Andhra Pradesh High Court - Amravati
Tenali Ram Prasad Rao vs The State Of Andhra Pradesh, on 24 December, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
| IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI . (SPECIAL ORIGINAL JURISDICTION) u THURSDAY, THE TWENTY FOURTH DAY OF DECEMBER, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO: 24281 OF 2020 Between: 1. Tenali Ram Prasad Rao, S/o Chenchaiah, aged about 62 years, R/o Manubolu Village and Mandal, SPSR Nellore District. 2. Kosuru Prasad, S/o Sri Ramulu, Aged about 44 years, R/o Manubolu Village and Mandal, SPSR Nellore District. 3. M.Srinivasulu, S/o Rosaiah, Aged about 64 years, R/o Manubolu Village and Mandal, SPSR Nellore District. 4. Paruchuri Arunamma, W/o Ravindra Babu, Aged about 43 years, R/o Manubolu Village and Mandal, SPSR Nellore District. , .. Petitioners AND 1. The State of Andhra Pradesh, Revenue Department, Rep. by its Principal Secretary Revenue Department, Secretariat, Velagapudi, Guntur District. The District Collector, Nellore, SPSR Nellore District. The Tahsildar, Manubolu Mandal, SPSR Nellore District. Manubolu Gram Panchayat, Rep by its Panchayat Secretary, Manubolu Mandal, SPSR Nellore. 5. The Assistant Executive Engineer, Irrigation Section, Water Resource: Department, Manubolu, SPSR Nellore District. RON ...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 Orders more particularly one in the nature of a Writ of Mandamus declaring the action of the respondents in interfering with peaceful possession and enjoyment of petitioners houses and shops bearing assessment Nos. 1130, 1230, 626 and 603 of Manubolu village and mandal, SPSR Nellore District, as illegal, arbitrary and unconstitutional and consequently direct the respondents not to dispossess the petitioner from their houses and shops of Manubolu village and Mandal, SPSR Nellore 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 writ petition, the High Court may be pleased to direct the respondents not to demolish the houses and shops of the petitioners bearing assessment Nos. 1130, 1230, 626 and 603 of Manubolu Village and Mandal, SPSR Nellore District without following due process of law in the interest of justice, pending disposal of WP 24281 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 17.12.2020 made herein and upon hearing the arguments of Sri V.Sivaprasad Reddy, Advocate for the Petitioners and GP for Revenue for the Respondent Nos. 1 to 3 and Sri V.Vinod K Reddy Standing Counsel for the Respondent No.4 and GP for Irrigation for the Respondent No.5, the Court made the following. ORDER:
"Office is directed to print the names of Mr. Vinod K.Reddy for respondent No.4 and learned Government Pleader for Irrigation for respondent No.5. interim orders, granted on earlier occasion, are extended for a period of six weeks.
List the matter on 20.01.2021." Sd/- T.MADHAV.
ASSISTANT REGISTRAR ITTRUE COPY// For ASSISTANT REGISTRAR To, One CC to Sri. V.Sivaprasad Reddy, Advocate [OPUC] Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT] Two CCs to GP for Irrigation, High Court of AP [OUT] One CC to Sri V.Vinod K Reddy, Standing Counsel [OPUC] One CC to Section Officer, Posting Section, High Court of AP. One spare copy.
Doahwn> HIGH COURT NJS,J DATED:24.12.2020 ORDER LIST THE MATTER ON 20.01.2021 WP.No.24281 of 2020 EXTENSION OF INTERIM DIRECTION wt aad 44 JAN 3021 *.