Andhra Pradesh High Court - Amravati
Devupalli Yohan vs The State Of Andhra Pradesh on 2 February, 2021
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
| i IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI i, (Special Original Jurisdiction) % TUESDAY, THE SECOND DAY OF FEBRUARY TWO THOUSAND AND TWENTY ONE : PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO: 10063 OF 2020 Between: 1. Devupalli Yohan, S/o D.Krishna Rao. 2. PattanaTirupati Rao, S/o P.Gangaraju. 3. VaddiNageshwara Rao, S/o late Sanyasayya. . ... Petitioners AND 1. The State of Andhra Pradesh, rep by its Principal Secretary, Revenue Dept, Secratariat, Velagapudi, Guntur District, 2. The District Collector, Vizianagaram, Vizianagaram. 3. Revenue Divisional Officer, Parvatipuram, Vizianagaram District. 4. The Tahsildar, Komarada Mandal, Vizianagaram District. 5. The Village Revenue Officer, Gummada Village, Komarada Mandal, Vizianagaram District. 6. Nance Parishad Development Officer, Komarada Mandal, Vizianagaram istrict. 7. oe Panchayat Secretary, Gummada Village, Komarada Mandal, Vizianagaram istrict. .... 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 writ, order or direction, more particularly one in the nature of a writ of Mandamus declaring the action of the Respondent authorities more particularly the Respondents 4 to 7 and their men in interfering with the peaceful possession and enjoyment of the Petitioners land property admeasuring Ac.0.56 cents situated in Sy.No.s 11/7, 11/8 and 11/9 of Gummada village, Komarada Mandal, Vizianagaram District, without following any due process of law as illegal, unlawful and violative of the fundamental rights under Article 21 and Article 300-A of the Constitution of India and consequently direct the respondent authorities to not interfere with the Petitioners possession of their land admeasuring Ac.0.56 cents situated in Sy.No.s 11/7, 11/8 and 11/9 of Gummada village, Komarada Mandal, Vizianagaram District 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 Respondent authorities not to take any coercive steps against the petitioners or interfere with their peaceful possession and enjoyment of their land land admeasuring Ac.0.56 cents situated in Sy.No.s 11/7, 11/8 & 11/9 of Gummada village, Komarada Mandal, Vizianagaram District, Pending disposal of WP 10063 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 the Order of High Court dated 19-06-2020 made herein and upon hearing the arguments of Sri G Sai Narayana Rao Advocate for the Petitioners, and of GP for Revenue for Respondent No 1 to 7 and the Court made the following. ORDER:
"Interim order granted on the earlier occasion is extended by eight (8) weeks.
List after three (3) weeks, for filing counters of the concerned respondents."
Sd/- A, Surya Prak
- asaR DEPUTY REGISTRAR "° (TRUE COPY// bal To, SECTION OFFICER
1. One CC to Sri. G Sai Narayana Rao Advocate [OPUC]
2. Two CCs to GP for Revenue ,High Court Of Andhra Pradesh. [OUT]
3. One spare copy pr HIGH COURT NJS,J DATED: 02/02/2021 NOTE: LIST THE AFTERTHREE (3) WEEKS. ORDER WP.No.10063 of 2020 INTERIM ORDER IS EXTENDED