Andhra Pradesh High Court - Amravati
Sri Lanka Surya Subrahmanyam, vs State Of Andhra Pradesh, on 27 July, 2021
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) TUESDAY, THE TWENTY SEVENTH DAY OF JULY, TWO THOUSAND AND TWENTY ONE. & XS Be > PRESENT: THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY ' WRIT PETITION NO: 10799 OF 2021 va Between: Sri Lanka Surya Subrahmanyam, S/o late Lanka Suryanarayana, Age 79 years, residing at Venkatapuram Village (alias Kamandoravalasa Village), Seethanagaram Mandal, VizianagaramDistrict (Aadhar No 3544 70556924). ' Petitioner AND 1. State of Andhra Pradesh, Represented by its Principal Secretary, Revenue Department, Secretariat Nelapadu, Guntur District. District Collector, Vizianagaram District Tahsildar, Seethanagaram Mandal-535546, Vizianagaram District. - ,..Respondents wn 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 an appropriate Writ, Order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the Respondents particularly the Respondent No.3 herein in high-handed manner attempting to dispossess/evict the Petitioner herein from the land situated in an extent of Ac.4-10 Cents in S.No 15/2, situated at Kamandoravalasa Village, Seethanagaram Mandal, Vizianagaram District without issuing any notice, without conducting any enquiry and without having any right and title over the property as illegal, arbitrary, unjust, mala fide, against to the fundamental rights guaranteed to the petitioner under the constitution particular Article 14 and 300A of Constitution of India, apart from violation of principles of natural justice and against to the settled principles of Jaw and to consequently direct the Respondents not to interfere with possession and enjoyment of the petitioner property to an extent of Ac.4-10 Cenis inS.No 15/2, situated at Kamandoravalasa Village, Seethanagaram Mandal, Vizianagaram District,without following due process of law. IA NO: 1 OF 2021 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 pass ad- interim direction directing the Respondents herein not to interfere with the Petitioner's property to an extent of Ac.4-10 Cents in S.No:15/2, situated at Venkatapuram Village (alias Kamandoravalasa Village), Seethanagaram Mandal, Vizianagaram District, including demolishing of Petitioner's Residential house, pending disposal of WP No.10199 of 2021, on the file of the High Court.. The petition coming on for hearing, upon perusing the petition and affidavit filed herein and Orders of High Court dated 18-05-2021 & 29-06-2021 made herein and upon hearing the arguments of M/s. Ravi Cheemalapati, Advocate for the Petitioner, GP for Revenue for Respondents, the Court made the following _- _ DORR anda TEAS Warn ont pinyin Cat Suna TUR TI ka eg Brewis Sat teenie Ege ARRAN ee yee roe at tent niente Tt ORDER:
Interim Order granted earlier by this Court is extended for a period of eight (8) weeks, di-P.Vined Kumar" | ASSISTANT REGISTRAR TRUE COPY! secTiON OFFICER Post after six (6) weeks. To,
1. One CC to M/s. Ravi Cheemalapati, Advocate [OPUC] Zz. Two CCs to GP for Revenue, High Court of Andhra Pradesh [OUT]
3. One spare copy Skm HIGH COURT MSM,J DATED: 27-07-2021 NOTE: POST AFTER SIX WEEKS ORDER WP.No.10199 of 2021 EXTENSION OF INTERIM ORDER