Andhra Pradesh High Court - Amravati
Mala Naga Ratnaiah, vs State Of Andhra Pradesh, on 21 December, 2020
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI-- (SPECIAL ORIGIANAL JURISIDICTION) MONDAY , THE TWENTY FIRST DAY OF DECEMBER ---~ TWO THOUSAND AND TWENTY . :PRESENT: Ae THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY: WRIT PETITION NO: 24459 OF 2020 _- Between: 1. Mala Naga Ratnaiah, S/o. Muni Swamy,. 2. Smt. Mala Eswaramma, VV/o. Mala Srinivasulu,. Petitioners AND ~ _-- State of Andhra Pradesh,, Home Department, Secretariat, Amaravathi, rep. by its Secretary. The Superintendent of Police,, Kurnool, Kurnool District. oe Station House Officer, Pathikonda Police Station, Holagunda, Kurnool istrict. The Tahsildar,, Pathikonda, Kurnool District. Kodam Narayana,, S/o. K. Anjinaiah, Aged about 60 years, Dudekonda Village, Pathikohda Mandal, Kurnool District. Kodam Lakshmamma,, W/o. K. Eswarappa, Aged about 57 years, Dudekonda Village, Pathikonda Mandal, Kurnool District. Kodam Lakshmamma, W/o. Kondam Chandrappa, Aged about 48 years, Dudekonda Village, Pathikonda Ma ndal, Kurnool District N OD AR wN Respondents
WHEREAS the Petitioner above named through their Advocate Sri Butta Vijaya Bhasker 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 a writ, order or direction more particularly one in the nature of WRIT OF MANDAMUS, declaring action of the respondents more particularly the respondent No. 3 in not granting protection/aid to the petitioners and not taking appropriate action against the respondents No.5 to 7in respect of the petitioners' house sites in Sy.No. 526 admeasuring 3 cents each situated at Dudekonda Village, Pathikonda Mandal Kurnool District as illegal, arbitrary, unjust, without any authority and violative of Art. 14 and 21 of the Constitution of India and consequently DIRECT the respondents to grant protection/aid to the petitioners against the respondents No.5 to land their family members. ~~ AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri Butta Vijaya Bhaskar, Advocate for the Petitioner, GP for Home who takes notice for on behalf of Respondent Nos.1 to 3 and of GP for Revenue who takes notice for on behalf of Respondent No.4 directed issue of notice to the Respondent Nos.5 to 7 herein to show cause as to why this WRIT PETITION should not be admitted.
"----
You viz:
1. Kodam Narayana,, S/o. K. Anjinaiah, Dudekonda Village, Pathikohda Mandal, Kurnool District.
2. Kodam Lakshmamma,, W/o. K. Eswarappa, Dudekonda Village, Pathikonda Mandal, Kurnool District.
3. Kodam Lakshmamma, W/o. Kondam Chandrappa, Dudekonda Village, Pathikonda Ma ndal, Kurnool District_ are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted.
The Court made the following: ORDER Learned Asst. Government Pleader for Home has taken notice on behalf of respondents 1 to 3. Learned Government Pleader for Revenue has taken notice on behalf of respondent No.4, Both the learned Government Pleaders request time to seek instructions.
Issue notice to respondent Nos.5 to 7.
List the matter after Sankranthi Vacation, 2021. --
es Sd/-M.RameshBabu ASSISTANT REGISTRAR ITTRUE COPY// Tex :
For ASSISTANT REGISTRAR To
4. Kodam Narayana,, S/o. K. Anjinaiah, Dudekonda Village, Pathikohda Mandal, 'Kurnool District.
2. Kodam Lakshmamma,, W/o. K. Eswarappa, Dudekonda Village, Pathikonda Mandal, Kurnool District.
3. Kodam Lakshmamma, W/o. Kondam Chandrappa, Dudekonda Village, Pathikonda Ma ndal, Kurnool District (1 to 3 by RPAD- along with a copy of petition and affidavit) 4 One CC to Sri Butta Vijaya Bhasker, Advocate [OPUC] ~ 5 Two CCs to GP for Home,High Court of Andhra Pradesh. [OUT]~~
6. One spare copy TVR W HIGH COURT CMRJ DATED:21/12/2020 NOTICE BEFORE ADMISSION WP.No.24459 of 2020 List the matter after Sankranthi Vacation, 2021.
= JANE A "veo eres 2M