Andhra Pradesh High Court - Amravati
Modugu Malleswari vs The State Of Andhra Pradesh on 6 March, 2024
(SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATT) WEDNESDAY THE SIXTH DAY OF MARC WO THOUSAND AND TWENTY FOUR. _ PRESENT: THE HONOURABLE SR! JUSTICE RAVI CHEEMALAPATI WRIT PETITION NO: 5448 OF 2024 Between: a Modugu Mallaswari, Wio Sambasiva Rao, aged about 46 years, Occ Coulle, Ris Rajavaram Vilage, Gampalagudem Mandal, NTR District. Poetitianer AND 3. The State of Andhra Pradesh, rep. by its F Hancipe i Secretary lo Government, Revenue Department, Secretariat Velagapudi, Amaravail, i Guntur Distr tot. 2. The NXstrict Collector, NTR Distr ict Viyawada, on The Revenue Divisional Cifficer, Tiruvuru, NTR Chstrict. 4. Tansidhar, Gampalagudem Manda i NPR District. Respondant WHEREAS the Petitioner abave named through: their Advocate Sr Sreenivasa Rao Vellvela presented this.Petition under Article 236 of the Canstiution of India praying that in the clrcumstances stated in the affidavil Med therawith, the High Court may be pleased to issue a writ, order or direction mare particula ry ons in the nelure of WRIT OF MANDAMUS declaring the action re sponses In interfering wWhh pellionar poss BSE! lon and enjoyment over the Plot No. 21, R.S.No. 73/3 of Rajavaram Vilage, Gampalag udem Mandal, NTR District. without following nrocedure as Hlegal, alibi frary, against to the principles of natural justice apart from being violative of Article 27 of the Cor sStitut ion of india and consequantially direct the fespandenis not to interfere with pogsession and anioyment of petilinoner or make any canmstruction over the Flot Noo. 23, R.S.No. PAYS of Rajavarar Village, Gampalagudem Mandal, NTR District: wi ithout follow! Ng procedure, in fhe interact of lustice and pass rcs AND WHEREAS the High". out upon perusing the petition and affidavimemerandum of graunds filed herein and upon hearing the arguments of Sri SREENIVASA RAO VELIVELA sdvooate for fhe Petiioner and of GP FOR REVENUE for Raspandent Nos. 1 fo, directed issue of notice tp the Respondents
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Learned Government Pleadar for Rev For instructions, post the matter on 73.
"Notice before admission.
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7. Qne spare copy VENU aes JHigh Ca uP TW a3 re Pradesn r . TN & DATED OROS/2024 POST ON 13.03.2024 NOTICE BEFORE ADMISSION WP No. 6248 of 2024 Silty athe, recites Stet tee, Lup ee orig ayy Ss 8 LAP LS es SAREE