Andhra Pradesh High Court - Amravati
Between vs The State Of Andhra Pradesh on 26 September, 2019
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
[ 2693 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE TWENTY SIXTH DAY OF SEPTEMBER,
TWO THOUSAND AND NINETEEN
:PRESENT:
THE HONOURABLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION NO: 14804 OF 2019
Between:
Koduru Uma Maheswara Rao, S/o. late Satyam, aged 57 years, R/o.
Gopavaram village, Kaikaluru Mandal, Krishna District, Andhra Pradesh.
...Petitioners
AND
1. The State of Andhra Pradesh, rep. by its Principal Secretary to Govt.,
Revenue Department, Secretariat, Amaravathi, Guntur District, Andhra
Pradesh.
2. The Tahsildar, Kaikaluru Mandal, Kaikaluru, Krishna District, Andhra
Pradesh.
3. Koduru Venkata Krishnaji Rao, S/o. Late Anjaiah, aged about 65 years,
R/o. Block No.4, Plot No.111, Prajay City Apartments, Miyapur,
Hyderabad.
...Respondents
WHEREAS the Petitioner above named through his Advocate Sri
MADHAVA RAO NALLURI presented this 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
in the nature of writ of Mandamus, declaring the action of the Respondent No.1 in
entering the name of the Respondent No.3 in the Revenue Records in respect of
land admeasuring Ac.0-65 cents situated in R.S.No. 87/1A2 of Gopavaram
village, Kaikalur Mandal, Krishna District by deleting the name of the petitioner
without notice and in utter violation of principles of natural justice and the Full
Bench Judgment reported in 2007(6) ALD 348 and consequentially to direct the
Respondent No.2 to restore the name of the petitioner by deleting the name of
Respondent No.3.
AND WHEREAS the High Court upon perusing the petition and affidavit
filed herein and upon hearing the arguments of Sri Madhava Rao Nalluri
Advocate for the Petitioner and GP for Revenue for respondent Nos. 1 and 2,
directed issue of notice to the Respondents herein to show cause as to why this
WRIT PETITION should not be admitted.
You viz:
1. The Principal Secretary to Govt., Revenue Department, Secretariat,
Amaravathi, Guntur District, Andhra Pradesh.
2. The Tahsildar, Kaikaluru Mandal, Kaikaluru, Krishna District, Andhra
Pradesh.
3. Koduru Venkata Krishnaji Rao, S/o. Late Anjaiah, aged about 65 years,
R/o. Block No.4, Plot No.111, Prajay City Apartments, Miyapur,
Hyderabad.
are directed to show cause on or before 25-11-2019 to which date the case
stands posted as to why in the circumstances set out in the petition and the
affidavit filed therewith (copy enclosed) this WRIT PETITION should not be
admitted.
The Court made the following:
ORDER:
"Notice before admission.
Learned Government Pleader for Revenue takes notice on behalf of respondent Nos. 1 and 2 and seeks time to get instructions.
Counsel for the petitioner is permitted to take out personal notice on respondent No.3 by registered posy acknowledgement due and file proof of service.
List the matter on 25.11.2019 after filing of proof of service."
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To,
1. The Principal Secretary to Govt., Revenue Department, Secretariat, Amaravathi, Guntur District, Andhra Pradesh.
2. The Tahsildar, Kaikaluru Mandal, Kaikaluru, Krishna District, Andhra Pradesh.
3. Koduru Venkata Krishnaji Rao, S/o. Late Anjaiah, aged about 65 years, R/o. Block No.4, Plot No.111, Prajay City Apartments, Miyapur, Hyderabad.(Addresses 1 to 3 by RPAD- along with a copy of petition and memorandum of grounds)
4. One CC to Sri. Madhava Rao Nalluri Advocate [OPUC]
5. Two CCs to GP for Revenue,High Court Of Andhra Pradesh. [OUT]
6. One spare copy HIGH COURT KVLJ DATED:26/09/2019 NOTE: LIST THE MATTER ON 25-11-2019 NOTICE BEFORE ADMISSION WP.No.14804 of 2019 HIGH COURT MM DATE OF DRAFTING: 27-09-2019 KVLJ DATED:26/09/2019 NOTE: LIST THE MATTER ON 25-11-2019 NOTICE BEFORE ADMISSION WP.No.14804 of 2019