Jyesta Sita Ramulu Bulli Abbulu vs The State Of Andhra Pradesh
2022 Latest Caselaw 8036 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.W.P.No.34608 of 2022

                           PROCEEDING SHEET

Sl. DATE                                     ORDER                           OFFICE
No.                                                                           NOTE
1.  27-10-2022         DVSS, J

                                 Heard     learned      Senior    Counsel
                       appearing for the petitioners.
                                 Learned     Government      Pleader   for
                       Revenue seeks time to get his instructions.
                                 Learned Senior Counsel points out that
                       on 28.12.2018, the Joint Collector disposed of a
                       revision petition pertaining to land admeasuring
                       Ac.3.00 cts in survey No.358 at Yadavolu village
                       and a direction was issued to keep the entire
                       survey number in land in the Dispute Register.
                       Parties    were     also   directed   to   approach
                       competent Civil Court. It is pointed out that
                       subsequently, by notices dated 13.10.2022 and
                       29.10.2022, the very same Joint Collector is
                       seeking to hold the enquiry into the same
                       disputed property. Learned Senior Counsel
                       relies upon the Division Bench Judgment of this
                       Court in Lambadi Pedda Bhadru and ors. Vs.
                       Mohd, Ali Hussain and Ors.1 to argue that the
                       Joint Collector does not have power to review
                       his own order.
                                 This Court is of the opinion that a prima


1
    2003 (4) ALD 673
                  2




facie case is made out for interfering at this
stage itself. The legal issues need a deeper
investigation.
         Till the learned Government Pleader for
Revenue gets the proper and clear instructions,
respondent No.4 is directed not to proceed

further with an enquiry as mentioned in the notice dated 13.10.2022.

List the matter on 04.11.2022. Registry is directed to print the name of learned Government Pleader for Revenue.

_______ DVSS, J

AG/JSR