Andhra Pradesh High Court - Amravati
Pothuri Suresh Kumar, vs The State Of Andhra Pradesh on 23 June, 2020
Author: D Ramesh
Bench: D Ramesh
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4. The Principal Secretary, Revenue Department. Secretariat, State of Andhra Pradesh, Velagapudi, Guntur District.
The District Collector, West Godavari, Eluru. The Revenue Divisional Officer, Eluru, West Godavari Dist. The Tahsildar, Kamavarapukota Mandal, West Godavari District. The Panchayat Secretary, Ravikampadu Gram Panchayat, Ravikampadu Village, Kamavarapukota Mandal, West Godavari District. ARON 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 the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, on 01.07.2020 the which date the case stands posted for hearing. 1A NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the respondents not to allot the Kalibata/puntha of an extent of Acre 2.37 cts, Ac 0,26, Ac 0.22 and Ac 2.98 in S.No. 51-1,11, 124, 129, etc of Ravikampadu Village, Kamavarapukota Mandal, West Godavari District, as house sites or any other purposes, pending disposal of WP No. 10217 of 2020, on the file of the High Court. The Court made the following: ORDER Notice before admission. Learned Government Pleader for Revenue takes notice on behalf of respondents and seeks time to file counter. Post next week.
In the meanwhile, status quo, obtaining as on today, shall be maintained by the parties.
SD/- MSURYANADHA REDDY ASSISTANT RE ISTRAR HTRUE COPY// gly .
cor ASSISTANT REGISTRAR To,
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The Principal Secretary, Revenue Department. Secretariat, State of Andhra Pradesh, Velagapudi, Guntur District. The District Collector, West Godavari, Eluru. The Revenue Divisional Officer, Eluru, West Godavari Dist. The Tahsildar, Kamavarapukota Mandal, West Godavari District. The Panchayat Secretary, Ravikampadu Gram Panchayat, Ravikampadu Village, Kamavarapukota Mandal, West Godavari District.(1 to Soy RPAD- along with a copy of petition and affidavit) One CC to SRI. T V JAGGI REDDY Advocate [OPUC] Two CCs to GP FOR REVENUE ,High Court Of Andhra Pradesh. [OUT] One spare copy akon oN snd DATED SOs g020 SOPECPOST NEXT WEEK, NOTICE BEFORE ADMISSION WP No TO2YY of 2020 Status Qua