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Andhra Pradesh High Court - Amravati

Manyala Paradesamma vs The State Of Andhra Pradesh on 4 March, 2024

IN THE HIGH CouRT or ANDHRA PRADESH AT AMARAVA
(SPECIAL OR} GIRAL JURISDICTION}
MONDAY, THE FOURTH DAY OF MARCH
TWO THOUSAND AND J BVENTY FOUR
-PRESENT:
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPAT!

WRIT PETITION NO: 28138 OF 2023 ~

Sehveen;:

2

Manyala Paradasarnma, Vio. L ate M. Appa Rao, Aged about 70 years, Ryo. &-
V8, 4" Ward, Marikavaiags Vilage, Marikavalasa, Pa erdesipal lem,

Kothanarades! ipalem, Vishakapat nam Rut 'al Mandal, Visakhapatnar-S37183.
Patitionear
"AND .
%. The State of Andhra Pradesh!" fep., by Principal Secretary, Revenue

Deparinent, Secretar: al, Velagariy ah, Gu tur : Dist ict.

The District Collector, Visakhapaty nam District, Visakhapatnam.

The Revenue Divisional Offnern\ isakhapainam Rural, Visakhapatnam,
The Tahsiidar, Visakhapatnam . Visakhapatnam.

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Respondents

Petilion under Article 228 of the Ganstitution of india is fled praying that in the
ciroumetances slated In the affidavit Hed therewith, the High Court may be pleased
ta issue Direction, Order or Writ ohe in the nature of WRIT OF MANDAMUS
declaring the proposed act of the Respo ndenis in irying fo take away the | house sie
wi ey thatched shed of the writ petificner fo an extent of 50.23 sq.yards in Survey
No. T¥S-17O/75605 of Paradesipalem . . Village, Visakhapatna: m Rural Mandal
EOI inagadil Mandal}. Visakhapatnam istrict as i egal, . arbitrary, bad in jaw, violative
of Art. a and 2004 of the Canstitullen of india and viola tive of principles of natural
justice ane d consequently direct the & Respondents nat to interfere with the DOSSESSIO
and enjoyment of the said imrmnovatde pany of the writ petitioner ta an extent of
90.23 sqyards in SUIVey Noes. 7? POTSBGS of Paradesipalam Vilage,

Visakhapatnam Rural Manda! (Ghinayadil Mandal, Visakhapatnam Distros, axcant
by due process of law. :

IA NO: 1 OF 2023;

Petition under Section 154 of sf C is Hecl praying that in the Groumstances
stated in the affidavit Hed in support cithe petition, the High Court may be pl Asad
io Grect the Respondents not fo dispad: s the petitioner from her possession zaid
enjoyment of the land to an extent of £ 'sq.yards In Survey No. 175. asi 8

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Paradesipal lam Vilage, Visakhapatnar fa jal, Visakhapatnam District, e
Sue process of law, pending disposal ofthe above writ ft petition,

The pefiion coming on for § _ Upon perusing the Petition and the
affidavit file ec in support ther eof ands} mer order of the High Court dated:
20.70.2083, 27.44.2022 & o6.07 Be Bavand | upon heanng the arguments of Srj
VEERRASU Advocate for the Petiieher and of GP FOR REVENUE for the
Respondents 1 to 4, the Court madetis: ollowing

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HESH COURT

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DATED O04 O38 2028

POST THE MATTER ON 14.08.2034, IMMEDIATELY AFTER MOTION LIST.

ORDER

AN N > N > INTERUW ORDER EXTENDED