Andhra Pradesh High Court - Amravati
Doddi Showry, vs The State Of Andhra Pradesh, on 8 May, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
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APHC010202852024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3209]
(Special Original Jurisdiction)
WEDNESDAY, THE EIGHTH DAY OF MAY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HON'BLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 11013/2024
Between:
1. DODDI SHOWRY, S/O.APPALA NAIDU, R/O.34-4-55/2,
POST OFFICE STREET, GNANAPURAM, VISAKHAPATNAM
DISTRICT.
2. DODDI RAJESH KUMAR, S/O.PRAKASH, R/O.34-4-55/2,
1/9, POST OFFICE STREET, GNANAPURAM,
VISAKHAPATNAM DISTRICT.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP.BY ITS
PRINCIPAL SECRETARY, ENDOWMENTS DEPARTMENT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE COMMISSIONER OF ENDOWMENTS, GOVERNMENT
OF ANDHRA PRADESH, GOLLAPUDI, VIJAYAWADA,
KRISHNA DISTRICT.
3. SRI VARAHA LAKSHMI NARASIMHA SWAMY VARI
DEVASTHANAM, SIMHACHALAM, VISAKHAPATNAM
DISTRICT, ANDHRA PRADESH, REP.BY ITS EXECUTIVE
OFFICER.
4. THE CHIEF COMMISSIONER OF LAND ADMINISTRATION,
GOVERNMENT OF ANDHRA PRADESH, GOLLAPUDI,
VIJAYAWADA, KRISHNA DISTRICT.
5. THE DISTRICT COLLECTOR, VISAKHAPATNAM DISTRICT.
6. THE REVENUE DIVISIONAL OFFICER, VISAKHAPATNAM,
VISAKHAPATNAM DISTRICT.
7. THE TAHSILDAR, PENDURTHI MANDAL, VISAKHAPATNAM
DISTRICT.
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8. THE DISTRICT REGISTRAR, VISAKHAPATNAM DISTRICT
AT VISAKHAPATNAM.
9. THE SUBREGISTRAR, GOPALAPATNAM SRO,
VISAKHAPATNAM, VISAKHAPATNAM DISTRICT.
...RESPONDENT(S):
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 of Mandamus, or other
appropriate writ, order or direction, declaring the inaction on the part
of the 2nd Respondent in considering the representation dated
14.10.2023 for deletion of the land to an extent of Ac.3.88 cents in
Sy.No.38-B situated at Cheemalapalli Village, Pendunrthi Mandal,
Visakhapatnam District from the purview of prohibited properties list
circulated under Sec.22-(A)(1)(C) of Registration Act as illegal,
arbitrary, unreasonable and violative of Articles 14 and 300-A of
Constitution of India and consequently direct the respondents to
delete the petitioners property in prohibited list under Section 22-
(A)(1)(C) of Registration Act and pass
IA NO: 1 OF 2024
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 may be pleased to direct the 2nd
respondent herein forthwith to consider the representation dated 14-
10-2023 and to initiate the action for deletion of the land an extent of
Ac.3-88 cents in Sy.No.38- B situated at Cheemalapalli Village,
Pendunrthi Mandal, Visakhapatnam District from the purview of
prohibited properties list circulated under Sec.22-(A)(1)(C) of
Registration Act, pending disposal of the writ petition and pass
Counsel for the Petitioner(S):
1. P DURGA PRASAD
Counsel for the Respondent(S):
1. GP FOR ENDOWMENTS
2. GP FOR REVENUE
3. GP FOR REGISTRATION AND STAMPS (AP)
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The Court made the following ORDER:
Heard the learned counsel for the petitioner and the learned
Assistant Government Pleader for Endowments appearing for the
respondents.
2. The grievance of the petitioner in the present writ petition, in
short, is that despite the petitioner making representation dated
14.10.2023 seeking to delete the land to an extent of Acs.3.88 cents
in survey No.38-B of Cheemalapalli Village, Pendurthi Mandal, from
the list of Prohibited Properties under Section 22-A(1)(C) of the
Registration Act, 1908, no action has been taken by the 2nd
respondents so far.
3. As the application of the petitioner is required to be considered
by the 2nd respondent, this Court, without going into the merits of the
matter, is inclined to dispose of the writ petition with a direction to the
2nd respondent to take necessary action on the petitioner's
representation dated 14.10.2023 strictly in accordance with Law,
within a period of three months from the date of receipt of a copy of
this order.
4. With the above direction, the writ petition is disposed of. No
order as to costs. As a sequel, miscellaneous petitions pending, if
any, shall stand closed.
________________________
NINALA JAYASURYA, J
May 08, 2024
vasu
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//TRUE COPY//
To,
1. THE STATE OF ANDHRA PRADESH, REP.BY ITS
PRINCIPAL SECRETARY, ENDOWMENTS DEPARTMENT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE COMMISSIONER OF ENDOWMENTS, GOVERNMENT
OF ANDHRA PRADESH, GOLLAPUDI, VIJAYAWADA,
KRISHNA DISTRICT.
3. SRI VARAHA LAKSHMI NARASIMHA SWAMY VARI
DEVASTHANAM, SIMHACHALAM, VISAKHAPATNAM
DISTRICT, ANDHRA PRADESH, REP.BY ITS EXECUTIVE
OFFICER.
4. THE CHIEF COMMISSIONER OF LAND ADMINISTRATION,
GOVERNMENT OF ANDHRA PRADESH, GOLLAPUDI,
VIJAYAWADA, KRISHNA DISTRICT.
5. THE DISTRICT COLLECTOR, VISAKHAPATNAM
DISTRICT.
6. THE REVENUE DIVISIONAL OFFICER, VISAKHAPATNAM,
VISAKHAPATNAM DISTRICT.
7. THE TAHSILDAR, PENDURTHI MANDAL,
VISAKHAPATNAM DISTRICT.
8. THE DISTRICT REGISTRAR, VISAKHAPATNAM DISTRICT
AT VISAKHAPATNAM.
9. THE SUBREGISTRAR, GOPALAPATNAM SRO,
VISAKHAPATNAM, VISAKHAPATNAM DISTRICT.
10. Two CD Copies
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HIGH COURT
DATED:08/05/2024
ORDER
WP 11013/2024