Andhra Pradesh High Court - Amravati
Cheruvu Chenchu Lakshmi vs The State Of Andhra Pradesh on 3 September, 2020
Author: T. Rajani
Bench: T. Rajani
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISIDICTION) THURSDAY , THE THIRD DAY OF SEPTEMBER TWO THOUSAND AND TWENTY :-PRESENT: THE HONOURABLE SMT JUSTICE T. RAJANI WRIT PETITION NO: 43074 OF 2020 Between: 4. Cheruvu Chenchu Lakshmi, W/o Pullaiah, 2. Chennapragada Ramesh Babu, S/o Chakradhar Petitioners AND 4. The State of Andhra Pradesh, Rep. by its Principal Secretary, Department of Revenue, Secretariat Buildings, Amaravathi, Andhra Pradesh. The Director of Mines and Minerals,, Government of Andhra Pradesh, Anjaneya Towers, D.No 7104, Ibrahimpatnam, Vijayawada. The District Collector,, Prakasam District, Ongole. The Assistant Director of Mines and Minerals, Maruthi Nagar, Kurnool Road, Ongole. The Tahsildar, Chimakurty Mandal, Prakasam District. M/s Prudvi Projects, Represented by its authorized representative, 183, Road No11, Prashasan Nagar, Jubilee Hills, Hyderabad-500096 an RO N Respondents WHEREAS the Petitioner above named through their Advocate Sri V.R Machavaram 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 an appropriate Writ, Order or Direction, more particularly one in the nature of Writ of Mandamus declaring the action of respondent No Sissuing No objection certificate (NoC) Re A/149/2019 dated 18.05.2020 in favour of respondent No 6for issuance of mining license by respondent Nos 2 and 4 in respect of lands in Survey Nos 130 Sy.No 162 and Sy.No 163 RajupalemLaxmipuram village, Cheemakurty Mandal, Prakasam District, belonging to the petitioners by changing the nature of land as VaaguPoromboku (stream wasteland) manipulating the revenue records as arbitrary, illegal and consequently set aside the No objection certificate (NoC) Re A/149/2019 dated 18.05.2020 in favour of respondent No §given by the respondent No 5 for issuance of mining license by respondent Nos 2 and 4 in respect of Survey Nos 130 Sy.No 162 and Sy.No 163 RajupalemLaxmipuram village, Cheemakurty Mandal, Prakasam District, and grant AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and order of the High Court dated 04.08.2020 made herein and upon hearing the arguments of Sri V. R. Machavaram Advocate for the Petitioner, directed issue of notice to the Respondent No.6 herein to show cause as to why this WRIT PETITION should not be admitted. You viz: The Authorized representative, M/s Prudvi Projects, 183, Road No11, Prashasan Nagar, Jubilee Hills, Hyderabad-500096 are directed to show cause either appearing in person of through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 01.10.2020 on which date the case stands posted for hearing 1A NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to grant mining license in the lands covered by Survey Nos 130 Sy.No 162 and Sy.No 163 RajupalemLaxmipuram village, Cheemakurty Mandal, Prakasam District, in favour of the respondent No 6, pending disposal of the main Writ Petitionand pass, pending disposal of WP No. 13074 of 2020, on the file of the High Court. The Court made the following: ORDER: issue notice to R-6. The petitioner shall serve notice on R-6 and file proof of service in the Registry. Post on 01.10.2020. Till then, interim order is extended. Sd/- E. KAMESHWARA ASSISTANT REGIST ITTRUE COPYI/ For ASSISTANT REGISTRAR To 4. The Authorized representative, M/s Prudvi Projects, 183, Road No11, Prashasan Nagar, Jubilee Hills, Hyderabad-500096 (by RPAD- along with a copy of petition affidavit) 2. One CC to Sri V. R. Machavaram, Advocate [OPUC] 3. Two CCs to GP for Revenue ,High Court of Andhra Pradesh. [OUT] 4. One spare copy tvr ' HIGH COURT TRJ DATED:03/09/2020 NOTICE BEFORE ADMISSION WP.No.13074 of 2020 POST ON 01.10.2020 *
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