Andhra Pradesh High Court - Amravati
Lakamsani Venkatarao vs The State Of Andhra Pradesh on 21 February, 2024
IN THE HIGH COURT OF ANDHRA PRADESH ::
AMARAVATI
(Special Original Jurisdiction)
[3332]
WEDNESDAY ,THE TWENTY FIRST DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 14 OF 2024
Between:
1. LAKAMSANI VENKATARAO, S/o Harinadh, Aged 56 years, R/o
D.No.1-54, Near Bus Stand, Mallavaram Village, Chagallu
Mandal, East Godavari District.
2. Lakamsani Bhaskara Rao,, S/o Subba Rao, Aged 50 years, R/o
D.No. 1-90, Venkataeswara Swamy Temple back side,
Mallavaram Village, Chagallu Mandal, East Godavari District.
3. Chitturi Venkateswara Rao,, S/o Veera Venkata Rao, aged 39
years, R/o D.No.2-17, Mallavaram Village, Chagallu Mandal, East
Godavari District.
4. Lakamsani Sathyanarayana,, S/o China Venkatarathnam, Aged
65 years, R/o D.No. 1-69/1, Main Road Veedi, Mallavaram
Village, Chagallu Mandal, East Godavari District.
5. Boppana Srinivas,, S/o Apparao, Aged 56 years, R/o D.No. 1-15,
Kottapeta, Mallavaram Village, Chagallu Mandal, East Godavari
District.
6. Eedpuganti Subbarao,, S/o Surya Rao, Aged 52 years, R/o
D.No.2-12, Post Office Street, Mallavaram Village, Chagallu
Mandal, East Godavari District.
7. Amar Chand Lakamsani,, S/o Bapiraju, Aged 42 years, R/o
D.No.1-25, Kotha peta, Mallavaram Village, Chagallu Mandal,
East Godavari District
8. Lakamsani Srinivasa Rao, S/o Ramarao, Aged 52 years, R/o
D.No.2-42/3, Main Road, Mallavaram Village, Chagallu Mandal,
East Godavari District.
9. Korupu Kailasa Naga Hymavathi,, W/o K. Venkataraju, aged 56
years, R/o D.No.1-12, Main Road, Mallavaram Village, Chagallu
Mandal, East Godavari District.
10. Chitturi Varalakshmi,, W/o Veera Venkatarao, Aged 60 years,
R/o D.No.2-14, Ramalayam Street, Kothapeta, Mallavaram
Village, Chagallu Mandal, East Godavari District.
11. .Karuturi Sri Divya,, W/o Satish, Aged 35 years, R/o D.No.9-93,
Gadde Vari Street, Near Water Tank, Gowripalli, Mallavaram
Village, Chagallu Mandal, East Godavari District.
12. Koduri Harshitha,, D/o Kasi Gangadhara Rao, Aged 27 years,
R/o D.No.3-1, Main Road, Mallavaram Village, Chagallu Mandal,
East Godavari District.
13. .Atchanta Chakradhararao,, S/o Achanta Lakshmana Murthy,
Aged 54 years, R/o D.No.2-78, Sangayagudem, Devarapalli
Mandal, East Godavari District.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, The State of Andhra
Pradesh, Rep. by its Principal Secretary, Revenue Department,
Secretariat Buildings, Velagapudi, Amravati, Andhra Pradesh.
2. Chitturi Venkateswara Rao, S/o Veera Venkata Rao, aged 39
years, R/o D.No.2-17, Mallavaram Village, Chagallu Mandal, East
Godavari District.
3. Lakamsani Sathyanarayana, S/o China Venkatarathnam, Aged
65 years, R/o D.No. 1-69/1, Main Road Veedi, Mallavaram
Village, Chagallu Mandal, East Godavari District.
4. Boppana Srinivas, S/o Apparao, Aged 56 years, R/o D.No. 1-15,
Kottapeta, Mallavaram Village, Chagallu Mandal, East Godavari
District.
5. Eedpuganti Subbarao, S/o Surya Rao, Aged 52 years, R/o
D.No.2-12, Post Office Street, Mallavaram Village, Chagallu
Mandal, East Godavari District.
6. Amar Chand Lakamsani, S/o Bapiraju, Aged 42 years, R/o
D.No.1-25, Kotha peta, Mallavaram Village, Chagallu Mandal,
East Godavari District.
7. The District Collector, O/o District Collector,
Rajamahendravaram, East Godavari District.
8. The Revenue Divisional Officer, Kowur Division, East Godavari
District.
9. The Tahsildar, Chagallu Mandal, East Godavari District.
10. The Commissioner, Endowments Department, Gollapudi, Krishna
District.
11. The District Endowment Officer, Raja mahendrava ram. East
Godavari District.
12. Srivenkateswara SwamyTemple, Mallavaram Village, Chagallu
Mandal, East Godavari District, rep. by its Inspector,
Endowments Department, Tadepaligudem, West Godavari
District.
...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 a Writ, Order or direction more particularly one in the nature of Writ of Mandamus, declaring the common endorsement in Rc.No.777/2023/D/T/ Resurvey, dt.20.11.2023 issued by the 4th respondent at the instance of other respondents as illegal, arbitrary and run contrary to the R.S.R. vide Collectors D.Dis.2333-35, dt.22.05.1935 and granted Ryotwari pattas vide Tqi R.dis 239-35, dt.30.06.1935 and also in violation of principals of natural justice and consequently that the Honble may be pleased to set aside the endorsement in Rc.No.777/2023/D/T/Resurvey, dt.20.11.2023 issued by the 4th respondent and pass such 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 to suspend the endorsement vide Rc.No.777/2023/D/T/Resurvey, dt.20.11.2023 issued by the 4th respondent pending disposal of the Writ Petition before this Hon'ble Court, and pass such other order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case, pending disposal of the above writ petition and to pass such IA NO: 2 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 to direct the respondents not to dispossess the writ petitioners form- the land in Sy.No.il2 and its sub-divisions 1 to 17 of Mallavaram Village, Chagallu Mandal, East Godavari District pending disposal of the Writ Petition before this Honble Court, and pass such Counsel for the Petitioner(s):SRI. DEVI PRASAD MANGALAPURI Counsel for the Respondents: GP FOR REVENUE The Court made the following:
Await notice.
Post on 13.03.2024.
Counters, if any, by the official respondents, in the meantime. Interim order earlier granted is extended for a further period of six (06) weeks.
JUSTICE RAVI CHEEMALAPATI RR