Andhra Pradesh High Court - Amravati
P Prakash Reddy, vs The State Of Andhra Pradesh, on 25 November, 2020
Author: D. Ramesh
Bench: D. Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI WEDNESDAY, THE TWENTY FIFTH DAY OF NOVEMBER, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE D. RAMESH WRIT PETITION NO: 17788 OF 2020 Between: XS P Prakash Reddy, S/o P.Jayarami Reddy, aged about 52 years, Occ: Cultivation, Gudiyanam Palli Village, Penumur Mandal, Chittoor District. Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Pri. Secretary, Revenue (Assignment) Department, Secretariat, Velagapudi, Amaravathi, Guntur District. 2. The District Collector, Chittoor, Chittoor District. 3. The Tahsildar, Penumur Mandal, Chittoor 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 an appropriate Writ, Order or direction more particularly one in the nature of 'Writ of Mandamus' declaring the proceedings of the 3 respondent in R.O.C. No. A/50/2020, dated 05.08.2020 as wholly arbitrary, illegal, unjust, violative of Principles of natural justice, malafide, without jurisdiction, vitiated error apparent on the face of the record, nullity, non-est in law and violative Articles 21 and 300-A of the Constitution of India and accordingly set aside the same and consequently the respondents 2 and 3 be directed not to interfere with the petitioners' possession of the land, admeasuring Ac.4-02 cents in Sy.No.800-15 of Guntipalli Revenue Village, Penumur Mandal, Chittoor 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 stay all further proceedings pursuant to the notice in R.O.C. No. R.O.C. No. A/50/2020, dated 05.08.2020 on the file of the Tahsildar, Penumur Mandal, Chittoor District, the 3rd respondent herein, including dispossession of the petitioner from the land, admeasuring Ac.4-02 cents in Sy.No.800-15 of Guntipalli Revenue Village, Penumur Mandal, Chittoor District, pending disposal of the writ petition No. 17788 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 01.10.2020 made herein and upon hearing the arguments of Sri S.V. MUNI REDDY ADVOCATE for the Petitioner and of the GP for Revenue, Advocate for the Respondents and the Court made the following. ORDER
Interim order granted earlier shall stand extended by a further period of fur (4) weeks. , -
Post after two (2) weeks. Sd/-K. TATARAO ASSISTANT REGISTRA /[TRUE COPY// For ASSISTANT REGISTRAR To,
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The Pri. Secretary, Revenue (Assignment) Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravathi, Guntur District. (by RPAD) The District Collector, Chittoor, Chittoor District. (by RPAD) The Tahsildar, Penumur Mandal, Chittoor District. (by RPAD) One CC to Sri S.V. Muni Reddy Advocate [OPUC] Two CCs to GP for Revenue, High Court Of AP. [OUT] One spare copy DAWN tvr HIGH COURT DRI DATED:25.11.2020 NOTE: POST AFTER TWO WEEKS ORDER WP.NO.17788 OF 2020 STATUS QUO EXTENDED 47 DEC grey Ro fe! yy ape Ns. tr if SY af?
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