Andhra Pradesh High Court - Amravati
Bora Appa Rao, vs The State Of Andhra Pradesh on 7 December, 2020
Author: D.Ramesh
Bench: D.Ramesh
THE HONOURABLE SRI JUSTICE D.RAMESH
WRIT PETITION No.23133 of 2020
ORDER:
The Writ Petition is filed under Article 226 of Constitution of India seeking to declare the inaction on the part of the respondent nos.2 and 3 in conducting survey of the land belongs to the petitioners i.e. an extent of AC.2.70centsin Sy.No.37/1,2 and 3 (Old survey no.46/2), an extent of Ac.0.50cents in Sy.No.38/1 and an extent of Ac.1.01cents in Sy.No.38/13,14 and 15 situated at Paradesipalem Village, Chinagadili Mandal, Visakhapatnam District, Andhra Pradesh in spite of application made on 17.8.2020 as illegal, arbitrary and consequently direct the respondent nos.2 and 3 to conduct, demarcate and fix the boundaries of the land of the petitioners.
2. At the stage of admission, the learned Counsel for the petitioners as well as the learned Assistant Government Pleader for Revenue submits that the issue involved in this writ petition is squarely covered by the orders passed by this Court in W.P.No.2674 of 2020 on 19.02.2020. The learned Counsel for the petitioners submits that the General Power of Attorney holder of the petitioners already submitted an F-line application on 17.8.2020 and requested the Court to direct the concerned authorities for considering the application and for passing appropriate orders.
3. Heard both sides.
4. The learned Assistant Government Pleader for Revenue submits that in view of the ratio laid down by the Court in the above said writ petition, the petitioner shall make a F-Line application before the concerned authority and on such application, the concerned authority 2 would consider and dispose of the same. As the General Power of Attorney holder of the petitioners already filed an F-line application on 17.8.2020, the Court may direct the authorities for considering the same and for passing appropriate orders.
5. In view of the same, the writ petition is disposed of at the admission stage with the consent of both sides and as per the ratio laid down by the Court in W.P.No.2674 of 2020 on 19.02.2020 by directing the respondent nos.2 and 3 to consider the F-line application filed on 17.8.2020 by the General Power of Attorney holder of the petitioners and pass appropriate orders within one (1) month from the date of receipt of a copy of the order.
6. Accordingly, the writ petition is disposed of. No costs.
As a sequel thereto, the miscellaneous petitions, if any, pending in this Writ Petition shall stand closed.
Registry is directed to annex a copy of the order in W.P.No.2674 of 2020 dated 19.2.2020.
________________ JUSTICE D. RAMESH Date: 07.12.2020 RD 3 THE HONOURABLE SRI JUSTICE D.RAMESH WRIT PETITION No.23133 of 2020 Dated 07.12.2020 RD