Andhra Pradesh High Court - Amravati
Durgasi Jaya Lakshmi vs The State Of Andhra Pradesh, on 18 June, 2020
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
_ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE EIGHTEENTH DAY OF JUNE TWO THOUSAND AND TWENTY -FPRESENT: THE HONOURABLE SMT JUSTICE KONGARA VIJAYA LAKSHM WRIT PETITION No, 8436 of 2020 Between :- Dut rqasi Jaya Lakshmi, W/o Chandraiah, Aged about 60 yre, Oce:Coclle, Rio D.Ne.G-82, Tigpanaputtuga, Presently 'esiding at Bellupada Colony, tohap Uram, Grikakulam Disiric "f. 2. ne dela Nerayanamma, Wo Late Rarnaiah Aged about 86 yrs, Occ- Househain, fo D.No.2-3-135/7, Yerukala Veedhi, fichapuram, Srikakularn District, a. ladagela Pushpavathi, Wie Bonds Rao, Aged about 50 yrs, Oce:Coclle, v/o.D.No.3-2814, Kandra Colony, Kavifi, Presently resicing at Bellapuda Colony, ichapuram, Srikakulam District, 4 Gedela Sesthamms. Wo Gedela Tathaish, Aged about SO yrs. Occ: Coolie, Rio.D No.14-1-9, Yerukala Veedhi " itehapuram, Srikakulam District. & Gedela Buchamma, Vie Late Gedela Rushi Keshu, Aged about SO yrs, oe "Coole. R/o.D.No.14-1-9, Dasannareta, tchapuram, Srikakulam District 8. Gedela Hema. Wo Kitiaiah, Aged about 54 yrs. Oce:Coolie, R/o.D.No.1-2 verukale Veedhi, ichapuram, 'Srike akulam District, ?. Gedela Janakamma, W/o Gedela Lakshmaiah, Aged about 25 yrs, Qce:Coactle, RfoiD No t4-1-7/4, Dasann apets, ltoh yuram, Snikeakiusarn District, Gedela Sumitta, Wio Gedeia Sabu 3. 8 a, anaes about 35 yrs, Geo Coolie, Rio O.No. 2-3-4102, Yerukala Veedhi, iichaouram, Srikakulam District G Gedela Venkaiarmma, Wo Late Anke i" "Aged about S54 yrs, Ocecloalie, Rio D.No.14-77/7, Yerukala Veedhi, lichapuram, Srikakwarm District. 10. Gorrela Anmapin 'na, Wie Jogarac, Aged about 40 yrs, Dee: Coolie, R/o.D.No.8-8, Musiim Street, Millyakut! Vilage, Presently residing at Bellipuda Colony, ichapuram, Srikakulam District, 44.Gedela Bhanumathi, Wo Ayyanna, Aged about 40 yrs, Occ:Coolie, R/o.D.Na, 2ia, Bennuganipeta Vi Hage, ichapuram Mandal, Srikakularn District 12 Siddabathula Lakxshrni, Wo Gurumurthy, Aged about 42 yrs. Oce: Couns, Ris D.No.3-283/5, Kandra street, Savill Vidage, Srikakulam District, Prasently residing at Bellupada Colony, Re chanuram, Srikakulam District. 13. Yerakula Nageswara Rao, S/o Late Lachaiah, Aged about 50 yrs, Oce:Caclle, Rio O.No.2-3-135/6, Yerukala Veedhi, ichapuram, Srikakulam Distriot Petitioners AND The State of Andhra Pradesh, Rep by ts. Principal Secretary, Revenue cepa ment, Secretanat, Vel agapudi, Amaravaint. a District Collector, Srikakulam, Srikakulam District, The Revenue Dis ional Officer, Tekkali Revenue Division, Srikakulam District. The Tahsiidhar, ichapuram, Rchapirram Mandal, Srikakularn DHstrict Alf Dh din S55 Respondents Patition under Aricie 226 of the Constitution of India praying that in the nuristances staied in the affidavit fled therewith, the High Court may be pleased fo issue a writ ar order or a directien- more particularly in a nature of WRIT OF MANDAMA IS ceclaring the action of the respondents No.2 to 4 In proposing to assign the house se plots to 3° parties situated in Sy.Nos. 44/7, 47 and 47i4, of Belupoda Revenue village, fichanuram Town, in Itchapurarn Mandal, Srikakulam Distinct legal, arbirery and viclative of principies of natura! justice, and consequently direct the ey o Gs respondents not io jake possession of the petitioners' land situated In 41/7, 47 and 47/ oF Bel lupoda Revenue Vilage, fichapuram Town, in chapuram Mandal, Srikakular District, LANs. 1 of 2020 :- Petition under Sectian 151 CPC praying that In the circumstances stated In the affidavit fled in suppert of the petition, the High Court may be pleased to direct the FeSp condemns No.2 fo 4, not fo fake passession and to assign house site plots situated in 47, 47 and 47/41, of Bellupoda Revenue Vilage, itchapuram Town, in ltchapuram Mandal, Snkakulam District which is belonging to the patiioners more fully described in the Affidavit, pending disposal of WP 8136 of 2020, on the file of the High Court, The setiion coming on for hearing, us pan pert ising the Petition and the affidavit fled in support thereof and order of High Oaurt dt 79-08-2020 & 27.05.2020 made nevein and upon hearing fhe arguments of Sri Viswanath N. Advocate for the Pettioners and GP for Revertue for the Respondents, the Gourl made the following. "At request, for fling counter-affidavit, post on 02.07.2020, interim order granted earlier is extended upto 16.07.2020." apy. K, JAGANMOHAN HTRUE COPY! DEPUPY REGISTEAR To 4. One CC to Sri Visewanath N, Advocaia [OPUD) 2. Two OCs to GP for Revenue, High Court OF Andhra Pradesh. [OUT] 3. One spare copy SRL HIGH COURT KVL DATED:18.06.2028 NOTE: POST ON 02.07.2020 ORDER
W.PLNo.B1S6 of 2020 EXTENDING THE INTERIM ORDER