Andhra Pradesh High Court - Amravati
Avvaru Swamanna, vs The State Of Andhra Pradesh on 12 July, 2022
Author: D Ramesh
Bench: D Ramesh
P3208 } (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE TWELFTH DAY OF JULY TWO THOUSAND AND TWENTY TWO -PRESENT; THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 20025 OF 2022 Between: 1. Avveru Swarnanna, S/o. Late Pedda Pullaiah, Aged about 70 years, Occ: Agriculture, R/o.D.No.4-280, Regada, Guduru Village, Veligedu Mandal, Nandyal istrict. ; Sala Vinay Kumar Gundampati, Svo. G. Pakeeralah, Aged about 41 years, Occ: Agreulture, R/o.D.No.28-1a1A, Harianavada, Nandyal Town and Mandal, Nandyal District. ts .Pethionars AND 1. The State of Andhra Pradesh, Rep., by its Principal Secretary. Revenue Department, Secretariat Bulldings, Velagasud!, Amaravatl. The Joint Collector, Nandyal Cistricl, Nandyal. The Revenue Divisional Officer, Nandyal, Nandyal District. The Tahsidar, Pamulapadu Mandal, Nandyal Cistrict Avvaru Venkata Krishnaiah, Sic. Pedda Pullaiah, Aged about 60 years, Dec: Agriculture, R'o.D.No.4-280, Regada, Guduru Village, Veligodu Mandal, Nandya! Oistrict, or to pa Respondents | WHEREAS the Petitioners above named through their Advocate Sri V R Reddy Aowur presented this Petition under Article 228 of the Constifution of India praying that in the circumstances stated in the aMidavit fled therewith, the High Court may be pleased to issue an appropriate Writ, order or direction more particularly one in the Nature of Writ of Mandarnus declaring the proceedings in RDOKNL.MIS/Q77/2018- SA(C-RDOKRNEL KRNLDEVN), dated 11.05.2018 issued by the respondent No.3 ardering cancellation of the Patiadar Pass Book and Tile Deed for the land in an extent of Ac.O.62 cents in Sy.No.6274A, Maddury Vilage Fields, Pamulapadu Mandal, Nandyal District and the consequential proceedings in RO. P/BA/2022, dated 04.04.2022 issued by the respondent No.4 in refusing to mutate the revenue records and issue the i-Patladar Pass Book and Tie Deads for the same, referring to the proceedings, dated 17.05.2018 as arbitrary, ilegal. contrary to the gronedure envisaged under the provisions of the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1874 and the well established legal principles iaid down in the case of Ratnamma Vs. Revenue Divisional Officer, Oharmavararn, reported in 2075 (8) ALT 228 (DB) part fram deing viclative of the fundamenta! and Constitutional ights guaranteed to them under Articles 14, 18, 27 and 300-A of the Constitution of india and consequently direct the _fespondent No.4 to mutate the Revenue Records and issue the ePatladar Pass Rook cum Tile Deed for the land in an extent of Ac.0.82 cents in Sy. No.627/14 of Madduru Vilage Fields, Parmulapadu Mandal, Nandyal District hy setting aside the proceedings in RDOKNL MIS/377/2018-SA(C}-RDOKANL-ERNLDEVN, daied 11.05.2018 issued by the respondent No.3 and alse the consequential proceedings in RC P/S6/2022, dated U4. D4 2022 issued by the respondent No.4. AND WHEREAS the High Court upon nerusing the petition and affidavit fled herein and upon hearing the arguments of Si VR Reddy Kovvuri, Advocate for the Petitioners and GP for Revenue for Respondent No.1 io 4, directed issue of notice to the Respondent No.S herein to show cause as to why this Writ Petition should not be admitted, You viz Avvaru Venkata Krishnaiah, S/o. Pedda Pullgiah, Aged about 60 years, Ooo Agriculture, P/o.0.No.4-280, Regada, Guduru Village, Veligodu Mandal, Nandyal District. .
'"apyffis ares be and hereby directed ta shaw cause either appea4ing in person or through an Advocate, as fo why in the Piroumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, within four Weeks.
JANO: 1 OF 2022 Petition uncer Section 184 CPC is fled. or aying g that in the circumstances stated in the affidavit fled In support of the writ pefifion, the High Goaurt may be glaased fo diveet the respondent No.4 to reconsider the request of the peidioner No.2 for mutation of the Revenue Records and issuance of the ¢-Patfadar Pass Boak and Tite Deed for the land in an extent of Ac.0.52 cents in Sy. No.@87/1A of Madduru Vi lage Fields, Pamuapadu Mandal, Nandyal District, by suspending the proceedings in RDOKNL. MIS/S77/2018-SA(C)-RDOKRNL-KRENLDEVN dated 17.05.2018 issued by fhe respondent Na and also the consequential proceed! ings i in ROPR6/2022, dated 04.04.2022 issued by the respandent No.4, panding disposal af WP No.20028 of 2082. on the Ae of the High Court.
Phe Court made the following: ORDER "Notice to the raspandent No Learned counsel for the petitioner/s is permitted to take out personal notice on the respondent No.8, through RPAD and file praof of service. Poat after four (04) weeks.
Meanwhile, stalus quo a8 on today shall be maintained by both the parties." | . Sidi T MADHAV ASSISTANT REGISTRAR TRUE COPY)! SECTION OFFICER {. The Principal Secretary, Revenue Department, Secretariat Buildings, Velagapudi, Arnaravadl, State of Andhra Praciesh. The Joint Collector, Nanelyal District, Nandyal.
3. The Revenue Divisional Cffioar, Nandya! , Nandyal District
4. The Tahsitdar, Pamulanadu Mandal, Nandyal District. (Addressee Not to 4 by RPAD) Awaru Venkata Krishnaiah, Sfo. Pedda Pullaigh, Aged about 60 years, Geo Agriculture, Rio. D.No 4-286, Regada, Guduru Village. Vellgodu Mandal, Nandyai _ District. (oy RPAD- slong with a copy of petition and affidavit}
8. One CC io SAVR Reddy Kovvun, Advacate [QPUC] ¥. Two OCs to GP for Revenue, High Court Cf Andhra Pradesh, fOUT] 8 One spare copy x HIGH COURT ORG DATED: 12/07/2022 POST AFTER FOUR (04) WEEKS:
NOTICE BEFORE ADMISSION WP.No. 20028 of 2022 STATUS-QUO