T.G. Rajasekhara Reddy, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 4683 AP

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                  THE HON'BLE SRI JUSTICE D. RAMESH
                      WRIT PETITION NO.29894 of 2021
ORDER:-

           This Writ Petition is filed under Article 226 of the Constitution of

India seeking to declare the action of the 4th respondent in taking steps to

dispossess the petitioner from the private agricultural patta land in

Sy.No.81/1(81) situated in Yadamari Village, Yadamari Mandal, Chittoor

District, by deleting the entries from Meebhoomi web portal ie., Form-1B

without issuing any notice as illegal and consequently to direct the 4th

respondent to restore the online entry of the Form-1B in Meebhoomi web

portal.

2. Heard both the learned counsel appearing for the petitioner and the

learned Government Pleader appearing for the respondents.

3. Today, when the case is taken up, the learned counsel for the

petitioner submitted that the issue is squarely covered by the judgment of

the learned Single Judge of this High Court in W.P.No.4255 of 2020 dated

28.2.2020, wherein the 4th respondent was directed to restore the entries

of the subject land therein in 'Meebhoomi' portal within certain time frame.

Hence, this Writ Petition may also be disposed in terms of the orders

passed in W.P.No.4255 of 2020 dated 28.2.2020.

4. Recording the submissions of the learned Counsel for

the petitioner, this Writ Petition is also allowed of in terms of the orders

passed in W.P.No.4255 of 2020 dated 28.2.2020. Accordingly, the 4 th

respondent is directed to restore the entries of the subject land in

Sy.No.81/1(81) situated in Yadamari Village, Yadamari Mandal, Chittoor

District in Form-1B (ROR) in 'Meebhoomi' portal, within one month from

the date of receipt of a copy of this order, declaring the action of the 4th

respondent as illegal. However, this order will not preclude 4 th respondent

to take appropriate action in terms of Section 5 of Act No.26 of 1971 and

Rules 15,16 and 19 of the Rules framed there under.

Registry is directed to enclose a copy of the order passed in

W.P.No.4255 of 2020 dated 28.2.2020 to this order.

Consequently, miscellaneous applications pending if any, shall

stand closed.

__________ D.RAMESH,J Date: 27.7.2022 PA.

HON'BLE SRI JUSTICE D.RAMESH

WRIT PETITION NO. 29894 of 2021

DATED: 27.07.2022

PA.

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No:W.P.No.29894 of 2021

PROCEEDING SHEET

SL. DATE ORDER OFFICE NOTE NO.

01. 27.07.2022 DR, J

Writ Petition is allowed. (VSO)

_______

DR,J

PA.

SL.   DATE       ORDER   OFFICE
                          NOTE
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