Andhra Pradesh High Court - Amravati
M/S. Akshay Agritech vs The State Of Andhra Pradesh on 2 December, 2022
Author: B Krishna Mohan
Bench: B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL: |
(SPECIAL ORIGINAL JURISDICTION)
FRAY THE SECOND DAY OF DECEMBER .--
TWO THOUSAND AND TWENTY TWOQ 0 7
'PRESENT:
TRE HONOURABLE SRI JUSTICE B KRISHNA MOHAN ~~
WRIT PETITION NO: 38726 OF 2082. 77"
Between:
Wis. Akshay Agrtech, reap by its Propriefor, Akshay Mittal, H.No. 1-59,
Borupalem, Thullur (M4), Guntur District, AP
Petitioner
AND
1. The State of Andhra Pradesh, Rep by iis Principal Secretary, Revenue
{ Endowments} Chepartment, secretarial, Velagapudi, AP.
4. The Commissioner, Endowrnents Department, AP, Gallapucl, Vilayawadca,
Andhra Pradash.
Sri Netikant Anjaneya Swamyvari Devasthanam, rep by its Executive Officer
kasapuram, Guntakal Mandal, Anantapur District, AP.
ts
Respondenis -"
Petition under Aride ose. of the Constitufion of India praying that in the
croumstances stated in the affidavit fied therewith, the High Court may be pleased
fo issue an appropriate Writ or Order oF Direction more marticulany one in the nature
of WRIT OF MANDAMUS, { QDeclaring the action of the respondents 2 and 3 in
contemplating fo cance! the agrasme: nt entered info an 30.08.2022 bebween the
patitioner and the 3° respondant for the sugply of provisi jana from 71.04.2022 to
anaes and directing to place indent to the Markfed, is Hlagal, arbitrary, against
farpiay and violative of orincigles of nafural fustios besides being violative of
agreement dated 30.08 2022 QjConsaquenily te declare that the petiti ener is aniitisd
to Tull his contractual obligation and supply 106 items of oe ora ns as shown
the tender document to the 3nd respondent upio $1.5.2022 La, remaining contract
period as per agreement dated 30.08 2022 .
IA NO: 1 OF 2022
Patition under Sectian 141 OF > praying that in the circurnsiarices slated in
fhe affidavit filed in support of the satition, the Hig oun may be pleased to direct
the 2nd and ord respondent fo continue the petition as super of 1066 food grains
as shawn in the tender cooument as per ihe agreamant dated 30.08.2022 for the
remaining corfract period |.e., upto 31.8.2023,, Per nd ing disposal of WP 38726 of
2022, an the file of the High C Court,
The petition coming on for Rearing, upon perusing the Petition and fhe
affidavit fled in support thereof and upon hearing the arguments of Sa N Bharat
Babu, Advocate for the Petitioner and of GP for Endowments Advocate for the
Respoment Nag. 1 & 2, Sn i Ramana Rao, Advocate for Respondant No.3, the
Court riade the following,
ORDER
"Post on 23.12.2022. ~ Interim order granted earlier by this Court, dated 04.11.2022 is extended by another four (04) weeks from the dated of expiry of the previous order." Sd/- K. KASIRAO ACHARI T REGIST ITTRUE COPY // ASSISTAN 'oo Fe To, SECTION OFFICER One CC to Sri. N Bharat Babu, Advocate [OPUC] ~ One CC to Sri. G Ramana Rao Advocate [OPUC] ~- Two CCs to GP for Endowments, High Court of Andhra Pradesh. [OUT] One spare copy.
BRON> MSB HIGH COURT RR DATED 02.12.2022 ORDER POST ON 23.92 2022 WP.No. 38728 of 2022 EXTENSIO OF INTERIM DIRECTION