Andhra Pradesh High Court - Amravati
Kukati Ranga Rao vs State Of Ap on 7 May, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI (SPECIAL ORIGINAL JURISIDICTION) THURSDAY , THE SEVENTH DAY OF MAY TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO: 8480 OF 2020 Between: Kukati Ranga Rao, S/o. Late Suraiah Petitioner AND 1. The State of Andhra Pradesh, Rep by its principal secretary Revenue Department Address At Secretariat, Velagapudi, Amaravathi, Andhra Pradesh. The District Collector,, Krishna District Krishna District, At Machilipatnam The Sub -Collector, Nuzvid, Nuzvid, Krishna District TheTahsildar, Nuzvid Mandal Nuzvid Mandal Krishna District The village Revenue Officer, Pothureddy palli village Nuzvid Mandal Krishna District Jujjavarapau Babu Rao, S/o Peda Anjaneyulu R/o Pothureddypalli village, Nuzvid Mandal Krishna District Jujjavarapu Yesu, S/o Peda Anjaneyulu R/o Pothureddypalli village, Nuzvid Mandal Krishna District SO ARON Respondents Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue an appropriate Writ, Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 4th respondent in demanding the petitioner to give right of path way to the respondents No. 6 and 7 and their family members through his house property adm 193.6 sq yards bearing HNo. 3-63 (old No.2-8) situated in RS No, 206/6 Pothureddy palli village, Nuzvid Mandal Krishna District and further threatening that failing which he would not allow the petitioner to enter into his house property as illegal, arbitrary, violation of Principles of Natural Justice and violation of Article 14 and Article 300-A of Constitution of India and consequently direct the respondents 1 to 5 not to interfere with the petitioners peaceful possession enjoyment of his above said house property in the interest of Justice and pass such other Order or Orders as this Honble Court may deem fit and proper in the circumstances of the case. IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the 4th respondent not to interfere with the petitioner's peaceful possession and enjoyment of his house property adm 193.6 sq yards bearing HNo:3-63 (old No:2-8) situated in RS No: 206/6 Pothureddypalli village, Nuzvid Mandal Krishna District pending disposal of WP 8480 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri CH. B.R.P. SEKHAR Advocate for the Petitioner and of GP for Revenue for the Respondent Nos.1 to 5, the Court made the following. ORDER:
Heard learned counsel for the petitioner and learned Assistant Government Pleader for Revenue.
Learned counsel for the petitioner is permitted to take out personal notice to respondents 6 and 7 in any of the recognized modes and file proof of service within a period of four (04) weeks.
ew Considering the submissions made and having perused the material averments in the Writ Petition, this Court is prima facie satisfied that the petitioner is entitled for grant of interim relief. Accordingly, there shall be interim directions as prayed for, for a period of eight (08) weeks.
List the matter after summer vacation, 2020. Sdi- K. TATA RAO ASSISTANT REGISTRAR TRUE COPY/ Q J For ASSISTA GISTRAR To
1. The Principal secretary Revenue Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravathi, Andhra Pradesh.
2. The District Collector,, Krishna District Krishna District, At Machilipatnam
3. The Sub -Collector, Nuzvid, Nuzvid, Krishna District
4. TheTahsildar, Nuzvid Mandal Nuzvid Mandal Krishna District
5. The village Revenue Officer, Pothureddy paili village Nuzvid Mandal Krishna District
6. Jujjavarapau Babu Rao, S/o Peda Anjaneyulu R/o Pothureddypalli village, Nuzvid Mandai Krishna District
7. Jujjavarapu Yesu, S/o Peda Anjaneyulu R/o Pothureddypalli village, Nuzvid Mandal Krishna District (1 to 7 by RPAD)
8. One CC to SRI. CH. B. R. P. Sekhar, Advocate [OPUC]
9. Two CCs to GP for Revenue,High Court of Andhra Pradesh. [OUT]
10. One spare copy tvr HIGH COURT NJSJ DATED:07/05/2020 ORDER WP.No.8480 of 2020 LIST AFTER SUMMER VACATION, 2020