Andhra Pradesh High Court - Amravati
Vemuri Nagabushnam, vs The State Of Ap on 24 December, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) a Sy _ ~~ THURSDAY, THE TWENTY FOURTH DAY OF DECEMBER, ' ne an TWO THOUSAND AND TWENTY \ - & Us ra :-PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO: 8732 OF 2020 Between: 1. Vemuri Nagabushnam, S/o Ramayya, Aged 70 Years, Male, Hindu, Occ Cultivation, R/o. Devarakota, Gantasala Mandal, Krishna District. 2, Vemuri Seshagiri Rao, S/o Narayya, Aged 70 Years, Male, Hindu, Occ Cultivation, R/o. Devarakota, Gantasala Mandal, Krishna District. 3. P. Siva Koteswara Rao, S/o Adiseshu, Aged 55 Years, Male, Hindu, Occ Cultivation, R/o. Devarakota, Gantasala Mandal, Krishna District. 4. Donepudi Omkar Narayana, S/o Lakshmi Kanta Rao, Aged 57 Years, Male, Hindu, Occ: Cultivation, R/o. Devarakota, Gantasala Mandal, Krishna District. 5. P. Ramprasad, S/o Nagesh, Aged 55 Years, Male, Hindu, Occ: Cultivation, R/o. Devarakota, Gantasala Mandal, Krishna District. Petitioners AND 1. The State Of AP, Rep by its. Principal Secretary, Revenue Dept. Secretariat, Velagapudi, Amaravathi. The District Collector, Krishna District The Revenue Divisional Officer, Machilipatnam Division, Krishna dist. The Tahsildhar, Gantasala Mandal, Krishna District wn Respondents 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 a writ or order or a direction more particularly in a nature of writ of MANDAMUS declaring the action of the respondents in proposing to assign house site pattas in the land in R.S. Nos. 48 known as Gramakantam land an extent of Ac. 0-60 cts situated in Devarakota Village, Gantasala Mandal, Krishna District (which is classified as Gramakantam), by changing the classification / nature of the land in R.S.No. 48 of Devarakota Village, Gantasala Mandal, Krishna District from Gramakantam to Government assessed waste as illegal, arbitrary and violative of principles of natural justice and contrary to the Board standing Orders, and consequently direct the respondents not to change the classification/ nature of the land in R.S.No. 48 of Devarakota Village, Gantasala Mandal, Krishna District, A.P. IA NO: 1 OF 2020 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 to direct the respondents, not to assign house site pattas in the land in R.S.No. 48, an extent of Ac.0-60 cts, known as Gramakantam land situated in Devarakota Village, Gantasala Mandal, Krishna District (which is classified as Gramakantam land), pending disposal of the Writ Petition No. 8732 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the earlier orders dated: 20-05-2020, 16-06-2020 and 23-06- 2020 upon hearing the arguments of Sri Narasimha Rao Davuluri, Advocate for the Petitioners and of the GP for Revenue, for the Respondents and the Court made the following: ORDER:
Interim orders granted on the earlier occasion are extended for a period of eight (8) weeks. List the matter after four (4) weeks. Meanwhile, counter-affidavits of respective respondents, if any, be filed.
Sd/-M.Suryanadha Reddy ASSISTANT REGISTRAR HTRUE COPY// Sta For SECTION OFFICER To,
1. One CC to Sri Narasimha Rao Davuluri, Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court Of A.P. [OUT]
3. One spare copy Skm HIGH COURT NJS,J DATED: 24-12-2020 NOTE : LIST THE MATTER AFTER FOUR (4) WEEKS ORDER WP.No.8732 of 2020 EXTENSION OF INTERIM ORDER