Ravu Venkata Ramakrishna Ranga Rao vs The State Of Ap on 18 February, 2021

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Andhra Pradesh High Court - Amravati

Ravu Venkata Ramakrishna Ranga Rao vs The State Of Ap on 18 February, 2021

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
THURSDAY, THE EIGHTEENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
':PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 14348 OF 2020
Between:
Ravu Venkata Ramakrishna Ranga Rao, S/o. Late R.V.G.K.Ranga Rao, aged 49 years,
R/o. Palace, Bobbili, Vizianagaram District.
Petitioner
AND
1. The: State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District,
Andhrapradesh. oO
The District Collector, Vizjgnagaram District, Vizianagaram.
The Sub-Collector / Revenue Divisional Officer, Parvathipuram, Vizianagaram
District.
4. The Thasildar, Bobbili Mandal, Bobbili, Vizianagaram 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 to
issue an appropriate writ, order or direction, more particularly one in the nature of writ of
Mandamus, declaring the action of the Respondent No. 4, the Thasildar, Bobbili
mandal, Vizianagaram District in issuing the impugned Endorsement in RC.83/2020 SA,
Dt. 04.08.2020 with an intention and trying to disposes the petitioners family from the
land in Sy.No.77 of Mallampeta Village, Bobbili mandal, Vizianagaram District to
accommodate an unauthorized person, as illegal, arbitrary, against the principles of
natural justice, unreasonable and violation of the fundamental rights guarante d to the
petitioner under Articles 14, 21 and 300-A of the Constitution of India and corfvires to
Rule 15 and 16 of A.P. Rights in land and pattadar Pass Book Rules, 1989 and to grant
such other relief or reliefs as this Honourable Court deems fit and proper in the
circumstances of the case.
IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated.in the
affidavit filed in support of the petition, the High Court may be pleased to suspend the
impugned Endorsement in RC.83/2020 SA, Dt. 04.08.2020, so as to enable the
petitioners family to retain their possession and enjoyment over the property in
Sy.No.77 of Mallampeta Village, Bobbili mandal, Vizianagaram District, pending
disposal of WP 44348 of 2020, 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 Orders of the High Court dated 49-08-2020, 03-09-2020 &
47-12-2020 made herein and upon hearing the arguments of Sri Gorle Gopalakrishna,
Advocate for the Petitioners, and of GP for Revenue for the Respondents, the Court
made the following.

ORDER:

"It is stated that a counter was filed opposing the implead petition. Registry is directed to verify and put up the counter along with the record.

List the matter after ten days. Interim order, granted on the earlier occasion, is extended by four weeks." Da Sd/-T.Madhavi ASSISTANT REGISTRAR | ITRUECOPY/ F - sectida OFFICER oo " To, " 1. One CC to Sri Gorle Gopalakrishna, Advocate [OPUC] 2 Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]

3. One spare copy SP L "o o ff HIGH COURT a 2 NJSJ DATED: 18-02-2021 NOTE: List the matter after ten days.

ORDER WP.No.14348 of 2020 EXTENSION OF INTERIM ORDER é ND 9.4 FER 202

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Andhra Pradesh High Court - Amravati