Andhra Pradesh High Court - Amravati
Karri Tataji, vs The State Of Ap on 8 January, 2024
(SHOW CAUSE NOTInE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAY (SPECIAL ORIGINAL JURISDICTION} MONDAY, THE EIGHTH DAY OF JANUARY TWO THOUSAND ANT TWENTY FOUR PRESENT: % THE HONOURABLE SR} JUSTICE Ravi CHEEMALAP AT WRIT PETITION NO: 446 OF 20z4 Between: 1. Karr Tatal, Sfo Karn Rajubabu, Aged. 28 years, RiG.32-33, Kotha Vesdhi, Narasipatnam, Anakapalll Dist 2. GRukka Lovaraju, Slo. Chukka Ramu Naidu. Aged-53 years. Rio. Velamakottury village, Tuni Aandal, E.G. Gistries. 3. Meesala Lakshmaiah, vo. Meesala Haranath, Aged-30 years, Rio.o-d Prashanti Nagar, Balioatian, Narasipainam, Anakapalll Gist, 4. Malle Papa Rao, Sin late Molletl Ching Achari. Aged- 35 years, Rio. 4-153, Prashant Nagar, Ralighaitam, Narasipainam, Anakapailli Dist 5. China Appalanaidu. S/oChina Raminaidu, Aged. 53 years, Ryfa.34-38/3, Ramaraopet, Narasipainam, Anakapalll Dist. S. Meesala Harinath, S/olate Measals Lakshmayys, Aged. 89 years, Rio 2-41, Prashant Nagar, 2° Ward. Babghattam, Narasipainam, Anakapalll Dist Y. Allam Bharathi, Wo. Alam Venkata Saiyanarayana, Aged. 38 years, Rio. 1-12, Gollaveadhi, Agency Laxmipuram Vilage, Golukonda Mandal, Anakagalli District. pooh .. Patitionars AND 1. The State of AP rep. by its Principal Secralary, Revenue Dept, AP. Secretarial, Velagapud, Amaravathi, The District Collector, Anakapalll District, Anakapalli The Joint Collector, Anakapalll District, Anakapalli The Revenue Qlvisional Officer, Narasinatnam, Anakapalli Dist The Tahsildar, Narasipatnam Vilage and Mandal, Anakapalli Dist, The Sub-Registrar, Nars} vainamn, Anakapalli Cistrict On Be os by . Reapondents WHEREAS the Petitioners above named through their Advocate SRI T O PANT KUMAR presented this Petition under Article 226 of the Constitution of img praying that in the circumstances stated in the affidavil Hed therewith, the High Court May be pleased to issue Writ order or direction mare particularly one in the nature of Writ of Mandamus declare the proceedings Issued by the Respondent No.3 vide
Office No. 7803/2023 asa. 13-72-2022 rejecting the request of the petitioners to ce. _Robfying the lands in Sy. No. 280/24 admeasuring an extant of land Ac. 4 .O8 Cents of Ghetlupalli vilage from brohibited properties Hef prepared U/Sec.22-4 list as Hegal, arbitrary pervasive, ulffa-vres and vidlation of Ariicle 14, 27 ang sO5-4 of Constitution of India and Consequently set s side the same. further direct the feaspondent 2 to de-notifying the lends in Sy. No. S8a/34 admeasuring an exient of land Ac.1.08 Cents of Chettupalli village from prohibited properties Hist prepara U/Sec. 22-4 of Registration Act _ AND WHEREAS the High Court ugon berusing the petition and afiidevii fled herain and upon Hearing the arguments of Sn T D PAN KUMAR AGNOSE ate for the Petitioners, and of Governm ai Pleader for Stamos ane Registration for the Respondent Nos.t to 8, directed igaue af notice ta # Respondents herein in show cause as fo why this WRIT PETITION should not be admitted, You vizc pes The Principal Secretary, Revenue Deol, Siete of AP AR Secretariat, Velagapnudi, Ararayathi, .
The Disinet Collector, nie. Lustnicl, Anakapalli The Joint Callectar _ Anakapall Wisingt Anakapalli The Revenue Divisional Officer . Narasinainam, Arakapalll Dist, he Tansidar, Narasipainam Vilage and Mandal |, Anakap aly Diet a The Sub-Registrar, Narsinainam, A Anakapall District, ee 133 te £49 Pus ae ue and hereby dirented io shaw cause ether appearing in person or feene dyacaia, as io why in the clrcumstanoces set out in ue petition and the affiday fited thorewi ih (apy enclosed) this WRIT PETITION 5 show not be sciittedl, on ar before 28 OF. 2084, The Court made the following: ORDER "Notice befors admiasion.
Learned Government Pleader far Sampe & Registration, takes notice for Respondent Nos 1 to §, For instructions, poat on 32.07.2034,"
Sdh-B CHITTE JOSEPH ASSISTANT REGISTRAR #PTRUE COPY J SECTION OFFICER
1. The Principal Secretary, Revenue Oept., State of AP. AP. mecreiariat,' Velagapudi, Amaravathi. s. The Dietricti Collector, Anakape . i Distrent, Anakapall
3. The Joint Collector, Anakapalli District, Anekapalli
4. The Nevenue Divisional OF Cer, Notasioatnn n, Anakapalll Dist. & The Tahsidar, Narasi ipginarn Vilage and Mandal, Anakapalli Dist.
8. The Sub-Registrar, Narsipainam, Anakanalli Dist ich (Addresses 1 to 6 by RPAD-~ along with a cany of patition and Affidavit} *. One CC to SRE T D PANT KUMAR, Advocate fOPUC}
8. Two COs tu GP for Stamps & Registration, High Court of Andhra Prades h. POUT
3. One spare copy OS/O1 (2024 > < HNGH COURT RO, J DATED Post on 22.04 2024 NOTICE BEFORE ADMISSION WE.No 448 of 2024 : shi ees ' 43.47 Sots, ade iA % RS s S S woes Gattert tofittr aN SES)