Andhra Pradesh High Court - Amravati
M/S. Association Of Lady Entrepreneurs ... vs State Of Andhra Pradesh on 16 June, 2021
[2592] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) WEDNESDAY,THE SIXTEENTH DAY OF JUNE TWO THOUSAND AND TWENTY ONE -PRESENT: THE HONOURABLE SRI JUSTICE A V SESHA SAI WRIT PETITION NO: 11133 OF 2021 Between: M/s. Association of Lady Entrepreneurs of India, (Formerly known as ALEAP), Door No. -2-120/86/9/A130, 1st Floor, Opp. lane to Trendset Towers, Behind LUCID Diagnostics, Road No.2, Banjara Hills, Hyderabad, 500034, Represented by its President, Smt. K. Rama Devi, W/o. K. Muralidhar Rao, Aged about 64 years, Petitioner AND 1. State Of Andhra Pradesh, Dept. Of Industries, Rep. by its Principal Secretary, A.P. Secretariat, Velagapudi, Amaravathi, Guntur District. 2. Andhra Pradesh Industrial Infrastructure Corporation Ltd., (An undertaking of the Govt. of A.P) Zonal Office, Kakinada-05, Rep. by its Zonal Manager, 3. Andhra Pradesh industrial Infrastructure Corporation Ltd., (An undertaking of the Govt. of A.P) Rep. by its Managing Director, APIIC Towers, Plot No.1, IT Park, Mangaigiri, Guntur, 522503. Respondents 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 a Writ of Mandamus or any other appropriate Writ, Order or Orders, Direction or Directions to declare the action of the respondents 2 and 3 in contemplating to cancel the allotment of land of Ac. 34.19 cents in Sy Nos. 212/1 etc., in Balabhadrapuram Village, Bikkavolu Mandal, E.G District under sale agreement dated 03.01.2019 on the ground that the petitioner failed to develop the land for implementing the project of establishment of Green Industrial Park, despite the non-resolution of the issues like the agitation by the local farmers, non-laying of approach road etc., which are beyond the hands of the petitioner as arbitrary and unconstitutional, and to set aside the impugned notice dated 26.05.2021 and to direct the explanation submitted by the petitioner on 29.04.2021 to be considered by the 2nd and 3rd respondents for resolving the pending issues to enable the petitioner to accomplish the development of the subject land into a Green industrial Park for allotment to women entrepreneurs; IANO: 1 OF 2024 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 direct the respondents 2 and 3 not to proceed in any manner in furtherance to the letter No. ZO/APIIC/KKD/ALEAP/B.BPuram/2017, dated 26.05.2021, for cancellation of the allotment of land of Ac. 34.19 cents in Sy Nos. 212/1 etc., in Balabhadrapuram Village, Bikkavolu Mandal, E.G. District, allotted under sale agreement dated 03.01.2019, pending disposal of the Writ Petition No.11133 of 2021, an the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Smt.G.Poornasri Advocate for the Petitioner, GP for Industries & Commerce for Respondent No.1 and of Sri J,Ugranarasimha, learned counsel, for respondent Nos.2 and 3, the Court made the following. ORDER:
Sri J.Ugranarasimha, learned counsel, takes notice for the respondent Nos.2 and 3 and seeks time for filing counter. it is submitted by the learned counsel for the petitioner that, though the nomenclature of the impugned letter is referred to as a show cause notice, it is in the nature of a final order in view of the conclusions arrived at in the show cause notice.
Post after four weeks for filing counter by the respondents. For a period of six weeks from today Status Quo, as on today with regard to the subject land, shall be maintained. | _Sd/-M.Suryanadha Reddy ASSISTANT REGISTRAR TRUE COPYII pf SECTION OFFICER to, - ce
1. The Principal Secretary, Dept. Of industries, State Of Andhra Pradesh, A.P. Secretariat, Velagapudi, Amaravathi, Guntur District.
2. The Zonal Manager, Andhra Pradesh industrial infrastructure Corporation Ltd.. (An undertaking of the Govt. of AP) Zonal Office, Kakinada-05.
3. The Managing Director, Andhra Pradesh Industrial infrastructure Corporation Ltd., (An undertaking of the Govt. of A.P) APHG Towers, Plot No.1, 1T Park, Mangailgiri, Guntur, 522503. (1 to 3 by RPAD) One CC to Smt.G.Poornasri Advocate [OPUC] One CC to Sri J.Ugranarasimha, Standing Counsel (OPUC) Two CCs to GP for Industries & Commerce. High Court Of Andhra Pradesh. [OUT]
7. One spare copy oO & SRL HIGH COURT ~ AVSSSJ DATED: 16/06/2021 NOTE: POST AFTER FOUR WEEKS ORDER WP.No.11133 of 2021 STATUS QUO