Andhra Pradesh High Court - Amravati
B.T.Srinivasulu, vs The State Of Andhra Pradesh on 5 February, 2021
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISIDICTION)
FRIDAY , THE FIFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 2769 OF 2021
Between: os
B.T.Srinivasulu,, S/o. B.Bandaiah,.
AND
Petitioner
1. The State of Andhra Pradesh, rep.by its Principal Secretary, Revenue
Bepariment, Secretariat Buildings, Velagapudi, Guntur District, Andhra Praedesh
tate.
The District Collector, Ananthapuramu District at Ananthapuramu.
The Revenue Divisional Officer, Ananthapuramu, Ananthapuramu District.
The Tahsildar, Vidapanakal Mandal, Ananthapuramu District.
M.V. Krishna Prasad,, S/o. V. Srinivasa Rao, R/o. 10/18, Bommanahal Road,
Ballery District, Kamataka State.
akwn
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 or direction, more particularly one in the nature of Writ of Mandamus,
declaring the action of the 3rd respondent in entertaining the appeal filed by the Sth
respondent in Rc.No.947/2020/D2(b) Dt. 26.09.2020 is illegal arbitrary and violation of
principles of natural justice consequently direct the 3rd respondent not to proceed with
the appeal filed by the 5" respondent vide Rc.No.947/2020/D2(b) Dt. 26.09.2020.
IA NO: 1 OF 2021
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 stay all
further proceedings in pursuance of the appeal filed by the Sth respondent in
Re.No.947/2020/D2(b) Dt. 26.09.2020 before the 3 respondent, pending disposal of
WP 2769 of 2021, 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 upon hearing the arguments of Sri K Srinivas Advocate for
the Petitioner and of GP for Revenue for the Respondent Nos.1 to 4 , the Court made
the following.
ORDER:
Learned counsel for the petitioner inter alia contends that entertainment of
appeal filed by the 5" respondent herein against the grant of Pattadar Passbooks in
favour of the petitioner is contrary to the judgment of this Court in Ratnamma vs.
Revenue Divisional Officer, Dharmavaram, 2015 (6) ALD 609. Learned
Assistant Government Pleader for Revenue seeks time to secure instructions in the
matter.
List the matter on 09.02.2021 in Motion List.
Sd/- K. TATA RAO,
| ASSISTANT REGISTRAR
IITRUE COPYI/ /,)
CAI
For ASSISTANT REGISTRAR
To
--
The Principal Secretary, Revenue Department, State of Andhra Pradesh
Secretariat Buildings, Velagapudi, Guntur District, Andhra Praedesh State.
The District Collector, Ananthapuramu District at Ananthapuramu.
The Revenue Divisional Officer, Ananthapuramu, Ananthapuramu District.
The Tahsildar, Vidapanakal Mandal, Ananthapuramu District.
M.V. Krishna Prasad,, S/o. V. Srinivasa Rao, R/o. 10/18, Bommanahal Road,
Ballery District, Kamataka State. (1 to 5 by RPAD)
One CC to Sri K. Srinivas Advocate [OPUC]
Two CCs to GP for Revenue,High Court of Andhra Pradesh. [OUT]
One spare copy
OND TRWN
TVR
HIGH COURT
NJSJ
DATED:05/02/2021
ORDER
WP.No.2769 of 2021
List the matter on 09.02.2021 in Motion List.
