Andhra Pradesh High Court - Amravati
Unknown vs {Special Original Von Awen on 12 March, 2026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
{SPECIAL ORIGINAL von awen
THURSDAY, THE TWELVETH DAY OF MARC
AIO THOUSAND AND TWENTY SIX
'PRESENT:
NHONOURASLE SRI IUSTICE SUBBA REDDY SATT!
iA No. TOF 2025
iN
WP NO: 39314 OF 2025
RBehweean:
oo
DarabaltuisDhanaMaheswari, ifn Gharatudu, Ager ¢ about 42 years, Gee Poultry
Business, Rin D.No.s-24, Ramalayam Street, Eduru Village, AtiiMandal, West
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Gedavan District, Andhra Pradesh ~ §34 744.
AND
}. The State OF Andhra Fragesh, Rem. by ds Princioal Secretary, Panchayat Rat
AND Rural Development Denartrneant, Secretariat, Velagapudi Amaravath-
2. Distinct Panchayat Cfficer Bhimavaram , West Godavarl [isinict-Sasa04
3. The District Collector, Eluru Dist-53s004
\
4. The Viee Chairman, Eluru Urban b Bevel Authority EU DA} Town
oF
The vanenayat secretary, Faluru Gram Panchayat Vilage, AliMandal, West
Gacayari trich5S3a4 134,
Respondents
Rattion under Section 1S7 PC is fled preying that in the ci CUMSANCRS
stated in the affidavit fled in sunparf of the petition, the High Court may be pleased
ta direct the respandents, particularly the S°responden{, not fo interfere with my
peacetul possession and eniaynmeant of land in Sy. No.7 16/4 of Paluru Village and mot
tg obstruct or disturb the running of my pouliry ichicken) farm or damalish/ramove
ihe sheds or birds, subject to my cormplying with any reasonable conclions
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HIGH COURT
SRS.)
DATED: 12.03.2028
POST ON 18.03.2028
ORDER
[A No. 1 OF 2028 iN WP NO: $8344 OF 2025 INTERIAT ORDER EXTENDED