Andhra Pradesh High Court - Amravati
Malladi Ganga Raju vs The State Of Ap on 14 September, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
[5 fi IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI S cal Qeininel Weclectines Vay (Special Original Jurisdiction) Ss SEQ EAS "Samiret Tat MONDAY, THE FOURTEENTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI WRIT PETITION NO: 16404 OF 2020 ----- Between: 1. Malladi Ganga Raju, S/o.Late Sri M.Mahalakshmi Hindu, aged 68 years, Occ.Cultivation, R/o.Vemuladeevi (V) Narsapuram Mandal, W.G.District, Andhra Pradesh 2. Mallidi Venkata Raju, S/o.Late Sri M.Mahalakshmi Hindu, aged 65 years, Qcc.Cultivation, R/o.Vemuladeevi (V) Narsapuram Mandal, W.G.District, Andhra Pradesh Petitioners AND 1. The State of Andhra Pradesh, Rep.by its Principal Secretary Revenue Department A.P.Secretariat, Velagapudi Amaravathi, Guntur District, AP The District Collector, West Godavari District, Eluru, Andhra Pradesh The Sub.Collector, Narsapuram, W.G.District, Andhra Pradesh The Tahsildar, Narsapuram Mandal, West Godavari District, Andhra Pradesh The Vemuladeevi Grampanchayat, Vemuladeevi, Narsapuram Mandal, West Godavari District, Andhra Pradesh, Rep. by its Secretary OhWN 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 a writ of mandamus declaring the action of the respondents 2 to 5 in interfering with petitioners possession and enjoyment of the land admeasuring an extent of Ac.0.31 cents consisting of houses and tank in R.S.No.631/17 of Vemuladeevi Village, Narsapuram Mandal, W.G.District and taking steps to dispossess them from the said land for constructing Grama Sachivalayam without any manner of right or authority and without following the due process of law as highly illegal, arbitrary, contrary to law and violative of Articles 19 and 300-A of the Constitution of India and consequently direct the respondents 2 to 5 not to interfere with the above property; 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 direct the respondents not to interfere with our possession and enjoyment of the land admeasuring an extent of Ac.0.31 cents consisting of houses and tank in R.S.No.631/17 of Vemuladeevi Village, Narsapuram Mandal, W.G.District, Andhra Pradesh, pending disposal of Writ Petition No.16404 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri.K.Chidambaram Advocate for the petitioners, learned GP for Revenue for Respondent Nos.1 to 4 and of Sri.l.Koti Reddy, learned Standing Counsel for Respondent No.5, the Court made the following. ORDER:
(Taken up through video conferencing) Sri K. Chidambaram, Counsel for the petitioners.
Government Pleader for Revenue accepts notice on behalf of respondents 1 to 4 and seeks time to file reply. Let reply be filed within four weeks.
Let the name of standing counsel for respondent No.5, be reflected in the cause list.
In the facts of the case, subject to filing of reply by the respondents, by way of interim relief, it is directed that status quo as it exists today shall be maintained in respect of the subject land, until the next date of listing.
dr.
List after four weeks. Sd/- Ch. V. Subrahmanya Sarma SSISTANT REGISTRAR ITTRUE COPY// For ASSISTANT REGISTRAR To,
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, A.P.Secretariat, Velagapudi Amaravathi, Guntur District, AP The District Collector, West Godavari District, Eluru, Andhra Pradesh The Sub.Collector, Narsapuram, W.G.District, Andhra Pradesh The Tahsildar, Narsapuram Mandal, West Godavari District, Andhra Pradesh The Secretary, Vemuladeevi Grampanchayat, Vemuladeevi, Narsapuram Mandal, West Godavari District, Andhra Pradesh (1 TO 5 by RPAD) One CC to Sri.K.Chidambaram Advocate [OPUC] One CC to Sri.I.Koti Reddy, Standing Counsel (OPUC) Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT] One spare copy awn © CON SRL HIGH COURT HCJ DATED:14/09/2020 NOTE: LIST AFTER FOUR WEEKS ORDER WP.No.16404 of 2020 an eee .
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