Andhra Pradesh High Court - Amravati
Burugupalli Atchyuta Rama Rao vs State Of Ap on 29 September, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAY '
(SPECIAL ORIGINAL JURISDICTION) :
WEDNESDAY, THE TWENTY NINTH DAY OF SEPTEMBER, See ©
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO: 10743 OF 2021
Between:
Burugupalli Atchyuta Rama Rao, S/o Late Narasimha Rao, Aged 50 Years, Occ:
Cultivation, R/o D.No.4-139, Velivennu Village, Undarajavaram Mandal, West
Godavari District.
. Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Depariment, Secretariat, Velagapudi, Amaravati, Guntur District.
2. The District Collector, West Godavari District at Eluru.
3. The Sub-Collector-cum-Revenue Divisional Officer, Eluru, West Godavari
District.
4. The Tahsildar, Undrajavaram Mandal, West Godavari District.
8. Velivennu Gram Panchayat, Rep. by Its Executive Authority -cum-Secretary,
Velivennu, Undrajavaram Mandal, West Godavari District.
8, The Primary Agricultural Co-Operative Society, Velivennu, West Godavari District
Represented by its Secretary.
. 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 particularly one in the nature of WRIT
OF MANDAMUS declaring the action of the respondents in contemplating to allot land
in an extent of Ac.0.05 cents covered by Sy.No.182/1 of Velivennu Revenue Village.
Undrajavaram Mandal, West Godavari District to the 6" respondent/The Primary
Agricultural Cooperative Society, which is being used by the petitioner as passage for
his ingress and egress to reach R & B road situated on the eastern side of his house
and site property situated in an extent of Ac.0.23% Cents in S.No.184/15 of same
village and thereby blocking the passage to reach R & B road from the said house and
site property in spite of judgment and decree in O.S.No. 183/1997 dated 30.06.2004
and representation dated 17.02.2021, without there being any authority of law, as
illegal, irregular, irrational, without jurisdiction, violation of principles of natural justice,
provisions of Standing Order 15 of Andhra Pradesh Board Standing Orders, Andhra
Pradesh Panchayat Raj Act, 1994 and offends Articles 14, 19 21 and 300-A of
Constitution of India and consequently direct the respondents to not to allot any portion
of above said property to the Agricultural Co-operative Society/6" respondent.
[A NO: 1 OF 2021
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to allot land in an extent of Ac.0.05 cents covered by Sy.No.182/1 of
Velivennu Revenue Village, Undrajavaram Mandal, West Godavari District to the 6"
respondent/The Primary Agricultural Cooperative Society, which is being used by the
petitioner as passage for his ingress and egress to reach R & B road situated on the
eastern side of his house and site property situated in an extent of Ac. 0.23% Cents in
S.No.184/15 of same village, pending disposal of WP No.10743 of 2021, 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 Orders of High Court dated 14-06-2021, 5-07-2021 & 14-07-2021
made herein and upon hearing the arguments of M/s K.Jyithi Prasad, Advocate for the ee
Petitioner and of GP for Revenue for the Respondent Nés. 1 to 4, Sri. I. Koti Reddy
Standing Counsel for Respondent No.5, the Court made the following
ORDER:
At request post on 05.10.2021.
Interim Order granted earlier is extended till then. .
SD/- SHAIK MOHD. RAFI
, ASSISTANT REGISTRAR
{TRUE COPY ae
SECTION OFFICER
For:
To,
i. One CC to Mis. K Jyothi Prasad, Advocate [OPUC]
2. One CC to Sri |. Koti Reddy, Standing Counsel [OPUC]
3. Two CGs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
4, One spare copy.
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ERIN UCI ULE ES DET TEESE Cae od EDEL SI tars eg ee ga otenh by CENSUS TY a teal CEILS aie ales te CHATS IS x eek ale att see sete : eee
BIGH COURT
MSM,J
DATED :29/09/2021
NOTE: POST ON 05.10.2021
ORDER
WP.No.10743 of 2021
EXTENSION OF INTERIM ORDER
