Andhra Pradesh High Court - Amravati
Veera Venkata Siva Rama Prasad Kotha vs Union Of India on 25 February, 2022
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) FRIDAY, THE TWENTY FIFTH DAY OF FEBRUARY TW THOUSAND AND TWENTY TWO 'PRESENT: THE HONQURASLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONQURABLE SMT. JUSTICE ¥. SUJATHA WRIT PETITION NO): S274 OF 2022 Sehveen: 1. Veera Venkata Siva Rama Prasad Kotha, (Partner of M/s, Sn Rajeswari Sago Miuls) Sic. Venkafeswariu, Aged about S& Years, R/o.8-72, Gonalarao Veediy, Jaggampel (Vilage/Mandal, East Godavari District, And O.No 1-199 WardNo 4 Rayabhupalapainam, Feddapuram Mandal, East Godavari (Netrict - S33 437, 2. Simi. Karnakshi Padma Raisewari Kotha, Wio. veers Venkata Siva Rama Prasad Kotha Aged about 52 years, Rio. D. No. 6-72, Gopalarse Veedhi, Jaggampel (Vilage/Mandal, East Gadavarn Sistrict, amt, Anantha Lakshmi Sathyavthi Vanimiselti, Wo. V.S.K. Subba Rao, aged about 70 years, R/o. D No. 4-32-16, Ward No.3, Andhra Bank Stree, Mandapel, eat Godavan District - $3.5 308. Mis. Sr Rajeswari Sago Mis, Rep. Veer @ Venkata Siva Hama Prasad Kotha, S/o. Venkaleswariu, Aged about 54 years, D.No. 1-199, Ward Nod, La ee Rayabhupalanatinam, Peddaouram Mandal, Fast Godavari District -AO3 437. oP Stitioners AND 1. Union of India, Rep. by its Secretary of Finanos, New Delhi, india. é. RBL Bank Lid, Authorised Offioar, 8. No. 62- S85, Ground Floor, My Hame Jugally, Oop. Green Park, Green Landa, Ameerpat, Hyderabad - 500 048, 2 PAVE. Bhargava, Adwo acate Commissioner, Advocate Practicing af Rajahmundry Bar Association, Ralarnahendravaram, . Respondents WHEREAS the Patifionerg above narned through their Advocate Sri Sai Sanjay Suraneni presented this Petit fon under Article 325 of the Constitution of India praying thal in the circumstances staied in the afi davn dec therewith, the High Court may be nieascd to pass an Order or Orders, direction or we mere particu ar one in fhe nature of writ of Mandamus declaring the actions of the | aN ondents 9 seeking fo fake physical possession of the Schedule Property as being | "ile gal, arbitrary, in Violation of Arties 14, 21, 300-4 of the Constitution of India, 1959, Secu nization and Reconstruction of Financial Assels and Enforcement af Securities interest Act, 002 and the Security interest (Enfarcament) Rules, 2002. AND WHEREAS the High Court upon perusing the petition and affidavit fled herein and upon hearing the arguments of Sd Sai | Sanjay SUSNnen, Advocate for the Fetiianers and Sri N Harinath, Asst. Solicitor Genera! for Resoo sdent No 1, dirented iasue of notice fo the Respar ndaris hercen ip show cause as fo why this WRIT PETITION should not be admitiad. You vir: 1. The Secretary of Finance, Union of india, New Oefhi, India. é. RBL Bank Lid, Authorisad Officer, D. No. 63-895, Ground Floor, My Home Jupally, Ono, Green Park, Green Lands, Ameernet, Hyderabad - 800 O46, 3. PLAY RP. Bhargava, Acdvacais Commissioner, Advocate Fracticing at Rajahmundry Bar Association, Ralamahendravaram, East Godavari District. are be and hereby directed to show cause either appearing in parson or thr ough an Advocate, as io why In the clroumsiances set out in the petition and the affidavit filed inerewith {oeopy anciosed) this WRIT PETITION should not be admitted. IA NG: 1 OF 2023 Paton under Saction 1S) C} Me praying {hatin ine clrcurmmetancaes stated in the affidewit fled in support of the writ peliiian, the High Court may be fies ased ta dh rect ihe Respondanis to not to interfere with the ofysical possession of Schedule Property of the Patifioners, pending disposal of WP No. S444 of 2023, an the fie of the High Court. iA. NO: 2 OF 2082 Fattion under Section 147 CRC nraying that! in the clrcurnstances stated in the afidavil Med in support of the petition, the Righ 6 Court may be pleased fo direct fhe Respondents to maintain Status Quo as regards the Schedule Properties, pending dispasal of WP Na. S?44 of 2022, an the file of the e High Court The Court made the following; ORDER:
"Notice.
Tre Counsel for the Petidoners are permitted to take aut perscnal notice on unofficial respondenta by way of registered acknowledgment due and fle proof of the same, Af the time of hearing, the Insrned Counsel for the Petitioners submits that the Petitioners are willing to pay the entire armour if same time is given.
Having regard fo the above, the Petitioners shall pay 80% of the dus amount within a period of fbwo weeks fram today. TH] such time, statue quo sa on today be maintained with regard fo the oraperty in dispute. In case of default in payment, the Respondents are at Uberty to precead further in accordance with law," .
Sale K. SRINIVASA RAJU ~ ASSISTANT REG! ISTRAR :
TRUE COPY# .
NTRUE COPyH SECTION OFFICER For.
Te,
1. The Secrefary of Finance, Union of india, New Delhi) india.
=. REL Bank Lid, Authorised Dfficer, 0. No. $3- 888, Ground Floor, My Nome dupadly, Oop. Green Park, Green Lands, Am werpel, Hyderabad - 500 048,
3. PLAY RP. Bhargava, Advac ate Corprussioner, Advonate Practicing af Rajahmundry Gar Association, Ralamnahendravaramn, East Godavari District i7 io 3 By RPAD- al Ong | with 3 copy of netiti oF ane Affidavit }
4. One Se 0 Sri NL Harinath, Asst. Solicitor General [OPUD} & One Sc "08 i, Sal Saniay 'Suraneni Advowate TOPUC) 8, One spare copy HIGH COURT GPK, & V8.4 DATED: 25/02/2022 ORDER NOTICE BEFORE ADMISSION WP No.dit4 of 2022 STATUS QUG