Andhra Pradesh High Court - Amravati
Sri Kathi David Raju vs Unknown on 2 February, 2021
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
|
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI is a
(SPECIAL ORIGINAL JURISDICTION) {
TUESDAY, THE SECOND DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
IA No. 1 OF 2020
IN
WP NO: 6576 OF 2020
Between:
Sri Kathi David Raju, Aged about 45 years, Occ Assistant Engineer, Q.No.E-11,
Pinakini Colony, Nelatur Village, Muthukur Mandal, SPSR Nellore District-524347
...Petitioner
(Petitioner in WP 6576 OF 2020
on the file of High Court)
AND
_--
. The District Collector, Guntur, Guntur District
2. The District Level Scrutiny Committee, Rep. by its Chairman/ Joint Collector,
Guntur, Guntur District
The Tahsildar, Ponnur Mandal, Guntur District
The Tahsildar, Bapatla Mandal, Guntur District
Nangarabehri Lambada Hakkula Porata Samithi, Fake Regd. No.9847/ 2000
Rep. by its President Sri Rarnavath Krishna Naik, Aged about 49 years, Occ.
BTC, South Central Railway, ADEN/ West, Brodipet, 5/1, Municipal Complex,
Guntur, Guntur District-522002
6. Kathi John /Kathi Chinna John, S/o Kondalu/Yedukondalu, (As per Ration
card/Voter Card/Aadhar Card) Aged about 41 years, Occ. Rickshaw puller, R/o
D.no.6-10/2, Kanakadri Nagar, Muttayapalem, Bapatla Mandal, Guntur District -
522101
oi &
. Respondents
(Respondents in-do-)
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 direct the
Respondent No.1 suspend the operation of the order passed by the Respondent
No.14/2016/C-4, dated. 18-02-2020, pending disposal of WP No. 6576 of 2020, on the
file of the High Court.
The petition coming on for hearing and upon perusing the petition and affidavit
filed in the writ petition and order of the High Court dated 27-04-2020, 11-05-2020,
17-06-2020, 31.12.2020 & 25-01-2021 made herein and upon hearing the arguments of
Sri Kadiyam Neelakanteswara Rao Advocate appearing on behalf of S.R. Sanku,
Advocate for the Petitioner, GP for Revenue for Respondent Nos.1,3 & 4 and of GP for
Social Welfare for Respondent No.2, the Court made the following
ORDER:
Sri Kadiaym Neelakanteswarara Rao, learned counsel appearing on behalf of Sri SR Sanku, learned counsel for the petitioner, seeks time on the ground that Sri SR Sanku, learned counsel for the petitioner, is unwell. Sri M.Vidya Sagar, learned standing counsel Andhra Pradesh Power Generation Corporation Limited (A.P.GENCO) appearing for the respondents in W.P.No.8264 of 2020, expresses urgency in these matters, and submits that these matters have been adjourned from March, 2020 onwards. He further submits that time is being granted from October, 2020 onwards on the ground of ill-health of Sri SR Sanku, learned counsel for the petitioner.
In the circumstances, in the event Sri SR Sanku, learned counsel for the petitioner, is not well enough to appear on the next date of listing, the petitioner shall make alternative arrangements. .
Post these matters along with W.P.No.12490 of 2020, finally, on 16.02.2021. Interim order, passed earlier, is extended till 18.02.2021. Sd/- P. Venkata Ramana DEPUTY REGISTRAR ITTRUE COPY// (HX _ SECTION OFFICER To One CC to Sri. S R Sanku, Advocate [OPUC] Two CCs to GP for Social Welfare, High Court of Andhra Pradesh. [OUT] Two CCs to GP for Revenue, High Court of AP [OUT] Two CCs to Sri M. Vidyasagar, Standing Counsel (OPUC) Sri Kathi David Raju, Aged about 45 years, Occ Assistant Engineer, Q.No.E-11, Pinakini Colony, Nelatur Village, Muthukur Mandal, SPSR Nellore District-524347 (BY RPAD) The Section Officer, Posting Section, High Court of A.P., at Amaravati One spare copy akwon> NO skm HIGH COURT RRR,J DATED: 02-02-2021 NOTE: Post these matters along with W.P.No.12490 of 2020, finally, on 16.02.2021. ORDER IA No. 1 OF 2020 IN WP NO: 6576 OF 2020 5 4D FEB22 & 2 a oe ue EXTENSION OF INTERIM ORDER