Andhra Pradesh High Court - Amravati
Manduri Shaik Chinna Kasim Saida, vs The State Of Andhra Pradesh, on 6 July, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
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(SHOW GAUSE NOTICE BEFORE ADNHSSION)
SPECIAL ORIGINAL JURISDICTION)
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are directed to show cause as to why in the circumstances set 'out in the petition and
affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted.
IA NO: 4 OF 2020 :Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in W.P., the High Court may be ple@ased-be pleased to direct
the Respondents not to interfere with the Petitioners respective possession and
enjoyment of the agricultural land total extent of Ac. 8.50 cents in Sy.No.47, Lakkaraju
Garlapadu Sattenapalle Mandal, Guntur District, A.P., pending disposal of WP No.
10920 of 2020, on the file of the High Court.
The Court made the following
ORDER:
Notice before admission.
Heard the learned counsel for the petitioners and learned Assistant Government Pleader for Revenue appearing for the respondents. Learned AGP submits that the petitioners are in occupation of cheruvu poramboke and the respondents are contemplating to undertake improvement and development of the cheruvu and there is no proposal to grant house site pattas in the land in question. Learned counsel for the petitioners submits that the petitioners are in possession and enjoyment of the land in question for the last several decades and if they are dispossessed, they would be subjected to serious prejudice. | If the respondents are contemplating to develop the cheruvu by removing the encroachments, if any, appropriate notice should be issued to the petitioners before taking any action. List the matter after four weeks. h WDYA RI yyy IRA Soest ANE (PISTRAR AS For assistant ERRAR To,
1. The Principal Secretary, Department of Revenue, State of A.P., Secretariat Buildings, at Velagapudi, Amaravati, Guntur Dist., A.P.-522503. The District Collector, Guntur, Guntur Dist., A.P. 522004. The Revenue Divisional Officer, Guntur Revenue Division, Guntur, Guntur Dist., A.P.-522002.
4. The Tahsildar, Mandal Revenue Office, Sattenapalle Mandal, Guntur Dist., A.P.- 522403.
5. The Revenue Inspector, Mandal Revenue Office, Sattenapalle Mandal, Guntur Dist., A.P.-522403. (Addressee Nos 1 to 5 by RPAD along with a copy of petition and affidavit) One CC to Sri. Ancha Panduranga Rao, Advocate [OPUC] Two CCs to GP for Revenue ,High Court Of Andhra Pradesh, [OUT] One spare copy ffTRUE COPY/! won OND skm HIGH COURT NUS DATEDS A 2020 NOTE: LIST THE MATTER ASTER POUR WEEKS NOTICE BEPORE ADMISSION WPNG LOS3H of TRG DIRECTION