor Dist. vs Prl. Secy., Ind Commm.Ii Dept, Hyd 2 Ot on 14 December, 2021
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
WRIT PETITION No.6569 of 2012
ORDER:
After arguing for some time that it is the contractor who constructed the Milk Diary Unit for the petitioner and not the petitioner himself is liable to pay the seigniorage fee and penalty etc., which argument is not legally sustainable, learned counsel for petitioner requested to grant some time for payment of the balance of the one time penalty as imposed by the 1st respondent in the impugned revision order vide Memo.No.8966/M.II(1)/2010-3, dated 05.03.2011, as he has already deposited 25% of the one time penalty as per the direction of this Court in W.P.M.P. No.8341 of 2012, dated 12.03.2012.
2. Considering the prayer of the learned counsel for petitioner, the petitioner is granted two months time from today to pay the balance of the one time penalty as directed in the impugned order dated 05.03.2011, failing which, the respondent authorities can take action against the petitioner as per law. With this observation, this writ petition is disposed of. No costs.
As a sequel, interlocutory applications pending, if any, shall stand closed.
_________________________ U.DURGA PRASAD RAO, J 14.12.2021 SS