Andhra Pradesh High Court - Amravati
Addanki Subramanya Achari, vs The State Of Andhra Pradesh, on 3 March, 2021
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY ,THE THIRD DAY OF MARCH TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA 1.A No. 1 OF 2021 IN WP NO: 4300 OF 2021 Between: Addanki Subramanya Achari, S/o. late Sri Ramulu, .. Petitioner (Petitioner in WP 4300 OF 2021 on the file of High Court) AND 4. The State of Andhra Pradesh,, Rep. by its Principal Secretary, Panchayat Raj Department, A.P. Secretariat, Velagapudi, Guntur District. The District Collector,, Prakasam District, Ongole. The Revenue Divisional Officer,, Addanki, Prakasam District. The Tahsildar,, Addanki, Prakasam District. Addanki Parvathanjaneyulu,, S/o. Late Sri Ramulu, Aged about 60 years, R/o. Old Damavaripalem, Addanki. akwWN ...Respondent(s) (Respondents in-do-) Counsel for the Petitioner : SRI M. R. S. SRINIVAS Counsel for the Respondent Nos.1 to 4 :GP FOR REVENUE Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to suspend the wrong entries made in the 1B register in favour of the 5'" respondent in respect of Ac. 0.46 cents in Sy.No. 540 instead of showing Ac. 0.29 cents and also in respect of Ac. 0.021/2 cents in Sy.No. 204, Ac. 0.15 cents in Sy.No. 167/1 and Ac. 0.05 cents in Sy.No. 68/1 of Addanki Nagar Panchayat, Prakasam District contrary to the A.P. Rights in Land and Pattadar Passbook Act, 1971 and rules made there under, pending disposal of WP No. 4300 of 2021, on the file of the High Court. The court while directing issue of notice to the Respondents herein to show cause as to why this application should not be complied with, made the following order.(The receipt of this order will be deemed to be the receipt of notice in the case). ORDER:
Heard the learned counsel for the petitioner and learned Assistant Government Pleader for Revenue, appearing for respondent Nos.1 to 4 who placed written instructions in the matter. The grievance of the petitioner in the present writ petition is that before affecting changes in the revenue records in favour of the 5" respondent, no notice was issued.
A perusal of the written instructions placed before this Court discloses that the mutations were made in favour of the 5" respondent basing on the unregistered Partition Deed and there is no mention about the issuance of any notice to the petitioner before affecting mutations. In such view of the matter, there shall be a interim suspension as prayed for.
Sd/- T. MADHAVI ASSISTANT REGISTRAR TRUE COPY// For ASSISTANT REGISTRAR To = CNA TRWN TVR The Principal Secretary, Panchayat Raj Dep A.P. Secretariat, Velagapudi, Guntur District artment, State of Andhra Pradesh The District Collector,, Prakasam District, Ongole. The Revenue Divisional Officer,, Addanki, Prakasam District. The Tahsildar,, Addanki, Prakasam District. Addanki Parvathanjaneyulu,, S/o. Late SriR Addanki. (1 to 5 by RPAD) One CC to Sri M. R.S. Srinivas, Advocate [ Two CCs to GP for Revenue, High Court of One spare copy amulu,R/o. Old Damavaripalem, OPUC] Andhra Pradesh. [OUT] HIGH COURT NJSJ DATED:03/03/2021 LIST AFTER THREE WEEKS ORDER
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