Andhra Pradesh High Court - Amravati
Rehween vs Nageswar Rag Presented This Petition ... on 22 May, 2026
'Cereserevededs,
iSHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY, THE TWENTY SECOND DAY OF MAY
TWO THOUSAND AND TWENTY SIA
: PRESENT:
THE HONOURABLE OR. JUSTICE Y. LAKSHMANA RAO
WRIT PETITION NO: 14742 OF 2028
Rehween:
Ber We BNE Nee
Kerth ik Agro Industrie | :
s Managing Pariner KV. Manohe Reddy,
Sig. K¥. Nagi Reddy, Aged about 40 years, .
Rig. Alagad da, Allagadda Mai 'dal { Nandyal District
2. KSR Agricultural implements and WOFKS,
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e 3 are Farmer Py =~ Foulhuyre wy kd ae a a en Pa WHEREAS the Petitioner above named through his/her Advocate GL NAGESWAR RAG presented this Petition under Anicie 228 of the Constitution of India praying that in the circumstances siafed in the affidavit filed therewith, the High Court may be pleased to issue af appropriate Writ, Order or CHrection, more particularly one in the nature of Wirt of Mandamus, declaring the action of the 1° respondent in issuing impugned Tender Notification 49.05.9028 wide tender Notification No. AP AGROIASCy iGSANDC OMESYD O/2004-25 inviting L1 tenders for supply of various Agricultural rs ."
m4 implements Le, PYG pipes, Sprinklers and Tarpaulins efc., on subsidy t farmers of 59 watershed projects sanctioned under WDC-PM iKSY 2.0. in ihe Siate of Andhra Pradesh especially with regard fo only specific prea ny contrary to the Central Gevernment operational guidelines Le. Submission on Agricultural Mechanization (QMAM) 2024-20 scheme and in contrary io PMREVY guidelines AP MSME & Eniraprene. r Development Policy, 4.0 (2024-28) and to declare the same a8 soval arbitrary, unjust anc discriminatory and contrary fo the scheme guidelines ard consequently sel aside the same with @ direction im fhe respondents fo adopt murhsups Misr empaneiment model which would provide opportunity to all the manufactures AND WHEREAS the High Court upon perusing the pelifion and affidavit fied herein and upon hearing the arguments of Sr G L Nageswar Rao, Advocate for the Fetitaner, and of Sri Manikanteswara Rao, Standing Counsel for Respondent No.1, and of GP for Fanchayat Raj & Rura t Nevelooment for Respondent Nas. 2 fo 4, directed issue af notice to the Raspondents herein fo show cause as to why this WRIT PETITION 5 mould not ewe. vodon . .
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bem po 3 ay ue " % on o- . Fa "woe 6g £2 a: wy ia i wet Pdaie o fe reves loae! ro het Cand phen a re nee n iY Pe bones we > 4 Ss; 5 ee Zz o ° " ae B #37 a4 o% wee £5 vhewe £3 @ cd affidavit fled therewith (copy enclosed) this WRIT PETITION should cat be admitied, IANO: 1 OF 2026 Patiion under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings in pursuance of the Tender Notification Dated 12.05.2026 vide tender Notification No. AP AGROIASCIGSAVDC-PMESY 2.0/2024-28 in the interest of justice, Pending disposal of WP No. 14742 of 2026, on the file of the High Court, The Court made the following: QRDER Notice before admission,
2. Heard Sri Gi.Nageswara Rao, fearned counse! for the petitioners, Sri K. Rama Rao, learned Government Pleader for Panchayat Raj and Rural Development for respondent Nos.2 fo 4 and on Manikanteswara Rao, learned standing counsel for the respondent Noa.
3. fk Is an admitted fact that the petitioners have not yet garticigated in the tender process, Without participating in the tender process, the petitioners are not entiied to question the tender notification on the ground that the notification issued fs contrary to the guidelines issued by the Central Government. it is not the case of the petitioners that they are totally Ineligible to participate in the fender process. For certain agricultural implernents or equipments, the netitioners, undeniably are entitled to participate in the tender process. &. Learned counsel for the petitioners submits that the peltioners have submitted the representations on 18.05.2028 to the respondent Not.
. §. The lsarned standing counsel for the respondent No.4 submits that the representations said to have been submitted by the netitioners were not acknowledged by the respondent No.1. Further, the petitioners have not submiffed any proof that they have submitted the representations to the respondent No.1 or to any authority, Whereas on perusal of the endorsement, it is clear that the representations have been received by the respondent No.1. Further, the learned Government Mleader also confirming that there are acknowviedgaments showing thal the respondent No.] has received the representations of the petitioners, Yherefore, there is no substance in contending that the representations dated 18.05.2026 have not bean received by the respondent Now. appears that the above said representations kave not yet been cansidered by the ressancdent Now. &. Indeed, the public tenders ars designed to provide level slaying fields for all the potential bidders, for peaceful snviranment where sarpetent trials and best value is obtained for public funds. ¥. List the niatter afer sunntier vacation, 2628. §. Meanwhile, the raspondants are directed fo consider the representations dated 15.05.2028 submitted by the petitioners, in accordance with flaw. However, the respondent No.1 shall process the tenders as per due process of law. AYRUE GORY! ~ ad $3 The Vice Chairman & Managing Director, AP Slate Agro Industrie Development Corporation Lid, Regd. Office at G1, Ge, 104, Prime HI Crest, Vaddeswaram, Guniur Dist _ The Commissioner, Panchayat Raj Department, Tadepail, Guniur wd } Pat Wee Dist The Director, Water Sheds, Panchayat Ra} & Rural Department, PYS loon Building, Tadepalll, Guntur District The Principal Secretary, State of Andhra Pradesh, Panchayat Raj & Rural Development Department, ecretariat Ve elagapudl, Arnaravathi, Guntur Distnrc The Principal Secretary, State of Andhra Pradesh, Industries and Commerce Oepariment, Secretariat, Velagapudi, Amaravath pet Guntur Destrict.
@& The Frincipal Secretary, State of Andhra Pradesh, BSE Depariment, Secretariat, Velagapudi, AmaravathiGuntur District, The Secretary, Government of india, Ministry of Agriculture and Farmers Welfare, Deparirnent of Agricullure Co-operation and Sarmers Welfare (Mechanization and Technalogy Division), Krisht Ag mya AIAN Departrient of Land Resources Krishi Bhavan, New Osihi - 7700 OT. The Secretary, Government of india, Mirustry of Micro, Small and New Delhi -T19001. (1 fo 9 by RPAD gee One € ake to Sy & L Nack Seswear Ra , Ady acate | POP uC Kal f 4 I 4, 3 aw.
3 ae One CO fo Sri Manikanieswara Rao, Standing Counsel fOPUCI ¥ Advocates [ORUC] Two OCs fo GP for Coun af AP [OUT] (ne spare copy nay at x Se WP.No.14742 of 2026 3 HiGH CQURT Or. YOR, J DATED: 22/05/2026 LIST THE MATTER AFTER SUMMER VACATION - 2098 NOTICE BEFORE ADMISSION NTERIM DIRECTION SEER RRR ARE REE REE Cleat atta