Andhra Pradesh High Court - Amravati
Dirisala Venkata Subba Rao vs The State Of Andhra Pradesh, on 7 August, 2020
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
PRADESH AT AMARAVATI U PECIAL ORIGINAL JURISDICTION) DAY OF AUGUST, THOUSAND AND TWENTY :PRE : T: THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO WRIT PETITION NO: 7664 OF 2020 Between: Dirisala Venkata Subba Rao, son of Nagendram, Hindu, aged about 45 years, agriculture and resident of 49-76, Bhattiprolu Village and Bhattiprolu Mandal, Guntur District .. Petitioner AND The State of Andhra Pradesh, Represented by its Principal Secretary (Revenue), Secretariat buildings, Amaravathi, Andhra Pradesh The District Collector, Guntur District, Guntur The Revenue Divisional Officer, Tenali, Guntur district The Tahsildar, Bhattiprolu Mandal, Guntur District Dara Naga Maneswara Rao, son of Dara Pundarikakshaiah, Hindu, aged about 59 years, resident of 22-7-7, Kothapet, Tenali, Guntur District Dara Jyothi Kiranmai, daughter of Venkata Raja Gopala Rao, Hindu, aged about 30 years, resident of 22-7-7, Kothapet, Tenali, Guntur District 7. Dara Radhika, daughter of Venkata Raja Gopala Rao, Hindu, aged about 28 years, resident of 22-7-7, Kothapet, Tenali, Guntur District --_ Oo akoNr ...Respondents Petition under Article 226 of the Constituti i . , ution of India praying th i cut © Staten " the affidavit filed therewith, the High Court may be neased . ; er or direction more particularly one in th i declaring that the act of the res ycquit © te ont of Ac 2 89 g that pondents from acquiring the land in an exte cents, wich onda Guntur suey nos. 109/2, 109/3A, 109/3B of Bhatiproly Vilage, Fatural justice ; rict as illegal, arbitrary and against to the principles of IA NO: 4 OF 2020 Petitio affidavit ney Sector 151 CPC praying that in the circumstances stated | respondents not uP of the petition, the High Court may be pleased to di in the cents located in su "ispossest the writ petitioner from the land in an extent ee the y nos.109/2, 109/3A, 109/3B of Bhattiprolu Village Sha 2.88 , rolu Mandal, Guntur Distri "aa di Court, istrict, pending disposal of WP 7664 of 2020, on the file of the High The petition comin f filed in support thereof g on for hearing, upon perusing the Petiti and upon hearing the etition and the affidavit arguments of Sri K.Chid . ambaram, Advocate for the Petiti loner Court made the following. and GP for Revenue for the Respondent Nos 1 to 4, th | , the ORDER:
"The . learned Assista instructions stant Government Pleader seeks ti . s time to obtai in Post on 10.08.2020.
In view of the fact . that the petiti issued by the Gov petitioner has produced nei operations in respect of tne to enable him to obtain Mere tn certificates is land, there shall be an order of Stat sgricuttural atus-quo for a » period of one week in relation to Ac.2.89 cents of land in Sy.nos.109/2, 109/3A and 109/3B of Battiprole Village and Mandal, Guntur District. -- To,
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10. MM _ c~ Sd/- M Ramesh Babu _ASSISTANT REGISTRAR xy 4 - Y For assistan?devlérean The Principal Secretary (Revenue), Secretariat buildings, Amaravathi, State of Andhra Pradesh.
The District Collector, Guntur District, Guntur The Revenue Divisional Officer, Tenali, Guntur district The Tahsildar, Bhattiprolu Mandal, Guntur District -- Dara Naga Maneswara Rao, son of Dara Pundarikakshaiah, resident of 22-7-7;- Kothapet, Tenali, Guntur District Dara Jyothi Kiranmai, daughter of Venkata Raja Gopala Rao, resident of 22-7-7, Kothapet, Tenali, Guntur District Dara Radhika, daughter of Venkata Raja Gopala Rao, resident of 22-7-7,~-- Kothapet, Tenali, Guntur District (Addresses 1 to 7 by RPAD) One CC to Sri. K Chidambaram, Advocate [OPUC] Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT}-- One spare copy ~~ IITRUE COPY// HIGH COURT RRRJ DATED:07/08/2020 NOTE: POST ON 10-08-2020 ORDER WP.No.7664 of 2020 DIRECTION y a cn Wa Bey