Andhra Pradesh High Court - Amravati
Bomma Bapiraju vs The State Of Andhra Pradesh on 4 December, 2020
Author: D Ramesh
Bench: D Ramesh
[ 3208 ] (SHOW CAUSE NOTICE BEFORE ADMISSION IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) FRIDAY, THE FOURTH DAY OF DECEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 2743 OF 2020 Between: Bomma_ Bapiraju, S/o.Lakshmi Narayana, Hindu, Aged about 71 ; Occupation:Cultivation, R/o.Lakshminarayana Dev Pet (LND Pet), Polavaram Mandal, West Godavari District. Petitioner AND 1. The State of Andhra Pradesh, represented by its Principal Secretary, Revenue Department, Secretariat Buildings, Amaravathi. The District Collector, West Godavari District, at Eluru. The Revenue Divisional Officer, Jangareddy Gudem, West Godavari District. The Tahsildar, Polavaram Mandal, West Godavari District. Sk.Phakir Saheb, S/o.Madina Saheb, Aged about 65 years, Muslim, R/o.Lakshminarayana Dev Pet (LND Pet), Polavaram Mandal, West Godavari District. awn Respondents
WHEREAS. the Petitioner above named through his Advocate Sri.Venkateswarlu Chakkilam presented this 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 a writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the order passed by the 4th respondent, dt.7.01.2020 rejecting the application of the petitioner for correction of online record in respect of the property of an extent of Ac.4.77 cts. in RS. No.574/1 of LND Pet without assigning any reasons despite the order passed by the 4th respondent dt.19.12.2019 holding that the petitioner is the owner and possessor and enjoyer of the said property as i legal, arbitrary, unreasonable besides being violative of Article 300(A) of Constitution of India and consequently direct the respondents to mutate the name of the petitioner in online record as pattadar and enjoyement of an extent of Ac.4.77 cts. in RS No.574/1 of LND Pet Village, Polavaram Mandal, West Godavari District;
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri.Venkate swarlu Chakkilam Advocate for the Petitioner and GP for Revenue, for Respondents, directed issue of notice to the Respondent No.5 herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
Sk.Phakir Saheb, S/o.Madina Saheb, R/o:Lakshminarayana Dev Pet (LND Pet), Polavaram Mandal, West Godavari District.
are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted before 05.01.2020, on which date the case stands posted for hearing.
THE COURT MADE THE FOLLOWING ORDER:
Notice to respondent No.5. Government Pleader for Revenue takes notice on behalf of respondents 1 to 4.
Learned counsel for the petitioner is permitted to take out personal notice on respondent No.5, through RPAD and file proof of service. Learned Government Pleader submits that parawise remarks were approved and awaiting for counter, thereby seeks time. Post after four (04) weeks. SD/-K.JAGAN MOHAN DEPUTY REGISTRAR ITTRUE COPY// SECTION*'OFFICER To,
1. Sk.Phakir Saheb, S/o.Madina Saheb, R/o.Lakshminarayana Dev Pet (LND Pet), Polavaram Mandal, West Godavari District. (by RPAD- along with a copy of petition and affidavit) One CC to Sri.Venkateswarlu Chakkilam Advocate [OPUC] Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT] One spare copy F mon Ss , / HIGH COURT DRJ DATED:04/12/2020 NOTE: POST AFTER FOUR (04) WEEKS NOTICE BEFORE ADMISSION WP.No.2743 of 2020 DIRECTION