Andhra Pradesh High Court - Amravati
Pamidiboyina Venkateswarlu vs Union Of India on 3 September, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
[ 3209; ee
'a
>
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction)
a
~
Se
THURSDAY, THE THIRD DAY OF SEPTEMBER TWO THOUSAND AND TWENTY ©. 0 oe
:PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO : 12660 of 2020
Between:
4. Pamidiboyina Venkateswarlu, S/o. Karaiah
2. Pamidiboyina Adilakshmi, W/o. Venkateswarlu
3. Donthina Adiseshu Reddy, S/o. Bikshalu Reddy
4. Timmana Uday Sankar, S/o. Sundararamaiah
Petitioners
AND
1. ong anion of India, Rep. by its Secretary, Ministry of Road Transport, New
elhi.
The Competent Authority, Land Acquisition Officer, Joint Collector-ll,
Guntur, Guntur District. .
The Project Director, PIU National Highway Authority of India,
Machilipatnam, Krishna District.
The Tahsildar, Bapatla Mandal, Guntur District.
& eS N
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 of Mandamus or any other appropriate Writ, order or
direction, direction declaring the action of the respondents in threatening to
dispossess the petitioners from their lands in Sy.Nos.29/1C, 214/9, 215/5 and
215/9D of Bapatla West village, and Sy.No.211/4 of Maruproluvaripalem village
of Bapatla Mandal, Guntur District, without acquiring their land following due
process of law under National Highways Act, 1956, as illegal, arbitrary and
violative of Articles 21 and 300A of the Constitution of India.
1A NO: 1 OF 2020:
"Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the writ petition, the High Court may be
pleased to direct the respondents not to dispossess the petitioners from their
lands Sy.Nos.29/1C, 214/9, 215/5 and 215/9D of Bapatla West village, and
Sy.No.211/4 of Maruproluvaripalem village of Bapatla Mandal, Guntur District,
pending disposal of WP No. 12660 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 the order of the High Court order, dated
29.07.2020 made herein and upon hearing the arguments of Sri D.Krishna
Murthy, Advocate for the Petitioners, Sri N.Harinath, Asst. Solicitor General for
the Respondent No.1, G.P. for Land Acquisition for the Respondents 2 & 4 and
of Sri S.S.Varma -- S.C. for the Respondent No.3, the Court made the following.
ORDER:
Interim order granted on the earlier occasion is extended by eight (8) weeks.
List the matter after four (4) weeks for counters of concerned respondents.
SD/- K. JAGAN MOHAN DEPUTY RET RAR , ~ SECTION OFFICER oO // TRUE COPY // To Two CCs to GP. for Land Acquisition, High Court, A.P.(OUT) One CC to Sri N.Harinath, Asst. Solicitor General, High Court, A.P. One CC to Sri D.Krishna Murthy, Advocate (OPUC) One CC to Sri S.S.Varma, Advocate (OPUC) One spare copy.
akon> SRL HIGH COURT NJSJ DATED: 03.09.2020 NOTE: LIST THE MATTER AFTER FOUR (4) WEEKS WP.NO. 12660 OF 2020 EXTENSION OF EARLIER INTERIM ORDER 4 SS Les par cHEt vn Sa eee