Andhra Pradesh High Court - Amravati
Vaddi Maramma vs State Of Ap on 31 July, 2020
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI- (Special Original Jurisdiction) ' FRIDAY, THE THIRTY FIRST DAY OF JULY, ~~ TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 11320 OF 2020_-- a Between: Vaddi Maramma, W/o Penchalaiah. ...Petitioner AND 1. The State of Andhra Pradesh, Rep Its Principle Secretary, Revenue, AP Secretariate, Velagapudi, Guntur Dist. The District Collector and District Magistrate, YSR Kadapa Dist The Revenue Divisional Officer, Rajampet, YSR Kadapa Dist The Tahsildar, ruamper Mandal, YSR Kadapa Dist. PON ..Respondents Petition under Article 236 'of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue an appropriate writ, order or direction more in the nature of Mandamus declaring the action of the 2nd to 4th respondents high handedly disspossesing the petitioner from the DKT Patta land No.356/87 dated 08.06.1986 without any notice and without following the due process of law of eviction and as per the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 situated at Vattalur(V),H/o Gollavaripally,Pullampet(M),YSR Kadapa Dist Vide Sy.No.2/1B to the extent of 5 acrs or 2.45 Htrs to allot Pedallandariki Illu Scheme which is as illegal, arbitrary, unjust, unconstitutional, violation of Principles of Natural Justice and fundamental Rights Under Art 14,15 ,16,19 and 21 of the Constitution of India and contrary to the procedure contemplated under Law. IA NO: 1 OF 20207 2 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 No. 2nd to 4th Respondents not to dissposses from the DKT Patta land No.356/87 dated 08.06.1986 without any notice situated at Vattalur(V),H/o Gollavaripally, Pullampet(M),YSR Kadapa Dist Vide Sy.No.2/1B to the extent of 5 acrs or 2.45 Htrs to allot Pedallandariki Illu Scheme without following the due process of law . of eviction and as per the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, pending disposal of WP No.11320 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 the order of the High Court order dated 10-07-2020 made herein and upon hearing the arguments of SRI JANARDHANA REDDY PONAKA. Advocate for the Petitioner, and of GR FOR REVENUE for the Respondents, the Court made the following. ORDER:
"Interim orders granted earlier, are extended by eight (8) weeks.
Post after two (2) weeks for filing counter by respondents"..--
ot Sd/- M Ramesh Babu ' ASSISTAN GISTRAR ITRUE COPYI/ Lute For ASSISTANT REGI AR To,
1. One CC to Sri Janardhana Reddy Ponaka, Advocate [OPUC}--
2. Two CCs to GP FOR REVENUE ,High Court Of Andhra Pradesh. [OUT] ----
3. One spare copy AIGH COURT DRJ ~ DATED: 31/07/2020 POST AFTER TWO WEEKS WP.No.11320 of 2020 EXTENSION OF INTERIM ORDER ~ TA oa fete ee Be OE as Ls AON "he NY si 4 Mes "ue fe aa 10 UE