Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh, vs Anakarla Ravi Kumar on 6 November, 2024
f 3480}
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY ,THE SIXTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
"PRESENT:
THE HONOURABLE SRI JUSTICE G.NARENDAR
AND
THE HONOURABLE SRI JUSTICE T.C_D.SERHAR
"
Peo
WA NO: 841 OF 2023
AVrit Appeal! fled under clause 15 of the Letiers Patent being / Agarieved by the
Judgment passed in (W.P.No. 19065 of £022, dated 19.07 2023}
Setween:
4 The State of Andhra Pradesh, Rep. by ifs Principal Secretary, Water
Resources Depariment, AP. Secretarial, Velagap audi, Amaravath, Guriur
CHst.
2. The Superintending Engineer, NTR.TGP Circle, Marniviapall, YSR Nadapa
District.
3. The [istrict Collector, Kadapa, YSR Kadapa District.
Appellania/Respondents 7 fo 3 in WLP.
AND
4. Anakana Ravi Kumar, Sio.A. Yesurainam @ B Bala Obalah , Aged 2?
Years , Onc. Unamployee, Rio 2. Nothapalll, B. Mattar Mancal, 'SE
Kadaca District
NS
Nagaipogu Ramesh, Sioa Ghinna Obaiah @ Y easudas , Ager 37 Years ,
Qec. Unemployee, R/o 2. Kothapall, 8B. Matlam Mandal, YSR KRadapa
Cystrict
oy)
ori. Jaripang! Jayanna, S/o Devadas , "eee paul 40 Years . Occ,
Unermiployee, R/a Lakshrni Balai Nagar, B. Matfam Mandal, YSR Kacapa
Mstrict.
',
Ain
Nagaigogu Viaya Chancra, Sfo Raj anna, Aged 47 Years , Occ.
Linemployee, Rio Fathima Nagar, Sadvel, Gopavaram Mandal, YSR
Kadana District!
. Raspondents/Pattioners
iA No. 2 OF 2023
Patition under Semion 1Sf of CPC is Med praying that in the
circumstances stated in the affidavit fed in support of the petition, the High Court
may be © piss sed ke suspend the arders dated 19-07-2082 made in WP.No, 19065
of 2Qe2, Pending disposal of WA No, S44 of 2023, on the file of the High Court.
The Appeal coming on for hearing, upon perusing the Pestiien and the
affidavit Med in support thereof and the earlier order of the High Court dated
29,09.2084 made herein and upon hearing the arguments of GP FOR
SERVICES Hi for the Appellants and of Sri G TUMIN KUMAR, Advocate for the
Respondents, the Court made the following
ORDER:
"The Officer-Deputy Registrar, Sri. V. Diwaker S/o. V. John, has
dapased in paragraph No.2 and un-numbered para Nos.] and 3 In pags
Nae of the affidavit, as under:
"Sam placed as Supervising Officer of the New Filing
Section vide proceedings ROC. No.Siy7/g022- Esk. dated
02.05.2024 of the High Court and working as such since then,
and in compfiance of the directions passed in the above
appeal, jam fling the present afidavit.
i humbly submit that | did not receive any phone call
fram the Court Officer except on the morning of 04.17.2024 or
thereafter, the Information from Mr. Srinivas Reddy af 2.38
sim. in the evening, | have been served a memorandum dated
04.174, 2024 from the Registrar (Judicial), High court of AP.,
and | Rave submitted my explanation to the Registrar
jJudicial on the same day.
i humbly submit that today, | have approached before
the Hon'bie Court along with Registrar (Judicial and the
Hon'ble Court directed me to fis an affidavit by narrating the
sequence of avents."
The deposition raises some serious issues and hence we deem 1
appropriate to direct the Registrar (Judicial), who is orasent, to conduct an
enquiry and submil a report by 14.11.2024.
This Court, by an order dated 02.05.2024, recorded In paragraph No.2
as under:
"2. During the course of hearing, the Bench has been
informed by Sri Vidya Sagar, that one of the issues that
canfrant the appellant/Carporation is the lack of requirernent
for hands in the cadre of Junior Plant Attendants, which post
was unfortunately reserved for the land losers. A Soleinn
promise was made by the State fo if cilizeens, whe in
response fo the assurance by the State of providing
employment fo a family member of the land loser, have
voluntarily consented for the acquisition."
Today, learned counsel for the appallantiCompany, would submit that
the said submission is erroncous and that there ia a requirement for 140
Junior Plant Attendants and that they have addressed a communication te
the Government in this regard toa,
The Managing Director shall be Present to clarify certain doubts in
the mind of the Court,
List the matters on T24T Se"
su. SK MO RAP
ASSISTANT REGISTRAR
For ASSISTANT REGISTRAR
Te,
i. The Registrar{Jucicial, 2 FRING Gaunt of AP.
&. Anakarla Ravi Kumar, Sfo A. ¥ esurainam @ 8 Bala Obaiah , Aged 3
Years , Choc. Unemplovee.| Ro Z Xothapalll, 8. Mattam Mandal, YSR
Kadana Oistrict
us
Nagaipogu Ramesh, Sio Chinyys yah Yesudas , Aged AY Years ,
Goo. Unemployes, Ryo 7 Kothapal O.Matiam Mandal ySs Nadapa
4. Or. Jampang! Jayannae, Sia D Jevadas , Aged about 46 Years , Oce.
a
Wnempioyes, Ryo Lakshmi Salas Nagar, B. Matta im Mandal, YSR Kacana
Gsirict
os
Nagaipagu Vijaya Chandra, Sic Raj anna, Aged 47 Years. Ore.
Unemployea, Ris Fathima Nagar, Bacvel, Gopavaram Mandal, YSR
Kadapa Olstrict.
S. The Manag ing Director, AP GENCO, Vidyuth Soucha., Gunadhata,
Vilgyawada( 1 to 4 By RPAD}
x
ong
One CC to SRL GP FOR SERVICES 11 . High Court of Andhra Pradash
& One CC fo SRI G TUHIN KUMAR Advorate fOPUCI
9. One spare copy
HIGH COURT
GN.
&
TODS. J
DATED-o8yy V2O24
LIST THE MATTER ON WS.74 2082,
ORDER
APPEAR ANG E
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