Andhra Pradesh High Court - Amravati
K Pavan Kumar vs The State Of Andhra Pradesh on 19 February, 2024
(SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA'R. (SPECIAL Noreen JURISEN IGTION) MONDAY, THE NINETEENTH DAY OF FESRUARY TWO THOUSAND | AND TW ENTY FOUR (PRESENT: THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPAT! WRIT PETITION NO: 4343 OF 2024 Bebveen: hd a wd PPR ON " "ond K. Pavari Kumar, Sfo Ramachandriah ' Age 43 yrs, Rfo MeetaUtukuru Vidavaiury Mandal, SFSR Nellore District Palepu Srinivasu Ran, Sfo P Rar nanal lah Age S4 yrs, Rio MeetalUtukuru Vidavaluru Mandal, SPSR Nellore Disiric PatlamparihiSrinivasulu Reddy, S/o Sundararamireddy Age 58 yrs, Ryo Tatavariratia, Utukuru Vidavalutu Mandal, PSR Nellore District. Pallarnparthi Sujatha, Wio ©. Srinivasula Age S32 years, Rio Tatavarimitia, WHukuru Vidavaluru Mandal, SPSR Nellore (Nstrict RirudhuvoluBujamma, VW Ball Reddy age 74 'yes, Vatavarimitia, Utukuru Vidavaluru Mandal, SPSR Nellore Distict Sirudhuvolu Ball Reddy, S/o Kell Reddy Age 76 yrs, Tatavarimitia, Utukuru Vidavaluru Mandal, SPSR Nellore /[Nstrict. Kunani Subramanyam, S/o Ramakrishniah Age §0 ys, Rin Utukur Vidavaluru Mandal, SPSR Nellore District Koppulu Prasad, S/o Seeniah Age SOyrs, Gollapalem, Uftukury VidavahuuMandal, SPSR Nellore District, KopouluMaliikarjuna, S/o Seaniah Age 37 yrs, Gollapalem, Uftukuru Vidavaluru vance SPSR Nol ore District, 2 in . Somavarapu Praveen Kurriar Reddy, Séx Srinivasuiare dy Age 38 yrs. ie) Near Panc snayathi i, Utukuru Vidavaluru Mandal, SPSR Nellore District, SamavaraouSrini iveasustis Reddy, So S Krishna Reddy Age 60 yrs, Rio Utukuru Vidavaluru Mandal, SPSR Nelere [istrict Bidadavolu Praveen Teja Reddy. S/o Veers 8 Raghav Reddy Age 36 yrs, Rio Wtukuru Vidavaluru Mandal, SPOR Nellore District Patitionars f AND : State of Andhra Pradesh, Rep. uyis Principal § secratary, Revenue Department, Velagapudi, Amanausthi, Andhra Pradesh, The District Collector, SPSR Nellore CNstrct, The Jnint Collector, SPS Neligre District, The Revenue Divisional Officer; Kavall, SPSR Nellore District The Tahsidar, Vidavalure Mandal SPSR Nevore District. The Deputy Executive Engi meer, rrigati on Deparimant Buchireddypalern, SPSR Nelore District ae The Sub-Registrar, Alturu Mandal i, SPSR Nellore District. : aaa Respondents
WHEREAS the Petifioners above: Named through their Advocate 2 Ms. Grandhi Priyanka, presented this Petition urtier Article 226 of the Constitution of India praying that in the circurstances sta ated | } my nthe affidavit fled therewith, the High Court may be pleased to issue a Ay wert cparder direction mere Rarticularly one in the nature of writ of mandarus declan gine action of the responders in not changing the lands of the petitioners fram The Classification of dotfed fands and tank poramboke deaniie the clerit ation giver by 8° resnondent in feller No. 82 M dt. Orin 12.08.2022 by consider ng. i ecappliications as Hlegal and arbitra: "y and to canmsequently direct the Faso ident | O-delete the lands of the petifioners frony the rst Clasanication of dotted lands and tank paramboke:
AND WHEREAS the gh rere neet Jpon perusing the petifion and affidavit Sled herein and upon hearing fhe argumey ats of & Grandhi a nyanka, Advocate for the aan es ke arned GP POR REVE "NUE for pers fant Nos. 7 to 5. leamed GP FOR ys FOR S§ STAMPS & REGIS' PRATION for PSS sepondent No? : air acted | issue 8 of notice fo the Responcents herein to show CALISE as to why this WRIT PETITION shouia fot be adrnitted, You vir:
1. Prncioal Seerstary, Stats of Andhy 'a Praciosh, Seyenue Departnent, 5 . a Velagar suc}, Amar ravathi, Andhra Pradesh.
2. The District Col lector, SPSR Nell A. The Jal mt Collector, SPSR Nats t
4. The Revenue Divisi ional! Otices Kavall, § BSR Nellore District.
2. The Tshsidar, Widayal iuru Mandal: SPSR Nedare Dixiric of G The Deputy £ -Kecutive Engineertirigation £ Department, Buchireddynaiem, SPSR Nellore Distie ?. The Sub-Ragis Strap, Ag HEL Mard a 2 SPOR Nellore Distric are be and hereby directed to show ogy Advocate, as to why In the circumetanns therawith (copy anck Osea} this WRIT BET y) 28.02.2084, on which date ine case Sfands pe Osta:
se anther @opearing in person or through an GS Sat out in the petition and the afidawit fled teri hould nat be aoiniited, on or before The Court made the following ORDER:
"Notice before achniasian, Learned Government Pleader for Revenue Department takes matice on behalf of respondent Nos.4 fo Goss Learned Government Pleadar for irrigatian Department takes notice on behalf of respondent Ne. &, , Leamed Government Pleader for Stamos and Recistration Oepariment takes notice on behalf of respondont Na}, : For instructians, post an 26.0 . NW MIA "sdf. N NAGAM ASS SS TANT REGISTRAR
1. Principal Secretary, State of Andhra Pradesh, Revenue Cepariment, Velagapudi, Amaravathi, Andhra Pradesh. x. The Qisirict Callectar, SFSR Nelfore District. S. The Jaint Collectar, SPSR Neviore CXstrict, &. The Revenue Divisional Offiger, Kavall, SPSR Nellore District. . Phe Tahsiidar, Vidavaluru Mandal, SPSR Nellore District. S. The Deputy Executive Engimeer, ivigation Denariment, Buchireddypaiam, . SPSR Nellore District, The Sub-Registrar, Alluru Mandal, SPSR Nellore District. (Addresses Nos. 1 to 7 by RPAD- along with a copy of petition and affidavid & UGne CC to SRE GRANDHEPRIVANKA Advocate POPUC} G. Two OCs to GP FOR REVENUE, High Court of Andhra Pradesh. POUT
10. Two CCs to GP FOR IRRIGATION COMM AREA DEV, High Court of Andhra Pradesh (OUT) TT. Two OCs tn GP For STAMPS.& REGISTRATION, High Court of Andhra Pradesh, [OUT] -
12. One spare copy Kd NIGH COURT RC.
DATED RO2/2024 POST ON 26.02.2024 IN THE MOTION LIST NOTICE BEFORE SDMISSION WP. No dot3 of 2024