Andhra Pradesh High Court - Amravati
Dasari Nagaraju, vs The State Of Andhra Pradesh, on 22 July, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
(SHOW CAUSE NOTICE BEFORE ADMISSION) .
IN THE HIGH COURT OF ANDHRA PRADESH AY AMARA
(SPECIAL ORIGINAL JURISDICTION) :
FRIDAY, THE TWENTY SECOND DAY OF JULY
TWO THOUSAND AND TWENTY TWO
>-PRESENT:
THE HONOURABLE SMT JUSTICE KONGARA VIJAYA LAKSHNI
WRIT PETITION NO: 21942 OF S023 wr
Seiween:
J+ Dasari Nagaraju, Sic, iste Q.Narasinhiulu, aged 63 years, Gco- Reta. Jaint
Director, Ryo. Flat No.4, Mghalakslun Meadows, Road No.12. Panchayat
Colony, Manikonda, Nyderabad-88, TS.
2 Vi Boleswara Rajuy S/o. late Nageawara Raju, Aged 61 years, Ooo. Retd. Ade.
: Director, Rio. HLNod-45-17, Fist No 803, Gsupal Arcade, Pedaweattair,
Vigsakhanatnam-17.
GVAV.S. Ghowdary, S/o. late Salyanarayana Murthy, Aged 81 years, Goo Reta,
Asst. UNrector, Rio. HINO 229444, SL-O4-7) Paramount Towers, Sriram
Properties, Yendaca, Visakhapatnam Rural, Visakhapainam-45, Andhra
Pradesh,
4. So Ramana Rao, Sio. late Perayya, Aged 61 years, Oce- Reid. Asst. Director,
" Bla. HNO 27-185, Srinagar, Near LEF Church, Cid tajuvaka, Visakhapatnam.
28,
-» Patitioners
AND
TY. The State of Andhra Pradesh, Rep. by ts Princinal Secretary, industries and
Commerce (MI Department, Secretariat. Amaravathi, Guntur District,
& The Dlrecter General (VIG. & ENFT and EO, Pri, Secretary to Government,
Guntur District, Anchra Pradesh.
The Director of Mines and Geningy, Depariment of Mines and Geology, ;
. Government of Andhra Pradesh, Sri Anjsneya Towers, 87-104, B-Block, BP and
6" Floors, fbrahimpataan, Viiayawada.
4. The Vighence Conwmissioner, Andhra Pradesh Viglence Cammission,
Secretariat Buildings, Valagapudi, Anchra Pradesh.
a
Respondents .
WHEREAS the Petitioners above named through their Advocate Sri RADHA
KRISHNA LANKISETT! presented this Petiion under Articha 228 of the Constigdion of
india praying that in the circumstances stated in the affzigwil fled therewith, the Nigh
Coun may be sleased to issus a Wirit of Mandarnus, or any other appropriate writ, order
or direction, declaring the action of fhe 1° raspondent in issuing meno
No.4{49/NIGAVS018, dated 13.7.2022 directing the 3° respondent to fle criminal
Gases against the petitioners as Mega, arbitrary and contrary fo the vigilance report
No T?CG No 888NSENRIZO14-1), dated 24.3.2018 and vinlative of Article 31 of tha
Conatiufion and set aside the same.
AND WHEREAS the High Court upon perusing the petifion and affidavit Med
herain and upon hearing the arqurnents of SH Racha Krishna Lankivetti, Advocate for
fhe Peliioners and GP for Sendcas-ll for the Reagondent Nos.t fo 3 and GP for
Services-| for the Respondent No.1, directed iasue of noties to the Respondents herein
ip show cause as te why this WRIT PETITION should not be admitted.
You viz
1. The Frincipal Secretary, Industries and Commerce (M-HD Department,
Secretariat, Ameravathi, Guntur iieinot, State of Andhra Pradesh,
«. The Director General (VIG. & ENFT) and EO, Prt, Secretary to Government,
Gunur District, Andhra Pradesh,
S. The Director of Mines and Geclagy, Department of Mines & Geology, .
Government of Andhra Pradesh, Sri Anjaneya Towers, $7-104, B-Block, 5° and
8" Floors, Ibrahimpainam. Vilayawada,
ao"
4. The Vigience Cammissioner, Andhra Pradesh Viglhence Cammission,
Secretarial Buddings, Velagapudi, Andhra Pradash.
gre be and hereby directed to show oguse either appearing in person or TROUGH aN
Advocate, as to why in the circumstances set out in the petition and the affidavit fled
therawith (copy enclosed} this WRIT PETITION should not be admitied. on or before
22.08.2022, on which date the case stands posted for Hearing,
IA NO: 7 OF S082
Pefition under Section 181 CPO fs fled praying that in the circumstances stated
in the affidavit Med in support of the writ petition, the High Gourl may be pleaser to
x
grant interim suspensian of the memo No.4 14G/NIG._A T2018, dated 14.7.2029. pending
Uisposal of WP No.219%2 af 2022, an the fie of the High Court
The Court made the following:
ORDER:
"Noting Before admission, Learned Government Pleadar sesks Hme to Se counter affidavit, Post this case on 22.08.2022, Respondents are directed to not fo Ale criminal complaints against He peitioners pursuant to the memo dated 13.07.2622 of the « respondent, pending further orders.
Ris made clear that the respandents are at Hberty to proceed against the petitioners in accordance with law."
Sd/- A. VIAY BABU ASSISTANT REGISTRAR Fo SECTION OFFICER _ Ta, "i The Principal Secretary, industries and Commerce (MAN) Desariment, we Secretariat, Amaravathi, Guntur District, State of Andhra Pradesh.
2. The Orector General (VIG. & ENFT) and £0. Pr. Secretary to Goverment, _~ Suntur [ietrict, Anchra Pradesh.
3. The Director of Mines and Geology, Department of Minas & Geaingy, * Gavernment of Andhra Pradesh, Si Anianeya Towers, #71 Od, 8 Block, S* _ 8 Floors, Ibrahimpainam, Vilayawada. od. The Vighence Commissioner, Andhra Pradesh Vigisnes Cornynission, Seorstariat Buildings, Velagapunl, Andhra Pradesh. (Addressee Nos.] ta 4 by ~RPAD. along with a copy of os pand affidawih _Sne CC to Sri. Radha Kishna Lankiselti, Advocate fOPUCI Two GCs fo GP for Serviogs | High Court of Andhra Pradesh. iQ] "Two OCs to GP for Servings 1), High Oourt of Andhra Pradesh. IOUT} One spare copy ari ~ GR od OH Cot, HIGH COURT KYL DATED 22/07/2022 NOTE: POST THIS CASE ON 22.08.2022 NOTICE BEFORE ADNHUSSION WP. No 2ta12 of 2022 DIRECTION