G Keshava Reddy vs State Of Ap on 25 August, 2020

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Andhra Pradesh High Court - Amravati

G Keshava Reddy vs State Of Ap on 25 August, 2020

Bench: Ninala Jayasurya

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
PECIAL ORIGINAL JURISDICTION)
TUESOAY, THE TWENTY FIF7H DAY OF AUGUST,
TWO THOUSAND AND TWENTY

:PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASYRYA

WRIT PETITION NO: 11628 OF 2020/

Between:
G Keshava Reddy, S/o G.Chenna Reddy, Aged 46 years, Plot No.1, in Sy.No.182-1B-
11, R.V. Janakiramaiah Colony, Puttaparthy, Anantapuram District.
...Petitioner
AND

4. The State of Andhra Pradesh, Rep. by its Principal Secretary Revenue

Department AP. Secretariat, Velagapudi.

The District Collector, Anantapur

The Thahsildar, Puttaparthy Mandal, Puttaparthy, Anantapur 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 (i) declaring the action of the Respondents in affording to
evict the petitioner from plot No.1, Sy.No. 182-1B-11, Kappalabanda Village, Puttaparthi
Mandal, Anantapur District without land acquisition or resumption proceedings and (ii)
further declaring the action of the 3 Respondent on threat of interference in
construction of the house in plot No.1, Sy.No. 182-1B-11, Kappalabanda Village,
Puttaparthi Mandal, Annantapur District as being illegal, arbitrary and without jurisdiction
and violation of Article 14, 21 and 300A of the Constitution of India and consequently
restrain the Respondents from interfering with the property of the petitioner without
following due process of law.

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
respondent Nos. 1 and 2 not to intervene in the construction of house in pursuance of
permission granted by the Panchayath Secretary, Kappalabanda in plot No.1, Sy.No.
182-1B-11, Kappalabanda Village, Puttaparthi Mandal, Anantapur District, pending
disposal of WP 11628 of 2020, 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 order of the High Court dated 17.07.2020 made herein and
upon hearing the arguments of Sri P N Sunil Kumar Reddy, Advocate for the Petitioner
and GP for Revenue for the Respondents, the Court made the following.

ORDER:

It is represented by learned Government Pleader for Revenue that the counter affidavit has been filed in the matter. Registry to very the same and put up along with the writ petition. List the matter after one (01) week. Interim orders granted on the earlier occasion are extended by Six (06) weeks. ~ sae Sd/- P.V. RAMANA _ , ANT REGISTRAR TRUE COPY! Assist / wv < pe v ;

For ASSISTANT REGISTRAR To tvr

1. One CC to Sri. P N Sunil Kuar Reddy, Advocate [OPUC]

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

3. One spare copy & ge HIGH COURT DATED:25.08.2020 NOTE: POST AFTER ONE WEEK ORDER/ WP.No.11628 bso STATUS QUO EXTENDED Done Pare

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Andhra Pradesh High Court - Amravati