Andhra Pradesh High Court - Amravati
Pidathala Narasimha Reddy, vs The State Of Andhra Pradesh, on 5 May, 2022
IN THE HE ROH COURT OF ANDHRA PRADESH AT AMARAVATE (Special Original Jurisdiction} THURSDAY, THE FIFTH DAY OF MAY FWO THOUSAND AND TWENTY TWO a 'PRESENT: THE HONOURABLE SR] JUSTICE D,S.S. SOMAYAJULU- WRIT PETITION NO: 10893 OF 20e2 " Setween: Pidathala Narasimha Reddy, Slo Laie Gurava Raddy, Aged 43 years, Occ Private Job, Rio Anumalaveedu Vilage, Racheria Mandal, Prakasam District. AND 1. The State of Andhra Pradesh, Represented by its Principal Secretary, Revenue Department, SeCretariat Buildings, At Valaganuci Amaravall, Guntur District. The District Collector, Prakasam District, Qngole. The Joint Collector, Prakasarn District, Ongoile. The Revenue Divisional Officer, Markanuram, Prakasarn District, Fhe Tahsiidar, Racheria Mandal, Prakasarn District Pidathala Vasudha, Wo Late Srinivasa Reddy, Rio Anumalaveedu i Village, RacherlaMandal, Prakasamn District: ; Sores Petifion under Aricie 22€ of the Constilufion of India praying that in the croumstances stated in the affidavit fled therewith, the High Court mey be pleased to issue an order, writ or direction more particularly in the nature of Writ of Mandamus Under Article 226 of the Constitution of india declaring the proceedings RP No DO Dis. No. D7/658/2021 dated 26.03.2022 issued by the 8° respondent under Section 8 of the Andhra Pradesh Rig ants in Land and Patladar Pass Books Act, 1977, by allowing sua mote revision afier 27 years basi ng on unregistered partition deed by canogling the pattadar pass book 'and. fie deed with immediate effect and further ordered to be struck off name of the pefiioner in revenue records and the Tahsildar, Racharla is directed to take necessary action for incorporation of charges in the ROR and village records as ilegal, arbitrary and without jurisdiction and violative of Artivie 14, 2i and 300 4A of Constitution of India aadualso vislative of provisions of the Andhra Pradesh Rights in Land and Pattadar Pass: Books Act, 1877 and rules there under and corsequantly set-aside the sane, oo ~ iA NOo 1 OF 2022 Peition under Section 157 CPO praying that in the circumstances staied in the afidavit fled in support of the petit! jon, the High Court may be pleased fo suspend the order pa assed by the 3° responeant in his' py weaee gS R.P.No,O.Dis. No.D7/639/2021 m3 dalsd 25.08.2022, Pending disposal of WP ~TOSES © #2022, on the file of the High Court . Fhe petition coming an for hearin Ng, Upon serusing the Petition and the affidavit Hed in support thereof upon hearing' the arguments of Si P NARAHAR! BARU Advocate for the Petitioner gnd GP FOR UREV MSNUE for the Respandent Nos.7 to §, the _ Court made the following. : a ORDER:
"List the matter on 13.06.2022.
in view of the issues raised, ih counter # fled, no further action should be taken fo cancel or change the entries in the revenue recard,"
SDs. SHAI ie MOND. RAE.
-- ASSISTANT REGIUTRAR UTRUE COPY
-- SEC STON OFFO «. Petifiener wee Respondents To vows B® 2 The Principal Secretary, Revenue Ospariment, SeCretariat Sulldings, At Velagapud!, State of Andhra Pradash. Armaravall, Guntur District. The District Collector, Peakasar m o istict, ae The Revenue Divisional Ofc ROSY, Mark sap ram, Prakasam District, The Tahsidar, Racherla Mandal, Frakasam District Pidathala Vasudha, Wio Late Srinivasa Reddy, Avo Anumalaveedu Villzos, RacheraMandal, Prakasa District te @ by RPAD One GC to SREP NARAHARI BARU Advonate fOPUC] . . Twe GCs fo GP FOR REVENUE .Migh Court OF Andhra Pradesh. [OUT] One spare copy ra prP g HEH COURT OYSSJ DATED OS OS 2022 LIST THE MATTER ON 13.66.2022 ORDER WP.No. 10893 of 2022