Andhra Pradesh High Court - Amravati
Nandina Nagesh Babu, vs The State Of Andhra Pradesh, on 17 February, 2020
Author: M. Satyanarayana Murthy
Bench: M. Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY
Writ Petition No.3572 of 2020
ORDER:
1. This writ petition under Article 226 of Constitution of India is filed, questioning the action of respondent Nos.2 to 5 in proposing to issue house site pattas to weaker sections by changing "bandi daari land" as "gramakantam" in an extent of Ac.0.54 cents in Sy.No.178, Ac.0.11 cents in Sy.No.161, Ac.0.30 cents in Sy.No.146, Ac.0.47 cents in Sy.No.183, Ac.0.11 cents in Sy.No.204, Ac.0.18 cents in Sy.No.218, Ac.0.72 cents in Sy.No.136, Ac.0.65 cents in Sy.No.146, Ac.1.00 cents in Sy.No.129 and Ac.2.50 cents in Sy.No.271 of Duddukuru village, Devarapalli Mandal, West Godavari District, without following due process of law, declare the same as illegal, arbitrary, violative of A.P Revenue Board Standing Orders and Articles 14, 21 and 300-A of Constitution of India, consequently direct the respondents not to assign the land in the survey numbers mentioned above.
2. During hearing, both the counsel for petitioners and respondents fairly conceded that this issue is squarely covered by W.P.No.1065 of 2020, dated 04.02.2020, requested to dispose of this writ petition in terms of W.P.No.1065 of 2020.
3. Recording the submission of both counsel for petitioners and respondents, this writ petition is disposed of in terms of order in W.P.No.1065 of 2020, dated 04.02.2020. The Registry is directed to attach copy of order in W.P.No.1065 of 2020 dated 04.02.2020 to this writ petition. There shall be no costs.
4. Consequently, miscellaneous petitions, pending if any, shall stand closed.
__________________________________________ JUSTICE M. SATYANARAYANA MURTHY Dated 17.02.2020 Rvk