Andhra Pradesh High Court - Amravati
Pinnamraju Satyanarayana Raju, vs The State Of Andhra Pradesh, on 23 February, 2021
Bench: Ninala Jayasurya
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(SHOW CAUSE NOTICE BEFORE ADMISSION) ee
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ye
(Special Original Jurisdiction) fee.
TUESDAY, THE TWENTY THIRD DAY OF FEBRUARY, /&
TWO THOUSAND AND TWENTY ONE i
:PRESENT: cB
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 4462 OF 2021
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Between:
Pinnamraju Satyanarayana Raju, S/o. Venkatapati Raju,
Petitioner
AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, Revenue
Department, Secretariat Buildings, Velagapudi, Thullur Mandal, Amaravathi,
Guntur District.
The District Collector, Krishna District at Machilipatnam.
The Sub-Collector, Nuzvid Division, Nuzvid, Krishna District.
The Tahsildar, Gannavaram Mandal, Krishna District.
Mantada Karunamma, D/o. Late Yesuratnam, Aged 76 years, Occ Retd
Employee, R/o. Ongole, Prakasam District. .
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Respondents
WHEREAS the Petitioner above named through his Advocate Sri Rambabu
Koppineedi 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 particularly one in the nature of WRIT
OF MANDAMUS, declaring the action of the 3rd respondent in entertaining and allowing
the ROR Appeal vide Rce.C.160/2015 dated 14-10-2019 under section 5(5) of the ROR
Act against issuance of passbook and title deed under section 6-A of the A.P. Rights in
Land and Pattadar Pass Books Act 1971 as illegal, arbitrary and violative of Art 14, 21
and 300-A of Constitution of India and contrary to the division bench judgment of this
Hon'ble Court in Ratnamma Vs. The Revenue Divisional Officer reported in (2015) 6
ALD 609 (DB) and consequently declare that proceedings of the 3rd respondent vide
Rc.C.160/2015 dated 14-10-2019 are null and void.
AND WHEREAS the High Court upon perusing the petition and affidavit filed
herein and upon hearing the arguments of Sri Rambabu Koppineedi, Advocate for the
Petitioner, directed issue of notice to the Respondents herein to show cause as to why
this WRIT PETITION should not be admitted.
You viz:
4. The Principal Secretary, Revenue Department, State of A.P., Secretariat
Buildings, Velagapudi, Thullur Mandal, Amaravathi, Guntur District.
The District Collector, Krishna District at Machilipatnam.
The Sub-Collector, Nuzvid Division, Nuzvid, Krishna District.
The Tahsildar, Gannavaram Mandal, Krishna District.
Mantada Karunamma, D/o. Late Yesuratnam, Aged 76 years, Occ Retd
Employee, R/o. Ongole, Prakasam District.
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are directed to show cause either appearing in person or through an Advocate, as to
why in the circumstances set out in the petition and affidavit filed therewith (copy
enclosed) this WRIT PETITION should not be admitted.
The Court made the following
ORDER:
Notice before admission.
Learned counsel for petitioner is permitted to take out personal notice to R.5 and
file proof of service in the Registry within a period of three weeks.
List the matter on 10-03-2021.
-K.TataRao o£
Saitst ANT REGISTF AR
OW-~ ~ER
ITRUE COPY!/ SEQGTION OFFICE
For
To,
1. The Principal Secretary, Revenue Department, State of A.P., Secretariat
Buildings, Velagapudi, Thullur Mandal, Amaravathi, Guntur District.
The District Collector, Krishna District at Machilipatnam.
The Sub-Collector, Nuzvid Division, Nuzvid, Krishna District.
The Tahsildar, Gannavaram Mandal, Krishna District.
Mantada Karunamma, D/o. Late Yesuratnam, Aged 76 years, Occ Retd
Employee, R/o. Ongole, Prakasam District. (Addressee Nos 1 to 5 by RPAD-
along with a copy of petition and affidavit)
One CC to Sri. Rambabu Koppineedi Advocate [OPUC]
Two CCs to GP for Revenue ,High Court Of Andhra Pradesh. [OUT]
One spare copy
AWN
99 NO
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HIGH COURT
NJS,J
DATED:23/02/2021
NOTE: LIST THE MATTER ON 10-03-2021
NOTICE BEFORE ADMISSION
WP.No.4462 of 2021
