Andhra Pradesh High Court - Amravati
M/S Sri.Amman Granites, vs State Of Andhra Pradesh, on 11 April, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
(SHOW CAUSE NOTICE BEFORE AnMiss: HON}
IN THE HIGH COURT OF ANDNRA PRADESH AT AMARA
(SPECIAL ORIGINAL JUBY ISDIOTION) 7
MONDAY FS TE ELE
RO THOUS
OO AND T a MENTY Wo
THE HONOURARLSY SHIT JUS TICE XONGARA VUAYA LAKSNMI
WRIT PETITION NQ: $288 DF oge5
Seiween:
We SrL Amman Granites Ren. iy iis
Aged about Fo years, Clon: Busing
Chittoor Hetrick,
. Patiianar
AND
State of Andhra Pradesh, Rep by its Principal Secretary, Ind & Com (Mines.
Deol. Secretariat building, Amaravathl, Secretar at, Guntur District
ww
é. The Director of Mines & Geology, AP, ibrahim Painam, Vieyawada.
a. The Asst. Director of Mines and ¢ Geology, Palarnaneru, Chittcor District
4. The District Collector, Chitieor, CAM eer DHatrat,
8, ihe Tahsidar, Saireddinaill Mandal, Chitinor District,
&. Paddachallaragunta Gray VRISTIO haya, Nep by ifs Panchayat Secretary,
Peddachal Haragunia \ Milage, Bairadd) Paik Mandal, Chitoer District,
The Deputy Execulive Engineer, Agricullural Markel commities, Market Yard,
Cipp-Surya Fraian Kalyana Mancdapa 2, Satlamancht, , GRRfoar.
~
__ Mespandants
WHEREAS the Petitioner above adimed thror ah ts Advocate Sri iS Seena Kurnar
esenied this Fetition under Artick: 238 of the Constitution of india praying that in the
rcumsiances stated in fhe affidavit fled therewith, the High Court may be pleased to
ISSUE ¢ @ appropriate Writ, Order or Direction more na nicularly one in the neture of Writ af
Mandamus decaring the actor of the resperidents in identifying and construc sting the
ohepun DESe Tach ity Budding within and abutting the leased area over the iand in
No.427/5 over an extent of GS75 int Pedda chaligragunta village and in
chon inpraper, unjusl, anc arbilrary and
ara anting house sifas fo weaker se 8 Hhsgal,
contrary fo OD. Ms No. ?& Gated 18.02.2002 and the orders in WP.No 4816/2000 at
f3-03- 2020 z ne furth ier direct the respondenis not proceed further in. canstructian of
Mul ik purpase & acilily Bufiding and grant house sites within and abuiting the leased ares
ever ihe land in Sy.No427/5 over an extent of GAYS Neoters in Padda chall lgragunis
Wihae -
AND \We FEREAS the High Court "pon peruming the petition and affidavit ue
herein and upan hearing the argurnenta of Sd G Seana ar mar, Advocate for f
Petitioner and GPE far st Mines f for res sondent: Nos. tt ag, é SP for Revenue for R sepondent
~Nos.4 & 8, Sri ¥ Vinod K Reddy, Standing Counsel! for Respon ndent No.8, Sri Prakasa,
Standing Counsel for Respondent No, dr ree of ro ore to the Respondents
herein io show cause as to why ihis WRIT REY ON should not be admitted,
"° 'ee . ene Principal Secrefary, ind & Com (Mines. i} Dect. Slate of Andhra Pradesh,
i
ey
Mf
S
Be
am
Secretariat building, Amaravaily, Secretariat, Guntur District.
2. The Director ¢ of Mines & Geology, A AR , brahim Painam, Vieyawada,
3, The Asst. Director of TM ines and Geology, Palamaneru, Chittoor District
4 The District ©, Chitoor, Cri Hloor Distret.
& The Tahsi ecclia li Mandal, Chittoor | Datric _----
8. The Park stary, reece SyAgUE via Gramapa ishayat
a Vil age, Bairedd: Pall § Mandal, ¢ Chi Dor District
tive Es vaineer, Agrict titural
Kalyana Mandaram, Ka
4 a
wy gg
ae
Oh oe.
a3 1
pen
san "Chi oor,
d hereby directed te sh ow Cause either appear fing in pen oF hoe fae
are be an FESS w se
Advocate, 'as to why
rap, N.Nateraian Sfo Sr. Nale Sounder,
MUBLT Road, Soffa indiq, Punganuy,
J
LR tw
iy
=
3
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hould not be admitted, an or he
therewith (copy eno asad) {his
d for hearing,
76.04.2022 an which date the cas
The Court made the following:
ORDER:
"Natica before admisaion, Learned Government Pleader for Mines takes notice for respondents No. 4 to 3, isarned Gavernment Pleader for Revenue takes notice for respondents No. 4 and §, Se Vo Vinod K. Redely, laarned Standing Counsel takes notice for respondent No.g and Mr. Prakasany, | isarned Standing Counsel takes notice for reaponcdant No} At request of the learned Government Pleader for Mines, ist the mater on 8.04, 2022 in mation Het"
WYRUE COPY
1) Dept State of Andhra Pradesh Secretarial Sulidin t, Guritur District, The Olrector afk ' hi nt Paine, Vayawada, rhe Asat, Direct alams neru, Chior istrict, The Distriat Colle The Tahsidar, Ss ae The Ps Boch ayat S ry, | a re ge na 2 Gremapanchayat, Paddachal laragun' fa ai i . Balreaded Mai agai, Chrtoor District, *. The Deputy Executive Srginger, Ay | Market commitice, Market Yard, Gop-Surya Pratag Kaly am, & ASH, Chitloor.(4 to 7 by RPAR-.
song ng ¥ bnennaed of petifion ; ve Qe 6 eat 3 we : ivoceata fOPUC 5 8H Vv Vinod ing Counse' POPUCI o Sr "Prakasar, Ste Counsel [OPUC) to OP for Mines & Geology ry. Hig co surt of Andhra Pracesh, (oun rn N "8
12.Tw we > OCs fo GP for Revenue, Nigh Court of Andhra Pradesh, POUT} 4% a Prete int.
SH tT hs to Bu wy re i.
i
3. One spare copy, eCeREECeRETECSTNS HIGH COURT KYL DATED Ta 2022 ORDER LIST THE MATTER ON 16.04.2022 IN MOTION LIST NOTICE BEFORE ADMISSION WP No.@228 of 2022