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Andhra Pradesh High Court - Amravati

K G Bhavani vs State Of Ap on 6 July, 2020

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

PRADESH AT AMARAVAT

€ NOTICE BEFORE ADMISSION)

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lA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in W.P., the High Court may be pleased to direct the respondents
not to dispossess the petitioner from the property bearing 0.03 cents in R.S. No. 317/3A
situated at Anakoderu Village Bhimavaram Mandal, West Godavari District, pending
disposal of WP No. 10921 of 2020, on the file of the High Court.

The Court made the following
ORDER:

Notice before admission.

Heard the learned counsel for the petitioner, learned Assistant Government Pleader for Revenue appearing for the respondents 1 to 3 and Sri I. Koti Reddy, learned counsel for the 4th respondent. | The petitioner claims that a house site patta was granted to her father vide ROC.No.881/1987, dated 14.08.1987, for an extent of Ac.0.03 cents in R.S.No.317/3A of Anakoderu village, Bhimavaram Mandal.

Learned counsel for the petitioner submits that though the petitioner is in possession and enjoyment of the said house site, the respondents, without issuing any notice, are trying to dispossess the petitioner from the land in question.

Learned Assistant Government Pleader seeks time to get instructions and file counter.

Let the same be filed within a period of four weeks.

In view of the specific averments made in the writ petition and the material relied on by the learned counsel for the petitioner, in support of the contentions raised, there shall be interim direction as prayed for, for a period of eight weeks.

List the matter after four weeks.

Sd/- K. MURALI ASSISTANT REGISTRAR TRUE COPY! | | For assistant CeBTRAR To,

1. The Principle Secretary ( Revenue Department), State of AP., Velagapudi Amaravathi, Guntur District The District Collector, West Godavari District, Eluru, West Godavari District The Mandal Revenue Officer, Bhimavaram Mandal, Bhimavaram, West Godavari District

4. The Executive Officer, Anakoderu Village Panchayat, Anakoderu, Bhimavaram Mandal, West Godavari District (Addressee Nos 1 to 4 by RPAD- along with a copy of petition and affidavit) One CC to SRI. B SRIRAM KARTIK Advocate [OPUC] Two CCs to GP for Revenue ,High Court Of Andhra Pradesh. [OUT] One CC to Sri I. Koti Reddy, Standing Counsel, High Court of A.P., at Amaravati (OUT)

8. One spare copy Skm wh NO HIGH COURT DATED OG/OT/2020 NOTE: LIST THE MATTER AFTER FOUR WEEAS NOTICE BEFORE ADMISSION WP Nod 0827 af 2020 DIRECTION