Andhra Pradesh High Court - Amravati
Zuari Cement Limited, vs The State Of Andhra Pradesh, on 6 December, 2022
Author: B. Krishna Mohan
Bench: B. Krishna Mohan
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAY?
TUESDAY, THE SIXTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO
(PRESENT:
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN
iA Na. 2 OF 2022
iN
WP NO: 77296 OF FOP?
Between:
2UARL CEMENT LIMITE B.
iM}, Kadapa Pyetrict, Ay
Manager HR, Mr. Ashish BR
Dist AP
ei at Kashnanaqar, verrey
., 2 Neeresenes by ee
AND
{. The State of, Andhva Pradash, Represan
fed by fs Secretary, Indusines and
Sernmerce (Mines-if} Department, Seorstarial, Val 'agapud: Amaravali aunty
Oistict.
#, The Stais of Andhra Pradesh, Rep by He Princ ipal Secretar
Deparment, Secretariat, Velugapudl, Amaraval: Guntur Di
3. The Assistant Director of Mines, YBR Kadena { istrict.
&. The District Collector, Kadapa, YSR District.
2. The Revenue Divisional Olfcer, Kadapa, YSR Dish
& The Tahsiidar, Yerraguntla Mandal, YSR De strick
?. The Andhra Pradesh industrial infrastructure Corporation Limited,
Represented by is Managing Director, Mangalagin, Guntur District, 822505
Respondents
ry, Revenue
ig
trict
¢
Peifion under Section 181 CFC is Med eraying that in the circumstances
siated in the affidavit file ed in support of fhe writ pelition, ihe High Count may be
meased fo direct the 2° and 3° raspandents to consider the representations of the
patifioner and the reaporis of the revenue officiais for alienation of an extent of Acres
3.49 ceris in Roduru Vilage. Yerraguntia Mandal, Kadana District, pending dianosal
ah WUPLNG T1256 of 2022. on the file of the High Court.
The peliion coming on for fsaring, upon perusing the Petition and i ths
affidavit fled in support thereof and the earlier Order of the High Court dated
21.04 2026 Made herein and upon hearing the arqumenis of Sn Challis Gunaranian,
Advocate for the Petitioner and of GP for Mines & Geclogy for Respondent Nos.7 &
3, for Revenue for Respondent Nos.g, 4 te 8, Sri J. Ugra Narasimha, Standing
Counsel forthe Respondent No ¥, the Court mace the HOw
ORBER:
Listan 27.42.2082.
in the meanwhile, the respondents shall file their counters.
24
The counse! for the petitionar submits that, 2h is wrongly represented
on the sarfier occagian as for Aling reply. Bul in this case, so far counters have
not been Bled. |
inferiny order granted earlier by this Court dated 21.04.2022 is extended
unt further orders."
Sd. G, SRINIVAS REODOY
ASSISTANT REGISTRAR
fTRUE COPYY , SECTION OFFICER
eo We ON cee cee ee ceo deeeee we ne ew ARO A
Te,
Y, One CO to SRLCHALLA GUNARANJAN Advocate [OPUC]
2. Gne Gc te oJ Ugre Nar omhe 3, Stance ng aes OPUC)
3S. Two OCs to OP FOR MINES & GEOLOGY, High Court OF Andhra Pracesh.
POUT]
& Two COs in GP FOR REVENUE, High Gourt OF Andhra Pradesh. (QUT)
ry
r
™
&. Orne apare cany
HIGH GOURT
BAL!
DATEENOS. 12 2028
MOTE: LIST ON 87.42.2022
ORDER
LAWNS OF 2082 iN WP.No. T1288 of 2022 INTERIW OYRECTION EXTENDED