Andhra Pradesh High Court - Amravati
Maladi Subba Rao, vs The State Of Andhra Pradesh, on 4 November, 2020
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) OE ey Eh WEDNESDAY, THE FOURTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY..." 'PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 20367 OF 2020 Between: Maladi Subba Rao, S/o Late Maladi Peda Anjaiah, aged 57 years, Resident of Door No.4-30, Kakanipalem, Addanki Mandalam, Prakasam District. Petitioner AND 1. The State of Andhra Pradesh, Rep.by its Principal Secretary, Revenue Department, Secretariat, Velagapudi, Amaravati,Guntur District The District Collector, Prakasam District. The Revenue Divisional Officer, Ongole, Prakasam District. The Tahsildar, Addanki, Prakasam District. WON Respondents
WHEREAS the Petitioner above named through his Advocate Sri.S.V.S.S.Siva Ram 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 a Writ, Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents 3 and 4 in interfering with the possession and enjoyment of the petitioner in his land admeasuring Acres 0.64 cents in Survey No.966 of North Addanki Village, Addanki Mandal, Prakasam District purportedly to construct anganwadi centre as wholly illegal, arbitrary, unjust, untenable, unconstitutional, contrary to principles of natural justice besides being violative of Articles 14, 21 and 300-A of Constitution of India;
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri.S.V.S.S.Siva Ram Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravati,Guntur District
2. The District Collector, Prakasam District.
3. The Revenue Divisional Officer, Ongole, Prakasam District.
4. The Tahsildar, Addanki, Prakasam 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 before 02.12.2020, on which date the case stands posted for hearing.
A NO: 1 OF 2020 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 direct the respondents not to interfere with the possession and enjoyment of the petitioner in his land admeasuring Acres 0.64 cents in Survey No.966 of North Addanki Village, Addanki Mandal, Prakasam District, pending disposal of W.P.No.20367 of 2020, on the file of the High Court.
THE COURT MADE THE FOLLOWING ORDER:
Notice before admission.
There shall be interim direction not to dispossess the petitioner from the subject land.
Post on 02.12.2020. 4 4 SD/- G. SRINIVASA REDDY ASSISTANT REG STRAR I(TRUE COPY!// een / 2:
For ASSISTANT REGISTRAR To,
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravati,Guntur District The District Collector, Prakasam District.
The Revenue Divisional Officer, Ongole, Prakasam District.
The Tahsildar, Addanki, Prakasam District. (1 to 4 by RPAD- along with a copy of petition and affidavit) One CC to SRI.S.V.S.S.SIVA RAM Advocate [OPUC] Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT] One spare copy BON NON SRL HIGH COURT DRJ DATED:04/11/2020 NOTE: POST ON 02.12.2020 NOTICE BEFORE ADMISSION WP.No.20367 of 2020 INTERIM DIRECTION 9 aL BLD cm