Andhra Pradesh High Court - Amravati
Koyyalamudi Bhaskara Rao vs The State Of Andhra Pradesh, on 17 December, 2020
Author: D Ramesh
Bench: D Ramesh
| [ 3208 ] IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI ---- THURSDAY, THE SEVENTEENTH DAY OF DECEMBER_- TWO THOUSAND AND TWENTY : PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH_- WRIT PETITION NO: 24079 OF 2020 _ Between: Koyyalamudi Bhaskara Rao, S/o. late Bujjayya, Aged 66years, Occ Farmer, R/o. Makkinavarigudem village, T. Narsapuram Mandal, West Godavari District, Andhra Pradesh. Petitioner -- AND 1. The State of Andhra Pradesh, Represented by its Principal Secretary, Revenue Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh . The District Collector, West Godavari District, At Eluru, Andhra Pradesh. The Revenue Divisional Officer, Eluru Division, West Godavari District, Andhra Pradesh 4. The Tahsildar, T. Narsapuram Mandal, West Godavari District, Andhra Pradesh Respondents Wn -_ 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 an appropriate writ, or order or direction, more particularly, one in the nature of Writ of Mandamus declaring the action of the respondents in trying to acquire the land belonging to the petitioner admeasuring Ac 2.74 cents in Sy.No.135 of Bandivarigudem village, T.Narsapuram Mandal under Navarathnalu Pedalandariki Illu Scheme, without paying compensation to me and consequentially direct the raspondents to grant compensation as per the provisions in Right To Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 in case they acquire the said land. --~ 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 direct the Respondents not to dispossess the petitioner from the land admeasuring Ac 2.74 cents in Sy. No. 135 of Bandivarigudem village, T.Narsapuram Mandal under Navarathnalu Pedalandariki Illu Scheme, without following due process of law, pending disposal of WP.No.24079 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 upon hearing the arguments of SRI K B RAMANNA DORA, Advocate for the Petitioner, and of GP FOR REVENUE for the Respondents, the Court made the following. -~ ORDER:
"At request of the learned Government Pleader for Revenue to get written instructions, post on 21.12.2020 in the motion list. Meanwhile, respondents are directed to maintain status quo existing as on today with regard to the subject property". -- Sd/- M Ramesh Babu ASSISTANT REGISTRAR, , ITTRUE COPYI// , For ASSISTANT REGISTRAR To,
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh .
2. The District Collector, West Godavari District, At Eluru, Andhra Pradesh. _ NO soomowsewenseteesetbere The Revenue Divisional Officer, Eluru Division, West Godavari District, Andhra Pradesh The Tahsildar, T. Narsapuram Mandal, West Godavari District, Andhra Pradesh _-- (Addresses 1 to 4 by RPAD) One CC to SRI K B RAMANNA DORA Advocate [OPUC] ~ Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT}-~ One spare copy HIGH COURT DRJ DATED:17/12/2020 POST ON 21.12.2020 IN THE MOTION LIST ORDER WP.No.24079 of 2020 STATUS QUO