Andhra Pradesh High Court - Amravati
Kancharapu Dangayalu, vs State Of Andhra Pradesh, on 17 August, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) MONDAY, THE SEVENTEENTH DAY OF AUGUST, TWO THOUSAND AND TWENTY :PRESENT: THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI WRIT PETITION NO: 14114 OF 2020 Between: Kancharapu Dangayalu, S/o late Suryanarayana, Aged 46 years, R/o. D. No.7-39/2, Varalaxminagar, Cheemalapalli Village, Pendurthi Mandal, Visakhapatnam District .. Petitioner AND 4. State of Andhra Pradesh, Rep.by its Principal Secretary (Revenue) Secretariat, © Velagapudi, Amaravati, Guntur District. The District Collector, Visakhapatnam District, Visakhapatnam The Tahsildar, Mandal Revenue Office, Pendurthi Mandal Visakhapatnam District . 4 Sri Varaha laxmi Narasimhaswamy Temple, Simhachalam, Rep. by Its Executive Officer visakhapatnam, Visakhapatnam District. ON ...Respondents WHEREAS the Petitioner above named through his Advocate Sri A.S.C.BOSE presented this Petition under Article 226 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 particularly one in the nature of Writ of Mandamus, declaring the action of the respondents 3 & 4 in attempting to dispossess the petitioner from his house situated in door No. 7-39/2 in an extent of 257.77 sq.yards in Sy.No.24/3D2, Varalaxminagar, Cheemalapalli Village of Pendurthi mandal, Visakhapatnam District without following due process of law is illegal, arbitrary and unconstitutional and violative of Principles of natural justice and consequently direct the respondents 3 & 4 not to dispossess the petitioners from his house situated in door No. 7-39/2 in an extent of 257.77 sq.yards in Sy.No.24/3D2, Varalaxminagar, Cheemalapalli Village of Pendurthi mandal, Visakhapatnam District. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri A.S.C.Bose, Advocate for the Petitioner and GP for Revenue for the Respondent Nos. 1 to 3, directed issue of notice to the Respondent No.4 herein to show cause as to why this WRIT PETITION should not be admitted. You viz: The Executive Officer, Sri Varaha laxmi Narasimhaswamy Temple, Simhachalam, Visakhapatnam, Visakhapatnam District. are be and hereby 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. 1A NO: 1 OF 2020 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 3 & 4 not to dispossess the petitioner from his house situated in door No. 7-39/2 in an extent of 257.77 sq.yards in Sy.No.24/3D2, Varalaxminagar, Cheemalapalli Village of Pendurthi mandal, Visakhapatnam District, pending disposal of WP 14114 of 2020, on the file of the High Court. 7-39/2 in an extent of 257.77 sq.yards in Sy.No.24/3D2, Varalaxminagar, Cheemalapalli - Village of Pendurthi mandal, Visakhapatnam District, pending disposal of WP 14114 of 2020, on the file of the High Court. ORDER:
"Sri A.S.C. Bose, counsel for the petitioner. Government Pleader for Revenue accepts notice on behalf of respondents 1 to 3 and seeks time to file reply. Let reply be filed within four weeks. Let notice be issued to the 4" respondent, returnable in four weeks. List after four weeks.
Until then, status quo as it exists today shall be maintained in respect of the subject property." bi SD/- A. SURYA PRAKASH RAO /ITRUE COPY!/ DEPUTY REGISTRAR' SECTION OFFICE To,
4. The Principal Secretary (Revenue) Secretariat, Velagapudi, Amaravati, Guntur District, State of Andhra Pradesh. The District Collector, Visakhapatnam District, Visakhapatnam The Tahsildar, Mandal Revenue Office, Pendurthi Mandal Visakhapatnam District .
4. The Executive Officer, Sri Varaha laxmi Narasimhaswamy Temple, Simhachalam, Visakhapatnam, Visakhapatnam District. (Addresses 1 to 4 by RPAD) One CC to Sri. A.S.C.Bose, Advocate [OPUC] Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT] One spare copy oN NAO MM _HIGH COURT HCJ DATED:17/08/2020 NOTICE BEFORE ADMISSION NOTE: LIST AFTER FOUR WEEKS WP.No.14114 of 2020 STATUS QUO