Andhra Pradesh High Court - Amravati
Sala Venkata Seetharama Swamy, vs The State Of Andhra Pradesh, on 1 September, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI eee (SPECIAL ORIGINAL JURISIDICTION) wes f TUESDAY, THE FIRST DAY OF SEPTEMBER ex?' TWO THOUSAND AND TWENTY © A : PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO: 13603 OF 2020 --" Between: Sala Venkata Seetharama Swamy, S/o. Late Venkata Surya Rao, aged about 55 years, R/o. Velamavari Street, Bobbili, Vizianagaram District. Petitioner AND 4. The State of Andhra Pradesh, rep. by its Principal Secretary, Revenue Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh. The District Collector, Viziznagaram District, Vizianagaram. The Sub-Collector / Revenue Divisional Officer, Parvathipuram, Vizianagaram District. 4. The Thasildar, Bobbili Mandal, Bobbili, Vizianagaram District. oN 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 an appropriate writ, order or direction, more particularly one in the nature of Writ of Mandamus, declaring the action of the Respondent No.4, the Thasildar, Bobbili Mandal, Vizianagaram District in trying to dispossess the petitioner from the land (Tank) in S.No.63, admeasuring Ac.2.66 Cents of Mallammapeta Village of Bobbili Mandal, Vizianagaram District covered by Rythwari Patta, Dt 27.10.1959, issued by the competent authority under the A.P.Inam Abolition and conversion into Rythwari Act, 1956, in favor of the late father of the petitioner Sala Venkata Surya Rao as illegal, arbitrary, against the Principles of Natural Justice, unreasonable and violation of the fundamental rights guaranteed to the petitioner under Articles 14, 21 and 300-A of the Constitution of India . , IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the Respondent No.4, the Thasildar, Bobbili Mandal, Vizianagaram District and his Officials not to dispossess the petitioner from the land (Tank) in S.No.63, admeasuring Ac.2.66 Cents of Mallammapeta Village of Bobbili Mandal, Vizianagaram District covered by Rythwari Patta, Dt: 27.10.1959, issued by the competent authority under the A.P.inam Abolition and conversion into Rythwari Act, 4956, in favor of the late father of the petitioner Sala Venkata Surya Rao, pending disposal of WP No.13603 of 2020, on the file of the High Court. The petition coming on for hearing and upon perusing the petition and affidavit filed herein and order of the High Court dated 41-08-2020 made herein and upon hearing the arguments of Sri GORLE GOPALAKRISHNA Advocate for the Petitioner, and of GP FOR REVENUE for the Respondents, the Court made the following ORDER:
ssistant Government Pleader for Revenue, list At the request of learned A ter-affidavit.
the matter after four (4) weeks, for filing coun nded for a period of Interim orders granted on the earlier occasion are exte eight (8) weeks. :
Sd/- V. DIWAKAR AS ASSISTANT REGISTRAR For ASSISTAN To, RLE GOPALAKRISHNA Advocate [OPUC]
4. One CC to SRI GO f Andhra Pradesh. [OUT]
2. Two CCs to GP FOR REVENUE, High Court 0 3, One spare copy TVR é HIGH COURT NJSJ DATED:01.09.2020 NOTE: LIST AFTER FOUR WEEKS WP.No.13603 of 2020 STATUS QUO EXTENDED