Andhra Pradesh High Court - Amravati
Punati Vikram vs Thethe State Of Andhra Pradesh on 8 July, 2022
Author: D Ramesh
Bench: D Ramesh
(HOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
(SPECIAL ORIGINAL JURISOICTION}
FRIDAY, THE EIGHTH BAY OF JULY, TWO THOUSAND AND TWENTY TW:
PRESENT? .
THE NONOURASLE SRI JUSTICE D. RAMESH
WRIT PETITION No. 17898 of 2022
Between:
{.Punati Vikram, S/o. Ravibabu, Aged 34 years, Occ : Sarpanch, Rfo i. 84,
Yenugopala Put ram, Kotikalapudi, Addanki Mandal, Bapatia District, Pin- 323207)
2.Xarrutia Srinivasa Rao, S/o. Verkkateswarlu, Aged 31 years, Occ ¢ Farmer,
7-21 Venugopala Purarn, Kotikalapucl, Addiank! Mandal,
Sapstla District- Pin- 823204.
.. Petitiansr
AND
1. The State of Andhra Pradesh, Rep. by its Princinal Secretary Department of
Revenue, Secretariat Buildings. ¥el agapud. Guntur District.
&. Special Collector, Land acquisition, Sandula Obulareddy Gundlakamma Project
Ongale
3. The istrict Collector, Papal, bapatla 8 District.
4, The Revenue Divisional Officer, Chirala, Bapatla strict
%. The Tahsiider, Addank: sandal Sapatia District.
& The Fachayathi Secretary, Kotikalapud!, Addank? Mandal, Bapatla District.
*, Unnam Chinna Perayya, S/o. Anjaneyulu, Qcc : Far mer, 3-490,
Yenugapala Purarn, Kotikalspudi, Addanki Mandal,
Banpatia District, Pin - 22320%.
ow RESPaNdents
WHEREAS the Petitioner above named through their Advocate
SRE K. V. ADITYA CHOWDARY, presented this Petitien under Article 226 of the
Cansiitution of incia praying that in the circumstances stated in the affida AVE Alised
therewith, the High Court may be pleased may be pleased to issue a writ. order or
direction more particularity one in the nature of Writ of Mandamus declaring the
action of the Respondent No.3 to 5 in not implementing the proceedings vide Roc No.
WO/2007, dated 21.07.2016 issued by the Respondent No.2 as fegal, arbitrary and violative of Principles af Natural Justice, consequently direct the Respondent No.4 to 6 herein te comply the proceedings vide Rac No. 50/2011, dated 21OV 2016 of Respondent No.2 by revmoving the encraachment and deliver the position to the Petitioner's Panchayathi.
_ AND WHEREAS the High Court upon perusing the petition and affidavit Hied herein and upon hearing the | a eu mnents of SRP OR V¥. ADITYA CHOWDARY, Advocate for the Petitieners and of the G.P. for Revenue for respondent Nos. 1 to 5. and of the G.P. for Panchayat Raj for respandent No.2, directed issue of natios to the Respondents herein returnable in four (04) weeks to shaw cause as to why this WRIT PETITION should not be admitted.
You virz (. The Principal Secretary, Department of Revenue, State of Andhra Pradesh, secretariat Bujidings. Vela agapud), Guntur District,
2. The Special Callectar, Land acquisition, Kanduls Qbhulsreddy Gundiakamma Project, Ongole, Frakasam District.
3. The District Collector, Bapatla, Rapatia [Nstrict.
4. The Revenue Divisional Officer, Chirala, Sapatla District
3. fhe Tatsildar, Addanki Mandal, Bapatia District.
- Conte..2...
&. The Pachayath! Secretary, Kotikalapudi, Addanki Mandal, Bapatla District. 7 Unnam Chinna Perayya, $/o. An neyulu, Occ: Farmer, 1 10, Yenugopals Puram, Kotikalapudl, Addanki Mandal, Banatia District: Pin - S2a201.
are directed to show cause either appearing In persort OF through an advocate as i) why in ties circumstances set out im the petition and the affidavit fled therewith capy enclased} this WRIT PETITION shaulc net be admitted. i ANo. Loaf 2022 c Petition under Section 197 CRC oraying that in the circumstances stated in the affidavit fled In support of W-.B., the High Court may be pleased to direct the Respondent J and 4 herein fo comsider the representation of the Petitioner and pass appropriate orders, expeditiously, pending disposal of WLP. No. 1 7898 af FORZ, an the fle of the High Court.
'The Court made the fallawing ORDER :-
"Notice before admission returnable in four (04) weeks. Petitioners are permitted to take out personal notice on RY through RPAD and file proof of service inte Registry. :
As per the remarks submitted by the R2 to the Government Pleader who submitted that the proposals are pending before the 5" respandent and hence the 5° respondent is directed to take appropriate action as per the proposal sent by the Special Collector, Land Acquisition, PSVP, Ongole dated 21.7.2016 and file compliance report siong with counter.3
Sd}. K.PATA RAG DEPUTY REGISTRAR Post after four (04) weeks."
¥o
4. The Principal Secretary, Department af § Secretariat Bufidings, Velagapuch. Gut et.
3. The Special Collector, Land acquisition, Kandula Obulareddy Gundlakamma Project, . Oneole, Prakasam District.
2. The District Collector, Bapatia, Bapatla Dis yok, 4 The Revenue Divisional (¥ficer, Chirala, Bapatla mistrict. % The Tahsildar, addanki Mandal, Bapatla District. 5, The Pachayathi Secretary, Kotiss suc, Addanid Mandal, Bapatla District. 7 Unnam Chinna Perayya, S/o. Anjaneyulg, Oce : Farmer, 1-19, Yenugopala Puram, Kotikalapudi, Addanki Mandal, Banatia District- Pin - S22201.
{Addressee Nos. 1 to 7 by READ along with a copy of Petition & Affidavit} & Two COs to the G.P. for Revenue, High Court af A.P., af AmaravatiiOOT) |
2. One CC to Sri KW. Aditya Chowdary, Advacate(QPuc) . 10, One spare copy.
oo ee ae HIGH COURT ORI DTLO8-O7- 2022.
NOTICE BEFORE ADMISSION | W.PLNo. T7898 of 2002 DIRECTION