Andhra Pradesh High Court - Amravati
Smt Garimella Swaroopa Rani vs State Of Ap on 6 January, 2021
Author: D Ramesh
Bench: D Ramesh
ro ! 3208 | IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI | ee (SPECIAL ORIGINAL JURISDICTION) ro) WEDNESDAY, THE SIXTH DAY OF JANUARY, oe TWO THOUSAND AND TWENTY ONE _ :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 25691 OF 2020 Between: Smt Garimella Swaroopa Rani, W/o Bala Srinivasa Rao, R/o. Yanamala Kuduru, Penamaluru Mandal, Krishna District. ...Petitioner AND 1. The State of Andhra Pradesh, Department of Revenue, Rep.by its Principal Secretary, Secretariat Buildings, Amaravathi, Guntur District. The District Collector/Joint Collector, Guntur, Guntur District. The Revenue Divisional Officer, Guntur, Guntur District. The Tahasildar, Phirangipuram Mandal, Guntur District. Sri Yerrapogu Sambaiah, S/o. Sriramulu, R/o. Pondugalla Village, Amaravati Mandai, Guntur District. akwn ...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 or an order or direction more particularly one in the nature of writ of Certiorari to call for the records relating to and leading up to the proceedings in ROR CASE D.DIS.NO.633/2019-A dated 12-12-2019 passed by the 3% respondent and as confirmed in proceedings in Rc.No.449/2020-D5 dated 15-12-2020 passed by the 24 respondent and to quash the same as the same is without jurisdiction, illegal, arbitrary, violative of principles of natural justice and violative of the provisions of the A.P. Rights in Land and Pattadar Pass Books Act, 1971 apart from being violative of Articles 14, 21 and 300A of the Constitution of India. IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the Hign Court may be pleased to suspend the proceedings in ROR CASE D.DIS.NO.633/2019-A dated 12-12-2019 passed by the 3" respondent and as confirmed in proceedings in Rc.No.449/2020-D5 dated 15-12-2020 passed by the 2" respondent in respect the land admeasuring Ac.2.19cents situated in D.No.140/B of House Ganesh Village, Phirangipuram mandal, Guntur District, pending disposal of WP 25691 of 2020, on the file of the High Court. 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.Sai Surya Teja, Advocate for the Petitioner and GP for Revenue for the Respondents, the Court made the following. ORDER:
"Post on 19.01.2021 in Motion List. In view of the Division Bench Judgment reported in 2015 (5) ALT 228, there shall be an interim suspension of impugned orders for a periog of four (4) weeks. Sd/-K.TataRao ASSISTANT REGISTRAR SECHON OFFICER For ASSISTANT REGISTRAR IITRUE COPY// fo,
--_ ak WN CN ® MM The Principal Secretary, Department of Revenue, Secretariat Buildings, Amaravathi, Guntur District, State of Andhra Pradesh. The District Collector/Joint Collector, Guntur, Guntur District. The Revenue Divisional Officer, Guntur, Guntur District. The Tahasildar, Phirangipuram Mandal, Guntur District. Sri Yerrapogu Sambaiah, S/o. Sriramulu, R/o. Pondugalla Village, Amaravati Mandal, Guntur District. (Addresses 1 to 5 by RPAD) One CC to Sri. P.Sai Surya Teja, Advocate [OPUC] Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT] One spare copy HIGH COURT DRJ DATED:06/01/2021 NOTE: POST ON 19-01-2021 IN MOTION LIST ORDER WP.No.25691 of 2020 INTERIM DIRECTION