SRI SARVARAYA SUGARS Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of all the learned counsel both these Writ Petitions were taken up for hearing since the issues of fact and law are common.

(2.) Sri Vedula Venkata Ramana, learned senior counsel appearing for the petitioner advanced the arguments in W.P.No.22804 of 2013, to which a reply was given by the learned Government Pleader for Industries and Commerce appearing for the 3rd respondent, the learned Deputy Solicitor General appearing for the 1st respondent, Sri K. Harinarayana, learned counsel appearing for the 4th respondent.

(3.) Learned senior counsel for the petitioner submits that the prayer in the writ petition is as follows: