Andhra Pradesh High Court - Amravati
Rare Swareop Dayanand vs Mandan Mus Declaring The Action Of (He ... on 3 November, 2022
Creepy, eter, (SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVTI (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE THIRD GAY OF NOVEMBER TAVG THOUSAND | Anh PURER Y TAO 'PRESENT: TNE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO> 35673 OF 2022 Behveen: 1. Rare Swareop Dayanand, Sfo Kari Prabhakar Rao, Rio H.No. 1-300, parbaguda Vilage, Pedalabudu } Manchayal, Araku Va alley Mandal, Alun Stlaramarajuy © Netiat, AP. 2. Karri Atmanand Swarnen, So Karl Prabhakar Ras, Rio H.No. 1-360, Sarbaguda V¥ilege, Pedalabudu Panchayat Araku Valley Mandal, Aluri Stlaramaraiu District, AP. . Patitionears AND '. The State of Andhra Pradesh, 'Re nm buts F fin neipal Secretary. § Social Welfare Depariment, Secretanat, Velaganucdl, J @. The Project Direntor, TDA, Paden Z A. The Yahsiidar, Ararku valley Mandal Al aramaraju District 4, The Superintendent af Paice Ald sitaramara fu District, Paderu. &. THe Station House Officer, Araku va alley Paice 'gfation, Araku Valley Mandal, Aluyistaramaraiu District, 8. Setly Venkat Rao, Ex-MPTC, Sic | Late £ Ghobbal, DLNo, 2-225, Sarbaquda New Calony, Pedalabuciu Pa neh Byal, Araku valley Mandal, ASR District- SST 149, ¥. Setly Anand Kumar, Sfo Setty Venkata Rao, Occ-Village Revenue Officer, D.Ne. 3-228, Sarbaguda Naw © Slony, Pedalabudt Panchayat, draku valley Mandal, ASR District-Adt149. : matty Ashok Kumar, S/o Setty Venkata. rao, D.No. 2-22 §, Sarbaguda New Colony, Perkalab. relly Panchayal, Arakie 'valley Marzial, ASR District-8234 748 S. Maik Oharma, fo. sol known, Hindu, Mala, Kothavalasa Vilage, Equve Shoba Post, Ananth agin] Mandal, AS istrict, iS che Bs - maespandent Whereas the Petitioner ahove named through their Advocate Mangena Sree Rama Rao presenied this Petition ufder Anicie 288 of the Constitution of india. praying thal in the circumstances stated in the affidavit filed therewith, the High Court may be pleased te page an order or arders particulary one in the nature oy writ of Mandan mus declaring the action of (he official reanencants in aot faking any action against the unofficial respondents forctheir°high handed action of threatening to
dispossession and attempts of land grabbing of the petitioners' property in an extant af Ac O78 Cents { in Sy.No-5-8 coversd by Patla No. 2t$ of Kothaballaguca village relating to 1° petitioner and in an extent of Ac 1.45 Cents in Sy No 38-2 and in an exient of Ac. 1.50 canis in Sy.Ne 38-3-8, covered in i patie No.2i2 of Koethaballaguda village, Araku Valley Mandal, Alluri Sestharamaraju Disinct ja Negal, irequiar, ariitery and vidlative of the provisions ofthe Criminal Procedure Code and Andhya Pradesh Land Grabbing (Prohibition) 'Act 1982 and Rules framed thereunder, Agency Laws and also offends Articles 14, 21 and 300-A of Constitution of India and consequently direct the official respondents to take appropriate action against the unofficial respondents by duly considering the complaints of the petitioners and register a case under the provisions of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982; , And whereas the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri Mangena Sree Rama Rao, Advocate for the Petitioners and of GP for Social: Welfare Department for the Respondent Nos.1 & 2 and of GP for Revenue for the Respondent No.3 and of GP for Home for the Respondent Nos.4 & 5, directed issue of notice to the Respondents 6 to 9 to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. Setty Venkat Rao, Ex-MPTC, Sie Late Dhobbai, D.No. 2-226, Sarbaguda New Colony, Pedalabudu Panchayat, .Araku valley Mandal, ASR _District-
531149. Cae.
2. Setty Anand Kumar, S/o Setty: Venkata Rao, Occ-Village Revenue Officer; D.No. 2-226, Sarbaguda New Colony, Pedalabudu Panchayat, Araku valley Mandal, ASR District-531149. .
3. Setty Ashok Kumar, S/o Setty Venkata rao, D.No. 2-226, Sarbaguda New Colony, Pedalabudu Panchayat, Araku valley Mandal, ASR District-531149
4. Majji Dharma,, S/o. not known, Hindu, Male, Kothavalasa Village, Eguva Shoba Post, Ananthagiri Mandal; ASR istrict.
are be and hereby directed to show cause 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.
The Court made the following Order:
"Notice to the respondents 6 to 9., 7 Learned counsel for the petitioner/s is permitted to take out persona! notice on the respondent Nos.6 to 9, through RPAd and file proof of service. Post after four (04) weeks. | Meanwhile, the respondents 2. and 5 are directed to consider the representation/request made by the _ pétitioneris on 21.08.2022 and take appropriate steps." | 1 Sd/- T. MADHAV! ASSISTANT REGISTRAR IMTRUE COPYI-
7 For ASSISTANT REGISTRAR * 7 : 1 yee " i ER _ Setty Venkat Rao, Ex-MPTC, S/o Late Dhobbai, D.No. 2-226, Sarbaguda New Colony, Pedalabudu Panchayat, Araku valiey Mandal, ASR District- 531149.
. Setty Anand Kumar,, S/o Setty: Venkata Rao, Occ-Village Revenue Officer, D.No. 2-226, Sarbaguda New Colony, Pedalabudu Panchayat, Araku valley Mandal, ASR District-531149. - . Setty Ashok Kumar,, S/o Setty Venkata rao, D.No. 2-226, Sarbaguda New Colony, Pedalabudu Panchayat, Araku valley Mandal, ASR District-531149 _ Majji Dharma,, S/o. not known, Hindu, Male, Kothavalasa Village, Eguva Shoba Post, Ananthagiri Mandal, ASR District. (Addresses 1 to 4 by RPAD)
- One CC to SRI. MANGENA SREE RAMA RAO Advocate [OPUC]
- Two CCs to GP FOR SOCIAL WELFARE ,High Court Of Andhra Pradesh. [OUT] _ Two CCs to GP for Revenue. [OUT] _ Two CCs to GP for Home. [OUT] . One spare copy oe HIGH COURT OR DATEO OS 1/2022 POST AFTER FOUR (04) WEEKS.
WP. No. Seer of 2022 NOTICE BEFORE ADMISSION os wee