Andhra Pradesh High Court - Amravati
D.Prameela vs The State Of Andhra Pradesh, on 30 November, 2020
Author: D Ramesh
Bench: D Ramesh
[ 3208 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) MONDAY, THE THIRTIETH DAY OF NOVEMBER TWO THOUSAND AND TWENTY a PRESENT: me, THE HONOURABLE SRI JUSTICE D RAMESH vy WRIT PETITION NO: 19452 OF 2020 Between: D.Prameela, W/o D.Adi Reddy, Aged 54 years, Occ- housewife, R/o OC Colony, Pulakunta Hindupur Mandal, Anantapur District _ Petitioner AND 1. The State of Andhra Pradesh, Rep. by the Principal Secretary, Revenue Department, Secretariat Buildings, At Velagapudi, Amaravathi, Andhra Pradesh 2. The District Collector, Ananthapur District, Ananthapur. 3. The Revenue Divisional Officer, Penukonda, Anantapur District. 4. The Tahsildar, Hindupur Mandal, Ananthapur 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 an order, writ or direction more particularly in the nature of Writ of Mandamus under Article 226 of the Constitution of India declaring the action of the respondents in trying to construct Primary Health Center in a Local Fund Road as per Re Settlement Register (Diglot Register) by blocking complete access to petitioner's registered patty land in an extent of Ac 1.98 cents of land in Sy. No.397-3 situated at Srikantapuram Village polam, Hindupur Mandal, Anantapur District and also marking part her property in said land without following any producer known to law as illegal, arbitrary. and violated of principle of natural justice and violative of Article 14, 21 of Constitution of India and also violative of Board Standing Orders and consequently direct the respondents not to make any constructions in above said Grazing land forthwith; 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 make any constructions more particularly Primary Health Center in a Local Fund Road as per Re Settlement Register (Diglot Register) by blocking complete access to petitioner's registered patta land in an extent of Ac 1.98 cents of land in Sy.No.397-3 situated at Srikantapuram Village Polam, Hindupur Mandal, Anantapur. District by marking part of her property in above said land,- pending disposal of W.P.No.19452 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 order of the High Court, dated 02.11.2020 made herein and upon hearing the arguments of Sri.P.Narahari Babu Advocate for the Petitioner and of G.P. for Revenue for Respondents, the Court made the following: ORDER:
Interim order granted earlier, is extended by eight (8) weeks. Post on 28.12.2020. _ 'Sd/- K. JAGANMOHAN DEPUTY Rec RAR TRUE COPY!/ SECTION OFFICER, To,
1. One CC to Sri.P.Narahari Babu Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT]
3. One spare copy SRL HIGH COURT DRJ DATED:30/11/2020 NOTE: POST ON 28.12.2020 NOTICE BEFORE ADMISSION WP.No.19452 of 2020 EXTENSION OF EARLIER INTERIM ORDER