Andhra Pradesh High Court - Amravati
Kori Bandeppa vs The State Of Andhra Pradesh on 18 October, 2024
1
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P.No.23387 of 2024
PROCEEDING SHEET
Sl.No DATE OFFICE
ORDER NOTE
01. 18.10.2024 GRKP, J
Heard Sri V.Sai Sri Harsha, learned
Counsel appearing on behalf of Sri P.Nagendra
Reddy, learned Counsel for the Petitioner and Sri
Arjun Chowdary, learned Assistant Government
Pleader for Revenue.
2. The impugned order is passed by the
Respondent No.3 bearing Rc.F.331/2024 dated
26.09.2024 (Ex.P1). Having gone through the said impugned order, particularly the observations and the findings of the Revenue Divisional Officer from Page Nos.6 to 9 of the impugned order, this Court deems it appropriate to order a police investigation into the role of the then Tahsildar and other officers involved, whether any fraud or manipulation of record has been committed by any of the officers.
3. In this view of the matter, the Director General, CB CID is directed to seize the record pertaining to this particular land, investigate and submit a report to this Court within three weeks from today.
4. Registrar (Judicial) is directed to communicate a copy of this order to the Director General, CB CID. Upon receipt of the order, the 2 Director General, CB CID is directed to appoint an Officer who is not below the rank of the Superintendent of Police to investigate into the matter and submit a report in a sealed-cover through the Registrar (Judicial) within the time mentioned herein above.
5. Post on 15.11.2024.
________ GRKP, J VTS