Andhra Pradesh High Court - Amravati
Mohd. Altaf Hussain, vs The A.P. Tourism Development ... on 3 December, 2020
Author: M.Ganga Rao
Bench: M.Ganga Rao
[ 2696 ] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE THIRD DAY OF DECEMBER, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE M.GANGA RAO WRIT PETITION NO: 22514 OF 2020 Between: Mohd. Altaf Hussain, S/o. Mohd. Yousuf Hussain, aged about 50 years, R/o. H.No.13-5- 431/AJ77/A/1, Mahaboob Colony, Karwan, Hyderabad-67. ...Petitioner AND 1. The A.P. Tourism Development Corporation Limited, rep. by its Managing Director, 5" Floor, Stalin Corporate Office, Auto Nagar Industrial Area, Vijayawada, Krishna District. 2. The Chief Engineer, A.P. Tourism Development Corporation Limited, 5" Floor, Stalin Corporate Office, Auto Nagar Industrial Area, Vijayawada, Krishna District. 3. The Superintending Engineer, A.P. Tourism Development Corporation Limited, 5" Floor, Stalin Corporate Office, Auto Nagar Industrial Area, Vijayawada, Krishna District. ...Respondents WHEREAS the Petitioner above named through his Advocate Sri S.GOPAL 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 a writ in the nature of Mandamus or any other appropriate writ, order or direction, by declaring the action of the respondents in not considering and passing orders on the representations made by the petitioner, the latest being dt.7-9-2020, regarding release of payments for the works executed by the petitioner, as illegal, arbitrary and unconstitutional being violative of Articles 14 and 300-A of Constitution of India and consequently direct the respondents to release the payments along with the deposited amounts with interest, for the works executed by the petitioner as per agreement dt.11- 7-2018 executed by the 1® respondent, for providing pump sets to create artificial waterfall and providing illumination to waterfall at Ethipotala, Guntur District. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri S.Gopal Rao, Advocate for the Petitioner and Sri Batchana Hanumantha Rao Standing Counsel for 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 Managing Director, A.P. Tourism Development Corporation Limited, 5" Floor, Stalin Corporate Office, Auto Nagar Industrial Area, Vijayawada, Krishna District. 2. The Chief Engineer, A.P. Tourism Development Corporation Limited, 5" Floor, Stalin Corporate Office, Auto Nagar Industrial Area, Vijayawada, Krishna District. 3. The Superintending Engineer, A.P. Tourism Development Corporation Limited, 5" Floor, Stalin Corporate Office, Auto Nagar Industrial Area, Vijayawada, Krishna District. are be and hereby directed to show cause either appearing in person or through an Advocate, 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, on or before 17-12-2020, on which date the case stands posted for hearing. The Court made the following: ORDER:
"Notice before Admission.
Sri Bachana Hanumantha Rao, learned standing counsel for respondents takes notice for respondents, waives further notice, seeks time to get instructions.
The Registry is directed to print the name of Sri Bachana Hanumantha Rao. Post on 17.12.2020."
Sd/-K. TATARAO ASSISTANT REGISTRA ITTRUE COPYI/ For ASSISTANT REGISTRAR To,
4. The Managing Director, A.P. Tourism Development Corporation Limited, 5tn Floor, Stalin Corporate Office, Auto Nagar Industrial Area, Vijayawada, Krishna District.
2. The Chief Engineer, A.P. Tourism Development Corporation Limited, 5!" Floor, Stalin Corporate Office, Auto Nagar Industrial Area, Vijayawada, Krishna District.
3. The Superintending Engineer, A.P. Tourism Development Corporation Limited, 5'" Floor, Stalin Corporate Office, Auto Nagar Industrial Area, Vijayawada, Krishna District. (Addresses 1 to 3 by RPAD- along with a copy of petition and affidavit) One CC to Sri. S.Gopal Rao, Advocate [OPUC] One CC to Sri. Bachana Hanumantha Rao, Standing Counsel [OPUC] One spare copy Our MM HIGH COURT MGRJ DATED:03/12/2020 NOTE: POST ON 17-12-2020 NOTICE BEFORE ADMISSION WP.No.22514 of 2020