Andhra Pradesh High Court - Amravati
Pinnamaraju Savitramma vs The State Of Andhra Pradesh on 29 July, 2021
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (SPECIAL ORIGINAL JURISDICTION) eZ THURSDAY , THE TWENTY NINETH DAY OF JULY TWO THOUSAND AND TWENTY ONE i : 'PRESENT: SS THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY \ WRIT PETITION NO: 14626 OF 2024 Between: Pinnamaraju Savitramma, W/o Rama Krishna Raju AND Petitioner 1. The State of Andhra Pradesh, rep by its, Principal Secretary, Revenue Department, Secretariat Buildings, Velagapudi, Amaravthi, Guntur District. The District Collector, Visakhapatnam, Visakhapatnam District. The Revenue Divisional Officer, Visakhapatnam, Visakhapatnam District. The Thasildar, Paradesipalem, Mandal, Madhuwada area, Visakhapatnam. Oh 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, order or direction more particularly one in the nature of WRIT OF MANDAMUS declaring the action of respondents in insisting the petitioner to vacate from her agricultural land property admeasuring an extent land A.c.1.20 cents in Survey No. 156/3 situated in Paradesipalem Village , Visakhapatnam, A.P. State, as illegal, irregular, irrational, without any authority of law and violative of provisions under Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 and offends Articles 14, 21 and 300-A of Constitution of India and consequently direct the respondents not to interfere in any mariner with her possession over the said properties iA NO: 1 OF 2021 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 direct the respondents not to interfere with the petitioner possession over the agricultural land property admeasuring an extent land A.c.1.20 in Survey No. 156/3 situated in Paradesipalem Village, Visakhapatnam, A.P. State, pending disposal of WP 14626 of 2021, 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 Suresh Kumar Routhu Advocate for the Petitioner and of GP for Revenue, Advocate for the Respondents, the Court made the following. ORDER:
For getting instructions and for filing counter, list on 04.08.2021. in the meanwhile, Status quo obtaining as on today shall be maintained. Sd/- T. MADHAVI ASSISTANT REGISTRAR . ow For ASSISTANT REGISTRAR {TRUE COPY! To The Principal Secretary, Revenue Department, State of Andhra Pradesh Secretariat Buildings, Velagapudi, Amaravthi, Guntur District. The District Collector, Visakhapatnam, Visakhapatnam District. The Revenue Divisional Officer, Visakhapatnam, Visakhapatnam District, The Thasiidar, Paradesipalem, Mandal, Madhuwada area, Visakhapatnam. (1 to 4 by RPAD) One CC to Sri Suresh Kumar Routhu, Advocate [OPUC] Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT] One spare copy HIGH COURT MSMJ DATED:29/07/2021 ORDER WP.No.14626 of 2021 LIST ON 04.08.2621