Andhra Pradesh High Court - Amravati
Padigineti Mahesh vs The State Of Andhra Pradesh on 12 January, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT)
FRIDAY, THE TWELFTH DAY OF JANUARY,
TWO THOUSAND AND TWERTY FOUR
PRESENT:
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPAT!
{A No. 1 OF 2024
IN
WP NO: 1062 OF 2624
Retween
Padigineti Mahesh, Sia Rammohan, aged about 34 years. Rio Gudipalipadu
vilage, Nellore Rural Mandal, SPSR Nellore District,
Petitioner
AND
}. The State of Andhra Fradesh, Rep by its Princinal Seeratary, Revenue
Deparinent, Secretarial Bulldings, Velagapudl, maravath Guntur District.
2, The Distict Mollector, SPSR Nellore District at Nello
4. The Revenue Divisional Officer, Nellore, er SR Nelle lore s District,
4. The Tahsidar, Nelore ural Mandal, Nellore, SPSR Nellore Distict.
.. Respondents
Gaunsel for the Pefitionar SR) P.GANGA RANG REDDY
Counsel for fhe Respondent Nas. t fo 4:GP FOR REVENUE (AP)
Patton under Section 157 CPC is filed pray! ng that in the circumsiances stated
in the affidavit Med in support of the pefiion, the High Courl may be nieased | to ract
ee 4 respandent net to allotfearmark the Donka/oath paramboke covered by
No. 168 of Gudipaiipadau village for burial ground, pending disposal of WR No. To62
of: 2024, on the fle of the High Court.
The Court made the following
ORDER:
"Heard learned counsel for the petitioner. Learned counsel for the petHioner submitted that, tie subject land is classified as Donka/Rasta. Now the authorities are contemplating fo convert the same into burial ground. W the said action is allowed fo materialize, there whl not be free access to the petitioner's agricultural lands, thereby Haffects the righis of the petitioner.
He further submitted that, the revenue authorities cannot change the classification of the land without there being any notification ft is a settled principles of law.
Taking the submissions into consideration in order to adjudicate the grievance, whether any land conversion has been made by the revenue authorities by issuing appropriate notification, a detailed counter is required to be invited, as such, this Court, as an interim measure, is Inclined fo pass the folowing order.
THE 09.02.2024, Status Quo obtsining as on today shall be maintained with regard to the subject property."
Sd. 8. ONTPT) JOSEPH ASSISTANT REGISTRAR AS DRE ee ATRUE COPYH co.
SECTION OFFICER needle The Principal Seeretary, State of Andhra Pradesh, Revenue Depariment, Seeoretarial Buldings, Valagapud: avaihy Guntur [istrict
2. The District Callactor, SPSR Nelic Q str inf at Nellore. 2 The Revenue Divisional Officer, Nellore, SPSR Netiore Drstrict.
4. The Tahsidar, Nello ore Rural Mandal, Nellore, SPSR Nedore District. fAridressee Nas. ° i fa 4 by RPAD} & One OC to SRL P GANGA RAMI REDDY Advocate JOPUC]
8. Two 0s te GP EOR REVENUE (AP), High Court of Andhra Pradesh. (OUT!
7. One spare "COPY.
HIGH COURT RO yd DATED 2012024 MOTE: POST THE MATTER ON 09,02. 2124 ORDER LANOA OF 2024 iN WP No. f062 af 2024 STATUS QUO