Andhra Pradesh High Court - Amravati
S.Lakshmi Devi vs The State Of Andhra Pradesh on 18 August, 2022
Author: D Ramesh
Bench: D Ramesh
(SHOW.CAUSE NOTICE BEFORE ADMISSION)
iN THE HIGH COURT OF ANOHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY . THE EIGHTEENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY TWO
'PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NGO: 28986 OF 2022
Between
S.Lakshirs Ded, Wio (Late) Nagabushanarn, Hindu, Aged O¢ years, Agriquiurist,
Rio WLNo 2-36, Tangadancha Vilsge, Jupadu Sunglew Mandal, Nendyal District,
Anas
Petitioner
AND
{, The State OF Anchra Pradesh, Rep. by fs Principal Secretary, Panchayat Rai
and Rural Develooment
om Depariment, Seecrslarial Bullding, Velagapud,
Amaraval, Guntur Oiefict.
2. The Mandal Parishad Oeveloornent Officer (MPOO), Jupadu Bungiow Mandal,
Nandyal District.
The Tanhsiidar, Jupacu Bunglow Mandal, Nandyal Orstrict.
The Mandal Authariiy, Rep. by the Tahsiidar, Jugadu Bunglnw Mandal, Nandyal
Udstrint.
S. Rosanna, So Lakshmanna, Hinds, Aged about §8 years, Rio N.NoS-O3,
Tanagadancha Vilage, dugadu Bunglow Mandal Nandyal Distret,
& 60
ast
Raspandants
WHEREAS the Petiionar above snared itrough her Advocate 8a A
SYAM SUNDAR REDDY presented this Petition under Aricle 226 of the Canstifiutien of
Gourt may be pigased fo issue a Writ Order or direction more pariioularly one in
nature of WRIT OF MANDAMUS declaring the action of fhe 2° Respondent in invoking
ihe provisions of fhe AP. Water, Land and Treas Ant, 208 in my three G3) bore wails dug in the year, 1992 in the Petitioner's property for an extent af Ac.4-7 1 canis stuated in Survey Nov ast of Tarthur Vilage, Jupadu Bunglow Mandal, Nandyal District, is Wegal, arbHrary, unconstitutional and violative of orincipies of natural freios ard fundamental righis as guaraniged under Arinis-14, St of Constitution of indie and consequently sel aside the procaedings of the Tahsidar under RC. B Na 1902024 dt.O8-O7-2022 initiated by the J° Respondent in respect of the three (9) bore wells dug in the year, T8982 in respect of the Pattioners property for an extent of Ac.4-?{ cents situgied in Survey Nori of Tarthur Vilage, Jupadu Bunglow Mandal, Nandyal Cuatrict.
AND WHEREAS the High Court upen perusing the petition and affidavit Med Aerein and upon hearing the argurnents of Sd A SYAM SUNDAR REDDY Advouate far the Petitioner, lsamed GP FOR PANCHAYAT RAJ RURAL DEV for the Respondant No.t, Sri Vvinod §& Reddy, learned standing counsel for Mandal Parishad for ihe Respondent Nos. 3, lgarned GP FOR REVENUE for the Respondent Nas. 3 & 4, directed issus of noting fo the Respondants herein io show cause ag to why this WRIT PETITION should not be aciniitted ° You viz:
{. The Principal Secretary. Panchayat Raj and Rural Develooment Deparment, Stale OF Andhra Pradesh Secratanat Butding, Velagapudi, Amaravall, Guntur Dintrict.
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SG 4 a Cy va es 4 Be fe é eo aa - "3 be te 4 2 in ; os oh gi ash @ & = ea ' a we %, HIGH COURT ORI DATED I SOS/e022 NOTICE BEFORE ADMISSION WP.No. 28088 of 2023 a:
a & DHREC TION