Andhra Pradesh High Court - Amravati
Between: | vs 6.2025 on 3 February, 2026
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE THIRD DAY OF FEBRUARY, TWO THOUSAND AND TWENTY SIX 'PRESENT: . . HONOURABLE SMT JUSTICE NIMMAGADDA VENKATESWARLU W.P.Nos. 23789, 19964, 19962, 22789, 239790, 23922, 29923, 24194, 24798, 24196, 24197, 24198, 24200, 24212, 27455, 27617, 2PERS, 27628, 28529, #8558, 28559, 28560, 28568, 28867, 26868, 26575, 28874, 28875, 28894, 2889904, 2BS9S, 28596, 2598, BBAGB, 2HGO1, BBSS1, 2ZBRG4, EGER A BAHT of 2024 AND 735, 737, 3081, 3084, 3173, 3179, 3487, 3772, S801, 3806, 3815, 3624, 3891, 3898, 4535, 5237, 7ST, 10620, 10660, 10862, 10864, 40068, (0670, 10672, 10674, 10676, 1087S, 10685, 10687, 10704, 11994, 42895, 12911, 14279, 18297, 18326, 18332, 17092, 17093, 17106, 27874, 27687, 2YS7T, BPSTT, 30418, 30147, 30124, 30123, 20742, 30333, 30437 and 30439 OF 2025 LANo.1 of 2024 in 28789 of 2024: Between: | Mis. Jaiprakash Power Ventures Limited, Having Its registered office at JA House 63, BasantLoek, VasantVhar, New Delhi -11G057., rep by is Presicent (FA AS Chief Financial Officer Mr. RE Porwal, - Petitioner AND 1. The State of Andhra Pradesh, Rep. by Hs Principal Secretary Mines and Geology Department A.P. Secretariat, Velagapuci, Amaravall, Guntur District BS The Commissioner AND Director of Mines AND Geology, lorahiripainam, Viieyawada, NTR District - $21 486 Andhra Pradesh. 3. The District Mines AND Geology Offer, Ne 45/85-6. NR. Nagar Kurnool, Andhra Pradesh - 578 G04 . The Callestor and Olstrict Magistrate, Kurnool Collector Complex, Budhawarapeta Kurnool, Andhra Pradesh ~ 518 002. Respondents Petition under Section 181 of CPC is fled praying {Nal in the ciroumetances stated in the affidavil fied in support of the petition, the High Gaur may be pleased to grant sty of all further proceedings related fo Nemand Notice No. 3076/Sand/2019 dated $8 August 2024, issued by the District Mines and Geology OF: os Pending disposal of WP No. 23789 of 2024, on the fle of fhe High Court. The Petition coming on for hearing, upon perusing the Petition and the affidavit filed in suppert thereof and the earlier order of the High Court dated. Wisded, OTT 20S4, 2h. 20k4, 20.16. 2084, 20.08 2028, (7 G2 2088, {8.03,.2025, $2.04. 9085, IS G6.208S, 11OF 2085, OF 08. 2088, 08.10. 2085, O3.14.2025, 17.14.2028 & 14.12.2028 made herein and upon hearing the arguments of SR} C SUMMON, Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY, for the Respondent Nos] to 3. and of GP FOR REVENUE, far fhe Respondent Nas IA NO.T OF 2024 IN WP NO: 19861 OF 2026: Senwvween: Ms. Prathime infrastructure Lid, A company registered under fh e 599 os Companies Act, 1958, Vide Registration No U45200TGTSS1PLCOT: Address at Door No 54-15-42, e of ar, Bank Colony, Vieyas vada - 520008, Andhra Pradesh, Registered Gh , Secand Floer (Fan) Indira Arcade Srinivase 1 Bon 8 ioe at ©, oh a a 2 t Plot No. $15, Road Noct, Firm Nagar, Jubllee Nils, Hyderabad - feo Patitioner AND 1. State of Andhra Pradesh, reoresanted by the Principal Secretary Mines and Geology Department, AP Secretarial, Velagapudi, Amaraval, Guntur District. é. The Cammissioner ane irector of Mines and Seclogy, brahimpatanam, Viajayawada, NTR District «821456. 3. The District Mines and Geology Officer, H.No 46/88-0, N oR Nagar, Kurnool, Andhra Pradesh - 578004. 4, The Gollectar and District Magistrate, Rurool Coflectar Complex, Budhawara Peta, Kurnoal, Andhra Pradesh - 578002. Respondents Fatition under Section TS1 of CPC is fled praying that in ihe circumstances stated in the affidavit fled In support of the petition, the High Cour may be pleased fo grant stay of all further proceedings pursuant io the Demand Notice No.3076/Sand/2019 XdL28-08-2024 issued by the S"respondent, pending disposal of WP No. 19861 of 2024, on the fle of the High Court. oe The Petition coming on for heari ing, upon perusing the appeal and the affidavit fled In support thereof and the earlier orders of the righ Court dated {7.08.2025, 18.03.2025, 22.04.2025, 18.08.2025, 17.07 2025, OF D8. 2028, O8.10.2028, 03.17.2025, 17.41.2025 & 10.12.2088 made herein and upon hearing the arguments of MS. «Leon Advanate for the Petitioner, and of GP FOR MINES AND GEOLOGY fof the Respondents: iA No. 1 OF 20¢4 IN WP NG: 199062 OF 2024: Behvean: Ns Prathima infrastructure Lid, A company registered under the Comparies Act, 1958, Vide Registration No UsS200TGISSTPLGO13599 Address at Door No.54-15-49, Second Floor (Pari) indira Arcade Srinivasa Nagar, Bank Colony, Vieyawada 920008, Andhra Pradesh, Registered Office ai Flot No. 218, Road No.1, Film Nagar, Jubilee Nils, Hyderabad S00096, T.S_.Rep by is Viee Prasicient , P Anil Kumar. - » Pettioner LAND 1. The State of Andhra Pradesh, represented by the Principal Secretary, Mines and Geology Department, AP Secretarial, Velaganucl, Amaravati, Guntur District. 2. The Commissioner and Director of Mines and Geology, fbrahimpatanam, Vialayawada, NTR Okstrict 521486, o The ODietrict Mines and Geolagy Officer, H.No 49/856, N R Nagar, he Kurnoal, Andhra Pradesh 579004. 4 The Collector and (CNstict Magistrate, Kurnool Collector Complex BudhawaraPeta, Kurnoni, Respondenkhs Petition under Section 191 of CPC is fled praying that in whe clrcumstances stated in the affidavit fled in support of the petition, the High Court may be pleased fo grant stay of all further proceedings pursuant io ihe Nemand Notice No.3076/Sandi2019 di2ZS-O08-2024 issued by the 3" respondent pending disposal of WP No. 19882 of 2024, on the Me of the High Court, Petition coming an for hearing, upon perusing the Pelltion and the affidavit fled in support thereof andthe earlier ordera of the High Court ch 18.09 2084, 14.10.2024, 04.41.2024, 28.11.2024, 23.12 2024, 20.04.2026, 47.00.2085, 16.03.2088 22.04 2065, 16.08.2085, P1107 2025, OF OS OS AG S0@S OWA BOSS, 17.17.9025 & WAS S025 made herein and upon hearing the arquments of M/s G LAKSHM!, Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY for the Respondents iA No. 1 OF 2024 IN WP NO: 22789 OF 2028 Botweear: Wis Prathima bvfrastructure Lid, A company registered under the Companies Act, 1956, Vide Registration No UdS2o0TG1IS9TPLOO1S599 Address at Door No.54-1o4D, Second Floor {Parl} indira Arcade Srinivasa Nagar, Bank Colony, Viayawada - 520008, Andhra Pradesh, Registered Office at Plot No. 213, Road No.1, Film Nagar, Jubilee Hills, Hyderabad - 500088, TS. . Pettioner{s} {(Patiftioner in WP 22789 OF 2024 on the Ale of High Court} AND 7. State of Andhra Pradesh, represented by the Frincipal Secretary, Mines AND Geolagy Deparment, AP Seoretariat, Velagapudi, Amaraval, Suntur Olstriet, Lae The Carnmmissioner AND [Hrector of Mines AND Geology, ibrahimpatanam, Viajayawada, NTR District ~ 527486. 3. The Divisional Mines AND 'Geology Officer, Narsipainam, Anakspalle District Andhra Pradesh 4, The Gollector and District Magistrate, Anakapalle District, Anakanalle. Andtra Pradesh. . Respondentis) {Respondents in-de-} Petition under Section 187 of CPC is filed praying that in the circumstances stated in the alfidavit fled in support of fhe petition, the High Gourt may be pleased fo grant stay of all further proceedings pursuant to the Demand Notice No.115/Sand/2024 di. 12-09-2024 issued by the 3° respondent, Pending disnasal af WP No. 22°89 of 2024, an fhe file of the Pelion coming on for hearing, upon perusing the Petition and the affidavit fled In support thereof and the eariler orders of the High Court TO 10.2024, O4.77 2084, 28.17.2024, 23.12. 2024, 20.07 2025, 17.08 2088, 18.03.2028, 22.04.2085, 18.08.2025, 11.07 2025, OF O6.2025, OB .1O. 2025, O31. 2085, 17.97.2028 & 10.12.2025 made herein and upan hearing the arguments of Mis & LAKSHMI, Advocate for the Petitioner, and of GP FOR MANES AND GEOLOGY for the Resoondents: WP NO: 23970 OF 2024: Behan Saint Gobain India Private Limited, Represented by Mr. Animesh Saha, Team " S eader-Legal having is registered office at Fisor No.?, Sigant Aachi Building: No.ie/3, Rukmani Lakehmipathi Road, Egmore, Chennai - $0008, Taru Nadu Petitioner AND {. The State of Andhra Pradesh: . Rep. by iis Princinal Secretary Industries and Commerce Mines Department, Block HI, Velagapud! AP Seoratarial Amaravali . The Director of Mines and Geology, 8° and 6° Floors Sri Aniansya Towers [brahimmatnam, Kishne District 8, The Divisional Mines AND Geology Officer, Door No. 19-2-7, NH-16 Opp. io Chillakur Police Station Gudur- 524 413, Tirupati District . Respondents Pettion uncer Artiche 226 of the Consivution of India is Hed praying that in fhe circumstances stated in the affidavit fled therewith, the High Court may be pleased fo issue an appropriate writ, order or direction in the nature of @ Writ of Certlorarl calling far the records relating fo the Demand Notice dated 1O-00-2024 bearing Reference No MOLOTOTO0OSS2a/SPL-TEAM024 issuad Paatsa! by the Divisional Mines and Geology Offer, Gudur (°° Respondent) and quash fhe sare as # is egal, arbitrary and in vinlatian of the Principles af IA NO: 1 OF 2024: Petition under Section 197 CPC is fed praying that in. the croumsiances stated in the affidavit fled in support of the wrt petition, the High Court may be pleased fo stay all further proceedings in pursuance to dated 19° September 2094 the Demand Notice bearing Reference No. MOLO1070002522/SPL-TEAM/2024 issued by the 3° Respondent, pending disposal of WP No 23910 of 2024, on the file of the High Court. UA NO: 2 OF 2024: Potion under Section i681 CPC is filed praying thet in ihe clroumstances stated in the affidavit fled in support of the petilion, the High Court may be oleased fo direct ihe 3° Respondent to continue issuing the Dispatch Permits at the request of the Petitioner, pending disposal of WP No 23910 of 2024, an the fle of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and High Cowt dated. 22.90.2084, 18.11.9024, O2.19. 2024, 28.42.2024, 20.01.2025, 17.02.2025, 18.03.2025, 47.14.2085 & 10.12.2025 upon hearing the arguments Sr Gnani Vivek Karra, Advocate for the Petitioner and Si .Rama Krishna, learned Government Pleader for Mines & Geology for he Respondents, WP NO: 23922 OF 2024: Behveen: Saint Gobain India Private Limited, Represented by Mr. Animesh Saha, Team LeaderlLegal having Hs registered office al Sigapl Ach! Bulding, Floor No.7, 18/3 Rukmani Lakshmipathi Road, Egmore, Chennai - 800008 Petitioner AND 1. The State Of Andhra Pradesh, Rep. by is Frincinal Secretary Industries and Commerce Mines Depariment Glock 1 Velagapudi AP Secretariat Amarayall 2. The Cirector OF Mines And Geology, 5" and 6° Floors Sd Anijaney Towers fbrahirmainan, Krishna istrict 3. The Divisional Mines And Geology Officer, Door No. 19-2-7, NH-18 Opp. to Chifakur Police Station, Gudur - 824 418, Tirupatl District. . Raspondanis Petition under Article 286 of the Constitution of India is Hed praying thal be » pleased t fo issue an appropriafé writ, order or direction in the nature of a Writ of Cerflorari calling for the records relating ta the Dernand Notice dated 19-09-2024bearing Reference Nov MOLOTOSO1 1S 17/SPL-TEAM/2024 issued by the Divisional Mines and Geology Offcer, Gudur iS" Respondent 7 os, soe "antl and quash the same as it is flegal, arbitrary and in violation of the Principles of Natural Justice {A NO: 1 OF 20244 Petition under Section 181 of CPC is fied praying that in the elroumstances steted in the affidavit fled in support of the petition, the High Court may be cleased to stay all further proceedings in pursuance to the Demand Notice dated 19-09-2084 bearing Reference Na: MOLOTOS01 13 17/8 PL-TEAM 0g issued by the 3° Respondent, Pending disposal af WP 23822 of 2024, on the file of the High Court. IA NO: 2 OF 2084: Peffion under Section 181 of CPC is fled praying thai in the CHCLUIMSLANnass stated: in the affidavit fled in susgert of the petition, the High agi Court may be pleased te direct the 3° Raespsandent to continue issuing the Dispatch Permits at the request of the Peliioner, Pending disposal of WE 23922 of 2024, on the fle of the High Court, its "dae? The petition caming on for hearing, upon perusing the Petition and the affidavil filed in ee thereof and High Court dated 22.10 2024, 18.11.2024, O2.12. 2024, S842.2025, 20.04.2026, 17.08.2025, 18.03.2025, 22.04.2025, 18.06.2025, T1.0O7 2025, OF.OB. 2085, G8.10. 2088, O3.14. 2085, 17.47.2088 & 70.12.2025 upon hearing fhe arguments of Sri GNAN] VIVEK KARRA Advocate for the Pellioner and of GP FOR INDUSTRIES for the Respondents: WP NO: 23928 OF 2024: Between: SAINT GOBAIN INDIA PRIVATE LIMITED . Represented by Mr. Animesh Saha, Team Leader-Legal having its registered office af Sigap! Achi Bultiding Rioor No', 18/3, Rukmart Lakshmipathi Road, Eqmore, Chennai - 80Q0ds Pettioner AND 1, The State of Andhra Pradesh, Rep. by its Principal Secretary, Industrie and Cermmerce Mines Department, Block HL Velagapuedil, AP Secretariat, Amaravati | | THE DIRECTOR OF MINES ANO GEOLOGY, 5° and 6° Floors, Sd Anjaneya Towers, ibrahimpatnan, Krishna District 3. THE DIVISIONAL MINES AND GEOLOGY OFFICER, Door No. 9-2-7, NH-16, Opp. fo Chilakur Police Station, Gudur- 524 413, Tirupall District NS Respondents Fetition under Ariicie 225 of the Constitution of India is fled praying that in the cirsurnstances stated in the affidavit fled therewith, the High Court may be pleased to issue an appropriate writ, order ar direction in the nature of 3 Writ of Certiorart calling for ihe records relating fo the Demand Notice dated 19-09-2024 bearing Reference No. MOLO(O801 1S07/SPL-TEAM/2024 issued by the Divisional Mines and Geology Officer, Gudur ( Respondent) and quash the same as it is Heal, arblirary and In violation of the Principles of Natural Justice. iA NO: TOF 20284 Patifion under Section (57 CPC is fled graying thal in the elraumstances siated in the affidavit fled im support of the wri petition, ihe High Court may be pleased to slay all firther praceedings in pursuance fo the Memand Notice dated 19-00-2024 bearing Reference No. MOLOTOSOT 1907) SPL. TEAM/2024 issued by the 3° Respondent, pencing disposal of the Wri Patition No.23925 of 2024, on the fle af ihe High Court. LANG: 2 OF 2086 Petition under Section 751 CPO is fied praying that in ft clreurnstances stated In the affidavit fled in support of the wri petition, the High Court may be pleased fo direct the 3° Respondent to canflinue issuing the Dispatch Permits at the request of the Petllioner, pending disposal of the Wit Petition No. 29923 of 2024, on fhe fle of the High Court. The peliion coming on for hearing, upon perus mg the Petition and the atidavit fled in support the ereof and High Court dated.22. 10.2024, 18.11.2024, 02.18.2084, 23.12.208 a4, 2O.O1 2088, 17.02.2025, 18.03.9025, 22.04.2028, 40.12.2088 upon hearing the arguments of MO Manohar Reddy, learned Senior Counsel appeared on behalf of Mr.Gnani Vivek Karra, Advocate for the Patitioner and Sn.P Rams Krishna, Government Pleader for Mines & Geology for Resoondenis: iA No, 1 OF 2024 IN WP NO: 24197 OF S024 RBehvean: Mis Jalprakash Power Ventures Limited, Having its registered office af JA House 58, Basant Lok, Vasant Vihar, New Delhi - 710057., reo by its President (F and A) and Chief Financial Officer Mr. RK Parwal po Sod __ Petifioner(s} iPetiiioner in WP 24491 OF 2024 on the fle of High Court) AND . The State of Andhra Pradesh, Rep. by iis Principal Secretary Mines and Geology Deparment AP. Secretariat, Velagapudi Amaravall, Guntur District The Coramiasioner and Director of Mines and Geology, [brahimpainam, Vilayawada, NTR Disirict Andhra Pradesh - 827 496 The (istrict Mines and Geology Officer, D.No.17-14-890, 3/5 Vidyanager Guniur, Andhra Pradesh ~ 522 004 The Collector and District Magistrate, Collector Office Rd, Ankamma Nagar, Nagararapaiem, Guntur, Andhra Pradesh - 522 004 | . Respondent(s} iRespondents/Respondenis in-da-} Patiion under Section 157 of CPC is fled praying that in the circumstances siaied in the affidavit fled in support of the petition, the High Cowt may be pleased fo grant @ stay on all further proceedings related to Demand Notice No. 138a/Sand/202e4 dated 17 August 2024, issued by the District Mines and Geology Officer, Guntur, pending the dispasal of the above writ petition, and that such ofher orders as this Honble Court may consider anoropriate be passed as the Petitioner has a strong prima facie case, balance of convenience lies in favour of the Petlioner and against the Respondents, and the Petitioner wil suffer irreparable injury if the impugned Dernand Notice is not stayed. Pending dispasal of WP No. 247191 of 2024, an the fle of the High Court. Petition coming on for hearing, upan perusing the Petition and the Hidavit fled in support thereof and the earlier orders of the High Co di 84 10.9024, 28.11.2084, S42 2024, 20.01 2028, 17 02.2025, 18.05.2088, 23.04.2085, 18.06.2085, TOF 2085, OF 08.2025, 08.70.2029, GS.17.20 17.14.2085 & 16.12.2025 made hersin and upon hearing the arqurnents of Sn Cc. Sumon, Advocate for he Petifioners and OF for Mines and Geology for the Respondent Nos.1 te 3 and GP for Revenue for the Respondent No.4 iA No. 1 OF 2024 IN WP NO: 24793 OF 2024: Rehvean: Mis Jaiprakash Power Ventures Limited, Having Ns registered office at JA Nouse 63, Basant Lok, Vasant Vihar, New Delhl - 110057. rep by fs President (F & A} And Chief Financial Officer Mr RI Ponval. os . Petitioner iPeltioner in WP 24790 OF 20s4 an the file of High Court) AND The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and ont, Geology Department A.P. Secretariat, Velagaoudi Amaravat, Guntur District 9 The Commissioner And Glrector of Mines and Geology, iprahimpainam, OB Vilayawada, NTR Oistrict Andhra Pradash - 527 48 *~ The Oystrict Mines And Geology Officer, DN. Ty-14-830, A/S B23 Vieyanagar Guntur, Andhra Pradesh - S22 004 wn "ene? 4 The Collector and District Magistrate, Collector Office Rd, Ankamma Nagar, Nagararnpalem, Guntur, Andhra Pradesh - Sic 004 . Respondents iRespondanis in-do-} Petition under Section 181 CPC is fled praying thal in ine sircums|tances stated in the affidavii fied in support of fhe wri petdion, fhe Nigh Court may be pleased Grant a stay on all further proceedings related to Demarml Notice No. 1S53/Sand/s024 dated 17 August 2024, issued by the (istrict Mines and Geology Officer, Guntur, pending the disposal of the abayve Wri petition, and that such other orders @s this Hon'ble Court may consider appropriate be passed as the Petifioner has a sirang prima facie case, balance of convenience fles in favaur of the Petitioner and against the Respondents, and the Petitioner will suffer ireparable injury if the imougned Demand Notice is not stayed. Pending disposal of WP No. 24199 af 2024, on the He of the High Gourt. The Petition corning on for hearing, upon perusing the Fetiion and the alidavil fled in support thereat and the earlier order of the High Court dated, 24. 102084, O41 2084, 25.11 2024, 23.12.2024, 20.01.2025, 17.02.2028, TE.O3 2025, 22.04 2025 18.06.2025, 17.07.2025, 07.08.2025, 06,70 2025, Q2.77.2025, 17.77.2025 & 10.12.2025 made herein and upon hearing the argumenis of SRI OG SUMON Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY, for the Respondent Nos.1 to 3, and of GP FOR REVENUE, for the Respondent Nod IA NO.41 OF 2024 IN WRIT PETITION NO: 24198 OF 2024 Between: " Mis Jaigrakash Power Ventures Limited, Naving fis registered offices ai JA House 63, BasantlLok, Vasant Vihar, New Delhi - TTOOS7., ran by Hs President (F and A) and Chief Financial Officer Mr. RE Porwal. . Potitioner AND 4. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geology Department AP. Secretariat, VelagapudiAmaravall, Guntur 2. The Camrnissioner and Director of Mines and Geology, ibrahimpatnam, Vilayawada, NTR Distriel Andhra Pradesh - 521 456 3. The District Mines and Geology Officer, D.No. 17-14-050, Vidyanagar Guntur, Andhra Pradesh - 5244 004 4. The Gollector and District Magistrate, Collector Office Ra, Ankamma Nagar, Nagarampalem, Guntur, Andhra Pradesh - See 004 Respondents Petition under Section 181 CPC praying that in the circumetances stated in the affidavil fied In suppart of the petition, the High Gourt may 5 oleased prayed that this Hon'ble Court grant & slay on all further proceedings related to Demand Notfos No. 135o/Sand/20e4 dated 17 August 2024, sasued by the District Mines and Geology Officer, Guntur, pending disnosal of WP No. 24198 of 2024, on the file of the High Courl. The Patifion coming on for hearing, upen perusing the Petition and the affidavit fled in support thereof and the earlier orders of the Fi gh Court dated. eh 10.2024, O4.497.2024, 25.44 2024, 23.12.2084, 20.01. 2085, AB8.OS. 2028, 22.04.2028, 18.08.2 407 2085, OF G8 2025, 06.70 2085, O3.44.2025, 17.11.9025 & 10.49.9028 made herein and upon hearing the ¢ note ed oot Pon oo Bed of & arguments of SRE C SUMON, Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY, for the Respondent Nos.1 to 9, and of GP FOR REVENLIE, for the Respondent No.4 1A No. 1 OF 2094 IN WRIT PETITION NO: 24187 OF 2024 Rehvean Ws. Jaiprakash Power Ventures Limited, Having is registered 6 fice at JA Mouse 83 Basant Lok, Vasant Vihar, New Deihi- 710057. rep by is President (F & A} & Chief Financial Oficer Mr, RK Porwal . Petitioner 4. The State of Andhra Pradesh, Rep. by fis Principal Secretary Mines and Geology Department AS. Secretarial, Velagapudt Arraravall, Guntur District 2. The Commissioner & Olrector of Mines & Geology, lbrahimpainam, Vilayawada, NTR District Andhra Pradesh - 27 456 The District Mines & Geology Offeer, D.No 17-14-8300, 4/5 Vidyanagar Guntur, Andhra Pradesh - S22) 004 tas 4. The Colisctor and District Magistrate, Collector Office Ra, Ankarmma Nagar, Nagarampaiem, Guntur, Andhra Pradesh - 82 004 Respondents Pattion under Section 157. CPC is fled praying thal in the clrcumstances stated in the grounds fled in support of the petition, ihe High Court may be pleased to grant a stay on all further proceedings related to Demand Notice No. 1553/Sand/2024 dated 17 August 2024, issued by the Oistrict Mines and Geology Officer, Guntur, pending the disposal of the above writ petition, and that such other orders as this Hon'ble Court may consiter appropriate be passed as the PeiNioner has a strang prima facie case, balance of convenience fies in favour of the Petitioner and against the Respondenis, and the Petitioner wilh suffer irreparable injury if the impugned Oemand Notice is not slayed., pending disposal of WP No. 24797 of 2084, on the file of the High Court The Petition coming on for hearing, upan perusing the Pelion and ihe affidavit fled in support thereof anc the earlier order of the High Court dated. 2440 2024, O47) 2024, 25.11.2024, RAIL L024, 20.01 2025, 17.08. 2085, 18.03.2025, 22.04.2025, 18.06.2025, 11.07.2025, OF 08.2025, 08.10.2028, 03.17.2025, 17.17.2025 & 10.12.2085 made herein and upon hearing the arguments of SREC SUMON, Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY, for the Respondent Nos.1 to 4, and of GP FOR REVENUE, for the Respandent No, IA No. 1 OF 2024 IN WP NO: 244798 OF 2024 Between: Mis Jaiprakash Power Ventures Limited, Having Hs registered office at JA House 6&3, Basant Lok, Vasant Vihar, New Delhi - 11G057., rep by Hs Prasidant (F & A) & Chief Financial Officer Mr. RK Ponwal | _ Patifionar(s) {(PotNioner in WP 241868 OF 2024 on the fle of High Court) AND 1. The State of Andhra Pradesh, Rep. by ts Principal Secretary Mines and Geology Department AP. Secretariat, Velagapudi Amaravall, Guntur District 2. The Commissioner and Oirector of Mines and Geology, lbrahimpatnam, Vilayawada, NTR District Andhra Pradesh ~ 527 456 The Olstriet Mines and Geolngy Offcer, D.No 17-14-5320, WS Vieyanagar Guntur, Andhra Pradesh - S22 004 £02 ft om The Collector and District Magistrate, Collector Office Rd, Ankamma Nagar, Nagaramnalem, Guntur, Andhra Fradesh - S22 004 . Respondent(s) iRespandenis in-do-} Petition under Section {St of CRC is fled es that in the croumstances stated in the affidavit fled In support of the petition, the High Court may be pleased prayed thel this Hon'ble Courl grant a stay on all further oroceedings related fo Demand Nolice No. 1353/Sand/2084 dated 17 August 2024, issued by the District Mines and Geology Officer, Guntur, pending the disposal of the above writ petition, and that such other orders as iis Hon'ble Court may consider appropriate be paased as the Petitioner has a sirong prima facie case, balance of convenience fles in favour of the Peltioner and against the Respondents, and the Petitioner wil suffer irreparable injury Y the impugned Demand Notice is not stayed. Pending disposal af WP No. 24198 of 2024, an the fie of the High Court. The pettion coming on for hearing, upon perusing the Petifion and the affidavit fled in sugnort thereof and the earlier order of the High Court dated. 2h V2024, 04.77 2024, 25.11.2024, 23.12.2024, 20.07. 2025, 17,02. 2025, 78.08.2025, 22.04 2025, 18.06.2025, 11.07.2025, OF 08.2025, O6.10. 2088, OS.17 2025, 17.77.2085 & 10.12.2025 made herein and upon hearing the argumenis of SRI OG SUMMON Advocate for the Felitianer and af GP FOR MENES AND GEOLOGY, for the Respondent Nos.1 to 3, and af GP FOR REVENUE, for the Respondent No.4: iA. No. 1 OF 2024 IN WP NO: 24208 OF a0e4: Setween: Mis Jaiprakash Power Ventures Limiled, Having is registered office al JA House 63, Basant Lok, Vasant Vihar, New Delhi ~ 110057. rep by its President (F & A) & Chief Financial Officer Mr. RE Porwal _ Peiiianar AND 1. The State of Andhra Pradesh, Rep. by iis Principal Secretary Mines and Geology Department A.P. Sécretariat, Velagapud! Amaravall, Guntur District ro The Commissioner & Director of Mines And Geology, ibrahimpainam, Vilayawada, NTR District Andhra Pradesh ~ 521 458 . The Distict Mines And Geology Officer, D.No.17-14-850, 2/5 Vielyanagar Guntur, Andhra Prat desh ~ 526 G04 Sea 4, The Collector and District Magistrate, Collecter Office Rd, Ankamma Nagar, Nagararnpatem, Guntur, Andhra Pradesh ~ 522 004 ° . Raspondaents Fetiion under Section 1517 CPC praying that In the circumstances sigied in the alidavit Aled in support of the petition, the High Court may be pleased to grant a Stay on all further proceedings related to Demand Notice No. 1359/Sand/2024 dated 17 August 2024, issued by the [istrict Mines anc ecology Officer, Guntur, pending the disposal of the above writ petition, and that such other orders as this Hon'ble Courf may consider appropriate be massed as the Feltioner has a sirong prima facie case, balance of convenience les in favour af the Petitioner and against the Resnoncents, and the Pettioner wil suffer irenarable "injury if the impugned Demand Notias is nol stayed. The pefition coming on for hearing, upon perusing the Petition and the afidavil Hed in sumport thereof and the order of the High Court dated e810 20246, 25.77 2024, 2318. 2024, SO.07 2088, 17.02.2028, 18.03.2025, 22.04.2025, 18.06.2025, V7OF 2085, OF 08.2085, O8AO2025, IATL S088, TP.77. 2028 & TO 12.2025 made herein and upon hearing the arguments of Sri CG SUMMON Advocate for the Peltioner, of GP FOR HOME CAP) GP FOR MINES AND GEOLOGY Advocate for the Resrondants: iA No, 1 OF 2024 IN WRIT PETITION NO: 44272 OF 2024: Between: | Wis Jaiprakash "Power Ventures Limited, Having its registered office at JA Mouse O3, Basant Lok, Vasant Vihar, New Delhi ~ T1Q087.. rao by is Frasident (F & Aj and Ghiel Fi naricial Officer Mr RR Fornval Petitioner AND t. The State of Andhra Pradesh, Rep. by Ns Frincipal Secretary Mines and Geology Deparment AP. Secretarial, Velagapudi Amaravali, Guntur istrict 2. The Cormmissioner & Director of Mines and Geology, ibrabirioainam Vuayawada, NTR District - Sat 455 Andhra Pradesh The Distvict Mines & Geology Officer, H.No. 45/85-6. NR. Nagar tod Kurnool, Andhra Pradesh --~ S18 004 4 The Gollecior and District 'Magistrate, Kurnool! Golectar Camniex, Suchawarapeta Rumoaodl, Andhra Pradesh -- 518 002 Respondants Petition under Section {81 CPC is filed praying that in the ciroumstances stated In the grounds filed in support of the petition, the High Court may be pleased to grant a stay on all further proceedings related to Demand Notice No. 3076/Sand/2 O18 dated 88 August 2024, issued by the $83 Cistict{ Mines and Geology ON oer "pend ng the disposal of the above wril petition, and that such other, N, orders as this Hon'ble Court may consider appropriate be passed as the Petitener has @ strong prime facie case, balance of convenience fies in favour of the Fetifioner and against ihe Respondents, and the Petitioner wil suffer irreparable injury HY the impugned Demand Notice is nat stayed. The Pefition coming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the earlier order of the High Court dated, 24.10.2084, 04.11.2084, 25.11.2084) 23.12 2024, 20.01.2025, 17.02.2025, TS.038.2025, 22.04 2025, 18.06. 2025, PLO? 2025, OF 06.2025, O8.10. 20285, OS.17.2028, T7917. 2085 & 10.12 2025 made herein and upon hearing the arguments of SRI C SUMON Advocate for the Pelifianer, and of GP FOR MINES AND GEOLOGY, for the Respondent Nos.] fo 3, and of GP FOR REVENUE, for the Respondent No.4; IA No. 1 OF 2024 IN WP NO: 27488 OF 2024 Sehvean: | Mis GCKC Projlects And W forks Py Lid, Rep. by iis Director, Ashok Kumar, Sio. Roopchand Samdaria, Aged S€ years Corporate Office at 24, Mission Compound, Aimer Road, daipur-302001 | she . Petitioner AND 1. The State of Andhra Pradesh, Rep. by iis Principal Secretary Mines and Geology Gepariment AP. Secretariat, Velagapudi, Amaravatl, Guritur District. =. The Commissioner and Chrec tor of Mines and Geology, ibrahimpaeinam, Vilayawada, NTR District - 527. 456, Andhra Pradesh. & The fNstrict Mines and Ger ology Officer, Vieyawada, NTR District, Andhra Pradesh. 4 The Collecter and (istrict Magistrate, NTR District, Vijayawada, Andhra Pradesh. Respondents Petition under Section 181 CPO praying thaf in the crcumstance gtated in the affidavl fled in support of the petition, the High Court may be pleased fo grant stay of all further promeedings pursuant to the Demand Notice No Ge7siSandf022 dhi2.47.8084 Issued by the 3° respondent pending disposal of WP No.27455 of 2024, si the file of the High Court. The petition caring on for hearing, upon perusing the Writ Pelion anc the affidavit filed in support thereof and the earlier Ord jer af the Migh Court dated 26.11.8024, O8..3025, 17. G2.208, 18.03. 2085, 22.04.2025 & 48.06 20205, 11.07 2025, OF 08.2028, 16.70.2025, 03.17.2028, TF 2025 10.12.2025 made herein and upon heal ring the arquments of Sn B JAYS CHS a o PRABHAKARA RAO. Advocate for the Pettioners and of GP FOR MINE AND GEOLOGY for the Respondent Nos. i ta 4: |A No. 1 OF 2024 IN WRIT PETITION NO: 27817 OF 2024: Rehvean: Mis. Jaipraksh Power Ventures Lirnited, Having fis registered office at JA House 63, Basant Lok, \ Vasant ¥ imar, New Delhi - TTQ057), reap by President (F & A} & Chief Financial ORicer Mr RK Forwal, Petitioner AND 1. The Stafe of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geology Departrnent A.P. Secretariat, Velagapudi Amaravall, Guntur Drstrict 2. The Commissioner & Director of Mines and Geology, lbrahimoainam, Vilayawada, NTR District, Andhra Pradesh - $27 456 3. The Asst, Director of Mines & Geology, Buggayya Compound, Tadipat, Ananthapuramny, Andhra Pradesh- 575414 4 DNstrict Mines & Geology Officer, Opp: 1N Town Police Station, HL.C Cofony, Ananthapuramu Andhra Pradesh- 575134 oe: The Collector and District Magistrate, Coflectorafe, Ananlapuramy, Andhra Pradesh - 575 001. Respondents Petition under Section 181 CPC is fled praying that in the circumstances stated in the grounds filed In support of the petition, the High Court may be pleased io grant a stay on all further proceedings related in Reminder Notice No. 2804/OSR/2022 dated 12 November 2024, issued by the District Mines and Geology Officer and the Demand Notice issued by the Asst, Director of Mines and Geology, pending disposal of WP No. 27517 of 2024, on the Ne of the High Court. The Petitien coming on for hearing, upon perusing the Petition and the affidavit fled in suppert thereof and the earlier order of the High Court dated. 27.11.2084, 23.12.2004, 20.01.2028, 17.02.2025, 18.03.2025, 22.04.2088, 18.06.9025, 11.07.2025, OF.08.2025, 66.10. 2025, 04.11.2025, 17.17.2025 & 10.12.9025 made herein and upon 'hearing the arguments of SRIC SUMON Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY, for the Respondent Nos.1 to 4, and of GP FOR REVENUE, for the Respondent Noo: iA NOW OF 2Oe4 IN WRIT PETITION NO: 2FSS6 OF SOS4: Setween: 7 Jaiprakesh Power Ventures Limited, Naving iis registered offies at JA House 63, BasantLok, VasanfVihar, New Gelhi- TTOOS?., rep by Hs Fresident (F and A} and Chief Financial Oftcer Mr. RK Porwal Peiioner AND 4. The State of Andhra Praciesh, Rep. by Bs Princinal Secretary Mines and Geolagy Department 5° and Fieor, & Block, Sr Anianeya Towers, ibrahimeainam, Vieyawada, Andhra Pradesh - 927408 2. The Comrnissioner and Cirector of Mines and Geology, inralimpainam, Vilayawada, NTR District, Andhya Pradesh - S27 499 _ The District Mines and Geology Officer, A-Block, Room No. 401, 40. tp 403 and 420, Padmavathi Nilayam, Collectorate, Tuchanur, Tiupat Mistrict, Andhra Pradesh - 877501 The Collector and [Neirict Magistrate, District Collector offies, Trupal, dm Andhra Praciesh ~ 577508 Respandanis Petition under Section (S¢° of CPC is fled graying thal in the circumstances sisted in the affidavit f Wed in support of the petition, the High Court may be pleased fo grant a stay on all further proceedings relaisd to emand Notice No. 4472/ Sand! 2019 dated O08 November, 2024, issuad by 'the District Mines and Geology Officer, Tirunath! pending the disposal of the above writ petition, and that such other orders as this Hon'hie Gourl may consider appropriate be passed as the Petitioner has a sirong prima facie case, balances of convenience fies in favaur of the Petifioner and againsi the Respondents, and fhe Petiioner wil i suffer breparable injury if the impugned ret Demand Notice is nat slayed » pending di sposal of WP No. 27628 of 2024. on ihe file of the High Court. ges The Patition coming on for hearing, upon perusing the Petition and the affidavit Aled In sumgmort thereef and the earlier order of the High Cour dated 27.11.2024, 23.12.2024, 20.01.2026, 17.02.2025, 18.03.2025, g 47.14.2025 & 10.12.3025 made herein and upon hearing the arguments of Shi CO SUMON, Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY, for ihe Respondents, iA NO.1 OF 2024 IN WRIT PETITION NO: 27628 OF 2024 : Bahween: Mis. Jaiprakash Power Ventures Limited, Having its registered office at JA House 83, BasantLok, Vasant Vihar, New Delhi - 110057, rep by is President (F & A) and Chief Fi nance ai Officer Wr. RR Porwva Petitioner AND 1. The State of Andhra Pradesh, Rep. by iis Principal Secretary Mines and Geology Department 5° and 6" B Block, Sri Anjaneya Towers, ibrahimpainam, Viiayawada, Andhra Pradesh - 5271456 2. The Gammissioner and Direciér of Mines and Geology, [brahimnpainam, Vilayawads, NTR District, Andhra Pradesh -~ 527 456 3, The [Netrict Mines and Geology Officer, A-Block, Room No. 401, 402, 403 and 420, Padmavathi Nilayam, Collectorate, Tiruchanur, Tirupati Cistrict, Andhra Pradesh - 517501 4. The Collector and District Magistrate, District Collector office, Tirupal, Andhra Pradesh ~ 877509. Respondents Petition under Section 151 of CPC is fled praying thal in ihe clreurstances stated In the affidavit fled in support of the petition, ihe High Coun may be pleased grant a stay on all further proceedings talated fo Demand Notice No. 4472/Sand/2019 dated 0&8 November 2024, issued by hs District Mines and Geology Officer, Tirupatl, pending the disposal of the above writ petition, and that such other orders as this Hon'ble Court may ¢ onsider apompriate be passed as the Petitioner has a strong prima lane case, balance of convenience files in favour of the Pelffioner and against the Respondents, and the Pettioner will s suffer irreparable injury ff the impugned Demand Notice is not stayed, pending dispasal of WP No. 27628 of 2024, an the file of the High Court. The Petition coming on for hearing, upon perusing the Pelion and the affidavit filed in support thereof and the earlier order of the High Court dated, SP .47.8024, 83.12.9024, SO.01.2025, 17.02. 2088, 18.03.2025, 22.04. 2025, 48.08.2025, 17.07.2088, OF.O8. 2088, 06.10.2025, 03.77.2025, 17.27. 2085 & 10.12.2088 made herein and upon hearing the arguments of SRI C SUMMON Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY for the Respondent Nos i fo 3, and af GP SOR REVENUE, for the Respondent No.4: iA NO. OF 2024 IN WP NG: 28829 OF 2024: Between: SR. Minerals, Door No. 17/7/24, Revenue Ward No. 8, Cintavaram, ChiflakurMandal, 1 Tirupathi District Rep by its Proprietor G. Sridew Petitioner The State of Andhra Pradesh, Rep. by its Principal Secretary, Mines, industries and Commerce Deoariment Secrelariat Buildings, Amaravathi, Guntur District a 3. The Camrnissioner, Director of Mines and Geology Government of Andhra Pradesh ibrahimpainam, NTR district bgt The Qistrict Mines and Geology ONicer, Nellore, SPSR Nellore disinat 4. The Divisional Mines and Geology CWfioer, Gudur, Tirupathi District : respondents Petition under Sactlon TS) of CRC is fied praying: {hat in the circumetances stated in the affidavit {led in support of the pefitian, the High Court may be pleased to direct the respondents {o allow the pelitioner fo du ils business by suspending Demand Notice No. MDLO10901 1297/SPL- 1A Tear/2024 dated 27.17.2024 issued' by 4"respendent, pending disposal of WP No. 28529 of 2024, an the fle of fhe High Court. The petition coming on hearing and upon perusing the petition and affidavit fled in augport thereof and the earlier Order of the High Court dated 08.12.2024, 23.12.2024, 20.07 2009, V7.02. 3025, 18.03.2028, 22.04.2025, 18.08.9025, 11.07.9025, OF 08.2025, 06.10.2025, 03.11.2025, 17.11.2025 & 10.12.2028 made herein and upon hearing the arguments of Sri Kambhampatl Ramesh Babu, advocate for the petitioner and of GP for Mines ard Geclogy far Respandenis: iA NOW OF 2024 IN WRIT PETITION NG: 28858 OF 2024: Sehveen: M/s Jaiprakash Power Ventures Limited., Having its registered office at TA House 83, BasantLok, VasantVihar, New Delhi - 140087,, rap by its President (F and Aj and Chief Financial Officer Mr. RX Porwal Petitioner AND 1. The State of Andhra Pradesh Rep, by is Principal Secretary Mines and Geology Department AP. 'Secretariat, VelagapudiAmaravall, Guntur District. | 2. The Commissioner and Director of Mines and Geology, Jbrahimpainam, Vilayawada, NTR District Andhra Pradesh - 927 456. 3. The District Mines and Geology Officer, Department of Mines ana Geslogy Government of Andhra Pradesh House No. 11/2, Lakshmi Villa, Talpagit Colony, Near 'Dileep Nursing Home, Neliare- 524005 Andhra Pradesh. | 4. The Collector and District Magistrate, District Collector offices, SPS Nellore ONetrict Achar Strest Collectors Officer, Nellore, Andhra Pradesh 824001. Respondents Petition under Section (51 of CPC is filed praying that in the cumstances stated in the afiidayil fled in support of the oeltion, fhe High Court may be pleased te grant slay on all further proceedings related to Demand Notice No S/a/Sand 2019-18 dated 22 Novernber 2024 issued DY Respondent No.3, the District Mines and Geology Officer, SRS Nellore [Netrict, pending dispasal of WP Nol S8558 of 20¢4, on the He of the High ob oar Cy Petitions coming on for hearing, upon perusing the Pelifions and the affidavits fled in support thereat and the earlier orders of the High Court dt 05.12.2024 23.49.2024, 200.2025, 17.02.2025, 7809 2025, 22.04 2026, 18.06. 2088, 11.07 2085, OF O8 2028, G8.10.20E5, S11. 2085, TF 2025 & 10.12.2085 made herein and upon hearing the arguments of SiC SUMON, Advocate for the Petitianer, and of GP FOR MINES AND GEOLOGY for the Respondents 1 to 3 and of GP FOR REVENUE for the Respondent No.4: LA NO. OF 2024 IN WRIT PETITION NO: 28559 OF 2024: Behween: JAIPRARSH POWER VENTURES LIMITED, Having lis registered office at JA House 3, BasantLok, VasaniViner, New Delhi ~ TTOOQ8)., rap by is President (F AND AMAND Chief Financial Officer Mr RK Ponwal Petitioner AND 7. The Stete of Andhra Prades sh, Rep. by iis Principal Secrefary Mines and Geology Depariment AF. Secretariat, Vel lagapudiAmeravall, Guntur Cstrict, | The Commissioner and Clrector of Mines and Geolngy, Ibrahimpatnam, Vilayawada, NTR District Andhra Pradesh - 527 450. The Oistrict Mines and Genin gy Officer, Department of Mines and fo [oy Geology Government of Andhra Pradesh House No. 11/s, Lakshrri Vila, Talpagiri Colony, Near Dileep Nursing Home, Nellore S2400+, Andhra Pradesh. 4 The Collector and ONetrict Magistrate, Mstrict Collector offica, OFS Nellore Dystricl Achari Street Collectors Officer, Nellore, Andhra Pradesh 524001. er Respondents Fatiion under Section 151 af CPC is fled praying that in the sircumstances stated in the affidavit filed in support of the petition, the High Court may be pleased fo grant stay on all further proceedings related to Damand Notice No S's/Sand/Z019-13 dated 22 November 2084 issued by Respondent No.3, the District Mines and Geology Officer, SPS Nellore District, pending disposal of WP Nev 28559 of 2024, on the He of the High Cour, Patifions coming on for hearing, upon perusing the Pelions and the affidavits filed in support therenf and the earlier orders of the High Court dt O5.12.2024, 33.12.9024, 20.01.2025, 17.02.2028, 18.03.2025, 22.04.2025, $.08.2025, 11.07.2025, 07.08.2025, 06.10.2028, 05.17.2025, TF 11.2085 & 142.2028 mace herein and upon hearing the arguments of Si C SUMON, Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY for the Respondents 1 to 3 and of GP FOR REVENUE for the Respondent No.4 IA No. 1 OF 2034 IN WP NO: 28560 OF 2024 Bohyesn: Mis Jalprakash Power Ventulres Limited, Having its registered office af JA House 63, BasantLok, VasantVihar, New Delhi - 110Q57., rap by its President {F and Aj and Chief Financial Officer Mr. RX Porwal ._Petitionsr(s) (Petitioner in WP 28560 OF 2024 on the fie of High Court AND 1. The State of Andhra Pradesh, Rep. by ifs Principal Secretary Mines and x Geology Depariment A.P. Secretarial, VelagapucdlAmeravatl, Guntur iNsirict . 2. The Commissioner and Director + of Mines and Geology, lbrahimpainam, Villayawada, NTR District Andhra Pradesh - 821 456 ad The District Mines and Geology Offcer, Desariment of Mines and Geology Gavernmaent of Andhra Pradesh House No. 17/2, Lakshnw Vila, Tainagin Colony, Near Ddeep Nursing Horne, Nellore- 524004, Andhra Pradesh 4. The Collector and District Magistrate, District Collector office, APS Nellore District Achar? Street Collector's Officer, Nellore, Andhra Pradesh 5240014 Respondsatis) (Respondents in-do-} Patition under Section 754 of CFC is filed praying that in the circumstances stated in the afidavl fled in support of the petition, ihe High Court may be pleased to grant a stay on all furfher proceedings related fo Memand Notice No. 8¥G/Sand/2O1a12 dated SS Navember 2044 issued by Rasnondent No.3, the District Mines and Geology Officer, SPSHR Nedore istrict, Panding disposal of WP No. 28560 of 2024, on ihe Me of the High Court. Petitions coming on for hearing, upon perusing the Pefiians and the afidayiis Hed In support thereof and the earher orcers of the High Court cf. O5.12.2084, 23.12 2024, 20.04 2025, 708.2025, TRIRSO25, Be 04 S025, Te.08. 2025, 11.07 2025, OF 08. 2028, 06.10.2025, O31. S025, TA TT e025 & {O12 2028 made herein and upon hearing the arguments of SiC SUMMON, Asivaeate for the Petifioner, and of GP FOR MINES AND GEOLOGY for the Respondents { fo 2 and of GP FOR REVENUE for the Respondent No.4 iA Ne. 1 OF 2024 IN WP NO: 28566 OF 2024 Sebween: Mis Jaiprakash Power Ventures Limited, Having ifs registered office at JA House 63, BasantlLok, Vasant Vihar, New Delhi - 74 OO57., roo by ds President iF and Aj and Chief Financial Officer Mr. RK Ponwal Peltianer AND 1. The State af Andhra Pradesh, Rep. by iis Principal Secretary Mines and Geology Depariment A.P. Secretariat, VelagapudiAmearavall Guntur District. 2 The Commissioner and Director a of Mines and Geology, lorahivipainam, Vilayawada, NTR District Andhra Pradesh - 821 456 The Oistrict Mines and Geology Officer, Department of Mines and Geology Government of Andhra Pradesh House No. 14/2, Lakshint Vila, Talpagiri Colony, Near Dileep Nursing Home, Nellore. 524004, Andhra Pradesh | of 4. The Caliector and District Magistrate, District Collector office, SP Neliare Distinct Achar Street Collectors Officer, Nellore, Andhra Pradesh 524009 hespondents Petition under Sectlon 147 CPC is fled praying that in the circumstances slated in the affidavit Hed in support of the petition, the High ourl may be pleased to grant stay of all further proceedings related fo Demand Notice Ne. 578/Sand/204 8-70 dated <2 November 2024 issued by Respondent No.3, ihe District Mines and Geology Officer, SPS Nellore [Netrict pending the disposal of the above writ petition, and that such other orders as this Hanble Court may consider apcropriate be passed as the Petitioner has a strong prima facie case, balance of convenience fies in favour of the Petitioner and against the Respondents, and the Petitioner wil suffer lreparable injury i the Imougned Demand Notice is not stayed. Pending disposal of WP No. S566 of 2OS4, on the Mle af the Nigh Caurt. Petitions coming an for hearing, upon perusing the Petitions and the affidavits Hed in 2 eee thereaf and the earlier orders of ihe men Canunt a PRO. 2095, 1POP. 2028, OF OS. 2025. 06.10.2085, O8.77. 2025, VP 17. 2085 & TO12. 2085 made herein and upan hearing the arguments of Sri C SUMON, Advocate for the Peliticoner, and of GP FOR MINES AND GEOLOGY for the re Respondents 1 fo S and of GP FOR REVENUE for the Respondent No.4: LA No. 1 OF 2024 IN WRIT PETITION NO: 28887 OF 2024 Sstwesn: Wis Jaiorakash Power Ventures Limited, Having ils an office at JA House 83, BasantLok, VasantVihar, New Dethi - 110087... rep by Ks Presi ident (F&A) &Chiel Fi inane ial Officer Mr. REFonval : Petitioner 1. The State of Andhra Pradesh, Rep. by Ns Principal Secretary Mines and Geology Depariment AP. Secretariat, VelagaoudiAmaravatl, Guniur Distict 2. The Commissioner &yrector of Mines &Geciogy, lhrahimpainam, Vilayawada, NTR Distict Andhra Pradesh - 527 456 3. The District Mines &Geology { 'Officer, Repartrient of Mines and Geology Gavernmant of Andhra Pra desh House No. Pif2, Lakshrn Vila, Talnagiri Colany, Near Oise ap Nursing Horne, Nellore. 824004, Andhra Pradesh . 4. The Collector and (Nstrict Magistrate, District Collector offies, SRS Nellore Distinct Achari Street Golle scfar's Cicer, Nellore, Andhra Pradesh 524003 Respondents Petition under Section 781 OPC is fled praying that in the circumstances stated in the grounds fled im support of the petition, the High Court may be pleased to sfay on all further proceedings related to Demand Notice No, s7e/Sand/2019-11 dated 22 November 2024 issued by Respondent No.3, the District Mines and Geology Officer, SRS Nellore Detricl, pending disposal of WP No. 28587 of 2024, an the He of the High Court, | Petitions coming on for hearing, upon perusing the Petians and the afidavils fled in support thereaf anc the earlier orders of the High Court di 05.12.2024, 23.12.2024, 20.01.2028, 17.02.2025, 18.00.2025, 22.04.2025, 16.06.2025, 11.07 2025, 07.08.2025, 06,70. 2025, OS.177. 2025, 19.11.2025 & 10.42.2025 mace herein and upon 'heating ihe arguments of Sri GO SUMON, Advoraie for ihe Peifioner, and oP FOR MINES AND GEOLOGY for the Respondents 1 fo 3 and of GP FOR REVENUE for the Respondent No.4: iA No. 1 OF 2024 IN WRIT PETITION NO: 28568 OF 2028 Behween: Mis Jaiprakash Power Ventures Limited, Having iis registered office at JA House 63, BasantLok, VasaniVihar, New Delhi - 11Q087., rep by its President (F G&A} &Chief Financial C Nicer Mr. RA Porwal Petitioner AND . The State of Andhra Pradesh, Rep. by iis Principal Secretary Mines and vale Geology Department ALP. Secretar at, VelagapuciAmaravall, Gurtur Oistric s. The Cammissioner &Director of Mines &Geology, lbrahimpatnam, Wiayawada, NTR District Andhra Pradesh - 821 466 3. The Distric! Mines &Geolngy Officer, Departrnent of Mines and Gealouy Government of Andhra Pradesh House No. 11/2, Lakshmi Villa, Talnagi Golany, Near Dleep Nursing Home, Nellore- 224004, Andhra Pradesh 4 The Collector ane District Magistrate, istic! Catiector office, SPS Nellore District Achari Street Collector's Officer, Nellore, Andhra Pradesh 524004 Resnandeanis Peiftion under Section r81 CRC is Med praying that in the a circumstances stated in the grounds fled in support of the petition, the x. High Court may be oleased fo grant a slay on all further proceedings related * > to Demand Notice No. 87a/Sand/2019-9 dated 2 November £024 issued by Respondent Nod, the [Nstricl Mines and Geology Officer, SPS Nellore UNgtrict, pending disposal of WP No. 25588 of 2024, on the fle of the High our, Petitions coming on for hearing, upon perusing the Petitions and the affidaviis Hed in Suppor thereof and the earlier orders of the High Court dl. 05.12.2024, 23.12.2024, 20.01.2025, VF 02. 2025, 18.09.2025, 226.04 2028, 18.06.2025, 11.07. 2025, OF O8 2025, OE. 1O 2088, 03.11.2085, TFT 2025 & {O1S.8025 made herein and upon: Red ring the arguments of Sr C SUMMON, Advocate for the PetiSener, and of OF FOR MINES AND GEOLOGY for the Respondents 1 fo S and of GP FOR REVENUE for the Respondent No.4: IA No. 1 OF 2024 IN WP NO: 28573 OF 2034 Behwveen: Mis dalprakash Power Ventures Limited, Having is registered office at JA House 63, BasantLok, Vasanfvihar. New Delhi- T1008. rep by fs Presicent (F and A} and Chief Financial Officer Mr. RK Fonval .Pettionsr {. The State of Andhra Pradesh, Rep. by fis Principal Secretary Mines and Geolagy Department AP. Secretariat, VelagapuciAmaravall Sauntur Districl 2. The Coramissioner and Directorof Mines and Geology, lorahimpainam, Vilayawada, NTR District Andhra Pradesh - 527 456 3. The District Mines and Geolegy Officer, Department of Mines anc Geology Government of Andhra Pradesh House No. 11/2, Lakshirk Villa, Tainagi Colony, Near Dileep Nursing Horne, Nellore- 54004, Andiva Fradesh 4. The Collector and District Magistrate, Distinct Collector office, SPS Nellore District Achari Street Collectors Officer, Nellore, Andhra Pradesh 524004 RESPanians Petition under Section 151 CPC is filed praying that in the circumpiances steted in the affidavit Hed in support of the petition, the Nigh Court may be pleased fo grant a slay on all further proceedings related fo Demand Notice No. 578/Sand/2019-14 dated 22 November 2024 issued PY Respondent No.3, the District Mines and Geology Officer, SPS Nellore Disir pending the disposal of the above writ Pens on, ard thet such olher orders as this Honble Court may consider apprapriate be passed as the Pellioner has a strong prima facie case, balance of convenience Hes in favour of the Peltioner and against the Respondents, and the Petitioner wil suffer irreparable injury if the Impugned Demand Notice is not stayed. Pending disposal of WP No. 25573 of 2024, an the file of the High Court. Petitions coming on for hear ng. upon perusing the Petitions and ihe affidavits fled In support thereof and the earlier orders of the High Cour dl. O8. 12.2024, 33.92. 2024, 20.04.2085, 17.02.2085, 18.03.2025, 22.04.2025, 78.06.2025, 11.07 2025, OF.08.2025, 06.10.2025, F4.41.2025, 17. 212025 & 10.42.2025 made herein and upon hearing the arguments of Gri C SUMMON, Advocate for ihe Petitioner, and of GP FOR MINES AND GECHIOGY for the Respordents 7 fo 3 and of GR FOR REVENUE for the Respondent No.4: lA Ne. 1 OF 2034 IN WR NO: 28874 OF Soed Rolweern: x Mis Jalorakash Power Ventures Ciniited, Having its registered office at JA House 63, BasantLok, VasantViher, New Delhi - 110097., rep by Hs President (Fand A} and Chief Financial Officer Me. RE Parwal . Petiioner(s} (Petitioner in WP 28574 OF 20384 on the file of High Court AND 7. The Siete of Andhra Pradesh, Reo. by ts Principal Secretary Mines and Geology Department AP. Secrefarial, Velaqapucdimaravall, Guntur istic The Commissioner and Direciar of Mines and Geola gy, [brahimpainam, Viayawada, NTR District Andhra Pradesh ~ 521 455 The District Mines and Geology Officer, Department of Mines and oe Geology Gavernment of Andhra Pradesh House No. 14/2, Lakshrni Vila, Talpagid Colony, Near DNieep Nursing Home, Nellore. S2400s Andhra Pradesh &. The Collector and Oisirict Magi isirate, DNsirict Collector office, SPS Pradesh §240074 . Maespondent(s} {Respondents in-do-} Petition under Sention 15% of CPC is filer) praying that in the greurstances stated in the affidavit Ned in suppat of the oetiion, the Hign Court may be pleased to grant a sfay on all further proceedings related fo Demand Notice No. S?S/sand/2079-< dated 22 November 2024 issued by Respondent No 3, the District Mines and Geology Officar, SPS Nellore District pending the dispasal of the above writ petiion, and that such other orders as this Hon'bie Court may consider appropriate be passed ag the Petitioner has a strong prima facie case, balance of convenience fies in favour of the Peliiioner and against the Respondents, and the Patitionear wil suffer irreparable injury # the imougned Demand Notice isnot stayed. Pending disposal of WP No. 28574 of 2024, on the fle of the Hi gh Court. Petitions coming on for hearing, upon perusing the Petitions and the affidavits Med in support thereof and the earlier orders of the High Gourt di. O5.12 2084, 25.12. 2024, 20.01.2025, 17.02.2028, 18.03.2025, 22.04 2029, 48.06.2025, 11.07.2025, O7.08.2025, 06.10.2025, 03.17.2085, 17.11.2025 & 10.12.2025 made herein and upon hearing the arguments of Sn C SUMONR, Advocate for the Petitioner, and of (FP FOR MINES AND GEOLOGY for the Rassgondenis 1 to 3 and of GF FOR REVENUE for the Respondent Nat: LA No, 1 OF 2024 IN WP NO: 28575 OF 2094 Sehweean: Mis Jaiprakash Power Ventures Limited, Having its registered office at JA House 68, BasantLok, Vasant Vihar, New Delhi - 170057, rep by its President (F and A} and Chief Financial Officer Mr. RK Porwal ao ..Petitioner AND 1, The State of Andhra Pradesh, Rep. by fis Principal Secretary Mines and Geology Depariment APL Secretariat, VelagapudiAmaravali Guniur District The Commissioner and Director of Mines and Geology, lbrahimpainam, Vilayawada, NTR UNetrict Andhra Pradesh - 521 456 The District Mines and Geology Officer, Department of Mines and 6 " Geology Government of Andhra Pradesh House Noa. 11/2, Lakehin Villa, Talpagiri Colony, Near Dileep Nursing Home, Nellore. 524004, Andhra Pradesh BS Ee A 4. The Collector and District Magistrate, District Collector office, Nellore Olstrict Achar! Streeal Collectors Officer, Nellore, Andhra Pradesh 524001 : A Raspoandents Fetifion under Section 741 CFC is Med graying Meal in the circumstances stated in the affidavit fled In support of Ihe petition, the High Court may be pleased fo grant a stay on all further proceedings related {to Demand Notice No. S78/Sand/e018-3 dated 22 Novernber 2044 issued by Respondent No.3, the District Mines and Geology Officer, SPS Nefore District sending the disposal of the above writ petiion, and that such other orders as this Honble Court may cansider appropriate be passed as tha Pelltinner has a sirang prima facie case, balance of canvenience fies in favour of the Petitioner and agaiiat the Respandenis, and the Petitioner will suffer rreparable injury f the mpugnes Demand Notices is not * Stayee Panding disposal af WP Ne. 285 79 of 2024, on the fle of the High Gourt. Fetitians coming on for hearing, upon perusing the Petitions and the affidavits fled in support there! and the earlier orders of tf High Court di. 05.12 2004, 23.12. 2024, 20.01.2028, 17.02.2025, 18.08.2025, ROBLES, 38.06.9025, 114.07. 2025, OF.08.2025, 5.06.1 B2088, GS.11.20e5, TF. 17 2025 & 40.12.2028 made herein and upon hearing the arguments of Sr C SUMON, Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY for the Resnondenis | io 3 and of GF FOR REVENUE for the Respondent No.4, lA No. 1 OF 2024 IN WP NO: 28897 OF 2024 Rehveen: RN Mis Jaiprakash Power Ventures Limited, Having fis ragistereci office al JA House 63, Basantlok, VasantVihar, New Delhi - 11Q057., rep by ts Presuant F and A} and Chief Financial Officer Mr. RK Pornwal . Peitioner{s} iPelitioner in WP 28597 OF 2024 . on the fle of High Court} AND 4. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geology Department AP. Secretarial, VelagapudiAmeravall, Guntur =. The Commissioner and Director of Mines and Geology, lbrahimpatnam, Vilayawada, NTR District Andhra Pradesh - 527 496 The Distvict Mines and Geology Officer, Department of Mines and Gecalogy Government of Andhra Pradesh Nouse. No. 11/2, Laks Vila, Talpagin Colony, Near Dileep Nursing Horne, Nellore- Sad004, Andhra Pradesh | 4, The Collector and District Magistrate, District Collector office, SRS Nellore District Achar Street Collectars Officer, Nellore, Andhra Pradesh 524001 oe _ Respondent(s} . iResponcdents hi-tio-} Pelion under Section 761 of CPC Is Med praying that in the clrcumstances stated In the affidavit fled in support of the petition, the High Sourt may be pleased te grant a stay on all further proceedings related to Demand Notice No. 57S/Sand/2019-8 dated 22 November 2024 issued by Respondent No.3, the District Mines and Geology Officer, SPS Nellore District pending the disposal of the above writ petition, and that such other orders as this Hon'ble Court may consider appropriate be passed as the Petitioner has a strong prima facie case, balance of convenience fles in favour of the Petitioner and agains! the Respondents, and the Petitioner will suffer irreparable injury if the impugned Demand Notice is not stayed, pending discosal of WP No.28591 of 2024, on the file of the High Court Patitigns coming on for hearing, upon serusing the Peliions and the affidavits fled in support iherenf and the earlier orders of the High Court cf. 05.12.2024, 23.12.2024, 20.07 2025, 17.02.2025, 18.09 2025, 22.04 2028, 112.2028 made herein and | upon hearing the arguments of Sri CG SUMO! Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY for the Respondents 1 fo 3 and of GR FOR 8 REVENUE for the Respandent No.4: & iA No. 1 OF 2024 IN WR NO: 28594 OF 2024 Sener: Mis Jaiprakash Power Ventures Limited, Having lis registered office at JA House 83, BasantLok. VasantViher, New Delhi - 11O057., rep by iis President {F and A) and Chief Financial Officer Mr RE Porwal . Petitioner AND 4, The State of Andhra Pradesh, Rap. by te Pri neipal Secretary Mines and Geology Deparimant AS. Secretariat, VelagapudiAmeravall Guntur District. 2. The Commissioner and (Nrector of Mines and Geology, ibrahimpatinam, Vijayawac a, NTR District Andhra Pradesh ~ 924 458 . 3, The Qistrict Mines and Geology Officer, Deparment of Mines and Ry 83 Geology Government of Andhra Pradesh House No. 4 Lakshmi Ville, Tsloadiri Colony, Near Dileep Nursing Home, Nellore. 524004, Andhra Pradesh 4 The Collector ane District Maqistrate, District Collector office, SOS Nadinre Diatrie! A&eNari Street Collectors Officer, Nellore, of Andhra Pradesh 52400 . Respondents Petition under Section 187 CPC is fled praying that in the ireuamstances stated in the affidavit fled in suppart of the petition, the High 34 Court may be pleased io grant a st tay on all further proceedings related fo Demand Notice No. 57a/Sand/2019-7 dated 22 November 2024 issued bY Respondent No.3, the District Mines and Geology Officer, SPS Nellore District pending the disposal of the above writ petition, and that such other orders as this Honble Court may consider appropriate be passed as fhe Pethioner has « strong prima facie case, balance of canvenience les in favour of the Petitioner and against the Respondents, and the Petitioner will suffer irreparable injury if the impugned' Demand Notice is not stayed, pending disposal of WP No. 28594 of 2024. on the file of the High Court. The petiion coming on for hearing, upon oerusing the Petition and the affidavit fled im supporl thereof and the orders of the High Court dated05.12 2024, 06.07.2025, "20.07.2025, 17.02.2025, 18.03.2085, 22.04.2028, 18.08.2025, 14.07.2025, 07.08.2025, 06.10.2025, 03.11.2028, TF.14.2085 & 10.42.2028 and upon hearing the arguments of Si C.V. Mohan Raddy, Senior counsel representing Sri Summon, Advocate for the Fetiioner, iearried GP FOR MINES & GEOLOGY for the Respondent Nos.1 to 3, learned GP FOR REVENUE for the Respondent No.4: i& No. 1 OF 2064 IN WRIT PETITION NG: 28595 OF 2024: Satween: Vis. Jaiorakash Power Ventures Limited, Having fis registered offive al JA House 83, BasantLok, Vasant Vihar, New Delhi - 71O087., reg by fs President (F & A} & Chief Financial OVicer Mr. RX Ponwval | Petitioner AND t. The State of Ancihra Pradesh, Rep. by iis Principal Secretary Mines and Geology Department AP. Secretariat, VelaganudiAmaravat, Guntur District 2 _ The Commissioner & Director of Mines & Geolo gy, [brahimpetnam, Virapyawada, NTR District Andhra Pradesh - S27 456 3. The Olsine! Mines & Geolony Officer, Department of Mines and eology Government of ARGnTa Pradesh House No. 11/2, Lakshmi Villa, Talpagi? Colony, Near (Neep Nursing Home, Nellore. §24004, Andhra Pradesh 4 The Collector and District Magistrate, District Collector office, SPS Nellore District Achar Street Collectors Offeer, Nellore, Andhra Pradesh 824001 Respondents Petition under Section 15% of CPO is fled praying that in the cirourmstances stated in the grounds filed in support of the petition, the High Court may be pleased to grantstay of all further proceedings related in Demand Notice No. s7aiSand2010-4 dated 28 November 2024 issued by Respondent No.3, the District Mines and Geology Officer, SPS Nellore District, pending disposal of WP No. 28695 of 2024, on the fle of the High Court. Petitions caring on for hearing, upon perusing the Petitions and the affidavits fled in support thereaf and the earller orders of the . Caurt di. OS. 12. 8064, 8.42 S024, SO.OT2025, 17.02.2025, 18.05.2025, 04 2025, i 25 11.07 2085, OF O86. 2088, O8.10. 2025, O2.71. 2025, TF AT 2025 & ads 2025 made hersin and upon Nearing the argumenis af Sri C OLN EON > weete He gn e oat Pod 3H PND be bg -- Wg Advooate for fhe Peltioner, and of OP ECHR MINES AND GEOLOGY for the Respondents 1 fo 3 and of GP FOR REVENUE for the Respondent No 4: woods oA Ny iA NOW OF 2024 IN WRIT PETITION NO: 28596 OF 2024 Between: Mis. Jaiprakash Power Ventures Limited, Having lis registered office at JA Mouse 83, BasantLok, VasantVihar, New Delhi --- TTQ0S?., rep by fs Crasident (F & A) and Chief Financial Officer Mr. RR Ponval Petitioner wens . The State of Andhra Pradesh, Ren. by is Frincipal Secrefary. Mines and Geology Department AP. Secrefariat, VelegapucdiAmeraval, Guntur District fo The Gommissionerand Director of Mines and Geology, lbrahinpoainam, Vilayawada, NTR District Andhra Pradesh ~ 821 486 The District Mines and Geology Officer, Deoartiment of Mines and ae] Geology Government of Andhra Pradesh House No. tifa, Lakshmi Villa, Talpadiri Colony, Near Difeep Nursing Home, Nellore. 524004, Andhra Pradesh | 4, The Collector and District Magi strats, [istrict Collector office, SPS Nellore Oistrict Achar Street Collector's Offeer, Nellore, Andhra Pradesh 824004 Resnondenis Petition under Section 751 of CPC is fled praying that in the oircumatances stated in the affidavit Med in support of the petition, the Nigh Court may be pleased fo a slay on all further proceedings related to Demand Notice No. S76/Sand/2019-1 dated 22 Novernber 2024 issued by Respondent 3, the District Mines and Geology Officer, SPS Nellore District panding the disposal of the above writ petifion, and that such other orders as this Hon'ble Court may consider appropriate: be passed as the Pettioner has a sirang mime facie case, balance of conveniancelles in favour of the Pefitioner and against the Respondents, and the Petitioner wil suffer irreparable injury if the impugned Demand Notice is not stayed, pending disposal of WR No. 28598 af 2024, on the fis of the High Court. Petitions coming on for hearing, upon perusing the Petitions and the affidavits Mled in support thereof arid the earlier orders of the Nigh Gourt ch. OS. 12.2024, 23.12.2024, 20.01.2025, 17.02.8025, 18.03.8085, 22.04.2024, 18.06.2025, 11.07 2025, OF 08.2025, 06.10.2025, 08.91.2025, 17.17.2088 & TEI2.2025 made herein and upon hearing the arguments of Sri C SUMON, Advecsaie for the Petitioner, and of GP FOR MINES AND GEOLOGY for the Respondenis { to 3 and af GP FOR REVENUE for the Respondent Nat, LA No. 1 OF 2024 IN WRIT PETITION NO: 28598 OF 2034 Sehween: Mis.Jaiorakash Power Venture nied, Having fs registered office at JA House 63, BasaniLok, vidert hen New Deihl - 11O057., rep by ifs President (F & A} & Chief Financial Officer Mr. RX Porwal Petitioner AND 1. The Stete of Andhra Pradesh, Rep. by fs Princioal Secretary Mines and Geology Department AF. Se vretanat, VelaganudiAmaravall, Guntur District > The Commissioner & Director of Mines & Geology, ibrahimpainam, Vijsyawada, NTR Distict Andhra Pradesh - 521 458 3. The District Mines & Geolndy Officer, Deparment of Mines and Geology Government of Andira Pradesh House No. 11/2, Lakshri Villa, Talpacid Colony, Near Dileep Nursing Home, Nellore- 524004, Andhra Pradesh . §. The Collector and District Maal strata, District Collector office, SRS Nellore Distict Achari Street Collectors Officer, Nellore, Andhra Pradesh S24007 | Respondents Petifion under Section 197 CPC is fled praying that in the circumstances stated in the gr OTR de ffed in support of the petition, the Nigh Gourt may be pleased ic grant @ stay on all further proceedings relaiad to Demand Notice No. 47 o/Sandss 201 (5 dated $2 November S024 issued by Resnomdent Noo, the District Mines and Geology Offcer, SPS Nellore District, pending disposal of WP No 28598 of 2024, on the Ale of the Hig E Court Petitions coming on for hearing, upon gerusing the Petitions and the affidavits fled in support thereof and the earlier orders of the High Court af. O5.12 2024, 23.12. 2044, 20.04.2028, 17.02.2025, 18.03.2025, 22.04.20 O25, 18.06.2028, 77.07 2025, OF.08. 2025, 'ABUL LGRS, O3.14.2085, 17.77.2025 & 1is2025 made herein and upon | hearing the arguments of Sri C SUMON, Advocate for the Petiioner, and of GP FOR MINES AND GEOLOGY for the Respondents j fo a and of GP FOR REVENUE for the Respondent No.4. IA No. 1 OF 2024 IN WP NO: 28599 OF 2024: Setween: Wis Jaiprakash Power Ventures Limited, Having its registered offiee al JA House 63, BasantLok, Vasantvihar, New Maihi- 170057. rep by As Fresident {F snd A} and Chief Financial Officer Mr. RK Panval a ..Petitioner(s} iPotitioner in WR 28599 OF 2024 on the fle of High Court) AND 1. The State of Andhra Pradesh, Rep. by Us Principal Secretary Mines and Gesiogy Denartment AP. Secretariat, VelagapudiAmaravall, Guniur District The Commissioner and Director of Mines and Geology, Jorahimpainam, Vilayawada, NTR District Andhra Pradesh - 921 456 | 3. The Disticl Mines and Geology Officer, Department of Mines and NA Gealogy Government of Andhra Pradesh House No. 11/2, Lakshmi Vila, Talpagiri Colany, Near Diteep Nursing Home, Nellare- S240 Andhra Pradesh 4. The Collector and District Magistrate, District Caflectar office, SPS Nellore ODistict Achari Street Collectors Officer, Nellore, Andhra Pradesh 524001 .Raspondent{s} Respondents in<io-)} Petition under Section 1S1 of CPC is fied praying hat in the croumstances stated in the affidavit filed in support of the petition, the High Gourt may be pleased to Sand/2019-3 dated 22 November 2024 issued by Respondent No.3, the District Mines and Geology Officer, SPS Nellore District pending the disposal of ihe above wril petition, and fhat such other orders as this Hon'ble Court may consider a oriate be passed as the Petitioner has a strong prima facie case, balance of convenience les in favour ofthe Petitioner and against the Respondents, and the Petitioner will suffer irreparable injury ff the impugned Demand Notice fs not stayed. Pending disposal of WP No. 28599 of 2024, on the fis of the High Court, Petitions coming on for hearing, upan perusing the Petitions and ihe affidavits fled in suoport thereat and the earlier orders of the High Court df. Q8 12.2024, 23.12.2024, 20.07 2028, 17.02 2028, 16.03.2028, 22.04 2088, {8.06 2025, 1107. 2088, OF OR BOSS 08.10.2085, 08.47.2085, TP A11e0k5 & {O0.412.2085 made herein and upon hearing the ai qumenis of Sn C SUMMON Asivenate for the Petitioner, and of GP FOR MINES AND GEOLOGY for ihe Raspondents 1 to 3 and of GP FOR REVENUE for the Respondent Nat lA No. 1 OF 2024 IN WP NO: 28607 OF 2024: Senveen: Mis Jaiprakash Power Ventures Limited, Having fs registered office af JA House 63, BasantLok, VasaniVihar, New Delhi - 11Q057., rep by is President (F&A) and Chief Financial Officer Mr. RR Porwal Petitioner AND ne State of Andhra Pradesh, 'Rep. by fis Princinal Secretary Mines and wars + Geology Deparment A.P. Secretariat, VelagapudiAmaravali, Guntur Cistrict 3 The Cormmissioner and Direciar.of Mines and Geology, ibrahimpainam, pod Viiayawada, NTR District Andhra Pradesh - Set 406 The Distici Mines and Geology Offeer, Old Rims, Opposite bo PrakasamBhawan, Ongole-529007 4. The Collector and District Magistrate, Trunk Rd, Santhapel, Ongole, Arsibra Praciesh 623001 Respondents Petiion under Sectian 487 CPC is fled mraying that im the ciroumetances stated in the affidavit fled in support of the petition, the High Court grant a stay on all further proceedings related Letter No. 217 7/Sand/OGLi2023 dated 1 Novernber 2024 as also purporied Demand Notices No. 217 7/Sand/QGL/2023 dated 29 November 2023 and 27 May S024, issued by the District Mines and Geol ogy Officer, Prakasam, pending the disposal of the above writ petition, and that such other orders as this Hon'ble Court may consider appropriate be passed as the Petilioner has 3 strong prima facie case, balance of convenience lies in favour of the Petitioner and against the Respondents, and the Petifioner will suffer irreparable injury " the lmougned Revenue Notice and purporied Demand Notices are not stayed, Patitions coming on for hearing, upon perusing the Petitions and ihe affidaviis fled in suppor thereof-and the earlier orders of the eh Court di. O5.12.2084, 23.12.2024, 20.01.2028, 17.02.2085, 18.09.2025, 22.04 2025, 18.06.2028, 11.07 2025, 07.08.2025, 06.10.2025 . 03.44.2028, VP.PE 2028 & T12.2025 made herein and upon hearing the argumenis of SiC SUMON, Advocate for the Petiioner, and of GP FOR MINES AND GEOLOGY for the Respondents 1 fo 3 and of GP FOR REVENUE for the Respondent No.4, WP NG: 28864 OF 2024: Setween: Mis. GOKC Projects and Works Pvt Lid., Rep. by ts Direstor, Ashok Kumar, Sie. Roopchand Samdaria, Aged 58 years Corporaie Office al 24, Mission Compound, Aimer Road, Jaipur-d02001 Petitioner bon. re o 4. The State of Andhra Pradesh, R Rao by ifs Principal Gecrefary Mines and Genlogy Departrnent AP. Secretariat, Velagagudi, Amaravall, Guntur District. 2. The Commissioner and [irector of Mines & Geology, Ibrahimpatnam, Vieayawada, NTR District . 827 458, Andhra Pradesh, The District Mines and secioay Officer, Guntur, Guntur Olstrict, fea 4. The Collector and Disirict Magistrate, Guntur District, Gurtur RESHONISMS Petition under Aricie 826 of the Constitution of India praying that in { & circuretances stated in the affidavit filled therewith, he High Court may be pleased fo issue @ writ, order or direction more particularly one in the nature of a writ of Mandamus declaring the Demand Notine No 135a/SANIV2024 ott. x ast BY iad : 17.204 issued by the District Mines and Geology Officer, Gunfuriihe 3 os ox £% respondent herein as without any Power or authority and in violation of the srovisions of Mines and Mineral Deve lopment and Regulation} Act 1957 and the A.P. Miner Mineral Concession Ru Hes, T8668 road with the terms and condifions of the Lease Agreement dLdY.12.2029 and Lease Deed dated O8.12. 2089 and menses to set aside the said) Darnand Notices wilh a direction to the Resoandents fo perform Hs part of an amicable setliement as per clause 19.14.17 of the Agreement dL.O7.12.2029 since the Pelltioner has already performed iis part: IANO: 1 OF 2026: Patition under Section 187 CPC is fled praying that in ihe circumstances stated in the affida vit fied in support of the writ petition, ihe High Court may be pleased to gran{ stay of all further proceedings oursuant {6 the Demand Notice No. 1383/S4N De084-3 dLOS 11 20a4 issued by the 3 respondent, pending disposal of WP No. 28851 of 2024, on the fe of Ihe High Court, The oelition coming on for hearing, upon perusing the Writ Petition and the affidavit fled in support thereat and the earlier Order of the High Court dated 10422024, 22.12.2024, | 20.01.2028, 17.02.2025, 18.03.2028, 22.04.2025, 16.06.2025, 41.07.2025, OF 08.2025, 06.76.2025, 03.71.2085, W747 2025 & 142 2025 made herein and upon hearing the arguments of or Po Veera Redely, learned Senior pounsel appeared on behalf of Sri BJaya Prabhakara Rao, Advocate for the Petitioner and Sri P_ Rama Krishna, learned Government Fleader for Mines and Geology for the Respondent Nos.1 to 4 WP NO: 28864 OF 2024: Mahween: Mis. GOKC Projects And Works Pvt Lid., Rep. by its Directar, Ashok Kumar, Sfo. Roopchand Samdaria, Aged 58 years Carporate Office al 24, Mission Compound Aimer Road, Jaipur-302001. een Patitioner AND {, The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geology Department AP. Secretarial, Valagapudi, Amaravat, Guntur District ¢. The Gornmissioner & Director of Mines and Geology, lbrahimpainam, Vilsyawada, NTR District - 527 458, Andhra Pradesh. 3. The District Mines & Geology Officer, Guntur, Guntur District. 4, The Collector and District Magistrate, Guntur District, Guntur. ~ Respondents Petition under Anicie 226 of ine Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be vleased to issue a writ, order or directlon more particularly one in the mature of a writ of Mandamus declaring the Demand Notice NO.1353/SAND/2024--1 d1.08.71. 2024 issued by the District Mines and Geology Officer, Guntur/ihe 38 respondent herein as withouf any goawer or authority and in violation of the provisions of Mines and Mineral (Development & Regulation) Act 1997 and the AP Minor Mineral Concession Rules, 1986 read with the ferme and conditions of the Lease Agrsement €.O7.12.2023 and Lease Deed dated 08- {2-20235 and conseauently fo set-aside the said Dernand Notices with a _ direction te the Respondents to perform its part of an amicable setilement as per clause 19.14.1 of the Agresment di.07.12.2029 since the Feltioner has already performed ds part, IANO. 1 OF 2084 Petition under Section i8f CPC is Hed praying thal in the circumstances sated in the grounds fled in suppeart of the petition, the High Court may be pleased fo grant stay of all further proceedings pursuant to the Demand Noffce No. 1353/ SANDV2024-1 dt.08.11.2084 isaued by the 3° respondent, pending disposal of WE No, 28884 of 2094, on the fle of the The petition coming on for hearing, upon perusing the Writ Petition and the affidavit Hed In suppert thereof and ihe earler Order of the igh 6 Caurt 22.04.2025, 48. O6.2025, 11.07 2028, OF 08.2028, 06.10.2085, 63.11.2025, TP.47.2085 & 10.12 2025 made hersin and upon hearing the arguments af Sri 8 JAYA PRABHAKARA RAG, Advocate for the Petitioner, learned GP FOR MINES & GEOLOGY for the Respondent Nos.1 to 4 WP NO: 28868 OF 2024: aa Beahween: Ws. GCKC Projects And Works Pvi Lid, Rep. by its Director, Ashok Kumar, Sfo. Roapchand Samdaria, Aged 58 years Corporate Office al 24, Mission Compound, Anmer Road, aipur-3O2001 | Poetitianer . The State of Andhra Pradesh, Rep by iis Princloal Secretary Mines and Geclogy Department A.P. Secretarial, Velagapudi, Amaravall, Guriu District, 2. The Commissioner & Director of Mines and Gecogy, Ibrahimmainam, Vilayawada, NTR District - 527 408, Andhra Prades. a) 3. The District Mines & Geology Oficer, Guntur, Guntur (istrict. 4, The Collector and District Magistrate, Guntur District, Guntur. _ Reapondents Petition under Article 225 of-the Constitution of India is fled praying that in the circumstances siated in the affidavit fled therewith, the High Court may be pleased to issue a wril, order or direction more particularly one in the nature of a writ of Mandamus declaring the Demand Notice NO TSSQ/SANDS024-2 di.08.11.2024 issued by the District Mines and Geology Officer, Gunturthe 3° respondent herein as without any power ar authority and in violation of the provisions of Mines and Mineral (Development and Regulation) Act 1987 and the A.P. Minor Mineral Concession Rules, 1965 read with the terms and conditions of the Lease Agreement dt.07.12.2025 and Lease Deed dated 08-12-2023 and consequently to set aside the said Demand Natice with a direction fo the Respondenis to perforrn tts part of an amicable sefflement as per clause 19.14.71 of the Agreement dLO?.12.2023 since the Petitioner has already performed #s part, iA NOL 1 OF 2024 Petition urder Section 157° CPC is fled praying that in the circumstances stated in the affidavit fled in sumport of the petition, the High Gourt may be pleased fo grant stay of all further proceedings pursuant to the Demand Notice No. 1853/ SAND/2024-2 df.08.11.2024 issued by the 3° respondent! pending disposal of the above writ petition. The petition coming on for hearing, upon perusing the Writ Petition anc the affidavit filed in support thereof and the earlier Order of the High Court dated 10.12. 2024, 23.12.2024, 20.07.2025, 17.02.2025, 18.03.2025, 22.04, 2025, 18.08.2025, 11.07.2025, OF O8 2025, 06.10.2088, 03.474. 2025, 17.41.2025 & 10.12.2085 mace Rerein and upon hearing the argumernis of Sr P Veera Reddy, laamed Senior Counsel appeared on behalf of Sn B JAYA PRABHAKARA RAC Advocate for the Petitioner, GP for Mines & Geology far the Resp ondent Nos. 7 ig 4: WP NO: 26876 OF 2024: Between: Mis BORE Projects And Werks Pvt Lid, Rep. by ifs Director, Ashok Kumar, Sfo. Rooochand Sarndaria, ne S8 years Corporate OMNce al 24, Mission Cornpound, Almer Road, Jaipur-302007. Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and olegy Department A.P. Secretariat, Velagaoudi, Amaravall, Guntur 2. The Coruissioner anc Director of Mines and Geology, ibrahimpatnam, Vilayawads, NTR District 824 488, Andhra Fracesh, The District Mines & Geology OFF RCSL, Narsaracpet, Painadu District ak ee. The Deouty Director of Mines and Seology, Guntur, Guntur District. Ss x The Collector and District Magistrate, Narsaraonel, Painadu District a Nespandants Patition under Article 2268 of the Constitution of india is fled praying that in the circumstances sfated in ihe affidavit fled therewith, the High Court may be pleased fo issue a wrh, order ar direction more particularly one in the nature of a writ of Mandamus declaring the Demand Notice No 1S37/SAND- PALNADU/ZO2S 1 dated 12.08. 2024 | issued by the District Mines and Geology fhe Respondent No. herein and Officer, Narsaraopel, Painadu Dis consequential Proc. No. 2SS0/GCKCyF Painadu/A R_Act 2024 dated 13.11.2024 lasued by the 4° Sesponcdent as wihout any power or authority are! in violation of the provisions of Mines anc! Mineral (Development and Regulation! woot? rd Act TSS7 and the A.P. Minor Mineral Carmession Rules, 1956 read with the yey Vee t terme and candiions of the Lease Agreamant di Of 12.2025 and Lease Deec dated O8-12-2023 and consequently to set aside the sail Demand Notice dated 12.08.2024 and consequential proceedings dated 13.11.2024 with a direction fo the Respondents to perfor ifs part of an amicahle settlement as per clause 19.14.1 of the Agreer THe aie at. OF, 12.2023 since the Fettioner has already performed fis part. IA NO: 1 OF 2024 Petiion under Section 151 CRC is filed praying that in the circurmetances stated in the affidavit filed in support of the pelition, the High Court may be mieased io grani slay of all further proceedings pursuant to the Demand Natice No. 1837/SAND-PALNADU/2021 dated 12.08.2024 issued by the 3° respondent and consequential Proc. No 255O0/GCKC/ Painadu/R.R.ActiZ0e4 dated 13.41.2024 issued by the 4° Respondent pending disposal af the above rit petition a The petition coming on for hearing, upon perusing the Writ Petition and the affidavit Hed in support thereof and the earler Order of the High Court dated d.12.2084, 23.12.2084, 20.07.2025, 17.02.6025, 18.03.4025, 2e.04.2025, 18.06.2025, 17.07.2025, 07.08.2025, 06.10 2085, 03.77.2025, 47.14.2028 & 10.12.2028 made herein and upon hearing the arguments of Sn P. Veera Reddy, Senior Counsel appearecl on behalf of Si B JAYA PRABHABARA RAO Advocate for fhe Petitioner, GP for Mines & Geology for the Respondent Nos.1 to §; oe iA No. 1 OF 2044 IN WP NG: 738 OF 2028: Setween: Mis. GCRED Projects and Works Pvt Lid., Corporate Office at 24, Mission Compound Aimer Road, Jaipur-302001. Rep. by its Authorised Reoresentative Ashok Kumar, S/o. RoopchandSamdaria, Aged 56 years, Oca: Director ' Patitionsr AND 4. The State of Andhra Pradesh, Reo. by is Principal Secretary Mines and Geology Depariment AP. Secretarial, Velagapudi, Amaravatl, Guntur Cusinet. The Commissioner &iNrector of Mines and Geology, fbrahimpainam, Vileyawada, NTR District - 521 486, Andhra Pradesh. The District Mines &Geology Officer, Narsaraopel, Painadu District, tn The Deputy Director of Mines and Geology, Guntur, Guntur Distric x The Collector and District Magistrates, Narsaraopel, Painadu Oisinc Oe Respondenis Petition under Section 15° ORC vrs is fied praying that in ihe circumstances stated in the grfunds filed in support of ihe petition, the High Court may be pleased fo grant slay of all further proceedings pursuant fo the Dernand Notice No 1Q07/SAND-PALNADO/2027 dated 27.06 2028 Proc. No. 2552/GCKG/Painadu/R RAG yso24 dated 13.17.2024 issued by ihe "Respondent, panding disposal af | WP No 735 of 2625, on the He of the High COT, Petition coming aon for hearh ng. upon perusing the Petition and the affidavit fied in aupgort thereof and. the earlier arder of the High Court cb HOOL2ORS 24.08 2025, 18.06.2088. 17.07.2025, OF OB. 2025, 06.10.2026, OS 442085, 174112028 & TOE: 2025 pace herein and upon hearing the arguments of SRI B JAYA PRABHAKARA RAO, Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY, Advocate for the Respondent Nos.1 iA NO: 1 OF 2035 IN WP NO: P37 OF 2028: Between: Mis. GCOKEC Projects and Works Pvi. Uid., Corporate Office af &4, Mission Compound, Aimer Road, Jaiour-Q020041, Rep. by iis Authorised Renrssentative Ashok Kumar, Sia. RoonchandSamdana, Aged $8 years, Oox ' S Rs AND 1. The State af Andhra Pradesh, Rep by its Principal Secretary Mines and Geology Department AP. Secretarial, Velagapudi, Amaravati, Guntur District. | Pod . The Commissioner and Direct or of Mines and Geology, lbral himpatnam, Viieyawada, NTR District - 524 458, Ardinra Pradesh. The District Mines and Geology Officer, Narsaraopet, Painadu District, The Deputy Director of Mines and Geology, Guntur, Guntur District. a The Caliector and District Magistrate, Narsaraopel, Painadu District. Nespoancdeants Retiion under Secton Tf CPG is fed praying that in the circumstances stated in the affidavit fled in sugport of the petition, the High Court may be pleased may be pleased io grant stay of all further proceedings mursuant to the Demand Nofice No. TSayfSAND-PALNADU/2021 dated 27.06.2024 issued by the 2 respondent and consequential Proc. No. 289 /GCKC/PainadwR.R Acti2024 dated 13.77.2024 issued by the 4" Respondent, pending disposal ef WP No. 737 of 2025, on the file of the High Court. Patition coming on for hearing, upon perusing the Petition and the a afidavii Hed in support therenf and the sarier order of Ihe High Court d08.01.2025, 24.05 2025, 18.06.2025, P1OF 2028, OF 08 2025, 06.70.2025, O3.17.2025, 17.17.2088 & 106.712.2025 made herein and upon hearing the arguments of Sri B JAYA PRABHAKARA RAO, Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY, Advocate for the Respondents; WP NO: S081 OF 2028: Sehwean: AWis.Prathiria infrastructure Lic, A company registered under the Companies Act, 1986 Vide Registration No U4S5200TIS 19971 PLCOTS5a9 Address at Door No.40-1-1444, 4" Floor, MG Road, Beside Chandana Grand, Grindavan Colony, Vileyawada - 820010, Andhra Pradesh, Ss Registerad Office af Plot No. 313, Road No.1, Film Nagar, dumiee Hills, Hyderabad - 500096. | | . Patitioner AND }. The State of Andhra Pradesh oRe spy fis Fringigal Serrefary Minas and Geology Department AP. Secretariat, Velagapudi, Amaravatl, Guntur District. 2. The Commissioner & Director of Mines & Geology, iprahimipatnam, Vilayawada, NTR District - 521 455, Andhra Pradesh. The [istricl Mines & Geology Officer, Nellore, SPSR Nellore Disticl 4, The Collector and District Mag istrate, Nalore, SPSR Nellore District , mMespondaenis a Petition under Article 228 of the Constitution of India praying that in the crcumstances staied in the aff devil' Wed therewith, ihe High Court may be nieased fo Issue a writ, order or directic anmars particulary ome in the nature of a writ of Mandamus declaring the: 'Gamand Notice No.dfa/Gancd/2019-7 dated 32.11.2024 Issued by fhe Districf Mines and Geology Officer, Nellore, SPOR Nellore Districtthe Respondent No.3 herein as legal rregular, arbilrary, uriust without any power or aufhonly and in violatian of the oravisions of Mines and Mineral (Development & Regulation) Act 1957 and the AP. Minor ag 8 Mineral Conoession Rules, 1258 ts ead with the terms and condilions of the Lease Agreermant dLOB (2202S and Lease Deed dated O8-12-2029 and sonsenuenily fo set aside Ine sane. - iA NO: 1 OF 2028: Patitien under Section 15¢°CPC praying that in the circumstances sfated in the affidavit fled In sugpert of the petition, the High Court may be ple ae sed to grant sfay of all further proceedings gpursuant fo the Demand Natice No S7S/Sand/s019-3 dated 22.7..2024 issued by the District Mines and % Geology Officer, Neliora, SPSR Nellore Districtiihe Respondent Nod herein, on Pending disposal of WR S051 of 2025, on the fle of the High Court. The pettion coming on for hearing, upon perusing the Petition and the Midavit fled in support | thereof and the order of the High Court order dated 18.14.2025 made herein and upon fearing the arguments of Sn QOQDUM ANVESHA Advocate for the Petitioner, GP FOR MINES AND GEOLOGY for Respondents No.7 to 4, WP NO: 3081 OF 2025; Setween: eed Mis.Prathima infrastructure Lid, A company registered under the Companies Act, 1956, Vide Registration No U45200TG 1881 PLCO13899 Address at Deor No.40-1-144A, 4° Floor, MG Road, Beside Chandana Grand, Brindavan Colony, Vilayawada - §20010, Andhra Pradesh, Registered Office at Plat No. 243, Road Not, Film Nagar, Jubilee Hills, Hyderabad - 500006. | . Petitioner AND 1. The State of Andhra Pradesh, Rep by is Frincipal Secretary Mines and Geology Department A.P. Secretarial, Velagapuci, Amaravati, Guntur District, 2. The Commissioner & Director of Mines & Geology, [obrahimpainam, Vilayawacda, NTR District - 524 456, Andhra Pradesh. 3. The District Mines & Geo logy. Officer, Nellore, SPSR Nellore District. 4 The Collector and District Magistrate, Nellore, SPSR Nellore District - .. Respondents Patition under Article 226 of the Cansfiiution of India praying hat in the ciroummtances stated in the affidavit fled therewith, the Nigh Court may be nisased to issue a writ, order or direction more particularly one in the nature of a writ of Mandamus declaring the Gemand Notice No. S7S5/Sand/s019-5 dated $2-41-2084 issued by the District Mines and Geology Officer, Nellore, SPOR Nellore Districtthe Respondent Nad herein as Mega, reguian, ¢ arbdrary, unjust, without any Gower or authority and in violation of this provisions of Mines and Mineral (Develnpment & Re eguiation) Act 1857 and the AP. Minor Mineral Concession Rules, 1968 read with the terms and conditions of the Lease Agreement dlQG 412.2028 3 ang Lease Deed dated 08-12-2029 to sat aside the same snd conseque mfly suspend the Demand Natice No S7iisandiPOie-S dated 22-11-2084 Issued by the District Mines anc 3 Geology Officer, SASR Nellore Distrs vevthe Respondent No.3, iA NG: 4 OF 2025 Petition under Section 154 OPS praying inal in the ciroursfances stated in the affidavit Hed m suppart 6 of the petition, the High Courf may be oleased fo grant stay of all further proceedings pursuant to the Demand Notice No S?e/Sand/@o18-5 dafed 22.11.9024 issued by the District Mines and Geology Officer, Nellore, SPSR Nellore District/ihe Respondent No.3 herein Pending disposal af WP S061 of 2025,.0n the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the order of the High Court order dated fB14.2085 mace hercin and unan hearing the arguments of Sn SODUM ANVESHA Advocate for the Peltioner, GP FOR MINES ANO GEOLOGY for the Respondents Not to 4 , WP NO: 3173 OF 2025: Reiweai: Mis Prathima infrastructure Lid. A company registered under the Companies Act, 1956, Vide Registration No. U4s200TO 199 PLCOTIG99 Address af Door No.40-1-144,4, 4° Floor, MG Road, Beside Chandana. Grand, Grindavan Colony, Vilayawada - S20010, Andhra Pradesh, Registered Office at Bint No. 213, Road Not, Fim Nagar, Jubilee Hills, Hyderabad - 500080. 3 | . Petitioner AND ¥. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines anc seology Demariment AP. Sseretariat, Velagapudi, Amaravati, Guntur PHstrict, =. The Commissioner & Director of Mines & Geology, lbrahimpatinamn, Viisyawada, NTR District - 527 4956, Andhra Pradesh. . The District Mines & Geology Officer, Nellore, SPSR Nellore District. 4. The Cgliector and District Magistrate, Nellore, SPSR Nellore District Cd mespondents Petition under Article 226 of the Constitution of India praying that in the coumstances stated in the affidavit fled therewith, the High Court may be pleased fo issue @ wil, order ar direction more particularly one in the nature of a writ of Mandamus declaring the Damand Notice No.5/6/Sand/2019-3 dated 22.17.2024 issued by the Oistrict Mines and Geology Officer, Nellore, SRSR Nellore Districtihe Respondent No.3 herein as egal, irregular, arbitrary, unjust without any power or authority and in wolation of ie provisians of Mines and Mineral (Development! and Regulation} Act 185¥ and the AP. Minor Mineral Concession Rules, 1966 read with the terms and conditions of the Lease Agreement cf.06,12.2023 and Lease Deed dated 05-12-2023 anu consequently fo set aside Ihe same. ; IANO: 1 OF 2025 | Petition under Section 151°€PC praying that In the circumstances stated in the affidavit Sled In support of the petition, the High Court may be pigased fo grani stay of all further proceedings pursuant to the Demand Notice No. 57G/Sand/s019-3 dated 22.11.2024 Issued by the District Mines and Geology Officer, Nellore, SPSR Nellore Districtihe Respondent No.3 herein, Pending disposal af WP 3173 of 2025, on the fle of the High Cour, The petfion coming on for hearing, upon perusing the Petition and ine affidavit fled in support thereof and the order of the High Court order dated 8.14.2025 made herain and upen hearing the arquimenis of Sri SODUM ANVESHA Advocate for the Petitioner, GF FOR MINES AND GEOLOGY for Respondenis No] to 4: Las WP NO: 3478 OF 2028: Boenveen: Mis. Prathima infrastructure Lid, A company ae under ihe oh % "4 3 Companies Act, 1958, Vide Rigistratian No.Ud of Address at Door No.40-1-1444, 4" Floor, MG Road, Beside Chandans Grand, Srindavan Colony, Visyawada - S20010, Andhra Pradesh, Registered Office af Plot Na, 213, Road Nod, Film Nagar, Juiniee Hills, Hyderabad - 560080. a. Patthonrear AND The State of Andhra Pradesh, Rep. by fs Poncinal Secretary Mines and ide, rae Geology Department A.P. Secretariat, Velaganud:, Amaravat, Guntur District 3. The Gornmissioner & Di rector 'of Mines & Geology, ibrahinipainam, Vilayawada, NTR District - 3¢° 1458, Andhra Pracesh, %. The District Mines & Geology Officer, Nellore, SPSR Nellore District. Po . The Collector & District Magistrate, Nellore, SPSR Nellore District. Ao, . RB&SPandeants Pattion under Aricle 226 of fhe Cansfiiution of (ncdie praying that in the circurmetances stated in the affidavit fled therewith, the High Court may be pleased fo issue a writ, arder ar di recti an more particulary ane in the nafure of a writ of Mandamus declaring the Demand Notice No 87 6/Sand/201e-s dated 22.11.2024 issued by the [istrict Mi nes and Geology Officer, Nellore, SPOR Nellore Districtihe Respondent No.3 herein as egal, frequiar, arbitrary, unjust without any power or autharty and in violation of the provisions of Mines and Mineral (Development & Requialion) Act 1957 and the A.R. Minor Mineral Concession Rules, 1968 read with the terms and candifions of ine oe Lease Agreement diG&.12.s020 and Lease Deed dated O5-1S-2083 and consequently fo set aside, PS ie iA NG: 7 OF 2025 Petition under Section 151. ® graying that in the circumstances stated in the affidavit Med in support af the petition, the High Courl may be mMaased to grant slay of all further oe oursuart to the Demand Natice No S¥G/Sand/2019-2 dated 22.11.2024 issued by the District Mines and Geology Offfeer, Nellore, SPSR Nellore District/the Respandent No.3 herein Pending disposal of WP 3179 of 2025, on the fe of the High Cour. The petition corning on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the order of the High Court order dated 18.41.2025 made herein and upon hearing the arguments of Sn SODUM ANVESHA Advocate for the Petitioner, GP FOR MINES AND GEOLOGY kk Respondents No] io 4; WP NO: 3187 OF 2025: Between: Mis.Prathima infrastructure Lids) A campany registered under the Campanies Act, 1956, Vide Registration No LI45200TG 199 1PLOO 13599 Address at Door No.40-1-1444, 4" Floor, MG Road, Beside Chandana Grand, Brindavan Colony, Vijayawada ~ 520070, Andhra Fradesh, Registered Cifice at Pint No. 273, Road No.1, Film Nagar, Jubilee Hills, Hyderabad - S00096. . Petitioner "AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geolngy Deparment AP. Secretariat, Velagapucl, Amaravall Guntur . The Commissioner & Director of Mines & Geology, Ibrahimpatnam, Vilavawada, NTR District - $27 455, Andhra Pradesh. The ONstrict Mines & Geology Officer, Nellore, SPSR Nellore District 4. The Collector & District Magisirais, Nellore, SPSR Nellore District ho tae Respondents Petition under Article 296 of the Constitution of India praying that in the circumstances stated in the affidavit u led therewith, the High Court may b moased fo issue a writ, order or direc ston more parficulariy one in tie nature of a wri of Mandamus declaring the Damand Notice No.57@/Sandss019-4 dated 2x. 17. 2084 issued by the District Mines and Geolngy Officer, Nellore, SPSR Netore Districiihe Respondent No.3 herein as illegal, brequiar, arbitrary, unsust wilhout any power or auth yorily and in violation of the orovisions of Mines and Mineral (Develnormnent & Raguiafion) Act 1887 and the AP. Minor Mineral Conoession Rules, 1996 read with the terms and condHions of the poe Lease Agreement ALQG 1S 2023 and Cease Deed dated O8-12-20238 th sel aside the same and consequently suspend the Demand Notice No. S?S/sand/0iO-4 dated 22.17.2084 issued by the [Netricf Mines and Gedlogy Officer, SPSR Nellore Districtithe Respondent No 3. IA NO: 1 OF 2028 Petition under Section 244 GPC praying that in the circumstances slated in the affidavit Hed in support of the pefifien, the High Court may be eased fo grant stay of all further proceedings pursuant to the Demand Notice N Geology Officer, Nellore, SPSR Nellore District/the Respondent No.3 herein, FSiSand/eOtB4 dated 22. it. 203 issued by the District Mines and ed "st By, IS Pending dispasal of WP 3187 of 2025, on the Ne of the High Court, The petition coming on for hearing, upon perusing the Petition and the affidavit Med in support thereof and the order of the Hic gh Court order dated WB.I1.42025 made herein and ARVESHA Advocates for the Ps Respandents No} ig 4: WP NO: 3772 OF 2025: Between: Ms. Prathime infrastructure itd, A company registered under fhe upon hearing ihe arqumenis of SiSc ftoner, GP FOR MINES AND GEOLOGY for Pee Campanies Act. 1958, Vide Registration No Ud¢5200TO199 1PLOOTaseS Address at Door No. 401-1444. 4" Floor, MG Ro ad, Besita Chancdana Grand, OSrindavan Colony, Vilayawada - S20010, Andhra Pradesh, a fst SS Registered Office at Plot No. 212, Road No.{, Fim Nagar, dubtiee Hiis, Hyderabad ~ 500080. Rep. by its authorized signatory P. Anil Kumar . Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geology Department A.P. Secretarial, Velagapudl, Amaravati, Guntur CNetrict, Be 2. The Commissioner & Director of Mines & & Geology, lbrahimpainam, Vijayawada, NTR Oistrict - 527 458, Andhra Pradesh. &. The Distinct Mines & Geology Officer, Nellore, SPSR Nellore District. 4. The Collector and District Magistrate, Nellore, SPSR Nellore District. . Respondents Fetiion under Article 226 of the Constitution of india praying that in the crcumstances stated in the affidavit fled therewith, the High Court may be pleased to issue a writ, order or direction more particularly ane in ihe nature of a writ of Mandamus declaring the Demand Notice No. 576/Sand/2019-8 dated 22.11. 2024 issued by the District Mines and Geolo gy Officer, Nellore, SPSR Nellore Districtihe Respondent No.3 herein as Hegal, irregular, arbitrary, unlust without any power or authority and in violation of the provisions of Mines and Mineral (Development & Regulation} Act 1957 and the AP. Minar Mineral Concession Rules, 1966 read with the terms and conditions of the Lease Agreament diOS.12. 2023 and Lease Deed dated 08-12-2023 and to set aside the same and consequently suspend the Demand Notice No.S76/Sand/2019-8 dated 22.11.2094 issued by the District Mines and Sasalogy Officer, Nellore, SPSR Nellore Distniotihe Respondent No.3. iA NG: 1 OF 2028 a Petition under Section 157?°CRC praying that In the circumstances stated in the affidavit fled in support of the petition, the High Court may be mieased fo grant slay of all further proceedings pursuant to the Demand Notic No.d/G/Sand/ 2019-6 dated 22.11.2024 issued by the District Mines and Geology Officer, Nellore, SPSR Nellore Districtthe Reapondent Noo herein, Pending dispasal of WP S772 of 2088, on the file of the High Court. The petition coming on for hearing, uno perusing the Petition and the affidavit fled in support thereof and ihe order of the High Court order dated 8.11.2085 made herein and upon hearing the arquments of Si. SOOUM ANVESHA Acivocate for the Petitioner, GF FOR MINES AND GEOLOGY for Respondents Not to 4 IA No, 1 OF 2025 IN WP NO: 3809 OF 2028: Retweean: | M/s Prathima Infrastructure Lic, A company registered under the Companies Act, 1958, Vide Registration No. UdS200TG1G91PLCO19509 Address at Door No.40-1-144A, 4° F Colony, Vieyawada - 520010, Andhra Pradesh, Registered Offes af Piet No. Moor, MG Road, Beside Chandana Grand, Brindavan 213, Read No.1, Fim Nagar, Jubsee Nils, Hyderabad - 500095. Rep. by ts authorized signatory P. Anil una : Pettioner iPettioner in WR S80) OF 2025 on the fie af High Court} AND }. The State of Anchra Pradesh: Rep by iis Principal Secretary Mines and Geology Department A.P. Secretarial, Velagapud!, Amaravatl, Guntur a The Gommissioner & Director of Mines & Genlogy, lbrahimoeainam, Vilayawada, NTR District - Ao 1458, Andhra Pracesh. The District Mines & Geology Officer, Nellore, SPSR Nellore District. 4, The Collector and District Magistrate, Nellore, SPSR Nellore istrict, . Mespandesnts 7 Peition under Section TS) CPC is Hed praying that in ths circuretances stated in the affidavit fded in support of the writ petition, the High Court may be oleased fo grant stay of all further proceedings pursuant fo vm tab Lhd the Demand Notice No.S76/Sand/ 2019-7 dated 22.11.2024 iesued by the Distict Mines and Geology Officer, Nelore, SPOR Nellore Oistrictthe Respondent No.3 herein, pending dis sposal of WP No.ga0i of 2025, on the Mle of the High Court, | Fhe petition coming on for hearing, uoon perusing the Petition and the affidavit fled in support thereof and fhe order of the High Court order dated 19.02 2025 & 16.417.2025 made herein and upon hearing the arguments of Vis G Lakshmi, Advocate for the Petitioners and GP for Mines & Geology for the Respondents: WP NO: 3802 OF 2028: Setween: Mis. Prathima infrastructure Ud, A campany registered under the Companies Act, 1956, Vide Registration No UdS200TGISS1PLOM Shag Address at Door No.40-1-1444, 4" Floor, MG Road, Beside Chandana Grand, Brindavan Colany, Viiayawada - 920070, Andhra Pradesh, Registered Office at Plot Ne. 213, Road No.1, Film Nagar, Jubilee Hills, Hyderabad - 500095. Rep. by its authorized signatory B. Ard) Kurnar | . Petitioner AND The State of Andhra Pradesh, Rep.by iis Frincipal Secretary Mines and weeede Geology Depariment A.P. Secretarial, Velaganudi, Amaravall, Guntur Distint, «. The Commissioner & Director of Mines & Geology, Ibrahimpainam, Vilayawada, NTR District - 823 456, Andhra Pradesh. 3. The District Mines and Geology Officer, Nellore, SPSR Nellore District , The Catlector and [istrict Magistrate, Nellore, SPSR Nellore District. Be. Respondents Patifion under Arficie 226 of the Constitution of India praying that in the circumstances stated in the affidavit fled therewith, the High Court may be leased to issue a writ, order or di stor? meye particularly one in the nature of @ wrt of Mandamus declaring the Demand Notlce-No S7A/Sand/2019-1 dated 22.71.2028 4 issued by the District Mines and Geology Offcer, Nellore, SPSR Nellore Districtthe Respondent Ne3 herein as Me: uy : & arbiary, unjust without any power oF authority and in vic lation of the provisions of Mines and Mineral (Cavelopment & Raquiation} Act (957 and the AP. Minar Mineral Concession Rules, 1886 read with the terms and cenditions of the Lease Agreement at. 06.12.2023 and Lease Oeed dated 08- 12-2029 and fo set aside the same and cormsequenily susoend the Demand Notice No. S76/Sand/2019-15 dated' 23.11.2094 issued by the District Mines and Geology Officer, Nellore, SPSR Nel lore Cystricvihe Respondent Nod. IA NO: 1 OF 2625 Petition under Section 187 CPC praying thet in the cirumsfances stated in {he afilavil fleci in support of the petition, the High Court may be i x 2 pleased fo grant stay of all further proceedings pursuant fo the Demand N te No. S76/Sand/@019-18 dated 22.17.9024 issued gy the District Mines and Geology Officer, Nellore, SP SR Netiore Disticlihe Respondent Nod herein Manding disposal of WP 380s of 2028 or fhe Ne of the High Court. ae The petition coming ¢ on for Hear NNg, Upon perusing the Petition and the affidavit fled in suppart thereof and the order of the High Court order dated ott, T2771 2085 made herein and upon hearing the arguments of Sri SQOUM ANVESHA Advocate for the Petitioner, GP FOR MINES AND GEOLOGY for Respondents Not to 4: WP NO: S806 OF 20358: Sohveean: a Ms. Prathena infrastructure Lid, M/s.Prathimea Infrastructure Ud. A company registered ursier the Companies Aci, 1956, \ide Registration No. UdS200TG 1997 PLCO18899 Address af Door No.40-7-144.8. 4th Floor, MG Road, Beside Ghandana G rand, Brindavan Colony, Viieyawada - rim: Nagar, Jubllee Hills, Hyderabad - SQ0095. Rep. by its authorized . Patitioner AND 1. The State of Andhra Pradesh, Rap.by ts Principal Secretary Mines and Geology Deparimant A.P. Sec ret fariat, Velaganual, Amaravall, Guntur District. - The Gammmuissioner & Director of Mines & Geology, ibraninpainam, Vilavawada, NTR District - 524 456, Andhra Praciesh., The District Mines & Geology Officer, Nellore, SPSR Nellore District 4. The Collector and District Magistrate, Nellore, SPSR Nellore District. . mespoancdents po os Petition under Article 226 of the Canstitulion of India praying that in the cimumstances stated in the affidavi fied therewith, the High Court may be pleased fo issue @ writ, order or direction more particularly one in the nature of a writ of Mandamus declaring the Demand Notice No.576/Sancd/2019-9 dated se.)7 2084 sued by the District Mines and Geology Officer, Neliors, SPSR Nellare Districtihe Respondent. Nod. herein as Hlegal, irregular, arbitrary, urfust without any power of authority and in violation of the provigians of Mines and Mineral (Development and Requiation) Act 1957 and the AP. Minor Mineral Concession Rules, 1966 read with the terms and conditions of ths Lease Agreement diO6.12.2023 and Lease Deed dated 08-12-4028 and fo set aside the same and consequently suspend the Demand Notice No. S76/Sand/2019-9 dated 22.11.2024 issued by the District Mines and Geology Officer, Nellore, SPSR R Nel lore Districtihe Respondent No.3 IANO: 4 OF 2025 "8 Petition under Section 151 CPC preying that in the circumstances x stated in the affidavit fled in support of the petifion, Ine High Court may be sleased fo grant stay of all further proceedings pursuant to the Dernand Notice No 576/Sand/ 2019-9 daled 22.71.2024 issued by the District Mines and Geology Officer, Nellore, SPSR Nello Districtvihe Respondent No.3 herein Pending disposal of WP 3806 of 2025, on the Me of the High Court, The vettion coming an for nearing upon perusing the Petition and the affidavit fled in support thereof and the order of the High Court order dated Y772025 made herein and Upon hearing ihe arqumenis of SCCM ANVESHA Advocate for the Petitioner GP FOR MINES AND GEGLOGY for Respondents No.7 fo 4: | iA No. 1 OF 2025 IN WP NO: 3818 OF 2028: Between: : Ms Prathima infrastructure Lic, A company registered under the Campanies Ag, 1986, Vide Registration No UdS200TG TSS TRPLOO1 S599 Address af Door No.d0-7-744, 4th Floor, MG Road, Sesicia Chancana Grand, Brindavan Colony, Vieyawada - 520010, Andhra Pradesh, Registered Office at Plot No. 213, Road No.it, Flm Nagar, Julies Nits, Hyderabad - 500086. Ren. by fs authorized signatory P. Ani Kumar | Petitioner (Peltioner in WP S819 OF 2025 . The State of Andhra Pradesh, Rep by its Principal Secretary Mines and tthe Gseology Department A.P. Secre lariat Velagapudi, Amaravall, Guntur District 2. The Gommissioner and Director of Mines and Geology, lbrahimoatnan, Vilayawada, NTR Distric! - S29 458, Andhra Pradesh. &. The Distal Mines and Geology y Officer, Nellore, SRSR Nellore District. Tre Goliector anc District Mag isirate, Nelore, SPSR Nellore District. be . Respondents (Respondents in-do-} ~~ Petiion under Section P51 CPC is Med praying that in the droumstances stated in the affidavit fled in support of The writ pelifion, the High Court may be pleased to grant stay of all further proceedings pursuant to the Demand Notice No O'6/Sand/ 2019-8 dated 22.11.8024 issumd by the District Mines and Gesingy Officer, Nellore, SPSR Nellore Districhthe S Respondent No.3 herein, pending disposal of WP No 8813 of 2025, on the Mle of the High Court Ber The petifion coming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the order of the High Court order dated 17.02.2025 made herein and upon hearing the arguments of M/s G.Lakshm, Advocate for the Petitioners and GP for Mines & Geology for the Respondents: : WP NO: $824 OF 2025: Batween: Wis Frathima infrastructure Lid, A company registered under the Companies Act, 1955, Vide Registratian No U45200TGISS8IPLOOI38a¢ Address af Door Nod0-1-1444, 4" Floor, MG Road, Beside Chandana Grand, Brindavan Colony, Viieyawada - 520010, Andhra Fradesh, Registered Office af Plot No. 213, Road No.1, Film Nagar, Jubilee Hils, Nycerabed - 500096. Rep. by is authorized signatory P. And Rurnar ; .. Petitioner AND 1. The State of Andhra Pradesh, Reg. by Hs Principal Secretary Mines and Seology Department A.P. Secretariat, Velagapudi, Amaravall, Guntur istrict 2. The Commissioner & Director of Mines & Geology, Ibrahimpainam, Viiayawada, NTR District - 527 455, Andhra Pradesh. 3. The District Mines & Geology Officer, Nellore, SPOR Nellore District, §. The Collector and District Magistrate, Nellore, SPSR Nellore District. . Respandents Petition under Ariicle 226 of the Constitution of India praying Ihat in ihe olcumstances stated in the affidavit filed therewith, the Nigh Court may be misased to issue a writ, order or direction more particularly one in the nature of a writ of Mandarnus declaring the Demand Notice No.6878/Sand/ 2072-73 dated 22.77.2084 issued by the Dicinet Minas and Geology Offeer, Nellore, SPSR Nellore Districtthe Respondent No.3 herein as Hegal, irregular, arbitrary, unjust without any sower or authardy and in violation of the orovisions of Mines and Mineral (Development and Raguialion) Act 1997 and the A4.P. Minor Mineral Concession Rules, 1988 read with ihe terms and conditions of the Lease Agreement, dh.08.12.2023 and Lease Deed dated O8- 49-2023 and to set aside the same and consequently suspend the Demand Notice No. S78/Sand/2019-13 dated 22.11.2024 issued by the District Min and Geology Officer, Nellore, e, SPSR Nellore Diatricithe Respondent Nod. IANO: 1 OF 2028 -- Petifion under Section 157 OPC graying that in the circumstances stated in the affidavit filed in sugmort of the petitian, the High Court may be mWeased fo grant stay of all further proceedings oursuant fo the Demand Notice No 87S/Sand/2019-13 dated 22.71.2024 issued by the District Mines ana Geology Officer, Nellore, SFSR Nellore Districtthe Respondent Noo hereir, Pending disposal af WP 3824 of 2025,o0n the He of the High Getter The pefiiien coring on for hearing, upon perusing tye Petiion and the affidavit Hed in support thereof ana ihe order of the High Court arder dated {EATV025 made herein and upon, hear ng the argumenis of Sr SQDUM ANVESRA Advocate for ine Petitioner, OF FOR MINES AND GEOUCOSY for Raspandenis No.1 to 4: WP NO: 3891 OF 2025: Sehween: Mis. Prathinia infrastructure Lid, A sompany redistered under ths Campanieas Aci, 1956, Vide Registration No U4ss00TGTS8TRLCO S998 Address at Door No 401-1444, 4" Floor, MG Road, Beside Chandana Grand, Srindavan Colony Vileyawada - S20070, Andhra Pradesh, Registered Office at Plot No. 213; Road No.1, Fir Nagar, Jublles Hills, Hyderabad - 500086. Reap. by ite authorized signatory P. And Rumer. Patitioner AND 1. The State of Andhra Pradesh, Rep. by ds Princioal Secretary Mines and Seaiogy Department AP. Secrelariat, Velagapudi, Amaravall, Guntur District, é, The Commissioner & Director of Mines & Geology, ibrahimpatinar, Vilayawada, NTR istrict - 5e¢ 455, Andhra Pradesh. 3. The District Mines & Geology Officer, Nellore, SPSR Nellore District 4. The Collector and District Macistrate, Nellare, SPSR Nellore [Netrict. . mespondents Patition under Aricie 226 of the Constitution of India praying that in the circurnstances steled in the affidavit fled therewith, the High Courl may be eased fo issue a writ, order or direction more particularly one in the nature of @ writ of Mandamus declaring the Demand Notice No.§7S/Sand/ 2019-12 dated 22.17 2024 issued by the District Mines and Geology Officer, Nellore, SPSR Nellore Cistriclthe Respondent No.3 herein As illegal, irregular, arblrary, unjust withoul any power or authority and in violation of the nravisions of Mines and Mineral (Development & Requiation) Act 1957 and the AP. Minar Mineral Concession 'Rules, 1966 read with the terms and conditions of the Lease Agreement dt08.12.2023 and Lease Deed dated O8- }2-20283 and to set aside the same and consequently suspend the Demand Notice No 575/Sand/2019-12 dated 22.71.2024 issued by the DNstrict Mines and Geology Officer, Nellore, SPSR Nellore District'the Respondent No.3. IA NO: 1 OF 2028 Petifien under Section 157 CPC praying that in the clrcurnsiances Staled in the affidawil fled In support of the oetiian, the High Court may be nleased fo grant slay of all further proceedings pursuant to the Demand Notice No.S76/Sand/ 2019-12 dated 22.11.2084 issued by the Mistriet Mines and Geology Officer, Nellore, SPSR Natiore Districvihe Respondent No.3 herem, Pending disposal of WP 3891 of 2025, on the fle of the High Court. The petition caring an for hearir g, Upon perusing the Petition and the affidavit fled in support thereaf and the arder of the High Court order dated 18.11.2025 herein and upon hearing the arguments of Sri SODUM ANVESHA Advocate for the FPetiioner, GP FOR MINES ANOQ GEOLOGY for Respondents No. to + | iA No. 1 OF 2025 IN WP NO: 3898 OF 2025: Sehween: | Mis Prathima infrastructure Lid, A company registered under the Companies Act, 1955, Vide Registration No U4 S200TG TSS T PLOOT 3899 Address af Door No. 4-1-1444, 4° Floor, MG Road, Beside Chandana Grand, Brindavan Colony, Vilayawada - 620010, Andhra Pradesh, Registered Office at Plot No. 213, Road No.1, Film Nagar, Jubiice Hills, Hyderabad - 500096, Rep. by tts authorized signatory P. AnH Kumar . Petitioner (Petifoner im WP S888 OF 2025 1. The State of Andhra Pradesh, & Rep.by is Princinal Secretary Mines anc Seology Chapartment AR. Secretariat, Velaganudi, Amaravall, Guntur District 2. The Commissioner and Director of Mines and Geology, lbrahimpainam Vilayawada, NTR District - 524 496, Andhra Pradesh. 3. The Distict Mines and Geology Officer, Nellore, SPSR Naliore District. & The Collector and District Magistrate, Nellore, SPSR Nellore Oistric . Respondents (Respondanis indo} Petition under Sechon 154 CPG is Wed praying that in the sireuimstances steted in the affidavit Hied in supperi of the wri petition, tie High Court may be pleased to grant stay of all further proceedings pursuant to the Demand Notice No S76/Sand/s019-14 dated 22.17.8024 issued by the Hstrict Mines and Geology Officer, Nellore, SPSR Nellore Cistrictithe Respondent No.3 herein, pending disposal of WP No. 3898 of 8025, on the hk of fhe High Court. The petition coming an for hearing, upon perusing ihe Pelion and the affidavit Hed in support thereof and ihe e High Court order dated 17.02 2029 & iS.71L.2025 made herein and upon hearing the arqurnents of Mis SODUM ANVESHA, Advocate for the Petiionar, GP FOR MINES AND GEOLOGY for the Respondent Nos 1 to 4; iA No. 1 OF 2028 IN WP NO: Sa18 OF 2028: Belween: Mis.Prathima infrastructure Lic. A company registered under the Companies Act, 456, Vide Regisiration No U45200TG 1891 PLOO13599 Address at Door No40-1-144A, 4° Floor, MG Road, Beside. Chandana Grand, Brindavan Colony, Vilayawada - 520010, Andhra Pradesh, Registered Office af Plot No. 213, Road Nol, Fim Nagar, Jubilee Hills, Hyderabad - SQ009S. Rep. by ifs authorized signatory P. Anil i Kumar Petiioner AND 1. The State of Andhra Pradesh, Rep. by Hs Frincipal Secrelary Mines anc Geology Department A.P. Secretarial, Velagapuci, Amaravall, Guntur District The Commissioner &Director of Mines & Geology, ibrahimpainam, Vilayawada, NTR District -921 456, Andhra Pradesh. The District Mines & Geology Officer, Nellore, SPSR Nellore District. 4. The Collector and District Magistrate, Neliore, SPSR Nellore District Respondents Cot Petition under Section 157 CPC is fled praying that in the circumstances stated in the grounds fied in support of the petition, the High Court may be pleased togrant stay of all further proceedings pursuant io the Demand Notice No.5/O/Sand/ 2079-70 dated 22.17 2024 issued by the (istrict Mines and Geology Officer, Nellore, SPSR Nellore District/the Respondent Noa herein, pending dispasal of WR No. 3978 of 2025, on the Petifion coming on for hearing, upon serusing the Petilion anc the affidavit fled in support thereof and the earlier order of the High © ati?.02.2025 & 18.47.2025 made herein and upon hearing the arguments of AVS. G LAKSHMI! Advocate for the Petitioner, and GP FOR MINES AND GEOLOGY for respondent Nos. to 4: "es IA No. 1 OF 2025 IN WP NO: 4538 OF 2025: Batween: M/s Prathimea infrastructure Lid, A company registered under fhe Cormanies Ast, 1986, Vide Ragisiration No UdS200TG 198 TPLCOO T2899 Address af Door No.4t-1-1444, 2° Floor, MG Road, Beside Chandana Grand, Brindavan Colony, Vieyawada - S20010, Andhra Pradesh, Registered Office al Riot No. 213, Road No.1, Film Nagar, Jubilee Hills, Hyderabad - SQ0G96. Rep. by its auihorized signatory P. Anil Kumar ~ | . Pethioner iPettioner in WP 4535 OF 2028 on the fie of High Court} AND 1. The State of Andhra Pradesh, Rep.by fs Prncipal Secretary Mines and Geology Department AP. Seersfariat, Velagaoudl, Ameravatl, Guriur CHstrial, 2. The Commissioner & Director of Mines & 2 Geology, lbrahungatnam, Vileyawada, NTR District - 52 24 458, Andhra Pradesh. 3. The District Mines AND Geology 'Officer, Ralamahendravaram, East Ssadevarl District. | 4. The Collector and District Magistrate, Raiamahendravaram, Last Sodavarl District. . Maspondants Patiion under Sectinn ¢S1 CPC is fied praying that in the circumstances stated in the affidavit fied in suppart of the writ gettion, ie High Court may be pleased fo grant stay of all further proceedings pursuant to ihe Demand Notice No.dd4t/Sand-EG/2024-2, Dated 29.10.2024 issued by the District Mines and Geology Officer, Rajlamahendravaram, East Godavari Custictihe Respondent No.3 herein, pending disposal of WF No 4538 of 2028, on the file of the High Court. The Appeal coming on for hearing, upon perusing the Pefition and the memorandum of grounds fled in support thereof and the earlier arder of the High Court dated 20.02.2028, 18.03.2028, 22.04.2025, 18.06.2025, ' 107.2028, OF O8 2025, 06.70.2025, 03.41.2088, 17.14.2025 & 1O.412.2088 made herein and upon hearing the arguments of M/s Sodum Anvyesha, Advocate for the Petifioner and GP for Mines and Sedegy for the Respondents: a iA No. 1 OF 2025 IN WP NO: 5237 OF 2025 Sebyeen: Vadiamudi Nagendra Babu, Sfo.Nageswar Raa, Aged 44 years, Rio .D Ned 31, Ashok Nagar, Vernpadu Vilage, Varkuniapadu Mandal, SPSR Nellore District. . Pettioners AND . The Stete of Andhra Pradesh, Rep by iis Frincisal Secretary, Mines and wh Geology Oeparirnent Secretarial, Velagapudl, Amaravathi, Guntur District. -- The Director of Mines & Geology, Government of Andhra Pradesh, ibrahimpatnam, Viiayawada, Krishna District. 3. The District Mines and Geology Officer, OQ/o. District Mines and Geology, SPSR Nellore District. . Raspandents Petition under Section 157 CPO is fled praying that in the circumstances stated in the affidavit fled in support of the petition, the High (aur tray be pisased fo suspend ths Demand Nofice No. 1S82/M/2008 dated 20-08-2084 issued by the 3° resp ondent herein, Pending disposal of WP No. S237 of 2025, on the file of the High Court. The petifien coming on for hearing, upon perusing the Petition and the affidavit fled In support thereof and the High G 24.04. 2028, 18.06.2025, T1O7 2088, OF 08. 2085, 06.10.2025, 03.77 2085, ourt order dated 14.03.2028, 17.47.2088 & 10.12.2028 mace herem and upon hearing ths arguments of Sr AKULA SRI KRISHNA SAI BHARGAY Advocate for the Petitioner, GP FOR MAINES AND GEOLOGY for the Respandent Nos.7 to 3: WP NO: 7907 OF 2025; . Retweean: Wis. Balarang Urban Infra Pvt Cte), Re so. by Director Siddineni Srirsvas, Opp: TURS Caflege, D Nos-s-22 5 Pattabhi uouranmnain road, Guntur ~ S220 .. Petitioner AND 1. The State Government of Andhra Pradesh, Industries & Commerce (Mines-I} Department, Represented by the Special Chief Secretar x Roam No. 102, Grournt Floor, Biock Nog, AP Secretariat, Velagapudi Surtur District, AP, 'ay &. The Ofrector of Mines & Geology, Department of Mines & Geology, Anianeya Towers, O.Ne.?-106, B8-Block, S"and 8Floors, lbrahimpatnam, Vilayawada- oe 21486, 3. The Oistrict Mines and Geol ogy Officer, 4/2 Pan daral fouram, Guriur - The Guntur Municipal Corporation, Rep. by the Commissioner Grand bn Trunk Road, Ooposiie Gandhi Park Guntur . Respondents Petition under Articia 28S of the Cansiitution of Indigis Ned sraying [hat in the croumsiances stated in the affidavit fled themewith, the High Court ray be pleased fa issue an order or a direction or a writ, more one in the nature of Wri of Mandamus and thal itis Mon'bie Court may be pleased fo haid ths Demand Notice NOJSSNTRZ025 dated 13-03-2025 given by Oistrict Mines and LF and Geology Officer, Guntur (3° Respondent) as arbitrary, iegal, against the Frincinle of Natural Justice, Ulira vires and Unconstitutional and fo cansequentially set aside the sarne. IANO: 1 OF 2025 Patiion under Section {57 CPC is fled praying thal in the circumstances siated in the affidavil fled in support of the petition, the High Court may be pleased to suspend he Demand Notice Na. 1s25/TPR/2023 dated 13-08-2025 aiven by District 'Mines and Geology Officer, Guntur "Respondent), Pending disposal of WP No.7907 of 2025, on the file of the High Court. The petition caring on for hearing, upon perusing the Pelion and the affidavit Mec in 1p Suppor thereof and the earlier order of the High Court dated 28.03.2025, 24.04.2025, 18.06.2025, 11.07 2025, OF 08 £025, 06.10 2025, O3.141.2085, 17.91.2025 & 10.12.2025 made herein and upen hearing the argumenis of Sri T Sreedhar, Advocate for the Pelfioner, and of GP for Mines &iaealogy for the Respondent Nos. 1 to 3, and of Sn AS.C Bose, Standing Counsel for Respondent No.4; 9" WP.No. 10620 of 2028: Between: Mis Jaiprakash Power Ventures Lid, Having its registered office al GCamplex of JaypeeNigrie Super Thermal Power Plant, Tehsil Sara, Nigrie, Singraull, Madhya Pradesh ~ 486889 rep by iis Company Secrelary Mr. Mahesh Chaturvedi . Petitioner AND . The State of Andhra Pradesh, Rep. by iis Principal Secretary Mines and Sealogy Department AP. Se acretariat, Velagapudl Amaravatl, Guntur District 2. The Commissioner and Director af Mines and Geology, lobrahimpainam, Vilayawacda, NTR Oistrict Andhra Pradesh - S27 486 3. The District Mines and Geology Officer, D No A8i1 06-A-4, First Floar Mey Opposite Gavernment Degree College, Chillsor Road, Syamalavaripall Rayachaty - 516 258, Annamayya District Andhra Pradesh 4. The Collector and District Magi strate, Custrict Collector ONice, Rayachotl, Annarnayya Districs Masapet, Andhra Pradesh 516 270 . Respondents Petition under Article 228 of the Constitution of India is filed nraying iat in the circumstances stated In the affidavit fled [herewith, the High Court may be pleased Issue a writ, order, ar direction, paar "w in the nature of a wri of Mandamus, declaring Demand Notice No g0/Sand/2 - 7 daled 29 March 2085 Issued by Respondent No. the District Mines and Geolagy Officer, Annamayya District, as lacking oawer or authority and in violation of the Mines and Minerals (Develoomen! anc Regula dation) Act, TS5¥, the A.P. Minar Mineral Goneession Rules, 1966, and te ferns and conditions of the lease agreement dated 3 May 2027, in violation of the Princinies of Natural Justice, and consequently set aside the imaugned nace: IA NO: TOF 2O88: Fetiion under Section 197 C) is fed praying thet in ihe circumstances stated in the affdayil Hed in support of the wrt _-- the High Court may be pleased to grant @ stay on all further proceedings related to Demand Notice No. 30/Sand/e@023-7 dated 39" March, 2025 iasued by Respondent No.g, the Distrist A a 'ings Geology Offcer, Annarmayya District, pending disposal of WP.No. 10620 of 2025, on the file of the High Court. The peiition coming on for hearing, upon perusing the Petition and the affidavit fled in sunport thereat and the order of the High Court dated 02.08.2085, 18.06.2025, 1107 S025, 07.08.2085, 08.10.2025, 03.14.2025, &.Surtion, Advoceie for the Petiia ner and GP for Mines and Geology for ihe € oe ae made herain and upon hearing fhe arguments of Sn g 4, Respondents: WP NO- 10880 OF 2098: Bofween: M/s Jaiprakash Power Ventures Lid, Having its registered office at Complex of Jaypee Nigne Super Thermal PowerPlant, Tehsif Sara, Nigrie, Singraull, Madhya Pradesh - 486 859 rep by its General Manager Mr. Jaginder Pal Sindwani . Paettioner AND 1. The State of Andhra Pradesh, Rep. by iis Principal Secretary Mines arn' Geology Department A.P. Secretariat, Velagapuci Amaravatl, Guntur Cistiat &. The Gormmissioner and Director of Mines and Geology, lbrahimpatnarm, Vieyawada, NTR District Andhra Pradesh - 521 456 3. The District Mines and Geology Officer, 5 No. 38/108 -A-4, First Floor §rposiie Government Degree Collage, Chiticor Road, Syamalavarinalli Rayachoty - 875 269, Annamayya District Andhra Pradesh $. The Collector and District Magistrate, District Collector Office, Rayachot, Annamayya Distric!, Masapel, Andhra Pradesh 515 270 - . espandents Peftion under Article 2268 of the Constitution of India is fled praying that in the clrourmstances stated in the affidavit filled therewith, the High Court may he pleased issue a wri, order, or direction, particularly in the nature of a writ of Mandamus, declaring Demand Notice' No. 5SfG/Sand/s019 -~ 4 dated 28 March 2025 issued by Respondent No. 3 the District Mines and GSenogy Officer, Annamayysa District, as lacking power ar authority and in violation of the Mines arid Minerale (Develapment and Regulation} Act, 1957, the A.P. Minor Mineral Cancession Rules, 1965, and the ferms and conditions of the lease agreement dated 3 May 2021, in viclation of the Principles of Natural Justice, and carnsequentily sel aside the impugned notice: Ga 'ANG: t OF SORZS8: Petition under Section 151 CPC is Med praying that in. the circumstances stated in the affidavl Med In sus pport of ie wri petition, the High Court may be pleased may be {6 grant @ stay on all further proceedings related fo Demand Notice No. S7a/Sand/s019 - 2 dated 29 March 2025 issued by Respondent No.3, the district "Mines and Geology Officer, Annarmayya District pending {he ee of the above writ petition, and that such other orders as this Hon'ble Court may consider appropriate be passed as the Petitioner has a sirong orima facie case, balance of convenience les in favour of the Petitioner and against the Aessondents, and fhe Petitioner wil suffer irreparable injury Wo the impugned) Demand Notice is not stayed. pending disposal of WP. No.7 05660 of 2025, on the He of fhe High Court. The pefition camming on for hearing, upon serusing the Petition and the affidavit fied in nee therect and the order of the rah 2ourt dated O2.05. 2088 VS.06.2025, 17.07 2028, OF 08.2025, 06.10.2025, O2.1 1 2088, VPP 2025 & 10.12 2025 made herain and upon hearing the arguments of Sri .Sumon, Advocate fer the Petitioner and GP for Mines and Geolngy for the Respondents: | WP NO: 10662 OF 2025: Sehyacn: Mis Jalorakash Power Ventures Limiied, Having its registered office al Complex of Jaypee Nigrie Suger Thermal Power Plant, Tehsil Sara, Nigra, Singraul, Madhya Pradesh - 456069 rep by #s Carmpany Secrefary Mr. Mahesh Chaturvedi . Petitioner 1. The State of Andhra Pradesh, "ep by He Pence Secretary Mines and Geology Department AP. Secrefariat, Valagapucl Amaravall, Guntur District - aad a s. The Commissioner and Cirector of Mines and Geology, Jorahimpainar, Vilayawada, NTR District Andhra Pradesh - 521 456 3. The District Mines and Geology Officer, ONo. 38/108-A-4, First Floor Onposiie Government Degree College, Chittoor Road, Syamalavaripalll Rayachoty- 516 289, Annarnayya District Andhra Pradesh 4. The Collector and District Magistrate District Collector Office, Rayachofi, Annamayya District Masanet, Andhra Pradesh 518 270 > MeSHoncdenis Fetition under Article 226 of the Constitution of India is fled praying that in the circumstances sigied in {he affidavit Med therewith, the High Court ray be pleased issue a writ, order, or direction, particularly in the nature of a writ of Mandamus, declaring Demand Notice No. 30/Sancd/2023 dated 29 March 2026 issued by Respondent No.3, the District Mines and Geology Officer, Annamayya District, as lacking power or authority and in violation of the Mines and Minerals (Development and Regulation} Act, 1957, the AP. Minar Mineral Gancession Rules, 7966, and the terms and conditions of the lease agreement daied 3 May 2021, in viclation of fhe Principles of Natural Justice, and consequently set aside the impugned notice: IANO: 1 OF 2028: Fettion under Section 757 CRG is fled praying thaf in the we ae circumstances stated in the affidavit fled in suppart of the wri pelitian, { High Court may be sleased grant a stay on all further proceedings related to Demand Notice No dd/Sancd/2023 dated 29 March 2025 issued by Respondent No.3, the District Mines and Geology Offlcer, Annamayya Districtpending {he disposal of ihe above writ petition, and that such other onders as this Hon'ble Court may consider appropriate be passed as the Patitioner has @ strong prima facie case, balance of convenience fies in favour ofthe Peliigner and against the Respondents, and the Petitioner wil suffer vreparable imury Wf the impugned Demand Notice is not slayed., pending disposal of WP No 10602 of 2025, an ine fle of live High Court. The petition coming on for hearing, upon perusing the Petition and ihe affidavit fled in support thereof and the order of the High Court dated 02.08.2025, 18.06.2025, 17.07.20 5, OF.08. 2085, OB10. 2088, 03.71.2025, {F414 2098S & 10.12.2025 mads here! sand upon hearing the arguments of Sr c.Sumon, Advocate for the Pat iioner ahd GP for Mines and Geolngy far ihe WP NO: 10664 OF 2025: Sehveen: Mfg Jaiprakash Power Ventures Limited., Having Ns registered office at Complex of JaypeeNigrie Super Thermal Power Plant Tehsil Sara, Nignie, Singraull, Machya Pradesh ~ 486869 rep by ifs Campany Secretary Mr. Mahesh Chaturvedi . PS oner 1. The Siete of Andhra Pradesh, ». Rep. by its Princinal Secretary Mines and Geoingy Deparimeant AP. Seoretar lat, Velagapudi Amaravati, Guntur District 2. The Cornrissioner and Director of Mines and Geology, lbrahimpainam, Vileyawada, NTR District Andhra Pradesh - 923 486 No. 38/708 -A-4f First Floor ei Opposite Government Degree © aliege, Chittoor Road, Syamalavaripalll had C3 The Cistrict Mines and Geology Officer, | Rayachaty - 815 289, Annamayya District Andhra Pradesh 4. The Collector and District Magi strate, District Catieactor Offic Rayachotl, Annamayya District; Masapet, Andhra Pradesh S10 270 . Respondents Patition under Anicle 226 of the Constitution of india is filed praying that in the circumstances slated in he alfidavll Hed therewith, Ihe High Court may be pleased issue a writ, order, or direction, particularly in the nature of a writ of Mandamus, "eciaring Nemand Notice No. do/Sand/2023 ~ & dated 29 March Annamayya District, as lacking paweér or authorify and in violation of ihe Mines yoo and Minerals (Deveinoment and Regulations Act, 1957, the AP. Minor Mmeral Concession Rules, 1988, and the ferms and conditions of the lease agreement dated 3 May 2021, in violation of fhe Principles of Natural Justice, and consequently set aside the impugned notice: IANO: 1 OF 2028: 7 Patiien under Section 751 CPC is Wed praying thet in the circiatistances stated in the affidavit fled in support of the writ petiion, the High Court may be pleased may be grant a stay on all further proceedings ralated to Demand Notice No S0/Sand/2023- & dated 29 March 2025 issued by Respondent Nod, the District Mines and Geology Officer, Annamayya District, pending the dissosal of the above writ petition, and that such ofher orders as this Hon'ble Gourt may consider appropriate be passed as the Petitioner has a strong prima facie case, balance of convenience lies in favour of the Petiloner and against ihe Respondents, and the Petitioner wil suffer irreparable injury Hf the impugned Demand Notice is not stayed, pending dispasal of WP No. 10864 of 2025, on the Me af ine High Court. The pelitian coming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the order of the High Court dated V7411.2025 & 10.12.2088 made herein and upon hearing the arguments of Sri C.Sumon, Advocate for the Petitioner and GP for Mines and Geology for the Respondents; | WP NO: 10868 OF 2028: Setween: Mis Jalorakash Power Ventures Lid, Naving He registered office at Complex of Jaynee Nigrie Super Thermal Power Plant, Tehsil Sara, Nigne, Singraull, Madhya Pradesh - 486 689 rep by ite General Manager Mr. Joginder Pal Sindwant : .o PSHE AND {Y. The State of Andhra Pradesh, Rap. by fis Principal Secretary Mines and Gealogy Department AP. Secretarial, Velagagucl Amaravall, Guntur 2. The Commissioner and Director of Mines and Geology, lbrahunpainam, Vilayawada, NTR District Andhra Pradesh - 521 486 3%. The fistrict Mines and Geology Officer, D No. 38/106 -A-4, First Floor Opposite Government Degrees Colleges, Chittoor Road, Syarnalavarivall Rayachaty - S16 269, Annamayya District Andhra Pradesh 4 The Collector and District Mauistrate, District Caliectar OFNce, Rayachati, Annamayya Distict, Masapet, Andhra Pradesh 576 2/0 » Mesponcdents Petition under Article 236 of the Constitution of India is led graying that in the alrcumstances stated in the affidavit fled therewith, the High Court may be pleased iasue a wrt, order, or direction, particularly in the nature of a writ of Mandarnus, declaring Demand Notice No. S7/Sand/2019 - 2 dated 29 March 2025 issued by Respondent No. 3,. the District Minas and Geolnagy Officer, Annamayya District, as lacking power or authority and in violation of the Mines and Minerals (Developrnant and Regulation) Act, 1957, the AP. Minar Mineral Gancession Rules, 1965, and the terms and conditions of the lease greement dated 3 Mey 20e7, in violation of the Princi nies of Natural Justice, and consequently set aside the mau on ned notice: iA NO: 1 OF 2028: Potion under Section TS) CRC is fied praying that a the rok. 3 circumstances stated in the affidayvil Med In support of the writ petition, the High Court may Oe sleased to gr ant a slay an all further proceedings raiaied to Demand Notice No S?a/Sancd/2019 ~ 2 dated 28 March 2025 iasued by Respandent No.d, the District Mines and Geology Officer, Annamayya District pending the disposal of the above wrif petition and thal such other orders as nis Hon'ite Court may consider ap arapri rate be passed as the Pell toner has a strong prima facie case, balance of convenience fies In favour of the Petitioner we ei % "ey ra oe on Snot ned & ee %., ~ fev and against the Respondents, and ih eparable iniury & the impugned Demand Nelice ig nai stayed, pending disposal of WIP No. 10868 of 2025. on the file of the High Court. The petition coming on for hearing, upon perusing the Pelion and the afidavii Aled in support thereof : and the order of the High Court dated 02.05.2025, 18.06.2085, 14.07.2085, 07.08.2025, 06.10.2025, 03.11.2028, TPAL2025 & 10.12.2028 made heroin and upon hearing the arguments of oni C.Sumon, Advocate for the Petitioner and GP for Mines and Geology for the Respondents: | WP NO: 10670 OF 2025: Seiween: Mis Jaiprakash Power Ventures Lid, Having Ns registered office at Comes Jaypee Nigne Super Thermal Power Mant, Tehsil Sara, Nigrie, Singraull, Madhya Pradesh ~ 486 659 rep by its General Manager Mr. Joginder Fal SU RaWaTy a Petitioner "AND 1. The State of Andhra Pradesh, Rep. by is Principal Secretary Mines and Geology Department A.P. Secrefariat, Velagapudi Amaravati, Guntur District 3. The Commissioner Director of Mines Geology fbrahimpatinam, Vilayawada, NTR District Andhra Pradesh - 927 456 The District Mines and Geology Officer, D No. 38/108 -A-4, First Floor OQoposite Government Degree College, Chittoar Road, syematevanpal oe Rayacholy - $16 289, Annamayya District Andhra Pradesh 4 The Collector and District Magistrate Distrat Collector Office, Rayachon, Annamayya District, Masapel, 'Andhra Pradash 576 270 | . Respondents Petition under Article 226 of the Constitution of India is fied praying thal in the circumstances stated in the affidavil fied therewith, the High Court may be pleased issue a writ, order, or direction, particularly in the nature of a wil of Mandamus, declaring Demand Notice 2 No. S7AiSand/e019 - 4 dated 29 March 2025 issued by Respondent No. 3, the District Mines and Geology Officer, Annarmayya District, as lacking power or authoriiy and in viclation of the Mines amd Minerals (Development Reguist } Act, 1887, fhe AP. Minor Mineral Goneession Rules, 1966, and the terms and sonditions of the lease agreement dated 3 May 2021, In vi joka oy of the Principles of Natural Justice, ami consequently sel aside the impugned notice iA NG: 7 OF 2088: Petition under Section 7S) CPC is fied praying taf in the circumstances stated in the affidavif fled in support of the writ seftion, fhe High Court may be pleased grant a sfay on all further proceedings related fo Demand Notice No. S'G/Sand/2018 - 4 dated 25 March 2025 issued by Respondent Nog, the Distinct Mines and Geolngy Officer, Annamayya h Districipending the disposal of the"above writ petition, and that such other orders ag this Hon'ble Court may consider appropriate be passed as the Pelitioner has a strang prima facie nase, balance of convenience Hes in favour of fhe Fettioner and against the Ressondents, and the Pellfioner wil suffer rreparable injury if the impugned Demand Notice is not stayed. pending dispasal of WPNo T0670 of 2025, on the fle of the High Court, The petition coming on for hear ig, Upor perusing fhe Peifion and the afidavit fled in support thereof and the order of the High Court dated O2.05. 2085, 18.08.2025, 14.07 2028, OF O8. 2025, 08.10.2088, 03.11.2088, TFT 2025 & 10.12.2025 made herein cand upon hearing the arqumenis of Sri &.Sumon, Advocate for the Petitioner rand GPF far Mines and Geology for the Respondents: | WP NO: 10672 OF 2025: ehveen: M/s Jaiprakash Power Ventures Limited., Having is registered office at Complex of JaypeeNiqne Super Thermal Power Plant, Tehst] Sara, Nigrie, Singraull, Madhya Pradesh ~ 488669 rep by its Company Secretary Mr. Mahesh Cnaturvecdi .. Petitioner TAY AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geology Departmant AP. Secretariat, Velagapudi Amaravall, Guntur District : The Commissioner and Director of Mines and Geology, lbrahimpatnam, Vilayawada, NTR District Andhra Pradesh - 521 456 3. The District Mines and Geology Officer, D No. 38/106 -A-4, First Floor Opposite Government Degree College, Chittoor Road, Syamalavaripalll Bo Nayacholy - 516 269, Annarmayya Districl Andhra Pradesh 4, The Collector and District Maqistrate, District Collector Oifice, Rayachall, Annamayya District, Masapet, Andhra Pradesh 5716 270 . maespandants Petition under Articie 226 of the Constitution of India is filed praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased issue @ writ, order, ar direction, particularly in the nature of a writ of Mandamus, declaring Dernand Notice No.30/Gand/2023 - 1 dated 29 March 2025 issued by Respondent No.d, the District Mines and Geology Officer, Anrnamayya Districl, a5 lacking sower ar aulhority and in violation of fhe Mines and Minerals (Develosment and Regulation) Act, 1987, ine AP. Minor Mineral Concession Rules, 1965, and the terms and conditions of the lease agreement dated 3 May 2021, in-violation of the Principles of Natural Justice, and consequently set aside the impugned notice: IANO: 1 OF 2028: Patiion under Section 157 CPC is Med praying thal in the circumstances stated in the affidavit filed In support of the writ petition, the High Court may be pleased riay be grant a stay on all further proceedings related to Demand Notice No. S0/Sand/2023 dated 29 March 2025 issued by Respondent No.3, the District Mines and Geology Officer, Annamayya District pending the disposal of the above writ petition, and that such other orders as this Hon'ble Court may consider apvropriate be passed as the Petitioner has a sfrong prima facie case, balance of convenience lies in favour of the Petitioner and against the Respondents, and the Petitioner will suffer irreparable injury & the imougned Demand Nofice is not stayed, pending dissosal of WP. No. 10673 of 2025, on the fle of the High Court. The petition coming an for hearing , upon perusing the Petition and the affidavit fled in support thereof and the order of the High Coun dated 02.05.2025, 18.06.2025, 11.07.2088, 07.08.2085, 06.10.2028, 03.11.2025, 17.414.2085 & 10.12. 2025 mace herein and upon hearing the arqummants of Sri © Summon, Advocate for the Petitioner and GP for Mines and Geel ogy for the Respondents: WP NO: (0674 OF 2028: Setween Mis Jalprakash Power Ventures Limited, Having is registered office al Complex of JaypeeNigria Super Thermal Power Plant Tehsil Sara, Nigris, Singraul, Machya Pradesh - 488669 rep by iis Company Secretary Mr, Mahesh Chaturvedi . . Petitioner AND 4. The State of Andhra Pradesh. Rep. by iis Principal Secretary Mines and Geology Department AP. Secretariat, Velagapucl Amaravat{, Guntur District @. The Commissioner and Director of Mines and Geology, Ibrahimpainam, Vilayawada, NTR District Andhra Pradesh - 527 455 3. The District Mines and Geology Officer, D No. 38/106 -A-d, First Floor Opposite Government Degres College, Chittoor Road, Syamalavannall Rayachaty - 518 268, Annamayya District Andhra Pradesh 4 The Collector and District Magistrate, [istrict Collector Office, Rayachot!, Annamayya District, Masapel, Andhra Pradesh 576 270 o Maesponcdents Petition under Aricle 226 of the Constitution of india is Med praying hat in the circumstances stated in the affidavil Med therewith, the High Court may be pleased fo issue a wri, order, or direction, sarticularly in the nature of a writ of Mandamus, declaring Demand 'Notice No SO/Sanc/2083 ~ § dated 39 March 2025 issued Respondent No.3, the District Mines and Geology Officer, Annamayya District, as lacking power or authority and in violation of the Mines and Minerals (Deve slopment and Regulation) Act, 1957, the AP. Minar Mineral Concession Rules, 76s, and the ferms and conditions of the lease agreement dated 3 May 2021, in violation of the Principles of Natural Justiog, and consequently set aside the impugned notice: iA NO: 1 OF 2028: Petition under Section 181 CPC is filed praying that in the circumstances stated In the affidavit fled in support of the writ petition, the High Court may be pleased may be grant a stay on all further proceedings related io Dernand Notles No. 30/Sand/2023 - 5 dated 29 March 2025 issued by Respondent Nod, the District Mines and Seology Officer, Annamayya Cistricl, pending the disposal of the-above writ petition, and that such olher orders as this Hon'ble Court may consider appropriaie be passed as the Petitioner has a strong prima facie case, balance of convenience lies in favour of the Pefitioner and against the Respondents, and the Petitioner will suffer irreparable injury if the impugned Demand Notice is nat stayed. pending disposal of WPUNG. 10674 of 2025, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the order of the High Court deted 23.05.2025, 18.06.2088, 114 YF 2028, OF .O8.2025, 06.90.2025, 02.77.2025, 7.97.2025 & 10.12.2085 made herein and upon hearing the arguments of Sri i i. & Sumnon, Advocate for the Petitioner and GP for Mines and Oeology for the Respondenis: WP NO: 70676 OF 2028: Sehween: Mis Jaiprakash Power Ventures Limited, Having is registered office al Camplex of JaypeoNigns super Thermal Power Plant Tehsil Gara, Nignie @ Singraull, Madhya Pradesh - 488959 rep by is Company Secretary Mr. Mahesh Chaturvedi . Petitioner 1. The State of Andhra Pradesh, Rep. by Ns Princinal Secretary Mines and Geology Desariment AP. Secretariat, Velagapudi Armaravall, Guntur Disinict 3. The Commissioner and Director of Mines and Geology, brahimeainam, Vilayawada, NTR District Andhra Pradesh - S21 455 _ The District Mines and Gaolingy Officer, D No. 38/106 -4&-4, Firat Floor £3 Opposite Government Degrae Collage, Chitioar Road, Syamalavaripall Rayachaly & 288, Annamayya District Andhra Pradesh 4. The Collector and District Magistrate, District Collector Office, Rayacholl, Annamayya District, Masapet, Andhra Pradesh 576 270 . Mespondants Ns sonistitution of india is fled praying that fore Patifion under Aricie 228 of the in the circumstances stated in ihe affidavit fled therewith, the High Court may be pleased issue a writ, order, ar di rection, sarticularly in the nature of a writ of Mandamus, declaring Demand Notine No SQ/Sand/2023 ~ 3 dated 29 March 2088 issued by Respondent No.3, the District Mines and Geology Ofcer, > a Annamayya District, as lacking power or authority and in violation of the Mines x and Minerals (Develapment and Regulation) Act, 1957, the AP. Minar Mineral Sencession Rules, 7886, and the terms and conditions of the lease agreement dated 3 May 202), in vida ion of fhe Frincigies of Natural Justice, and consequently set aside the vs cneuanee notics: IA NG: 1 OF 2028: . Petition under Sectian (81 CPC jis Med praying that in the croeurmstances stated! in the affidavit Med in support of the writ petition, ihe 7 High Court may be pleased may be grant @ stay on all furlher proceedings related io Demand Notice No. 30/Sand/2088 - 3 dated 29 March 2025 issued by Resnondent No.3, the District Mines and Geolagy Officer, Annamayya CNetrict, pending the disposal of 2 he above writ netition, and that such ofher arders as this Hon'ble Court may consider appropriate be passed as fhe ae Petitioner has @ strong orima facie case, balance of convenience Hes in favau of the Peltioner and against the Respondents, and the Petitioner will suffer iveparable injury if the impugned Demand Notice is not stayed., DENding disnasal of WP No. 10676 of 2025, on the He of the High Coun. The petition coming on for hearing, upon perusing the Petition and the affidavit fled in. support thereof and the order of the High Court dated 02.08.2025, 18.08.2025, 1107 2025, OF O8. 2028, 06.10.2028, 03.11. 2028, VF.41.2028 & 10.92.2025 made herein and upon hearing the arguments of Sri Co Surmion, Advocate for the Petitioner and GP far Mines and Geolag gy for the Raspondens: WP NO: 1067S OF 2028: Between: Wis Jainrakash Power Ventures Limited, Having is registered office af Complex of Jaypee Nigrie Super Thermal Power Plant, Tehsil Sara, Nigra, Singraull, Madhya Pradesh - 486669 rep by iis Cornpany Secretary Mr Mahesh Chaturvedi | Patitioner . The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geology Department A.P. Secretariat, Velagapud! Amaravatl, Guntur Cistrict - . The Commissioner and Director of Mines and Geology, ibrahimpsinam, Vilayawada, NTR District Andhra Pradesh - 521 456 3. The Distict Mines and Geology Officer, D No. 38/106 -A-4, First Floor fd Opposite Government Degree College, Chittoor Road, Syamalavaripall Rayachoty 816 269, Annamayya District Andhra Pradesh 4, The Collector and District Magistrate, District Collector Office, Rayachatl, Annamayya District, Masanet, Andhra Pradesh S16 270 Respondents Pelion urnier Article 225 of the Constitution of India is fled praying that in the elrcumstances stated in the affidavit fled therewith, the Nigh Court may be pleased Issue a writ, order, or direction, particularly in the nature of a writ of Mandamus, declaring Demand Notice No. S0/Sand/e023 - 2 dated 29 March S025 issued by Respandent No. the Custrict Mines and Geology Officer, Annamayya Distict, as lacking power or authority and in vielation of the Mines and Minerals (Development and Regulation} Act, 1957, the AP. Minar Mineral Concession Rules, 7966, and ihe terms and condiions of the [ease agreement dated 3 May 2024, in vila gon of the Prin cies of Natural Justice, and consequently set aside the impugned notice: IANO: 1 OF 2028: Petition under Section 251 CRC is Hed praying that in the #3 circumstances slafed in the affidavit fied In susnmert of the writ petition, the High Court may be pleased prayed that this Hon'ble Court may be grant stay on all further proceedings related 6 Demand Notice No. 30/Sand/2023 ~ 2 dated 29 March 2025 issued by Respondent No.3, the District Mines and Geology Officer, Annamayya District pending the disposal of the above wnt pelition, and that such other ordefs as this Hon'ble Court may consider appropriate be passed as the Petitioner has a strong prima facie case, balance of convenience Hes in favour of the Petitioner and against the Respondents, and the Pettloner will suffer irreparable injury if the impugned Demand Notice is neat stayed, pending disposal of WP_No. 1087S of 2025, on ihe fle of the High Court, The petition coming on for hearing, upon perusing the Pelfion and the afidiavit fled in support thereaf and the order of the High Court dated 32.08.2025, 18.06.2025, T1Oy 2085, OF 08 2085, 06.10 2025, 08.17.2025, VP.77 2085 & 112.2025 made herein and upan hearing the arqurnents of Sr G Suman, Advocate for the Petitione: and GP for Mines and Geology for the Respoandanis: WP NO: 108858 OF 2025: Setween: Mis Jalgrakash Power Ventures Limited, Having Hs registered office at Gampiex of Jaysee Nigre Super Thermal Fower Plant, Tehsil Sara, Nine, EY vi singraull, Madhya Pradesh - 486 669 rep by is Campany Secretary Mr. Mahesh Chaturvedi 7 _ .. Petitioner AND 1. The State of Andhra Pradesh, Rep. by is Principal Secretary Mines and Seiogy Department AP. Secretariat, Vel agapud! Amaravall, Guntur District The Commissioner Director of Mines Geolagy, [brahimpainam, Viieayawada, NTR Orstrict Andhra Pradesh - 521 456 3. The District Mines and Geology Officer, D No. 38/706 -A-~4, First Floor Onposite Government Degree College, Chittoor Road, Syamalavaripalll Po Rayachoty - 5715 269, Annar mayys District Andhra Pradesh 4. The Collector and District Magisirate, District Collector Oifice, Rayachot, Annamayya Disirk vi Masapet Andhra Pradesh 516 270 Me -- . Mespoandadts Petition under Article 226 of the Consiltution of India is fled praying that in the circumstances stated in the affidavil fled therewith, the High Court may be pleased fo issue a Writ Order ar Direction, more paricularly ike a Vint of Mandamus, declaring Demand Notice No. 30/Sand/2023-4 dated 22 March 2025 issued by Respondent No.3, the District Mines and Geology Officer, Annamayya District, as lacking power or authority ane in violation of the Mines and Minerals (Development & Regulation) Act, 1997, the A.P. Minor Mineral Concession Rules, 1868, and the terms and conditions of the lease agreement dated 3 May 2021, in violation of the Frincigies of Natural Justice, and consequently set aside the wipueyiod natice) IANO: 1 OF 2028: Petition under Section 157 CPC is Ned praying that in the creumstances stated in the affidavit fled in stipport of the writ petition, the High Court may be pleased grant a stay on all further proceedings related to Demand Notice No. 30/Sancd/2023 - 6 dated 28 March 2025 issued by Respondent No.3, the District Mines and Geology Officer, Annarmayya District sending the disposal of the above y writ petition, and that such other orders as this Hon'ble Court may cormsider ap pF ropriate be passed) as the Pettioner has a sirong prima facie case, balance of convenience lies in favour of the Petitioner and against the Respondents, and the Petitioner wil suffer irreparable injury f the imougned Demand Nolice is nof stayed, pending dispasal of WP. No 10885 of 2025, on the fis of fhe High Court. The pelitian coming on for nearing, upon perusing the Petition and the Midavit flac in support thereof and the order of the High Court dated 02.05.2025, 16.08.2028, 17.07.2025, OF 08.2025, 06.70.2085, O4.77. 2025, 47.97.2025 & 10.12.2028 made herein and upon hearing the arguments of on © Sumon, Advocate for the Peliionsr and GP for Mines and Geology for the Respondents: WP NO: T0687 OF 2025: Between: M/s Jaiprakash Power Ventures Lid, Having is registered office at Complex of Jaypee Nigrie Super Therrnal Power Pls ant Tehsil Sara, ae » Sngraul Madhya Pradesh - 488 689 rep by iis General Manager Mr. Joginder Pal sinchwant Petitioner AND 1. The State of Andhra Pradesh: 'Ren. by fs Principal Secretary Mines and Geology Department AP. Sec etarial, Velagapuol Amaravall, Guntur Custrict The Commissioner and Director of Mines anctseciogy, [brahirripainam, ee NTR District Andhra Pradesh -~ 921 456 3. The District Mines and Geology Officer, OD No. 38/105 -A-4, First Floor Oinposite Government Degree Callege, Chittoor Road _Syamatevanpall NI Rayachoty - 516 269, Annamayya District Andira Pradesh The Collector and District Magistrate, Distinct Collector Office, Rayachatl, Annamayya District, Masapet, Andhra Fradeshoi6 2/0 . Respondents Petition under Article 225 of the Constitution of India is fled praying that in the clrcurnatances stated in the affidavit filed therewith, the High Court may be pleased issue a writ, order, or direction, particularly in the nature of a writ of Mandamus, declaring Demand Notice No. S78/Sand/2079 - 1 dated 29 March 2025 issued by Respondent No. 3, the District Mines and Geology Officer, Annamayya District, as lacking power or authority and in violation of the Mines and Minerais (Develooment and Regulation) Act, 1957, the A.P. Minor Mineral Concession Rules, 7956, and the terms and conditions of the lease agreement dated 3 May 2021, in violation of the P incipies of Natural Justice, and consequently set aside the impugned notice: IANO: 7 OF 2028: Petition under Section 157 CPC is filed praying that in' the circurrisiances stated in the affidavit fled in support of the writ petition, the High Court may be pleased may be to grant a stay on ail further proceedings related to Demand Notice No. 576/Sand/2018 - 1 dated 29 March 2025 issued by Respondent Nos, the District Mines and Geology Officer, Annamayya District, pending of the above writ petition, and that such other orders as this Norble Court may consider appropriate be passed as the Petiioner has a strong prima facie case, balance of convenience fies in favour of the Petifioner and against the Respondents, and the Petitioner will suffer irreparable Injury if fhe impugned Demand Notice is not stayed, pending dispasal of WP No. 10887 of 2025, on the file of the High Court. The petifion coming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the order of the High Court dated 02.08.2085, 18.06.2038, 11.07.2025, O7.08.2025, 06.10.2025, 03.11.2028, T7.19.2025 & 10.12.2025 made herein and upon hearing the arguments of Sn ©.Surrion, Advocate for the Petitions F and iP for Mines and Geology for the Respondents: WP NO: TOOT OF 2028: Rethween: N " Complex of Jaypee Nigrie Super Thermal Power Plant, Tehsil Sara, Nigrie fo (is Jalprakash Power Ventures UU Livhite ad., Having Hs registered office at Singraull, Macthya Pradesh - 48666o-rep by its Company » Secretary Mr, Mahesh Chaturvedi .. Pattioner AND 4. The Siete of Andhra Praclash, Rep. by its Principal Secretary Mines and Geology Departmant AP. Secretariat, Velaganud! Amaravati, Guntur District Pod The Commissioner and Director of Mines andGeaiogy, lorahimpatnam, Vilayawada, NTR District Andhra Pradesh - 527 458 3. The District Mines and Geology Officer, O No. 38/106 -A-4, First Floor Qpposiie Government! Degree ( College, Chifloor Road, Syamalavanoall Rayachoty - S16 269, Annamayya District Andhra Pradesh 4. The Collector and District Madistrate, District Catiector Chifice, Rayachotl, Annamayya District, Masapel, Andhra Pradesh 516 270 Respondents Petition under Aricie 226 af the Constitution of india is fled praying that in the circumstances stated in the affidavit fied therewith, the High Court may be pleased issue a writ, order, ar direction, parlicularly in the nature of @ writ of Mandamus, declaring Demand Notice No SO/Sand/2023 -6 dated 28 March 2025 issued by Respondent No.3, the District Mines and Geology Officer, Annamayya District, as lacking power or authority and in violation of the Mines and Minerals (Development and Regulation) Act, 1957, the AP. Minor Mineral Cancession Rules, i986, and {he terms and conditions of the lsase agreement dated 3 May 402 24 | in vintation of the Frincipies of Natural Justice, and consequently sef aside the impugned notice: IA NO: 1 OF 2048: Patiion under Section 181 CPC js filled praying that in the circumalances stated in the affidavit fled in support of the writ petition, the Nigh Court may be pleased may be te grant a slay on all further proceedings related fo Demand Notice No. 30/Sand/S0263 - 8 dated 28 March 2025 issued by Respondent No.3, the w District' Mines and Seolagy Officer, Annamayys District pending the dispasal of the above writ petition, and that such othe orders as this Hon'ble Court may consiier appropriate be passed as the Petitioner has a strong prima facie case, balance of convenience lies in favour of the Petitioner and against the Respondents, and the Petitioner wil suffer yreparable injury if the Imougned Demand Notice is not stayed, pending disposal of WP.No. 10/01 of 2025, on the file of the High Court The petilion caming on for hearing, upon perusing the Petition and the affidavit filed im support thereof and <the order of the High Court dated O2.08. 2028, 18.06.2025, 17.07.23 2025, OF .O8.2025, 06.70.2025, 06.97.2085, 17.14.2088 & 10.12.2025 made herein and upon hearing the arguments of Sri &.Sumon, Advocate for the Petitioner and GP for Mines and Geolngy for the Respondents: WP NO: 11991 OF 2028: Between: . Ns. Aniant Stone Crushers, D.No., {-108-18, Plot No?S, Sector -8, MVP Colony, Visakhapatnam - S30 O17, "Rep. by iis Proprietor M. Singa Reddy s/n. Lafe Konda Reddy, aged 65 years, vo. MIG -78, MVP Colony, Visakhapatnam. oe . Petitioner AND . The State of Andhra Pradesh, Rep by its Principal Secretary, Indusiries and Commerce (Mines) Depariment, AP. Secretariat, Velagapudi, Guriur District, Andhra Pradesh, s. The [istrict Mines and Geology Officer, Anakapalle, Andhra Pradesh. Respondents Patdion urier Aricie 226 of the Constitution of india is fled sraying that x # ow ~ in fhe clroumstances stated in the affidavit led therew! ith, the High Court may bea pleased fo issue such appropriate wri, order or direction more so particularly one In the nature of Mandamus declaring fhe Demand Natice No. 1S82/MOL/@020, dated 17-04-2025 Issued by the secand respondent as not only arbitrary, legal and in violation of princisies of natural justice, but aise without jurisdiction and consequently sel aside the same: iA NO> 1 OE 2088: Pelition under Section 741 CRC is fed graying that ino the circumstances stated in the affidewt fied in support of the writ petition, the High Caurt may be pleased fo suspend the impugned Demand Natic Naw against the petitioner, pending disposal of WP Noa T1981 of 2025, on the Me of the High Court wwerlty ISS8S/MDUO02G, dated 17.04.2085 issued by the second respondent The petition coming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the e@arler order of Ihe High Court dated OS. O5.2088, 24.06.2088, 17.17.4025 & TO18.42025 made herein and upon hearing the arguments of Sri G. Sal Narayana Rao, Advocate far the Petitioner tans and GP for Mines and Gealngy for the Respondent Nos.) & 2: WP NO: 12595 OF 2028; Setween: John Jeipaul, Sfo. Kaka Rao, Aged aboul 30 years, Oce- Business, Ro. D.No.a-88, Perkeeadu Vilage, Bagul ula paduMancal Krishna Oistric . Petiioner ard wen Department, Secre vtariat Buildings, VelagapuclAmaravath, Guntur District. ¢. The Commissioner and Oxrector of Mines and Geology, Government of Andhra Pradesh, Viayawada, Krishna Distict. 3. The Assistant Director of Mines and Geology, Viiayawaca, Krishna District. . ._ Respondents Petition under Article 226 of the Constitution of Indiais filed praying that in the circumstances stated in the affidavit fled therewith, the High Court may be pleased fo issue a writ of mandamus or any other appropriate writ or direction declaring the proceedings of the S"respondent issued in demand notice No.S20/TP/2020 dated 25.11.2022 as iNegal, arbitrary and in violation of principles of natural justice and also one without power. IA NOw TOF 2025 'Refiion under Section 157 CPC is fled praying that in the croumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to slay all further proceedings pursuant io the issuance a the demand notice No. S20/TP/ZO20 dated 25.77.2022, Pending disgasal of WP 12595 of 2025, on the fie of the High Court The petition coming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and 'the earlier order of ihe High Court dated O7 05.2085, 18.06.2088, 17.11.2025 & 10.42.2025 made herein and upon hearing the arguments of SRI NARASIMHA REDDY.G.L Advocate for the Pefiioner, and of Government Pleader for Mines and Geology, for Respondent Nos. 7 to 3: WP NO: 12877 OF 2025: Rahween: Koyyane Pruchvira; Reddy, S/o. Srinfvasa Reddy Aged about 45 Years, Oce: Business, Rfo. D.No.1-47, Loddabadhra Vilage. Reddika Veedhi, Ralasa Mandal, Srikakulam District . Petifioner AND \. The State of Andhra Pradesh, Ren. by iis Principal Secretary, Ministry of industries and Mines, Secretariat Buildings, Velagapudi, Amaravath\. 2. The Comrussioner &Director of Mines and Geology, Government of Andhra Praciash, lorahimpainam, Viayawada, Krishna District The Divisional Mings and Geogoly officer TekkaliMandal, Srikakulam ws District. . 4. The District Mines and Geology officer Srikakulam, Srikakulam District o mespondents Pefiiion under Ariicie 226 of the Conaiitulion of indiais Hed praying that in the circumstances stated in the affidavil Med therewith, the High Court may he leased fo issue a writ or order ar direction with more particularly in the mature of WRIT OF MANDAMUS "declaring the action of the Raspondent authorities in issuing Dernand Notice No. ShQ/Q/2023, dated £5.04. 2025 by duly canfirming the Shaw Cause Notice No. 8804/2023 dated 24.03.2085 as legal, unconstitutional and consequently set aside the aforementioned Show Gause Notice, Demand Notice . as per the law feid down fhe Hoarnble High Court in W.P 8356 of 2020, W.P 12834 of 2021, iA NO: 7 OF 2028 Petition under Section 151 of CRC is fledpraying that in the circumstances stated in the affidavit fled in support of the petition, the High Court may be pleased fo suspend the Operation of Demand Notice No. SBOAQ/2029, dated 25.04.2025 as well as the Show Cause Notice No. ROGiOy2028 dated 24.03. 2025, pe nding disposal of WP 12977 of 2025, on the Ne of the High Court. The petition coring on for Hearing, upan perusing fhe Petition and the affidavit fled in support thereof and the High Court order dated O8 O05. 20258 O3.07 2025, 08.09 2025, 06.10.4025 & 04.17.2025 made herein and upon nearing the arguments of SRI MEDARAT! SANTOSH REDDY Advocate for the Petitioner, and of GP FOR MINES AND GEOLOGY Advocate for the my [A No. 7 OF 2028 IN WP NO: 14219 OF 2028: Behween: Jaiprakash Power Ventures Limited, Having its registered office at Complex of Jaypee Nigrie Super Thermal Power Plant, Tehsil Sara, Nigrle, Singraull, Madhya Pradesh - 486 569 Rep by its President (F & A) and Chief Financial Officer Mr. Rarn Kurnar Parwal . Patiioner (Pettioner in WP 14219 OF 2025 on the fie of High Court} AND 1. The State of Andhra Pradesh, Rep. by its Frincisal Secretary Mines and Gediogy Department A.P. Secretariat, Velagapudi Amaravati, Guntur District : é. The Commissioner and Director of Mines and Geology, lbrahimpatnam, Vilayawada, NTR Districl Andhra Pradesh - S271 456 The Divisional Mines and Gealogy Officer, 2. No. 19-2-7, NH-16, Qoposite Chilakuru P.S., Gudur- 524 412, Tirupati District 4. The District Mines and Geology Officer, A-Block, Roarn No. 404,402, fad 403 and 429, Padmavath! Niayam, Collectorate, Tiruchanur, Tirupati District, Andhra Pradesh - 817 504 The Collector and District Magistrate, Custrict Callector Office 38 Collectorate, Tlruchanur, Tirupali District, Andhra Pradesh - 517 504 | . Mespondeanis (Respondents in-do-} Petition under Section 181 CPC is filed praying that in the clraumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased fo grant a stay on all further proceedings related fo Demand Notice-1 No 782-A/20e4- Metiu De-Sittation Point, dated 30 May 2025, issued by Respondent No.3, the Divisional Mines and Geology Officer, ys Tirupati [istrict pending disposal of the above writ petition. H is also prayed that this Hon'ble Court may oases such orders as i may consider appropriate, as the Pettioner has @ strong prima facie cass, balance of convenience Hes in favour of the Petitioner and agains! the Respondents, and the Petitioner will suffer eee injury W the impugned Demand Notice is not stayed, pending disposal af WF No. 14279 af S025, on the fle of the High Court. The petition coming on for hearing, ugen ee the Petifion and the afidavi fed in susport thereof and: the order of the High Court order dated 12.06.2025, 18.06.2086, 11.07.2025, OF O8 2025, 06.10 2025, 63.41.9085, We 20285 & 10.12.2029 made herein and upon hearing the arguments of Sri G.Sumon, Advocate for the Pelitfoner and GP for Mines and Geology for the Respondents: WP NO: (8297 OF 2028: Between: Mis Venkateswara Bricks, Naving ifs office at Potharalanke Vilage, Kollu Mandal BapatlaDistrict, Rep by ite proprieter Sana Venkata Krishna Reddy. .. Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal ceases Department of Industries and Mines, Secretariat Buildings, Velagapuch Amaravaih, 2. The District Mines and Geology Officer, Bapatia, Bapatia District a. The Tehasiidar, Kolluru Mandal Sanatia District Respandants Petition under Article 228 of the Constitution of Indie is fled praying that in the circumstances stated in the affidavit Med therewith, the High Court may be pleased to issue a writ or arder or direction with more particu larly in ihe nature of WRIT OF MANDAMUS declaring the action of the | Respandent guiharities in issuing Demand Notice vide Notice | 3539-4/Sricks/P005 dateci 23.05.2025 by duly confirming the Show Cause Notices vide Notes | 2539. A/Bricke/2025 dated 28.03.2025 as illegal, unconstitutional, without jurisdeition as well as authority and consequently set aside the Demand Notice vide Nolice | 4532-/Bricks/2025 dated 23.05.2025 and the Shaw Cause Nolice vide Notice . 2o02- 4/Bricks/2029 dated 28.03.2025 as per the law laid dawn the High Court in WOR 8356 of 2020, WOR 12354 of 2081; iA NO: TOF 2025 Petition under Section 157 of CPC is filed praying thet in the 2. roumatances stated in fhe affidavit fied in sugport of tre pelition, the High Gourt may be pleased fo suspend the operation of Demand Notice vide Notice BSS2-4/Bricks/e025 dated 29.05.2025 and the Show Cause Notice vide Notice | 3532-4/Bricks/2025 dated 28.05.2025, Pending disposal of WP 15297 of 2025, on ihe Ale of the High Court The petition coming on for hearing, upon perusing the Petition and the afiidavil ec in support thereof and the order of the High Court dated 25.06.2085, 6.10. 2025, 03.17.2025, 17.77.2025 & 10.12.2025 made herein and upon hearing the argunents-of SRI N SRIHARI Advocate for the Petitioner, GP FOR MINES AND GEOLOGY for the Respondent Nos? & 2, GP FOR REVENUE for Respondent No.3, WP_NO: 18326 OF 2025: * Between: Wis Jai Sai Bricks, Having Hs office at Potharalanka Sivaru, Tinmala Katts Village, Kolluru Mandal Bapatla District, Rep by Ns proprietor Gangireddy Vasantha Rumer Redely. Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Department of industries and Mines, Secretariat Buildings, Velagap Amaravathi. a 2. The District Mines and Geology Officer, Bapatla, Bapatla District. 3. The Tahasildar, Xolluru Mandal Banatla District. .. Respondents Petition ander Articie 226 of the Consflution of India praying thal in the circumstances stated in the affidavil Aled therewith, the High Court may be pleased to issue a wil or order or direction with mone particularly in ihe nahuire of WRIT OF MANDAMUS declaring the action of the Respondent authorities 2028 NAS my in issuing Dernand Notice vide Ne otic ® 3939-3/BneksQ0e5 dated 23.05.2 ay x by duly confirming the Shaw Cause Notice yide Notice 3592-2/8ricks/2085 dated 28.03.2085 a Hegel, uncone onstitutional, without furisdcifien as well as authority and consequently set asi ide the Demand Notice vide Notice 3932- HBHOKS/ 2025 dated 23.05.2085 and the Show Cause Notice vide Natic S83. BBricke/2OS5 dated 26.08.2085 as per the law Iai dawn the the Han'ble High Court in WLP 8356 of 20680, WLP 12934 af 2061. IA NO: 1 OF 2025 Pefiion under Sectlon (157 -CRC praying that in fhe cicuretances sated in the affidavit fled in supeort of the petition, the High Court may be pleased fo susD and the operatioy of Demand Natlos vide Notice > 353s- SiBricks/SO25 dated 29.05.2025 and the Show Cause Notice vide Nolice - 3538-2/Bricks/S0e5 dated 28.03.2085, Pending disposal of WR 15325 of 2025, on the fle of the High Court. ~ The pelifion coming on for hearing, upon perusing the Petition and ihe affidavil fied in oan thereof and the order of the High Gourt dated and upon hearing the arguments of Sri N Srhan, Advocate for the Petitioner, ms Revenue for the respondent No.3: - WP NO: 18332 OF 2025: Sotween: ef M/s Sri Venkateswara Swarnty Sricks, Naving ds office at Folharalanka Sivaru, Tippala Katta Vilage, Rolluru Mandal, Bapatia District, Rep by fis proprietor Sara Paramncdhama Reddy. cy Lae » Petitioner AND 1. The State of Andhra Pracesh, Rep. by Hs Principal ¢ Secrelary, Department of Industries and Mines, Secretariat Bulcings, Velagapudi, Amaravaihi. 2. The District Mines and Geology Officer, Bapatia, Bapatia District. is The Tahasiidar, Kolluru Mandal Bapatia District. | . Respondents Petition ander Article 226 of the Constitution of India is fied praying that in the circumstances stated in the affidavit Med therewith, ihe High Court may he pigased fo issue a writ or order or direction with more particularly in the nature of WRIT OF MANDAMUS declaring the action of Ihe Respondent authoriies in issuing Demand Notice vide Notice: 353¢-1/Bricks/g025 dated 43.05.2025 by duly confirming the Show Cause Notice vide Notice: 3932- VBricks/2026 dated 28.03.2025 as Hlegal, unconstitutional, without jurisdiction as well as authorily and consequently set aside ihe Demand Notice vide Notice: 2532-1/Bricks/2085 dated 23.05.2025 and the Show Cause Notice vide Notice: 0232-1/Bricks/2025 dated 28.03.2025 as per the law laid down the Hon'ble High Court in WLP 8356 of 2620, WLP 12334 of 2021; IANO: 1 OF 2028: ~ Petition under Section 154 CRC jis fled praying that in the clrcumetances stated in the affidavit filed in suppart of the writ petition, the High Court may be oleased to su spend the operation of Dernand Notice vide Notice : 3532-1 /Bricks/2025 dated 23.05.2025 and the Show Cause Notice vide Notice . 3532-1/Bricks/2029 dated 28.09.2025, pending disposal of WP No. T5332 of 2028, on the file of the High Court. The petfion carning on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the order of the High Count dated 25.06.2025, 06.10.2028 OB.17.2028 17.47.2085 & 10.12.2025 made herein and upan hearing the arguments of Sri N.Sriheri, Advocate for the Petitioner and GP for Mines and Geology for the Respondent Nos.) & 2 and GP for rot Revenue far the Respondent No.3) WP NO: TPae2 OF 2028: Beiween: Gang Reddy Amarnath Reddy, Sfo. Jaya Rany Reddy, Aged 51 years, Rio Flat Noi1, 18 Floor, Dishan ¢ Fatekhanpets, Dargamiita, Nelore-'24008, Andhra Pradesh. lassic Apartment, Ramesh Reddy Nagar, '2 .. Pettioner AND 1. The State of Andhra Pradesh, Rearssented by the Princinal Secretary, Mines and Geolngy Department, AP Secretariat, Velagapadi, Guntur Distnial, AP 2. The Commissioner and Director of Mines and Geology, Depariment of Mines and Geolmay, Anianeya Towers, D.No. 7-104, B-Block, 5" and 6" Fioors, lorahimpainam, Vieyawada-5271456. Andhra Pradesh. The District Mines and Geology Ofer Sr Deo ariment of Mines and os Geology, Nellore, SPSR Nellore District, Andhra Pradesh . Raessondents Petition under Articie 225 of the Cansifiution of india praying that in the mrounistances stated in the afidayil Ned therewith, the High Court may be pieased fo issue direction ar Order more in the nature of Wri of Mandamus Neliding the Demand Notice No. 4207/Me/i98s dated 20-08-2024 issued by the respondent ie@., Oisticf Mines and Geology Officer, Nellore arpary iHegal, in violatian of Frincipies af Natural Justice and vitdative of Arficie 14 ane T8dig} of the Consiiigion of India and fo carsequeniiy seaside the Camand Natiog No d4207/M2/1986 dated 20-06-2084. IA NO: TOF 2028 circumstances stated in the affidawt fied in support of fhe oetiiicn, the High Coun may be pleased to suspend fhe Demand Notice No. 4207/Ma/ 1996 dated 20-05-2024 issued by the 3° respondent herein Le., District Mines and Geology Officer, Nellore, Pending disposal of WP 17082 of 2025, on the Me of the High Court. The Pelion coming on for hearing, upon perusing the Relition and ihe affidavit [Ned in support thereof and the order of the High Court dated TO.07 2025, 08.10.2025, 03.17.2025, 17.11.2028 & 10.12.2025 made herein and upon hearing the arguments of Sri T.Sreedhar, Advocate for the Fatiioner, and of OF for Mines and Gealogy, for the Respondents: WP NO: 1709S OF 2038: Sehyean: Gang! Reddy Amarnath Reddy, S/o. Jaya Rami Reddy, Aged 5) years, Rio Flat No.iti, 1° Floor, Dishan Classic Apartment, Ramesh Reddy Nagar, ratekhanpeia, Dargamitia, Nellore-S24003, Andhra Pradesh. . Patitioner AND {. The State of Andhra Pradesh, Represented by the Princinal Secreiary, Mines and Geology Depariment, AP Secretariat, Velagapedi, Guntur District, AP 2. The Commissioner and Director of Mines and Geology, Deparirnant of Mines and Geology, Anianeya Towers, O.No.7-104, B-Block, 5" and 6° Floors, Ibrahimpatnam, Viiayawada-521458. Andhra Pradesh. S. The District Mines and Geology Officer, 5r Department of Mines and Geology, Nellore, SPSR Neviore District, Andhra Pradesh . Respondents Petition under Article 2268 of the Constitution of india praying thal in the cimsumstances stated in the affidavit fled therewith, the High Cour may be misased to issue direction or order more in the nature of wri of mandamus, holding ths demand nofice no. 1962/M/2005 dated 20-00-2024 issued by ihe werk tp MAines and Gealogy Officer, Nellore as ariifrary, vagy 8° Respondent Le., District egal, in violation of princigles of natural justics and violative of article 14 and Talia) of the constitution of India and fo cansequenily set-aside the demand notice No. (982/M/2005 dated 20-08-2024. IANO: 1 OF 2025 Petition under Section 1S] of CRC is fied praying fhat in the -cloumstances slated in the affidavit fled in support of the petition, the Nigh Gourt may be pleased to suspend the Dernand Notice No. T982/M/e005 dated 20-08-2024 issued by the 3° fesponcent herein Le.. District Mines & Geology Officer, Nellore, Pending disposal af WP T7093 of 2025, an the fe of the High The Petition coming on for hearing, upon perusing the FPellion and the affidavit fed in een thereof and the order of the High Court dated and upon hearing the arguments of SRI T SREEDHAR Advocate for the Patiffoner, and of GP FOR MINES AND GEOLOGY, for the Respondents: WP NO: T7108 OF 20258: Setween: Gang! Reddy Amarnath Reddy, S/o. Jaya Rami Reddy, Aged 41 years, Rio ~ Flat No.dii, 1 Floor, Dishan Classic Apartment, Ramesh Reddy Nagar. Fatekhanpeta, Dargamitia, Nelors-524003, Andhra Pradesh, .~Fettoaner Se {. The State of Andhra Pradesh, Represented by the Principal Secretary, Mines ard Geology epartrent A&P Secrsianat, Velagapadi, Guntur District, AP 2. The Commissioner and DNrector of Mines and Ceelogy. Department of Mines and Geology, Anianeya Towers, D.No.?-104, 8-Biock, 8° and Sth Floors. ibrahimpainam, Vieayawada-S2 1456. Andhra Pradesh. The District Mines and Geology Offcer, Depariment of Mines and Geology, Nellore, SPSR Nellore [Nstrict, Andhra Pradesh . paspondants Petition under Article 220 of the 'Constitution of india praying that in fhe circumstances stated in the affidavit fled therewith, the High Court may be pleased to issue direction or Order more in the nature of Writ of Mandarnus, halding the Dernand Notice No. 77 19/M/1988 dated 20-06-2024 issued by the ard respondent Le.. District Mines and Geology Officer, Nellore as arbitrary, legal, in violation of Principles of Natural Justice and violative of Article 14 and 191g} of the Constitution of India and to consequently set-aside the Demand Notice No. 17 TS/M/ {988 dated 20-08-2024. IA NG: 7 OF 2025 Patiion under Section 141 0f CPC is fled praying that in the clrouristances stated in the affidavit fled in support of the petition, the High Court may be pleased to suspend the Demand Notice No. 17 19/MMS58 dated 20-08-2024 issued by the 3° 'espondent herein Le. District Mines & Geolagy Officar, Nellore, pending disposal of WP 17106 of 2025, on the fle of the High CQuirt, The Petition coming on for hearing, upon perusing the Patiion and ihe affidavit fled In support thereof and the order of the High Court dated 10.07.2025, 08.40.2025, 03.11.2025, 17.11.2088 & 10.12.2025 made herein and upon hearing the arguments 'of SRI T SREEDHAR Advocate for the Peftioner, and of GP FOR MIN ES AND GEOLOGY, for the Respondents: WP NO: 27871 OF 2028: Between: Mis Jalorakash Power Ventures Limited. Having is registered office al Complex of Jaypee Nigrie Super Thermal Power Plant, Tehsil Sara, Nigne, Singraull, Machya Pradesh - 466 669 Rep by iis President (F and A} and Chief Financial Officer Mr. Ram Kumar Porweal Petiioner AND 4. The State of Andhra Pradesh, Rep. by fs Principal Secretary Mines and Geology Department AP. Secretariat, Velagapudi Amaraval, Cantus District 2 The Corwnissioner and Director of Mines and Geology, fbrahimpainam, nd Vilayawada, NTR District Andhra Pradesh - 261450 3. The District Mines and Geology Officer, Flot No. 3, * Main, industrial Estate, Puttur Road, Chitteor District, 577007 Andhra Pradesh 4. The Collecter and QRistric! Magistrate, Vivekananda Bhavan, Vetlore Road, Chittoor District Andhra Pradesh - 897004 o Maspondanis Petition under Articie 298 of the Constitution of India praying that in the " circumstances stated in the affidavit fied therewith, the High Court may be ae. nisased fo | Issue a We ff, order, or direction, particularly in the nature of a writ of Mandamus, declaring Dernand Nofles No. 120S/OUSC-CTR/20s4-2, dated 18 N Seplember 2025 issued by Respondent No. 3, the District Mines and Geology CNficer, Chittoor [istrict as rking pov or authority and i violation of the Mines and Minerals (Develanment and Regulation} Act, 1957, the A.P. Minor Mineral Cancession Rujes, 1966, and the terms anc conditions of thea Lease Agreement dated 2 May S021, in violation of the Prine infes of Natural Justice, and consequently self aside the impugned Dernand Notice fA NO: 1 OF 2028 circumstances stated in the affidawi Med in support of the petition, the High ce oo Court mey be pleased fo grant a stay on all further proceedings related fo Demand Notice No. TS69/DLSC. CTR2084-2, dated 18 September 2028, iasued by Resoondent No. 3, the District Mines ari Geology Officer, Chittoor District, Pending dissasal af WP 275874 of 2025, on the fle of the High Court. The Petition coming on for hearing, upon perusing the Petition and the afidavil led in support thereaf and the order of the High Cour dated OG.1O. 2025, 17.19 2025 & 10.12.2028 made herein and Upon hearing the arquinents of SRI C SUMON Advocate for ihe Petifioner, and of GP FOR MINES AND GEOLOGY', for the Respondents; WP_NO: 27667 OF 2025: : Between: Mis. Prathima infrastructure Lid., A company reaistered under the COmpanigs Ast, - 49858, Vide Registration No. USS200TGI991PLO013599 Address at Door No.40-1-144A, 4° Floor, MG Road, Beskic 'Chandana Grand, Srindavan Colony, Viayawada - 420070, Andhra Pradesh, Registered Office af Plot No. Zid, Road No.1, Film Nagar, Jublee Nils, Hyderabad - S00096. Rep. by ts Authorized Signatory, Vice President P_AnH Kumar. Patiioner AND }. The State of Andhra Pradesh, Rep. by Ns Princimal Secretary Mines and Geology Deparment AP. Secretariat, Velagapudi, Amaravati, Guntur Chstrict . The Commissioner & Director of Mines and Geology, lbrahimpatnam, Viiayawada, NTR District - 524458, Andhra Pradesh. had . The District Mines & Geology Officer, Chitteor, Chittoor District 4. The Collector and District Magistrates, Chitoer, Chittoor District Respondents Petition under Article 226 of the Constitution of india praying that in the clroumstances stated in the affidavit filed therewith, the High Court may be eased to issue a writ, order or direction rriore pariicularly one in the nature of a3 writ of Mandamus declaring the Demand Notice No. 1S6Q/DLSC- CTR/20e4- 1 dated 18.09.2025 issued by the District Mines and Geology Officar, Chittoor, Chittoor Disirictthe Respondent No. herein as ilegel, iregular, arbilrary unfust without any pawer of authority and in violation of the provisions of Mines ard Mineral (Development and Reguiation) Act 1987 and He . ece Minor Mineral Concession Rules, 1886 read with the terms and conditions of the Lease Agreemant dL06. 12.2 2088 and Lease Deed dated 06-12-2083 and iq set aside the sams 'ANG: 1 OF 2025 Petition under Section {S87 CPC is fled praying fhat in t ona ars crourmstances stated in the grounds filed In support of the petition, the High Court may be pleased to grant stay of all further proceedings pursuant to the Demand Notice No. 1260/DLSC-CTR/edk4-1 dated 18.09 2025 issued °Y the (Nstrict Mines and Geology Officer, Chittoor, Chittoor Districtine a esporcdent Nod herein, Pencing disposal of WP 27807 of 2028, on the fle of fhe Nigh Court. vo te " oh. rele wee 5483 The * Ped Hien coming on for hearing, upon perusing the Fath affidavil Hed in support thereof and the order of the High Court dated O8.70.2085, 17.37.2028 & (0452 arguments of Sri Varrey Venfakata Nagavishnu Teja, Advonate for the my #088 made herein and upon hearing ihe a re Petiiener, jaarnad GP for Mines & Geology for fhe Respondent Nast fo 4, WP NO: 2767? OF 2025: Sehween: Mis.Prathima infrastructure Lich, A cormpany registered under the wets fBS56 wt oR Compares Ach, Vide Registration No U45200TG1991PLOOTSS99 Address af Door No.40-1-i444, 4° Floor, MG Road, Beskie Chandana Grand, Grindavan Colony, Vilayawada - 52004 010, Andhra Pradesh, Registered Offfee at Plot Ne. 213, Road No.1, Fim Nagar, Jublise Hills, Hyderabad - S00080. Rep. by ie Authorized Signatory, Viee President P.And Kumar. Patitioner 1. The State of Andhra Pradesh, Rep. by iis Principal Secretary, Mines and Geology Department, AP. Secretariat, Velagapudi, Amaravali, Guntur Pstrict. 2. The Commissioner and Directar of Mines and Geology, Ibrahimpainam, Vilayawada, NTR [istrict - 581 456, Andhra Pradesh. 3&3, The CNstrict Mines and Geology Officer, Chittoor, Chittoor District. 4. The Collector and (istrict Magistrate, Chittoor, Chittoor District. Respondents Petition under Article 226 of the Constitution of India, is filed praying that Ih the circumstances stated in the affidavit fled therewith, the High Cour may be pleaser fo issue a writ, order or direction more particularly one in the nature of a writ of Mandamus declaring the Demand Notice No. 138e/DLoc- CTRIZ024-3 dated 18.09.2025 issued by the District Mines and Geology Officer, Ohifftear, Chittoor Districtithe Respondent Noo herein as fegal, regular, arbitrary, unjust without any power authority and in violation of the ~ e z nrovisions of Mines and Mineral (Development and Regulation} Act 1957 and the A.P. Minor Mineral Concession Rules, 1986 read with the terms and conditions of ihe Lease Agreernent f.08.12.2023 and Lease Dead dated 08- 12-2023 and tn sel aside the sane. -- IA NO: 1 OF 2025 Petition under Section 57 CPC is filed moraying that im ihe clreumstanoes stated in the affidavit filed in support of the petition, the High Court may be pleased fo grant stay of all further proceedings pursuant fo the Demand Notice Now 360/DLSC-CTRI2024-3 dated 18.09.2025 issued by ihe Olstrict Mines and Geology Officer, Chittoor, Chitloar Distrintihe Reaspandant No.3 herein pending dispasal of the above writ petition. The peffion caming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the order of the High Court dated O8.70.2025, 17.47.2025 & 101s BOIS : made herein and upon hearing the arguinents of Sri. Varrey Vant akata Nagavishnu Tala, Advocate for the Petitioner and of GP for Mines and Geology, for the Respandents: WIP NO: 20745 OF 2025: Rehween: Mis dalorakash Power Ventures Limited, Having fs registered office at S Complex of Jaypee Nigrie Super Thermal Power Plant, Tehsil Sara, G69 Rep by its President (FRA) ge AN vee Nigrig, Singraull, Madhya Pradesh - 486 and Chief Financial Officer Mr. Ram Kumar Porwal ae Petitioner 1. The Sfate of Andhra Pradesh, Rep. by its Principal Secrelary Mines anc Geology Department AP. Secretariat, Velagapud! Amaravall, Guntur istrict, 2. The Corsmissioner & Director of Mines Geology, lbrahimpainam, Vilayewada, NTR [Nstrict Andhra Pradesh ~ 527406 The [Nstrict Mines and Geology Officer, O No. S8/706 -A-4, First Floor, ~, Opposite Government Degree Ci allege Chittoor Road, Syamalavaripalll, Rayachoty - §15289, Annamayya District Andhra Pradesh 4 The Collector and District Me ayis istrate, [Netrict Cotlector Office, Rayachot!, Annamayya District, Masapet, Andhra Pradesh - 510270 rep ao Raspondents Petition under Articie 226 of the Constitution of india praying that in the Be circumstances slated in the affidavit fled therewith, the High Court may be pleased issue a writ, order, or direction, particularly in the nelure of a writ of Mandarnus, declaring Demand Notice No. 1328/APS AGfe025-1, dated £o Celober 7025 issued by Respondent No. 3, the District Mines and Genlogy ges CNficer, Anmamayya District, as lacking sower ar gufhority and in viclation of the Mines and Minerals s (Development Requiation) Act, 1957, the AP. Minar VWineral Cancession Rules, 1866, and the terms and condilions of the Lease Agreement dated 3 May 2027, in vidlation of the Principles of Natural Justice, and consequently set aside the impugned Demand Notice LANG: 1 OF 2028 Paton un section 757 CRC ig fe Ang ths 18 Patition ger Sect 15 e fled praying that in th chreumstances stated in the grounds fied In support of the petition, the High Court may be pleased to grant a siay on all further proceedings relaiad io Dermand Notice No. 132Q/APSAC 2025-1, dated 25 October S025, issued by Respondent No. 3, the District Mines and Geology Officer, Annamayya Disthict pending disposal of the above writ petition. His also prayed that this Hon'ble Court may pass such orders as may consider appropriate, as the Petlioner has a strong orima facie case, balance of convenience les in favour of the Peltioner and against the Respondents, and the Petitioner will suffer yreperable inpury # the Impugned Demand Notice is not stayed, Pending disposal af WP 30775 of 2025, on the fle of the High Court. The petition coming on for hearing, upon perusing the Pettion and the affidavit filed in support thereof and the order of the High Court order dated 03.77.2025 made herein and upon hearing the arguments of SRI OG SUMO Advocate for the Petifioner WP NO: 30117 OF 2028: Sehyeen: Mis Jaiprakash Power Ventures. Limiied., Having Hs registered office at Camplex of JaypeeNigne Super Thermal Power Plant, Tehsil Sara, Nigris, singraull, Madhya Pradesh - 4&6 869 Rep by its President ( and A} and Chief Financial Officer Mr. Ram Kumar Porwal .. Petionar AND yah awed, . The State Of Andhra Pradesh, Ren. by ts Principal Secretary Mines and Geology Department A.P. Secretariat, VelagapuciAmaravall, Guus Ostrich weet The Commissioner and Director of Mines and Geology, Ibrahimeoainam, Vieyawadae, NTR (Nstrict Andhra Pradesh - 927456 The District Mines and Geology Officer, D No. 38/106 -A-4, First Floor, Sse Oosasite Government Degree College Chittcar Road, Syamalavanipall, Reyachoty - 515259, Annamayya District Andhra Pradesh 4 The Collector ard District. Magistrate, ODisirict Collector Office, Rayachatl, Annamayya District Masapel, Andhra Pradesh - 5352/0 Respondents Petition under Article 226 of the Constdution of India is ied praying that in the crroum@lances stated in the affidavit Hed therewith, the High Court may be gleased issue a wri order, or direction, particularly in the nature of a writ of Mandamus, declaring Demand Notice No. TSS86/APSACKumaruninall/ 2025, dated 25 October 2025 issued by Respondent No. 3, the District Mines and Geology Officer, Annamayya Pit as facking power or autharty and in violation of the Mines and Minerals (Development and Remission) Act, TE8*, wite> the AJP. Minor Mineral Conces scion Rul es, 1866, and the terms and conditians of the Lease Agreement dated 3 May 2021, In violation af the Principles of Natural Justice, and consequently set aside the impugned Dernand Natics. IANO: 1 OF 2025 circumstances stated in the ; Demand Notice Ne. 1S2B/APSAC/Kumarunipall/2026, dated £5 October 2025, issued by Respondent No. 3, the District 'Mines and Geology Offic Annarmayys Disiricl pending disnosal of the above writ petition. A is alsa prayed {hat this Non'ble Court may pass such orders as No may consider appropriate, as the Petitioner has @ strong prima facie case, balance of convenience Hes in favour of the Petitioner and against the Respondents, and the Pefitioner wil suffer irreparable. injury if the impugned Demand Notice is nat stayed, Pending disposal of WP 0777 of 2025, on the file of the High Court, | | The pefiion coming on for-hearing, upon perusing the Pelition and the affidavit Hled In support thereof and the order of the High Court order dated 03.17.2025 made herein and upon hearing the arguments of SRI C SUMON Advocate for the Petitioner, GP FOR MINES AND GEOLOGY for the Respondent Nos 1 ta 4 WP NO: 30127 OF 2025: Bohveen: Mis Jaiprakash Power Ventures Limited., Having its registered office at Camplex of Jaypee Nigrie Super Thermal Power Plant, Tehsil Sara, Nigria, Singraull, Madhya Pradesh - 486 889 Rep by fis President (F and A) and Chief Financial Officer Mr. Ram Kumar Porvyal | . Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geology Deparment A.P. Secretariat, Velagagudi Amaravati, Guntur CHsirict 2 The Commissioner & Director of Mines & Geology, ibrahimpainam, Vilayawada, NTR District Andhra Pradesh - §21458 The (istrict Mines and Geolagy Officer, D No. 38/108 -A-4, First Floor, Opposite Goverrnrient Degree College Chittoor Road, Syamatavarinalll, Rayachoty - 515269, Annamayya District Andhra Pradesh 4. The Collector and District Magistrate District Collector Office, Rayachol, Annamayya District Masapet, Andhra Pradesh - 516276 | .. Respondents Petition under Article 226 of the Constitution of India is fled graying that ra in the circumstances stated in the affidavit filed therewith, the High Court may be pleased issue a writ, order, ar direction, particularly in the nature of a writ of Mandamus, declaring Dernand Notice No. 1Qea/APSAC/Mandapallya02, dated 35 October 2085 issued by Respon dent No. 3, the Oisiric!y Mines and Secdiogy Officer, Annamayysa District, as lack! ing power or authorify and in violation of the Mines and Minerals (Development and Regulation) Act, Toy, the A.B. Minor Mineral Concession Rules, 1986, and the terms and conditions op, of the Lease Agreement dated 3 May 2021, in violation of the Prneoies of Natural Justice, and consequently set askie the impugned Demand Natice; IA NO: 1 OF 2028: Rattion under Section 53 UCrC is Ned praying that in the eS ciroumsiances stated in the anidayil Aled in SUPP OR of the writ _-- the Migh Court may be pleased may bs grant a s related fo Demand Nofee No: Ta2S/APSAC C/Mandapati 2028, dated £5 October 2025, issued by Respondent No.3, the District Mines and Geology Officer, Annamayya District, pending disposal of the above writ petition. fis also prayed that this Horvble Court may pass such orders as ff may consider anmromiaie, as the FPelRiener Nas a strona orima facie case, balance of coarrvenieroe lies in favour of the Petitioner and against ihe Respondents, and the Petitioner wil suffer irreparable injury if the Impuaned Demand Notice is nat sieyed, pending disposal of WP No. 30121 of 2025, on the fle of the High Court, The petiien coming on for he aring, upon perusing the Petition and the affidavit fled in suppeart thereof and the arder of the High Court order dated O3.44.2025 made herein and upon ) hearing the arguments af Sri CG Summon Advocate for the Petitioner and OP for Mines and Geolngy for the Respondent Noas.1 fo S and GP for enue for he Resoandenl Not: WP NO: 30123 OF 2028: Between: Ws Jaiprakash Power Ventures Linfied, Having iis registered office at Gamplex of Jaypee Nigres Super Thermal Power Plant, Tehsil Sara, Nigr Singraull, Madhya Pradesh - 486 869 Rep by its Company Secretary Mr. Mahesh Chaturvedi, ..Petitioner AND 1. The State of Andhra Pradesh, Rep. by Ns Principal Secretary, Mines and Geology Deparirment AP. Secretariat, Velagapudi, Amaravatl, fsuntur District 2. The Commissioner & Director of Mines & Geology, lorahimpatnam, Viisyawada, NTR District, Andhra Pradesh ~ 521456. 3. The District Mines and Geology Officer, D No. 38/106 ~A-4, First Floor, Opposite Government Degree College Chittoor Road, Syamatavaripall Rayachaly - 515368, Annamayya District Andhra Pradesh. 4. The Collector and Oistrict Magistrate, District Collector Office, Rayachot, Annamayya District Masapet, Andhra Pradesh - 819270 Respondents Petition under Article 228 of the Constitution of India is Ned praying that in the cirournsiances stated In the affidavit fled therewith, the High Courl may be pleased issue a writ, order, or direction, particularly in the nature of a writ of Mandamus, declaring Demand Noties No. 1a28/APSAC/Tanguluru/2028, dated 25 Oclober 2025 issued by Respondent No. 3, the District Mines and Geology Officer, Annamayya District, as lacking power or authority and in vidiation of the Mines and Minerals (Develonment and Requlation) Act, 71987, the A.B. Minor Mineral Concession Rules, 1986, and the terms and conditions of the Lease Agreement dated 3 May 2021, In violation of the Principles of Natural Justice, and consequently set aside the impugned Qemand Notice. IANO: 1 OF 2028 Petition under Section 757 CPG is fled praying that in the circurnsiances stated in the affidavit fled in support of the oedition, the High Gaurt may be pleased grant a stay on all further proceedings related { Demand Nollcs No. 132S/APSAC/Tanguturu/20e88, dated 25 October 2035, igsued by Respondent No. 3 the Distiict Mines and Geology Officer, Annamayys Disticl, pending disposal af WP 30725 of 2025, an the Ale of High Court. The petition coming on for hearing, upon perusing the Petifian and the one affidavit fled in suport thereof and the order of the Nigh Court order dated O3.97.2025 made herein and upon hearing the arquments of Sr) C.Sumon, Advocate for the Petiioner, GP FOR MINES AND GEOLOGY for the Respondent Nos 1 fo 4 WP NO: $0742 OF 2028: Sehvean: Nis Jaiprakash Power Ventures Limted, Having fs registered office at Camplex of Jaypee Nigre Super Thermal Power Plant, Tehsil Sara, a Singraul, Madhya Pradesh ~ 485 609 Rep by Hs President & Aj} and Ohief Financial Officer Mr. Ram Kulllar Porwal Petitioner AND 3}. The State of Andhra Pradesh », Rep. by iis Frincinal Secretary, Mines and Geology Denariment, AP. Secretariat, Velaganudi Ameravall, Guntur District Pa . The Comrnissioner & Diremtor of Mines & Geology, ibrahimpainam, ss Vilayawada, NTR District Andhra Pradesh - 821456 Las The District Mines and Geology Officer, OD No. 38/708 -A-<, First Floer, Opposite Government Degree College Chittoor Road, Syamalavaripalll, Rayachaly - 875269, Annamayye Uistrict Andhra Pradesh 4. The Collector ard ODistrict Magistrate, Distict Collector Office, Rayachot!, Annamayya District Ma asanet, Andhra Pradesh - 516270 Respondents Patition under Article 226 of the Constitution of India is Med praying that in the circumstances stated in the affidevit fled therewith, the High Court may be pleased fo issue a writ, order, or direction, particularly in the nature of a writ af Mandarnus, declaring Demand Notice No. TISBiAPSAG/Gonamudiveeduw/edes, dated 35 October 3025 issued by Respondent No. 3, the Olstri ict Mi ines and: Geology Officer, Annamayya District, as jacking pewer or authority and in violation of the Mines and Minerals (Development & Regulation) Act, 1987, the A.P. Minor Mineral Goncession Rules, 7956, and fhe terns and conditions of the Lease Agreement dated 3 May 2021, in violation of the Principles of Natural Justicg, and consequently set aside the impugned Demand Notice. IA NO: 1 OF 2025 Petition under Section 157 CPC is fled praying that in the circumstances siafed in the aliidavit fed in support af the petitun, the High Court may be Heased to grant a siay on all further croceedings related to Demand Notice No. TQ2S/APSAC 2025 -1, dated 25 October 2025, issued by Respondent No. 3, the District Mines and Geology Offcer, Annamayya District pending dispasal of the above writ petition. It is also prayed that this Hon'ble Court may Rass such orders as it may consider appropriate, as the Petitioner has a strong prima facie case, balance of convenience fas in favour of the Pelioner and against the Respondents, and the Peiiioner will suffer irreparable iniury if the impugned Derrnand Notice is not slayed, Pending disposal of WP 30142 of 2028, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the afidavit Hed in support thereof and the order of the High Court order dated O277.2025 made herein and upon hearing the arguments of GiG SUMON Advocate for the Petitioner, GP FOR MINES AND GEOLOGY for the Respondent Nos. 1 to 3; GP for REVENUE for the Respondent No.4 : WP NO: 30333 OF 2025: Satweern: Mis. Jginrakash Power Ventures Livited, Having itis registered afice at Conrmdex of Jaynea Nigre Super Thermal Power Plant, Tehsi Sara, Nigne, Sunmgraull, Madhya F radesh ~ 485 669 Rep by its President (FSA oa and Chief Financial Officer Mr. Ram Kurnar Porwal Fatilioner AND Y. The State of Andhra Pradesh, Rep. by ifs Princinal Secretary Mines and Geology Department, AP. Secretarial, Velagapudi, Arnaravatll, Gurtur District 2. The Comrrussioner & Director of Mines & Geology, ibrahimpainam, Vilayawada, NTR Oistrict Andhy a Pradesh - 361456 3S. The Oistric! Mines and Geolday Officer, D No. S8/106 -A-4, First Floor, Gpposite Government Degree College Chilisar Road, Syamalavaripalll i CS Rayachaly -~ 14269, Annamayya Distriat, Andhra Pradesh 4. The Collector and ONetrict Magistrate District Collector CNfice, Rayachot!, Annamayya District, Masapet, Andhra Pradesh - Sige? Respondents Peltion under Article 228 of the Constitution of india is filed oraying that in the clrournsiances stated In the affidavit fled therewith, the High Court may be pleased fo issue @ wri, order, ardirection, particularly in the nature of a wrif of Mandamus, declaring Demand | Notice No. TAZS/APSAC Rayachatyiao2s, dated 25 October 2098 issued by | ¥ Geology Officer, Annamayya Disiriey, as lacki 8 Ss Respondent No. 3, the District Mines and ng pawer or authority ard m "5% violation of {he Mines and Minerals (Development and Regulation} Act, 1958? the AP. Minor Mineral Concession Rules, 1968, and the terms and conditions of the Lease Agreement dated 3 May 20214, in violation of the Principles of Natural Justiog, and consequently sel aside the imougned Demand Notice IA NO: 7 OF 2028 Petition under Section 191 CPC is filed praying that in the circumstances siated in the afidavit Aled in support of the petition, the High Court may be pleased fo grant a stay on all further proceedings related to Demand Notice No. T328/APSAC/Rayachoty/2085, dated 28 October 2025, issued by Respondent No. 3, the District Mines and Geology Officer, Annamayys Custrict, Pending disnosal of WP SO83S of 2025, an the fle of the High Court, The petiion coming on for hearing, upon perusing the Petition and the alidavit fled in support thereof and the order of the High Court order dated O42.77.2025 made herein and upon fearing the argumens of Sn C SUMON Advocate for the Pelifioner, GP FOR MINES AND GEOLOGY for the Respondent No os.1 fo 3: GP for Revenue for the Respondent No. WP NO: 30437 OF 2028: Between: M/s daiprakash Power Ventures Limited, Having "is registered office at Complex of Jaypee Nigrie Super Thermal Power Plant, Tehsil Sara, Nigrie, | singraul, Madhya Pradesh - 486 669 Rep by ts Company Secrefary Mr. Mahesh Chaturvedi . Petitioner AND 1. The State of Andhra Pradesh, Rep. by is Principal Secretary Mines and Geology Deparment AP. Secretariat, Yelagapudi Amaravati, Guriur District. é. The Cammissioner & Director of Mines & Geclogy, fbrahimpatnam, Vilayawada, NTR District Andhra Pradesh - 521456 . The CNstrict Mines and Geology Officer, DO No. 38/106 -A-4, First Floor, tat Opposite Goverment Degree Cal glege Chittoor Road, Syarmalavaripall, Rayachaty - 515269, Annamayya District Andhra Pradesh. 4. The Collector and District Magistrate, District Collector Office, Rayachati, Annamayye Cyst ct Masapet, Andhra Pradesh ~ 816270 . Respondents x Petition urmier Artiche 226 of {he Conatitulion of india is Ned praying inal in the circumstances stated in the affidavit filed therewith, the High Court may be Gleased issue a wril, order, or direc Hon, oartioularly in the nature of a writ of g YO wry Mandamus, declaring Demand Notice {SeG/APSAG/Tirumaiaraiageta/s0e5, dated <5 October S025 issued by Raspondent No. 3, the District Mines and Geology Offcer, Annamayys Oiatfict, a8 lacking power or auiharty and in violation of the Mines and Winerals (Develonment and Regulation} Act. 1887, the AP. Minar Mineral Concession Rules, 1968, and the terms and conditions of the Lease Agreament dated 3 May 2021, in violation of the Principles of Natural Justics, and consequently set aside ihe imou jane ad Demand Notice. iA NO: 1 OF 2085 Petition under Section 751 CPC is fled praying that in the circumstances stated in the affidayil fled in support of the petition, the High Gaurt mey be Grant a stay an all further proceedings related to Demand Notice No. TS28/APSAC/Tirumalaraiapeta/2025, dated 25 October 2025, issued by Respondent No. 3, the District Mines and Geology Oificer, Anramayya Districl pending < NSOCK sal of the above writ petition. iS aise prayed that this Hon'ble Court Pending disposal of WP 30437 of 2025, on the fee of the High Court, The petifion coming on for hearing, upon perusing the Pefifien and {he ¥ & afidavil fled In suoport thereof and the order of the High Court order dated Q4.77 2025 made hersin and upon hearing the arguments of © SUMON Advocate for the Petitioner, GP FOR MINES AND GEOLOGY fer the Respondent Nos. 7 fo 3, anc of GP for Revenue for the Respondent No.4: WP NO: 30438 OF 2028: Retween: M/s Jaiprakash Power Ventures Limiied., Having fs registered office at Complex of JaypeeNigne Super Thermal Power Plant, Tehsil Sar Nigna, ee Mahesh Chaturvedi Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary Mines and Geology Deparment AP. Secretariat, VelagapudiAmaravati, Guntur District . 3 The Commissioner and Director of Mines and Geology, Ibrahimpatnam, Vilayawada, NTR District Andhra Pradesh - 524456 The District Mines and Geology Officer, D No. 38/106 -A-4, First Floor, Oppasiie Government Degrse College Chittoor Road, Syamalavarinalll, ke Rayachaty - 515269, Annamayya District Andhra Pradesh Ab. The Collector and Olstrict Magistrate, District Collector Office, Rayachot, Annamayya District Masapet, Andhra Pradesh - 518270 . mespandents Patiion under Ariicie 226 of the Constitution of india is Med praying thal in the circumstances stated in the affidavit Ned therewith, the High Court may be pleased issue a writ, order, or direction, particularly in the nature of a writ af Mandamus, declaring Demand Notice No. 132S/APSAG/Rayavaranyv2025, dated 25 October 2025 issued by Respondent No. 3, the District Mines and Gecingy Officer, Annarnayya District, as lacking power or authority and in vidiation of the Mines and Minerals (Davelopment and Regulation) Act, 1957, the A.P. Minor Mineral Concession Rules, 1966, and the terms and conditions of the Lease Agreement dated 3 May 2021, in wolation of the ranepies of Natural Justice, and consequently set aside the imougned Demand Notice IA NO: TOF 2025 Petition under Section 751 CPC is Med graying that in the croumstances staied in the affidavit fled in support of the petition, the High Gourl may be pleased grant a stey on all further proceedings related to Demand Notice No. 12g8/APSAC/Rayavarany2025, dated 28 October 2085, o issued by Respondent No. 3, the District Mines and Geology Officer, : Annamayya District pending disposal of the above writ petition. 1 is ASO grayed that this Hon'ble Court may pass such orders as R may consider appropriate, as the Petitioner has a strong prima facie case, balance of convenience lies in favour of fhe Peltioner and against the Respondents, and the Petitioner wil suffer irreparable injury if the Imougned Demand Notice is not stayed, Pending disposal of WP 90439 of £025, on the Me af the High Court, The petition coming on for hearing, upon perusing the Petition and the affidavit fied in support thereof and the order of the High Court orter dated 04.14.2095 made herein and upon hearing the arguments of SRI CG SUMO e Respondent Nos.] fo 3, GP FOR REVENUE for respondent No.4, the Court made the follawing: _ ORDER:
Leared counsel for the petifioners submits that these writ petitions are fled challenging the demand notice issued by the respondent authorities thfough they, do not have lurisdiction to levy penn TE nts aw os penalty. oes -
Learned Government Pleader fcr the respondents submits that the said issue was assailed before the Hon'ble Division Bench of this Court by way of an Appeal. The Appeal was heard and is pending for hadgment. In view of the same, learned Government Pleader appearing for the respondents seeks some time.
Learned counse! for the petitioner submits that he fled LA.No.t of 2025 seeking impleadment of the petitioner herein as respondent Nod to the present writ petition. For which, learned counsel for the respondents seeks time for Hing counter.
For hearing and for fillmg counter in LANe.t of 2025) in WLP. No. 2876e of 2024, ist these matters alter four (04) weeks, inferim order granted earlier stands extended tl the next date of hearing. 7 in the meanwhile, igarned counse! for the petitioner is directed {to serve legible copies of the documents which were already ied since they were found not so legible.
Sd-U SRIDEVI DEPUTY REGISTRAR TRUE COPY! | SECTION OFFICER Fo, J. One CO to Sn. C.sumon, Advacate PORUG) One CC fo Mis G Lakshmi, Advocate [OR UC] One CC to Sri Rambhampati Ramesh Babu, Advocate [OFUC] Pu as fad fe One CO to Sri. B.Jaye Prabhakara Rao, Advocate [ORU0C} One CC to Sri GN Uma Rani, Advocate [ORUC] One CC fo Sn. Gnani Vivek Karra, Advocate [OPUC] One CC to M/s Sodum Anvesha, Advocate FOPUCT One CC to SA. Akula Sri Krishna Sal Bhargay, Advocate [OPUC) S Gne CC to sr T Sreedhar, Advocate [OPUC] TG. One OC to Sn N Srihari, Advocate [OPUC]
14. Two CCs to GF for Mines and Geology, High Court of Andhra POUT] OUT]
13. One CO to Sr. Varrey Ventakaia Nagavishnu Teja, Advocate FOPUCT ar o Pradesh. f wer Hom Ca ms iy) C3 2 eed oF a as rs x ", r¢ o cd & Sai Narayana | Rao, Advocate [ORUC) HIGH COURT AY) DATED: OS/02/2026 LIST THESE MATTERS AFTER FOUR (04) WEEKS ORDER W.P.Nos.28789, 19964, 19962, 22789, 23970, 23922, 23929, 24191, 24198, 24196, 24497, 24198, 24200, 24212, 2745S, APSIT, 27626, 27H28, 28529, 28588, 28559, 28560, USGS, 2BSST, BBSRB, 2BST3, 28574, 2BSTS, 28594, 28594, 26595, 26596, BBS9S, 28599, 28801, 2EBS1, ZBSG4, BBHGR & BETO of 2024 AND 735, 737, 3081, 3001, 3173, 3179, 3187, 3772, 3801, 3806, 3843, 3824, 3891, 3898, 4935, S297, FOOT, 10620, 10660, 1O6G2, 1O86d, 40688, 10870, 10672, 10874, 1067S, 10679, 10685, 10887, TOTOT, 11994, 42598, 12944, 14219, 18297, 18926, 19992, 17092, 17093, 17406, 278TH, 27GGT, QTOTT, APSTT, BOIS, BOLT, 30124, 30123, 30142, 30933, 30437 and 30439 OF 2028 INTERIM ORDER EXTENDED