Pirla Peda Gandiyya vs The Tahsildar, on 21 October, 2022

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Andhra Pradesh High Court - Amravati

Pirla Peda Gandiyya vs The Tahsildar, on 21 October, 2022

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY, THE TWENTY FIRST DAY GF OCTOBER,
TWO THOUSAND AND TWENTY TWO
;PRESENT:
TRE HONOQURARLE SRI . Just! iCE NINALA JAYASURYA
WRIT PETITION NO: S4G21 OF 2082

Beween:
Pita Beda Garciyya a Mira Venkata Ba, Aged about, 42 Years Rio
Purushothapainam Villa , Sealhanagaran Mandal, €. G. Dist
; .. Petitioner
AND
4. The Tahstidar, Seathanagaram Mandal, East Godavari District.
ea. 18e District t Collector, East Go slayer! District, Af Rakinada.
3. The Sub-Collectar, Rajamahendravaram, East Godavari District. 583104
4, State of AP. Rep by ifs Pri « Secreta ary to Government, Revenue

Deparment, Secretariat Buildings, Velagapudi, Amaravathl.
Pig rushothapainam Gramapar shayat, Rep.by is Psnechayal Secretary,
Purushothapainam Seathanagaram. § Mandal, EG Dist.

. Respondents

Petition under Anicia S28 af ¢ we Constitution of India praying fhat in the
oumetances stated in ihe affidawit Al ae therewith, the High Court may de pleased

fe issue an approoriaie writ, order or direction more particularly one in fhe nefure of
Wir of cerlicrari calling the cannected: records including the mipugned Hwetan
mice issued by the 1° respondant in:Ref ASad/208N dii8-7G- 2022 under Sec ¥ of
ARLE Acti of 1998 for Evieting the peltion ef fram the Rouse D Wadi? d in
Sy.No.iGee Salipete, Purus shothapat nam Vilage. Seethanayaram Mandal for
disthbulion of House sites and quash ihe same as Weal improper, uniuel and
arbitrary and is without jurisdiction and further direct the respondents 8 not t fo Inter?
with peacelu! possession and eninynreant_of fe petitioner aver the hause D.No.2-394
in Sy. No to2/2. (extent Zot. "8 Square yards) Salipeta, Purushothapatnam Village,

Seethanagaram Mandal as 8 is not vest with government or 4" respondent,

JA NO: 4 oF e022 Bo .

Patifion under Section 154 CPC praying thal in the circumsianoess stated in
the afc savi Mec in support af the pellion, the High Gourt nay be mieasad fo
suspend the operation of the impugned) Eviction notice issued by the 4 8 respondent
mW Ref AS2472020 dhis-1O20e2 under Seo? of AFUE AcLHD of 1985 fer Evicting
the petitioner from fhe house D.Nog-1f? in Sy.No.ida/e Salineta,

Sthanainam Vilage. Seethanagaram Mandal is without jurisdiction and net
vested wilh any Ule or mower pending dispasal of the above wri petition, Pending
disposal of WP 34827 of 2028, an thet He ofthe Hi igh Cour

The petion comung on for: shearing. upon verusing the Petit fon and the
aflidayvil Hed in support the: raat nd upon hearing the arguments of Sc G Seana

Kumar, Advmoats for the Petitioner and PGR for Revenue for Respondent Nos. tte d,

Sri i Ket Reddy, Standing Counsel for : Raspondant No.8, the Court made the
following. ee
ORDER oe!

"Heard the learned counsel for the petitioner and the learned Assistant
Gavernmant Pleader for Revenus, whe Opposes granting af interim orders and
seeks Ume io secure instructions in the matter.

Nir icati Redey, learned Standing Counsel takea notice an behalf of the
5" respondentGram Panchayat and seeks time to file Counter Affidavit,

However, in view of the rellance placed on the decisian of the Hon'ble
Supreme Court in Government of Andhra Pradesh ve. Bandi Vankaterama Rac
and Others Yi8ss) 2 Supreme Gaunt Cases M4], as also interim ordara in
WOR. No S2da? of 2022 dated 23. og. 2022, there shall be interim suspensioan of
the Notice dated 18.10 20332, fora period of four id} weeks.

List this case after three G3} weeks: for filmg Counter Affidavita by the

concerned respondents." --_ *

Sal SRINIVASA RAJU
ASSISTANT REGISTRAR

NTRUE copyy SECTION OFFICER

mere

Fa, Hse
The Tahsticar, Seethunag sara Mandal, fast Godavari pistes
The Distic $ Call Hector, East Godavari District, At Kakined
The Sub-Coflactor, Rajamahendravaram, East Godavari Distr et. 833104
The Frnginle Secretary, Revenue... Department, Secretariat Rulings,
Velaganudl, Amaravathi, diate of AR
The Panchayat Secretary, - Burushe jothapasinan Gramapanchayat,
Purushothapainam Seeihang: garam Mandal, E.G Dist (by RPAD)
One QC te Se. G Seena Kumar Advocate fOPUC]
Two OCs to faP For Revenue, High Court Of Andhra Pradesh, [QUT]
Qne OC to Sri] Kati Reddy, Standi ing Counsel
One spare copy :

weeds
"

Be hot

533

Ad Mf

REY

NEIGH COURT

NSS

DATE STNG 2ER2 .

NOTE: LIST THIS CASE AFTER THREE WEEKS

ORDER

WP No 24827 of 2022 INTERIM SUSPENSION

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Andhra Pradesh High Court - Amravati