Andhra Pradesh High Court - Amravati
Chakiri Radaiah vs The State Of Ap on 15 February, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010076412024
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
[ 3209 ]
THURSDAY ,THE FIFTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 4100 OF 2024
Between:
1. CHAKIRI RADAIAH, S/o. Late VenkataSubbaiah, Aged about 62 years, R/o. TurpuKanupur Village, Chillakur Mandal,Guduru
Division, Tirupathi District
...PETITIONER(S)
AND
1. THE STATE OF AP, Rep. by its Principal Secretary to Government, Panchayat Raj and Rural Development Department,
Secretariat Buildings, Velagapudi, Amaravati, Guntur District.
2. The Commissioner, Panchayat Raj and Rural Development Department, D.No. 12-47, PVS Icon, Pathuru Cross Road,
Tadepalli, Guntur District.
3. The District Collector, Tirupathi, Tirupathi District.
4. The District Panchayat Officer, ChillakurMandal,GuduruDivision, Tirupathi District.
5. The Mandal Revenue Officer Tahsildar, Chillakur Mandal, Guduru Division,. Tirupathi District.
6. The Mandal Parishad Development Officer, Chillakur Mandal, Guduru Division, Tirupathi District.
7. ThePanchayat Secretary, TurpuKanupur Gram Panchayat, TurpuKanupur Village, Chillakur Mandal, Guduru Division,
Tirupathi District.
8. The Sarpanch, TurpuKanupur Gram Panchayat, TurpuKanupur Village, Chillakur Mandal, Guduru Division, Tirupathi 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 topleased to issue a Writ, order or direction more in the nature of Mandamus declaring the acti on of the Respondents 7 and 8 in trying to dispossess the Petitioner from the land over an extent of Ac. 1.00 cents in Sy.No.l92 of TurpuKanupur Village, Chillakur Mandal, Tirupathi District, without following any procedure contemplated under law as illegal , arbitrary, violative of Principles of natural justice and also contrary to Article 300-A of Constitution of India and consequently direct the Respondents 7 and 8 not to dispossess the Petitioner from his peaceful possession and enjoyment of the land over an exten t of Ac. 1.00 cents in Sy.No.192 of TurpuKanupur Village, Chillakur Mandal, Tirupathi District, and pas IA NO: 1 OF 2024 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, th e High Court may be pleased pleased to grant an interim direction, directing the Respondents 7 and 8 not to interfere in any manner with the Petitioner peaceful possession and enjoyment of the land over an extent of Ac. 1.00 cents in Sy.No.192 of TurpuKanup ur Village, Chillakur Mandal, Tirupathi District, pending disposal of the Writ Petition and pass Counsel for the Petitioner(s):SRI. K KOUTILYA Counsel for the Respondents: GP FOR REVENUE (AP) The Court made the following:
Heard Mr.K.Koutilya, learned counsel for the petitioner. Learned counsel for the respondent No.7/Gram Panchayat seeks time to secure written instructions in the matter.
List on 20.2.2024 in Motion List. In the meanwhile, no coercive action in respect of the subject matter property shall be taken, without following the due process of Law.
_______ NJS, J vasu