Andhra Pradesh High Court - Amravati
Yannam Lakshmi Narayana vs The State Of Andhra Pradesh on 5 October, 2023
Author: B.Krishna Mohan
Bench: B.Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATE THURSDAY, THE FIFTH DAY OF OCTOBER TWO THOUSAND AND TWENTY THREE > PRESENT: THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN 1A No. 1 OF 2023 IN - WP NO: 6740 OF 2023 Between: 1. ah wn Yannam Lakshmi Narayana, S/o Late Veraiah, Age 42 years, Occ. Coolie, R/o.H.No.18-10-24, Muthemsettivaripalem, Ramamandir Veedhi, 16" ward, Tenali Town, Guntur District. Golla Durga, W/o Golla Gopi Krishna, Age 30 years, Occ. Coolie, R/o.H.No.9- 10-24, Muthemsettivaripalem, Ramamandir Veedhi, 16° ward, Tenali Town, Guntur District. Yennamadri Shyam Kumar, S/o Venkateswarlu, Age 41 years, Occ Coolie, Ramandir Veedhi, R/o.H.No.9-10-24, Muthemsettivaripalem, 16" ward, Tenali Town, Guntur District. ...Petitioners AND . The State of Andhra Pradesh, Rep by its Pri Secretary, Department of Municipality Administration, Secretariat Buildings, at Amaravati, Guntur District The District Collector, Guntur Guntur Town and District. The Superintendent of Police, Guntur, Guntur Town and District. The Commissioner, Tenall, Tenali Municipality, Guntur District. The Station House Officer, 1 Town Police Station, Tenali Town, Guntur District. Are Chinna Yesu, S/o Late Penchalaiah Age 62 years, Occ. Retd Revenue Employee, Muthemseitivaripalem, Ramamandir Street, 16th ward, Tenali Town, Guntur District. Dara. Chinna Anjeneyulu, S/o Chennaiah, Age 58 years, Occ. Retd BS NL Employee, R/o.H.No.9-10-24,Muthemsettivaripalem, Battavaari Veedhi,16" ward, Tenali Town, Guntur District. . Pulipati. Chennaiah, S/o, Vera Raghavulu, Age 68 years, Occ. Retd BSNL Employee, Muthemsettivaripalem, Andhra Raina Road, 16th ward, Tenali Town, Guntur District. Dara. Chinna Adinarayana, S/o, Lakshmaiah, Age 68 years, Occ. Retd Municipality Employee, R/o.H.No.9- 10-24, Muthemsettivaripalem, 16th ward, Tenali Town, Guntur District. . Respondents Patition 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 No.2 to 5 remove the illegal constriction of termple made by the respondent No.6 and 9 af 16th ward of Muthemseftivaripalem, Tenali town and Municipality by encroaching the 3 feet wide joint road by considering the petitioners representation dated 03-03-2023 forthwith, pending disposal of WP No.6740 of 2023,-on the file of the High Court. rae oe Petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the earlier orders of the High Court dt 20.03.2023 04.05.2023,06.07.2023, 03.08.2023 , 10.08.2023 , 24.08.2023 & 14.09.2023 made herein and upon hearing the arguments of Sri M CHALAPATHI, Advocate for the Petitioner, and of GP FOR MUNICIPAL ADMINISTRATION for the Respondents 14 and of GP FOR REVENUE for Respondent No.2 and of Sri MMANOHAR REDDY, Standing Counsel for Respondent No. 4 and SRI. D.BALAKRISHNAIAH, Advocate for the Respondent Nos. 6 to 9 and the Court made the following; : ORDER:
List on 12.10.2023 under the caption" for hearing." interim order granted earlier by this court dated 20.03.2023 is extended till then. Sd/- M. PRABAKAR RAO _ ASSISTANT REGISTRAR TRUE COPYI PUN SECTION OFFICER Ta, One CC to Sri. M Chalapathi, Advocate [OPUC] One CC to Sri M. Manohar Reddy, Standing Counsel [OPUIC] Two CCs to GP for Municipal Administration, High Court of AP. [OUT] Two CCs to GP for Revenue, High Court of AP. [OUT] One CC fo Sri. D. Balakrishnaiah, Advocate (OPUC) One spare copy.
Oo & CoN os nor HIGH COURT BKMJ DATED:05/10/2023 List on 12.10.2023 under the caption" for hearing." ORDER IA NO.1 OF 2023 IN WP.No.6740 of 2023 INTERIM ORDER EXTENDED