Andhra Pradesh High Court - Amravati
Dirisala Venkata Subba Rao vs The State Of Andhra Pradesh, on 25 August, 2020
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE TWENTY FIFTH DAY OF AUGUST, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO WRIT PETITION NO: 7664 OF 2020 Between: Dirisala Venkata Subba Rao, son of Nagendram, Hindu, aged about 45 years, agriculture and resident of 19-76, Bhattiprolu Village and Bhattiprolu Mandal, Guntur District ...Petitioner AND 1. The State of Andhra Pradesh, Represented by its Principal Secretary (Revenue), Secretariat buildings, Amaravathi, Andhra Pradesh The District Collector, Guntur District, Guntur The Revenue Divisional Officer, Tenali, Guntur district The Tahsildar, Bhattiprolu Mandal, Guntur District Dara Naga Maneswara Rao, son of Dara Pundarikakshaiah, Hindu, aged about 59 years, resident of 22-7-7, Kothapet, Tenali, Guntur District Dara Jyothi Kiranmai, daughter of Venkata Raja Gopala Rao, Hindu, aged about 30 years, resident of 22-7-7, Kothapet, Tenali, Guntur District 7. Dara Radhika, daughter of Venkata Raja Gopala Rao, Hindu, aged about 28 years, resident of 22-7-7, Kothapet, Tenali, Guntur District akwn © ...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 a Writ, Order or direction more particularly one in the nature of Writ of Mandamus declaring that the act of the respondents from acquiring the land in an extent of Ac.2,89 cents which is located in survey nos.109/2, 109/3A, 109/3B of Bhattiprolu Village, Bhattiprolu Mandal, Guntur District as illegal, arbitrary and against to the principles of natural justice. 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 direct the respondents not to dispossess the writ petitioner from the land in an extent of Ac.2.89 cents located in survey nos.109/2, 109/3A, 109/3B of Bhattiproiu Village, Bhattiprolu Mandal, Guntur District, pending disposal of WP 7664 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 order of the High Court dated 07-08-2020 made herein and upon hearing the arguments of Sri K.Chidambaram, Advocate for the Petitioner and GP for Revenue for the Respondent Nos 1 to 4, the Court made the following. ORDER:
Interim orders extended by (1) one week. At the request of learned G.P for Revenue, list the matter on 27.08.2020. A> Sd/-K. TATARAO _ ASSISTANT REGISTRAR TRUE COPYI/ rall, ee For ASSISTANT REGISTRAR To
1. One CC to Sri. K Chidambaram, Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
3. One spare copy TVR HIGH COURT NJSJ DATED:25/08/2020 NOTE: POST ON 27-08-2020 ORDER WP.No.7664 of 2020 DIRECTION EXTENDED