Andhra Pradesh High Court - Amravati
Cheruvu Chenchu Lakshmi vs The State Of Andhra Pradesh on 4 August, 2020
Author: G. Shyam Prasad
Bench: G. Shyam Prasad
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE FOURTH DAY OF AUGUST, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE G. SHYAM PRASAD WRIT PETITION NO: 13074 OF 2020 Between: . 1. Cheruvu Chenchu Lakshmi, W/O Pullaiah, 2. Chennapragada Ramesh Babu, S/o Chakradhar Petitioners AND 1. The State of Andhra Pradesh, , Rep. by its Principal Secretary, Department of Revenue, Secretariat Buildings, Amaravathi, Andhra Pradesh. 2. The Director of Mines and Minerals,, Government of Andhra Pradesh, Anjaneya Towers, D.No 7104, Ibrahimpatnam, Vijayawada. 3. The District Collector,, Prakasam District, Ongole. 4. The Assistant Director of Mines and Minerals, , Maruthi Nagar, Kurnool Road, Ongole. The Tahsildar,, Chimakurty Mandal, Prakasam District. M/s Prudvi Projects, Represented by its authorized representative, 183, Road No11, Prashasan Nagar, Jubilee Hills, Hyderabad-500096 DO Respondents WHEREAS the Petitioners above named through their Advocate Sri V R Machavaram, 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 respondent No Sissuing No objection certificate (NoC) Re A/149/2019 dated 18.05.2020 in favour of respondent No Gfor issuance of mining license by respondent Nos 2 and 4 in respect of lands in Survey Nos 130 Sy.No 162 and Sy.No 163 Rajupalem Laxmipuram village, Cheemakurty Mandal, Prakasam District, belonging to the petitioners by changing the nature of land as Vaagu Poromboku (stream wasteland) manipulating the revenue records as arbitrary, illegal and consequently set aside the No objection certificate (NoC) Rc A/149/2019 dated 18.05.2020 in favour of respondent No 6given by the respondent No 5 for issuance of mining license by respondent Nos 2 and 4 in respect of Survey Nos 130 Sy.No 162 and Sy.No 163 RajupalemLaxmipuram village, Cheemakurty Mandal, Prakasam District, and grant such other relief or reliefs. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri V R Machavaram, Advocate for the Petitioners, 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, Department of Revenue, State of A.P., Secretariat Buildings, Amaravathi, Andhra Pradesh. 2. The Director of Mines and Minerals, Government of Andhra Pradesh, Anjaneya Towers, D.No 7104, Ibrahimpatnam, Vijayawada. The District Collector, Prakasam District, Ongole. The Assistant Director of Mines and Minerals, Maruthi Nagar, Kurnool Road, Ongole. 5. The Tahsildar,, Chimakurty Mandal, Prakasam District. oH 6. Authorized representative, M/s Prudvi Projects, 183, Road Noll, Prashasan Nagar, Jubilee Hills, Hyderabad-500096 are directed to show cause as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted. The Court made the following | ORDER:
"Post after four (4) weeks. In the meanwhile notice to respondents." Sd/- k. JAGAN DEPUTY REG] Wot AN ITRUE COPY// SECTION ty To,
1. The Principal Secretary, Department of Revenue, State of A.P., Secretariat Buildings, Amaravathi, Andhra Pradesh.
2. The Director of Mines and Minerals, Government of Andhra Pradesh, Anjaneya Towers, D.No 7104, lbrahimpatnam, Vijayawada.
3. The District Collector, Prakasam District, Ongole.
4. The Assistant Director of Mines and Minerals, Maruthi Nagar, Kurnool Road, Ongole.
9. The Tahsildar,, Chimakurty Mandal, Prakasam District.
6. Authorized representative, M/s Prudvi Projects, 183, Road No11, Prashasan Nagar, Jubilee Hills, Hyderabad-500096 (Addressee Nos 1 to 6 by RPAD along with a copy of petition and affidvit)
7. Two CCs to GP for Revenue, High Court of A.P., at Amaravati (OUT)
8. Two CCs to GP for Mines & Minerals, High Court of A.P., at Amaravati (OUT)
9. One CC to Sri. VR Machavaram, Advocate [OPUC]
10.One spare copy Skm HIGH COURT GSP,J DATED:04/08/2020 NOTICE BEFORE ADMISSION WP.No.13074 of 2020