M Purushotham Naidu vs The State Of Andhra Pradesh
2021 Latest Caselaw 609 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction)

THURSDAY, THE FOURTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

 

WRIT PETITION NO: 20174 OF 2020
Between:

1. M.Purushotham Naidu, S/o. M. Venkataramana Naidu.

2. Appi Reddy Gari Naga Subramanyam Reddy, S/o. Late Venkata Reddy.
..Petitioners

AND

The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue Department,

Secretariat, Velagapudi, Amaravati, Guntur District.

The Chief Commissioner of Land Administration, Andhra Pradesh.

The District Collector, Chittoor District, Chittoor.

The Joint Collector, Chittoor District, Chittoor.

The Revenue Divisional Officer, Tirupati, Chittoor District.

The Tahsildar, Renigunta Mandal, Chittoor District.

D.K.Subramanyam Naidu, s/o Late Deenapati Krishnama Naidu, R/o Thukivakam

Village, Renigunta Mandla, Chittoor District.

--

NOORON

...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 appropriate writ, order or direction, preferably a Writ in the nature of Mandamus
declaring the action of the Respondents 1 to 6 in changing the nature and character of the
Water Body, popularly known as Pedda Cheruvu spread over Ac. 7.28 cents in S.No.718/B
of Thukivakam Village, Renigunta Mandal, Chittoor District in the Revenue Records from
Govt. Dry to Patta land and conferring ownership of the said Water Body land on the 7"
Respondent and permitting the 7" Respondent to construct a compound wall around the
said Water Body is illegal, arbitrary, unjust, illegal, unconstitutional and crime against
mankind and in violation of the various Judgments of the Apex Court as well as this Honble
Court and consequently direct the respondents 1 to 6 to cancel the entries made in the
revenue records conferring title on the 7" Respondent in respect of Pedda Cheruvu land.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents 1 to 6 to take effective steps to immediately demolish the compound wall
constructed around the Water Body popularly known as "Pedda Cheruvu", spread over
Ac.7.28 cents in S.No.718/B of Thukivakam Village, Renigunta Mandal, Chittoor District and
restore the Water Body to its original shape, size and capacity, which has been classified,
as such in the revenue records, pending disposal of WP No.20174 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 Orders of the High Court dated 02.11.2020 & 26.11.2020 made
herein and upon hearing the arguments of Sri M Siva Kumar, Advocate for the Petitioner
and of GP for Revenue Respondent Nos. 1 to 6 and the Court made the following.

ORDER

"Interim order granted on the earlier occasion is extended by eight (8) weeks.' List after four (4) weeks." f

SD/- G Srinivas eddy AS ISTANT GISTRAR

IITRUE COPY!/ ;

For ASSISTANT REGISTRAR To,

1. One CC to Sri M Siva Kumar, Advocate [OPUC]

2. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]

3. One spare copy

MSB

HIGH COURT

NJS,J

DATED: 04.02.2021

ORDER

LIST AFTER FOUR (4) WEEKS

WP.No.20174 of 2020

EXTENSION OF INTERIM DIRECTION

ge "est