Andhra Pradesh High Court - Amravati
Battula Narasimha Rao, vs The State Of Andhra Pradesh on 19 June, 2020
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
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IA NO: 1 OF 2020 .
Petition under Section 151 CPC praying that in the circumstances stated in the affidavit
filed in support of the writ petition, the High Court may be pleased To direct the
respondents to withhold all beneficiary amounts due to respondents 5 to 9 as per the
impugned proceedings, otherwise receivable for the de-casting of sand on the said
patta lands, pending disposal of the W.P. and pass such other and further orders to
meet the ends of justice as this Hon'ble Court may deem fit and proper in the interest of
justice., Pending disposal of WP 10155 of 2020, on the file of the High Court.
IA NO: 2 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
Orders issued by the 2nd respondent and all such actions pursuant to the said
impugned orders and pass such other order or orders as this Hon'ble Court deems fit
and proper in the interest of Justice., Pending disposal of WP 10155 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 upon hearing the arguments of Sri Javvaji Sarath Chandra
Advocate for the Petitioners, and of GP for Mines And Geology for Respondent No.1,
GP for Revenue for Respondent No 2 and 3 and Ms. S. Parneeta Standing Counsel for
A.P Mineral Development Corporation and the Court made the following.
ORDER:
"The complaint of the petitioners is that they are also pattadars of the land, which is now the subject matter of decasting. However, respondent Nos.5to 9 are only being accepted as the pattadars of the land and the payment made for beneficiaries is being limited only to respondent Nos.5 to 9. The petitioners rely upon the registered documents of the year 1948 as well as lease deeds to claim that they have also share in the said lands.
The learned Government Pleader for Mines and Geology seeks time to obtain instructions.
Post the matter on 29.06.2020.
In the meanwhile, the official respondents shall not disburse the payment due to the beneficiaries under the new sand mining policy 2019 to respondent Nos. 5to 9 for a period of three (03) weeks.
The petitioners shall not also take out personal notice to the respondent Nos.5 to 9 and file proof of service of the same."
SD/-K.JAGAN MOHAN DEPUTY REGISTRAR TRUE COPY At) SECTION OFFICER To,
1. The Principal Secretary, Mines Department, State of Andhra Pradesh Secretariat, Velagapudi, Amaravati
2. The Collector and District Magistrate and Chairman, District Level Sand Committee, Krishna District.
The Tahsildar, Kanchikacharla Mandal, Krishna District, A.P The Managing Director, A.P,Mineral Development Corporation Limited, 294/1D, 100 Ft.Road, Kanuru Village, Penamaluru Mandal, Vijayawada 521137
5. Sri, Buddi Satyanarayana, S/o. Buddi Kotaiah, R/o Chevitikailu Village, Kanchikacharla Mandal, Krishna District Oo
6. Sri Buddi Hanumantha Rao, S/o. Buddi Kotaiah, R/o Chevitikallu Village, Kanchikacharla Mandal, Krishna District
7. Sri Korlagunta Lakshmana Rao, S/o. Korlagunta Pichaiah, R/o Chevitikallu Village, Kanchikacharla Mandal, Krishna District
8. Smt Vellinedi Shivakumari, W/o. Vellinedi Nageshwar Rao, R/o Chevitikallu Village, Kanchikacharla Mandal, Krishna District
9. Sri Malneni Nagasheshu, S/o. Malneni Narayana Rao, R/o Chevitikallu Village, Kanchikacharla Mandal, Krishna District (Addresses for 1 to 9 by RPAD along with a copy of Petition and Affidavit)
10.One CC to Sri. Javvaji Sarath Chandra Advocate [OPUC]
11.Two CCs to GP for Mines And Geology ,High Court Of Andhra Pradesh. [OUT]
12.One spare copy HESH COURT RRR DATED TSO8/2080 NOTE: POST THE MATTER ON 29.08 9090.
ORDER WP.No. 10188 of 2020 DIRECTION