Andhra Pradesh High Court - Amravati
M.G. Murali vs The State Of Andhra Pradesh on 26 July, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDNBA PRADESH AT AMARAVAT! ian ORIGINAL JU] ISDIC TION) TUESDAY, THE TWENTY SIXTH DAY GF JULY TWO THOUSAND AND TWENTY TWO PRESENT: THE HONOURABLE SMT JUSTICE KONGARA VIJAYA LAKSHM! WRIT PETITION NO: 22464 OF 2022 Between: 1. MUG. Murali, son of Sri late MG. Chany, aged 77 years, Geoupati fiom Hericitary Mirgsi Archaka, Sr Padmavathi Ammayarl Temple, Tiruchanoor, Thupat, Chiftce anion AP, resident of H.No.8/33, Sarnajamn Street, Tiruchanoor Vilage & Poet, Tiruchancor, Chittoor Dist. &. AB. Seshadet son of Sr ASB. Googlachary, aged 7O years, Gecupation Heridiary Mirasi Archaka, Sn Padmavathi Amrmavar Temple, Tiruchancer, Caupat CAntoar District, AP, resident of H.No 8/95, Sannid! Steet, Tinuchanoar Vilage & Post, Trucharionr, ¢ Bitoo: Dist 3. &.T. Narasimha Deeksh Sia. AT. Krishnaswa amy Deskshiuig 1, Aged abveut BG yeers, Occ Hericlitany Miras! Si Archaka, Sri Govindaraia Swany Temple, Trupatl, Chittoar District, oo PST ONOTS AND 1. The State of Andhra Pradesh Represented by ifs Principal Secretary, Endowments Department, Secretariat Suldings, Velagapudi, Guntur Districi Mruriala Tirupati Devasthanams, Represented cd by as Executive Off joer, KT. Road, T Nrupat, Ct nitioar District, Raspondents WHEREAS the Petitioners above named through their Advocate Sri T BALA presented itis Petition under Article 286 of the Constitution of india praying | that in fhe circumstances stated in the atidavit fed therawi ah, the High Court may he pleased to i88ue any appropriate Writ, Order ar directicn, preferably a Writ in the nature of Writ of Mandamus declaring the action of ve 2° Respondent in not paying the arrears of
Sambavana with 8% upward revisio year aller year, for the period from the date of forcible retingrmant Le. from 27.08.2018 Biot Hi the date of reappointnant after delivery of the judgment in WHP.No S8112 of 2048 8 as ilegal, arbitrary and contrary te law and ponsequently direct fhe 2°° Respondent to consider and pases orders om the iptest "fapreseniation dated 30.05.2022 of the petitioners nen ding disposal of the above writ petition;
AND WHEREAS the High Court upon per Using the peidion and affidavit flac herein and pon hearing the arguments of Sri T Balall, Advocate for the Petitioner and GFP for Services Hf for Respondent No.t and Standing Counsel for Respondent No.2, directed issue of notice to the Respondents herein to show cause as to why this Writ Pattion should not be admitied, You vizt 1'. The Princinal Sec relary, Endowments Oepartment, Secretariat Buildings, Vielagapusi, Guntur District, State of Andhra Pracesh.
2. The Executive Officer, Trumals Mrupati Devasthanams, KT. Road, Tirupati, Chiftcor District, are be and hereby Grecied ip show oguse either appear ig in person or through an Ad vooaia, ae to why in the creumstances set cui in the petition and the affidavit fled therewith foo apy enciosed) ms rH Petition should not be admified, an or before AN (22,08, 2082, on which date the case stands posted for hearing | The Ceurt made the following: ORDER "Notice before admission, Leamed Standing Counsel seeks time to Hle caurter affidavit, Ta, No ish ord oR KPR Post this cage on 23.08.2023."
SD). T.MADHAV ASSISTANT REGISTRAR FYRUE COPRYH :
For ASSISTANT REG > The Srncinal Secretary, Endewments Oenariment, Senretariat Buildings, < elagapudi, Guntur District, State of Andhra Pradesh. The Executive Officer, T Ghittoar District, (Nos Qne CO fo Sn. T Batali, Advocate [OPUC) along with @ copy of petition and affidavi} Two COs te GP for Services Nigh Court of Andhya Pradesh, [CHIT] One CC to Standing Counsel for TTO (Oru One spare cany ok th HIGH COURT KYL NATEDRMOT ROLE NOTE: POST THIS CASE ON 23.08.2082. NOTICE BEFORE ADMISSION WP. No. 22484 of 2022 Wij