Andhra Pradesh High Court - Amravati
Singuluri Kalavathi, vs The State Of Andhra Pradesh on 1 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
(Special Original Jurisdiction) THURSDAY, THE FIRST DAY OF OCTOBER, TWO THOUSAND AND TWENTY, ae AF : PRESENT : SE THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARE" WRIT PETITION NO: 12034 OF 2020 Between: - 1. Smt. Singuluri Kalavathi, w/o late Gopi. 2. Smt. Singuluri Satyavathi, W/o late Dhanaraj. : ...Petitioners AND 1. The State of Andhra Pradesh, rep by Its Principal Secretary Revenue Department, Secretariat, Velagapudi, Guntur District The Special Deputy Collector Steel Plant (Land Acquisition), Zilla Parishad Road, Visakhapatnam. The Chairman and Managing Director, Rashtriya Ispat Nigam Limited, Administration Building, Ukkunagaram, Vizag Steel Plant, Visakhapatnam. The Deputy General Manager, Town Administration, Room No.19, Town Admin Dept., RINL, Vizag Steel Plant, Visakhapatnam The Deputy Manager, Rashtriya Ispat Nigam Limited, Town Admin Department, Vizag Steel Plant, Visakhapatnam. a f§ WO ND . ..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 an order or direction or writ, more particularly one in the nature of Writ of Mandamus declaring action of the respondents in interfering with the peaceful possession and enjoyment of the petitioners land admeasuring Ac.1-59 cents and Ac.1-40 cents in Sy.No.31/2 and Sy.No.30/5 respectively of Vadlapudi Village, Gajuwaka Mandal, Visakhapatnam District, by forcibly entering into our private patta lands, cutting our trees and uprooting them without following the due process of law as arbitrary, illegal, null and void and against the principles of natural justice and violative of fundamental rights apart from Art. 300-A of the Constitution of India and consequently to direct the respondent authorities to not interfere with the peaceful possession and enjoyment of the petitioners land admeasuring Ac.1-59 cents and Ac.1-40 cents in Sy.No.31/2 and Sy.No.30/5 respectively of Vadlapudi Village, Gajuwaka Mandal, Visakhapatnam District. 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 respondent authorities to not interfere with the petitioners possession and enjoyment of the land admeasuring Ac.1-59 cents and Ac.1-40 cents in Sy.No.31/2 and Sy.No.30/5 respectively of Vadlapudi Village; Gajuwaka Mandal, Visakhapatnam District, pending disposal of WP 12034 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 dated 23-07-2020 made herein and upon hearing the arguments of Sri G Sai Narayana Rao, Advocate for the Petitioners, Sri W.B.Srinivas, learned Standing Counsel, appearing for respondents 3 to 5, learned Assistant Government Pleader for respondent No.1 and learned Government Pleader for Land Acquisition for respondent No.2, and the Court made the following. ORDER
"(Through Video Conferencing) Heard learned counsel for the parties. Interim order passed earlier shall remain in operation until further orders. Immediately on resumption of physical hearing, the case be listed for __ further orders." Sd/-Ch.V.Subramanya Sarma ITTRUE COPY!/ , .
For ASSISTANT To, :
One CC to Sri G Sai Narayana Rao, Advocate [OPUC] One CC to Sri W.B.Srinivas, Standing Counsel[OPUC] Two CCs to GP for Land Acquisition, High Court Of Andhra Pradesh. [OUT] Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT] One spare copy.
ahoON> SP HIGH COURT HCJ DATE: 01.10.2020 ORDER WP.No.12034 of 2020 EXTENSION OF INTERIM ORDER