Andhra Pradesh High Court - Amravati
Secretary Gopala Rao Surabathula vs The State Of Andhra Pradesh on 24 December, 2025
[ 3483 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE TWENTY FOURTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
HONOURABLE SRI DHIRAJ SINGH THAKUR, THE CHIEF JUSTICE
AND
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WP(PIL) NO: 234 OF 2025
Between:
1. Animal Rescue Organisation, (Reg No 485 of 2009), Rep. by its
Secretary Gopala Rao Surabathula, S/o S.S.R.K.Guruprasad Aged 47
years, R/o 8-19-1C, Gandhinagar, Kakinada, Kakinada District - 533
004. [email protected]
2. Gopala Rao Surabathula, S/o S.S.R.K. Guruprasad Aged 47 years, R/o
8-19-1C, Gandhinagar, Kakinada, Kakinada District - 533 004.
...Petitioners.
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat
Buildings, Velagapudi Amaravati, Guntur District.
2. The State of Andhra Pradesh, Rep. by its Principal Secretary, Animal
Husbandry Department, Secretariat Buildings, Velagapudi, Amaravati,
Guntur District.
3. The State of Andhra Pradesh, Rep. by its Principal Secretary
Environment, Forest, Science and Technology Department Secretariat
Buildings, Velagapudi, Guntur District.
4. The State of Andhra Pradesh, Rep. by its Principal Secretary Panchayat
Raj Department Secretariat Buildings, Velagapudi, Amaravathi, Guntur
District.
5. The Animal Welfare Boafd^of India, Rep. by its Secretary, National
Institute of Animal Welfare Campus, PO 42, KM Stone, Delhi-Agra
Highway (NH-2), Seekri Village, Ballabhgarh, Faridabad - 121 004.
6. Andhra Pradesh State Animal Welfare Board, Rep. by its Director -
Member Convenor, Labbipet, Vijayawada, A P - 520010.
7. The District Animal Husbandry Officer, Animal Husbandry Department,
Bhimavaram, West Godavari District
8. The District Collector and President, District Society for Prevention of
Cruelty to Animal (SPCA)-West Godavari District, Collectorate office,
Bhimavaram West Godavari
9. Andhra Pradesh Pollution Control Board (APPCB), rep. by its Member
Secretary D.No. 33-26014, D/2, Near Sunrise Hospital Pushpa Hotel
Centre, Chalamalavari Stfeel: Kasturibaipet, Vijayawada
10.
Agricultural and Processed Food products Export Development
Authority (APEDA), rep. by its Chairman, 3rd Floor, NCUl Building, Siri
Institutional Area, August Kranti Marg, New Delhi
11.
Agricultural and Processed Food products Export Development
Authority (APEDA), rep. by its Regional Head2nd Floor, Udyog Bhawan
Complex, VMDRA Siripuram,' Visakhapatanam
12.
The Commissioner of Food Safety, Himagna Towers, 'B' Block,
5th Floor, Flat Nos. 502, 503, 504, Old NRI College Building, Saipuram
Colony, Vijayawada.
13.
The Joint Collector ihd Chairman, District Level Slaughterhouse
Committee, West Godavari District, AP.
14.
The State of Andhra Pradesh, Home Department, Secretariat
Buildings, Velgapudi, Guntur.
15.
The Superintendent df Police, (Vice President of SPCA) SP
Office, Bhimavaram, West Godavari District.
16.
The Revenue Divisional Officer (RDO), Narasapuram Division,
West Godavari District.
17. The Tahsildar, Tanuto Mandal, West Godavari.
18.
The Gram Panchayat - Tetali, rep. by its Secretary, Tetali Village,
Tanuku Mandal, West Godavari District.
19. The District Panchayat Officer, West Godavari District.
20. The District Collector' East Godavari District, Collector Office,
Rajamahendravaram. East Godavari.
21. The Revenue Divisional Officer (RDO), Kovvur Division, East
Godavari Dist.
22. The Tahsildar, Undafdjavaram Mandal, East Godavari District.
23. M/s Laham Food Products Pvt. Ltd., D.No. RS. No. 321/1/A1
Tetali Village, Tanuku Mdrillal, West Godavari District.
WHEREAS the petitiortefs above named through their Advocate M/s.
K S MURTHY ASSOCIATES presented this WP(PIL) under Artice 226 of the
Constitution of India, praying that in the circumstances and in the affidavit filed
herein the High Court may be pleased to issue an appropriate Writ or order or
direction, more particularly one in the nature of WRIT OF MANDAMUS
declaring the action of the Respondents authorities in letting the Respondent
No.23 abattoiiV slaughterhouse irr Sy.No. 321- 1A1, 322-1 A, 322-2A, 322-2C, Tetali village, Tanuku Mandal, West Godavari District to continue its operation without their being valid local body NOC, export and sell the meat procured from such operation without any checks and regulations, and transport cattle illegally for slaughtering without possessing valid fit to travel certificate, that runs contrary to statutory regime, violating the environment norms as illegal, arbitrary, violative of Articles 21,47V 48 and 51A(g) of the Constitution of India and consequently direct the Re#otident authorities to shut down and seize the operations of R23 by making it clear that no slaughterhouse/ abattoir be run without possession a valid local body NOC. and solid waste generated from such shall not be released into water bodies ponds and agricultural fields. : > V AND WHEREAS the H%h; Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri K S MURTHY ASSOCIATES Advocate for the Petitioners, GP FOR GENEARL ADMINISTRATION for respondent no. 1, GP FOR ANIMAL HUSBANDRY for respondent nos.2, 6 & 7, GP FOR ENVIRONMENT AND FORESTS for respondent no.3, GP FOR PANCHAYATH RAJ for respondent Nos.4 and 19, GP FOR REVENUE for respondent Nos.8, 13, 16, 17, 20, 21 & 22 , Sri B.Venkata Rama Rao, Standing Counsel for respondent no.9, GP FOR AGRICULCUTE for respondent 12, GP FOR HOME for respondent Nos. 14 & 15, Sri Y.Koteswara 'Rab, Standing Counsel for respondent No. 18, directed issue of notice to the Re^ondents herein to show cause as to why this WP(PIL) should not be admitted' You viz:
1. The Secretary, Animal Welfare Board of India, National Institute of Animal Welfare Campus, PO 42, KM Stone, Delhi-Agra Highway (NH-
2), Seekri Village, Ballabhgarh, Faridabad - 121 004.
2. The Chairman, Agricultural and Processed Food products Export rd Development Authority (APEDA), 3 Floor, NCUl Building, Siri Institutional Area, August Krahti Marg, New Delhi
3. The Regional Head, Agricuifural and Processed Food products Export nd Development Authority (APEDA), 2 Floor, Udyog Bhawan Complex VMDRA Siripuram, Visakhapatanam
4. The Commissioner of Food Safety, Himagna Towers, 'B' Block, Floor, Flat Nos. 502, 503,^ 504, Old NRI College Building, Saipuram Colony, Vijayawada. * '
5. M/s Laham Food Products Pvt. Ltd., D.No. RS. No. 321/1/A1 Tetali Village, Tanuku Mandal, West Godavari District.
are be and hereby directed to .siiow cause either appearing in person or through an advocate on or before 21.01.2026 to which date the case stands posted as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WP(PIL) should not be admitted.
The Court made the following; ORDER Notice.
Service waived by the learned Government Pleader for General Administration for respondent No.1.
Service waived by the learned Government Pleader for Animal Husbandry for respondent Nos;^^ 6 & 7.
Service waived by the learned Government Pleader for Environment and Forests for r(^|3ondent No.3.
Service waived by the Ibirned Government Pleader for Panchayat Raj and Rural Development for respondent Nos.4 and 19.
Service waived by the learned Government Pleader for Revenue for respondent Nos.8,13,16,17, 20, 21 and 22.
Sri Bella Venkata Rama Itao, learned Standing Counsel for A.P. Pollution Control Board, waives^service for respondent No.9.
Service waived by the learned Government Pleader for Home for respondent Nos.14 and 15.
Sri Y. Koteswara Rao, learned Standing Counsel for Tetali Gram Panchayat, waives service for respondent No.18.
Personal notice on respiondent No.23 is permitted. Response be filed.
Liston 21.01.2026.
Sd/-K.J.RAJA BABU ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. The Secretary, Animal Welfare Board of India, National Institute of Animal Welfare Campus, PO 42, KM Stone, Delhi-Agra Highway (NH-2), Seekri Village, Ballabhgarh, Faridabad - 121 004.
2. The Chairman, Agricultural and Processed Food products Export Development Authority*(APEDA), 3'^' Floor, NCUl Building, Siri Institutional Area, August Kranti Marg, New Delhi
3. The Regional Head, Agricultural and Processed Food products Export Development Authority (APEDA), 2"^^ Floor, Udyog Bhawan Complex, VMDRA Siripuram, Visakhapatanam th
4. The Commissioner of Food Safety, Himagna Towers, 'B' Block, 5 Floor, Flat Nos. 502, 503, 504, Old NRI College Building, Saipuram Colony, Vijayawada.
5. M/s Laham Food Products Pvt. Ltd., D.No. RS. No. 321/1/A1 Tetali Village, Tanuku Mandall West Godavari District.(1 to 5 by RPAD- along with a copy of petition and memorandum of grounds)
6. One CC to SRI. K S MDRTHY ASSOCIATES Advocate [OPUC]
7. One CC to Sri Sri Bolla Venkata Rama Rao, Standing Counsel [OPUC]
8. One CC to Sri Y.Koteswara Rao, Standing Counsel [OPUC]
9. Two CCs to GP FOR GENERAL ADMINISTRATION .High Court Of Andhra Pradesh. [OUTJ-
10. Two CCs to GP FOR ANIMAL HUSBANDRY, High Court of Andhra Pradesh. [OUT]
11. Two CCs to GP FOR^i^VIRONMENT AND FORESTS, High Court of Andhra Pradesh. |0UT]
12. Two CCs to GP FOR'PANCHAYAT RAJ & RURAL DEVELOPMENT, High Court of Andhra Pradesh. [OUT]
13. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh.
[OUT] ' " A
14. Two CCs to GP FOR HOME, High Court Of Andhra Pradesh.
[OUT]
15. Two spare copies.
KSR HIGH COURT HC, J & RC, J DATED:24/12/2025 Liston 21.01.2026.
NOTICE BEFORE ADMISSION
WP(PIL).No.234 of 2025 %
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