Andhra Pradesh High Court - Amravati
Manyala Kondamma vs The State Of Ap on 9 December, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) : FRIDAY, THE NINTH DAY OF DECEMBER TAS TH QUSAND AND TWENTY TWO PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO: 39884 OF 2039 Rstween: Manyala Kondamma, W/o, Manyata Somayya, agad abuut 48 years, Oce: House Wie, Ris. Door No S-118, Mark aval aaa, Pargdesipaion Vilage, Vigakhapatnan 7 vai Mandal, Visakhapatnam District, Petitioner 1. The State of Andhra Pradesh, Reo. by ks Principal Sacretary, Ravens me apartment, Secre rat Suddings, vers agudi, Ariaravath!, Guntur Cistriet ey & Dist Of Ol lector, vigak? 'apath nam District, Vigakhasatinam. Reveni We Divisional OPCS, "Visakhaps inam Rural, Visakhapatnam co siidar, Ghinagadii Mandal Visakhapatnam Distict. Raspoandents Fettion under Arica 226 of the Const itut ion of inci is Hed praying that in the TouTetances Stated in the affidavit filed therewith, the High Court may be pleased fo issue @ Writ, Order or Direction, more paricuiarly one in the oature of WRIT OF MAN DAMUS dedaring the pine posed act of nsspondente to avict the ostitioner fran the Janc of Sy.No.109 and TiO/f In an extent of Ac.O.28 cents of Marika, aan Mege, Paradesipalam Pa snchayat Chinggad Mandal, Visakhapatnam Disined a Negel, arvitrary, unlawlul and violative of not only principles of natural justice but t algo violative of the rights quarantined Under Anicle d4 and 300-A of the Constitution of ingha and alse cantrary to the apirt of the Hon'ble Supreme Court in Governmant of AP. vs. Tuniniala Krishna Rao reported in. 1882 AIR SC Pags 1087 and nama Gowda (O}Lrs Vs M. va aradappa Naidu(D} by LRS and another case reported | e006 (1) SGC Page PHS and consequently declare that the petitioner shall not be avioted fram the land of Sy. Noid and Pion 7 am extent of Ac.O.25 sents of Marikavalasa Village, Patadesipaien > Ranchayet, Chinagadll Marvdial, Visaxhapatnam Distriet except by due prooses of law. IANO: 1 OF 2022 ; Petton under Sectian To) ORC is fled praying fhat in. the ciroumsianices stated in the affidavit fled in support of the petition, the High Court may be pleased fo grant stay of all ther proceedings against ihe avictonidisposssssion of the petitioner fram the land of Sy. No. 18 ane TQS n 2 exient of Ao.O.25 cents of Marikavalagsa Vilage, Paradesipalem Panchayat Ch vagal b Map dal, Visakhapatnam District, pending disnosal of the v wrt petitign, in ihe iniereat of Justice, Pending disposal of WP S988 of 2022. on the file : oF Pihe High ae The petitien coming on for Asaring, 8 affidavit fled in sup Sport thersof and po ee ce the argumen "fs af Sri "PB VEERRAY Advooete far the Petitioner and of GP FO for the Respondents, and the Court mace the following ORDER:
"Hoard learned counsel for the. petitioner. Learned Assistant Government Fleader for Revenue seeks tme ta sagure inetructions in the metler with reference fo the notice dated 10.05.2018 iasued to the petitioner.
List the matter on 14.72.2022 in Motion List. in the meanwhile, sfafus gue existing as an today with regard to subject matter property in all respects shall be maintained by the petitioner as wall as the respondents." | __. Sdi- M. SRINIVAS ASSISTANT REGISTRAR SECTION OFFICER Te, Secretanat Bulldirs j@ Department, Stale of Andhra Pradesh, ah, | Amaravathi Suntur Distr st Neve
2. Yhe Cisirict Collector, \ shapatnam District, Vi makhsogina &. The Revyeanus OF visional Officer, Visakhasainam Rural, "Visakhapatnam Euatrict, 4 Yhe Tahsiidar, Ch Snagad' H Mandal, Vis sakhapainam Oietricl. (by RPADS S Une co to SREP VE SAIL "Advacate [OR| & Two GCs to OP FOR REV FENUE, High Court OF Andhra Frae §. POUT)
7. ONe spare soapy HASH COURT DATED ORS 2O22 LIST TNE MATTER ON 14.42.2022 IN NOTION LIST ORDER WE._No 288684 of 20282 STATUS QUO