Andhra Pradesh High Court - Amravati
Satti Sai Veer Venkata Somasekhara ... vs Government Of Andhra Pradesh on 16 July, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI- (Special Original Jurisdiction) THURSDAY, THE SIXTEENTH DAY OF JULY, TWO THOUSAND AND TWENTY : PRESENT: THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI-- WRIT PETITION NO: 10311 OF 2020 .- Between: Satti Sai Veer Venkata Somasekhara Reddy, S/o Venkatareddy. AND Lat (at 1. Government of Andhra Pradesh, Rep by its Pri. Secretary, Revenue Dep ne Secretariat Velagapudi. Guntur District Sry 2. The Collector, East Godavari District. Kakinada, East Godavari. : 3. The Revenue Divisional Officer, Land Acquisition Officer, Ramachandrapuram, East Godavari District. 4. The Thasildar, Ramachandrapuram, East Godavari District ..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 especially one in the nature of Writ of Mandamus declaring the action of the respondents in intending to allot the agriculture land of an extent of Acre 2.60 cents in Sy. No79/5 of Illapalli Village Biccavolu Mandal East Godavari District as house sites under "Navaratnalu pedalandarikulu" scheme is illegal arbitrary contrary to the provisions of Land Acquisition Act and Articles 14 ,21 and 300A of Constitution of India and consequently direct the respondents not to allot agriculture land of an extent of Acre 2.60 cents in Sy. No 79/5 of Illapalli Village Biccavolu Mandal East Godavari District as house sites as stated supra. IA NO: 1 OF 20207 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 acquiring the land under notification Ref No/ G4/497/2019 Dated 03.0.3.2020 direct the respondents not to disposes the petitioner from land in Sy. No 79/5 to an extent to an extent AC.2.60 cents land in Illapalli Village , Biccavolu Mandal, East Godavari District, pending disposal of WP 10311 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 A.Ravindra Babu, learned counsel, represents and appears on behalf of Sri K.V.S.S.Prabhakara Rao, Advocate for the Petitioner, GP for Revenue for Respondents and the Court made the following. -- ORDER
_"Heard on the question of admission as well as interim relief. Sri A.Ravindra Babu, learned counsel, represents and appears on behalf of Sri K.V.S.S.Prabhakara Rao, learned counsel for the petitioner. Learned Government Pleader for Revenue appears on behalf of the respondents and seeks time to file counter-affidavit. Subject to filing of counter-affidavit by the respondents within four weeks from today, by way of interim relief, it is directed that no house site pattas shall be granted by the Government in respect of the subject land under the scheme 'Navaratnalu - Pedalandariki I!lu' and status quo as it exists today shall be maintained by both the parties in respect of the said land, until the next date of listing. .
List after four weeks." ~ SD/- M. RAMESH BABU ASSISTANT REGISTRAR IITRUE COPY// bpp.
For ASSISTANT REGISTRAR To, SP . The Pri. Secretary, Revenue Department, Secretariat, Government of Andhra _ Pradesh, Velagapudi, Guntur District The Collector, East Godavari District. Kakinada, East Godavari. --~
3. The Revenue Divisional Officer, Land Acquisition Officer, Ramachandrapuram,-- N Oo f East Godavari District.
The Thasildar, Ramachandrapuram, East Godavari District(1 to 4 by RPAD) ~ One CC to SRI K.V.S.S.PRABHAKARA RAQ Advocate [OPUC] ~ Two CCs to GP for Revenue, High Court of Andhra Pradesh.[OUT] ~~ One spare copy a HIGH COURT HCJ DATED: 16/07/2020 LIST AFTER FOUR WEEKS ORDER W.P.No.10311 of 2020.
EXTENSION OF INTERIM ORDER