Andhra Pradesh High Court - Amravati
Nagalla Venkata Koteswara Rao vs The State Of Andhra Pradesh on 5 March, 2021
Author: Battu Devanand
Bench: Battu Devanand
(SPECIAL ORIGINAL JURISDICTION) -- FRIDAY, THE FIFTH DAY OF MARCH, a TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE BATTU DEVANAND WRIT PETITION NO: 12362 OF 2020 ~ Between: -- 1. Nagalla Venkata Koteswara Rao, S/o. Venkata Ramaiah 2. Nagalla Ravi, S/o. Venkata Ramaiah ...Petitioners AND 1. The State of Andhra Pradesh, rep., by its Principal Secretary, Industries and Commerce Department, Secretariat, Velagapudi, Amaravati Capital City, Guntur District. 2. The Director of Mines and Geology, Government of Andhra Pradesh, lbrahimpatnam, Krishna District. 3. The Andhra Pradesh Mineral Development Corporation Ltd., rep. by its Vice Chairman and Managing Director, D.No.294/1D, Tadigadapa to Enikepadu Road, Kanuru Vijayawada, Krishna District. 4. The District level Sand Committee, Krishna rep., by its Chairman cum Collector and District Magistrate, Krishna District, Machilipatnam. 5. The Joint Collector & Vice Chairman, District Level Sand Committee, Krishna District, Machilipatnam. 6. The Tahsildar, Pamidimukkala Mandal, Krishna District. 7. The Assistant Director of Mines and Geology, LIC Colony, Vijayawada, Krishna District. 8. Koganti Krishna Murthy, S/o Chandraiah, R/o Chinthala Lanka Village, Kolluru Mandal, Guntur District. 9. Koganti Chandra Sekhara Rao, S/o Raghavaiah, R/o Chinthala Lanka Village, Kolluru Mandal, Guntur District. 10.Jonnala Chandra Sekhara Reddy, R/o Devarapalli Village, Thotla Valluru Mandal, 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 issue' an appropriate Writ, Order or Direction more particularly in the nature of Writ of Mandamus declaring the Proceedings No.2446/Sand Pattaland/2019 dated 24-06-2020 of the 4" Respondent granting permission for de-casting of sand in favor of Respondents 7 to 9 over an extent of Ac.8-50 cts in Sy.No.56 of Lankapalli Lankja Village, Pamidimukkala Mandal, Krishna District, as arbitrary, illegal, irregular, for extraneous considerations and in violation of Article 14 and 21 of the Constitution of India and set aside the proceedings No.2446/Sand pattaland/2019 dated 24-06-2019 of the 4" Respondent. IA NO: 1 OF 2020: Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the Respondents not to take any steps in pursuance of the Proceedings No.2446/Sand Patta Land/2019 dated 24-06-2020 of the 4" Respondent, pending disposal of WP.No. 12362 of 2020 on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the order of the High Court, dated 31.07.2020, 08-09-2020, 05.10.2020, 20-11-2020, 29-12-2020, 27-01-2021, 19-02-2021 & 26-02-2021 made herein and upon hearing the arguments of Sri Subba Rao Korrapati, Advocate for the Petitioners, G.P. for Mines & Geology for the Respondents 1,2 & 7, Sri V.R.N.Prasanth, Standing Counsel for respondent No.3, Asst. G.P. for Revenue for the Respondents 4° to 6, Sri Y.Koteswara Rao, Advocate for the Respondents 8 & 9 and of Sri N.A.Ramachandra Murthy, Advocate for the Respondent No.10, the Court made the following ORDER:
At request of the learned Counsel appearing for the 4th respondent, post on 15.03.2021. Interim order granted earlier shall stand extended till 22.03.2021.
| Sd/-V.Satyanaray IITRUE COPY!/ ASSISTAWT REGISTRAR | SECTION OFFICER To Two CCs to G.P. for Mines & Geology, High Court, A.P.(OUT) Two CCs to G.P. for Revenue, High Court, A.P.(OUT) One CC to Sri Subba Rao Korrapati, Advocate(OPUC) One CC:-to Sri Y.Koteswara Rao, Advocate(OPUC) One CC to Sri V.R.N.Prasanth, Standing Counsel (OPUC) One CC to Sri N.A.Ramachandra Murthy, Advocate(OPUC) One spare copy NOOO RWN> Tvr HIGH COURT DEV,J DATED: 05.03.2021 ORDER WP.No.12362 of 2020 EXTENSION OF EARLIER INTERIM ORDER 5.9 MAN202
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