Andhra Pradesh High Court - Amravati
N. Purna Sridevi vs The State Of Andhra Pradesh on 3 September, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) -- THURSDAY, THE THIRD DAY OF SEPTEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO: 8959 OF 2020 Between: Nekkanti Purna Sridevi, W/o. Veera Venkata Srinivasu. ...Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary to Government, Revenue Department, Secretariat, Velagapudi, Amaravati, Guntur District The District Collector, West Godavari District at Eluru The Revenue Divisional Officer, Narasapur, West Godavari District The Tahsildar, Achanta Mandal, Achanta, West Godavari District Koderu Gram Panchayat, Represented by its Panchayat Secretary Koderu village, Achanta Mandal, West Godavari District akON ...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 the action of respondents particularly the respondents in trying / intending to assigning public Foot Path Poramboke in R.S. No.65-1, 91 of Koderu Village, Achanta Mandal, West Godavari District as house sites as illegal, irregular, irrational, arbitrary, without any authority of law, colourable exercise of powers and contrary to the provisions of AP Board standing orders and A.P. Panchayat Raj Act, 1994 and consequently direct the Respondents not to allot/assign public Foot Path Poramboke in R.S. No.65-1, 91 of Koderu Village, Achanta Mandal, West Godavari District, as stated supra as house site pattas. . 1A 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 not to assign/allot the public Foot Path Poramboke in R.S. No.65-1, 91 of Koderu Village, Achanta Mandal, West Godavari District as house sites or any other purpose, pending disposal of WP 8959 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 20.05.2020 & 17.07.2020 made herein and upon hearing the arguments of Sri M Santosh Reddy, Advocate for the Petitioner and of GP for Revenue for the Respondents and the Court made the following. ORDER:
Interim order granted on the earlier occasion, is extended by eight (8) weeks.
List the matter after four (4) weeks for filing counter of respondents. / SD/- G Srinivas Reddy ,"
A. ASSISTANT REGISTRAR ITTRUE COPYI/ as For ASSISTANT REGISTRAR 4 To,
1. One CC to Sri M Santosh Reddy, Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT]
3. One spare copy SRL HIGH COURT NJSJ DATED: 03.09.2020 NOTE: LIST THE MATTER AFTER FOUR (4) WEEKS FOR FILING COUNTER OF RESPONDENTS ORDER WP.No.8959 of 2020 EXTENSION OF EARLIER INTERIM ORDER