Andhra Pradesh High Court - Amravati
Lakshmipathi Thummala, vs The State Of Andhra Pradesh on 26 February, 2024
(SHOW CAUSE NOTICE BEFORE ADMISSION}
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV A
{SPECI - ORIGINAL JURISDICTION}
MONDAY, THE TWENTY SIRTH DAY OF FEBRUARY
, TWO 7 THOUSAND AND TWENTY FOUR
'PRESENT?
THE HONQURABLE SRI JUSTICE RAVI CHEEMALAPAT!
WRIT PETITION NO: 4888 OF 2024
Setwean
Lakshmipathi Thumynaia, Sio. Gooal Thurmala, Aged about 38 years, Ger.
Private Employee, Rio. 0. Na. 5-155, Indiramima Colony, Tari igor da Vilage &
Past, Gurrarnkanda Mandal, Annamayya District - 817291 (Erstwhile Chilttcor
Edstrict},
. Petitioner
AND
4. The State of Andhra Pradesh, Reo. by is Principal necretary,
Depariment of Revenue (Assignment), Secretariat Bushings, AP.
secretariat, Velagaoudi, Amaravati, Guatur District,
The Chief Commissioner of Land Adrrinistration, Government of
Andhra Pradesh, APIKC Towers, Manasiagiri Town and Mandal, Guntur
District, ,
3. The District Collector, Armamayya Oistrict, Raychotl - 576269.
4. ue Sub-CollectaRevenue Divisional ore Madanapalle Revenue
iS
ae
SI7a
Division, Madanapaile, Annamayya Disiric 17 33a,
8. The Taha! lidar, Gurrarnkonda Mandal, Gur ny nkonda, Annamayya District
~ SEF SRY,
. Responisnis
WHEREAS -- the Fettione fr above named throu igh
his Advocate SR! S.VARADARAJULU CHETTY presented this Petition under
Anicie 225 of the Constitution a india praying thal in the circumstances stated
in the affidavit fled therewith, the High Court may be pleased to issue 4 wet,
order ar direction, more atiouleny one in the nature of WRIT OF
MANDAMUS daciaring the action of the Sth fespendent for not grant ag af
Patte/D-Formn Pata in favor of the petifioner fo an extent of Ac. 0.08 cenis of
Government Parambok Land situated in Survey No, 889 of Tarigonda Village
Accounts, Gurramkonda Mandal, Annamayya Distinct, (Erstwhie Chittoor
District, which was in continuous possession and enj joymant of the petitioner
and his father for more than 24 years, with specific boundaries bounded by
mast Road, West Narth and South The Petitioner's Patla land, as Hisgad,
aruirary, unconstitutional, against the Principles of Assignment Laws and aiso
violative of Act. 14, 21 and 300-A of the Constitution of india and consequently
rect the responde nts to grant Patta/D-Farm Patta In favor of the petitioner to
an extent of Ac. 0.05 cents of Government Porambok Land situated in Survey
No. 889 of ° Tarigonda Vilage Accounts, Gurrarkonda Mandal, Annarnayya
District, (Erstwhile Chittcor [istrict), bounded by East Road. West, North and
Gauth The Patitoner's Patta land. :
AND WHEREAS the High Court upon perusing me
petition and affidavit fled herein and UBOY hear ing the argurnents of Sr
VARADARASULU CHETTY Advocate for the Petitioner, and of Government
sy for Revenue for
2 Respon denis hereun
not be
tere VAP SORE TEED
MAS SF TOW Sahises
FN ST ERT
ted. |
You vir
1. The Pronapal Secretary, O
of Andhra Pradesh, Se
Amaravatl, Guntur
The (Chief
Andhre Pradesh, AF He Power
District.
3. The District Collector, A
4. Tre Sub-CallectavRewenn
CHVISION, Madanape She. Annamnere OF st
The Tahsifdar . Gurrarmmbonda Mandal |
~ SUP S97.
sede las
1S MS
oe
3B
ao
ort
are be and hereby directed to
through an Advocate, as to why ir
and the affriavit
mothe ad mitted, DY
show cause
i
of before 04.09 2024.
The Court made the following: ORDER
"Notice before admission,
the Respondent Nos.'
yee ode carbs reign GASD
as to why this WR!
variat Buldings, AP.
Dp
Commisaioner of Land Administration,
> icy
SUP MKON
sed iherawitl FA isapy encioserl) this }
to 8, directed issue oF
UY BE
apartment of Revenue (Assignment, State
Secretanatl, Velaganudi,
Sovernyrent of
+ Tow and Mandal, Guntur
S, aTSL89,
) OF er, tad danapaie Revenue
not - $4 7330.
strict
ether apcearng in persan or
Nrcumsiances set aut in the petition
WYIRPP PETYT TON should
Learned Government Pleader far Revenue takes notice an behalf
of reapondents and sought time for getting instructions.
For instructions, post the matter on 94.99.2024 In the motian
Hat'?
ATRUE COPY!
3. The Foncinal Secretary, Deparime
of Andhra Pradesh, Secretariat £
Amaravatl, Gumtur Distriot,
s. The Chief Commissianer of Land
Andhra Pradesh, APC Towers, Mane
District,
The District Collector, Annamayya Distt
The Sub-Collecton'fevenue Divisional
Division, Madanapaile, Annamayya Distr:
ee)
$a G HEL
ASSISTANT R
Von.
+) HON OFFICER
nmmend, State
VP. Secreta vat Velagapudl,
Savamment of
say? Teaver an nd Mandal, Surfur
ict, Re aychou ~ 5 1S288.
-
OF ee oy -
Revenue a at? 330 KN §. The Tahsidar, Gurramkonda Mandal, Gurrmkonda, Annamayya District STP 297. (Addresses Tito 5 by RPAD- along wi ith a copy of setilion and Affidavit)
5. Gne CO to SRE S VARADARAJULL OH HETTY, Advocate fOPUCI
7. Tas CCs to GP FOR REVENUE, High Cour of Andhra Pradesh. IOUT)
8. One spare copy $ HIGH COURT RG, J DATED: 28/02/2024 Past the matter on 04.03.2024 in the motion fist NOTICE BEFORE ADMISSION WP. Noda of 2024