Andhra Pradesh High Court - Amravati
P Ramaprasad Naidu vs State Of Ap on 16 December, 2020
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION) ae IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI 4 Fee Sy WEDNESDAY, THE SIXTEENTH DAY OF DECEMBER, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 23964 OF 2020 Between: P Ramaprasad Naidu, S/o P.Chenna Kesavulu Naidu Petitioner AND 1. State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue Department, Secretariat, Velagapudi, Amaravathi. The District Collector, YSR Kadapa District. The Revenue Divisional Officer, Jammalamadugu , YSR Kadapa District. The Tahsildar, Pulivendula Mandal, YSR Kadapa District. P. Mahanandi Naidu, S/o P. Chennakesavulu Naidu, aged about 72 years, R/o D.No. 1-52, Rajendraprasad Street, Kadiri, Ananthapuram District. akwN Respondents WHEREAS the Petitioner above named through his Advocate M/s S Pranathi presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein, the High Court may be pleased to issue an order or direction in the nature of writ of Mandamus, declaring the action of the 4th respondent in including the land in Sy.No.37/4 to an extent of Ac.3.11 cents in Bhakarapuram village, Pulivendula Mandal, Y.S.R.Kadapa District in the dispute register and in seeking to mutate the name of the 5th respondent in the webland in the place of the name of the petitioner as being illegal, arbitrary and unconstitutional and consequently direct the respondents no.1 to 4 not to make changes or remove the name of the petitioner from the webland with respect to the land in Sy.No.37/4 to an extent of Ac.3.11 cents in Bhakarapuram village, Pulivendula Mandal, Y.S.R.Kadapa District and to remove the same from the dispute register. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri S Pranathi Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz: 1. The Principal Secretary, Revenue Department, A.P., Secretariat, Velagapudi, Amaravathi. The District Collector, YSR Kadapa District. The Revenue Divisional Officer, Jammalamadugu , YSR Kadapa District. The Tahsildar, Pulivendula Mandal, YSR Kadapa District. P. Mahanandi Naidu, S/o P. Chennakesavulu Naidu, aged about 72 years, R/o D.No. 1-52, Rajendraprasad Street, Kadiri, Ananthapuram District. a kRON are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted. IANO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in W.P., the High Court may be pleased to direct the respondents to maintain status quo with respect to the webland and revenue records pertaining to land in Sy.No.37/4 to an extent of Ac.3.11 cents in Bhakarapuram village, Pulivendula Mandal, Y.S.R.Kadapa District, pending disposal of WP No. 23964 of 2020, on the file of the High Court. The Court made the following ORDER:
Notice before admission.
Learned counsel for the petitioner is permitted to take out personal notice to R-5 through Regd. Post with acknowledgment due and file proof of service. Post after four (04) weeks.
The respondents are directed to maintain status quo as on today, with regard to the Revenue records.
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Sdi- R.Karthikeya ASSISTANT REGISTRAR -- RE ITTRUE COPY// For ASSISTANT REGISTRAR To,
1. The Principal Secretary, Revenue Department, A.P., Secretariat, Velagapudi, Amaravathi.
The District Collector, YSR Kadapa District. The Revenue Divisional Officer, Jammalamadugu , YSR Kadapa District. The Tahsildar, Pulivendula Mandal, YSR Kadapa District. P. Mahanandi Naidu, S/o P. Chennakesavulu Naidu, aged about 72 years, R/o D.No. 1-52, Rajendraprasad Street, Kadiri, Ananthapuram District. (Addressee Nos 1 to 5 by RPAD- along with a copy of petition and affidavit) One CC to M/s S Pranathi Advocate [OPUC] Two CCs to GP for Revenue ,High Court Of Andhra Pradesh. [OUT] One spare copy ARON oN Skm HIGH COURT DR,J DATED:16/12/2020 NOTE: POST AFTER FOUR (04) WEEKS NOTICE BEFORE ADMISSION WP.No.23964 of 2020 Yi, e, STATUS QUO