Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ, order, or direction more particularly one in the nature of writ of Mandamus
a. declaring the impugned notice issued vide R.O.C.No 1291/2020/G1 dated 21.09.2020 asking to remove the statue of the Late Ex-Chief Minister Dr. Rajasekhara Reddy as illegal and ultra vires to Articles 14 of the Indian Constitution, besides being violative of Doctrine of principles of natural justice.
b. Setting aside and quashing the impugned notice issued vide R.O.C.No 1291/2020/G1 dated 21.09.2020 for being illegal and ultra vires to Articles 14 of the Indian Constitution, besides being violative of Doctrine of principles of natural justice.
IA NO : 1 OF 2020
Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay the impugned notice issued vide R.O.C.No : 1291/2020/G1 dated 21.09.2020, pending final disposal of WP 20564 of 2020, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri. Manoj Kumar Bethapudi, Advocate for the Petitioner and of GP for Muncipal Administration and Urban Development for the Respondent No. 1, Sri. M. Manohar Reddy, Standing Counsel for Respondent No. 2 and GP for Revenue for Respondent Nos 3 & 4 and the Court made the following.
The Order of the Court was delivered by
D.V.S.S. Somayajulu, J.:— “Learned Standing Counsel for the 2 respondent has stated that as only the show cause notice was issued, for which a reply can be given by the petitioner and the same will be considered as per law. However, a similar representation is made by the Assistant Government Pleader for Revenue representing the respondents No. 3 and 4. However, the learned counsel for the petitioner states that in view of case law that he is relying upon and the G.O., he would like the matter to be adjudicated by this Court only.
2. In that view of the matter, the respondents are directed to file counter affidavits.
3. List on 30.11.2020 for counter.
4. The status quo with regard to statute shall be preserved in this interim period.”
Comments