Reddipalli Chandara Rao, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 2500 AP

         HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

          MAIN CASE No: WRIT PETITION No.15635 OF 2022

                           PROCEEDING SHEET

Sl.                                                                               OFFICE
        DATE                                ORDER
No.                                                                                NOTE
      07.06.2022 NV,J
                        Heard learned counsel for the petitioner
                and the learned Assistant Government Pleader
                for Revenue.
                        Sri Sai Gangadhar Chamarthy, learned
                counsel for the petitioner contended that the
                petitioner     is     in     possession       of    the    land
                admeasuring Ac.1.00 cents in Sy.No.495/2 of
                Reddipalli     Agraharam         Village,      Padmanabha
                Mandal, Visakhapatnam District since decades.
                The      petitioner        submitted     his       explanation
                pursuant to the impugned notice issued by the
                respondents. Having received the explanation

submitted by the petitioner, without considering his explanation the impugned notice was issued and served on 06.06.2022, even though it is dated 01.06.2022, by granting 48 hours of time for eviction of the property, which is against the law laid down by the Hon'ble Apex Court as well as the judgments rendered by this Court. Hence, the present impugned notice is liable to be set aside.

Learned Assistant Government Pleader for Revenue contended that the petitioner is not entitled to any relief as sought for, since he is not the land less poor person.

Having considered the facts and circumstances of the case, there shall be an interim direction to the respondents not to evict the petitioner from the land admeasuring Ac.1.00 cents in Sy.No.495/2 of Reddipalli Agraharam Village, Padmanabha Mandal, Visakhapatnam District, for a period of three (3) months.

Post on 28.07.2022.

In the meanwhile, learned Government Pleader for Revenue is directed to file counter

and also directed to inform the order of this Court to the Mandal Revenue Officer.

______ NV,J vsl