Andhra Pradesh High Court - Amravati
Jarugulla Lokesh vs State Of Andhra Pradesh on 18 June, 2024
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH: AT AMARAVATI
(Special Original Jurisdiction)
TUESDAY, THE EKGHTEENTH DAY OF JUNE
PWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 42081 OF 2024
Selveen:
4
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Jaruguila Loxkesh, S/o Rarnapnadu, Aged 39 years, Occ:Cullivation, RYo
Door No 3-5i/a, Tandemvalasa village, Srikakulam Rural Mandal,
Srikakulam District,
. Allu Ramu, S/o Amavasya, Aged 41 years, Oco:Cultivation, RYo Dror
No C-142, Tandemvaiasa village, Srikakulam Rural Mandal, Srikakulam
District, |
. Goddu Manmadha, S'o Gaddiyya, Aged 30 years, Oce:Cultivatian, R/o
Door No 2-151, Bencivanipeta Vilage, Tandernvalasa Post, Srikakulam
Rural Mandal, Srikakulam District.
unchala Ramakrishna, S/o Late Jagannadham Aged 38 years,
Oce:Cultivation, Rio Tandemvalasa village, Srikakulam Rural Mandal,
otikakulam [istrict
K. Rajasekhar, S/o Late Neslamnaicu, Aged 39 years, Oca: Cultivation,
Rio Tandemvalasa village, Srikakulam Rural Mandal, Srikakulam
Dustrict
Petitioners
AND
1, State of Andhra Pradesh, Rep. by its. Principal Secretary to
Government, Panchayat Raj and Rural Development Department,
Secretariat, Velagapudi, Amaravatl, Guntur District,
Tandemvalasa Gram Panchayat, Rep. by is Panchayat Secretary,
2
~~
Grama Sachivaiayam, Tandemvalasa Vilage, Srikakulam Rural
Mandal, Srikakulam District
&. District Collector, Sikakulam District.
3
Ravenue Divisional Officer, Srikakulam ae Srikakularn District
Tahsidar, Srikakifam Mandal, Srikakulam Oistric
@. Sadhu Chinnababu, Sioa Late Asirayya, Aged 60 years,
Qooululivation, Rio Tandernvalasa vilage, Srikakulam Rural
Mandal, Srikakularn District.
=
madhu Maiiesu, Sie Late Rarnanpadu, Aged 50 years,
Ooouitivation, R/o Tandemvalasa village, Srikakulam Rural
Mandal, Srikakulam Olsirict
& Sadhu Rejagpadau, S/o Laie Ramapnmadu, Aged 65 years,
Oce:Culivation, Ro Tandemvalasa village, Srikakulam Rural
Mandal, Srikakulam District
wo
Sadhu Rajarac, Sia Late Fentayya, Aged 53 years, Oec:Culfivation,
rPvo Tandemvaiasa vilage, Srikakulam Rural Mandal, Srikakularn
Cistrict.
1. Kinferapu Seethayya, So Late Dalayya, Aged 64 years,
Oca Cultivation, R/o Tandemvalasa wilage, Srikakulam Rural
Mandal, Srikakulam District.
T7. Ambal Apparao, Sfo Tata, Aged 45 years, Goo: Cultivation, Rfo
Tandemvalasa vilage, Srikakulam Rural Mandal, Srikakulam District.
V2 Ambatl Aoparao, S/o Late Musalayya, Aged 49 years,
Ooolultivation, Ryo Tanceamvalasa village, Srikakulam Rural
Mandal, Srikakulam Distr
13. Ambatl eee S/o Late Rajaonadu, Aged &5 years,
Goo Guitivation, Rio Tandemvailasa vilage, Srikakulam Rural
Mandal, Srikakulam Oistric
i4. Ambati Satyam, S/o Late Rajappadu, Aged €0 years,
Oca: Cullvation, R/o Tandemvalasa village, Srikakulam Rural
Mandal, Srikakulam District.
15. Savara Appanna, S/o Durgayya, Aged 39 years, Gce:Cultivation,
Rio Tandemvatasa village, Srikakulam Rural Mandal, Srikakulam
District, |
Respondenis
WHEREAS the Pelltianers above named through their Advocate
SRESRINIVAS AMBAT! presented this Petifion under Article 228 of the
Gansttution of india praying that in the circumstances stated in the affidavit
fled therewith, the High Court may be pleased {o issue a writ, order or
direction more particularly one in the nature of WRIT OF MANDAMUS
Seclaring the inaction of respondents 2 to 5 on pelifioners representation dt.
22.05.2029, 14.91.2023, 01.05.2024 and 02.05.2084 submitted to remove the
encroachments undertaken by the respondents € to 15 in the fands covered
by Ourvey No.Q4-1 which is classified as Cheruvu (Government Tank
Poramboke) situated in Tandemvalasa village, Srikakulam Mandal,
Srikakulam District and net taking any action fo prevent the ilegal
consiructions on the above said government tank poramboke land, by strictly
implementing the judgment dt. 14.09.2028 In WLP (PIL}.No. 140 of 2022 and
batch passed by the Honourable High Court of Andhra Pradesh as legal,
rreguiar, urational, violative of provisions of Andhra Pracesh Panchayat Rai
Act, 1994 Andhra Pradesh Board Standing Orders and offends Ariicles 14 and
2) of Constitution of India and consequently direct the rasgandentis 2 to 5 to
remove the encroachments made by the respondents 6 to 15 and also prevent
the Hlegal constructions an the Jands covered by Survey No.94-1 which is
Gassiied as Cheruvu (Government Tank Poramboke} situated in
Tandemvalasa vilage, Srikakulam Mandal, Srikakulam (istrict.
AND WHEREAS the High Court upon perusing the petition and affidavd
Hed herem and upon hearing the arquments of SRESRINIVAS AMBAT!
toner, Government Fieader for Panchayat Ral, for
Senne
Advocate for the Pet
Nespandent Neo.t, So NoSrihari, Standing Caunsel for Respondent | Nod,
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coverriment Pleader for Revenues, for Respondent Nog.3 to
¥ nofice fo the Respondents fergin to show cause as to why this WRI
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ETPPION should not be admitted,
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1. The Principal Secretary fo Government, Panchayat Raj and Rural
at
Development Denariment, State of Andhra Pradesh, Secretariat,
Velagapudi, Amaravaly, Guntur District.
ho
The Panchayat Secrelary, Tandemvalasa Gram Panchayat, Grama
sachivalayam, Tandemvalasa Vilage, Srikakulam Rural Mandal,
ofkakulam District
The District Collector, Srikakulam District.
oe
The Revenue Divisional Oificer, Srikakula
Pistrict,
S. The Tahsidar, Srikakulam Mandal, Srikskulam District
& Sadhu Chinnababu, S/o Late Asirayya, R/o Tandemvalase village,
otikekulam Rural Mandal, Srikakulam District,
?. Sadhu Mailesu, S/o Late Ramaopadu, Ria Tandemvalasa village,
Srikakulam Rural Mandal, Srikakulam District,
8. Sadhu Rajappadu, S/o Late Rarnappadu, R/o Tandemvalasa village,
Srikakulam Rural Mandal, Sokakulam [Mstrict,
ay
G. Sadhu Rejlarac, S/o Late Pentayysa, &
is)
fo Tandemvaiasa village,
rikakularm Rural Mandal, Srikaladarm Oisfrict.
1. AIN;aTaDpL Seethayya, oo Late Dalayya, R/o Tandemvalasa
village, Srikakulam Rural Mandal, Srikakulam (strict.
YH. Ambati Apparac, S/o Tata, Rio Tandemvalasa Vilage, Sckakulam
Rural Mandal, Srikakulam Oistrics
Ye. Ambatl Apparao, S/o Late Musalayya, R/o Tandemvalasa village,
Srikakulam Rural Mandal, Srikakulam District,
1. Ambali Ramalingam, S/o Late Ralannadu, Rio Tandemvalasa
village, Srikakulam Rural Mandal, Srikakulam District.
14, Ambali Satyam, S/o Late Rajanpadu, Rio Tandemvalasa village,
Stikakulam Rural Mandal, Srikakulam Distiet
18, Savara Appanna, S/o Durgayya, R/o Tandemvalasa village,
onkakwam Rural Mandal, Srikakulam District
are be and hereby 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 therawith {copy enclosed) this WRIT PETITION should
mot be admitted on or before 28.06.2024 on which date the case slands
posted for hearing.
THE COURT MADE THE FOLLOWING ORDER:
Notice before admission,
Learned Government Pleader for Panchayat Raj, lakes notice for
Respondent Not.
Sr N.Sriharl, learned Standing Counsel for Gram Panchayat, takes
notice for Respandant No.2,
Learned Government Pleader for Revenue, fakes notice for
Respondent Nos.3 to §.,
Tea,
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For instructions, post on 26.06.2024, in the 'Motion List'.
SDi-KURAJA BABU
ASSISTANT REGISTRAR
fPRUE COPY)
For ASSISTANT REGISTRAR
The Principal Secretary to Government, Panchayat Raj and Rural
Development Department, Siate of Andhra Pradesh, aecretarlat,
Velagapudi, Amaravati, Guntur [Mstric
~~
The Panchayat -- Tandernvalasa Gram Panchayat, Grama
sachivalayam, Tandemvalasa Village, Srikakulam Rural Mandal.
Srikakulam District
The District Collector, Srikakulam CNstrict.
The Revenue Divisional Officer, Srikakulam Division, Srikakulam
Distict.
The Tahsiidar, Srikakulam Mandal, Snkakularm District
. Sadhu Chinnababu, S/o Late Asirayya, Rio Tandemvalasa vilage
sfikakulam Rural Mandal, Srikakulam (Nstric
Sadhu Mailesu, Sic Late Ray mappadu, Rio Tandemvalasa village,
Stikakularm Rural Mandal, Srikakulam Oistriet.
Sadhu Rajanpadu, Sfo Late Ramannpadu, Ria Tandemvalasa village,
orkakulam Rural Mandal, Srikakulam Disiricg
sadhu Rajaran, So Late P Yayya, Rfo Tandemvalasa village,
Srikakulam Rural Manc dal, Srikakulam Oistriet,
Kinjarapu Seethayya, S/o Late Dalayya, RYo Tandemvalasa
village, Srikakulam Rural Mandal, Srikakudam District
Ambatl Apparao, S/o Tata, Rio Tandemvalasa vilage, Srikakulam
Rural Mandal, Srikakidam Oistric:
Te. Amball Anparaa, S/o Late Musalayya, Rio Tandernvalasa village,
ofikakulam Rural Mandal, Srikakulam District.
13. Ambati Ramalingarn, S/o Late Rajappadu, R/o Tandemvalasa
Vilage, Srikakulam Rural Mandal, Srikakulam District,
i, Amball Satyam, S/o Late Ralappadu, R'o Tandemvalasa village,
Srikakulam Rural Mandal, Srikakulam ONstriet.
45. Savara Appanna, S/o Durgayya, R/o Tandemvalasa village,
Srikakulam Rural Mandal, Srikakulam [Nsiriet. (1 to 15 by RPAD- along
ee
with a capy of petition and affidavit)
46. One GC to SRESRINIVAS AMBATI Advocate PORUCT
V7, Two OCs to GP for Panchayat Raj & Rural Development, High
Court of Andhra Pradesh, [OUT]
18, Two Cs to GP for Finance & Planning, High Court of Andhra
Pradesh. [OUT]
1g. One CCs to SriN Srihari, Slanding Counsel (OPUC}
20, One spare copy
SEI.
HGH COURT
RG
DATED TSG 2024
NOTE: POST ON 26.06.2024, IN THE 'MOTION LIST'
NOTICE BEFORE ADMISSION
WP. No. f2081 of 2024
