Andhra Pradesh High Court - Amravati
Patcha Saheb vs The State Of Andhra Pradesh on 1 February, 2021
Bench: Ninala Jayasurya
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATS
(Special Original Jurisdiction) f 2
MONDAY, THE FIRST DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
-PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA -
WRIT PETITION NO: 24855 OF 2020
Between:
Patcha Saheb, S/o.Late Patcha Mammu Saheb R/o. Abakaladoddi Village, Santhipuram
Mandal, Chittoor District.
Petitioner
AND
1. The State of Andhra Pradesh, Revenue Department Rep by its Principal
Secretary Revenue Department, Secretariat Buildings, Secretariat, Velagapudi,
Amaravathi, Guntur District.
2. The District Collector, Chittoor, Chittoor District
3. The Revenue Divisional Officer/Sub Collector, Madanapalli, Chittoor District
4. The Tahsildar, Santhipuram Mandal, Chittoor District.
9. Chandrababu Naidu, S/o. Venkatesh Naidu, R/o. Abakaladoddi Village,
Santhipuram Mandal, Chittoor District.
6. Bharathamma, W/o. Krishnappa, R/o. Abakaladoddi Village, Santhipuram
Mandal, Chittoor 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 action of the respondents 2 to 4 without following the procedure as trying to
disposes the petitioners property without following the due process of law the petitioners
land in Sy.No.162/2 an extent of 3.92 out of Ac. 3.92 cents Ac. 2.17 cents and Sy.No.
162/1 an extent of Ac. 0.39 cents situated at 67 Donkamanupalle, Santhipuram Mandal,
Chittoor District is illegal, arbitrary, violation of principles of natural justice and contrary
to Decree and Judgment dated 15.02.2020 in O.S.No.396 of 2014 on the file of Honble
Senior Civil Judge, Palamaneru, Camp Court, Kuppam, Chittoor District, and
consequently direct the respondents not to interfere with the peaceful possession and
enjoyment of the petitioners land in Sy.No.162/2 an extent of 3.92 out of Ac. 3.92 cents
Ac. 2.17 cents and Sy.No. 162/1 an extent of Ac. 0.39 cents situated at 67
Donkamanupalile, Santhipuram Mandal, Chittoor District 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 interfere with the peaceful possession and enjoyment of the
petitioner's land in Sy.No.162/2 an extent of 3.92 out of Ac. 3.92 cents Ac. 2.17 cents
and Sy.No. 162/1 an extent of Ac. 0.39 cents situated at 67 Donkamanupalle,
Santhipuram Mandal, Chittoor District in view of the Decree and Judgment dated
15.02.2020 in O.S.No. 396 of 2014 on the file of Hon'ble Senior Civil Judge,
Palamaneru, Camp Court, Kuppam, Chittoor District., pending disposal of Writ Petition
No. 24855 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 order dated 23-12-2020 made
herein and upon hearing the arguments of Sri.Prakash C., Advocate for the Petitioner
and of GP for Revenue for Respondent Nos.1 to 4, the Court made the following.
ORDER:
"Learned Assistant Government Pleader for Revenue, seeks further time to
file counter.
List after three (3) weeks.
Interim order granted on the earlier occasion is extended by eight (8)
weeks." 5
ASSISTANT RECN Sa
[TRUE COPYI// secrion Mic,
For /
To,
1. One CC to Sri.Prakash C., Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT]
3. One spare copy
MM
HIGH COURT
NJSJ
DATED:01-02-2021
NOTE: LIST AFTER THREE WEEKS
WP.No.24855 of 2020
STATUS QUO EXTENDED
