Andhra Pradesh High Court - Amravati
Vallala Venkateswara Rao, vs The State Of Andhra Pradesh, on 17 March, 2020
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
[ 2607 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) TUESDAY, THE SEVENTEENTH DAY OF MARCH TWO THOUSAND AND TWENTY :-PRESENT: THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY [s f Wt WRIT PETITION NO: 6278 OF 2020 Between: 4. Vallala Venkateswara Rao, S/o. Bajaraiah, Aged about 48 Years, Occ. Business, R/ o. No. D.No. 15, Velpuru Village, Atchampeta Mandal, Guntur District. 2. Vallala Mangamma, W/o. Venkateswara Rao, Aged about 44 Years, Occ. House Wife, R/o. No. D.No. 15, Velpuru Village, Atchampeta Mandal, Guntur District. Petitioners AND 4. The State of Andhra Pradesh, Rep. by its. Pri. Secretary, Revenue Department, Secretariat, Velagapudi, Amaravati. The District Collector, Guntur District at Guntur. The Revenue Divisional Officer, Atchampeta Mandal, Guntur District. The Tahsildar, Atchampeta Mandal, Guntur District. Bon 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 order or direction, more particularly, one in the nature of Writ of Mandamus, declaring the action of the Respondents and their officials in trying to dispossess the Petitioner and trying to interfere into the Petitioners possession, over the land admeasuring AC 20.43 cents, in Sy. No. 473-31B8, Velupuru Village, Atchampeta Mandal, Guntur District, as illegal, arbitrary, violation of Principles of Natural Justice, violation of Articles 14, 19(1)(g), 21 and 300A of the Constitution of India; '1A 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 not to dispossess the Petitioner from his land admeasuring AC 20.43 cents, in Sy. No. 173-3B8, Velupuru Village, Atchampeta Mandal, Guntur District, pending disposal of WP 6278 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 upon hearing the arguments of SRI.P.S.P.SURESH KUMAR Advocate for the petitioners and of learned AGP FOR REVENUE for Respondents, the Court made the following. ORDER:
At the request of learned A.G.P. to obtaining instructions, post after three. (03) weeks.
Till then, there shall be an interim direction to the respondents not to dispossess the petitioners from the subject property. SD/- A Surya Prakash Rao DEPUTY REGISTRAR Il TRUE COPY // -
SECTION OFFICER To, NOOR wh SRL The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravati. The District Collector, Guntur District at Guntur. The Revenue Divisional Officer, Atchampeta Mandal, Guntur District. The Tahsildar, Atchampeta Mandal, Guntur District. (1 to 4 by RPAD) One CC to SRI.P.S.P.SURESH KUMAR Advocate [OPUC] Two CCs to GP FOR REVENUE, High Court Of Andhra Pradesh. [OUT] One spare copy