Andhra Pradesh High Court - Amravati
M Gaja Lakshmi vs The State Of Andhra Pradesh on 18 April, 2023
Author: D Ramesh
Bench: D Ramesh
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
(SPECIAL ORIGINAL JURISDICTION)
TUESDAYI THE EIGHTEENTH DAY OF APRILI r
ll^/o THOUSAND AND ll^/ENTY THREE r
:pREsENT:
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 9210 OF 2023
I,Lr'
Betwee n :
M.Gaja Lakshmi, W/o. M.Ramanjaneyulu, R/o D.No.6/619-72A, Benchkotla
village, Guntakal mandal, Ananthapur District.
..lPetitioner
AND
lgr. The State of Andhra Pradesh, Represented by Its Principal Secretary,
Women And Child Welfare Department, Secretariat, Velagapudi,
Guntur District.
2. The District Collector and Chairman, Women And Child Welfare
Committee, Tirupathi.
3. The Child welfare committee, Rep. by its Chairman, office at boys
Welfare home, Mangalam Tiruba'thi Urban Mandal, Tirupathi District.
4. C.Krishnaveni, W/o Late M.Lokesh, Aged about 35 years, Occ. Nurse,
-SVIMS Hospital, Tirupathi.
/ ...Respondents
/~
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
Wer£ s:fd tMO :SnSduaemau sW:i: col ra r?nrgq etrhoer ::rt:ocii o :fmt: :e 3PrerrfiCeuslpa:lnydien ntth :ank:i ug ret hOef
custody of the minor children to their home is without jurisdiction is illegal,
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and M. Yokshitha sai to the petitioner. r
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and ``upon hearing the arguments of Sri
M.Karibasaiah, Advocate for the Petitioner and GP for Women Dev Child
welfare for the Respondent No`s.1`-''& 3 and GP for Revenue for the
Respondent No.2, the Court made the following;
ORDER:
ff Post the matter on 21,O4.2023.i I Respondents are directed to. appear before this Court along with records on next date of hearing." `,i,, I Sd/-S. SRINIVASA PRASAD //TRUE COPY// •t ASSISTAN# For. SECTION OFFICER To,
1. The Princ-lpaI Secretary, Women And Child Welfare Department, secretariat, velagapudi, Guntur`District, State of Andhra Pradesh. (DIRECTED TO APPEAR BEFoRE THIS ON NEXT DATE OF HEARING)
2. The District Collector and Chairman, Women And Child Welfare committee, Tirupathi. (DIRECTED TO APPEAR BEFORE THIS ON NEXT DATE OF HEARING) ,
3. The Chairman, Child welfare committee, office at boys Welfare home, Mangalam Tirupathi Urban MandaI, Tirupathi District. (DIRECTED TO APPEAR BEFORE THIS ON NEXT DATE OF HEARING)
4. C.Kr'lshnaveni, W/o Late M.Lokesh, SVIMS Hospital, Tirupathi.
(Addressee Nos.1 to 4 by SPEED POST) (DIRECTED TO APPEAR BEFORE THIS ON NEXT DATE OF HEARING)
5. One CC to Sri. M.Karibasaiah, Advocate [OPUC]
6. Two CCs to GP for Women D6v child welfare, High Court of Andhra Pradesh. [OUT]
7. Two CCs to GP for Revenue, Hi`gh Court ofAndhra Pradesh. [OUT]
8. One spare copy ..`.- rm iE
-,\.
® HIGH COURT DRJ DATE D : 18/04/2023 NOTE: POST THE MATTER ON 21.O4.2O23 ORDER WP.No.9210 of 2023 ;I',i.3 /ri i_,..a
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-i.~ _~ APPEARANCE