Varanasi Jyothi vs State Of Ap on 19 March, 2021

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Andhra Pradesh High Court - Amravati

Varanasi Jyothi vs State Of Ap on 19 March, 2021

Bench: Ninala Jayasurya

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction)
FRIDAY, THE NINETEENTH DAY OF MARCH TWO THOUSAND AND TWENTY On
:PRESENT: :
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

WWRIT PETITION NO: 11361 OF 2020

Between: OPS, --
Varanasi Jyothi, W/o Dr. Gourisankar Rao, Age. 50, R/o D.No.31-60, Madarabanda
Street, Bobbili, Vizianagaram District, Andhra Pradesh State.

Petitioner
AND

1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, Secretariat Building, Vellagapudi, Guntur District
The District Collector, Vizianagaram
The Revenue Divisional Officer, Parvathipuram, Vizianagaram District
_ The Tahasildar, Bobbili Mandal, Vizianagaram District.

RON

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 a suitable writ, order or direction more particularly one in the nature of writ of
Mandamus declaring the high handed action of the Respondents in attempting to
dispossess the petitioner from the land in Patta No.817, in Sy.No.141-3, total extent of
Ac2.57 cents of dry land situated at Mettavalasa Grampanchayat Village, Bobbili
Mandla, Vizianagaram District for the purpose of house sites under the scheme of
Pedhalandariki Illu without following due process of law as illegal, arbitrary and violative
of principles of natural justice and also violative of Article 300-A of the Constitution of
India and consequently direct the Respondents not to interfere with petitioners land
admeasuring Ac.2.57 cents of dry land covered by Sy.No.141-3, situated at Mettavalasa
Grampanchayat Village, Bobbilli Mandal, Vizianagaram District;

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 not to disposses the Petitioner from his land admeasuring Ac.2.57
cents covered by Sy.No.141-3, situated at Mettavalasa Grampanchayat Village, Bobbilli
Mandal, Vizianagaram District without following due process of law, pending disposal of
the Writ Petition No.11361 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI.P.RAMESH BABU
Advocate for the petitioner and of learned Government Pleader for Revenue for
Respondents, the Court made the following.

ORDER:

(taken up through video conferencing) Registry is directed to verify and put up counter-affidavit stated to have been filed by learned Assistant Government pleader for Revenue appearing for the respondents, on record. To, nbr NOAPRWN Lit the matter after three weeks for filing reply. interim order, passed earlier, is extended by eight weeks. Sd/- U. SRI DEVI ASSISTANT REGISTRAR (n-

HTRUE COPY// For ASSISTANT REGISTRAR The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat Building, Vellagapudi, Guntur District The District Collector, Vizianagaram The Revenue Divisional Officer, Parvathipuram, Vizianagaram District The Tahasildar, Bobbili Mandal, Vizianagaram District. (1 to 4 by RPAD) One CC to SRI.P.RAMESH BABU Advocate [OPUC] Two CCs to GP FOR REVENUE, High Court Of Andhra Pradesh. [OUT] One spare copy Np HIGH COURT NJS,J DATED:19/03/2021 NOTE: POST AFTER THREE WEEKS ORDER WP.No.11361 of 2020 INTERIM ORDER EXTENDED 29 MAR 2021

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Andhra Pradesh High Court - Amravati