Penumatsa Suryanarayan Raju, vs The State Of Andhra Pradesh on 5 October, 2020

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Andhra Pradesh High Court - Amravati

Penumatsa Suryanarayan Raju, vs The State Of Andhra Pradesh on 5 October, 2020

Bench: J K Maheshwari

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
(SPECIAL ORIGINAL JURISDICTION)

MONDAY, THE FIFTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY --

> PRESENT :
THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI ~ -

WRIT PETITION NO: 308 OF 2020 -
Between:

Penumatsa Suryanarayan Raju, S/o. Venkataraju,
Ayanapudi Bala Saraswathi, W/o. Satyanarayanaraju,
Uddaraju Ramakumari, W/o. Ragadvita Sivarama Varma,
Datla Gandhiraju, S/o. Venkata Ramaraju,

Datla Venkata Krishnam Raju, S/o. Venkata Ramaraju
Indukuri Vijaya Lakshmi, W/o. KasiViswanadha Raju,
Penumatsa Ramalakshmi, W/o. Kanaki Ramaraju,
Penumatsa Devi,, D/o. Janaki Ramaraju,

OANOABRWAN >

Petitioners
AND

1. The State of Andhra Pradesh, Rep.by Principal Secretary, Revenue Department,
Secretariat Building, Velagapudi, Amaravati, Guntur District.

The District Collector, Visakhapatnam.

The Revenue Divisional Officer, Visakhapatnam.

The Tahsildar, Visakhapatnam Rural Mandal, Visakhapatnam City.

PON

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 notice in Form-ll, Dt.20.07.2018 issued by the office of the 4th
respondent to the petitioners as illegal, arbitrary and violative of Articles 14 and 300 of
the Constitution of India and further direct the respondents to delete the lands of the
petitioners to an extent of Ac.1-98 cents and Ac.1-99 cents of land in Sy.No.182/2 and
182/3 respectively of Paradesipaiem Village, Visakhapatnam Rural Mandal,
Visakhapatnam District from the prohibited list of properties under 22-A of the
Registration Act, 1908;

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 direct
the respondents to delete the lands of the petitioners to an extent of Ac.1- 98 cents and
Ac.1-99 cents of land in Sy.No.182/2 and 182/3 respectively of Paradesipalem Village,
Visakhapatnam Rural Mandal, Visakhapatnam District from the prohibited list of
properties under 22-A of the Registration Act, 1908, pending disposal of WP 308 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 the order of the High Court dated 28/01/2020 &
40.02.2020 made herein and upon hearing the arguments of SRI MOTUPALLI VIJAYA
KUMAR Advocate for the Petitioners, GP FOR REVENUE for the Respondents, the
Court made the following.

ORDER:

(Taken up though video Conferencing) Heard learned counsel for the parties. Interim order passed earlier shall remain in operation until further orders. immediately on resumption of physical hearing, the case be listed for further orders. : , Sd/- Ch. V. Subrahmanya Sarma ASSISTANT REGISTRAR {TRUE COPY//! © For ASSISTANT REGISTRAR To,

4. One CC to Sri Motupalli Vijaya Kumar, Advocate [OPUC]

2. Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT]

3. One spare copy Cnr HIGH COURT HC,J DATED:05/10/2020 ORDER WP.No.308 of 2020 INTERIM ORDER EXTENDED

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Andhra Pradesh High Court - Amravati