Andhra Pradesh High Court - Amravati
Marisetti Bhargav Venkatesh vs The State Of Andhra Pradesh on 26 April, 2023
Author: K Suresh Reddy
Bench: K Suresh Reddy
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(SHOW
\`-I ``,`` CAUSE NOTICE
_. '_-_ -_-I_-_i_ BEFORE
_ ___ __ ADMISSION)
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE TWENTY SIXTH DAY OF APRIL
TWO THOUSAND AND l1^/ENTY THREE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
WRIT PETITION NO: 10634 OF 2023
Betwee n :
Marisetti Bhargav Venkatesh, S/o Sa-I Babu, age 33 years, Occ: Private -
service, R/o H.No.ll-87, Jawadivari Street, near Pothuraju temple,
_--- --`
penugonda village & Mandal, West Godavari District' ... petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Panchayathraj
& Rural Development, Secrets-riat' Buildings, Velagapudi, Amaravathi.
2. The D'lstrict Collector (Panl6hayathraj wing), West Godavari D'lstrict at
' >B,,. '`-
Bhimavaram. t+ I,
3. The Revenue Divisional Officer, Narsapuram, Revenue Division at
Narsapuram, West GodaVa[i Distr'lct.
4. The Tahs'lldar, Penugonda, Mandarat Penugonda, West Godavari District.
5. The Pengonda Gram Panchayath,'Penugonda Village and Mandal, West
Godavari District, Rep. by, it§l`' Secretary/Executive Officer.
6. Sri Naganeswara Mahisasura Mardhini Sri Vasavi Kanyaka Parameswari
Devasthanam, Penugonda Village and Mandal, West Godavari District, Rep.
by its Executive Officer. ,
... Respondents
WHEREAS the Petitioner above named through his Advocate
sri. K V L Narasimha
++I -_.. . .I ._ Rao,
I -_I_ I I_ presented
_ _ _ th-lS Petition under Article rr.226
I _ _ of
_=J|_ the
f=|_I
Constitution of India praying that ;in \the circumstances stated 'ln the affidavit filed
therewith, the High Court may be`u;¢leased tO issue an appropriate Writ, Order or
d'lrection more particularly one ib the` nat`ure of writ of Mandamus declaring the
respondent______
inaction of the .-_I_..__I._ authorities in initiating appropriate further action
I I-^^ PurSuant
^^O®
to the report of the 4th resPo~ndent, -ivide Ro-c.N-o-.78/2023/B, dated 16-03-2023,
addressed to
~- the
```-_ 2nd ' _-I_
\^\+\^|\J\+\+\+\^ respond'e~n`tir^to``ie'inOVe
---__ _ _ the iron fencing and Poles Which__Were
_ __ I_
erected in the public road adjace`nt= to-Ithe 6th respondent temple at Penugonda
village and Mandal, West God-adya_ri District, as illegal, arbitrary and Violation Of
principles of natural justice and|`€-6n6n'§e`quchtly direct the respondents tO remove the
iron fencing and poles wh'lch were` eJrected in the Public road adjacent tO the 6th
respondent temple at penugonda villag'e and Mandal, West Godavari District ',
AND WHEREAS the High Court upon peruS'Ing the Petition and
affidavit filed herein and upon hearing the arguments of sri K V L Narasimha Rao,
Advocate for the Petitioner, learned`iGP for Panchayat Raj for respondent Nos.1 &2,
learned GP for Revenue for reSPOnde`nt Nos.3 & 4, Sri. N. Srihari, Standing Counsel
for respondent No.5 and Sri. Kan-da:;Sr`inivas, Standing Counsel for respondent No.6,
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directed issue of notice to the Respondents hereln to show cause as to why this
WRIT PETITION should not be -admitted. I
You viz.-
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1. The Princ,Opal Secretary, statel,ofAndhra pradesh, panchayathraj & Rural
Development, secretarl'at Buildl-.rlgs, velagapudj, Amaravathi.
2. The Dl'strjct collector (panchayathraj wing), west Godavari Dl-strict at
Bhimavaram.
3. The Revenue Dl'visiona' officer, Narsapuram, Revenue Division at
Narsapuram, west Godavart-Distrl-ct.
4. The Tahsildar, Penugonda, Mandal at penugonda, west Godavari Dl'stricL
5. The Secretary/Executive officer , pengonda Gram panchayath, penugonda
village and Mandal, west Godavari DI-Strict. iiiiiiiiiii±
6. Sri Naganeswara Mahl'sasura Mardhini srl' vasavI' Kanyaka parameswarj
Devasthanam, penugonda village and MandaI, West GodavarI-D,'strl'c{, Rep.
by its Executive officer.,'`, £`~,I-~ i-i,j
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are be and hereby directed to show cause w,'thjn two weeks, either appearing in
person or through an Advocate, as to why I-n the circumstances set out in the petl'tion
and the affldavjt fl-led therewith (copy-enclosed) thl-s WRIT PETITION should not be
admitted. ,.`i,_ + +'`,i+
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The Court made the following
ORDER
`'`,-?-.--,.
l'NotI'Ce before adml-ss,-6h: The l`-l` | learned Government pleader for panchayat Raj fakes notice on befhalf of the respondent No.1, G.P for Revenue takes notice on behalf of the re€spondent Mos.2 to 4, SrI- N. Srl- Hari, learned stand,'ng counsel, takes notice ton behalf of the respondent No.5 and sri Kanda srinI-VaS, learned Standing counsel, takes notice on behalf of the 6th respondent. At theI-I request, post- after two weeks for obtainI-ng necessary I-nStruCtiOnS. '' _ ,____ Oi €,I I _ , __._~._ Sd/-i. MAD[lhvl . `, i,_ , ASSISTANT GISTRAR I `-: `>]raF`UE 3COPYll For A\ SECTION OFFICER To I -
1. The PrI'nCI-Pal Secretary, state-ofAndhra pradesh, panchayathraj & Rural Development, secretariat Bt+ildings, velagapudi, Amaravathl'.
2. The Dl'strl'ct collector (pancha`yathraj wing), west Godavarl' D,'strict at BhI'maVaram. `` -1,
3. The Revenue DivjsjonaI Officer, Narsapuram, Revenue D,'vl'sion at Narsapuram, west Godavari Dl'strjct.
4. The Tahsildar, penugonda,` Mandal at penugonda, west Godavarj Dl'strict.
' .\
5. The Secretary/Executive Officelr ,"Pengonda Gram Panchayath, Penugonda village and MandaI, West Godavari District.
6. Sri Naganeswara Mahisasur.a Mardhini Sri Vasavi Kanyaka Parameswari Devasthanam, Penugonda Village and Mandal, West Godavari District, Rep. by its Executive Officer. (Addressees Nos.1 to 6 by RPAD-along with a copy of petition and affidavit) `
7. One CC to SRl. K V L NARA~JSIin_HA RAO Advocate [OPUC]
8. Two CCs to GP FOR PANG;inAYAT RAJ RURAL DEV ,High Court ofAndhra pradesh. [ouT] `'"
9. Two CC to GP FOR REVE`Nu~E, High Court ofAndhra Pradesh. [OUT]
10. Oneee-to Sri. r{. .Srihari,l5{a-hdihg counsel [opuc] ll. One CC to Sri. Kanda Sri~niviaS, standing counsel [opuc]
12. One Spare copy I_=S KJ i:.-.'`J I -J . i ( ',L€ \ i ..+ i..,_`.
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HIGH COURT
KSR,J
DATED : 26/04/2023
NOTE: POST AFTER TWO WEEKS NOTICE BEFORE ADMISSION •bL,_€`.3`
-,. I./:_i lz+,.i^r;'¢`. \->\ `/ .-13,-a-I •t.t\ ?) i J .-I WP.No.10634 of 2023 .- `~.
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