Andhra Pradesh High Court - Amravati
Sala Venkata Seetharama Swamy, vs The State Of Andhra Pradesh, on 11 August, 2020
Author: D Ramesh
Bench: D Ramesh
[ 3208 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MER
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TUESDAY, THE ELEVENTH DAY OF AUGUST, _"" A .
TWO THOUSAND AND TWENTY {3 fl
: PRESENT: _ VCORE
THE HONOURABLE SRI JUSTICE D RAMESH Jv Ye ae
WRIT PETITION NO: 13603 OF 2020 SA
Between:
Sala Venkata Seetharama Swamy, S/o. Late Venkata Surya Rao, aged about 55 years,
R/o. Velamavari Street, Bobbili, Vizianagaram District.
Petitioner
AND
1. The State of Andhra Pradesh, rep. by its Principal Secretary, Revenue
Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District,
Andhra Pradesh.
The District Collector, Viziznagaram District, Vizianagaram.
The Sub-Collector / Revenue Divisional Officer, Parvathipuram, Vizianagaram |
District.
4. The Thasildar, Bobbili Mandal, Bobbili, Vizianagaram District.
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Respondents
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WHEREAS the Petitioner above named through his/her Advocate GORLE
GOPALAKRISHNA presented this 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, declaring the action of the Respondent No.4, the
Thasildar, Bobbili Mandal, Vizianagaram District in trying to dispossess the petitioner
from the land (Tank) in S.No.63, admeasuring Ac.2.66 Cents of Mallammapeta Village
of Bobbili Mandal, Vizianagaram District covered by Rythwari Patta, Dt 27.10.1959,
issued by the competent authority under the A.P.Inam Abolition and conversion into
Rythwari Act, 1956, in favor of the late father of the petitioner Sala Venkata Surya Rao
as illegal, arbitrary, against the Principles of Natural Justice, unreasonable and violation
of the fundamental rights guaranteed to the petitioner under Articles 14, 21 and 300-A of
the Constitution of India.
AND WHEREAS the High Court upon perusing the petition and affidavit filed
herein and upon hearing the arguments of Sri GORLE GOPALAKRISHNA Advocate for
the Petitioner, and of GP FOR REVENUE for the Respondents directed issue of notice
to the Respondents herein to show cause as to why this WRIT PETITION should not be
admitted.
You viz:
1. The Principal Secretary, Revenue Department, Secretariat Buildings, State of
Andhra Pradesh, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh.
2. The District Collector, Viziznagaram District, Vizianagaram.
3. The Sub-Collector / Revenue Divisional Officer, Parvathipuram, Vizianagaram
District. SZ
4. The Thasildar, Bobbili Mandal, Bobbili, Vizianagaram District.
are directed to show cause either appearing in person or through an Advocate, as to
why in the circumstances set out in the petition and the affidavit filed therewith (copy
enclosed) this WRIT PETITION should not be admitted, three weeks, on which date the
case stands posted for hearing
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
Respondent No.4, the Thasildar, Bobbili Mandal, Vizianagaram District and his Officials
not to dispossess the petitioner from the land (Tank) in S.No.63, admeasuring Ac.2.66
Cents of Mallammapeta Village of Bobbili Mandal, Vizianagaram District covered by
Rythwari Patta, Dt: 27.10.1959, issued by the competent authority under the A.P.Inam
2
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Abolition and conversion into Rythwari Act, 1956, in favor of the late father of the
petitioner Sala Venkata Surya Rao, pending disposal of WP No.13603 of 2020, on the
file of the High Court. a
The Court made the following: ra
ORDER:
"Notice before admission. Post after three weeks for filing counter. Meanwhile, the respondents are directed to maintain status quo with regard to the subject property".
SD/- K.VE ASSISTANT nec AdSolo ini.
[TRUE COPY// Dypk For ASSISTANT REGISTRAR
1. The Principal Secretary, Revenue Department, Secretariat Buildings, State of Andhra Pradesh, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh. The District Collector, Viziznagaram District, Vizianagaram. The Sub-Collector / Revenue Divisional Officer, Parvathipuram, Vizianagaram District.
4. The Thasildar, Bobbili Mandal, Bobbili, Vizianagaram District. (Addresses 1 to 4 by RPAD- along with a copy of petition and memorandum of grounds) One CC to SRI GORLE GOPALAKRISHNA Advocate [OPUC] Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT] One spare copy To, WON NO xO 4 HIGH COURT DRJ DATED:11/08/2020 NOTE: POST AFTER THREE WEEKS NOTICE BEFORE ADMISSION WP.No.13603 of 2020 STATUS QUO