Andhra Pradesh High Court - Amravati
Istam Trinadha Rao, vs The State Of Andhra Pradesh, on 24 December, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT psanfvan
THURSDAY, THE TWENTY FOURTH DAY OF DECEMBER fi
TWO THOUSAND AND TWENTY is
£
: PRESENT: 4
THE HON'BLE SRI JUSTICE NINALA JAYASURYA \~
WRIT PETITION NO: 24135 OF 2020
Between: Sema
WA Istam Trinadha Rao, S/o Late Narasayya, Aged about 56 years, Occ- Cultivation,
R/o.Paradhi Village, Bobbili Mandal, Vizianagaram District
2. Istam Appala Swamy, S/o Late Appayya, Aged about 71 years, Occ- Cultivation,
R/o. Paradhi Village, Bobbili Mandal, Vizianagaram District
3. Kalisetti Appala Naidu, S/o Late Dalayya, Aged about 70 years, Occ- Cultivation,
R/o.Paradhi Village, Bobbili Mandal, Vizianagaram District
Petitioners
AND
"The State of Andhra Pradesh, Revenue Department, Secretariat Building,
Velagapudi, Guntur District Rep. by its Secretary
2. The District Collector, Vizianagaram District, Vizianagaram
3. The Revenue Divisional Officer, Parvathipuram .Sub Division, Vizianagaram
District
The Tahsildar, Bobbili Mandal, Vizianagaram District
. The Village Revenue Officer, Paradhi Village, Bobbili Mandal, Vizianagaram
District
6. The Paradhi Gram Panchayat, Paradhi, Bobbil Mandal, Vizianagaram District.
Rep. by its Panchayat Secretary/Person-In-charge
oN
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 a writ of mandamus or any other appropriate Tit or direction declaring the action of
the respondents No 4 to 6 herein in proposing to construct Rythu Barosa Kendram in
the petitioners land to an extent of Ac 0.40 cents out of Ac 11.61 cents .in Sy.No.165 of
Paradhi Village, Bobbili Mandal, Vizianagaram District without initiating the proceedings
under The Right to Fair Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act, 2 013 (Act No. 30 of 2013) and without issuing
notice, without following due process of law as illegal, arbitrary, against the principles on
natural justice and consequently direct the respondents not to dispossess the
petitioners from the possession and enjoyment of the land to an extent of A c 0.40 cents
out of Ac 11.61 cents in Sy.No.165 of Paradhi Village, Bobbili Mandal, Vizianagaram
District pass
IA NO: 1 OF 2020:
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 stay of all
further proceedings including construction of Rythu Barosa Kendram in petitioner's land
situated in Sy.No.165 to an extent of Ac 0.40 cents out of Ac 11.61 cents of Paradhi
Village, Bobbili Mandal, Vizianagaram District and dispossessing the petitioners from
their land, pending disposal of WP 24135 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 the order of the High Court dated 17-12-2020 made herein
and upon hearing the arguments of Sri Taddi Nageswara Rao, Advocate for the
Petitioners, and of GP for Revenue for the Respondent Nos.1 to 5, Sri I.Koti Reddy,
Standing Counsel for Respondent No.6, the Court made the following.
ORDER:
"Office is directed to Print the name of Mr.I.Koti Reddy for respondent No.6.
a Interim Orders granted on earlier occasion, are extended by four (04) weeks.
Registry to correct the cause list by showing the District as Vizianagaram."
SD/- P.V.Ramana DEPUTY REGISTRAR I(TRUE COPY!/ \-
Section Officer To,
1. One CC to Sri Taddi Nageswara Rao, Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
3. The Section Officer, Posting Section, High Court of AP.
4. One spare copy MM HIGH COURT NJS,J DATED:24/12/2020 ORDER WP.No.24135 of 2020 STATUS QUO EXTENDED ~ & Vee pig