Andhra Pradesh High Court - Amravati
Nalam Rakesh, vs The State Of Andhra Pradesh, on 28 November, 2022
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (SPECIAL ORIGINAL JURISDICTION) MONDAY THE TWENTY ENGHTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY TWO. > PRESENT: THE HONQURABSLE SRI JUSTICE CHEERATI MANAVENDRANATH ROY WRIT PETITION NOs: 17240 & 17269 OF 2022 ---~ WRIT PETITION NO: 17240 of 2022° Rohyveean: Nala Rakesh, Sfo. Uma Maheswara Rac, aged 28 years, R/o. D.No. 8-24-58, BQ, Sradipet, Guntur, Gurrtur Distric _ Petiignar AND . The State of Andhra Pradesh. Rem. by its Principal < Secretar ry, Municipal Administration and Urban [evelopment Dept, Secretariat "Bul dings at Vial AQAPUC unigravaiht, 2. The Gunivr Municipal Corporation, Rep. by ds Commissioner, Guntur, Guntur District. The Town Planning Officer, Gur star -Municinal Corporation, Guntur. Raspandants i Sas Petition uncer Aricie 226 of the Constitution of India is fled praying thet in the circumstances atafed in the affidavit fled the arewith, the High Goaurt may o6 measerd fo Issue an arder ar Y dine ofion rors particularly one in the nature of Wal of @ respondents constructing the walls and yr extent of adrmeasuring 810.89 Sq yards Sar neath Nagar. Cid Ward No. 3. "Ne av Ward No.2 block No.11, TS. No.83 rasurvey No. 87SiS, Gy nen fauntuy Diets it without issuing any notice and without followin 9 ihe nrocedure coniernpiated under the law and high handedly constructing ve - Hegal construction in the ~ petitioner pre SHHBe S888 | Ne sgl, oantrary ic law, arb trary, gainst ihe principles of natural hustiog, con ran & provisions of the GHMC Act and violation of Articles 14 and SQQA of 8 te n oof India without jurisdiction and comequel ntly direct the on and 3° res " der fs fo stay all the activiies carrying an in the petitinner's oremises an extent of name: suring AUL8S Sq yards in S38 ampain Nagar, Old Ward No.16, New Ward Nog2 block No. 17, TS. Ne. 88 resurvey No. OP A/S, Guntur, Gut of there by directing not fo Mierfere with the possess sion gad enjoyment of ins petitioners oraperty. Mandamus declaring the action of in basemants in the petifioner orem! S86 S 7) a3 8 ay B iA NO: 1 OF 2022 . Petition under Sect kan WT CRO is Med praying that in the cirournefances pan suppor of the wril as etition, ihe "High Gait rrey be cisased ip direct the 2" and 3° evs to stay al further the achvities in olan eonstructian in tie pefiiioners din anvextent of admeasuring 810.99 Sq yard Sampath Nagar, Cid Ward No. =e rd No.g2 black Noold, TS.No. 8S reasu No OF AS, Gurtur, Guntur OF i. oy directing nof in interfere with | pe SSSESSION aNd anoyrmeni of property, pending disposal of VP No. T7240 of 2022, an the Ne of the 'High C Ur, stated in the atfide avi | Pon " ne WRIT PETITION NO: 17289 OF 2028 Ssivesn: i. Kallud Veera Venkata Rama Ran, So, Nukeraiu, aged 50 years, Nehru Naar, Kothapet Guntur, © : 2. Kalluri Varalaks W Ria. HUNa. a4 Venkata Rams Rea, aged shoul 40 years, © Ko thapel, Gunfiy, Guntur Distrant. JF evuoners {. The State of Andhra Pradesh, Rep. by Hs Princinal Secretary, Municipa st S s i Agministy atic sry OS Urban Develogment Ren. Secretarial Buldings at Vedagapudi, Amaravalhi, é. F ihe G untur Muricing! Corporation, Rep by Nis Comrussioner, Guntur, Guntur a corporation, Qurfur. . ReSPaNndeants Petition und idle 22 ubon of inca is filed praying thal in the ciraumstances in the affidavit vere with, the High Court may be jleased {9 issue an order oy direc i. on Mare Os 'Sout arly < ane in me Rature of Wri of Mandamus deciaring the anticn basaments in the pet idioner premises an "exte of admeasu Aan Sampath Nagar, Od Ward No. 18, New Ward No. 23 block No. Vt TS. Ne. 873 resurvey No. O7S/8, Guntur, Guntur Distniet without issuing any notice and without poe owes the procedure contampisted ureler the ase and high handedly consiru schng the Hlegal constructions in the peidianers' premises ag Mlegal, contrary to law, arhdrary, against ihe principles of natural justices contrary io the provisions of th GHMC Act and violation of Aricies 14 & 3UG8 os ine constitution of india witho jurisdiction and consequently diract the 2 ane ° 3° raspondants to stay all activi hes carrying on in the petitions lars' OFS $ an yestent of admeasur ng - 2. OG Se yards In Sampath Nagar, Old Ward No. 7 Ward No, 23 block No. 11, FS. § ara resurvey No. O7IV3, Guntur, Guntur | Dist & there oy directing nat to meer wiih the passassion and enjoyment of the se 'toners praperhy, oh 2 or 7 PZ g ae IANO: 1 OF 2028 Paition under Section fing that in the circumelances slated in the affidayi Med in suppor writ petition, the High Court may be neased ip dime! the °° and 3° respondents to stay all further the activites includir ing construction in tie getitianers' fa ng 488. 88 Sea {yards # é ; fo t.3 2g mo x we 3 weeks a4 8 oH Be og 2. Sampath Nagar, eH Ward = resurvey No. O7S/3, Gguniur, Gu antur RSinc y dire oting n vat te interfere: wi vith the pessessio and ene oyment of the ianers property, pending disposal of S No TFS68 af 202, an the fie of the g. Upan perusing the ae and the arder oes of the High ¢ 3 . * aris VP oONo. 472 83 of 203 ve OG 2023, 2, 28 Q8.28 22 FANe 2025 & ad in Ww. on NOS. TPSd0 & TF 8S o af £082 made herein and upon uments of Smt. Mareia Radha, Advooate for the petitioner, and apa Adi vet "ation & Urban Gavelonment for the Respondent Not, nohar Reddy, Standing Gounsel for Sesmondent Nos. 2 & 3, the court made the following: . COMMON ORDER:
List the mietier after hve weeks, interim order granied earlier is extended HH then. Sd/- K. KASIRAG ACHARI ASSISTANT REGISTRAR TRUE COPRYY To SECT LON OFFICER ¢ 4, a OC te Smt Marat a Radha 8. & Advocate 1 . Two Gos te GP for Mu ny ROSY
3. One CC to Si M. Manohar Reddy, Sfanding Counsel fOPUC] 4 One spare copy Court of Andhra Praclesh. HEGH COURT DATED 28.14.2088 ORDER List the matter afler two weeks. WP.Nos.17240 & 17289 of 208¢ INTERIM OROQER EXTENDED