Andhra Pradesh High Court - Amravati
Pathuri Prasad, vs The State Of Andhra Pradesh, on 10 November, 2020
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE soMssion) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISIDICTION) TUESDAY , THE TENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 20836 OF 2020 Between: Pathuri Prasad, S/o. Kotaiah.. Petitioner AND --
The State of Andhra Pradesh,, Rep- by its Principal Secretary, Revenue Department, Secretariat, Velagapudi , Amaravathi, Guntur District. The State of Andhra Pradesh, Rep- by its Principal Secretary, Registration and Stamps Department, Secretariat, Velagapudi , Amaravathi, Guntur District. The District Collector, Guntur District, Guntur. The Joint Collector, Guntur, Guntur District. The Revenue Divisional Officer,, Narasaraopet, Guntur District, The Tahsildar,, Edlapadu Mandal, Dasari Pushpavathi, W/o. Venkata Rama Murthy, R. Agraharam, Nallacheruvu main road, Co-Operative Urban Bank Centre, Guntur. Dasari Eswara Prasad and Panakala Rayudu, S/o. Rajeswara Rao, R. © Agraharam, Nallacheruvu main road, Co-Operative Urban Bank Centre, Guntur Draksharam Seshapaambha,, W/o. Sundara Murthy, Sundaram Stone Crusher, ZA Nallpadu-Perecherla Road, Guntur o © NOwARoO Respondents WHEREAS the Petitioner above named through his Advocate Sri V.S.K Rama Rao 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 a writ order or direction more particularly, one in the nature of Writ of Mandamus, declaring the proceedings of the District level Committee in RC. No. 1885/2017-E5, Dt. 20.01.2019 holding that the respondents 7 to 9 are the owners of the land in respect of an extent of Ac. 2.50 cts of land in Sy. No. 25 out of the total extent of Ac. 10.51 cts which absolutely belongs to the petitioners and directing the 6th respondent to treat and recognize the doted lands as patta lands and incorporate the changes in Re-settlement Register / Diglot and other revenue records since they are in possession for a period of 12 years prior to the stipulated date i.e. 14.06.2017, or more as per Act 10 of 2017 and the proceedings of the 6th respondent in Rc. No. 229/2018- A, Dt. 06.10.2018 making Sub-Division of sy. No. 25 without notice to the petitioner as bad, illegal, arbitrary and contrary to the rules and consequently set aside the same and grant the such other relief or relief's as this Hon'ble Court may deem fit and proper in the circumstances of the case and in the interest of justice AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri V. S. K. Rama Rao Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat, Velagapudi , Amaravathi, Guntur District.
ThePrincipal Secretary, Registration and Stamps Department, State of Andhra Pradesh, Secretariat, Velagapudi , Amaravathi, Guntur District. The District Collector, Guntur District, Guntur. The Joint Collector, Guntur, Guntur District. The Revenue Divisional Officer, Narasaraopet, Guntur District, The Tahsildar,, Edlapadu Mandal, Dasari Pushpavathi, W/o. Venkata Rama Murthy, R. Agraharam, Nallacheruvu main road, Co-Operative Urban Bank Centre, Guntur. Dasari Eswara Prasad and Panakala Rayudu, S/o. Rajeswara Rao, R. Agraharam, Nallacheruvu Main Road, Co-Operative Urban Bank Centre, Guntur oe Nanako ©
9. Draksharam Sesharnambha,, VW/o. Sundara Murthy, Sundaram Stone Crusher, Nallpadu-Perecherla Road, Guntur are directed to show cause either appearing in person OF through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 08.12.2020 on which date the case stands posted for hearing The Court made the following: ORDER Notice before admission.
Learned counsel for the petitioner is permitted to take out personal notice to respondents No.7 to 9 by RPAD and file proof of service in to the Registry. Post after four (4) weeks i.e., on 08.12.2020. | -&# Sd/- Ch. V. Subrahmanya Sarma ASSISTANT REGISTRAR | ee awe newro TNA ITRUE COPY! J For ASSISTANT REGISTRAR To
4. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat, Velagapudi , Amaravathi, Guntur District.
2. ThePrincipal Secretary, Registration and Stamps Department, State of Andhra Pradesh, Secretariat, Velagapudi , Amaravathi, Guntur District.
3. The District Collector, Guntur District, Guntur.
4. The Joint Collector, Guntur, Guntur District.
5. The Revenue Divisional Officer, Narasaraopet, Guntur District,
6. The Tahsildar,, Edlapadu Mandal, .
7. Dasari Pushpavathi, W/o. Venkata Rama Murthy, R. Agraharam, Nallacheruvu main road, Co-Operative Urban Bank Centre, Guntur. 8 Dasari Eswara Prasad and Panakala Rayudu, S/o. Rajeswara Rao, R. Agraharam, Nallacheruvu Main Road, Co-Operative Urban Bank Centre, Guntur
9. Draksharam Sesharnambha,, W/o. Sundara Murthy, Sundaram Stone Crusher, Nallpadu-Perecherla Road, Guntur (1 to 9 by RPAD- along with a copy of petition and memorandum of grounds)
10.One CC to SriV.S.K. Rama Rao Advocate [OPUC]
11.Two CCs to GP for Revenue\,High Court of Andhra Pradesh. [OUT]
12. One spare copy TVR * HIGH COURT DRJ DATED:10/11/2020 NOTICE BEFORE ADMISSION WP.No.20836 of 2020 POST ON 08.12.2020