Andhra Pradesh High Court - Amravati
Nalamothu Srinivasa Rao, vs State Of Andhra Pradesh, on 4 September, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) FRIDAY, THE FOURTH DAY OF SEPTEMER, TWO THOUSAND AND TWENTY : PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO: 11716 OF 2020 Between: Nalamothu Srinivasa Rao, S/o Venkateswarlu. ..Petitioner AND . 1. State of Andhra Pradesh, Rep. by its Principal Secretary to Government, Revenue Department, Secretariat, Velagapudi, Amaravati, Guntur District. 2. District Collector, Prakasam District at Ongole, 3. Revenue Divisional Officer, Ongole Revenue Division, Ongole city, Prakasam istrict. 4. Tahsildar, Santhanuthalapadu Mandal, Prakasam District. 5. Stiriah House Officer, Santhanuthalapadu village and Mandal, Prakasam istrict. 6. Padamati Thakkellapadu, Rep. by its Executive Authority-Cum-Panchayat Secretary, Padamati Thakkellapadu Village, Santhanuthalapadu Mandal, Prakasam District. . 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 order or direction more particularly one in the nature of WRIT OF MANDAMUS declaring the action of respondents in insisting the petitioners to vacate from landed property of Ac 0 60 cents in new Survey Number 67 situated in Padamati Thakkellapadu Revenue Village of Santhanuthalapadu Mandal in Prakasam District under the guise of proceedings in RC Dt 3276/2020 dated 29 06 2020 issued by the 4th respondent and consequential action of the respondents in taking steps to distributing the petitioners said land as house sites under NAVARATNALU PEDALANDARIKI! ILLU SCHEME to the weaker sections as illegal irregular irrational arbitrary without any authority of law and offends Articles 14 and 21 of Constitution of India and consequently set aside the notice issued by the 4th respondent to the petitioner landed property in RC Dt 326/2020 dated 29-06-2020 . 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 suspend the operation of proceedings issued by the 4th respondent in RC.Dt.326/2020, dated 29.06.2020 and consequently direct the respondents not to interfere in any manner with the petitioners possession over his landed property of Ac.0.60 cents in new Survey Number 67 situated in Padamati Thakkellapadu Revenue Village of Santhanuthalapadu Mandal in Prakasam District, pending disposal of WP 11716 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 Order of the High Court dated 20.07.2020 made herein and upon hearing the arguments of Sri Kolluri Arjun Chowdary, Advocate for the Petitioner, GP for Revenue for Respondent Nos.1 to 4, 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. Sd/- G. SRINIVASA REDDY, ASSISTANT REGISTR ITTRUE COPY// For ASSISTANT REGISTRAR To
4. One CC to Sri Kolluri Arjun Chowdary, Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT] 3, One spare copy Tyr HIGH COURT NJSJ DATED: 04.09.2020 LIST AFTER FOUR WEEKS ORDER WP.No.11716 of 2020 STATUS QUO EXTENDED