Andhra Pradesh High Court - Amravati
M. Chinna Rao, vs The State Of Andhrapradesh, on 14 August, 2020
Author: D.Ramesh
Bench: D.Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) FRIDAY, THE FOURTEENTH DAY OF AUGUST TWO THOUSAND AND TWENTY 'PRESENT: THE HON'BLE SRI JUSTICE D.RAMESH WRIT PETITION NO: 13802 OF 2020 Between: M.Chinna Rao, S/o. M.Sadananda 2.. M.Rambabu, S/o. M.Sadananda 3. M.Narayana Rao, S/o. Varahalu 4. G.Chalapati Rao, S/o. Appalaswamy 5. Chigulla Prasad Rao, S/o. Tavudu 6. Mallareddy Varalaxmi, W/o. M.Chinna Rao 7 8 9 --_-- _ M.Kameswara Rao, S/o. Sadananda _ Mahanthi Mahesh, S/o. Nanda Kishore Naik _ lvavadhu Simhachalam, S/o. Rama Rao 40. Mathana Keshava Rao, S/o. M.Garaiah 11. Majji Shanthamm, S/o. M.Narayudu 12. Mathena Appa Rao, S/o. M.Ramaiah 13. Sukali Prakash Rao, S/o. Savarayya 14. Esarla Rama Rao, S/o. Guraiah 15. Sukali Boddu, S/o. $.Garnalu 16. Dividi Narayanamma, W/o. Dividi Mallesh 17. Sukla Someswara Rao, S/o. Chittaiah 18. Majji Ammayama, W/o. Raja Rao 19. Maijji Sreeramulu, S/o. Papayya 20. Majji Ramam Rao, S/o. Raja Rao ... Petitioners AND --_ The State of Andhra Pradesh, Rep. By its Principal Secretary, Revenue Department, At Amaravati, Andhra Pradesh The District Collector, Srikakulam District, Andhra Pradesh The Revenue Divisional Officer, Palakonda, Srikakulam District, Andhra Pradesh. The Mandal Revenue Officer, Kotturu Mandal, Srikakulam District, Andhra Pradesh. ... Respondents BON 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 an order(s) or direction(s) one in nature of writ of mandamus in declaring the action of the Respondent 2 to 4 in dispossessing the Petitioners from their houses and lands situated in Sy No.117 and 124 of Gotlabadra Village in Kadumu Grampanchyat limits, Kotturu Mandal, Srikakulam District, Andhra Pradesh without following due process of law as arbitrary, illegal and violative of Art. 14 & 21 of Indian Constitution. IA NO: 1 OF 2020: 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 Respondent No. 2 to 4 not to dispossess the Petitioners from their houses and lands situated in Sy No.117 and 124 of Gotlabadra Village in Kadumu Grampanchyat limits, Kotturu Mandal, Srikakulam District, Andhra Pradesh without following due process of law, pending disposal of WP.No. 13802 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 upon hearing the arguments of Sri Jakkula Sridhar, Advocate for the Petitioners and of Asst. G.P. for Revenue for the Respondents, the Court made the following ORDER:
" At request of learned Assistant Government Pleader for getting instructions, post next week.
There shall be interim direction to the respondents not to grant any house site pattas in respect of the lands in Survey Nos. 117 and 124 of Gotlabadra Village, Kadumu Grampanchayat Limits, Kotturu Mandal, Srikakulam District." To
--_ NOORWN SAH 7~n SD/- A. SURYA PRAKASH RA DEPUTY REGISTRAR TRUE COPY// :
SECTION OFFICER The Principal Secretary, Revenue Department, State of Andhra Pradesh, At Amaravati, Andhra Pradesh The District Collector, Srikakulam District, Andhra Pradesh The Revenue Divisional Officer, Palakonda, Srikakulam District, Andhra Pradesh. The Mandal Revenue Officer, Kotturu Mandal, Srikakulam District, Andhra Pradesh. Two CCs to G.P. for Revenue, High Court, A.P.(OUT) One CC to Sri Jakkula Sridhar, Advocate(OPUC) One spare copy HIGH COURT DRJ DATED: 14.08.2020 NOTE: POST NEXT WEEK ORDER WP.No.13802 of 2020 INTERIM DIRECTION