Andhra Pradesh High Court - Amravati
Smt.B.Sasikala, vs The State Of A.P. on 10 October, 2022
(SHOW! CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
{Special Original durisdictien)
MONDAY JHE TENTH DAY OF © anal
FWYO THOUSAND AND TWENTY TC
'PRESENT:
THE HONOURABLE DR JUSTICE K.MANMADHA RAQ
WRIT PETITION NCh 32709 OF 2022
Setween: |
Smt B.Sasikala, Wio.8. Surya Kumar, Age-i§ years, Qae VOA of Gandhih
Grama ikya Sangarr Aue, Réo. Garantia Vilage and 'Mandal Anarigour
Cusine (Sn Satya Sai Oistrict.
. Fetitionear
Ve The State of AP. Rep. by is P
Jperaiive Deparment,
Secretarial, Velagapucdi, Amaray el, Andhra Pradesh
a. The di
met Eyenutive Olficer, Qocely for Eimination of Rural Poverty (SERP}
REG & Sample, Vijay awada. 'Mrishna District
3. The Project Director, The Distr ae Deve velopment Agency, Ananan:
" Anantapur Qietriet Si Satyasai Disi
&. The Assistant Proisct Manager, Gandhi &
~ d3eorantia Village and Mandal, een i.
&. The Community Coordinator, Qorantia Cluster Vel gu. 'Ga andi " Gite rams ikya
' Sangam Veluqu), Gorantia Ma ndal Anantapur District (Sri Satyasal District
. Respondents
WHEREAS the Fefiioner above name through her Advocate N. Fremraj
creasenied this Petition under Article 225 of the Conetaatic a india praying that in
the circumsiances stated in the afidavi' Ned therewith, he High Cound may be
Sleasedd pleased ta meue aoproprigie writ or order ar chk venti on more particularly one
in the mature of writ of mandamus deciecng the action of the respondents 4 and S$ in
reve oe structing the petitioner from aischarging the duties af VOA of Gandhi .
Grama | 7a Sangam, Gorantia, Gorantia mandal of Ananthapur District (Sn Satyasai
CNsthi | 3 "legal. arbitrary, and in vidlation of Frincisles of Natural jusiios and in
viglafion of Aridd of the Constiiuken of india and consequently
respondents 4 and S not fo obetruc Uprevent the pettioner from dischargi ing the
duties of VOA Gandhi Grama Ikya Sangam. Gersntla, Goranta mandal of
Ananthapur District (Sri Satyasal District in the inferast of fusiice and to pass.
and
a
AND WHEREAS fae High Coun upon per ig the petition and affidavit fled
herein and upon hearing the argurnents of SAN. Prema) Advocate for the Petitioner
and &.P. for couperative for respondent No} and Sra P. Ravi Teja, slanding counsel
for raspondants Nos. 2 and S and Sd. MSR Chandra Murthy for standing counsel for
raspendenta Nos. 4 anc 5, directed issue x notice to the Respondents Aerein to
show cause as to why this WRIT PETITION should not be admitted.
You viv
tt
_4i. The Pri.Secretary, The State of A.P., Co-Operative Department, Secretariat,
-- Velagapudi, Amaravathi, Guntur District, Andhra Pradesh
2. The Chief Executive Officer, Society for Elimination of Rural Poverty (SERP),
_" RTC Complex, Vijayawada, Krishna District.
3. The Project Director, The District Rural Development Agency, Anantapur,
Anantapur District (Sri Satyasai District).
/4. The Assistant Project Manager, Gandhiji Grama Ikya Sangam (Velugu),
Gorantla Village and Mandal, Anantapur District (Sri Satyasai District).
5 Th Community Coordinator, Gorantla Cluster (Velugu), Gandhiji Grama Ikya
Sangam (Velugu), Gorantla Mandal Anantapur District (Sri Satyasai District)
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 enciosed) this WRIT PETITION should not be admitted, on or
before 21.11.2022, on which date the case stands posted for hearing.
The Court made the following'
ORDER:
Notice before admission.
Mr. N. Premraj, learned counsel for the petitioner, is present. Learned Government Pleader for Cc Soperation takes notice for the respondent No.1.
Learned counsel for the petitioner is permitted te take out personal notice on the respondents 2 to § by RPAD and file proof of service in the Registry. ae = a ae For filing counters, post on 21.11.2022. g p 120% SD/- A.VIJAYA BABU ASSISTANT REGISTRAR HTRUE COPYi/ : SECTION OFFICER To,
-The Pri.Secretary, The State of A.P., Co-Operative Department, Secretariat, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh
2. The Chief Executive Officer, Society for Elimination of Rural Poverty ~~ (SERP), RTC Complex, Vijayawada, Krishna District.
3. The Project Director, The District Rural Development Agency, Anantapur, Anantapur District (Sri Satyasai District). ~4- The Assistant Project Manager, Gandhiji Grama Ikya Sangam (Velugu), Gorantla Village and Mandal, Anantapur District (Sri Satyasai District).
5.~The Community Coordinator, Gorantla Cluster (Velugu), Gandhiji Grama Akya Sangam (Velugu), Gorantla Mandal Anantapur District (Sri Satyasai District) (by RPAD- along with a copy of petition and memorandum of grounds) MH we ae Two CCs to GP f . One CC to Sri. Mt
0.One spare copy One CC to SRL-NPREMRAJ Advocate [OPUC] ooperative, High Court of A.P. [OUT] One CC to Sri. P. Ravi Teja Standing Counsel [OPUC] andra Murthy Standing Counsel [OPUC] NIGH COURT DRERMRJ DATED: TOMO 2023 POST ON 24.11.2022 NOTICE BEFORE ADMISSION WP. No. 32709 of 8022