Chitikina Govind Rao vs The State Of Andhra Pradesh, on 27 May, 2021

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Andhra Pradesh High Court - Amravati

Chitikina Govind Rao vs The State Of Andhra Pradesh, on 27 May, 2021

-WHEREAS the Petitioners above named through their Advocate Sri G Buchaiah Goud presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue order or orders, direction or directions, writ or writs particularly one in the nature Writ of Mandamous or any appropriate Writ declare the action of the respondents in trying to resume the petitioners' land to the extent of Ac.0.88 cents in Sy.No.419/6 in ChintalakotiGaruvu Village, Veeravasaram Mandal, West Godavari Dist, covered by D- Form Patta No.D/LD/1415, ROC 100/2005 (MRO),dt 18-08-2005, pattedar pass book No.054001972100, Unique no.050338660399, Patta No.1710, is illegal, arbitrary, _ against the Provision of Andhra Pradesh Assigned land (Prohibition of Transfers) Act 1977 and. it's Rules 2007, against the principles of natural justice, and violative of Articles 14,19 (i) (g)., 21 and 300 A of the Constitution of India consequently direct the respondents not to evict the petitioners form the above lands without following due process of law.

AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri G Buchaiah Goud, Advocate for the Petitioner, GP for Revenue for Respondents, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should. not be admitted.

You viz:

1. The Principal Secretary Revenue, Secretariat Buildings, Velagapudi, State of Andhra Pradesh, Guntur District. 522 237

2. The District Collector, West Godavari, Eluru, West Godavari District 534 nen

001.

3. The Revenue Divisional officer, Narsapuram Division, Narsapuram, West. .....

Godavari District 534 275.

4. The Tahasildar, Veeravasaram (M), Veeravasaram, West Godavari District 534 245,

5. The Revenue Inspector, Veeravasaram, West Godavari District 534 245. --

are directed to show cause either appearing in person or through an Advocate, . ~ as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted.

IA NO: 1 OF 2021 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 interfere with the peaceful possession and enjoyment of the petitioner's land an extent of Ac.0.88 cents in Sy.No.419/6 in Chintalakotigaruvu Village, Veeravasaram (M), West Godavari Dist, pending disposal of WP No.10728 of 2021, on the file of the High Court.

The Court made the following: ORDER Notice before admission.

Post after Summer Vacation, 2021.

Meanwhile, the respondents are directed to maintain status quo with regard to the subject property.

SD/- B.PRASAD RAO ASSISTANT REGISTRAR i . .

TRUE COPYI/ SECTION OFFICER

1.. The Principal Secretary Revenue, Secretariat Buildings, Velagapudi, State _...

To, of Andhra Pradesh, Guntur District, 522 237

2. The District Collector, West Godavari, Eluru, West Godavari District 534

001.

3. The Revenue Divisional officer, Narsapuram Division, Narsapuram, West-""~ Godavari District 534 275.

4. The Tahasildar, Veeravasaram (M), Veeravasaram, West Godavari District 534 245.

5. The Revenue Inspector, Veeravasaram, West Godavari District 534 245. ~~ (1 to 5 by RPAD- along with a copy of petition and affidavit)

6. One CC to Sri G Buchaiah Goud, Advocate [OPUC]

7. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]

8. One spare copy SP "

HIGH COURT DRJ DATED: 27/05/2021 POST AFTER SUMMER VACATION, 2021. NOTICE BEFORE ADMISSION WP.No.10728 of 2021 STATUS QUO a LE Or eon: .

LE NK i. oa OF is . "he "ek 2D dMa ne E Sy 2 : a,

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Andhra Pradesh High Court - Amravati