Andhra Pradesh High Court - Amravati
Alluri Srinivasa Raju vs The State Of Andhra Pradesh on 5 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
-IN THE HiGH COURT OF ANDHRA PRADESH AT AMARAVA (SPECIAL ORIGINAL JURISDICTION) MONDAY, THE FIFTH DAY OF OCTOBER TWO THOUSAND AND TWENTY Low" PRESENT: _ THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI WRIT PETITION NO: 6378 OF 2020 __ a Between: Allun.Srinivasa Raju, S/o Krishnam raju aged about 32 years R/o D.No.14-13-24)-.-5.- -- Ramachandrapuram Mandalam, East Godavari District , we ....Petitioner --_ a AND 1. The State of Andhra Pradesh, Rep. by Principal Secretary to Govt of A.P. Revenue Department, secretariat, Guntur The District Collector, Kakinada, Rajahmundry, East Godavari District. -------- The Sub-District Collector, Rajahmundry, East Godavari district The Revenue Divisional Officer, Rajahmundry, East Godavari District . The Tahsildhar, Rajahmundry, East Godavari District akwWN ae beens 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, to declare the action of the respondent no.2 and 5 interfere in Survey .. No.326 with Plot Nos. 4, 26 an extent of 149.33 Sq. Yds and 190.83 Sq.Yds situated in Dhawleshwaram.revenue village, Rajahmundry, East Godavari district bounded by east common Road, west : Plot no9 N Chadravathi North : Plot No.3 M. Veeravenkatsatyanaraya , south : Plot No.6 U.Rambabu and dispossess the petitioner there from without following due process of law is illegal, arbitrary and unjust and without jurisdiction or authority and in violation of Articles 14 and 21 of the Constitution of India and in violation of principles of natural justice and consequently direct the respondents not to resort to the above said action without following due process of law. 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 in Survey No.326 with Plot Nos. 4, 26 an extent of 149.33 Sq.Yds and 190.83 Sq.Yds situated in Dhawleshwaram revenue village, Rajahmundry, East Godavari district bounded by east : common Road, west : Plot no.9 N chadravathi North : Plot No.3 M. Veeravenkatsatyanaraya , south : Plot No.6 U.Rambabu. And not to dispossess the petitioner there from, pending disposal of the writ petition, Pending disposal of WP 6378 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 dated17.03.2020 made herein andthe order of the High Court order dated 17.03.2020 made herein and upon hearing the arguments of Sri BATHULA RAJ KIRAN, Advocate for the Petitioner and GP FOR REVENUE for the Respondents, the Court made the following. . ORDER (Taken up 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." Sop Sd/-U.SivaLeela DEPUTY REGISTRAR ' SECTION OFFICER ITRUE COPY For ASSISTANT REGISTRAR To, _ 1. One CC to SRI BATHULA RAJ KIRAN Advocate [OPUC] L--~ 2. Two CCs to GP FOR REVENUE (AP) , High Court Of Andhra Pradesh. [OUT] 3. One spare copy ee MM HIGH COURT HCJ. DATED: 05/10/2020 NOTE: LIST FOR FURTHER ORDERS IMMEDIATELY ON RESUMPTION OF PHYSICAL HEARING. ORDERWP.No.6378 of 2020
-f JAN etel INTERIM ORDER EXTENDED