Andhra Pradesh High Court - Amravati
Yerra Bhavani vs The State Of Andhra Pradesh on 14 August, 2020
Author: D. Ramesh
Bench: D. Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) ERIDAY, THE FOURTEENTH DAY OF AUGUST, TWO THOUSAND AND TWEN -PRESENT: THE HONOURABLE SRI JUSTICE D. RAMESH WRIT PETITION NO: 13115 OF 2020 Between: _ Yerra Bhavani, VW/o Eswara rao, Hindu, aged about 36 years, Rio Chettupalli village, Narsipatnam Mandal, Visakhapatnam District, Andhra Pradesh State. AND, 4. The State of Andhra Pradesh, rep. by its Principal Secretary Revenue Department, Velagapudi, Amaravathi, Guntur The District Collector, Visakhapatnam District at Visakhapatnam. The Revenue Divisional Officer, thnalu Pedalandariki Til) Narsipatnam (Navara Mandal, Visakhapatnam District. _ The Mandal Revenue Officer, Narsipatnam Mandal, Visakhapatnam District. . The Chettupalli Gram Panchayat, Chettupalli Village, Narsipatnam Mandal, Visakhapatnam District, rep.by its Panchayat Secretary. _, Petitioner woh of _, Respondents Petition under Article 226 of th ituti ; e Constitution of "India pra UN Et state in the affidavit filed therewith, the High Court il al in the Mandamus seatarin onc, direction, more particularly one in the nature we ased to in interfering and ing the a senantling respon particularly the respondents 4 and 6 Chettupalli Village, Narsit ing the thatched house of the petit ; patnam Mandal, Visak of the petmoner situated at 4/2 cents in Sy.N ndal, Visakhapatnam District to a of Article 14 34 0 500. illegal. arbitrary, unconstitutional without foe and Te ve respon dents not to int ' of the Constitution of India and consequent direct the petitioners property situated at with the eee, possession and ae ent at me . . a 1 . e District to an extent of Ac. 0.1 1/2 cents in ee Mandal, Visakhapatnam IA NO: 1 OF 2020 Petition under Secti affidavit filed i ion 151 CPC praying that in the nw aa pon ay Cn ay el © , tuated session and enjoym Visakhapatnam Di y at Chettupalli Villa enjoyment of the of WP 13115 of el to an extent of Ac. 0.1 % cents in oy Narsipatnam Mandal 20, on the file of the High Court. y.No. 458, pending disposal The petition comi filed in support the ing on for hearing, upon perusin iti hearing the arguments of sve of High Court dated 4-08-2020 made Send used Revenue, Advocate for the Tee Kumar, Advocate for the Pott herein and upon Corealfor Respond espondent Nos 1 to 4 and Sri etitioner and GP for pondent No.5, the Court made the following Sri |. Koti Reddy Standing ORDER:
Interim order granted earlier, is extended by four (4) weeks. Post on 17-08-2020. Sd/- K. Jaganmohan DEPUTY REGISTRAR IITTRUE COPY// SECTION OFFICER To,
1. One CC to Sri. G.-Tuhin Kumar, Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
3. Two CCs to Sri |. Koti Reddy, Standing Counsel, High Court of AP [OUT]
4. One spare copy Skm HIGH COURT DR,J DATED: 14-08-2020 NOTE: POST ON 17-08-2020 ORDER WP.No.13115 of 2020 EXTENSION OF INTERIM ORDER