Andhra Pradesh High Court - Amravati
Kambhampati Rajendra Vara Prasad, vs State Of Andhra Pradesh, on 24 December, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE TWENTY FOURTH DAY OF DECEMBER, TWO THOUSAND AND TWENTY : PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA J ff? WRIT PETITION NO: 10109 OF 2020 pore Between: | CO Kambhampati Rajendra Vara Prasad, S/o. Venkayya. Noe PF NAS | Petitionter......>° AND 1. State of Andhra Pradesh, Rep. by its Principal Secretary to Government, Revenue Department, Secretariat, Velagapudi, Amaravati, Guntur District. District Collector, Kiishna District at Vijayawada Revenue Divisional Officer, Nuzvid Revenue Division, Krishna District. Tahsildar, Bapulapadu Mandal, Krishna District. PON Respondents 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 respondents in insisting the petitioner's to vacate from his house site property of Ac.0.38 cents in R.S.No.202/2 situated in Bommuluru Revenue Village of Bapulapadu Mandal in Krishna District, as illegal, irregular, irrational, arbitrary, without any authority of law and offends Articles 14 and 21 of Constitution of India and consequently direct the respondents not to interfere with the petitioner peaceful possession and enjoyment over his aforesaid landed property IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to interfere in any manner with the petitioner's possession over his landed property of Ac.0.38 cents in R.S.No.202/2 situated in Bommuluru Revenue Village of Bapulapadu Mandal in Krishna District, pending disposal of WP 10109 of 2020, 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 Order of the High Court date 23.06.2020 and 26-11-2020 made upon hearing the arguments of Sri Sita Ram Chaparla, Advocate for the Petitioner and of GP for Revenue for the Respondents, the Court made the follawing. ORDER:
"Interim order granted on the earlier occasion are extended for a period of eight (8) weeks.
List the matter after four (4) weeks. Meanwhile, counter-affidavits of respective respondents, if any, be filed." - . Sd/-T.Madhavi IMRUE COPYII ASSISTANT REGISTRAR To SECTION OFFICER
1. One CC to Sri Sita Ram Chaparla, Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
3. One spare copy.
PR ~ HIGH. COURT NJS.J DATED: 24.12.2020 NOTE: LIST THE MATTER AFTER FOUR (4) WEEKS ORDER WP.No.10109 of 2020 EXTENSION OF INTERIM ORDER
- B JAN 221