Andhra Pradesh High Court - Amravati
Modiboyina Sujathamma vs The State Of Andhra Pradesh on 6 May, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATEL (Special Original Jurisdiction) FRIDAY, THE SIXNTH DAY OF MAY -- TWO THOUSAND ANO TWENTY TWO 7" >PRESENT: ose THE HONOURASLE SRI JUSTICE SUBBA REDDY SATIY" WRIT PETITION NO: S274 OF 2022 0-7 Behween: anode Modiboyina Sulathammia, Wis. Vankataiah, Aged about 58 years, Rio. Venkata Reddy Faiem, Orsi Mandal, SPSR Nellore District. ~~ Avulla Sreanivasulu, S/o. Subbaramaiah, Aged about 43 years, R/o. Vakativari Kandriga, Osi Mandal, SPSR Nellore District. . . Pathioners "AND is 1. The State of Andhra Pradesh, Rep., by ifs Principle Secretary, Ravenue ~~ Demariment, Secretariat Golapudi, An naravaihy AP. The Joint Collactar, x silore. SPSR.Nellorafistrict The Tahwildar Ozil, Osii Mandal, SPSR Nellore District. The Deputy Tahsildar Oxih, Qe Mandal. SPSR Nellore District » Thev RO, Ozii Vilage, Ozil Mandal. SPSR Nellore District. 'yon ne no, . Respandants Petitions under Article 226 of the Canstkutien of india praying that in f re ciroumstances stated in the ee filed! therawith, the High Court may be pleased { jase a Writ in the nature of Writ of Mandamus or any other appropriate writ rection, arder or orders declaring ihe actio ion of the respondents } in entering inio fhe petitioners ns land and destroying their arop without issuing any nalice and withoul following gue process of law as being Hlegal and arbirary and unpaS ue onal and consequently diract the respondents especially respondents 3 to § not to dispossess the pe ahiioner fram his land and also His prayed that ihe Hon ble ¢ court rmiay be pleased to direct the 2° resnondent to take action against the 4° and 6" reapondsnts for destroying the pet Hioners land high handedly without fol low ing due prooess of law oron. i NO. TOF 2022 Petition under Seotion 1$7 CFO praying that in the clrcurnelances sisted in the affidavit flecl In support of the settion the High Court may be pleased to direct the respondents not io dissossess the pettion es fram their land to an extent of Ag.o-35 cents in Sy.9/2 and 1-44 cants in Sy.S/3 of Kakativarl Randriga, of erst while Gudur Taluk, Pending disposal of WP Sera of 2k 702, an fhe fie of the High Court. The pefifion coring on for hearit ing. upen perusing the Petition and the affidavit fled In support thereof and upon hearing the arqunents of Si G SUDHEER Advocate for the Petitioners and GP FOR REVENUE for the Respondent Nos.7 to 5, the Cour made the fatlowing. . ORDER:
"The grievance of the petitioners is that the respondent Nos.4 and § legally trespasacd into thelr land of Ac.3-38 cents In Sy.Nodv2 and Ac. 1-44 cenia in Sy. Nos of Kakativari Kandrigs. The petitioners are asserting that Tahaildar, Guddr assigned Ac.3-25 cents In Sy. No.O/k and Ac.1-d4 cent in Sy. Nos by proceedings FP Dis Noi are, datad OS. OF 4968 and since then thers ware mn poasession of enjoying the property. , Learhed Assistant Government Pieader submits on instructions that the lang J question was resumed by the: Government on 2d. O2.2000. in view of the same, the learned Government Pieader seeks time to fle sounter by 16.06.2022.
List the mater an 16.06.2028. ive the meanwhile, let the parties maintain siatus-quo™ BS SBI KVUAYA BABU ASSISTANT REGISTRAR oe SECTION GFF AGER wf The Prinoinie Secretary, Revenue Dep ~ . Andhra Pracigeh, Amaravathl, AB. The Joint Collector, Nellore, SF a NaloreRistrict " The Tahaldear Oil, Osi Mandal, SPSR Nellore Oisiric so "4.The Deputy Tahsiidar O2i i Mandal, SESR Nellore District. § The VRO, Oxi Vi Hage, O &e oe s _SPSR Neiore District. (1 to 8 by RFAD) "Cine OC to SRILG 3 SUDHEE ts (OPUCT Two [Gs to GP FOR RE VEN NUE surt OF Andhra Fraciesh. 9D PR.
tity HIGH COURT SRSJ DATED 08/05/2022 LIST THE MATTER ON 16.06.2022 | ORDER WP. No 8274 of S022 STATUS CUO