Andhra Pradesh High Court - Amravati
Raavi Ramana Babu Venkata Ramana vs The State Of Andhra Pradesh on 23 March, 2020
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
,4,
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA 4\
'-J./
MONDAY, THE TWENTY THIRD DAY OF MARCH
TWO THOUSAND AND TWENTY
*
:PRESENT:
THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
WRIT PETITION NO: 7635 OF 2020
Between:
Raavi Ramana Babu @ Venkata ramana, S/o. Chinna Sriramulu, Aged 55 yrs, R/o
Saitharupeta village, S Rayavarapu Mandal, Visakhapatnam District.
...Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary panchayath
Department, Secretariat, Velagapudi, Amaravati, Guntur District.
2. The District collector, Visakhapatnam District.
3. The Mandal Parishad Development officer, S rayavaram mandal, Visakhapatnam
district
4. The Tashildar, S rayavaram mandal, Visakhapatnam District.
5. Saitharupeta Gram Panchayath, Rep. by Panchayath Secretary, Saitharupeta, S
Rayavaram mandal, Visakhapatnam district.
. .. Respondent
Petition under Article 226 of the Constitution of lndia 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 a Writ in the Nature of Mandamus
by declaring the action of the Sth respondent in trying to dispossess the petitioner from
his land of an extent of Ac. 0.08 cents situated in survey no. 182 Saitharupeta, S
Rayavarapu Mandal, Visakhapatnam District as illegal, arbitrary and unconstitutiona I
being violative of Art.300-A of the Constitution of lndia and against the principles of
natural justice and consequently direct the 5th respondent not to dispossess the
petitioner from his land of an extent of Ac. 0.08 cents situated in survey no. 182
Saitharupeta, S Rayavarapu Mandal, Visakhapatnam District
lA 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 Sth respondent not to dispossess the petitioner from his land of an extent of Ac. 0.08
cents situated in survey no. 182 Saitharupeta, S Rayavarapu Mandal, Visakhapatnam
District, Pending disposal of WP 7635 o'f 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 upon hearing the arguments of Sri. A S C BOSE Advocate
for the Petitioner, GP FOR PANCHAYAT RAJ RURAL DEV for the Respondent(s) and
the Court made the following.
ORDER:
"Learned Government Pleader for Land Acquisition seeks time for filing counter.
At request, post after two weeks. Status quo obtaining as on today with reference to Acres 0.08 cents of land in Assessment No.427, situated in Survey No. 182, Saitharupeta, S Rayavarapu Mandal, Visakhapatnam District, shall be maintained. "
Sd/- K. Venkaiah ASSISTANT REGISTRAR ,TRUE COPY// (.vY FOT ASSISTANT REGISTRAR I To, I '1 The Principal Secretary, Panchayath Department, State of Andhra Pradesh, I Secretariat, Velagapudi, Amaravati, Guntur District. (by RPAD)
2. The District collector, Visakhapatnam District. (by RPAD)
3. The Mandal Parishad Development officer, S Rayavaram mandal, I I Visakhapatnam district (by RPAD)
4. The Tashildar, S Rayavaram mandal, Visakhapatnam District. (by RPAD) I 5. The Panchayath Secretary, Saitharupeta, Saitharupeta Gram Panchayath, S Rayavaram mandal, Visakhapatnam District. (by RPAD) 1 ! i
6. One CC to SRl. A S C BOSE Advocate [OPUC] I 7. Two CCs to GP FOR PANCHAYAT RAJ RURAL DEV (AP) ,High Court Of ) Andhra Pradesh. [OUT] B. One spare copy.
RJV HIGH COURT UDPRJ DATED:2310312020 POST AFTER TWO WEEKS ORDER WP.No,7635 of 2020 c, i: .A li 1, ',5 U .-i ?J/.lnm STATUS QUO