Andhra Pradesh High Court - Amravati
P A Melchizedek vs The State Of Andhra Pradesh on 2 December, 2022
Author: K Suresh Reddy
Bench: K Suresh Reddy
(SHOW CAUSE NOTICE BEFORE ADMISSION) _
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY, THE SECOND DAY OF DECEMBER
TW THOUSAND AND TWENTY TWO
'PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
WRIT PETTMON NO: $8486 OF 2022
Sehvesn:
tT Sr PA Melichizedek, S/o P. Devadanam, Aged about 63 years, ee. Social
Warker, Ris Flat No. G4 MN No 8-3. 20446, Sai Krishna Nilayam, Vengalaras
Nagar. Hyderabad: 5O0038,
2. Sf. P Solomon Satya Sunder, Sie S Devadanam, Aged Sit years, Orc.
Employee, Rio A-30-1(7, Ground Floor, Manda Joseph Street,
: New Colony, Near Mee Seva, Vieyawada (Urbani,
Verikaieshwarapuram, Krishna DL AP. Seod1d
a Petitioners
hae
Mapartnent, Secr lariat 'Vela ;
&. tHe State of Andhra Prac Sah, ep by iis 5 Prine "pal Se sonetary ¥, * fisheries
Deparimant, Searstariat, \ felagapudi, Amar aval, dsuntur District,
3. The Cornmmissioner of Fisheries, Bandar Road, Be vwanki, Viayawada ~ 827137,
AN dhra Fradesh.
4 Yhe Tahsidar and Mandal Revenue Officer, Mancdavalli Marcial, Krishna
iPrasart Eluru}) Dist, AP.
& Sri PB. David King @ Ralu, Sie BP. Devadanam, aged 52 years, Qoc. Private
employes Rio Prathipadu {PO}, Mandayvall Mandal, Krishna District . 5234
348. AF.
&. Sn Boddu Jeevan Daniel Noble, Sfo Soddu Noble, Occ Siudent, Rio Stato
Road, Naikalur, Krishna (Present Eluru) O4.- 8242853
Respondents
WHEREAS {he Petitioners above named through their Advocete SH K Joseph
ofasentead this Petition under Article 228 of the Constitution of India praying that in
ihe cirourstances stefed in the affidavit Med therewith, the High Court may be
plessed to issue Writ or Order or Dirention more pariqularly one in the Nature of Vek
of Mandamus in declaring the action of the respondents No. 3 & 4 in not
implementing orders vide LrNoSoandanafedes dated. EB 1/2022 which was
issued by them against the Eth respondent to sfop the egal digging for fiah tank
works of the 8" respondent in Survey No. S4/8 and 54 id at Prathioadu Vilage
Mantavail Mandal, Krishna (Present Eluru} District AP is Hegal, arbitrary,
discriminatory, UryuSt, unfair, vrational, unlawful, unconstitutional, perverse, m mockery
and comsequenily direct the reaspaneents No 3 and 4 to maintain Status Quo and ast
fo construct or dig or change any structure in Survey No. 84/8 & S44 at Prathinadu
Village Mantavall Mandal, Krishna (Present Ei un) Diainet, &UP. to an extent of
Ares. 1.232 Cents pending disposal of the wit petitior
AND WHEREAS the High Court upon perusing the petition and affidavit Ned
herein and upon hearing the arg yuments of Sci & Josenh, Acvoosfe for the Petitioners
and of GP for Fisheries for Reapondent Nasi to 4, directecl gsue of netics fo the
Respondents herein ta show cause as to why this WRIT PETITION should not be
admitted.
You Vir
{. Phe Princioa! Secretar ny Fisheries Densriment, State of Andhra Pradash,
Seorstarial, Velagapuch, Amearavat, Sunmur Oistict
Ss. The Praincgal Secreta ary. Pisherigs Deoartmert, State of Andhra Pradesh,
N
Sacrefarial, Valagapudi, Amaravali, Guntur District
nvgsioner of Fisheries, Bandar Road, Poranki, . Vijayawada - S243),
Aruna Pradesh.
a. The 7 Tahsiidar and Mandal Revenues Officer, Mandavall Mandal, Krishna
iPresart Kiuru} Drei AP,
§. Si P. David Ri ng.& Rau, Sfo B. Deyvadanam, R'o Prathinedy PO} 3,
Mandavall Mandal, Krishna Dist of 827 348. ALP,
8. Sn Boddu Jeevan Danie! Nobk oS HOE oddu Noble, Rio Station Road,
Katkaluy, Mrishna (Present Ehuru
'
are be and hereby directed to show cause aiiher appeann ig i person or Through an
Advocate, as fo why in the circumstances sat out in the pelitian and the afiicavd fled
therewith (copy enciosed!) this WRIT PETITION shoul q not be admitted, on or bafore
2c. 1S. 2023, an which date {he case stands oasted for Searing.
The Gourt made the following:
ORDER:
"Note before admission. The isarnad Government Pleaader for Fisheries fakes notices for the ragpondent Nos.7 fo 4. The learned counsel for the petiticnera is permiiied to iake cul personal nofice to the respondent Nosa.§ and § by registered post with acknowledgment due and to Mle proof af service info the Registry.
Post an 25-13-2023" _ Sd) G. HELA NAIDG ASSISTANT REGISTRAR (TRUE COPYH SECTION OFFICER ra --
Fa, ' 4. Tre Brincinal Seonstary, Fisheries Depariment, State of Andhra Pradesh, Secretarial, Velagapudi, Amara vat, tauntiy Oistrict.
2. The Pranoipel Becretary, Fishernes 2 Separtn emt, State of Andhra Pradesh, Seorstariat, Velagaoud), Arnaravall, y District,
3. The Gommis sioner of Fishenes, & Andhra Rradas
4. Yhe Tahatcer and Mandal Revenus ONicer, Mandavall Mandal, Krishna iPresant Rhuru} Gist, AP.
COLE arviar oad | Forank!, Vitayawada ~ 829 127, & Sr P. David Sing @& Raju, Sfo F. Devadanarn, R/ fe Prattipadu (PO), Marndavall Mandal, Krishna District. S27 346. AP
6. Sr Boddu Jeevan Daniel Noble, S'o Roddu Noble. Rio 8 tation Rosd, Maikalur, Krishna (Present Eluru) DY~ 527383 (9 te § by RRAD- along with 3 copy of peition and Afmawi One CO to SH. Kio see, Advacate [OPUG) Two Cis fe SP For Fisheries, High Gourt of Andhra Pras dash [OUT] Cine spare copy.
BO fe MS HIGH COURT KSR,J DATED QS 2ie0ed ORDER POST ON 23.18. 2028 NOTICE BEFORE ADMISSION WPP.No.S8tés of 2022