Andhra Pradesh High Court - Amravati
Sri K.Madhusudan Reddy vs The State Of Andhra Pradesh, on 29 January, 2021
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
FRIDAY, THE TWENTY NINETH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA ~
WRIT PETITION NO: 2142 OF 2021 ~~"
Between:
1. Sri K. Madhusudan Reddy, S/o Late K. Govinda Reddy, Aged about 65 years,
2. Smt A. Sarada Lakshmi, W/o K. Madhusudan Reddy 'Aged about 58 years, Both
are Rep by G.P.A. Holder B. Venu Gopal Reddy S/o late B. Krishna Reddy, Aged
about 45 years, R/o Kunuthuru Village, Dharmavaram Mandal, Anantapuram
District.
3. B. Muralidhar Reddy, S/o late B. Krishna Reddy, Aged about 40 years, Occ-
Agriculture.
Smt. B.Jyothi, W/o B.Venu Gopal Reddy, Aged about 35 years, Occ- Agriculture.
Smt. R.Veena, W/o B.Muralidhar Reddy, Aged about 32 years, Occ- Agriculture
All are permanent R/o Kunuthuru Village, Dnarmavaram Mandal, Anantapuram
District.
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Petitioners
AND
1. The State of Andhra Pradesh, Rep. by it's Principal Secretary (Revenue),
Secretariat Buildings at Amaravathi. °
The Joint Collector, Ananthapur, Ananthapur District
The Revenue Divisional Officer, Dnharmavaram, Anantapuram District.
The Tahsildar, Dharmavaram, Dharmavaram Mandal, Anantapuram 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 a writ, order or direction more particularly one in the nature of a Writ of Mandamus
declaring the action of the 2° Respondent in invoking the suo-mote' Revision i.e.,
R.C.No.564/2020/D4 after long lapse of 20 years is arbitrary, colorable, illegal and
without jurisdiction besides infraction of A.P. Rights in Land Pattadar Passbook Act,
1971 and Rules thereon also against the Judgment in State of Punjab 86 Ors Vs
Bhatinda Dist Co-operative Milk producers Union Ltd(2007 (11) SCC,363) consequently
set aside the same
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 grant stay of
all further proceedings arising out of RC. No.564/ 2020/D4 dt- 02/12/2020 of the an
Respondent including dispossession further not to create 3° party rights, pending
disposal of WP 2142 of 2021, on the file of the High Court.
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The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI MAHESWARA RAO
KUNCHEAM Advocate for the Petitioners, and of GP FOR REVENUE for the
Respondents, the Court made the following.
ORDER:
"Heard the learned counsel for the petitioners and learned Assistant
Government Pleader for Revenue.
When the matter is taken up for hearing, it is brought to the notice of this
Court that, earlier, in similar circumstances, interim orders were granted in
W.P.No.24537 of 2020.
Considering the same and for the reasons alike, there shall be interim
direction as prayed for in respect of notice dated 02.12.2020 issued to the
itioners only.
Poe ist the matter along with W.P.No.24537 of 2020". "
Sd/-V.Diwakar
ASSIST ON GISTRAR
((TRUE COPY!! SECTION OFFICER
For
To,
RON
NO
The Principal Secretary (Revenue), State of Andhra Pradesh, Secretariat
Buildings at Amaravathi.
The Joint Collector, Ananthapur, Ananthapur District
The Revenue Divisional Officer, Dharmavaram, Anantapuram District.
The Tahsildar, Dharmavaram, Dharmavaram Mandal, Anantapuram District
(Addresses 1 to 4 by RPAD)
One CC to SRI MAHESWARA RAO KUNCHEAM Advocate [OPUC]
Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT]
One spare copy
HIGH COURT
NJSJ
- DATED:29/01/2021
LIST ALONG WITH WP.NO.24537 OF 2020
ORDER
WP.No.2142 of 2021
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INTERIM DIRECTION
