Andhra Pradesh High Court - Amravati
Ambati Venkata Lakshmamma vs The State Of Andhra Pradesh on 22 December, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
| IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) | R TUESDAY, THE TWENTY SECOND DAY OF DECEMB TWO THOUSAND AND TWENTY -PRESENT: THE HON'BLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO: 24642 OF 2020 Between: Ambati Venkata Lakshmamma, W/o. Ambati Narasimhulu Petitioner AND The State of Andhra Pradesh, Rep by its Principal Secretary, Department of Revenue, Secretariat, Velagapudi, Guntur District The District Collector, Anantapur, Anantapur District The Revenue Divisional Officer, Anantapur, Anantapur District The Tahsildhar, Putlur Mandal, Anantapur District --_ WN 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, order or direction more particularly one in nature of writ of Mandamus declaring the action on the part of the Respondent no.4 there by directing Petitioner herein to not to enter her Housing Plot admeasuring an extent of 3 Cents in Survey Number 90 situated at Surepalli (v), Putiuru (m), Anantapur District as illegal, arbitrary, against principles of natural justice and consequently direct the Respondents 2 to 4 to not to dispossess the Petitioner from her Housing Plot admeasuring an extent of 3 Cents in Survey Number 90 situated at Surepalli (v), Putluru (m), Anantapur District without following due process of law. "IA NO: 1 OF 2020: Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed herein, the High Court may be pleased to direct the Respondent no.4 to not to dispossess the Petitioner from her Housing Plot admeasuring an extent of 3 Cents in Survey Number 90 situated at Surepalli (v), Putluru (m), Anantapur District without following due process of law, pending disposal of WP No. 24642 of 2020 on the file of the High Court. The petition coming on for hearing, upon perusing the petition and the affidavit filed herein and upon hearing the arguments of Sri N.Chandra Sekhar Reddy, Advocate for the Petitioner and of Asst. G.P. for Revenue for the Respondents, the Court made the following ORDER:
" Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Revenue. The grievance of the petitioner in the present petition is that the respondents are trying to interfere with the petitioners possession of the house plot which was allotted to her in the year 2017. In support of her claim, she filed relevant patta dated 09.10.2017 along with material papers. Considering the submissions of learned counsel for the petitioner and having perused the averments in the writ petition, there shall be an interim direction to the respondents not to dispossess the petitioner from the subject property without following due process of law.
Post the matter after four(4) weeks." A Sdj-K.TataRao ASSISTANT RESISTRAR for ASSISTANT REGISTRAR ITTRUE COPY// To
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The Principal Secretary, Department of Revenue, State of Andhra Pradesh, Secretariat, Velagapudi, Guntur District The District Collector, Anantapur, Anantapur District The Revenue Divisional Officer, Anantapur, Anantapur District The Tahsildhar, Putlur Mandal, Anantapur District Two CCs to G.P. for Revenue, High Court, A.P.(OUT) One CC to Sri N.Chandra Sekhar Reddy, Advocate (OPUC) One spare copy.
IN aapon HIGH. COURT NJSJ DATED:22-12-2020 NOTE: POST THE MATTER AFTER FOUR (4) WEEKS ORDER WP.No.24642 OF 2020 INTERIM DIRECTION 5 TAN 3 a i nn ~ x aoe