Andhra Pradesh High Court - Amravati
Avula Eswar Reddy, vs State Of Andhra Pradesh, on 4 October, 2024
FRIDAY, THE FOURTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
HONOURABLE SMT JUSTICE VENKATA YOTHIRMAI PRATAPAS <
iA No. 2 OF 2024
iN
WP NO: 18088 OF 2024
Sehween:
Avula Eswar Reddy, So. Ramachandra Redely, Age-39 Years, Rio. 3/136.
AJankhan Pall, Kadapa, YSR Kadapa District, Andhra Pradesh.
. Petitioner
(Petitioner in WP 18058 OF ened
on the file of High Court
AND
1. State of Andhra Pradesh, Reo by Jts Principal Secretary, Revenue
Department, Amaravathi.
&. State of Andhra Pradesh, Rep. by jts Principal secrefary, Home
Ospartment, Amaravathi.
The District Collector, YSR Kadapa District, Kadana,
4. The Superintendent of Paik ioe, YSR Kadana District, Kadans.
The Mandal Revenue Officer - Cum - Executive Magistrate, Kadana
Mandal, Kadaog, YSR Radapa District.
M/s. Makkah Masjid Trust, Rep.by. jis President Subbarayucki © Abdul
Subhan, Plot.No.4, oy.No.482/2. Gudur Vilage, Kadapa Mandal, YSR
Kadena, Ro .D.No. 70s 186, Dastagiripeta, Alamkhan Palll, Kadapa,
Adjacent to the Manasa Devi Tample, Kadaos, ¥SR Kadapa,
oF
C34
Respondents
(Respondents in-do-}
Counsel for the Fetitionars: SRLBOOAPAT! VANISI KRISHNA
Counsel for the Respondent Nos.1, 3 & 8: GP FOR REVENUE
Counsel for the Respondent Nos.2 & 4: GP FOR HOME
%
Petition under Section 187 CPC is Med praying that in the
olrounistances stated in the affidavit fied In suppart of the wrt petition, the
Nigh Court may be pleased to SUSPEND THE OPERATION the impugned
order passed by the Respondent. Ne.S wide MC No. G25/s024 dated
OV. 08 2064 under Section 144 of BNSS, ZOS3 orohibding the Petitioner fs
enter inia his privaie property fo an extent of Ac.0.03 Cents af Plot.No.?,
in
Sy. No. 482/2, Gudur Vilage, Kadapa Mandal, YSR Kadana District, sendin
ate,
dissosal of WPF No. 18058 of 2024. on the fie of the High Court
"
The court while directing sue of notice Io Ihe Respondents herein fo
"
shew cause as fo why {his application shoul nat be camped with, made the
fallowing order The receiot of tis order will be deerned to be {he receipt of
notice in ihe case},
ORDER:
"The present petition is Hed challenging the impugned order passed by
Respondent No.8 In MC No G28/2024 dated 01.08.2024 under Section 164
of ENSS, 2083.
or Posant Venketeswarlu, learned Senior Counsel aasisied by Sri
S.Vamsi Krishna would submit that the because of Dasara festival, thse
Petitioner may be permlted to nerform Pooja fo the ida of Lard Ganesh which
is situated in the sublect property. [fis further submilied that, because of the
impugned order, the idol of Lord Ganesh is ieff without any Harathi and Pooja
and fhe same is affecting ihe religious nghis and bellefs of the Petivoner and
MIs rrempers.,
Per contra, Sri P Veera Reddy, learned Senior Counsel assisted by Sri
Shaik Mohammad ismail, leaned counse! for Respondent No.6 would submit
that the wrif petition is not maintainable against the impugned order passed by
the Mandal Executive Magistrate and revision would only lle. In support of his
contention, jearned Senior Counsel has placed reliance on the judgment of a
Coordinate Bench of this Court in W.P.No.20488 of 2021, dated 17.05.2021.
Learned Senior Counsel would further subrnit thal, permitiing the Petitioner to
perform Pooja for Dasara Festival, may cause breach of peace and imanquillty
in the vicinity.
in reply, learned Senior Counsel for the Pelifioner would further submut
that, simply because an allernafive remedy is available, if does not bar the
rmainiainability of the wrif petition. In suppart of his contention, the learned
Senior Counsel has placed reliance on the judgment of the Hon'ble Apex
Court in Asst.Commissioner of State Tax & Others Vs. Commercial Steel
Limited reported im (2022) 15 SCC 447,
Consiiering the submissions, since the writ petition is maintainable
under exceptional circurnstances as was held by the Hon'ble Apex Court in
the judgment referred to supra, this Court is of the view that the mamnfamabilty
of the Wri Pefition is a mixed question of fact and law, which requires
elaborate hearing. india is a secular country and even afer division of the
country, peaple, irrespective of religion, are living with all communal harmony.
No doubt, night to life is very precious which is of pararnount
consideration as enshrined in Article 21 of the Constitution of india. At the
same time, right to manage religious affairs of a citizen of the country
is also a fundamental right as enshrined under Ariicie 26(b) of the Constiiution
of india.
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Learned Senior Counsel for the Petitioner undertakes thal they would
not proceed with construction of femple in the subject properly."
SDI K. KASIRAG ACHARI
ASSISTANT REGISTRAR
HTRUE COPY!
SECTION OFFICER
For
Ta,
4. The Principal Secretary, Revenue Department, State of Andhra
Pradesh, Secretariat, Armaravaiht.
4 The Principal Secretary, Nome Department, Secretariat, State oF
Andhra Pradesh, Amaravathi(i1 & € BY Special Messenger)
2 The District Collector, YSR Kacapa Mstrict, Kacdapa.
4. The Superintendent of Police, YS Kadaga District, Kacapa.
& The Mandal Revenue Officer - Cum - cxecutive Magistrate, Radepa
Mandal, Kadapa, YSR Kadapa District.
8. Subbarayucki @ Abdul Subhan, Prasident, Mis. Makkah Masjid Trust,
Plot. No.4, Sy. No.482/2, Gudur Vilage, Kadapa Mandal, YSR Kadana,
Rio D.No 7o/166, Dastagiipeta, Alamkhan Palll, Kadapa, Adjacent 10
the Manasa Devi Temple, Kadapa, YSR Kacdapa. to 5 By RPAD}
One CC fo SRLBODAPATI VAMS! KRISHNA Advocate [OPUC]
Two COs io GP FOR REVENUE, High Court of Andhra Pradesh. fOUT]
Two OCs to GP FOR HOME, High Court of Andhra Pradesh. ROUT]
10. Cine spare copy
SRL
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HIGH COURT
VIP J
DATED AN O/2024
NOTE: LIST THE MATTER ON 16.4
ORDER
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