D Sivaiah vs The Government Of Ap
2021 Latest Caselaw 178 AP

       
  

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI wae!

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TUESDAY, THE NINETEENTH DAY OF JANUARY, \
TWO THOUSAND AND TWENTY ONE

-PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

WRIT PETITION NO: 14692 OF 2020

Between:

D. Sivaiah, S/o Late D. Ramappa
Petitioner

AND
The Govt of AP., Department of Revenue, Secretariat Buildings,
Velagapudi, rep by its Secretary
The District Collector, Anantapur, Anantapur District, A.P.,
The Revenue Divisional Officer, kadiri, Anantapur District, A.P.,
The Tahasildar, Nallacharuvu Mandal, Anantapur District
The Sub-Registrar, Tanakal, Kadiri, Anantapur District

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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 Direction Order or Orders more particularly on in the
nature of writ of mandamus declaring the action of the respondents more
particularly the action of the 4" respondent in issuing the impugned notice dated
30-01-2020 for survey No. 271-3 to an extent of Ac. 2.92 cents without passing
any order and conducting the survey in the entire lands total extent of Ac. 3.12
cents in Survey Nos. 270-1 an extent of Ac. 0.91 Cents, 271-3B an extent Ac.
4.19 Cents, 271-4 an extent Ac. 0.72, 27-5 an extent Ac. 0.30 cents of the
petitioner is contrary to the decision of the District Level committee, Anantpuram
constituted under A.P. Dotted Lands Act, 2017 and the proceedings of the 3°
respondent in L.Dis No. 602/2019/E dated 23-09-2010. A.P. Dotted Lands Act
2017 and the rules made there under, G.O.Ms. No. 575 Revenue ( Assgn.l)
Department, dated 46-11-2018 and also the judgment of this Hon'ble High Court
reported in 2016 (2) ALD 236 and without due process of law as illegal, arbitrary
violative of Art. 300-A of the Constitution of India, Human rights, contrary to law,
violative of principles of natural Justice and consequently set aside the same by
directing the respondents to enter the name of the petitioner in the revenue
records forthwith.

IANO: 1 OF 2020 : Petition under Section 151 CPC
praying th
circumstances stated in the affidavit filed in W.P., the High Court may be oloased
to grant interim direction directing the Respondents not to interfere with the
peacetul ooNS 270. ane enjoyment of the Petitioner lands an extent of Ac. 0.91
No. 270-1: Ac. 1.19 cents in Sy.no. 271-3B; Ac. 0.72 cents in Sy.r

' ; Ac. 0. si

271-4 and Ac. 0.30 cents in Sy.No. 271-5 respectively at Nallacheruvu Meta

Anantapur District A.P without d
. ue process of law j i
44692 of 2020, on the file of the High Court , pending disposal of WP No.

The petition coming on for heari
s aring, upon perusing the petitio i
iled herein and Order of High Court dated 07-01-2021 made herein and user

hearing the arguments of Sri P
.S
the Court made the following ree Ramulu Naidu, Advocate for the Petitioner,
 

ORDER:

Interim order granted on the earlier occasion is extended by eight (8) weeks.

List after three (3) weeks for filing counter.

Zo O?. JA

Sd/-G.SrinivasaReddy _ ITRUE COPY); ASSISTANT REGISTRAR

ie (ay SECTION biFicer Fo. . Se ee ee EEALTY

To,

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Two CCs to GP for Revenue, High Court of A.P, at Amaravati (OUT)

2. Two CCs to GP for Stamps and Registration, High Court of A.P, at Amaravati (OUT) One CC to Sri P Sree Ramulu Naidu, Advocate (OPUC)

4. One spare copy Skm

eo

HIGH COURT

NJS,J

DATED: 19-01-2021

NOTE: List after three (3) weeks for filing counter.

ORDER

WP.No.13748 of 2019

EXTENSION OF INTERIM ORDER

29 JAN20°

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