Andhra Pradesh High Court - Amravati
Petition Under Section 151 Cpc Praying ... vs Heard The Learned Counsel For The ... on 8 July, 2020
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5. The Panchayat Secretary, Kattubolu Gram Panchayat Kattubolu, Vishakhapatnam District.
are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enciosed) this WRIT PETITION shouid not be admitted, on 23.07.2020 the which date the case stands posted for hearing.
IA NO: 1 OF 2020 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 respondents not to disposses the petitioners family properties forcebly by way of granting House-site pattas bearing new RS No: 296/A-2,4 (Old R.S No:298/1-A) to an extent of about Ac 0.07 cents, Ac 0.09 cents and also R.S No: 303, 304, 305 to an extent of about Ac 1.14 cents situated in Kattubolu Village, Rambilli Mandal of Vishakhapatnam District to third parties, pending disposal of WP No. 11061 of 2020, on the file of the High Court.
The Court made the following: ORDER To, snd Notice before admission.
Heard the learned counsel for the petitioners and the learned Government Pleader for Revenue appearing on behalf of the respondents.
The learned Government Pleader seeks time to get instructions in the mater.
List the matter after two weeks.
Both the parties are directed to maintain Status Quo obtaining as on today with regard to the subject land for a period of three weeks.
SD/- K. JAGAN MOHAN DEPUTY REGISTRAR TRUE COPYI iff lo | SECTION'GFFICER . The Principal Secretary, Revenue Department, State of Andhra Pradesh, Velagapudi, Amaravathi.
The Principal Secretary, Panchyatraj Department, State of Andhra Pradesh, Velagapudi, Amaravathi .
The District Collector, Vishakhapatnam, Vishakhapatnam District The Tahsildar, Rambilli Mandal, Vishakhapatnam District.
The Panchayat Secretary, Kattubolu Gram Panchayat Kattubolu, Vishakhapatnam District.{ 1 to 5 by RPAD- along with a copy of petition and affidavit) One CC to SRI. DASAKA MURALI KRISHNA Advocate [OPUC] Two CCs to GP FOR REVENUE ,High Court Of Andhra Pradesh. [OUT] One spare copy OO SLAs QEOE $2 QOL EON EM NOISSINOY SOs SOLON 'SN WAR OALL NSLS VY NSLLEVA AAD TSP PSO QlOC/ NSO LVO PASO LYM HO egg Z ee _) Ee 2S "