Andhra Pradesh High Court - Amravati
Mamidi Srinivas vs The State Of Andhra Pradesh, on 30 December, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE THIRTIETH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY FOUR ©
PRESENT:
THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
AND
THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN =~
WA NO: 639 OF 2024
(Writ Appeal under Clause 15 of the Letters Patent is filed against the order
made in W.P No.22888 of 2026 dated 10.05.2024, on the fle of the High
Court.
Between:
1,
ost
Mamidi Srinivas, S/o. M. Bhaskar Rao, aged 59 years, R/o. Bhavani
Towers, Swathi Theatre Road, Bhavanipuram, Vijayawada Krishna
Olatrict, Andhra Pradesh.
_ Veeru Limarnaheswara Rao, S/o. VezzuVittal Mohan Rao, aged 55
years, Rfo. D.No.d4-16-10/5, H.No.21, Road No.2, Venkateswara
Nagar, Near Loyola College, Viiayawada, Krishna District, Andhra
Pradesh.
. Appallants/Writ Petitioners
AND
_ The State of Andhra Pradesh, Rep, by iis Principal Secretary Revenue
Department, (ROR), Secretariat Buildings, Velagapudi, Amaravallh,
Guntur District, Andhra Pradesh.
_ The District Collector, Krishna District af Machiipatnam.
The Joint Collector and Addl. District Magistrate, Krishna District al
Machiipainam.
The Revenue Divisional Officer, Nuzvid, Krishna Distract.
| The Mansal Revenue Officer, Nuzvid Mandal, Nuzvid, Krishna District.
sstatatatatatetatetatatatets SERS
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Kakumanu Sravanthi De evi, Win. Suryaprakash Rao RB. € RTP.
Employees colony, TS Genco Calony, Chelour, Dhanpur Mandal,
Warangal District,
. Raspondents/Resnondents
?. CRinnam Venkata Narayana Rag, Syo. Lakshminarasimha Rag
Reddigudern (Vi Hage & Mandal), Krishna Distr
na Rao, Nuzvid, Krishna District
8. Gavirineni Saty a Vari, Win. Seshaairi Rag o Thukkulury village, Nuzve
Mandal, Krishna Dist
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WO, CRinnarn Lakshmi Narasimha Rao, Sia. Venkatanara yana Rao
Reddigudem (Village ano Mandal, Krishna {istrict
Ty, Manda Murali Mohan Rao. S/o. Ramaiah, Goduguvari gudern,
Nuzvid (Village and Mand dal}, Krishne District,
Ys. Manda Vilayalakshml, Win. Murali Mohan Rao,
Soduguvarigudem, Nuzvid (Vilage and Mandal}, Krishna istrict,
W. Ghinla Gopal Rao, Sia, Vankais h, Goduguvariqudern, Nuzyvie
foe
Vilage and Mandal), Krishna DNstric
i. ChinnamNagadurga Prasad, Sfo. 0, Venkatanatayan Ran
Pathapeta, Nusvid, Krishna Gisiiet,
18, ChinnamVenkatarama Rao, Sie, Lakshminarasimha Rao
Pathapeta, Nuzvid, Krishna District.
1S, Shagavathula Lakshmi Moha: 8, Sia. Venkateewara Rao
Pathapeta, Nuevid, Krishna Qisid Bok,
V?, Manda Sal Krishna, Slo. Late Mural Mohan Ran
Goduguvarigudem, Nuzyic (Vilage and Mandal), Krishna Distinct
fs. Manda Saibabu, S/o. Late Murali Mohan Rao Ge cuguvarigudem,
Nuzvid (Vilage and Mandal}, Krishna District
1g. Thola Rama Dew, Wo. Late 8 samba Siva Rac,
Goduguvarigudem, Nuzvid Wibage and Mandal}, Krishna District
20. HupalliGopinadh, Sic. Appa Rao Kolhaneta, Near
Anyaneyaswamy temple, Viayawada, Krishna District,
Zi. PgidapalaDurgaran, S/o, Narayanaswamy, Pithant
Applaswarmyveedhi, Near NTR School, Kothapeta, Viayawada, Krishna
CHstrict
oe. NathaniDurgarac, Sfo. Krishnalal SrinivasaraoVeedhi, Taillorpeia,
Vilayawada, Krishna District.
2a. SomulaNagireddy, S/o. KotireddyKrishnalanka Vijayawada,
Krishna district.
24, Chopparaleha, Do. Venkata Naveen Kumar, minor, rep by her
guardian! Grand Father ChopparaSeshagiri Rao, Akansha Apartment,
Habsiguda, Hyderabad.
25. ChopparaSreya, Do. Venkata Naveen Kumar, minor, rep by her
quardian! Grand Mother ChopparaVasurmath! Devi, Akansha Apariment,
Habsiguda, Hyderabad.
28. Dhannapaneni Madhu, S/o. Mohanrac, Station thota, 2nd street.
Noor No. 12-592, Nugvid, Krishna District.
ef. Mallioudikrishnaiah, S/o. Yadaiah, Reddigudem (Village AND
Mandal}, Krishna District.
28. Chinnarn Ramakotaiah, S/o. Subbarac, Ex. MLA, Banginapalli
Thota, Nuzvid, Krishna District.
{R-7 to 28 are not necessary parly respondents to this W.A. and they are
shown only as proforma party respondents)
. Respondents/Respondants
LANoT of 2024:
Patifion under Section (St of CPC is fled praying tat in the
circumstances stated in the affidavit fled in support of the wl appeal, the
High Court may be pleased to suspend the order of the learned Judge passed
in WE No. 22886/2020 dated 10.05.2024 in confirming the order of the Joint
Collector and Additional ENetrict Magistrate, Krishna District in FRavisian
Petition Cornputer No. §98505, File No REB-DSECOROR(RORYV1/2018-
SA(DS-RCO dated 21.07.2020 in confirming the order of the Revenue
rar
MRR
Divisional Officer. Nuevid Bassed in ROR Appeal Nofo/Soty dated
O.04.2078, pending disposal of WA No.889 of 263 24, on the fle of the Hig
oad
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me aes
SOL,
a'
The Appeal coming on for hearing, upon herusing the Petition and the
affidavit fled in support thereof and the order of the High Court arder dated
QS.10.2024 , 22.70.2024, 58.47.8024 o8.42. 2084, O89. 12. 2024 & 1719 2024
made herein and upon hearing the arguments of Sri G. Vivekanand, Advocate
for the Petitioners and GP for Revenue for the Respondent Nos.t to 5 and Sri
M.MLM. Srinivas Rao, Standing Counsel for the Respondent No.8, the Court
made the following:
ORDER:
"Request has been made on behalf of learned counsel for the appellants for acfournment.
2. Past on 06.04.2025,
4. Interim order granted eariier is extended Wil the next date af isting."
PTRUE COPY! To,
1. One CC to Sr. G Vivekanand, Advocate (OPuCT ="
2. Two OCs to GP for Revenue, High Court of Andhra Pradesh. fOWT] &. One CC to Sri MMM Srinivas, Advocate POPU)
4. One CC to Sri VV Ravi Prasad, Advocate POR UG) &. One CC fo Sri Gudanali Venkateswara Rao, Standing Counsel (OPUC}
8. Two spare copies TEE RAR R se LLL ELLE EEE LEE EEE EEE ESS esresae tees "neeriatieaag lee 2 i ae
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