Andhra Pradesh High Court - Amravati
Tammisetty Padma vs The State Of Andhra Pradesh on 27 April, 2022
Author: D Ramesh
Bench: D Ramesh
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SHOW CAUSE NOTICE BEFORE AOMISSION)
HGH COURT OF ANDHRA PRADESH AT AMARAVATI
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iSoscial Original Jurisdiction}
TY SEVENTH DAY OF APRIL
> AN! > TWENTY TWO
'SENT:
Ri JUSTICE D RAMESH
INO: 8487 OF 2032
WEDNE ° DAY THE TY
PATIO THOUS. AN
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THE HONOURABLE.
WRIT PETYPROS
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Selweeny
Tarmmisatty Padma, Wis. Yela Man: dayya. Aged 44 years, Occ. Housewife, R/o.
Se-O/AS, Chakarla Gazer, 24, Nandigarna, Krishna District,
oo» Petioner
AND
1. Fhe State of Andhra Pradash, Rep. Ry Hts Princioal See: etary t to Government,
Municipal Administration and Lirhen. Dave lonment Deparment, Secretarial,
Vela gapud!, Amaravatl, Guntur Disivet.
é. The Commissioner, AP Capita! Regional Development Authority (AP ORDA)
Lenin Center, Basi ce Apsara Theater, G saovernopel, Viayawada- 520 O08.
Nandigama, Krishna District,
3. The Commissioner, Nandigama Nagar Panchayat, Nandigama, Krishna District,
& The Town Plann) ng Officer, Town Pianning Section, Nand! gama Nagar
Panchayat, Nanci igasmia, Rrishna UNstect.
The District Collector, Srishna Disitict at Machili
Gadiparthi Narasiniha Rao, Sfo. GS. Lakahma ayya
ee
LTE
ipainam
Thotakura Mural H Dhanumiays Rao, Sis. TS
Cherukurl Srinivasa Rao, Sic. Cheruku | Be par
aif WAM ayy
au,
TAD od
(Respondents No. 6 16 & Gee. Bu der, Bio Ramannapeta Road, 27, Nandigarnas
Nagar Panchayat, Krishr 1a Distr ict 921 785}
o. Respondents
WHEREAS the Petitioner named through their Advacate Sri
VONLY SURYA BATT Vi presented this Pe Non under Article 2268 3 of the Constitution of
india praying that in the circumsiances stated in the afiday? fled ther rawih, the High
Cour may be plessed tc issue @ writ orde ef OF divection more particularly one in the
lature of VA vRIT OF MANDAMUS declaring the inaction of respondaris, on petifioner
repregentation dated 16.02.2022 and Ta.322021, submitied for demolition of ile gal and
unauthorized construction made by 6 to & Respondents at Ward No.i6, In the linis of
Nandigam Town, Krishna Cistrict comrary fo the plane fe.(1} Permit Nas.
1145/002 OBINDGINARID 2020, (S34 148/003 SIB/NDGIOEAI2Z020 {3}
1145/0028 V/BINDGIREASO20 DL 28 ¢ April 2020 respectively approved by cae otaent
No. S and 4 and consequent! ¥, endanger ag ihe ives of the surrounding inhabitants is
Violation of A. i: Matronolitan Region ant Urban Development 2016 and A PF. Build! os
Rules of 2017 and regulations framed there under and offends Article 14, 27 of
Constitution of india and well saliled ps plas of natural justice anc consequen Hy dirent
the respondents part icularly the Respon went No. 2 fo § to demolish the already
canstructed portion thereof, by gravent ing further il egal construction.
AND WHEREAS ihe High Court: ups n perusing the petition and affidavit Hed
herein and upan hearing the van ee of Sri V.N.V.SURYA DATTU Advocate for the
Patiioner and GP for Mun} iaipal Administration for Respondent Nos.7 and Sri Kase
jagan Mohan Reddy for APCRGA for Respondent No.g and Si M Manohar Reday, Sc
for Respendant No.3 & 4 snd CF for Revenus for Respondent No.5, directed issue of
natice fo the Resroncdente herein to show. SAUSS as Io why this WRIT PETITION s shoud
not he admitted,
You viz
1. The Principal Secretary to Government, Mi unicioal Administration and Urban
Development Oepariment, , Secretar iat; Velagapu di State of Andhra Praciesh
Amaravati, Guntur District,
2. The Commi issioner, AP Cap
Lenin Center, Beside ARS ares
Nandi gama, Krishna Distric
3. The Cammissioner, Nandi gat
4. Yhe Town Planning Of cer
Panchayat, Nandlige mis
G. The District Collector, Krishna Disticf ai Machiinatnam.,
8 Gediparthl Narasimha Bao. Sidi Go Lakshrna ayya, Oco. Buller, Rio
Ramaniapata Road, ai, Nandigar 1S Nagar | Panchayat, Krishna CNetrict- 5217185.
7. The e skura Murai i Dhanum jaye Rad Sk Seetharamayya, , Qcc. Bul Hider, Rio s
Ramannapeta Road. ZF Nai Mga Nagar Panchayat, Krishna District 527185,
8, Cherukun SNvass Rao, 8 of. Gherukurl Paparao, , Geo. Bulcer, Ryo
Namannapeis Hoad, 27, Nand aina Nagar Par aehayat, Kr shna District. 21185.
Bo
' wey
anchayat, Nandigama, Krishna District:
ng Section, Nandigema Nagar
oh
cond »
USe ether appearing in person ar through
: tances set ot in the petivion and the
this WRIT PETITION should not be
are be and hereby directad to
an Advocate, as to why in
affidavit fled therewih (cop
adeted.
iA NO: TOF 2022
ges
Petfon under Section 157 CPC praying that in the cirownstane Sate | ry ihe
aiidavil fled in support of the pe the High Cov uit may be pleased to di rack the
Respondents Ben icularly the' Neen "No. 2 to 4 ip consider and | nit vate MSACOISayy
action an pe Honers representation dated: 16.02 S082 and 12.12.2021 subrnitted for
demolition of egal and UNBE const uCtOR oF reside Nal cum commercial
Sullding constituting ground anc Ry ondanis No. & to & at 16° ward,
beade HCL Retail cutiet, at Nan . Aoshna District without ebtaining
necessary permission and appr . gaporidents th fereby anudangering the
ves of the meapie, Dy ive ; soltan "Regio and Urban Davelonrment 2046
and ALP. Buflcing Rul ies of 207) *, pending disposal of WE No. Q45F of 2082. an the fils
the Nigh Court. a
The Court made the following:
ORDER:
z aaes & 33S "Notice.
Leamed counsel for the petitionaivs is permitted fo take out personal notice on the respondents 6 te 8 th rough READ and fNe proof of service. Learned Standing Counsel submitted that based on the representation made by the petitioner/s, they will inidate actien and proceed whh the same fs accordance with the provisions of 4 he ARE in view of the same, post after Suramer V Vacation, 2023." Sd M SURYANSONA REDDY ASSIST ANT. REGISTRAR HYRUE COPY Xe ae For ASSISTANT REGISTRAR Fe,
1. The Principal Secretary to Govern ait oli i Adauristration and Urban D evelopment Deparinert mi, Secretariat, V4 Udi, State of Andhra Pradash o>.
Amar avatl, C Guntur District. &. The Cammissionar, AP Capital Regier tho oy y (AP ie Lenin Center, Beside Ansara Theater, Gaveropel, Vilayawada- $20 G00 Nandigama, Krish nea District. S. The Corrunis *, Nandigan i TNen ata ant & LAS VEN loprnent DAU ast Nendigama, Krishna Clstriet, LLL,
10. Twe Cs te 6 V4.
The Town Planning Officer, Town P tani ning Section, Nandigamsa Nagar Panchayat, Nandigama, Kr isha | Distiet. The Nstdet Oo Hector, Krishna istrict ath Machiipainam, Gadiparthi Narasimha Reo. Sio G. Lakehmayya, Ces. Sullder, Rio Ramannapeta Road, 27, Nandigama Nagar Panchayat, Krishna District- S27 185. Thotakura Murali | Dhanumiaya Rao, S/o. T. Seetharamayya, , Con. Sullder, Réco Ramannapeta Road, 27, Nandigama Nagar Panchayat, Krichna District 521788. Gneruxurl Srinivasa Rao, ¢ fo, Cherukurl Panarao, , Oee. Builder, R/o Ramannapeia Road, 27, Nandigama Nagar Panchayal, Nrishna District S2 1185, (1 to 8 by RPAD- aleng with a copy of petition and memorandurn of grounds} One CC io SRE V ' VISURYA DATTU Advocate fOPUD] BFOR MUNCIPBAL & ADMN URBAN DEV High Caurt Of Andhra Pradesh. [OUT] Twa CCs to GP FOR Revenue, High Court Of Andhra Pradesh. POUT).
12. One OC to SREM Manohar Reddy, SC Advocate [OPUC}
3. One CC to SRE Kasa Jagan Mohan Reddy, SC Advocate PORUC] +4. One Spare copy BR "elgatavcianuaniniiiiiiiiiit HGH COURT DRS DATED 2742082 POST AFTER SUMMER VACATION, 28 NOTICE BEFORE ADMISSION WP No O48? af 2022