Andhra Pradesh High Court - Amravati
Yennelakota Venkata Appa Rao, vs The State Of Andhra Pradesh, on 6 January, 2021
Bench: M.Ganga Rao
2696
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL- Ee
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE SIXTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE M.GANGA RAO
WRIT PETITION NO: 21115 OF 2020
Between:
Yennelakota Venkata Appa Rao, S/o.Late Y.Ramu, Aged about 35 years, Occ:
Agriculture, R/o.D.No.5-58, Ravikamatham Village, Ravikamatham Mandal,
Visakhapatnam District.
...Petitioner
AND
1. The State of Andhra Pradesh, rep. by its Principal Secretary, Revenue
Department A.P.Secretariat, Velagapudi Amaravati, Guntur District.
The District Collector, Visakhapatnam, Visakhapatnam District.
The District Registrar, Visakhapatnam Visakhapatnam District.
The Sub-Registrar, Bheemunipatnam, Visakhapatnam District.
wh
...Respondents
WHEREAS the Petitioner above named through his Advocate Sri
M.JANARDHAN RAO presented this 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 4" Respondent in not
accepting the petitioner's document for registration of his Land D-Form Patta vide DR
No. 996/1363(F)/B, dt.02-09-1953 in Sy.No.277/1, admeasuring Ac.1.79 cents situated
at Kapuluppada Village, Bheemunipatanam Mandel of Visakhapatnam District as illegal,
arbitrary, unconstitutional and contrary to the judgment of this Hon'ble Court as also the
proceedings issued by the 1* respondent in G.O.Ms.No.575, dt.16.11.2018 and
consequently direct the Respondent Nos.3 and 4 to forthwith accept the registration of
the petitioner's document for alienation of the petitioner's property mentioned above.
AND WHEREAS the High Court upon perusing the petition and affidavit filed
herein and upon hearing the arguments of Sri M.Janardhan Rao, Advocate for the
Petitioner and GP for Stamps and Registrations for the Respodnents, directed issue of
notice to the Respondents herein to show cause as to why this WRIT PETITION should
not be admitted.
You viz:
1. The Principal Secretary, Revenue Department A.P.Secretariat, Velagapudi
Amaravati, Guntur District, State of Andhra Pradesh.
2. The District Collector, Visakhapatnam, Visakhapatnam District.
3. The District Registrar, Visakhapatnam Visakhapatnam District.
4. The Sub-Registrar, Bheemunipatnam, Visakhapatnam District.
are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the petition and the affidavit filed
therewith (copy enclosed) this WRIT PETITION should not be admitted, on or before
25-02-2021, on which date the case stands posted for. hearing.
The Court made the following:
ORDER:
"Notice before admission.
. Learned Assistant Government Pleader for Registration and Stamps takes
notice for the respondents and waives further notice, and seeks time to file
counter.
Post on 25.02.2021." ce oO
Sd/-B.NarsingaRao
[TRUE COPY! meer
SECTION O
To,
4. The Principal Secretary, Revenue Department A.P.Secretariat, Velagapudi
Amaravati, Guntur District, State of Andhra Pradesh.
2. The District Collector, Visakhapatnam, Visakhapatnam District.
3. The District Registrar, Visakhapatnam Visakhapatnam District.
4. The Sub-Registrar, Bheemunipatnam, Visakhapatnam District. (Addresses 1 to 4
by RPAD- along with a copy of petition and affidavit) .
5. One CC to Sri. M.Janardhan Rao, Advocate [OPUC]
6. Two CCs to GP for Stamps and Registration, High Court of Andhra Pradesh.
[OUT]
7. One spare copy
MM
" HIGH COURT
MGR,J
DATED:06/01/2021
NOTE: POST ON 25-02-2021
NOTICE BEFORE ADMISSION
WP.No.21115 of 2020
92 yanrre"
