Andhra Pradesh High Court - Amravati
Chinthalaputi Venkateswarulu, vs The State Of Andhra Pradesh on 11 January, 2024
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH: AT AMAR AVA'
(Special Original Jurisdiction)
THURSDAY, THE ELEVENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 944 OF 2004
Behween:
Chinthalaputi Venkateswarulu, S/o Tirupathayya, Aged about
Nagar, Chandra Shekar buram, Frakasam, Andhra Mradesh 52
4092 5808 $42
2? years, Rahmath
Sit2 Achar number-
Petitioner
AND .
1. The State of Andhra Pradesh, rep. by its Principle Secretary, Revenue
Department, 4th Stock, Ground Floor, Room No- 135, AP Seerstariat Oc,
Velagapudi, Amaravath! Guntur Cust, Andhra Pradesh,
The District Collector, Prakasam District, Andhra Pradesh.
The Joint Collector, Prakasam District, Andhrg Pradesh.
The Revenue Divisions! Officer, Konadaboinapalll, Prakasam District, Andhra
Pradesh, .
5. The Tahsiidar of Chandrashekara Mandal, Prakasgm District, Andhra
Pradesh.
Babs
Respondanix
WHEREAS the Petitioner above Aamed through his Advocate
SRLREGULAGADDA VENKATESH oresented this Petition under Articole 2236 of the
Constitution of india braying that In the circumsfances stated int the affidavit Sled
therewith, the High Court may De pleased to issue a Writ Order or direction
particularly, one in the nature of writ of Mandamus declaring the action of respondent
authorities in changing the web land entries over the sublect land situated jn subject
land situated in Survey NoZ67/4 an extant Ac.17 400 at Regulachilaka Vilage,
Chandrashekaragurarn Mandal, Prakasam District, Andhra Pradesh withaut following
the procedure contemplated under Sec 5C1). 5 3) raw Rule § and to Form-VHl of
THE ANDHRA PRADESH RIGHTS IN LAND AND PATTADAR PASS BOORS ACT,
IS? T (ACT NO. 26 af 1877) as well ae violative of judgment of Honiole High Court of
Andhra Pradesh in Chinnam FPandurangam Vs Mandai Revenue Offlcer, 2007
LAWSHINAP) 393. Kalturi Venkateswarhi vsThe Tahsidar as Hegel, arbifrary and
violation of princinies of natural justice and viokstion of Ar 14,19,21 and 300-4 of the
Indien Constitution and consequenty direct the respondents to remove the said
subject land from red marked entries fist duly considering the case of the patitiongr,
AND WHEREAS the High Court upon perusing the pettion and
affidavit fled herein and upon hearing g the a arguments 0 of Sri. Reguiagadas Venkatesh
Advocate for the Petitioner, directs _ isque of notice to the Respondents herein to
ghaw cause as to why ihis WRIT | PETITION should mot be adm ited.
You vir
4. The Principal Secretary, Revenue Depart ment, State of Andhra Pradesh,
4th Block, Ground Floar, Roam No~ 158, AP Secretanal OVfice,
Velagapudi, Amaravathi, Guntur Dist, Andhra Pradesh.
The Cistrict Collector, Prakasarn District, Andiwa Pradesh,
The Joint Collector, Prakasamn District, Andhra Pradesh.
The Revenue Divisional OR icer, onadabainapall, Prakasam District,
Andhra Pradesh.
8 The Tahsidar of Chandrashekara
Pradesh.
Mandal, Frakagam D) strict, Andhra
are be and | vereby d directed fo show cause either appearing in person OF through an
Acivoeate, as to why in the ciroums tances set out in the patition and the affidavit Hes
therewith (copy anciosad) this WRIT PETITION should not be admitted on ar before
98.02.2034 on which date the case siands pasted for heard.
iA NO: 1 OF 2084
Padition under Gection 157 CPC is Hed pra ying that in the cirourmstances
stated in the affidavit Aled in Sur port of the writ petition, the High Court may be
te
mlaased ta direct the responce nek fo remove name of fhe palitioner in re
revenue records in respect of su 'bie et fand of the paltioner hy duly considering ih
ease of the pefifioner by following the due process © af iw which is canfemo jated
under Sec S(1), 5 G) nw Rule 5 & 18 Somevill of THE ANDHRA PRADES
RIGHTS IN LAND ANO PATTAOAR PASS SOOKS ACT, 1971 (ACT NO. 2s 5 of
§ a Re am
4971), judgment of Hon'ble High Court: adesh in Chinnam Panduran ga
Ve Mandal Revenue Cfficer, 2007 Lawsuit LAP) 203, Kall Venkateswarlu ve The
Tahsildar, pending disposal af WP No. O14 of 2024, on the Tle of the High Court.
THE COURT MADE THE FOLLOWING ORDER:
Notice before acimission.
Learnead Gavernmant Pisader for Revenus takes notice far Ri to RS.
Post on 08.02.2024 for counters.
TH then, an order of Status Quo obtgining as on today shall be
maintained with regard to mulation.
pe.
je
Ta,
me wo hs
go
The Prncipal Secretary, Revenue Depariment, Slate of Andhra Pradesh, 4th
Block, Ground Floor, Roam No- 136, AP Secretariat Office, Velagapuch,
Amaravathi, Guntur Dist, Andhra Pradesh,
The District Galtlector, Prakasarn Dh strc t, Andhra Pracesh,
The Joint Callectar, Prakasarn Cystrict, t Andhva Pradesh.
The Revenue Divisional Officer, Konadaboinapall, Prakasam District, Ancora
Pradesh.
Tre Tahsidar of Chandrashekara Mandal, Prakasam District, Andhra
Pradesh. (1 TO5 by RPAD- along wit th a capy of peldian and atidavi)
One COG to SRE REGULAGADDA VENKATESH Advacate [OPUCI
Two Os ip GP FOR REVENUE, High Court of Andhra Pradesh. POUT)
One spare copy
HIGH COURT
RO
DATED?1 1/04/2024
NOTE: POST ON O8.02 2034
NOTICE BEFORE ADMISSION
WP.No.O44 of 2024
STATUS QUO
