Andhra Pradesh High Court - Amravati
Vetti Subramanyam vs The State Of Andhra Pradesh, on 15 November, 2023
awe (SHOW CAUSE NOTICE BEFORE ADNUSSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION} WEDNESDAY, FHE FIFTEENTH DAY OF NOVEMBER PW THOUSAND AND TWENTY THREE 'PRESENT: THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPAT! WRIT PETITION NO: 28498 OF 2023 Sahvean: 1. Vet Subrarnanyarn, S/o. Late Vet Sadasivaiah, aged about 58 years, Occ: Culivation, Rio. Rayapedu Sb. _bolony Vilage, KVB Puram Mandal, Tirupaethi Districh, Po 2. Vetti Sadasivaiah ( died), @" Ais Vet Armugarm, SYo. Late VelliSadasivaish, aged abaut 58 years, Com Cultivation, Rio. Rayapedu $.c. Gol tony Village, RYE Puram Mandal, Trupaihi District. aed: : Ee Ql . Patiionars , AND The State of Andhra Pradesh, Rep. by ts Pri. Secretary, Revenus Department, Secretariat, Vi elagapudi, Amaravathi, Guntur Districi-82s020, Andhra Pradesh, The District Collector, Tirupathi, Trupath! District. The Revenues Divisional Officer: Srikslahast Division, Tirupathi District. The Tahsiidar, K V8 Purarn Mandal, Tirupath! District, Karan Govindaswamny, S/o Late & Ramakrishnaiah, Rayapedu Vilage, K VB Puram Mandal, Trupathi Cistriet o OWN . Frespondanis WHEREAS the Petitioners above. named through their Advocate Sri SAV. Muni Reddy, orasenfed this Petition undersdrticie 220 af the Constiidtion of indi ia praying thal in the circumstanass stated in the affidavit fied therewith, the High Court ray be pleased to issue an appropriate Writ, Order or direction: more particularly one in the nature of OWrit of Mandamus', daciaring the hnpugned proceedings of the 3" reapondent, Revenue Divisional Officer, Srikalahasthi, made in D.Dis/D/S38/8078, dated 04.70. 2625 ae Hegal, unjust. arbitrary, contrary io jaw, vdid, viciative of principles of natural justice, without Jurisdiction and accardingly set aside the same and cornmsequa: nily the respondents be directed to cancel the PPB/TD iasued in
favour of Karan Gavindamma, Vio Ramekrishnaiah for the land joan extant of Ac. . 24 cants in Sy No. 108-2 of K © Khandriga Revenue Village, SVB Puram Mandal, irup@ihi District and to grant E Pattadar pass book -cune Title deed Pattadar Pass Book and Tile deeds in respent of the land admeasuring Ac. 0.34 cents | in ny No. 06-2 of RC Khandriga Revenue Villas, KVB Puram Mandal, Tirupathi Distriet, in favour of the petitieners, by upio ading 3 in the 'Web land' forthwith:
AND WHEREAS the High Court OOM perusing the pedHian and affidavit Hed hergin and upon hearing the arguments of Sri GV. Muni Redely, Advocate for the Paiitioner, lsariad GF FOR REVENUE for respondent Nos. '0 4 directed! issue of nates fo fhe Respondents herein ia Show cause as to why this WRIT PETITION should not be admitied. a x mS You wie
4. Ths Preis Secretary. Revenue OsSnariment, Secretariat, Velaganual, Amaravaihi, Guntur Disthet-S2s0s6, Stete of Andhra Praresh.
2. me District GCallectar, TirunathiFrupathi Distr tat, %. The Revenue Divisional Officer, Srikalahaat! Division, Tirupathi District, a & The Tahsiidar, XV 8 Puram Mandal, Tr rupath) Olstrict. Karan: Gayl ndaswa amy, Sig Late K Ramakrshnaiah, Rayanedu Vilage, § V8 Puram Manecal, Tinupathi Dietol are bs and haraby directed to 8 Shaw cause either appearing In persen or through an Advocate, as to why in the clrcumstanies set out in the petition and the affidavit Hed therewith (capy enclosed) this WHIT PETITION shauid not be admitied. on or before 22.17.2023, an which date the case stands posted for hearing.
IANO: 1 OF 2003 Pettion under Seotian 1$7 C&O praying that in the circurnetances stated in the affidavit fled in support of the petition, the Nigh Court may be pleased fo stay 3H further proceedings pursuant to the ¢ dated OF. 70.2022 in D DisffSSS8018 of the Revenue Divisional Officer, Sokal hi, pending dissosal af WE No. 36498 of 2023, an the fle of the High Court The Court made the following QROER:
"Notion before admission.
Learned Assistant Government Pleader for Revenue takes notice on behalf of respondent Nos.1 fod. ~ Post on 22.14.2024 in the Motion List. TH then, an order of status que as or today shall bs maintained. a adi. ul. SRI DEV! ASSISTANT REGISTRAR © NYRUE COPY)! SECTION OFFICER oe" For A ~ Po,
1. The Pri. Secretary, Revenue Department Secretariat, Velagan Ameravathi, Guntur District A2s020, Shans of Andhra Pra sesh é. The District Calleater, Tupathi, Tirupath! Distric Kd 7 Be be oI os he Revenue Divisional Offic er, . Sika aghast! Division, Tirupathi District, The Tahsidar, K VB Puram.Mandal, Tirupathi District, Karani Govindeaswamy, S/o Late & Ramakrishnaiah, Rayapedu Vilage, & VB Puram Manel, Tir upathl Gistvict Gaddrasses Nos. Jie 5 by RPAD- along with & copy of petition and affidavit One CC to SRLS V MUN REDDY Advocate POPUC) Two OCs to OF FOR REVENUE, High Court of Andhra Pradesh. [QUT] One spare copy HIGH COURT RJ DATED TS W2028 POST ON 22.77.2025 IN THE MOTION LIST NOTICE BEFORE ADMISSION WP. No. 28495 of 2025