Andhra Pradesh High Court - Amravati
Majji Appala Raju vs The State Of Andhra Pradesh on 12 August, 2022
Author: D Ramesh
Bench: D Ramesh
NS
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
"eh
SRIDAY THE TWELFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY TWO
PRESENT:
WRIT PETITION NO- o8497 OF 2022
Reheat:
4. Mali Appala Raju, So. Suna Narayana, aged about 85 years, Rfo.D.N
Maduranagar, Akkainpsiem, Vi jpakhans ainam, Visakhasainam District
a. M fai Venkata Raman a, Sfo. Surya Narayana, agad about 58 years, RYo.D.No.d0-
SS-10)1, Macuranagar, Akkainaiem, Visakhanainam, Visakhapatnam District
3. Mail Rams Rao, Sia Surya Narayana, agad about SY years, R/o.D. No. SO-Sa8/8,
Maduranagar, Akaipalem, Visakhasainam, Visakhaj pata Miatriet.
& Mail Chandra Rae. Sie Surya Narayar ta, aged abo mut 48 years, Rio DO No SO.85-
ac ™, Visak Bapatnam. © isakhanalnan District
&, ana, aged about 85 years, Ro.D.No. 50-85-
'. Vi sa kchanatnam, Visakhapatnam Bis stick,
Patitioners
4. The State of Andhra Fracesh, Th
Raverus (Land Acquisition), Secr
CNatrict.
=. The Distvist Cofestor, Visakhe
3. Yhe Reverie Qaisional Offic sal C "ion,
Visakhapainam, aN ap a ie am ©
4, The Tahsiidar, Padmanabs Netriot
. Raspondants
WHEREAS the Pationers above marned through thar Advacale Sr SA!
GANGADHAR CHAMARTY presented this Petifion under Adicle 226 of the Con stitution
of india praying that in fhe circunvetanoes stated in the afidayil fled therewith, { & Bigh
Cour may be pleased fo issue an appropriate Wet, Order or direction more particu! arly
&
one in the nature of Wirt of MANDAMUS declaring {hs schon of the Respandents in
trying fo dismosaess the Petitioners fram their Mange garden of an extent of Aoid.d8
cents In Survey No .4ey anc 4814 and 46/9 and 48/8 and 48/5 ancl 48 and 49/1) and
48/97 of total extent of As. 14-48 3 cants of Tunivalaas \ Alage. Padmanabham Mandsiam,
Visakhapatnam District without folowing dus Process § of the law under the quise of land
pulling scherne as arhtrary, lig@al and violative of sghts quarantead under Ariinis. 14,
21 and Right guaranteed uncer Arica 300.4 of the Constiutios of India and
CUTISAQHUaNY direct the PEQHONGas ¢ rot to iN farfere with the pelilicruers properly @ any
Maier aad pass
igh WHEREAS the High Coucl upon perusing ihe metition and alidayit
Hed Herein and upan hear ing the argurper YS oF Sa SAl we GADNAR one
Adveogte for the Patiioner, GF FOR LANE i MQLUSITION for Rasparisnt Naot, GR
FOR REVENUE For Respondent Nas. to 4, directed: "sue of notice o the
Respondents herain fo show cause as. fo "why this WRIT PETITRON should not be
admified.
You viz:
4. The Fonapal Secretary, Dex sar
Yel laganudl, Armaravat Mh TUNA
&. The District Collector, 4 isakha aan riod, Vi
3. The Revenues CNvisic sna Offies iONy, ) Revenue Dadsional ¢
Vinakhaneinam, Visakh patra © 'ie
4. The Tahsddar, Padmanabhan Mar
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are be awl hereby dinscter! fo show cause either appearing in person or through an Advocate, as to why in the cirournstances sei out if fe petition and ihe affidavit Met iherewiihicopy enclosed } this WAIT PETITION should not Ge admitied on or before which date the case atsnds peeted for hear nh The Court made the ialiowing: GROSR * The raspondents are directed to fils counter. issue notice to the respondents. ee BS NS - (Sai M. SRINIVAS ASSIS TANT RE GIST RAR ATRUE COPY)! Te, }. The Principal Secrefary, Department of Revenus (Land Asquisitign), Secretariat, Vieinganudl, Amaravaihi, rf
2. The Distict Caliector, Viaaki & The Revenue Divisional On isaxhapainamn, Visakhapal 4 The Tahsildar, Pack sarabhan NSIS & by RPAD. along 2 WHA & cupy o jon ang afidawt) §. ne eo in SRLS. SAIG ZANGA LM AR CHAMARTY ddyvorgtc FORURG] & Two lst GP FOR LAND 4 SCQUISITION igh Gourt OF Andhra Prades atnarm Dyatrict. 7 fAddreesmes fT fo REVENUE High Court Cf Andhra Pradesh. (OUT) RIGH COURT Rd DATED SOW 2028 NOTE : POST THES CASE AFTER (4) WEERS, NOTICE BEFORE ADMISSION WE.No 28407 of 2022