Andhra Pradesh High Court - Amravati
Komanduri Mythili, vs The State Of Andhra Pradesh, on 2 February, 2024
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATA.
{SPECIAL ORIGINAL JURISDICTION) ;
FRIDAY, THE SECOND DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY FOUR <7
(PRESENT: .
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI ~~
WRIT PETITION NO: 2484 OF 2024
Behyeon:
Kamanduri Mythil, Wo Y.S.S.Ramanujam, Aged 54 years, R/o.GA-T7, SBH CHOY,
Gop. Fadmavathi Kalyanamandapam, Gaddiannaram, Hyderabad, Rangareddy
District.
. Petitioner
AND
The State of Andhra Pradesh, Rep by i's Principal Secretary, Revenue and
Stamps and Registration Gepartment, Secretariat Bulidings, Velagapudi,
Armaravathi
2. The Commissioner and Inspector General, Registration and Siamips
Department, Viayawada, Krishna District.
The District Callecter, Narsapur, West Godavari Oistrict.
The Joint Collector, Narsapur, West Godavari District,
The Tahsiidar, Narssour Mandal, West Godavan Cvstvict.
The Sub Registrar, Narsapur, West Godavari District.
The Narsapur Municipality, Reo. By ifs Commissioner, Nersapur, West
Godavan Distict '
Balla Ramesh, S/o Venkata Rao, Aged about 35 years, R/o
Chinnamamidipalll Vilage, Narsapur Mandal, West Godavan District
a . Respondents
"bor Ge
OD
WHEREAS the Petitioner shove named through her Advocate Sri
Narasimha Rac Gudiseva, presented this Petition under Article 226 of the
Sanstitution of india praying that in the cirournstances stated in the alfWavit fed
therewith, the High Court may be pleased to issue a Writ, Order or direction more
particularly ane in the nature of Wirt of Mandamus declaring the action, things and
deeds of Respondents in issuing the Gazette NotificationNe WRNOTSS72 JA TES
dated 23-08-2024 by keeping the Petitioner's lands in an extent of Ac.7.07 cents in
Sy.No.236/4 of Chinamamidipalle Vilage, Narasapur Mandal, West Sedavart District
in the Prohibitery List under Section 22-A of Ragistration Act, 7Qo8 af Bth
Resapondenthy Prohibiting the transfers of Pattioner's land, which is Heual, regular,
arbitrary, unjust, againel. to the Principles of Natural Justice, contrary to the
provisions of Registration Act, 1908 and in violation of Articles 14, 4G, 21 and 300-8
of Constitution of India, consequently direct the Respondents to release the and in
an extant of Aca.G7 cents in Sy. No.236oaf Chinamamidipalle Vilage, Narasapur
Mandal. West Godavari District from the Pronibitory List under secfion 22-8 of
Registration Act, 1908 by directing Gth Respandent fo recaedve, pracess and ragister
the documents yet io be presented by the Petitioner,
AND WHEREAS the High Cowt upon perusing the petition and
affidavit fled herein and upon hearing the argurnents of Sr Narasimha Ras
Gudiseva. Arivocate for the Petitioner, GP for Revenue & Siarnps Regisiration
4 fo & and af GP for Municipal Hy for the
in ta shaw cause
Respondents here
Nos.
a of notice te fhe
nat be namitied.,
Deparment for the fOStHy rdeay
respondent No', directed isqu
as fa why this WRIT PETIT! ON s should
The Principal Secretary, State of Andhra Pradesh, Revenue and Stamps and
Ragistration Department, Secretarial Buildings, Velagapudi, Amaravath,
2. The Gammissioner and inspector General, Ragistration and Slamps
wee aent Vileyawada, Krishna CHsirict.
The District Collector, Narsapur, West Godavari Districi.
The Jaint Collector, Narsapur, \Weat Godavari [ ae
Ale day rari D oir jot.
at
AYES ot Cane
>
& The Tahsidar, Narsaour Mandal, ¥
/ Godavarl (istric
The Sub Ragistrar, Narsapur, West
The Commissioner, Narsapur Munici ailty, Narsapur st
uence yeal AK
Dalla Ramesh, Sfo Venkata Rac, Aged about 25
Mane al, Vet €
Chinnamamidipali Vilaue, Narsaour Man
are be and hereby diected to shaw cause either appear ng in persen or ihrou i
Advonate, as to why in the circumstances set oul in the peiition and the "aff dave Hie
fherewhth (copy enclosed) this Writ Petition should not be admiffed, an or before
78.02 2024, an which date the oase stands posted for hearing.
Wes
SB. RG
sodavan CHstrict.
CQ ond ¢
z
The Court made the following
ORDER:
"Notice before admission.
Learned Government Pleader for Revenus & Stars and Registration Depariment takes notice on behalf of respondent Nos, 7 to 5 Learned Goverament Pleader for Municipality fakes notice an behalf of respondant No.?,.
Learned. counsel for the petitioner is permilied fo Iake out personal St > votice on respondent No.8 through Registered Post wih Acknowledgment Due and fie proof of service in the Reqiatry Learned counsel for the petitioner brought fo the notice of this Court . TBST and that, there is one (G1) more connected Writ Petition vide W.P_No. 1897 Sand 2023, 2023 and prayed to post this matter along with W.PLNo. Tears Post the matter on 16.02.2084 along with W.P.No. T8o7S and 2023, ms adents.
g A z 7 Uli in the mean time, for counters, Fany by the re Sale y LEE py ppp TRUE COPY! Stitioy Te ' . 7 5 at Serene {. The Principal Seoretary, State of Andhra Pradesh. Revenue and Stamps . . . : . Sgt ? Txt and Registration Department, Secretariat Buildings, Velagapudi, Amaravaih.
2. The Commissioner and inspectar General, Ragistration and Stamps Department, Viayawada, Krishna District
3. The District Collector, Narsapur, West Godavari Distr rok
4. The Joint Collector, Narsapur, West Godavati District. §& The Tahsildar, Narsapur Mancial, West Gorlavafi District. § The Sub Registrar, Narsapur, West Godavari Distinct .
7. The Commissioner, Narsapur Municipality, Narsapur, West Godavar District, ;
Balla Ramesh, So Venkata Rac, Aged about $5 years, Rig Chinmamamidipalli Vilage, Narsapur Mandal, Weet Gedavan CHstrot. (Addressee nos 1 fo § by RFAD- along with a copy of pelhon and afidavi)
9. Gne CC to Sri Narasimha Rao Gueiseva, Advocate [OPUC]
10. Two COs fo GP for Registration and Stamps, High Caurt of Andhra Pradesh. [OUT]
44. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT] 42 Two OCs to GF for Municipal Administration and Urban Developniant, High Court of Andhra Pradesh. [OUT]
13. One spare copy.
on HIGH COURT RC.
DATED 02029024 POST THE MATTER ON 16.02.2024 ALONG WITH WLPLNG, 18872 AND 2023, NOTICE BEFORE ADMISSION WP. No.2494 of 2024