Andhra Pradesh High Court - Amravati
Sri. Chinnam Sampatha Rao vs The State Of Andhra Pradesh, on 24 December, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE TWENTY FOURTH DAY OF DECEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA IA No. 1 OF 2020 IN WP NO: 25200 OF 2020 © Between: Sri. Chinnam Sampatha Rao, S/o. Durga Rao. Sri. Gana Venu, S/o. Durga Rao. Sri. Utchala Venkata Narasimha Rao, S/o. Venkateswara Rao. Sri. Gone Ramesh, S/o. Chinna Badraiah. Sri. Berra Chinna Subbarao, S/o. Nancharaiah. Sri. Ganjala Marayya, S/o. Venkateswara Rao. Sri. Badeti Bhaskara Rao, S/o. Veera Ragahvaiah. Sri. Badeti Krishna Murthy, S/o. Venkata Subbaialt. ONOARWN>= ..Petitioners AND 1. The State of Andhra Pradesh, Rep. by the Principal Secretary to Department of Revenue, Secretariat, Velagapudi, Tulluru Mandal, Guntur District, Andhra Pradesh State. 2. The District Collector, Krishna District, O/o. Collectorate, Chilakalapurdi, Machalipatnam. The Revenue Divisional officer, Gudivada Division, Gudivada, Krishna District. The Tahsildar, Mudunepalli Mandal, Krishna District. The Village Revenue Officer, Korrakuntapalem Village, Mudunepalli Mandal, Krishna District. 6. The Korrakuntapalem Gram Panchayat, Rep.by its Sarpanch Presently Rep. by its Special officer, Korrakuntapalem Village, Mudunepalli Mandal, Krishna District. ak w ...Respondents Counsel for the Petitioners : SRI RAMA MURTY P. V.S.A Counsel for the Respondents : GP FOR REVENUE Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to dispossessing the Petitioners from their respective pieces of extents of lands in R.S.No.246, 250, 251 and 267 Situated at Korrakuntapalem Village, Mudenepalli Mandal, Krishna District in pursuant to the notices under section 7 of the Madras Act,1905 vide RCB/1844/2019 dated 26-11-2019 and notices under section 6 of the Andhra Pradesh Act,1905 vide RCB/1844/2019 dated 28-12-2019 in the light of the explanation dated 04-12-2019 forthwith pending disposal of WP No.25200 of 2020, on the file of the High Court. The court while directing issue of notice to the Respondents herein to show cause as to why this application should not be complied with, made the following order.(The receipt of this order will be deemed to be the receipt of notice in the case). The Court made the following ORDER:
"Heard the learned counsel for the petitioners and _ learned Asst.Government Pleader for Revenue, who seeks time to get instructions in the matter.
The grievance of the petitioners in the present writ petition is that the respondents are taking steps to assign house site pattas in the land which is Puntha as per Adangals filed by the petitioners and 1-B Namoona. The assignment of lands in Puntha is not permissible as per 15(2) of Board Standing Orders.
In view of the same, there shall be interim stay as prayed for.
List after four (4) weeks."
Sd/-T.Madhavi ASSISTANT REGISTRAR ITTRUE COPY// tSRew For SECTION OFFICER To,
1. The Principal Secretary to Department of Revenue, State of Andhra Pradesh, Secretariat, Velagapudi, Tulluru Mandal, Guntur District, Andhra Pradesh State.
2. The District Collector, Krishna District, O/o. Collectorate, Chilakalapurdi, Machalipatnam. .
The Revenue Divisional officer, Gudivada Division, Gudivada, Krishna District. The Tahsildar, Mudunepalli Mandal, Krishna District. The Village Revenue Officer, Korrakuntapalem Village, Mudunepalli Mandal, Krishna District.
The Special officer, Korrakuntapalem Gram Panchayat, Korrakuntapalem Village, Mudunepalli Mandal, Krishna District.(1 to 6 By RPAD) One CC to Sri. Rama Murty P V S A, Advocate [OPUC] Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT] One spare copy.
aR o Mo ON HIGH COURT NJS,J DATED:24/12/2020 LIST AFTER FOUR (4) WEEKS ORDER IA No. 1 OF 2020 IN WP.No.25200 of 2020 INTERIM DIRECTION 44 JAN 2071