Andhra Pradesh High Court - Amravati
Rajah Ravu Venkata Ramakrishna Ranga ... vs The State Of Ap on 20 August, 2020
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
. NT: , KONGARA Vid ABLE SMT JUSTICE 4528 OF 2020 R : THE HONOUP Rit PETITION NO: 4 v.G.K.Ranga Rao, Aged : ma < + District. Rajah Ravu Venkata Ra Salace, B obbili Town, Vizianagaram _ petitioner krishna Ranga Rao, S/o. Late R about 49 years. Rio. Bobbili AND 'ncinal Secretary, Revenue Andhra Pradesh, Rep. by its Principa " The ctrents) Department Secretariat Buildings, Velagapudi, Amaravathi, Andhra Pradesh. . The Commissioner, Endowments Department, Vijayawada. The Deputy Commissioner, Endowments Department, Visakhapatnam. ner, Endowments Department, Vizianagaram. The Assistant Commissio n Aege The Executive Officer, Rajah of Bobbili charitable trust, Bobbili, Vizianagaram District. aawN ...Respondents WHEREAS the Petitioner above named through his Advocate Sri GORLE GOPALAKRISHNA 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 an appropriate writ, order or direction, more particularly one in the nature of writ of mandamus, declaring the inaction of the Respondents in not acting and not discharging their duties and in not exercising the powers conferred upon them under the A.P. Endowment Act, 30/1987 to protect and prevent the movable and immovable properties Endowed to Rajah of Bobbili Charitable trust, Bobbili, b grandfather of the petitioner late Rajah Ravu Sweatha Chalapathi Ramakrishnz y the Rao, founder trustee, as illegal, arbitrary, against the principles of nat al range anreasonabie and violation of the fundamental rights guaranteed to the Rajah f Bebhi; crane ees Bobbili under Articles 14 and 300-A of the Constitution. Poel conc de A nrect the Respondents to discharge their duties and official obi Iona under the A.P-En owment Act of 30/1987 and to protect the properties of th gations Shecti itable Trust, Bobbili, duly considering the requests '4 Rajah of to the pettio me Foungers family by initiating Enquiry Proceedings by giving oppor and "at € concerned parties accordi opportunity and misappropriation of the trust fi ording {0 law to protect the mi this Hono USt properties and to grant suc! i ° misuse lonourable Court deems fit and proper in the circumstances of the wee" rellels as Reddy Standing Counsel for the Respondent No.5 Respondents herei admitted rein to show cause as to why this WRIT PETITION should not be You viz: 1. The Principal Secr ate etary, Reve m B Ty, nue (Endow m uildings, Velagapudi, Amaravathi, Andie Pradesh ont, Secretariat TI Cc . . E 1 D { . i 1 a The Assistant Commissi missioner, End The Executive Offi ang owments Department, Vizi District icer, Rajah of Bobbili charitable trust, Bobbil, \neen ' , Vizianagaram ohwnh Pe 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, on which date the case stands posted for hearing, within two weeks. The Court made the following: ORDER:
_ "Notice before admission.
Learned Government Pleader for Revenue takes notice for R1. Learned government Pleader for endowments takes notice for R2 to R4 Sri Madhava Reddy, learned counsel, takes notice for R5 and seeks time to get instructions in the mater.
List the matter after two weeks. SD/- M.Ramesh Babu ASSISTANT REGISTRAR ITTRUE COPYI// For assietan tea oar To,
--_ The Principal Secretary, Revenue (Endowments) Department, $ Secretariat Buildings, Velagapudi, Amaravathi, Andhra Pradesh. The Commissioner, Endowments Department, Vijayawada. The Deputy Commissioner, Endowments Department, Visakhapatnam. The Assistant Commissioner, Endowments Department, Vizianagaram. The Executive Officer, Rajah of Bobbili charitable trust, Bobbili, Vizianagaram District. (Addresses 1 to 5 by RPAD- along with a copy of petition and affidavit) One CC to Sri. Gorle Gopalakrishna, Advocate [OPUC] Two CCs to GP for Endowments, High Court of Andhra Pradesh. [OUT] One CC to Sri Madhava reddy, Standing Counsel [OPUC] One spare copy akwn oOo ONO MM HIGH COURT KVLJ DATED:20/08/2020 NOTE: LIST THE MATTER AFTER TWO WEEKS NOTICE BEFORE ADMISSION WP.No.14525 of 2020
- 2 SEP 0