Andhra Pradesh High Court - Amravati
Annam Gowri Siva Kumari vs The State Of Andhra Pradesh on 7 November, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE SEVENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR :-PRESENT: HONOURABLE SRI JUSTICE GANNAMANEN! RAMAKRISHNA PRASAD WRIT PETITION NO: 25044 OF 2034 . Selween: Annam Gowri Siva Kuman, Wie of Sankara Rao, Aged about Resident of Diharanikota Vilage, Amaravathi Mandal, Guntur District Petitionar AND 1. The State of Andhra Pradesh, Represented by its Pri incipal Secretary, Revenue Department, Secretariai Buldings, Amaravathi, Guntur Cisirict. The Revision Authority-cum- Joint Collector & Adeiional Misti: N Magistate, Painadu, Guntur District 3. The Appellate Authority.curn- Revenue Dhisional OScer & Sub- Civisional Magistrate, Guntur, Guntur Cisirici 4, The Tahsiear, Amearavathi Mandal, Guntur District. o Annam Malathi, Wife of V.Sarnbasiva Reo, Dharanikota Village, Amaravathi Mandal, Guntur District, Respondents Petition under Article 226 of the Gonstitution of India is fled graying that in the circumstances stated in the affidavit fle therewith, the High Court may be oleased to issue a Writ, order or direction, more particularly one in the nature of Writ of Certlarari or any other appropriate Writ by calling for the records pertainin ing lo orders passed in Re No 12a/8022-D4 dsisd 22 08 202 fassed by the 2° respondent herein, upholding the orders of 3° respondent Passed In ROR Case D.Dis No. 78/2019-A dated 15.09.9027 and quash the samé, as being diegal, arbitrary, apart from being in arnss violation o ciples of natural justice and contrary fo provisions of A.P Rights in Land and Pattadar Pass Books Act, 1971 and consequently set aside the arders af the 3° IA NO: 1 OF BOe4 Petition under Section 191 CPC is filed praying that in the respondent passed in 0 Ois. Ne 7osO1a-A dated 15.02 9021. cyoumsiances stated in the grounds fled in support of the petiion, the High Court may be pleased to suspend the operation of the arder passed by the 2" respondent in Re.No.126/2022-IM dated 22.08.2024 upholding the orders of the 2° respondent passed in ROR Case Dis No.7O/2019-A dated 15.02.2028, Pending disposal of WP 35044 of 8024. on the file of the High Court The petition coming on for hearing, upon gerusing the Petition and the > afidavil Hed in support thereof and uson hearing the argumenis of SRI \TYANARAYANA NIMMALA Advocate for the Petitioner, GP FOR REVENUE for the Respondent Nas.1 fo 4, the Court made the: following ORDER:
"Heard Sri R. Anusha, learned Counsel appearing on behalf of Sri g Satyana@rayana Nimmala, learned' Counsel for the Writ Petitioner and Sr Pathuri Srinivas, learned Assistant Government for Revenue.
2. Learned Counsel for the Writ Petitioner is directed to take out Personal Notice in respect of Unofficial Respondent No.§ within one week fram today and file sroof of receipt of notice within one week thereafier.
3. N transpires fram the record that the Application filed by the Unofficial Respondent No.8 before the Respondent No.4 for deletion of the Writ Petitioner's name from the Revenue Record WaS rejected. The Appeal preferred by the Respondent No.5 was alowed by Respondent Nod vide Order dated 15.02.2021, The Revision Ned by the Wirt Petitioner was dismissed by the Respondent No.2.
4. In this view of the matter, there shall be direction fo all the parties ta maintain Status-quo obtaining as on today tl the next listing. &. List the matter on 23.14.2034," _ aw OE SD/-B.CHITTI JOSEPH ASSISTANT REGISTRAR HYRUE COPY! SECTION GFFICER For.
1} The Principal Secretary, Revenue Department, Secretariat Build! Ings, Amaravathi, Guntur District, State of Andhra Pradesh. (BY SPECIAL MESSEANGER} 2} The Revision Authority-cum- Joint Callector & Addifional District Magistrate, Painadu, Guntur District. 2} The Appellate Autho: iiy-curm- Revenue Divisional Officer & Sub- Divisional Magistrate, Guntur, Guntur District.
4) The Tahsildar, Araravath! Mandal, Guntur District
5) Annam Malathi, Wife of V Sambasiva Rag, Dharanikote MISS. Amaravathi Mandal, Guntur District, (Addressee Nos.s to 5 by RPRAD)
3) One CC to SRI. SATYANARAYANA NIMMALA Advocate fORUC] 7} Two OCs to GP FOR REVENUE, H igh Court of Andhra Pradesh. POUT]
8) One spare copy KA HIGH COURT GREP J DATED OFA T2024 LAGT THE MATTER ON 23.77.2024 ORDER WP No. 25044 of 2024 3 i & ruS SIO SEES SR, $ A oeery & S&S SSS, a swe ss "
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