Andhra Pradesh High Court - Amravati
Gavireddy Demudu vs The State Of Andhra Pradesh on 22 April, 2024
Author: B Krishna Mohan
Bench: B Krishna Mohan
rosy iN THE HIGH COURT OF ANDHRA PRADESH AT AMASRAVATL- (SPECIAL OREGINAL JURISDICTION} MONDAY, THE TWENTY SECOND DAY OF APRIL, TWO THOUSAND AND TWENTY FOUR -PRESENT: THE HONOURABLE SRI JUSTICE B RRISHNA MOHAN WRIT PETITION NO: 9093 OF 2024 Between: Gavireddy Demudu, Sis. Ye rrunaidu, Aged about 78 years, Ric. 137, 3 MutyalammaPalem, Devarapalll, AnanthagiriMandal, Visakhapainam, Andhra Pradesh-S37d3o, Sad wad Petitioner AND The State of Andhra Prades! h, Rep by its Principal Secretary, Social Welfare (Tribal Welfare' } Department, Secretariat Suidings, Velagapuadl, Amaravatl | The Project Officer TDA, Pac Geru, AlluriSitharamaraju Distric (Previously part of Visakhapainam District). The Agency Divisional Officar Cum opecial Deouty Collector, TDA, Paderu, AlluniSitharamarain District, (Previously part of Visakhapatnam District), . The Collector AND District Magistrate, Paderu, Afluri ioitharamaralu District. (Previously part of Visakhapatnam District). The Sub-Collector, Paderu, AfluriShthararnara raiu DNstrict, (Previously sart of Vis tsakhapainam District} The Tahsidar,, AnanthagiriMandal, AlurSith faramaraiu District, (Previously part of Visakhapatnam District). Sree Vinayaka Girjana Seva Sangham, (Regd. No. 774, 2007 Rep by its President, So KimidiXedari, Sfo Simhachalam, Ris Jeenabadu, AnanthagiriMandal, Visakhapainam, - Andhra Pradesh-§37939 -- Respondents SN CRS aprannnnnnnneennnmenrwnennennspnnnngnnnnyenanna yaya ga neneen eng gan ga EPRI SS \ wee Ce done gt iimia ROO af tha Ore to ckteney AE aie le Shea seevinn that Detition under Ariicie 226 af the Caristtution of ingiia ig fic OFa@YI that ry og seen « x et Pie RA atin fHiast ther Rs thyey bbs esrieh ray in the circumstances stated in the affidavit flecl therewith, The High Count may be pleased issue an appronriate Writ, order In ine nature of Wirt of directions, riore particularly one Mandamus declaring ihe action of the Respondents. ro + . more particularly the Respondent No.1 in dismissing the Revision pellion Ned G.O.Ms No.89, SWiTrbal welfare-LTR-1) Denariment, by the Petitioner vide & 9 ; dated 08.11.2023 and thereby confirraing the orders dated 16.71 2016 passed by the Respondent No.2 in AS Noe 1/204 ay/e0i4, and the order dated ' SRI SAS DW Ameena & ey Yom oc one abo end 20.03. 2013 passed oy the Respormiem } te of yews CEN yee ~ Loch taaty Zan «wd + an at eaten PRA er in lancl admeasuring Ac.378.09 cents which includes fhe land of the Feltioner Rerreeceeyine wywierd Ae SOA rear dzigteed BA Cars ne RSA AS.90 admeasuring an extent Ac.O.O} certs siluatec © Survey Nos, BS- Th, Gores, er BR AR ~~ neon xd m Xe mm Qe ge a . 8 ss "sy oe ee 3 G6-3, 66- 17, 86-23, G8-11, GS-16, SE-27, 89-1, SQ-7/, 60-17, BG-22, G2- <O, 60-34, 89-36, 89-38 and 60-28 of Pedagangavaram Vilage Ananthagin Adandal, Alfun Githarameralu District (previously part of Visakhagsinam Distict}, as Megal, arbilrary, contrary fo law and in wedation of Articies 14, < and 300A of the Constitution of India and also in viclation of OYOVISIONS O AP (Scheduled Areas) Ryotwarl Settiarnent Regulation, 4970 (Regulation 1 of [970) and Consequently set aside the G.O.Ms.No.69, SwW(Tribal Welfare LTR-1) Department, dated 05.11.2029 passed by the Respandent No.l, and the Order dated 10.11.2015 passed In AS.No.2O/2014 by the Respondent S13 in LTR No gs/2009 passed by the x Respondent Noo, iA NO: 2 OF 2024: Pelion under Section 157 CPC is fled praying that in the circumstances stated in the affidavit fed in sugpart af ihe writ patifian, the High Court may be pleased io suspend the operation af the Memo vile proceedings Ro. No 89Q/202/CSidated 05. 12.208 No.6, pereling disposal of WP No.9093 of 2024, an the fe of the High Court. IA NO: 3 OF 2024: Patiion under Section T81 CPC is filed praying that in the praying tron circumstances stated in the affidavit filed In suppart of ihe writ pefiiion, the : ¢ High Court may be pleased fo suspend the oneration of the proceedings | Ro No. 185/4/RoFR/dated O4.72.2023 issued by the Respondent No.2, pending disposal of WP No 9093 of 2024. on the fle of the High Gourt. The petition coming on for hearing, upon perusing the Petition and the affidavit Med in support thereof and upon hearing the arguments of Sri N.Ashwart Kumar, Advocate for the Petitioner and GP for Social Welfare for ihe Respandent No.1 io 3 and GP for Revenue for the Respondent Nos.4 fo 6, fhe Court made the follsaving; ~ GROER: "Heard the learned counsel for the petitioner. -The lsarned Government Pleader for Sacial Welfare takes notice for the respondent Nos.7 to 3 to fie counter affidavit. The iearned Government Pleader for Revenue fakes notice for ths respondent Nos.4 fo & to Fle counter affidavit. The fparned counsel for the petitioner is permitted fo take out nersonal notice to the 7" respondent and proof of service shall be filed within a period of three (05) weeks from today. Both the learned counsels submit that in similar matter there is an interim order passed by this Court In WLP.No.1702 of 2024 dated 24.01.2024, in view of the same, the said interim order is extended in this case aise, In the meanwhile, there shall be an order of status-que as on today to be maintained with respect to the subject land in an extent of Ac. eenis situated in Sy.Nos.65-16, 65-29, 66-3, 60-17, 66-23, 68-11, 68-16, 68- 27, 89-1, 89-17, 69-17, 69-22, 69-26, 89-34, 69.38, §9-38 and 89-23 of Pedagangavaram Village, Ananthagiri Mandal, Aflurl Sithararnaraju Nistrict (Previously part of Visakhapatnam District), pending further orders. List along with W.P.No.4?3 of so04." AYRUE COPY) To, : (Tribal Welfare} Department, Secretariat Rusid) ings, Velagapuch, Fexees AT ede Sy Saare TNieteio Shu, AULCoNaramaraig District, mS wed 5" % "O " £3. @ a 3 art cts 63 & = "Eo " sa Sole a £. f 33 Spasayed > agkehis aed, See Trea Previously part of Visakhapainam District). anal Officer Cum Specs al Deputy Collector, TOS, Dat sand os ih ee re & 3 3 "ee 4 a AluiStharartaraiy Di Natriot. § Previously part of sakhapainam Cistrict), 4. The Collector AND District Magistrate. Paderu, AlluriSith: aramiaraiu District. (Previously part of eee Aistrict, Pins The Sub-Collector, Paderu, Al luriStharamaraiy District, (Previously or part of Visakhapatnam District}, 8. The Tahsildar,, AnanthagiriMancal, AfuriSith: aramaraiu (istrict, Previously p part of Visakhapatnam [Netrict). * The President, Srse Vinayaka ma Seva Sangham, (Re ad Noe? v/20073 Sa Kimicike adan, Sfo Simhachalam , 8fo Jeenabadu. oy PX AnarthagiriMandal, Visakhanatnam, Andhra Pradesh-S37030 Aaaressee | Nos 1 to 7 by BRAD) 0 z Q im oe 2 ta & a & og a, i zi a, Advocate [OPUC 2, Two CCs to GF for Sacial Welfare, High Court of Andhra Pradesh. Our YO. Two GCs fo GF for Ravenue, High Court of AP fou) TW, One spare capy MM % HSH COURT SKM DATED: 22/04/2024 ORDER
NOTE: LIST ALONG WITH WLP_NO.473 OF 2024 WP. .No.9093 of 2024 DIRECTION