Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh vs Unknown on 21 July, 2023
(SHOW CAUSE NOTICE BEFORE ADMISSION)
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV a
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY ,THE T\^/ENrv FIRST DAY OF JULY
ll^/o THOUSAND AND ll^/ENTY THREE
:PRESENT:
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 18104 OF 2023
Between :
Bodduluri Subhashini, W/a. Venkata Narasimha Rao, aged 65 years, R/o. H. No. 3-
85, Gud'lvada VIIIage, Tenali MandaI, Guntur Distriet.
Petiti o nor
AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary to
Government, Panchayat Raj and Rural Development Department, Secretariat,
Velagapudi, Guntur District.
2. State of Andhra Pradesh, 'Represented by its Principal Secretary to
Government, Finance and Planning Department, Secretariat, Velagapudi,
Guntur District
3. The Commissioner, Panchayat Raj and Rural Development Department,
Government of Andhra Pradesh, NH -16, Tadepalli, Guntur District.
4. The District Collector (Panchayat Wing), Guntur Distr-let.
5. The Executive Engineer, PRI Division, Tenali, Guntur District.
6. The Mandal Parishad Development Officer, Tenali, Guntur D'lstrict.
7. The Cud-lvada Gram Panchayat, Tenali Mandal, Guntur District, Represented
by its Execut-lve Authority- Gum--Panchayat Secretary.
8. The Sarpanch, Cud-lvada Gram Panchyat, Tenali Mandal, Guntur Distr'lct
Respondents
WHEREAS the Petit-loner above named through his Advocate Sri RAMESH BABU TALLURI presented this Pet-ltion 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 'ln not releasing the amount of Rs.1,65,995/-under SDF grant to the petitioner towards COSt Of the material supplied by him for executing the work as illegal, arbitrary and violative of provisions of the Andhra Pradesh Panchayat Raj Act, 1994 and unconstitutiOnal and consequently direct the respondents to release an amount of Rs.1,65,995/-under SDF Grant to the pet'ltioner along With interest forthwith .
AND WHEREAS the High Court upon perusing the Petit-Ion and affidavit filed herein and upon hearing the arguments of sri RAMESH BABU TALLURI Advocate for the petitioner and of GP FOR PANCHAYAT RAJ for Respondent Nos.113, 4 and 5, GP FOR FIN/INCE AND PLANNING for Respondent No.2, Sri G VENKATA REDDY, Standing Counsel for responclent Nos. 6 to 8 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 to Government, Panchayat Raj and Rural Development Department, Secretariat, Velagapudi, Guntur District.
2. The Principal Secrctary to Government, Fina-nee and Planning Department, Secretariat, Velagapudi, Guntur District
3. The Commissioner, panchayat Raj and Rural Development Department, Government of Andhra Pradesh, NH -16, TadepaIIi, Guntur District.
4. The District Collector (Panchayat Wing), Guntur District.
5. The Executive Engineer,.PRI Division, Tenali, Guntur District.
6. The MandaI Parishad Development Officer, Tenali, Guntur District.
7, The Gudivada Gram Panchaya:t, Tenali MandaI, Guntur District, Represented by its Executive Authority- cumiPanchayat Secretary.
8. The Sarpanch, Gudivada Graml Panchyat, Tenali Mandal, Guntur District.
are be and hereby 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 on or before 28.07.2023, on which date the case stands posted for hearing.
The Court made the following: ORDER IINotice before admission.
Learned Government Pleader for Panchayat Raf & Rural Development takes notice on behalf of respondent Mos.1, 3, 4 and 5.
Learned Government Pleader for Finance & planning takes notice on behalf of respondent No.2.
Sri G. Venkata Reddy, learned Standing Counsel for lVIPDO and Gram Panchayats takes notice on behalf of respondent Mos.6 to 8.
For instructions, post on 28.07.2023 in the [motion list'."
Sd/- T. lVIADHAVI ASSISTANT # GISTRAR /ITRUE COPY// For ASSISTANT REGISTRAR To,
1. The Principal Secretary to Government, Panchayat Raj and Rural Development Department, Secretariat, Velagapudi, Guntur District.
2. The Principal Secretary to Government, Finance and Planning Department, Secretariat, ve'lagapudl', Guntur District
3. The Commissioner, Pancha'yat Raj and Rural Development Department, Government of Andhra Pradesh, NH -16, Tadepalli, Guntur District.
4. The District Collector (Panchayat Wing), Guntur District.
5. The Executive Engineer, PRI Division, Tenali, Guntur District.
6. The Mandal Parishad Development Officer, Tenali, Guntur District.
7. The Authority- Gum-Panchayat Secretary Gudivada Gram Panchayat, Tenali MandaI, Guntur District, Executl®ve.
8. The Sarpanch, Gudivada Gram Panchyat, Tenali Mandal, Guntur District.(Addressees 1 to by RPAD- along with a copy of Petition and memorandum of grounds)
9. One CC to SRl. RAMESH BABU TALLURl -Advocate [OPUC]
10.Two CCs to GP FOR PANCHAYAT RAJ RURAL DEV ,High Court Of Andhra Pradesh. [OUT] ll.Two cos to GP FOR FINA`NCE AND PLANNING ,High Court Of Andhra Pradesh. [OUT]
12.One CC to SRl. G VENKATA REDDY, Standing Counsel [OPUC]
13. One spare copy.
psk T-
t \ HIGH COURT ^, =<_'` RCJ DATED.. 21 /07/2023 post ON 28.O7.2023 lN MOTION LIST NOTICE BEFORE ADMISSION WP.No.18104 of 2023