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[Cites 2, Cited by 0]

Andhra Pradesh High Court - Amravati

Rai Krishnaveni vs The State Of Ap on 23 June, 2020

Author: D Ramesh

Bench: D Ramesh

            

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24.Ravada Lakshmi, W/o Simhachalam, Hindu, aged about 50 years, Rio H.No.10-
35, Ayyavaripeta Village, Hio Srihurmam, Gara Mandal, Srikakulam District.

25.Simma Lavanya, W/o Narayana Murthy, Hindu, aged about 44 years, R/o
H.NQ.10-10, Ayyavaripeta Village, H/o Srikurmam, Gara. Mandal, Srikakulam
District.

26.Simma Anuradha @ Radhamma, w/o Vyluntarao, Hindu, aged about 45 years,
R/o H.No. 10-34, Ayyavaripeta Village, H/o Srikurmam, Gara Mandal,
Srikakulam District.

27.Palaboina Lakshmi, , W/o Suryanarayana, Hindu, aged about 49 years, Rio
H.No.10-101, Ayyavaripeta Village, H/o Srikurmam, Gara Mandal, 5rikahulam
District.

28.S5imma Lakshmi, W/o Sriram Murthy, Hindu, aged about 45 years, Rio H.No.10-
11, Ayyavaripeta Village, Elio Srikurmam, Gara Mandal, Srikakulam District.

29, Ravada Lakshmi, W/o Simhachalam, Hindu, aged about 45 years, R/o H.NQ.10-
15, Ayyavaripeta Village, Hio Srikurmam, Gara Mandal, Srikakulam District.

30. Varabati Parvathi, W/o Suryanarayana, Hindu, aged about 45 years, Rio H.No.
10-59, Ayyavaripeta Village, H/o Srikurmam, Cara Mandal, Srikakulam District.

31. tnjarapu Rajeswari, W/o Ramarao, Hindu, aged about 50 years, R/o H.No. 16-
58, Ayyavaripeta Village, H/o Srikurmam, Gara Mandal, Srikakulam District.

32.Gangu Chinnammudu, w/o Adinarayana, Hindu, aged about 48 years, R/o
H.No.10-117, Ayyavaripeta Village, H/o Srikurmam, Cara Mandal, Srikakulam
District.

33. Simma Chinnammudu, w/o Mallesu, Hindu, aged about 59 years , Rio H.No. 10-
116, Ayyavaripeta Village, li/o Srilairmam, Gara Mandal, Srikakulam District.
34. Laveti Lakshmi, W/o Suryanarayana, Hindu, aged about 45 years, Rio H.No. 10-
99A, Ayyavaripeta Village, H/o Srikurmam, Cara Mandal, Srikakulam District.

Petitioners
AND
1. The State of A.P., Rep. by its Principle Secretary (Revenue), Secretariat,
Velagapudi, Amaravathi, Guntur District.
2. The District Collector-cum-Magistrate, Collectorate Compound, Srikallulam,
Srikakulam District.
The Revenue Divisional Officer, Srikakulam.
4, The Tahsildar, Gara Mandal, Srihakulam District.

Lat

.... 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 any writ or direction or order, more particularly in the nature of writ of
mandamus declaring the action of the respondents trying to dispossess the writ
petitioners without issuing any notice or without following due process of law from
the iawful possession and enj nt for an extent of 0-01'Gents of house sites for
each petitioner granted under ,B2' by 4th Respondent on, 01-12- 1999 in Sy. No. 42/8
of Ayyavaripeta Village, H/o Srikurmam, Gara Mandal, Srikakulam District as illegal,
arbitrary, devoid of jurisdiction and violative of principles of natural justice.

|.A No. 1 of 2020 :-

Petition under Order 39 Rule 1 and 2 R/w. Section 151 of CPC praying
that in the circumstances stated in the affidavit filed in support of the Writ Petition,
the High Court may be pleased to restraining the Respondents from illegal
dispossession of the writ petitioners from their respective extent of 0-01 % cents of
house sites for each petitioner granted under DKT by 4" Respondent on 01-12-1999 in
Sy.No. 42/8 of Ayyavaripeta Village, H/o. Srikurmam, Gara Mandal, Srikakulam
District to 3° parties, disturbing or in any manne interfering with the peaceful
possession and enjoyment of the writ petitioners in respect of the aforesaid house
sites without following due process of law, pending disposal of W.P.No. 10316 of
2020, on the file of the High Court.

Contd...3...

 
 

 

- 3

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. V. RAGHU
RAM, Advocate for the Petitioners and of G.P. FOR REVENUE on behalf of
respondents, the Court made the following

ORDER :

-

"Post on 29.6.2020.
Meanwhile, Status-quo shall be maintained in all respects, as on today."

Ae SD/- K. TATA RAQ ASSISTANT REGISTRAR Lhe for ASSISTANT REGISTRAR { {TRUE COPY// To

1.The Principal Secretary, (Revenue), State of A.P., Secretariat, Velagapudi, Amaravathi, Guntur District.

2. The District Collector-cum-Magistrate, Collectorate Compound, Srikallulam, Srikakulam District.

3. The Revenue Divisional Officer, Srikakulam.

4.The Tahsildar, Gara Mandal, Srihakulam District. (Addressee Nos. 1 to 4 by RPAD)

5.Two CCs to the G.P. for Revenue, High Court of A.P., at Amaravati(OUT)

6.One CC to Sri P.V. Raghu Ram, Advocate(OPUC)

7.One spare copy.

TKK HIGH COURT #2020, $ fol TSS W.PNe,