Andhra Pradesh High Court - Amravati
Kaduru Naveen Kumar vs .The State Of Andhra Pradesh on 17 November, 2020
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE SEVENTEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 17727 OF 2020 Between: Kaduru Naveen Kumar, S/o Chandra Reddy, Hindu, aged about 31 years, Occu: Cultivation, R/o Matherimitta Village, Chilamathuru Post, VaradaiahPalem Mandal, Chittoor District. .. Petitioner AND 1. The state of Andhra Pradesh, Rep by its Principal Secretary Revenue Department, At Secretariat, Amaravathi, Andhra Pradesh. The District Collector, Chittoor District at Chittoor The Tahsildar, Varadiahpalem Mandal, Chittoor District. Kaduru Vanitha, W/o Kaduru Chandra Reddy, Hindu, aged about 43 years, Occu: Housewife, R/o Matherimitta Village, Chilamathuru Post, VaradaiahPalem Mandal, Chittoor District. 5. Kaduru Chandra Reddy, S/o Late L Rami Reddy, Hindu, aged about 53 years, Occu: Cultivation, R/o Matherimitta Village, Chilamathuru Post, VaradaiahPalem Mandal, Chittoor District. 6. KaduruCharan Raj, S/o Kaduru Chandra Reddy, Hindu, aged about 23 years, Occu: Cultivation R/o MatherimittaVillage, Chilamathuru Post VaradaiahPalem Mandal, Chittoor District. 7. Pariche Reddy Thella, S/o Late T Raja Sekhara Reddy, Hindu, Aged about 41 years, Occu: Cultivation, R/o D-No 2-22-108/1, Flat No 204, Sri Sai Residency, Vijay Nagar colony, Kukatpally, Hyderabad-500072. wn ...Respondents WHEREAS the Petitioner above named through his Advocate Sri CH B R P Sekhar presented this 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 an appropriate Writ, Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 3rd respondent in proceeding to mutate the name of 7th respondent as pattadar and possessor of land adm Ac 3-69 cents in RS No 208/ 1C of Chilamathuru village, Varadaiahpalem Village, Chittoor District in revenue records and not to issue E-passbook to him without issuing notice to the petitioner and without conducting enquiry as contemplated under the provisions of A.P. Rights in land and pattadar passbook Act,1971 as illegal, arbitrary, and violation of Article 14 of Constitution of India and consequently direct the 3rd respondent to give opportunity to the petitioner to submit objection and consider his objections before passing any order on the application submitted by 7th respondent for mutation and issue of E-Passbook to him in the interest of justice. AND WHEREAS the High Court upon perusing the petition and affidavittmemorandum of grounds filed herein and upon hearing the arguments of Sri CH B R P Sekhar, Advocate for the Petitioner, directed issue of notice to the Respondent Nos.4 to 7 herein to show cause as to why this WRIT PETITION should not be admitted. . You viz: 4. Kaduru Vanitha, W/o Kaduru Chandra Reddy, R/o Matherimitta Village, Chilamathuru Post, VaradaiahPalem Mandal, Chittoor District. 2. Kaduru Chandra Reddy, S/o Late L Rami Reddy, R/o Matherimitta Village, Chilamathuru Post, VaradaiahPalem Mandal, Chittoor District. 3. KaduruCharan Raj, S/o Kaduru Chandra Reddy, R/o MatherimittaVillage, Chilamathuru Post VaradaiahPalem Mandal, Chittoor District. 4. Pariche Reddy Thella, S/o Late T Raja Sekhara Reddy, R/o D-No 2-22-108/1, Flat No 204, Sri Sai Residency, Vijay Nagar colony, Kukatpally, Hyderabad- 500072. Are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted. The Court made the following: ORDER:
"Notice to Respondents 4 to 7.
Petitioner Counsel is permitted to take out personal notice on respondents 4 to 7 though RPAD and file proof of service in the Registry.
Post after three (03) weeks."
Sd/- K.JAGAN MOHAN [TRUE COPYI/ To,
4. Kaduru Vanitha, W/o Kaduru Chandra Reddy, R/o Matherimitta Village, Chilamathuru Post, VaradaiahPalem Mandal, Chittoor District. 2 Kaduru Chandra Reddy, S/o Late L Rami Reddy, R/o Matherimitta Village, Chilamathuru Post, VaradaiahPalem Mandal, Chittoor District. 3 KaduruCharan Raj, S/o Kaduru Chandra Reddy, R/o MatherimittaVillage, Chilamathuru Post VaradaiahPalem Mandal, Chittoor District.
4. Pariche Reddy Thella, S/o Late T Raja Sekhara Reddy, R/o D-No 2-22-108/1, Flat No 204, Sri Sai Residency, Vijay Nagar colony, Kukatpally, Hyderabad- 500072 (1 to 4 by RPAD- along with a copy of petition and memorandum of grounds) One CC to Sri. CH B R P Sekhar, Advocate [OPUC] Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT] One spare copy.
NON MSB HIGH COURT DR,J DATED:17/11/2020 ORDER POST AFTER THRE (03) WEEKS NOTICE BEFORE ADMISSION WP.No.17727 of 2020 "mo: