Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Andhra Pradesh High Court - Amravati

Kommala Babu Rao vs The State Of Andhra Pradesh on 9 September, 2025

Author: K Sreenivasa Reddy

Bench: K Sreenivasa Reddy

        lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
                   (SPECIAL ORIGINAL JURISDICTION)
                TuESDAY ,THE NINTH DAY OF SEPTEMBE
                   TWO THOUSAND AND TWENTY FIVE
                           :PRESENT:
              HONOURABLE SRI JUSTICE K SREENIVASA

                                                                            yt

                     WRIT PETITION NO: 15788 OF 2025 p~J-''~+`

BETWEE
   1.    Komma[a Babu F{ao, S/o. K.Surya Rao,
        Aged about 66 years,
        R/o' D.No.16-5-8/3,
        Punnam varj veedi,
        Ramachandrapuram,
        East GodavarI' District.

   2-:geemdm:boR`uatJa47kuy:aarr;,S/o-Subba Rao,

        FVo.38-3-15,Madyanagar,
        Muchchumilli, Ramachandrapuram,
        East Godavari District.
                                                                 ... Petitioners

                    AND
  1.    The S+late ofAndhra Pradesh,
        F3epresented by its principal Secretary of Animal lHusbandry and
        fisheries Department,
        A.P Secretariat, velagapudi, Amaravathi.

  2.    The State ofAndhra pradesh,
        Represented by its princjpa! secretary of Health,
        Medical and Family welfare Department,
        A.P Secretariat, ve}agapudi, Amaravathi.

  3.    The State ofAndrlra PradechJ
        Represented by its principal secretary of panchayat Raf and
        Rural Development Department,
        A.P Secretariat, velagapudi, Amarava{hi.

 4.     The State ofAndhra Pradesh,
        Represented by its ManagI-ng DI'reCtOr Of Env!'ronment Management
        CorporatI'On Ll'mi{ed (APEMCL),
        #56-2-ll, 2nd Floor, AP.Markfed Building] APi}C Cc,IonyJ
        Jawahar Auto Nagar, vljayawac!'a-520007.
__-------------_
                                                                                EEEREEEffi"EEEErs


5.     The Distric|l Collector,
       Dr. B.R.Ambedkar Konaseema District.

6.     The Revenue Divisional Officer,
       Dr. B.F3.Ambedkar Konaseema District.

7.     The District Medical and Health Officer,
       Dr. B.R.Ambedkar Konaseema Distr'!Ct.

8.     The District Panchayat Officer,
       Dr. B.R.Ambedkar Konaseema District.

 9.     The Environmental Engineer,
        AP Pollution Control Board,
        Reg'lona'l Office,
        Near APIIC Office, RamanayyaPeta,
        Kakinada, East Godavari District.

 1O. The executive Engineer,
     AP Pollution Control Board,
     Regional Office,
     Near APllC Office, RamanayyaPet.a,
     Kakinada, East Godavar'l District,.

     ll. The joint D'lrectO.r,
         Animal husbandry Department,
         Dr. B.R,Ambedkar Konaseema I".Stri.ct.

     12. The Panchayat Secretary,
         o/o. chodavaram panchayat OfFlce]
         chodavaram, Dr. B.R.Ambeclkar KorlaSeema District.

      13. The Tahsildar,
           o/o. Mandal Revenue Offllce,
           court compound, RamachandraPuram Mandal,
           Dr. B.R.Ambedkar KorlaSeema District.

      14. Bharati Meat Processing Procuring and Sales Workers
           Industrial cooperative    society Limited (lNDN191}!
           represented by its pres'ldent sri yesaiah chuttugulla,
           sy.No.457/A2 of ChodaVaram Village,
           RamaChandraPuram Mandal,                                 ...Respondents
           Dr.B.R.Ambedkar Korlaseema Pis+[rict.
                                 I
 .tt.I
        \+                                          !}"     ..!..f!ii!'+I

                                                           Hit

                 _ :petition under Article 226 of the Con;titution of India is` filed praying that

             in the circumstances stated in the affidavit filed theFeWith, the High Court may
             be pleased.to issue a writ of mandamus or any other appropriate writ or
             direction declaring the inaction ot-the respondent authorities in not considering

             the representation made by the petitioners dated nil (sent on o5.05.2025) and

             permitting the 14 respondent to run meat processing unit without having Valid
             license .situated' in .Sy.No.457./A2 of ChodaVaram Village, Ramachandrapuram

             MandaI,    Dr.B.R.Ambedkar       Konaseema          District           as   illegal,   arbitrary   and

             inviolation of Art.21 and 48 of the Constitution of India and in vi'olation of the

             Prevention.of Cruelty to Animals Act,196O and in violation of Prevent-Ion of

             cruelty {o Animals (Slaughter House) Rules, 2001 and-consequently di+ect the

             respondent authorities to take action against the 14th respondent business unit
                                   \
             by considering the re+presentatioh dated o5.05-.2025.


             lANO: 2OF2025


                    petition    under   section   151     CPC          is        filed   praying    that   in   th6

             circumstances stated in the affidavit filed in support of the petition, the High

             court may bet pleased to direct the respondent authorities not-to permit the
             14th respondent to run meat processing unit in Sy.No.457/A2 ofuChodavaram

             village, Ramachandrapuram Mandal. Dr. B.R.Ambedkar Konaseema District

             without having valid license, Pending disposal of WP 15788 of 2d25, on the

             file of the High Court.


             lANO: 1 OF2025


                    Pe`tition   under   Section   151     CPC               is   filed   praying    that   in   the

             circumstances stated in the affi'davit filed in support of the petition, the High

             court may be pleased to direct the Respondent authorities to cohsider the
             representation dated o5.05.2025, Pending disposal of WP 15788 of 2025, on
             the file of the High Court.
         The petitI-On coming On I-Or hearing, upon perusing the Petition and the

 affidavit   filed   I-n   Support   thereof   and   upon    hearing   the   arguments   of

 sri RAVITEJA JAMMALAMADAKA /`dvocate for the petitioner,                        GP FOR
 ANIMAL HUSBANDARY for the Respondent No.1& ll; GP FOR Medical &

 Health for the Respondent No.2 & 7; GP for Rural Development for,the

 Respondent No.3;          GP for Revenue for the Respondent Nos,5 , 6 & 13;
 Smt. Santhi ChandraJ Standing Counsel for the Respondent Nos.9 & 10;

SrI-Y. Koteswara Rao, Standing Counsel for the Respondent Nos.8 & 12 and
the Court made the following.


ORDER

ff Heard. Perusecl the record.

Petitioners hierein have made a representation to the respondent authorities to conduct an enquiry on permitting respondent No.14 to run meat processl-ng unit without hay,-_ng valid license in Sy.No.457/A2 of Chodavaram vI'Ilage, Ramachar!clrapuram MandaI, Dr.B.R. Ambedkar Konaseema district.

Respondent Mos.9 and 14 have filed their counters. The other i respondents have not filed any counters ti!'! date.

lt is submI-tted by respondent No.14 that pursuant to the representation made by the petitionersJ respondents have COnduCted an enquiry and submitted a report.

lm view of the`aforesaid facts and circumstances, the official respondents are direCteCi tO file their coullterS and they are also directed to submit the enquiry report before this court by the next date of hearing.

List the matter on 22.09.2025.I:

SD/-K. KASIRAO AC-HAR[' ASS iSgrG lSTRAR //TRUE COPY// For ASSISTANT REG'lSTRAR !?i ,,I,. : :'¢-I-:-
To.,
1. The `PrincipaE Secretary of Ahi-maI Husbandry and fisheries Department,:
The State of Andhra Pradesh, A.P Secretariat, Ve!agapudi, Anlaravathi.

2.. The. Principal Secretary of Health, Medical and Family Welfare Department, The State o.f Andhra Pradesh, A.P Secretariat, Velagapudi, Amaravathi.

3. Thet -Principal Secretary of Panchayat Raj and Rural Development Department, The State ofAndhra Pradesh, A.P Secretariat] Velagapudi, Amaravathi.[1 to 3 By Special Messenger]

4. The Managing Director of Environment Management ''Corporation Limited (APE`MCL), The State of Andhra Pradesh,-56-2-1 i, 2nd Floor, AP..Markfed Building, APllC Col-ony, Jawahar Auto Nagar, VijayawadaT 520007.

5.. The District Collector, Dr. B.R.Ambedkar Konaseema District.

-'6. -The Revenue Divisional Officer, Dr. B.R.Ambedkar Konaseema District.

7. The District Medical and Health Officer, Dr. B.R.Ambedkar Konaseema District.

8. The.. District Panchayat Officer, Dr. B.R.Ambedkar.Konaseem'a District. f

9. The Envir.onmentaI Engineer, AP-Pollution Contr6l Board, Regional i `J office,I Near API!C Office, Ramahayyapeta, Kakinada, East Godavari District. I I.10. The-executive Engineer, AP Pollution Control Board, Regional Office, Near APIIC Office, Ramanayyapeta, Kakinada, East Godavari District. , ll. 'The. Joint Director, Ani-mal husbandry Department, Dr. B.R.Ambedkar Konaseema District.

12.--I The Panchayat Secretary, O/a. Chodavaram Panchayat Office,:

Chodavaram, Dr. B.R.Ambedkar Konaseema District.

13. The Tahsildar, O/a. Mandal Revenue Office, Court Compou`nd,

-Ramachandrapuram Manda!, .Dr. B.R.Ambedkar Konaseema District.

14. The President, Sri Yesaiah Chuttugulla, Bharati'Meat Processingt procuring and sal;s workers Industrial Cooperative Society Limited, (lNDN191), Sy.No.457/A2 of Chodavaram Village, Ramachandrapuram MandaI-, Dr.B.R.Ambedkar Konaseema lDistrict. (4 to 14 by RPAD)

15. One CC to SRL RAVITEJA JAMMALAMADAKA Advocate [OPUC]

16. One Ce to Smt. Ssr,thi Chandra, Standing Counsel [OPUC]

17. One CC to Sri Y. Koteswara Rao, Standing Counsel [OPUC]

18. Two CCs to GP FOR ANIMAL LIUSBANDARY ,High Court Of Andhra Pradesh. [OUT]

19. Two CCs to GP FC)F3 REVENUE ,thigh Court Of Andhra Pradesh.;

[OUT]

20. Two CCs to GP FOR MEDICAL & HEALTH ,High Court Of Andhra Pradesh. [OUT]

21.. Two CCs to GP FOR RUFIAL DEVELOPMENT ,High Court Of Andhra Pradesh. [OUT]

22. One spare copy HIGH COURT SRKJ DAEFED:09/09,/2025 LIST THE MATTER ON 22.-09.2025 ORDER WP.No.15788 of 2025 DIRECTION