Andhra Pradesh High Court - Amravati
V.Venkateswara Reddy, vs The State Of Andhra Pradesh, on 18 June, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI"
\ SPECIAL ORIGINAL JURISDICTION
TUESDAY, THE EIGHTEENTH DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR <
PRESENT: "
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTING
IANo. 1 OF 2024
iN
WP NO: 12261 OF 2024
Behwean
Vi Venkatesivara Reddy, Sfo. V. Ramachandra Reddy, Residing at Door
No. 13-46/1, R.C Road, Avilaia, Tirupathi District, Andhra Pradesh. 6°
_Petitioner(s)
{Petitioner in WP 1s267 OF 2024 ~
en the fie of High Gout}
AND .
. TRe Siste of Andhra Fradesh, Rep. by fs Principal Secretary,
Department of Revenue, Secretariat Buldings, Velagapudi Vilage
Amaravalhi, ;
x ihe District Catectar, Tirupaihi Distr et, Tirupati ;
3. The Revenue Divisional Officer, Tirupathi Distr ict, Tirupati.
4. The Tahsidhar, Tirupathi Urban Mandal, Tirupathi -"_
5. Vilage Revenue Officer, Mangalam Vilage, Tirupathi Urban Mandal
Ay
Tirugain) District.
_ Respondent(s}
Respondents indo.)
Counsel for the Petitioner -VMR LEGAL -
Counsel for the Respondents : GP FOR REVENUE
Peition under Section 181. of CPC is Hed praying that in the
circumstances stated in the affidayi fled In suppart of the petiion, ihe Hign
Court may be pleased fo direct the respondents not fo interfere with the
joyment of the petitioner over the lands upto an
8
oe
te
23
the
ty
=
oo
peaceful possession
extent of 400 Sq. yards ~ Plot NoS i 1 Sy Na.di1A2 in Mangalam Village
Accounts, Tirupath! Urban Mandal, Renigunta Sub-District, Trupath! District,
Pending disposal of WP No. 12281 of 2084, on the fle of the High Court
The court while directing issue of nofice fo the Respondents herein to
shaw cause as fo why this agnticafion should not be complied with, made the
following order(The receipt of this order wil be deemed in be the receipt of
natice in the case).
ORDER:
"This application is fled to direct the respondents not fo
interfere with the petitioner's peaceful possession and enjoyment of the
properly admeasuring 400 square yards, Plof No.8 In Sy.No.giAd of
Mangalam Village Accounts, Tirupath! Urban Mandal, Renigunfia Sub-
District, Tirupath! District.
The grevance of petitioner in the writ petiion is that ressandent
Nos.4 & 5 are Inferfering with the petitioner's possassion of the property
admeasuring 400 square yards, Plot No.§ In Sy.No.d1/142 of Mangalam
Vilage Accounts, Tirupathi Urban Mandal, Renigunta Sub-(Nstrict,
Tirupathi District, without following due process.
Learned counsel for the petitioner would submit that petitioner
purchased the praperty under a registered sale deed dated O1.10.2008
vide Documant No. OTE6/I2008. He also would submit that petitioner's
vendor filed sult in O.S.No.18¢ of 2044 against the District Collector and
the Tahsildar on the file of the Principal Junior Civil Judge, Tirupati
seeking perpetual injunction. The said suit was decreed on 19.04.2017. -
He also would submit that the said Judgment and decree became final.
in view of facts and circumstances of the cass, the respandent
Nos.4 & 5 shall not interfere with the petitioner's peaceful possession
and enjoyment of the property admeasuring 400 square yards, Plot No
in Sy.No3i/lAd of Mangalam Vilage Accounts, Tirupathi Urban Mandal,
Renigunia Sub-District, Tirupathi District, without folowing dus process
of law.
This Court aiso makes it clear that the pefitioner, without getting proper
nermission shall not make any construction in the sublect land."
Siv- ALPRABHAKARA RAG
ASSISTANT REGISTRAR
HTRUE COPY/! SECTION OFFICER
Fol
To,
1. The Principal Sectélary, Deparinent of Revenue, Slate of Andhra
Pradesh, Secretariat Buildings, Velagapud] Vilage Amaravathi.
2. The District Collector, Tirupath! District, Tirupathi
3. The Revenue Divisional Officer, Tirupathi District, Tirupathi.
The Tahsiidhar, Trupathi Urban Mandal, Tirupathi.
op
Vilage Revenue Officer, Mangalam Village, Trrupathy Urban Mandal
Tirupathi District. (Addresses 1 fo 5 By RPAD)
6. One CC fo SRL VMR LEGAL Advocate [OPUC]
fo Two CCs ta GP FOR REVENUE igh Gourt OF Andhra Pradesh.
OUT]
8. Ore spare copy
er
HIGH COURT
aRSJ
DATED MSe/2ds¢
ORDER
IA NO. OF 2024
iN
DIRECTION
