GOVERNMENT OF A.P. Vs. VENKATARATNAM SAW MILL

JUDGEMENT

(1.) The present Writ Appeal filed under Clause 15 of the Letters Patent has been preferred against the judgment and order, dtd. 28/2/2024, passed in W.P.No.5813 of 2012.

(2.) Briefly stated the material facts are as under:

(3.) The aforementioned order, dtd. 23/7/2011, came to be challenged by the petitioner in W.P.No.5813 of 2012 on grounds firstly that the operations of the Saw Mill had since been shifted to the new location in Krishna District and that the order impugned had been passed in gross violation of principles of natural justice, without issuing any notice to the petitioner before issuing the order impugned, dtd. 23/7/2011.