Andhra Pradesh High Court - Amravati
I. Sudhakar Reddy, vs State Of Andhra Pradesh, on 20 January, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI WEDNESDAY, THE TWENTIETH DAY OF JANUARY TWO THOUSAND AND TWENTY ONE : PRESENT: THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY -~ WRIT PETITION NO: 576 OF 2021 tween: Ve Sudhakar Reddy, S/o. Late A. Jayarama Reddy, Aged about 65 Years, Occ- Agriculture, R/o. No. 4-1762/1, Durga nagar Colony, Greemspet, Chittoor District, A.P, Petitioner AND A. State of Andhra Pradesh, Represented by its Principal Secretary, Home Department, Secretariat, Velagapudi, Guntur District. The Superintendent of Police, Chittoor District, A.P, The Circle Inspector of Police, II town Police Station, Chittoor Chittoor District. The Sub-Inspector of Police, Il Town Police Station, Chittoor, Chittoor District, AP. The Commissioner, Municipal Corporation, Chittoor, Chittoor District. B. Suresh, S/o. Late Sudarshan Reddy, Aged about 30 years, R/o. Vejjupalli village, Pudikallu post, G.D. Nellore Mandal, Chittoor District 7. B. Ramesh, S/o. Late Sudarshan Reddy, Aged about 29 years, R/o. Vejjupalli village, Pudikallu post, G.D. Nellore Mandal, Chittoor District 8. Ravi Kumar, S/o. Varadarajulu Naidu, Aged about 47 years, R/o. Peyanapalli, Gudipala mandal, Chittoor District. 9. Smt. Umadevi, W/o. Late Padmanabha Pillai, Aged about 64 years, Occ- House wife, R/o. R/o. No. 3-543, Greemspet, Chittoor District. 10.V. Ravi, S/o. Late Padmanabha Pillai, Aged about 44 years, R/o. No. 3-543, Greemspet, Chittoor District. 11.V. Ramesh, S/o. Late Padmanabha Pillai, Aged about 44 years, R/o. No. 3-543, Greemspet, Chittoor District. Pon On Respondents WHEREAS the Petitioner above named through his Advocate SRI K SRINIVAS 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 an appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus, declaring the action of the Respondents particularly Respondents No. 2 to 5 in keeping the petitioners representation dated 18.12.2020 submitted to them to provide police protection and also to stop illegal construction made by the 8" respondent over the petitioner's land to an extent of Ac. 0.15 cents in Sy.No.179/3 situated at Greemspet village within the limits of Chittoor Municipal Corporation i.e., 5th respondent as illegal, arbitrary, unconstitutional and contrary to the provisions under Sec. 452 of GHMC Act and consequently direct the respondents No. 2 to 4 to provide police protection and direct the Respondent No. 5 to direct the unofficial respondent No. 8 to stop the illegal construction made by the 8" respondent over the petitioner's land to an extent of Ac. 0.15 cents in Sy.No.179/3 situated at Durga Nagar Colony, Greemspet, Chittoor District within the limits of 5" respondent Corporation AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri K SRINIVAS Advocate for the Petitioner, and of GP FOR HOME for respondents 1 to 4 and SRI KALAVA SURESH KUMAR REDDY, Standing Counsel for Respondent No.5 directed issue of notice to the Respondents 6 to 11 herein to show cause as to why this WRIT PETITION should not be admitted. . You viz: 1. B. Suresh, S/o. Late Sudarshan Reddy, Aged about 30 years, R/o. Vejjupalli village, Pudikallu post, G.D. Nellore Mandal, Chittoor District 2. B. Ramesh, S/o. Late Sudarshan Reddy, Aged about 29 years, R/o. Vejjupalli village, Pudikallu post, G.D. Nellore Mandal, Chittoor District _ SURREY ttn eeu etinetabetetune meson en 3. Ravi Kumar, S/o. Varadarajulu Naidu, Aged about 47 years, R/o. Peyanapalli, Gudipala mandal, Chittoor District. 4. Smt. Umadevi, W/o. Late Padmanabha Pillai, Aged about 64 years, Occ- House wife, R/o. R/o. No. 3-543, Greemspet, Chittoor District. 5. V. Ravi, S/o. Late Padmanabha Pillai, Aged about 44 years, R/o. No. 3-543, Greemspet, Chittoor District. 6. V. Ramesh, S/o. Late Padmanabha Pillai, Aged about 44 years, R/o. No. 3-543, Greemspet, Chittoor District. 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, within three weeks The Court made the following: ORDER:
"Learned Government Pleader for Home has taken notice for respondents 1 to 4 and Sri Kalva Suresh Kumar Reddy, learned Standing Counsel for Municipal Corporations, has taken notice for respondent No.5. Both the learned Government Pleader for Home and learned Standing Counsel for Municipal Corporations request time to seek instructions. Issue notice to respondents 6 to 11.
Learned counsel for the petitioner is permitted to take out personal notice to respondents 6 to 11 by registered post with acknowledgement due and file proof of service in the Registry.
Post after three weeks".
Pr scom Sd/-P.VenkataRamana DEPUTY REGISTRAR IITRUE COPY// {i bs SECTION OFFICER To,
1. B. Suresh, S/o. Late Sudarshan Reddy, Aged about 30 years, R/o. Vejjupalli village, Pudikallu post, G.D. Nellore Mandal, Chittoor District
2. B. Ramesh, S/o. Late Sudarshan Reddy, Aged about 29 years, R/o. Vejjupalli village, Pudikallu post, G.D. Nellore Mandal, Chittoor District
3. Ravi Kumar, S/o. Varadarajulu Naidu, Aged about 47 years, R/o. Peyanapalli, Gudipala mandal, Chittoor District.
4. Smt. Umadevi, W/o. Late Padmanabha Pillai, Aged about 64 years, Occ- House wife, R/o. R/o. No. 3-543, Greemspet, Chittoor District.
5. V. Ravi, S/o. Late Padmanabha Pillai, Aged about 44 years, R/o. No. 3-543, Greemspet, Chittoor District.
6. V. Ramesh, S/o. Late Padmanabha Pillai, Aged about 44 years, R/o. No. 3-543, Greemspet, Chittoor District. (Addresses 1 to 6 by RPAD- along with a copy of petition and memorandum of grounds) One CC to SRI. K SRINIVAS Advgeate [OPUC] Two CCs to GP FOR HOME ,High Court Of Andhra Pradesh. [OUT] _ One CC to SRI KALVA SURESH KUMAR, Standing Counsel [OPUC]
0.One spare copy =O ON HIGH COURT cura"
pareD:20164/2021 POST AFTER rheet WEEKS NOTICE scrorl ADMISSION WP.No.576 of 2021