Andhra Pradesh High Court - Amravati
Seetala Veera Venkata Lakshmi vs The State Of Andhra Pradesh on 4 September, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) FRIDAY, THE FOURTH DAY OF SEPTEMBER, TWO THOUSAND AND TWENTY : PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO: 11736 OF 2020 Between: Seetala Veera Venkata Lakshmi, W/o S.V.V. Satyanarayana. ...Petitioner AND 4. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue Department, Secretariat, Velagapudi, Amaravathi 2. The District Collector, West Godavari District, Eluru, West Godavari District 3. The Revenue Divisional Officer, Kovvuru, West Godavari District 4. The Tahsildar, Attili, Attili Mandal, West Godavari District 5 Manchili Gram Panchayat, Rep. by its Panchayat Secretary, Manchili village, Attili Mandal, West 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 more particularly one in the nature of Writ of Mandamus declaring the action of Respondents particularly the respondents 2 to 4 in assigning the land earmarked or reserved for panchayat purpose i.e., construction of Marriage hall in CSL Site for marriage functions of villagers and other community purposes in respect of R S.No.293/A17 to an extent of Ac.0-13 cents of Manchili village of Attili Mandal, West Godavari District as house sites under Navaratnalu scheme as illegal, irregular, irrational, arbitrary, without any authority of law, colorable exercise of powers and contrary to the provision of AP Board Standing orders and A.P. Panchayat Raj Act, 4994 and consequently direct the Respondents not to allot/assign the land ear marked / reserved for panchayt in respect of R.S.No.293/A17 to an extent of Ac.0-13 cents of Manchili village of Attili Mandal, West Godavari District as stated supra as house site patta. 1A 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 respondent not to take any steps to assign/allot the earmarked land of land marked as reserved for panchayat purpose i.e., construction of Marriage hall in CSL Site for marriage functions of villagers and other community purposes in respect of R_S.No.293/A17 to an extent of Ac.0-13 cents of Manchili village of Attili Mandal, West Godavari District, pending disposal of WP 11736 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 20.07.2020 made herein and upon hearing the arguments of Sri N N Somendra Reddy, Advocate for the Petitioners, Advocate for the Petitioner, GP for Revenue for Respondent No.1 to 4 and of Sri |. Koti Reddy, Standing Counsel for Respondent No.5, the Court made the following. ORDER:
Office to print the name of Mr. |. Koti Reddy, learned standing counsel for respondent No.5. List the matter after three (3) weeks for filing counter-affidavits of respective respondents. Interim orders granted on the earlier occasion are extended for a period of eight (8) weeks. Sd/- G. SRINIVASA REDDY ASSISTANT REGISTRAR [TRUE COPY// For ASSISTANT STRAR To,
4. One CC to Sri N N Somendra Reddy, Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
3. One spare copy HIGH COURT y Myf e oy NJSJ DATED: 04.09.2020 LIST AFTER THREE WEEKS ORDER WP.No.11736 of 2020 oF ANDY (Seo EE \ STATUS QUO EXTENDED cg oO} 2 25 SEP 3) %/ * Ke Sf Oe"
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