Andhra Pradesh High Court - Amravati
Saladi Adi Veera Venkata Satyanarayana vs State Of Ap on 22 February, 2021
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) MONDAY, THE TWENTY SECOND DAY OF FEBRUARY TWO THOUSAND AND TWENTY ONE ~ :PRESENT: THE HONOURABLE SRI JUSTICE D.V.S.S.SOMAYAJULU WRIT PETITION NO: 4247 OF 202% Between: Saladi Adi Veera Venkata Satyanarayana, S/o Pallamraju aged about 65 years, Occ retired librarian R/o D No 6-9-24/2, Jyosulavari Street , 10th Ward Narsapur W G District Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary For Municipal Administration AP Secretariat Amravati AP 2. The Director of Municipal Administration and Urban Development, Guntur , Guntur District . The Regional Director Municipal Administration Rajahmundry, E G District The Commissioner, Narsapur Municipality Narsapur, W G District . -Smnt-T Rama Naga Venkata Satya Aruna, D/o Uryanarayana Murthy age aa Major (HP Gas Company) R/o D No 7-4-6/4, 10th ward, Narsapur WG District 6. T Srikrishna Sravan, S/o Satyanarayana Murthy Aged major , R/o D No 7-4- 6/4, 10th ward, Narsapur , W G District. Oe Respondent
WHEREAS the Petitioner above named through his Advocate SRIL.RAMA MOHAN PALANKI 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 declaring the action of the respondent in regularizing the unauthorised construction of 3rd and 4th floors on premises bearing No.7-4-614, 10th Ward Narsapur belonging to the 5th respondent now mutated in the name of 6th respondent vide BPS2019/NAR/10115719, dt without considering the objections of petitioners as illegal, arbitrary, highhanded and contrary to the provisions of GOMs No 14 MA and UD(M) Department, dt 4-1-2019 and cannot be justified in the eye of law and consequently direct the respondents to cancel the regularization of unauthorised construction of 3rd and 4th floors and to remove the unauthorised construction of 3rd and 4th floors in the interest of justice;
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri.Rama Mohan Palanki Advocate for the Petitioner, learned Assistant Government Pleader for Municipal Administration for Respondent Nos.1 to 3 and of Sri M.Manohar Reddy, learned Standing Counsel for Respondent No.4, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Principal Secretary For Municipal Administration, State of Andhra Pradesh, AP Secretariat Amravati AP
2. The Director of Municipal Administration and Urban Development, Guntur , Guntur District The Regional Director Municipal Administration Rajahmundry, E G District The Commissioner, Narsapur Municipality Narsapur, W G District RY
5. Srnt T Rama Naga Venkata Satya Aruna, D/o Uryanarayana Murthy (HP Gas Company), R/o D No 7-4-6/4, 10th ward, Narsapur W G District
6. T Srikrishna Sravan, S/o Satyanarayana Murthy, R/o D No 7-4-6/4, 10th ward, Narsapur , W G 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 before 08.03.2021, on which date the case stands posted for hearing.
THE COURT MADE THE FOLLOWING ORDER:
Notice before admission.
Learned Assistant Government Pleader for Municipal Administration appears for R1 to R3. Sri M.Manohar Reddy, learned Standing Counsel appears for R4. Both of them seek time to get instructions.
Learned counsel for the petitioner is permitted to take out personal notice to the unofficial respondents 5 and 6 by RPAD and file proof of service into the Registry.
List on 08.03.2021.
Sd/-P.VenkataRamana ; DEPUT ESISTRAR I(TRUE COPY// For. SECTION OFFICER To,
1. The Principal Secretary For Municipal Administration, State of Andhra Pradesh, AP Secretariat Amravati AP
2. The Director of Municipal Administration and Urban Development, Guntur , Guntur District The Regional Director Municipal Administration Rajahmundry, E G District The Commissioner, Narsapur Municipality Narsapur, W G District Srnt T Rama Naga Venkata Satya Aruna, D/o Uryanarayana Murthy (HP Gas Company), R/o D No 7-4-6/4, 10th ward, Narsapur W G District
6. T Srikrishna Sravan, S/o Satyanarayana Murthy, R/o D No 7-4-6/4, 10th ward, Narsapur , W G District. (1 to 6 by RPAD- along with a copy of petition and affidavit)
7. One CC to SRI.RAMA MOHAN PALANKI Advocate [OPUC]
8. Two CCs to GP for Municipal Administration & Urban Development, High Court Of Andhra Pradesh. [OUT]
9. One CC to Sri M.Manohar Reddy, learned Standing Counsel (OPUC)
10.One spare copy ako SRL HIGH COURT DVSSJ DATED:22/02/2021 NOTE: LIST ON 08.03.2021 NOTICE BEFORE ADMISSION WP.No.4247 of 2021 'y . , & ' 9 4 resoarct
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