Andhra Pradesh High Court - Amravati
Sri Ramalayam Vegayammapeta ... vs The State Of Andhra Pradesh on 11 February, 2021
Bench: Ninala Jayasurya
(SPECIAL ORIGINAL JURISDICTION).--
THURSDAY, THE ELEVENTH DAY OF FABRUARY,
TWO THOUSAND AND TWENTY ONE
-PRESENT: ee
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 23850 OF 2020."
Between:
Sri Ramalayam (Vegayammapeta Village), rep. by its Trustee Sri Vadrevu Sundara
Ratnakar Rao, S/o Late Viswasundra Rao, Vegayammapeta Village,
Ramachandrapuram Mandal, East Godavari District, Andhra Pradesh.
...Petitioner
AND
1. The State of Andhra Pradesh, rep. by its Principal Secretary, Revenue
Department, Secretariat, Amaravathi, Guntur, Andhra Pradesh.
2. The District Collector, East Godavari District Kakinada, East Godavari District,
Andhra Pradesh.
3. The Revenue Divisional Officer, Ramachandrapuram Mandal, East Godavari
District, Andhra Pradesh. ,
4. The Tasildhar, Ramachandrapuram Mandal, East Godavari District, Andhra
Pradesh. . 7
5. The Vegayammapeta Gram Panchayat, rep. by its Panchayat Secretary,
Vegayammapeta Village, Ramachandrapuram Mandal, East Godavari District,
Andhra Pradesh.
...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 more in the nature of writ of Mandamus declaring the action of Respondent
Nos.2 to 5 in deciding to convert Temple pond land admeasuring Ac.0.70 Cents, out of
Ac.1-30 Cents of petitioner temple land in Sy.No.196 of Vegayammapeta Village,
Ramachandrapuram Mandal, East Godavari District, Andhra Pradesh into House-sites
for the scheme of Pedalaku Illu as arbitrary, illegal, discriminative, in violation of
principles of natural justice, violative of the Fundamental Right guaranteed under
Articles 14 and 300-A under Constitution of India, and contrary to judgment in
W.P.No.1713 of 2026 of this Hon'ble Court and consequently direct the respondents not
to assign or convert the temple land Ac.0.70 Cents, out of Ac.1-30 Cents of in
Sy.No.196 of Vegayammapeta Village, Ramachandrapuram Mandal, East Godavari
District to house-sites.
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
Respondent No's.2 to 5 not to convert Temple pond land admeasuring Ac. 0.70 Cents,
out of Ac.1-30 Cents of petitioner temple in Sy.No.196 of Vegayammapeta Village,
Ramachandrapuram Mandal, East Godavari District, Andhra Pradesh into House-sites
or interfere with peaceful possession of the same, pending disposal of WP 23850 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 15.12.2020 and
21-12-2020 made herein and upon hearing the arguments of Sri Srinivas Basava,
Advocate for the Petitioner and GP for Revenue for the Respondent Nos. 1 to 4 and GP
for Panchayat Raj for the Respondent No.5, the Court made the following.
ORDER:
"At the request of learned Asst. Govt Pleader for Revenue representing
respondent Nos. 1 to 4 and Mr.I.Koti Reddy, for respondent No.5, three (3) weeks
time is granted for filing counter.
List after three (3) weeks.
Interim order granted earlier, is extended by eight (8) weeks."
SD/- P.V.Ramana/"
DEPUTY REGISTR
TRUE COPY//
SECTION OFICER
To,
One CC to Sri. Srinivas Basava, Advocate [OPUC]
Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
Two CCs to GP for Panchayat Raj, High Court of AP [OUT]
One spare copy
fRwWN>
MM
HIGH COURT
NUSJ-
DATED:11-02-2021
NOTE: LIST AFTER THREE WEEKS
ORDER
WP.No.23850 of 2020
EXTENSION OF EARLIER INTERIM ORDER
