Vennam Raghurami Reddy, vs State Of Andhra Pradesh,
2021 Latest Caselaw 655 AP

Citation : 2021 Latest Caselaw 655 AP
Judgement Date : 5 February, 2021

Andhra Pradesh High Court - Amravati

Vennam Raghurami Reddy, vs State Of Andhra Pradesh, on 5 February, 2021

Bench: Ninala Jayasurya

[3209 ]

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

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

IA Nos. 1 AND 2 OF 2021
IN
WP NO: 992 OF 2021

      
  
 

Between: s
Vennam Raghurami Reddy, S/o.Vennam Peda Rami Reddy, Aged about 49 Years
1217, Bangalore City, 15° Main, BTM 2™ Stage, Bangalore South, Bangalére;
Karnataka State.
...Petitioner
(Petitioner in WP 992 OF 2021
on the file of High Court)
AND
1. State of Andhra Pradesh, Rep. by Principal Secretary, Revenus,Department,
Secretariat, Velagapudi, Amaravathi, Andhra Pradesh State.
2. The District Collector, Ananthapuram District, At Ananthapuram, State-Andhra
Pradesh.
3. Sub-Collector and Sub-Divisional Magistrate, Penukonda, Ananthapuram District,
State- Andhra Pradesh.
4. The Tahsildar, Gorantla Mandal, Penukonda Division, Ananthapuram District,
State- Andhra Pradesh State
...Respondents
(Respondents in-do-)
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 direct the
Respondents herein not to interfere with the possession and enjoyment of petitioner
over the land admeasuring Ac.5.00 Cents in Sy.No.286-5A of Budili Village of Gorantla
Mandal, pending disposal of WP No.992 of 2021, on the file of the High Court.

IA.NO.2 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 suspend the
proceedings in Rc.No.1814/2020/G, dated 02.12.2020 issued by the 3 Respondent
pending disposal of WP No.992 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 PRABHAKAR PERI
Advocate for the Petitioner and of GP FOR REVENUE for the Respondents, the Court
made the following
ORDER:

"Heard the learned counsel for the petitioner and learned Assistant Government Pleader for Revenue.

It is the contention of the learned counsel for the petitioner that the impugned order has been passed by the 3" respondent who is not having jurisdiction in the matter and further that exercise of jurisdiction by the 3% respondent is contrary to the judgment of Two Division Benches and also followed by learned Single Judge. In this regard, he places reliance on 2015 (6) ALD 609, 2018 (5) ALT 148 and 2018 (1) ALD 290.

Considering the submissions and perusing the judgments relied on by the learned counsel for the petitioner, there shall be interim suspension of the impugned proceedings, for a period of six (6) weeks in I.A.No.2 of 2021 and further direction as prayed for in 1.A.No.1 of 2021, for a period of six (6) weeks.

é é

To,

List after three (3) weeks, for filing counter-affidavit".._ - f Sd/-Ch.V.Subr

ASSISTANT R amanya Sarma

EGISTRAR

I{TRUE COPYI/ SECTION OFFICER For

_ The Principal Secretary, Revenue Department, State of Andhra Pradesh,

Secretariat, Velagapudi, Amaravathi, Andhra Pradesh State.

The District Collector, Ananthapuram District, At Ananthapuram, State-Andhra Pradesh.

Sub-Collector and Sub-Divisional Magistrate, Penukonda, Ananthapuram District, State- Andhra Pradesh.

The Tahsildar, Gorantla Mandal, Penukonda Division, Ananthapuram District, State- Andhra Pradesh State (Addresses 1 to 4 by RPAD)

One CC to SRI PRABHAKAR PERI Advocate [OPUC]