Andhra Pradesh High Court - Amravati
Ravada Appa Rao, vs The State Of Andhra Pradesh on 15 December, 2020
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ~~ (SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE FIFTEENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY -- "PRESENT: THE HON'BLE SRI JUSTICE D.RAMES WRIT PETITION NO : 23165 of 2020" Between: Ravada Appa Rao, S/o. Late Nookayya Petitioner AND 1. The State of Andhra Pradesh, Rep. by Principal Secretary, Revenue Department, Secretariat Building, Velagapudi, Amaravati, Guntur District. 2. The District Collector, Visakhapatnam. . 3. ane Mandal Revenue Officer, Visakhapatnam Rural Mandal, Visakhapatnam ity. Respondents ---
WHEREAS the Petitioner above named through his Advocate Sri Motupalli Vijaya Kumar, presented this writ 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, order or direction more particularly one in the nature of writ of Mandamus declaring the proceedings in Revision Petition No.21021/187/2018, Dt.17.11.2020 passed by the 1st respondent as illegal, arbitrary, illegal, arbitrary and violative of Articles 14 and 21 of Constitution of India apart from the same being without any reasons with a further direction to set aside the orders No.21021/187/2018, Dt.17.11.2020 passed by the 1st respondent. -- AND WHEREAS the High Court, upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri Motupalli Vijaya Kumar, Advocate for the Petitioner and of G.P. for Revenue for the Respondents, directed to issue of notice to Respondents herein to show cause as to why this writ petition should not be admitted in the circumstances set out in the petition and the affidavit filed in the Writ Petition. _-- You viz;
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat Building, Velagapudi, Amaravati, Guntur District.
2. The District Collector, Visakhapatnam.
3. The Mandal Revenue Officer, Visakhapatnam Rural Mandal, Visakhapatnam City.
are directed to show cause either appearing in person or through an Advocate as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this writ petition should not be admitted. oo IA NO: 1 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 to direct the respondents not to dispossess the petitioner from the land to the extent of Ac.1-14 in Sy.No.156/3 of Paradesipalem Village, Visakhapatnam District by suspending the proceedings in Revision Petition No.21021/187/2018, Dt.17.11.2020 passed by the 'st respondent in the interest of justice, pending disposal of WP No. 23165 of 2020 on the file of the High Court.
The Court made the following ORDER:
" Notice before admission.
Learned Government Pleader for Revenue takes notice on behalf of respondents.
Respondents are directed to maintain status-quo as on today.
Learned Government Pleader is directed to file counter along with all relevant record, more particularly the documents, which are relied for cancellation of the pattas."
Sd/- M Rame Ss ASSISTANT Ree REGISTRAR Plo , i TRUE COPY // = he for ASSISTANT REGISTRAR To
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat Building, Velagapudi, Amaravati, Guntur District.
2. The District Collector, Visakhapatnam.
3. ure Mandal Revenue Officer, Visakhapatnam Rural Mandal, Visakhapatnam _----- ity.
(1 to 3 by RPAD along with a copy of Petition and affidavit) Two CCs to G.P. for Revenue, High Court, A.P.(OQUT) One CC to Sri Motupalli Vijaya Kumar, Advocate (OPUC) One spare copy.
ont SAH HIGH COURT DRJ DATED: 15-12-2020 NOTICE BEFORE ADMISSION WP.NO. 23165 OF 2020 DIRECTION