Andhra Pradesh High Court - Amravati
Pangi Vanadi (Died ) vs Unknown on 5 November, 2020
(SHOW CAUSE NOTICE BEFORE ADMISSION). IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISIDICTON) THURSDAY , THE FIFTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE A V SESHA SAI WRIT PETITION NO: 13724 OF 2020 Between: 1. Pangi Vanadi (died ), as per Petitioner no-3 2. Killo Arjun (died ), as per Petitioner no-4 ' 3. pangi Ramu, S/o. Onoth 4. Killo Ramachandra Rao, S/o. Killo Jaggu, Petitioners AND 4. The State of Andhra Pradesh, rep. by its Principal Secretary to Govt., Social Welfare Department, A.P. Secretariat, Velagapudi, Amaravathi The Agent to the Government Cum District Collector,, Visakhapatnam Visakhapatnam district. The Sub Agent to the Government cum the Agency Subordinate Judge cum Sub Collector, Paderu, Visakhapatnam Dist. The Deputy Tahsildar, Aruku Mandal, Visakhapatnam district. Pachipenta Simhachalam, S/o. Appala swamy, aged 52 years, Occ. real estate business, (Ex-service man) R/o. Kantabamsuguda, Village, C- Colony Street, Pedalabudu Panchayat, Aruku Mandal, Visakhapatnam District ak ow N Respondents
WHEREAS the Petitioner above named through their Advocate Sri T.D. Pani Kumar 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 pleased to issue Writ order or direction more particularly one in the nature of Writ of Certiorari call for the records pertaining to Judgment dt.18-10-2019 in A.O.8.No. 53 of 2018 on the file of Respondent no.3 declare the same as illegal, arbitrary, pervasive, violation of Principles of Natural Justice and in violation of Art.14,21 and 300- A of Constitution of India and consequently set a side the same.
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and order of the High Court dated 08-10-2020 made herein and upon hearing the arguments of Sri T. D. Pani Kumar Advocate for the Petitioner, 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, Social Welfare Department, State of Andhra Pradesh A.P. Secretariat, Velagapudi, Amaravathi The Agent to the Government Cum District Collector, Visakhapatnam Visakhapatnam district.
The Sub Agent to the Government cum the Agency Subordinate Judge cum Sub Collector, Paderu, Visakhapatnam District The Deputy Tahsildar, Aruku Mandal, Visakhapatnam District.
Pachipenta Simhachalam, S/o. Appala swamy, Occ. real estate business, (Ex- service man) R/o. Kantabamsuguda, Village, C- Colony Street, Pedalabudu Panchayat, Aruku Mandal, Visakhapatnam District ok Oo N 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 affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 19-11-2020 on which date the case stands posted for hearing IA. NO: 3 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to suspend the operation of Judgment dt:18-10-2019 in A.O.S.No. 53 of 2018 on the file of the Respondent No.3 by directing the Respondents not to interfere or dispossess the Petitioners from their respective lands to an extent of 3P, Ac.0-40 cents in S.No.23/C and Ac.2-00 cents in S.No. 22 total an extent of Ac.4-89 cents in Ravvalaguda Village, Paderu Taluka of Petitioner no 4 and Ac.1-00 cents in S.No.20 and Ac.0-57 cents in S.No.56/5 total extent of Ac.1-57 cents of Petitioner no-3 in Ravvalagu Village, Arakumandal, Visakhapatnam pending disposal of WP No. 13724 of 2020, on the file of the High Court.
The Court made the following: ORDER Notice before admission.
Learned Government Pleader seeks time to file counter.
Post after two weeks. Jn ae Sd/-K. TATARAO ASSISTANT IFTRUE COPYI/ NT REGIS] For ASSISTAN GISTRAR To
1. The Principal Secretary, Social Welfare Department, State of Andhra Pradesh A.P. Secretariat, Velagapudi, Amaravathi The Agent to the Government Cum District Collector, Visakhapatnam Visakhapatnam district.
The Sub Agent to the Government cum the Agency Subordinate Judge cum Sub Collector, Paderu, Visakhapatnam District The Deputy Tahsildar, Aruku Mandal, Visakhapatnam District.
Pachipenta Simhachalam, S/o. Appala swamy, Occ. real estate business, (Ex- service man) R/o. Kantabamsuguda, Village, C- Colony Street, Pedalabudu Panchayat, Aruku Mandal, Visakhapatnam District (1 to 5 by RPAD- along with a copy of petition and affidavit)
6. One CC to Sri T. D. Pani Kumar, Advocate [OPUC]
7. Two CCs to GP for Social Welfare, High Court of Andhra Pradesh. [OUT]
8. One spare copy ak eo N TVR HIGH COURT AVSSJ DATED:05/11/2020 NOTICE BEFORE ADMISSION - WP.No.13724 of 2020 POST AFTER TWO WEEKS