Andhra Pradesh High Court - Amravati
Istam Trinadha Rao, vs The State Of Andhra Pradesh, on 17 December, 2020
Author: D Ramesh
Bench: D Ramesh
[ 3208 ] IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI (Special Original Jurisdiction) THURSDAY, THE SEVENTEENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY : PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 24135 OF 2020 Between: 4. Istam Trinadha Rao, S/o Late Narasayya, Aged about 56 years, Occ- Cultivation, R/o.Paradhi Village, Bobbili Mandal, Vizianagaram District 2. Istam Appala Swamy, S/o Late Appayya, Aged about 71 years, Occ- Cultivation, R/o. Paradhi Village, Bobbili Mandal, Vizianagaram District 3. Kalisetti Appala Naidu, S/o Late Dalayya, Aged about 70 years, Occ- Cultivation, R/o.Paradhi Village, Bobbili Mandal, Vizianagaram District Petitioners AND 14. The State of Andhra Pradesh, Revenue Department, Secretariat Building, Velagapudi, Guntur District Rep. by its Secretary The District Collector, Vizianagaram District, Vizianagaram The Revenue Divisional Officer, Parvathipuram .Sub Division, Vizianagaram District The Tahsildar, Bobbili Mandal, Vizianagaram District The Village Revenue Officer, Paradhi Village, Bobbili Mandal, Vizianagaram District 6. The Paradhi Gram Panchayat, Paradhi, Bobbil Mandal, Vizianagaram District. Rep. by its Panchayat Secretary/Person-In-charge ON ak 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 of mandamus or any other appropriate writ or direction declaring the action of the respondents No 4 to 6 herein in proposing to construct Rythu Barosa Kendram in the petitioners land to an extent of Ac 0.40 cents out of Ac 11.61 cents .in Sy.No.165 of Paradhi Village, Bobbili Mandal, Vizianagaram District without initiating the proceedings under The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2 013 (Act No. 30 of 2013) and without issuing notice, without following due process of law as illegal, arbitrary, against the principles on natural justice and consequently direct the respondents not to dispossess the petitioners from the possession and enjoyment of the land to an extent of A c 0.40 cents out of Ac 11.61 cents in Sy.No.165 of Paradhi Village, Bobbili Mandal, Vizianagaram District pass 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 stay of all further proceedings including construction of Rythu Barosa Kendram in petitioner's land situated in Sy.No.165 to an extent of Ac 0.40 cents out of Ac 11.61 cents of Paradhi Village, Bobbili Mandal, Vizianagaram District and dispossessing the petitioners from their land, pending disposal of WP 24135 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 upon hearing the arguments of SRI TADDI NAGESWARA RAO Advocate for the Petitioners, and of GP FOR REVENUE for the Respondent Nos.1 ~ to 5, SRI LKOTI REDDY Standing Counsel for Respondent No.6, the Court made the following. ORDER:
"Post on 21.12.2020 in the motion list. Meanwhile, status-quo as on today shall be maintained with respect to subject property.
To, o ak WN = OON MSR Print the name of Sri I.Koti Reddy, Standing Counsel for respondent No.6". SD/- MSSURYANADHA REDDY ASSISTANT R I/ITRUE COPY// a For ASSISTANT RE ISTRAR _ The Secretary, State of Andhra Pradesh, Revenue Department, Secretariat Building, Velagapudi, Guntur District. The District Collector, Vizianagaram District, Vizianagaram The Revenue Divisional Officer, Parvathipuram .Sub Division, Vizianagaram District The Tahsildar, Bobbili Mandal, Vizianagaram District The Village Revenue Officer, Paradhi Village, Bobbili Mandal, Vizianagaram District The Panchayat Secretary/Person-In-charge, Paradhi Gram Panchayat, Paradhi, Bobbil Mandal, Vizianagaram District. (Addresses 1 to 6 by RPAD) One CC to SRI TADD! NAGESWARA RAO Advocate [OPUC] Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT] One CC to Sri I.Koti Reddy, Advocate [OPUC] 0 One spare copy HIGH COURT DRJ DATED:17/12/2020 POST ON 21.12.2020 IN THE MOTION LIST ORDER WP.No.24135 of 2020 STATUS QUO fi OSS:
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