Andhra Pradesh High Court - Amravati
Gummadi Koti Suryam vs The State Of Andhra Pradesh on 18 June, 2021
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATR
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY. THE EIGHTEENTH DAY OF JUNE,
TWO THOUSAND AND TWENTY ONE
'PRESENT:
THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO: 11377 OF 2021
Between:
Gummadi Koti Suryam, W/o late Mohan Rao, Hindu, Aged 70 years, Occ: House-wife,
R/o Ponnekallu Village, Tadikanda Mandal, Guntur District.
. Petitioner
AND
--*
The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, Secretariat, Velagapudi, Amaravathi, Guntur District. --
The District Collector, Coallectorate Campus, Guntur District.
The Joint Collector, (R.B & R), Collectorate Campus, Guntur District.
The Revenue Divisional Officer, Guntur, Guntur District.
The Tahsiidar, Tadikonda. Mandal, Guntur District,
The Assistant Commissioner, Endowment Department, Guntur.
Dharmadaya Tank, Rep. by its Single Trustee, R/o Ponnekaliu Village,
Tadikonda Mandal, Guntur District
Gogineni Prema Kumari, W/o Gurram Koti Surya Prakash Rao, Hindu, aged 76
years, Occ: Advocate, Nidubrolu, Ponnuru Mandal, Guntur District.
9. Gurram Gopala Krishna Prasad, S/o Ramaiah Hindu, aged Aged 75 years, Occ:
insurance Surveyor, Meenakshi Sky Lounge, Flat No.202 A-Wing, Hi-tech Roac,
Hyderabad, Telangana State.
16. Gurram Murali Krishna Prasad, S/o Venkata Narayana Prasad, Hindu, aged 45
years, Occ: Agriculture, R/o R/o Ponnekallu Village, Tadikonda Mandal, Guntur
District.
11. Gurram Akkaiah Chowdary (Died)
42. Gurram Rajendra Prasad, S/o Ramaiah, Hindu, Aged . 65 years, Occ:
Agriculture, R/o Ponnekallu Village, Tadikonda Mandal, Guntur District.
. Respondents
NOG BR wh
&
WHEREAS the Petitioner above named through his Advocate Sri NARASIMHA
RAO GUDISEVA 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 a Writ, Order or Direction more particularly one in the nature of
WRIT of CERTIORAR! to call for records relating to the order in R.O.R. Revision Case"
passed by 3rd Respondent in R.C.No.2655/2017 65 Dated.28-04-2021 in respect of
lands in an extent of Ac.1.71 cents in D.No.220 of Ponnekallu Village, Tadikonda
Mandal, Guntur District in confirming the order in D.Dis.No. 2066/2017- A, dsted
44-09-2017 passed by 4"° Respondent in seiting aside the order in Rce.No.DT/605/2016
dated 18-01-2017 passed by 5° Respondent in issuing the Pattadar Pass Books and
Title Deeds in favour the Petitioner, which is illegal, irregular, arbitrary against the
Principles of Natural Justice and contrary to the Judgment Reported in 2016 (2) ALT SC
Page No.1, further against to the provisions of ALP. Rights in Land and Patiadar Pass
Books Act, 1971 and in violation of Articles 14, 19, 21 and 300-A of Constitution of India
consequently by setting aside the orders of Respondent Nos. 3 and 4 by upholding the
order of 5th Respondent in issuing the Pattadar Pass Books and Title Deeds in favour
of the Petitioner in respect of the lands in an extent of Ac.1.71 cents in D.No. 220 of
Ponnekallu Village, Tadikonda Mandal, Guntur District,
AND WHEREAS the High Court upon perusing the petition and affidavit filed
herein and upon hearing the arguments of Sri Narasimha Rao Gudiseva, Advocate for
the Petitioner and GP for Revenue for the Respondent Nos.1 to 5 and GP for
Endowments for the Respondent No.6, directed issue of notice to the Respondent
Nos7 fo 10 & 12 herein to show cause as to why this WRIT PETITION should not be
admitted.
You viz:
4. The Single Trustee, Dharmadaya Tank, R/o Ponnekallu Village, Tadikonda
Manda!, Guntur District
2. Gogineni Prema Kumari, W/o Gurram Koti Surya Prakash Rao, Nidubrolu,
Ponnuru Mandal, Guntur District.
3. Gurram Gopala Krishna Prasad, S/o Ramaiah, Meenakshi Sky Lounge, Fiat
No.202 A-Wing, Hi-tech Road, Hyderabad, Telangana State.
4. Gurram Murali Krishna Prasad, S/o Venkata Narayana Prasad, R/o R/o
Ponnekaliu Village, Tadikonda Mandal, Guntur District.
5 Gurram Rajendra Prasad, S/o Ramaiah, R/o Ponnekallu Village, Tadikonda
Mandal, Guntur District.
are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circurnstances set out in the petition and the affidavit filed
therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 05-
07-2021 on which date the case stands posted for hearing.
The Court made the following:
ORDER:
"Issue notice to the respondent Nos.7 to 10 and 12.
Learned counsel! for the petitioner is permitted to take out personal notice
on the respondent Nos.7 to 10 and 12 by 'RPAD' and file proof of service inte
Registry within two (2) weeks.
Post after two (02) weeks."
SD/-U.SriDevi
ASSISTANT REGISTRAR~
HTRUE COPYH a
For ASSISTANT REGISTRAR
To,
1. The Single Trustee, Dnarmadaya Tank, R/o Ponnekallu Village, Tadikonda
Mandal, Guntur District
2. Gogineni Prema Kumari, W/o Gurram Koti Surya Prakash Rao, Nidubrolu,
Ponnuru Mandal, Guntur District.
3 Gurram Gopala Krishna Prasad, S/o Ramaiah, Meenakshi Sky Lounge, Fiat
No.202 A-Wing, Hi-tech Road, Hyderabad, Telangana State.
4. Gurram Murali Krishna Prasad, S/o Venkata Narayana Prasad, R/o Rio
Ponnekallu Village, Tadikonda Mandal, Guntur District.
Gurram Rajendra Prasad, S/o Ramaiah, R/o Ponnekallu Village, Tadikanda
Mandal, Guntur District. (Addresses 1 to 5 by RPAD)
One CC to Sri. Narasimha Rao Gudiseva, Advacate [OPUC]
Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
Two CCs to GP for Endowments, High Court of AP [OUT]
One spare copy
mn
OOD
MM
HIGH COURT
MSMJ
'DATED:18/06/2021
_ NOTE: POST AFTER TWO WEEKS
NOTICE BEFORE ADMISSION
WP.No.11371 of 2024
oes paren ee
