Andhra Pradesh High Court - Amravati
Munnangi Gopi Reddy, vs The State Of Andhra Pradesh, on 1 December, 2020
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION)* | TUESDAY, THE FIRST DAY OF DECEMBER™ TWO THOUSAND AND TWENTY WRIT PETITION NO: 20564 OF 2020 ~ Between: Munnangi Gopi Reddy, S/o late Sri Munnangi Venkateswara Reddy, aged about 62 years, R/o 5-184B Weavers Colony, Sai Nagar, Mangalagiri, Mangalagiri Mandal, Guntur District, A.P 522503." ...Petitioner AND 1. The State of Andhra Pradesh, Through its principal secretary MA & UD Department, Secretariat, Velagapudi, Amaravati, Guntur District. > 2. The Mangalagiri Municipal Corporation, Through its Commissioner, Municipal Corporation Building, Mangalagiri, Guntur District, A.P. 3. The District Collector, Guntur, District, Collector Office Rd, R and B Quarters, Guntur, Andhra Pradesh 522004. ~~ 4. The Reverie Divisional Officer, Mangalagiri, Guntur Division, Guntur, A.P ...Respondents 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 at writ of Mandamus a. declaring" the" 'impugned notice issued vide R.O.C.No 1291/2020/61 dated 21.09.2020 asking to remove the statue of the Late Ex-Chief Minister Dr.Rajasekhara Reddy as illegal and ultra vires to Articles 14 of the Indian Const ution, besides being violative of Doctrine of principles of natural justice. b. Setting aside and quashing the impugned notice issued vide R.O.C.No 1291/2020/G1 dated 21.09.2020 for being illegal and ultra vires to Articles 14 of the Indian Constitution, besides being violative of Doctrine of principles of natural justice. IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay the impugned notice issued vide R.O.C.No:1291/2020/G1 dated 21. 09. 2020, pending final disposal of WP 20564 of 2020, on the file of the High Court. ' The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and order of High Court dated 01-12-2020 made herein and upon hearing the arguments of Sri Manoj Kumar Bethapudi, Advocate for the Petitioner and of GP for Muncipal Administration and Urban Development for the Respondent No.1, Sri M.Manohar Reddy, Standing Counsel for Respondent No. 2 and GP for Revenue for Respondent Nos 3 & 4 and the Court made the following. ORDER:
List on 18-12-2020. Till then, interim orders granted earlier is extended. 4 Sd/- V. DIWAKAR ASSISTANT REGIS ITTRUE COPY// Of) A For ASSISTANT REGISTRAR To, One CC to Sri. Manoj Kumar Bethapudi, Advocate [OPUC] One CC to Sri M. Manohar Reddy, Standing Counsel. [OPUC] Two CCs to GP for Muncipal Administration and Urban Development, High Court Of Andhra Pradesh. [OUT] Two CCs to GP for Revenue, High Court of AP at Amaravati[OUT] One spare copy.
ON> at Skm HIGH COURT DVSS,J DATED:01-12-2020 NOTE: LIST ON 18-12-2020 ORDER WP.NO.20564 OF 2020 EXTENSION OF INTERIM ORDER