Andhra Pradesh High Court - Amravati
Sri Kedasu Ramesh, vs The State Of Andhra Pradesh on 17 May, 2021
[ 2570] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) MONDAY , THE SEVENTEENTH DAY OF MAY, TWO THOUSAND AND TWENTY ONE ~~ 'PRESENT: THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR ~~ WRIT PETITION NO: 9902 OF 2021 Between: Sri Kedasu Ramesh, S/o. Muneswara Rao, Smt.Kalam Malleswari, W/o. Ratnam Prabhu, Smt.Sirra Lakshmi Sita Manohari, W/o. Sri Sanjay Raj Kumar, Sri Pilli Rajsekhar, S/o. Ramadasu, PONS Petitioners AND 1..The State of Andhra Pradesh, Rep.by its Principal Secretary, Municipal Administration and Urban Development Department, Secretariat, Velagapudi, Guntur District, Andhra Pradesh. The Sub-Collector, Narsapur, West Godavari District, Andhra Pradesh. The Narsapur Municipality, Narsapur, West Godavari District, Rep. by its Commissioner. West Godavari, Andhra Pradesh. oN Respondents WHEREAS the Petitioners above named through their Advocate Sri Polisetty _ Radha Krishna, presented this 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 an appropriate Writ, Order or Direction more particularly one in the nature of Writ of Mandamus, declaring the action of the respondents in ,cancelling the Public Auction Notice dt. 24.03.2021 for conduct of public auction of newly constructed shop rooms 1 to 12 in ground floor and 13 to 18 on the 1* floor which was constructed in Village Chavadi and Yerramili Narayana Murthy Shopping Complex, Narsapur, West Godavari District, Andhra Pradesh, as illegal, arbitrary and consequently direct the respondents to conduct public auction to above shops. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri Polisetty Radha Krishna, Advocate for the Petitioners, GP for Municipal administration and Urban Development for Respondent Nos 1 and 2, and Sri M. Manohar Reddy, Standing counsel for Municipal Corporation for Respondent No.3, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz: 1. The Principal Secretary, Municipal Administration and Urban Development Department, State of A.P., Secretariat, Velagapudi, Guntur District, Andhra Pradesh. 2. The Sub-Collector, Narsapur, West Godavari District, Andhra Pradesh. 3. The Commissioner, Narsapur Municipality,, Narsapur, West Godavari District, West Godavari, Andhra Pradesh. ~ are directed to show cause on or before 20-05-2021 to which date the case stands posted as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted. 1A NO: 1 OF 2021 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 2 and 3 herein not to allot the newly constructed shop rooms 1 to 12 in ground floor and 13 to 18 on the 1st floor which was constructed in Village Chavadi and Yerramili Narayana Murthy Shopping Complex, Narsapur, West Godavari District, Andhra Pradesh, without conducting public auction, pending disposal of WP No. 9902 of 2021, on the file of the High Court. The Court made the following ORDER:
Notice.
Print the name of Sri M. Manohar Reddy, Standing Cousel for Municipal Corporation. a Heard Sri Polisetty Radha Krishna, counsel for the petitioners. And also heard Sri M. Manohar Reddy, appearing for Respondent No.3. Post on 20-05-2021.
Meanwhile, 1** Respondent shall get necessary instructions. Sd/- V. Savithri Go ITRUE COPY!// ass sronchlbe For - 'SECTION .
--_ _ The Principal Secretary, Municipal Administration and Urban Development Department, State of A.P., Secretariat, Velagapudi, Guntur District, Andhra Pradesh.
_ The Sub-Collector, Narsapur, West Godavari District, Andhra Pradesh. _ The Commissioner, Narsapur Municipality,, Narsapur, West Godavari District, West Godavari, Andhra Pradesh. (Addressee Nos 1 to 3 by RPAD- along with a copy of petition and affidavit) One CC to Sri. Polisetty Radha Krishna, Advocate [OPUC]
- Two CCs to GP for Muncipal Admn Urban Development ,High Court Of Andhra Pradesh. [OUT]
6. One CC to Sri M. Manohar Reddy, Standing Counsel for Municipal Corporation, (OPUC)
7. One spare copy a Skm
a) ok HIGH COURT CPK,J DATED:17/05/2021 NOTE: POST ON 20-05-2021 NOTICE BEFORE ADMISSION WP.No.9902 of 2021 Sy. De rnin RS ER, Jig " c SESEATC Wee