Andhra Pradesh High Court - Amravati
Ukkalam Sundara Rao, vs The State Of Andhra Pradesh, on 25 August, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
ee" IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR (Special Original Jurisdiction) TUESDAY: THE TWENTY FIFTH DAY OF TWO THOUSAND AND TWENTY -PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAY WRIT PETITION NO: 13140 OF 2020, rs, OCC Running Tiffin \, Prakasam District. Petitioner -- Aged about 49 yea Between: luru Manda Ukkalam Sundara Rao, S/o. Chinna Seshaiah, Center, R/O. 2-54, Boganampadu, K.Agranaram, Ponna AND 4. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue Department, AP. Secretariat, Amaravathi, Guntur District. 2. The District Collector, Ongole, Prakasam District. ivisi Officer, Kandukuru Revenue Division, Prakasam District. 3. The Revenue Divisional _Prakasam District. 4. The Tahsildar, Ponnaluru Mandal 5. The Mandal Parishad Development Officer, Ponnaluru Man District. 6. The Boganampadu Gram Panchay Boganampadu Village, Ponnaluru Man 7. Shaik Vali, S/o. Alla Saheb, Aged about 44 years, Kotapadu Agraharam, Boganampadu Village, Ponnaluru Man District. 8. Pilli Krishna Reddy, S/o. Narapareddy, Aged about 48 years, OCC. Real Estate Business, Kotapadu Agraharam Boganampadu VI u Vil Praksam District 9 p ilage. Ponnaluru Mandal, dal, Prakasam at, Rep. by its Panchayat Secretary, dal, Praksam District. Occ. Real Estate Business, dal, Praksam Respondents Petition under Article 2% itl ; of the Constitution f Indi circ . . . 0 India 1 Eo atit of Stater in the affidavit filed therewith, the High Court Me i in me Respondents t ames or any other appropriate Writ or direction declarin peasee. 0 Petitioner's peaceful cccassion and ric well as trying to "ispossesslevict with the Ac.0.05 cents out of the 'enjoyment of the land admeasun © 05 o otal extent of Ac.0.18 suring to an extent running since 35 years 'here! 0.18 cents and the hotel construct Hotel situated at Kanigiri ein under the Na and style of Swa cted ane igiri-Kandukur R & B ma Andhra Prad Boganampadu Villa Main Road, situated | esh ge, Ponnaluru Mand 7 in Sy. No. 117-5 influence of the Res andal, Prakasam District of ot pondents 7 & 8 high h ct at the behest per law, is illegal, arbitrar > nig andedly, without followi and IS d against the princi ing the proced the provisions contain y and again® e principals of nat ure as ed in Articles 19(1 ural Justice and violati consequently direct (1)(3), 19(1)(g) and 21 violative of possession and € soy Res Ot end not to interfere with the reaannel and Me 0.05 cents out of men of the land enjoyment of the land adme ° itioner's peaceful running since 35 years th otal extent of Ac.0.18 cents and the h asuring to an extent Hotel situ '3 therein under the nam otel constructed ated at Kanigiri-K e and style of S and giri-Kandukur R and B Main Road stuated in Andhra Pradesh Boganampadu Vil lage process of law; ge, Ponnaluru Mandal, Prakasam District without f ollowing due 1A NO: 1 OF 2020~ Petition under Secti C affidavit filed in ection 151 CPC pray! | SU ae ying that ine ondents not eotcrtere with the Pe the High Sourt may be nloosed Stated in the e land enjoyment of e Petitioner' eased to di the land s peaceful possessi irect the extent of Ac.0.18 admeasuring t session and enj w ts and th g to an extent Ac.0 njoyment of under the name ore e hotel constructed .0.05 cents out of . ; the tot Kandukur R & and style of Swarna A ed and running since 35 otal B Main R ' a Andhra Pradesh ; years therei Ponnaluru Ma oad, situated i sh Hotel situat ein ; ndal, Prak 'Situated in Sy.No.117- ed at Kanigiri- disposal of the Writ Petition No District without followin : of Boganampadu Vilage on No.13140 of 2020, onthe file ofthe High C of law, pending e High Court ng The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the orders of the High Court dated 10-08-2020 & 19-08-2020 made herein and upon hearing the arguments of Sri MD.Saleem, Advocate for the Petitioner and Sri Anup Koushik Karavadi, Standing Counsel for the Respondent No.8, the Court made the following. ORDER:
"List the matter on 31-08-2020 for filing counter of learned G.P. for Revenue.
Office is directed to put up the counter of Respondent No.8 along with record.
Interim orders, granted on earlier occasion, are extended by two(02) weeks."
Sd/-M.RameshBaby ASSISTANT REGISTRAR IITRUE COPY!/ For ASSISTANT REGISTRAR One CC to SRI.LMD.SALEEM Advocate [OPUC] Two CCs to GP FOR REVENUE, High Court Of Andhra Pradesh. [OUT] One CC to Sri Anup Koushik Karavadi, Standing Counsel [OPUC] One spare copy To, wn = SP HIGH COURT RRR,J DATED: 25/08/2020 NOTE: LIST THE MATTER ON 31-08-2020 WP.No.13140 of 2020 STATUS QUO EXTENDED
- 2 SEP aed