Andhra Pradesh High Court - Amravati
V.Prasad vs The State Of Andhra Pradesh, on 24 March, 2022
iN THE NEGN COURT OF ANDHRA PRADESH AT AMARAVAT! -- iSpecial Original Jurisdiction) THURSDAY THE TWENTY FOURTH DAY OF MARCH - AW THOUSAND AND TWENTY TWO > PRESENT: THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO WLP. No: 2897 380 and 13486 af 2024 + 12444 OF 2021, WP Nos 25480, 25404 & 24878 of BORD WE No. 288 OF 2029 Sehvasn: 1. Vo Frasad, S/o Satvamachary ©. BSLMao Zubair, Sfo.B.S.Med yaseen 3. RURavi Kumar, S/o. Narnianaiah 4, 3. Maghool Ahamed, S/o S.Abdu ahem. _ Pethionarns AND The State of Andhra Pradesh, Rep. by as Fringipal Secretary, Municipal Administration and Urban Depariment, Velagapudi, Guntur District. 2. Kurnool Municipal Corporation, Rep. by Hs Commissioner, Surnool Andhra Pradesh. 3. The Deputy Ciy Planner Kurnool Municipal Corporation, Kurnool, Andhra Pradesh. Bm The Kurncol Toawr Sharoff Co-Qmerative Housing Construction Soolefy Listed, Rapresantad by ts President Sharaf' Sazar, Kurnool Respondent Patition under Ariicie 226 of the Constitution of india praying fhaf in ihe circumstances stated in the affidavit filed therewith, the High Court may be pigased tu masue @ Wire of Mandarnus or other oc pereen late order ar direction declaring the nroceadings of the second respondent bearing Nos. 2? 7252/202Q/JACGG2TP-RMG dated 16-12-2080 and 27 y2a2/2020/5 GOT. KMCG dated 24-3 2-2020 as arbilrary, discriminatory and violatix ve of Articles T4 and SQOA of the Considiudion of india Proneinies of Natural Justice, and contrary fo the provisions of Hyderabad Munici pal. Corporation Aci, 1955 and corsequently direct the second 3 Faspons dent not fo demons the structure bearing Door Nos. S/1OO-Al-37, TRAGOAS, Tig . TEP O0- At. 40 and iS/106-At-40 © situated at Sri Venkatac chalapgihl Sharaf Sever Kurnaal . Andhra Pradesh, in the interest af justice iA NO. TOF 2027 Feitien under Section 787 OPC praying that in the circumstances stated In the art davit ded in Bu wpart of the petition, the High Court may be pleased fo cirect the second respond ent "ot to demolish the structure bearing Or Nos. VBA OOAAT-SF, rric0/8e, ey 40 O-A4-39. IS/1OG-A7-4GA and ISMOG-A1-40D shuated af Sn Venkaiachalapathi Sharoff Baxar, Kurnool, Andhra Pradesh, pH ASU ant fo the Hroowedinigs hear ring Na. 37 IORRORO JACG2ITP-KMC dated 24-12-2020 ar otherwise, pending disposal af WP 258 9 of SOS 1, on the file of the High Court coanunsel for Petitioners: Sri B. Nalin Kumar Counsel for Raspandent Not: OP for Municipal Administration & Urban Development Counsel for Respondent Nos.2&3: Sri Suresh Kumar Reddy Raluva Counsel far Respondent No.4: Sri A.Venkaiesh WP No,260 OF 2004 Rebveer: fay ofS y oid, Nat yana, ? int Meares 4 LBRiTe A 2 i 2 . . 4 ' vn s 3 5 £4 . 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KMC, dt2.7 2024 af the 2°" Respondent including the demolition { sealing of the building bearing ONG. i800 AY, Shroff Bazar, Kurnoal City by suspending the said proosedings, pending Sisposal of WP.No. 12141 of 8084, on the fils of the High Court. Counsel for Petitioner: 'As Sodum Anvesha Counsel for Respondent Not: OP for Municipal Administration & Urban Development Counsel for Respondent Nos.2& 3: Sri Suresh Kumar Reddy Kaluva Pes WP No i2t38 OF 2021 Between: Sri. Pelala Venkata Subbaiah, S/o. P. Rarnantulu Naidu, Aged about $4 years, Rig (BAG AS, SAVUC. Shroff Barar, Kurnoal Ony and District _ Petitioner AND }. The State of Andhra Praciesh, Rep by is Frincigal Secretary, Municipal Administration i Urban Des velop ment Deoariment, A. Se scrotal riat af Velagapud), Amaravain), . Suntur Cistrict 2. The Rurnoci Mu unicigal Corporation, Reap. by fs Commissioner al Kurnoai City and District The Deputy City Planner, Kurnool Municipal Corporation, Rurnonl City and CiStriot Lom o Mespondsnts | ~ Patition under Article 228 of the Cansiitition of india praying that in ihe crounstariogs stated in the affidavit fled therewith, the High Gaurt ray be pleased to ISSue AN spprapriaie Wri, order or dlrectian mostly one which is im the nature of a Writ of mandamus, declaring the Proceadings in Roo. No. 37 1262/2020/JA(G2)TP-RMC, dt.2.7.2021 of the 2° Respondent as Megal, areguiar, arbitra: v null and void, uniustified, urconstitutional and unsustainabie and set-asi ide the sam IA NO: 1 OF 2620" Pefitian under Sechon 481 CPC is fled praying that in the circumatanoces staiad in the affidavit fled in support of the writ petition, the High Courl may be pleased to stay of all further proceedings of the Respondenis in pursuance of the Proeecings ny Roo. No SPA AE AIOE ALG S}TP. BMG, ¢ 2.7. 2621 of the 2° Respondent Including the demolition / sealing of ihe building bearing D. No. 18/100 A8, Shroff Bazar, Kuroel Caly by auspending the said proceadings, sendir WW disposal af WP No. 13136 of 8021, on the fie of the High Court, Gounsel for Petitioner: is Sodum Anveshs Counsel for Respondent No: GP for Municigal Administration & Urban Development Counsel for Reapondent Nos.2&3: Sri Suresh Kumar Reddy KRahiva WP No 25580 OF 2000 ' Bohawen: The Kurnool Town Sharoff Co-Operative Housing Construction Saciety Limited, Renresented by iis Director, T. Nagaraju, Sfo late T. 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Chae & » 4 By Mh te - rp 2a 8 oe Bg ge oa yng 00% & fe og be ot Bai «gs ary pM ee A 3 ED 223 gis rE a E<4 Ste & Yapae, [ae2 oe o ae " 4 wher. % ba ai Am Go Big 5! om eee! orseqy amy, set aside proceed ings searing = No. 202) JAUG2ITP-KMC daiad 24.12.2020 di renting removal of eo x3 32 a unauthorized siructuras and the preceding order passed by the 2nd ; alle Respondent daiad 36.72.2020 In proceedings bearing ROC No. APIV82/20Z0NA (SS\TP-RMC and notice issued by the 2nd Respondent bearing UC No.?/ 2026/ WPRRS-100 dated 29.09.2020 under saction 482, 484 and 638 of HMC Ac 1985. IA NG: 1 GF 2020 Pattion under section Bryer thai in the circumstan: oS affidavit flad in WLP, the gh io direct the Respundent mot dernal leh the siruciure 48/40-A- AGA fo ACK. of Sr Ve Venkaiach disposal of WP 25804 of 2020, an the file of the Hi igh Court " Gounsal for Petitioners: Sr A. Venkatesh Gounsel for Respondent No.4: GP for Municipal Administration ~ Gounse! for Respondent Nos.2 & 3: Sri Suresh Kumar Reddy Kalava - WP No.24618 OF 2020 Rahveean <- pe) & Stated in an No ts TA/TOO-A-BE8, TEFTQO-A-SE and Shara bazar, Kurnool, pending t. The Kurnool Town Sharoff Co-aperative Housing Construction Saciely Limited, 24. Represenicd by Hs Secretary, &. Seshupani Svc. &. Nigisetiy, Ria. 2 Sharotl Bazar, Kurnaol, Sve 2. S&C. dagadeash, Sia. C. Manohar, Cfo. Shop O.No.18/100-A1-1B, Sri Venkata Chaligoath Sharoof Bazar, Kurnaol 3. Sn A. Lakshrd Narayans, Sic. Laarnan Rac, C/o. Shop DLNe. 18/100-At- Venkata Cnalapathi Sharoof Baza. Surraal 4, Se Ss. Rama Gwany, Sfa. Matikariun, C/o. Shop D.No Ta OO RA, Sr Chalapathi Shsroof Bazar, Kurnoct, 5. Sn &. Shiva Kiran, Sfo. EL Srinivasulu, Cfo. Shop DUNo. TRA OOsAT- Venkata Ghalapathi Sharoof Bazar, Kurnool, 6 Sri C. Prabhakar, Sfo. C. Veeranna Setty, Cfo. Shop D.No. TRAOO/TS < et oc Sn Venkata Chai lapathi i Sharoof Bazar, Kumoel Y. Src. Sandhya Rani, Wo. Bala Krishna, Cfo. Shop D.Ne. Te/toQr%At-4 Venkata Ghalapain Sharoot Bazar, Ku 8. 8a. Vinay Kurnar, Gio. CS Mohan, Shalapathi Sharon! Sarar, Kurriod. ® Sr 7. Ramanianeyulu, S/o. T Venkata Chatapath! Sharoof Bazar, Rurnao, YW Sri M Badrinarayana, Slo. MM. Seelaramaiah, Cfo. Shop DLNo TS Pods t8 Venkata Chalapathi Sharoof Barar, Kurnoal, MISB. Sr \ a 4 y, Sri fansata 198. Sr (8B, Sr me by y , 8 Mise OPS © AQMAN? ~ Sei Mohan Rac, {fo Shop D.No. TS OOM8C, Sr we ex MM Pore sh, SRY Var Fe Suby amanyam, Si KTS hn Murthy, Clo. Shap D.No TS fOO TSF, Sr Verikata Onalanaihi & fS2.Sn V. Prasad, Sis. \ Chalapathi Sharoaf Bazar, Kuro, W.Sri G. Sreerk rast 8: Chalapathi Sharoof Bazar, Kurnool, Shop DNo TSfiGivA-d?, Sr Venkata io, Giddaish, Ofo. Shoo O.Ne. 18 GOYA-38, Sri Venkata "er BOS. Md. Zubair, 8/o. Ma. Yaseen, Cfo. Shop O.No. Taf OG/A-39, Sri Venkata alanatht Sharaof Bazar, Aurnaal. Pe AND {. The State of Andhra Pradesh, Rep. by its Pri ACIDS! Seoratary, Murncipal Adrninistration & Urban Department, Velagapucl, Guntur District. 2. Kurnool Munt inipal Garparation, Res. by fs Commissioner, Surneol. ; 2, The Depuiy City Pianner, Kurnool Municipal Corporation, Kurnoal 7 Htaners .-Respondsnis & Caut me Petition under Article ' t Hf 8 re , NPY * oz : My 2 y Hy im oraceacd { OF 2020 " . x : 8 lasue a writ direct ron of the R act IANO ; g steed fidayi = ox? bets oy ob. é ~ a & tall % omfane 2.20 ~ oan my ' LA (Q2YTP-KMC ry the <2 : & 7 ordey DASSEC werk "if % my ee ON; MT St vpn, ON a7 the aff : % 2 --_ poe Patt 20.4 eg Gg ew Bon. spe et a TS and y x PS aming ar io & zg Braol Of Reed t t y Sri A. Venkatesh ° . awing y y Ke : Counsel for Petitioners fed if SUpDO fa] + » ipal Administration mh Rignar Reddy Kalava RG r Nun & GP Ff es vex Saunsel for Respondent No Sures re s Counsel for Respandent Nos.2 & S i Poa g hey M.RAMESH BABU DEPUTY RE é fed GH then." © Ra awe iar is exten Py er granted carl rd . arim @ a ao "8+ request post an 30.03.20¢ Two OCs ta GP for int MM The Court made the fol ORDER
NiGH COURT TRA, DATED: 24/03/2082 NOTE: POS TON 30.03.2022 ORDER WLP. NO: 258, 380 & 13436 OF SORT + 19447 OF 2021, WP Nos. 28880, 25306 & 248678 of 2020 EXTENSION OF INTERIM ORDER