Andhra Pradesh High Court - Amravati
Authorised Rerrasentative Ashak Kumar vs E Agcurois Dated 30-04-2018 Of on 30 April, 2026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV. "I (SPECIAL ORIGINAL JURISDICTION) | THURSDAY, THE THIRTIETH DAY OF APRIL. TWO THOUSAND AND TWENTY SIX RBRESENT: HONOURABLE SMT JUSTICE MARESWARA RAO KUINCHEAM W.P.Nos.23789 of 2024, 738, 737 of 2025, 1008, 1379 of 2049, 1826 of 2026, 3051, 3061, $4173, 3179, 2187, 3772, $801, 3802, 2808, 9843, 3824, 3891, 3898, 3918, 4535, 5237 of 2025, S784 of 2026, SBE7 of 2023, 7807 of 2025, 8396 of 2024, 9191 of 2028, 10148 of 2023, 10620, 10660, 10662, 10684, 10668, 10870, 10672, 19674, 10678. 10678, 10688, 10687, 10701, 11808, 11991 of 2025, 12493 of 2024, 12595, 12844, 14249, 14744, 44864, 16297, 19326, 15322, 17098, 17083, 17106 of 2028, 17839 of 2024, 18253 of 2020, 19964, 19962 of 2024, 20806 of 2022, 20911 of 3013, 21448 of 2022, 22607, 22789 of 2024, 23882 of 2023, 23970, 23922, 29923, 24194, 24193, 24796, 24197, 24498, 24200, 24242 of 2024, 27211 of 2021, 27458 of 2024, 27574 of 2028, 27617, 27626, 27628 of 2024, 27867, B7E7T of 2025, 28529, 28558, 28559, 28560, 28686, 2BSS7, 2ESG8, 28573, WHT, 28575, 28591, 28894, 28595, 28596, 28598, 28599, 28601, 2e8st, 28864, 28868, 2BRTO of 2024, 30115, JOTTT, 30121, 30723, 30742, 30333, 30437, 30439 of 2025 LANo.? of 2024 in 23789 of 2024: Setween: Mis. Jaiprakash Power vet Limited, Having its registered office at JA House 83, Basanth ok, VasaniVinar, New Delhi -110057., rep by lis President (F& Aj& Chief Financial Officer Mr. RK Porvwal, Petitianer AND | aN Walector Cornpiex, O t " ss hes cHSE sak Ms ay ra Prades! H oN Ny miesioner nam, x 3 5S ie @ State of Andhra Pradesh, Rep. b % : f Nagar Kurnool, Ancll ibranimpa Fradesh, The Collectur and [Netrict " Amarayati TRe &. 4, ta Sha ; ; ats AST RX &. 3 Respondents sased y 3 Suchawarapeta Kurnool, Pattion under Sectian High Court rr te SQ dated X pte rae gx Fgh oy iy R a ? a By 'slafed fo De: Sewe, s ry ¥ goof " * $3 es ORES ea sarier order of Hy and gpon hear x * PHS a 4 : y ; aring, URC) perusing we san Ne eS - Ma oY gk ae aXe ¥ nm f 738 OF 205: ra no a " . ~~ we x . Mission iA No. 7 OF 2024 IN WP NO Selween and the af ihe argument Ss Lyd Authorised Rerrasentative Ashak Kumar, Sia RoopchandSamdaria, Aged §8 years, Occ: Director Petitioner AND 1. The Slate of Andhra Pradesh, Reg.by fis Principal Secretary Mines and Geology Department AP. Secretariat, Yelagapudl, Amaravatl, Guntur District. fice QV ¥y . 2. The Commissioner &Director of Mines and Geolog iorahimpatnam, Vileyawada, NTR District - 521 456, Andhra Pradesh. | 3. The District Mines &Geology Officer, Narsaragnet, Painadu Cisinict 4. The Deputy Director of Mines and Geology, Guntur, Guntur District a. The Collector and District Magisiraie, Narsaracgpet, Painadu Cistrict, ~~ Respondents Petition under Section 494 CPC is fled praying that in the croumstances stated In the grounds filed In support of the petition, the High Court may be pleased to grant stay of all further proceedings pursuant to the Demand Notice No. 1337/SAND-PALNADLYSO21 dated 2f08.2024 issued by the Irdrespondent and consequential Prov No. 2882/GCKC/PainadwR.R.Act2024 dated 13.11.2024 issued by the (ihRespondent, pencdi ng Gisposal a' WP No. 735 of 2025, on the of fie of the High Court. Peiifion coming on for hearing, upon perusing the Petition and the affidavit fied in support thereof and the earlier order of the righ Cour dt 09.03 2085, 24.02.2028, "48.06.2025, 1 POP S025, OF O8 2025, O8.10.2025, 03.77.2028, 144 2028, 1.72. 2028, OB.HS.2028 & 03.04.2026 made herein and: upon nearing the arguments of SRI B Bs ef om ES: = ot Petitioner Respondant mi Nos. at * OF 2028: Maman AND a w/o. RoopchandSamdaria, Agac ~ i ~ ow '= : SY, Advocale for the Respond TOE 2028 IN WP NO: Mic hoe ior, ¢ under 3 ee ran fo strict x ° %. " Ameravati, Guntur 0 x g JAYA PRABHARARA RAG Acyooste for the Patitions IA NO Mission Campound, Ain Representative As years, Occ Dire drournstances Sehvean proceed 3 ane PALNADUY2OS Out, * 8 of the Hic " Kw H " 3} aryl oon PO? af 2025, ont : Petition coming on for heat ring, upon perusing the Pelion and ihe affidavil fled in support thereof and the earler order of the High Court dh08.07,2025, 24.02. 2025- 18. 06.2085, 17.07.2025, OF .O8 S025, 06.10.2025, 03.44.2025, 47° 44 2025, Wis 2025, QSOS. 2028 & 03.04.2028 made herein and 'upon hearing the argurnents of Sn 8 JAYA PRABHAKSRA RAO. Advocate for ihe Petitioner, and of GP FOR MINES AND GEOLOGY, Advocate for the Respondents: IA No. 1 OF 2019 IN WP NO: 1008 OF sats: Between: or Uma Maheswara Granites, Chukkaluru Road, Yadinatr Ananthapuram District, Andhra Pradesh . Rep. by its Propretriy, Sint, Yatham Sivamme .Petitionar AND t. Fhe State of Andhra Pradesh, Represented by Ks Secretary, industries anc) Commerce Deparirhent., Secretariat, Velagapudl, Amaravathi - Ine Yhe Cirector of Mines and Geology, Sri Anianeys Towers, 0 No. 7-104, B-Block, Sth & Sth, Viiayawada, Andhra Pradesh-821456 The Director General, Vigilance and Enforcement Dest, So Qoverrnrient of Andhra Pradesh, NTR Bhavan, Vilayawada, A.P od 4. The Regional Vighance and Ene orcement Officer, D.No Adimurthy Nagar, Baside Forast OFF C8, Anantahapuram Disirict on . The Asst. Director, Mines and Geol ogy (Vigilance), Geoty, Ananthapuram District. .espandents Fetifion under Section 167 CPC is fled oraying thet in the circumsiances stated in the affidavit Hed in support of the petition, the High Courl may be pleased to stay all further proceedings pursuant to the Demand Notice No.878(55) VS E AGCUROIS dated 30-04-2018 of the Sth Respondent Pending diSposal of WP No. 1008 of 2019, on the file of the High Court. - ; a The pelifion coring on for hearing, upon perusing the Petitio and the memorandum of gro unis filed In st upport thereat and the earlier made herein and upon hearing the arguments of M/s. CKR order of the High Court dated: sy ASSOCIATES, Advocate for the Petitioner and of GP for Mines and Geology for Respandent Nos.1,.¢ & 5, GP for General Administration Denariment for Respondent Nos.3 & iA No. 1 OF 2079 IN WP NO: 1379 OF 2079: Between: es oS ae a wy % 3s ae a wa oe be Al fe & coo My be She Z Sentoy % B ca: os ao $f oo wen iG pone oe on oe a) e roeb o3 a) oe Sy a oS weed aa eee oy oor. &@ tf a we) "oO i) gS i ee CH, 64 pd Pe) a 3 me wy tis cont, ae £4 wm Gi Fenced = th o4. & = So hs at M-35, Third Florr, Greater Kail lash Part-s, New Delhi - J. The State of Anchra Pradesh reo. by its Princinal Secretary, industries & Commerce, (Mp Department, Secretariat Bulldings, Velagapudi Vilage, An naravat, tsuntur District, Andhra Pradesh The Director of Minss and Geology, ¢ sovermment of Andhra oe Pradesh, Gth Floor, Anjaneya Towers, lorahimoatnam, Kishne Pustricl, Andhra Pradesh tad The Assistant Director of Mines and Geology (Vigilance), Lakshril Vila, HINO 17/28, Talpagid Colony, Near Oilep Nursing Home, Bujabuja Nellore, Nellore @ Rural Manual, Nellore, PSR Nellor strict A mn 4. The Regional Vigilance & Enforcement Officer, we % a Ervorcs Department O.N 2 BO & 4, RNS Colon ¥: Quarters, Postal Colony: gar, Nellore-Sad OO. oe . Respandens (Respondents in-do-} Petition under Section 181 PC praying that in the circumstances Stated in the affidavit fled in support of ihe petition, the High Court may be pleased to suspend the Demand Notice No. 7S1/V&EVo-Niro018- SeOiG, of 19404-2079, issued by the Respondent No.3, pending disposal of the WP No. 1379 of 2019, on the fle of the High Court. The petitioner coming' on for hearing and upon perusing the petition and affidavit filed In the wril petition and order of the High Court dated 19.02 2019, 13.03.2028 made in LA Nod of 2019, 13.03.2086 & 18.03.2026 and upen hearing the arqumenis of Sri Srinivasa Rao Bodeuluri, Advocate for the petitioner and of GP for Mines and Geology for the Respondents, the Court made the following WP.No. 1828 of 2036: Belweer: sabe K. Venu Rar Reddy, Sia. Maheswara Reddy, Aged about 33 years, ice . Business, Rio. Door No. 1-5A, Setiivartipalll Vilage and Past, Mydukur Mandal, V.S.R. District . Petitioner "AND Wepariment of Industries and Cammerce (Mines) Secretariat Buldings, Velagapudi, Amaravaihi, Guntur District 4. The Olrector of Mines and Geology, Ibrabirnpatnam, Vilayawada. The Deputy Director of Mines and Geology, Kadapa, Y.8.R 4. The Assistant Director of Mines and Geology, Kadapa, Y.S.R S. The District Mines and Geology Officer, G-3 O - Block, New Collectorats Comoatex, Y.S.R District. - Mespondents Paiiion under Artiche 226 of the Constiulion of India is Med praying that in the circumstances stated in the affidavit fled therawith, the High Court may be ole eased to issue a writ in the nature of Writ of Mandarnus or any other 2 ppropr Notice in P No. 1213/QL/% ae fe wri, order or declaring the Dernand 'dated O5-04-2026 issued by the respondent No. 5 herein is east 3 'oirary, one without jurisdiction and violation of principles of natural justice besides violation of Ariicie 14, 19 (7) fg}, 23, 300 4 of the Constitution af india arid consequently set aside the same: MANO: 1 OF 2028: Petition under Section 11 OFC is fled praying that in the clrournsiances stated in the affidavit fled In support of the writ ae the High Court may be pleasect tos suspend the Demand Notice in P Neo. PAIVQUIROS 1 dated OS4041-20 mending disposal of WYPLNo. shoe The pediion coming on for hearing, upon perusing th the Pelition and the affidavil Hed in support theresa? and upon hearing the arguments of Sri VV Satish, Advocate for ihe Petificoner and GP for Mines and Geology for the Respandanis: WP NO: S081 OF 2028: Between: Mis.Prathima infrast registered under the No Ud5200TG 1991 PLOOTSS9O | Floor, MES Road, Beside Vieyawada - 520070, Andhra Pradesh, Registered Office at Plot Ne. r Nod t-i4d A 4th S " gee ¥ ON Gage = Pay Ss ' ~y "~ te ro : randana Grand, Grindayan Colony, 213, Read No.l, Film Nagar, Jubliee Hills, Nycderabad - SO008. .. Paltioner {. The State of Andhra Pradésh, Rep.by is Principal Secretary Mines and Geology Department AP. Secretariat, Velagapudi, Amaravall, Guntur Oi sisi 7 42. The Comrnissioner & Director of Mines & Geology, ibrahimpainam, Vilayawada, NTR Oysirict - 527 456, Ancihra Pradesh. The District Mines & Geology Officer, Nellore, SPSR Nellore District. Bao 4, The Collector and District Magistrate, Nellore, SPSR Nellore District. | . . Respondents Patition under Article 226 of the Constitution of indie praying that in the circumstances stated |i 1 'the affidavit fled therewith, the High Court may be pleased to issue A writ, order or direction more particularly one in the nature of a writ of Mandamus declaring the Demand Notice No. S76/Sand/2019-1 dated 22.11.2024 issued by the [Nstrict Mines and Geology Officer, Nellore, SPSR Nellore Dielvict/the Respondent No.3 herein as illegal, irregular, arbitrary, uniust without any power or authority and in violation of the provisions of Mines and Mineral (Development & Requlation) Act 195% and the AP. Minor Mineral Concession Rules, 1966 read. with the fers and condlions of the Lease Agreement dt.06.12. 2023 "and Lease Deed dated 08-12-2023 and consequently to set aside He'sa me, IANO: 1 OF 202s: oe Petition under Section 151 CPC praying that in the circumstances stated in the affidavit fled in support of the petition, the High Courl may be pleased to grant stay of all further proceedings pursuant to the Demand Notices No S7G/Sand: 2019- 7 dated 22.77.2024 issued by the Cstrict Mines and Geology Officer, Nellans, SPSR Nellore District/the Respondent No.3 herein, Pending disposal of WP 3091 of 2025, on the file of the High Court ee x 2 High C 8 Jpan perusi fy A * us 4K eof and fhe order of th r r 3 "hearin : oe upon hearing the arquments of Sri we oy wt i Ks The peiffien camin and the affidayil RS "aif Bee -m a é BR Sm BOD "4 fngt cape i eg oe we ES OE LA am * Teoh ten base ge wn f ota as oo seed in aca Sial ben, ceeed swe $i 13 4, ; % es ot te, % pad Pe TT oF £% a re gr nk Fen ha ge ee LA oneee " 4 " ewe aot Len . ' pnsoe A yer es 2 c Ep a ee ® ee a 3 oe & & £ @ & " "f "nee * fae: fame ~ . " on, be ¢ "p '4 6 ; ¢ 7 cheee. a * S 2 en ad ae a eo & 2 & # from c iH 0 f Pa 7 eed a Z bene "ee "fey ie of B ve re a a ae * pos pen Ss ord Fs 4 oe7 ae of a "yy & teed Cs fe OS fe pera TT A iB 3 fn 3 oa aided c coed Teens hood 4 oe . wenee 33 we Shed bees ie oy mow 2 ao % a ; ae cn a ae ed " ge a 4 ?- yee teen on oF 3s & & ba BG i cee) is a ce! iy "Sen, vn rast ee or C3 in i 4 Sooo a % & - os ven: we 4 ory 2 od : syn % bone ad eb vm glia bee bee ot a he oe 'me ca & €6 8 * 2 & é S 6 a SO £ Ss % 0 ry ' vere "ht ify EG LL. aed are ry as a a fe wh twee gon" 6 ; Bop es a ™ eA "4 se me ac) ae Y pkned Ma hee. rt as Cs fe. ° C3 if3 Pg co ot eae on a ee ry 35) ke fod fh, 03 ir a ones) ina, bee ATT oe 74 va im : ieee a re a ae aed ARR ee hen aod Wid eA be sed 65 on "ee oper : z yo ; 1 i "anak £ oe 8 5 vpoek ry bs ys, Se - £54 vegeee, Fae weeed hb Naat mS ME, . '3 Lf repre, ry . : < oo 'es See % : 7 'ned on ; a 5 4 fn oN - vapor Ni a 3 ~ ndhy Pty ax . Re re N c ~ 4, The Collector and District Magistrate, Nellore, SPSR Nellore S ay os OF fee ved OG sa rss 'eas if - Ser an 4, j snes waved ; Son. tot Zep ae Eh oO & oS ie i tom fe wi mm « TE & & Ce A os Fs am wm yO a Ge me " & Be & Ze a rye Bh x ann. nS Ed G ( G G : in os o fy Rg tee Cy . fp ch i OC og (3, 8 , @ @ © & be ce 6 2 2s "0 eee ed QQ & % om ~ ES mt OTR eS " "5 , "5 ead Sa ood Chg ee ss ra ie an an, a te Re tn OB ; . ee ate i te "ea Oy Gy Sek SES ae me Og "4 BS Fe 8 3 oe me ty me & & A ¢ & G £2 6 8 @ is 5 36 « 8 ~ By «. me MD a © we sr > ks nn <r 5 Gn. Fe eS . Bm ef ¢€ 2 & & BS @ Be BP Y Ss & O 8 G EO BR os m Bek £ ee BG a «& gE & eB S fo 6. So eo 4 i Geology Officer, Nellore, SPSR Nellore Districtithe Respondent No.3 herein as Hlegal, irregular, arbitrary, uryust, without any power or authority and in violation of this provisions of Mines and Mineral (Development & Regulation) Act igey and the AP. Minar Mineral Goncession Rules, 1966 read with the terms and conditions of the Lease Agreement dhOG.12. 2023 and Lease Deed dated 08-12-2029 to sef aside the same and consequently suspend the Demand Notice No.S7@/sand/2019-5 dated 22- 44-2024 issued by the District Mines and Geology Officer, SRSR Nellore District'the Respondent No.3. (A NO: 1 OF 2025 Maiifion under Section 151 CPC praying that in the circumstances slated in the affidavit Aled In support of the petition, the High Court may be pleased fo grant stay of all further proceedings pursuant ta the Demand Notice No.S76/Sand/2019-5 dated 22.14.2024 issued by the (istrict Mines and Geology CHR iner, Nellore, SPSR Nellore Districtithe Respondent No herein Pandi ing disposal oF WP 3067 of 2025. on the file of the High Court, . The petition caming on for hearing, upon perusing the Petition and the afiidavit fled in support thereof and the order of the High Court arder dated 18.11.2025, 03.02 2026 & O3.04 2086 made herein and upon hearing the arguments of Si SODUM ANVESHA Arivocate for the Petitioner, GP FOR MINES AND GEOLOGY for the Respondents No.1 to 4: - WP NO: 3173 OF 2028- Between: M/s. Prathima infrastructure | Md, A company registered under the COMpa@nes Ack, | A956, Vice Reqistration No. USS200TG 19S 1PLOOT8599 Address at Door Nod. 144A. 4th roar, MG Road, Beside Chandana Grand, Brindavan Colony, Viisyawada - 520010, Andhra Pradesh, Registered Office at Plot No. ~~" 213, Road No.1, Film Nagar, Jublise Hills, Hyderabad - SO0098. or etitionsr or {. The State of Andhra Pracash . Res. by fis Principal Secretary sy Mines anc Geology Depart Secretariat, Velagapucl, Amaravali, Guntur Distr tel, &. The Gammissioner & Dir retor of Mines & Geology, ibrahimpainam, Viiayawada, NTR Oistrict - 5e7 456, Andhra Pradesh. 4. The Collector and District Magistrate, Nellore, SPSR Nellore .. Respondents the Constitution of India praying that AOC) in the circurristances stated' alidavil fied therewrth, the High Gaurt may be pleased to issue a wil, order or direction more part icularly one in the nature of a writ of Mandamus declaring the Demand Notice No. O/6/Sand/2019-3 dated 22.71.2084 issued by the District Mines and eolagy Officer, Nellore, SPSR Nellore Districiihe Respondent No.3 herein as Hlegal, mreqular, arbitrary, unjust without any pc o7 % bes me & 28 oA of, authority and in violation of the provisions of Mines and Mineral (Development and Regulation} Act 1957 and the AP. Minor Minera! Concession Rules, 1968 read with the ferms and condiigns of the Lease Agreement diO6.ts 2.20233 and Lease Deed dated 08-19-9023 and corsequently to set asi ide IANO: TOF 2028 Felition under Section TST CPSC graying that in the circumstances Stated in the affidavit Med in support of the petition, the High Court may oe pleased to gant Sey of all further proceedings oursuant fo the we ee ts Cistrict Mines and Geology oftcer Nellore, SPSR Nellore Districithe Respondent No.3 herein, Pending a isposal of WP 31/3 of 2026, on the file of the High Court. The petition coming on for hearing, upon perusing the Peltion and the affidavl Med in support thereof and the order of the High Court order dated 18.11.2025, 03.02.2026 & 03.04.2026 made herein and Upon hearing ihe arguments of Sc. SOQDUM ANVESHA Advorate for the Petitioner, GF FOR MINES AND GEOLOG 3¥ for Responcdenis No.1 to 4: WP NO: 3179 OF 2028: Between: M/s.Prathima Infrastructure Lid, A company registered uncer the Companies Act, 4988, Vide Registration No U4S200TGISS TRL CO1359S Address at Door No.40-1-i444. 4th Floor, MG Road, Beside Chandana Grand, Brindavan Colony, Vilayawada - 520010, Andhra Pradesh, Regisiered (itice at Pilot No. 213, Read No.1, Firm Nagar, Jubilee Hits, myderabad - S0g0u6. Fetitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geology Department A.P. Secretariat, Velagapudi, Amaravati, Guntur District: - 2. The Commissinner & Director of Mines & Geology, ibrahimpainam, Vilayawada' NTR District - 527 486, Andhra Pradesh. me 3. The District Mines & Geology Officer, Nellore, SPSR Nellore District, 4. The Goalector & District Magistrate, Nellore, SPSR Nellore District . . Mespondants Petition under Article 226 of the Canstitution of India praying that in the circumstances stated in the affidavit Med therewith, the High Caurl thay be pleased fo isar UGB wri, archer ar direction iiore partioularly i i eS q 3 eay Ne § pursuant ag ceeding g x et wi x x 3 uNy z M - % APS PR XS e z arbitrary, * ES H HTAGL = ant siay of all XN. as fiegal, cs TOF 2028 * y the nature of a writ of Manciamus des SiSandiZo1ae dated ° x eiooment & Requiation z g "¥ aw ¥ x Ye oi istrict Mines and Geology ' No = x g and cansequaerily fo set aside. lease Agreement di.o8, Concession Rules, he pleased to gr herein iA NO a N & : % Respondent > mo x ered . Petitioner u + on A company regis O week wee g = OM Te ~% we NBER Ss } xt " CNTHY OO oN : Ar o Aa sr an - es Baw GP FOR MINES ANT hata ivfrastiry * BS 2 a 28? OF 2028: S: " " The petit CHTIDSMeS 7 C 2 214, Read Newt, ander dated upon hearing the ar We NC Behveen AND 1. The State of Andhra Prads Ssh, Reo. by its Principal Secretary Mines and Geclagy Department AP. Secretarial, Velagapudl, Amaravall Guntur ON strict. 2. The Commissioner & Direc tos of Mines & Geology, ibrahimpatnam, Vi layawada, NTR Cistrict - 521 446, Andhra Pradesh. 7 3. The District Mines & Geology Officer, Nellore, SPSR Nellore District 4 The Collector & District Magi strate, Nellore, SPSR Nellore strict, Respondents Petition under Article 226 of the Constitut Hion of india praying that in the cirournstances stated in. the afidavil fled therewith, the High Gaurl may be pleased to issue 8 welt, order ar direction more particularly f ane in the nature of @ writ of Mandamus declaring the Gemand Notice No.O//Sand/2019-4 dated 22.14.2024 issued by the District Mines and Geology Officer, Nellore, SPSR Nellore Districlthe Respondent No.3 herein as Hlegal, irregular, arbitrary, unjust without any power or authoriy and in violation of the provisions of Mines and Mineral (Development & Regulation) Act 7387 and the AP. Minor Mineral Concession Rules, 1966 read with the ferms and canditions of the Lease Agreement diQ6.12. 2023 and Lease Deed dated O8-12-20293 tn set aside the same and consequently suspend the Demand Notice No. S78/sand/2019-4 dated 22.17) 2024 issued by the District Mines a Geology Officer, SPSR Nellore Bisiictthe Respandent No.3. [A NO: 1 OF 2038 Bee Petition under Section 151 CPC praying that in the circumstances 5, stated in the affidavit fled in suppart of the petitian, the High Court may he pleased to grant stay of all further proceedings oursuant to the Demand Notice No.576/Sand/2049- 4 dated 22.77.2024 issued by the Respondent No.g herein, Pendin ig a isposal of WP 318 fle of the High Court. = The petition and the affidavit fled in suppart thersof and the order of the High Court order dated T8417. 2025, 08.08. 9m 8B & 03.04.2026 made herein and 2 upon hearing the arquinenis af Sr. SODUM ANVESHA Advocate for the Petitioner, GP FOR MINES AND GEOLOGY for Respondents Nov fo <: WP NO: 3772 OF 2028: | Behween Mis. Prathima Infrastructure Lid, A company registered under the SoOToanies Ast TS 58. Vide Reoistration : Meee No. U48200TG 199 1PLOOTSSSS Ade Floor, MG Road, Beside Chandana Grand, Brindavan Colony, Vieyawada - 520070, Andhra Pradesh, Registered Office af Plot No. rere eid, Road No.l, Film Nagar, Jubiiee His, Hyderabad - Sd00a6, & Rep. by iis authorized signatory P. Anil Kumar feud tad oo Petitioner AND he State of Andhra Pradesh, Rep by jis Principal Secretary cee Mines and Geology Depariment, AP. Secretariat, Velagapucll, Amaravell, Guntur Distinct The Gornmissioner & Dir invahimpainam, Viiayawadea, NTR District - 521 496, Andhra Pradesh. The District Mines & Geology Officer, Nellore, SPSR Nellore District Yhe Collector and District Magistrate, Nallofe, SPSR Nellore x . Respondants Petition under Article 2268 ofthe Constitution of India praying that in the circumstances sifated et the affidavit Hed therewith, the High Gourl may be pleased to issue a writ, order or direction more particularly one in the nature of a writ of Mandamus declaring the Demand Notice No. O76/Sand/2019- dated 22.11.2024 issued by the District Mines and Seclogy Officer, Nellore, SPSR' Nellore Districlthe Respondent No3 herein as ilegal, irrequiar, arbitrary, urmust without any power or authority and in violation of the provisions of Mines and Mineral (Development & Regulation} Act TOS? and the A.P. Minor Mineral Cancession Rules, 1966 read with the terms and conditions of the Lease Agreernent c6.06.12.28 123" 'anid Lease Dead dated 68-12-2083 and fo set aside the same and consequently suspend the Demand Notice No S7&/Se and! sQ19-€ dated 22.11.2084 Issued by the District Mines and Geology Officer, Nellore, SPSR Nellore Districtthe Respondent Nog, IA NO: 1 DF 2025 Petition under Section 197(CPC praying that in the circumstances stated in the afikiavit fled in support of the petition, the High Court may be pleased to grant stay of all further proceedings pursuant to the Demand Notice No. S78/Sand! 2079-6 dated 22.11.2024 issued by the District Mines and Geology Officer, Nellore, SPSR Nellore [Nstrictthe ae No.3 herein, Pendi ing 9 disposal OPW S772 of 2025, on the Ne of fhe 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 order dated 16.11.2085, 03.02.2098 & 03.04.2008 made herein and upon hearing the arguments of Sa ODUM ANVESHA Advocate for the Petitioner, GP FOR MINES AND GEOLOGY for Reasoondents No.1 to 4 iA No. 1 OF 2028 IN WE NO: 380% OF 2038: Between: Mis Prathima infrastructure | Ltd, -A company registered under the Compares Act, 1956, Vide Reg! istration No UdS200TGS Tae i PLOO T3599 8 Address at Door No .40-1-144.4 ath Fioor, MGS Road, Beside Chandans Grand, Srindavan Colony, Viays 'wade ~ 820010, Ancihra Pradesh, Reqisfered Office at Plot No. 243, "Road No.?, Film Nagar, Jubilee Hiis, Hyderabad - 500008. Rep. by # i au Shorized signatory P. And Rurmer . Petitioner Petitioner in VWPR S80) OF 2085 an the fle of High Court) AND {. The State of Andhra Prad desh, Reg by is Principal Secretary Mines and Geology Depart ment AP Secretarial, Velaganudi, Amaravati, Guntur istrict 2. The Commissioner & Direc & Geology, x ihrahimpatinam, Viliaya Set £55, Andhra Pradesh, 3. The District Mines & Geology Officer, Nellore, SPSR Nellore ra The Caliector and District Magistrate, Nellore, SPSR Natiore ci . Mespondents (Respondents in-cdo-} Pattion under Seclion VS) CRC is Hied praying that in the circumstances stated in the affidavit fled in support of the writ petition, the High Courl may be pleased to gant stay of all further proceedings pursuant fo the Demand Notice. No.S76/Sand/ 3019-7 dated 22.14. issued by the District Mines and Geology Officer, Nellore, SPSR Nellors iNsinictihe Respondent No.3 herein, pending disnosal of WP No 3804 of 2025, on the file of the High C aia 18 The pettion coming on for hearing As Ugon perusing the Pellion and the afiddavil Med in support thereof and the order of the High Court order dated 17.02.2085, 18. 14,202 § 03.02.2028 & O3.04 2026 made herein and upon hearing the arguments of M/s G Lakshmi, Advocate for ihe Petitioners and GP for Mi ines. 8 Geology Jor the Respondents, WP NO: 3802 OF 2025: Between: Mis. Prathima Infrastructure Lid, A company registered under the Companies Act, 1956, Vide Registration No. U45200TG 199 TPLCO13589 Address at Door No. 40-41-1444, 4th Floor, MG Road, Beside Chandana Grand, Brindavan Colony, Vilayawada - 520010, Andhra: 'Pradesh, Registerad Ciffice at Plot No. 213, Road Nov, Film Nagar. Jublee Hils, Hyderabad - 500096. Rep. by iis authorized si ignatory F P. Anil Kumar retitioner AND The State of Andhra Pradesh, Rep. by fis Princinal Secretary nat Mines and Geology Deparimant A.P. Secretariat, Velagapudi, Amaravall, Guniur District. 2. The Cemmissioner & Director of Mines & Geology, inrahimpainam, Vilayawada, NTR District - 527 456, Andhra Pradesh, : Sas The Destrict! Mines and Geology Ovicer, Nellore, SPSR Nellore istrict. ; . 4. The Collector and District Magistrate, Nellore, SPSR Nellore istrict. - . Respondents Patton under Article 226 of the Constitution of India praying thal in the circumstances stated in the affidavit fled therewith, the High Gaull ay be pleased fo Issue a 2 wel #, order or clrection more parlinulary ane in the nature of a writ of Mandamus deciaring fhe Dernand Nalice- w g "A Re i. footage, arson gy ae ho "hte rete "4 ton Sa ee ee we fF oe Je few eons Od ee ue rx Sere £% he, aes ve 'Goo { % Fe) ice, ween ry red Gy wet . vaeed . oh on its 7 wh 9 Lowel , a r bed 6% yd fa ee OR A © oS nn rs cae Sa we wa we "ite coat fe £3 eee ver Py Qe SS steens 5 em e1 24 we Oke rd Ge ot i S eee mye * pn ee Se aft ¢ : 55 . ahs ans es Ay) < ars sia 7 ' i othe a4 wo # oo ee Ate ae Od ee of Cc 0 . -- ot ¢% | my et ee GS a ne nr + a: wee ae a a ' 5 a o bod he om OG , a "ss, 7S oS ye LA apt wo - ke , ¢ Be oy ey 0s ca thee een Z an oe fe Gs ca cE 75 Sa A poe aa as re a i a: ar a a rm a € DB w mew 4 won - aa eee! ¢ eae wm & @ B® oy oS 6 Bm Pog oe Go ee Brser) : 0m OE "ae 8B of Hh oon a3 rong ifs cae eae " ie asec ea 7 call +) a3 " hn Be, £ we gy nr a rcs an a: Bo Oe Be ee eB Ss Yess Ste ey 2 G& & G& & th Th Ww ve BREE gt GS . im ann a =, os on Se a fF SB & . a me wg te re im @ On ene) [fe to 3 Sin, EEE | 5 ad tgren L Me Ao aa Paces io co pes Bone a hem HE aead 43 97 fre GO a ao ' bee. o% Oo ip 4 a CA Be Fete Se, Ea be then OE '& pe eS os se tem e a aD ~ £2 hees, wn he "9% 43 re) "aed vee 7 ee pene x ten fn, » oat ayeed, oh ne 'sett serge Stee Sage wot he, bee "gen oteee AS ind $6 -- ben ee ee , Bay ne Oty Oe a a en ee Go 'hee a as nt Fn id Sere yn eM Sen re ie & me oe OB ees - Eg BF ££ & tm FE TD oh yey we 7 OR % fe ; ae i a wb oF Ge aed £5 ie. KS ae te Ue he a rc Peon wooo . bine de, ES oe) en a 4 pay "god on « aes An a a ve » © BB un bo & ce o Bw G & op fs o ie tae cy * OG agent avit ion Rules, 1 and & 4 OF 2028 Patiion under Sectiar 92 Gy { Mines and Geolo . The peliion comin Pet < EN S ) herein as Hegel, regula jevelooment S& Regulation) Act. 1 o igase Agreement dt f stated in the affidavit fi Demand Notios Ne. Distr Respondent No Respondent No. IA NO auihoarity EON IOe Mines and the affiid order da Na. é é \ & 3 IS ¥ ; : AQ Rat Say y 3 t Peete oy indavan <7 Xe oe > Pat $ ove if ww Be ; Ag Fe randana Grand, 3 n COMmpanies ry} i nat ge ww i under. MG Roads Bes ° EN sf are ise yi Petitioner, OF FOR MINES AN WP NO 280s OF 2088 * x hearing the company Behvean: LOOT YS Plot No, 213, Road No.1, Film Nagar, Jubilee Hills, Hyderabad - SO0096. Rep. by its authorized signatory P. Anil Kumar .. Petitioner J ARD 1. The State of Andhra Pradesh, Rep. by ts Principal Secretary Mines and Geology Department A.P. Secretariat, Velagapudi, Amaravatl, Guntur District." 2. the Commissioner & & Direct tor of Mines & Geology, lorahimpainam, Vilayawada, NTR District - 527 456, Andhra Pradesh, 3. The District Mines & Geology Oficer, Nellore, SPSR Nellore District 4. The Callector and Distict Magistrate, Nellore, SPOR Nellore District . . Respondents Fatiion under Article 225 oft the Constitution of India praying that in the circumstances stated int the affidavit fled therewith, the High Court may be pleased fo issue a writ, order or direction more particularly ane in the nature of a writ of Mandamus declaring the Demand Notice No. S76/Gand/2019-9 dated 22.11.2024 issued by the District Mines and Geology Officer, Nellore, SPSR Nellore Districtithe Respondent No.3 herein as iegal, irregular, arbitrary, uriust without any power or authority and in violation of the provisions of Mines and Mineral (Development and Regulatl on}. Act 1887 and the AP. Minor Mineral Concession Rules, 1966 read with the terme and conditions of the Lease Agreement di06.12. 2023 and Lease Deed dated 06-12-20 and to set aside the same and consequently suspend the Demand Notice No .S76/Sand/2019-9 datey 22.11.2084 issued by the District 'Naliorea, SPSR Nellore Oistichthe Mines and Geology Officer" Respondent No.3. | IA NO: 1 OF 2028 Petition under Section 187.6 c PC praying that in the cirourmstance oe steted in the affidayil fled! in support of the pefition, thea High Courf may age A Ea be pleased fo grant stay of all further proceedings pursuant to the s Demand Notice No.d76/Sand/ 204 ro 8-8 dated 22.11.2024 issued by the r, Nellore, SPSR Nellore Districithe fof VR S806 of 20858. an the Disiiel Mines and Gealo ogy | HN Ressondent No.3 Ne file of the High Gourt. The petition coming on far hearing, upon perusing the Peffion and the affidavit fled In support thereof and the order of the High Court order dated 76.77.2025, 02.02 2025 & 03.04.2026 made herein and ugon hearing the arguments of SOOUM ANVESHA Advocate for Petitioner, GP FOR MINES ANDY GEOLOGY for Respondents No.1 to 4 iA No. 1 OF 2025 IN WP NO: 3813 OF 2028: Between: Bas * M/s Prathime Infrastructure Lid. Re company registered under the Companies Aci, 1956, Vide Registration No UdS200TG 1907 PLCO 18899 Address al Door No.40- 1-144, <th Floor, MGS Road, Beside Chandana Grand, Brindavan Colony, Viayawadae - 520010, Andhra Pradesh, Radistered Offices af Plot No. 24 3, Road No.1, Fim Nagar, dublise Hils, Hyderabad - 600086. Rep. by its aulhorized signatory P. Anil Kumar Petitioner (Patifioner in WR S813 OF 2035 1. The State of Andhra Pradesh, Reap by iis Principal Secretary Mines and Geology Deparimant AP. Secretariat, Velagapudl, x Amearavad, Guriue Cistrict 4. The Commissioner and Olrector of Mines and Geology, ibrahimpainam, Vijayawada, NTR Cistict - 8217 486, Andhra Pradesh, oe - 3. The District Mines and Geology Officer, Nellore, SPSR Nellore District, - 4. The Collector and District Magistrate, Nellore, SPSR Nellore District. mespondants (Respondsnis in-do-} Petition under Section 181 CPC is fled praying that in the circumstances stated in the affidavit fled in support of the weit petition, the High Court may be pleased fo grant stay of all further proceed HAS pursuant fo the Demand Notice No. o76/Sand/ 019-8 dated 22.74 2024 issued by the District Mines and Geology Officer, Nellore, SPSR Nellore Districithe Respondent No.3 herein, pending disposal of WP No.3813 of 2025, an the fils 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 ander dafed 17.02. 2025, 03.02.2028 & 09.04.2028 made herein and upon hearing the arguments of M/s G.Lakshmi, Advocate for the ms Faiiioners and GP for Mines & Geology for the Respondents: WP NO: 3824 OF 2025: | Between: os VWs Prathima infrastructure: Ltd, & campany registered under the Companies Ach, 1955, Vide Registration No. U48200TG 1991 PLOO13509 Address at Door No. 40-1-1444, 4th Fisor, MG Road, Beside Chandana Grand, Brindavan Colony, Vilayawacda - 520070, Andhra Pradesh, Registered Office at Plot No. 213, Rasd Not, Fim Nagar, Jubilee His, Hyderabad ~ Sadda6, Rep. by ts authorized sig patory PB. An Kumer Petitioner bd SAND 1, The State of Andhra Pradesh, Rep. by is Principal Secretary Mines ari Geology Depariment AP. Secretariat, Velaganudl, Amaravai, Guntur District Nw The Gamimussioner & Director of Minas & Geology, jJorahirnpainam, Vil jayawad ia, NTR Disthict - 527 486, Andhra Pradesh, 3. The District Mines & Geology Officer, Nellore, SPSR Nellore Custriat, 4, The Collector and District Magistrate, Nellore, SPSR Nellore District. . KMessondsents Paition under Article £26 of fhe Constitution of india praying that in the circumstances slafed in the affidavit Med therewith, the High Court may be pleased to issue a writ, order or direction more particularly one in the nature of a writ of Ma sadamus declaring the Demand Notice hy No. f7o/Sand/ 2079-13 dated 22.11.2084 issued by the District Mires £ and Geology Officer, Nellore, SPSR Nellore Districtithe Resoondent Nog herein as thegal, irregular, arbitrary, unjust without any sower or oN "ee and in violafion of. ie. provisions of Mines and Minera (Development and Regulation} AG TOF and the ALP. Minor Minera Cancession Rules, 1966 read with the terms and condiions of th 1% wank Lease Agreement dl.06.12. 2082: and Lease Deed dated 08-12-2085 and fo set aside the sarne and consequently suspend the Demand Notice No. b/G/Sand/2019-13 dated 22.77.2024 issued by the District Mines and Geology Officer, SPSR Nellore District/the IA NO: 1 OF 2028 ~ Pattion under Section 784 met in " mG oraying that in the circumstances stated in the afficlawil Aled in stip art af the petition, the High Court may e pleased fo grant stay of all further proceedings pursuant fo the or Demand Naoiloe No. s76/Sand/2019- t3 dated 22.71.2024 issued by the Lisirict Mines and Geology Officer, Nellore, SPSR Nellore Districithe Respondent No.3 herein, Pending disposal of WP 3824 of 2025, on the fle of the High Court. | : | The petition coming on for hearing, upon perusing the Petition Caaurt and the affidavil fled in support thereof and the order of the High ¢ ander dated 18.11.2028, 03.02. 2026 & O3.04.2026 made herein and upon hearing the argurnents of fi LSOQDUM ANVESHA Advocate for the Petitioner, GP FOR MINES AND GEOLOGY for Respondents No.1 to 4 WP NO: 3891 OF 2028: Sehvean: M/s, Prathima Infrastructure 4 itd, & company registered under the Companies Act, 4956, Vide Renistration No UdS200TG 1994PLC014599 Address at Door No. 401-1444, 4th Floor, MG Road, Beside Chandana Grand, Brindavan Colony Vilayawada - 820070, Andhra 'Pradesh, Registered Oifice at Flot No. 213, Road No.1, Flim Nagar, dublee Hils, Hyderabad - 500096. Reg. by is authorized signatory BP Anil Kumar. . Patitioner AND }. The Stele of Andhra Fracesh, Rep. by its Principal Secretary Mires and Geology Deparment AP. Secretarial, Velagapudi, Amaravatl, Guntur District. 2. The Commissioner & Direcior of Mines & Genogy, lorahimpatinam, Vu jayawada, NTR District - 5217 456, Andhra Pradesh, a. The District Mines & Geoldgy Officer, Nellore, SPSR Nellore 4, The Coallactor and District Magistrate, Nellore, SPSR Nellore PHstrict. . Respondents Petition under Article 228 of the Canstitution of India praying that atfidar vit fled therewith, the High in the circumstances stated in. z rder or direction more particularly Court may be pleased to issue ay ane In tha nature of a writ of Mandamus declaring the Demand Notice No bf7G/Sand) 2019-12 dated ect by the District Mine and Geology Officer, Nellore, SPSR Nellore Districtithe nespondent No. herein As Negal, irequiar, 7 arbitrary, unjust without any power or authority ard in violation of fhe provisions of Mines and Mineral (Development & Regulalion) Act 1957 and the A.P. Minor Mineral Gancession Rules, 1968 raad with the ferms and conditions of the lease Agreement di06.12 2020 and Lease Deed dated 08-12-0023 and fo set asics the sare and-< consequently suspend the Demand Nolice No. b7a/Sancd/so1g-1, 3 TT 20S84 issued by the District SPSR Nefore Oistrictthe Mines ard Geology Respondent No.3 iA RO: TOF 2025 Pelition under Section 197 CPC praying that in the circumstances staled in the affidavit Hed in support of the pefition, the High Court may be pleased fo gran{ stay of all further proceedings pursuant fa the Demand Notice No. S?a/Sand/ 2079-12 dated 82.71.2024 issued by the i (istrict Mines and Geology Officer, Nellore, SPSR Nellore Oisirictithe 8 sal of WP S897 of 2025, an the Respandent No.3 herein, Pending di fe of the High Court. The peliien con upon perusing the Patition and the affidavit fled in support + there eof and the order of the High Court order dated 18.17.2088, 03.02.2088 & 03.04.2086 herein and upon rearing the arguments of SriSc ODUM ANVESHA Advocate for the Pattioner, GP FOR MINES SAND G OLOGY for Respondents Net to <& oy iA No. 1 OF 2025 IN WP NO: 3898 OF goes: Hetween: \W/s Frathima infrastructure Lid, "A company registered under the "omparies Act, 1958, Vide Registrat ion No U4S200TG TOS TPLOOTSSa9 Address at Door No.40-1-144¢4. ih Finor, VES Road, Beside Chandana Grand, Brindavan Colony, Vijayawada - 520010, Andhra Pradesh, Registered Office at Plot No. 213, Road No.1, Fim Nagar, Jubilee Hills, Hyderabad - 500096. Rep. by its authorized signatory P. Anil Kurnar Petivioner (Petitioner in WP 3898 OF 2025 ie on the file of High Court} -- AND 1. The State of Andhra Pradésh, Rep by Hs Principal Secretary Mines and Geology Denartment A.P. Secretariat, Velagapudi, Araravall, Guntur District | Pod . The Commissioner and Director of Mines and Geology ibrahimpainam, Viiayawada, NTR District - §21 486, Andhra Pradesh. The District Mines and Geology Officer, Nellore, SPSR Nellore 4. The Collector and District Magistrate, Nellore, SPSR Nellore Cistrict. Pee Sack Respondents (Respondents in-cdo-)} Petition under Section 157 CPC is fled praying that In the croumstances stated in the affidavit filed in support of the wrif petition, e High Court may be pleased "fo grant stay of all further praceedings oursuant to the Demand Notice No. 576/Sand/2019-14 dated 32.11.2024 issued by the District Mines and Geolngy Officer, Nellore, SPSR Nellore Districithe | © Respondent 8 Nas herein, pending disposal af WR No. 3698 The petition corning an for hearing, upon perusing the Fefificon SS and the alfidayi fled in support thereof and the High Court order dated TF OS.2025 & 18.71.2025, O3.0S.2026 & 05.04.2026 made herein and upon hearing the arguments of Mis SODUM ANVESHA, Advocate for os the reltiones GSP FOR MINES AND GEOLOGY for the Ressandant Nas tio 4 IA No, 1 OF 2025 IN WE NOo $818 OF 2028: Geiwean: fad WWs.Prathima Infrastructure Lid, A company registered under the Campanas Act, 4 S50, Vide Registration No US8200TGTOS1PLOO19589 Address 4th Floor, MG Road, Beside Chandana Grand, Brindavan Colony, Vieyawada - 8200170, Andhra Pradesh, Registered Office af Plot No. 213, Road No.4, PAR Nagar, Jubilee Hills, Hyderabad S00086. Reo. by iis authorized signatory P. Ani Kumar Patitioner & . The State of Andhra Praciash, Rep.by is Principal Secretary Mines and Geology Deparment A.P. Secretariat, Velagapud, oF g Amaravall, Guntur Distriet, . The Commissioner &Director-of Mines & Geology, lorahimpainam, Vijayawada, NTR District - S27 486, Andhra Pradesh. The District Mines & Geols Say Officer, Neligre, SSR Nellore District Trae Gollactor anc District Magistrate, Nellore, SPSR Nellore Crstrict. BS Respondents wot CP C fled praying that in the ms Patition ureier Section Be circumstances sisted in the grou nds Hed In support of the peftion, the t High Court may be pleased ograr nm stay of all further proceedings ST pursuant fo the Dernand Notice No.S'a/Sand/ 2019-10 dated 42.17.2024 issued by the District Mines and Geology Officer, Nellore, SPSR Nellore Oistr levine Respon went Nog herein, pending disnasal af WP No. 3876 of 2025, on the file 'of the High Court. Petition coming an for hear ing, upen perusing the Pelition and the afidavil fled in support & hereaf and the. earlier order of the High Court dt1702 2025, 18.44. 2025. 03.02.2028 & 03.04.2026 made herein and upon hearing the argurnents.of M/S. G LAKSHM! Advocate for the Petitioner, and GP FOR MINES AND GEOLOGY for respondent Nos.1 fo 4 IA No. 1 OF 2025 IN WP NO: 4855 OF 2028: Setween: M/s Prathima infrastructure Lid, A cormpany registered under the Companies Act, 1956, Vide Registration No USS 200TGS 1997 PLOOTSA899 Address at Door No.40-]-144A, 4h Fioaor, MG Road, Besiie Chandana Grand, Brindavan Colony, Vijayaw 'sla - 520010, Andhra Pradesh, Registered Office at Plot No. 213, Read No.1, Fim Nagar, Jublies His, Nyderabad - 500006. Rep. by its authorized signatory P. Anil Kurnar Petitioner iPettioner in WP 4535 OF 2025 on the ile of High Cour AND {. The State of Andhra Pradesh, Rep by iis Principal Secretary Mines and Geolagy Deparment AP. Secretariat, Velagapudl, Amaravatl, Guntur [ietriefh . The Cornmissioner & Director of Mines & Geology, NA ibrahimipainam, VI jayawada, NTR District - S27 488, Andhra Pradesh. The District Mines AND Geology Officer, Rajlamahendravaram, tot rast Godavar District 4. The Callectar and D istrict M lagisiraie, Rajamahendravaram, East Godavari District o Mespancdents (Respondents in-cdo-} ~ Petition under Section 157 CPC is fled praying that in the clrcumsiances stated in the affidavit filed in support of the writ petition, the High Courl may be pleased fo grant stay of all further proceedings pursuant fo the Demand Notice No.d4di/Sand-EG/ede42, Dated 29.10.2084 issued by the [Nstrict Mines and Geology Officer, Rajamahendravaram, East Godavari Districvihe Respondent No.3 herein, pending disposal af WP No. $595 of £025, on the Hie of the High Goun. The Appeal caring om far hear and the memorandum of gard & fled In support thereof and the earlier {8.06.2025, 17.07. 2085, O7.08. 2088. oB8.10.80e5 & O8.47.2025, VPADLSGSS, 112.2028, OBS FOSS & 83.04 2088 made herein and unon fearing the arqurrants o Odum Anvesha, Advocate for the Peitioner and GP for Mines and Geology for ihe Respondents: IA No. 1 OF 2025 IN WP_NO: 8227 OF 2025 Reftween: oe Vadlamudi Nagendra Babu, Sfo. Nageswar 'a0, Aged 44 years, R/o.D.No.3-31, Ashak Nagar, "Véidanrs lage, Varikuntanedu Mandal SPSR Nellore District, 4. The State of Andhra Mines and Geology "Oepariment Secretariat, Velaganud, Amaravathi, Guntur District: Yhe Ofrectar of Mines o& Geology, Gavernment of Andhra Pradesh, fbrahimmatinarn, *y lis syawada, Krishna District. 3. The District Mines and Geology Officer, Ofo. District Mines and Gediogy, SPSR Nelare District. . Responianis Ration under Section 157 CPC is Med praying thal in the circumstances stated In the affidavit fled in support of the pelttion, the High Court may be pleased. to | suspend the Demand Notice No TBBe/M2008 dated 26-06-2024 issued by the Grd respondent herein, Pending disposal of WP No, 5237 of 2025, on the file of the High Court. - The petition coming on for Rearing, upon perusing the Petition and the affidavit filed in support thereof and the Nigh Court order dated TG. 2085, 24.04.2025, 16.06.2025, 11.07. 2025, oF O8 2028, O6.70.2025, O25.77.2028, 17.41.2088, TO 42.2025, O8.02. 2048 & 09.04.2028 made herein and upon hearing the arqumenis of Sri ARULA SRI KRISHNA SA BHARGAV Advocate for the Peliioner, GP FOR MENES AND GEOLOGY for the Respondent Nos.1 to 3; WP NO: 8764 OF 2628: vey Between: Davu Venkateswara Rag, S/o. Sharabandhi, Aged about 62 years, Gec. Agriculture SIYNo-158, Gandhi Bornma Canter, Piryadinginavaram Village, Vilayawada Rural Mandal, NTR District. _ Patitioner AND 1. The State of Andhra Pradesh, Reo. by is Frincipal Secretary, Mines and Geology Department, Secretariat, Velaqganpuch, Amaravathi, Andhra Pradesh- $22239 =. The UNxrector of Mines and Geology, ibrahimpatnam, Krishna District, Andhra Pradesh-S2 1458 3. The Qistrict Mines ane Geology Officer, Viliayawada, NTR Oistrici- Respondents Petition under Aricia 226 of the Constifullon of India is fled fraying imal in the circumstar oe e stated i the affidavit fled therawith, the High Court may be oieased to ISSUE an order, writ ar direction more particularly in the nature of Wri o ot i Ma anamus declaring the action of the 3rd respondent in issuing the D er Nand Notice No. 150Q\fo/Gravel/2024 dated 19-06-2028, arbitrary, Hea @§ urfust, unconstifional and contrary to Mines and Minerals (Development and Regulation) Act, iQ5y7 and Mineral Concession "Rules i986 and the rules made there under apart fram being violatian of Articles 14, and 300-A of the cansitution of india and consequently call for recards in the damand Notice No 1SO0/Vo/Gravel/e Gee dated 12-08-2029 and set aside the same, | iA NO: 1 OF 2028 Petition under Section TS )o0ec¢ ing that in the circumstances stated In the affidavit fled in suprort of the petition, the High Court may be pleased io stay all further pursuant fo the dernanc folice No. 1500/'g/Gravell2024/ dated 19-08-2025, Pending disposal o WP S/G4 of 2028, on the fle of ihe High Court. The pettion coming an for hearing, upan perusing the Pefitien and the affidavil fled in support thereof and the earlier order of the High the arguimenis of Sri K NAV EEN RUMAR, Advocate for the Pefiticner and of GP FOR MINES & GEOL WP NO: 6887 OF 2023: Setween: 2028 & 18.6 03.2 2025 made herein and upon hearing OGY, for ihe Respondent Nos 1 fa 5: 4, WS. Ras Industries, Having is 'lace of business al Sy No 233-1 and 253-331, Nermakal Vilage, Bornmanahal Mandal, Ananftapura District, Reoresenied by iis proprietor R. Murali Lyd Lad . The State of Andhra Pradesh, Rep. by its Principal Secretary, saat Ministy of Industries and Mines, Secretariat Buildings Velagapudi, Amaravathi. 2. The Director of Mines and Geology, Goverment of Andhra Pradesh, ibrahimpatnan," . ayawada, Krishna Distric 3. The Assistant Director of Mines and Geology, nantapurarn Ananiapuram District Respondanis Pettion under Article 225 of fhe Constitution of India praying that in the circumstances stated in the affidavit fled therewith, the High Court may be pleased to issue & writ or order or direction with more particularly in the nature of WRI OF MANDAMUS declaring the action af the Respondent authorities in issuing Demand Nofice vide Notice 385/. Nemakal Crushers 2022-5 dated 10.02.2023 as iMegal, unconstitutional and consequently set aside the Demand Notice vide Notice 305/Nemakal Crushers 2022-5 dated 10.02.2023. IA NQ: TOF 2083 Petition under Section 191 CPO praying that in the cireursiances stated in the affidavit Aled in support af the petition, the High Court may be pleased fo direct the suspend-the operation of Dernand Notice wide Notice 365/Nemakal Crushers 2022-6 dated 10.02.2023, pending disposal of WP No. 8887 of 2025, Sn the file of the High Court. The petition coming on far hearing, upon perusing the Petitian and the affidavit fled in support thereof and the order of the High Court dafed:20.03.2023 & 18.03.2028 and upon hearing the arguments of Sr Medapati Santosh Reddy, Advocate for the Petitioner, GP FOR MINES AND GEOLOGY for the Respondents: WP NO: 7807 OF 20258: Sehveen: B Wis Balarang Urban infra Pvt. Lie, , Rep. by Director Siddinert Srinivas, Ooo: TIPS Colleges, D.Nos 1-3-2258, Pettabhiupuranimain road, Guntur Petitioner CAND 1. The State Government of Andhra Pradesh, indusiries & Gommerce (Mines-l]}) Depariment, Represented by the Snecia! a Grnef Seecrefary, Room No. 102, Ground Floor, Black No.2, AP secretarial, Velagapuci, Guntur (istic, APL fr The ONXreactar of Mines & meet | Deparment of Mines A SthFioors, boeahirmpatnarn, "Vies awada-52 7458. 3. The District Mines and Geology Officer, 4/2 Pancaralouram, Gsumur ~ S22002. 4 The Guntur Municipal Corporation, Rep oy the Coreniasioner Grand Trunk Road, Qoposite Gandhi Park Guntur " . Respondents Fettien under Article 226 of the Constitution of Indiais Ned praying that in the cirouristances stated in the affidavit fled therewith, the High Court may be pleased | a issue an order or a direction or a writ, more one in the nature of Writ of Mandamus and that this Hon' bie Court rnay be oleased to hold the Demand Notice NO. (225/TP/2029 dated 1S-02-2025 given by District Mines and Gedlogy Officer, Guntur (rd Respondent) as arbitrary, legal, agains! the Principle of Natural Juste Ulra vires and Unconstitutions al and to consequentially set aside the sane. | IANO: 1 OF 2025 Patiion under Section er CRC is Med ying that in th oe ak Ss High Court may be pleased. fo suspend the Demand Notice No.1225/TP/2023 dated 13-03-2025 given by District Mines and Geology Officer, Guntur (rdRespondant}), Pending discosal of WE No. 7907 of 2025, on the file of the High Court. The peiifion coming on for hearing, Upan perusing the Petticn and the affidavit fled in support thereof and the earlier order of the High Court dated 25.03.2025, 24.04.2085, 18.06.2085, 14.07 2085, 07.08.2025, 06.10.2025, 03.11.2025, 17.14.2025, 10.12.2025, 03.02.2028 & 03.04.2026 made Herein and upon hearing the arguments of Sri T Sreedhar, Advocate for the Petitioner, and of GP for Mines &Geology for the Respondent Nos. 1 to 3, and of Sri AS.C Bose, Standing Counsel for Respondent No.4: IA No. 1 OF 2024 IN WP NO: 8396 OF 20234: Between: N Srinivasa Rao, S/o Veerralu, Aged about 45 years, Ocs Business, Ris Kutukuluru Vilage, Anaparty Mandal, East Godavari District - 583264 . Petlioner's iPeitioner in WP 8396 OF 2u24 Bee on the file of High Cour} AND 1. The Stafe of Andhra Pradesh, Rep. by fs Principal Secretary, Ministry of Industiies and Mines, Secretariat Bulidings, Velagapudi, Amaravathi. 4, The District Minee and Gedlogy Officer, (Farmerly known as ADM & G), Ralamahendravaram: East Godavari District, | ._ Respoidenl's (Respondents in-do-} Petition under Section 181 CPC is filed praying that in the crcumstances sfated in the affidavit Hled in support of the petitian, the High Court may be pleased to suspend the operation of Memo Ne. SSi2/M.) Gye0e2 dated 69.02.2024 conesquent to the issuance of tae in 2 Demand Notice vide Proceeding 18 No. SO8S42 1/2018 dated SS.04 S082 as they are contrary fo Judgment of Hon'bis High Court in WR. No. ieta? oF 2018, WOR. No. TS 1a? of 4078, WLP) No. 8358 af 2020, Pending disposal of WP No. S396 of 2084, on the fle of the High Court. The petion corning on fer hearing, upen perusing the Petition and the afiichavit fled In SUppON ereaf and the Nigh Court order dated 64.04.2024 & 17.03.2026 made herein and upon Rearing the arguments of Sri MEDAPATI SANTOSH REDDY, Acvocate for the Petit loner, GP FOR MINES AND GEOLOGY for the Respondent Nos.1 &2: WP NO: S191 OF 2086: Rehwean: Gopalam Abhinaya, D/o Gopalam Subba Rao, (PAN No. AZXPG?TSaA)}, Fiat No. 405, Bhagya Nagar. Residency, ard lane, Bhaoy Ongole-82300 1. 3 en 3 © Fottianer 1. The reineibie Commissioner of incerne Tax, ist Floor, SVR Maza, D.No.40-b-15, Revenue Colony, Siddhartha Public School Road, Moghalrajnuram, Viisyawada-S20016 . Th Assistant Oyrector of Income Tax, Central Processing Centre, BA Income Tax Depariment/ Post Bag No. 7 Electranic Gily Past Office Bangalore, Rarnataka-Sooioo. aa to Urion of india, Rep. by Rs Principal Secretary, Ministry of vance Brd Flocy, r, Jeevan Deep Buliding, Sansad Marg-New ethi-1 10007, _ 4 Mis. eee Sit 4 fully Recko, INC and Stripe INC USA), Rep. by iis Chief Executive awried and subsidiary of Officer, 1, Spring board, 4th Floar No. 22, G51}, Salarpuria Towers], Hosur Road Koramangale- Bangalore-S8a0 Respondanis ars Petition under Aricie 226: af the Constitution of Indie praying thal nm the cirourmstances stated in the affidavit Hled therewith, the High Court may be pleased to | ISSUG_ 'anyorder ar direction more particularly one in the nature of Writ of Mandamus or any other appropriate writ or erder or direction declaring the proceedings of the {st Respondent, passed U/s 264 of the income tax Act, 1961, for the Assessment Year 2022-23 with DIN No. ITBAYREV/MIREV7/2025-26/1 0862908888 (1) DL 20.02.2025 (Annexure P-1} In consideration of the revision applination daied 29.08.2084 fled by the petitigner by sent through RPAO ah04.09. 2024 GAnnexure P-2), for revision of the intimation passed under Sec 143¢1} of the Income' Tax Act.1981 by the @nd respondent WHA DIN No CPGiee2aive, fe 2526614 dated 04.07.2023 the consideration received fram the. aire gpondent on compulsory @xerciss and selfiement of Employees Stock Options (ESOPs}) to be considered as Capiial Receints instead of perquisite Us T7(2) Of} af the Income fax act 1967, was without issuance of any shaw cause notice before rejection of te claim of the petitioner is contrary fo Sub section (14) (a), (29448) and 298 of Sec 2 RAv Sec. S64 of the Income Tax Act, (Herein afier referred to as the Act) is arbitrary, without application of mind and in gross Violation of Principles of Natural Justice. Hence, i} To condone the delay of 242 days in Ning the Revision petition. fj To declare the consideration of Rs. 86,73, 173+ received from the 4th respondent on cdinpulsory exercise and setlement of Employees Stock Ont fons(ESOPs) as Gapkal Receipts iu} To direct the ist respandent in allow the revision petition Hed Uis 264 of the Act, with all consequent banefits. The pefiion on for hearing, upon perusing the Petition and the affidavit filed in support thereof ahd the earlier orders of the High court dated 22.04.2026 made herein and upon hearing the arguments of Si K Adi Siva Vara Prasad, Advocaté for the Petitioner, and of Sri Y N Vivekananda, Standing Counsel for Respondent Nos. 1 & 2: x > {O148 OF 2029 a * ° AN WP NO Between K. Penchela Reddy, S/o. Sa Rio DNS, years, oe) > 8 f SS 5 SOO 3 & a Y z ay . sa Acraharam, Neu Bet FS) SrHy z i 4 restorer "AND The State of An t. hs "> z ios x e 3S. The Deputy Oirector ~, g y, Nellore, SPSR : : Nellore 2 . mesgoandents oraying thai in Hah Court im agoropniale wr respondent No 42459 5o/0N i sae 3 fg ny ; ; a 7} eee - setae, egal, arblrary and vink = SS th respoanden land of an < > 1 OF 2028 x ¢ iA NG: ey OM un it $ ce Pet samen: > * x % 8 respandent in 0. Dis proceedings No 42459/DR/2021, dhoG.OS 20288 passed by confirming the orders of the 3° respondent in proceedings No TSGfOQ/S079 dt.19.00.2023, "pending dispasal of WFLNo. 10148 of 2023, on the fle of the High Court The petition caming on for hearing, upan perusing the Pastitio and the affidavi fled in support ther 'eof and upon hearing the arguments of Sri CuSuboadh, Advocate for Geology for the Respondents: WP. No. 10620 of 2028: Between: ne. Petitioner and GP for Mines and Mis Jaiprakash Power Ventures Lid, Having its registered office al Complex of JaypeaNiarie Super Thermal Power Plant, Tehsil Sara, Nigrie, Singraull, Madhya Pradesh - 488509 rep by is Company Secretary Mr. Mahesh Chaturvedi, fae . Petitioner 1. The Slate of Andhra Pradest ahy Reo. by is Principal Secrefary Mines and Geology Department AP. Secretarial, Velaqapuci Amaravall, Guntur District &. The Commissioner and Director of Mines and Geology, ibrahiripainam, Vieyawada, NTR District Andhra Pradesh - 82° 3. The District Mines and Geology Officer, D. No S&/106-4-4, First Flog Ooposite Government 'Degree College, Chittoor Road, Syamalavaripalll Rayac shaty - 8168 288, Annamayya Dis Andhra Fracesh 4. The Collector and Distr Jagistrate, District Collector Office, Rayachotl, Annamayya District Masapet, Andhra Pradesh 516 ofQ Respandents Pattion under Article 228 of the Constitution of india is Hed nraying that in the cirournstances 'stated in the affidavit Med therewith, the High Courf may be pleased. issue @ wri, order, ar direction, particularly in the nature of a "writ of Mandamus, declaring Demand Nofice No SaySand/2023 - ? dated 29 March 2085 issued by Respondent No.3, the Disiricl Mines and Geology Officer, Annamayya Cistrict, as lacking power or authority and in wolation of the Mines and Minerais (Development and Regulation} Act, 1987, the A.B. Minor Mineral Concession Rules, 1866, anc the farms and condlians of the ~ isase agreement daied 3 May 2021, im violation of the Principles of Natural Justice, and consequently set aside the impugned notice: IANO: 1 OF 2028: Petition under Section is fled praying that in the circumstances sisted in the im augport of the writ pelitic the High Court may be sjeased tearant a stay on all further proceedings related to Demand Notice No. ddySarni/s023-7 dated 28th March, 2085 issued by Respondent Nod, the District Mines Geology Officer, we % Anmamayya Distinct, pending disposal of WP Nea TOSe0Q af 2025, an ih fle of the High Court. The petition coming on for hearing, upan perusing the Petition pc ¢ SS and the affidawll Med in suppor ihe areof and the order of the High Court dated 02.05.2025, 18.06 202 107 2085, ee O6. 70.2028, OS.7b.2025, 77.71.2028, 10. S, OS.0e 2088 & 03.04.2028 made herein and upon hearing the a a ass the Patifioner and GP for Mines and Geology for the Respondents) WP NO: 70860 OF 2028: Between: M/s Jalnrakash Power Veniures Lid, Navin Complex of Jaypee Nigrie Super-Thermai Power Plant, Tehsil ane oft Sha es Sa Nigrie, Singraull, Machya Pradesh - 455 S69 rep by ts General Manager Mr. Joginder Fal S Sindwant pees . Petitioner AND 1. The State of Andhra Pradesh, Rep. by ts Principal Secretary Mines and Geology Departrnent A.P. Secretarial, Velagapudi Arnaravall, Guntur District The Cornmissioner and Director of Mines and Geology, brahimpainam, Vijayawada, NTR District Andhra Pradesh - 524 4565 3. The District Mines and Geology Officer, D No. 38/108 ~A-4, First Moor Oppasite Government Degree Callege, Chittoor Road, oyamalavaripalll i Rayachoty - 516 288, Annameyya District Andhra Pradesh 4. The Galector and District Magi strate, Dis Collector Office, Rayachow, Annamayya District, Masapet, Andhra Pradesh 418 2ig . mespancdents Retiion under Articie 226 ef the Consifulion of india is Med praying thal in the circumstances stated in the affidavit Hled therewith, the High Court mey be pleased igsue a owri, order, or direction, nartiguiarly in the nature of a wt of Mandamus, deciaring Demand Notice No. S7é/sand/eQig ~ 4 'dated 28 March 2028 issued by Respondent No. 3, the District Mines and Geology Officer, Annamayya District, as lacking power or authority and in viclation of fhe Mines and Minerals (Devel coment and Regulation) Act, 1887, the APL Minar Mineral Goneession Rules, 1866, and the terms and conditions of the lease agreement dated 3 May 2027, In violation of the Principles of Naiural Justice, and consequ rant! y set aside the impugned notice: IA NO: 1 OF 2085: Petition under Section 154 CS is filed oraying that in the circumstances stated in the affk davit Med in sugpeart of the writ petition, the High Court may be pleased may be to grant a stay on all further ne bn h3 proceedings related to Demand Notice No. S'S/Sand/s019 - 2 dated s9 March 2028 issued by Respondent No.S, the district Mines and Geology Officer, Annamayya District pending the disposal of the above writ os pefiion, and that such other orders as this Hon'ble Court may consider appropriate be passed as the Petitioner has @ strong arima facie caae, " balance of canvenience lies in favour of ihe Petilioner and against the Respondenis, and the Petitioner wil suffer bregarable mjury # ihe A VP No 1o66a0 of 2025, on thes " ils of the High Court. THe petition ¢ caming on for hearing, ugon perusing the Petiden Es impugned Demand Notice iS : not stayed., pending disposal af nef the afidavid Med in sugpart the sreof and the order of fhe High Court dated 02.05.2088. ee TPO 2025, OF OS. 2025, O86 70 2028, O3.77.2028, PF. 712025, 10. f.2029, O3.02.2028 & O3.04 2028 made herein and upon Asering the arg 7 ~ 7G .Surnan, Advocate for "", the Petitioner and GP for Mines and ¢ WP NO: 10863 OF 2OR8- - =e edogy for the Respondents: Between ar Plant. Tens Sara, ~ Nigrie, Singraul, Madhya Praciash - 486069 reap by iis Campany Secretary Mr. Mahesh Chaiurve . Petitioner 1. The State of Andhra Pradesh, Rep, by is Princinal Secretary Mines and Geolagy Depariinent AP. Secretariat, Valagapucli Ameravall, Guniur District. fd The Commissioner and Glrector of Mines and Geology, ibrahimpatinant, Vijayawada, NTR Distict Andhra Pradesh ~ 824 486 3. The District Mines and Geology Officer, DNo, 38/106-A-4, First oe Figor Goposite Gave 'ramen Deg yree College, Gnitioor Road, 'n ra Syamalavaripalll Rayachaly- 916 269, Annamayya District Anchra Pradesh | 4. The Collector and District Rg agistraie District Collector OHice, Rayachot, Annamayya Dists ich Masaoel, Andhra Pradesh S16 270 OES Respondents Pefiion under Article 226 of the Constitution of india is fled praying thal in the circumstances stated in the affidavit Hed therewith, the High Court may be pleased issue a wri, order, or direction, garticularly in the nature of a writ of Mandamus, declaring Dernand Notice No. 30/Sand/20e3 dated 29 March 2025 issued by Respondent No.3, the District Mines and Geology Officer, Annamayya District, as lacking peaver or autharity and} if violation of the Mines and Minerals (Development and Regulation) Act, Tay, the A.P. Minor Mineral Concession Rules. 1966, and the terms and condiions of the feass agreement dated 3 May 2021, iny iolation of the Principies af Natural Justice, and cansequently set aside the impugned notice: IA NOs 7 OF 2045: Patition under Section 191 CPC is filed praying that in the clrcumstances stated in the affidavit Hed In support of the wrt petitan, the High Court may be pleased grant a stay on all further proceedings related fo Demand Notice No. S/Sand/2023 dated 28 March 2025 asued by Respondent Nod, the District Mines and Geology Officer, Annamayya Districtoending the disposal of the above writ petition, and that such other orders as this Hon ble € Court may consicer appropriate be passed as the Petitioner has a st rorig orime facie case, balance of convenience lies in favour of the Petiioner and against the Resporiienis, and the Patitioner will suffer irreparable ingury i the impugned Derancd Notice is net stayed, pending disposal of WP No. 10662 of 2025 on the he of the High Court, The seftien coming an for hearing, upon perusing the Pedifior we i the order of fhe High Court OS 471.2025. 17.14.2025, 144 M2028 & 93.04.2086 made = herein and ugon hearing the argun nents of Sri C.Surson, Advocate for ere. and the affidavit fled } ny the Petitioner and GP for Mines and Geology for the Respondents: WP NO: (0664 OF 2025: Hetween: Mis Jaiprakash Power Ventures Limitecl., Having its registered office at ry ome of saypceniar's over er en mal Power Plant Tehsil Sara, nh 5 ~ 486889 rep by ifs Company Secretary Mr. Mahesh Chafurve: ek | ... Petitioner AND 1. The State of Andhra Pradesh, Rep. by fis Principal Secretary Mines and Geology Depariment A.P. Secretariat, Velagagucl =. Amoaravall, Guntur Custrict 9 2. The Commissioner and Director of Mines and Geciogy, lorahimpainam, Vileyaws ada, NTR District Andhra Pradesh - 824 458 ~ 3. The District Mines and Geology Officer, D No, 38/708 -A-4f First Floor Opposite Gove! Ament Degree College, Chittoar Road, oyarmalavarinall Rayac shoty - -S76 288, Annamayya Oystrict 4. The Collector and Dist ct Magi slate, District Collector Cifice, Rayachot, Annamayya District, Masanel, Andhra Pradesh 516 wig » maespondeanhs Fettion under Ariicia 228 of the Consfiufinn of India is fled te praying that in the circumstances stated! in the affidavit fled therewith, . we the High Court may be leased! issue @ wri, order, ar direction, dn ft particularly in the mature of a writ of Mandamus, declaring Dermand Notice No.cd0/Saend/z023 ~ 5S dated 29 March 2028 issued by Respondent Nog, the District Mines and Geology Officer, Annamayya District, as lacking power or authority and in violation af ihe Mines and Minerals @evelopment and Regulation) Act, 1907, the AP. Minor Mineral Concession Rules, 1966, and the terms and conditions of the lease agreement dated 3 May 2021, in violation of the Principles of Natural Justice, and consequently sel aside the impugred notice: IANO: 1 OF 2028: Fetifiaon under Section 454 CPC is fled oraying that in the ciroumsiances stafed in the affidawt fled in suppart of the writ petition, the High Court may be pleased may be grant a stay on all further oroceedings related to Demand Nolice No SQ/Sand/2023- 5 dated 28 March 2028 issued by Respondent No.3, the Oistrict Mines and Geolngy Officer, Annamayya District, pending the disposal of the abave wrif petition, and that such other ordere as this Han'ble Court may consider appropriate be passed "as fhe Peftioner has @ sirang prima facie case, balance of convenience lies in favour of the Petitioner and against the Respondents, and. the Petilioner will suffer iwreparable injury # the impugned Demand Noticé is not stayed, pending disposal of WP No 10864 of 2025, on the fle of he High Court, Tre petition coming an for hearing, upon perusing the Petit and the aNidavil fled in support thereof and the order of the High Court deted 02.05.2025, 16.08.2025, 77.07 2025, 07.08.2025, 08.10.2026, 03.11.2025, 17.41.2025, 10.12.2025, 03.02.2026 & 03.04.2026 made herein and upon hearing the arguments of Sri O Summon, Advocate for the Petitioner and GP for Mines and Geology for the Respandents, WP NO: 16668 OF 2028: Between: Mis Jaiprakash Power Ventures'! i 4d, Having ts registered office al Complex of Jaypee Nigrie Super Thermal P "ower Plant, Tehsil Sara, ag oye ao Nigne, Singraull, Madhya Pradesh ~ 486 069 rep by its General Manager Mr. Jaginder Pal Sindwant - Petitioner "AND a8 {. The Slate of Andhra P Pradesh, Rep. by is Frincinal secretary 3 Mines and Geology Dena arihent AP. Secretarial, Velagapudi Ameravatl, Guntur District 7 Tre Commissioner and Dir wetor of Mines and Geology, lbrahimpatnam, Vieyawada, NTR District Andhra Fradesh - 424 &55 3. The District Mines and Geology Officer, D No. S86/106 -A-d, First My oor Opposite Government Degree College, Chittoor Road, # Syarnalavaripalll Rayachoty - $16 269, Annamayya District Andhra Pradesh 4 The Catlector and District Hoe, Rayacholl, Annamayya 1 District, Masapet, Andhra Pradesh 598 = 270 .Aespondents 4 Petition under Article 226 of the Constitulian of India graying that in the circumstances stsied in the afidavi fled herewith, fhe High Court may be oleased issue @ writ, eer or erection. narticuarly in the nature of awrit of Mand aman he mod be 5 wh fe A oH. i ea oot a 06 Notice No. S?6/Sand/eats Respondent No. 3, the District Mines and Geoingy Officer, Annamayya District, as lacking pawer or authority < iofation of the Mines and Minerals (Development and jam) Act, TSS?, the AB. Minor Mineral Concession Rules, 1286. and the terms and conditions of the legse agreement dated 3 May 2027, in vinlatian of tha Principles of Natural Justice, and consequently set aside the impugned notice: i& NO: 3 OF 2028: Petition under Sectisn is Alec praying that in the crcumelances stated in the affids vit fNed in support of the writ petition, the High Court may be pleased' © grant a slay on all further proceedings related ip Demand Notice No. S76/Sand/2019 - é@ dated 228 March 2028 issued by Respondent No.3, the District Mines and Geology Officer, Annamayya District pending the disposal of the above writ petition and inat such other orders as this Hon'ble Cour may consider appropriate be passed as the Pelificner has a sirang prima facie case, balance of convenience lies in favour of the Fetifloner and against the Respandenis, and the Peitioner wil suffer irreparable injury ¥ the impugned Demand Nintice is "not stayed., pending disposal of WP No. 10888 of 2085, on the feof the High Court. The petition coming of for hearing, upor perusing the Petition and the affidavit fled In support thereof and the order of the High Court dated 06.05.2085, 16.06.2025, V4. O7.2088, O7.08.2085, O6.10.2085, QS. 2088, 17 17.2088, 11s. 2025, OS.06 2086 & 03.04.2028 made here and upon hearing the arguments of Si C.Sumon, Advocate for ihe Fetitoner and GP for Mines and Geology for the Respondents: WP NG: 10670 OF 2028: Sahwean: xe Mis Jalprakash Power Ventures Lid' Having lis registered office at Complex of Jaypee Nigrie Supet Ther mal Power Plant, Tehsil Sara, Nigne, Singraull, Madhya Pradesh - 435 869 rap by its General Manager Mr. Jaginder Pal Sindwani .. Patitionar AND tate of Andhra Pradesh, Rep. by is Principal Seca aes Mines and Geology Department A.P. Secretariat, Velagapuc Armeravall, Guntur District The Corimissioner Direct Di , Ammamayye District Andhra Pradesh Oe Saad rar £33 Sawn ar Years re Ano ' x c " Ieee. cine A 4 Good HEY x @ x, z Rayachou, . Respondents s : Seca, Pra ? ¥ aS sue foes Sar ss * Court may be the my 3 8 partiqg arriayyd oy 3 and Geology Officar, An x Respondent No. het ural x X fas of Net agreement ds g ioe, and canseque LA NO ° x V OF 2028: x ° i ANCES £ WOUITIS & '* M fur RS x Ny sy O.oY reiaied to Demand Notice N Annamayya District ay shy}. AEST ah & ; See Respondents, and the Petition er wil sufler irreparable injury Wo the impugned Demand Notice is not stayed. pending dispasal of WP.No. 10670 of 2028, on the file.of the High Court, . The petition coming on for hearing, upon perusing the Petition and the aflidavit Aled in support the reof and the order af the High Court dated 02.05.2088, 16.08.2085 At OF 2028, OF G8 2025, 06.70.2025, O3.77. 2025, 17.77.2088, 10 Wee 28, OS.02 2026 & 03.04.2025 made herein and uoon hearing the arguments of Sr C Surnon, Advacate for the Petlioner and GP for Mines and Geology for the Respandaerts: WP NO: 10672 OF 2088: Sebhyean: Wis Jaiprakash Power Ventures Limited., Having its registered office al Camplex of JayneeNigrie Super Thermal Power Plant, Tehail Sara, Nignie, Singraull, Madhya Pradesh - 488669 rep by its Company secretary Mr. Mahesh Chaturved! : . Petitioner *. The State of Andhra Pradesh, Rep, by ts Frincipal Secratary Mines and Geology Cenartment AP. Secretariat, Velaganuc Amaravatly, Guniur District | @. The Cormissioner and Director of Mines and Geology, ibrahimipainam, Vilay awada, NTR Oisiricl Andhra Pradesh - 52 458 har . The District Mines and Geology Officer, D No. 38/106 -A-4, First Floor Oopasife Government Degree Collage, Ghilioor Road, Syarnalavarinalll Rayach oy "S18 268, Annamayya Oistict 4. The Collector and Districf Magistrate, District Collector Offices, Rayacnot, Annamayya Disticl, Masanet, Andhra Pradesh S16 Respondents att Sa ~ e "gre fn Fag an ~ yn; ed a 4 bees RS * inde ry ge ben Sy gS 4 pon oer . 7] where, GS Loe so] As 2 Be Pn me 8 RPM bo oe wD Fs ee a . rs, pe BG Shane Lc) i) 4 Soe ee o ts we ve g : : r Seed Sina Abort "£5 oe ae 7 Jowe : Lp Fad aeot gy 38 tee MS. My ys & & 2 & Bm a oct ee agp geo 2 ae re ze % wee & te ee BS ann Fae mee or 6 my td % £3 " oe eed ge Fed mes a pan a wm =f a4 i, toad waa oo Tom & a & be ran ans mB Gy fed ES ee ong 5 Kons e ge ae wage et teed oe 4 on 3 6% tees i thon. y yor ee to. we gee ger, zo , £% ; we wbieke ode iad whew 4 £ "3 Steers cloce. 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Ge RA ; Show, ' ony ts cs Reb con : Sar ond wn ip hea rs hy id Pe Bes gee. Song as om er) ye wo aes cess od weage oe igs fat] Be ca es pet . hg yet cae) ie shoot weds % 44 £3 aq 'yt ed yer if 4 : % é Feel f 5 a 7 es a a ann one' hen on ES bs os te vgs Om , ge ces ro @ Co wt tp Vs My ein fe B G& WM & ® uy ite & & & & a a ie ase & ad ; BR ge Bye ew oS ga OP ,. 'a, a % ; rapes, are aoe " feer . vagere be & 3 oF 2 = BB ~ 2 @ Bee ge" & Bw fo (EO Ons Cy hed we OS fe ae OR gt oo , wk u peal ' ee wot % ie be mS gr Sie a "oN were te AB Q ~ & Ee & a we ke a: : aie e 2 5 ow 4 "abo tage % Mn e i * fon woe & BS 5 8 GS 2 @ @ go 8 B 6 ees Be uy ones E th te Oe 2 oO & w go. & mw © & em oe EO gS 2 & ge fe Bee ve & - & & "A GB Bs me & OB fay yet ene EY * ger Le ex as neers fi" ; ah aM ¢ 4 * Pe & gp Be BL we B h i 2B Ce of eB mo wD gm t @ (aan ann oe a a on on "a bs & rn ms age a oF we FS cm ote ss co BR BR fee oe oe cy & SS B oo ie BG = Be oO & foe cui 0 aod ~~ : foe 23 w Ge SS ' See we £%% cs Pt 23 ween, Co wen GO 2 3 8 & o: 3 Oo ae ("s ga oS £ Reatatiats SEO Be Sty ae : % herem and upon As WP NO: 16674 OF 20358- Behween: Mis datorakash Power Ventures: Lien ted., Having Ns registered office al Gomplex of JaypeeNigne Super Thermal Power Plant Tehsil Sara, Nigrie, Singraull, Madhya Pradesh - 486869 rep by ifs Company secretary Wr. Mahesh Chaturveci | ; . Petitioner AND 1. The Stete of Andhra Pradesh, Reo. by its Principal Secretary Mines and Geology Department A.B. Secretarial, Velaganudi Amaravall, Guntur [istrict The Gommissioner and Director of Mines and Geology, ibrahimpainam, Vilayawada; NTR District Andhra Pradesh - $24 458 3. The District Mines and Geology Officer, D No. 38/106 -A-4, First Foor Opposite Government Degree Collage, Chittoor Read, Oyamalayaripalll Rayachaty - 516 269, Annamayya District Andhra Pradesh 4. The Collector and District Magistrate, District Collector Office, Rayachoti, Annamayya District, Masapet, Andhra Pradesh S18 270 | . Maespondenis Patiion under Aricle 226 of the Constitullon of India is fled praying that in the circumstances stated in the affidavit fled therawith, the High Court may he pleased fo issue a wrif, order, ar directio particularly in ihe nature of a writ of Mandamus, declaring Demand Notice NoSa/Send/20e3 ~- S-dated 29 March 2035 issued by Respondent No.3, the District Mines and Geology CNficer, Annamayya District, as lacking power or authority and in violation of the Mines and Minerals (Development and Regulation) Act, 1857, the AP. Minor Mineral Concession Rules, 1968, and the terms and conditions of the ase agrean * S iy x ioe, and oc Natural just iA NO; x ¥ {OF 2025: x 2 4 ir f eS RS RS ene en Petiien urder S %. - ugport of the writ the High Court may be pi x ~ ™ a3 * £ mroceedings ralated to Demand Notice N isposal of the abayve aeeee. car, Annainiayya N 3 Geology OFF apps. petition, and that such of t wr against the Respondent i the impugned Demand Not > > i < of a es and the affidavit fied In support ther i mcf upon hearing the ar we ye yerei fegpondenis: eres the Petitianer and GP for Mi WP NO: x SS x *. FOSTS OF 2OR8: ° BN Reafwoaan i , Having is registered off mit h Power Ventures ih X Complex of Jaynoali rep Dy i SON oN ON S86 a ull, Ada 3 ww Nigrie, Singra ee ery tary Mr. Mahesh re e Pettoner "AND 1. The State of Andhra Pradesh, Rep. by ts Principal Secretary Mines and Geology Department A.P. Secretariat, Velaqgapucll Amaravall, Guntur OF Districh 2. The Cammissianer and Direct or of Mines and Geaingy, ibrahimipainam, Vi jayawada, NTR District Andhra Praciesh ~ 52) 4568 &. The District Mines and Geoic logy Oficer, D No. 38/106 -A-4, First Fieor Opposite Government Degree College, Chittoor Road, Syamalavaripall Rayachoty ~ 516 289, Annamayya District Andhra Pradesh 4. The Collector and District Magistrate, District Collectar Office, Rayachot], Annarnayya District, Masapet, Andhra Pradesh 516 . Respondents Petition under Article 226°. of the Conetitution of india is Med praying that in the circurstances stated in the affidavif fled therawit th, the High Courl mey be pleased issue a writ, arder, ar direction, sartinuiarly in the nature of a writ of Mandamus, declaring Demand Notice No.giySand/2023 ~ 3 dated 28 March 2085 issued by Respondent Noo, the District Mines and Geology Officer, Annamayys al x istrict, as lacking power or authority and in violation of the Mines and g Minerals (Develonment and Regulation) Ast, 1957, the A.P. Minor Mineral Concession Rules, 1866) and ihe ferme and condifions of the lease agreeriant dated 3 May 2024, in violation of fhe Principles of Natural Justice, and consequent) set aside the imuaned notice: IANO: 1 OF 2088: . Pafiion under Section 787 CPC is fled praying That in the Pe crcumstances stated in the affidavil fled in support of the writ petition, the High Court may be gleased may be grant & slay on all further proceedings related to Demand Notice No. SvSand/2023 - 3 dated 39 March 2025 issued by Resp ponder ni Nog, the Oistnet Mines and a 6h aw tam gong a ri pd et o Mee ded mo on ec nosed 4 Base oe rs wenmer, -- oheees te mS "ae seh Tt hn mo Fes Sa - i bees ay voree a eo 4 eam y a 4 : a ty eB oH bY a S.A "tess Be fi @ & @ &, ff o a Mews fy = ae Ly ies oe oe , ' me A a) t peeeet ae OG : " fi ite ar om ioe "om, SS ond 2 Poe ot as co) . a x " sing sed ge ES ys ben oe & "ao & gS Bea fe iB a os ie is as & fe + ae oe ve ra ttm £3. a 4 ote ee Ae La Be a" " Ow ge he a GB he KE face we Bes we fo + wm « oe nap paeeed pooe. tier as % ws LA ny whee wan + Fic 0% Us 4 3 e ial a mm a OG te a 2 . a ~ oe Bh, a & ey ye BR tm tS <f, ko & & @ an a= By nr fd yD BE " & & = BB g G G th a BG. pase es s ~ ss: ae oe 5 chen tone Sabie wo eo ee Pgs oF he nm GOD OH an Le ee oy tS ' bee ber et . F ty ----) ry OS w ' ey Re £5 fi fe Oe OE 3 Be ge he £4 ih. i be ye ge aod ge , Fh a ohged aaah Nhe eae é 'e en , f 0% " . wn whee? Ly oe were Seteors ac 2 ates "h 'en pee ye bape. Ea Ee ge 2B s p Ew a ie ae: Gs he 4 a we ee Sb hue WE EG a iy Op See Trace pecan Spee i oe pe, bios epee? bee hon $ fotoe, Soe an eo & cok ae ye mG phe Hh oo wh £% ER Us de igs ay bene 4 0% eA Ud &% ~ mn } heh £4 i2 vem eed cy ae ie an a Le a oa fh. ao oe fae Seng trot ee wget, 3£3 ot pesos 4&3 Ly 7 %S ; CS cas J A, ccs) : Fat no ne a a mie gate nea Ge ps ied 75 mm OS ont 4 "a wt xe ay) . a z "r5 te Ig me +" re ag ji oS thece ' Oe 8 we wy ras cms 5 tee Go & we ns 4 : eG = we yon £4, sp >) "pare oben 7s Ge 'a 5 fete aa Senate Ee hee a ie oo eg oo > ae A ws 7] ae # cS . ay ~ mee, Set a oe wae ef 8 BE Z wo * oe Pon ry 53} ae im ee Meere ve ro oe fee Lo re OS ~ py Df moat ae ~ toe EE ED be ee Sem EGS Seee as whos faa OS as Gn eg Ut fh oe ne TB _ pe on "ln £% G5 a oe ay Soe se Sten, sn ne) ped ' Y Ae fer Soo 25 Eee a % > cee m eed Sra oe it Go & ao oR + bee ar Bed 7% Bk oS oe OQ go & & Fas ~ e B © A @o & O e "ee ce ES eg , beat] é@ 2 ns a ob 63 4 Md 3 be ei Seg ge oe ee 4 OS * a3 a" tf ™ "oon cron S eR i o a ane BG 2 of ef Y ben £3 ee Be a x an "eo fe me 6 3 YD ow a8. oss "% 5 a v teow af é gi & » & BG Si ie Boe 228 2 iB - aaa 3 oor Road ge 4. The Collector and Oistr ik st Nag! istrate, UNstrict Collector Office, Rayachot!, Annamayya District, Masanet, Andhra Pradesh $48 _. Respondents Petition under Artlicie 28 of the Constitution of india is Hed praying that in the ci iroumstances stated In the affidavit fled therewith, the High Court may be please ed issue a wri, order, ar direction, particularly in the nature of awit of Mancdarnus, declaring Demand Notice No. JOfSanae023 - 2 dated 29 March 2025 issued by Raspondent No. 3, the District as and Geology Officer, Annamayya District, as lacking power or autte oifty and in violafion of ihe Mines and Minerals (Development and Regulation} Aci, 1957, the AP. Minor Mineral Concession Rules, 1968, and the terms and condilions of the isase agreement dated 3 May 2021, in violation of the Principles ol Natural Justice, and consequently set aside the imoudned notice: [A NO. 41 OF 2025: a Patition under Section 191 CPC is fled praying thal in the ciroumstances stated in the affidavit fled in support of the wrt petlion, the High Court may be pleased prayed that this Han'ble Court may be grant stay on all further proceedings related to Demand Notice No. 20/Sand/2023 - 2 dated 29 March' 2025 iesued hy Respondent No.3, the Metrict Mines and Geology Officer, Annarnayya District pending the disposal of the above wri petition: and that such other orders as this Hon'iie Court may consider appropriate be passed ae the Petilioner has @ strong prime facie case, balance of convenience fies in favour of the Patiioner and against the Respondents, ard the Petitioner wil suffer irregarable injury Wf ihe mpugnec Demand Natice is not stayed, peandin diapnsal of WP_LNo 10879 of 2025 5 an the fle of the High Court. a for h Waring, upon perusing the Petition The peiitian coming on and the affidewit fled in suppor dated O208 2025, 16.06 2025, 4A OF. S025, (7 O8.2025, O6.10. 2028, erect and the order of the High Court * » xe Ss ee a bege eal " A re eg re) oy iL. i 1 we 2g oa bol = e oxy an BS yoo hearing ty ne x * Wis Jaiorskash Power Venture: vy he Peltioner WP RO Sateen $ ES $ harein and y sn, Tehs « & 3 @ Nigrie Super Compiler of Jayne ompary -- at 5 3 its € a Pradesh - 486 669 rep by . ox mnoraul, Machy § BS Nigrie, Si & Petitioner x - solo " Armeraval, Gurvtur 2. Th mY, wt 33 g COnnss ny = Ps x rr howe et van o rt Snel? w& ae % have % me ethos Ae Vilevawacda, NTR Os el RS Wraay Me@er Ax soy okey esdy EY 4a cay ss - ; 3 Rayachoti, Anmamayya [ .. Respondents nshtutic " Q Ae ty FY i Sa % 3 "4 ae ss xf s r AYES we SPY: Pes Ss OES : = Rae sfrin Saeee ve? oy 2 Fy x VIOIS eee fore. j . d oe an of power the were (Development & Regulation} "Act, Yes, the AP. Minor Mineral Concession Rules, 1986. and the terms and condifions of the lease agreement dated 3 May 2021 in v vidlation of the Frineigies of Natural Justice, and consequently set a 3h IA NO: 1 OF 2025: 7 Petition under Section 7S? CPC is fled graying that in the > the impugned notice: creumsiances stated In the affidavit fled in support of the writ petition, the High Court may be pleased grant a stay on all further proceedings related to Demand Notice No. 30/Sand/2023 - 6 dated 39 March 2025 issued by Respondent No.3, the District Mines and Geology Officer Anmamayya District pending the disposal of the above writ petition, and that such other orders as this Hor'ble Court may consider aporapriate be passed as the Petitioner has Strang prima facie case, balance of convenience Hes m9 favour ree the Peitioner and against the Respondents, and the Pe sfiioner wil suffer irreparable ryury if the imougned Demand Notice is not stayed, pending disposal of WP. No. 10885 of 2025, on the file of the High Court The pelifion caming on for hearing, upon perusing the Felition and the affidavit fled in sugpart thereof and the order of the High Court dated 02.05.2025, 18.06.2085. 411.07. 2025, OF. 08 2085, Oe 10.2025, OS.77.2025, TF. 11.2025, 10.12.2028, 03.02.2088 & 03.04. 2028 made herein and upon Wearing the are guments of Sri CG. Surrion, Advocate for the Petitioner and GP for Mines: and Geology for the Respondents: WP NO: 10887 OF 2038: Ratween: Wis Jaiprakash Power Ventures 'Lid, Having ifs registered office af Complex of Jaypee Nigrie Super' Thermal Power Plant Tehsil Sar ra, Nigrie, Singraull, Madhya Pradesh - 486 O69 rep by Hs General Manager Mir. Joginder Pal Sindwani - .Pativioner "AND ma pee 3 3 aay meant A.P. Secretariat, Velagapuci AN 2 =e ahs j 3 y g Amaravatll, G 2. The Commissi ihrahi 2? g g 2 & © 2B 8 BG 2 ¢ @& Be sa as a ae oa fA oe po dene toons 4, me OSE aa e& sweooe a eene, Sad Yo oe ree Sone aboot. , vtped Soft ebeee 4 £ % re) as, ; a4 a @ wm & & & m we mu a oo eee oe va .. : ae re per. Poa pe eee asd "3 pe 4 Ay te ee Ua BD a ao in ibe ; = 8 % D & 8 to eS oan ny coo EC ae) Gon tO As fees oo ae a " a: isk] 3 " e * emer. for, ceed , ne x aaeee, + Phe Sr Lf + ro) Oe Mm ¢ &® 2, €@ FB wy re a 6 ee id Lh £ A ie 1, th OTE gy M8 go i 3 te an "ee é Ione Foes Loy. oeeh eee ' Co an fe heen agen ieee é sheet Bs : free ioe aes nee 3 tc awoe Ire ry bao! vpeee a re ot aS et Sere : "ents a5; oe $23 + oe 3 go 3 8 & & os = , @ mm 2¢ & 8 € » SF i @ meas 7 ee nan a, carn > a -<) oc fe wn wees hey e i as | Ok rs Cpe ry, dey & cad oS oo od * ogeer % ee te bee 7 " . pee eae "Gon on a am Sad & Whore bee a sed 'fe So i. & ORE ee gee Ch it oe % oR f 3S 86 & Bm . A OE "W & £% ee paren whe we gen seer. ee veeee of CA Ieee, 4% Seatheo nee d oS, ies on Se: we OS yen ply ttt rn ne fy, & & By B me me Bm oe ER wy soo lo $% io rae "yet LA Loy "e ria G 3 beer 4 - Le % yn nF ge Le sot Lap ene 7 f% Abt Ls id % boo. Poy, yer eee rigs B ts (2 8t BN O a B3 og @ Es , ' on Be wo, we 6 UA oe "es Se aS ecm; a re ieee A Lud "9 noe Me aA gore we a. boos 2 Pee f% 0% oe -- 6 ,) he Ee 3 ial on fone va yok oa St a? a , or a oo fe eee A be 6 aces 2 ri we eet Pin, in on ae ; reo C5 ate 7 % eed he "i, 1 $9) on 'ot cue ree) om GB ge "er Mork La a \- fe ta} here ped ts weed SS a eaeed aN ari se ; t Ea ages : a BE os Se rf ", ' oe 'oe om « aboot % fo, i te i a a <n j we CR tm, GE ue of Con | oe s CaS $ aad % "ye eee. Naeee rae ne ae etd ¢ 3 $ ' oot % / ; nn a o BS Fe ee oe, KE a) we ny Zz GS ? "ha, a. seen, ' a y fee. k: i £ f rs 9) sy oer Fa 53 $e Eas uy ea ¢ i gy a Fs a fede. . v ae s io iy Seow wf wd eee . wn 0 te ' in fp ¢ cet ns > mn Ah © os ¢ yey 4 £4 ~ 4 @ , ee TG aj sn Sod Spore 4 4 Hee "o ,, 4% "Atopy te ee Bo a a nes o fy ve a raciesh & ' pe le ns an 23 rs) gl z kag on re ae deve Ch. ised fron a a a ~ 4 tee ai yer 3 i | DB & {OF 2025 Syamalavanpalll R: iS Floor Onposi Rayacnol, Annan S Distiet, as lacking power or auth: a Ry Pali fa y . Cc oraceadings related tk 3 x & - $ "fp "a, og wy EB se be we me gs 2 "ey . g £ AR ® B ~ mw» & O Ee 5 oS wo % BB cS & m * Oo x Fe Geology Officer, Annarnayya Qistrict, pending of the above writ petition, and that such other orders as this Hon'ble Court may cansider appropriate be passed as the Peltioner has a strong prima facie case, balance of convenience lies in favour of the Felitioner and against the Respondents, and the Pelltioner wil suffer Nreparable injury § the impugned Demand Notice is not slayed, pending niepose of WP.No. 10887 of 2685, on the file of the High Court. The petition corning on fer hearing, upon perusing the Petition and the affidavit fled in support: thereof and the order of the High Cou dated 02.05.2025, 18.06.2025: 74.07.2025, 07.08.2025, 08.10.2028, OS.17. 2028, 17.17.2025, 10.12.2025, G5.02. 2028 & 03.04.2028 made herein and upon hearing the arguments of Sri C. Sumon, Advocate for the Pelitioner and GP for Mines and Geology for the Respondents, WP NO: 1O7OT OF 2025: Between: Wis Jalprakash Power Ventures Limifed., Navi ing Hs registered office Complex of Jaypee Nigrie Si uper Therma Power Plant, Tehsil Sara, Nignie, Singrauh, Madhya Pradesh - $88669 rep by is Company Secretary Mr. Mahesh Chaturved © : a .. Petitioner AND , The State of Andhra Pradesh, Rep. by ts Principal Secretary Mines and Geology Qepartment AP. Secretarial, Velagagudl Amaravati, Guntur Diatriat _ 2. The Commissioner and Director of Mines andGeaingy, brahinoatnan mi, Vijayawac da, NTR District Andhra Pradesh - S24 3. The District Mines and Geology Officer, D No. 38/108 -A-4, First Floor Ooposite Governmént Dagrae 'College Chittoor Road, Syarmaiavaripall Rayac "he oiy~ $16 268, Annarmayya District > rhe & =e AN ry Be 4 Ae ' y 1 ed ott ce 4 ors % "te Seow oy x, oe & & @ @ Ee mw # "i 2 GO Oe & BG mS pee ea @ Gm. & & & Boo mo SB @ pg me agree 4 gn fe ee a3 on a Got mpeg it Oo [ces Boe 'nt a 7 eo i Fe be we a es 2 a ra e we c y rd oe one oan veel s ' be eed 's pot "43 us oy EY ee ao ee ge a, "7, A er ca yo red by ee noc weoeh. 6% 7% nie vA Gs eth a os orcad rn oa an?) Pn od we ee ia nee ana a & ed on rr Bs bs eB @ © cs aon ". > tex] on, gi io . wee feet he & ea ie BY hn * we age my 0% Ke ye ee fee EB i ge Boos a oe cee eae a, "sy bok gon a we on G fhe ered on pas , "ES | errs toe an. i paca ots os we Pa mon oo ws 'i an rote teach pees anne sh ¢ ant A wee. oo : OS peat ae wm (Sy son mo ES ; a a C4, ba a bee we wen 'a "he . & G2 wo eS oy ee an a " Fa : j ; he Ch. CA "8 Cp when ge Kee @ a a 'nse ge i tt me er 6 fia % wa one we és ae = GE @ ¢ s z ce7 we J8 he we "ee Fal ES "te ot GG 3 te Ey i, 2% fe GO tw YB Bg feats 4 4, 7) " Mi a eee a, Be te, '4 Le & te A a | <n 7 a>: a nn ae oe pn tg | 0 ; a ee a is oe a ae a no Si Sed BSB ow. wf " es ty ke wart Bo, on a 7 ees ae ce BO te me nn nee Ra ~ He DB » G fe 0% ote * ot Zr's ioe 7 iedcatal em na ; iesesd ; mn - "nt frre Es ', 4, be, 13 £3 > ger oe A 4 oF va wohiees Thane 7 aaa a Re ee Bs Ee & wn ie CRE BO yo Th $y, "fe gee i ot po "e ae % 3 a % % aes oO Zs % is st ewes oo ao y Penn Ess) " xD ft e% ren fs £G Ke w ; if ws ae iy _ ge my g& Be we & te GB 2 ~ ib a 4 9 #2 S&S 8 Oo & Ee ~ » © m £ F® gw 2g &€ & & & ends is ' eo ¢ Le Bes 4 Pp0 ' ae a . ya } a mo £ & ie 2 es SG a ey ES w 8 « £ € " BE xc ko cm iM we 8 me EE mM 0 & gm uw Re . wy Fy ee & wm @ @ © G&G & & ~~ & @ C Ch ta uy nye yo EG ae Hy oe ok ae eg Ge KE an es GS is & 3 & 8 & YB 2 te = wm & ns ns a area 3 Om 3 ge @ ee me BS Be Oh eM eG 8B & @ & 2 Rg 8? BS oe airs oe % ieee or 0 am ag a hee & Sime % : gn ove es y "4, "Sh, ; a Of eat ; we 8D 4 ee an nc babow ar + ee aed wm i & &€ 8 B 2 OF B 2 @ eB < ~ gy po fe fee ae & @ £ m © wot Oy SS ge Bf Ge RO wy, a m & va a ar Ge g iy Pe So a men ye TI 3 ee me & o GO KR G& wm @ my Boa EF on 6 b ey & me me 6 Ol eS BP ot ge po @ §@ € GE Rw & oy ee Lite wane Seaaeit" - : PS ere "a eo oy i Label ena ge OS7Le025, VP 112025, TO 122025, OE 2028 & 0604. 2025 made herein and upon hearing the arguments af ori GoSumon, Advocate for the Fetiioner and GP for Mines ; and Geology for the Respe ond|enis; IA No. 2 OF 2028 IN WP NO: 44808 OF 2025: Between: : Wis Gayatri Exparis, Office at Ballkaruva (Vilage and Mandal), Prakasam District Represented by is Proprietor, Sort. Pavuluri Padma Wio. Veeranianeyulu, Petitioners AND Y. The State of Andhra Pradesh, Rep. P iis Principal Secretary, Ministry of industries - "and Mines, Secretarial Buldings, VYelagapudi, Amaravathi. Dm The Joint Secretary, ~iddustriesand Cammerce, Secrefariat Buildings, Velagapudi, Andhra Pradesh. The Director of Mines and Geology, Government of Andhra od Pradesh, brahimpainam, Vilayawada, Krishna District 4. The Assistant Director of Mines and Geology, OQngole, Frakasarn District. Petition under Section 151 CPC is fled graying that in the crcumsefances stated in the affidavit fied in support of the petition, the High Court may be pleased {fo Direct ihe Respondenis to unblock the MDL Forfal and issue disre ate b Rermis sublect fo the Petitioner 7 ne oe depositing Rs.2,51,886 towards Normal Seligeniorage Fee, Rs.2,51, 996 towards Penalty, Re.37.4G2 towards DMF, Rs.5.034 towards MERIT (as ner revisional order dated 25.10.2022) to the Respondent authoniies, Pending disposal of WP No. 11868 of 2025, on the file of the Hig CH The petiien coming on for hearing, upon perusing the petlion and affidavit fled hergin anc upon hearing ard the High Court order a Me ° x rn IANO: 7 OF 2025 i ae gi se vn Len es ef fe ' Me! gat pe eat we ge ee be pa fh. fh te Rh ie eG i BT B&B Bo Be nt Sed si i ste bos % . & % 1 G 2 me 3 * ee be Pe ge EE Ew pep gt Oem Am & a je . Om S&S ~~ Bom & , wit, + Dib $ Lp hh tis fechn nat, sheet pooh «toe win ner bac ey veg " Seco " £8, Bt am Me, r4 " m% & - Eh : " % eS eB Sw 7 % cs ; eae ail es 4 en ¥ ; ¥ As a, al ia Loe wo 5 i Bot Go 8 gem & Et & B fF . rad Fee spre ary ts th. + tee 7 ee 4 ory eo fy ee fee ws oe a < e a es 6 a a roel a3 a Sod sof he, * Co tus mn C "id, a 2 we be we . oe G a a a he, ae io peeers n © 'este "a nf Yee gg nr, ee saad rr co SO , ey tA ah the ven f% ' ie L ie . Cook £93 sents " Soon bebee Si ae oo "e% Py ong ¢ vores, iooel oe pied ry see r. L . n 3 doe LNs ween ; a faa " : eet zs Fort " wens et an sd ad wee rn a As re 2 fen a ans mas ie eS oy 3 Re a i p as " ae Jone '- ve cat rai! heed. ra bs se nee WP At or 7h Mee, Peng, wt nA é tay r4¢3 Lt we "ab rth LA ae 4 wag sy ¥ <p ies ee CO Pn re. Br i © oy oe "4 a" pave he: a Sea. a ig "s wages a Seve hon ve ind Co £% %% aie " 'r mee ro Hs vere ; ob Je yee ahh ger ee 7 a rs reg 'ee ete rd : Peee "4 pe oes fase a" oy Sie ee in Cong leon tte Oo BP od He % % a 808 i a: wee Pee ety cane Soo we a ped Sens oS ao ram we pe Oo gt bd Boog Te "pet 05 ¢ a me thE A 3 wb ft hee cs eae A natural & State of And ore So part BN x TINS OF 2088: wy 5 on. ver , LS wn bere aden, ~~ en 2 G7 ss, wb iB bez BB & B on fa % ad wetbre eee oot, 3, 4 tes ue ED . J ps Sed 2 % xy i & g gany, Vi fhe High s x indust e ne Prade Ret , ge rel dated GF. 05.2085 & Sehwveen AP the Demand Notes No. 1S8a/Mihy the secand respondan of ¥ §: WP AG AA x oS direction 9 CONSENT Seder S $ court ¢ a dR respondent agairist the petitioner, pending disposal of WP No.1 1991 of 2025, an the fle of the High Court, The petifior: coming on for hearing, upon perusing the Petition and the allidavil fled in support ifereef and the earlier order of the High Court dafed O8 D4.20e5, 2d 08.202 O88, TF.49.2088 10.72 2085, 03,02. 2026 & OC.04. 2028 made he of Sri G.Sal Narayana Rao, 'Advocate for the Peltioner and GP for rain and upon hearing fhe arguments Mines and Geology for the Respondent Nos.1 & 3; WRIT PETITION NO: 12493 OF 2027 Heiween: Matidi Ehupathi Reddy, Sva Veerreddy, Age. 51 years, Oco. Busitess, Rfo D.No. 1-¢ $49, Ra Ravulapaiem Vilage & Mandal, E.G. Cistrict. | .. Petitioner The State of Andhra Pradesh, Rep. By fis Rrincimal Secretary nadie Ranarment of industries & Garmmerce(Mines}, Secretariat Bulidings, Velagapud!, Guntur (istrict. 2. The Director of Mines & Geology, [brahimpainam, Krishna Chstrict, 3. The Oeputy Director of Mines & Geology, Kakinada, East Godavari District, : 4, The Collector & Chairman, District Level Sand Coammitiea, East Godavan Cystrict, Kakinada. 5. The Tahsildar, Ravulapalem: Mandal, East Godavari District < : ~-Respondents Mettion under Ariicie 226° of the Constitution of India praying that nm the circumstances stated in the affidawt fled therewith, the "High Court may be pleased fo issue a Writ of Mandamus declaring ihe impugned Show Cause nofice No.S518/Sanc/2019-2, dated 27.03.2024 and the consequential fapugned demand notice vide 2 6 £ - ge & & B 2 ey ee ne: es a aerel % oie fotee. ey te tng , ae a rs een ae "te oo bad ng and tach, ners L 03 sont ? A ed igs 2g Bs CS e% coeds i) oa wm FC ao OE a Foe Py, agers Ro ae ea ye *3 "gs SMe te 4 Sone a . 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So Soon rs ; "3 ge @ a nn oa wo 8B 2 oy we ty gy a OG 'need MT San BB a an Fe z lead ge ie ng 2 ae : es os Bd , o 2, 3 a * ie OF : a re Z fe teem z tare 4 Che » f bee 3 , : et : ae has HG "pen sneer os ia ye 53) i" Be Pe é Sg oe ae "ag pu Bh G & ME needs mp Ee ar " Boh 5 € iG an no By 46 & @ ~ #8 a] uw £% ay ie ' Oh we, | Baee eee as AY . : ey i. "toe tee ce 1D z 4 hee "ee Ss es " Spree 3 "x wi, OS, bebe Ps ys Boek be . on beer waging "of oe ' a" 4 or eee ; ia t aa aoa . a fo. eg & OB Bom 2 Wwe gy p 2 & & ee oy 6 Of f se oh 8 & ® CG w ay fo vars ans a ae £m 8 8B eB oS e yg : Ss fxg O Ban Ae ; rn Bom ey em pe SO ee 2 eg 3 ge "™ Mg in cee nee o% 1 agen we oe i wee yr 907 oes os eu eg i : ba & Lh os $e oer Ce are, ae 44] be oo nny a + . "A b: ed Ny' C3 er wba Sees a jet ~ wh SS Ley or on oe 23 meen sp. on Lb fs ye fe a3] £% a Peesse onpra, he wm ees sggrae " a , , ;, * cen ; vite mq & £ Se we EE ie yr Poa 2 t2 cB Oo te fe an ane an % OG wm & a a ae! - & ee iy in @ mm mp w ws ~ © ® OFF ££ Gyo B ag te i ww & B BE neo a a A as mcd nt "ee rs soy Oe ERS en UR rg rong ta ef nd om we «ERD He ae ao % & € 8 we & 8 i a od fe were ee a LD ; Si ky ® we 8 2 & & an; a a a nn ns wnp Tew wate LED SB cw 8 Ss #7 we ' ae: on he oe aeons a 'n, 3 4 4 eo 2B 8sQ FEE o BE S az 6 €@ & 22% 2 8 «i 8 = B Be * 4, a i S OG os 2 ey BS por wale ee pe Ee : ae. ye na " 5% , od , ' ce 8 a saat ee Seow a " tag we f > "fs a aan me 903 ee wok eee tom, = 3 2 * ; ; tees , leg Sansa a a oe egy an «EEO L "re i Ge dk ES ban $ me, a gong ae sd C4 od £4 fd } ' co) pag ny ~ 3. The Assistant ONrector - Mrishna District. P Mines and Geology, Vilayawada, . Respondents Petition under Article 228 of the Constitution of indiais fled praying that in the circurnstances stated in the aidawt Ned therewith ihe High Courl may be pleased io issue a writ of mandamus ar any other appropriate writ or direction deciaring the proceedings of the drdreapondent issued in demand notice No.Q20/TP/ISO20 dated 2S.71,2022 as llegal, arbitrary and in violation of principles of natural justices and algo ane without power, IANO: 1 OF 2025 _ Petiion under Section 151 CPC is fled praying that in the circumstances stated in the affidavit fled in support af the petitien, the High Court may be oleased to stay all further proceedings pursuant fo the issuance of the demand notice No.Q20/TP/2020 dated 25.41.2082 Pending disnasal of WP 12595 of 2025, an the file of the High Court. The petifion coming on far hearing, upan perusi ing the Feltion and the affidavit Hed in support they eof and the earlier order of the High Court dated OF. O8.2085, 18.06.9025, 17.17.2025, 16.12.2005, 03.02 2026 & 03.04.2026 made herein and upon hearing the arguments of SRI NARASIMBA REDDY GL Advocate far the Pelitioner, and of sovernient Pleacer for Mines and Geology, for Respondent Nos.t ic 3; WP NO: 12944 OF 9095- Sehween: <oyyana Prudhviral Reddy, S/ Be svinivasa Reddy Aged about 48 Yaars, One: Business, Rio. D.No 1-47! "Loddal badhra Vilage, Reddika Veedhi, Palasa Mandal Srikakulam District - oo Fretivioner "AND i ie & eed pene ie et a nc a we fe Ee PE & " me ce ba B a) wa hrees & $B ua i sooo ae ES £43 we 4 ei 2.0 x Be # 8 & _~ B 4a oo x ; ; Fea ie & 2 Ss 3, Go RA as ee a 2) & % & ae 2 @ 2 or foe - 7 ra ee, % . rats ye ad. oe . coms 0% CS fovee en gym ae hs 03 sat eo G3 / ee eo Cs os re x eee? fore 7 'yes Led et nas ed eae be sable a3 nb os Go @ & oy ( GO fe "ey FS ae Be m SS @ 1 1 wy eB «a & < ' " Bw & RD Se ra ON ao , 'hm GR £4 Ee a Oe td 3 he a 6% ™ 2 nd ee ee Ey i & ¢ Hs we 8 we f& Me" ee ES ae & & » wm fe @ % ee aa & a oy ee 44 BD ee wpe a eke a Ch SM ~ : Ls cn en. ts 3 ce & ae a @ da Wea be yi my gee a = ai eh pee ee & BS @ Bog 2 Zo E mG ae eR iy en ae LA rs oot we oe ay; 2 apemgPeee fe og ; Rive . the a re ns, oe a wg a te me oO au & & aa ata mn OQ, EB os Bo ie ne apn, 's " £%% ¢ naa os By oe footer le ny ae a rar) ke me GS 8 a oe ge oe og i , £8. he eh ee fy "tet he tx "fr wy Aid a3 we Fy en fede Se wer fe, ay Ee he a Sa COB 'i Ce: Beh phe on . pak OE ; ? ee 533 . age + ean G4 ', Crook ye we % rare, £04 "CE HE Ee ae Bi tan ns ie om yea 7% apes 587 A Bon Oe es seed ie fs , eee oe) inh fen hut = GB 05 ed ' nt, weees me fh ' u a wees me ty ape wb Soo. pe oe fe Bom & & 2 wanes ep Boke Ge & te i hy " yo roe. oe feat "er tS ne id : Naot gut pee baad 7 a Pe co % K eed "he ok , be pe ¢ a feng antes a} en ae 34 rm reren wr on 's) s&r Lf is wy wood tke 04 i oss 3 re, one breed os # & & woe Soe er @ ae OB e fe * fe fe. om "re bees 7 us % in 474 Resed xt "4 Kn sia bones ae stpok wher? eeoee Cape en res, eat Meet ad is = Bee ES G * ce Bok he & os ae C4, g 6B B Bo Sat ey ' wo an iy oe wae $0 {2 3S oe ty os nM & = ff 2 g & Se BM FB te a os. B aS & 2% See ke @ & a 8 s e4 fy ds wy oe wy UE mm 63 a ee oe we ee ry ene ww & af pegs fe BF OY pe Boge ity ow B te ES bg a 2g GE ef ne mw ks ns Ma ry Gb th mm 4 oe a a ao @ = S - 3 sy a ae wy ae . OR wv we hate on Se + Jee tagk chewd wed were ay" "Oo of Bs com , a o od er fe pes Kz tn OO . oa ih, OR wa, ors ay rm "hy & "a & ch Re 3 fm es EE ae pan $31 Sree fon a ee " Sees Tyne ee oa) oh. S wm 6 2 & Boe OS pet . me ae % os 2D + i rn avi EL a be & & 2 & = & Ee @ Fe em & J Se rn mtd e: foe Sone a Son ove "he aS a Ls "ys rs 43 4 a we grey o x. ood ie 3 wat fone 5 faved 3 o fete EL MEDAPAT] SANTOSH REDDY Advocate for the Petitioner, andl of GP FOR MINES AND GEOLOGY Advocate for the Respondents: IA No. 1 OF 2025 IN WP NO: 14249 OF 2025: Between: Jaiprakash Power Ventures Limi ited, . Having ts registered office a Complex of Jaypee Nigrie Supen ermal Power Plant, Tehsll Sara, Nigre, Singraull, Madhya Pradesh - 488 89 Rep by its President (F & Aj} and Chief Financial Officer Mr Ram Kurnar Porwal : .. Petitioner (Patifioner In WP 14219 OF 2025 or the Ne of High Court} sent "AND }. The State of Andhra Pradesh, Rep. by is Principal Secretary Mines and Geolagy Deparment AP. Secretarial, Velagapudi Amaravall, Guntur [Netrieft?) > é. The Cammissianer and Blre re oto r of Mines and Geology, brahinipainam, Vi jlayawada, NTR District Andhra Pradesh - 23 456 3. The Divisional Mines and Geology Officer, D. No. 1-2-7, NH-18, Qpposite Ghllakuru P.S., Gudur- 824 472, Tnpat' istrict 4. The District Mines and i Geology Officer, A-Block, Room Ne. 401 402, 403 and 420, Padmavathi i Niayarn, Collectorate, Viruchanuyr, Tirupati Dis iriety Andhra Pradesh ~ 477 S01 The Gollector and District Magistr rate, Distnot Collector Offices, O41 Collectorate, Tiruchanuy, Tinpati District, Andhra Pradesh - S17 « MBSHONGENtS {Respondents in-de-} Patition under Section 151 CPC is fled praying thet in the cirsumetances slated in the affidavit fled in support of the writ pefition, the High Court may be pleased fc grant a stay on all further proceedings & g WN "3 eS se ~ ? $ related fa Denmiand Notice] Nos 82-A/20 x = FS x . PPupa r x and Geology Office url may pase such orders ¥ i@ HUry i © ts against ihe Respandent oH WP No. 1324 x x { stat n + g and the 8 e iad, > yy £ ry Ve 2. 4 : > Bo e 8 ardes § : nearing the argqume B s 3 3 f ndan the Respe V4Pq7 OF 2028 *s WRIT PETITION Sehweern. Petitioner N fey OT xy 3 ay cam VHE x $e x x Li Rep by lis Pariner, Mr. Pera G wy ", Shree o ot baat Se aaa oP 3) ~ 4. S x inrahimpain aN : Secretarial, Rep by Rs Principal Secretary. Vlayawadk The Divisional Mines and Geology Officer, Tekkal Mandal, Srikakulam District-53g20h Respondanis Patifion under Article 226 of the Consiitullon of India, is filed graying thal in the c vrourstanoes stated in the affidavit filed therewith, the High Court may be pleased fo issue a wil of mandamus declaring Oemand Notice No. R.D.NoTSQ4/MDLITKL/2Z024, Di 32.02.2025 against the finished products and insisting upon the pelitioner to obtain % Transit farris issued by thelr off ee from salefransportation of Raad metal and imposiian of penalty is s legal, arbifrary, vague and without urisdiction and violative orinc ples : of natural lustine rw Article TSC Kg) and 300A of the Constitution of india and not to interfere wih the petitioner business and consequently set-aside the same IA NO: 1 OF 2028 | Petition under Section 154 EPC. is Ned praying that in the circumstances stated in the affielavil ited In support of the petitian, ihe High Court may be oleased to guapend the Respondent no3 fom groceering against the petitioner with reference fo the Dermand Natice No. R.D.NOASG4/MDLITKL2084, Dt 22.02.2025 pending disposal of the WAP. - The petition coming on for. hearing, upon perusing the Petition and the affidawil Aled in suns port ther reanf and the order of the High Court dated S0.06.2025, 28.07.2025, 11.08.2025, O108. 2025, 274 O2 2086 .& 18.03.2024 made herein and upon hearing the arguments of UTT. LEGAL Arvooate for the Petifioner and of GP for Mines and Geciogy S for the Respondent Nos. 1 fo 3; RIT PETITION NO: 14864 OF 2025 Behween: SB. Satyanarayanea, S/o. Sambaiiva Rao, Aged abaul $9 years, Occ Business, Rfo. Flat No.3d5, Pragati Towers, Veeraiah Street, Maruthi Nagar, Vieyawada, Krishna Dest s : BS 4 2 3 ay h ws cael ben on oe " " ioe mm | td he co) pe (ge ee an ae & £ £5 £6 re oe BS. & gq w 2 ™ 6 ad we es ee sea) 74 "eet wae , oe ee . " Sons on ai EB hee aa as ine aoe oS 2 oT ow @ B® BM oh a nS ah Ey ty "hoc 630 ee sh ree ron) ge ME bow he a agen a foes ' as rl f pt Sage wn ; £ Ces eal wi © off gh Pr ans Ge ett tee od GE agen oF Ur her thet ana 19%, 0 we gree ys Ko t ood 7% wee sy wd oe . : "se eg ie SES BES 8 i 8 mB ow 2 & oO 2 Bw WA ahs fn Fe) , OS 4 ; eee a: mc a 4a we 0 wwe EA 55) ad , oo Ces rt i Sed OS sr an i Be 3 8 ry G. m & 2 ee am ts OF ao ce + an aa ee & © EE ££ . & R&R me BG 7 EP one ee ee fs pom wm tO me oe GR SE wy Boop Gm or as AR c a) me ne oh we Uk co A "AD x boo ve, ej oS i. og. Se ng. Ee % oe £3, "pen y bower 93 nh, Yoo Fa vor of' -9rA, £2 oe % tA "ES - 3 ee ae 3 Mh, Taal a od ne Ne Che ade a a a sp ¢ oo wow & pir < 7h vers ig 5 4 th x Go so ie eet a OO egg AB te fe Fen 3 a A, ; 5 ' be yer aA % hE SS pee ron chon ey oe 8 'ie, ae ED "wz G ae rosa oop a ns ma oe ans An we o Co ye oe Fa a ae fi. & th a. eet? oo he ai Ses chee, oe P Sone Bat bn spaeg ye 7 eee 4 Bd oe vg ee ne ey OS Bes 2 oe teh, tf een @ rig' ote. ee bad Fao Ms oy tere i, "ere nk naan BA . A ee "oe meg tegen fen Cy ed rr ey BD om om oe en a ns a a a one om, * a Bree £5 pe wos z 5 A oe wy hevew Cab tee oe C% en Lhd Ch ey ~ Fae BB ce Gk ae af ve sn nr a) ~ ee ti thy CO BR ke fe ee we bee crs an a: © oh ar An | ro a ai e ben feet aan oo oft. Go og , ; "gon "any as £5 Jc as e "a ee 5 yrs gS eo £63) ag tes £3 a: i tA j oo GO ed ey oh BY "4 . tie 4: "cs We BS sages Heh ed baer cs " 'oboei z "a a a ae ae seers mn a an te ' Mig gue a Sen ne RG nig, oY a §gs op Fat ai, th de, me 6 : me a a en ec 4 oe x ae an 4 ia ry ; vgn hgh i ce "(ad SG ' foes ad hs tp fet Sey eae an + ann? %) an i pom 4% & 8 EB Rs ee me @ "= ge os "hoy, fe fs te weed ene me 43 a oe peed Gi hee rs, pts 4 ised 'her Pr a rn re 5 O >» B 2 ~ ee a (an + ne <a an oe on, 6 AB te & Ba oe wee re ae PO aa ca ion hood iv a oe ie Hs fay 47 kd Z £3 ge ay ray Sy om ORG wy oe nn a oa S30 OE %, 4 ee 15 £4 oR a ee f She aA a BP gerne Pa ooey eae stout prove. tad mg ie shee? chee? senses he duh a fv haeee 6 a & & Bie " o 8 ae rn ea G : we % sw 4 sees " "ou 4 tne wy es teh, ge ye Oe wh SB a 4 E ~ E ~. £8 & 74 £ Be % co & tho on ba ie yee og & Bg mH mB Be ge i = we oo e £6 ££ Bs % & me an '@ 8 - ae "eS oe & Reed ° call & a g Srdrespoandent sce g e 3 High Caurt mm: the issuance arqurments 4 u LA NO: Wr NO: Th2OF OF SORE: Between: M/s Venkaleswara Bricks, Having its office af Potharalanka Vilage, Rotluru Mandal, Bapatlabistric . Rep by its proprielar Sana Venkata Krishna Reddy. ww Pettioner . The State of Andhra Pradesh, Rep. by Hs Principal Secretary, nde Deparment of industries. and Mines, Secrelfarial Bulldings, Velaganucl, Amaravathi. é. The Destict Mines and Geology Officer, Bapatie, Rapatia District. fot . The Tahasidar, Koluru Mandal Bapatia District . Respoandent/s Petiien under Arfice 226-of the Constitution of India is Ned graying thal in the circumstances: stated in the affidavit fled therewith, fhe High Court may be pleased to issue a wril or arder ar direction with more garticulary in the nature af WRIT OF MANDAMUS declaring the action of the Respondent authorities in issuing Demand Nofice vide Nalice | 3532-/Bricks/2026 dated 25.95.2025 by duly sanfirming the Show Cause Notice vide Notice . 2532-4/Sricks/2025 dated 28.08.2025 as diegal, unconstitutional, without jurisdoltion as well as authorilly and consequently set aside the Gamand Notice vide Notice . 3532- 4iBricka/20e5 dated 29.08.2025 and the Show Cause Notine vide Notice . 3532- 4/Bricks/2025 dated 28.03.2025 as per the law Jaid down the High Court in WLP 83568 of 202f), WLP 12334 of 2021; iA NO: 4 OF 2026 Petition under Section 181 of CPC is fled praying that in the clrcumsiances stated in the affciayvil Ned in support of the petition, ihe High Court may be pleased to suspend the operation of Demand Notice Sunt. Reifion iy XM Bee - oh 3 : g wo rettionsr xy ofthe High C nd Net Fy o ioner, GP FOR MM 3 z "~ id upon hearing the arquinents ¥ "~ A ~ oud, Mine x oy = AND 3 3 33 ad ¢ herein ar " Be eh we x ° YR 4 ¥ d " g $3 THS26 OF SG88 Rohyeean ° 5 Notice vids ¥. ° Deperiment of Industries an Veal 2. Phe District Mi x WP NO Sone « Pending disposal of daied 25.05 Respondent No.3: Cause y 3 aN e Tahasidar, whee aes Kat ys * x Sy Ped Mat : YY x oy eee x. i me bie Respondents rand Notice vide Neti yo confirm: i 3 Sy ssiiution of India prayin Be > g iH Bek ? 7. 2 m igsus a writ or order or ciract o o 3 x MM ased 3 url may be gle nmder Ard i Petition & al ue " ey ¢ particularly in ihe na C SGricks/2025 dated 23.05.2028 and the Show Cause Notice vide Notice O532- O/Bricks/2025 dated 28.03 2025 as per the law laid down the Hon'ble High Court in WP 8356 of 2020, WLP 12334 of 2021. [A NO: 1 OF 2025 | Patition under Section 181 CPC praying that in the circumstances siated in the affidavit fled in support of the petition, the High Court may Hion of Demand Notice vide Notice 3892-3/Bricks/2085 dated 23.0 5.2025 and the Show Cause Notice vide Notice : S532-2/Sricks/2085 dated 28.03.2085, Pending disposal of WF {S836 of 2025, an the fle of the} ligh CCH', pe please fo suspend the ope The pefiian coming on for heari ing, upon perusing Ihe Petiion and the affidavit fled in support thereof and the order of fhe High Court dated 25.06.2025, 06.10.2085, 03.14.2088, T7.11.2085, 10.12.2025, 03.02 2026 & 03.04.2026 made herein and upon hearing the arguments of Sd N Srihari, Advocate for the Petitioner, GP for Mines and Geology for the Respondent Nos.t & 3 and of GP for Revenue for he respondent No.2: *s WP NG: 18832 OF 2028: Between: Mis Sri Venkaleswara Swamy Bricks, Having is office al Potharalanka Sivaru, Tiopale Katla Vilage, Kolluru Mandal, Bapatia District, Rep dy is promriefar Sana Paramndham . Reddy. o Petitioner AND 4. The State of Andhra Pradesh, Rep. by is Principal Secretary, + & Department of Industries 8 a ne Mines, Secretanal Buldings, Velagapudi, Amaravaih. po The Distiat Mines and | Geology Officer, = Bagatia Distr tp The Tahasidar, Koluru Mandal Bapatia Distinct. oe Respondents wages, o% ates j ~ $ y idlayi ad in the aff 9 ae Me , g Rat in the mraying f the Hic Py Soe rant coed ISSUES . ring the 8 " < z Y~ z RY more particularly in the es é $ ; Demand Nofice wc 25 by ondent autheriies mm issuinc ae o the Res i v action of 0673 ree i cen a oo ey ae het a Wy con 5 & wad Poe Sen os 1g wy ant ae) od ae sb % K 4 oll wes STP Notice: 5 ; Show Cause Notice vide Not sel ¥ A i consequarni the Hon'ble High Court in WL TOF 2028: - x ¥ IA NO PY fon . "hyedh & at $ hey ne wr o the High Court may be f Demand € NY Boe So ry toot en Cause 3 for the gs S toys AASB 2028: 1 POSS OF WP NO: ° ~ Rehween is t y ; é oe Ri | Paetitianer {. The State of Andhra Pradesh, Reoresented by the Principal Secretary, Mines and Geology Department, AP Secretariat, Velagapadi, Guntur District, AP : Director of Mines and Geology, we 2. The Commissioner anc Department of Mines and ( Geology, Anianeya Towers, D.No.?- 104, Block, 5th and Sth Floors, lbrahimpainam, Vilayawada- 821456. Andhra Pradesh. -- The District Mines and Geology Officer, Sr Depariment of Mings fot and Geology, Neldare, SPSR Nellore Cistrict, Andhra Pradesh . Respondents Petition under Article 326 of the Constitution of India oraying that in the cirournstances stated in the affidavit fled therewith, the High Court may be pleased to issue direct ion or Order more in the nature of Writ of Mandamus, holding > the Dermancd Notice No. 42 07/M2/1996 dafed 20-05-2024 issued by the respondent ie., District Mines and Geology Officer, Nellore arbitrary, legal, in violation of Principles of Natural Justice and violative of Article 14 and 19()(g) of the Constitution of india and fo consequently sebasikie the Demand Notice No az07/Me/ 1995 dated 20-0G- 2024. iA NO: 1 OF 2025 Patifion under Section 1S? 9 7 CPC is Med praying that in the circumstances stated in the aff davit fled in support of fhe pefition, the High Court may be pleased te 'St spend the Demand Notice No. AZOTIMZ/1998 dated 20- 08-2004 a4 issued by the 3rd respondent herein i.e@., District Mines and Geology Officer, Nellore, Pending disposal of WP {F7O92 of 2025, on the file of the High Court. The Petitinan caming on for hearing, upon perusing ihe Pefition and the affidavit fled in support thereof and the order af the msn Court OS.02. 2085 & C204 2025 made: here sin and upon hearing the arguments of Sri T Sreedhar, Advacate for the Paeitioner, and of GP for Mires and Geology, for the Respondents S WP NO: 17093 OF 2028: Behveen: > Gangi Reddy Amarnath Reddy, S/o. Jaya Rami Reddy, Aged 51 years, Rio Flat No.i fi, Ist Floor, [Nshan Classic Apariment, Ramesh Reddy Nagar, Fatekhanpeta, Dargamilia, Nellore-24003, Andhra Pradesh. .Fettioner 4. The State of Andhra Pradesh, Represented by the Principal Velagapaci, Guntur District AR The Conyrissioner and 'firector of Mines and Gaeciagy, Dapartment of Mines and Geology, Anjaneya Towers, D.No.7- iad &-Biock, Sth and Sth Floors, lbrahimpainam, Vieyaweada- Sei456. Anchra Pradesh. ops The Olsirict Mines and Geology Officer, Oy Osnartment of Min oo mesporidenis Patition under Article 286 of the Conatitution of India praying thal in the clrcurnstances stated nthe affidavit fed Therewith, the High ourt may be cleased writ of mandamus, holeing the's Gentony ¢ CNficer, Nellore as arbitiary, thegal in violation of princigles of natural justice and violative of arficie 14 and 191g) of the constitution of india and fo consequently sebaside fe demand notice Se, No. 1Q8eAWiS00S dated 20-06-2024. oH NN iA NO: 1 OF 2025 | Patition under Section 957 of CPC is fled praying that in the OUOUMMISTANoSsS slated in the affidavit fied in support of the pelilion, the High Court may be pleased fd suspend the Demand Notice No. JS2/MiSOOS dated 20-06-2084 issued by the 3rd respondent herein ie. District Mings & Geology : Officer, Nellore, Pending disposal of WP T7OSS of ZOS5, on the Ale of the: Nigh Court. The Petition coming on for hearing, upon perusing the Petition and the affidavit fled in suppert 1 hereof and the order of the High Court 03.02. 2025 & 03.04.2025 made herein and upor hearing the argurnents of SRI T SREEDHAR Advocate for the Petit loner, and of GP FOR VHUNES AND GEOLOGY' for the Respondents, WP NO: 17106 OF 2028: : Between: Gangi Reddy Amarnath Reddy, Sfo. Jaya Rami Reddy, Aged 81 years, Rio Flat No. fit, Ist Floor, Dishian Classic Apartment, Rarnesh Reddy Nagar, Fatekhanneta, Dargamitta, Nellore-524003, Andhra Pradesh. i ...Petitioner AND 1. The State of Andhra Pradesh, Nepresenied by the Brincinal Secretary, Mines and 'Geolog gy Department, AP Secretariat, Velagapadi, Guntur District, AP The Commissioner and Director of Mines and Geology, ha Deparment of Mines and Geology, Anjaneya Towers, 0.No.?- 104, B-Biock, Sth and Oth rigors. Ibrahimpatinam, Viayawacda- 821456. Andhra Pradesh. | 3. Tre District Mines and Geolo ogy Officer, Department of Mines and Gecogy, Nelors, SPSR Netlore Dist rict, Andhra Pradesh » Respondents Petition under Anicie 225 of the Constitution of India praying that in the circumstances slated in the affidavit fled therewith, the High Gaur may be pleased to issue direction or Order more in the nature of Wirt of Mandamus, holding the Qemand Notice No. TP ISiM/ O88 dated 20-06-2024 issued by the Gra respordent Le. District Mines and a Gesiogy Officer, Nellore as arbi tral ry, Hlegal, in vidlation of Prncinies of os Natural Justice and violative: y Article 74 and JSCikg}) of the Coanatifution of india and fo cr oneequently se-asikie the Demand Notice No. (7 1O/M/1988 dated ? IA NO: 1 OF 2028 Feftion under Section 151 of x iw Pare ge 1S weds, cy "ey £Y a) Pee BS o3. '3 cA oe "ie corm 4 ree oye oe poly ree crcumstances slated In the affdavii Hed in support oft the pefition, the High Court may be "sone to > Suspene the Dernand Notice No. sued by the eerie herein ona nonte. $87 Z & "fs a LH. he j wD on. Pad a Fae az, f3 mE na Be g a tae oh. ie &B w ce cA 3 om 3B an) rk oe The Petifion coming an fe - heating, UpON? perusing the Petition and the affidavil Hed in Support thereof and the order of the Hi igh Gaur 03.02.2026 & 03.04.2026 made herein and upon "hearing the arguments of SRI T SREEDNAR Advocate for ihe Pelitioner, and of GP FOR MINES AND GEOLOGY, for ihe Respondents: IA NOGA OF 2024 IN WE NO: T9839 OF 2024: Between: oe : : wee et i & Me erertsy Nas Mis. SOX Minerals Privat e Luriied, Represanied by Ne CEO, Sri Amarendra Kumar Visakhapatnam, Visakhapainam Oistrict, Andhra Pradesh. _ on Petiiensr {. The State of Andhra Pradesh, Represented by ds Principle Secretary (Mines and Geology Department), Secretariat Buildings at Velagapudi, Guntur District, Andhra Pradesh. . ¢. The Director af Mines and Geology, Sate of Andhra Pradesh office af Ibrahimpatnam, Krishna District, Andhra Pradesh. Cod The District Mines anc Geclogy Officer, Anakapalll District, Anakapall, Andhra Frac yesh" 4. The Vigilance and Enforcement Department, Government of Andhra Pradesh, Represented by Hs Regional Viglance and Enforcement Officer, Sector-7, MVP Colony, Visakhapainam, Visakhapainam District, Andhra Pradesh. . Respondents Petition under Section 1st GRC is filed praying that in the circumstances stated in the affi davit fled in support of the petition, the High Court may be-pleased to stay 'of ali further proceecings pursuant the demand ncice im Demand Notice No. S057/Q72009 daied OF 08.2084 in consonance with the Letter in Lr Na TS8AVGE/20e4 dated 258.07 2024, Pending disposal of WP No. 17838 of 2024, on the He of the High Court, The Appeal coming on for hearing, upon perusing the appeal and the affidavit fled in support thereo f and the order of the High Court dafed 14.06 2024, 09.09. 2024, 14. 1O.3024, 04.77. 2024, Sh.7 1 2024, 09.04.2025, 22.04 2025, 19K G.2025, 05.07 205, O8.10.2025, 27.10.2028, 17.14.2028, 91.42.2025, 18.12.2025, 21.04.20 TB.O2 S026 27.02 2086 & 48.03.2026 made herein and upon hearing the arguments cf Sri V SAi i KUMAR, Advocate for the Petitioner and SP FOR MINES AND GEOLOGY, for fhe Respondent Nos. 7 {fo 4; ¢ ES 2 & 20, RIT PETITION NO: 19283 OF 2020 Behvean: a SW Rame Mohan Reddy, Sfo. & ah, Bala AM shina Reddy, _ about 49 Estate, Saraswati Nagar, Da ntact, Nellore, § S.P.S.R. Nejlore District years, Occ: Special Class Co ont 4 ~ Petitioner AND 1. The State of Andhra Pradesh, Rep, by ts Princinie Secretary, Mines and Geology De spartmer ni, Seeratary Bulldings, Velaganudi, Amaravathi, Guntur Distric &. The Cirectar of Mines and eciogy ibrahimmainam, Viayawada Krishna District. The Assistant Director o Cistrict. 4 The Station House Officer, Muddanur Police Station, Muddanu YW S.F District . Respondents Fatition under Aniicle 286 of the Constitution of India is Med praying that in the circumstan cag stated in the affidavit filed therewith, the High Court ray be pleasec 2X6 issue an apgrapriate Writ, order or direction more particularly one "in the nature of Writ of Mandamus declaring the dernand ice demanding to pay a sum of Rsst07, 100% (Rupees Sisty Four Lakhs one thousand and Rurk and also the cansequential gproceadings © Latter No. SiSandi2018 di.27.08.2020 issued by the respondent No.9 requesting the resnondent No.4 lo fle a criminal case against the pefiioner and communicate the FIR fo Him for further necessary action against ine Nioner for the alleged contravention of Rife GB (18) (a) of the Anc ihra Pradesh Minor Minerals Concession Rules, 1866 as arbirary, legat, quite contrary to the sracedure pees. envisaged under the Andhra Pradesh Minor Minerals Concession Rules, 1856 and in utter violation aviihe principles of natural justice apart from the being violative of | fundamental rights quaraniaed to the petitioner uncer Articie 14, 19, and 21 of the Constitution of India and consequently set aside the sare: . IA NG: 1 OF 2080: Petition under Section 151 CPC is Hed praying that in the circumstances stated in the affidavit fled in support of the writ petition, the High Court may be pleased fo slay all further proceedings impursuanece of the the demand notice No. Si/Sand/2018 di ao.os. 2020 demanding to pay a sum of Rs 64.044 OO/- (Rupees Sixty Four Lakhs ene thousand and hundred only) and also the consequential proceedings in Letter No.St/Sang/2016 dt27.08.2020 issued by the respondent No.3, pending disposal of WP.No.19253 of 2020, on the file of the High Court. The petition coming on fer hearing, upon perusing the Pelition and the affidavil fled in supportthereaf and the order of the High Court order dated 40.10.2020, 17.17.2080, O4.07. 2021 & 16.03.2028 made herein and upon hearing the arguments of Sri V.R.Reddy Kovvurl, Advocate for the Pelltioner and GP for Mines and Geology for the Respondent Nos.1 fe 3: . lA NO.1 OF 2024 IN WE NO: \9¢81 OF 2024: Between: ue M/s. Prathima infrastructure kic., A company registered under the Companies Act, JOSE. Vide Registration No UdSs00TGISSIPLOOTS899 Address at Door No.o4-14-40, Second Floor (Part) indira Alcade Srinivasa Nagar, Bank Colony, Vileayawada ~ 520008, Andhra Pradesh, Registered Cffice af Plot No. 213, Road No.1, Film Nagar, dubiles Hills, Hyderabad - SO0096, T.S Petitioner AND y § %. 3 i the f sy . * Bahween: % Comps thimea dated 2 R % a a ' fink Od Om 29 xen . we KS r State c Mines A N > uinstan . 4 RS a 4 if : ¢ High Court may be pf os ; if "0, o were, es hy ty % "of tiper ruts ge "e , ae; a ti be £5 #y rata bases A ae isd we , od sed wipe £5 iy toad : ft 'eet Z ccd 6G ea is A NE , "s re eo. wbpe? hee? gn rie Peed nee ith od os Fest hee? red tee? af [ve % of ae B ae og were ao ge rap ae rn ap. oh 3 ah 4 : hooden , road wer ENS ng gg anny OR Aa fee . "aoe, bene ied oer mn & Sef bw & GS og SS NM PL ge Bt Gos a ae fee steed ei ie an os sad Pod qeer ce "een 'G 4 "apes ao 7% 53 hae, ra 4 ES ce ip Eo a 'a vee mF iy ne ie a te 'gene Fo gees oe we" ed, 2 Bh BS fee wh " "@ a Sn ns ar nce bette Eee, os poo vo ef sheet is fee ge : Uh Cr rn rr Ya aes whoo BS fe ue > Ee # me Es a ay a a Oe $3 ohm a ee: ch. 4 : ES * Be ca} 'ws re Ld 3 "arr Pe on - hea 5 A nS) a on <a gc F ue Of, By Gy 2S i fs ££ #6 . es ee, TS 2 es er rea gon ' % he - nT es: A odd Se oye we an 5% bbe ty vege ra "fs oy wmode ao were pote ke BE tee ph Ig oom th By ap & © a st oh 4 le = C4 [en soe ol pa y at ee ft Fe 'ned wy OE oo ge ig <a: a cd mM Oe gs iL 7, cB , OB - a aie an. ae we, a ar A as ae i, es he een an Bo te a an a an fk, ee a" op ke bad a ee es a & # mh Oo Be Bee gy we Be uy | an: ae ae a Tah te wm U2 on te ED an ae ar ano we 1p x ry ™ 3 , iti wo op (fF wh yr Fy mn RO YOO ie @ gh ogy ae an ae) ir 'wh is sel ae) co Coot pte oo Paes woes tree eee oe eatin oe " ry fy er sed oo " ad rs " rH ef aad ry we. New hy ee 'es si Bo rey vg Np RR EG Sad A ; oe mm ' oe, oaeee. co ei teas Sooo hows roa ttag a sere, as e 2 w " & BE e686 SS wo EZ o oe 2S pets v ae Ceen ee me on 'heen " nt wat, id eo Mo, 1 4, lene te £% ¢ hE 0 2B lobes we Ads Jeabe ena? venet "ft, Saws Re cr en Fy ty e * a id "489 ED ye eee i ban So 4 aa ths Be BE i o ny eee hye A "heel ee om eae "4 ager Me fxn ni ? ey FY BAe a. ~ pe BT £6 Ee Bw eo eS ce e wb Oe oe a we Ge Ge wo ey OE Lg oY ra a (ot tf cog BA & g> iB Hie 8 : fe " fee Me Bot bb bo ee oo SB & 6 Fe BE Dm om BM 1 aan FO eh fh. i Seen : A y He "er, ts a ae oy gen fn va eee! Cond ed oe keer sa von iy ee eto. nae 4 04, pe "x £3 ; oe ae oo oO when 0 an a ra fren Ut my % pA wt 4 a i a nomen teed cs 4 i 4 4 £ 4 a Soont Sewe 5' es Ses nr rr a no) i) nn on nr an ae a ey & TO 2 oe & Am F a gp @ & & a a m3 hers z pe A ? 7 See an Ofte 4 - bees & on an © a ws eR OE ee Bi veh oe fen & @ Uw: & 8 Se & @ +e os eee Pod ae - Bo oe § ; 2 " Poe a wn oo dg ety oo a oan aoe oot bs the affidayvil Hed in 12 uoon hearing § Address af Door Petitioner, Ressanden Court 4 4 x ~ pes iivasa Naga RS q = o tad Registered Office at Plot No. 213, Road No.1}, Film Nagar, Jubilee Nils, Hyderabad S00085, TS. Rep by its View President , P And Kumar. - o Pattioner Sup The State of Andhra Pradesh, represented by the Principal nents Secretary, Mines and 'Geology Cepariment, AP Secrefariat, Velagapucl, Amaravall,{s Sune District 2. The Commissioner "and Director of = Mines and Geology Jbrahimpatanam, Vielayawada, NTR Disinial 527450, $. The (Netrict Mines and Geology Officer, H No 45/85-6, NOR Nagar, Kurnool, Andhra Pradesh 518004 4, The Collector and District Magistraia, Kurnool Collector Complex, Budhawerakets, Kurnool, | ~ .. Respondents Petition under Section 191 of CPG is Ted praying thal in the croumstances stated in the affidavit Wed in support of the petitinn, fhe righ Gourt may be pleased - 4 grant stay of all further proceedings ad pursuant to the Demand Notiée No 3076/Sand/2019 df. 28-08-2004 issued by the Orc respondent pending disposal of WP No.19982 of Zed, on the He of the High Court Petition coming on for hearing, upon perusing the Pelion and the affidavit fled in suppert thereof and the sarlier orders of the High Court THO 2025, OF DE. 20285, 610.21 O25, 03.99.2025, 7.4 VO.12.2088, 09.02.2026 & O2. 04: 2026 trade hersin and upon hearing the arguments of Mis G LAKSHME Advocate for the Petifioner, and of OP FOR MENES AND GEOLOG ¥ for the Resoandanis fo WRIT PETITION NO: 20806 OF 2022 mehween: | Vis Rane Granites and Minerals, D.No. 1-268, Rodanda Rama Street, Tekkall Post and' Mandal, Srikak nm Cisticl Reo. by is Manading Partner, Sri Saravanan Ram 3 Sig Ridasear. oo Petitioner AND 1. The State of Andhra Pradesh, Department of Mines and Genloay, secretanat Velaganuci, Rep. by Ns Principal Secretary. 2. The Asst, Director of Mines: ANE TY Geology (FAG), Tekkall, Srikakulam, . Raespondents Patition under Article 228'< sf the Constitution of India graying that in the circumefances stated ne "he affidavit Hed therewith, the High Cour may be gisased fo iss 'Nt, order or direction, especially one in the nature of Writ of Mandamus declarin ng the Demand Notice No. TOS NVEGIiZ0e2 dk30.06 2022 issued by Respondent No. as legal and arbitrary and vidlative of Article 14 & 19 of Constitution of india and contrary fo APMMC Rules, 7966 consequently set aside tes sara, JA NO: 4 OF 2022 1g No. Toa V&Ge022 dt pending dismasal af WR No 20 be ~ of 20238, on the fe of the High Court. The petiion coming on for hearing, upoy perusing the Fefition and the affidavit fled in support thereof and the Order of the dt, 14.07. 2022, 20.07 2082, O4. 08 2022, 23.08.2082 & 24 LON nearing the argumanis of SK Nilay, Advocate for the Pelticner ws and GF for Mines & Geology for ihe Respondents: WRIT PETITION NO: 209171 OF 2043 Bahweorn: a Sri R. Krishna Murthy, S/o Ani janeyatu, R i, Rio Sth Lane, Nehuru Nagar, Guntur, Guntur Destrict. . Petitioner AND }. The Government of Andhra Pradesh, rao. by, Is Secretary, industries and Commerce Department, Secretariat, Hyderabad &. The ONrector of Mines & Geology, Sth Floor, BREKR Building, Tank Bund Road, Hyderabad oP The Assistant Director of Mines & Geology, (Vidhance}, Guntur, 4. The Regional Viqlance & Enforcement Officer, Guntur, Guntur District » Respondents Petition under Ariicie 225 of the Constitution of India is Hea bes praying that in the circurnstances stated in the affidavil Hed therewith, the High Court may be pleased fo issue writ, order or direction more sartioularly one in the nature of WRIT OF CERTIORARI, calling for records in Dernand Notice No 2487 AVg/2012, ah.27-03-2013 issued by Aasisiant Drector of Mines and' Géol logy, Viglance, Guniur and quash ihe same as arbitrary, egal, a uniust, unconstitutional and wolative of orircigles of natural justice and A > Minor Mineral Concession Rules, 79568 anc the Full Bench Jucq@ment reported in 1993 (3) ALT Page 129) iA NO: 1 OF 2075 (WP NLP No 28615 of 2073): Petition under Section 187 CPO is fled praying thal in ihe cimumstiances stated in the alidavit filed in suppert of the writ petition, the High Court may be pleased to stay all further procesdings m Cremand Notice No 2437Afg/2042, di21-03-20174 issued by Assistant Director of Mines and Geology, Vig dance, Guntur, pending disposal of WP no. 2O9T1 af 2073, on the file oF the High Court. ISI x y ¥ rt © MAES Ag x N SESS Ny rey The pettion car vi fled in suppe ida and th - < - ; ia I fw os fr ee wer dated { x : N ¥ 3 ogy 5s eck x and x g Me ram P for Mines 2 bony z WRIT PETITION NO: 21475 OF 2022 the arguments oy x . BS 3 x lage, BommanahalMandalAn M upon hearin \ Respondents: Advocate for the Sehveen iginess web bet Sipe .. PetWoanar/s RormanahalMandal, Anantapuram { y By Mean > ~~ y ar " Me € z . Ananlapuram, S we re APS 4 ow Respondent's si WANS SHO, "e a aos * " y a mek 3 IAN 2 " 4 % 3 8 ai in dhe circu istry 3 tw; BS ~ Ni tt N Yelaganud!, Amaravathi, ibrahimioadr Anantagur Hr VY ° 3, more particularly in ihe ne oraying "Ie He. Cemand Notice vide 1415(23 VE, RM-CrushanZ019 dated 18.05.2020 and Demand Notice vide Notice 1476(2 Vand M (RM - Crusher ettg dated 09.07.2019 and Show Cause Notice 1419 (2) V& EYRM - Crusher f2019 dated 17.05.2019 as Hegal, uncansiiiuiional and consequently set aside the Revised Demand.Nofice vide (4182) V& E, RM- Crusher2019 dated 19.05.2020 and Demand Notice vide Notice T47R2y Vand M ARM - Crusher/2019 dated 09.07 2079 and order in Revision vide Merno No, 33380 Fi Ve020 dated 02.12.2021. iA NG: 7 OF 2022 Feiifion under Section 187 CFC is fled praying that in the crcumetances slated in the affi dav t fied in support of the petition, the High Gourt may bs sleased to direct the Respondents authorities nat to take coercive stleps in fuNfferance of Revision wde Memo No. 3338/MIC yeor0 dated O2, Te.2024, Pending disposal af WP 27415 of 2022, on the fle of the High Court The petition coming an for hearing, upan perusing the Petition and the affidavit [Ned in support thefoof and the earlier order of the High Court di.20.07.2022, 23.02, 20268 18.03.2026 made herein and UpON hearing the arguments of SRI MEDAPATI SANTOSH REDDY Advocate for the Petitioner, GP FOR MINES AND GEOLOGY for the Respondent Nos. 7 to 4 iA No. 1 OF 2064 IN WP NO: 22087 OF 2024: Between: is. BGR Energy System Limited, Represented by Hs Authorized Ss signatory, S.Narishram Srini ivasan aving jis Manufacturing Unit al A-? ~~ on industial-Esiate. 'Ramaouram Post, Suflurpet Taluk, Nellore District, Andhra Pradesti. iPetfhaner in WP 22007 OF 2034 on the fde of Hidh Court} AND Patiianers and of Deputy Sol ICHOF General for Respondent Now] and <: iA No. 1 OF 2024 IN WP NO: 227 So OF £026 OR Linton of india, Rept 9 by iis Principal Secretary, Ministry of Hon'ble National ai Compa aw Tribunal, Res by is Reqistrar, Amaravaihi, Allicarga Logistics Lim ited, Avwashya House, Flog, GST Road, Salina, Mumbai -400088. Respondents (Respondents in-do-} Petition under Section 181 CRC is fied praying thal in the ircumetances stated in the affic fawit Aled in support of the wrif getiion ine Court raay be pleased! fo stay all further Proceedings n CRUSH Tribunal, pending | disposal of at a" & oe. iy ad ra wn o oe", The peiiian conv n@anng, upon perusing tre Wit Patition and the affidavit Med In sunport thereof anc the earlier Order of the High Court dafed OF. 10. 20284 & 1S.11 2024 mace herein and upon hearing the arguments of Sr M.MLMLSRINIVASA RAO, Advocate for the "s my x Companies Act, 1250, Vide Regis: si Address at Doar No S4-15- Srinivasa Nagar, Bank Colony, Vieyawada ~ 820008, Andhra Pradesh, Rahweanr: Ms Prathima infrastructure td, A company ragistered under the ny No LbS200TS Teo TPLCOTSSS8 paca For Part) indira Arcade Registered Office af Plot No. 213, Road No], Film Nagar, Jubliee His, ryder .Pettioner(s} Petitioner in WP 2278S OF 2026 an the Hie of High Court) AND 1. State of Andhra Pradesh, represented by the Principal Secretary, Mines AND Geology Department, AP Secretarial, Velagapudl, Amaravall, Guntur Di istrict. 2. fhe Cornmissioner AND. Director of Mines AND Gealogy, ibrahimpatanam, Vialayawacda, NTR District - 827456. &. The Divisional Mines AND Geology Officer, Narsipainam, Anakapalle District Andhra Pradesh 4. The Collector and District Magistrate, Anakapalle District, Angkapalie. Andhra Pradesh, : . Raespandentis} (Respondents in-da-} | Petition under Section 48 t.of CPC is filed praying that in the circumstances stated in the affidavit fled in support of the peiiion, the High Court may be pleased to grant stay of all further proceedings pursuant to the Dermend Notice No. 11S/Sand/2a24 fi. 12-00-2084 issued by the 3rd respondent, Pending disposal of WP No. 32789 of 2024, on the fle of the High Court, Petition corning on for hearing, upon perusing the Petition and the afidavil fled in support thereof and the earlier orders of the High Court aio 2024, 04.11.2024, 25.11.2084, 29.12. 2084, 20.01 2085, 102.2028, 18.03.2028, 22.f14.2025 --« TB .O8. 2085, 11Lor.ea2s, Y7 O8 2025, O6.10.2085, 2028, 7.4197.2025, 1292. 2088, 03.02.2028 & 03.04.2028 made herein anc upon hearing the arguments of Mis G LARSHMI, Advocate for fhe Petitioner, and of GP FOR MINES AND GEOLOGY for the Respondents: WP NO: 29993 OF 2023: Seftween: A Srinivasa Rao, S/o A Ve nkateswarl u Aged 58 years, Orc-Business Bia. Nayuninall Village, Vetapaien Mandal Banatla District, Andhra Pradash Sm as highly degal, viclative of retiGaner "AND . The State of Andhra Pradesh, Reo.oy is Frincinal Secretary Mines and Geology Qenartment, AP. Secretarial, Velagapuch, Ameravall, Guntur District . The Dlrector of Mines anchGealogy, ibrahimpoatnam, NTR [Netrict, AP The Deputy Directar af Mines and Geology, Ongols, Frakasam District, A AP | AP The Assistant Director of Mines and Geology, anata, Bapatia Cistrict, AP Respondenis Pei Han under Artic: 228 af fhe Constitution of Incie is Hed praying that in the circumstance' stated in the affidavit filed the ereth, x the High Court may be pleased to issue a Writ, Order or direction more g: x particulary one in the nature of Vet of Mandamus declaring Demand ? ae) : x eth ony. of oe ey Notice No 10427/M/@007 DL 15-07-2023 issued bye the + Respondent ery r am the law and consequently to sefaside | IANO: 1 OF 2023: | % ve woe uy wm rom me) © the High Court may be p! leased kk grant stay of all further proceedings by the 4° respondent, pending disposal of WP.No. S589? of 2085. on and the affidavit Hed in supps 4 Rattion under Section 147 CPC is fied praying that in the circumstances stated in the affidavit fed in suppert of the writ pelition, pursuant to the demand notice No.4 Od24 M2007 df 15-07-2029 issuacd APES we the fle of the High Court, The pefition caming an for hearing, upon perusing the Petition mthereaf and upon hearing the arguments of Si Turaga Sai Surya, Advocate for the Petitioner and GP for Mines and Geology for the Respondents: WP NO; 23070 OF 2024: Between: Saint Gobain india Private Limited, Represented by Mr. Animesh Saha, Taam Leader-Legal having is. registered office at Floor No .?, Sigapt Aachi Buliding, Nata, Ruki mani Lakshmipathl Road, Eqriore, Chennai - 600008, Tamil Nadu os. 7 .. Petitioner AND {. The Stale af Andhra Pradesh, Rep. by its Principal Secretary indusiries and Commerce Mines Oepariment, Block 4, Velagapudi AP Secretariat Amaravali 2. The Director af Mines and Geology, Sth and 6th Floors on Anjaneys Towers ibrahimpatnar, Nrishina District 3. The Divisional Mines AND Seology Officer, Door No. 1Q-2-7, NH- 18 Opp. to Chilakur Police Station Gudur- 524 412, Tirupati District i ._ Respondents Patiion under Articie 226 of the Constitulion of India is Hed praying that in the ciroumstances stated in the affidavit fled therewith, the High Court may be pleased fo Issue an appropriate wrif, order ar direction In the nature of a Writ of Certlorari calling for the records relating io the Demand Natice. dated 19-09-2024 bearing Reference No. MDLO(O7 0006 522/SPL-TEAM/2024 issued by the Divisional Mines and Geology Officer, Gudur (Grd Res sondent} and quash the same as i $ tisgal, arbilrary and in violat ior: of the Frincinies of Natural Justice, JA NG: 1 OF 2084: coon Petition under Section 181 OPC is fled praying that in the clroumstances stated in the affidavit fled in suppart of the writ patton, the High Court may be pleased: io stay all further proceedings in pursuanee fo dated 19th September 2024 the Demand Notice bearing Reference No. MDLOTOYOOO2 2522/8P { TEAM/S024 issued by the 3rd Respondent, pending disposal of WP.No.23970 of 2024, an the fie of the High Court. IA. NG: 2 OF 2024: circumstances sfated in ihe affidavit fled In support of the nelitian, the High Court may be cleased to direct the Grd Respondent te coniinue g ¥ ' i oe, issuing the Dispatch Ferniis at the request of the Peliiioner, sending disposal of WP. No. 23910 of 2024, on the He of fhe High Coun, and the affidavit fled in support thereof and High Caurt daied. 22.70.8024, 18.4 298.2084, 23.12.2084, 20.07 2085, is z oe i > 17.02.2028, VE.03.2045, 22.04.2088, 18.06.2025, 14.07.2028, 2 mae Sryes & O8.04 2028 upon Marra, Advacafe for the Petitioner and Sri P. Rama Krishna, learned aring the are yuments Sri Gnan Vivek Government Pleader for Mines & Geology fnr fhe Respondents: WP NO: 23922 OF 2024: Behweem Represented by Mr. Animesh Sahs, Team Leader-Legal having fis registered office at Sigan! Achi Bufiding, Flaar No.?, 18/3 kmani Lakshiripathi Road, amore Shennal - 6O0008 Petitioner 4. The State CF Anchra Pradesh, Rep. by Hs Principal Secretary industries and Commerce Mines Department Block [f Velagapucl AP Secraiariat Amaravali The OFrector OF Mines And Gedlogy, th and Oth Floors on Anianeya Towers [brah imoatn am, Krishna District ee Lp hae 3. The Divisional Mines And Geology Officer, Door No. 19-2-7, NH- 16 Opp. to Chillakur Police Station, Gudur - 524 412, Tirupati District, Respondents Fehtion under Article 206 of the Constiiution of India is Med praying that in the circumstances siated in the affidavit Hed therawih, the High Court may be pleased fo issue an appropriate writ, order or direction in the nature of a Writ of Cerfiorari calling for the recards relating to ihe Demand Notice dated {9-09-2024 bearing Reference No. MDLOTO904 T2177 /SPL-TEAM/2024 issued by the Onisional Mines and Geology Officer, Gudur Grd Respondent) and quash the sare as it is egal, arbirary and in violation of fhe Principles af Natural Justice, IA NG: 1 OF 20284 , Petition under Section ist of CPC is Hed praying thal in the circumstances stated in ine affidavil fled in suppart of fhe oetition, ihe High Court may be oleased to stay all further proceedings in pursuance to the Dernand Notice dafed 19-08-2024 bearing Reference No. MDLOTQ804 IOV SPL-TEAM/2024 issued by fhe 3rd Respondent IA NO: 2 OF 2024: Petiion under Section 15) of CPC is fled praying that in the circumstances stated In the affidavit fled in support of the petitian, the High Court may be pleased to direct the 3rd Respondent to continue issuing the "ispaten Permits at the request of the Peliioner, Pending disposal of WP 289228 of 2024, on the file af the High Court. The pation coming on for Nearing, upan perusing the Petition and the affidavii fied in support theres? and High Court dafed 2s. 10 2084 18.71.2024, 02.12.2024, B2.12 2085, SO.01 2025, 702.2028, 18.03.2025, 22 04, 2025, T8.08.2025, 11.07 2085, 03.02.2028 & 03.04.2026 upon hearing the arguments of Sri ONAN VIVER RKARRA Advocate forthe Petitioner and of GP FOR INDUSTRIES for the Respondents: WP NO: 23923 OF 2024: Saiween: SAINT GOBRAIN INDIA FRIVATE LIMITED, Represented by Afr Animesh Saha, Team Leader-Legal having ifs registered office al Sigapi wt o Achi Building, Floar No.7, 1 18/3, Rukmani Lakshmipathi Road, Egnears, Chennai - 600008 Fetitiioner AND 4, The State of Andhra Praciash, Rep. by fs Principal Secretary, wares a industies and Commerce Mines Depariment, Block # Velagapudi, AP Secretarial, Amaraval 3, THE CHRECTOR OF MINES AND GEOLOGY, Sih and Gth Moors oN on Towers, 15 ray npainam, Krishna [istrict 3. TRE Dt AL MINES AND GEOLOGY OFFICER, Door No. 19-2-7, NH-16, Gop. to Chillakur Police Station, Gudur- 524 472, x Mrugad Distict Respondents Featitian under Aricie 22 8 of the Cormstfution of indie is filed 8 nraying that in the circu imsfanoss stated in the affidavit Med therewith, the High Court may be pleased fo issue an appropriaie writ, order or direction in the nature of a Writof Cerflorari calling for the records relating to the Dernand Notic W204 bearig Reference No. os Sudur rd @ Respondent and quash the same as fis i by the Divisional Mines anc Geology Officer, IA NG: TOF 2024 PRwIK. $ ee x D Patiion under Sector oycuimsianoes sacs Se the High Court may be mleased fo siay all further proceedings in pursuance fo the Demand Notice dated 19-09-2024 bearing Reference No. MDLOTOQ80% WSOP! SPl- TEAM/2Z024 Issued by the Grd Respondent, pending disposal af the Writ Petition No. 23s of 2024, on the fle of fhe High Court, IA NO: 2 OF 20384 Petition under Section 181 CPC is filed graying that in the circumstances stated in the atlicavil Hed im Ssuppart of ihe wel petition, the High Court may be ol saved fo direct the 3rd Respondent fo continue issuing the Dispatch Permits af the quest of the Pelfioner, pending ' & fe disposal of the Writ Petition No, 23928 of 2024, on the file of the Nigh Our The petition coming on for hearing, upon perusing the Petition and the affidavit fled "SA support thereof and High Court dated £2.10. 2024, 18.47.2084, O2.12. anes ao. d2e02$, 20.07 2088, V7.0. 2025, 8.08. an 2a. 4, 2085, T8.06.8025, 17.07 2085, O3.02. 2026 & 03.04.2026 UOT néari ng the arguments of Mr_O Manohar Reddy, loarned Senor Counsel: appeared on behalf of MrGnani Vivek Karra, Advocate for the Petitioner and Sri.P. Rama Krishna, Government Meader for Mines & Geology for Respondent 3 lA No. 1 OF 2024 IN WP NO: 24491 OF 2034 Between: JA House 63, Basant Lok, Vasant \fihar, New Delhi - 110057... rep by its President (F and A} and Chief Financial Officer Mr. RK Porwal my . _.Petitioner(s} iPetitiaonar in WP 24791 OF 2024 on the Rie of High Caurf} AND wwe % 0h * 4 wr ve ee sepa a] wlowe ae LAE yt rlece 7 piece jenn 5am eevee no rt ved aie Fe ire 3 rc % ek hy Gos Shoes ea Cok Se oa a eh ES ae 861 % F "i fd ; . ; oboe eee LP vin ° tre ep oS : ae ay ; i ef de te GR OE eS ye Gi ft bo we ENE dees ft £ 'af aenee a ~~ , A deed of "Ss <7 yf ; ree aoe EL. 706, wr, v5 ef LS 3 tip axe is Zz See 'e 494 pie £3 ba4 rr fs 3 wet ae : yer Ch tL Lae cf 33] : ae 4 ot oad ie aa a Eh opto, rs ee Ged ee g . 3 ws So ve ot <7 "teh 4, ral bere va megee. ne "age f "or, ee heen @ S: Ly His Pan Coon we 663 ven Cs 3 freee frre see Tait c3 eI e, % ed hen ba te the xs wae ' a ie ces , pre, ee aes Ss Seahoe 7 3 ot. "gre M4 £65, ewe rs "toot . epee 5 © Of eS Be cy OO oh gow EP OE G&G 2 EB fe eS fa] sree, fore Be a ts nn , £4 he wo %, Moet ws Fe fo y * 4 Fost ge Cs a $s fee fone bo tee 2 he eA t Fs bon ny ans 7 1 . s és Aon pec ters é . ' We mnt a wae pat ' ne hat Z Echoes 'nee a" ; a % é ee were hot * P ' 3 03% 4 , % 2 & 2 eB a Eo $88 os o Be @ EB 2S my BS oe 4 ne vom J where , a ee 2 weeee " o * ws oh. he "% % mr ee ewes bone wet 'sy z Bow o Ss ee Bee 2 HR A Y & OG oe ee wn . tad ~ sheet heat " an Sexe E news a) ya lees fd ee fy nk Co ay Pe hs ae ns 0 rd E baad f a 4 a3 "¢ ; be : om Py tee fe ie . * bee : feng OB em, PG , ie ly a fam sf fy 4 ahoed nae yor oe es og 4 crtee oy aS ee, Mee ibe. vn ns ;. soft we ae} 76 Dee. 7 panee "as he ", xn ot "ee ees ee ae be BD ane: 5 on a oc a wy ony . * HGfity "e% * ny Sees it s, ott es 4% 4 Cee wm BOR Oe @ oe Oo 7 & yA 2 f & @ oe gs 'i aa y% 4 ae Se ra "hers . 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Ah # a i ee OR coi SU co: Soe ce 2 Oo. @ # &€ & Ee Som ger " tas "4 if all y ; * oe . : , " oe gn Gow 8 <r agen fy ey mG i toes ro oy ey gtk Canoe oh. Ch. ~% gg eed me Ie eB & G&G @ Hh Bw ee 8 £5, ~ oe z e a & Sumion, Achvvocate for the ye Ae aay for the Respondent Nos.] to 3 and GP for Revenue for the Respondent Neo IA No. 1 OF 2094 IN WP NO: 24193 OF 2024: Sohweean: Mis Jaiorakash Power Ventures Limited, Having its registered office af JA House 53, Basant Lok, Vasant Vihar, New Delhi - 110057., rep by its President (F & A} And Chief Financial Officer Mr. RK Porwal. nants, Ca . Petitioner iPelitioner in WR 24193 OF 2024 on the fle of High Court) AND The State of Andhra Pradesh, Reap. by Hs Principal Secretary Mines and Geolngy D One partment AP. Secretarial, Velagapud! Amearavat, Guntur Dy sirich' The Cominissioner And. - Erector of Mines and Geology, lbrahimipainam, Vi Jayawada, NTR Oistrict Andhra Pradesh - 924 458 The District Mines And Geology Officer, D.No.1%-74-820, 4/5 Vidyanagar Guritur, Andhra Pradesh - $22 004 The Collector and ONstrict Magistrate, Colleciar Offce Rd, Ankamma Nagar, Nagarampalem, Guntur, Andhra Pradesh ~ S22 004 > Mespondanis (Respandents imdo-} Petition under Section 167 CPC is Hed praying that in ihe aS circumstances stated in the affidavit fled in support of the writ petition, the High Court may be pleased Grant a slay on all further proceedings related io Demand Notice No. 1359/Sand/2024 dated 17 August £024, issued by the District Mines and Geology Officer, Guntur, sending the disposal af ine above writ peli Hon, and that such other orders as {his Hon'ble Court may consider appropriate be passed as the Paettinner has a strong prima facie case, balance of canvanienice es in favour of the Patifioner and agains! ine Rese sandents, and the Petifioner wil suffer irreparable injury if the mpusnes, Demand Notice is not stayed. Pending disposal of WR No 24193 0 2024 on the fle of the High Court, The Petition coming on for hearing, uson perusing the Fetifion and the affidavit fled in support thereof and the earller order of the High Court dated. 24.170 2024, Od.11.2024, 25.11.2024, 242. 2024, 4.072025, 07. ; 2 W112 S8025, O02. the arguments of S! 3 , a FOR MINES AND GEOLOGY, for the Respondent Nos.t to 3, and o GP FOR REVENUE, for the e Respe ardent Noa fA NO. OF 2024 IN WRIT PETITION NO: 24796 OF 2024 Between: i JA House 63, Basar Lok, Vasant Whar, New Delhi - 110087. rep by iis President (F and A} and 'Chief Financial Officer Mr. RE Ponwal. Petitioner 1. The State of Andhra } Mines and Geology eogarimenf ALP. Secretarial, ey VelagapuciAmaravall, Guniur District 8 2. The Cammissioner and Director of Mines and Geology, ibrahimoatnam, Vieyawada, NTR Olstrict Andhra Pradesh - 521 458 The District Mies and Geology Officer, O.No. 7 fed Vieyanagar Guntur, Andhea-Pradesh - $22 004 stem, Guntur, Andhra Pradesh - S25 Respondenis Petition uncer Section 157 CPC praying that in the cireumstances stated in the affidavit filed In support of the petilion, the High Court may be gleased orayad that this Horble Court grant a stay on all further oroceedings related to Demand 'Notice No. {S5a/Sancd/2084 dated 17 August 2024, issued by the tistrict Mines and Geology Officer, Guntur, pending disposal of WP No. 24195 of 2024, on the file of the High Court. 7 The Petition coming on for heari ng, upon perusing the Petition and the affidavit fled In support thereat and the earlier orders of the High Court dated. 24.70 2084, 04.117. 2084, 29.17.2024, 23.12. 2024, ee ve eons 4R2OS.2025, 29.06.9025, 18.06.2095, 40.12,2025, 03.02.2026 & 03.04 2026 made herein and upon hearing the argumenis of SRI C SUMON, Advocate for the Petitioner, and of SP FOR MINES AND GEOLOGY, for the Respondent Nos.{ to 3, and of GP FOR REVENUE, for the Ressondent No.4 IA No. 1 OF 2024 IN WRIT PETITION NO: 24197 OF 20248 Between: | - M/s. Jaiprakash Power Vent Limited, Naving ts register oe JA House 52 Basant Lok, Vasant Vihar, New Dein - 17000"), rep by iis President (F & Aj & Chief Financial Officer Mr. RK Ponwal 7 . Petitioner AND 1. The State of Andhra Pradesh, Rap. by its Princinal Secretary Mines and Geology Depar sent AP. § Secretarial, Velaganpudi Amaravatl, Guntur District 2. The Commissioner & Dp rector of Mines & Geology, ibrahimoatnam, Vilayawada, NTR District Ancihra Pradesh ~ 523 488 | "a & 4 @ "Os he ee hee 2 OS rn are 5 pet Ee tS a ims eo fo 8 fp © of 2 ow BG & Oe 25 A E&Y ES neon: Crd Qn eo wooed! yo 4%} heed ates, Ke evs here Gh eed red aeeee & é be ? nopes a0 1S a3 - we ne Se Th to 0 ( @ &@ "™ i 8B oc gg OM DB eo eG & Re DB yy MOE Oe ag nee, ae ft "fh, ms ay eres c+ Pe dee a a £ 5 ety "Ct a oh. gE at ob Bey a WE se Fae & pr ns 6 ne oom Fa @ agee ue my OB ge & & wo Be 2 ow. & SG i 9 a oo ; ie bi £2. se SG im" fay he os La a) Seer é , "f " OG ' - * re oA ie ary am ne se 5 bes cod ad ote 5 aes ; toon rv oe non bot lee. - "5 * <f Fe 183 oo y Shree re 4 isceec) * we > Ae Pion ft CR x LA 5 7 CO ~ oo ny ms bon a a ee Soon rage' ts m4 a ox a; ad te BO as ann % mm Bm" ane & te 2 mM ra rn. d ed eo LA Sd 3 n ye 4 oe "e oe veer . yor aed O py Ge, fon gen S 3 & & nr ae Fa aA iv) yon oe vod rs hy gar he "es oe io ry y ae "d s tee me ye Ee ns m Cc rr aS, ao, ony 3 ony tee * me "ed! it n ces, an a ae BOO ie tm oO gh i HM AD @ CD oe wy Ee EE ge RO oi on Fe eas nn ari 4 . iA cn a ar ae! :o, wt, thee Oo. wt iN aot tA ee $5, hs ton a 'f or Conk - By ae wg UF gn a oan a an as tin eon ater Kg 3 ee gn "pee oH. Aa o ae cyan ie ED it Co A "o% LA gee wor wiped ", ai fi Gooden "Oe we oe ¢" we 2 F OB Bg Be Be ke og % tb, aon eos A Q the sted ce vo fi youn feche. meat ie tA 4m « © se fo 4s ee a en = Ss an. fe BR ew no nS aS. cH we Oe BD w ce Bom a o oS 6 tt & 2 6 & mm & @ Ck ye te gc Be ON Bae es we & om, POM Oe OG Pg wm 3 fe pn an a a a an a oe aa a Be. Oo & . £ 2 & b he SB Sus wo OE o go DB se nnn an © aan a 2 HB o~% O DR & & a a OR OB LP me me Gy fu Tomy oS mee a Oo 8 FOg¢~n Pe eee Lr ELS SB : j 6 OBO OO rn a ar Soa "5 of ree eS 2 & be & Se ee ne & 2 Be & 8 oS ® & BP EB EO of om a & i rs Se an 6 eS Ss © a Os a cee yey wads igi iA No. 1 OF 2024 IN WP NO: 24798 OF 2024 Between: Mis Jaigrakashn Power Ventures. Limited, Having fis registered office al JA House 88, Basant Lok, Vasanidthar, New Delhi - 110057., rap by # President (F & A} & Chief Finandial Officer Mr. RK Ponwal _Patitioner(s} iPeatitioner in WP 24798 OF 2024 en the file of High Court} AND Tre State of Andhra Pradesh, Rep. by iis Principal Secretary Mines and Geology Department AP. Secretarial, Velaqgapudi vette Amearavati, Guntur District: The Commissioner and: rector of Mines and Geology, pada NTR Cuetict Andhra Pradesh - S24 pa ibrahimpairiam, Vileyay, 456 8. The District Mines and Geology Officer, D.No. 17-14-8830, 4/5 Vidyanagar Guntur, Andhra Pradesh - S22 004 4 The Collector and District Magistrate, Collector Office Ra, Ankamrma Nagar, Nagarampalem, Guntur, Andhra Pradesh - o22 O04 ps _ Respondent(s} (Respondents in-cde-} Patition under Section 154 of CPC is fled praying thal in the circurmsfances stated in the allt 3 support of ie petdion, the High Courl may be pleased prayed that this Hon'ble Court grant a stay en oall further proceedings related fo Demand Notice No. 138/Sand/e024 dated 17 August 2024, issued by the District Mines and Geology Officer, Guntur, pending the disposal of the above wri netition, and that such offer a srfers as this Hon'ble Court may consider appropriate be passed as the Pelitioner has a sirong prima facie case balance of convenience lies in favour of the Petitioner and against the See Respondenis, and § 4 on the Ne of y ae ee bee ~ 3 id ihe esytier ect ay 3 BS and Qurt Fil Mw fof os ad Se ll o Fe Sy & 4°F a4 Ores 3 "ts gen x ae g y i nd ugon peering ra eek $ g a POR MINES AND GEOLO cad eh Pes SN Nw RS 34900 OF 8004: x ' 1&8 No. 1 OF 2024 IN WP NO: * > Beiween: s Jaiprakash Power ay 3 : 3 A 3 3 x M 3 Baw me: hy iy me ao .rettionar " 3 Secretar Amaraval, foowe ibrahimpainam, Vleayawada, N a ¥) wT ' 7 nr Ato ee Oey ons eX > N i BS 2O8 . ee Ae N Paes 8, AS ' Lee henry RSS 3 yy, Nagaram age akamma N A | Respondents Petition under Section 157 CPC praying that in the ciroumstarices stated in the affidavit Aled in sugmort of the petition, the High Gourt may be pleased to grant &@ Stay on all further oraceedings raiated to Demand Notice No. 383 fSand2024 dated TY August 20s4, issued by the District Mines and Geology Officer, Guntur, pending disposal of the above writ petition, ard {hat such ofher orders as tvs Hon'ble Court may consider apprope iale be passed as the Fetitoner has a strong orima facie case, balance of corvenience les in favour of the Petitioner and against the Respond fenis, and the Petitioner wil suffer vreparable injury fhe lmougned Demand Notice is not stayed. The petition coming on for hearing, upon perusing tt the Petition and ihe affidavil Med in support thereaf and the order of the High Court dated 24.70.2024, 25.11.2024. 29.12.8024, 20.01.2025, 17.02 2026, 16.03.2025, 22.04.2025, 18.06.2025, 11.07.2085, OF 08.2028, QG 1.2028, 88.17 2088, 17.44.2028, WIS 2028, OS.02.2026 & OSU 2026 made herein and ug oon hearing the argurnents of Sd C SUMON Advacate far the Petition ter, of GP FOR HOME AaP FOR VMENES AND GEOLOGY Advocate for the nespondents, lA No. 1 OF 2024 IN WRIT PETITION NO: e424? OF 2024: Behveen: MS JAIPFaISS Power Ventures Limited, Naving is registered office af J& House 83, Sasant Lok, Vasant Vihar, New Delhi ~ 110057., rep by iis President (F & A) and Chief Financial Officer Mr. RK Porwal ° Petitioner "AND 1. The Sfete af Andhra Pradesh, Rep, by is Principal Secretary Mines and Geology Os: artiment AR. Secretarial, Velagapuck Amaravall, Guntur OF atrige _ ey & ok & An ros SS $ ley Ne & THTHSSION h ~~ e ' 2. tt Frade Salge ws 8 e 8 4 yy Sy " 0 iG ye BB ee « BB @ 2B SE em ep, ae ee pet fe "3 Bel 2 go RG BG "% be Te Meer. Hh sod OL A £3 Bk pee. Ce Ze fer Be bk @ Bee" Pe OS Bo os ff ey rget 4 fate i veeeate te pon 4 Ee eee yo * re a 5B. £ #8 B+ , & B he NB De we habew £3 4 heed hg ce os & veh ia "4 ' er ye eS weogy Sete ge zg Co ra, ee aa tA vee, ' ete eee wg be "Om #2 = @ S BF & Be . Y & & he we as *. ro Be te BO ae os as "ae o iy EE ae foo ty me fee 63 2 «, Oe wy | en i Fe as nn a le ee "£3 Tae scl ee men an rans "peee "fy ri vreee oe6 ahs us "5 <I 5 % % £67 a nn a) ae PO >> 2 ue Gk. Faaed us ree i a © ; rd Se BS &® 6 By, € By £8 Be, SRS EZ uk Sed ED 'heer we & & a i x 2 & rn er "Ns <f "ae G& + <r a oa ow 4 6 Se so B "a ; . Se fe eo oe 2 . ap ee 0% cs i eS Fae tS ' £ ; ages bee. 4 on bed i ae 3 ie we (+8 8 ££ ow ey i i aS % £ eB ROO ee Ee 2G BE BS eM ww Oo gy oun "gl a se 4 thor. is 3 a er oy sead 55 ot ,% yee fore. ; "4 fs sat ws CS nse pee. we "C3 Gon Sear pes . sn a ae ad Ss £3 ; ge re 6G eee a on sy A rn Sone o yore ae Ch Sen a" bene Sad an * Co her nee Sree aa a aa om oe ee Ber oom 0% @©& & £ S FF tH am tet SGM ey ey i i FB " 6 £€ & & Th Gt oe HF Som TERS "eb we OE ER aad ar i nn re sf rn Sea pi o gon ae hand > bed 4, Me ven 4? i) "gee aan i ge , Bo ges ee ee ee ee ge BoE G ge ey Oe me OD ane Oo Be ng OE te Be a wy ag > ge GB mm fe 5 gee ig 4% Sot pes : th, es i nn; ans aad | be SP ep hg £4. | as ny a nee poy gi AG Wie a fh t 3 = te ON on ist = & 8 a we TE eee a me, OB ef. G 6G wy & 6 6 - 2S 5 Ge BES BY ee eo Me at eG oe tp Om ee eM eB me tp B® ee me tt Tm, ES on ee Be Sa SA i, OR oS OC i ao eB SG fg B Bu , 4 OO B . og . 3 oy * Lr @ % As TS B " " ee 4 fi 9 © & GB Bw El me mB » £ GB a an ne LU oO eB & G WS gm wm BO me Be IN ao % gn i 4% on foo ? gen, y fee pan he 4 h 0 gn LA "ne args' £3 eed ° * eth Wien . Br. @€ be er PBR SB ees Bw Cb thy | RD ter np He Bs es * ee fe f% = @£ @ Roe S & SF & fe ek % ED & 8 & 8 © & & 2 hee em oe LL ae WRIT PET! HO' NO: 27277 OF 202% Seahyeen: aa Teja Stone Crushers, Ren by is Managing Fropriefor C. SER Sreanivasa Rao, Office' al Sy.No 253, Nemakal Vilage, Rommananal Mandal, Anantapuram Uistrict, . Petitioner AND t. The State of Andhra Pradesh, Rep. by ts Frincinal Secretary, Ministry of industries "and Mines, Secretariat Buildings Velaganpud!, Amaravath. s. The Jord secretary indiigtries and Commerce Department, ' Secretariat Buildings, Velaganucl, Amaravatht tat Director of Mines and Get ology, Soavernment of Andhra Pradesh, iprahimipainam, Vi jayawada, Krishna District, 4 Assistant' Director of Mines and OGealogy, Anantanuram, Anantapuram District. Respondents Petition under Article 228 of the Constitution of india is Med praying thal in the clrcumstaness stated in the affidavit Sled 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 dec! aring the action of the Respondent authorities in issuing Demand Notice vide Notice. T474(73¥ and E/RMQI204 9. dated 72.08.2019 sursuant to Shaw Cause Notice vide Notice ©. TATSOYVY and E/RQM/S01S dated 08.05.2019 as dlegal, 1 unconstitutional and co weguently set asiie the Demand Notice vide Notice. d4150}V85E/) RMGQ 079 dated 72.08.2019 which was issued pursuant ta Show Cause Notice vice Notice . 41 TV and RARQMZOTS dated 06.05 2079; LANG: 1 OF 2024 Patition under Section 191 OPC is Hed praying that in the clroumstances stafed in the afficavil filed In support of the petition, the 5 ~ oa gn tape we a Se 2 Ls ntl o "5 ied "et sgt ay 3S nr i ne aa a iy 2 ua an ye a we wre TS jf : 3 \. tae REDE F ooo PRTHEONS ym the earlier orders of the ma QO Q S. Sf ASS ; wenee Bs pases a) ; ; 6, . sheed fs ye le a ae, oe 3 3B os Oo f oy 2 ee 3 7 Es SB & Ak te So re : 5B te ! 5 ante GG = foo Ge CH aoe A <f ee , wh Sem fiw ot "ger ont oes i veel wy 5 oe Ieee ve rod ry fot 4 ee he " ag ic G ge o ba es G eg is e 8 & os fe or aa 8 ' x 3 Se RARE " 3 seo? on - £% Ld Sel ee meek 'eaten j ce ee Ba ees 2 eh eg fen r¥ LE am . $ ay oe "ee wh ~ * att et ns a oe "4, og oy a - ? Mae ve * 7 doce 4 > 2S Se BB 2 8 © £ a © * weer oath 28% 5 " % Go wy B Boe @ : em ® - 2 8 £ z c @ £ "se Be co Gb 1, we soot fe oe By ion ile EY Go 1, "a 5 & be i ee GS teu cent ugh ae ris) , ae) "4 £4 see? q eb Lf : eg TS owe wet ? it 7 oe o * rae we ¢ Seo © . go ™ nd ao Za %@O ££ @ 2 wm f fe 8 Se gg & oe 2 to wm OS e oc ¢ 2 & 2 Ee B 23 2 oe Bl Boe a em a a a a oo a gy 4, ey BG mle a ed o "s & 2 eG Bal & ._ Respamients Patiion under Section 184 CPC oraying that in the cireumstances stafed in the affidavil fled In suppert of the pefition, the High Court may be meased to grant stay of all further proceedings sursuant io the Demand Notice No.627i/Sand/eo2s die. 1.2024 issued by the 3rd Tespandent pending disposal of WP No 27455 of 2024, on the fle of the High Court, 7 The petiion coming on for hearing, upon perusing the Writ Petition and ihe affidavit Hed in support thereof and the earlier Order of the High Court dated 28.4 1.2084: GG.0T 2025, 17.02 2025, 18.03.2088, QOG.7 2085, 17.11.2085, 10.72.2028, 09.02 2026 & 03.04.2088 made herein and upan hearing the arguments of Sri 8 JAYA PRABHARARA RAG, Acvooate for the Peiiionears and of GP FOR MINES AND GEOLOGY for the Respendent Nos. { to 4: WP NO: 27571 OF 2028: Hatween: M/s Ugiprakash Power Ventures Limited, Maving lis registered office af Complex of Jaypee Nigre Super Thermal Power Plant, Tehsil Sara, Nigrie, Singraull, Madhya Pradesh - 488 889 Rep by fs President (F and A} and Chief Financial Officer Mr. Ram Kumar Porwal » ratiioner AND 1, The Stete of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geoloay Department AP. Secrefarial, Velagapudl Amaravati, Guntur District ~ 2. The Commissioner and Orector of Mines and Geology, forahimpatnan, Vilayawade, NTR Districl Andhra Pradesh B21486 - Bad on} wet oD industrial Estate, Putfur Road, Chittear District, Sida' Anchra "¢% y, % radeshn A R Vivekana Vellore Road, (Aik . Respondents ing that " Re ay Hiution of india pr . in the circumsta hyoin ¢ x on, particular x 3 % th} ee Pia "tS 5 ge Es) wy Soh we Ree aS cd fed a Sad Dernand the mature of a writ af 2024-2 : § j VOLSG-CTR: "we 3 * Sees os Me x. Be > or Hy we esponde : oS r ae . 38 if Cust) oor Mineral Cancessia yf dated Y y Lease Agreema N agers and car IANO TOF 2025 x x risfances stated in the ai yout "~ wwe re yS ' oe 5 es x gS 2 } y Nifoeer £ x " 2 Cc ~ Cvhc Geology 20 "3 ay eK td "seat ~ } roowe i and the arder of the Hi . vs idavil Med 5 : FS and the aff 6S oe ey was is x upon g SPH A mt - 3 N x Thad for the Patiioner, ancl < wt - 4 y 3 ne Respondents: IA No. 1 OF 2024 IN WRIT PETITION NO: 2761? OF 2024: Sehyveen: _ Mis. Jaipraksh Power Ventures Limited, Having Hs registered office al JA House 63 - Basant Lak, Vasant Vihar, New Dethi T?TOOS"., rep by its Preside nt iF & A) & Chief Financial Officer Mr. RK Porwal. . Petitioner AND }. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geology Department A.P. Secretarial, Velagapudi Amaravati, Guntur District. 2. PRe Commissioner & Director of Mines anc Gedlogy, ' S-NTRO istrict, Anchra Pradesh - 524 lbrahimpainam, Ve jayawa 455 : The Asst. Orector of Mines & Geology, Buggayya Compound, 33 Tadipatri, Ananthapuramu, Andhra Pradesh- 575474 4 District Mines & Geology Officer, Opp: I Town Police Stat HLL Colony, Ananthapurarniu Andhra Fraceash- 575734 5. The Collector and District Magistrate, Gollectorate, Anantapuramu, Andhra Pradesh - 815 04, Respondents Petition under Section 1ST CPC is fled praying that in the circumstances stated in the gfsunds filed in support of the petition, the High Gourl may be pleased fo "grant a stay on all further proceedings related to Reminder Notice No. 2894/OSR/2022 dated 12 November 2Ue4, issued by the District Mines and Geology Officer and the Demand Nolice issued by the Asst Director of Mines and Geology, pending disposal of WP No. 27617 of 2084, on the file of the High Court. The Pettion saming on for hearing, oon perusing the Pelion and the affidavit fled in support thereof and the earlier order of the High Gout dated. 27.77.2024, 23.12 2024, SO.07 2025, 17 U2 2025, ~ oe Y oe nas . "peg {, ann od " om aoe, is ; ete o Se ' Be Gf here Se we nelle 4 ey * ae, - Lie owe. ae @ 3 B a 2 ¢ 3 g & @ th 4 : a * aon tae seers 2 ' piel yt te gs om 2 2 8 6 a hee 2 & 2 Y 2 o a eh 8 Oo 2 & oH © 2 & a g rs Bom OD oy fh, 5 bs a 6 Ss "zg 5 o & s y a 4 z A tn none - x ew % othe rae 7? Ee a ane 2 o« , & G Ee & S ne ns) z is & Oo oe a = @ SE Be > ae et oe Bow eo BO ce m ae 2S oOo 2 @ ae Go Be EE at ae "ory E a oo "pe ed e oe : : ee ote : .. ~ mp ; mG bes § e.8 obs P gnke 28: . te ; 4 noo ae / $ 4 oom ¢ mn cs ad Pa e eg ioe 53) i mS rg rl wh = A 93 oe as sine ., al ee i Ee 2 ern be , bebew a os "ee ced a Ae , £5 GES a Oe ne. Gon € ee "d ad £3 se - } > kh . re j oie Gates ageee eG . cages ; a ne i) oe a ate . cs ou leg . £% he 6 i "n eee ~ Bg g CS ae e BS Ee i ch ff % ey 8 o @ g < ge 8 " Be "ee e 8 © ge 2 2 § ae nn a ~ _ 4 ihe Fos mm he Gam H xe re ; aa as a "A we a ~ 2 » @ E a: oP ge . 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B & - Bg we Go 3 o£ za ble & 8 Dp as $s Boge S&S ¢ GG me Bw be a ZB gs o om "imag, Bent we ? td Sead baie 5 i mee Fe ed ti hed vee = ee cy @ ~ Re a », Be os Oe eo oe @ & 2 toa hae & , AG 4 Eva a an ces A f "* cm : " tee 5 a & § ee» ze fe Bom. & oS es 2 =: Bh 2 % % Saad he 4 "yn te. shen vr - be Ce ae B fs Lh, ee ee Bm & a © fe fw -- oom ms & Fe Og BD 2 BB ES jem 3 = ae me OS Ga aN ae . , wg SOM i > a nos: ue + " res] ieee po ae % viele, rr whch pete . ben ge rn" a Sa nn a a ae "f % gg oe ret ei £23 re eS CF its , : Soe gS epee if ; eee wih ; ad > . ~ bh 2 gy a) bw " rd koe yl Oy 5 2 ns a eo "aS mH "en So ol a OB wl Be & oa SS G2 2 & a 2 & me le Som DH x 3 SE es @ ~ & & issued by ths BUSS, IBUEKC pene, peoe. mending ihe disposal of the above writ pelfion, and that such other orders as this Non'ble Court may consider appropriate be passed as the Patifioner has a strong orimea facie case, balance of convenience les In favour of the Petitioner and again iat the Respondents, and the Petitioner suffer iveparaiie injury if the Impugned Demand Notice is nol stayed. pancing disposal of We No. 27626 of 20e4, on the fle of the righ Court, | | The Pelion coming on for hearing, upon perusing the Petition and the affidavit fied in support thereof and the earller order of the High Gout dated.2y.i12084, 231220e4, S0.07.2028, 17.02.2088, PROS 6025, 22.04.2025, 18.06 3088 11.07.2025, OF 08 O6.10.2085, O8.97.2025, 17.41.2025, 10.13.2025, 03.02.20: 1.04. 2025 made herein and upon hearing the arguments of SRI C SUMMON, Acvocate for the Petitioner, and of GP FOR MINES ANO GEOLOGY, for the Respandents: IA. NO.1 OF 2024 IN WRIT PETITION NO: 27628 OF 2036 : Between: NUs.. Jaigrakash Power Ventures Limited, Naving Rs registered office al JA House 82, BasanitLok, Vasant Vihar, New Delhi - 1 1Q057., rep by Hs President (F & A} and Chief Financial Officer Mr. RE Porwal Petitioner AND }. The Stete of Andhra Pradesh, Rep. by ts Princinal Secretary Mines and Geology Department Sth and Sth & Bleck, Sri Anianeya Towers . lbrahing patnam, Vilayawada, Andhra Pradesh - B214868 The Commissioner and Director of Mines and Geology, fa inrahimoatiam, Vijayawac a NTR Oletriet, Andhra Pradesh ~ 824 $56 a " x rupa 8 Fy EA ¥ % A tet on - fee - 4 wh 1 fo bed Ree Sm wm & & 2 © we ss bone poe gn i o SP ong 'd vty flay a tt Bld o£ eB be © 6 ao we os Spee > ry Oh RG ef gy, bd aad em a ys yi Sen vod "et Ei 5 woo . thee ps wy PSE aps th bik no a ee a é 2 p ey ERG Ete tee, nn. an re 5 od go Koos a ae Sones. Co x ae ran ts reed 434 fee freon Sree, q itt sooo bee y fags eee ES ey fr 4 'od. e fin adn se "Age Cot EG ee rs vers 2. Canaan "s % Mowe fe, hee ag, en, . " 'ate baie pee - an oe he pore eres ae ; ty ; S a & Be ® Ee e oo & 2 rye & e a » 82 8 we BES an ae i os @ a) i gy fry HRS Ben . re A BR as mY 4 x a ee oS Be se Be Fe Gl ot 4 % ce het ge 3 'eas heeds the fans 0 % ve ' Sooo f vy, a3 oe bons eA ns C4 ot n fave @ «3 foe ee ci ~y % het Bi es 4% " ' as MK rn gy ve ss ord ex ; oo 4 «3 we 7 Lg on 6" SB p> & # wm BOE RS O Bo pn & 2 i @ e 5 em " bower npr oO 8% es Vea £3 4 a ate ot i 'he ; a got 0% beens . th . Es. at "2 , : nw, © wn AN 'es os fee ee ppsen % os ' bee, y '7 ae won nen z ha . mn 'bees ee Sa 406 C% te fy ay " "we i re ano we te re " ta a %s roe err * he % ™ sane 4 - 3 "ep Zs 4 we 4 4G Lae . a i % aed thd ; me, os wy gee a r, ngod, poe ae oe oe Ce tN Aa] fy C4 | os 4 i Shee ca st fy ben bad i is ba ni NE ety Bee i wee 7% 3) oda ae WF naron oo BA tng vey Load tet ty ed, eee So tA oS Sere 5a 3 ". 5 weed & > ver. teh eh he " 75, Avon. rs ches a oe sper vee a i oe Gy ten e & we es & apeve ee oR Ly ood ra) nr wee Ch v. " x53 a bd vA a oa ae we ba Bee see So Be G6 & @ BA &B Ba OS an ne mo 8 FR OE con 7 Oo seal is 'ge Eoed on f% 7 peed ne, "pe Ost fag me an " on Fass oe he Bn Be "A Fd yp Boy eg Me Ce the E Se hoe Pr peeeee & weeee wees 4. te "cod . : gree : + yer an ae ow "2 om » BB -£e 25 e@ eg =H 8 6 & 2 Ss oe eK foo Oe EE bey ton Go & 2 2 7? mo ans OT OR 4 Ek eo . 5 eat "etng . 4 ' rf - whee ' rot Fam peer rin aed Spat bie on £% See ie L '© a4 "es ve Cee 0, oe es uh re shot vaeee a . rs a "es a 3 Se frre % gs os mK a tes oe, a) ba a "wages ba ne ee we Steve whe % & a ce a we ES Be ke a . a @ a ---- (a meres! foe AY oy ote coal a tg a on ned CH gs "oe cy 2D ys bi Bo 6 & 2 2 @ o & 2 we my a ook @ & @ 2 Ss vy as gS i 9 2 ¢ £2 mS Sb = $y & 2 OS ne © 5 EG S20 5 gl an Se a oe be a rn 5 a cer [ ke re ee ££ & G 8 Bz ane © & 6 ooo ans i EE ae @ a ge es ee % we fe re £4 ge FO i % " 4 of to ED @ o oe & & £¢ & a ee hed td. OD 4 ates Swe oS 2 Pe No U452S00TG TSS TPLOOT35a9 Address af Door No40-1-1444, 4th Floor, MG Road, Seside Chandana Grand, Enndavan Colony, Viiayawada - 820010, Andhra Pradesh, Registered Office at Flot No. 213, Road No ~ 500086. Rep. by iis Authorized Signatory, Vice President PArd im Nagar, Jublise Hs, Hyderabad Kumar, Patitioner AND 4. The State of Andhra Pradesh, Rep by ts Rrincinal Secretary Mines and Geology Department A.P. Secretariat, Velagapudl, Amaravati, Guntur District ih . The Commissigner & Director of Mines and Geology, lorahimpatnam, Vilayawade:NTR District - 521 458, Andhra 3S. The District Mines & Geology Officer, Ghittoar, Chiffoar District. 4. The Collector and District Magistrate, Chitteer, Chittoor District, Respondents Petition under Ariicis 225 of the Constitution of India praying thal in the circumstances stated in the affidavit fled therewith, the High Gourt may be pleased to Issue a writ, order or direction more parfioularly ane in the nature of a writ of Mandamus declaring the Demand Notice No 138S/DLSC- CTR084-1 dated 18.08.2028 issued by the District 'Mines and Geology Officer, foor, Ghittoor Disticithe Respondent No herein as Hegal, irregular, arbitrary, unjust without any power or authority and in violation of the provisions of Mines and Mineral (Development and Requiation} Act 1957 and the AP. Minor Mineral ro fancession Rules, 1965 read with the terms and condiiions of the . Lease Agresment cLOG. 12.2023 and Lease Deed dated OS-1e-20c0 and to set asice the same. Bie iA NO: 7 OF 2625 Petition under Sectioy (57° CPC is Med sraying that in the > cumstances slated in the Pin support of ihe pattion, the High Court may be pleased ad further proceedings Q of pursuant to the Dernand Notice No TS6Q/DLSC-CTRROS4-1 dated a, eS hittoor Oisticlithe Respondent No.3 herein, Pending disposal of WR unt oe) 2025 issued by the District Mines and Geology Officer, Chitioer, C oy: The nati On coming on for hearing, upon perusing the Pefifion and the affidaw! Mec in supgort thereof a and the order of ihe High Court dated O8.70. 2085, 77.91 2025, 4.412.202 85, Q3.02.2026 & 03.046 2026 made herein and upon hearing: 'the arguments of Sd Varrey Veniakate Nagavishnu Teja, Advocate for the Petitioner, learned GF for Mines & Gesiogy for the Respandent Nos. 7 {fo 4; WP NO: 27677 OF 2028: Beha: | Mis.Prathima Infrastructure yf "Ute A cnripany registered under ihe No. U48200TG < Calony, Vi Byeweca- : - 800096. Rep, by is Authorized Stematory, Vice Presicieant P_Ani \ddress af Door No 4-1-1444. Ghandana Grand, Snindayan Andhra Fradesh, Registered Office m Nagar, Jublee Hils, Hyderabad Patitionar 1. The State of Andhra Pradesh, Rep.by fis Princinal Secretary, Mines and Geology Osepariment, AP. Secretarial, Velagapucl, Arnaravall, Guirtur Oistrich. - 4. The Commissioner and Director of Mines and Geniogy, lorahiripainiam, Visyawade, NTR Oistrct - 521 466, Andhra Pradesh. a The District Mines and Geology Officer, Chittcor, Chi floor District 4. The Collector and District Magistrate, Chittoor, Chittoor [istrict om Respondents Petiian under Article 238 'of the Consiifution of ineia, is Hed graying that in the circumstances stated in the affidavit fled therewith, the High Court may be pleased figsue a writ, order or direction more particularly one in the nature of a writ of Mandamus declaring the Demand Notice No. iS8Q/DLSC- CTRe024-3 dated 18.09.2025 issued by the District Mines and Geology Officer, Chitioar, Chittoor Districiihe Respondent Noo herein as Hiegal, irregular, arbitrary, uniust without any power authority and in wéiation of the provisions af Mines and Mineral (Development and Regulation) &st 1957 and the A. Minor Mineral Concession Rules, 1966-read with the terms and conditions of the Lease Agreemant cf.08.12. 20 O23 and Lease Deed daied 08-12-2023 and fo set asicle ihe same. * IANO: 1 OF 2025 Pefitien under Seclien 151 CPC is Med praying that in the circumstances stated in the affidayit fled in support of ihe petition, the High Court may be pleased to grant stay of all further een _-- to the Demand Notice No. 1S8a/DLSC-CTRSQ24-3 dated 8.092025 issued by the Districi'Mines and Geology Officer, Chittoor, Ghittoar Districtithe Respondent No.3 herein pending disposal of the above writ getition. ; ; Tre petiiion coming on for Hearl Ing, upon perusing the PelHion and the aficiavit fed in Support, thereof and the order of the mon Court dated 09.10.2025, 17.41.8028) VOLAZ BORS, O3.0¢ 2086 & O9.04 2088 ¢ made herein and upon hearing the arguments of Sri. Varrey Veniakata * OF 20e4 2828 & J a x Geciogy, far the Respondents: 1A NOW OF 2024 IN WP NO: Behveean seh, he Fear Reseed vtped % vere £64 th . ae "eg, "Une we yee Hs oo ee @ & Bg & & e g BB be seeee as rs yee yee woe tooo. oteee "e) " Soa weed ge foe SOF Sat ae been, het heed had , we neee . yd $e on wih 5 a, ¢ ie 3 $88 poe. conee Fe i . wa pon ° oan trade teee. a or yer oame edd ee "3 He gree Ped ; @ ro wn pore. 0 i ee ; tis es ot "a 4% th, 2 fale, wer o4%, S. @ rincinal Secretary, Se WY en 691 % Fa om AN ge, ws Any ofa dpa Deparimant he . i f we . ae hones td ey eee , 4 bee wpe "x "ood en shee wh OG fo C3 i Gx fee a a as eS ¥ ene eane eee ieee} oS Wy, 2 "tee eet Saas nd, ast 'ne et a gee % 6% oe te om 4 a eH way SG Cry ie ER ' ; 2 Set my . pan " com bed " watt §, at yen esc Apt f ; wy ge Ld a a 2 © & fo & % Cy rae hens ; oS PA sree] yr nineee a3 7 vt leo asd rz th £4, ced i "3 7 a ie wee weed a a a wee oo as, Amaravat ay z of Andhra Pradesh lbrahhnine 5 eas slated The Gomrrissione &% oe " fr 2 stot ry seed ge hese 4 be ) a a . ns, a fs " ee 5. neon i C4 aed lan Gon ws %, "ae ae n Save yoo ee et £% SORE. - ware £4 2 % Ayot an ay 4 ie ewe _ Sod eo oe he ence ChilskurMandal, Tirupa "3 & 4 Saad eH dhene: 4 4threspondent, pending digpos gure g ¥} ie and affidavit Hee ~ ket Miah peliic CO UYHEN XS Hearing it dated y Se oe AO Nambhampatli Ramesh Babu, advoo mate for the pelioner and of GP for Nines and Geolngy for Respondents: IANO. OF 2024 IN WRIT PETITION NO: 28588 OF 2024: Between: Wes Jaiprakash Power Ventures Limited., Having its registered office at TA House 63, BasantLok, VasaniVihar, New Delhi. 11OQS7., rep by His President (F and A} and Chief Financial Officer Mr. RX Porwal Petitioner 4'. The State of Andhra Pradesh, Rep. By ts Frincipal Secretary Mines and Geology." Department AP. Secretariat, VelagapudiAmaravad, Gun tur District p The Cornmissioner ands Director of Mines and Geology, a, NTR District Andhra Pradesh - 521 ibrahimpainam, Vilayawac Ass. | The District Mines and Geology Officer, Deparment of Mines and Lad Geology Government of Andhra Pradesh House No. 11/2, Lakshmi Villa, Talpagin) Colony, Near Dileso Nursing Home, Nelore- 824004, Andhra Pradesh. §. The Collector and District Magistrate, District Collector offic SPO Nellore Distinct Achar) Street Collectors Officer, Nellore, Andhra Pradesh 824001." Respondents Pelition under Section 154 of CPC is filed praying that in the orocumstances stated in the affidavit fled In support of the pelition, the 5 & High Gourt may be pleased to grant stay on all further oroceedine wy £ related to Demand Notice No.576/Sand/2019-19 dated 22 November 2024 issued by Respondent No.3, the District Mines and Geology Officer, SPS Nellore District, SSnding dispasal of WP No. 238558 of 2024, an the file of the High Court. 'nd "i 7 ny oreee a *~. SOON D PO oy x rac ae & oe Gs we i om te ws By FS we x nn 'Ls rs & e fe bon a3 Ki of Lhd cal oes LY Seaus 5K i Ag Bg be ta EG oe oo 7 bd "my G £ ft 2 wont ib eg Fa wee 8 uf o Son ee bd ne ot | he "4 re: * or , 4 ge i fp, sqeeee Loy lates, cceod . my oh Co fy La Catt £4 P we rr a es.) the A ee hy oh nee x it $ bebed on ae wpe fag cen) £ % fs ce en i rt " regen " we i We Ee ery cr oe Vabnne *y AS Be SS & gOS & rE ted 4 tA we " xr, ¢ o . we Mh he ' A "ey ch nS Bat ee ih Pn > 'ager 1 ny x s, = x s x ° é o 2 pane & i f. AIPRAKSH PF 3 At 3.04 202 office at JA G "& oy Bas 3 IANO. OF 2024 IN WRIT PETITION NO: VE herein and upon Aearing ihe as Sahveen : the Patilioner, and Respondents ft fo 3 and af Gaunt dt 2 x a & x x RS UNS ark Patitioner ° ment of RESPanienis actors Officer, 4 : % g , Depar r oe ce aes 8 Bs x O eyes SON : wT x "AND Vv ? log Sia - Fea Mae and 3 % BY The Distr Geoingy Caverns 1. The State af And Mr. RE Porwal 2. The wats 2 oe Pettion under Section 147 of CPC is fled praying that in the circumstances stated in the alidavit fled in support of ihe petition, ihe High Gourl may be pleased fo grant stay on all further proceedings related fo Demand Notice No.S?e/Sand/2019-13 dated 22 November 2024 issued by Respondent No.3, the Distict Mines and Geology Officer, SPS Nellore District, pending disposal of WR Na. 28859 of 2Oe4, on the ie of the High Court ~ Paidions coming on for hearing, upon perusing the Pelifions and ihe affidavits Med in support thereof and the earlier orders of the High Gourt db 05.12. 2024, 23.12 2024, 20.01.2085, 17.02. 2085, 16.09.2098, 22.04.2025, 18.06.2025, 11.07.2025, O7. 08.2085, 68.10.2025, O3.91.2025, 17.77.2025, 10.12.2085, 03.08.2086 & 03.04. 9028 made herein and upon hearing the arguments of Sri C SUMON, Advocate for the Pefiioner, and of GP FOR MINES AND GEOLOGY for the Respondents 1 fo 3 and of GP FOR REVENUE for the Respondent Nod: iA No. 1 OF 2024 IN WP NG: 28580 OF go24 Setween: Wis Jalprakash Power Vertujres Limited, Having ifs registered office at JA House 63, Basantlok, Vasani har, New Delhi- TTQQ57., rep by its President (F and A} and Chief Financial Officer Mr. RX Porwal .. Petiioner(s} =\ (Petitioner in WP 28560 OF 2024 on the Ale of High Court} 1. The State of Andhra Pradesh, Rep. by Hs Principal Secretary Mines and Genlogy: Department AP. Secretarial, VelagapudiAmaravall, Gurtur District ~ oon agen egeey é . ba ae Se Cok ay os, Bp ea "4 "ce a ie ye | EA Bg a 4 we a he te vas Sa oo ge we oe meee oe . fave , eae? ed Le @ o. mS g 3 he & # ~ 2 ®B oe 1D fe Gs wo YB BR Ye ey a ¢€ Lo | ee wy fe Be be vo pny co oy hee a Fe a us CH aad mee f ote ek ry ne a ¥ asd a fe pe t 4 a te ft. yon, a 3 * «he se) ae "te Ye, td "oat ey : oo op bn ed Aro sleet ry Lome oe 'eee or Ss nn i. an we Fase . ey oe Boo SD ne a a a4 oD <a shee 're Fo) oa ay te XS ie wien Tae Bo B SH (8 go a ros eg" Gp FS % a News £3 % es te? oe ; bee a Tock te th, et Pee fug ' oe th ss wie " 2 we rs be 7 a Sy gy i % * "ff "3 ie, Oe Bo ab itd be % t on rey us : ty fe A aS mH i jos Se 8 wep Bad " 4 4 te oh. . &4 Be th oS io ie my any we gh x rie Be & ge ase Eom 58 ee ere iad % aa oth a os Pn my he te & SB he C4 aaah fen Us te a = 7 & EB BS o & # Qs gg Se % bad & fe @ ag We * ws € ~ & & or & ZS pe oe ER ies Pn bene ne Be oe) 5 pn 4 bees log, 6 a By oo et nyve "hd a r%, es "et Cub vad 775 re: am @ a ce oa or fee thie gi aa Png i set ; & ee: + geen on s o% cn ie 3 gts ty ¢ wv 43 bee Sony cy Tne EB te % ned Lh wy OD fuk tpi hbed "a ot et aay a ieee 23 ae a "ad " Snot ed rs $ . fee oe " "ss on a 6d pon £% dn Get Faas ay be 3 ; bdeew Be = 6 3g © a © Bg & 2° 8 : fn & ns ae og £0 atoees AS aes KL oc Sooo red Soeee K3 ~ Tt Save fa 4 ae ROS & a i OF es gs o £5 ge Fo mp "ts bode i. ope ee 03 os te £7 We a % a o & A BE e = Be Pac eo g & e % ef oe § Bm fe Ze nn fon bed fy a & & » Be "om | (B oe & oes et ane fo Te EB oe ge Ke yor OF ca a . £h ren, pore a pee es f ee Mew oe i a as BO w oe fe to B eo Pe ry EO ao £ £2 Pb "f a me ee ag fon, tony ee ame Ba ae fae ty Or So tnd F Ft fet age £3 ate : yew an wh heel we Osh be aes 7 oy 0 os Od poe me fe ond och ee ee "a lA Ne. 1 OF 2024 IN WP NO: 28566 OF 2024 Between: Mis Jaiprakash Power Veniures bimited, Having Hts registered office af thar, New Delhi - 110057), rap by fs rancial Officer Mr. RK Parva! JA House 63, Basantlok, Vasant Prasident (F and A) and Chief F Petitioner AND 1. The Siete of Andhra Pradesh, Rep. by fis Frincipal Secretary Mines and Geology . Deparment AP. Secrelariat, VelaganuciAmaraval Guntur District 2. The Commissioner and Director of Mines and OGrology, iorahimpainam, Villay awada, NTR CNetrict Andhra Pradesh - 521 456 ce The District Mines and Gesiogy Officer, Deparment of Mines and aN) Geology Government of "Andhra Pradesh House No. 77/2, Lakshmi Vila, Talpagiri Colony, Near Dileep Nursing Nome, Neliore- 524004, Andhra Pradesh 4, The Collector and [Nstrict Magistrate, District Collector office, SPS Nellore [Netrict Achari Street Collectors Officer, Nellora, Andhra Pradesh 524001 » Respondents Patiion under Section Et CPG fled praying thai in the coumstances stated in the s id ified in support of the petition, the High Gourt may be pleased to grant stay of all further Proceedings related io Demand Notice No. S7S/Sancd/2019-10 dated 22 November 2024 issued by Respondent Nets, the District Mines and Geology Officer, SPS Nellore Uistrict pending fhe disposal of the above wri satifion, and that such other orders as this Hanble Court may consider appropriate be nassed as the Petitioner has a strong prima facie case, ¢ balance of oomveniance lies in fay vOUr of the Petitioner and against ine arabic S the sarlier orders of the High cS¥eq SEN & sof and ~ et x *¥ camming anh ~ FBS68 of ZOS4, on th Patitians imougned Demand Notice | the affidavits if Gaur dt O8.12 Respondent: yy oon ~ H ¥, iy Patitioner PQ MIOHTES, JUMON Advocate x : g A 3 Ks ~s § oi. ~ eS IN MM 0 of Man REN SEA Sass 3 se x . "OR me 3 yee ee 3 g 2 Pat a *) rs & : 3 ea r 142028, 4 herein and upan he ~ ¥Eat Ay Fae ob. ae ca; yer ee, & thee oe in 2 & a > ° os = a VelagapudiAmaray: cae ieee fen wees & as 93 vooed TA 7. iA No. 1 OF 2024 IN WRIT PETE TON NG: 28507 OF 2084 Seohyeen 4. The Coiector and District Magistrate, District Collector office, SPS Nellore (istrict Achar Street Collector's Officer, Nellore, Andhra Pracesh 524001 Respondents Petition under Section 151 GPC is Hed praying that in the croumsiances stated in the grounds ¢ filgcl in support of the petition, the Nigh Gourt may be pleased to s stay on all further proceedings related to Demand Notice No. 576/Sand/2019 14] dated 22 November 2084 issue by Respondent Nog, the Dis , £3. int Mines and GSedogy Officer, SPS Nellore District, sending dispgs sail of VP No. 28567 of 2024, on the of the High Court. Fatitions coming on for hearing, upon perusing the Petitions and ihe affidavits Ned in support thereof and the earlier orders of the High Cau di. 08.12 2024, 23.12.20 024, 20.01 2028. VF .02. 2025, 18.03.2085, 08.71.2025, 17.14.2025, 1 Wie. 2026, OS.02 2028 & 09.04.2026 made herein and upon hearing the arguments of Sri © SUIMON, Advocate for the Petdioner, and af GP FOR MINES AND GEOLCKSY for fhe egpandents {fo S Pand of ¢ EP FOR REVENUE for the Respondent No.4: : iA No. J OF 2024 IN WRIT PETITION NO: 28568 OF 2024 Behvesn , Mis Jaiprakash Power Ventures Limited, Having its registered oy office af JA House 83, Rasantlok, VasantVihar, New Osini - TTQOS?.. cep by Hs Py esident (F &A} &Chief Financial Offear Mr. RX Ponval Petitioner 1. The State of Andhra Prad Nines and Geology Department AP. Secretarial, by is Principal Secretary VelaqapudiAmaravall, Guntur District carte e Gomn 4565 : a2 w 53 th mS cee ayawacd ; es) Ost & s : RM H Na Horne, oor o use Noa: : 9 ae: Hector and ey oth ; Tre x x ROR x Respandents Mod schering oycurnisianc OFn x af High Court may be of reigted fo Dernancd Notices N oe * ~ iL oR ae Patilios scat se wt SUMMON, Ady oF - GC mis of Sri S eH an ye. hey 3 Sores Fad its a ss ap th Respond No.4: is OF 2084 IA Ne. 1 OF 2024 IN WE NO: 288 Sohwyeaer: S > t g ¥ x i Pbomhs Limes ; WLoks, Vasant 3 : real & ~ Petitioner 1. The State of Andhra Pradest ; Rep. oy its Principal Secretary fbment AP. Secretariat, Velagapud Amaravati,Guritir District Mines anc Geology Dens 2. The Commissioner and Director of Mines and Geology, iorahimpatnarn, Vilayawada, NTR District Andhra Pradesh - S24 456 . The District Mines and Geclogy Officer, Department of Mines and hist Geology Government of Andhra Pradesh House No. 11/2, Lakshml Vite, Telpadiri Cainy, Near DNeep Nursirig Home, Naore- 5246004, Andhra Pradesh 4 The Collector and District Magistrate, District Collector office, SPS Naliore District Achar Street Collectors Officer, Nellore Andhra Pradesh 524001 if Respondents Patition under Section 154 CPC is filed praying that in the circumstances stated in the affidavit fled in support of the petlion, the High Court may be pleased fo'srant @ stay on all further proceedings related' io Demand Notice No. S¥6/Sand/2019-14 dated 22 November 2034 issued by Respondent Nod, the District Mines and Geology Officer, SPS Nellore District pending the disposal of the above wri petition, and that such other orders as this Honble Court may consider approorate be passed as on sioner has a sfrong prina facie case, balance of convenience lies in favour of the Petitioner and against ihe Raspandanis, and the Petitioner will suffer Nreparable injury ff the fmpugned Dernand Notice is not stayed. fener disposal of IVP No. S8875 of 2084, on the ite of the eh Cay Petitions caming on for hearing, uson perusing the Petitions and the affidavits fled in support thereof and the earlier orders of the High Court db 05.12.2024, 23.12.2024 20.04 2028, 17.02.2025, 18.03.2025, + 22.04.2028, _ 18.08.2026. 03.4 O87. 2088, 3.04, 2028 made herein and ugan hearing the arguments ¢ of Sri SUMMON, Aclvocate for the Petitioner, and of GP FOR MINES ANDO GEOLOGY for the . Respandents 7 to 3 and of GP FOR REVENUE for the Respandert IA No. 1 OF 2024 IN WP NO: S8S74 OF 2084. Hehvean: Wis Jaiprakash Power Ventures. Limited, Having iis registered office at JA House 63, Gasantlok, VasantVihar, New Delhi - 110057., rep by is President (Fand A} and Chief & cial Officer Mr. RK Porwal : .Petiionens) iPetitioner in WP S8874 OF 2o2gd an the file of High Court} AND The State of Andhra Pradesh, Rep. by its Principal Secretary o Vines and enor : Deparimeant AP Secretarial, velagapust iAmaravall, Guntur Cistrict lbrahimpainam, Vileayas wads NTR strict Andhra Pradesh - 52% The District Mines and Ge om Cicer, Departrrent of Mines and Geology Government of "Andhra Pradesh House No. | Ve, Lakshmi Vila, Talpagiri Colony, Near Dileep Nursing Home, Nellore. 524004. Andhra Pradesh The Collector and District Magistrate, District Collector offics, ~ SPS Nellore District Achari Street Colisctors Officer, Nellore, . Respondent(s) (Respondents indo-} Petition under Section 157 of CRC is Aled praying that in the circumstances stated in the affidayit Hed in support af the petition, the High Court may be pleased to grant a slay on all further proceed gs related to Demand Notice No. "OPGSand2O1o-< dated ge ovember 2024 issued by Respondent No.3 . the Disticl Mines and Geology OMicer, SES Nellore District pending the disnasal of the above wri nefiion, and that such ofher ordera as this Hor'ble Courf may consider anoropriais be passed as the Politi aner has a strong prima facie casa, balance of convenience fies in favour of the Petitioner and against the Respondents, and the Pellioner wil suffer irreparable injury W the imougned Demand Notice is not stayed. Pending disposal of WP Ne. 28574 of 2084, on the Ale of the High Court. Peitions coming on for} Rearing, upon perusing the Petitions and ihe affidaviis fled in support thereof and the earlier orders of the High Court df OS5.12. 2024, 23.12. 2024, 20.01.2025, 17.02.2025, 18.03.2028, 22.04. 2025, B.06.2028, 1107. ee O7.08.2085, 08.70. 2028, OS. 112088, 179.17 2085, 10.12 2085, OS 02 2026 & 09.04. 2025 made herein and upon hearing the sralimens of Sri G SUMMON, Advocate for the Petitioner, and of GP FOR: MINES AND GEOLOGY for the Respondenis i fo 3 and of GP FOR REVENUE for ihe Rescondenti IA No. 1 OF 2024 IN WP NO: 28575 OF 2024 Between: Wis Jaiprakash Power Ventur ves "Limited, Naving He registered office al JA House 65, Basanilak, Vasant Vihar, New Delhi - 110057., rep by Hs President (F anc A) and Chief Fi inancial Officer Mr. RK Forwal Petitioner AND 3}. Tre State of Andhra Pradesh, Rep. by is Principal Secretary Mines and Gsealody Department APR, oecretariat, slagapudiAmaravall Guntur District. oy oh se £ 2 @ &@ ¢ 2 2 se wot iL aia me ad 'ge co > a 99 Ti @ Go th uf od ist : eo & fore ee % ia . as & te ag, on a 'nod : oa Oo @ WB & & gy ae: We ve, reg to ye ES Ss ar cod ies bee £3 chee Sper. % s ee} Dey tS ts Se 4 ay aa gor OS yes, ene ereees a 25 $2 & @ 2 es $y 7 # ee sd oS fee wo «<8 £0 a Asan pa 2. ton GR oh aa Be Kb wp Bo me, 8 OG Pa "> 7 be a: C7) ge wm th "o% Ge wile Soom es coo po Soo ts a4 ae a ithe, pel oe : we, So ber ee oe Re oy yn ct oe am ES B Ts ye a a fe nee ne : r a 2 om . 2 eS Bao & , = At lee te ay (2 4 "ee ° ; a ol ; : 5 as i " ad oe a eed gee ee gh : Mier bene bs we qe hot of teen ee seo w Pa "4 sooo eeeee bree ti ws " wed ge me, Sem bs biden onde ww none Rg, ; tune, AP heed poe Us ; sean ne Sot fenoe : ane ae "a oP ra ue yo eve pease "ong oe: . OS age ' % Fo A eg me we = Pee ~, eee peed % ee oe . fe bh OSE eo EE , an ar ©) w & a8) t, ayer oe oor aes igen be yen es we i Es "ey ts te fe get ee O% Ww sed Ff kd Py et i shod. '3 con ieoegl Sneed oS ; Jeve ee 4 toot hen 1 'be bev, . Lae cod uae ws rs iin 7 a ; ti a trae tae, oo "ey a r4 5] asd bead eed cont heed a9 iy ane ay 437 ie Fae wa} a6 an ee a a tht EL yo " ge fy meen ate = bc gf B i i Qo" Ge 6 2 8 & Bw 8 4 te, 5 et Sete em, rn J Ms 'ho whet cae ae eee, oe bear nn: ne bore By, 4 ee Oe i a ov a wp See os " @ OG # &B , Be mG "By : Ey "f > 4 how oS 6 ££ & 2 & & fe Se 4 a Y --S wm & S BE go st ip es coal i) ran 7% as - GS wt < pec " "3 aor Spee. sane rat e cs Ss mee bd as "4 a spn fs et Fa £4, <3 ma oe . CO & oS Oo & & & eG 2 & & BR 8 Rm 'a we 3G Be ws Be & = @ 6B & O&O B Me Fea uy, tet A = o. , nr; an an a nm ef on per é w% me ibs eae' ey + a *S yn igeee, r th ts 5 OS a fi Oe * & Bf BO & o gy YM G2 s MB oan. Bow vee "Bh i bee Bean a gc ps Ihbewe baat na 'ot ze 45% os O 6 m= og Y GB SR 6S @ & Bm SN we BM oe i Oo @ 8 © b € oe 2 ~ & © @ wm @ Bu 2 , a8) is herr ata ro Seed aod £" ; svt & od Ee OD fh. -- ge ke @ £ g oe a eS ed " Sm Bm £¢ BB BS Bin e Bo F edt satel bes Yi 14 sn asf) ing mead se + ae ; the Ch. 55) 4 fooe a Pag 4 : 6 2&4 O 8 &€ 2H Bm f& tb ba * wit j BS SUN apy wes" So BAS ROE y 04 x Respondents 1 fo 3 and of GP.FOR REVENUE for the Respondent Nod: oe iA No. 1 GF 20246 IN WP NO: 3ReG4 CHF 24 Between: & M/s Jalprakash Power Ve tures | Limited, Having iis registered office at J& House 83, BasantlLok, VasantVihar, New Delhi - 710057., rep by Hs President (F and Aj and Chief Financial OWicer Mr. RR Parwal . Petitioners) iPetitioner in WP 28607 OF 2044 an the fille of High Court) AND 4. The State of Andhra Pradesh, Rep. by Ns Principal Secretary Mines and Gealooys Denaiment AP. Secretariat VelaganudiAmaravall, Gui nur District é. ne Gaommissioner and Director of Mines and Geology, ibrahnnpatnam, Viiayawada, NTR Oistief Andhra Pradesh - 821 488 The District Mines and Gealngy Officer, Depariment of Mines and Bas eoiogy Government of Andhra Pradesh Mouse No. 74/2, Lakshmi Vile, Talpagii Colony, Near Odeen Nursing Home, Nallore- 424004, Andhra Pradesh Andhra Pradesh 524007" . Respondent(s} {Respondents in«io-} Petition under Section 151 of CPC is Hed praying thal in the circumstances slated In the affidavil fNec in support of the petition, the High Courf may be pleased to grant @ stay on alf further proceedings related to Demand Notice No. §76/Sand/2d18-8 dafed 22 November 2024 issued by Respondent No.g, the Distinct Mines and Geology 2 OMF y teed oa "a © t& 1 tee , GO Oe an wb Ngee ' oe a eee if $ yo Oe Gwe tt mr, ee 3 to ce oo ke 2 & » & i oy GAN = Bw & o & 'te # ro wre Wd ee ; Boot : hed te , oy ¢ 'Bed a fe ra ve % Wh, sae) taper ¢ , tnd ine tn, 18 we By Sree LS: @ & % Ske nn ans a tg é. ae Qo fe 4a th "y eneee tee 'mn, % , no foe poets a ecees o" £ an hos fet oy gee as ; "a © Be th foe a tft i 'pe fe ¢ fy, GE as ne ee wo % "yf Meaty a assy . a fi ten 6) ° re eee phot ea '$ = Vee é "hood sanee , a : * "e as G@ 2 @ B © t4 % & 4 iy oe arg a von ooh gm a ty te i a oy 6h agere oh, rg A : cn ten oe Senay 'oes . fs wry 'nat wee £% a th. 1, af oy & B@ B& © ke OS by Em foe oS" if poco ne "pos as Fi a ad "Bs ye oo % KS ai ' fs feee, t ehged i o % oe oS ¢ Bh & © ry ee Age = B= aeaan wee £4, £% a Prove, pated z. to % I -- : pees G CS Sooo fe -, 4, : ve x , a ea] bee "eek oe a om wy RS ie Sx, ie ge 4 - ££ Esa ae wm ne 7 a ne 553 % fees Soy 544 ee is whee pon aan 4 A oe wong % oe, ba is £5 hed wey ea £ & @ 3 Boy oe & eo, UE TE MB a BB Se aa 4 aie oe nee crs : 4 veag " Sorat wy ote Ee ce GA we she ih we a ey ee A 8B Be G se rs . be ee £" Be a tS a an a oe an a ihe wih ee op A te ae a Ge BN ge asd on dé he » $f in EE 1 tbe set fe an z rc rr nn? am fe UD od ao 6 my Be m of on ty 6 * eve as one we a @ we Te Be pe i aan 2; re Sly, me Ys, Fa ; ; bin es Iresdoe AL Aped ae . La Snes " 'erg i a £3 we bed ae 1 # & F & ow Te up S Bog tO nw ay # pe aden "see as ey] i as e San cs t% ° Fa mg ee ee BB ue : eeeee , 4 ys eo we ¢ 0 o% 4 Shoo . . " ee = Beg ee Sg em goa © 2 e = © & ee € ee GC Bk we SM fy Foam a based (ho atten, ne eS Sr Egg £, oo = y "4 y , as a} a pie ed 0 oe 'ind ge & 6G fe wm & Gg mM sn io ag ao 8 « nm 6. & fe & & 7 on, here ate . agree > , Hi ee i % eee a oh os " Nga 3 ra) a as " £3 Sd a3 7s re43 hres Om? eee Bw» © ~ & Be % & e686 Fes Be fe BS tae Eee am 2 22 ws gm OB b me 0 Cn o> & 5 8 eo Bo we Be Bo WO my O ras we 1 be ad -«¢ £€e CRN PS SERe 6 BE 2 2 o e " od os § 6S 26 68" €eet PB S "i og & BS ~ Oo @ & m ee o aon GS wig «- hm B gi 2 & & re a oe » 2 % B ag el OE 4 % - Ince. thong : . as hoot a oom © 8 MB Ss EM @ 8 20 9 wf @ 2 a 2 No. 17/2, Lakshmi Vila, Talnadiri Colony, Near Dileep Nursing Horne, Nellore. 524004, Andhra Pradesh 4. The Collector and District Magistrate, District Collector office, SPS Nellore [istrict Achar! Street Collectors Officer, Nellore, Andhra Pradesh 92400) ae Respondents Pelion under Section 181 CPC is fled praying that in the circumstances stated in the affica: vit filed in support of the peliion, the High Court may be pleased ia: grant B® siay on all further proceedings related jo Demand Notice No. S7@/Sand/2019-7 dated 22 November 2024 issued by Respondent No. 3, ihe District Mines and Geology ficer, SPS Nellore District pending the disposal of the above writ petition, and that such other orders as this Nonble Court may consider appropriate be passed as the Pelitioner has a strang prima facie case, balance of canvenience fles in Favour of the Petitioner and against the Respondents, and the Fetitio ner will suffer vreparable inury i the impugned Derand Notice se nal stayed, pending disposal of WR No. 28594 of 2024, on the fie f fhe High Court. The petlion coming ore for 'hearing, upor perusing the Petition and the abidayil Hed in support thereof and the orders of the High Court ateasoe Teas O8.07 2028, 20.07 2025, 17.02 2025, 18.02.2088, OS.77.2028, TP. 71.2088, 10. te. 2025, 02.02.2026 & 03.04.2028 and upon hearing the arqurnenis of Si C.V.Mohan Ret ddy, Senior counsel representing Sri G Suman, Advocate for the Petitioner, laarned GP FOR MENES & GEOLOGY for the Roapondent Nos] to 3, learned GP FOR REVENUE for the Respondent Noa iA No. 1 OF 2024 IN WRIT Pel : HON NO: 28898 OF 2024: Between: i Mis igiorakash Power Veriures Limiisd, Having Hs registered office at JA House 63, Basanflok, Vasantvihar, New Deih - 1. The R " fh er re 3 cas 4 ben "any, Fa '- 4 rare, o " « ee ; he rest ~ agree 'a 4 ne ras ", 4 % Thee "eu, pee. sages yee " ws eeee iG i +e im ing re od ht (6) at & Bd & ae we fons 6 oe he : Cee 666 $3 eoeee £3 wed a We. on oS eee ninoe whens cs Ps ted "ee cc £53 & a4 ns ta we £ cE a a a> a nos?) oo te Se OB @ ay we ----, " 8 & & Bs so B ge , & 7% ets ae ve rs ae. Se mcd "3 wae n oe ee vn a @ ¢ 4 Ink HY an! ve fore & WZ fe 8B Ff fo we oD és % tf3 at # cere C8: £% LA % eee he £3 'as on en wooo, $F "er ew hoe ee bone tere & ned ie an? eee on ven ay ce 4] sor a Tegan fan 4 Co o i. Sow Oo G %& & i hy 4 ™ & & CH a i) a. w 2 q hm ££ By MN ZB - 9 mrs ws a in oa (rie nS on mC btn Sexe iy re Lipase Pees % 5 rs ee ra food ex ee Bo eo GO» £ 2 2s OD é om : ae 5 i Ow va ng oe ae , © hahae, Jee "3 aged. £63] ashe Sere footers eed nit Zi) WE can} 'eee nt ne he mw so EB a wg oo fe By, Bes fen ee ey ee Ce ns a & BG we = ; te a OS my ® a nn i ae 3 en wo Hod we Ot 3 eneen ne ta rm 'tg Ed Fa a se oe & oo th oe HB a ® oh ; % » pe Boh & gy RS wie ng be ond fh. i) taped Sane Fae ws, * a wn wa ' Sone poles rey, ' ee "4 of oe et te ee a nn an , " a rn Ae ee res mr) A ie ae ay ee Saad a ed 3 ee ba 6 ; a 'tty EB ES ne': "5 gee ° £ fr & & ef ge be SP et 24 ~ o ye in & # GO J 4a ek of he i 5 an ae a & 3 Bs an Se te a @ ft ~ & B® wy EOS Bm , 2 rs is Z , few esd A 4 meee ¢ ood . rs 2. GE € & S oz 2 So @ 22 6 om & Ee Gi wees » § 6 & @B % OO % - YB & oe © ea Wi oy * 4, é wpe *~ ¢ 4 vs Ong f " $44 . be 163 Gig, = i "a @ oy 2 B ge Bb By oy im f sere i Z bene %, "4 : % % wn ' a th a @ 2 & @ £ 22» | Be BE z Co ~ Fo a HR ow, tm @ a ee te Ba fe ig ahs eS em bse % ne £6 wit, meena (se wn heed a r% toed oy er we = 2 e282 f BBE Bm 8B em o 8 & 2 Go i ; a ~ fF oe og & O 2 Be OH £ Oo 8 23 2 m2 ; a we re BQ x > my HH rel 5 QO y ~ + = aes. S025 ne oat & ey BS Aye a KN OF 08.20 Pe $ wy eS ey? OF ; "oy a PRSTS 3 3 gu ~ wes x e x 22 04 BO? san a ipa the Petitioner, ard of OP FOR MINES AND GEOLOGY for tne Maspondenis j to 3 and of GPOFOR REVENUE for the Respondent No.4: . . mae IANO OF 2024 IN WRIT PET! Sehween: 7 PION NO: 28596 OF 2024 Mis. Jaiprakash Power Ventures Limited, Having its registered office at JA House 63, BasantLok, VasantVihar, New Delhi - 110057. rep by iis President (F & A) and Chief Financial Officer Mr. RE Porwal fey Petitioner AND 1. The State of Andhra Pradesh, Rep. in its Principal Secretary Mines and Ge solagy | Deperimen AP. Secretariat, VelagapudiAmaravall, Gu ntur Oristrict PS . The Cormmissioneranc of Mines and Geology, lorshimpainam, Viayawada, NTR District Andhra Pradesh ~ 924 458 Feat a 3S. The UXstrent Mires and Geology Officer, Department of Mines and Geology Government of Armdihra Pradesh House No. T1/2, Lakshmi Vila, Talpagiri "Colony, Near Dileep Nursing Home, Neliore- 524004, Andhra Pradesh 4. The Collector and District: Magistrate, CHstrict Collector office, SPS Nallere District Achar 'Street Collector's Offcer, Neiore, Andhra Pradesh 524007 7° Respondents Paivian under Sectia 484 of OPC is fled praying that in the crcumstances stated in the affidavit fled In support of fhe petition, the High Court may be pleased to @ stay on all further proceedings related to Demand Notice No. S'&/Sand/e018-1 dated 22 November 2024 issued by Respondent No.3, the District Mines and Geology Officer, 5 SPS Nellore District pending ihe dispos sal af the above wrif petition, and ge thai such other orders as this N on'ble Cour may consider appropriate "arte oa & a CS wood a am 3 oboce whack 7) £33 3 Es of 5 $3 843 am @ 2 # x Resnondents, and the Pe yed, pending dispasal of WP No. * 8 SOE > z N 3 wt imougned Demand Notice es Potion ope shen ue y ed in support the NN g g the afficlavits fh AS "er wt 3 Kt é £3 o © < Crk é on z ', AI Vee, 22 042 Ry S 3 3 TPEAC os & 3 > at we S", cs Scan Pa e Respondenis | No LA No. 1 OF 2024 IN WRIT PETITION NO: 28598 OF 2024 Sehveen EN x N akash Power Ven 2 we Dein Soey oe fF as 3 K RX, 3 3 a S ~ Nh antVinar, Ne 8 & : 3 RX Pornwal Petitioner a My ~ c ang VENEeS VelaganudiAn Mines of Conmissioner & >. The 49 vf "fete, x aX Lakshmi Villa, Talpagii Colony, Near DNiesp Nursing Home, Neliore- 624004, Andhra Pradesh 4. The Collector and District Magistrate, District Collector office, SPS Nellore District Achar Street Collector's Officer, Nellore, Andhra Pradesh 524001 -- . ) Respondents Petition under Section 181 CPC is filed praying that in the orcumetances stated In the grounds fled in support of fhe petition, the High Courl may be pleased | o grant a stay on all further proceedings related to Demand Notice No. 'S76/Sand/2019-5 dated 22 Novernber 2024 issued by Respandent No.3, the District Mines and Geology Officer, SPS Nellore District, pending disposal of WP No. 28598 of 202d, an the fle of the High Court. Fetiions coming on for hearing, upon serusing the Petitions and the affidavits Med In support thereof and the earlier orders of the High Court di O85 12. ees 23.12.2024, 20. OF 2025, 17.02.2025, 18.03.2038, 2e.O4 2025 306.2088, 14 OF 2025, OF OB8.2085, O8.10 2028, O94, 2028, PPO 2025, 10.92. 2025, OS.02 2026 & 03.04 20505 made herein andi upon hearing the arguitent ts of Sn C SUMON, Advocate for the Peliioner, and of GP FOR MINES AND GEOLOGY for the Nespontients | to 3 and of GP-FOR REVENUE for the Respondent No.4: iA No. TOF 2024 IN WP NO: 28589 OF 2624: Between: Mis Jaiprakash Power Ventures 4 Limited, Having its registered office at JA House 53, BasantLok, VasanfVihar, New Delhi - 116057, rep by Hs President (F and A} and Chief Financial Officer Mr RS Porwal EM, | _. Petitioner(s) "Petitioner in WP 28699 OF 2024 on the fle of High Court AND & QO os oO, Fe \ Tre St MES The & % , eee. iH beens fag Se ; ; t, ¢ Shaws z. pod Le, £ i & mh a ae 3 OY < ah. agere iH a &. a Onvenien unt & Lo "en, el " ead, ""% * " Na Stee, Pore, £4 7 oye, 583 Yegee " HS . aad wn . ce 34% Be ot tet sm an nS o ge ne SG Sf us up "gy OE fore ae % « fy Sn p ie Ao SL ge oS 5 ; $ tts Sase fe 3 Es ae we ae £4 Kent oe te ee? ra (so ne Ae; oS @ Be 3 x & Gf = PR Be Boog Se Oe & Bs 2 _ « Bm O @ 2 8 8 . & an an mn io 8 az 2 xy a fe AG m So BR BE me a o te wey a $ ae " ry het tte wm pee oy od a mer Lipee vet . we a Luk me 2 wine he bo i, fe an rn +i: Ge & EB oe Bs 2 SB wy # 2 ae 2 Bm ke 'd ar ce, en ewe 433 hone. mean a ' ee os s eve 4 i fh, wh " * wm OTK, th] wad £5 pee a3 oe Oo et wo ; 3 4, af 3 ss hon ee Lp ben pe bes a aa a we ay, 6 182 ay a teh thew oe a a fo & 7, e Tp TU ae OB a a » 69 He tt. 3 B Oo ne 7 Sek Bee (9 BB & A by ES Ds of ae eo ae eB 3 Be yw 8 Ee o 8 SN BS ; ES see we aod Fa em es a cs ae fe gm oe FB an) + nd oe an ion a a | o m 3 mg 3 ge ie Ke be oe Pe & te 'mm, "ee oe ae: we io ay 6 et Fn a a i a aa 2 5 fs a fo at 4 tis ay bs i es & a; oh, te won we '* = Me oe o3 m4 Le hes s . Zo 5 : f . ' " % te rw, a 3 io @ %~ BO = G 32 ton Ss '3 rn nn i, Pp. A , % + een te a es "pe ' wets % LAE t < tape anes aon owe he ory om OM . 4 Ch. we tb Oe oe ee ES tS , & 2s a Me a Sm) 2 a3 ae BO Dee D a or a ae fn o (s a es , rot Soeste bed, oes aaa pe "5 3 "Gea Spee. pron £% 7% 7 nee ne £55 tn &o Uk ih oh a i an rr ¢e yn an ns tn tage ech ng tty % veer, " : ", 3 A Z nets oe yen Pres ' tree Ng "a nei . : 4 ra % fe . ewe mS theee Saw a a aeeen ~ Fa%4 ny orn San aon ft rr Soh 60% ge Pass sce} " TS oe: a3 . yen 0 ten we we Fe ne ons ei te ed Oop OY : o NA TH Sh te gem - mp EE eter we tee (8G en ie 'a omg om = pam ee oe a er, ot "s eG ti ae Me & ru ont " 4 a 4 o% , % ahs nto , £ , f Es geen: £m © gE SB G6 2 BE ee ra oS 8 wp & % pe Gm uy a aad ao OOES "he eM f ts eS ee we ity ALD a mw 2 g ep Fe v eB gp ee gO, BBO OOS "he Bo gs & G . & on Go be J a © oe »m g & 2 § = 2 6 SS i G Gon 8 ~ te & & A BO mg w O sm a es , me it | ; SO Bek Ge rh 5 Seee gn Ly " ch, ¥ eees ne ae eigeed * ; Pg "4 eee y w beer Sane oo a ryt WG. 3 re ge rn rr rn a a (2 ma By % a: GRR gee 7 £3. So me, ome BGO ° om be a fg a free ie gy ge a an ae a a ti @ an oa em O54 o Ci @ £ § a aan Bo eB ise 4 as fe a ar oe By oy é ye ee Se fee ed = pas a. oe Ch "3 a ' we be passed as the Pet © Respondents, and the Rel the affidavits Hled $ issued by 1 o os: < en, hen cone herein and upon hearing the arguments of Sri GC SUMON, Advocate for the Pellioner, and of GP FOR MINES AND GEOLOGY for the Respondents 1 to 3 and of GP FOR REVENUE for the Respondent No.4: | on (A No. 1 OF 2024 IN WP NO: 28601 OF 2024: Between: Wis Jaiprakash Power Ventures Limited. Having is registered office at JA House 83, BasantLok, VasantVihar, New Delhi - TQS, rep by fis President (F&A) and Chief Financial Office Mir, RE Porwal | Petitioner OAND 1. The State of Andhra Prade sh, Rep. by iis Principal Secretary Mines and Geology « Deparment AP. Secretariat, VYelagaoudiameravad, Guntur Cistrict 2. The Commissioner and Director of Mines and Geology, iorahimpainam, Viayawada, NTR District Andhra Pradesh -~ S24 The Ojstrict Mines and Geology Officer, Old Rims, Opposite hat Prakasambhawan, Ongole-523004 & The Collector and Disiric st Magistrate, Trunk Rd, Santhapel, Ongole, Andhra Pradesh S23001 Respondants Pefiion under Section JS! CPC is fled praying that in the crrcumstances stated in the affidavit fied In support of the petiion, fhe High Court grant a stay an all further proceedings related Letter No. 2iPPiSandfOGled23 dated | November 2024 as also purported Demand Notices No. 2iy? Sandie M8L/2023 dated 29 November 2023 and 27 May 2024, issued by the District Mines and Geology Officer, Prakasam, pending the "spose at the above writ petition, and that such other orders as inis Har'ble Court may consider appropriate be passed Lad s the Peilioner has 2 strong prima facie case, balance of convenience fies in favour of the Pellionef-and against the Respondents, and the Petitioner will suffer irreparable a iéjury if the Imougned Revenue Natice and purported Dernand Notices are not stayed: Petitians caming on for hearing, upon perusing the Petitions and the affidavits fied in ae thereof and the earlier orders of ihe High Cart dh. O8 12.2024, 23.122 LOV2025, 17.02. 2025, 18.03.2025, 22.04.2025, I8.06.2028, (107.2025, OF 08.2085, 08.10.2025, O3.4¢.2025, 17.47.2025, 10.12.2025, 03.02 2026 & 03.04.2025 made herein and upan rearing ie : rduments of Sri CG SUMON, Advocate for INES AND GEOLOGY for the Respondents 1 to 3 and of GP FOR REVENUE fer the Respondent WP NO: 28861 OF 2026 Sehweean: Kumar, Sfo. Roonochand &: hy thea Pelttioner, and of GPF or Wid, Ree. by fs Director, Ashok s Corporate Office at a 24, Mission Compound, Ajmer Road, Jalpur-302003 4, Mission Compound, Aimer Road, Jalpur-3020) Petitioner won, The State of Andhra Prac sh, B Secretary Mines and Geology y Depa 2. The Cormrissioner an d Director of Mines & Geology, jorahimpainam, Viayawada NTR inatict - S27 486, Andhra The District Mines and Geology Offcer, Guntur, Guntur (Nstrict. de The Catiector and Oietric ot Ma scistrate, Guntur Cistricl, Guntur we ~- Respondents _afiddavl filed therewith, § the High Be curl may be gleased to issue a writ, arder or direction more parfialarly one in the nature of a writ of Mandamus declaring the Demand Notice No, 1S53/SAND/2024-3 dLOQ8.11. 2024 issued by the District Mines anc Geology Officer, Gunturithe ares respondent herent as without any cower or authorly and in violation of the provisions of Mines and Mineral (Development and Regulation), As st TS57 and the A.P. Minor Mineral Cancession Rules, 7966 read with the ferme and conditions of the Lease Agreement dt.07.12.2023 and Lease Deed dated 08.12.2023 and consequantly to set aside the asi ee demand Notice with @ direction to the Responders to perform fs part of an amicable seiilernant as oer clause 1.147 of the Agreement dLO7. 12.2023 since the Petitioner has already performed ifs part | IANO: 1 OF 2024: Petition under Section 151 CPC is filed praying that in the cyoumsiances stated in the affidavit fled in support of the writ petifion, the High Court may be pleased fo -- stay af all further proceedings pursuant io the Demand Notice No. TBSS/SAN DV2024-3 digs. 1) 2024 sued py the ord respondent, 'Sending dispasal of WP No. 28884 af 2024, on the file of the High Courh 'The petition corning on for hearing, upon perusing the Writ orn, Patiion and the affidavit fled In support thereof and the earlier Order the High Court dated 10.12.2084, 23.12.8024, 20.01.2085, 17.02.2025, WOR 2025, 22.04.2025, 18.08.2025, 17.07.2025, OF 08.2088, 08.10.2085, 03.14.2025, 17.44.2085, 10.42.2085, O8.08.2086 & 03.94.2028 made herein and "upon hearing the argumernis of Sri 9 P Veera Reddy, learned Seniof counsel agpeared on behalf of Sri Jaya Prabhakara Rao, Advocete for the Peliisner and Sd P. Rama Krishna, learned Goverment. Pleader for Mines and Geology for the Respondent Nos.t tod: paot. tn ne WP NO: 28864 OF 204° Behween: a) iz ben Mis. GCKC Projects And Works Bvt Cid. Ashok Kumar, S/n. schand Samda Stig, "Aged S8 years x Corporate Office at 24, Mi fan Compound Ajmer Road, Jaipur Peittianer AND The Stete of Andhra Pradesh, Ren by iis Principal Secretary Mines arai Geciogy Depa ment A.P. Secretar! ial, Velaga@nud, Arraravati, Guntur Disinet. The Cammissioner & Director of Mines and Geology, ibrahimpainam, Viayas yada, NTR District - S27 458, Andhra The [istrict Mines & Geo The Collectar and Disiric y, Guntur, Gurviur District, . Magistrate, Suntur Distriet, Guntur. Respondents ~ Fetition under Article 286 of the Coanettiution of indie graying {hal in the ciroumstances stated in the affidavit filed therewith, the High CO one | z. ust may be pleased fo Issue a writ, order or direction more particularly in the nature of a writ of Mandamus declaring the Dernand Notice NO. 1S53/SANDe024-7 dLOS. 112024 issued by the District Mines and Geology Officer, Guniurthe ard r espa yndenf herein as without any pawer or authority and in violation (Development & Regulation) A Carncession Rules, 1886 fS87 and the AP. Minor Mineral the terms and conditions of the Lease Agreement dO? 12.2025 and Lease Deed dated 08-12-2025 s e Respondents io perfarm iis part of an amicable settlement as per clause 19.14.13 of the Agreement dh0F. 12.2023 since the Petiioner has aire ady performed fis part; at 34% 3 4 BS iA NO: 7 OF 2OS4 Petition under Section 181 CPC is fled praying that in the circumstances stated In the Grou nds filed in support of the petition, the High Court may be pleased. pursuant fo the Demand Notice. No, T389/ SAND/2024-7 dhO8. 11 2024 issued by the Grd respondent, pending disposal of WP No. 28884 of fant stay of all further proceedings 2024, on the fle of he High Court, . The petition coming on for hearing, upon perusing the Wri Petition and the affidavit fled in support thereof and the earller Order of the High Court dated 16.12.2084, 23.12.2024, 20.01.2028, 17.02.2028, O8.10 2028, O87 2028, 17.14.2028, W1S2025, WO22026 & 03.04. 2086 made herein and upon hearing the arguments of PRABHAKARA RAO, Advorale for MUNES & GEOLOGY for the Respondent Nos. 7 to 4: WP NO: 28888 OF 2024: Between: bah on rg as aS) . bomen By i, - Mis. GOKC Prapects And Works Pwvi Lid., Rep. by its Director, Ashok Kurnar, Sfo. Rounchand Sarmdaria, Aged §8 years Corporate ONfice af 24, Mission Compound, Aimer Road, Jaipur 308001. - Petitioner "AND ashy Rep by its Principal Secretary 1. The State of Andhra Fra Mines and Geology Department AP, Secretarial, Velagapucdi, By Arnaravell, Guriur District. s. The Commissioner & Oirec tor of Mines and Geology, ibrahimpainam, Viayawada, NTR Distric! - 527 458, Andhra The Oistrict Mines & Geology Officer, Guntur, Guriur District. 4 &. The Collector and Dis strict Magistrate, Guntur Distriel, Gurtur. Resnondents ae a "or 93 it tea rea) ty teow fs yer + fs . , : ped con bed if 73 Gv ge neal G3 ay £3 os nde: : feds Cane. oy" o 4 yee eon. veeee ot oe Pad anes ers £5, 4 whee where 'ate Sag foee treage, og Pat oh ve ag on Cl .ee we 5 Bon i for goes mae hen ond ie d "s oe oa oreo eee yee tn . DEA cod ne "pene Ee % i) i pee wee ger , ' Ieee. Paes fag Ps thd wooe on ty " ee " 4 4 bee ioe . ¢ neas se te fete aA gone 4 z re ; we * Sowa. % "tn ae geen epee shes te Tascah rhs ite wy 23 rn fing 6) oo Es Gee rn , wh SS ie "yt, Pi bo " Lat ge fy deol wer Sa ¢ 3 . LA gs pn ke Be fed thee bak) $ nal m ts eel poe] 'sn os 4 Kier , toe , , ; % Mi a ' mo Oh & & BS G & nn ane fo me Oe te Bes netoe SO Boas ; be Oe ; . a tee ted & @ %& 8B BD B "2 ms do BS go . ayn £*, aA ae foes eS 3 pe we chen er cae boo an * - SB YM oe A e Gg GB ww ds ome BD ey 2 GF Bw O Bm & & BS Re wow ga 8 fw toe wo RA Ee oe ge abet 4 re, Lf * % y weeny. sa £3 bee? Lee. wee mag Se Cog Mn & & @ 2 BB "a e coe ty OH os B ow ow fe ee, Ee me As ee 7 qi A yee nr ae ner | th og Ls fone ed . f. £3 g 'es 43 banat ye a x i ot ex 4 tee x a oe oy. fe aban oe ae a) Ot & ,, @ ¢ & & & & A O Et Bag ee bee 1 "3 ae "on Pan g Ly a feew fag penee an wen 3 S bess a ~ aes "8B $a md 55) ee a 9 a a 2 gy Ew 2 Os % a Ww @ 68 & @ Bom PM is yon a nn a oy oon 4 p whee is 3 er ie re rai) , fe, d soot "ea yee Peer f% are st en nagee. on is) ¢ ed Gow peg, baad be te tape ad H sees 4 *, ee a yee ran p ' Soy Ly on a: aon pe Uh. Tee sapere oo Cn, fed {Cr oe ae eee eo | OB ee co Me vee Ff; es Sas at LA? bee on we 1 cen OT te" a oA ipo See % a 4 'at awe es as fea "ene, ves " at 3 "ES Os wy fas : me i oy a ~ a : 0 He tg . ve . ie - " <° prnge naa ae 'ee Soe ace abe paces % se - Sie & te uy I fe ® Gm Be <a sas ' n zi Pod ae Ieee. eee cn yee j oe Se 3 * ir, rs $3 See £3, 7 ea a9) we en "£4 ES oye, na Ok dn ea Fos ir A OF ES a © is OE BO Bw (sn a ee oS @ % to x - 6 Bow Th Ae a ye ety wre oe. neo free. nye, Seve rs) a ropes wher EX Arad 'eet . wed aa can : o3 Ae i ite an mn a ge a) AS nr cen, rane ; foot tae oe fh " cao ws sod pet 8 joel fog . * a % a Be Bs os 2 oe i. eB Ss 'i ee Qo te Saad Soe. cn ees ad cast Se jie = & sovee 4 ge yt te ww SS & Co CE me oO woe Se wo gO a @ / = & & i / of OR Ze = (3 Ou © oh. " we & & Se @ ee BONE thd on gene " ee Rand atone 2 Me w ze Py xh A ord "ee rate (iy aie? ae OY a) Se oe oe ® wo mh. 5 ye, 3 bad ¢ ae) i t2 phe an ry to the Respen ag, 3 e wood gy 2 weet oraying that in i : ie 2% "A se 3 03 3 oe es 3 Co Oo el appeared on ~ a) x x 2 my ~ SS : g P Veera Reddy, lea JAYA PRABHAKAR eaciogy for the Re . : a WP ANG: 28870 OF 2034: Setweean: Mis. GCKC Projects And W forks Pvt Lid, Rep. by Hs Director, Ashok Kumar, Slo, Roopchand camdarna, Aged S8 years Corporate Office at 24, Mission Campound, Aimer Road, Jaipur- SO0S001. Petitioner 1. The State of Andhra Pre a8 is Principal secretary Mines and Geology Depa riment AP. Secréefariat, Velagapuc, Amaravatl Guntur (istrict Po The Commissioner and Director of Mines and Geology, istficf 527 486, Andhra iobrahimpainam, Vieyawada, NTR Pradesh. bad The District Mines & Geology Officer, Narsaraopet, Painadu 4. The Deputy Director of 'Mines and Geology, Guntur, Guntur S. The Collector and District: 'Magistrate, Narsaraopel, Palnadu District Respondenis Petition under Ariicle 228 of the Constitution of India is filed praying thal in the circumstances stated in the affidavit fled therewith, the High Court may be pleaser. ts igsue a wri, order or direction more particularly one in the nature of a writ of Mandamus declaring the Demand Notice No. 1237/SAND-PALNADU/S021 dated 12.08.2024 issued by the District Mines and Geology Officer, Narsaraopet, Painadu District / the Respondent No.3 herein and consequentia! Proc. No. 2550/GCKC/Palnadultt. & Act! 42024 dated 12.11.2024 issued by the 4th Respondent as without any power or authority a and in violation of the provisions of Mines and Mineral (Develonment and Raquiatian) Act 1957 and the A.P. Minor Mineral Concession Rules, 1968 read with the terms and conditions of the Lease Agreement dLO7 J2.2029 and Lease Deed dated 06-12-2028 and consequently to set aside the said Demand Notice dated 12.08.2 024 and cansequential proceedings dated 13.77 2024 with a direction to the Respondents fo perform Ns part of an amicable setiement as per dause 1914.1 of the Agreement dL.OY 12.2088 since the Pelion iA NG: 1 OF 2024 Felition under Section 147. CRC is fled praying thet in the already performed Ns part. circumstances stafed in the affidavit Hed in wok g, i support of the oetition, the nigh Court may be pleased fo grant stay of all further proceedings pursuant fo the Demand Notice No TOoe/SAND-PALNADU/2027 dated 72.08.2024 taued by the drei respondent and consequantial Proc. No. 2590/GCKCY Painadu/.R Act ales dated 13.17.2024 issued by the ihe above writ petition xt a ih Respondent pending disp The petition corm ng oom for hearing, upon perusing fhe \Wrif NS Petition and the afidayil fad. sport thereat and the eariier Order of ws 1.032025, 22.04.2028, 18.06. 2085, $4.07 2028, OF .Q8, 2025, : Ww OG. TO 2088, O87 2025, PF .77.8025, 10.12.2025, O2.02 2028 & Po} Fi head U5.04. 2025 made hersin and upan Searing the arguments of S Po fea Si B JAA x Veera Reddy, Seruor Counsel" fap peared on pehal rm Geciogy for ihe | Respondent Now? to §: WP NO: 30195 OF 2025: | Bohveren: Mis Jaigorakash Power "\antures Limited, Having Ns registered ry office af Carnplex of Jaypee Nigrie Super Thermal Power Plant, Yehsi Sara, Nigrie, Singraull, Madhya Pradesh - 486 669 Rep by fs President {FSA} and Chief Financial Officer Mr. Ram Kurnar we oapve the Fetitioner "AND 1. The State of Andhra Pradesh, Rep. by fis Principal Secretary Mines and Geology Deparinént AF. Secretarial, Velagsoudi Amaravatl, Guntur DistriGg 0" 4. The Gammissioner & & Director of Mines Geology, lbrahimpatinam, Veeyawada, NTR District Andhra Pracesh - 861456 The INstict Mines and Geology Officer, O No. 38/106 -A-4, First tse Floor, OQoposite Government Degree Callege Chifloar Raad, Syamalavaripalll, Rayachbty - 519289, Annamayya District Andhra Pradesh The Caliector and District: 'Magist trate, District Collector Oifine, Rayachot, Annamayya Distict, Masapet, Andhra Pradesh - Respondanis Petition under Articie 226 of the Constitution of India praying that in the circumstances stated in the affidavit fled therewilh, the High Court may be pleased issue a wrt, order, or direction, particularly in the nalure of a writ of Mandamus, declaring Demand Nofice No. TS28,ARS AGl2025-1, dated 25 October 2025 issued by Respondent No. 3, the District Mines and Geology Officer, Anmamayya District, as lacking power or authority and in violation of the Mines and Minerals (Development Regulation) Act "FSS? the AP. Minor Minera Carncession RuJes, 1986, and . farms and conditions of the Lease Agreement dated 3 May 2027, in violation of the Principles of Natural Justice, and consequently set aside the impugned Demand Notice IANO: 1 OF 2025 . Peition under Section 184 CPC is led praying thai In the araanigiances stated in the grounds fled iy support of the gatihan, the High Gourt may be pleased fo 'grant a stay on all further oroceedings related fo Demand Notice No. 16284 PSAGI2025-1, dated 25 Ocflober 2028, issued by Respondent fhe Distinct Mines and Genlngy Officer, Annamayya District pending disposal of the above writ petition. Poa His aisa prayed that this Hon 'ble Court may sass such orders as it may "4, consider appropriate, ag ihe Peitioner has a strong orima facie case, vege balance of convenience les in favour of the Petitioner and against the bods es on oF com si) rife, we ong "ty Sag wot wen 244 Panding oi of 2025, on the fe of the -- Court The peiiion corning an for Nearing, upon perusing the Felition and the affidayil {fled in supoort {hersef and the order of the High Court order dated 03.11.2028, 03.028 upon fearing the arqurnents & O38.04 3086 made herein and { SUMMON, Advocate for the Patiionean WE NO: S094 7 OF 2028: Behwean Mis Jaiprakash Power Ve nlures Limited, Having ffs registered office wt al Complex of JaypeeNigde Super Thermal Power Plant, Tehsil 8 Sara, Nigrie, Singraull, Madhya Pradesh - 486 S88 Rep by fs President (F and A} and Chie? Financial Officer Mr Ram Rumat Porwal Petitioner "AND 1. The State OF Andhra Pradesh, Rep. by its Principal Seoratary Vines and Sealy Csnartment AP, Secretarial, iorahinipaiiam, e vrearantiia, 6 NTR Olstrict Anchra Prades 821458 : 3. The District Mines and Ger Of cer, O No. 38/108 -A-d, First Floor, Oppasite Government Degrees Callegs Chittoor Raad, Ss 'the Lease Agreement dated 3 May 2021, in Wolation of the Principles of Syamalavaripall, Rayachoty - 575289, Annamayya District Andhra Fracesh 4, The Collector and District Magistrate, District Collectar Office, Rayachot, Annamayya - District Masanel, Andhra Fradesh Sis27a : . Respondents Petition under Artine 286 of the Constitution of India is filed praying that in ine siroumstances stated | in the affidavit ied therawih the High Court may be pleased. issue a wrt order, ar direction, particularly in the nature of a writ of Mandamus, declaring Demare! Notice No. TSS8/APSAC/Kumaruninaliveogs, dated £5 Gotober 2025 issued by Respondent No. 3, the Distict Mines and Geology Officer Annamayya Distict, as lacking power or authority and in viclation of the Mines and Minerals (Develoome sat and Regulation) Act, 1957, the AP. Minor Mineral Concession Rules, 1966, and the terms and conditions of Natural Justice, and consequ ently set aside the impugned Demand Notice. mo IA NO: TOF 2088 Petition under Section 181 CPC is fled praying that in the clrcumstfances stated in the affidavit fled in support of the petition, the High Caurt may be pleased fo grant a stay on all further ee nae related io Demand Nollie: No. TA28/APSAC/Kumaruninal/ 2025, dated 28 October 20285, issued by Resbondent No. 3, the District 'Mines and Geology Officer, Annarnayya District pending disposal of the above wri! netition. {Lis also prayed that the s-Honbie Court may pass such orders as Ei may cansider appr opriate, as fhe Petitioner has a strong prima facie case, balance of CONVENIENCE les in favour of the Pettioner and agains! the Respondents, anda ne Petiti oaner wil suffer irreparable iniury if the impugned Demand Notice ig not slayed., Pending disposal of WP S011? of 2025, on the file of the High Court. vo BO Ge ar ao as a "oo GB a ge a We Be 5 an rn ay ie ro Be see ns oa g As SB $5 ¢ & te pe a y aa "eg wa Gs abe : Sa Be th 22 & i we ES 2. as KE - "oA # ye Spor % se Peas 7 * bad "Bs ayes gs 3 s % 2B vad were % iS foee. og ie sae 05 ? tet ies noon eh "9 dead oo ¢ on m4 me ef G2 tem EL ) EPS ey we LR Cee By es ty " ¢ fond a Cy rs Bee 4 a +t us C oy a eine Resed ves -& Az B o gm 6 S a s ~ - 6 Os me Ee Oe G ee on ae 63 . Og xeee ton ae on oo 13 os Soy * Lot vod: a tee wer oa Sree eng tees on wee e.g ante F botor, bro soon Cs 3% ie ne Sr a: a: ee tH er, % bee Le pee io oe a thre haus i, Po oe o be Ree Fest ity a oe on ood tb " aa Secon aoa read ewe Qo 3 05 "3 4 ee ty vane wot Es a tan RS hoe ww ee Ee oe i a "a, on ern ie t£3 cm Seat on aES ; rs Nosed % oh ra) ped were ed Yr, re $91 os re fe bowed we wa rs a CA Bie ay ee my ao ey Cer : a as * ess pbs tae fo Lt ne om te Te! bon i an eee a eS a (e Lh fan 7s ay " aoe veges . nyo nt gets iy 'o. ota if fe ta4 ae oi ban heeft aad Lge vg ag, on "ty iy en oa Lhe yer F ra KE t™% a ee be 4s an ro ed aa anon: bebe ft Be "3 cy fee oy pemee £ en & te th Ee ge i BE ge OF oe ho & ro aa oot Econ oy aw Seve Ae ES Sexe bod Fs a % 5 fe $5 a My, re ' rs oe . ra tae . " Sees 0M, 4 ue ", senees "fs my wx : Fea , ie 7 ree re ise See a poee % "gee ee pe OS tbe 2 tS nid a an ry - " ya, ae ke a aed wy A @ ee "A, my me GE we oye ns nL an SE; LL. % ty wie " Ge a on "te "he a ve pore a toe os Spor , re ay we Oe te me SF , 3 ee; Cad ee : Me oa td a rn a ; eve 3 Ss a we poe $2 a e ee Aedes cf z eee. ES eS PA Se tee See a nr ae) eS i 8 2 2 @ oe Be Bs "a & me 2s ge freee , ORS Si nn BOD ES tps 'ts i oe ig os o 6 © & ) ge ey an. 4 gh te "ene fe ~ Se a @ & m th & @ a be eo ie o> pe eet been 7 ' ar | 4 ria] So yen eo eo pe Lo fon oes Ae oe oethe a 83 es aie . oteees Saad a Koel 'ee, fen ed £3 tet 3 een oS 0 at ae joo ie fe a fed nes 2o 8 BF By 2 ge Be a we fe io a "fe "ee us ow Soe wwe £f3 cn Pe ? 4 eee rer Y awe oot 93 4 ry? beast ee i$ haben aes) " a 6G GOs et ae) % x» marticularly in the nature of a writ of Mandamus, declaring Demand Natice No 1 aZ8/APSAC/ /Mandapalti #2025, dated 25 October 2085 issued by Respondent Na. 3, the' District Mines and Gedogy Officer, Annamayya District, as lacking ve ser or authority and in violation of the Mines anc Minerals (Development and Regulation} Act, 1867, the AP. Minor Mineral Concession Rules, 1968, and the terms and conditions of the Lease Agreement dated 3 May 2021, in violation of the PrINches of Natural Justice, and consequently set aside the impugned Demand Notice: . IA NO: T OF 2028: . Petition under Sectlon 181. CPC is fled praying that in the circumstances stated in the affidavil fled in support of the wri petition, ihe High Court may be pleased may be grant a stay on all further proceedings related = > Demand Notice Ne, TR2H/APSAG/Mandapall/2025, dated 25 October 2025, issued by Respondent No.3, the District Mines and Geology Officer, Annamayya District, pending disposal of the above writ petition. 1 is alse prayed that this Hon'ble Court may pass such orders as ii may consider anprapriate, as the Peiiioner has a strong prima facie case, halance of convenience lias in favour of the Petitioner and against the Respondents, and the Petitioner will suffer irreparable injury if the impugned Demand Notice is not stayed, pending dispasal of WP.No.30121 of 2025, on the fle of the High Court. we The petiien coming on for Rearing, upon perusing the Petition and the affidavif Hed in supsart thereof and the order of the High Court order dated O2.11.2025, 03.02.2026 & 03.04.2026 made hergin and upon headng the arguments of Sd C.Sumon, Advocate for the Petitioner and GP for Mines and i Geology for the Respondent Nos. to 3 and GP for Revenue for the Respondent Mo.4: WP NO: 30123 OF 2028: Setween: Mis Jaiprakash Power Vent tures Liriied, Having Hs registered office at Complex of Jaypee Nigrie ie Sux ner Thermal Power Plant, Tehall Sara, Nignie, Singraul, Ma dhya Pradesh - 486 669 Rep by is Company Secretary Mr. Mahesh Chaturvedi me .. .Patitioner AND }. The State af Andhra Pradesh, Reo. by is Frincinal Secretary, Weed + Mines and Genlogy Der pari rent ALP. Secretariat, Velaga spud Amearavall, Guntur District The Commissioner & . Director of Mines & Geology, ia lbrahimpainam, Viiayaws ada, NTR Ostrich, Andhra Pradesh 5271458. The District Mines and Genk ogy Officer, O No. 38/106 -Ad, First oy) : rieor, Opoosiie Govern ment Dsqree Colleqa Chittoor Road, syamalavaripall, Rayachoty ~ S35S280, Annamayya Olstrict Andiva Pradesh, 4. The Collector and District Maqisirats, Oisiriet Collector Office, Rayachot, Annamay Distinct Masapet, Ancdhra Pradesh » Respondents Petition ander Ariicie 228 of the Canstiuiien of india is fad mraying thal in the circumstances slated in the affidavit Med therewith, the High Court may Oe pleased issue a wri, order, or direction, particularly in the nature of wit of Mandamus, dec iaring Demand Notice No. T32é/APSACTanguirw2025, dated 28 Ocinber ZOSS Annamayya District, as lacking power or authority ane in violation of the Mines and Minerals (Development and Regulation) Act, 1857, the AP. Minor Mineral Concession Ruts a the Lease Agreement dated 3 May 2021, in violation of the Principies af Natural Justice, and consequently set aside the impugned Demand Notice. . IANO: 7 OF 2028 .o Petition under Section 184 CRC is fied praying that in the orcumstances sigied in the aff davil fled in support of the petition, the High Court may be sleasad grant a stay on all further proceedings elated to Demand Notice No. 1328/APSACN Fanguiurw/20e5, dated 25 October 2OS5, Issued by Resoondent No. 2, the District Mines and Gealogy Officer, Annamayya Districl, pending disposal of WP SO1S3 of 2088, an the He of the High Court The pelifion coming on for 'Rearing, upon perusing the Petition and the affidavit fled in support thereef and the order of the High Court order dated O31 1.2028, O32.02-2026 & 06.04.2028 made herein and os upon hearing the arguments -of an C.Sumon, Acvocate for the Patiioner, OF FOR MINES AND GEOLOGY for the Resnandent Nos.1 WP NO: 30142 OF 2028: Between: ey Mis Jaiprakash Power Ventures Limited, Having fs registered office al Complex of Jaypee Nigrie Super Thermal Power Plant, Tehsil Sara, Nigrie, Singraull, Madhya Pradesh ~ 486 669 Rep by (F & A) and Chief Financial Officer Mr. Ram Nuiar Porwail Patiioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Nines and teolngy Department, AP. Secretarial, Velagapudi Ariaravali, Gurfur District aN nS Se pet " $ iy 7 ee ag 4 £2 bebe eve BS EG aod week oe ober Lh aS if bene i By Nnbere oa as a er a eeeen 7) "i es Go + a e a By & & B ee G8 oe sine 7 inn ene % enere ee ee " ne F ea eat 3 © " % a ke @ © sa Bi Be wr BE ow fo fm ta wel em mas Ore ge 7 a rn) ar on ; nc a a. ' 2 S 3 o Ong me ue GF ka ® . * ¢ f 4 wv %, te bone. 1 oo se a. & ye & & An ee wn re 0085 om ss 6 se ee Boe om e £ F an an) ae ageee eens ge oo been Maar eee iL (t ee. aek io spam . Goh gery eS me i ie 3 Cy gu OE ow Ee BG -- Oo & ™ be Bo os as. Ss 4 Bom 8 & i ge So gy on i yan ee me ge ve tet " 3 ie Pd By "f & ae a ae bee fey oe am ie os soseed Ax a ae & 6 " § € = BS eee SB 63 Re " ered 4 Ee . m '3 ee we By on seete oot o on en " uw a fe oe a a a ne nc go @ G we ee esi wg LY as a i fg? $ . Go TZ a fi oo 4, te & ee ae YF oe Dred on Oe acs eee Be 59) ft ie a aac @ % soa hy ad Cok 3) bs reed red Bs aver Soe os $L% beaed 4% Fa os ha By bed aa; ae ws % bet ag od ooo : , - oa x4 y 6h 7 : 4 j& "5 ee . at boonk Eh C3 " Sty Snes i i OS: ge e of ee ep tge a en : ey 4 Bs ag Be EG y we woe" ee a rr Ae a vee rye, et S yes, sa} "me oe Pia a3 Miss £% os , ile 4 bee ned He £5 G ey bs ge ee 6%, an, . th me % t% $5 Gi pe sae ve aS, 4 on ' , te £4 200. i " ep ey bab she 2 tb Fs a oo A ney | ss) 7 ied Ut S 2 Picod @e @ ue ow Bo , Fh on, oer £8 . te 8 Se be me Bo a we x ei ER oe fee x oy ns a aS a; nr od 5 Be ; 2 5 SG Bb we sp me & £€ Gp 2 2 a @ BG 'on ¢ Win BS - * WW 8 5 a a a eg a ie S ra ts ad ad ; go rs: ie ne £3 % : a iy om, eee ' on Pam recs, a ees ihe s, z toe Srna S80 wow * yee. ra ms, ree % ee on 3 bees ies on g peeoes rahe ae 0 ety £32 : oil rae re by thd aoe ee wo BY oof es Ge Be so cn = & a % Fg BF te Snel fe tka AS CB i C% £3 Pie £o pet go . " te ay: in 1 wy Soove Sow ¥ "4 ; wpe Bee Tae ie oie ; : "oo, "ES : we oath rs me s "e es se rt am tes 'tert ehowns , Vane mc OSG eet fy 2 Bw 2 6 & BB Re & p,m & Ze & Be Bee 7 i BL pr haw a " ¥ Eee "4 bee " a % as 4 ie corneas Bn 2 2 Y BEG +H FB FS Pe i th & BF & Bm BE " wore g he 5 Lhe ~ <F0e: " aor consider aporopriate, as the Patitioner has @ strong prima facie case balance of coriverience Hes in fa svyour of the Petitioner armed against the Respandenis, and the Petitioner 'wil sufler irreparable injury i the Stayed, Pending disposal of WP 30142 of 2025, on the file of the High Court impucned Demand Notice is no The petilion caming on for hearing, upon perusing the Pelitian and the affidavit fled in support thereof and the order of the High Court order dated 03.17.2025, 03.02. 2026 & 05.04.2028 made herein and upon hearing "the argumenta of Sri C SUMON Advocate for the Petitioner, GP FOR MINES AND GEOLOGY for the Respondent Nos.1 too; GP for REVENUE for the Respondent No.4 ; WP NO: 30933 OF 2025: Setween: Mis. Jalprakash Power Venn LS fures Limited, Having its reqisterec office at Complex of Jaypés Nigrie Super Thermal Power Plant, Tehsil Sara, Nigrie, Singraull, Madhya Pradesh - 488 668 Rep by fis President (F&A) and Chief Financial Offieer Mr. Ram Kumar Morwal Petitioner AND }. Fhe State of Andhra Pradesh, Rep. by its Prin i Secretary Mines and Geology Departme ant ALP. Secretariat, Yelaganud, Arnaravall, Guntur District 2. The Cormmissianer & rector of Mines & Geology, lbrahimpatnam, Vilayawada. NTR ONstrict Andhra Pradesh 32 1456 3. The District Mines and Geology Officer, D No. 38/108 -A-4, First Finor, Qeposite Government Cegre: College Chitteor Road, Syamatavaripalll, Rayachoty - 815289, Annamayya Oilstrict, Andhra Pradesh . am ti iy "Ea Bn ah 'ned + loon Sd £% fs Z oa bf 1 if 2 , hood £% tage bere Laat ge oe eR fe Ch Go Bey Me ge i b TM GY Oo Bt fe % © 2 6 © SO 2 r € 2 8 8 ee ie we Ge a "$4, a tee aE fe "ea oe ia oS . "aw # & mT ® © 6% & fe Sew BOO Gp gs 3 oe Sob 4 al sp > ; we ye bee ee oe " 607 ue " "4 fel i" ger oe Cs ese ae here nt SES cod a a, as St Ge get a rs : Go &£ Gi BB » OB ™ OG B ~~ B 2 Ob BG oe Jr 7 a cn © a Ca; a oa <r en, & 8 uy On Bi hw ES oa é ne stood bod peveed $3 4 an a eed Sohn ey ane Bet os 3 5a % os % srrooe o L "at Seen ft , fy Sadow ae e 2 6B Bm Y 7 £ | C3 ey Ee B ' pores - 1% Oo AY on agers rapee, rts - ES ® hone EES Se sn " Ah ebeet % nee Dave ee; : wr 4, esd oopee La feet LA Le £0 s peer eet rag vee & Ke cen, " yy tS FA ifs eed ve Oe Sette than cae Ping Be naoeed ve a &® BO mH op nm fF wo OG & Ge Oo 5 6 & & a ante MA - fern con oe pe ee ee oo x "f t ae os g oe @ om E By em BG wy fe B, rot OS Ed eed t ns icone ad x RS 2 ye Aa as ee 33 ey et > Sein got a . os ge Oo oS | UCD o "5 Bo A re py & dere hows, % 9: eae i; enee won niger & Mans £75 re bdow. ay a foor. os Ba eb as were En 4 heat Mag, "904 peeee ' ae Seath were ee a ee yet % cee ge Pt, $4 iy cron we er feed £5 chy a mea on me OO 8 wf me GE Co me & Bow Ly oe i rr a, a ones) cn a ae o tae. be rn a a: ro ey ee Bs fd a / eto Bp Ney, wt Ee EB s b ° - fee Be ay agers Mom, chen we aS ond on . i ; ae we we & a & we eG a PF BO q Sa ne On an, ° bs wane " x3 "ere * ta RBA "3 ees B eS ep ety Be Bg oe Oe ee om te me FF fe ei 2 Pr an a ns, aie Segoe & He . we Be yw B &e p Bom Ee Ee are Lk. ns ns . 4 @ i nr ni 2 , ne ED 1 BS Ee wy GO # 8 Bg 2 gE BE i & DB m wt cS i wh ef wale nn © nt SME & "3 ms MR ee a a 8 Fm ho Bo mee ee Ee LY & cr . a oe sn? a i ne as arn as re we Fm Oe egy a: or rr A pr ign me paada A 7 age aca * we ES vo qe Bg et ee Os So we «gS £3 ey os oe d we "BS CH 33 a ras mee ; " gen 6 ae 0 , og 5 a B ras & @ mm & Bm Bs BIN ya vn 4 Y ee a a co eed Lon # ' Treoe, wy ed he ; £o or Gee po elton, baad % a3 ore, ne os ™, ged eo 5 ed "4 " we is & & & & % & oe fhe ee & & we & © 2B L . 2 Re shove ; me 2 ee 7 ben a ott 4 few OED a Ps an re i an ars om 6 FF @& a EF 8 8 BE ve Sgda PG ev pe eS" gE a' an a rn ey a: " ae ¢ B " . et Sen go : ee cae] a es z ioe = G & & w % a es oe the Lee Netural Noti ia NS cu 202 order part 3 ~ & GP < g ES 3 " aoe ne $4 Oo ae é N £ Se Ta * the Re the arguments : WP NO: 30437 OF 2028: Rehwean: Ms Jaiprakash Power Ventures Limited., Having Hs registered office at Camplex of Jaypee Nigne Super Thermal Power Plant, Tehsil Sera, Nigrie, Singraull, Madiya Pradesh - 486 669 Rep by is ampany Secrefary Mr. Mahes sh Chaturvedi . Petitioner AND 1. The State of Andhra Prade ", Rep. by is Principal Secretary: Mines anc Geology Department AP. Secretarial, Velaganuell Amaravatl, Guntur District - é. The Cammissianer & Director of Mines & Geology, invrahimpainam, Vilayawada, NTR District Andhre Pradesh - te The District Mines and Geology Officer, D No. 38/108 -A-4, First Figg, Oopasite Ga avernmen { Degree College Chittoor Road, Syamalavaripall, Ray yachot vy - 875268, Annamayya Disiricl &. The Callector and District ct Magistrate, D District Collectar Office, Rayachot, Annamayya District Masapet, Andhra Pradesh - Si8ero o Respondents Petition under Ariicle 225 of the Constitution of india is fled graying thal in the circumstances stated in the affidavit fled therewith, the High Court may be pleased issue a writ, order, or direction, particularly m9 the nature of a writ of Mandamus, declaring Demand Neotwe No. 1328; JAPSAC/Trumaia: rajapeta/Z 2025, dated 25 Oclober 2028 issued by Respondent Ne. 3, fhe District Mines and Geology Officer, Annamayya Oistrict, as lacking: cAWES uidority and in violatian of the Mines and Minerals (Development and Regulation) Act, 1957, the ALP. Vinor Mineral Concession Rules, 19568, and the terms and conditions of fate NVC nt " Ns the Lease Agreement dated 3 M t 4 a he a Wy ER oe "ee on pat " rapes, ~ £3 GS we rome ve % "e fee. Lod 'ed woes ee Saw ret im " % F reed 7 ies] re BG ayee ¥ ~~ cas aS Son ae ; +% ca) a) 'aes Z % % g aed 'ne B sc a (9S <r Gy et pee ie a oe G i ra tat GE r pe EE fee BD vee net beard eed det hapten es ger SS fs ih. edene: £83 "gre, tet ¢ 4 A anon $5] Se re , besten iy tA Dyer a7 ¢ 3 m te Fa ee 3 K eee chet i Saath roe as : ree) Soe 3s) k & meee B sw Beg SB ue : Ee) iy a <n we, a or G mm . & - te p A & ty oe Bf OD w , gL Pe Soe fo fo on ae (te op ae ee "on 4 2 ey oy Te wie goo os ™ ; Sire boas ge we te GL! Se & 4" Bs @ te. nn Ss ee Oe = peo" me Pd ' ener . z% Sowa RG Sew brews ig wt th. £2. 7 Sod i rat a het on, , ~ AY " & & ge oh. G @® wy lags a # ~~ G@ mm &@ # BL" a oe oy fh, % rion j Gabe get ee p ' " » 8 & & ee es rn an ors ie 5m 7 4 et taped dee eter fe tae "A Ean wee, Gh. aa" i pf ede. OE ten KS KG po Ge gen pee : ioe Be iti ee "sh 7% os Sse bron ft Beart tA fo a Sen KE CM or a a a an a : ig wk Oe pina "& woeest Mie ig 3 on, a foendh "bapb G on r% eye $y #5 CR fe 2 oy ee i <2 tb te > % we a aan ; ne an on fe fo gt BES GS te wy «12 a wo 2 © ~« BE wee EE Za y B Boe ee, & e 3 So B os gm ey i oe Oe OG Sot % % he &. : 557 cH ED i on Co Be wf oa 1 an on we ng a ey EE yy OA tage ES . oe SB ey 2 o A Be me yw ™ BG gm RE a ¢ i = a 8 « €S& Be eg £ OE oo me Oo | an: we ees a % Pal open Ese 4 'thaws ben ; ce " #4 ay " eB wi8 &# & % & BS 8 NG fo Se Oo eB ew 2 te a Mad Bt ne ©) er, a a oe ws PO RS ns an es a "3 pee Us ane a) Gt oes cats rs eet sf Ci Ee oy eG ad a an es nl a a oc é my Rm Oy oy ae mm @ EE & FE 2 em & eS gs ad rn; a > nh a is os f % Re wm, nk; rn Ge a @ es ae % a a a ee a eS cxf fee wm ~ kh oo Ss Oo oo £3 Co Be te HOF 4 05 aed ay 4 fe md & & © Gm & & & fa mm OB, ---- ithe % eects othe f : ' . ; tt " 5 ees we SO hb 8 6 8 BL 2 BB, A & & mG on SE kh 65 3 OB 8 m a. The Commissioner and' Director of Mines and Geology, ibrahimpainam, Vilavawada, NYR District Andhra Pradesh - 521456 | | . The District Mines and Geology © Jficer,, D No. 38/16 -A-¢, First fat Floor, Opposite Goveinment egies c College Chiffoor Road, Syamalavaripall, Rayachoty ~ §76289, Annameyya District Andhra Pradesh 4. The Collector and District Magistrate, District Collector Office, Rayaciot Anmamayys Distict Masapet, Andhra Pradesh - .. Mmespondents Petition under Article 228° of the Constitution of India is fled aes praying that in the circumstances stated in the affidavit fled therewith, ine High Court may be pleas d issue @ writ order, or direction, particularly in the nature of a writ of Mandamus, declaring Demand Notice No. T32NAPSAC/Rayavaram/Z025, dated 28 October 2025 issued by Respondent No. 3, the District Mines and Geology Officer, Annamayya District, as lacking sower or authority anc in violatian of the Mines and Mi inera is (Dev felopment and Regulation) Act, 1957, the AP Minor Mineral Concession Rules, 7286, and the terms and candifians of of the Lease Agreement dated 3 May 2027, in wolation of the Princig! Natural Justice, and consequently set aside the impugned Demand IA NO: 1 OF 2028 Petition under Sectic nm 84 CFS is fed praying that in the croumestances stated in the affidayil fled in support of the petition, the ian ¢ Gaur may be pleased grant a stay on all further ae mated io Demand Notice No. 1928/APSAC/Rayavaranv2025, date clober 2025, issued by Respondent No. 3, the District Mines and Seology Officer Annamayya District mending disposal of the above writ 5, petition. His also prayed that this Hon'ble Court may pass such arders 4 as if may consider appropriate "as the Pelitianer has a strang prima facie case, balance of co in favour of the Pettioner and against the Respondents, and the Patiioner wil suifer irreparable infury ce f the Impugned Demand Notice is not stayed., Pending disposal of W! 30489 of 2025, an the fle of the High Court. The oefiion coming on fer hearing, upon serusing the = Reltion and the affidavit fled in support hereof and the order of the High Court order dated O4.77. 2028, { upon hearing the arguments of SRE C SUMON Advocate for the Petitioner, GP FOR MINES AND GE SLONGY for the Respondent Nos. 1 fo 3, GP FOR REVENUE for respondent | No.4, the Court made the following: | ORDER:
4. is brought fo the notice of this Court by the respective counsel that, similar issue identical in the batch of cases is sending before the Hon'ble Division Sanch,
3. The Jearned Government Pleader for industries & Cammeree fairly submits that the Writ Anpsal is sill pending before the Hon'ble Division Beach.
3. In the ight of the afordsaid fa cis and circumstances, at the request of counsel for the petitioners, the interim orders granted on the aarfier occasion shall stand extended for a period of twelve 2} weeks.
4, Post after fan AG) weeks. Meanwhile, the respondents are \ directed to fle appropriate measures, if any.
f ~ L™ dey Pe} RT ye esse sep ayy Ome OC ta Sc. OG Sumon, Acvrieate (OPUC] ° toreg Do al KG vente risks Sm iat mands bo NS tah a Pd He ork Pay Pod Pod . One CC to Mis G.Lakshmi, Advocate [OPUC) . One OC to Sr Kambhampat | Ramesh Babu, Advocate PORPUCI , One CC to Sri. B Jaya Prabhakara Rao, Advocate [ORUC] . One CC to Sri GUN Ura Rani, Advocate (OPUC) One CG fo Sri. Grant Vi ivek Karra, Advacaie KBPUC) One CS fo M/s Sodium Anve esha, Advocate [OPUC!) One GC fo Sri. Akula Sri Krishna Sal Bhargay, Advocate fOPUC) Ore (0 fo Sr Sreedhar, Advocate PORPUC) One CC to SH N.Srihari, Advocate [OPUC] One CG fo Mis. CKR Associates, Advocate POPU One Co to Sri. Srind vase Rao Sodduluri, Advacats opucy foe One GC to Sri K. Naveen Kumar, Advocate [ORDC! One CC to Sri. Medapati Santosh Reddy, Advocate One CC to Sri VV Satish, Advocate [OPUC] ne CC to Si C.Subodh, Advocate (OPUCT One GC Sri Turaga Sal Surya, Advocate [OPUC] One CC to Sri. N Vilay: Advocate fOPUC] RA LEGAL, Advocate (OPUCI One CC to SRL NARASIMHA REDDY.G.L, Advocate One GG io Sri V Sal Kumar, Advocate FOPUC} One CC fo Sr. VR Reddy Koyvurl, Advocate fOPUCT Two Gs to GP for Home, High Court of AP [OUT] One CC to Sr MAM. M. srinftvasa Rao, Advocate [OPUC Cne CC ta Sri K Adi-Siva Vara P rasad, Advocate [OPUC)} Two GCs to GP for Mines and Geology, High Court of Andhra Pradesh. (OUT) Two GCs fo GP for General Administration Depariment, High Gourt of AP POUT] OUT] 2, One OC ta Sr V arrey Venlakata Nagavishnu Teia, Advocate [OR UG) 30 One CC to Sri Narash mha Reddy.G.L, Advocate (OPUC) 34, C ayana Rao, Advocate [OPUCT ngs "a HiGH COURT MRK,.J DATED: 3004/2028 FOST AFTER TEN (10) WEEKS ORDER W.P.Nos.23768 of 2024, 735, 727 of 2028, 1008, 1378 of 2018, 1838 of 2026, 3084, 3061, 3473, 3479, 3987, 3772, 3801, 3802, 3806, 3813, 3824, 3891, 3898, 3948, 4595, S297 of 2025, STG4 of 2096, SBRT of 2023, TOOT of 2028, 8396 of BOS4, SIS of BOSS, 10148 of 2023, WOG20, 10660, 10662, 1OGE4, 10888, fOeTO, 10872, 1G8T4, tOeTs, TOSTS, TOGRS, 10687, 1OFOI, 11808, (1994 of 2028, 12499 of 2024, 12898, 12994, 14219, 14741, 14864, 18297, 18328, 15332, 17092, 17093, 17406 of 2025, 17839 of 2O24, 19253 of 2020, 19961, 19962 of 2024, 20806 of 2022, 2OG11 of 2043, 21448 of 2NB2, 2a607, 2E7K9 of 2024, 23692 of 2023, 23910, 23922, 29923, 24191, 24193, 24498, 24197, 24498, 24200, 24212 of 2024, 27211 of 2024, 2748S of BOI, 27574 of 2028, 2TG17, 27E26, 27828 of 2024, BVSGT, 27E7TT of 2025, 28528, 28558, 28689, 2QHHO, 2SSGG, BAST, VBSSR, 2857S, 2AsT4, 28578, 28891, 28494, ZHSOS, ZBSEG, ZBHSR, 2RS99, 28601, 28864, 28864, 28868, 28870 of 2024, 300478, 3OGnF ang 423, 30442, 30333, 30437, 30439 of 2028 | :
INTERIM ORDER EXTENDED