NARLA NUKARATNAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) 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 of Mandamus, or any other appropriate writ, order or direction, declaring the action of the Respondents in proposing to conduct auction on 24/6/2021 vide auction notice dtd. 14/6/2021 for leasing out the agricultural lands to the extent of Ac.0-68 cents in Sy.No.57/1, Ac.0-94 cents in Sy.No.57/4, Ac.0-10 cents in Sy.No.30/2 and Ac.1-64 cents in Sy.No.33/3, situated at Vendra Village, Pedapudi Mandal, East Godavari District, without issuing Form-2 notice as illegal, arbitrary, without jurisdiction and violative of Rule 5 of the A.P. Charitable and Hindu Religious Institutions and Endowments Lease of Agricultural Lands Rules, 2003 and set aside the same. 1.A.No. 1 of 2021 :-

(2.) Petition under Sec. 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant interim stay of all further proceedings pursuant to the Auction Notice (Pamphlet) dtd. 14/6/2021 issued by the 4th Respondent proposing to conduct auction on 24/6/2021 for leasing of the agricultural lands to the extent of Ac.0-68 cents in Sy.No.57/1, Ac.0-94 cents in Sy.No.57/4, Ac.0-10 cents in Sy.No.30/2 and Ac.1-64 cents in Sy.No.33/3, situated at Vendra Village, Pedapudi Mandal, East Godavari District, pending disposal of W.P.No. 11827 of 2021, on the file of the High Court.

(3.) The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri Kona N.D.V.