Andhra Pradesh High Court - Amravati
Sri Kathi David Raju, vs The District Collector, on 16 February, 2021
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
"(SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE SIXTENTH DAY OF FEBRUARY. TWO THOUSAND AND TWENTY ONE ' :PRESENT: THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO IA No. 1 OF 2020 IN WP NO: 6576 OF 2020 Between: Sri Kathi David Raju, Aged about 45 years, Occ Assistant Engineer, Q.No.E- 11, Pinakini Colony, Nelatur Village, Muthukur Mandal, SPSR Nellore District-524347 -- akw ...Petitioner (Petitioner in WP 6576 OF 2020 on the file of High Court) AND . The District Collector, Guntur, Guntur District The District Level Scrutiny Committee, Rep. by its Chairman/ Joint Collector, Guntur, Guntur District The Tahsildar, Ponnur Mandal, Guntur District The Tahsildar, Bapatla Mandal, Guntur District Nangarabehri Lambada Hakkula Porata Samithi, Fake Regd. No.9847/ 2000 Rep. by its President Sri Rarnavath Krishna Naik, Aged about 49 years, Occ. BTC, South Central Railway, ADEN/ West, Brodipet, 5/1, Municipal Complex, " Guntur, Guntur District-522002 Kathi John /Kathi Chinna John, S/o Kondalu/Yedukondalu, (As per Ration card/Voter Card/Aadhar Card) Aged about 41 years, Occ. Rickshaw puller, R/o D.no.6-10/2, Kanakadri Nagar, Muttayapalem, Bapatla Mandal, Guntur District - 922101 ... Respondents (Respondents in-do-) Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased direct the Respondent No.1 suspend the cperation of the order passed by the Respondent No.14/2016/C-4, dated. 18-02-2020, pending disposal of WP No. 6576 of 2020, on the file of the High Court. The petition coming on for hearing and upon perusing the petition and affidavit filed in the writ petition and order of the High Court dated 27-04-2020, 11-05-2020, 17-06-2020, 31.12.2020, 25-01-2021 & 02-02-2021 made herein and upon hearing the arguments of Sri S.R. Sanku, Advocate for the Petitioner, GP for Revenue for Respondent Nos.1,3 & 4 and of GP for Social Welfare for Respondent No.2, the Court made the following ORDER:
Post on 08-03-2021 along with W.P. No. 12490 of 2020. In the meanwhile, all the parties shall complete their pleadings. It is understood that the matter will be taken up on 08-03-2021 irrespective of the fact that whether the pleadings are completed by the parties. Interim direction granted earlier is extended till 10-03-2021. Sd/-V.Diwakar ASSISTANT, EGISTRAR IITTRUE COPY// SECTION OFFICER To One CC to Sri. S R Sanku, Advocate [OPUC] Two CCs to GP for Social Welfare, High Court of Andhra Pradesh. [OUT] 'Two CCs to GP for Revenue, High Court of AP [OUT] Two CCs to Sri M. Vidyasagar, Standing Counsel (OPUC) One spare copy OkFWN> Skm HIGH COURT RRR,J DATED: 16-02-2021 NOTE: Post on 08-03-2021 along with W.P. No. 12490 of 2020. ORDER IA No. 1 OF 2020 IN WP NO: 6576 OF 2020 EXTENSION OF INTERIM ORDER *"