Andhra Pradesh High Court - Amravati
Mallidi Rukmangadhar Reddy vs The State Of Andhra Pradesh on 18 June, 2020
IN THE NEIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
{Special Original Jurisdiction)
THURSDAY, THE EIGHTEENTH OA OF JUNE,
TW THOUSAND AND TWENTY
> PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANT!
WRIT PETITION No. 9039 of 2020
Between:
Matic! Rukmangadhar Reddy, SYo late Bhulan Satyam, Rio ER.We. 6-5, Martery,
enumantra a andaiam, West Godavari DO) strict.
~ Petitionar
AND
4. The State of Andhra Pradesh, rep. by Bs Principal Secretary, Revenue
Depariment, See retars st, 'Secreta arin Sufidings, Velagapudi, Amarayalhi,
@. The (Nstrict Ocllector, Weal Godavari Distrint at Eluru.
3. The Revenue Onisional Officer Kowvur, Weet Godavarl District.
3 > 3 Ra '
The Tahsildar, Penumanira Mandalam, Weel Godevan Distinct.
. Respondents,
dicke 226 of the Constitution of India praying thal in the
he affidavit filed therewith, the Nigh Court may be Meased i
) more particularly one in the nature of a Whit of Mandamus,
ww
4 C1) notification published in the News paper dated TWAPH2029,
vile RONG "E 7 76958) sOpO/O4. Form No. Vi (A), dated 13.07.2020, in acquiring the
~ : ~ .
ettioners property | in SWNo. 118-34 admeasuring an extent of Ac. 0.50 cents, stuaied
ai Alamuru Vilage, Pe snumarita Mandal, West Godavan District, as arbitrar yt Hegel,
musi and void and contrary fo the Provisions of the Right lo Fair wompenses and
Transparency in Land Acquis sition, Mehabilifation and Mesettiement Act, 2013 i de seat
the rights of the Petitioners as egal, uncanstitulional, without the euthear rity ane agains
the orincibies of natura! justice arc consequently set aside the impugned noice ide
RONo. © IP FeSS8/2080/04- Form No. Vi LA), dated 18.01 2020 and vielation of Article
id ane 300-4 of the Conatifution of inch d fs cansequently set aside thea same.
e
Petition under Sacto an 1S CRO praying that in the circumstances stated in the
ait da. vit f fed a Suppor of Ww. ., the High Sourt ney be ghsased fo stay of all lurther
a sursuaries of the notification issued Under the
ation and Transparency in Land Aoquisiticn,
red
She pn
§ WE p
gacti HC) of the Right to "Fait Compens
Rehab: tation and Reseitic t Act, 2013 published in tha News paper daled;
SFRPOOIO, wide RIO.No. E TPT SSSeSOkONG4-FormNa. Vi OA), | dated 13.07.2020, in
acquiring tee pel oner & property in SywNo. 7 {3A adimeasuring an extent of AG.G.88
canis, siuated at Alamuru Vilage, Penumanta Mandal, West "Godavari { ENstric!, the
direct the respondents not tc Interfere wilh the property of the Peliloner in an extent of
Ac OF 87 cents in BS.NOVTE-SA of Alamuru Vilage, Penumantra Mandal, Wrest
Godavari District, pending disposal of WP.No. S032 of 2020, on the file of the High
Court,
oy
wh
UPON pe rusing the Pe
we
The petifian coming on for hearing, éHion and the affiday'
fled in suppart thereof and order of the High Court dated 21-0- S080 made herein and
upon Rearing the arqumenis of Sri Ranuko fanu Sri Sel Sanjay, Advocate for petitioner
and of the Govt. Pleader for Land Acnuisifion on behalf of resporients, the Court made
the following
ORDER :-
"Learned Government Pleader seeks time for filing counter. At request post after two weeks.
Interim order granted earlier is extended fora period of four (4) weeks."
- LA SD/- G. SRINIVAS REDDY ASSISTANT REGISTRAR TRUE COPY// ys) for ASSISTANT REL ISTRAR To
1. Two CCS to the G.P. for Land Acquisition, High Court of A.P., at Amaravati(OQUT}
2. One CC to Sri Kanukolanu Sri Sai Sanjay, Advocate(OPUC)
3. One spare copy. SP ARABI OE ELL LEREEDSELDIDIITISITITTISIISI, HIGH COURT LK, J OT, 78-08-2020 NOTE: POST AFTER TWO WEEKS, ORDER W.PLNG. S033 of 2026 EXTENSION OF INTERIM ORDER