Andhra Pradesh High Court - Amravati
Gavireddy Subramanyam vs The State Of Andhra Pradesh, on 6 January, 2021
Bench: M.Ganga Rao
(SHOW CAUSE NOTICE BEFORE ADMISSION) les
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI /s'5
(SPECIAL ORIGINAL JURISDICTION) [SOS ce Res
WEDNESDAY, THE SIXTH DAY OF JANUARY, Oy
TWO THOUSAND AND TWENTY ONE Whee
:PRESENT: OR
THE HONOURABLE SRI JUSTICE M.GANGA RAO
WRIT PETITION NO: 21111 OF 2020
Between:
Gavireddy Subramanyam, S/o.Late Nagaraju, Aged about 60 years, Occ: Agriculture
R/o.Madhurawada Village, Visakhapatnam, 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, Madurawada, Visakhapatnam City, Visakhapatnam District.
... Respondents
ON
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-Farm Patta vide DR.
No.1120/1364/B1 dated 11-01-1954 in Sy.No.330/P (New Sy.No.368/1B), admeasuring
Ac.3.68 cents situated at Madhurawada Village, Visakhapatnam Rural Mandal 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 Registration for the Respondents, 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, Madurawada, Visakhapatnam City, 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." Sdj- A. Surya Prakasa Rao ~
DEPUTY REGISTRAR
ITTRUE COPYI/ | SECTION SEPICER
For ASSISTANT REGISTRAR
Tou The Principal Secretary, Revenue Department A.P.Secretariat, Velagapudi
NO
MM
Amaravati, Guntur District, State of Andhra Pradesh.
The District Collector, Visakhapatnam, Visakhapatnam District.
The District Registrar, Visakhapatnam Visakhapatnam District.
The Sub-Registrar, Madurawada, Visakhapatnam City, Visakhapatnam District.
(Addresses 1 to 4 by RPAD- along with a copy of petition and affidavit)
One CC to Sri. M.Janardhan Rao, Advocate [OPUC]
Two CCs to GP for Stamps and Registration, High Court of AP [OUT]
One spare copy
@
crane tensed nt
» HIGH COURT
MGRJ
DATED:06/01/2021
NOTE: POST ON 25-02-2021
NOTICE BEFORE ADMISSION
WP.No.21111 of 2020
