Siriki Simhachalam vs The State Of Andhra Pradesh
2023 Latest Caselaw 5729 AP

Andhra Pradesh High Court - Amravati

Siriki Simhachalam vs The State Of Andhra Pradesh on 30 November, 2023

                 HIGH COURT OF ANDHRA PRADESH

                  Writ Petition No.30999 of 2023
                        PROCEEDING SHEET

Sl.    Date                          ORDER                            OFFICE
No.                                                                    NOTE

01. 30.11.2023    RC, J
                        Notice before admission.

                        Learned    Government         Pleader   for
                  Revenue    takes    notice     on    behalf   of
                  respondent No.1 to 4.

Learned counsel for the petitioners are permitted to take out personal notice on respondent Nos.5 to 9 through Registered Post with Acknowledgment Due and file proof of service in the Registry.

Post the matter on 21.12.2023.

In the mean time, for counter, if any by the official respondents.

_______ RC, J

Heard Sri N.Ravi Prasad, learned counsel for the petitioners.

Sri N.Ravi Prasad, learned counsel for the petitioners, in elaboration to what has been stated in the affidavit contended that, contrary to the settled law, the RDO has entertained the appeal filed by the un- official respondents under Section 5(5) of the Andhra Pradesh Rights in Land and Pattadar Passbooks Act, 1971, wherein the said authority has no jurisdiction or authority to entertain the same. In spite of raising the ground of jurisdiction, the authority has passed the impugned orders dated 17.07.2023. If the said order is allowed to continue, it affects the rights of the petitioners, as such, prayed to pass appropriate orders to protect the interest of the petitioners, pending writ petition. The said order is placed on record and has drawn the attention of this Court to the same. In support of his contentions, he relied upon the Judgment passed by the composite High Court in the case of Ratnamma v. Revenue Divisional Officer, Dharmavaram, reported in 2015 (6) ALD 609 (DB).

Perused the material available on record.

Taking the submissions of learned counsel for the petitioners into consideration, this Court is inclined to pass the following interim order:

There shall be stay of all further proceedings pursuant to the impugned proceedings dated 17.07.2023, pending further orders.

_______ RC, J TJN