Andhra Pradesh High Court - Amravati
Smt.P.Sakamma vs The State Of Andhra Pradesh, on 1 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI -- (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE FIRST DAY OF OCTOBER ,-- sf TWO THOUSAND AND TWENTY 'fekee: :PRESENT: Ae THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWAR 3 WRIT PETITION NO: 20239 OF 2019 , Between: Smt.P.Sakamma, W/o P.Narayana Swamy, Hindu. Aged about 53 years, Occ- Agriculture, R/o Jeedipalli Village, Beluguppa Mandal, Ananthapuram District. Petitioner _- AND -- The State of Andhra Pradesh, Rep. by it's Principal Secretary, (Home Dept), Secretariat Buildings, Amaravathi, Guntur District. The Revenue Divisional Officer, Kalyandurg, Anantapuram District. The Tahsildhar, Beluguppa Mandal, Anantapuram Dist. The Station House Officer, Beluguppa Police Station. Anantapuram District. Smt G.Sunkamma, W/o Vadde Chinna Yerriswamy, Major, House wife, R/o B.Ramasagaram Village, Beluguppa Mandal, Anantapuram District. Respondents-- akon 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 more particularly one in the nature of a Writ of Mandamus the declaring the action of the 3rd Respondent in issuing proceedings Re.No.A/262/2019, dt-30.10.2019 as illegal, arbitrary, without jurisdiction and violation of principles of natural justice, besides infraction of Articles 21, 300-A of the Constitution of India and consequently set aside the proceedings Ro.No.A/262/2019, dt-30.10.2019-issued by the 3rd Respondent; ~ IA NO: 4 OF 20197 wo 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 suspend the proceedings Rc.No.A/262/2019, dt-30.10.2019 issued by the 3rd Respondent pending disposal of WP 20239 of 2019, on the file of the High Court. " The petition coming on for hearing and upon perusing the petition and affidavit filed herein and orders of the High Court dated 13.12.2019, 24.01.2020 and 06-02- 2020 made herein and upon hearing the arguments of Sri Maheswara Rao Kuncheam Advocate for the Petitioner, Learned GP for Revenue for respondents No.1 to 3 and Learned GP for Home for the Respondent No.4, 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". ~~ fo Sd/-M.RameshBabu ASSISTANT REGISTRAR a a For ASSISTANT REGISTRAR TRUE COPY? ;
To 4 One CC to Sri. Maheswara Rao Kuncheam, Advocate [OPUC] 2 Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT] 3 TwoCCsto GP for Home , High Court of Andhra Pradesh. [OUT] a 4 One spare copy HIGH COURT HCJ DATED:01/10/2020 ORDER WP.No. 20239 of 2019 INTERIM ORDER EXTENDED