Andhra Pradesh High Court - Amravati
Vaddi Subha Lakshmi vs The State Of Andhra Pradesh on 12 July, 2019
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
[ 2693 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
HIGH COURT OF ANDHRA PRADESH: AMARAVATI
(Special Original Jurisdiction)
FRIDAY, THE TWELFTH DAY OF JULY TWO THOUSAND AND NINETEEN
:PRESENT:
THE HONOURABLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION NO: 9059 OF 2019
Between:
1. Vaddi Subha Lakshmi, W/o Satyanarayana
2. Nagabathulla Ganapathi Rao, S/o Venkanna
Petitioners
AND
1. State of Andhra Pradesh, rep. by its Principal Secretary, Revenue Department,
Secretariat Buildings, Velagapudi Guntur District. A.P.
2. The District Collector, East Godavari District at Kakinada
3. The Revenue Divisional Officer, Amalapuram, East Godavari District
4. The Tahsildar, Allavaram Mandal, Allavaram, East Godavari District
Respondents
WHEREAS the Petitioners above named through their Advocate SRI.T.V.S.PRABHAKARA RAO 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 to issue writ, order or direction, more particularly one in the nature of writ of mandamus declaring the action of the respondents 3 and 4 in not taking action on the representation of the petitioners with regard to the unauthorized and illegal encroachment of the public property in Sy.No.295/6 obstructing the ingress and aggress of the petitioners to enjoy their accesses to their property and western side road to the petitioners property of an extent of Ac.0.52 cents in Sy.No.295/5 and Ac.1.28 cents in Sy.Nos.295/7, 296/1 and 242/1 of Komaragiri Patnam Village of Thummaiapalli Gram Panchayat, Allavaram Mandal, East Godavari District as illegal, arbitrary and violative of principles of natural justice consequently directing the respondents to take immediate action to remove the encroachment in the said property and not to allow any third party to occupy the said gramakantam land in Sy.No.295/6;
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of SRI.T.V.S.PRABHAKARA RAO Advocate for the petitioners and of the learned Government Pleader for Revenue takes notice on behalf of the respondents, 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, Revenue Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi Guntur District. A.P.
2. The District Collector, East Godavari District at Kakinada
3. The Revenue Divisional Officer, Amalapuram, East Godavari District
4. The Tahsildar, Allavaram Mandal, Allavaram, East Godavari District are directed to show cause posted 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.
THE COURT MADE THE FOLLOWING ORDER:
Notice before admission.
The learned Government Pleader for Revenue takes notice on behalf of the respondents and seeks time to get instructions.
Post after three weeks.
SD/-K.JAGAN MOHAN ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To,
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi Guntur District. A.P.
2. The District Collector, East Godavari District at Kakinada
3. The Revenue Divisional Officer, Amalapuram, East Godavari District
4. The Tahsildar, Allavaram Mandal, Allavaram, East Godavari District (1 to 4 by RPAD- along with a copy of petition and affidavit)
5. One CC to SRI.T.V.S.PRABHAKARA RAO Advocate [OPUC]
6. Two CCs to GP FOR REVENUE, High Court Of Andhra Pradesh. [OUT]
7. One spare copy SRL HIGH COURT KVLJ DATED:12/07/2019 NOTE: POST AFTER THREE WEEKS NOTICE BEFORE ADMISSION WP.No.9059 of 2019 DRAFTED BY: SRL DRAFTED ON: 15.07.2019 HIGH COURT KVLJ DATED:12/07/2019 NOTE: POST AFTER THREE WEEKS NOTICE BEFORE ADMISSION WP.No.9059 of 2019