Andhra Pradesh High Court - Amravati
Gora Venkata Rangaiah vs The State Of Andhra Pradesh, on 8 November, 2023
Author: B Krishna Mohan
Bench: B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV A, (SPECIAL ORIGINAL JURISDICTION} WEDNESDAY THE EIGHTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY THREE -PRESENT: THE HONOURABLE SR! JUSTICE B KRISHNA MOHAN WRIT PETITION NO: 28085 OF 2027 Reivesn: 1. Gora Venkata Rangaiah, Sfo Rangalah, aged 70 years, Occ- Agnoullure, RYo Munpalisnady village, N.MPadu Mandal, Prakasam District. . Gora Rangalah, Sfo Pedda Rangaiah, aged 50 years, Goc- Agrinuflure, Ryo Muppallapadu village, H.M.Padu Mandal, Prakasam District ined be » Pettianers -. AND 1. The Stats of Andhra Pradesh, Rep. by its Principal Secretary, Revenue Depariment, Secretariat, Hyderabad, 2. The UNstict Collector, Frakasam District at Gngale 3S. The Jain' Collector (RB & R} and Addi. Distr ict "Magistrate, Prekasarn District at Ongole, 4 The Revenue UNvisional Officer, Kandukur, Prakasarn [Mstrict &. The Tahsidar, Hanurianthur nad Mandal , Prakasa Oistrint. Respondents Fettion under Article 226 of the Sanstiufion of indla praying that in the ciaumstances stated in the affidavit fled therewith, the High Court may be pigased fo issue any appropriate Writ, Order ar direction mor re in the nature of Writ of Certiorarl calling for the records relating fo the order passed by the Respondent Nos dated 25-9-2021 in R.PLNo. D. Dis DEG400e7/2020 stlowing the Suosniotu Revision Petition fled under Section 9 of AP Righis in Land and Pattadar Pasa Books Ast, TO?) RéAw Rule 252) af the AP Rights | in Land and Patladar Pass Books Rites 1989 by the Respondents 4 and § hersin by oriering to struck off the entries in the ROS Register and 1-B Register, Adangal in respect of the Petitioner's larids in Sy.No. 352/) extant Acd 48 cents and SyNo S32 extent Ac.4-00 stualed at Muppatlapadu village, Hanumanthuni padu Mandal, Prakasam District and also cancelling the Patladar Pass Book and Tite Deeds issued ta them with immediate effect and quash the same by deciaring the same as legal, arbitrary and canirary to the provisians of AP Ree cord of Rights In Land and Pattedar Pass Books Ac YOPY and the provisions af AP As ssigned Lands (Prahibition of Transfers} Act 1977 and aigo contrary to the well settiod oringipies of law. iA NG: 7 OF 2024 = : Pelton under Section 141 CF 20 praying that in the circurnmstances staled in the affidavit Ted in support of the wrt peftion, the High Court may be F pleased 3 suspend the order passed by the Respondent No.S dafad 25-0-2024 2 P Ng: DOs D@/240097/2020, pending disposal of WF 28085 of 2021, on the "fle of ihe HH} igh Craurt re. : The petifion coming on far hearing, upon perusing fhe Feltion and the affidavit filed in suppart thereof ane! the Croler of the High Court Dated. 22.02 S023 & TOLO7 2023 made herein and upon Nearing the arguments of Si M Naga Raghu, Advocate for the Petifisners and of GP for Revenue for Respondents, the Court made fhe following . : ORDER:
(B "for re-presanting of the reply affidavit by the learned counsel for the petitioners, ston 22.41.2023. interim order granted earlier by this court dated 22.02.2029 is extended 3H thea."
\CTATA RAO NEPUTY REGISTRAR Fo: geCTION OFFICER One CC to Sri. M Naga Raghu, Aavecate (QPUC] * ¢ OCs fo GP for Revenue, High Court of Andhra Pradesh. [OUT] ~ os AL GR tb nk we:
"3
73) 5 a ay oS", f "4 & "te HIGH COURT BRN, DATED OE. 141.2023 "ORDER NOTE: POST ON 22.44.2023 WE. No. 28088 of 2024 INTERIM ORDER EXTENDED