Andhra Pradesh High Court - Amravati
Kuppala Narayana, vs State Of Andhra Pradesh, on 1 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE FIRST DAY OF OCTOBER TWO THOUSAND AND TWENTY :PRESENT: WRIT PETITION NO: 7373 of 2019 Between: Kuppala Narayana, S/o. Narayana Kuppala Venkata Subbaiah, S/o. Subbanna Smt. Mavilla Subbamma, W/o. Gangaiah Smt. Mavilla Sujatha, W/o. Eswaraiah PONS Petitioners AND 1. State of Andhra Pradesh, rep. by its Principal Secretary to Government, Revenue Department, Secretariat, Velagapudi, Amaravathi. The District Collector, YSR Kadapa District at Kadapa. The Revenue Divisional Officer, Rajampet, YSR Kadapa District. The Tahsildar, Sidhout Mandal, YSR Kadapa District. PON 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 respondents particularly the 4th respondent in interfering with the possession and enjoyment of the petitioners and in attempting to dispossess the petitioners from their respective house sites by demolishing the existing structures situated in an extent of Ac.0.03cents each covered by Plot Nos. 3, 5, 7 and 8, Survey No. 936-A, Peddapalle Village, Sidhout Mandal, YSR Kadapa District without issuing any notice, without giving the petitioners an opportunity of being heard, without conducting any enquiry and without passing any order as illegal, irregular, irrational, without jurisdiction, violation of principles of natural justice, offends Articles 14, 21 and 300-A of Constitution of India and to consequently direct the respondents not to interfere in any manner with the petitioners possession over their said respective house site properties. 1A NO: 1 OF 2019: 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 direct the respondents not to interfere with the petitioners possession and enjoyment of their respective house sites admeasuring an extent of Ac.0.03 cents each covered by Plot Nos. 3, 5, 7 and 8, Survey No. 936-A, Pedapalle Village, Sidhout Mandal, YSR Kadapa District in any manner including demolition and dispossession, pending disposal of WP No. 7373 of 2019 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 14.06.2019, 11.07.2019, 01.08.2019, 29.08.2019, 24.10.2019, 19.12.2019, 07.01.2020 and 20-02- 2020 made herein and upon hearing the arguments of Sri K.Jyothi Prasad, Advocate for the Petitioners and of G.P. for Assignment for the Respondents, the Court made the following. ORDER:
(Through Video Conferencing) "Heard learned counsel for the parties. Interim order passed earlier shall remain in operation until further orders.
Immediately on resumption of physical hearing, the case be listed for further orders". Sdl- A. Surya SerRAR G\s TRUE COPY/ DEPUT* E | cICER SECTION ' OF wiv t KAR To 1 Two CCs to G.P. for Assignments, High Court, A.P.(OUT) 2 One CC to Sri K.Jyothi Prasad, Advocate(OPUC) 3 One spare copy.
HIGH COURT HCJ DATED: 01.10.2020 ORDER WP.NO.7373 OF 2019 INTERIM ORDER EXTENDED