Andhra Pradesh High Court - Amravati
Domalapati Harikrishna vs The State Of Andhra Pradesh, on 12 February, 2024
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£3332)
IN THE HIGH COURT OF ANDHRA PRADESH «: AMARAVAT
{Special Original Jurisdiction)
MONDAY THE TWELFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPAT!
WRIT PETITION NG: 3628 OF 2024
Bahvean:
.
as Ged Domalapall Harikrishna, S/o Subrahmanya Naidu, age 49 years, Occ Farmer, Rio MA Rajula Kandriga Village, KVB.Puram Mandal, Timpati District.
Kolukuluru Lokanadharn Naidu, S/o late Ramakrishnama Naidu, age of years, Gec Farmer, R/o 0.No.2-51, Polinaidu Kandriga Vilage, MA Rajula Kandriga Panchayath, Pudi @ CK.Puram Posi, SVB Puram Mandal, Timpali Disirich .
Nuthalapatl Lokesh, S/o Bhaskar Naicu, age 42 years, Ooe.Farmer, Rio MA Rajula Kandriga village and post, KVB.Puram Mandal, Timpati District » PE TITIONER(S) AND _ The State of Andhra Pradesh, Rep. by iis Principal Secrelary, Revenue Department, Secretariat Guildings, Velagapudi, Amaravaihl, The District Collector, Timpatl District at Timea.
The Revenue Divisional Officer, Si Kalahasihi Revenue Division, Timpatl District.
| The Tahsildar, KVB.Puram Mandal, KVB.Puram, Tirupatl District RESPONDENTS Petition under Article 226 of the Constitution of India praying Ural in the circumstances stated in the affidavit fled therewith, the High Courl may be pleased topleased to issue an aporopriate Writ, Order or direction more particularly one in the naturé 'of Writ of Mandamus declaring the action of the respondents and ifs officers more particularly respondents 4 and 4 in interfering with the petitioners peaceful possession and enjoyment of lands in an extent of Ac.04-60 cenfs each In Sy.Nos.416/b, 416/c and 4168/8, respectively situated in MA.Rajula Kandriga village of KVB Puram Mandal, Tirupati District, as arbirary and violative of Articles 14 and ai of they yy io, Cansifution of india and on nsequently direct the respondents not jo interfere with the peaceful possess OF AAG SNioynent of fhe petitioners larids in an extent of Ac.04-80 cents each in Sy.Nos.416/b, 418/e and 418) a, respectively situated in MLA, Ra ula Kancriga vlage of KVR Puram Mandal, Tirupati District respectively, either by deleting their names from the revenue records ar atherwise, grant costs of the proceedings, and to pass LA NO: 1 OF 2024 Petifion under Section 187 OP x Graying thet in the c ircumstances Stated in the affidavit Med in Support of the petition, the High Court Tay fe leased fo direct the } respondents ant io in levers WEA tas petitioners' peace aful passession and anjoyrnent of their lands in an extent of An 04.80 cers Sach in Sy. Nos 416/h, 4416/6 ane SiG/a. situsted at MUA Raiuia Kandriga vilage of KVB Puram Mandal, Tirupati Ostrict respectively, pend) ing Hearing in the writ petitic:
Counsel for the Petitioner(s): SRI. M PITCHALAH Counsel for the Respondents: GP FOR REVENUE The Court made the following:
Notice before acimissin Learned Goverment Pleader for Ravanue fakes notice an behalf of the respondents and sought time to get Instructions. ror instructions, past on 19.08 2004 In the Motion List.
-- subject property. Sei GF HELA NAIDU ; ASSISTANT REGISTRAS @TRUE COPY .
Fore SECTION OFFICER TO, fab PO ot ong _ The Principal Secretary, Revenue ODepariment, Sate of Andhra _ Pradesh, Secrefariat Bulddings, Velagapudi, Amaravatni. The District Callectar, Tirupati District at Tirupall. The Revenue Divisional Officer, Sri Nalahasthi Revenue Division, Tirupatl District. The Tahsildar, KVB.Puram Mandal, RVB Puram, Tirupati District {Addressees { to 4 by RPAD- alang with a copy of petition and Affidavit} One OC to SRI A PITCHALAH Advocate [OPUC] Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. POUT! One spare capy ROOOOC CRIDER, x "tg Me HIGH COURT RG DATED: 2/02/2024 NOTE: POST ON 19.02.2024 IN THE MOTION LIST NOTICE BEFORE ADMISSION WP.No.3625 of 2024 STATUS -QUO SS od eS Xe Rate