Andhra Pradesh High Court - Amravati
Lg Polymers India Private Limited vs The State Of Andhra Pradesh on 25 January, 2024
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No: W.P.No.2019 of 2024
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE.
01. 25.01.2024 RC,J
Notice before admission.
Learned Government Pleader for Revenue
takes notice for R2, R3, R5, R6 & R7.
Sri K.Madhava Reddy, learned Standing counsel
takes notice for R8.
Learned Government Pleader for General
Administration takes notice for R1 and R4.
Learned Government Pleader for Endowments
takes notice for R9, R13, R15, R16 & R17.
Learned Government Pleader for Home takes
place for R10, R11, R14.
Learned Government Pleader for Municipal
Administration and Urban Development takes notice
for R12.
Sri O.Manohar Reddy, learned Senior Counsel
for the petitioner submitted that, the petitioner
acquired the land from the M/s Mc Dowell & Company
limited("Mc Dowell") in the year 1997 wherein Mc
Dowell acquired the said land from its predecessor
M/s Hindustan Polymers Limited(HPL) pursuant to a
scheme of amalgamation. HPL acquired the said land
from the Trustee of Sri Varaha Laxmi Narasimha
Swami/Simhachalam Devastanam in the year 1965
thorugh a registered sale deed. He further submitted
that, since 1997 the petitioner is in peaceful
possession of the said land and the petitioner made
multiple requests for mutation of name in the revenue
records but so far the authorities have not acted
upon. Now, the 8th respondent is high-handedly
constructing community hall in the subject land. As such prayed to pass appropriate orders in that regard.
Post on 31.01.2024 in the motion list for getting instructions.
Till then, if any constructions are made, it would be at their risk and peril of the authorities concerned.
________ RC, J BRS