Andhra Pradesh High Court - Amravati
Deepthi Ads vs The State Of Andhra Pradesh on 18 November, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA (SPECIAL ORIGINAL JURISDICTION) MONDAY, THE EIGHTEENTH DAY OF NOVEMB TWO THOUSAND AND TWENTY FOUR 'PRESENT: ~ HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO™ WRIT PETITION NO: 20849 OF 2024 ° Between: Mis Deepthi Ads, Rep. by its Proprietor, Sri Kakarla Suresh, S/o. Radha Krishna Murthy, Aged about 67 years, Ofo. Krosuru, Krishna District, Andhra Pradesh. » Petitioner AND 1. The State of Andhra Pradesh, Department of Cooperation, Rep. by ds Principal Secretary, Secretariat Buildings, Velagapud!, Amaravatl, Guntur District, te The Andhra Pradesh Sagara (Uppara) Cooperative Societies Federation Lid., Viayawada. Rep. by its Managing Directar, D.No, 15. &6/7, GVR Tawers, Srinagar Calony, Ponaki, Vilayawada, NTR District - 3. The Managing Director, The Andhra Pradesh Sagara (UJpparay Cooperative Societies Federation Lid. Vilayawada D.No. 15-881, GVR Towers, Srinagar Colony, Ponaki, Viiayawada, NTR District, 4. The State of Andhra Pradesh, Department of Finance, Rep. by its Principal Secretary, Secretariat Bulldings, Velagaguci, Amaravatl, Guntur District, . mesHondents Patiion under Article 296 of the Constitution of India praying that in the circumstances staied in the affidavit fled therewith, the High Court may be pleased fo issue an appropriate writ, order ar direction, more particularly one' in the nature of Writ of Mandamus declaring the action of the respondent: sate f : Pmt De OF AO OSfYL ks thy aner for authorities in not releasing an amount of Rs. 92,06, 850/- te the petitioner fo: . eek Pindinw nr Ele TAAFAPSUCSE POI RAS ihe execution of work vide Work Order no. Ro No. TTAWAPSUCSF/2018-1¢ o3e Peery iee s : seis a + tres dated 22-08-2018 as arbitrary, legal, contrary in law and against we Re Ee £ & fic B at f ar ey Monciples of Natural Justice and against the Norras of the Public Palicy and to ing the respondent authorities to release ee igsuG Consequential direction dires the amounts payable to the petit faner with an interest af 16 % per annum iA NO: 1 OF 2024 a -- <4 af CPC is Aled oreving that in the Petition under Section 151 of CPC is fled praying that in the circumstances sisted in the affidavit fled in support of the petition, the High Court may be pleased fo direct the respondent authorifies to release an amount of Rs. 82.06, 550/. to the petifoner for the execution of work vide. ag . a oe roy eS x on «s a 24g. ne Work Order no. Re. No. 1 AWIAPSUCSF/2018-19 dated 23-08-2018, Pendi g wey on disposal of WP 20849 of 3 2024, an the fie of the High Court The Petition coming on for hearing, upon perusing the Petition and the afidavil fled in support therent and uoon hearing the arguments of SRI P SAI SURYA TEJA, Advocate for the Petitioner, and of GP FOR COOPERATION, for Respondent No.1, and of GP FOR FINANCE, for Respondent No.4, the Court made the following ORDER:
Despile service of notices, no representation made on behalf of respondents 2 and 3 In these matters. Therefore, the Registry ig directed to issue Ballable Warrant to respondents 2 and 3 in these matters. Ta, Ca List these matters en 374 4.2024, Sd}- S.V.S.R.MURTHY JOINT REGISTRAR #TRUE Copy) ee SECTION OFFICER .
. The Registrar (Judicial), High Court of Andhra Pradesh at. Amaravati The Commissioner of Police, Vilayawada, NTR District (by Special Messenger)
- One CC to SREP Sal suRYA TEVA, Adivocate fOPUCI
4. Two CCs to GP FOR COOPERATION, High Court of Andhra Pradesh. a PSR OUT] Twe COCs io GP For FINANCE, High Court of Andhra Pradesh fOUT] The Section Gificer, wig Non-Service Section, High Court of Andhra Pradesh, Amaravat . One spare copy FESS:
HIGH COURT TRR,J DATEDCISN (2084 NOTE: LIST THESE MATTERS ON 27.14.2024, GRDER WP.No. 20848 of 2024 QIRECTION IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR AVA (SPECI AL ORIGINAL JURISDICT: ION) MONDAY, THE EXGHTEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR
-PRESENT:
HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO x WRIT PETITION NO: 20849 OF 2024 Between: | | Ws Deepthi Ads, Rep. by its Proprietor, Sri Kakarla suresh, Sfo. Radha Krishna Murthy, Aged about 87 years, Oo. Krosuru, Krishna District, Andhra Pradesh. | . Petitioner AND
1. The State of Andhra Pradesh, Department of Cooperation, Rep. by its Principal Secretary, Secretariat muldings, Velegapuci, Ameravat, Guntur (Netriet. | The Andhra Pradesh Sagara (Uppara} Cooperative Societies pa Federation Lid, Vieyawada. Rep. by fis Managing Director, D.No. We 88/1, GVR Towers, Srinagar Colony, Ponaki, Vilayawada, NTR District,"
3. The Managing Director, The Andhra Pradesh Segara (Jpparal Cooperative Societies Federation Lid., Vilayawada D.No. 15-889, GYR Towers, Srinagar Colony, Ponaki , Visyawada, NTR District :
4. The State of Andhra Pradesh, Depariment of Finance, Rep. by i Principal Secretary, Secretariat Bui idings, Velagapudi, amarewat, Guntur District, . espondants Whereas the Petition under Article 226 of the Constitution of Incis praying that in the circurnstances stated in the affidavit Ned therewith, the High Court may be pleased to issue an appropriate wril, order or direction, more particularly one in the nature of Writ of Mandamus declating the action Pe a i aoe) 4 CH ors rtp.
[7 of the respondent authorifies in not releasing an amount of Rs. Qe, the petitioner for the execution of wark vide Work Onder no. Re.No. VAAVAPSUCSF/2018-19 dated 29-08-9048 as arbitrary, Hlegal, contrary to law and against the Pring ipfes of Natural Justice and against the Norms of the 2 ~~ Public Policy and fo issue conse quental direction directing the respondent authorities to release the amounts bayable fo the petifioner with an inferast at Ta % per annum IA NO: 1 OF 2034 Pattion under Section (53. of GRC is fled oraying that in the circumstances stated in the affidavit Med in sugport of the peliden, the High Court may be pleased to direct the respondent authorities fo ralease an amount of Rs. 92.06 98O/. to the petitioner for the execution of work Vidie, Work Order no. Re No. TVAWAPSUCSE018-19 daiad 99.09. 2018, Pending disposal of WPF 20849 of 2024, an the Mle of the } High Court, And Whereas the Pstitien coming on for hearing, WON perusing fhe Pelfion and the affidavit fled in support thereof and upon Nearing the argumens of SREP SA SURYA TEA. Advocate for the Petifoner, and of GP FOR COOPERATION. fer w Bang ndent Not, and of GP FOR FINANCE! for Respondent No.4, directed the Registry to issue Sallable Warrants ) Respondent Nos 2 & & Therefare you viz:
The Commissioner of Police, Viieyawada, NTR District are hereby directed to arrest the said respondents 2 & 3, since ey ara one RAS and the same vis: The Managing [Nrector, The Andhra Pradesh Sagara' SS (Uppara) Cooperative Sociatias Federation Ud, Vieyawada D.No. YS-BSlT OVR Towers, Srinagar Colony, Ponaki, Viayawada, NTR UNstrict, wherever he is found and Produce him bodily under safe custody and conduct before this Court on 27.41.2084 at 10-39 A.M., to which date the case stands posted, You are further directed thal if the saic respondent furnishes self band for a sum of Rs. 19.000/ (Rupees Ten thousand only} with an underfaking ihat he will appear before this Court on 27.99 2024, he May be released on ball subject io the condifion that he shall attend this Court on 27.44.2084 and shall continue to atiend ihis Court und! othanvise directed, | You are also further directed to refurn this Warrant as early as possible preferably on or before 47.77,2024 to this Court wih @ delailed report Stating ihe manner in which # has been execufed, Herein fall nat.
"IO RAR Fa, .
1. The Registrar (Judicial, High Court of Andhra Pradesh a¢ Amaravathi,
2. The Commissioner of Police, Vilayawade, NTR District (By Special Messenger) |
3. One spare copy PSR HIGH COURT TRR,J DATEDM8.A41 2084 oP. 24 2024, & NOTE: LIST THESE MATTERS ON ORDER WP.No, 20849 of 204 SS OS RS we vs SERRA at ~"s Ses SAND LL ayy ae gn nigh te ree A % ¢ 3 SAILABLE WARRANT Me oe (fe Mee:
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