Andhra Pradesh High Court - Amravati
M. Subash Ramalingam, vs The State Of Andhra Pradesh, on 19 January, 2021
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVS (Special Original Jurisdiction) TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO WRIT PETITION NO: 23063 OF 2020 Between: M. Subash Ramalingam, S/o, R. Manikyam Setty. . Kuppam Pullayya, S/o. K. Veeraiah. Thallam Balaji Viswanath, S/o. Thallam Balasubramanyam. Vankadhara Anjaneyulu, S/o. V. Subbarayudu. Kakumani Subbarao, S/o. K. Krishna Murthy. Singanamalla Ramaiah, S/o. S. Subbarayudu. Malapati Subramanyam, S/o. M. Venkatasubbaiah. Bankapuram Phani Sumanth, S/o. B. Balaramaiah. --_ ONOARWN Petitioners AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Agriculture and Marketing Department, Secretariat, Velagapudi, Amaravathi, Guntur District. 2. The Commissioner and Director of Agriculture and Marketing, A.P. Secretariat, Velagapaudi, Amaravathi. The Assistant Director of Marketing, Kadapa, YSR Kadapa District. The Agriculture Market Committee, Proddutur, Rep. by its Secretary, Proddutur, YSR Kadapa District. 5. The Proddutur Municipality, Rep. by its Commissioner, Proddutur Municipality, YSR Kadapa District. oH 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 declaring the impugned the action of respondents 2 and 4 in proposing to lease out Ac.2.95 cents of land situated in Sy.No.306 of Proddutur Municipality, Proddutur, YSR Kadapa District to the 5"" respondent for the purpose of establishing Vegetable Market in the light of the proceedings alleged to have been issued by the 2nd respondent which is reported in Sakshi Telugu News Paper on 09_08_2020 as arbitrary, illegal, one without right or power and jurisdiction apart from violating fundamental rights of the petitioners conferred under Articles 19, 21 and 300-A of the Constitution of India and consequently direct the respondents not to interfere with the possession and enjoyment of petitioners in respect of Plot Nos.19, 20, 17, 13, 24, 27, 4, 14 and 2 situated in Sy.No.306 of Proddutur Municipality, Proddutur, YSR Kadapa District; IA 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 interfere with the possession and enjoyment of petitioners in respect of Plot Nos.19, 20, 17, 13, 24, 27, 4, 14 and 2 situated in Sy.No.306 of Proddutur Municipality, Proddutur, YSR Kadapa District, pending disposal of Writ Petition No. 23063 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 Orders of the High Court dated 07.12.2020 & 24.12.2020 made herein and upon hearing the arguments of Sri.C.Prakash Reddy Advocate for the Petitioners, GP for Agriculture for Respondent No.1 and of Sri Ranga Reddy, Standing Counsel for the 5' respondent, and of Sri P.Prakasam, Standing Counsel for Respondent No.4, the Court made the following. ORDER:
Sri P.Prakasam, learned Standing Co file counter. | Post on 22.02.2021. unsel seeks four (4) weeks time to Interim order granted earlier, shall stand extended till further orders." ITRUE COPY!! To Sd/- G.SRINIVAS REDDY ASSISTANT REGISTR For ASSISTANT REGISTRAR 4, One CC to Sri.c.Prakash Reddy, Advocate [OPUC] One CC to Sri Ranga Reddy, Standing Co unsel (OPUC) Two CCs to GP for Agriculture, High Court of Andhra Pradesh. [OUT]
5. One spare copy.
MSB
2. 3 One CC to P. Prakasam, Standing Counsel [OPUC]
4. a HIGH COURT RRR,J DATED: 19.01.2021 NOTE: POST ON 22.02.2021 ORDER WP.No.23063 of 2020 INTERIM ORDER EXTENDED