Yerranagau Parvathamma vs The State Of Andhra Pradesh
2021 Latest Caselaw 329 AP

Citation : 2021 Latest Caselaw 329 AP
Judgement Date : 22 January, 2021

Andhra Pradesh High Court - Amravati

Yerranagau Parvathamma vs The State Of Andhra Pradesh on 22 January, 2021

Bench: Ninala Jayasurya

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

(Special Original Jurisdiction)

FRIDAY, THE TWENTY SECOND DAY OF JANUARY TWO THOUSAND AND

Between:

Smt. Yerranagu Parvathamma W/o. Late Pedda Reddy, aged about 79 years,
R/o.H.No. 1-44, Nandyalampalle village, Simhadripuram Mandal, YSR Kadapa District

Petitioner
AND

1. The State of Andhra Pradesh, rep. by its Principal Secretary, Revenue
Department, Secretariat Buildings, Amaravati.

The Revenue Divisional Officer, Jammalamadugu, YSR Kadapa District.

The Tahsildar, Simhadripuram Mandal, Simhadripuram, YSR Kadapa District
Sri Venthurla Sivarami Reddy, S/o. Somi Reddy, aged Major, R/o.
Nandyalampalli village, Simhadripuram Mandal, YSR Kadpa District.

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 in the nature of Writ of Mandamus, declaring
the action of the 2nd respondent in passing the impugned order in Appeal case No.
RDO/JMD/1335/2019/SA-A1, dated 20.07.2020 directing the 3rd respondent to make
necessary changes of entries in the pass book of the petitioner and to issue e-PPB to
the 4th respondent for the lands in Sy.No. 42/3 extent 4.70 , Sy. No. 43/1 Ac. 4.05, Sy.
No. 63/2 Ac. 0.69 cts., 63/3 Ac. 0.12 cents and 63/4 Ac. 0.68 cts of Nandyalampalli
village in exercise of the powers U/s. 5 (5) of AP Rights in Land and Pattadar Pass
Book Act though the said powers were not vested with the 2nd respondent as held by
this Hon'ble Court in catena of judgments as reported in CDJ 2015 APHC 622 (DB) and
CD 2017 APHC649 that too even without giving an opportunity to substantiate her case
as being illegal, without jurisdiction or authority, unjust and consequently set aside the
same;

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 suspend
the operation of the impugned order of the 2nd respondent as made in Appeal case No.
RDO/JMD/1335/2019/SA-A1 dated 20.07.2020, pending disposal of the Writ Petition
No. 19630 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, dated 22.10.2020 & 11.11.2020 made
herein and upon hearing the arguments of M/s.Pillix Law Firm Advocate for the
Petitioner, GP for Revenue for Respondent Nos.1 to 3 and Sri G.Ramesh Babu,
Advocate for Respondent No.4, the Court made the following:

ORDER:

Counters of the official respondents has not been filed.

Learned counsel for the 4" respondent seeks time to file counter.

List after three (3) weeks.

Interim order granted earlier on the earlier occasion is extended by eight (08) weeks.

DEPUTY REOISIRAR DEPUTY REGISTRAR IITRUE COPY// oN

SECTION OFFICER To,

One CC to M/s.Pillix Law Firm Advocate [OPUC]

Two CCs to GP for Revenue, High Court Of Andhra Pradesh. [OUT] One CC to Sri G.Ramesh Babu, Advocate (OPUC) One spare copy

TRON

HIGH COURT

NJSJ