Andhra Pradesh High Court - Amravati
Pendurti Appa Rao vs The State Of Andhra Pradesh on 14 June, 2021
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVA MONDAY, THE FOURTEENTH DAY OF JUNE, - TWO THOUSAND AND TWENTY ONE > PRESENT: THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY WRIT PETITION NO: 9740 OF 2021 Between: Pendurti Appa Rao, S/a Apparao, aged about 50 years, R/o D. No. 4-125, Rameswaram Village, Pedapudi Mandal, East Godavari Dist., Andhra Pradesh 533006. Petitioner -- AND 1. The State of Andhra Pradesh, rep. by its Principle Secretary, Revenue Department, 4" Block, Ground Floor, Room No-135, AP Secretariat Office, Velagapudi, Amaravathi, Guntur Dist, Andhra Pradesh The Dist. Callector, East Godavari Dist., Andhra Pradesh The Joint Collector, Kakinada, East Godavari Dist., Andhra Pradesh. The Revenue Divisional Officer, Kakinada, East Godavari Dist., Andnra Pradesh. The Tahsidar, Pedapudi Mandal, East Godavari Dist, Andhra Pradesh. Smt Kasi Rani, W/o Kasi Raju, aged about 67 years, R/o D. No. 4-25, Kasi Vari Street, Rameswaram Village, Pedapudi Mandal, East Godavari Dist., Andhra Pradesh. HD or Be Go ho Respondents -- WHEREAS the Petitioner above named through his Advocate SRI JADA SRAVAN KUMAR presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, fhe High Court may be pleased issue a Writ Order of direction particularly, one in the nature of Writ of Mandamus declaring the action of the respondent No 2 and 5 in not considering the objection of the petitioner dated 15.03.2021 in disbursing the compensation in favour of the respondent no 6 for the land resumed of an extent of Ac. 0.36 Cents situated in survey no. 278/2 of A.P. Trayam Village, Pedapudi Mandal, East Godavari Village belong: to one Bonthu Pallamma W/o Chittayya sanctioned vide D.K.T. Patta No.763/1985 dated 11.03.86 as illegal, arbitrary and violation of principles of natural justice and also Article 14, 21 and 300-A of the Constitution of India and consequently direct the responaent no 2 and S to conduct an enquiry in pursuance of complaint made dated 15.03.2021. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the argurnents of Sri JADA SRAVAN KUMAR,Advocate for ine | Petitioner, and of GP FOR REVENUE for Respondent No.1 to 4 directed issue of natice to the Respondent No.6 herein to show cause as to why this WRIT PETITION should not be admitted." You viz: Smt. Kasi Rani, W/o Kasi Raju, aged about 67 years, R/o D.No.4-25, Kasi Vari Street, Rameswaram Village, Pedapudi Mandal, East Godavari District. Andhra Pradesh. 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, on or before 05.07.2021, on which date the case stands pasted for hearing .-~ IA NO: 1 OF 202177 ~ Petition under Section 164 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 disburse any cornpensation to the 6" respondent until the conclusion of the enquiry and pass order in accordance with law, pending disposal of WP No.9740 of 2021, on the file of the High Court. re The Court made the following: ORDER:
"Issue notice to 6" respondent.
Learned Counsel for the petitioner is permitted to take out personal notice to 6" respondent by RPAD and file proof of service into Registry within three (03) weeks.
Meanwhile respondents 1 to 5 are requested to file their detailed counter, while issuing direction to the respondents not to disburse the amount for a period of one month.
Post on 05.07.2021". --~ SOM. Rares hE abu ASSISFAM TRE GISTR 4s eh NY HTRUE COPY! SECTION OF SICER For To,
1. The Principle Secretary, Revenue Department, State of Andhra Pradesh, 4% Block, Ground Floor, Room No-135, A.P Secretariat Office, Velagapudi, Amaravathi, Guntur Dist, Andhra Pradesh The Dist. Collector, East Godavari Dist., Andhra Pradesh The Joint Collector, Kakinada, East Godavari Dist, Andhra Pradesh.
The Revenue Divisional Officer, Kakinada, East Godavari Dist., Andhra Pradesh. The Tahsildar, Pedapudi Mandal, East Godavari Dist, Andhra Pradesh.
Smt Kasi Rani, W/o Kasi Raju, aged about 67 years, R/o D. No. 4-25, Kasi Vari Street, Rameswaram Village, Pedapudi Mandal, East Godavari Dist., Andhra Pradesh. (Addresses 1 to 6 by RPAD- along with a copy of petition and memorandum of grounds) One CC to SRI JADA SRAVAN KUMAR Advocate fOPUC] , Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [QUT] --- One spare copy Oo & wb "
fO 0O HIGH COURT MSMJ DATED: 14/06/2021 "POST ON 05-07-2021 NOTICE BEFORE ADMISSION WP.No.9740 of 2021 _ DIRECTION