Andhra Pradesh High Court - Amravati
Malla Parvathi vs The State Of Andhra Pradesh on 4 August, 2021
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) S WEDNESDAY , THE FOURTH DAY OF AUGUST TWO THOUSAND AND TWENTY ONE :PRESENT;: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 15724 OF 2021 Between: Malla Parvathi, w/o Jagannadha Rao Aged about 45 years Occ. House wife, R/o. D.No,6-26/ 18, New saradha nagar, Paradesipalem (v), Marikivalasa, Visakhapatnam Rural (mandal), Visakhapatnam District AND Petitioner 1. The State of Andhra Pradesh, rep its Principal Secretary, MA and UD dept, Secretariat, Velagapudi, Amaravati Guntur dist. The District Collector, VisakhapatnamVisakhapatnam District rhe Tahsildar, Visakhapatnam Rural (mandal), Visakhapatnam District The commissioner, Municipal Corporation, Visakhapatnam Municipal corporation, Visakhapatnam Visakahpatnam District. The Zonal commissioner, Madhurawada-|, Visakhapatnam Municipal corporation, Visakhapatnam Visakahpatnam District wm Oh 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 to declare action of the Respondent No.4 & 5 trying to Demolishing of the petitioner House at D.No.6-26/18, New Saradhanagar, Paradesipalem (v) Marikivalasa Visakhapatnam Rural (Mandal) Visakhapatnam District without following the due process of law js highly illegal, arbitrary and violation of the Art. 14, 21 and 300(A) Of Constitution of India and also violation of the principles of natural Justice. and consequently direct the Respondent No.4 & 5 not to Demolish/interfere in the petitioner House at D.No.6-26/ 18 New saradha nagar, Paradesipalem(v) Marikivalasa, Visalchapatnam Rural (mandal), Visakhapatnam District JA NO: 1 OF 2024 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 Direct the Respondent No.4 and 5 not to dernolish/interfere in the petitioner House at D.No.6- 26/ 18, New Saradhanagar, Paradesipalem (v) Marikivalasa Visakhapatnam Rural (Mandal), Visakhapatnarn District, pending disposal of WP 15724 of 2021, 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 upon hearing the arguments of Sn Tota Tejeswara Rao Advocate for the Petitioner and of GP for Municipal Administration & Urban Development for the Respondent No.1, GP for Revenue for Respondent Nos.2 & 3 and of Sri S. Lakshmi Narayana Reddy, Standing Counsel for Respondent Nos.4 & 5, the Court made the following. ORDER:
Post on 09.08.2021, in the motion list. 2 Meanwhile, both the parties are directed to maintain status quo as on today with regard to the subject property. Sd/- K. TATA RAQ"
ASSISTANT REGISTRAR [TRUE COPY/ fie For ASSISTANT REGISTRAR To wk TVE OC ND wm Aw The Principal Secretary, Municipal Administration & Urban Development, Secretariat, Velagapudi, Amaravati Guntur dist. The District Collector, VisakhapatnamVisakhapatnam District The Tahsildar, Visakhapatnam Rural (mandal), Visakhapatnam District The commissioner, Municipal Corporation, Visakhapatnam Municipal Corporation, Visakhapatnam Visakahpatnam District. The Zonal commissioner, Madhurawada-l, Visakhapatnam Municipal corporation, Visakhapatnam Visakahpatnam District (1 to § by RPAD) One CC to Sri Tota Tejeswara Rao, Advocate [OPUC] Two CCs to GP for Municipal Administration & Urban Development, High Court of Andhra Pradesh. [OUT] One spare copy <>.
HIGH COURT DRY DATED:04/08/2021 ORDER WP.No.15724 of 2021 POST ON 09.08.2021 he