Andhra Pradesh High Court - Amravati
Sanna Marappa vs The State Of Andhra Pradesh, on 6 January, 2021
Author: D Ramesh
Bench: D Ramesh
[ 3208 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) WEDNESDAY, THE SIXTH DAY OF JANUARY, TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 25665 OF 2020 Between: Sanna Marappa, S/o Maranna, Maranna, S/o Muttanna, ~ Eerjappa, S/o Bodi Dasappa, Kumar, S/o Marappa, Nagaraju G.C, S/o Chikkanna, ORWN> Petitioners AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, (Revenue), Secretariat Building, Amaravathi. The District Collector, Ananthapur District. The Sub Collector, Penugonda, Ananthapur District. The Tahsildar, Rolla Mandal, Ananthapur District. PON 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 writ order or direction more particularly one in the nature of Writ of Mandamus to declare the action of the Respondents in trying to issue pattas to the third parties in Sy.No.604 an extent of Ac.149.53 cents including path way to reach the Grazing/Hillock of G.G. Hatti Village, Rolla Mandal, Ananthapur District, which is a Government Grazing land meant for grazing of cattles for sarounding villages is illegal, arbitrary and violative of Articles 14, 21 and 300A' of Constitution of India and also contrary to the Board Standing orders. Consequently direct the Respondents not to issue any pattas to the third parties in the schedule land without following due procedure under the Act. IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in W.P., the High Court may be pleased to direct the Respondents not to take any coercive steps to grant pattas to the third parties in Sy.No.604 an extent of Ac. 149.53 cents including path way to reach the Grazing/Hillock of G.G.Hatti Village, Rolla Mandal, Ananthapur District wthout following due process of law, pending disposal of WP 25665 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and affidavit filed herein and upon hearing the arguments of Sri N A Ramachandra Murthy,Advocate for the Petitioners, and GP for Revenue for the Respondents, the Court made the following ORDER:
Learned counsel for the petitioners as well as the respondents stated that in the connected Writ Petition No.21213/2020, this Hon'ble Court was pleased to grant interim suspension of orders under section 145 Cr.P.C and the same is pending consideration.
Now in the present Writ Petition also, the respondents are contemplating to grant pattas in the subject land meant for grazing cattles to the third parties.
Hence, Office is directed to post this Writ Petition along with W.P.No.21213/2020.
Meanwhile, there shall be an interim direction not to take any coercive steps to grant pattas to the third parties in survey No.604 to an extent of Ac 149.53 cents of the land in G.G.Hatti Village, Rolla Mandal, Ananthapur District without following due process of A law.
Sd/-K.TataRao a ASSISTANT REGISTRAR MTRvewors asection'beici To,
4. The Principal Secretary, (Revenue), State of A-P., Secretariat Building, Amaravathi.
2. The District Collector, Ananthapur District.
3. The Sub Collector, Penugonda, Ananthapur District.
4. The Tahsildar, Rolla Mandal, Ananthapur District. (Addressee Nos 1 to 4 by RPAD)
5. One CC to Sri. NA Ramachandra Murthy, Advocate [OPUC]
6. Two CCs to GP for Revenue ,High Court Of Andhra Pradesh. [OUT]
7. One spare copy Skm a HIGH COURT DR J DATED:06/01/2021 ORDER WP.No.25665 of 2020 DIRECTION
- 7 JAN P02