Andhra Pradesh High Court - Amravati
M/S Aamoda Publications Pvt. Ltd., vs The State Of Andhra Pradesh on 17 September, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE SEVENTEENTH DAY OF SEPTEMBER, TWO THOUSAND AND TWENTY :PRESENT: u THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO: 2473 OF 2020 Between: M/s Aamoda Publications Pvt. Ltd.,, Rep. by its Branch Manager, Mr.Vemuri Murali s/o V.Sambasiva Rao, Aged 47 years, Andhrajyothy Buildings, Survey No. 70/1 and2 Vedurupavuluru, Mustabad Grama Panchayathi, Gannavaram Mandal, Krishna District. Petitioner AND 1. The State of Andhra Pradesh, Represented by its Principal Secretary, Revenue (Lands-l) Department, Secretariat, Velagapudi, Guntur District. The District Collector, Visakhapatnam, Visakhapatnam District. The Revenue Divisional Officer, Visakhapatnam, Visakhapatnam District. The Tahsildar, Visakhapatnam (Rural), Visakhapatnam District. BON 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 order or orders or direction or writ more particularly one in the nature of Writ of Mandamus by declaring the G.O.Ms. No.21, Revenue (Lands-l) Department, dated 30.01.2020 by which the land allotted to the petitioner in Sy.No.191/10 to 191/14 of Paradesipalem village, Visakhapatnam Rural Mandal, Visakhapatnam District, vide G.O.Ms.No.251 Revenue (Assign-!l) Department dated 28-06-2017 to an extent of Ac. 1.50 cents is cancelled as arbitrary, illegal, in violation of the principles of natural justice and also against the fundamental rights guaranteed under Articles 14, 19(1) (a) of the constitution of India and consequently set aside the same. IANO: 10OF 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 dispossess the petitioner from the land in Sy.No.191/10 to 191/14 of Paradesipalem village, Visakhapatnam Rural Mandal, Visakhapatnam District, pending disposal of WP 2473 of 2020, on the file of the High Court. IA NO: 2 OF 2020 :Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased pleased to suspend the operation of the G.O.Ms.No.21, Revenue (Lands-!) Department, dated 30.01.2020 issued by the 1st respondent, pending disposal of the WP 2473 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and Order of High Court dated 06-02-2020, 12-02-2020, 17-02-2020, 27/02/2020, 03-03-2020 & 12-03-2020 made herein and upon hearing the arguments of Sri Ginjupalli Subba Rao, Advocate for the Petitioner, Additional Advocate General for the Respondents, the Court made the following ORDER:
At the request of learned Additional Advocate General, list the matter on 05.10.2020.
Interim orders granted on the earlier occasion are extended for a period of four (4) weeks.
Sd/- G. SRINIVASA REDD ASSISTANT REGISTRAR I(TRUE COPY// For ASSISTANT REGISTRAR To,
4. Two CCs to Additional Advocate General, High Court of A.P., at Amaravati (OUT) Two CCs to GP for Revenue, High Court of A.P., at Amaravati (OUT) One CC to Sri Ginjupalli Subba Rao, Advocate [OPUC] One spare copy RON tvr HIGH COURT NJSJ DATED:17.09.2020
- NOTE: POST ON 05.10.2020 ORDER WP.No.2473 of 2020 EXTENSION OF INTERIM ORDER