Ravu Venkata Ramakrishna Ranga Rao vs The State Of Ap on 3 September, 2020

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Andhra Pradesh High Court - Amravati

Ravu Venkata Ramakrishna Ranga Rao vs The State Of Ap on 3 September, 2020

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI jf
THURSDAY, THE THIRD DAY OF SEPTEMBER, |
TWO THOUSAND AND TWENTY
>: PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA --
WRIT PETITION NO: 14348 OF 2020
Between:
Ravu Venkata Ramakrishna Ranga Rao, S/o. Late R.V.G.K.Ranga Rao, aged 49 years,
R/o. Palace, Bobbili, Vizianagaram District.
Petitioner
AND
4. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District,
Andhrapradesh.
The District Collector, Viziznagaram District, Vizianagaram.
The Sub-Collector / Revenue Divisional Officer, Parvathipuram, Vizianagaram
District.
4. The Thasildar, Bobbili Mandal, Bobbili, Vizianagaram District.

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 action of the Respondent No. 4, the Thasildar, Bobbili
mandal, Vizianagaram District in issuing the impugned Endorsement in RC.83/2020 SA,
Dt. 04.08.2020 with an intention and trying to disposes the petitioners family from the
land in Sy.No.77 of Mallampeta Village, Bobbili mandal, Vizianagaram District to
accommodate an unauthorized person, 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 contrivires to
Rule 15 and 16 of A.P. Rights in land and pattadar Pass Book Rules, 1989 and to grant
such other relief or reliefs as this Honourable Court deems fit and proper in the
circumstances of the case.

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 suspend the
impugned Endorsement in RC.83/2020 SA, Dt: 04.08.2020, so as to enable the
petitioners family to retain their possession and enjoyment over the property in
Sy.No.77 of Mallampeta Village, Bobbili mandal, Vizianagaram District, pending
disposal of WP 14348 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 Order of the High Court dated 49-08-2020 made herein and
upon hearing the arguments of Sri Gorle Gopalakrishna, Advocate for the Petitioners,
and of GP for Revenue for the Respondents, the Court made the following.

ORDER:

"List the matter after two(2) weeks for filing counter-affidavit. Interim order granted on the earlier occasion are extended for,a period of eight (8) weeks." | -

Sd/- Ch. V. Subrahmanya Sarma SSISTANT REGISTRAR ITRUE COPY! Pip For ASSISTANT REGISTRAR To 4, One CC to SRI GORLE GOPALAKRISHNA Advocate [OPUC] 2 Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT]

3. One spare copy SP HIGH COURT NJSJ DATED: 03/09/2020 NOTE: LIST THE MATTER AFTER TWO(2) WEEKS FOR FILING COUNTER- AFFIDAVIT ORDER WP.No.14348 of 2020 EXTENSION OF INTERIM ORDER

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Andhra Pradesh High Court - Amravati