Andhra Pradesh High Court - Amravati
Irropothula Mattesu Mattaiah vs The State Of Ap on 17 March, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
AN'
f ,:st
(sHow CAUSE
NOTTCE BEFORE ADMtSStON) o \il/
IN THE HIGH COURT OF ANDHRA PRADESH :: AMAR
TUESDAY, THE SEVENTEENTH DAY OF IVARCH," *
TWO THOUSAND AND TWENTY .-
: PRESENT:
THE HON'BLE THE CHIEF JUSTICE JITENDRA KUMAR MAHESHWARI -
WRIT PETITION NO: 6464 OF 2020 -'
Between:
lrr{pothula lVlattesu @ Mattaiah, S/o Late Yohan, Aged 38 years, Occ Cultivation, R/o
H.No 1, Mian Road, Godiganuru Village, Chagalamarri Mandal, Kurnool District.
Petitioner/s
AND
'1
. State of Andhra Pradesh, Rep. by its Principal Secretary to Govt., Revenue
Department, Secretariat, Velagapudi, Guntur.
2. District Collector,, Kurnool District
3. Revenue Divisional Officer, Nandyal Division, Kurnool District.
4. Tahsildar, Chagalamarri Mandal, Kurnool District.
5 lrripothula Yacob, S/o Late Yohan, Aged 40 years, Occ . Cultivation, R/o HNo '1 ,
ltlran Road, Godiganuru Village, Chagalamarrr Mandal, Kurnool District.
Res po ndenUs
WHEREAS the Petitioner above named through his/her Advocate tt/ SOLOtt4ON
RAJU presented this Petition under Article 226 of the Constitution of lndia 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
[/andamus declaring the action of the respondent Nos. 3 and 4 in trying to dispossess
the petitioner from lands admeasuring Ac. 0.33 cents in survey No. 153/la and an extent
of Ac. 0.37 cents in survey No . 15312a of Godiganuru Revenue Village, Chagalamarri
Ivlandal, Kurnool District for assigning the same to landless poor persons without
following due process of law, as illegal, irregular, without jurisdiction, arbitrary, violative
of Articles 14,21 and 300-4 of Constitution of lndia and consequently direct the
Respondent No . 4 not to dispossess the Petitioner from his lands without following due
process of law
AND WHEREAS the High Court upon perusing the petition and affidavit filed
herein and upon hearing the arguments of Sri M SOLON/ON RAJU Advocate for the
Petitioner, and of GP FOR REVENUE for Respondents 1 to 4 directed issue of notice to
the Respondent No.5 herein to show cause as to why this WRIT PETITION should not
be admitted.
You viz:
lnipothula Yacob, S/o Late Yohan, Aged 40 years, Occ . Cultivation, R/o HNo .1, il/ian
Road, Godiganuru Village, Chagalamarri [/andal, Kurnool District.
are directed to show cause either appearing in person or through an Advocate, as to
why in the circumstances set out in the petition and the affidavit filed therewith (copy
enclosed) this WRIT PETITION should not be admitted, within four weeks on which date
the case stands posted for hearing
The Court made the following:
ORDER:
"Sri M.Soloman Raju, Advocate appearing for the petitioner. Learned Government Pleader for Revenue accepts notice for the respondents and seeks time to file reply in the matter.
Let reply be filed by the G.P. for Revenue appearing for respondents 1 to 4 within four weeks.
lssue notice to Respondent No.S on payment of process fee, within a week, returnable in 4 (four) weeks.
List after 4 (four) weeks".
itl;il..[HTt'JGIsrRAR //TRUE COPY// For ASSISTAN T REGIS TRAR To, 1 lrripothula Yacob, S/o Late Yohan, Aged 40 years, Occ . Cultivation, R/o HNo .1, [\/ian Road, Godiganuru Village, Chagalamarri [\4andal, Kurnool District. (by RPAD- along with a copy of petition and memorandum of grounds)
2. One CC to SRI M SOLOMON RAJU Advocate [OPUC]
3. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT]
4. One spare copy HIGH COURT HCJ DATED:1710312020 NOTE: LIST AFTER FOUR WEEKS NOTICE BEFORE ADMISSION WP.No.6464 of 2020