Andhra Pradesh High Court - Amravati
T. Ramanjaneyulu, vs The State Of Andhra Pradesh, 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
(Special Original Jurisdiction)
FRIDAY, THE TWENTY FIRST DAY OF AUGUST,
TWO THOUSAND AND TWENTY
: PRESENT:
THE HONOURABLE SRI JUSTICE M.GANGA RAO
WRIT PETITION NO: 4793 OF 2020
Between:
1. T. Ramanjaneyulu, S/o. Peddalakshumanna.
2. T. Nagaraju, S/o. Subbarayudu.
3. T. Prasad, S/o. Gurappa.
4. T. Veeranjaneyulu, S/o. Peddalakshumanna.
5. M. Rudra Kumar, S/o. Ramasubbaiah.
S. T. Ramachandra Rao, S/o. Ramachandrudu.
8
9
{
1
_ T. Chinna Lakshumanna, S/o. Musalanna.
- §. Guruswamy, S/o. Gurappa.
- C. Ramamohan, S/o. Obulesu.
0.Chowtupalli Lingamaiah, S/o. Venkataiah.
4A. Venkatanarayana, S/o. Naganna.
42.A. Chinna Lakshumaiah, S/o. Chinnaramudu.
43.A. Mallikarjuna, S/o. Kondaiah.
14.A. Nagarjuna, S/o. Peddasubbaiah.
45.A. Venkata Ramanaiah, S/o. Peddasubbaiah.
16. Besta Satya, S/o. Obulesti.
17.Vakiti Ramamuni, S/o, Ramudu.
18. Vakiti Ramanjaneyulu, S/o. Ramudu,
19. Vakiti Srinivas, S/o. Ramudu.
20. T. Peddanna, S/o. Narasimhulu.
...Petitioners
AND
4. The State of Andhra Pradesh, rep. by its Principle/Special Chief Secretary
Animal Husbandry, Dairy Development and Fisheries (Fish) Department,
Secretariat Buildings, Velagapudi, Amaravathi, Guntur District.
The District Collector, Kadapa, Kadapa District.
The Commissioner of Fisheries, Bandar Road, Poranki, Vijayawada - 521137
The Deputy Director of Fisheries, Kadapa, Kadapa District.
The Fisheries Development Officer, Mailavaram, Kadapa District.
. .Respondents
akRWN WHEREAS the Petitioners above named through their Advocate M/s. | K Annapurna, 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 order or direction more particularly one in the nature of writ of mandamus declaring the action of 1° respondent in passing- the impugned order vide G.O.Rt.No.346 Animal Husbandry, Dairy Development and Fisheries(Fish) Department, Dt. 23.10.2018 introduction of lease system in Gandikota Reservoir of YSR Kadapa District. and consequential notice of the 5111 respondent vide Auction Notice No. Tanks/Fasli/1429, Dt. 43.02.2020 to grant lease hold rights for fishery wealth of Gandikota Major Reservoir of Kondapuram (M), Kadapa District .for Fasli 1429 i-e from 01.07.2019 to 30.06.2020 by way of conducting public auction as bad, illegal, improper and contrary to G.O.Ms.No. 776 Food and Agriculture (Fish ll) Department, Dt. 31.12.1990 and also contrary to Andhra Pradesh State (Regulation and Control of Fishing) Rules in the Reservoirs of Gandikota Reservoir etc. of YSR Kadapa District © and are liable to be set aside the same and apart from violation of principles of natural justice and consequently direct the respondents to renew OF continue licence system to the petitioners among others as per G.O.Ms.No.776 Food and Agriculture (Fish iI) Department, Dt. 31.12.1990 and as per Andhra Pradesh State (Regulation and Control of Fishing) Rules in the Reservoirs of Gandikota Reservoir etc. of YSR Kadapa District to catch fish in Gandikota Major Reservoir, Kadapa District for Fasli 1429 i.e from 01.07.2019 to 30.06.2020.
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Mis. | K Annapurna, Advocate for the Petitioner, who was absent and of GP for Municipal Fisheries for Respondents, 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 Principle/Special Chief Secretary Animal Husbandry, Dairy Development and Fisheries (Fish) Department, Secretariat Buildings, State of Andhra Pradesh, Velagapudi, Amaravathi, Guntur District.
The District Collector, Kadapa, Kadapa District.
. The Commissioner of Fisheries, Bandar Road, Poranki, Vijayawada - 521137 The Deputy Director of Fisheries, Kadapa, Kadapa District.
The Fisheries Development Officer, Mailavaram, Kadapa District.
ARON are directed to show cause either appearing in person or through an Advocate, on or before 18-09-2020 to which date the case stands posted 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.
The Court made the following: ORDER "Notice before admission.
Learned Govt Pleader seeks time to file counter. Learned counsel for the petitioner absent.
Post on 18-9-2020."
Sd/-M.Suryanadha Reddy ASSISTANT REGISTR IITRUE COPY!/ KAT For ASSISTANT REGISTRAR To,
4. The Principle/Special Chief Secretary Animal Husbandry, Dairy Development and Fisheries (Fish) Department, Secretariat Buildings, State of Andhra Pradesh, Velagapudi, Amaravathi, Guntur District.
The District Collector, Kadapa, Kadapa District. The Commissioner of Fisheries, Bandar Road, Poranki, Vijayawada - 521 137 The Deputy Director of Fisheries, Kadapa, Kadapa District.
ak ON The Fisheries Development Officer, Mailavaram, Kadapa District. (1 to 5 by RPAD- along with a copy of petition and memorandum of grounds) One CC to M/s. | K Annapurna, Advocate [OPUC]
7. Two CCs to GP for Fisheries, High Court of Andhra Pradesh. [OUT] ord
8. One spare copy SP HIGH COURT MGRJ DATED: 21/08/2020 POST ON 18.09.2020 NOTICE BEFORE ADMISSION WP.No.4793 of 2020
- 1 SEP aed