Andhra Pradesh High Court - Amravati
Ravi Nageswara Rao vs The State Of Ap on 2 July, 2021
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI a ' (Special Original Jurisdiction) FRIDAY, THE SECOND DAY OF JULY > TWO THOUSAND AND TWENTY ONE 'PRESENT: THE HONOURABLE SRI JUSTICE BATTU DEVANAND ~~ : WRIT PETITION NO: 12605 OF 2021 --- Between: R/o.D.No. 1-79, "Hanumojupalem Road, "inkollu village and Mandal, Prakasam District. ZY .. Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary to Government, _ Panchayat Raj and Rural Development Department, Secretariat, Velagapudi, Amaravati, Guntur District. 7 . District Collector, Prakasam District at Ongole. " District Panchayat Officer, Ongole, Prakasam District. ~ Tahsildar, Inkollu Mandal, Prakasam District. -~ inkollu Gramapanchayat, Rep.by its Panchayat Secretary, Inkollu village and Mandal, Prakasam District.~- ae WN vee Respondents WHEREAS the Petitioner above named through his Advocate Sri Naga Praveen Vankayalapati 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, order or direction more particularly one in the nature of WRIT OF MANDAMUS declaring the action of respondents 2 to 5 in making efforts to demolish the portion of residential house in bearing Door Number 1-19 for an extent of admeasuring 185 sq. yards of Inkollu Gramapanchayat and Mandal of Prakasam District is contrary to provisions of Andhra Pradesh Panchayat Raj Act, 1994 and rules framed there under, as illegal, irregular, irrational, without any authority of. law. and violative of Articles 14 and 21 of the Constitution of india and consequently direct the respondents to revoke the proceedings as initiated against the petitioner residential house, AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri Naga Praveen Vankayalapati Advocate for the Petitioner and of Government Pleader for Panchayat Raj for the respondent Nos.1 to 3, and Government Pleader for Revenue for respondent No.4 and Sri V. Vinod K Reddy, Standing Counsel for the respondent No.5, 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 to Government, Panchayat Raj and Rural Development Department, Secretariat, Velagapudi, State of Andhra Pradesh, Amaravati, Guntur District. 2. District Collector, Prakasam District at Ongole. 3. District Panchayat Officer, Ongole, Prakasam District. 4. Tahsildar, Inkollu Mandal, Prakasam District. 5. The Panchayat Secretary, inkollu Gramapanchayat, Inkollu village and Mandal, Prakasam District. are be and hereby directed to show cause either appearing in person of through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclased) this WRIT PETITION should not be admitted, on or before 30-07-2021 on which date the case stands posted for hearing. The Court made the following: ORDER:
"Notice before admission.
Learned Government Pleader for Panchayat Raj takes notice for the respondent Nos.1i to 3, the learned Government Pleader for Revenue takes notice for respondent No.4 and Sri V. Vinod K Reddy, learned Standing Counsel appearing for the respondent No.5. Post on 30.07.2021 to enable the respondents to file their counter-affidavits."
Sd/- M. SRINIVAS "
ASSISATNT REGISTRAR To mer) SECTION OFFICER HTRUE COPY!!
4. The Principal Secretary to Government, Panchayat Raj and Rural Development Department, Secretariat, Velagapudi, State of Andhra Pradesh, Amaravati, Guntur District.
District Collector, Prakasam District at Ongole. District Panchayat Officer, Ongole, Prakasam District. Tahsildar, inkollu Mandal, Prakasam District. The Panchayat Secretary, Inkollu Gramapanchayat, Inkollu village and Mandal, Prakasam District(RR 1 to by RPAD- along with a copy of petition and memorandum of grounds) One CC to Sri. Naga Praveen Vankayalapati Advocate [OPUC] One CC to Sri. Vined K Reddy, Standing Counsel[OPUC] Two CCs to GP for Panchayat Raj Rural Development, High Court Of Andhra radesh. [OUT
9. Two CCsto GP for Revenue, High Court Of Andhra Pradesh. [OUT
10.One spare copy akwn CoM pr HIGH COURT DEVJ DATED:02/07/2021 NOTE: POST ON 30.07.2021 TO ENABLE THE RESPONDENTS TO FILE THEIR COUNTER-AFFIDAVITS NOTICE BEFORE ADMISSION WP.No.12605 of 2021