Andhra Pradesh High Court - Amravati
Ravu Venkata Ramakrishna Ranga Rao, vs The State Of Andhra Pradesh, on 10 August, 2020
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) MONDAY, THE TENTH DAY OF AUGUST, TWO THOUSAND AND TWENTY : PRESENT: THE HON'BLE SRI JUSTICE D.RAMESH WRIT PETITION NO : 13605 of 2020 Between: Ravu Venkata Ramakrishna Ranga Rao, S/o. Late R.V.G.K.Ranga Rao Petitioner AND 4. The State of Andhra Pradesh, rep. by its Principal Secretary, Revenue Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh. 2. The District Collector, Vizianagaram District, Vizianagaram. 3 The Sub-Collector / Revenue Divisional Officer, Parvathipuram, Vizianagaram District. 4. The Thasildar, Bobbili Mandal, Bobbili, Vizianagaram District. Respondents WHEREAS the Petitioner above named through his Advocate Sri G.Gopala Krishna, presented this writ 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 Respondent No.4, the Thasildar, Bobbili Mandal, Vizianagaram District in trying to dispossess the petitioner from the land in Sy.No. 42 of Gollapalli Village, Bobbili Mandal, Vizianagaram District, admeasuring Ac.22.60 Cents covered by Khatha No.944 issued by the 4th Respondent Thasildar i.e., competent authority under the A.P. Rights in land and Pattadar Pass Book Act,1971 and Rules 1989 in favor of the petitioner, as illegal, arbitrary, against the Principles of Natural Justice, unreasonable and violation of the fundamental rights guaranteed to the petitioner under Articles 14, 21 and 300-A of the Constitution of india AND WHEREAS the High Court, upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri G.Gopala Krishna, Advocate for the Petitioner and of G.P. for Revenue for the Respondents, directed to issue of notice to Respondents herein to show cause as to why this writ petition should not be admitted in the circumstances set out in the petition and the affidavit filed in the Writ Petition. You viz; 4. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh. The District Collector, Vizianagaram District, Vizianagaram. The Sub-Collector / Revenue Divisional Officer, Parvathipuram, Vizianagaram District. The Thasildar, Bobbili Mandal, Bobbili, Vizianagaram District. B Wh 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 the affidavit filed therewith (copy enclosed) this writ petition should not be admitted. IA NO: 1 OF 2020: Petition under Section 451 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 Respondent No. 4, the Thasildar, Bobbili Mandal, Vizianagaram District and his officials not to dispossess the petitioner from the land in Sy.No. 42 of Gollapalli Village, Bobbili Mandal, Vizianagaram District, admeasuring Ac.22.60 Cents covered by Khatha No.944 issued by the 4th Respondent Thasildar i.e., competent authority under the A.P. Rights in land and Pattadar Pass Book Act, 1971 and Rules 4989 in favor of the petitioner, pending disposal of WP No. 43605 of 2020 on the file of the High Court. The Court made the following ORDER: " Notice before admission. Post after four weeks. There shall be interim direction to the respondents not to dispossess the petitioner from the subject property without following due process of law." 4 SD/- K. JAGAN MOHAN DEPUTY REGISTRAR TRUE COPY ip : SECTION OFFICER To =
The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh. The District Collector, Vizianagaram District, Vizianagaram. oe Sulb-Collector / Revenue Divisional Officer, Parvathipuram, Vizianagaram istrict.
The Thasildar, Bobbili Mandal, Bobbili, Vizianagaram District. (1 to 4 by RPAD along with a copy of Petition and affidavit) Two CCs to G.P. for Revenue, High Court, A.P.(OUT) One CC to Sri G.Gopala Krishna, Advocate (OPUC) One spare copy.
eB ON "SIO OT SAH HIGH COURT DRJ DATED: 10-08-2020 NOTE: POST AFTER FOUR WEEKS NOTICE BEFORE ADMISSION WP.NO. 13605 OF 2020 INTERIM DIRECTION