Andhra Pradesh High Court - Amravati
R Ramakrishna Singh vs State Of Andhra Pradesh, on 9 November, 2020
Author: D Ramesh
Bench: D Ramesh
[ 3208 ] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI Special Original Jurisdiction) " MONDAY, THE NINTH DAY OF NOVEMBER, TWO THOUSAND AND TWEN : PRESENT: fo THE HONOURABLE SRI JUSTICE D RAMES WRIT PETITION NO: 20627 OF 2020 ey , The Between: Dr.R. Ramakrishna Singh, S/o Dr. R. Raghunadh Singh. ...Petitioner AND 1. State of Andhra Pradesh, rep. by its Prl. Secretary, Revenue Department, A.P. Secretariat, Amaravati at Velagapudi, Guntur District. 2. The District Collector, SPSR Nellore District, Nellore. 3. The Tahsildar, Nellore Mandal, SPSR Nellore District. 4. M/s Vikrama Simhapuri Traditional Goldsmiths' Cluster, Services Private Limited, rep. by its Managing Director, 12/941, Rajendranagar, Nellore-524001. ..Respondents
WHEREAS the Petitioner above named through his Advocate M/s M Ravindra 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 or order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the 1st respondent in issuing G.O. Rt. No. 982 dated 18.09.2017 on the illegal recommendations of the 2™ respondent in favour of the 4th respondent as illegal, arbitrary, unjust and in violation of Acts.14, and 300-A of Constitution and provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlergént Act 2013 law and consequently set aside the G.O.Rt. No. 982 dated 18.09.2017 of the 1st respondent and also direct the official respondents not to allow the 4th respondent to make any construction in the said property under the guise of the above said G.O. AND WHEREAS the High Court upon perusing 'petition and affidavit filed herein and upon hearing the arguments of M/s M Ravindra, Advocate for the Petitioner, GP for Revenue for Respondent No.1 to 3, 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 Pri. Secretary, Revenue Department, A.P. Secretariat, State of Andhra Pradesh, Amaravati at Velagapudi, Guntur District.
2. The District Collector, SPSR Nellore District, Nellore.
3. The Tahsildar, Nellore Mandal, SPSR Nellore District.
4. The Managing Director, M/s Vikrama Simhapuri Traditional Goldsmiths' Cluster, Services Private Limited, 12/941, Rajendranagar, Nellore-524001.
are directed to show cause either appearing in person or through an Advocate, on or before 08-12-2020 to which date the case stands posted 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.
IA 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 suspend the operation of the G.O.Rt. No. 982 dated 18.09.2017 of the 'st respondent and prevent the 4th respondent in raising any construction over the 12 cents of land comprised in R.S. No. 1376 covered by Old Door No. 62 and 62/1, measuring about 51 4/2 Ankanams in Old Door No. 62/1 and 71 1/2 Anakanams in old Door no. 62 situated in Old Hospital Road, Santhapet, Nellore, SPSR Nellore District, pending disposal of WP No.20627 of 2020, on the file of the High Court. The Court made the following: ORDER "Notice before admission.
The petitioner is permitted to take out personal notice to respondent No.4 by Registered Post with Acknowledgement Due and file proof of service in the Registry.
Post on 08.12.2020. | In the meanwhile, there shall be a direction to the respondents to maintain status quo with regard to raising of any construction over the subject lands." A. / Sd/- P,. VENKATA RAMANA"
ASSISTANT REGISTRAR"
_.. VIKAR I'TRUE COPY// vs For ASSISTANT REGISTRAR To, .
1. The Pri. Secretary, Revenue Department, A.P. Secretariat, State of Andhra Pradesh, Amaravati at Velagapudi, Guntur District.
2. The District Collector, SPSR Nellore District, Nellore.
3. The Tahsildar, Nellore Mandal, SPSR Nellore District.
4. The Managing Director, M/s Vikrama Simhapari Traditional Goldsmiths' Cluster, Services Private Limited, 12/941, Rajendranagar, Nellore-524001. (1 to 4 by RPAD- along with a copy of petition and affidavit)
5. One CC to M/s M Ravindra, Advocate [OPUC]
6. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
7. One spare copy SP HIGH COURT DRJ DATED: 09/11/2020 POST ON 08.12.2020 NOTICE BEFORE ADMISSION .--
WP.No.20627 of 2020 STATUS QUO 4 ) wy