Ponnana Venkateswara Rao vs The State Of Ap on 17 November, 2023

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Andhra Pradesh High Court - Amravati

Ponnana Venkateswara Rao vs The State Of Ap on 17 November, 2023

IN THE HESH COURT OF ANDHRA PRADESH AT AMARAY A)
(SPECIAL ORIGINAL JURISDICTION) :
FRIDAY ,THE SEVENTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY THREE
'PRESENT: S
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 29862 OF 2023

Hetween:
Ponnang Venkateswara Rao, S/o. Late FonnanaAppalaswamy, Aged about 39
years, a ONGS46/14, DAR Nagar Kothapaler, Gopalapatnam,
Visakhapainan .
..Pativioner
AND
1, The State of Andhra Pradash, Rep by its Principal Seoretaiy, Endowments
Deparment. A-P Secretariat, Velagapudi, "Amaravati, Surtur District.
s. Stete of Andhra Pradesh, Rep. by ffs Principal Seerstaly, Municipal
Administration anc Urban Development Depariniant, Secretariat, Velagapuci,
~ Amavarathi, Guntur Distrost,

S. The Commissioner, Endawments Department, GeUapudi, Vilayawada,

4. The Deputy Commissioner of Endowments, Visakhanainam.

5. Greater Visakhapatnam Muniol 'pal Corporation, Rep. by lis commissioner.
§. Town planning officer Zone-!, GV.M.C, Greaier Visakhapainam Munis cipal

morparation, Visakhapain an.
Respondents

Fetiion under Article 228 of the Constitullan of India praying thef in the
crcumstances stated in the affidavit fied therewith, the Hi ih Cour say be pe ased
fo ISSLie a wrt of mandamus or any other appropriate writ or direction declaring the
ach oo oF the respondents | in tying te di (SPOSSAss the petitioner fram- land of an sxtent
AC.0.80 cents and Ac.0.20 cents situated In Sy. No. 1698/1 of Venkatapuram village,
Vicalthapainan Man ndal, Virakhanainam Distriel without following due process of law
as dlagal, arbitrary and in violation of principles of natural justice besides violative of
A. 4004 of constitution of India and consequantly direct the respondents not io
interfere with petifioners possession of sublect land

iA NO: 4 OF 2023

Pstition under Section 157 of CPO is fled sraying that in the SUCLUNSISNCRS
stated in the affidavit fled in support of the petition, the High Court may be pleased
to direct the respondents not fo digpnssess the aes from his land of an exierd
Ac.0.80 sents and Act.20 cants situated in Sy.No. 168/14 of Venkatapuram village
Visakhapatnam mandal, Vi sakhapatnam District, Pond Hng disposal of WP 28862 of

SLVR

O25, on the Me of the High Court.

The Peldian Coming on for hearing, upon perusing the Petition and the
affidavit Hed in support thereaf and upon hearing the arguments of SRE KANAKALA
DEVE PRASANNARUIMAR Advanate for the FPelitioner, and of GP aS
ENDCAYMENTS, for the Ressondeant Nos.1,3 & 4, and of GP FOR ie CPs
ADMUNISTRAT) ON & & URBAN DEVELOPMENT f for the Respondent No.2, and of | SRI

RUMADHAVA REDDY, Standing Counse) for the Respondent nos.6 & 8, fhe Court

made the following
ORDER:

Heard the isarned counsel for the petitioner.

Learned Assistant Government Pisader for Endowments, while opposing the grant of interim order, seeks time to gat written inetructions i the matter.

At his request, Ist on 24.94.2029 In the Motion List Meanwhils, no ooermive action in respect of the subject matter property shall be rasorted to.

Sdi-M.SRINIVAS ASSISTANT REGISTRAR ATRUE COPY! 7 SECTION OFFICER

1. The Principal Sec maaty. State of Ancihra Pradesh, Endowrnents Deosriment. AP, Secretariat, v 'eke nuch, Armaravall, Guntur District, The Frincipal Seure ary, Slate of Andhra Pradesh, Munis inal Acrranisivalign and Urban Gey velopme! mt Department, Secretariat, Velagapudl, - Arriavaraih, Guritur District.

The Commi ssioner, Endowments Ospartment, Gollanudi, Viayawada Tre | Deputy Cornissionar af Enid owes. Visakhapatnam. The Cormissig ner, Greater Visakhapairarnn Municipal Cornoration, vi sakhapaingm District Yawn planning officer fone-], GV MC, Greater Visakhapatnam Municipal corporation, Vi sakhapat 1a. Addresseos {fo § by READ} One CC to SRE RANAKALA DEVI PRASANNARLUMAR Acvooate [OP UCI ore GO io SRG, SMADHA VA REDDY, Stan fing Counsel [OPLC) Pwo Gts fa GP FOR ENDOWMENTS \H gh aur of Andhra Pradesh, POUT] OQ. Fwo OCs fo GP FOR MUNIDISAL ADM iN STRATION & URBAN DEVELDPMENT, High Court of Andhra Pr adesh HOUT] V1 One spare copy BSR 5 S&S ra het ire Be ta aH hs 18S CAD ood HIGH COURT NUS.

DATED: P74 2023 LIST ON 24.47.2023, IN THE MOTION LIST x y NOTE:

ORDER WP. No 28888 of 2025 z & i .

ts a a 2 te 344 Ie z

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Andhra Pradesh High Court - Amravati