Andhra Pradesh High Court - Amravati
Tenali Ram Prasad Rao vs The State Of Andhra Pradesh, on 17 December, 2020
Author: D Ramesh
Bench: D Ramesh
[ 32087] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE SEVENTEENTH DAY OF DECEMBER, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE DRAMESH ~~ WRIT PETITION NO: 24281 OF 2020 Between: fs Wo 4. Tenali Ram Prasad Rao, S/o Chenchaiah, aged about 62 years, R/o Manubotu~~ Village and Mandal, SPSR Nellore District. 2. Kosuru Prasad, S/o Sri Ramulu, Aged about 44 years, R/o Manubolu Village and Mandal, SPSR Nellore District. 3. M.Srinivasulu, S/o Rosaiah, Aged about 64 years, R/o Manubolu Village and Mandal, SPSR Nellore District. 4. Paruchuri Arunamma, W/o Ravindra Babu, Aged about 43 years, R/o Manubolu Village-and Mandal, SPSR Nellore District. ...Petitioners AND 1. The State of Andhra Pradesh, Revenue Department, Rep. by its Principal Secretary Revenue Department, Secretariat, Velagapudi, Guntur District. The District Collector, Nellore, SPSR Nellore District. The Tahsildar, Manubolu Mandal, SPSR Nellore District. Manubolu Gram Panchayat, Rep by its Panchayat Secretary, Manubolu Mandal, SPSR Nellore. 5. The Assistant Executive Engineer, Irrigation Section, Water Resource Department, Manubolu, SPSR Nellore District. PON ...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 Writ, order or Orders more particularly one in the nature of a Writ of Mandamus declaring the action of the respondents in interfering with peaceful possession and enjoyment of petitioners houses and shops bearing assessment Nos. 1130, 1230, 626 and 603 of Manubolu village and mandal, SPSR Nellore District, as illegal, arbitrary and unconstitutional and consequently direct the respondents not to dispossess the petitioner from their houses and shops of Manubolu village and Mandal, SPSR Nellore 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 respondents not to demolish the houses and shops of the petitioners bearing assessment Nos. 1130, 1230, 626 and 603 of Manubolu Village and Mandal, SPSR Nellore District without following due process of law in the interest of justice, pending disposal of WP 24281 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 V.Sivaprasad Reddy, Advocate for the Petitioners and GP for Revenue for the Respondent Nos. 1 to 3 and Sri V.Vinod K Reddy Standing Counsel for the Respondent No.4 and GP for Irrigation for the Respondent No.5, the Court made the following. ORDER:
"Sri V.Vinod K Reddy takes notice on behalf of 4" respondent. Government Pleader for Irrigation appearing for respondent NO.5 sought time to get instructions. .
Post on 24.12.2020 in the motion list. Meanwhile, respondents are directed not to dispossess the petitioners 2 from the subject property, without following due process of law." To, on M S20 2N® ft Sd/- V. DIWAKAR , ASSISTANT REG (STRAR ITTRUE COPY!/ / ALY Aly For ASSISTANT REGISTRAR _ The Principal Secretary Revenue Department, Revenue Department, Secretariat, Velagapudi, Guntur District, State of Andhra Pradesh. The District Collector, Nellore, SPSR Nellore District. The Tahsildar, Manubolu Mandal, SPSR Nellore District. _ The Panchayat Secretary, Manubolu Gram Panchayat, Manubolu Mandal, SPSR Nellore.
The Assistant Executive Engineer, Irrigation Section, Water Resource Department, Manubolu, SPSR Nellore District. (Addresses 1 to 5 by RPAD) One CC to Sri. V.Sivaprasad Reddy, Advocate [OPUC] Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT] Two CCs to GP for Irrigation, High Court of AP [OUT] One CC to Sri V.Vinod K Reddy, Standing Counsel [OPUC]
0.One spare Copy HIGH COURT DRJ DATED:17/12/2020 ORDER WP.No.24281 of 2020 INTERIM DIRECTION