Andhra Pradesh High Court - Amravati
D.Prameela vs The State Of Andhra Pradesh on 2 November, 2020
ee fo / 13208] (SHOW CAUSE NOTICE BEFORE ADMISSION) We IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ~ = (Special Original Jurisdiction) MONDAY, THE SECOND DAY OF NOVEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH™ WRIT PETITION NO: 19452 OF 2020 ~-- Between: D.Prameela, W/o D.Adi Reddy, Aged 54 years, Occ- housewife, R/o OC Colony, - Pulakunta Hindupur Mandal, Anantapur District Petitioner -- AND 1. The State of Andhra Pradesh, Rep. by the Principal Secretary, Revenue Department, Secretariat Buildings, At Velagapudi, Amaravathi, Andhra Pradesh The District Collector, Ananthapur District, Ananthapur. The Revenue Divisional Officer, Penukonda, Anantapur District. The Tahsildar, Hindupur Mandal, Ananthapur District wN Respondents --
WHEREAS the Petitioner above named through his/her Advocate P NARAHARI BABU presented this 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 an order, writ or direction more particularly in the nature of Writ of Mandamus under Article 226 of the Constitution of India declaring the action of the respondents in trying to construct Primary Health Center in a Local Fund Road as per Re Settlement Register (Diglot Register) by blocking complete access to petitioner's registered patty land in an extent of Ac 1.98 cents of land in Sy. No.397-3 situated at Srikantapuram Village polam, Hindupur Mandal, Anantapur District and also marking part her property in said land without following any producer known to law as illegal, arbitrary. and violated of principle of natural justice and violative of Article 14, 21 of Constitution of India and also violative of Board Standing Orders and consequently direct the respondents not to make any constructions in above said Grazing land forthwith;
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri.P.Narahari Babu Advocate for the Petitioner, directed issue of notice to the Respondents herein returnable in four (4) weeks to show cause as to why this WRIT PETITION should not be admitted.--
You viz:
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, _ Secretariat Buildings, At Velagapudi, Amaravathi, Andhra Pradesh
2. The District Collector, Ananthapur District, Ananthapur.
3. The Revenue Divisional Officer, Penukonda, Anantapur District.
4. The Tahsildar, Hindupur Mandal, Ananthapur District --
are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted before 30.11.2020, on which date the case stands posted for hearing. --
IA NO: 1 OF 2020 eo a 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 to direct the respondents not to make any constructions more particularly Primary Health Center in a Local Fund Road as per Re Settlement Register (Diglot Register) by blocking complete access to petitioner's registered patta land in an extent of Ac 1.98 cents of land in Sy.No.397-3 situated at Srikantapuram Village Polam, Hindupur Mandal, Anantapur District by marking part of her property in above said land, pending disposal of W.P.No.19452 of 2020, on the file of the High Court.
THE COURT MADE THE FOLLOWING ORDER:
Notice before admission returnable in four (4) weeks. Learned Assistant Government Pleader appearing for the respondents, on instructions, has stated that as per the records Sy.No.397- 3 in Srikantapuram Village Polam, Hindupur Mandal, Anantapur District is a patta land and the Revenue officials are not interfering with the possession of the petitioner/s in Sy.No.397-3 land admeasuring Ac.1.98 cents of Srikantapuram Village Polam, Hindupur Mandal, Anantapur District.
In view of the above submissions of the learned Assistant Government Pleader, the respondents are directed not to interfere with the possession of the petitioner in Sy.No.397-3 land admeasuring Ac.1.98 cents of Srikantapuram Village Polam, Hindupur Mandal, Anantapur District, if the petitioner is in possession of the said land.
Post on 30.11.2020."
Sd/- M. RAMESH BABU ASSISTANT REGISTRAR © © ITTRUE COPYI// For ASSISTAN GISTRAR To,
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat Buildings, At Velagapudi, Amaravathi, Andhra Pradesh The District Collector, Ananthapur District, Ananthapur. ~ The Revenue Divisional Officer, Penukonda, Anantapur District. The Tahsildar, Hindupur Mandal, Ananthapur District (1 to 4 by RPAD- along with_-- a copy of petition and affidavit) One CC to Sri.P.Narahari Babu Advocate [OPUC}-- Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT] . One spare copy BON NO SRL HIGH COURT DRJ DATED:02/11/2020 NOTE: POST ON 30.11.2020 NOTICE BEFORE ADMISSION WP.No.19452 of 2020 DIRECTION