B Devudu vs. The State Of Ap
Held
The Court held that the petitioners are entitled to a copy of the preliminary enquiry report and the report submitted to the Collector. The authorities were directed to furnish these reports to the petitioners to enable them to provide an effective explanation to the impugned notices.
Facts
The petitioners challenged notices issued by the District Level Scrutiny Committee regarding their caste certificates. They argued that the notices were illegal and arbitrary, especially since they possessed valid caste certificates issued under the relevant Act.
Key Issues
Whether the petitioners are entitled to a copy of the enquiry reports before responding to the notices questioning their caste certificates? Whether the procedure followed for issuing the notices was in accordance with the law?
Sections Cited
Act 16 of 1993, Rules of 1997
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) FRIDAY, THE FIRST DAY OF OCTOBER TWO THOUSAND AND TWENTY ONE PRESENT THE HON’BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI WRIT PETITION Nos. 1939, 1052, 1685, 1723.1728. 1739, 1744, 1753, 1776. 1938, 1940, 1941, 1942. 1943, 3723. 3761, 3762 and 3764 OF 2019 W.P. No. 1939 of 2019 Between:
Chavala Prasanth Kumar, S/o. Vasantha Rao, Aged 31 years, R/o Vanchangi Village, Rajavommangi Mandal, East Godavari District, Andhra Pradesh State.
Chavala Suneel Kumar, S/o. Vasantha Rao, Aged 27 years, R/o Vanchangi Village, Rajavommangi Mandal, East Godavari District, Andhra Pradesh State.
Chavala Vignana Kumar, S/o. Gopala Rao, Aged 18 years, Occ. Student, R/o Vanchangi Village, Rajavommangi Mandal, East Godavari District, Andhra Pradesh State.
Chavala Ramya Sri, D/o. Gopala Rao, Aged 21 years, Occ. Student, R/o Vanchangi Village, Rajavommangi Mandal, East Godavari District, Andhra Pradesh State
Chevala Janardhan, S/o. Adinarayana, Aged 27 years, R/o Jaddangi Village Rajavommangi Mandal, East Godavari District, Andhra Pradesh State ...PETITIONERS AND 1. The State of Andhra Pradesh, Rep. by its Principal Se
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