Andhra Pradesh High Court - Amravati
Puli Krishnamma vs The State Of Andhra Pradesh, on 21 January, 2021
t IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juris iction) THURSDAY, THE NTY FIRS? DAY OF JANYARY, TWO THOUSAND AND TWENTY ON : PRESENT: S, THE HONOURABLE SRI JUSTICE D.V.S.S.SOMAYAJULU f WRIT PETITION NO: 19219 OF 2020 A Between: Puli Krishnamma, W/o late Ramanaiah. Shaik Rabiya, W/o Shaik Masthan. Puli Sivaiah, S/o Venkata Ramanaih. Tuvvara Sushmitha, W/o Ravi. RON> ..Petitioners AND 4. The State of Andhra Pradesh, Rep. by its Principal Secretary, (Municipal Administration), Secretariat Buildings, Velagapudi Amaravati. 2. The Commissioner, Nellore Municipal Corporation, Nellore 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 in the nature of Writ of mandamus and declaring the action of the respondent in threatened the petitioners without there being any reason or cause is highly illegal, arbitrary, contrary to law and clear violation of Articles 14, 21 and 300-A Constitution of India and principles of natural Justice and consequently direct the 2°4 respondent and his staff not to interfere petitioners scheduled house site Plot Nos.1,2,3 and 4 an extent of Ac 0.02 Cents or 12 Ankanamulu each in Nelloare Bit-l,C AS No.612 side by Sy.No.602/2 situated at Nellore Municipal Corporation area, Nellore District. IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the Creu a stated in the affidavit filed in support of the petition, the High Court may be pl iased to direct the ane respondent and his staff not to interfere petitioners scheduled house site Plot Nos.1,2,3 and 4 an extent of Ac 0.02 or 12 Ankanamulu each in Nelloare Bit-],CAS No.612 side by Sy.No.602/2 situated at Nellore Municipal Corporation area, Nellore District, pending disposal of WP 19219 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 High Court dated 20-10-2020, 06-11-2020 & 09- 42-2020 made herein and upon hearing the arguments of Sri Eathakota Venkata Rao, Advocate for the Petitioners, GP for Municipal Administration & Urban Development for the Respondent No.1 and Sri Suresh Kumar Reddy Kalava, Btanding Counsel for respondent No.2, the Court made the following 1 ORDER
List on 18.02.2021 for counter. Sd/-P.VenkataRamana Interim order granted earlier is extended till then. DEPUTY _ REGISTRAR IITRUE COPY!/ SECTION OFFICER For To,
1. One CC to Sri Eathakota Venkata Rao, Advocate [OPUC]
2. Two CCs to GP for Municipal Administration & Urban Development, High Court of Andhra Pradesh. [OUT] One CC to Sri Suresh Kumar Reddy Kalava, Standing Counsel [OPUC] One spare copy eH SP HIGH COURT DVSS,J DATED: 21-01-2021 NOTE: LIST ON 18.02.2021 FOR COUNTER. ORDER WP.No.19219 of 2020 EXTENSION OF INTERIM ORDER