Andhra Pradesh High Court - Amravati
Bannuru Ramana Reddy, vs State Of Andhra Pradesh, on 29 May, 2020
Author: Ml Satyanarayana Murthy
Bench: Ml Satyanarayana Murthy
IN THE HIGH CQURT OF ANDHRA PRADESH AT AMARAVAT! (SPECIAL ORIGINAL JURISIDICTION) FRIDAY THE TWENTY NINBTH DAY OF MAY TWO THOUSAND ANG TWENTY "PRESENT: THE HONOURABLE SRI JUSTICE ML SATYANARAYANA MURTHY x WRIT PETITION NO: 8482 OF 2020 " Between: 3 Bannuru Ramana Redoy, Sio Pulla Reddy, 2 GJanakiramaiah, S/o Nagaiah,. % Wudaru Venkata Subba Reddy, S/o Yenkaia Rami Reddy, & Wudaru Venugopal Reddy, S/o ChinnaSubba Reddy. 5. Wudaru Venkateswaramima,, Wie VYenugapal Reday, Fatitioners AND Siate of Andhra Pradesh,, rep. by ts Principal Secretary, Revenue Deparment, Secretariat Buildings, Velagseuch, Guntur District, 3. The District Collector, Kumodl MNstrict at Kurnom 3 The Revenue Divisional O¥icer,, Aimakur, Rurool Cistrict. & The Tahasidar, VelugaduMandal, Velugady, Kurnool District. " Q ~~ > a. The Superintending Engineer, Telugu Ganga Project, Nandyal, Kurnioal District. Respondents
Petition under Article 226 of the Constitution of india praying that in ihe sheurngtances stated in the affidavit fled therewith, the High Court may be pleasad to issue an appropriate writ or any ether order ar direction particularly ane in the nature of writ of mandamus declaring the actlan of the respondents in trying to allot the land Ac 347 sents in Sy.No.d1ge (a petitioner}, Acd.8@ cents in Sy.No.1788 Gnd petidoner), Ac.2.88 cents in Sy. No. 1187 petitioner), Ac. 1.04 cents in Sy No. Vie? (sth peiltionen, Ac.0.50 cents in Sy.No.448 (Sth patitioner) and Ac, 1.43 cents in Sy. No. 1792 {8th petitioner), situated in Velugedu Village, VelugoduMandal ipreviously in AtmakurTalug, Kurnool District as house gite pattas under Navarainalu Scheme as egal, arbitrary. contrary to the provisions of the Land Acquisition Act, 1884, violative of Articles 14 and 300-A af the Constitution of trafia and contrary to the order dated 44.2. 2005 passed in W.A.Na. 184 of 2005 and consequently direct the respondents nat fo allet house sites over the shove land under any scherne inducing Navarainall Scheme IA NO: 1 OF 2020 Detition under Section 161 CPO praying that in the circumatances stated iy the affidavit fled in support of the petition, the High Court may be pleased to direct ihe respondents not to take any spercive steps of allotting the land Ac.3.47 sents in Sy.No.1i92 (isi patitioner), Ac.2.99 sents in Sy.No.1188 Gnd petitioner}, Ac. 2.86 cents in Sy.No.1187 (Srdpetitioner), Ao 1.04 sents in Sy.No.1187 (4th petitioner), Ac 0.80 canis in Sy. No.445 (5th pelitioner) and AcAj43 cants in Sy. No.17e2 (oth petttianer), situated in Velugodu Village, ValugoduM ndal (previously in AtmakurTatuk), Kurnool Sistict as house site patias under Navarainalu Scheme, pending disposal of WR $482 of 2026, on the fle of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit fled in suppor thereof and upon ring the arguments of Sr P. Narasimhuly, Advooate for the Petilianer and of GP for Revenue for the Respondent Nos.1 to 4 and of GP for Irdgation for Respondent Nos, ithe Court made the following.
<3 ORDER.
ieared Assistant Gavernment Pipader for Revenues, seeks time for obtaining instructions.
Post on the reopening day of Summer Vacation, 2020.
in the meanwhile, respondents are directed not to create any third party interest in the subject land.
Te eek 6B Re kad 4 BEE os mb OD Sd/- ¥, SAVITHRAMMA ASSISTANT REGISTRAR PTRUE COPY! For ASSISTANT REGISTRAR The Prinsipal Secretary, Revenue Department, State of Andhra Pradesh Secretariat Buildings, Velagapudl, Guntur District.
The District Collector, Kurnool Listrict at Kurnool, The Revenue Divisional Officer,, Aimakur, Kurnoo! District.
The Tahasildar, VelugeduMandal, Velugadu, Kurnool Hsieh The Superintending Engineer, Telugu Ganga Project, Nandyal, Kurnoal District {1 fo § by RPAD} Gne CC to SRI P. Narasimbulu, Advacate [OPUC} Two COs to GP for Revenue High Court of Andhra Pradesh. [DUT] Two CCs to GF for frrigation, High Court of Andhra Pradesh (OUT) One spare copy