Andhra Pradesh High Court - Amravati
Thimmareddy Duggi Reddy vs The State Of Andhra Pradesh, on 17 June, 2022
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMABAVATI (SPECIAL ORIGINAL JURISDICTION} FRIDAY, THE SEVENTS ore DAY OF JUNE TWO THOUSAND AND TWENTY TWO 'PRESENT: THE HONOURABLE SRI JUSTICE 0 RAMESH WRIT PETITION NO: 8092 OF 2022 Rehveen: _ Thirimareddy Puss) Reddy, Sfo.T. Rami Reddy ager about 45 years, Rio. iM immed Velage, ihrarnpeta . B .Nodur Mandal YSR Kadaos District . .Pethioner AND 1. The State of Andhra Pradesh, Represented by its Principal Secretary, Revenue Department. AP. Secretarial, Valaganudi, Amarnavati, Guntur (istrict. The District Callector, YSR Kadana/ YSR KRadapa District. The Revenue Divisional OWiner, Bacive! YSR &. Radapa Oratriot The Tahsildar, B.Kodur Mandal YSR Kadana District Tirmareddy Narayana Reddy, Sfo-t henna Reddy, Rfo. Danthalapall, Munnelli Vilage B.Rodur Mandal, YSR Kadapa District oh Be ah » MeSpondents 'Petition under Anicie 2326 af the Co nsfition of india praying that in the crnuristances stated in the affidavit fled herawih, ihe High Court may de pleased fa issue wri, order or orders more parhcularly one in ths nature of Writ of Mandarnus declaring action of the 3° raspandent. in issuing the notice in Ref ROR case Ne. OV2022 Dated 04.02.2022 to the pelitionerfar cancellation of Pattadar Pass Rooks of the petition ers Ignd to an extent of 1.30 Cents ou of fetal fo an extent of Ac. 2.67 Cents in Sy No. 1467, situated af Munnelli Vilage,.B. Kodur Mandal, Y.S.R Kadapa District, without having any jurisdiction is highly 'legal 2 arbitrary and quite contrary fo the wel esiablished feaga! principles fale down iscihe case of Rainamma Vs The Revenue Divisional Officer, reported in 2075 (6) ALD 606 (DB) and aise in violation of Articles 14, 18, 18 anc SOG-A of the Canatitution of-India, set aside the same and consequently direct the 8° respondent not fo enienain any appeal againat the grant of Patladar Pass Books to the petitioner's land to an extent of 1.S0 Cents out of tofal fo an extent of Ac. 2.8% Cents in Sy. No. 1467. silusted abMunnelll Vilage, 5. Sedur Mandal, Y.S.R Kadana District noe iA NO: 1 OF 2022 Petition under Section 151 CPC praying that in the freurstances stated in fhe afiidayd filed in support of the writ petition the High Court slay be pleased to direct the respondents nat io dispassess the peltioner frorn the Jand te an axtent of 7.36 a oe oul of total fo an extent of Ac. 3.617 Ganie in Sy. No. 1467, stueiesd at Munnell Vii B. Kodur Mandal, Y.5.R Kadapa District by suspending the notice in Ref. ROR case NO 04/2022 Dated: 04.03.2022 issued by the 3" respandent, pending dispasal of WP 9092 of 2022, on the fle of the High Caurt. The pation coming on far hearing' dfen perusing the Petition and the affidavit filed in support thereof and upon hearing the arqunents of Sri M Siva Rumay, Advocate for the Fettioner, GP for Revenue for the: Respe onicisnt Nos. 7 to 4, the Court made the follwing; nn ee ORDER:
BAN, . "Higard learned counsel far the. petiianer and Jearned Assistant Government Plsader for Revenue.
Cansidering the submissions - 'made by the learned counsel for the petitioner Inchading the submission with regard to the huisdiction of R3 in entertaining the matter as appeal pursuant to the anquiry of R4 and that the same ig contrary to the ratic laid down in Ratnamma ve. The Revenue Divisional Officer, 2078 (8) ALD 809 (D8), there shall be stay of all further proceedings purauant to the impugned notice dated 04.35.2082 iseued by RS, for a period of sight (8) weeks. List the matter after four (04) weeks, in the meanwhde, lsarnad counsél | the gettioner is permitied fo take out personal notice on RS and fle proof of service in the Registry." 'Sd NM. SURYANADHA REDDY ASSISTANT REGISTRAR
- Ra . a W f =. ? an AYRUE GOPYS (3) SECTION OFFICER Tex, Lente cant co pall . The Princigal Secretary, Revenue Department, State of Andhra Pradesh, A AP, Secretarial, Velagapudi. Amearavatl niur District. The District Collector, YSR Kac Capa. YSR Kadapa District, The Revenue Oivisional Officer, Barvel YS Kadana District The Tahsiidar, B.Kocur Manda fy "OR Kaday pa Distric Timmareddy Narayana Reddy, Sis Chenna f Reddy, Rio. Danthalapalli, Munnelll Vilage B.Rocdur Mandal, ¥SR Kadane District to § by RPAD) One CC to Sr. M Siva Kumar, Advocate FOP: :
Two C208 to GP for Revenue , vr ah Ou Ons spare oopy. a oR ON K aan €9) a SEE £Xs mE ro HERG COURT DR DATED POG e022 ORDER LIST THE MATTER AFTER FOUR (04) WEEKS WP No 9093 of 2022 INTEREM DIRECTION aa ;