Andhra Pradesh High Court - Amravati
Chitimireddy Venkata Rao, vs The State Of Andhra Pradesh, on 19 August, 2020
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI .. (Special Original J 'isdiction) WEDNESDAY, THE NINETEENTH DAY OF AUGUST, TWO THOUSAND AND TWENTY '-PRESENT: THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO - WRIT PETITION NO: 10658 OF 2020 -~ Between: Chitimireddy Venkata Rao, S/o, Sanni babu. Chitimireddy Demudu, S/o. Chandrayya. Chitimireddi Ramu, S/o, Sanni babu. Chitimireddy Sombabu, S/o, Paydithalli Naidu. Chitimireddi Venkata Rao, S/o.Suribabu. AkWN> ...Petitioners 1 to 5 AND The State Of Andhra Pradesh, Represented by its Principal secretary, Department of Revenue, Secretariat, Velagapudi, Amaravathi, AP. The District Collector, Collector Office, Maharanipeta, Visakhapatnam. The Revenue Divisional Officer, R.D.O Office, Anakapalli, Visakakhapatnam. The Thasildar, Devarapalli Mandal, Visakhapatnam District of Andhra Pradesh ..Respondents 1 to 4 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 impugned action of the respondent authorities in deciding to take away the assigned land in S No 465-7 of an extent of Ac 1.68 Cents at Kasipuram Revenue Village, Deverapalli Mandal Visakhapatnam district and for the purpose of allotting house sites to poor persons under Navaratnalu Programme without considering the Appeal and Stay petition filed by petitioners Under Section 4A of A P Assigned Lands Prohibition of Transfer Act 1977 as observed in W.P 2774 of 2020 by Honourerable High Court of AP, and respondent authorities trying to allot house sites to third parties situated in S No 165-7 of an extent of Ac 4.68 Cents at Kasipuram Revenue Village, Deverapalli Mandal Visakhapatnam district as illegal arbitrary unconstitutional and being violative of articles 14, 21 and 300A of the constitution of India and in violation of settled principals of law and consequently direct the respondents not to meddle with the possession and enjoyment of the said property of the petitioners in any respect. 1A 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 respondents to not to issues any house site pattas to third parties situated in S No 165- 7 of an extent of Ac 1.68 cents at Kasipuram Village, Deverapalli Mandal, Visakhapatnam District including dispossession of the petitioners from the said property, pending disposal of WP 10658 of 2020, on the file of the High Court. => WN The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and order of the High Court dated 44-07-2020 made herein and upon hearing the arguments of SRI S SATISH BABU, Advocate for the Petitioners and of GP for Revenue for the Respondents and the Court made the following. ORDER
"Post on 20-8-2020. Interim order granted earlier on 44-7-2020 shall stand extended fora further period of two (2) weeks. Sd/- V. DIWAKAR , ASSISTANT REGISTRAR TRUE COPY!/ For ASSISTANT RE RAR
4. One CC to SRI S SATISH BABU, Advocate [OPUC] 2 Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
3. One spare copy SP To, HIGH COURT RRRJ DATED: 19/08/2020 NOTE: POST ON 20-08-2020 ORDER WP.No.10658 of 2020 EXTENSION OF INTERIM ORDER