Andhra Pradesh High Court - Amravati
C. Vishnu Swaroop vs The State Of A.P. on 21 August, 2020
Author: M.Ganga Rao
Bench: M.Ganga Rao
[ 2696 ] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY, THE TWENTY FIRST DAY OF AUGUST TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE M.GANGA RAO WRIT PETITION NO: 4345 OF 2020 Between: C. Vishnu Swaroop, S/o C.Ramachandraiah, Aged about 37 years, Occ- Business, Rio D.No.20/1064, Cooperative Colony, Kadapa, YSR Kadapa Dist. Petitioner AND | 1. The State of A-P., »Rep. by its Pr] Secretary, Department of Municipal Administration and Urban Development Dept., Secretariat, Velagapudi, Amaravahi, Guntur Dist. 2. The Kadapa Municipal Corporation, Rep. by its Commissioner Kadapa, YSR Kadapa. District. 3. Sri S.Veera Prathap Reddy, Aged Major, Occ: Business, R/o. D.No. 20/ 1065, Cooperative Colony,Kadapa, YSR Kadapa Dist. Respondents
WHEREAS the Petitioner above named through his Advocate Sri K. Mallikharjuna Moorthy, 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 Writ or Order more in the nature of Writ of Mandamus declare the action of the 2nd respondent in not taking steps to demolish the unauthorized and illegal construction made by the 3rd respondent over the Plot No. 20/1065 against the sanctioned plan and without leaving the set backs and other deviations as prescribed in Building permission orders as illegal, arbitrary, unconstitutional and against the Provisions of Hyderabad Municipal Corporation Act, 1955 and consequently direct the 2nd respondent to take appropriate legal action in demolishing the illegal and unauthorized structures made by the 3rd respondent at Door No. 20/1065, Co-Operative Colony, Kadapa Town and District. .
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein, the earlier order dt. 07.08.2020 and upon hearing the arguments of Sri K. Mallikharjuna Moorthy, 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:
1. The Pri Secretary, Department of Municipal Administration and Urban Development Dept., State of A.P., Secretariat, Velagapudi, Amaravahi, Guntur Dist.
2. The Commissioner , Kadapa Municipal Corporation, Kadapa, YSR Kadapa District.
3. Sri S.Veera Prathap Reddy, R/o D.No. 20/1065, Cooperative Colony,Kadapa, YSR Kadapa Dist.
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, on or before 11.09.2020, on which date the case stands posted for hearing.
The Court made the following: ORDER "Notice before admission.
Post on 11.09.2020." L Sd/-K. TATARAO ASSISTANT REGISTRAR eee revere For ASSISTANT REGISTRAR HTRUE COPY// To, Ww AWS MSR . The Prl Secretary, Department of Municipal Administration and Urban Development Dept., State of A.P., Secretariat, Velagapudi, Amaravahi, Guntur Dist. (by RPAD- along with a copy of petition and memorandum of grounds) The Commissioner, Kadapa Municipal Corporation, Kadapa, YSR Kadapa District. (by RPAD- along with a copy of petition and memorandum of grounds) Sri S.Veera Prathap Reddy, R/o. D.No. 20/1065, Cooperative Colony,Kadapa, YSR Kadapa Dist. (by RPAD- along with a copy of petition and memorandum of grounds) One CC to SRI. K MALLIKHARJUNA MOORTHY Advocate [OPUC] Two CCs to GP FOR MUNCIPAL ADMN URBAN DEV, High Court Of AP. [OUT] One spare copy HIGH COURT MGRJ DATED: 21/08/2020 NOTE : POST ON 11.09.2020.
NOTICE BEFORE ADMISSION WP.No.4345 of 2020 EAN OAS Lg as