Andhra Pradesh High Court - Amravati
Golla Venkateswara Rao, vs The State Of Andhra Pradesh, on 5 October, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
Ne
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVANL ,.,.
MONDAY, THE FIFTH DAY OF OCTOBER, Se
TWO THOUSAND AND TWENTY
: PRESENT :
THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI
WRIT PETITION NO: 377 OF 2020
Between:
1. Golla Venkateswara Rao, S/o. Malakondaiah.
2. Golla Varalakshmi, W/o. Malakondaiah.
...Petitioners
AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, Revenue
Department, Secretariat Buildings, Velagapudi, Thullur Mandal, Amaravathi,
Guntur District.
The District Collector, Krishna District at Machilipatnam.
The Sub Collector, Vijayawada, Krishna District.
The Tahsildar, Vijayawada Rural Mandal, Krishna 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 the nature of WRIT OF MANDAMUS declaring the action of 3 respondent in issuing notice/proceedings vide Re.No.A8/287/VJA (R) 12/2019 dated 24-10-2019 for levy of penalty along with conversion fee to the house site land of the petitioner is illegal, arbitrary and violative of Art. 14, 21 and 300 A of Constitution of India and contrary to the A.P. Agricultural land conversion for non-agricultural purposes Act, 2006 and rules made there under and consequently set aside notice/proceedings vide Re.No. A&8/287/VJA (R) 12/2019 dated 24-10-2019 issued by the 3 respondent.
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 suspend notice/proceedings vide Rce.No.A8/287/VJA (R) 12/2019 dated 24-10-2019 issued by the 3% respondent, pending disposal of WP No. 377 of 2020, on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and affidavit filed herein and Order of the High Court dated 08-01-2020 made herein and upon hearing the arguments of Sri Rambabu Koppineedi, Advocate for the Petitioners and of GP for Revenue for Respondents The Court made the following: ORDER ( Taken up through Video Conferencing) "Heard learned counsel for the parties. Interim order passed earlier shall remain in operation until further orders. Immediately on resumption of physical hearing, the case be listed for further orders."
Sd/- P. Venkata Ramana DEPUTY REGISTRA HTRUE COPYi! SECTION OFFICER To,
1. One CC to Sri Rambabu Koppineedi, Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
3. One spare copy SP HIGH COURT HC, J DATE: 05-1 0-2040 / WP..No.377 of 2020 EXTENSION OF INTERIM ORDER