Andhra Pradesh High Court - Amravati
Manyala Kondamma vs The State Of Ap on 20 February, 2024
IN THE HIGH COURT OF ANDHRA
APHC010671062022 PRADESH :: AMARAVATI
(Special Original Jurisdiction)
[3332]
TUESDAY ,THE TWENTIETH DAY OF
FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 39864 OF 2022
Between:
1. MANYALA KONDAMMA, W/o. Manyala Somayya, aged about 45 years,
Occ. House Wife, R/o. DOor No.5-116, ,Marikavalasa, Paradesipalem
Village, Visakhapatnam Rural Mandal, Visakhapatnam District.
...PETITIONER(S)
AND
1. THE STATE OF AP, Rep., by its Principal Secretary, Revenue
Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur
District.
2. The District Collector, Visakhapatnam District, Visakhapatnam.
3. The Revenue Divisional Officer, Visakhapatnam Rural, Visakhapatnam
District.
4. The Tahsildar, Chinagadili Mandal, Visakhapatnam District.
...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 a Writ, Order or Direction, more particularly one in the nature of WRIT OF MANDAMUS declaring the proposed act of respondents to evict the petitioner from the land of Sy.No.109 and 110/1 in an extent of Ac.0.25 cents of Marikavalasa Village, Paradesipalem Panchayat, Chinagadili Mandal, Visakhapatnam District as illegal, arbitrary, unlawful and violative of not only principles of natural justice but also violative of the rights guaranteed Under Article 14 and 300-A of the Constitution of India and also contrary to the spirit of the Hon'ble Supreme Court in Government of A.P. vs. Tuniniala Krishna Rao reported in 1982 AIR SC Page 1081 and Rama Gowda (D)Lrs Vs M. Varadappa Naidu(D) by LRS and another case reported in 2004 (1) SCC Page 769 and consequently declare that the petitioner shall not be evicted from the land of Sy.No.109 and 110/1 in an extent of Ac.0.25 cents of Marikavalasa Village, Paradesipalem Panchayat, Chinagadili Mandal, Visakhapatnam District except by due process of law and pass IA NO: 1 OF 2023 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 kindly extend the interim order granted on 30-01-2023, which was extended by four weeks by an order dt.20-3-2023, pending disposal of the above W.P. in the interest of justice and pass IA NO: 2 OF 2022 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 extend the interim order dated: 09.12.2022 in WP.No.39864 OF 2022 pending disposal of the above Writ Petition and pass IA NO: 1 OF 2022 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 grant stay of all further proceedings against the eviction/dispossession of the petitioner from the land of Sy.No.109 and 110/1in an extent of Ac.0.25 cents of Marikavalasa Village, Paradesipalem Panchayat, Chinagadili Mandal, Visakhapatnam District, pending disposal of the writ petition, in the interest of Justice, and pass Counsel for the Petitioner(s):SRI. P VEERRAJU Counsel for the Respondents: GP FOR REVENUE The Court made the following:
Learned Assistant Government sought further four (04) weeks time for filing counter.
Post on 19.03.3024.
Interim order earlier granted is extended until further orders.
JUSTICE RAVI CHEEMALAPATI RR