Andhra Pradesh High Court - Amravati
Korupolu Kotamma, vs The State Of Andhra Pradesh, on 7 May, 2024
Author: B Krishna Mohan
Bench: B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE SEVENTH DAY OF MAY,
TWO THOUSAND AND TWENTY FOUR
(PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
WRIT PETITION NO: 10770 OF 2024
Behween:
Korugol: Kotamima, Ovo. Rarnulu, Aged about 52 years, R/o. T7O170
Yelame Street, Tenugubud!, Pedagangavaram, Visakhapainam, Andhra
Pradesh-$371030
. Petitioner
AND
1. The State of Andhra Pradesh, Rep by is Principal Secretary, Social
Welfare (Tribal Welfare} Department, Secretariat Buildings, Velagapudi,
Amearavall
The Project Officer ITA, Paderu, Alluri Sibararnaraiu Oistict.
Ie
Oy weg eda oe mb eg tee een I:
{F FOVIQUS HY Darl tof ¥ Ssakhapainam is
3. The Agency Divisional Officer Cum Specia al Deputy © Collector, TDA,
Pacary, AlluriSitharamaraiu District (Previously part of Visakhapatnam
istrict),
4. The Collector and District Magistrate, Paderu, AluriSiharamaraju
District. (Previously part of Visakhapatnam District).
The Sub-Coflector, Paderu, Alluri Sitharamaraju District. {Praviously
un
part of Visakhapatnam District).
8. The Tahsiider, Ananthagiri Mandal, Alluri Sitharameraju District
{Previously part of Visakhapatnam Cistrich),
?. Sree Vinayaka Girllana Seva Sangharn, (Regd. No.7? 1/2007} Rep by ifs
President, Sri Rimidikedari, S'o Simhachaiam, R/o Jesnabadu,
Ananthagiri Mandal, Visakhapatnam, Andhra Pradesh-83 1090.
_ Respondents
Petition under Article 226 of the Constitution of India is fled praying fat
in the circumstances stated in the affidavit fled therewith, the High Court may
be pleased issue an appropriate Writ, order or directions, more particularly
one in the nature of Writ of Mandarnus declaring the action of the
Respondents, more pariiculaty the Resnandent No. in dismissing the
~~
Revision Petition fled by [he Peliioner vide
O
3.O.Ms.No.So, SWiTribal
Welfare-LTR-1}) Deparirnent, dated 06.74.2023 and thereby confirming the
Nees
orders dated 10.11.2016 passed by the Respondent No.2 in AS Nas. 1/2014 to
87/2014, and the order dated O68. 02 2074 passed by the Respondent No.o i
LTR No 35/2008 with respect to land admeasuring Ac.Q?8.09 cents which
eludes the land of the Petiicner admeasuring an extent Ac.3.20 cents
situated in Survey Nos. 36-8, 36-8, 4Q-44, 78-2, 73-3, 73-5, 73-8, OT, FPF,
PS-8, FO-7, FS-1, &F-Sc, SF-Po, SS Sco. 48-00, 84-5 and 84-10 of
Pedagangavaram Vilage, Ananthagil Mandal, Alluri Sitharamaraju District
Re
foreviousiy part of Visakhapatnam CNstrict), as egal, arbiirary, contrary fo law
y OA
and in violation of Articies 14, 27 and 3004 of the Constitution of India and
~~ wi ON a wy £5
of & Areas} Ryokval
wee 3 wt SP eS eye ~ « ren nay owed waste EEN ot
S70 Regulation Ho of 1970) and Consequently set aside the
PTR A ~ orks yh rig hc. RQ AA SPEED
LYR-?} Department, dated 06.77.2023
Respon dent Nout, and tne Order dated TQ. 11.2016 passed in
AS No 35/2014 by the Respondent No.g and the order dated [email protected]. 2013 in
S
TR No 57/2008 passed by the Resi
fled by the Pettioner,
IANO: 2 OF 2024:
Petition under Section (S17 CPC is fled praying that in ihe
rmandent NoG, by allowing the Revision
:
nircumstances stated in the affidavd Hed in supnart of the wril getifion, he
High Court may be pleased fo suspend the operation of the Meme vide
vech
proceedings Reo No S8o/2024/CGidated 06.12.2023 issued by the Respondent
No.5, pending disposal of WP No. TO? PO of 2084. on the fie of the High Court.
IA NO: S OF 2024:
Petition under Section (81) CRO is Ted praying that in the
wele
crroeumetances stated in the affidavit Hleci In support of fhe writ petition, the
- wt wet wort ew ans, gang, BEA S$ thy - mene
High Court may be pleased fo suspercd the operation of the proceedings
Ro.No.18S/i4/RoFR/dated 04.12.9003 issued by the Respondent No Z.
pending disposal of WP No. 16776 of S024, on the fle of fhe High Court,
Tas petition coming on for hearing, upon perusing the Petition and the
affidavit fled in support thereof and upon hearing the arguments of Sri
N.Ashwani Kumar, Advocate for the Petitioner and GP for Social Welfare for
the Respondent Nos.1 to 3 and GP for Revenue for the Respondent No.4, the
Court made the following:
ORDER:
"Heard the learned counsel for the petitioner.
The learned Government Pleader for Social Welfare fakes notice for the respondent Nos.4 to 3.
The learned Government Pleader for Revenus takes notice for the respondent Nos.4 to 6.
The learned counsel for the petitioner is permitted to take out personal notice te the 7" respondent and proof of service shall be fled within a period of three (03) weeks from today, Soth the learned counsels submit that in similar matter there ig an interim order passed by this Court in W.P.No.1702 of 2024 dated 24.07 2O34, in view of the same, the sald interim order is extended in this Case aise.
in the meanwhile, there shall be an order of Sfatus-quo as on today fo be maintained with respect to the sublect land in an extent of &c.3.38 cents situated In Survey Nos.36-2, 36-8, 49-14, 78-2, 73-3, 73-8, 73-8, FS- 1, PP-1, 72-3, 72-7, P31, BF-Se, 87-70, 88-3c, 49-90, 84-5 and 84-10 of Pedagangavaram Village, Ananthagiri Mandal, Aluri Sitharamaraju District (previously part of Visakhapatnam District), pending further orders.
Po.
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ORDER WP. No O?70 of 2024 bees Chr ety, z 2 brone i ist & oi