Andhra Pradesh High Court - Amravati
District-521324 vs The State Of Andhra Pradesh on 1 April, 2026
[3552 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATC
(SPECIAL ORIGINAL JURISDICTION) fs *15 5*'- ii'a*
3-
WEDNESDAY, THE FIRST DAY OF APRIL /
> ^ '
is,
TWO THOUSAND AND TWENTY SIX
: PRESENT:
HONOURABLE THE CHIEF JUSTICE DHIRAJ SINGH THAKUR
AND
THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN
WP(PIL) NO: 68 OF 2026
Between:
Sri Boddul^mesh, Occ Farmer/Agriculturist S/o. B. Krishna iMurthy, aged
about 46 years R/o. Chorampudi village, Bantumilli Mandal Krishna
District-521324, A.P Email [email protected] Mobile No
9494496439 Aadhar No 346906155663 SBI Bank A/c.No 20169409422.-
...Petitioner
AND
1. The State of Andhra Pradesh, Rep.by its Secretary Department of
Animal Husbandry and Fisheries A.P. Secretariat, Valagapudi Guntur
District-522238., A.P.
2. .The Secretary, Department of Revenue A.P.Secretariat, Velagapudi-
522238.
3. The Commissioner, Department of FisheTies, Bandar Road, Poranki-
521137. Vijayawada Rural, A.P.
4. The Collector and District Magistrate and Chairman, District Level
Implementation Committee Krishna Distri^, Machilipatnam. 521001
5. The Joint Director, Fisheries Department, Machiyipatnam.-5210 01.
6. The Tahsildar, Bantumilli Mandal, Krishna District.-521324
7. Sri Revu Gopala Krishna, Business H/o. Revu Naga Lakshmi, Sarpanch
Chorampudi Village, Bantumilli Mandal Krishna District.-521324.
...Respondents
WHEREAS the above named through his Advocate SRI KALLEMU VIJAYA RAJU presented this pleased to issue a writ, Order or Direction more particularly one in the nature of writ of Mandamus or any other appropriate writ;
(a) declaring the inaction and the inordinate delay of the Respondents 4 and 5 in taking prompt action against illegal digging of Fish/Shrimp tanks in Chorampudi village and other three villages in the vicinity as this will result in contamination of Panta Kaluva which supplies drinking water to 3 villages as illegal and not in accordance with law ^
(b) declaring the illegal digging of the agriculture lands in Chorampudi village unauthorisedly and illegally as without authority as such units that were established without following the due process as per Statute and Guidelines issued. V
(c) Direction to Respondent 4 and 5 to initiate penal action against RespondenJ^y for illegal digging of the fish ponds without obtaining permissions.
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri KALLEMU VIJAYA RAJU Advocate for the Petitioner, GP FOR ANIMAL Hu'^BANDRY for respondent nos.1, 3 & 5, GP FOR REVENUE'for respondent Nos.2, 4 & 6, directed issue of notice to the Respondents herein to show cause as to why this WP(PIL) should not be admitted.
You viz:
Sri Revu Gopaia^ Krishna, Business H/o. Revu Naga Lakshmi, Sarpanch Chorampudi Village, Bantumilli Mandal Krishna District.
v>--
are be and hereby directed to show cause either appearing in person or through an advocate on or before 17.06.2026 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 WP(PIL) should not be admitted.
The Court made the following: ORDER Notice.
Service waived by the learned Government Pleader for Fisheries for respondent Nos. 1, 3 and 5.
Service waived by the learned Government Pleader for Revenue for respondent Nos.2, 4 and 6."
Personal notice on respondent No.7 is permitted.
Response be filedv V-
Liston 17.06.2026.
SD/- M.PRABHAKARA RAO
DEPUTY REJ0ISTRAR
//TRUE COPY// SECTION1DFF1CER
To,
1. Sri Revu Gdpala Krishna, Business H/o. Revu Naga Lakshmi, Sarpanch RPAD-
Chorampudi Village, Bantumilli Mandal Krishna District.(by along with a copy of petition and memorandum of grounds)
2. One CC to SRI. KALLEMU VIJAYA RAJU Advocate [OPUC]
3. Two CCs to GP FOR FISHERIES ,High Court Of Andhra Pradesh.
[OUT]
4. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT]
5. Two spare copies.
KSR HIGH COURT HC, J & CGR, J DATED :01/04/2026 List on 17.06.2026.
NOTICE BEFORE ADMISSION WP(PIL).No.68 of 2026