Swarna Techno Constructions Private Limited vs. The State Of Andhra Pradesh

IN THE HIGH COURT OF ANDHRA PRADESH::AMAR (Special Original Jurisdiction) jj FRIDAY, THE NINTH DAY OF MAY I TWO THOUSAND AND TWENTY FIVE ■ PRESENT THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA WRIT PETITION NO: 11107 OF 2025 Between: T ^°'^®f''uctions Private limited, represented by its Authorized Venkata Krishna Rao S/o Tummala Hari Babu, D.No.74-24- 24, Dhanekula Van street, Ashok Nagar, Vijayawada. ...Petitioner AND ^ ‘ In5 Pradesh, rep. by its Principle Secretary Industries and Commerce (Mines), Secretariat, Velagapudi, Amaravathi! TnJ Director of Mines and Geology, AP. D No 7- Pradesh^ Ibrahimpatnam’, Andhra 3. The Commi^ssioner, District Mines and Geology, H.No.M.I.G - 116 Street No.220, A.P.H.B. New Colony, Machilipatnam, Krishna District. 4. The District Collector, Krishna, Collectorate building, Machilipatnam. 5. The District Level Sand Committee, Rep. by its chairman District Collector, Collectarate building, Machilipatnam, Krishna District. ...Respondents Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to pass a Writ or direction more particularly one in the nature of Writ of Mandamus may be pleased to direct the Respondents No. 2 to 5 to modify the tender clause in Eligibility Criteria (a) Locals: Locals means the partnership or company or firm shall be registered in the jurisdiction of Krishna District or having GST Registration in Krishna District as April, 2025., sole Proprietorship Firm shall have on 1st GST Registration in as on 1st April 2025., to modify the said onerus condition i n finewi^ Article 14 of The Constitution of India and in alternative, direct the Re$'pprfdents 2 to 5 to consider the present Writ Petition as a representation and modify the terms of the onerus GST Registration clause registered exclusively in Krishna District, as a pre condition for participation in sand bidding Notification no.288/sand/2023/2 and until such aforesaid representation of the petitioner is adjudicated, restrain the Respondents from going ahead with tender process in respect of Notification no.288/sand/2023/2 until disposal of this writ Petition and to restrain the Respondents from selectively imposing tender conditions in a manner that excludes majority of the market players like the Petitioner herein and in the event by the time of listing or hearing and disposal of the present Writ Petition, a letter of award was issued or contract that may be executed by Respondents 2 to 5 in favour of any other bidder, quash and setaside such award/contract lA NO: 1 OF 2025 Petition under Section 15T CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct to restrain the respondents from going ahead with tender process in respect of Notification No.288/sand/2023/2 till four weeks pending disposal of the above writ petition Counsel for the Petitioner: M/s. SRIDEVI GANTA Counsel for the Respondents No.1 to 5: GP FOR MINES AND GEOLOGY