Andhra Pradesh High Court - Amravati
Thogarakunta Shakur Basha vs The State Of Ap on 29 November, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
& Re iS yoo 3209] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI Special Original Jurisdiction} TUESOAY, THE TYENTY NINETH DAY OF NOVEM ee TWO THOUSAND &ND TWENTY TAO (PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO 38779 OF 2022 =o Thags Snakur Basha, Sie Hussain Sab Aged about 35 Years, Rio S27, Nabiabad, Thambaliagendh! Vii Atiuy Mandal, YSR Kadapa Distinct, AP. Pefitfonar AND node Pradesh, Reg. by tis Pancipal Secretary, Revenue i, Vel i, Amaravath, Guntur District. eg apy at 93 Neb a ~ Kadana Diatricl, AP al Offear Radvel, ¥SR Kadane a Distiet AP. SR Radanpa Di LAP, YY 3 The Revenue The Tahadcder : . } : Smt. Thogarakunta, Na hunat thurdss, WY. fasul Aged Unkrawn, ; thy Cot Be fo BQ ~ && at Any . Kadapa District, AP-S1580% ye os 3 £2. ae g a Rand "Th "yy Sa ASE iE Rio. Thambaliaganodhi Vilage, Atlu Respondents Feition under Aricie 236 of the Donatiution of Inch js fied praying eee a un : S Ste atari in the atidavil fi fei therewith, the Hi gh Court may be oles ~ 'der or direchon more paricularly ome in the nature of the writ ¢ "A i C > cal H far the records and quash the mipugned Order vide Ref 3 ROR C S2 dated Te 10. 20282 passed by the 4ih Respondent, gq the uP ns fo the Petio » Ris nd ade reas Huated in Survey No.3 Ur ey No. 342-8 af 4 han 298. "ath tur Man da AP and ihereby resuming the S dtloner's land, purporhed fy basing ral/Pattion fed by the Oth respandent under Sectlan (9) of ROR Act, after dediari } ing the < SAME BS garbirary 3 without i igdictian, colorable exercise af power, suntrary io the sFovisinns af 'Andhra Pradesh Rights in Land and Pattadar Pass Books Aci 1874, judgment of this Han'hie Hig jh Gaur in Ratrianura Vs. The Revenue Divisional Officer, Dharmavaramn, Ananthapur Distical and Ore' reporied 8 EOTOQIALD SUS(DE) besides being violative of Articles Jd, 2) and SOA of Constitution of Indie. % Sat porn 3 & _B oo road 3. % " ifs g 2 & B - ee, Prd race B 7. ug. ---- he Kadapaf Dist at tot, eye IA NO: 1 OF 2022 Petition under Section 151 CPC: is filed praying that in the circumstances Stated in the affidavit filed in support of:the writ petition, the High Court may be pieased to suspend the operation of the impugned order dt.12.10.2022 passed by the 4th Respondent vide Ref. ROR Case No.54/2022, pending disposal of the Writ Petition No. 36179 of 2022, 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 dated 08.11.2022 and upon hearing the arguments of SREN.SAI PHANINDRA KUMAR, Advocate for the Petitioner and learned Assistant Government Pleader for Revenue for Respondent Nos.1 to 5, the Court made the following. ORDER:
"Learned AGP seeks further time to secure instructions in the matter. List after two (2) weeks in the Motion List. interim orders granted on the earlier occasion are extended by four (4) weeks". 7 Sd/- K. KASIRAO ACHARI ASSISTANT REGISTRAR TRUE COPY | SECTION OFFICER To,
1. One CC to SRILN SAl PHANINDRA KUMAR, Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT]
3. One spare copy CVSS NESH COURT NSU DATED RS S022 NOTE: LSST AFTER TWO (2) WEERS IN THE "MOTION LIST' ORDER WRANG.OS078 of 2028 EATEN TION OF INTERIAG ORDER