Koneru Venkata Nageswara Rao vs The State Of Andhra Pradesh, on 1 October, 2020

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Andhra Pradesh High Court - Amravati

Koneru Venkata Nageswara Rao vs The State Of Andhra Pradesh, on 1 October, 2020

Bench: J K Maheshwari

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

(Special Original Jurisdiction) _.

THURSDAY, THE FIRST DAY OF OCTOBER,
TWO THOUSAND AND TWENTY
: PRESENT: :
THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARE =.
fie BND AS

WRIT PETITION NO: 18831 OF 2019 LO ES \

Between:

1. Koneru Venkata Nageswara Rao, S/o.Late Koneru Hanumantha Rao,
2. Koneru Gandhi, S/o.Late Koneru Hanumantha Raco,.

AND
The State of Andhra Pradesh, Rep. by its Principal Secretary, Department of
Revenue, Velagapudi, Amaravati, Guntur District.
The District Collector, Krishna District, Machilipatnam,
The Revenue Divisional Officer, Vijayawada.
The Tahsildar, Penamuluru Krishna 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 of Mandamus' or any other appropriate writ, order or direction declaring the
impugned proceedings Re.No.A894/2019 dated 15.11.2019 invoking provisions of
Act.No.9 of 1977 (A.P.Assigned lands Prohibition of Transfers Act, 1977) issued by the
4th Respondent to the Petitioners in respect of the subject property admeasuring an
extent of Ac.2-50cents In Sy.No.204/2 of Vankuru village, Penamaluru mandal, Krishna
District as being illegal, arbitrary, without jurisdiction, in violation of the provisions of the
Act No. 9 of 1977, and in violation of Article 14, 21 and 300-A of the Constitution of
India, and consequently to set aside the same, and consequently further direction to the
Respondents not to interfere with the title, possession and enjoyment of the Petitioners
with respect to the subject property admeasuring an extent of Ac.2-50cents in
Sy.No.204/2 of Vankuru village, Penamaluru mandal, Krishna District.

IA NO: 1 OF 2019

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 suspend the
operation of Impugned proceedings Re.No.A894/2019 dated 15.11.2019 issued by the
4th Respondent to the Petitioners in respect of the subject property admeasuring an
extent of Ac 2-50cents In Sy.No.204/2 of Vankuru village, Penamaluru mandal, Krishna
District, pending disposal of WP 18831 of 2019, 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 orders of the High Court dated 21.11.2019, 03.12.2019, 18-
42-2019 & 12-02-2020 made herein and upon hearing the arguments of Sri N. Ashwani
Kumar, Advocate for the Petitioners and of GP for Assignment for the Respondents, the
Court made the following. :

ORDER

"(Through Video Conferencing) Heard learned counsel for the parties. Interim order passed earlier shall remain in operation until further orders. immediately on resumption of physical hearing, the case be listed for further orders." i "

SD/- P.VENKATA RAMANA TRUE COPY// DEPUTY REGISTRAR For ASSISTANT REGISTRAR To

4. One CC to Sri N Ashwani Kumar, Advocate [OPUC]

2 Two CCs to GP for Assignments ,High Court of Andhra Pradesh. [OUT]

3. One spare copy SP HIGH COURT HCJ .

DATE: 01.10.2020 ORDER Se ao WP.No.18831 of 2019 EXTENSION OF INTERIM ORDER

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Andhra Pradesh High Court - Amravati