Andhra Pradesh High Court - Amravati
Pinnamaraju Gopal Krishnam Raju, vs The State Of Andhra Pradesh, on 11 November, 2020
Author: M.Ganga Rao
Bench: M.Ganga Rao
[ 2696 ] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI | (Special Original Jurisdiction) WEDNESDAY, THE ELEVENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE M.GANGA RAO WRIT PETITION NO: 14504 OF 2020 Between: Pinnamaraju Gopal Krishnam Raju, S/o Rama Krishna Raju S/o. Late Morri Raju, aged 48 years old , R/o D No. 5-12/3, Mankavalasa, Paradesipalem, Visakhapatnam District . Petitioner AND 1. The State of Andhra Pradesh, rep by its, Principal Secretary, (Stamps and Registration) Department, Secretariat Buildings, Velagapudi, Amaravthi, Guntur District. District Collector, Visakhapatnam, Visakhapatnam District. The District Registrar, Visakhapatnam District, Visakhapatnam. The Joint Sub-Registrar, Madhuwada, Visakhapatnam, Visakhapatnam District. The Revenue Divisional Officer, Visakhapatnam, Visakhapatnam District. The Thasildar, Paradesipalem, Mandal, Madhuwada area, Visakhapatnam Respondents
wn Oa WHEREAS the Petitioner above named through his Advocate Sri.Bathula Raj Kiran presented this 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 the respondents in not considering and passing any order on petitioner's representations dated 23-08-2018, 03-02-2020 and 04-07-202 for deleting the lands of the petitioner in an extent of land Ac.4.76 out of Ac. 5.00 situated in Sy No156/6 of Paradesipalem Village, Madhurawada Mandalam, Visakhapatnam, A.P, from Prohibited list under Section 22-A of Registration Act 1908, as illegal, arbitrary, unjust and also in violation of Articles 14, 300-A of Constitution of India and consequently direct to the respondents to delete the lands of the petitioner in an extent of land Ac.4.76 out of Ac. 3.00 situated in Sy No156/6 of Paradesipalem Village, Madhurawada Mandalam, Visalchapatnarn. A.P, from Prohibited list under Section 22-A of the Registration Act 1908:
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri.Bathula Raj Kiran Advocate for the Petitioner and of learned Assistant Government Pleader for Stamps & Registration for Respondents, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should-not be admitted. You viz:
1. The Principal Secretary, (Stamps and Registration) Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravthi, Guntur District.
District Collector, Visakhapatnam, Visakhapatnam District. The District Registrar, Visakhapatnam District, Visakhapatnam. The Joint Sub-Registrar, Madhuwada, Visakhapatnam, Visakhapatnam District. The Revenue Divisional Officer, Visakhapatnam, Visakhapatnam District. ak wh
6. The Thasildar, Paradesipalem, Mandal, Madhuwada area, Visakhapatnam are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted before 03.12.2020, on which date the case stands posted for hearing.
THE COURT MADE THE FOLLOWING ORDER:
Notice before admission.
Learned Assistant Government Pleader for Stamps & Registration takes notice for the respondents and waives further notice, and seeks time to file counter.
Post on 03.12.2020.
Sd/- A. SURYA PRAKASH RAO DEPUTY bel TRUE COPY// SECTION OFF ck To,
1. The Principal Secretary, (Stamps and Registration) Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravthi, Guntur District.
District Collector, Visakhapatnam, Visakhapatnam District. The District Registrar, Visakhapatnam District, Visakhapatnam. The Joint Sub-Registrar, Madhuwada, Visakhapatnam, Visakhapatnam District. The Revenue Divisional Officer, Visakhapatnam, Visakhapatnam District. The Thasildar, Paradesipalem, Mandal, Madhuwada area, Visakhapatnam (1 to 6 by RPAD- along with a copy of petition and affidavit) One CC to Sri.Bathula Raj Kiran Advocate [OPUC] Two CCs to GP for Stamps & Registration, High Court Of Andhra Pradesh. [OUT]
9. One spare copy AARWN oo N SRL HIGH COURT MGRJ DATED:11/11/2020 NOTE: POST ON 03.12.2020 NOTICE BEFORE ADMISSION WP.No.14504 of 2020 co wakes oo