Andhra Pradesh High Court - Amravati
Venna Konda Reddy vs The State Of Ap on 21 October, 2022
Author: K Suresh Reddy
Bench: K Suresh Reddy
PRIDAY THE TWENTY FISST OAY OF OCTOBER TWO THOUSAND AND VUE RET Y TRARY "N(BHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAC (SPECIAL ORIGINAL JURISDICTION} CG THE HONOURABLE SRI JUSTICE & SURESN REDDY WRIT PETITION NO: 34441 OF 2022 '\ Seshween: ho tot Ce fn The Vanna 'Ronda Reddy, Sia. Lakstun Reddy, aged about 58 years, Occ. jure, Rio. D.No. 4-248, Gobburu Vilage, Peddaravidu Mandal, Prakasam D istrict. Verna Chinnasubbarnma, Wid. Chinnasalyanarayane Reddy, aged about 7s years, Goo Housewite, Rio. Gobduru Village, Peddaravidu Mandal, Prakasam Distr ad. Verna Subba Reddy, Sio. Ped dasatyanarayans Raddy, agad about 34 years Bee. _psreuker ra, Rio. Gobbury Vilage, Perldaravidu Man ial, Prakasam Venna Lakghmi aoaey. ven _righna Reddy, aged about £3 years, Ons. », Pedidaravidu Mandal, Prakasam District. Venna Veniantata kShmiamma, Wo. V 'elugania Reddy, aged about 50 years, Oce. Housewife, Ryo. O Ne. 17S, Gobburu Vilage, Peddsravidu Mandal, Mrakasam District, Vermaa Chinnarami Reddy, Sfo. Velugonds Reddy, aged about 7S years, Gee. ni, Rio. Gobburu Vilage, Peddaravidu Mandal, Prakasam D istrict. oN ~y Venna Mangamma, Wo. Poll Reddy, aged about 75 years, Gee. all, Rio. Sabdburu Vilage, Peddaravidu Mandal: Prakasan mm District, olagatal Venkateewara Rede agniculure, Rio. Gobburu Vile The State of AP. rep. by Bs Princ Development Deparimant, Seoret The Corsrissione sanchayat § Raj and Rural Gevelonoment, PVS icon, Tadepalll, Guntur QNstrict. Ss The Chief Executive Officer, Zila Parishad, Prakasam District at Ongole mmissioner, School Education, 4" Finer, B-Block, VTPS Road, Ga Bhimaraiu Gutta, ib rahi impainam, Andh ra Pradesh ~ 824458. §. Andhra Pradesh Education ami Welfare Infrastructure Development Corperet ion, fap. by as Managing Dir ve ctor, UNG 7-86, Si Gai Fortune Heights, Vaddeswaram Village, Yadapalie Mandal, Guntur District 522802. 8 The District Colisctor, Prakasam District, Ongole. 7. The District Educational Officer, Prakeasam District, Qngole . Respondents
WHEREAS fhe Belioner above named through their Advocate ROPPARTHE SUMATHI presented this Petitinn under Aricis 226 of the Ganstitution of india praying that in the clroumstances stated! in the nifiden vit fled therawith, fhe High Court may be pleased to issuc 8 Wii, Order or direction more particularly ane in the nature of Writ of Mandar ming the inaction ou the Respondents | Q canstructing Zila Parishad High s a a awating MPP. Elerneantery School at Gaburu Vilage, re ndara veel Sfandal - rakasam iat tie insaiie of the lands Sons by ¢ : . : fh and 2230 'total admweasunng As. canaied by ores in S SUTTIg TS8 certs af obi Vilage, | Mandal, Prakas am District and not considering the represents ton dated : a the petitioners as being Hlegal, Jcaiue? Act and consequently Great the Res pondants t fo consins sof Duiiding in the lands conated by the mettioners in Sy. No. ens! amd SSG total 2 admeasuring Ac. 1.58 cents of Sabbur Viliege, Peddaravidu 'Mandal, Prakasa Oistric array unk constitutional ¥ ifafion AND WHEREAS the va Ceurt upon perusing fhe peiiion and affidaviimemorandum of grounds fied herein ana upon hearing the arguments of Sri th ation nse wy 33 KOPRARTH! SUMATHI Advo ocate fc oners and of GP for Schaal Educ ati ine Resnon ndent Nas. 4 aan < and S.Kishore Kumar, Standing C * Ressondent and of Sri V. Ve rate ddy for the 3° Respondent, "rect notice to th e Re spondents he show Gguse as io why this WRIT a THON shauid not be acdmified.
You Viz! tate oof AP, Panchayat Ral grid Rural i, Ve dagapudi Guntur Distiol
1. The Princinal Secretary, Deve Jopment Deparment, Searsteri 8 S. The Cammissigner, Panchayal Ral and Rural Development, PVS icon, Tadeapall, Guntur District,
3. The Chief Executive OFiner, {hie Parishad, Prakasarn Distnet af Ongsis. a The Cornrnissioner, Schoo! Esueation, <{h Floor B-Block, VTPS Road, ay Ah:
t Shimaraiy Gutta, brahimpainam, Andhra Sracesh - 827458. & Arvihra Pradesh Education: 2
a infrastructure Develooment Cormoration, rem by ita Manse :
E Bo Ry D.No 7-98, Sri Sai Fartune Haights, Vaddeawaram Villages, Tacdera he : Mandal, G suntur Distaat -SS2508. §. The District Callector, Prakagarn District, Ongole.
y. The Otetrict Educational Officer, Prakasarn Districl, Ongole are directed fo shaw cause on ar before ~to which date the case stands pasted as io why in the circumsiances set oul in the pelficnfanpeal and the Nideviymemorandum of grounds fled therswith {copy enclosed} fis WRIT PETITION should sot be admitted, IANO: 1 OF 2022 Pettion under Secilon 181 OPC is Hed praying that in the croumstances stated in the affidavit fled in suppert of the petition, the High Court may be pleased pleased to direct the Respondents to construct 2.P High School dullding i the lancis donated by the petifioners in Sy. No. 2335/3, 2 233i and #30 total adimeasuring Ac. 1.88 canis of Gobbur Vilage, Peddaravidu Mandal, Prakasam Ciginict pending disposal of the above writ petition and pass, pending 'disg sal of WP No. 4441 of 2022, on fhe fle of fhe Nigh Court.
The Court made the following: ORDER "Notice befors admission. The learned Government Plaader for Schoo! Education takes notice on behalf of the reapondent No.4 and 7. Registry is Girected fo print the name of G.V.S.Kishore Kumar, Sanding Counsel for a respondent and Sri VVined K.Reddy for 3 3 * reaponde ent At thelr request, post after two (2) weeks for obtaining necessary Instructions."
Sd/. BL CHITT! JOSEPH ASSISTANT REGISTRAR TRUE GOPYH For ASSISTANT REGISTRAR Ta, The Principal Secretary, THE STATE OF AP, Panchayat Raj and Rural Development| Dp Dapariment, { Secretariat, Velaqanudi Guntur District iby RPAD- aleng with a copy of petition and memorandum of grounds} :
fu The Commissi KONG, hayat | Raj and Sural Development, FS icon, Taderalli, Gurtur | f(y RRAD- slong with a capy of petition and memorandum of grows} om JB "an p08 a
3. The Chief C xacutive Officer, {ila Parishad, Prakasarm (istrict at Ungole. iby RPAD- als ng with a copy of petition and mernorandum af grounds)
4. The Cormiasioner, School Education, 4th Floar, 8-Siock, YTPS Road.
Shimaraiu Gutta, prshimpatnam, Andhra Pradesh - S458, fhy RPAD- along with & copy of pe ation and memorandum of graunds} &. Anchra Pradesh Education and Welfare Infrastructure Develcorment Garparation, fep. by is Managing Director, O.No 7-98, Si Gai Fortune Heights, Vaddeswaram Vilage, Tac tepalie Mandal, Suntur District 432502, (ay RPAD- along with a copy of petition and memorandum of grounds) S. The District Collector, Prakasa Distriol, Qngale. (by RPAD- along with a copy of petition and memorandum of grounds}
7. The District Educational Officer, Prakasam District, Ongole (by RPAD- along with a copy of petition and memorandum of grounds}
8. One CC to SRI. KOPPARTH! SUMATHI Advocate [OPUC]
9. Two CCs to GP FOR SCHOOL EDUCATION, High Court Of Andhra Pradesh [OUT]
10. One CC to Sri G.V.S.KISHORE KUMAR, Standing Counsel [OPUC]
11. One CC to Sri V. VINOD K. REDDY, ADVOCATE [OPUC]
12. THE SECTION OFFICERS, THE WRIT NON SERVICE SECTION AND POSTING SECTION.
One spare copy ER HEGH COURT RSR, J DATED: ZIMNO/O22 FOST AFTER TWO WEERS.
NOTICE BEFORE ADNISSION WP No.3d4a% of 2029