Andhra Pradesh High Court - Amravati
Munaga Satyanarayana, vs The State Of Andhra Pradesh on 22 July, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
a, IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ~--- (SPECIAL ORIGINAL JURISIDICTION) TWO THOUSAND AND TWENTY :PRESENT: WRIT PETITION NO: 11240 OF 2020 _ Between: Munaga Satyanarayana, S/o Adaiah, ...Petitioner AND 1. The State of Andhra Pradesh, rep. by its Principal Secretary (Revenue), Secretariat of AP at Velagapudi, Guntur District. The District Collector,, Guntur District. The Tahsildar, Dachepalli Mandal, Guntur District (A.P.) on ...Respondents -- Petition under Article 256 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 order, direction or writ, more particularly one in the nature of WRIT OF MANDAMUS declaring the action of the respondents in effecting changes in registry in revenue accounts in respect of agricultural land admeasuring Ac.2-00 cents in Sy.No.807-16-1 of Dachepalli village and Mandal, Guntur District, which was assigned to him, by deleting the name of the petitioner in pattadar column as illegal, arbitrary, violative of principles of natural justice, contrary to A.P. Assigned Lands (Prohibition of Transfers) Act, 1977 and the Rules made thereunder, provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 and violative of Articles 14, 19, 21 and 300-A of the Constitution Of India and consequently direct the respondents not to interfere with the peaceful possession and enjoyment of the land in Sy.No.807-16-1 of Dachepalli Village and Mandal, Guntur District, Andhra Pradesh. 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 interfere with the peaceful possession and enjoyment of the petitioner over the land in Sy.No.807-16-1 of Dachepalli Village and Mandal, Guntur District, Andhra Pradesh, pending disposal of WP 11240 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 the order of the High Court dated 16-07-2020 made herein and upon hearing the arguments of Sri M. V. Subba Reddy, Advocate for the Petitioner and of GP for Revenue for the Respondents, the Court made the following. ORDER:
"Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Revenue. Learned Government Pleader for Revenue seeks time for filing counter- affidavit and granted two (2) weeks in the matter. Interim orders granted on the earlier occasion are extended for a further period of four (4) weeks. List the matter after two (2) weeks." ~~ SD/- M. RAMESH BABU ASSISTANT REGISTRAR ITTRUE COPY// For ASSISTANT RI RAR To One CC to SRIM. V. Subba Reddy, Advocate [OPUC] ~ io 2 Two CCs to GP for Revenue ,High Court of Andhra Pradesh. [our]
6. One spare copy we MM HIGH COURT NJS,J DATED:22/07/2020 NOTE: LIST THE MATTER AFTER TWO WEEKS ~ ORDER WP.No.11240 of 2020 INTERIM ORDER EXTENDED eo oe c %\ a, AL nls SY Vis EOS CEP i Oe a OE ae Waite toe *! 's i D . a xs SelS patron: