Negireddy Nooka Ratnam vs State Of Andhra Pradesh,
2021 Latest Caselaw 949 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE EIGHTEENTH DAY OF FEBRUARY Zz
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
WRIT PETITION NO: 3965 OF 2021 -----
Between:

1. Negireddy Nooka Ratnam, W/o.Thatabbai.
2. Veesam Laksmi, W/o. Gangaraju.
3. Kanchi Rambabu, S/o.Venkanna.

 

. Petitioners
AND

1. State of Andhra Pradesh, Rep. by its Principal Secretary( Endowments)
Secretariat, Velagapudi, Amaravati, Guntur District.

The Commissioner, Endowments Department Vijayawada, A.P.

The Assistant Commissioner Endowments Department, Visakhapatnam.

Sree Veerabhadraswami Vari Devasthanam, Yellamanchili, rep. its Executive
Officer. Yellamanchili, Visakhapatnam District.

RON

... 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, more particularly one in the nature of Writ
of Mandamus, declaring the action of the respondents in trying to dispossess the
petitioners from their land to an extent of 198 sq.yards, 386 sq.yards and 198 sq.yards
respectively in Sy.No.150 of Yallamanchili village, Visakhapatnam District and trying to
dispossess us from their land without following due process of law and without issuing
any prior notice is illegal, arbitrary and unconstitutional being violative of Art.14, 21 and
300-A of the Constitution of India and consequently direct the respondents not to
dispossess the petitioners from their land to an extent of 198 sq.yards, 386 sq.yards
and 198 sq.yards respectively in Sy.No.150 of Yallamanchili village, Visakhapatnam
District without following the due process of law.

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 4"
respondent not to dispossess the petitioners from their land to an extent of 198
sq.yards, 386 sq.yards and 198 sq.yards respectively in Sy.No.150 of Yallamanchili
village, Visakhapatnam District, pending disposal of WP 3965 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 A S C Bose Advocate for

the Petitioners, and of GP for Endowments for the Respondents and the Court made
the following.

ORDER:

"Sri K.Madhava Reddy, learned Standing Counsel for Temple seeks

time to obtain instructicns.

Post on 24.02.2021 in 'motion list'.

In the meanwhile, in view of the Judgment of the trial Court in O.S.No.21 of 1985 and the Judgment of the Appellate Court in A.S.No.45

of 1995, there shall be an interim direction as prayed for, for a period of

six weeks" a nn on Sd/-V.Satyanarayana ASSISTANT REGISTRAR I/TRUE COPYI// For SECTYON OFFICER To, 7 o ae ne na eo

1. The Principal Secretary( Endowments) Secretariat, Velagapudi, State of Andhra Pradesh,Amaravati, Guntur District.

The Commissioner, Endowments Department Vijayawada, A.P.

The Assistant Commissioner Endowments Department, Visakhapatnam.

The Executive Officer, Sree Veerabhadraswami Vari Devasthanam, Yellamanchili, Yellamanchili, Visakhapatnam District.(RR 1 to 4 by RPAD)

One CC to SRI. AS C Bose Advocate [OPUC]

Two CCs to GP for Endowments ,High Court Of Andhra Pradesh. [OUT

One spare copy

oN

NO

vA

HIGH COURT

RRRJ

DATED:18/02/2021

POST ON 24.02.2021 IN 'MOTION LIST

ORDER

WP.No.3965 of 2021

INTERIM DIRECTION