Andhra Pradesh High Court - Amravati
Tadangi Rama Rao, vs Ganta Appanna, on 1 September, 2020
Author: J.K. Maheshwari
Bench: J K Maheshwari, K Suresh Reddy
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HIGH COURT OF ANDHRA PRADESH : AMARAVATI
CHIEF JUSTICE J.K. MAHESHWARI
&
JUSTICE K. SURESH REDDY
I.A.No.1 OF 2020 in/and W.A No.81 of 2020
(Taken up through video conferencing)
1. Tadangi Rama Rao, S/o Sitham Naidu,
Aged 60 years, Occ: District Secretary,
Akhila Bharata Adivasi Vikasa Parishad,
R/o Shobalatha Devi Colony, Kurupam Mandal,
Vizianagaram District, and (3) others.
.. Petitioners/Appellants.
Versus
Ganta Appanna, S/o late Adanna,
Aged about 69 years, Occ: Retired MPDO,
Mantikonda village, Kurpam Mandal,
Vizianagaram District and (55) others
..Respondents.
Counsel for the Petitioners/Appellants : Sri J. Satya Prasad
Counsel for respondents 1 to 47 : Sri M. Krishna Rao
Counsel for respondent 48 to 51 : GP for social welfare
Counsel for respondents 52 to 56 : GP for Revenue
ORAL ORDER
Dt: 01.09.2020 per J.K. Maheshwari, CJ
1. This Writ Appeal has been filed by some persons along with I.A.No.1 of 2020, which is an application seeking leave to file appeal against the order dated 29.11.2019 in W.P.No.12675 of 2019, stating that they are the members of Akhila Bharata Adivasi Vikasa Parishad. 2
2. In the affidavit filed in support of the above I.A.No.1 of 2020, it is not stated that after filing the application by the writ petitioners for grant of caste certificates, the appellants submitted their objections for not granting such certificates. The bald allegation made by the appellants before this Court is not tenable. Therefore, leave cannot be granted.
3. It is to be noted that the Government has already filed W.A.No.248 of 2020 challenging the order passed by learned single Judge in W.P.No.12675 of 2019, dated 29.11.2019.
4. In view of the above, we are not inclined to accept I.A.No.1 of 2020 filed by the appellants seeking leave to file the appeal.
5. Accordingly, I.A.No.1 of 2020 is dismissed. Consequently, the Writ Appeal stands rejected on the ground of not having locus standi. No costs. All the miscellaneous applications shall stand rejected.
J.K. MAHESHWARI, CJ K. SURESH REDDY, J
Nn.
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HIGH COURT OF ANDHRA PRADESH : AMARAVATI CHIEF JUSTICE J.K. MAHESHWARI & JUSTICE K. SURESH REDDY I.A.No.1 OF 2020 in/and W.A No.81 of 2020 (per J.K. Maheshwari, CJ) Dt: 01.09.2020 Nn