Andhra Pradesh High Court - Amravati
Jakkamsetty Bhaskara Rao vs The State Of Andhra Pradesh on 30 April, 2020
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE THIRTIETH DAY OF APRIL, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 7375 OF 2020 Between: Jakkamsetty Bhaskara Rao, S/o Subba Rao, Petitioner AND 4. The State of Andhra Pradesh, Rep.by the Principle-Secretery, Revenue Department Secretariat Amaravathi-522239 The District Collector, West Godavari District,Eluru-534002 The Sub-collector, Narsapur Revenue Sub-Division, West Godavari District, Narasapur-534275 4. The Mandal Revenue officer, Ellamanchilli Mandal, Ellamanchilli ,West Godavari District, AP-534268 on Respondents WHEREAS the Petitioner above named through his Advocate Mis J. Parvathi, 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 or direction or writ, more particularly under Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, that the land-acquisition proceedings through ROC.No. G2/8950/2011(SW) for an extent of Ac.1.00 in Rs No. 130/2A at Kontheru Revenue Village situated at Adavipalem Village Panchayat area, Ellamanchiili Mandal of West Godavari District, should be deemed to have lapsed under 1894 Land Acquisition Act and to.direct the 1* Respondent to pay the compensation to me in accordance with the 2013 Land Acquisition Act. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of M/s Jj. Parvathi, Advocate for the Petitioner, and GP for Revenue for the Respondents, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz: 4. The Principle-Secretary, Revenue Department, State of A.P., Secretariat Amaravathi-522239 2. The District Collector, West Godavari District, Eluru-534002 3 The Sub-Collector, Narsapur Revenue Sub-Division, West Godavari District, Narasapur-534275 4. The Mandal Revenue Officer, Ellamanchilli Mandal, Ellamanchilli 'West Godavari District, AP-534268 are directed to show cause either appearing in person or through an Advacate as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted. The Court made the following ORDER:
Heard the learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing for the respondents. To, wh NOON Skm Notice before admission.
Post after four (04) weeks. Meanwhile, the respondents are directed to file their counter. Sd/- M. Ramesh Babu ASSISTANT te TRUE COPY// fit For ASSISTANT REGISTRAR _ The Principle-Secretary, Revenue Department, State of A.P., Secretariat Amaravathi-522239 The District Collector, West Godavari District, Eluru-534002 The Sub-Collector, Narsapur Revenue Sub-Division, West Godavari District, Narasapur-534275 The Mandal Revenue Officer, Ellamanchilli Mandal, Ellamanchilli West Godavari District, AP-534268 (Addressee Nos 1 to 4 by RPAD along with a copy of petition and affidavit) Two CCs to GP for Revenue, High Courtof A.P., at Amaravati (OUT) One CC to M/s.J. Parvathi, Advocate [OPUC] One spare copy HIGH COURT DR,J DATED:30/04/2020 NOTE: POST AFTER FOUR WEEKS NOTICE BEFORE ADMISSION WP.No.7375 of 2020 mn) Sa)