Smt Garimella Swaroopa Rani vs State Of Ap
2021 Latest Caselaw 7 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI | ee

(SPECIAL ORIGINAL JURISDICTION) ro)
WEDNESDAY, THE SIXTH DAY OF JANUARY, oe
TWO THOUSAND AND TWENTY ONE _

:PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 25691 OF 2020

Between:
Smt Garimella Swaroopa Rani, W/o Bala Srinivasa Rao, R/o. Yanamala Kuduru,
Penamaluru Mandal, Krishna District.

...Petitioner
AND

1. The State of Andhra Pradesh, Department of Revenue, Rep.by its Principal
Secretary, Secretariat Buildings, Amaravathi, Guntur District.

The District Collector/Joint Collector, Guntur, Guntur District.

The Revenue Divisional Officer, Guntur, Guntur District.

The Tahasildar, Phirangipuram Mandal, Guntur District.

Sri Yerrapogu Sambaiah, S/o. Sriramulu, R/o. Pondugalla Village, Amaravati
Mandai, Guntur 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 or an order or direction more particularly one in the nature of writ of
Certiorari to call for the records relating to and leading up to the proceedings in ROR
CASE D.DIS.NO.633/2019-A dated 12-12-2019 passed by the 3% respondent and as
confirmed in proceedings in Rc.No.449/2020-D5 dated 15-12-2020 passed by the 24
respondent and to quash the same as the same is without jurisdiction, illegal, arbitrary,
violative of principles of natural justice and violative of the provisions of the A.P. Rights
in Land and Pattadar Pass Books Act, 1971 apart from being violative of Articles 14, 21
and 300A of the Constitution of India.

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 Hign Court may be pleased to suspend the
proceedings in ROR CASE D.DIS.NO.633/2019-A dated 12-12-2019 passed by the 3"
respondent and as confirmed in proceedings in Rc.No.449/2020-D5 dated 15-12-2020
passed by the 2" respondent in respect the land admeasuring Ac.2.19cents situated in
D.No.140/B of House Ganesh Village, Phirangipuram mandal, Guntur District, pending
disposal of WP 25691 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 upon hearing the arguments of Sri P.Sai Surya Teja,
Advocate for the Petitioner and GP for Revenue for the Respondents, the Court made
the following.

ORDER:

"Post on 19.01.2021 in Motion List.

In view of the Division Bench Judgment reported in 2015 (5) ALT 228, there shall be an interim suspension of impugned orders for a periog of four (4)

weeks. Sd/-K.TataRao ASSISTANT REGISTRAR

SECHON OFFICER For ASSISTANT REGISTRAR

IITRUE COPY//

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The Principal Secretary, Department of Revenue, Secretariat Buildings, Amaravathi, Guntur District, State of Andhra Pradesh.

The District Collector/Joint Collector, Guntur, Guntur District.

The Revenue Divisional Officer, Guntur, Guntur District.

The Tahasildar, Phirangipuram Mandal, Guntur District.

Sri Yerrapogu Sambaiah, S/o. Sriramulu, R/o. Pondugalla Village, Amaravati Mandal, Guntur District. (Addresses 1 to 5 by RPAD)

One CC to Sri. P.Sai Surya Teja, Advocate [OPUC]

Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]

One spare copy

HIGH COURT

DRJ

DATED:06/01/2021

NOTE: POST ON 19-01-2021 IN MOTION LIST

ORDER

WP.No.25691 of 2020

INTERIM DIRECTION