Andhra Pradesh High Court - Amravati
M/S Sree Rayalseema Sugar And Energy Pvt ... vs Union Of India on 1 October, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI (SPECIAL ORIGINAL JURISDICTION) St o. THURSDAY, THE FIR DAY OF Tee TWO THOUSAND AND TWENTY >: PRESENT: / THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI WRIT PETITION NO: 12500 OF 2019 Between: M/s Sree Rayalseema Sugar and Energy Pvt Ltd, Corporate Office at H.No.1-131, Sree Nilayam, Station Road, Gooty, Ananthapuramu District-515401, Andhra Pradesh. Rep.by its Chairman and Managing Director. K. Madhusudan Petitioner AND 1. Union of India, Ministry of Consumer Affairs, Food and Public Distribution, Department of Food and Public Distribution, Krishi Bhavan, New Delhi, Rep. by its Under Secretary 2. IFCI Limited, Regd. office - IFCI Tower, 61- Nehru Place, New Delhi -110019 Rep by its Managing Director and CEO Respondents Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a Writ or direction more particularly one in the nature of Writ of mandamus by declaring the impugned proceedings passed by the ist respondent, dated 11-07-2019 vide F.No 5-29/2010-SDF denying the petitioners request for release of Ac 5.00 of land secured by the Respondents to clear the outstanding dues of Sugar Development Fund is illegal and void, abinitio and contrary to the principle of natural Justice and consequently direct the respondents to release Ac 5.00 acres of mortgaged land out of Ac 103.70 acres of land situated at Ayyalur metta village of Nandyal town, Kurnool District to clear the outstanding SDF dues: 1A NO: 1 OF 2019 :Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in W.P., the High Court may be pleased to direct the respondents not to take any coercive steps for realization of outstanding dues of Sugar Development Fund (SDF) from the petitioner, pending disposal of W.P.No.12500 of 2019, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed herein and the order of the High Court order dated: 12.09.2019, 14.10.2019, 12.11.2019, 26.11.2019, 05.12.2019, 21.12.2019, 08.01.2020, 29.01.2020, 18.02.2020 and 18-03-2020 made herein and upon hearing the arguments of Sri Alladi Ravinder, Advocate for the Petitioner, and Sri Josyula Bhaskara Rao (SC for CENTRL GOVT) for Respondents, the Court made the following: ORDER:
(Through Video Conferencing) "Heard learned counsel for the parties. . Interim order passed earlier shall remain in operation until further orders. Immediately on resumption of physical hearing, the case be listed for further orders".
a SD/- P.VENKATA RAMANA DEPUTY REGISTRAR wee {TRUE COPY//! For ASSISTANT REGISTRAR To,
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One CC to Sri. Alladi Ravinder, Advocate [OPUC}
2. One CC to Sri. Josyula Bhaskara Rao, (SC FORCENTRL GOVT), High Court, Andhra Pradesh [OUT] er B-cishrets Assty Sutici eray-High-C adesh
4. One spare copy HIGH COURT nev/ parepeoniodoo as, ORDER 5 gS aan tL Neer wone2s0d 2019 / INTERIM ORDER EXTENDED