Andhra Pradesh High Court - Amravati
Dagubati Nageswara Rao, Prakasam Dist vs Prl Secy, Revenue Dept, Hyderabad 5 ... on 28 June, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010334182015
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3209]
(Special Original Jurisdiction)
FRIDAY, THE TWENTY EIGHTH DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO:20662/2015
Between:
1. Dagubati Nageswara Rao, S/o. Subbarao, Hindu, Aged about 55
Years, R/o.Karamchedu Village & Mandal, Prakasam District.
...Petitioner
AND
1. The State of Andhra Pradesh, rep. by its Prl. Secretary to
Government, Revenue Department, A.P. Secretariat, Hyderabad.
2. The Commissioner & Director General of Stamps & Registration,
State of Andhra Pradesh, Hyderabad.
3. The Joint Sub-Registrar, Chirala, Prakasam District.
4. The District Collector, Prakasam District, Ongole.
5. The Revenue Divisional Officer, Ongole Division, Ongole,
Prakasam District.
6. The Mandal Tahsildar, Vetapalem Mandal, Prakasam District.
...Respondents
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the affidavit filed therewith, the High Court
may be pleased to issue any writ or direction more particularly one in the
nature of Writ of Mandamus declaring the inaction of the respondents in
not deleting the land in an extent of Ac.2.39 cents in Sy.No.477/3 of
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Kothapeta Village, Vetapalem Mandal, Prakasam District as illegal,
arbitrary and consequently direct the respondents to delete the said
survey number from the prohibitory list of Registration department
IA NO: 1 OF 2015(WPMP 26611 OF 2015
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 suspend the inclusion of Sy.No.477/3 in an extent of
Ac.2.39 cents of Kothapeta Village, Vetapalem Mandal, Prakasam District
from the Prohibitory list of registration Department pending disposal of the
Writ Petition
Counsel for the Petitioner:
1. Raja Reddy Koneti
Counsel for the Respondents:
1. GP for Revenue (AP)
The Court made the following ORDER:
Mr.A.E.R.Naidu, learned Advocate, representing Mr.Raja Reddy
Koneti, learned counsel for the petitioner, submits that the writ petition
has become infructuous.
2. Recording the said submission, the writ petition is dismissed as
infructuous. No costs. Miscellaneous petitions pending, if any, shall
stand closed.
____________________
NINALA JAYASURYA,J
vasu
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//TRUE COPY//
NINALA JAYASURYA,J
To,
1. PRL SECY REVENUE DEPT HYDERABAD 5 OTHERS, REP. BY
ITS PRL. SECRETARY TO GOVERNMENT, REVENUE
DEPARTMENT, A.P. SECRETARIAT, HYDERABAD.
2. THE COMMISSIONER DIRECTOR GENERAL OF STAMPS,
REGISTRATION, STATE OF ANDHRA PRADESH, HYDERABAD.
3. THE JOINT SUBREGISTRAR5, CHIRALA, PRAKASAM DISTRICT.
4. THE DISTRICT COLLECTOR, PRAKASAM DISTRICT, ONGOLE.
5. THE REVENUE DIVISIONAL OFFICER, ONGOLE DIVISION,
ONGOLE, PRAKASAM DISTRICT.
6. THE MANDAL TAHSILDAR, VETAPALEM MANDAL, PRAKASAM
DISTRICT.
7. Two CD Copies
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HIGH COURT
NJSJ
DATED:28/06/2024
ORDER
WP 20662/2015