Andhra Pradesh High Court - Amravati
M/S. Parie Agra Pvt. Ltd. vs State Of Andhra Pradesh, on 29 February, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Specie! Original Juriadictian} THURSDAY, THE TWENTY NINTH DAY OF FEBRUARY DVO THOUSAND AND TWENTY FOUR (PRESENT: THE HONOURABLE DR JUSTICE K.MANMADHA RAO --- WRIT PETITION NO: SSS? OF 2078 Seiween: Mis. Parle Agro Pvt Lid. Plot No. 58 to 83, Phase §0, Industrial Park, Pashamylaram, Patancheru (Mj, Medak District, Telangana Represented by is Manager Legal & Authanzed Representative Mr Satya Prakash, S/o Late Sn OK. Unadhyay Petitioner AND 3. State of Andhra Pradesh, Rep. by Principal Secretary, Home Dept. Secretariat, Hyderabad =. Food Inspector, Yellarnanchii Panchayat, Yellamanchili Mandal, Visakhgepainam District, AP. Respondents Petition uncer Arficla 220 of the Constitution of incia ia fled praying that in the crcumstances stated in the affictavit Ce meron the High Court may be pleased to issue a apprapriate Wri, Order or Directlen, more particular! ty in the nature of a WRIT OF CERTIORARI quashing the C.C. No. 308 of cous or fhe file of Jucicial Magistrate of Firs Glass af Yellamanchill, Visakhapatnam District, Andhra Pradesh as being arbitrary, Heal, contrary ta ihe principals of natural iustice and unconstitutional soy OAL REP No O68 of 2076) 1A NO: 4 OF 2046 Petition under Section 157 OPC js Med praying that in the chcurnsiances Stated in the affidavit fled in support of the writ petition, the High Court may be pleased grant slay of all further proceedings inclusiing appearance of ihe Petitioner in C.C. No. 365 of 2042 on the fe of Judicial Magistrate of First Class at Yellamanchill, Vieakhapatnarn [Nstrict, Andhra Pradesh, pending disposal of WP No. 5587 of 2016, on the fils af the High Court. The petition coming on for hearing, upon perusing the Petifian and the affidayil fled n support thereof and the Orders of the High Court dated 29-03-2016, 35.08. 2022. 508 x Bae, 28.08.2022, 28.10.2022, 06.14.2028. en OS.2083, TG.G7 2023, 29.08.2023, S023, ais JS.S023, 22.12 8023, OS.02 2024 & S 3.02, 2024 made therein and upon hearing 9 the arguments of Sr. N.deavan Ku: mar, Advoc ate for the Patitioner, and of GP for Hamme tor the Respondents the Court made the fallowing: GROER "Heard the learned counsel far the pelitioner(s}. Post the matter on OF 06.2084. interim order granied earlier is extended dill the next date of hearing." Say. & _PRASADA RAO ASSISTANT REGISTRAR -- TRUE COPY! a ee SECTION OFFICER 8, ", HIGH COURT Or KMR, J DATED: 2/02/2034 POST THE MATTER ON OF 03.2024 ORDER
WP.No S88? of 2016 INTERIM ORDER EXTENDED wae Ser ww RA,