Andhra Pradesh High Court - Amravati
Between vs Unknown on 15 December, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMA
(SPECIAL ORGINAL JURISDICTION)
THURSDAY, THE FIFTEENTH DAY OF DECEMBER
RAR YT 3 AO SAND AND TWENTY TW
SPRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 40431 OF 2022
Between:
C Prameelamma, Wie. Ganganna, Agad about 55 years, Rio. SO. Colony, Pedda
Kowkunia Village, Urvakonda Mandal, Anantapur District-§
Patitioner
AND
J. The Stale of Andhra Pradesh, Rep. by is Frnncipal Secretary, Revenue
Deparimant, Secretariat, af Velagapudl, Arnaravathi Suntur CNstrict.
2. The Joint Saliertor, Anantapur, Ananmasiur District
3. The Revenue Ovisional Officer, Uravakonda, Anantapur District
&. The Tahsidar, Uravakonda Mandal, Anantanur District,
5. Kompall Anianamma, Wie. Srearamul " Rio. BO Colony, Peeda Kowkunila
Village, Urvakonda Mandal, Anantaour. District-5 715822.
Respondents
Petition under Article 2268 of the Consfitution of India is fled praying that in the
croumstances stated in the affidavil fied therewith, the High Court may be pleased
ia issue a Wri, Order or direction: mors particularly one in the nature of WRIT OF
MANDAMUS declaring the order of 3rd respondent in Case No. 87/2027 dated
08.08 2022. where under the appeal of Sth respondent far cancellation of Patadar
passbook issued in favour of the peftionar, was ordered fo delete the subject lands
from Web land portal and to conduct de nove enquiry, with reference to land fo an
extent of ac 1.70 cents in survey no. S0G/68 of Ferda Rowkuntle Vil Hlage, Urvakonda
Mandal, Ananthapuram Cistrict, being bad, Hlegal, arbitrary, violative of principles of
natural justice, discriminatory and offends Article 14 and 200.4 of Constitution of
india besides contrary to the Judgment of Honourable Division Bench in Ratnarnma
Vis The Revenue Divisional Officer, Dharmavaram reported In 2075 (8) ALD $06 and
conseuuentially io sel aside the same while, enabling the petitioner to enjay the said
property by bidue of D Form patia granted in DAR. Dis No. 5/1423 dated SL12.2075
and Pattadar passbooks issuad thereon. .
IA NO: 1 OF 2022 :
Pelition under Section 157 OFC is fed praying that in fhe circumstances
stated in the affidavit fled in support of the pe Htion, ihe & High Gat may be pleased
to © Suspend the operation of order of the 3° vespondent | im Sase Na, 87/2024 dated
09.08. 2022 enabling the petitioner to nantinde to ene sy the fand to an extent of ac
1.79 cents in survey no. A044 of Pedda Kowkuntla Vilage, Urvankonda Marvial)
Ananthapuramyu District with all benefits thereon, Pending disposal of WR 40431 of
Rete tard
S022, on the Me of the High Cour,
The petition coming an for hearing, upon perusing the Petition and the
affidavit Hed in sugpart thereof are' upon hearing the arguments of Sri E
SAMBASIVA PRATAP Advocate for the Petitioner and of GP FOR REVENUE for the
oN
Raspondent Nas. to 4 and the Caurt made the following
ORDER:
"The present writ petition la fled assailing the orders passed by the 3°
respondent in case No. 87 of S021 dated 09.09.2022 wherein the 3° respondent
has entertained the appeal fled by the 8" respondent and directed the 4°
respondent to cancel the pattadar pass book and tide deeds in favour of the
petitioner which is contrary to the ratio decided by this Court in Ramamma Vs.
The Revenue Divisional Officer, Dharmavaram reported in 2048 i8} ALD 608.
Gonaidering the submissions mada and on a perusal of the materia!
miaced on recerd, there shall be interim stay of all further proceedings.
Post thia case after four (4) weeke fir filing the counter."
Sd/-B.CHITTI JOSRPH
ASSISTANT REGISTRAR
{TRUE COPYH Ko
SECTION OFFICER
Tr,
1. The Principal Serretary, Revanue Department, State of Andhra Pradesh,
Secretanat, at Velagapud!, Amaravathi, Guntur [ Distric
é. The Joint Collector, Anantapur, Anantapur [istric
3. The Revenue Divisional Offic cer, Uravakonida, Anantapur 01 strict.
& The Tahsidar, Uravakonda M landal, Anantapur D istrict.
3. Kompalll Anianamrna, WWro. Sreersmulu, Ryo. BO Colony, Peada Kowkuntla
Vilage. Urvakonda Mandal, . Anantanur: Distr ES TSe2Z2, (Addressag 1 to 8 by
RPAD)
§, One CC to SRI E SAMBASIVA PRATAP Advocate [OPUC]
7, Two OGs to GF FOR REVENUE High Court Of Andhra Pradesh, POUT)
& One spare copy
HIGH COURT
OR, J
DATED 1S 2f2022
POST THIS CASE AFTER FOUR (4) WEEKS
ORDER
WP. No.40431 of 2022
STAY
