Andhra Pradesh High Court - Amravati
Nelapati Subba Naidu, vs State Of Andhra Pradesh on 31 July, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010598342023 IN THE HIGH COURT OF ANDHRA Bench Sr.No:-
26
PRADESH [3443]
AT AMARAVATI
WP(PIL) NO: 197 of 2023
Nelapati Subba ...Petitioner
Naidu
Vs.
State of Andhra Pradesh and others ...Respondent(s)
**********
C SUBODH, Advocate(s) for Petitioner(s) S. PRANATHI & GP FOR REVENUE, Advocate(s) for Respondent(s) CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE NINALA JAYASURYA DATE : 31st July 2024 PC:
Learned counsel for the petitioner has highlighted the fact that the revenue entries were made in favour of the beneficiaries - unofficial respondents in the present petition without following the procedure prescribed under the relevant Rules and Regulations and without issuance of DKT pattas in their favour.
Learned counsel for the official respondents has placed on record their response by way of an affidavit in which a stand has been taken that DKT pattas and pattadar passbooks were issued in favour of respondent Nos.7 to 28 long back by following the procedure as followed under the Board Standing Orders and in particular, Board Standing Order 15 and various Government Orders issued from time to time.2
Although an averment has been made in the response that the DKT pattas were issued following the procedure prescribed, details as to when the DKT pattas and passbooks were issued are not clearly mentioned.
Smt S. Pranathi, learned Special Government Pleader, seeks some time to place on record an additional affidavit.
The affidavit shall also state the procedure that was followed before issuance of the DKT pattas.
List on 11.09.2024.
DHIRAJ SINGH THAKUR, CJ NINALA JAYASURYA, J AMD