Andhra Pradesh High Court - Amravati
Nagalla Venkata Koteswara Rao vs The State Of Andhra Pradesh on 19 April, 2021
Author: Battu Devanand
Bench: Battu Devanand
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) MONDAY, THE NINTEENTH DAY OF APRIL TWO THOUSAND AND TWENTY ONE . 1PRESENT: THE HONOURABLE SRI JUSTICE BATTU DEVANAND WRIT PETITION NO: 12362 OF 2020 Between: 1. Nagalla Venkata Koteswara Rao, S/o. Venkata Ramaiah 2. Nagalla Ravi, S/o. Venkata Ramaiah AND 1. The State of Andhra Pradesh, rep., by its Principal Secretary, Industries and Commerce Department, Secretariat, Velagapudi, Amaravati Capital City, Guntur District. 2. The Director of Mines and Geology, Government of Andhra Pradesh, Ibrahimpatnam, Krishna District. 3. The Andhra Pradesh Mineral Development Corporation Ltd., rep. by its Vice Chairman and Managing Director, D.No. 294/1D, Tadigadapa to Enikepadu Road, Kanuru Vijayawada, Krishna District. 4. The District level Sand Committee, Krishna rep., by its Chairman cum Collector . and District Magistrate, Krishna District, Machilipatnam. 5. The Joint Collector & Vice Chairman, District Level Sand Committee, Krishna _ District, Machilipatnam. 6. The Tahsildar, Pamidimukkala Mandal, Krishna District. 7. The Assistant Director of Mines and Geology, LIC Colony, Vijayawada, Krishna | District. 8. Koganti Krishna Murthy, S/o Chandraiah, R/o Chinthala Lanka Village, Kolluru Mandal, Guntur District. 9. Koganti Chandra Sekhara Rao, S/o Raghavaiah, R/o Chinthala Lanka Village, | Kolluru Mandal, Guntur District. - 10. Jonnala Chandra Sekhara Reddy, R/o Devarapall Village, Thotla Valluru Mandal, Krishna District ... 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 an appropriate Writ, Order or Direction more particularly in the nature of Writ of Mandamus declaring the Proceedings No.2446/Sand Pattaland/2019 dated 24-06-2020 of .the 4" Respondent granting permission. for de-casting of sand in favor of Respondents 7 to 9 over an extent of Ac.8-50 cts in Sy.No.56 of Lankapalli Lankja Village, Pamidimukkala Mandal, Krishna District, as arbitrary, illegal, irregular, for extraneous considerations and in violation of Article 14 and-21 of the Constitution of India and set aside the proceedings No.2446/Sand pattaland/2019 dated 24-06-2019 of _ the 4" Respondent. 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 not to take any steps in pursuance of the Proceedings No.2446/Sand Patta Land/2019 dated 24-06-2020 of the 4" Respondent, pending disposal of WP.No. 12362 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 the order of the High Court, dated 31.07.2020, 08-09-2020, 05.10.2020, 20-11-2020, 17-12-2020, 29-12-2020, 27-01-2021, 19-02- 2021, 26-02- 2021, 05.03.2021, 15-03-2021 & 31-03-2021 made herein and upon hearing the arguments of Sri Subba Rao Korrapati, Advocate for the Petitioners, G.P. for Mines & / fo J é ve / Geology for the Respondents 1,2 & 7, Sri V.R.N.Prasanth, Standing Counsel for respondent No.3, Asst. G.P. for Revenue for the Respondents 4 to 6, Sri Y.Koteswara Rao, Advocate for the Respondents 8 & 9 and of Sri N.A.Ramachandra Murthy, Advocate for the Respondent No.10, the Court made the following ORDER:
At the request of the learned Counsel appearing for the petitioner and the un-official respondent, post on 22.4.2021.
Interim order granted earlier shall stand extended till 22.04.2021.
" Tn ee Sa/. T.Madhavi _ SSISTANT'REGI | SECTION OFFICER ~.
IfTRUE COPY// To Two CCs to G.P. for Mines & Geology, High Court, A.P.(OUT) Two CCs to G.P. for Revenue, High Court, A.P.(OUT) One CC to Sri Subba Rao Korrapati, Advocate(OPUC) One CC to Sri Y.Koteswara Rao, Advocate(QPUC) One CC to Sri V.R.N.Prasanth, Standing Counsel (OPUC) One CC to Sri N.A-Ramachandra Murthy, Advocate(OPUC) One spare copy .
NOORWN = Tvr HIGH COURT DEV,J DATED: 19.04.2021 ORDER WP.No.12362 of 2020 EXTENSION OF EARLIER INTERIM ORDER