Andhra Pradesh High Court - Amravati
Nakkala Ramudu vs The State Of Ap on 4 October, 2023
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (SPECIAL ORIGINAL JURISDICTION) WEDNESDAY, THE FOURTH DAY OF OCTOBER TWO THOUSAND AND TWENTY THREE :PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA - WRIT PETITION NO: 21861 OF 2023 Between: . 1. Nakkala Ramudu, S/o Venkateswarlu, aged about 50 Years, 2. Vadlamudi Jhansi, W/o Nagaraju, aged about 35 Years, 3, Mettu Venkata Rao, S/o Ramulu, aged about 55 Years, 4. Nakkala Nagalakshmi, W/o Ramudu, aged about 45 Yers, (All are R/o R/o Adaveedhipalem, H/o Motupally Village, Chinnganjam Mandal, Bapatla District) Petitioners AND 1. The State of Andhra Pradesh, rep..by its Principal Secretary, Revenue Department, Secretariat, \Velagapudi, Amaravati Capital City, Guntur District. 2. The District Collector, Bapatla District, Bapatla. 3. The Joint Callector, Bapatla District, Bapatla. 4. The Revenue Divisional Officer, Chirala Revenue Division, Chirala, Bapatla District. 5. The Tahsildar, Chinnaganjam Mandal, Chinnaganjam, Bapatla District. 6. P Daniyelu, S/o Devaiah, S/o Devaiah, aged about 45 Years, R/o Ambedkar ~ Nagar, Chinnaganjam, Chinnaganjam Mandal, Bapatla District. ?. Bethala Uldarani, W/o Nageswara Rao, aged about 49 Years, R/o Ambedkar Nagar, Chinnaganajam, Chinnaganjam Mandal, Bapatla District. Respondents
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 fo issue an appropriate Writ, Order or Direction more particularly in the nature of Writ of Mandamus declaring the order in D.Dis.D1/2297/2023 dated 10-08-2023 of the 3rd Respondent, cancelling the Pattadar Pass Books granted to the petitioners with regard the land measuring to an extent of AC.6-46 Cts in Sy.No.128 of Motupalli Vilage, Chinnaganjam Mandal, Bapatla District as arbitrary, illegal, extraneous considerations, in violation of Article 14, 21 and 300A of the Constitution of India, and also in violation of the provisions of the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, and consequently direct the Respondents not to interfere with the possession and enjoyment of the land in Sy.No.128 to an extent of Ac.6-46 Cts in Motupalli Village, Chinnaganjam Mandal, Bapatla Mandal, by setting aside the arders in D.Dis.D1/2297/2023 dated 10-08-2023 of the 3" Respondent:
IA NO: 4 OF 2023:
Petition under Section 151 of CPC is filed praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the Respondents not fo interfere with the possession and enjoyment of the land in Sy.No.128 to an extent of Ac.6-46 Cts in Motupalll Village, Chinnaganjam Mandal, Bapatla Mandal, by suspending the orders in D.Dis.D1/2297/2023 dated 10- 08-2023 of the 3° Respondent, pending disposal of WP No. 21861 of 2023, on the file of the High Court. , The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the order of the High Court order dated 24.08.2023 made herein and upon hearing the arguments of Sri. SUBB RAO KORRAPAT]I, Advocate for the Petitioners and of G.P. FOR REVENUE for the Respondent Nos. 1 to 5 the Court made the following;
Order:
Counter of the respondents is approved and the same would be filed within one (1) week, List this case after three (3) weeks for filing Reply, if any. interim orders granted on the earlier occasion shall stand extended by six (6) weeks. ; .
Sdi- U. SRI DEVI ASSISTANT REGISTRAR HUTRUE COPYI SECTION OFFICER To,
1. One CC to SRI. SUBBA RAO KORRAPAT! Advocate [OPUC]
2. Two CCsto GP FOR REVENUE High Court Of Andhra Pradesh. [OUT]:
3. One spare copy nbr HIGH COURT NJSJ DATED:4/10/2023 List this case after three (3) weeks for filing Reply, if any.
WP.No.21861 of 2023INTERIM ORDER EXTENDED Sar