Siddi Suvarna vs The State Of Andhra Pradesh,
2022 Latest Caselaw 4715 AP

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               THE HON'BLE SRI JUSTICE D. RAMESH
                   WRIT PETITION NO.22934 of 2022
ORDER:-

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

India, seeking to direct the 2nd respondent to restore the online revenue

records in respect of the land in Sy.Nos.175-1B and 175-2B of Kristipadu

Village, Dornipadu Mandal, Nandyal District.

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. 13555 of 2021

dated 12.11.2021, wherein, the action of the 2nd respondent in blocking

the Online Revenue Records by removing his digital signature in respect

of the land in question was declared as illegal and contrary to the

procedure contemplated under Section 5(3) of the Act read with Rule

5(2)(a) to (e ), Rule 19 (1) of the Rules, while directing 2nd respondent to

pass appropriate orders strictly adhering to the procedure contemplated

under Section 5(3) of the Act read with Rule 5(2)(a) to (e ), Rule 19 (1) of

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

the orders passed in W.P.No. 13555 of 2021 dated 12.11.2021.

4. Recording the submissions of the learned Counsel for

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

passed in W.P.No. 13555 of 2021 dated 12.11.2021. Accordingly, the

action of the 2nd respondent in blocking the Online Revenue Records by

removing his digital signature in respect of the subject land is declared as

illegal and contrary to the procedure contemplated under Section 5(3) of

the Act read with Rule 5(2)(a) to (e ), Rule 19 (1) of the Rules. The 2nd

respondent is directed to pass appropriate orders strictly adhering to the

procedure contemplated under Section 5(3) of the Act read with Rule

5(2)(a) to (e ), Rule 19 (1) of the Rules.

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

W.P.No. 13555 of 2021 dated 12.11.2021 to this order.

Consequently, miscellaneous applications pending if any, shall

stand closed.

__________ D.RAMESH,J Date: 28.7.2022 PA.

HON'BLE SRI JUSTICE D.RAMESH

WRIT PETITION NO. 22934 of 2022

DATED: 28.07.2022

PA.

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No:W.P.No.22934 of 2022

PROCEEDING SHEET

SL. DATE ORDER OFFICE NOTE NO.

01. 28.07.2022 DR, J

Writ Petition is disposed of. (VSO)

_______

DR,J

PA.

SL.   DATE       ORDER   OFFICE
                          NOTE
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