Andhra Pradesh High Court - Amravati
Dhurjati Rukminamma vs Koduru Ramachandra Reddy, on 13 October, 2020
Bench: C.Praveen Kumar, J. Uma Devi
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(SHOW CAUSE NOTICE BEFORE ADMISSION) [SA @ We IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI *:. (Special Original Jurisdiction) TUESDAY, THE THIRTEENTH DAY OF OCTOBER TWO THOUSAND AND TWENTY :PRESENT:
THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND ° THE HONOURABLE MS JUSTICE J. UMA DEVI WRIT PETITION NO: 18395 OF 2020 Between:
1. Dhurjati Rukminamma, W/o Late D.V Subba Rao, Aged about 71 years, Occ.
Housewife, R/o Flat No. 17, RK Towers, Somasekarapuram, Nellore City, SPSR Nellore District.
2. Amamcherla Lalitha Kumari, W/o Dr. A. Ganga Prasad, Aged about 48 years, Occ. Housewife, R/o Flat No. 17, RK Towers, Somasekarapuram, Nellore City, SPSR Nellore District.
Petitioners AND
1. Koduru Ramachandra Reddy, S/o Sesha Reddy, aged about 62 years, R/o H. No. 26/14/99, Pindi Mill Center, Bakthavatsala Nagar, Nellore - 524004 SPSR Nellore District.
2. The Special Court under AP Land Grabbing (Prohibition) Act, at Hyderabad, Rep. by its Registrar. (The Special Court constituted under the provisions of AP Land Grabbing (prohibition) Act 1982 has been abolished and the same is not in existence and therefore notice is not necessary) Respondents WHEREAS the Petitioners above named through their Advocate Sri.P.Sridhar Reddy 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 call for the records in IA No. 693 of 2011 in LGA No. 11 of 2011 on the file of the Special Court constituted under AP Land Grabbing (Prohibition) Act 1982, the 2nd respondent herein and quash the order, dated 4.8.2011 by issuing an issuing an appropriate writ more particularly in the nature of a writ of certiorari;
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri.P.Sridhar Reddy Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
4. Koduru Ramachandra Reddy, S/o Sesha Reddy, R/o H. No. 26/14/99, Pindi Mill Center, Bakthavatsala Nagar, Nellore - 524004, SPSR Nellore District.
2. The Registrar, Special Court under AP Land Grabbing (Prohibition) Act, at Hyderabad.
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 before 17.11.2020, on which date the case stands posted for hearing.
THE COURT MADE THE FOLLOWING: ORDER:
Notice before admission. Learned counsel for the petitioners is also permitted to take out personal notice to respondent No.1 by registered post with acknowledgment due and file proof of service into the Registry. Post after four (4) weeks A Sd/-K. TATAR " AO ASSISTANT GISTRAR IITTRUE COPY// ~~ For ASSISTANT REGISTRAR To,
4. Koduru Ramachandra Reddy, S/o Sesha Reddy, R/o H. No. 26/14/99, Pindi Mill Center, Bakthavatsala Nagar, Nellore -- 524004, SPSR Nellore District.
2. The Registrar, Special Court under AP Land Grabbing (Prohibition) Act, at Hyderabad (1 & 2 by RPAD- along with a copy of petition and affidavit) One CC to Sri.P.Sridhar Reddy Advocate [OPUC] One spare copy Po SRL HIGH COURT CPKJ & JUDJ DATED:13/10/2020 NOTE: POST AFTER FOUR (4) WEEKS NOTICE BEFORE ADMISSION WP.No.18395 of 2020 8 tet Bey oy
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