Andhra Pradesh High Court - Amravati
Jamparangi Durga Venkatesh vs The State Of Andhra Pradesh, on 15 May, 2025
Author: K Suresh Reddy
Bench: K Suresh Reddy
(SHOW CAUSE NOTICE BEFORE ADMISSION) ap
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVJ
(SPECIAL ORIGINAL JURISDICTION) off
THURSDAY, THE FIFTEENTH DAY OF MAY
TWO THOUSANDAND TWENTY FIVE #
:PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY ffofgiv ha
WRITPETITION NO: 13069OF2025 #
Between:
Jamparangi Durga Venkatesh, s/o. Aswaddhama, Aged 32 Years, Occ
Doctor, R/o.Seekari Village, Peddabayalu MandaI, Alluri SI-taramaraju District.
..-J`.
...Peti1:joner
AND ba
1. The State of Andhra Pradesh, rep. by its secretary Tribal Welfare,
Secretariat, velagapudi, Guntur District.
2. The District Collector, AIIuri Sitharamaraju Dl-strict, at paderu.
3. The Project Director, ITDA, Paderu, AIIuri Sitharamaraju District
4. The Sub Collector, Paderu, AIluri Sitharamaraju DistrI®Ct.
5. The District Panchayath officer, paderu AIIuri Sl-tharamaraJ'u DistrI'Ct
6. MandaI Parishad Development officer, Araku Valley, Araku Valley
Mandal, AIluri Sitharamaraju District.,
7. Padmapuram Gram Panchayath, rep. by ExecutI'Ve Officer,
Padmapuram, Araku Valley Mandal, AIlurl' Sitharamaraju DI'StrI'Ct.
8. The Tahsildar, Araku Valley(M) Alluri Sitharamaraju District
9. Samardhi Bhaskar Rao, S/6, late Konda, R/o. Konda Veedhi, Opp RTC
Complex, Araku Valley Village and Mandal, AIIuri Sitharamaraju Distrl'ct.
` -_I-'`
. u Respondents
WHEREAS the Petitioner above named through his Advocate SRI VAMSI KRISHNA VARANASI presented this petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewi{h, the High Court may be pleased to issue a writ or order or DI-reCtiOn more particularly one in the nature of writ of Mandamus declaring the inaction of the respondent authorities with regard to registratl'on of land to an extent of Ac. 0.25 Cents, in sy. No. 84/2, Khata No. 442, sI-tuatted at Padmapuram village, Araku Valley MandaI, Alluri Sitharamaraju DistrI-Ct, as being illegal and contrary to Rule 18 of the Rules and by further declaring the I'mPugned I'naCtl'On iS VjO]at['Ve Of rights guaranteed under Article 300-A of constjtutjon of India and to issue approprI|ate directions.
AND WHEREAS the Hl-gh Court upon perusing the petition and affidavit fI'led herein and upon hearing the arguments of sri VAMSI KRISHNA VARANASI Advocate for the petitioner, and of Government pleader for social welfare for respondent No.1, and of Government pleader for Revenue, for Respondent Nos. 2, 4 & 8, and of Government pleader for panchayat Raj for respondent No,5, and of srj y. Koteswara Rao, Standing counsel for respondent Nos.6 & 7, directed issue of notice to the Respondent Nos.3 & 9 herein to show cause as to why this WRIT PETITION should not be admI-tted. You viz:
1. The Project Director, lTDA, Paderu, AIIurI' Sitharamaraju District.
2. Samardhi Bhaskar Rao, S/o, late Konda, R/o. Konda VeedhI', Opp. RTC complex, Araku Valley Village and Mandal, AIluri Sitharamaraju Djstrjct.
are be and hereby dI-reCted to show cause eI'ther appearing in person or through an Advocate, as to why jn the circumstances set out in the petjtjon and the grounds filed therewith (copy enclosed) this WRIT PETITION should not be admI-tted, on or before 23.06.2025, on whI-Ch date the case stands POSted for hearI'ng.
IA NO: 1 OF 2025 petition under sect[-on 151 CPC is filed praying that I-n the circumstances stated in the affidavit fI'Ied in support of the petitl-on, the HI-gh court may be pleased to dI-reCt the respondents herein not to permit the Respondent No. 9, for proceedI-ng With COnStruCtI-OnS in SCheduled property I'n sy.No. 84/2 to an extent of o.25 cents situated at padmapuram village, Araku x-ihH valley Mandal, A.S.R. District, pending disposal of wp No. 13069 of 2025, on the file of the High Court.
The Court made the following: ORDER ffNotI-Ce before admission.
Learned Government pleader for social Welfare takes notice for respondent No.1.
Learned Government p[eader for Revenue takes notice for respondent Mos.2, 4 & 8.
Learned Government pleader for panchayat Raj takes notice for respondent No.5.
sri y| Koteswara Rao, learned standI-ng Counsel, takes notI-Ce for respondent Mos.6 & 7.
Registry is dl-rected to issue notI-Ce tO respondent Mos.3 & 9. Learned counsel for the petitioner I-s perm[-tted to take out personal notice to respondent No.9 by Registered post with Acknowledgment Due and fj]e proof of service I-nto the Reg[-stryl Post on 23-06-2025- Tm then, status quo shall be maintained."
Sd/-K.J.RAJA BABU ASS IHG ISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To,
1. The Secretary, Tribal welfare, State of Andhra pradesh, secretariat, Velagapudi, Guntur Dl-strict.
2. The DjstrI'Ct Collector, Alluri SitharamaraJ-u Distrl'ct, at paderu.
3. The Project DI'reCtOr, lTDA, Paderu, AIIurj Sitharamaraju Djstrjct. (by RPAD along with a copy of petitI-On and AffI-davit)
4. The Sub Collector, paderu, AIIurI' Sjtharamaraju District.
5. The DI'S{r[-ct Panchayath officer, paderu Allurj Sjtharamaraju District ty</
6. MandaI Parishad Development Offl'cer, Araku Valley, Araku Valley MandaI, AIIuri Sitharamaraj`u District.
7. The Executive Officer, Padmapuram Gram Panchayath, Padmapuram, Araku Valley MandaI, AIIuri Sitharamaraju District.
8. The Tahsildar, Araku Valley(M) Alluri Sitharamaraju District.
(Addresses 1, 2 to 8 by RP`AD)
9. Samardhi Bhaskar Rao, S/o, late Konda, R/o. Konda Veedhi, Opp. RTC Complex, Araku Valley Village and MandaI, AIluri Sitharamaraju District.
(by RPAD along with a copy of petition and Affidavit)
10. One CC to SRI. VAMSI KRISHNA VARANASl, Advocate [OPUC] ll. Two CCs to GP FOR SOCIAL WELFARE, High Court ofAndhra Pradesh. [OUT]
12. Two cos to GP FOR REVENUE, High Court ofAndhra Pradesh.
[OUT]
13. Two cos to GP FOR PANCHAYAT RAJ, High Court ofAndhra Pradesh. [OUT]
14. One CC to SRI. Y.KOTESWARA RAO, STANDING COUNSEL, High Court ofAndhra Pradesh [OPUC]
15. One spare copy KN HIGH COURT KSR,J DATED..15/05/2025 POST ON 23.06.2025 NOTICE BEFORE ADMISSION WP.No.13069 of 2025 Status quo ., iilise iE;Lin`r , == \-` .