Andhra Pradesh High Court - Amravati
Bobbadi Ramadasu , vs The State Of Andhra Pradesh on 8 December, 2022
Author: D Ramesh
Bench: D Ramesh
ULPPOLLLL ALLELE! ls «Att beLh tite in. - ERR piscine MUMIA SE tL bs (3208 ] iN THE HHGH COURT OF ANDNRA PRADESH AT AMARAVAT! (SPECIAL ORIGINAL JURISDICTION) THURSDAY THE EIGHTH DAY OF DECEMBER, RWS FHOUSAND AND TWENTY TWO 'PRESENT: THE HONSUR ARLE SR) JUSTICE D RASIESH WRIT PETITION NO: 28927 OF 2022 Between: 1. Bobbadi Ramadaau, Sia Aposia Naidu Aged 78 years, Geo. Cultivation &. Bobbadci Venkataonadu, S/o Latchayya, Aged Se years, Oc Ono 3-89 Venkatanuram, Naira, Sokakiudarn Oisirict oo . Qullvation, Rio o% oP ationars AND t. The State of Andhra Pradesh, Rep. by ifs Princigal Secretary to Government, Panchayat Rap and Rural Developrnent, Seoretariat Building, Armaravall, fsumur District, Tre Suserintendent Engineer, Panchayat Raj, Srkalaiam District Naira Grarn Panchayat, Rep. by its Panchayat Secretary, Naira Srikakulam Mandal, Srikakulam District . te fed Mespondents Petifion under Article S28 of the Constitution of India praying thet in the nroumetances staied in the affidawit Med therewith, the High Court may be pleased fo Issue a writ of mandamus or any other aporopriake wrif or direction daciaring ihe action af Ihe caspondents No 2 and S-herein in frying fo lay the CC Road In the patifioners land skuated in Sy No 49-3 to an extent of Ac 0.06 cents of Naira Ravenue Vilage, Naira Gram Panchayat, Srikakulam Mandal, Srikakulam District without Inifieting the proceadings under The Right fo Fair Compensation and Transparency in Land Acquisition Rehablitation arn! Resatiiemant Act 2073 Act No 30 of 2073 is not legal and ihe same is violative of Articles 14.27 and SQGA of the Caneiiation of India and without following the dus process of law and the procedure lak a&avni under the Arvinra Pradesh Panchayat Raj Act 1944 as legal arbitrary against the principles of natural justice and consequently direct the respondents not ia dispusseas the petitioners fram the possession and anjcymant of the land situated in Sy No 49-2 fo an extent of Ac 0.04 canis of Nalra Revenues Vilage, Naira Gram rPanchayal, Sakskidarn Mandal, Srikakuiarn Oistricf for laying of the OC Read. otk {ANON OF S082 A a ee a Petition under Secon 157 O8G is Hed praying thal in the circumstances ataled in the affidavil {deci in support of the petition, the High Court may be pleased to direct the Resnondant No. 2 and S may be pleased to slay of al further uroceedings inchuding Jaying of the CC. sad in ihe petdioners land situated in Sy No 4-3 to an extent of Ac 0.04 cents of Naira Revenue Vilage. Nairs Gram Pancheyal, Srsakuiam Mandal, Sakasulam Oistriet pending disposal of WR 28829 of 2022, on the He of the High Court. ee é Phe pettion caring oan for hearing. upan perusing the Fe ton and the aificiavit fed in suppeart thereat and the order of the High Court order dated OA GS S022 made heran and upon Rearing The argquinents of SHI MUVUSL ANIL - KUMAR, Advocate for he ationer anc. a Kor PANCHAYAT RAJ RURAL DEV for the Respondent Nos. 3 ' and 2 and SRI. REDDY, Slanding Counsel for Resoandent No.3, and the Court phx vollowieg ORDER:
ie i "At request for Hing counter, post aller Pangal Vacation, 2023. Interim order granted earlier, is extended until further orders." TRUE COPY! Py t. Yh Paecipal Secretary to. Government Panchayat Ra and Rural evel , Secretar i i, Suntur Oistric a. ine Superiniender biehcaigters ae ohayal Raj, Sikakuiam District
3. The Panchayal Sacre sam Pane chayat, Naira, Srikakulam Mandal, Srikakulam Disiric t (Addresses Nos. 1 i fo 3 py RPA D) One CAG to SRE MV Sone KUAY Two COs io GP FOR | Pradash. (OUTS & One OC to Sr i Koti kh ¥. One spare copy. o 3 WEE ta to N g x s z sonesttingcoocennrsnnntdiplppisisiilpgiteyy y MMe, PE agerintore HSH COURT EB epilpeecces cceercatent Leet eS OR TERE DATED SN 22022 Mertitteds POST APTER PONGAL VACATION, 2023. soaps ORDER
--WEE.No 28904 of 2002 EXTENSION OF EARLIER INTERIM ORDER