Andhra Pradesh High Court - Amravati
Manda Butchi Raju. vs State Of Andhra Pradesh on 27 July, 2021
Author: D Ramesh
Bench: D Ramesh
a (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE TWENTY SEVENTH DAY OF JULY, TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE D, RAMESH WRIT PETITION No. 14924 of 2021 Between: Manda Butchi Raju, S/o. M. Arnrniraju. Manda Sarojini, W/o. Manda Butchi Raju, Simhadri Venkata Rao, S/o. Nageswara Rao Seeram Padma, W/o. Sceram Survanaravana K. Manikantha, $/o. K. Veerabhadra Rao NooluVeera Venkata Srinivas, S/o. Noolu Venkata Rao Manda Sada Siva Rao, $/a. Late Manda Bhava Narayana Kudupudi Satynarayana, $/o. Veeranna, Gujju Nageswara Rao, S/o. G. Veeranna, 0. Chodavarapu Venkata Satva Nagendra Rao, S/o. CH. Nageswara Rao 1,Agraharapu Veera Venkata Ratna Satyanarayana Murthy, S/o. A. Venkata Ramanayya 12.Agraharapu Veera Venkata Ratna Rani, W/o. Veera Venkata Satyanarayana Murty 13.Manda Veera Venkata Raghavendra Rao, $/o, Manda Butchi Raju, 14. Samayamanthula Subba Rao, S/o. S. Rama Krishna Rao 15. Kalukuri Rajyalakshmi, W/o. K. Seshagiri Rao 16, Ramadevu Rajani, W/o. R. Nageswara Rao, aA DON OUR Wh = .o.Petitioners AND 1. State of Andhra Pradesh, rep. by its Principal Secretary to Government, Municipal Administration, Secretariat, Velagapudi. Guntur District. . The Kakinada Municipal Corporation, Rep. by its Commissioner. Kakinada, . The Kakinada Smart City Corporation Limited, Rep. by its Chief Executive Officer, (Municipal Commissioner), Kakinada. tar Dd Respondents
WHEREAS the Petitioners above named through their Advacate SRI E. V. V. S, RAVI KUMAR, 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 order, writ or direction, -more particularly one in the nature of writ of mandamus, declaring the action of the respondents contemplating to demolish the structures belonging to the petitioners in respect of municipal buildings bearing door numbers- Manda Butchi Raju- R/o. D.No. 45-1-25, Manda Sarojini- R/o. D.No. 45-1-25, SimhadriVenkata Rao- R/o. D.No. 50-1- 23, Seeram Padma- R/o. D.No. 50-1-12a, K. Manikantha- R/o. D.No. 50-71-22, NooluVeeraVenkata Srinivas- R/o. D.Ne. 45-1-21, Manda Sada Siva Rao- R/o. D.No. 45- 1-26, KudupudiSatynarayana- R/o. D.No. 50-1- 14/B/C/D, GujjuNageswaraRao- R/o. D.No. 45-1-22/1, ChodavarapuVenkata Satya Nagendra Rao- R/o. D.No. 45-1-22, Agraharapu Veera VenkataSatyanarayanaMurty- R/o. D. No. 45-1-13B, Agraharapu Veera VenkataRatna Rani- R/o. D. No. 45-1-27, Manda VeeraVenkataRaghavendra Rao- R/o. D.No. 45-1-23, SamayamanthulaSubba Rao- R/o. D.No. 45-1-18/A, KulukuriRajyalakshmi- R/o, D.No. 50-1-27/3, RamadevuRajani- R/o. D.No. 54-1-17/1. as illegal, arbitrary, unjust and violation of article 14, 21 and 300A of Constitution of india and also the provisions of the Hyderabad Municipal Corporations Act, 1955, adopted by the state of Andhra Pradesh and consequently direct the respondents to follow the due process of law under the provisions of the Hyderabad Municipal Corporations Act, 1955, adopted by the state of Andhra Pradesh before demolishing the structures of the petitioners here in bearing municipal door numbers, Manda Butchi Raju- No. D.No. 45-41-25, Manda Sarojini- R/o. D.No. 45-1-25, SimhadriVenkata Rao- No. D.No. 50-17-23, Seeram Padma- R/o. D.No. 50-1-12a, K. Manikantha- No. D.No. 50-1-22, NooluVeeraVenkata Srinivas- No. D.No. 45-1-21, Manda Sada Siva Rao- R/o. D.No. 45-1-26, KudupudiSatynarayana- No. D.No. 50-1- 14/B/C/D, GujjuNageswara Rao- R/o. D.No. 45-1-22/1, ChodavarapuVenkata Satya Nagendra Rao- R/o. D.No. 45-1-22, AgraharapuVeeraVenkataSatyanarayanaMurty- R/o. D.No, 45-1-13B, AgraharapuVeeraVenkataRatna Rani- No. D. No. 45-1-27, Manda Veera VenkataRaghavendra Rao- R/o. D. No. 45-1-23, SamayamanthulaSubba Rao- R/o. D. No. 45-1-18/A, KulukuriRajyatakshmi- R/o. D.No. 50-1-27/3, RamadevuRajani- No. D.No. 54-1-17/1. /Respectively situated at Main Road, Jagannaickpur, Kakinada(Urban), East Godavari district, in the interest of justice.
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of SRI E. V. V. S. RAVI KUMAR, Advacate for the Petitioners and of the Govt. Pleader for Municipal Administration on behalf of respondent No.1 and of Sri M. Manohar Reddy, Standing Counsel for respondent No.2, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Principal Secretary to Government, Municipal Administration, State of Andhra Pradesh, Secretariat, Velagapudi. Guntur District.
2.The Commissioner, Kakinada Municipal Corporation, Kakinada, East Godavari District.
3.The Chief Executive Officer(Municipal Commissioner), Kakinada Smart City Corporation Limited, Kakinada, East Godavari 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 the affidavit filed therewith {copy enclosed) this WRIT PETITION should not be admitted.
l.A.No. 1 of 2021 :-
Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of W.P., the High Court may be pleased to direct the respondents to follow the due process of law before demolishing the structures of the petitioners here in bearing municipal door numbers, "Manda Butchi Raju- R/o. D.No. 45-1-25, Manda Sarojini- R/o. D.No. 45-1-25, SimhadriVenkata Rao- R/o. D.No. 50-1- 23, Seeram Padma- R/o. D.No. 50-1-12a, K Manikantha- R/o. D.No. 50-41-22, NooluVeeraVenkata Srinivas- R/o. D.No. 45-71-21, Manda Sada Siva Rao- R/o. D.No. 45- 1-26, KudupudiSatynarayana- R/o. D.No. 50-1- 14/B/C/D, GujjuNageswara Rao- R/o. D.No. 45-1-22/1, ChodavarapuVenkata Satya Nagendra Rao- R/o. D.No. 45-1-22, Agraharapu Veera VenkataSatyanarayanaMurty- R/o. D. No. 45-1-13B, AgraharapuVeeraVenkataRatna Rani- R/o, D.No. 45-1-27, Manda VeeraVenkataRaghavendra Rao- R/o. D.No. 45-1-23, SamayamanthulaSubba Rao- R/o. D.No. 45-1-18/A, KulukuriRajyalakshmi- R/o. D. No. 50-1-27/3, RamadevuRajani- R/o. D.No. 54-1-17/1." respectively situated at Main Road, Jagannaickpur, Kakinada(Urban), East Godavari district, in the interest of justice, pending disposal of W.P. No. 14924 of 2021, on the file of the High Court.
The Court made the following ORDER :-
"Notice before admission.
Considering the submissions made by the learned counsel fer the petitioners, there shall be interim direction to the respondents, not to dispossess the petitioners from their respective subject property, without following due process of law.
Post after four (04) weeks." 6 | sddy 7 sdj-M.Suryanacha Re ASSISTANT REGISTRAR /¢TRUE COPY// AY "
SECTION OFFICER | ae mwa rast REGISTRAR Contd...3...
To
1.The Principal Secretary to Government, Municipal Administration, State of Andhra Pradesh, Secretariat, Velagapudi. Guntur District.
2.The Commissioner, Kakinada Municipal Corporation, Kakinada, East Godavari District.
3.The Chief Executive Officer (Municipal Commissioner), Kakinada Smart City Corporation Limited, Kakinada, East Godavari District. (Addressee Nos. 1 to 3 by RPAD along with a copy of Petition & Affidavit)
4.Two CCs to the G.P. for Municipal Administration, High Court of A.P., at Amaravati(OUT}
5.One CC to Sri E.V.V.5. Ravi Kumar, Advocate(OPUC}
6.One CC to Sri M. Manohar Reddy, Standing Counsel(OPUC)
7.Qne spare copy.
TKK HIGH COURT | DR.J DT.27-07-2021.
NOTICE BEFORE ADMISSION W.P.No. 14924 of 2021.
DIRECTION