Andhra Pradesh High Court - Amravati
Smt.Ghantasala Bhushana Kumari vs The State Of Andhra Pradesh, on 1 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE FIRST DAY OF OCTOBER TWO THOUSAND AND TWENTY ° : PRESENT : ees 7 THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHES WRIT PETITION NO: 9627 OF 2020 Between: Smt.Ghantasala Bhushana Kumari, W/o. Nagaraju. ...Petitioner AND 1. The State of Andhra Pradesh, rep by its Principal Secretary, Department of Animal Husbandry, Dairy Development and Fisheries, Secretariat, Velagapudi, Amaravathi. The District Collector and Chairman, District Level Committee, Fresh Water Aquaculture Authority, Srikakulam District at Srikakulam. The Joint Director of Fisheries, Surubujjili Mandal, Srikakulam District. The Tahsildar, Surubujjili Mandal, Srikakulam District. The Asst. Director of Fisheries, Surubujjili Mandal, Srikakulam District. The Assistant Inspector of Fisheries, Fisheries Department, Hiramandalam l/c, srikakulam District. The Shalantri Grama Panchayat, rep by its Secretary, Surubujjili Mandal, Srikakulam District. N Ooms ™ ...Respondents Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ in the nature of Writ of Mandamus or any other appropriate writ, direction, order or orders declaring the action of 3 respondent in issuing impugned vide Memo.no 981/B/2019. dt.26/05/2020 stop the Aquaculture Farm (Fish farming) is illegal arbitrary and without jurisdiction, situated at J.Turakapeta, Mulasavalapuram Grama Panchayat, Sarubujjili Mandal, Srikakulam District, contrary to the Registrations issued by the District Level Committee, as arbitrary, illegal, colourable exercise of powers, apart from violative of GO Ms.No.7, dated 16.03.2013 and GO Ms.No.15 dated 26.05.2015 and consequently to set aside same by direct the respondents suspend the impugned vide Memo no. 981/B/2019 dt. 26/05/2020 by continue the petitioner Aquaculture Farm (fish farming) situated at J.Turakapeta, Mulasavalapuram Grama Panchayat, Sarubujjili Mandalm, Srikakulam District. IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents to suspend the operation of impugned vide Memo.no 981/B/2019. dt.26/05/2020 issued by the 3rd respondent to continue the petitioner Aquaculture Farm(Fish farming situated at J.Turakapeta, Mulasavalapuran Grama Panchayat, Sarubujjili Mandal, Srikakulam District, pending disposal of WP 9627 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and Order of the High Court dated 02.06.2020 made upon hearing the arguments of Sri Krishna Rao Modhalavalasa, Advocate for the Petitioner and GP for Agriculture and market committee for the Respondent nos.1 to 3, 5, 6 and GP for revenue for the Respondent no.4 and GP for Panchayat for the Respondent no.7, and the Court made the following. ORDER
(Through Video Conferencing) "Heard learned counsel for the parties. Interim order passed earlier shall remain in operation until further orders.
Immediately on resumption of physical hearing, the case be listed for further orders."
Sd/- V. DIVAKAR ASSISTANT REGISTRAR HTRUE COPY// Y., For ASSISTANT REGISTRAR To, One CC to Sri. Krishna Rao Modhalavaiasa, Advocate [OPUC] Two CCs to GP for Agriculture and market committee, High Court Of Andhra Pradesh. [OUT] :
Two CCs to GP for revenue, High Court of Andhra Pradesh. [OUT] Two CCs to GP for Panchayat, High Court of Andhra Pradesh. [OUT] One spare copy nN = Mom & & HIGH COURT HCJ DATED: 01.10.2020 ORDER WP.No.9627 of 2020 EXTENSION OF INTERIM DIRECTION