Andhra Pradesh High Court - Amravati
D Sivaiah vs The Government Of Ap on 19 March, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
FRIDAY, THE NINETEENTH DAY OF MARCH, =~
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
1. The Govt of A.P., 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
Ak WN
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.
1.19 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.|)
Department, dated 16-11-2018 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: 1OF 2020 : Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in W.P., the High Court may be pleased
to grant interim direction directing the Respondents not to interfere with the
peaceful possession and enjoyment of the Petitioner lands an extent of Ac. 0.91
cents in Sy.No. 270-1; Ac. 1.19 cents in Sy.no. 271-3B; Ac. 0.72 cents in Sy.no.
271-4 and Ac. 0.30 cents in Sy.No. 271-5 respectively at Nallacheruvu Mandal,
Anantapur District A.P without due process of law, pending disposal of WP No.
14692 of 2020, on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and affidavit
filed herein and Orders of High Court dated 07-01-2021 & 19-01-2021 made
herein and upon hearing the arguments of Sri P. Sree Ramulu Naidu, Advocate
for the Petitioner, the Court made the following
ORDER:
List the matter after four weeks for filing counter of the concerned
respondents.
Interim Order, passed earlier, is extended by eight weeks.
Sd/-V.Satyanaraya a
ASSISTANT REGISTRAR
(TRUE COPY!/ ce
SECTION OFFICER
For..__..
To,
1. 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
wo
HIGH COURT
NJS,J
DATED: 19-03-2021
NOTE: LIST THE MATTER AFTER FOUR WEEKS
ORDER
WP.No.14692 of 2020
EXTENSION OF INTERIM ORDER
S7MAR OO
