Andhra Pradesh High Court - Amravati
Aelchuri Chengal Rayulu vs The State Of Andhra Pradesh on 19 November, 2024
SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANOHRA PRADESH AT AMARAN
{SPECIAL ORIGINAL JURISDICTION) .
TUESDAY, THE NINETEENTH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY FOUR .
-PRESENT:
THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN
WRIT PETITION NO: 27004 OF 2024
Between:
Aelchurl Chengal Rayulu, S/ojate Venkatachalam, Aged about 52 years, Occ.
Business and Cultivation, Ryo. O.No.4-13, Pullalahgaripalll Vilage,
A Rangarnpeta Post, Chandragiri Mandal, Chiticer District, Andhra Pracesh.
Fin cade S47 702.
oo Petitioner
AND
4. The State OF Andhra Pradesh, Rep by its. Principal Secretary,,
Department of Revenue, Secretariat, Velagapudi, Guntur District.
2. The District Callector, Chittoor District al Chittoor.2.
tas
The Revenue Divisional Officer, Tirupall Revenue Division, Chittoor
District.
4. The Tahsildar, Chandragiri Mandal, Chiffeor District
Sri Vidya Nikethan Educational Trust, Rep. by iis Chairman M.Mohan
ar
Babu, allas Bhakthe Vathsalam Naidu, Aged about 72 years, Rio.
D.No,6685/5, Sri Sainath Nagar, ARangampeta Fost, Chandragir
Mandal Chittoor District, AP..
Respondents tte $
WHEREAS the Petifioner above named through his Advacate Sr
MOHANNAIR RAJEEV KUMAR presented this Petition under Article 226 of
the Constitution of India praying that in the circumstances stated in ihe
affidavit fled therewith, the High Court may be pleased fo issue a WRIT OF
MANDAMUS or any other apocopriate writ order or orders declaring the action
of the Respoandenis, particularly the 4th Respondent in nat removing the
encroachments aver Water Channel (feaqu) situated in Sy. No. 10/2 an extent
of Ac O35 canis sHualed in Naganatia Revenue Vilage of Chandragiri
Mandal, Chittoor District by Respondent No.5 with the active support of land
grabbers pursuant to the represeniation di. TY-O7-2023 and 27-08-2024 as
Hlegal, arbitrary, violation of the law laid down by Ihe Nonble Supreme Court of
india in catena of judgments regarding the protection of the water bodies and
Government Lands, beskies violation of Ari.i4 and 21 of the Gonsifiaion of
india and against the Principal of Natural Justice and consequently direct the
Respondenis to remove all the encroachments over the water channel
(¥eagu) in Sy. NelO/e an extent of Ac 0.35 certs situated in Nagapatia
Revenue Vilage of Chandragi Mandsi, Chittoor District
AND WHEREAS the High Court upon perusing the petition and affidavit
fled herein and upon hearing the arguments of Sri MOHANNAIR RAJEEV
KUMAR Advocate for the Pelftioner and of GP for Revenue for Respondent
Nos. 1 fo 4, directed issue of notice in the Respondent No.5 herein to show
cause as to why this WRIT PETITION shouic not be admitted,
You ViEI
Tre Sri M Mohan Babu, alas Shaktha Vaihsalam Naidu, Aged about 72
years, Chairman Sr Vidya Nikethan Educational Trust Rio. D.Noa.S6S5/3, Sri
Sainath Nagar, A.Rangampefa Post, Chandragii Mandal Chittoor District
AP.
are be and hereby directed fo show cause ether sppesring in persam or
through an Acvocate, as fo why in the circumstances set oui in the petition
and the affidavit fied therewith {copy enclosed) this WRIT PETITION should
nol be admiiied, on or before 29.11.2024, on which date the case stands
sosted for hearing.
SONY,
The Court made the following: ORDER
"Issue notice to the 5" respondent,
Learned counsel for the petitioner is also permilted fo take out
personal notice to the 5° respondent and file praof of service in the
Registry.
Learned Assistant Government Pleader for Revenue takes notice
for respondents 1 to 4 and seeks time to get instructions in the matter,
List this matter on 29.14.2024."
SD/- K.SRINIVASA RAJU
ASSISTANT REGISTRAR
HTRUE COPYI SECTION OFFICER
Por;
Te,
1, The Sri M.Mohan Babu, allas Bhaktha Vathsalam Naidu, Aged about 72
years, Chairman Sn Vidya WNikethan Educational Trust,Ryo.
D.No.6085/3, Sr Sainath Nagar, ARangampeta Post, Chandragir
Mandal Chittoor District, ALP. (by RPAD- along with a copy of petition
and affidavit}
OGne CC io SRL MOHANNAIR RAJEEV KUMAR Advocate [OPUC]
&, Two OCs to GP FOR REVENUE High Court Of Andhra Pradesh.
POUT]
4. One spare copy
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HIGH COURT
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LIST THIS MATTER ON 29.74.2024
NOTICE BEFORE ADMISSION
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