Gandham Venkateswara Rao vs The State Of Andhra Pradesh on 20 March, 2021

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Andhra Pradesh High Court - Amravati

Gandham Venkateswara Rao vs The State Of Andhra Pradesh on 20 March, 2021

Bench: Ninala Jayasurya

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
SATURDAY, THE TWENTIETH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE _-
:PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

IA No. 1 OF 2021
IN

WP NO: 6437 OF 2021
Between:

Gandham Venkateswara Rao, S/o.Late Sri G:Narasimha Rao.
Gandham Ram Babu, S/o.Late Sri G.Narasimha Rao.
Gandham Suribabu, S/o.Late Sri G.Narasimha Rao.
Gandham Satyanarayana, S/o.Late Sri G.Narasimha Rao.

 

BONS

...Petitioner

AND

1. The State of Andhra Pradesh, Rep. by its Principal Secretary Revenue (Land
Acquisition) Department A.P. Secretariat, Velagapudi Amaravathi, Guntur
District, AP.

The District Coliector, West Godavari District, Eluru, AP.

The Sub.Collector-cum-Land Acquisition Officer, Narsapur, W.G. District, Andhra
Pradesh.

4. The Tahsildar Narsapur, West Godavari District, AP.

on

...Respondents

Counsel for the Petitioners: K CHIDAMBARAM
Counsel for the Respondents: GP FOR LAND ACQUISITION

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
respondents not to dispossess the petitioners from the land to an extent of Ac.0.12
cents in Sy.No.315/7B, Ac.0.06 cents in Sy.No.316/16 and Ac.0.04 cents in
Sy.No.315/17A of Saripalli Village, Narsapur Mandal, West Godavari District, Andhra
Pradesh, pending disposal of WP No. 6437 of 2021, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
The Court made the following
ORDER:

"Heard the learned counsel for the petitioners and learned Assistant Government Pleader for Land Acquisition, who seeks time to secure instructions in the matter.

However, considering the submission made by the learned counsel for the petitioners that in similar circumstances, interim orders were granted in respect of the very same Award which is challenged in the present writ petition vide orders dated 10.03.2020 in Writ Petition No.5543 of 2020, status quo obtaining as on today with reference to the subject matter property shall be maintained by, all the concerned. & -

Sd/-Ch.V.Subrama rest SECTION OFFICER For a Sarma List along with W.P.No.5543 of 2020." TRAR [TRUE COPY// To wh NN OaFr _ The Principal Secretary Revenue (Land Acquisition) Department A.P.Secretariat, Velagapudi, State of Andhra Pradesh, Amaravathi, Guntur District, AP. The District Collector, West Godavari District, Eluru, AP. The Sub.Collector-cum-Land Acquisition Officer, Narsapur, W.G.District, Andhra Pradesh The Tahsildar Narsapur, West Godavari District, AP.(By RPAD) One CC to Sri. K Chidambaram Advocate [OPUC] Two CCs to GP for Land Acquisition ,High Court Of Andhra Pradesh. [OUT] One spare copy HIGH COURT NJSJ DATED:20/03/2021 LIST ALONG WITH W.P.NO.5543 OF 2020. ORDER WP.No.6437 of 2021 STATUS QUO oy we S17 MAREN wh IE

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Andhra Pradesh High Court - Amravati