Andhra Pradesh High Court - Amravati
Appanna Eswara Rao vs The State Of Andhra Pradesh on 21 October, 2022
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH COURT OF ANONNA PRADESH AT AMARA
{Special Original Jurisdiction)
FRIDAY, THE TWENTY FIRST GAY OF OCTORER
TWO THOUSAND A! DT WENT YS TWO
"PRESENT:
YHE NONOURASLE SRI JUSTICE OD RAMESH
WRIT PETITIO ON RO: S203 QF 2OR2
Between:
*. Aparna Eswara Rao, Sia, sayana, aged 6S years, Bla. &. Annavaram
Vilage, Turd Mandal Sakinasa & ish RR, Andiva Pradesh,
2. AY. Jagannadarn, So. Late Si Ramulu, aged SO years, R/o. S. Annavaram
Vilage, Tuni Mandal, Sakinada Eistict, Andhra Pradesh.
. Patifianers
{, The Slate of Andhra Fraciesh, Represented by hs Frincinal Secretary
iPanchayalral Depariment), ), Seon tarial Buddings al Velaganud, Guntur Oistirict,
Andhra Pradesh,
a. Phe Distiet Coflectar, nat Go lavas District now Kakinada District, Andhra
Pradesh. :
a. The Vilage Secretary, 8. Annavaran
istrict now Kakinada District, R.
4. Praga ada Venkaleswara Rao, | abu Rao, aged Major, Rio. Door No. 2-285,
S. Aanaveran Vi lage, Tun! Mandal, Kakinada District, Andhra Pradesh
Vis iswanadhula Vasu, Sio. Nargvana Murihy, aged major, N/a. Siva Street, S.
Armavaram Vilage, Tuni Man ial Kakinada Cistict, Andhra Pradesh.
; . Respondents
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WHEREAS the Pettioner above &, ne si fhrough their Advocate V SA
presented st Petéion Ander 4 Arie 728 ¢ iufion of india praying
OLITSt e afitdave {lect therewith, fhe High Gourt may be pleased i Oo
Di rect af ME ne parting ry one in the nature of Wet of
7 riot taking action against the
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ptiar 'permis Sian OF ANY proved p san a froma ath respar adent ¢ Gram Panchayat and also
g ching ] 34 fast site in Sy. No. of 8. Annavaram | Vilage, Tun) Maria Ea
Sadaveri Cietri 4 mow Kakinada District 2 as arbirary and alse oppose. 16
cannons of justice cansaquantially diraci the 4 a and he she raspondant in fake actan
againat the resporuients 4 and 9 harein tng an diegal CONSTUC cian in Sy. No
193 af S. Annavaram Vilage, Tuni M
SOT aa Di istrict dow Kakineds Oietr et
withaut prior permission fran the s uthariiy by ccansidering the notice dater
27. U8 2082 foriawhih,
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AND WHEREAS ihe High Gourt por pe a gaing {he peliiion and affidavit Mex
Rarsin amd upon hearing the arguments of Sr Vv SAI RUMAR Advocate for the
Settioner, direcied issue of notice to the Ri spondent No.8 herein to shaw Cause as to
why this WRIT PETITEON shoul! net be aarnitec
You viz:
Viswanadhula Vasu, S/o. Narayana Murthy, aged major, R/o. Siva Street, S.
Annavaram Village, Tuni Mandal, Kakinada District, Andhra Pradesh.
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, within four (04)
weeks on which date the case stands posted fc for, hearing.
IA NO: 1 OF 2022 i
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 2nd
and the 3rd respondent to take action against. the respondents 4 and 5 herein in
constructing an illegal construction in Sy. No. 193 of S. Annavaram Village, Tuni
Mandal, East Godavari District now Kakinada District without prior permission from the
respondent authority by considering the.notice dated 21.09.2022 forthwith, pending
disposal of WP No. 32703 of 2022, on the file of the High Court. The Court made the
following: a
ORDER:
"Notice to the 5' respondent. . Learned counsel for the petitioner/s is permitted to take out personal notice on the respondent No.5, through RPAD and. file proof of service. Meanwhile, the petitioner is given liberty to file objection/compliant to the 3 respondent within a period of one week, upon which, the 3 respondent is directed to consider and take appropriate action, as per rules. Post after four (04) weeks." ee Sd/- M. SRINIVAS _ ASSISTANT REGISTRAR HTRUE COPY// pas For ASSISTANT REGISTRAR To, .
1. Viswanadhula Vasu, S/o. Narayana Murthy, aged major, R/o. Siva Street, S. Annavaram Village, Tuni Mandal, Kakinada District, Andhra Pradesh. (by RPAD- along with a copy of petition and affidavit) -
2. One CC to SRI V SAI KUMAR Advocate [OPUC]
3. Two CCs to GP FOR PANCHAYAT RAJ RURAL DEV, High Court of Andhra Pradesh. [OUT] _
4. One spare copy BHB MEGH COURT ORY SATED: fqaeao2 NOTRE BEFORE ADMISSION NOTE: POST AFTER POUR WEEMS.
WEP. No 2703 af 2028