Andhra Pradesh High Court - Amravati
H Nagaraju vs Government Of Ap on 28 October, 2022
Author: D Ramesh
Bench: D Ramesh
cee aeabyypees: (SHOW CAUSE NOTICE SEFORE ADMISSION) IN THE HIGH COURT OF ANONRA PRADESH AT AMARAVATI iSpecial a Jurisdiction} FRIDAY, THE TWENTY ERGHTH DAY OF ¢ DO TOBER TO eee AND' WENTY TWO RESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 34885 OF 2022 Between: MH Nagaraiu, S/o. Thirnmaiah Aged about <1 years Rfo.Pedda Thumbalam Vilage Adon Mandal, Kurncal Cistrict Andhra Pradesh. . PP sttioner AND - Gow ernment OF Andhra Pradesh, Rep py fis Principal Secreteary Panchayat Ral, Secretariat Nelapadu, Guritur District, =. The Collector & District Magistats, Kurnoa! Distict, Andhra Pradesh. 3. The Uhetrict Panchayat Officer, Kune) istrict, Andhra Pradesh 4. The Chvisional Pane chayal Offes Pradesh, The Mandal Parishad Development Officer, Adani Mandal, Kurriog! District Andh ihra Pradesh. 8. The Par nohayat Secretary, Representing Pedda Thumbalam Gram Panchayat Vilage, Adon! Mandal Surnool District, Andhra Pradesh Smit. C. Pushpalatha, D¥Yo. Hanumanna Rfo. 1/85, Chinnakadabur Village Paddakadabur Mandal Adon Mandal, Kurnool District Ancihra Pradesh. » Respondents Asion Mandal, Kurnool Distinct Andhra oss ong WHEREAS the Peftioner above named through his Advocate Sn SRIDEV! JAMPAN! presented this "Patition under Arioie 226 of the Canstitution of India praying that in the circumstances stated in the affidavit fled therewith, the High Court may be pigased to issue and Order or directic more parlicularly one in the nature of Writ of Mandamus and declare the inaction of te respondents herein in nat profecting the lard in an extent of Acres. 3-28 cents in Sy No.226 of Pedda Thumbaiam Vilage, Adoni Mandal, Kurnool Distict as egal and arbitrary and consequently direct ihe Oth Respo ondent io take steos fo ston the legal construction made by 7th respondent in the said land: AND WHEREAS the High Court dpan perush a the geitian and affidavit fled herein and upon hearing the argumenis of Sn SRIGEV! JAMPANI Advocate for the Fetiioner and of GP for Panchayat Ral for Res spondents tite 4 and of VVinod & Reddy Advocate for Ressondent Nos. § & § directed issue of notice to the Respondent No. 7 herein, fo show cause as to why this WRIT PETITION shoud net he acimfied. You Wize Smi ¢. Pushpalatha, Dyo. Nanumanna Rio. W755, Chinnakadabur Village Pecdakacabur Mandal Adani Mandal, Kurnool District Andhra Pradesh. are be hereby directed to show cause either appearing in person or through an advocate on or before 25.11.2022 to which date the case stands 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. -- IA NO: 1 OF 2022 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 respondent No.6 to take steps to stop the 7th respondent to make any consiructions in an extent of Acres.2-28 cents in Sy No.226 of Pedda Thumbalam village, Adoni Mandal, Kurnool District and to stall all further constructions pending disposal of the writ petition of WP No. 34883 of 2022, on the file of the High Court. The Court made the following: ORDER
"Notice to the 7" respondent. _ Learned counsel for the petitioner/s is permitted to take out personal notice on the respondent No.7, through RPAD and file proof of service. Post after four (04) weeks." SD/- K.J.RAJA BABU ASSISTANT REGISTRAR TRUE COPY/! 2 For ASSISTANT REGISTRAR To,
1. Smt. C. Pushpalatha, D/o. Hanumanna R/o. 1/55, Chinnakadabur Village Peddakadabur Mandal Adoni Mandal, Kurnool District Andhra Pradesh. (by RPAD along with copy of petition and affidavit)
2. One CC to SRI. SRIDEVI JAMPANI Advocate [OPUC]
3. Two CCs to GP FOR PANCHAYAT RAJ RURAL DEV s»High Court Of Andhra Pradesh. [OUT]
4. One CC to SRI. V.Vinod K. Reddy, Advocate [OPUC}]
5. One spare copy HIGH COURT DAL DATED SEM Z022 ORDER NOTE: POST AFTER FOUR(Od) WEERS. WP.No.34885 of 2022 NOTICE BEFORE ADMISSION