Andhra Pradesh High Court - Amravati
Yellugari Lakshmamma Lakshmidevi, vs The State Of Andhra Pradesh, on 29 August, 2022
Author: D Ramesh
Bench: D Ramesh
Sitorsrerens
f 3208 |
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT)
iSpecial Original Jurigsiction) -
MONDAYS, THE TWENTY NINETH DAY OF AUGUBP™
TWO THOUSRNEYAND TWENTY EAC
> PRESENT: ao
THE HONOURABLE SR GUISTEGCE D RAMESH
WRIT PETITION NO: 1674 OF 2022
BSatween:
?. Yellugar Lakshmamma @ Lakshmidevi, Wo Nacipena, Aged about 55 years,
Qa ~ House wife, Ria Govindinne Village, Dornieadu Mandal, Kamool Sistrie
2. Yellugeri Pedds Venkalamma, Vie Pedda Obu fesu, can about 82 years, Goo -
Moise wife, Ro Gavindinne Vilage, Domioadu Mandal, Kurnool District,
, Pettioners
AND
|. The State of Andhra Pradash, Rep. Sy ite Princinal Secretary, Revenue
_' Department, Secretariat Building, Velagapud!, Amaravall, Guntur District,
"2. The Chief Commissioner of Land Administration, Government of Andhra
Pradesh. Goliaoudl, Viayawada.
aThe Jant Collector, Kurnool, Kurnool District. . (The Jaint Collector Nandyai
" Na nelyad District}
4. The Tansidar, Dormiepadu Mandal, Dernep adu, Karnoot Disirict.
5. ahaa 'apu Ramadass, S/o Santena, R/o W.Govindinne Vilage, Dorninadu
"Mandal, Kurnool District.
Respondents
ihe Pahtions @ above named through their Advocate Sr M Venkata
esented this "Petition unter Anicis 226 of the Cormstitution of India
aroumstances staied in the affidavl fled the: awit, the High Court
mgy be pleaser to issue a writ order oF direction more particularly ore in the nature of
Writ of Manda declari ng the action of the 2nd respondent vide proceedings
Ne comatemeins dated.-29. 312021 directed against the proceedings vide
RO EZMZSSF 2018 dated & 2080 issued by the rd respondent in.cdncellation of the D-
Forn Patta granted vide RC No.1)8/2007 dated 17.10 2007 ofthe pattianers land 2 fo
an extant of Ac. 1.54 cents each situated in Sy No. 1287 a WW. Covindinne Villa age of
Dornipadu Mandal Kurnool District purported to he made in exercise of powers under
ihe prowsions of AP Assigned Lands(Frohibition of Transfers} fet B of 1977 ans
cancelation of patladar pass books basing upon ihe same { thereby recting the 4th
respondent {o resume the sublact property with a wew to asgign to io ealgible persons has
whole iHegal uniustunconstitutia ral , wniative of Aricle 14,300-4 of Cornsitution of india
as welias Hurnan right 3 COMBE Athy to declare that ihe oramerty is mot to fee cleal and
for de cide under the provisions of aforemeritioned Act G$ of 1S77, Offical Respondants
te decide the isaue as ner the governing law to the subject property.
WHEREAS
Ramana Reddy
ih
Ne
S
pr
oF raying that in the
i fol
mus
i& NO v1 OF 2022
Pettien under Section 157 OFC praying that in the circumstances stated in the
afidavil Hed in suppart of the writ pet dition, the High Court may be pleased to stay of ait
further proceedings including dispassession otrie geitioners 1 and € from the land ar
extent of Ac. 1.84 carte for each is situal iget 'ai Sy.No (ZA? of WuGovindinne Village of
Dornipadu Mandal, Kurnool District in pursuance of the proceedings of 3rd ressondent
vide Re No. E2esa7f2018, daied 86.2020, pending disposal of iWP No iGe?1 of 2022,
an the Mle of the High Coun.
The petition coming on for hearing, upon perusi ng the Petitian and t ne affidavit
fled in suport thereof and the order of ihe - igh Court order dated G7 O7 2022 made
derein arid unen hearing t the arqumenis of Sri M Venkata Ramana Reddy, savooate for
the Petiioners and of GP for Revenue far Resmandent Not to 4, the Court made the
rollowing.
we
oa
At request far fling proof of Service, post after hye {3} weeks,
we
interim order granted eariler is extended by sight (8) waeks<-"
fA, Vis
TRUE COPY
Gaeto to Sri M Venkata Ramana Reddy, Advocate [(OPUC}
2. Two GGarto GP for Revenue, Hi igh Court OF Andhra Pradesh. UT)
a "~~ S " 2
3. One spare eapy
ws
HIGH COURT
DRG
DATED SSS i222
NOTE: POST AFTER THREE OQ} WEEKS
ORDER
WPNO.T367T of 2028 CXTENSION OF EARLIER INTERIM ORDER