Andhra Pradesh High Court - Amravati
Jartha Lakshman Rao vs State Of Andhra Pradesh on 30 December, 2025
♦
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE THIRTY DAY OF DECEMBER,
V\V^ 'V
TWO THOUSAND AND TWENTY FIVE •j
iPRESENT:
TI;)^ONOURABLE SRI JUSTICE D RAMESH
"i- £
lA No. 2 OF 2025
IN
WP NO: 34876 OF 2025
Between:
Jartha Lakshman Rao, S/o. Late Ganeshwara Rao, Aged about 41 years,
Occ Business, R/o.Kakarapadu Village, Koyyuru Mandal, Visakhapatnam
District
...Petitioner
(Petitioner in WP 34876 OF 2025
on the file of High Court)
AND
1. State of Andhra Pradesh, rep.by its Principal Secretary, Revenue
Department, Secretariat, Amaravati, Guntur District.
2. The District Collector and District, Magistrate, Anakapalli District.
3. The Revenue Divisional Officer, Narsipatnam, Anakapalli District.
4. Thasildar, Nathavaram Mandal, Ananakapalli District.
5. The National Commission for Schedule Tribes, Rep. by its Research
Officer, Loknayak Bhawan, Khan Market, New Delhi.
6. Director of Mines and Geology, Ibrahimpatnam, Vijayawada, NTR
District.
7. Sobha Swathi Rani, W/o.Ganesh, Occ Political Leader D.NO.48-7-
29/12, Anjana Mansion Flat No. 12, Sri Nagar, Visakhapatnam,
Visakhapatnam District.
...Respondents
(Respondents in-do-)
Counsel for the Petitioner iSri.V V SATISH
Counsel for the Respondent :GP FOR REVENUE
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to suspend the operation of letter in F. No. NCST/3/2025-CP dated
26-12-2025 including the spot inspection of 5*^ respondent Pending disposal
of WP No. 34876 of 2025, on the file of the High Court.
The court while directing issue of notice to the Respondents
herein to show cause as to why this application should not be complied with,
made the following order.(The receipt of this order will be deemed to be the
receipt of notice in the case).
ORDER:
The I.A. is filed praying the Court to suspend the operation of letter in F.No.NCST/3/2025-CP dated 26.12.2025 including the spot inspection of respondent no.5, pending disposal of the Writ Petition.
Without going into the averments made in the I.A., this Court is surprised to see the notice and it requires a counter from respondent no.5 for issuing such notice while pending the Writ Petition before this Court and this Court has considered and passed an order on 12.12.2025. Pending said orders, whether respondent no.5 is entitled to issue such notice or not, this Court needs to examine the said issued. ^ Hence respondent no.5 is directed to file their counter within four (04) weeks. Failing to file the counter within four (04) weeks, this Court will take senior view against respondent no.5.
In the meanwhile, the impugned notice dated 26.12.2025 issued by respondent no.5 is suspended and further respondent no.5 is directed to restrain in interpreting with the petitioner's activities.
SD/- K. KASIRAO ACHARI //TRUE COPY// ASSISTANT REGISTRAR SECTION OFFICER V To,
1. The Research Officer, National Commission for Schedule Tribes, Loknayak Bhawan, Khan Market, New Delhi.( By RPAD)
2. One CC to Sri. V V Satish, Advocate [OPUC]
3. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT]
4. Two CCs to GP FOR Mines, High Court of Andhra Pradesh. [OUT]
5. One spare copy HIGH COURT DR,J DATED:30/12/2025 LIST THE MATTER AFTER FOUR (04) WEEKS ORDER I.A.No.2 of 2025 IN WP.No.34876 of 2025 DIRECTION