Andhra Pradesh High Court - Amravati
District vs The State Of Andhra Pradesh on 2 November, 2020
(SHOW CAUSE NOTICE BEFORE ADMISSION IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) MONDAY, THE SECOND DAY OF NOVEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 19995 OF 2020 Between: Perumal! Immanual, S/o Hari Sankar Prasad @ Micle Prasad, Aged about 33 years, Occ: Pastor, R/o. Machayapalem Village, Bellamkonda Mandal, Guntur District. ...Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Department of Revenue, Secretariat Buildings, Velagapudi, Guntur District. The District Collector, Guntur District, Guntur. The Tahsildar, Bellamkonda Mandal, Guntur District. T. Mastan, Working as Tahsildar, Bellamkonda Mandal, Guntur District. Perumalla Rani @ Kodavati Rani, W/o Perumulla Immanuel, Occ:Lady Paster, Chandrajupalem Village, Bellamkonda Mandal, Guntur District. ...Respondents WHEREAS the Petitioner above named through his Advocate Sri G Kondala Rao 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 a Writ, order or direction more particularly one in nature of Writ of Mandamus, declaring the inaction on the part of the 4th respondent in the capacity of the 3rd respondent in issuing caste certificate in favour of the 5th respondent as SC (Madiga) community without conducting any enquiry and without following the procedure laid down under the Constitution basing on my representation dated 15-09-2020 is as illegal, arbitrary and unjust apart from being voilative of fundamental rights guaranteed to me under Articles 14, 19 and 21 of the Constitution of India and consequently direct the 2nd respondent to cancel the caste certificate issued by the 4th respondent in the capacity of the 3rd respondent in favour of the 5th respondent as SC (Madiga) community as per the Provisions under the Constitution ( SCHDULED CASTES ) Order, 1950 dated 11- 08-1950. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri G Kondala Rao, Advocate for the Petitioner, GP for Revenue for Respondent Nos.1 to 4, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz: _ The Principal Secretary, Department of Revenue, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Guntur District. The District Collector, Guntur District, Guntur. The Tahsildar, Bellamkonda Mandal, Guntur District. T. Mastan, Working as Tahsildar, Bellamkonda Mandal, Guntur District. Perumalla Rani @ Kodavati Rani, W/o Perumulla Immanuel, Occ:Lady Paster, Chandrajupalem Village, Bellamkonda Mandal, Guntur District. akon -- ok ON are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted. The Court made the following: ORDER:
"Notice before admission. Government Pleader for Revenue takes notice on behalf of Respondents 1 to 4.
4Learned Counsel for the Petitioner is permitted to take out personal notice on the respondent No.5, through RPAD and file proof of service in the Registry." SDI- K.VENKAIAH ASSISTANT REGISTRAR [TRUE COPY// - af For ASSISTANT REGISTRAR To, = The Principal Secretary, Department of Revenue, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Guntur District. The District Collector, Guntur District, Guntur. The Tahsildar, Bellamkonda Mandal, Guntur District. T. Mastan, Working as Tahsildar, Bellamkonda Mandal, Guntur District. Perumalla Rani @ Kodavati Rani, W/o Perumulla Immanuel, Occ:Lady Paster, Chandrajupalem Village, Bellamkonda Mandal, Guntur District.(1 to 5 by RPAD- along with a copy of petition and Affidavit.) 'One CC to Sri. G Kondala Rao, Advocate [OPUC] Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT] One spare copy akon oN © MSB a HIGH COURT DR,J DATED:02/11/2020 ORDER NOTICE BEFORE ADMISSION WP.No.19995 of 2020