Andhra Pradesh High Court - Amravati
Sri Srinvias Colony Welfare Society vs The State Of Ap on 16 February, 2023
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
(SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE SIXTEENTH DAY OF FER BRUARY TWO THOUSAND AND TWENTY THREE . "PRESENT: THE HONOURABLE SRI JUSTICE CHEERATI MANAVENDRANATH ROY WRIY PETITION NO: 3815 OF 2023 Between: - Sn Srinvias Coleny Welfare Society, 1543, East Site of 8" Battaition, Aimakur Village, Mangalagi! Mandal, Guntur Sistrict Renrasented if President Shatk nage Shark? Cfo Shaik Meera, Aged G63 residing at Fle 2O7, near Oth ARS Damaria Cam siructions, Srinivasa Colony, Atmakuru, Mangalagir vardhra Dade ash ~ SSZds oP Petitioner AND State of Andhrs Pradesh, Rap' by ifs Principal Seoretary, Municipal Administration & Urban Devels omen, Ve lagapudi, Amaravathi a. TAS Mangaiagiri- Padepatie Municipal Corporation, Represented by its Sanmissioner Gawviham Buddhand, Mangalagin, Amaravall, Andhra Pradesh SS2h03 s, The Commissioner, Amaravathi Meiranaliian Region Development Authority, Xarl Marx Road, Lenin Centre, Arsndalpet, Governor sata, Vilsyawada. 4. The Panchayat Secretary, Aimakur Panchayat, Mangala ag i Mandal Guntur ana. * Cietrict S. Andhra Pradesh Caplial Regio 3B: eve lopment Auihariy, Reprasented by its Gaommissioner, Lonin Center, Basi e Apsa ra Theatre, Governome', Vijayawade-S20002 Annavarapy Jayaprada, Wo Annayare rapuNageshwara Ran, Aged about 68 _ years, Rfo D.No. 4G-2-70, Urmila Ni agar Guidala, Viayawada, Krishna District . . Respondents a WHEREAS the Petitioner above mand through its Advocate Wis. Jyothi Retna Anumolu presented this Petition under Adicile 228 of the Constitution of indi prays re that in thes cirauy nstanices 8 sisted in the affidavil fled therewith, the High Gaur Tay be rl aged fo Sue a wri order or direction more particularly one in the nature of the writ of MANDAMUS declaring the action of the Respondants No.2 ta 4 in not considering the representations of the Peltioner Society a ane In Aah remeving ihe unauthorised encrogchinent including egal structure raised consiructeseractad | . ihe road/nathway of the approved layout vide L.P. No, TeeGOSNGTMUDA in Rs. No. Yee at Almakuru, Mangala Mandal, Guntur District, thereby hindering ingy ass and egress of the FPelitioners to their respective plots as being arbifrary, jleaal, unjust besides viniative of the f funds amenial righis of ihe Petitioner quarantead under Arisies 14, 21 and SQGA of the Constitufion of incdigand contrary ie the Appr ved Layout Plan bearing LP No, T2002NGTMUDA and directions of the 5th Respondent vide ds letter bearing Re No MAUS 1-DPOVINC OTHVIGTSOR0 dated x ic Approved date and Approved Layout Rian bearing LP. No. (8 2002/VGTMUDA and w ye a x ' Andhra Pracesh Metropolitan Region and Urban Devel opment Authorities Act, S016 sorndanis Noa to consider the imauthorised and lisaal structure way of the approved layout vide LP. No. } i Man dai, Guriur Cistricé : in as CORE dance 8 Respondent vide its i & and GHMC Act and consequently dreot ihe Res representations of the Fatiioners anc remove the u raised/cansinucted/erected in the raad/paths TAiQQOZ VGTMUDA at Atmakuru, Magais with the law and the directions of the = Re. No. MAUS T-DPOYLEOTAN IT OT 2o2td ated ap oved. e AND WHEREAS the High Couwt upon perusi ing ihe petifion anc affidavit Hed Herein and LOOT Rearing Hie ar guments of Mifs. Jyothi Raina Anuralu, Advorwate fo fhe Petitioner and on GP for cipal Admimatration for Respondent No.t, Sri M. Manohar Reddy, Standing Counsel for Resporsent ee é, Sf Kase Jagan Mohan Rec dy, Standing Counse el for Respondent Nos.3 & §, Sri Ni Srihar, Sanding Counsel or Respondent Nad, ¢ directed . Reso andenta herein fo shaw ca ause as fo why this \\ yey PETY ted, You vig: Annavaranu HayaR rada, Vio Aj rapuNsorshware Ran, Rio O.No 49-2. PQ, Urn ig Nagar Gundaia. Vilayany ada, Koighna Oistrict are be and hereby directs in PESO | or through an Adgvanste, as ta why int ion and the affidavit flac therewit Mm Goapy anmlosec fa) Weeks, The Court made the following ORDER:
t be admitted, within Ayn "Learned Government Pleader for Municipal Administraties and Urhan Development takes notice far 1 respondent, Print the name of Sri M.Manohar Reddy, agned Municipal Corporation fer learned Standing Counsel for respondent; Sri Rasa Jagan Mohan Redely, laarnad Standing Counsel for CORDA for respondants J and § ane Sri N Srihari, igarned Standing Counsel for Gram Panchayat for 4" respondent. league notice to 6" reaspandent.
Learned counsel for the setitionsr iS permitted to take out personal notice to the 6° respondent by regis fe proof of service Inte the Registry, Liat the matter after two {OS} weeks"
YRUE COPY) Te, fered post wih acknowledgment due and Si. BL VINOD KUMAR ASSISTANT REGISTRAR ef & SECTION OFFICER
1. Annavarapu Jayagrada, vo elaine Nagesh ware Rao, Rio DUNG, 4Q-3- fD, Unriia Nagar Gundata, Faye a, Krishna Cistrictiby RPAD- a! iong with copy of patiicn anes NSIOPark dua ¢ of grounds) g. O: me OC fo Mis. Jyothi Baina Any amok i, Advocaie (OPC Es me cP peeeey feed a wm 't bp soos "3 7 gy & oe tm be "8 iG SB waprn, wee eB :
~ GS 'y aH me ip oe G as * :
Fay, 'for Munk OE A te ee 0 f MS HIGH COURT CARR, DATED: TaQa/2023 ORDER WIS? THE MATTER AFTER TWO (G2) WEERS NOTICE BEFORE ADMISSION WP. No.3o4§ of 2009