Andhra Pradesh High Court - Amravati
Peruru Penchalammmma vs The State Of Andhra Pradesh on 18 August, 2022
Author: D Ramesh
Bench: D Ramesh
" ORR,
[3208 }
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAYATI
{SPECIAL OREMNAL one
THURSDAY, THE EIGHTEEN DAY OF AWo ST,
TWO THOUSAND AND TWENTY T
PRESENT:
TNE NONQURASLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 21797 OF 2082
Batwean: Re
Feruru Penchalammmima, Wie. Labs Narasirhuiu, Aged about 61 years, Oc
Agnculure, Residing al Equvapela, Nadianawada, Sidhout, Sidhout Mandal,
¥SRE Oistrict
«Petitioner
AND
The State of Anchra Pradesh, rep, by § 8 Ps RIP al Secrelary, Revenue
Deparment, Secratariat Bullcings, Vat ve gravali, Gurtur District.
=. The Sub-Registrar, Sadvel Mandal, nis
3. Sarnsiakuru Lakshumma, Win. Raia
Agrigulure, Residing at Doar Naat
viandal, LYSRI Detrick,
4. Vurimi Subdbaras, S/o. Veermah, Agad about SS years, Occ: Bus
Residing at Door, No 12/82, Pappula street, Sadvel town and M
Y¥YSR district.
&. Avideli Sulatha, Wo. Late Subbarayudu, Aged about 48 years, Dec:
SUSHISSS Resid fing at Door No. §-2-241, Sreekrishna Deveraya Nagar,
US
tu nic . sipallty
Badvel iawn and Munic cipally, YSR di
._ Respondents
Petition under Article 226 of the Conatitution of fnella praying that in the
ciroumatanass stated in the affiday i filscd cherewith, the High Court may be
pleased to issue an Borropriaie Wii, Order or direction more partinuarly one in
the nature af Wat of Mandamus aggneved by the action of the respondent Nos
in proceeding to mutate the revenue records and Msuanoe of E-Pattadar Pass
RBook-cun Tile Dead for the land in an extant of Ac.O.84 cents in Sy. No.88¢ and
Acda2 cents in Sy.No.868 of Gunthapalll Vilage fleids, Bacvel Mandal, Y.S.R.
Distink in favour of the respondent No. wilhout adhering to the procedure
envisaged uncer Section § (3) of the Andhra Pradesh Rights in Land and
Patiadar Paes Soaks Act, 1971 and the Rules made theraunder and alsa the well
asiablished legal princinies apart from being violative of the fur Wwament tal and
Constitutional rights quaranieed to the petitioner under Articles 14, 18, 27 ane
300-4 of the Constitution of india and consequantly direct the respondent Naz
not to mutete the revenue recornis and issue the £ ~Pattadar Bass Rool-cum-Tite
Deed in fgveur of the respondent No.3 for the land in an extent of Ac. 0.84 cents
in Sy. No. Sed and Ac.O.4e cents in Sy. No. Ghe of Gunthapall Vidage fieids, Barive!
Mandal, Y.S.R. District pending dispo ogal af the suif in O.9.NO.158 of 2022 an the
He of f the Court of the Prin: cipal Jurion Civil Judge, Badvel Y&R. District.
IA NO: 4 OF 2622
Patiion under Section 181 OPC is filed sraying that in the OPCUMSIEN NES
sisted in ths affidavit fled in support of the writ petition, the High Court may be
pleased fa dyect the respondent Na nef to mufabs the revenue records and
issue E-Patiadar Pass Book-cum-Tils Deed for the land issue fhe E-Paltledar
Pass Gonk-cum-Tihs Desd 5 favour of the reapondant No.3 far the land im an
extem af Ac. 0.94 oenis in Sy.No.864 and AcO.a42 carte in Sy. No.d88 of
Gurthapalll Vilage flelds. Bac fvel Manca, YR. District, in favaur of the
ragpandent No.3 without adi nering ta the orocedure arivisaged under Section 2S)
of the Andhra Fraciesh Rights in Land ane Patiadar Pass Gooks Act, T8274,
pending disnosal of WR No {yay of S082, on the file of the Nigh Cour.
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ORDER
toned uit! further orders, » SY §$ OS * pylerim order graniad earl Post after fwo 2) weeks. Sis. BP. VENKATA RAMANA JOINT REGISTRAR SECTION OFFICER ago Ft fone.
HIGH COU REO De Jd < DATED eNgo22 NOTE: POST AFTER TWO (02) WEEKS < ¢ £ ORDER ¢ ¢ 2 ?
WP No. giy7aF of 2022 interim order axiended