Andhra Pradesh High Court - Amravati
Yadlapati Vasundhara Devi vs State Of Ap on 19 January, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
| (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI TUESDAY, THE NINETEENTH DAY OF JANUARY TWO THOUSAND AND TWENTY ONE : PRESENT: THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY WRIT PETITION NO: 1295 OF 2021 ° Between: Yadlapati Vasundhara Devi, W/o Nagamalleswara Rao, aged about 59 years, R/o Kopalle Village, Tenali Mandal, Guntur District. Petitioner AND 1. State of Andhra Pradesh, Rep. by the Principal Secretary, Home Department, Secretariat Building, Amaravathi, Guntur District. The Superintendent of Police, Guntur Rural, Guntur District. The Deputy Superintendent of Police, Guntur Rural, Guntur District. The Circle Inspector, Tenali Mandal, Guntur District. The Sub-Inspector, Tenali Rural, Tenali Town, Guntur District. Dandamudi Rambabu, S/o Dandamudi Samiyela, aged about 50 years, R/o Kopalle, Tenali Mandal, Guntur District. 7. Chadarajupalli Sambasivarao, S/o Chadarajupalli Venkateswararao, aged about 57 years, R/o Kopalle, Tenali Mandal, Guntur District. Dawn Respondents WHEREAS the Petitioner above named through her Advocate SRI N SUBBA RAO presented this 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 issue a Writ, Order or Direction more particularly one in the nature of Writ of Mandamus, to declare the action of Respondent No. 1 to 5 in interfering with civil disputes at the instance of Respondents 6 and 7 by taking steps to dispossess me in the land situated in D.No.402/1 and its sub divisions admeasuring Ac.0.57cts, out of which ac0-82 1/4 cents, D.No.402/3 admeasuring Ac.0.57cts, D.No.349/3 admeasuring Ac.1.98cts, D.No.349/4 admeasuring Ac.1.64cts, D.No.348/A4 admeasuring Ac.3.06cts, out of which Ac.1.57 cents and Ac.1.50 cents out of D.No.349/3 admeasuring Ac.1.98cts, D.No.349/4 admeasuring Ac.1.64cts and Ac1.95 cents in Sy.No.348, totaling to an extent of Ac.5.84 3/4 cents of land situated at Kopalle Village, Duggirala Sub-District, Guntur District as illegal, high-handed, arbitrary and in violation to Article 14, 21 and 300-A of the Constitution of India and to consequently direct the Respondent No.1 to desist themselves from interfering with the same AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri N SUBBA RAO Advocate for the Petitioner, and of GP FOR HOME for Respondents 1 to 5 directed issue of notice to the Respondents 6 and 7 herein to show cause as to why this WRIT PETITION should not be admitted. You viz: 1. Dandamudi Rambabu, S/o Dandamudi Samiyela, aged about 50 years, R/o Kopalle, Tenali Mandal, Guntur District. 2. Chadarajupalli Sambasivarao, S/o Chadarajupalli Venkateswararao, aged about 57 years, R/o Kopalle, Tenali Mandal, Guntur District. are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, within four weeks The Court made the following: ORDER:
"Learned Government Pleader for Home has taken notice for respondents 1 to 5 and requests time to seek instructions. Issue Notice to respondents 6 and 7. we List the matter after four weeks". Sd/-K.TataRao Z ASSISTANT REGISTBAR TRUE COPY// f SECTION OFFICER To,
1. Dandamudi Rambabu, S/o Dandamudi Samiyela, aged about 50 years, R/o Kopalle, Tenali Mandal, Guntur District.
2. Chadarajupalli Sambasivarao, S/o Chadarajupallii Venkateswararao, aged about 97 years, R/o Kopalle, Tenali Mandal, Guntur District. (Addresses 1 and 2 by RPAD- along with a copy of petition and memorandum of grounds)
3. One CC to SRI N SUBBA RAO Advocate [OPUC] "4. Two CCs to GP FOR HOME, High Court of Andhra Pradesh. [OUT]
5. One spare copy HIGH COURT CMRJ DATED:19/01/2021 LIST AFTER FOUR WEEKS NOTICE BEFORE ADMISSION WP.No.1295 of 2021 fe gba tf