Andhra Pradesh High Court - Amravati
Gramabhi Vruddhi Sankshema Seva ... vs The State Of Andhra Pradesh, on 17 June, 2022
Author: D Ramesh
Bench: D Ramesh
(Special Original Jurisdiction} FRIDAY, THE SEVENTEENTH DAY OF JUNE, TWO THOUSAND AND TWENTY TWO : PRESENT: THE HONOURABLE SR} AISTICE D RAKAESH WRIT PETITION NO: 675 OF 2023 Between: Gramabhi Vruddhi Sankshema Sew Sfo. Bikshalu, aged about 64 ye strict, AP na, Rep. by is Secrefary Pullvarthi panes , a (Mage, Amruthaluru Mandal, . Petitiensr AND 1. The State of Andhra Pradeeh, Rep. by its Principal Secretary, Ravenue (Endawmenta) Gepariment, Seorate Hat \ Velagapudl, Guntur District. The District Ce nr factor, Guntur Olstrict, Guntur. The Garimissioner for Endowm ents, OQrp. S Grane Restaurant, ¢ One Cerrter, Ssollapudl, Viayawada, Krishna District, AP. 4. The Revenue Divisional ONicer, Tenall Revenue Division, Rar aingeswara Pet, Tenall, Gurtur District, AP. &. The Tahsiidar, Vernuru Mandal, Gurtur Qistict AP. &. The Kuchipudi Group Devasthana ame, Rep, by the Executive Officer, Kuchipuct Mm lage, Amruthaiuru Mandal, Guntur (Metrics, AP. *Y, Ruchipud) Grama Panchayat, Nan. by Panch ayat Serpanch, Kuchipudi Vilage. Amruthat iuru Maridal, Guntur Distriet, AP. 8 Kuchinud! Grama Pan: chayat, Rep. by Panchayat Secretary, Kuchi Ypud Vilage, Amruthaluru Mandal, Guntur District, ALP, Gey IS Respondents Petition uncer Article 225 of the Constitution of India is Hed praying that in the mistances stated in the affidawit Med therewith, fhe Hi igh Court may be pleased fo 'seu 'e Writ, Order or Direction: more particularly ane in the nature of wet of Mandamus Gee laring the action of the Respondent No. & jk aan ng i" impugned Proceedings vide feo i i" No. AHL/2024 daferd 10.2 2020 intending for the auction of Ch ROPUVU | in Survey Mo. 5 of Pullchintalapalemn Vilage, Vemuri Manda! of Guns er jot ae | Hegal arn trary and in siolation of Article 14, 19, 27 and &00-4 of the Consiiiion of india and direct the Respondents to set aside the samme and also order for due process of 'aw my fol lowing mrinoibies of natural justice ns miambers of the Petitioner & Soci ety y WhO are in peaceful possession a and | ni of the water fank and cheruvu in an extent of - Nintalapalem Vilage, YVemuru Mandal of Guntar As. 12.88 cents in Survey ¥ No. 8 of Pui Dhatrict, i& NO: 1 OF 2092 Petition under Section 154 ¢ GPC is Mad praying that in the clrcumstannes stated in the affidavit fled in support of fhe wril petition, the High Court may be pleased fo PaaS 8A interim arcer ch recting he reane ondent authorities for fhe stoppa age of auction of the Cheruvu situated in Survey No. G of Pullshintsianalem Vilage. Vemuru Mandal of rea ntur District which is fo be conducted on 24.02.2002 unt mending disnosal of WP A875 of 2022, on the file of the High Court. The petition coming on for hearing, uno oA perusing tite Petition and the affidavit fled in support thereof and the order of the § High © ur dated 18-1 08. 2022 ie O8.06. 2023 and upGn Rearing the SFGUMENTS of Sri Srinivasa Ran Narra, Advanate for the Petitioner, GPF for Endowments for Respondent No.} & 3 and GP for Revenue fo , "Respondent Nog, 4 & S amd of Sr i Moll Reedy, Standing Counsel for Respondent No? &8. the Court made the following. ORDER
"imterin order granted earlier is extended until further orders. SE RN. . SSO Wd x ~ We SOK.
ost after four (04) we Ny as ASSISTANT REGISTRAR For ASSISTANT REGISTRAR Sil. U. SRAIDEVI ma ' AOA TRA VASA RA } ;
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to SR] SRP SN Kok One
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" oN "se why LAS WS we ECs t a t semeatteatttiun sinned PEE RTASPTO AS NAMES ANA EEE OPER OE A IS AIS ES XN Qn stn eo i eosin icee tena HIGH COURT DRG DATED (TMG e02ze Poat after four (04) weeks. ORDER WP No d67s of 2028 EXTENSION OF INTERIN ORDER