Andhra Pradesh High Court - Amravati

Madem Ashok vs The State Of Andhra Pradesh on 7 September, 2022

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION}

WEDNESOAY, THE SEVENTH DAY OF SEPTEMBER «
FWO THOUSAND AND TWENTY TYG
-PRESENT:

TRE HONOURABLE SRI JUSTICE 0 RAMESH

28705, 28768, "28707 28768, 28709, 2E7%0, 28744, 28712 , 28773 and Taber 2022

WRIT PETITION No. 28687 OF 2022

Between:
Pir Appalah, Yo Late FP. Dalaiah, Age 74 years, Rfo O.No1S-30/34,
Assessment No. 1086436835, Dogguvanipalem Village, Pendurthi Mandal,
Visakhapatnam District.

 
 
  

. Fetitiener .

AND
1. The State of Andhra Pradash, Rep. by its Princinal Seorefary, Revenue
Ceparinent, Secretariat: Build ings, Velagapudi, Amaravathi, Guntur District. .
The Distnet Collector, Visakhapatnam District, Visakhapatnam.
The Tahsildar, Pandurthi Mandal, Visakha gpatnamn District.

oo Pa

._Respondenis

Petition undar Article 296 of the Consiitutien of india praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
fo IsS8ue an appropriate writ, order or direction more particularly one in the nature in
WRIT of MANDAMUS to declare the impugned Order and Notice of 3° Respondent

in Ro.Na 260/2020/4 Date 29.8.2022 ufs 6 of AP Land Enersachment Act, 18605 is without any authority and thereby trying fo dispossese and demolish the Petitinnars house situated In DNo1S-30/34, Assessment No 16884362 35, nm Sy No Te Part/ i2ie of Dogguvanipalam Vilage, SaiNiranian Colony, Pendurthi Mandal, Visakhapatnam District and the sare is without any authority which is highly egal, arbitrary, unjust, harsh, pervasive, and irrational and contrary fo law and violations of Principles of Natural Justice and conte rary Afiicies 300-4, 14 & 21 of Constitution of india and consequently Sef aside the above impugned Re No 288/202044 Date e8é.2022 and further direct the respandents not dispassass and demolish the Petitioner from his house situated in O.No.16-30/34, Assessment No 1086436835, in ay No 120 Parl 121/2 of Dogguvanipaiem Village, SaiNiranjan Colony, Pendurthi Mandal, Visakhapainarn District: .

IANO: TOF 2022 ~~

Feition under Section 157 CPC praying that in the clrournefances stated in the affidavit Med in support of the writ petition, the High Court may be pleased to Suspend the impugned Order and Notice of 3° Respondent in Re No ena Date 29.58.2022 u/s § of AP Land Encroachment Act, 1805 and not fo demalish and disposaese the Petitioners house DNolS-2tva4, Assesament No 1086436835, In Sy No 120 Parl) 1241/2 of Douguivanipatee Village, SaiNiranian Colony, Pendurthi Mandal, Visakhapatnam District, pending disposal of WP 28607 of 2022, on the fle of the High Court. |

WRIT PETITION NO: 28678 OF 2029 -

Behyeen: ne Shaik Venkata Ramana, Sfo Shak Sydulu, Age 52 years, RYo D.No. [email protected]/ 34, Assessment No 108e4aae4s, saiNiranian Co lon Dogguvaninalem Village Penuurthi Mandal, Visakhapatnam District,

. ettioner.

AND

3. The State of Andhre Pradesh, Rap. by fs Principal Secretary, Revenue Deparment, Seoretariat Sulldings, Vet agapud, Araravathi, Guntur District. &. The Cistiet Collects or, ¥ sakhapatnian mm Disticl, Visakhanainarn, &. The Tahsiider, Pendurthi Mandal, Visakh lapatnan District

. Respondents ~

Fetiion under Ariole 236 of he Constitufien of india praying that in the crounistanaes stafed in the affidavit Med the grewith, the High Court May be pleased to ISSUue an appropriate writ, order ar direction mare particularly ong in the nature in WRIT of MANDAMUS fo declare the impugned Onder and Notice of 3° Rasponcdent in RoNo s6G/2020/4 Date 29.8.2092 ufs 6 of AP Land Enercachment Act, 1995 js without any authority a and thereby Irving tt digpnssass and demntish the Petit loners house situated in DNO 16-30/21, AsiS0 438 V2 Sqyards, Sain! ranjan Colony, in Sy No 120 Part/ 4242 af | Dogguvani nalem Vilage, SaiNiranian Golony, Pencdurthi Mandal, Visakhapatnam District anc the same} is without any authority which js A nghly iiegal, arbitrary, unjust, harsh, pervasive, and irrational and contrar fy fo law arid vidations of Princigies of Natural dustics and contrary Anicles SOU-A, 14, & 21 of Constiution of India and conse meniy Set aside the above impugned Ro.No eS8/202WA Date 29.89.2082 and further dirent the rMespongaenis not disnossess and uemolsh the Petitioner from his house situated in BNO 16-30/31, Assessment No TOBSSI6818, an extant of 180Sq. yards, SaiNiranjan Colony, ip ay No 120 Part/ 22 of Dogguvanipalam Vil Haga, SaiNiran) an Colony, Pendurthi Mandal, Visakhanainam District

LA NO: 7 OF 2022 ~ o

Batis) lan under Section 1ST OPC ors aying that in the circumstances stated in ihe affidavit fled in support of the en the High Court ray be pleased es Suspend the : Umpugned Grder and Notice of 3° Respondent in Be. No SOO 2020) Dale 29.8 2022 u/s 8 of AP Land Enorna achment , Act, 1908 and not fo demolish and dispossess the Petitioners house DINO. 18-30/34 i, Assessment No meas B18, an extent of '50Sq yards, SaiNiray nan Colony, in Sy Ne 120 Party 2ife of Dogguvanipalem Vilage, oaiNirana t Colony, Pendurthi: Man: dal, Visakhapeman District, pending discosal of WP 28% 876 6 of 2022, on the He of the Mi ah Cast...

WRIT PETITION NO: 28878 OF 2020 | Behwoan:

Avala Simhachalam, Svo Late Narasimhsewamy, Age 78 years, Bro D.Not8. aia, Assessment No TOS848kAT Sai Manian Colorry, Dogauvan mpaien Vilage, PendurthiMandal, Visakhapatnam CNstric st. » Pethfoner AND

1. The State of Andhra Pradesh, Rep. by iis Principal Secretary, never We Repartnent, Secretariat Bute ngs, Velagapudi, Amaravathi, Guntur Metric "f.

2. The District Collector, Visakhapatnam Dietric!, Visakhapainam. rR

3. The Tahaicar, Pencurthi Mandal, Visakhapatnam District.

. maspoandents --

Petition under Articie 226 of the Constitution of India praying that in the grcumsatenoes stated in the affidavit fled therewith. the High Courl may be pleased fa Sue an appropriate writ, order or direction more garlicularly one in the nature in WRIT of MANDAMUS to declare the imougned Order and Notice of rd Respondent in Re.No 266/2020/A Date 29.8.2022 u/s 8 of AP Land Encroachment Act, 1908 is withoul any authorily and thereby trying fo dispossess and darmolish the Petitioners house stuated in DNoiS-2/9, Assessment NoloSé48787, an extent of 200Sq. yards, Sal Niranjan Colony, in Sy No 120 Parti 3244 of Dogguvanipalem Village, SaiNranian Colony, Pendurthi Mandal, Visakhapatnam District and the same is without any authority which is highly Heal. arbitrary, unjust, harsh, pervasive, and Wratiorial and contrary to law and violations of Principles of Natural Juatice and contrary Articles 30-4, 14, & 21 of Corstitution of India and consequently Sat aside the above impugned Re.No Z266/8020VA Date 29.8.2022 and further direct the respondents nai dispossess and demnlish the Pettioner fram his house stuated in DNo16-2/8, Assessment NoTOS6487687, an extent of 200Sq.yards, Sal Niranjan Odlnny, in Sy. No 120 Parl T24/1 of Dogquvanipalem Vilage, Sai Niranjan Oclany, Pandurihi Marcial, Visakhapatnarn District;

IANO: 1 OF 2022 °° wo

Patiion under Section 151 OPC praying fhat in the circumstances stated in the affidavit fled in support of the writ petition, the High Court may be pleased to Suspend the impugned Order and Notice of ard Respondent in Re No 286/2020/4 Date $0.38.2082 u/s 8 of AP Land Encroachment Act, 1905 and not to demalish and dispossess the Petiioners house DNoiG2/8, Assessment NolO&8646787, an extent of 20039 yards, SaiNiranian Colony, in Sy No 120 Parl 1249 of Dogguvaninalern Vilage, BaiNiranian Colony, Penciythi Mandal, Visakhapatrarn Dvatricf, pending dispasal of WP 28679 of S022, on the fle of fhe High Court

WRIT PETITION NO: 28898 OF 2022. .

Rohween: -

Malayakula Bhanu Prakash, S/o Visweswara Rac, Age 40 years, R/o D.No 16-30-447/1, Assessment No 1468447233, Qogguvaninalern Vilage, Pendurthi Mandal, Visakhapatnam District

.. Petitioner

AND

The Stafe of Andhra Pradesh, Rap. by ds Principal Secretary, Revenue Deparitiant, Secretariat Bulldings, Velagapudi, Amaravathi, Guntur District. The District Collector, Visakhanainam District, Visakhapatnam, The Tahsidar, Pendurthi Mandal, Visakhasainam District.

te Bea

Petition under Aricie 225 of the Conetitution of India praying that in the circumstances stated in the affidavit Hed therewith, the High Court may be pleased ts issue an appropriate writ, arder ar diraction more particularly one in the mature in WRIT of MANDAMUS fo declare the Imougned Order and Notice of 3° Respondent in Re No 280/202 Date 29.86.2082 us § of AP Land Eneoroachment Act, 1905 is

RESDONTenis

without any authority and thereby ining to dispossess and demolish the FPettioners house situated in D.No 4 S-30-4/1, Assasemant No 4 O85427333. in Sy No 120 Pans 1248 of Dogauvanioalers Vilage, SaiNiranjan Colony, Pendurthi Mandal, Visakhapainam [istrict and the same js without any authority which is highly Hegal, arbivary, unjust, harsh, pervasive. and irrational and contrary to law and violations of Mrincigles of Natural Justios and contrary Articles 200-4, 14 and 21 of Constitution of india and consequently Set aside the above impugned Re.No 268/200074 Rate S8.8.2022 and further dient the respondents net dispassess and demolish the Petitioner from his house stusted In D.No 4 G14, Assessment Ne TO864 37235. in Sy No 120 Par! 124 of Dogguvanipalem Vilsce, SaiNiranjan Colony, Pandurthi Mandal, Visakhanatnam Distniet

IA NO: 1 OF s0go°° oo

Petition undar Section (S54 CPo praying that in the circumetancas slaiad in the affidavit fled in support of the wri peifion, the High Court May be pleased to Suspend the impugned Grder and Notice of Srd Respondent in Re.No S66/200q/4 Date 288.2022 u/s 8 of AP Land Encraachment Act, 1805 and not io Jemaish and dispossess the Petifioners house O.No 16.50.4 Vit, Assassment No FOSOSSST233. in Sy No 120 Pary 124 of Dogguvanipaien Vilage, SaiNiranian Colony, Pendurthi Mandal, Visakhapatnam Distiel, sending disposal of Wr 28898 of 2022. on the He af the High Caurt,

WRIT PETITION NO: 28699 OF 2030 --~ Hotweer:

Kondamod) Nageswara Rac, Sfo Late 8. B.G.

Ro DNo 16-36-52, Assassment 186

.Petifianar..

AND

1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue Department, Secretariat Buldings, Velagapudl, Amaravathi, Guntur Distrieg. The District Collector, Visakhapatnam District, Visakhapatnam The Tahsildar, Pendurthi Mandal, Visakhanainam District,

fas Pak

. Mespondanig

Pattion under Article 225 of the Goistidion of Indie praying that in the circumstances stated in the affidavit fad therewith, the High Court May be dessed io iSsue an Sppropriate wrt, order or direction mora banicularly one in the natura in WRIT of MANDAMUS to declare the impugned Order and Notios of 3° Respondent in Re. No 265/2020/A Date 39.8 2092 ws 6 of AP Land Encroachnent Act, T9805 ix wRRout any authority and thereby Irving to dispossess and demaligh the Pefitioners Nouse situated in DNs 16-30-52, Assessment Ne TOBSASP OTF, in Sy No 120 Pars U2 of Dogguvenipaien Vilage, SaiNiranian Golany, Paendurthi Mandal, Visakhapainam District and the same 8 without any authorily which is highly Hegel, arbitrary, urguet, harsh, Pervasive, and irrational and somtrary fo law and vidlations of Mringiples of Natural Justice and cortrary Aricles 300-4, 14. and 24 of Canstiiution of india ane consequently Sef aside the above impugned Re.No 286202078 Date eS.8.2022 and further direct the respondents not disnossess and damdish the Petitioner from his house sifuated in DNo 18-30-52, Aggessmant No 4 USS84aSTOly, in.

Sy No 120 Parti 12/2 of Dogguvaninalert Vilage, SaiNiranian Colony, Pendurihi Mandal, Visakhapatnam Oistrich -

LA NOr TOF 2028 a

Patiion under Section 151 GPC praying thet in the circumstances stated in the affidavit Alecl in support of the writ petition, the High Court may be pleased to Suspend the impugned Order and Notice of Srd Respondent in Ro.No 286/202Q/A Date 29.8. 2022 u/s 8 of AP Land Encroachment Act. 1805 and not to demolish anc dispossess the Petitioners house DNo 16-30-82, Assessment No TOSE42 7017, in Sy No 120 Partl/ 1212 of Dogguvaninalem Village, SaiNiranjan Oclony, Pendurihy Mandal, Visakhapainam District, pending dignosal of YP 28809 of 2022, on the Ne of the High Court"

WRIT PETITION NO: 28700 OF 2028 -

Between:

Guile Chinna Rao, Sioa Pedda Bullanna, Age §6 years, R/o. DLNo 17-257 1/4, Assesament Noe 1088481447, SaiNiranian Colony, Dogguvanipalem Vilage, PendurthiMandal, Visakhapatnam District.

. Pettianer AND The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District. . The District Collector, Visakhapainarn District, Visakhapainam.

3. The Tahsiidar, Pendurthi Mandal: Visakhapatnam District. fee ov. Raspandemns .

Petition under Article 228 of the Consilfutien of India praying ihat in the sircurnstances sisted In the affidavit filed therewith, the High GCaurt may be pleased fo issue an appropriate wril, order or direction more parllcularly one in the mature in WRIT of MANDAMUS fo declare the impugned Order and Notice of 3° Respondent in Ro.No 286/2020/A Date 29.98.2022 u/s 8 of AP Land Encroachment Act, 1905 is without ary authority and thereby trying fo dispossass and dernolish the Patifioners house situated in DNol?-25/4, Assessment No 1088481447, an extent of 158Sq yards, SaiNiranjan Colony, in Sy No 120 Parl! 126/ dof Dogguvanipalam Vilage, SaiNiranian Colony, Pendurthi Mandal, Visakhapatnam District and the same is without any authoniy which is highly ilegal, arbitrary, unjust harsh, pervasive, and irrational and contrary to law and violations of Principias of Natural Justice and contrary Articles 300-4, 14, & 21 of Constitution of india and sansequenily Set aside the shove Impugned Ac.No 286/2020/A Date 28.8.2022 and further direct the respondents not digpossess and demolish the Fefifioner from his house situated In DNot?-35/14, Assessment No 1086481447, an extent of 188Sq yards, SaiNiranian Colony, in Sy No 120 Parl 126' of Dogguvanipalerns

Vilage, SaiNiranian Colony, PendurthiMandal Visakhapatnam Distict:

iA NOL TOF 2022> ~

Petition under Section 151 CPC praying that in the circumelanoss stated in the affidavit fled in support of the writ petition, the High Gouri may be pleased fe Suspend the imougned Order an Notice of 3° Reepandent in Re No S88/0e0/4 Date 29.89.2028 u/s 6 of AP Land Encroachment Act, 1905 and not io demolish and dispossess the Petitioners house DNol?-25/1/4, Assesament No 1066481447, an.

extent of 746Sq.yanis, SaiNirsnian Colony, in Sy No 120 Pary ts6/dof Dogguvaripaiem Vilage SaiNvanian Col ony. Pendunthi Mandal, Visakhapatnam Distiel, pending disposal of VF 28700 of 2028. an the file of the High Court.

WRIT PETITION NO: 28704 OF 2022 -

Rehween:

Gagi Srinivasa Rao, So Surya Rao, Agate years, R/o 18-Sd/54, Assassment VOSadIr Ss], SeiNiranian Cofony, Deagguvenipsiem Village, Fendurthi Mandal, Visakhapatnam District.

7 . Petitioners AND

4. The State of Andhra Prades sh, Rep. by te Principal Secretary, Revenue Depariment, Secretarial Ruldings, Velaganudl, Ameravathi, Guntur District.

2. The District Collector, \ Visakhapainamn Distric icf, Visakhapatnam.

3. The Taneidar, Pendurthi Mandal, Visakhapatnam District.

_ Respondents.

Petition under Article 236 of the Conetitut lan of indie praying that in fhe circumstances Stated in the afiidavil Hed therewith, the High Court may be pleased fo Issue an approoriale writ, order or direction more particwarly one in the nature in WRIT of MANDAMUS to deciare the impugned Order and Notice of Srd Reanondent im RoNo Z86/0c0/4 Date 29.8 8082 u/s § of AP Land Encroachment Act, 1S048 is without any authority and thereby frying fo dispossesas and demolish the Patitioners house situated in 16-3044, Assessment No TOS4 372 1, an extant of 908q. ya SaiNivanian Colony, im Sy No 720 Parlf Tadit of Doaguvani palem Vilage, 8 Ni Fania' Colony, Pendurthi Mandal, Visakhanainam [Nstriet and fhe sarne is without ut any authority which is highly legal, arbitrary, unjust, harsh, pervasive, and irrational and contrary to law and violations of Princip! es of Natural Justice and contrary Aricies 200-A, 14, 8627 of Constiution of india arc consequently Set aside the above impugned RoNo ZaaeoeO/A Date S9.8.2022 and fucther direct the respondents not dispassess and demolish the Petitioner fram his house shuatad in

36. see Assessment No 180437291, an extent of 1581/2 Sq. yards, Sai Niranian Goony, in Sy No 120 Par Heat of Dog gguvanipgiem Vilage, Sel Niranjan Colony, Pendurthi Mandal, Visakhape finan District o

IA NO: 1 OF 2028 @ -

Feidion under Section 157 CPO praying that In the circurnstances stated in ine affidavit Hed in support of the writ natition, the High Court may he pleased to suspend the impugned Order and Notice of 3° Respondent in RaNo 26GRO20/A Date 29.8. 2022 uss 6 of AP Land Encroachment Act, 1905 and not to demolish and dispossess fhe Petitioners house 16-S0/S4, Assessment No 10884387231, an extent of 805q.yards, Sai Niranfan Colony, in Sy. No 120 Par! 124¢ of Dogguvani pala Vilage, SaiNiranian Co alony, Pandisthi Mandal, Visakhapainam District, pending

dispasal of WP 28701 of 2022, on the file af the High Court. .

WRIT PETITION NO: 28708 OF 2028 --

Bahveen:

Atchutin' Yellamanda Mallikarjuna Ras, Slo Krishna Murthy, Age 82 years, Rio DNot8-30/53, Assessment No TORS437018, SaiNianian Calony, Dogguvanipaien Vilage, Pendurth iMandal, Visakhapsinam istrict,

ce Si zg

Pettioner

ANS {. The State of Andhra Pradesh, Res. by ts Principal Secretary, Revenue Department, Secretariat Buildings, Vilagapudi, Amaravathi, Gurtur Distric The District Collector, Visakhapainam District, Vis sakhapainam, The Tansiidar, Pendurthi Mandal, Visakhapatnam District.

ise ND

- MeSpoanNndeanis |

Petition under Article 228 of the Constitution of india praying fhat in the croumstances stated in the afidayi fled therawith, the High Court may be pleased fo issue an appropriate wrif, order or direction more padicularly one in the nature in WRIT of MANDAMUS fo destare the Impugned Order and Notice of 3° Respondent in Re.No 260/2020/4 Date 29.8. 2022 u/s 6 of AP Land Encroachment Act, 1805 is withoul any authorniy and thereby irying to dispassass and darriolish fhe Petitioners house aluated im DNoié. 30/83, Assesment No fO86437018, an extent of *SSq.yards, SaiNianjan Colony, im Sy No 80 Parf iz) 2of DogguvanipalemVilage, SaiNianj an Colony, PendurthiMandal, Visakhapainam Lisirict and the sare is without any authority which is highly egal, arbitrary, unjus{ harsh, pervasive, and frational and contrary to law and violations of Principias of Natural Justice and contrary Articles 300-4, 14 & 21 of Constitution of india and consequently Sef aside the above impugned Re.No 206/20207A Date 28.8. 2022 and further diract the respondents not dispossass and demolish the Petitioner from his house sSituaied in D.Nold-30/838, Assessment Na 1088437016, an extent of 76 So.yards, SeiNiranian Colony, in Sy No 120 Pari 121/2 of Dogguvani 'ipaiem Village, SaiNiranjan Cofony, Pancdurihi Mandal, Vis sakhapainamn District .

Petition under Sention 181 ceo. praying {hat in the chnumeiances sat ed the affidavl fled in support of the wri petfion, the High Court may be pleased to Suspend the impugned Order and Notice of 3rd Respondent in Re. No S6G/20R0/A Date 20.8 2022 u/s 6 of AP Land Enorcac ment Aet, 1905 and not te dernolish and dispossess the Petitioners house ONoi6-d0/83, Assessment No TORG43/016, an axient of *OSq.yards, SaiNiranian Colony, in Sy No i206 Perf dave of Dogguvanipaiem Vilage, SaiNiranjan Colony, Pendurth Mandal, Visakhapatnam Dratrict, pending disposal of WP 2870e of S022, on the fle of the High Court.

WRIT PETITION NO: 28703 OF 2022 Saehveen:

SmiTumarada Satyavani, Wo T. Sreeramarnurthy, Age 40 years, Rio DONO 16-30-47, Assesament No 1O86427826, Samrenen Colony, Degguvanipaiam Village, Pe ndurthiMdandal, Visakhapatnam Cistrict Petitioner AND {. The State of Andhra Pradesh, Rep. by fis Principal Secretary, Revenue Department, Secretariat Buildings, Velagapudi, Amaravathi, Guniur District. &. The District Collector, Visakhanainam District, Visakhanainam.

3. The Tahsidar, Pendurthi Mandal, Visakhapatnam Disidat.

RESPandenis ~--

Petition under Artioia 226 a | ihe Constitution of india praying that in the circumstances stated in the affidawt filed therewith, the High Geart me ay be pleased fo Issue an appropriate writ, order ar 'direction rors partioularly one in the nature | ny

WRIT of MANDAMUS to declare the impugned Order and Notice of 3° Respondent in Ro.No 286/2020/4 Date < $9.8.2022 ufs € of AP Land Encroachrant Act, 1906 is without any guthorily and thereby trying fo dispessess and dernalish the Petifianers house situated in ONG 16-30-57, an extent of 9502 So yards, Assesament No {O88437828 SaiNiranian Colony, in Sy No 120 Parl (21/2 of Dagguvanipaiem Village, SaiNiranian Colony, PandurihiMandal, Visakhapainam Distict and the same is without any authority which is highly Hlegal, arbitrary, unjusi, harsh, pervasive, anc irrational and contrary fo law and violations of Fanciples of Natural Justice and contrary Articles G00-A, 714 8 24 of Sonsifiution of india and cansequenty Set aside the above Imougned RaNo 266402074 Date 26.68.2022 and further direct the ragpondenis not dispassess and demolish the Felitioner fram his house situated in DANG 16-50-87, an axtent of 180 Sq yards, Asacssment No 1Q50437828, SaiNvanjan Colony, in Sy No 120 Pary 12t/e of Dogguvats paler Vilage, SeiNiranian Catony, PendurnhiMandal, Visakhapatinarn Distriel) -

IA ROc 7 OF 2682--

"Petition under sects fon TAT OFC orayi ing that in the clraumstanoss stated | the affidavit fled i sumport of the writ : pation, ihe High Court may be pease' to Suspend the impugned Ore ier and Nofice of 3° Respondent in Re.No 286/2020/4 Date ZO 8.2022 u/s 8 of AP Land Encroac hment Act, 1805 and sof io demo! ish and dispossess fhe Pettieners house ONO 16-50-57, an extent of 790 So yards. Assessment No 1O88¢37826 SaiNanian Colony, in Sy No 120 Part dave of Dogguvanipaiem Vilage, SaiNiranian Solany, Pendurthi Mandal, Visakhapatnam CHstriel, pending disposal of WP 28703 of 2028, on the He of the High Court,

WRIT PETITION NO: 28784 OF 2022 --

Rehwaen:

Ugging Venkaia Nags Siva Prasad, © wo. Ugging Demudu, Age 42 years, Rio 1-230, Agsesament Na TO8643 TST, SaiNiranian Colony, Dogguvaninalern Village, Pendurthi Mandal, Visakhapatnam Cistrict

oo . Patiionar AND -

The State of Andhra Pradesh, Ren. by i Frincinal Seorstary, Revenue

Daparrient, Secretariat Buildings, Valaganud, Amaravaihi, Guntur District,

Tha District Collector, Visakhapatnarn District, Visakhapatnarn.

The Tahsidar, Pendurihi Mandal, Visakhapainam District

te ha

. Respondents~

Patifion uncer Article 228 of the Consiitution of India craying that in the oircurnetances stated in the alficievit Sled therewith, fhe High Court may be pleased fo issue an appropnate wrk, order ar direction more partiguarly one in ihe mature in WRIT of MANDAMUS to declare the impugned QOrder and Noalice of drd Respondent in Roe No 266/2020%4 Chate 29.8.2028 ws 6 of AP Land Encroachment Ant, 1909 Is waEHOUT any authority and thereby ingng to dispossess and demolish the Petitioners house stuated in ONoTa- 2.30, Assessment Noa TOR6438787, an axtent of ioeSay yards, SaiNiranjan Coloryin Sy No 720 Parl' 1241 of Dagguvarnipaiem

Hage ,SaiNiran| anColony, PendurthiMendal, Visakhapsinam District and the same

me without any authority which Is highly diegal, arbifrary, unjust, harsh, pervasive, and ifational and contrary to law arsed vislafions of Principles of Natural Justice and contrary Articles 300-4, 14 & 21 of Conatifition of India and consequantly Set aside the above impugned Roa.No 266/202e07A Date 28.8. 2022 and further direct the respondents not dispossess and devnolish the Petitioner fromm his house ailuated in ONOTG-2-20, Assessment No 10864358787, an extent of 163 Sq.yards, SaiNiranian Colony, in Sy Ne (20 Parl 424/14 of Degguvanipalem Vilage, SalNiranjan Calony, Pendurthi Mandal, Visakhapatnam Distret .

iA NG: 7 OF 2028 ~

Petition uncer Section 151 CPC. oraying that in the circumstances stated In the afficievit fled In suppart of the wri petition, the High Court may be pleased to Suspend the impugned Crder and Notios of Srd Respondent in Ro.No 266/2020/4 Date 28.8.2022 u/s 8 of AP Land Encornashmant Act, dismossess the 1905 and Peiiioners nof ta demolish and house ONo16-2-30, Assessment No 1086458787, an extent of Ta25q yards, SaiNiranjan Ooleny, in Sy No 120 Parlf tad of Dagguvanipalem Vilage . SaiNiranian Colany, Pendurthi Mandal, Visakhapainam District, pending disposal of WR 28704 of 2022, on the file of the High Court,

WRIT PETITION NO: 287658 OF 2622 Seven: -

Kondri Ramesh Babu, S/o K. VenketaNarnanes, Age 98 years, Ryo DNoté- SOVS7/1, Assessment No 10864397781, Dogguvanigaliem Vilage, Pendurthi Mandal, Visakhapainam District.

»~ Petitioner.

AND

1. The State of Andhra Pradesh, Rep. by tis Princioal Secretary, Reveanus Deparimant, Secretariat Budcings, Velagapudi, Amaravathi, Guniur District. The [istrict Collector, Visakhapatnam District, Visakhapatnam. . Pe Tahsidar, Pendurthi Mandal, Visakhanainam District,

ker BAY

Resporndens..

Patifion under Article 226 of the Constitullon of India praying that in the crourrsianoes stated in the affidavit fled therewith, the High Gourt may be pleased fo issue an appropriate writ, order or direction more particularly one in fhe nature in \WRIT of MANDAMUS to declare the Imougnad Crider and Noting of 3° Respondent in Re. No 286/2020/4 Date 28.8.2022 uss & of AP Land Encroachment Act, 1905 is without any authority and thereby trying fo dispassess and demoliah the Pettioners House situated in DNoiS- 30/37/94, Assessment No TO86437751, In Sy No 120 Part' 7224/1 of Dogguvenipslern Vilage, SaiNiranian Colony, Pendurihi Mandal, Visakhapatnam District and the same is wifheaud any suthorky which is highly leasl, arbilrary, unjust, harsh, pervasive, and irrational and contrary to law and violations of Princioles of Natural Justice and contrary Articles 300-4, 14 & 21 of Constitution of indis and cansequanily Set aside the above impugned Ra No 20G/202Q/A Date 28.8. 2022 and further direct the respondents not dispossegs and demoiisn the Petiinner fram his house situated In DNoet8-do/a7yl, Assessment No 10864a779), in Sy No 120 Partf 24/1 of Dogguvanipaiem Vilage, SalNiranian Colony, Pendurthi Mandal, Visakhapatnam Cystrict-

IANO: 1 OF 20g27 - -

Pattion under Section 727 CRG praying that In the cirourietances stated ff the affidavit fled in support of the writ petitian, jhe High Court may be please to Suspend the impugned Order and Notine of 3° Respondent "iin Re No Z86/2020/4 Date 29.8. 2022 u/s 6 of AP Land Encroachment Act, S08 and nat to dernalish and digpoasees the Petitioners house DN 1G-20/979, ssesement No TQ864 27764 | Sy No 120 Parlé 121 of Dag sguvani gaiem Vile age, Sai Niraryan Galany, Pendurihi Mandal, Visakhapainam (istrict, pending disposal of WP 28705 af 2022, on the He ofthe High Court.

WRIT PETITION NO: 28758 OF 2022 Sehween:

Nulu Parma, Sfo Mallaswrakac, Age 48 years, Rio OQNoT?-2b/ Vid, Assessment No 1086481244 SaiNiranian Colony, Dogguvanipaian Village

ww .

Pendurthi Mandal, Visakhapatnam District.

en ge %

. Patitionar.

ANE.

4. The State of Andhra Pradesh, Rep. by if Principal Secretary, Revenues Deparment, Secretariat Sullclings, Velagapudi, Amarayathi, Guntur District. The Cxstrict Collector, V'eaknaparnen PNetricl, Visakhapainam.

3. The Taherdar, Pandurthi Me andal, Visakhapatnam District

-Respandenin ~~

Petition under Article 286 of the Constitution of India praying that in the droumstances stated in the affidavit fled thereunth, the High Caut may be pleased to igsue an appropriate writ, orcier or direction more particularly ane in the nature in WRIT of MANDAMUS to decare the impugned Crder and Notice of 3° Responda: nt in Ro.No 28G/2000¥A Date 39.8. 2082 us GS of AP Land Enornachmant Act, 1905 is without any authority and thereby trying fo dispossess and demdlish the Pattoners house situated in DNaly- BSH, Assessment No T086481a44. an axtent of {Odeq yards, SaiNiranian Colony, in Sy No W120 Parl) 12a/4 of Douguvaninaiam Village SaiNiranian Galony, Pandurth! Mandal, Visakhapatnam District and the sams gs without any authority which is highly legal, arblrary, u ust, harsh, . par valve, and trational and contrary to law and viciations of Pri ineipl les of Natural Justice and eutrary Ariicies 3Q0-A, 14 & 27 of of Constitution of india and consequenily Sei aside the above impugned Ro.No 26812 OSO)A Date 29.68.6022 anc furiher direct fhe respondents not dispossess and demolish the Pefilicner frorn his house situated in DNs T?-35/1/8/4, Assessment Noa 1086481244. an extent of 10459 yards, Saitiranian Colony, in Sy No 720 Parl 1286/4 of Dogguvaripalem Village, SaiNiranian Colony, Pendurthi Mandal, Visakhapatnam Districh ~

IA NG: 1 OF 2028 ~ Petition under Section 454 € CPC pray ng that in ihe circumstances stated }

fe affiiavit fled i: suppart of the wri petition, the High Court may be picased to Suspend the impugned Order and Notice of 3 Respondent in Re No 206/202 0/8 Cate 28.98.2028 u's 6 of AB Land Encroachrnent Act, 1905 and net ta demaish and dispossess the Peliioners house DNoly-20/ Tah, Assessment No TO86487244, an

extent of 7O4Sq.yarnis, SaiNiranjan Coleny, in Sy No 120 Parl! 1284 of Dogguveniogiem Vilage, SaiNianian Catony, Pendurihi Mandal, Visakhapatnam Oiatrict, pending disposal of WP 28708 of 2022, an the fle of the High Court

WRIT PETITION NO: 28707 OF 2022

Sehweer:

ReharaVvamnsi Mohan, Sfo Rama Arishna Rao, Age 35 years, Rife ONoT?-

esiers, Assesarient No 1086481248, SaiNiranjan Colony, Dogquvanipaign Vilage, PendurthiMandal, Visakhapatnam Oistrict .

. Pethioner

AND

The State of Andhra Pradesh, Bes. by tis Principal Secretary, REVENUe Depariment, Secretariat Buildings, Velagapudl, Amaravaihi, Guntur District The District Collector, Visakhanginam District, Visakhapatnam. The Tahsifdar, Pendurthi Mandal, Visakhapainam District

Respondents

Detition under Anicie 228 of the Constitufion of India praying that in the circumstances stated In the affidavit fled therawith, ihe High Court may be pleased fo Issue an appropriate writ, arder or direction more particularly one in the nature 9 WRIT of MANDAMUS io declare the Impugned Order and Nollce of Grd Respandant m Ro. No 268/020/4 Date 26.8.2022 u/s 8 of AP Land Encroachment Act, 1805 is without any authority and thereby trying fo dispossess and demolish the Felitioners house situated in DNot?-25/2/, Assessment No TO86487248, an extant of 104Sq yards, SaiNiranjan Colony, In Sy. No 120 Part 1264 of Dogguvanipalem Village, SaiNiranian Colony, Pendurthi Mandal, Visakhapatnam Oistriot and the same is without any authority which is highly dlegal, arbitrary, unjust, harsh, nervasive, and irrational and contrary to law and violations of Principles of Natural fustice and contrary Articles Q00-A, 14 & 24 of Consfifutien of India and sensequently Set aside the above impugned Re. No SBH/2020/4 Date 28.8. 2022 and further direct the respondents not dispossess and demolish the Patitionar fram his house situated in DNoly7-85/4/ 2/3, Assesament No 1086487248, an axtent af 104Sq.yards, SaiNiranjan Colony, in Sy No 120 Pary/ {28/4 of Dogguvaripalan Village, SaiNiranjan Colony, Pendurihi Mandal, Vieakhapainam District:

IANO: 1 OF 2022

Satition under Section 151 GPC praying that in the circurnstances stated in ihe affidavit Med in support of the writ patition, the High Court may be pleased to Suspend the impugned Order and Nofice of Srd Respondent in Re. No 266/202Q/A Nate 29.8.2002 ws 8 of AP Land Enercachmant Act, 1905 and nat te dernolish and dispoasess the Petitioners house DNOT?-24/ 1/8 7 3, Assawsment No 1086451248, an extent of 1O4Sq.yards, SalNiranjan. Colony, in Sy No 120 Party 12/4 of Douguvanipalem Village, SaiNiranjan Ostlony, Pendurthi Mandal, Visaknepainam CNstrict, pending disposal of WP 28707 of 2022, on the file of the High Gourt.

WRIT PETITION NO: 28708 OF 2022 Seiween:

Sm. Melapu Lakshmi, Wie Venu Gopala Rao, Age $2 years, Rio DNOD 15-30- 34-2-4, Assasement No 1086481076, SaiNranjan Colony, Dogquvanipalen Vilage, PendurihiMandal, Visakhapatnam Distict.

-- . Pettioner AND

1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue Department, Secretarial Buildings, Velagapucli, Amaravath], Guntur Disinies. The District Collector, Visakhapatnam Districl, Visakhapatnam.

The Tahsiidar, Pencdurthi Mandal, Visakhapatnam Distict,

oF Bo

Respondents

'Patiion under Article 226 of the Constitution of India praying thet in the circumstances slated in the alfidavil Med therewith, the High Court may be pleased to is8ue an appropriate wrt, arder ar direction more parfinularly one in the nature in WRIT of MANDAMUS to declare the impugned Order and Noties of 3rd Respondent in Ro.No 26h/2020/A Date 29.9. 2022 u/s 8 of AP Land Encroachment Aci, 1908 is without any authority and thereby trying to dispossess and demolish the Petitioners house situated in DNO 16-50. 34.2.4, Asseasrmant No TOB6481078, an extent of IGSSq yards, SaiNiranian Colony, in Sy No 120 Par 124/2 of Dogguvanipaian Vilage, SaiNianian Colony, Pendurthi Mandal, Visakhanainam District and the same is without any aidhorty which is highly dlegal, arbitrary, wunuel, harsh, perveeive, and irational and contrary to law and violalans of Principles of Natural dustce and contrary Anicles 200-A, 14 & 21 of Constitution of india and cansequently Sel aside the above imougned Re. No 286/8020/A Date 29.8. 9092 and further diract the respondents not disnosseas and damolish the Petifnner fram his house situated in DNO 16-30-34-2-1, Asseasment No TOS8&4S91078. an extent of ieSq.yards, SaiNiranjan Colony, in Sy No 120 Part' 12/2 of Gogoguvanipalem Vilage, SaiNiranjan Calany, Pendurthi Mandal, Visakhapainam District,

IANO LT OF 2022

Patition under Section 151 CPC praying that in the circuristances stated in the affidavit Hed in support of the writ petition, fhe High Court may be pleased to Suspend the impugned Order and Notice of 3rd Respondent in Re No 28626304 Dale 29.68.2022 u/s 6 of AP Land Enoreachment Act, 1905 and ant to demolish and dispossass the Petitioners house DNO 16-30-4-2-1, Assesarnent No 1088481078, an exient of 1O2Sq yards, SaiNiranian Colony, in Sy No 186 Pars 1212 of Dogguvanipalem Vilage, SaiNiranjan Colony, Pendurthi Mandal, Visakhapainam District, pending disposal of WR 28768 of 2022. on the file of the High Court

WRIT PETITION NO: 28708 OF 2022 Behveen:

R. Srinivas Rao Fatrudu, S'o Ramarnohan Rao, Age 52 years, Rio ONO 18.2- 20/8, Assessment No 1TOOO686119. SaiNiranian Caolany, Dogguvanipalem Vilage, Pendurthi Mandal, Visakhapatnam District

. Petitioner

AND

The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenus Dapartnent Secretariat Sulldings, Velagapud!, Amaravathi, Guntur Ciistrict The District Collector, Visakhapatnam Distriet, Visakhapatnam, The Tahsider, Pendurthi Mandal, Visakhapatnam District

Ca fod

. Respondents

Petition under Aricle 226 of the Constitution of india praying that in the Srcumstanoes stated in the affidavit fled therewith, the High Court May be pleased to issue an appropriate writ, order or direction mare particularly one in the nature in

WRIT of MANDAMUS to declare the: impugned Order and Notice af 3° Respondent in Ro.No 286/020/A Date 29.8.2029 u/s 6 of AP Land Encroachment Act, 1905 is without any authority and thereby trying te disnossess and demolish the Fetiticners house situaled in ONO 15-2-30/8, Assesament No 1000686511916-30-87, an extent of 1382 Se.yards, SaiNiranjan Colony, ia Sy No 120 Parti ig4/1 of Dogguvanipalen Vilage, SaiNiranian Colony, Pendurthi Mandal, Visakhanainam District and the same is without any authority which is highly illegal, arbitrary, untust, harsh, pervasive, and irrational anc confrary to law and violations of Principles of Natural Justice and contrary Articles SU0-A, 14 & 24 of Constitution of inche and conseguently Set aside the above impugned Re. No 266/2020/A Dale 26.8 2022 and jurther direct the respondents not Uspossess and demolish the Petitioner from his house situsted in DONO 16-2-30/8. Assessment No TOOUGSS 1 1918-30-57, an extent of 13802 Sq yards, SaiNiranian Sdiony, a Sy No 920 Par' 7244 of ogguvanipalen Vilage, SaiNiranjan Golony, Pendurthi Mandal, Visakhapatnam Districh =

IANO: 1 OF 2022 ~ -

Patiion under Section 151 CPC praying that in the circumstances stated in the affidavit Med in support of the writ petition, the High Court may he pleased fo Suspend the impugned Order and Nofios of 3rd Respondent in ReaNo 266/2080/4 Date 28.68.2022 ws 6 of AP Land Encroachment Act, 1908 and not to demolish and gisnoassess the Petitioners house ONO 48-2-20/8, Assaggmant No 100086811916- 20-57, an extent of 1281/2 Sq yards, SaiNiranjan Colony, in Sy No 120 Party (24/1 of Gagguvanipaiem Village, SaiNiranjan Colony, Pendurthi Mandal, Visakhapatnam Distriat, pending dispasal of WP 25709 of 2022, on the He of the High Court. ~

WRIT PETITION NO: 28710 OF 2692

Botween: :

Sir. Choppara Chinnammayi, Wo Ratnam, Age 82 years, Rio DNo1a-3g/S4, Assesament No 108647014, SaiNiranjan Colony, Dogguvanipalam Vilage, Pendurthi Mandal, Visakhapatnam District

. Patitioner-

AND

1. The State of Andhra Pradesh, Rex. by ifs Princinel Secretary, Revenue

Depariment, Secretarial Buildings, Velagapudi, Amaravath!, Guntur District.

The District Collector, Visakhapatnam District, Visakhapatnam.

The Tahsildar, Pendurthi Mandal, Visakhapainam District

» [email protected] ..

Patiton under Article 226 of the Consiitution of india praying that in the circumstances slated In the affidavit fled therewith, the High Court may be pisased to isSUe an appropriate writ, order or direction more particularly one in the nature in WRIT of MANDAMUS fo declare the impugned Grider and Notice of Srd Respondent in Ro.No 286/2020/4 Date 29.8.2022 u/s 6 of AP Land Encroachment Act, 1905 is without any authority and thereby trying fo dispossesas and dernoalish the Petitioners house siluated inDNold-30/S4, Assessment No (1088457014, an extent of TQ0Sq.yards, SaiNiranjan Colony, in Sy No 120 Partf 1241/2 of Dogguvanipalem Vilage. SaiNiran} an Colony, Fendurthi Mandal, Visakhapatnam District and the sams is without any authority which is highly ilegal, arbitrary, unjust, harsh, pervasive, and irrational and corirary to law and violations of Principles of Natural ..

Justicn md contrary Articles 202-4, 74 .& 237 of Constiion of india and consequently Set aside the above impugned Re. No 266/208 0/4 Date 28.8. 2028 and further direct the respondents not dispossess and darmolish the Petiioner fram his Rouse siuated in DWolG-a0/S4, Assessment No TORS437O14, an extent of 190g. yards, SaiNiranjan Colony, in Sy Ne 120 Parf t2t/e of Dogguvanipaiern Vilage, SaiNiranian Colony, Pancurthi Mandal, Visakhapatnam District

i& NOv 1 OF 2026 ~ .

Petition niet Section TS) OFC praying that in the circumstanose stated in the affidavit Hed in s Suppo crt of fhe writ pati Of, ihe High Gourt may be pleased ta Suspend the impugned Order and Notice of 3° Respondent in Re No Bd6/202 0/4 Date £9.8.2022 ufs O of AP Land Enoroachmant Act, 1905 and not tin demalish and

dispossess the Felfioners house DNolg-30/E4, Assesarnent No 1086437014, an.

extent of 250Sq.yards, SaiNiranian Colony, in Sy. No 180 Pary 124 of Dogguvaniogiem Vilage, Sailtranian "Colony, Pendurihi Mandal, Visakhapatnam Cistricl, pending disposal of WP 28770 of 2022, on the file of the High Gaut

WRIT PETITION NQ: 28734 OF 2002 Satweern:

Smit Pernmetsa Arunaxumai, Dio 'Late Ranga Raju, Age 49 years, Ryo ONe

47. SVO2, Assessment No TO86dS8538 | Doaguvaninalem Vilage, Pendurthi Mandal Visakhanainam Disiric sh

AND

1. The State of Andhra Pradesh. Rep. by ts Princioal Secre efary, Revenue Depariment, Secretariat Sulidings, Velagapudl, pmaravath Guntur Oistrict. The District Coffectar, Vi isakhapatnia mn District, Visakhapatnam. The Tahsildar, Pendurthi Mandal, \4 akhapatnern CHatrict

Respondents

Petition under Article 225 of the Canstitution of India praying that in the ciroumstances slated in the aff davit fi lad therewith, the High Court may be pleased is issue an apprapnate wil order or direction more particularly one in h the nature in WRIT of MANDAMUS fo declare the imougne d Order and Noting of 3! " Rascondent in Re.No 266/2020/A Dake 29.8. 2022 us 6 of AP Land Encroachment Act, 1608 is

without any authority and ihereby irying to dispassess and demolish the Petitioners AQUSe sHuated in ONa TSAR Assensn arn No TQ88480628. in Sy Na 120 Party WeO/4 of Dogguvanipalem Vilage, Sal Niranjan Colony, Pendurthi Mandal, Visakhapatnam Districtand the same is without any authority which is highly y Hegal, apirary, unjust, harsh, pervasive, and National and contrary to law and violations of Princisies of Natural Justice and contrary Articles 300-4, 14, 8824 of Constitution af india and consequently Sef aside the above impugned RaNo 368/2000/A Date SO.8.2022 and further direct the respondents Hol disposseas and demniish the Pettioner from his house situated in ONo 17-24/9/2, Assesament No 1086498 $38, in ey No 720 Parry 128M of Bogguvant ipake? Vilage, Sai Niranjan Colony, Pendurthi Mandal, Visakhapainam District >

IA NO: TOF 2022 > we Petition under Sectian 187 CPO praying that in the clroumnstances siated in

. Patitioner....

ihe affidavil fied in support of the writ petition, the High Court may De pleased fo |

Suspend the impugned Order and Notice of 3° Respondent in Re. No 286/2020/A Dale

Neate U9. 8.0002 us 6 of AP Land Encroachment Act, 1905 and nat fo deanolish and dissossess the Petitieners house ONo 17-24/5/2, Assessment Ne TGORS8485828, in Sy

No 120 Parl (26/4 of Dogguvanipalem Village, Sai Niranjan Colony, Pendurthr Visakhapatnam District, pending disposal of WP 28771 of 2082, on the file of the High Court.

WRIT PETITION NO: 28712 OF 2022 ~ Setween:

Chatla Venkata Padmavathi, W/o Srinivas, Age 53 years, R/o BNO 4 G-2-20N9, Assessment No iG0G0Q685808, SaiNiranjan Colony, Dogguvanipaiem Village, Pendurthi Mandal, Visakhapatnam District.

. Petitioner...

AND

The State of Andhra Pradesh, Rep. by iis Principal Secretary, Revenue Depariment, Secretariat Buildings, Velagapudl, Amaravathi, Guntur District The DHetriel Collector, Visakhapatnam District, Visakhapainam. The Tahsildar, Pandurthi Mandal, Visakhapatnam Oistict.

espondanis.--

Refition under Anicls 226 of the Constitution of India praying that in the circumstances stated in the affidavit fled therewith, the High Court may be pisased in issue an appropriate wrt, arder or direction more particularly one in the nature in WRIT of MANDAMUS to declare the impugned Order and Notice of 3° Respondent wy ReNo 268020/A Date 29.68.2022 u'e 6 of AP Land Encroachment Act, 1805 is without any authority and thereby trying to dispossess and dernolish the Petitioners house stuated in DNO 16-2-20/8, Assessment No 1 GOOCGNUHRSSCS, an extent of 138 472 Sayards, SaiNiranjan Colony, in Sy No Tet Par (24/4 of Dogguvanipalerr Vilage, SaiNiranjanColony, PandurthiMandal, Visakhapatnam District ar the same ig without any authority which is highly (egal, arbitrary, unjust, harsh, pervasive, aru irrational and contrary to law are viclationa of Principles of Natural Justice anc contrary Articlas 300-A, 14 & 21 of "onsiiution of india and cansaquently Set aside the above impugned ReNo 268/20207A Date 39.8.2022 and further direct the respondents not dignossess and demolish the Petifioner fram his house situsied in DNO 16-2-20/9, Assessment No TOQO008SS608, an extent of 1581/2 Sqyards, SaiNiranian Colony, in Sy Ne 20. Bart Fea of Dagquvanipaiam Vilage, SaiNiranjan Colony, Pendurthi Mandal, Yisakhapainam Districh ..

IANO: 1 OF 2082 ~

wee

Dattion under Section 151 CPC praying that In the circumstances stated jn the affidavit fled in sunport of the writ pelition, the High Saust may be plpasedt ip Suspend the impugned Order and Nolice of 2rd Raspandent in Re.No 2OQ/R0E0/A Date 20.9.2022 u/e B of AP Land Encroachment Act, 1905 and not fo demalish and dispassess the Petitioners houses ONO. (8-2-20/9, Assesemant No TUQ000585005, an extent of 1481/2 Sqyards, SaiNiranjan Colony, in Sy No 120 Par 3124/4 of Douguvanipalam Vilage, SaiNiranjan Colony, Pendurthi Mandal, Visakhapainam District, pending disposal of WP 28742 of 2023, an the file of the High Court.

WRIT PETITION NO: 28713 OF 2023 --

Rehwaesn:

{, Dadi Venkata Tiree DNate-30/e1, Ag Dogguyanipalemn Vil

@ Lakehinn, Wie Surya Raita Krishna, Age 48 ye sare, Rig

essrient "No 406 OORE2 282, saiNiranjan Colony,

=, Pandurthi Mandel, }, Vigakhanainam District,

2. Dadi Surya Rarna Ki nehna, Age S2-years, Ria DNot6- 40/21, Assessment No TOOHOES L882, SaiNranian Coleny, Dogguvanipalem Vilage, Pendurthi Mandal, Visakhapatnam Dietriot

oo PRETO ..

AND }. The State of Andhra Pradesh, Rep. by fs Prinmminal secretary, Revenue Department, Seorstariat Rulldin gs, Velagapudl Amaravathi, Guntur Dietrich S. The Oistrict Collector, Visakhapatnam iietniot, Visakhapatnam, a. Phe Tahsicar, Pendurthi Mandal, Visakhapatnam District,

» Respondents ~

Petition under Article 238 of the Consiltution of Indie praying that in the creumstan noes slated in the affidavit Mec therew: th, the High Court may be pleasad ray be pleased fo issue an appropriate writ, order or direction more parioula: iy one in nthe nature in WRIT of MANDAMUS tp declare the impugned Order ard Notice o S° Respondent in RaNo S60/202A Date SOR 2002 us A of AP Land Engroschment Act, 1905 is without any authority and thereby trying fo dispossess and darolish the Petitioners house situsied in DNot&. 30/04, Assessment No FOOOUIESLSSS2:; can extent af 158 Sq yards, SaiNirat nian Colony, in Sy No 120 Part W244 of Oogguvanipalien Vilage, Sai Nea am Colony, PendurfhiMlancal, Visakhapatnam District and me § Same is without any authority which is highly il eae arbitrary, unjust, harsh, pervasive, and irratic on al and conrary to Jaw and vinlatio Princigies of Naturallustins and "contrary A oles SOG-A, 14 & 24 of Constituti on oF

india and consequently Sef aside the abxve impugned RoaNeo SSA/2NGOAA Date

208.2022 and further direct the respondents not dispossess and demolish the Petitioner from his house situated in ONets. 30/21, Assessment No 1G000888682. an extent of 184.71 Sq. yards, SaiNiranjan Colony, in Sy No 180 Par! 184 of

Dogguvaningien Vilage, Self Disirich

ranian Colony, PsndurthiMandal, Visakhapainam

IA NO. 1 OF 2022 ~ -

Petition under Section 157 CPC praying that in ne circurisiances sisted in ihe affidavii Hed In support of the petition, the fgh Gourt may be > ple eased to Suspend the impugned © Order and Natios of ard Respondent in Ro. No S66/o0eas Date 29.8.2022 u'e 6 of AP Lane! Encroachment Act, (908 and nat to de molish and disposagss the Patitionere house ONo ts. BONS4, Assessment Ne woNCRs28E2 - "an extent of 194.171Sq yards, SaiNiranian Colony, in Sy No 20 Partf ta4i4 of Dogguvanipalem Vilage, SaiNiranian Colony, PendurihiMa ral, Visakhapatn inam

; . y District, pending dispasal of WP 28773 of 3 2028, om the file of the High Court

WRIT PETITION NO: 28726 OF 2023 |

Between:

Madem Ashok, Sfo Late Krishna Murthy, Age 56 years, RYo ONo16-30/38, Assesament No 1088438916, SaiNiranjan Golony, Dogguvanipalem Vilage, PendurthiMandal, Visakhapatnam District.

oo Patitioner AND

The State Of Andhra Pradesh, Rep. by iis Principal Secretary, Revenue

Dapariment, Secretariat Buildings, Velagapud!, Amaravathi, Guntur District,

The District Collector, Visakhapatnarn Districl, Visakhapatnam.

The Tahsildar, Pendurthi Mandal, Visakhapatnam District.

oo feo

» ReSPonTa|ns

Petition under Article 226 of the Constitution of india praying that in the cycumstances stated in the affidavit fled therewith, the High Court may be pleased to Issue an appropriate writ, order or direction more particularly one in the nature in WRIT of MANDAMUS to declare the imougned Creer and Notice of 3rd Respondent in Ro. No 286/2020/4 Date 29.8.2022 ufs 8 of AP Land Encroachment Act, 1905 js without any authority and thereby trying fo dispossess and darmolish the Pediianers house situated in DNotS-30/48, Assessrnent No 1086436916, an extent of 136 sq.yarde, SaiNiranjan Colony, in Sy No 120 Pari! (24/2 of Dogguvanipaiem Village, SaiNiranj an Cofony, Pencdurthi Mandal, Visakhapatnam District and the same is without any authority which is highly legal, arbitrary, unjust, harsh, pervasive, and irrational and contrary to Jaw and violations of Princinias of Natural Justice and contrary Ariicies 300-4, 14 & 21 of Constitution of India and consequently Set aside the above impugned Reo.No2e6/edad/A Date 29.8.2022 and further direct the respondents not dispossese and demolish the Petitioner from his house situated in DNo18-30/38, Assessrnent No 1086436916, an extent of 129 Sq yards, SaiNian{ an

. Galony, in Sy No 120 Parl 1212 of Dogguvanipalem Vilage, SaiNiran] an Colony, PandurthiMandal, Visakhapatnam District.

IA NO: 1 OF 2022

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit Med in support of the writ petition, the High Court may be pleased to Suspend the lmpugned Order and Noting of rd Respondent in Ro.No 286/2020/4 Date 29.8.2022 us $ of AP Land Encroachment Act, 1905 and not fo demolish and dispossess the Petitioners house DNoi6-30/88, Assessment No 1O864368S18, an exient of J29Sq.yards, SaiNiranjan. Colony, in Sy No 180 Parti i212 of Rogguvanipalem Vilage, SalNiranjan Colony, Pendurthi Mandal, Visakhapatnam Distiol, pending disposal of WP 28720 of 2022, on the file of the High Court.

These peiiions coming on for hearing, upon perusing the Petitions and the alidaviis Hed in Suppart thereof ancl upon hearing the arguments of Sri S Srinivasa Rao, Advocate for the Patitioners(in all petitions} and of GP for Revenue for the Respondents(in all petitions), the Court made the following:

ORDER: .

"These Writ Pelificns are fled questianing the notice of Disiriet Collector,

Visakhapatnam District In ReNo. ZOG/2020A dated 29.08.2022 under Section § of AP Land Encroachment ALi305.

Yhe samfention of the learned counsel for the petificner{s} is that the -- petitioners in thase Writ Petitions are bonafida purchasers, they have constructed noises In the subject properties and residing therein,

fo suppert his contention he has taced the house tax receiois and electrichy bills along with the Writ Petitions. He further conlended that now the respondents with an intention to evict the pettioneris} have inftlated proceedings under Land Enernachment Act,1908 ffor short 'the Act') and issued nations under Section F of the Act te the pativianer{s},

On perusal of the impugned natices, Hols clear that no reasens are mentionad in the impugned noticas except directing the petitionar(a} to avict the subject houses. The lagrned counsel for fhe petivioner(s} further submitted that as per the ratio decided by this Court in Government of Andhra Pradesh Ve. Fhurmmala Krishna Rao anc another, is salagorically held that sunnmiarily proceedings can be inilatad only an the occupation of the Property which is sot in dispute, But, when the Ge of the Property is in diapute, such dispute must be adjudicated anly by sioratariy proceedings but not by the civil Court,

Lasenad Government Pleader appearing for the respondents hes aubmittec that the impugned orders are passed under Section 8 of the Act and against the said orders, the petitioner(s) have separate remedy under Sectian 10 of the Arf, Bul, without availing the stalutory remedy, the patitioner(s} have approached this Gourt by filing the presant Writ Petitions which are not maintainable,

Considering the submissicns of thea lsarned counsel for the pelvoner(s} and in view of the chservetions mace by the Apex Court In the above judgment, there shall be an interim suspension of the impugned orders and noticas of thie Yahaidar, Pendurthi Manda, Visakhapatnam District in Re Nn.gbQi203a dated 29.08.2022 under Section 8 of the Ast, sanding further orders,

For fing counter, post after four) weeks,"

Sd/- M. RAMESH BABU DEPUTY REGISTRAR HTRUE COPY! ee

SECTION OFFICER

To,

1. The Principal Secretary, Revenue Deparment, State af Anchra Pradesh, - Séenretanat Buildings, Velagapud!, Armaravathi, Guntur District

2 The District Collector, Visakhapatnam District, Visakhapatnam,

3%, The Tahsiidar, Pandurth! Mandal, Visabhapatnarn District. (1 te 3 by RRAD) 4 Gne OC to Sri. S Srinivasa Rao, Advacate [OPUC) we

5 Two CGs to GP for Revenus, High Court of Andhra Pradesh. (QUT)

8. Gne spare copy.

HIGH COURT

DRS

DATED OTR 2022

ORDER

POST AFTER FOUR (4) WEEKS

WE Now. 28687, 28676, 28079, 28698, 28699, 28700, 28704, 28702, SRT3, eur od, aO7OS, 28708, 20707, 2708, 28709, 28710, ZBI14, 2812, FOTIS anc 28720 of F427

INTERIM DIRECTION