M/S. Sri Lakshmi Srinivasa Stone Crusher vs. The State Of Andhra Pradesh
Held
The Court held that the issue in the present writ petitions was squarely covered by a common order previously passed by the same Bench in W.P.No.29672 of 2023 and batch, dated 26.06.2025. Consequently, following the aforesaid order and for the reasons recorded therein, the Court disposed of these writ petitions in terms of that previous order. The ratio decidendi is that if a set of writ petitions raises issues identical to those already decided by a common order of the same High Court Bench, then the subsequent petitions should be disposed of in line with the precedent, without re-examining the merits. The operative direction was to dispose of the petitions in terms of the earlier order, with no costs awarded. No specific issues were left undecided as the matter was resolved by applying the precedent.
Facts
The petitioners, M/s. Sri Sai Rama Industries and others, filed multiple writ petitions before the Andhra Pradesh High Court. The petitions challenged an unspecified order or action by the State of Andhra Pradesh and another respondent. The tax periods and the specific amount in dispute are not recorded in the judgment. The procedural history leading to these writ petitions is also not detailed. The core of the matter is that these petitions were presented to the High Court for adjudication.
Key Issues
The primary issue before the Court was whether the present writ petitions were covered by a previous common order passed by the same Bench. The Court had to decide if the facts and legal questions raised in these petitions were identical or substantially similar to those decided in W.P.No.29672 of 2023 and batch. The petitioner's argument, implicitly, would be that if the matter is not covered, their case should be heard on merits. The respondent's argument, if any, would be that the matter is indeed covered and should be disposed of in line with the previous order. The Court's decision hinges on the applicability of the precedent set by the earlier judgment.
AI-generated summary — verify with the full judgment below
APHC010383102025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WRIT PETITION NO: 20008 of 2025 along with W.P.Nos.20071, 20395, 20566, 20569, 20621 & 20940 of 2025 Bench Sr.Nos:-1 to 7 [3446] W.P.No.20008 of 2025:- M/s. Sri Sai Rama Industries, represented ********** Advocate for Petitioners : Sri Kanakala Devi Prasanna Kumar, Sri S. V. S. S. Siva Ram, Sri Gajjala Mallikarjuna Reddy, Sri Jyothi Eswar Gogineni, Sri V. Sai Kumar, Sri Raviteja Talaseela, Sri Ponnekanti Mallikarjuna Rao Advocate for Respondents : Learned Government Pleader for Energy
CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE R. RAGHUNANDAN RAO DATE : 7th August 2025 P C :
The issue in the present petitions is squarely covered by a common order passed by this Bench in W.P.No.29672 of 2023 and batch, dated 26.06.2025. 2
Following the aforesaid order and for the reasons recorded therein, these Writ Petitions are also disposed of in terms thereof. No costs.
Pending miscellaneous applications, if any, shall stan
The judgment continues below.
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