Andhra Pradesh High Court - Amravati
H.K. Pratap Simha vs The State Of Andhra Pradesh, on 19 August, 2020
Author: J.K. Maheshwari
Bench: J K Maheshwari
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HIGH COURT OF ANDHRA PRADESH : AMARAVATI
CHIEF JUSTICE J.K. MAHESHWARI
WRIT PETITION No.14353 of 2020
(Taken up through video conferencing)
H.K. Pratap Simha, S/o late Sanath Kumar,
Aged 62 years, Occ: Agriculture,
R/o D.No.1-129, Thangedukunta Shrotirum
Village, O.D. Cheruvu Mandal, Anantapuram District.
.. Petitioner.
Versus
1. The State of Andhra Pradesh rep., by its
Principal Secretary, Revenue Department,
Secretariat Buildings, Velagapudi, Amaravati,
Guntur District, and three others.
..Respondents.
Counsel for Petitioner : Sri C. Prakash
Counsel for respondents : GP for Revenue
ORAL ORDER
Dt: 19.08.2020 Sri C. Prakash, learned Counsel for the petitioner. Government Pleader for Revenue for the respondents.
1. This writ petition under Article 226 of the Constitution of India, has been filed seeking the following relief:
"to issue a Writ, Order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2nd and 4th respondents in not conducting survey and fixing the boundaries in respect of the lands in Sy.No.587 situated at Thangedukunta village, O.D. Cheruvu Mandal, Ananthapuram District, as illegal, arbitrary and violation of principles of natural justice, and consequently, direct the 3rd and 4th respondents to implement the 2nd respondent presiding. RC.No.F2/5899/2018, dated 24.06.2018, conducting survey and fixing the boundaries in respect of 2 the lands in Sy.No.587 situated at Thangedukunta village, O.D. Cheruvu Mandal, Ananthapuram District and pass such other order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."
2. Learned Government Pleader has not disputed the fact that the application of the petitioner seeking survey of the subject lands is pending consideration. However, he requested that three months' time may be granted for conducting survey of the subject lands.
3. In view of the aforesaid, this Writ Petition is disposed of with a direction that the survey of the subject lands be conducted by the competent authority, as per law, within a period of three months from the date of receipt of a copy of this order. No order as to costs. As a sequel, all the pending miscellaneous applications shall stand closed.
J.K. MAHESHWARI, CJ Nn.
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THE CHIEF JUSTICE J.K. MAHESHWARI W.P.No.14353 OF 2020 Dt: 19.08.2020 Nn