Srella Satyanarayana vs The State Of Ap
2022 Latest Caselaw 9833 AP

                                   1




       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: W.P.No.41265 of 2022

                            PROCEEDING SHEET

Sl.
                                           ORDER

No      DATE

1.    22.12.2022   DR, J

                           The   present    Writ   Petition   is   filed

questioning the orders of the 3rd respondent

dated 08.12.2022.

The contention of the learned counsel for

the petitioner is that the orders passed by the

3rd respondent on 08.12.2022 is contrary to

the observations made of this Court in catena

of Judgments, wherein this Court has held that

the revenue authorities have no jurisdiction to

entertain in the matters of Grama kantam.

In the instant case, where back in the

year 1986, the respondents have given

assignment patta to the petitioner for an extent

of Ac.0.02 ½ cents situated in Sy.No.1013 of

Chennada Village, Razole Mandal, Ambedkar

Konaseema District. Since then, the petitioner

is in continuous possession of the subject

property. Now, without cancelling the said

patta granted in favour of the petitioner, the

respondents have passed the impugned orders

which is illegal and arbitrary.

Considering the submissions of the

learned counsel for the petitioner and on

perusal of the records, the proceedings of the

3rd respondent dated 08.12.2022 are

suspended on the ground that the 3rd

respondent has no jurisdiction to deal with the

matters. Further, the notice issued by the 4th

respondent dated 12.12.2022 is also

suspended, pending further orders.

Post after Pongal Vacation, 2023.

_________ DR, J Tm/GSP