Andhra Pradesh High Court - Amravati
K. Bharathamma, vs The State Of Andhra Pradesh, on 7 December, 2020
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISIDICTION) MONDAY ,THE SEVENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 23031 OF 2020 Sa Between: K. Bharathamma,, W/o. K. Gangappa, Petitioner AND 1. The State of Andhra Pradesh,, Rep. by its Principal Secretary, Revenue Department, Secretariat Buildings, Secretariat, Velagapudi, Amaravathi, Guntur istrict. The District Collector, Chittoor, Chittoor District. The Revenue Divisional Officer/Sub-Collector, Madanapalli, Chittoor District. The Tahsildar, Ramakuppam, Chittoor District. The Mandal Parishad Development Officer, Ramakuppam, Chittoor District. Oh WN Respondents
WHEREAS the Petitioner above named through her Advocate Sri Prakash C 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 a Writ, order or direction, more particularly one in the nature of writ of Mandamus, declaring the action of the 2 to 5 respondents without following the due process of law trying the disposes the petitioner land in Sy. No5/1 an extent of Ac. 1.51 cents and in Sy.no.5/7A an extent of Ac.0.35 cents situated at Cheldiganapalli Village, Ramakuppam Mandal, Chittoor District is illegal, arbitrary and violation of principles of natural justice and consequently direct the respondents not to interfere petitioner land in Sy. No5/1 an extent of Ac. 1.51 cents and in Sy.no.5/7A an extent of Ac.0.35 cents situated at Cheldiganapalli Village, Ramakuppam Mandal, Chittoor District, fourth with. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri PRAKASH C Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh Secretariat Buildings, Secretariat, Velagapudi, Amaravathi, Guntur District.
The District Collector, Chittoor, Chittoor District. The Revenue Divisional Officer/Sub-Collector, Madanapalli, Chittoor District. The Tahsildar, Ramakuppam, Chittoor District. The Mandal Parishad Development Officer, Ramakuppam, Chittoor District. akwNn are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 04-01-2021 on which date the case stands posted for hearing IA 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 not to interfere of the petitioner land in Sy. No5/1 an extent of Ac. 1.51 cents and in Sy.no.5/7A an extent of Ac.0.35 cents situated at Cheldiganapalli Village, Ramakuppam Mandal, Chittoor District, pending-disposat-oefthe-Wiuit Petition,-and-pass,- _ pending disposal of WP No. 23031 of 2020, on the file of the High Court. The Court made the following: ORDER Notice before admission.
Post after four (04) weeks.
The respondents are directed not to dispossess the petitioner without following due process of law.
Sd/- M, SURYANADHA REDI . : AUN ADEA REDD\ ASSISTANT REGISTRAR" ey ed ee eee ee IITRUE COPY!/ Ay A For ASSISTANT REGISTRAR To
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh Secretariat Buildings, Secretariat, Velagapudi, Amaravathi, Guntur District.
2. The District Collector, Chittoor, Chittoor District.
3. The Revenue Divisional Officer/Sub-Collector, Madanapalli, Chittoor District.
4. The Tahsildar, Ramakuppam, Chittoor District.
5. The Mandal Parishad Development Officer, Ramakuppam, Chittoor District. (1 to 5 by RPAD)
6. Two CC to GP for Revenue, High Court of A.P. at Amaravati (OUT)
7. One CC to Sri Prakash C, Advocate (OPUC)
8. One spare copy TVR ° HIGH COURT DRJ DATED:07/12/2020 NOTICE BEFORE ADMISSION WP.No.23031 of 2020 POST AFTER FOUR WEEKS