Andhra Pradesh High Court - Amravati
Patcha Ratnakar Telaga, vs The State Of Andhra Pradesh, on 17 March, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
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: PRESENT:
THE H.N'BLE THE cI
Between: #lif JEi,l',8i, i8iifrHFirluMAR MAHE
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Hanumanrha Rao, Hindu,
Parimpudi
ased 51 years, R/o s-1s88,
District. Village, Koyyaragudem Mandal, west Godavari
Petitioner
1. The State of Andhra,r^r:$n.,.o#"!
by
Department, Secretariat, er"r"r.tni,'6rniurr. its
principat Secretary, Revenue
^ dii,ri",.
colector,, eruru, west'e oJJrlr'ol.",lil,,
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rne 9:1rl:t
ransrrdar,, Janoareddiggf,em Mandar, west codavari
4. The Revenue Divisiinat orfu"r,,,l"ng"i"jdj;;; Diskict.
West Godavari Dis kict.
Respondents
WHEREAS the petitioner above named through
sR PRASAD presented this petition ,"J"i-aii"r" 226hisofAdvocate sRr GANDHAM
praying that in the circumstances stated in the the constitution of rndia
affidavit titeo tnerewitn,'t'rie'ir'ig-h court
may be pleased to issue writ, order, or Direction more particurarry
wRlr oF MANDAMUS - decraring the action of the respondents inone in the iature of
trying to disposes
the petitioner. from the petitioner's property by 3rd respondent under-gurse
impugned.o-ral proceedings of the 2nd and +irr respondents in
of an
R.s. No.6207A an extent
of acres 1-00 cents in Jangareddigu,dem Village and Mandal, west Godavaii District
under Land Acquisition Act w-ith intention to wrongful loss to the petitioner on tne grouno
of 'Government Lands', as illegal, improper, unjust, arbitrary, violative of Article'300-4
and 21 of the Constitution of lndia
AND WHEREAS the High court upon perusing the petition and affidavit filed
herein and upon hearing the arguments of sri GANDHAM sR PRASAD Advocate for
the Petitioner, and GP for Revenue for Respondents 1 to 4 directed issue of notice to
the Respondents herein to show cause as to why this wRlr pETlIoN should not be
admitted.
You viz:
1. The Principal Secretary, Revenue Department, Secretariat, Amaravathi, State of
Andhra Pradesh, Guntur District.
2. The Dishict Collector,, Eluru, West Godavari District.
3. The Tahsildar,, Jangareddigudem Mandal, West Godavari District.
4. The Revenue Divisional Officer,, Jangareddigudem, 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, within four weeks, on which
date the case stands posted for hearing
lA 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 to 3rd
Respondent not to disposes the petitioner from their property, without due course of law
in R.S. Nos. 6201A an extent of acres 1-00 cents in Jangareddigudem- Village and
Mandal, West Godavari District under Land Acquisition Act, pending disposal of
WP No.6524 of 2020, on the file of the High Court.
The Court made the following:
ORDER:
"The counsel for the petitioner appears. lssue notice to the respondents. At this stage, the Government Pleader for Revenue accepts notice on behalfofthe respondents.
Let Andhra Pradesh Bhoodan Yagna Board be joined as a party to the proceeding in the case by the petitioner, to whom notice be issued on payment of process fee within three working days, Necessary amendment be carried out during the counse ofthe day. Let rely be filed by the respondents within four weeks. List the case after four weeks, ln the meantime, looking to the document as issued by the Andhra Pradesh bhoodan Yagna Board, Hyderabad, we direct that status quo in respect of the land in question shall be maintained and the said land shall not be used for the purpose of allotment of house site pattas under Navaratnalu Scheme".
SD/- M.SURYANADTIA REDDY ASSISTANT REGISTRAR //TRUE COPY// FoT ASSISTANT REGISTRAR To, '1 . The Principal Secretary, Revenue Department, Secretariat, Amaravathi, State of Andhra Pradesh, Guntur District.
2. The District Collector,, Eluru, West Godavari District.
3. The Tahsildar,, Jangareddigudem Mandal, West Godavari Diskict.
4. The Revenue Divisional Officer,, Jangareddigudem, West Godavari District.
(Addresses 't to 4 by RPAD- along with a copy of petition and memorandum of grounds)
5. One CC to SRl. GANDHAM SR PRASAD Advocate [OPUC]
6. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUTj
7. One spare copy HIGH COURT HCJ DATED:1710312020 NOTE: LIST AFTER FOUR WEEKS NOTICE BEFORE ADMISSION WP.No.6524 of 2020 STATUS QUO