Borra Padmavathi vs The State Of Andhra Pradesh
2022 Latest Caselaw 6150 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)

TUESDAY, THE SIXTH DAY OF SEPTEMBER
TWO THOUSAND AND WE NPY TWO
'PRESENT:

THE HONOURABLE SRI JUSTICE D RAMESH

 

WRIT PETITION NCh 27719 OF 2022

Batween:

4

AQ

43.

WS,

Borra Padmayaihi, Wio.Boarra Subbe Rac, Occ. House Wife, A ge ad ¢ a Years,
D-No-3-184, Gadala Vi lage, Korukonda Mandal, East Godavari District,
Andhra Pradash-535 102.

Sorra Bubba Rac, Sic Subbsrac Gee. Cultivation Aged 48 Years, { No-3-734,
Gadala Vilage, Korukonda Mandal, Fast Godavari District, Andhra Pradesh-
Sas hee.

f

oo Petitioners
AND
The Slate of Andhra Pradesh, rep. by lis Principle Secretary, Department of
Home, 4.7 Secratariat OFics, Vetagapud, Anrvaravaihi, Guntur Dist, Andhra
Pradesh
The State of Andhra Pradesh, rep by iis Princinle Secretary, Department of
Ravenue, AP Secretariat Office, \ Jelagapudi, Amaravathi, Guntur Dist,
Andhra Pradesh.
The District Magistrate and Collector, Rajarnahendravaram, East Godavari
District, Andhra Pradesh,
The Suparintendert of Palice, Ralar nahendravaram, East Godavan Disiric
Andhra Pradesh.
The Sub- Civisional Magistrate and Revenue Divisional Officer,
Rajamahendravaram, East Godavari District, Andhra Pradesh.
The Tahsidar and Mandal Executive Magistrate, Korukonda Mandal,
Rajamahendravaram, Cast Godavari District, Andhra Pradesh.
rhe Station House Offioer, Korukonda police Station,
palame ahendravaram, Fast Godavari District, Andhra Pradesh.
Fusta Rama Krishna, S/o Venkateswaran, Aged Not Known, T Staguyts
Vilage, Tumimed, Andhra Pradesh,
Medun Ant Kumar, S/o Venkateswarac Aged Not Known,
Ralamahednravaram Ot ist, Andhra Pradesh.

Bikkavolu Mashe, S/o Balu, Aged Not Known, Raiamahednravararn List,

Andhra Pradesh,

} Lanka Rambabu, G/o Ramana Gacaia Village, Korukonda

Vid Raiamsahednravaram Cist, Andhra Pradesh.
Lanka Peds Gangaraju, Gio Ramana, Gadala Vilage, Kerukonda md,
Rajamahednrava: ram Cust Andhra Pradesh.
Somu Suryanarayana, S/o Venkataraa Aged Not known, Gadala Village,
Korukonda md, Rajamahednravaram Disi, Anchra Pradesh.

. Respondents
 

  

WHEREAS the Petiianers above (name ad Jara ah ther Advocate Sri Jada
Graven Kurnar presented this Pefitien under Anicie 286 of the Constitution of Incis
praying thet in the clrcumstanoes stated in 'the aifiday at Ai ed therawith, the High Court
may be pleased to issue a Wirt: Grier ay direction canioularly, ane in the nature of
me of Mandarnus declaring the action of the respondent No 6° in promulgating

nripugrad orders vide ref No. C.No. ses 7e020 ule 745 of Cr PC dated 32.06 2093
dasseg ifs 749 0) of CrP lO orahibiting the setiiener and her husband in ante: ng

   

Sons

into thelr own groperty is. vacant sie vith COMPOUN we all consiming of ROC
budding situated in sunvey No. B08F iJ extant of TaY Sq Yos sad 40Q4L extant of 144
Sa. Yas, both in total extent of 2s eS ae as, aces a age. ef Korukands Mandal
without follow ing the PROCEDURE E LAW and the action of
the Sth respondent, the Mandal Executive Magis sate he. Fane! idar for promulgation
of such orders, are violative as ocr The Clvision Banch Judgment 0 of fins Mobs

Court, in the case of YELUGUSANT! HAR! BASI PWS STATE ANDHRA
PRADESH REP, BY ITS PRINCIPAL SEORE TARY reported me 2018 a
dated 04. 122017 as
aiso Anicies 14, 19.2
aside the j impugned Qe

 

Hy ALD 488
legal, arbivary and violation of principles of natural justice and
J and JOO4 af fhe Oo AStuton of india and consequently set

ders vide ref No MC No G2 1/8080 dated 22.08.2023:

AND WHEREAS the High Gout upon pe using the pefiion and affidavit find
herein and upon hearing the arguments of or Jada Sravan Kurner, Advocate for Bf ihe
Pattioner, GF for Home for Responden st, 4, % and of GP for Revenue for
Respondent Nos. 2, a So &S 8, dire fee Gs of matics to he 8 Re sspordents herein ti iO

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You yES
1, Tre Principle Secretary, Department of Home, State of Andhra Pradesh, AP
Secretariat Office, Valagapudi, Amaravathi, Guntur (ist, Andhra Pradesh

2. The Fnincinie Secretary. Depart iment o of Revenus, State of Andhra Pradesh,
A.B Seorstanal Office, Velagapucdi, Amaravathi, Guritur Dist, Andhra Pradesh,

yy
go

&. The Distinct Magistrate and Callacto - Rajamnahe sndravaram, East Godavari
Distdat, Andhra Pradesh,

". The Superintendent of Police, Ralamahendravaram, East Godavari Districl,
Andhra Fradesh.

 

§. The Sub. Divisional Magistrate anc G Revenue Divisional Officer,
Raia mahendravar mi, East favarl Oy: » ees Pradesh,

6. The Tahsth anand Mandal © Executive Me &, Rorusonda Mandal,
Raj amnahendravaram, mast Godavari Distr wet "andbra Pradesh.

7. The Statlan House Office ar, Rorukoy salice © Station,

   

Ralamahendravaran East Godavari District, Anchra Pradesh.
& Pusta Rama Krishna, Sfo Venkateswara, Rio Telagurita Vilage, Turi med,

  

Andhra Pradesh.

@. Medurl And Kumar, Sic Vankaleswarao, Ralamahednravaram Dist, AndKra
Pradesh.

1G. Bikkavolu Mashe, Sfo Raiu, Salamahednravaram Dist, Andhra Pradesh.

ti. Lanka Rambabu, aie Ra nan ia Gadaia Vilage, Korukanda Ma,

Ralamahedaravaram Dist, Anchra Py radesh,

2. Lanka Peda Gangaraiu, Sio Ramana, Gadala Vii tage, Korukonda md,
Raismahadnravaramn Di st, Andhra Pradesh.

13. Samu Su vanarayana. S/o Verikalarao, Gadala Vilage, Korukonda md,
Raiamahednraveram Cist, Andhra Pradesh.
 

 

are be and hereby ¢ Hrecied fo show cause either appearing | in person or ihrough an
Advocate, as io why In the circumsiances set out in the peiition and the affidavit fled
Enerewiih feony ¢ Enc! ised) This WRIT PETITION should not be admitted, within four
i4} weeks.
The Court made the fol hoawing,
ORDER:

"Natice to respondents.

Learned counsel for the getifiener is permitted to take out personal notice on respandent Nos.8 to 13 by READ and fle proof of service.

Post this case after four {4} weeks for fing the counter." A

Sei. i, SRINIVASA RA. JU ASSISTANT REGI STRAR

TRUE COPY . SECTION ¢ OFFICER For.

Te,

}. The Principle Secretary, Department of Horne, State of Andhra Pradesh, AP Secretariat Offies, Velagapud!, Amaravethi, Guntur Dist, Andhra P Pradesh

2. The Frincipie Secretary, Department of Revenue, State of Andhra Pradesh,

AP Seorstariat OF ise, Vel agapudl, Amaravathi, Guntur Dist, Andhra Pracesn.

& The District Macistrate and Oollector, Re alamahandravare am, East Godavari

Distiet, Andhra Pradash.

4. The Superintendent of Police, Ralamahendravaram, East Godavari District, Andhrs Pradesh,

5. The Sub- Divisional Magistrate and Revenue Divisional Offiner, Najarnahendravaram, East Godavari Distrint, Andhra Pradesh.

8. The Tahsidar and Mandal Executive Magistrate, Korukonda Mandal, Rajama shencravaram, East Godavari District, Andhra Pradean.

?, The Station House Officer, Korukonda pol ce Stahion, Rajamahendravaram,East Godavari District, Andhra Pradesh.

3. Busta Rama Krishna, S/o Venkateewarac, R/o. Tetagunta Vilage, Tunt md,

Andhra Pradesh.

&. Meduri Anil Kumar, S/o Venkafeswarac, Ralamahednravaram Dist, Andhra Pracagh

16.8: kkavolu Mashe, S/o Raju, Ralamahednravaram Dist, Andhra Pradesh.

11.Lanka Rambabu, S/o Ramana Gadala Vilage, Korukonda Md, Rajamahednravaram Dist, Andhra Pradesh.

12. Lanka Pecla Gangaraju, S/o Ramana, Gadala Vilage, Korukonda.md, Rajamahednravaram Dist, Andhra Pradesh.

33. Semu Suryanarayana, S/o Vankatarac, Gadala Vilage, Korukonda md, Rajamahecdnravaram Dist, Andhra Pradesh. (f te 13 by RPAD. slong with 3 copy of petition and Affidavit}

14. One cot fa Sri Jada Sravan Kumar, Advocate [OPUG]

1S. Two GUs to GP for Home, High Gourt of Andhra Pradesh. [OUT]

18. Two OCs to GP for Revenue, High Court af Andhra Pradesh. [QUT]

1? One spare capy

MSB

NIGH COURT

OR.

DATED 06/08/2022

GRDOER

POST THIS CASE AFTER FOUR (8) WEERS FOR FILING THE COUNTER

NOTICE BEFORE ADMISSION

WP No 27F99 of 2032