Andhra Pradesh High Court - Amravati
Gnanananda Ashramam And Ramananda ... vs The State Of Andhra Pradesh, on 28 July, 2022
Author: B Krishna Mohan
Bench: B Krishna Mohan
3233 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI~~ (SPECIAL ORIGINAL JURISDICTION) ~ THURSDAY, THE TWENTY EIGHTH DAY OF JULY,,. TWO THOUSAND AND TWENTY TWO. . -PRESENT: ' THE HONQURABLE SRI JUSTICE B KRISHNA MOHAN: WRIT PETITION NO: 30447 OF 2024 =~ Behvean: ae Gnanananda Ashrarnam and Ramanands Ashrama Sadhu Matt, Rep : o preskient Matha Mounananda Saraswathi @ Doddi. Padmaari, aged about 42 years, Rio Gnanananda Ashramam and Ramananda Astrama Sadhu Mutt, 58-1. 28/47 GNR, Venkaillpalern Junction, Visakhapsinarn ~ SQ0022, State of AP a. Patiioner AND 1. The State of Andhra Pradesh, Reo. by is Pri Secretary, Municipal Adrfinistration: and Urban Development, Searstariat build! ings, Velaganuch, Amaravall, Guntur Dist é. State of Andhra Pradesh, Rap by its Fri. Secretary, (Endowments Department, Secretariat Buldings, Velagaouci, Amaravati areal ar Vsaknepainam Mun me Go orporation, ae ene by fs The Fhe commissioner Endown Wants Department Vi jayawada, Deputy Commissioner, Endowments Deparment, Visakhapatnam, Assistant ComMissionar, Endowments Departriant, Visakhapatnam. SHO, MVP Police Static oh, MLV.P colony, Visakhapatnam. DG af rahe Mc manana... Vamel Krishia, MLO Silo Not known aged ahout 50 years, Rio Sivalipalam, Visakhagainam | 1G. Apparl Sri Vidiya, Corporate, vo Gin aged about 45 years, R/o Simhadriouram, Visakhapatnam Ji. Mutlamsefiy Sanivasarac, Sio not knawn R/o Near Venkateswara Swamy terme, Sasthammadhara, Visakhapatnam. WSO , Ananda apUraMm PLS Visakhapatnam. "EO be co we Respondents Peition under Aricie 2268 of the Consiftulian of India praying that in the crcumsianoss stated in the affidavit filed therawith, the High Court may be pleasad pleased to iIssud an appropiate Wri, Order or Direction more parti icularly In the nature of Wat of Mandamus declaring the threatened and imminent action of the Respancdenis 3 ip 12. pariicuiany that of respondents 5 fo 11, their associates and followers in interfering with the managernant of Gfosala by fhe Pestadhipathi of Gnanananda Ashramam and Ramanandsa Ashrama Sadhu Mutt comprising of about Ao.3. AG oants in which about 430 cows and calves are being reared, looked afler and provided with water, fodder, husk, green grass and dry grass sifuated in Sy. No-TS/1 and 18/2 aiuaied at Venkafipaiemn, Visakhapatnam 3s Hegal, unauthorized, arbitrary and viciative of Anicles 18 and 21 of Constitution of India and direct the reapondanis 3 to TZ not to enter the Gosala of about Aco. oants in Sy. No-~ TQM and 1972 af Vernkoalipaiem comprising of § large sheds and yvanani space in and ground tham managed by Pastadhipath! of Gnanananda Ashramam and Ramananda Ashrama Sadhu Mut. i& NO: 1 OF 20249 Pattion under Section 157 CPC graying thet is the ckcurmstances stated in the affidavit fled In support of the petition, ihe High C Our may be pleased to direct the reapondaents 3 to 12 not fo enter the Gosala of aboul Ac.3.00 cants in Sy. No- 19/1 and 19/2 of Vankolinalern comprising of 5 large sheds and vacant space in and around them managed by Peetach ipathi of Gnanananda Ashramam and Rameananda Ashrama Sadhu Mutt, Pending digpusal of WP anda? of 2021, on the file of the High Court. The pebtion caming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and order of the High Court dated 22. 12. 2027, 84-122081, 24.03.2022 | 29.04.2028 & O8.07 2022 and upon hearing the arqgumenis of Sri M CHALAPAT! RAO Advocate for the Patilioner and of GP FOR MUNCIPAL ADMN URBAN DEV for the Respondent Not and GP for Endawment for Respondent Nos.2, 4 fo 6 and Si M. Laxm! Nerayana Reddy for the resporident Nos. 3, 9 and 70 and GP for Revenue for Respondent Nos. 7, 8 and 72 and the Court made the following. ORDER:
* Neard the counsel for the petitioner. it appears that the respondent Nos. 4&5 Med the counter affidavits. The standing counes! for the respondent Nod seeks time for filing the counter Se .
Liston 17.08.2022.
The interim order granted earlier by this court dated 24.032022 is extended until further orders. <-- in the meantime, the other respandents shall Mle their counters." - Safi Prabhakar Rigen ASSISTANT REGIST FYRUE COPY) RAR SECTION OFFICER POR Ta, One CC to Sri. M Chalanati Mac Advacate [OPUCT <. Two COs fo GP for Municipal Adminstration Urban Development High Court OF Andhra Pradesh. [OUT] ~ Two OCs to GP for Emiowments, High Court OF Andhra Pradesh. [OUT] One CC io Sri M. Laxmf Narayane Reddy, Advocate (OPUC] One spare copy BN ws Bo nby $e YGH COURT BRM DATED 2B/O7 2032 NOTE: List on THOR. 2089 ORDER ey -- WP.No. 30447 of 2634 INTERIM ORDER EXTENDED |