Andhra Pradesh High Court - Amravati
M. Venkatachalam Gupta, vs The State Of Andhra Pradesh on 1 May, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010206282020
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3209]
(Special Original Jurisdiction)
WEDNESDAY
WEDNESDAY, THE FIRST DAY OF MAY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO:13499/2020
Between:
1. M. VENKATACHALAM GUPTA, S/O M.KRISHNAIAH
M.KRISHNAIAH, AGE 52
YEARS, OCC
OCC.AGRICULTURE,
AGRICULTURE, R/O NO.3/160-7A,
NO.3/160
BUDDAYYAPALLI (V), CHINNA CHOWK, KADAPA, YSR
KADAPA DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY PRINCIPAL
SECRETARY TO THE GOVERNMENT, REVENUE (ASSN.I)
DEPARTMENT, A.P. SECRETARIAT BUILDING,
VELAGAPUDI, GUNTUR DIST. A.P.
2. THE DISTRICT COLLECTOR, YSR KADAPA DISTRICT,
KADAPA.
3. THE REVENUE DIVISIONAL OFFICER, RAJAMPET, YSR
KADAPA DISTRICT.
4. THE TAHSILDAR, SIDDAVATAM MANDAL, YSR KADAPA
DISTRICT.
5. THE JOINT SUB--REGISTRAR,
REGISTRAR, SIDDAVATAM, SIDDAVATAM
MANDAL, YSR KADAPA DISTRICT.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased to issue appropriate Writ, Order or
Proceedings more particularly one in the nature of Writ of Mandamus
declaring the action of the Respondents 1 to 4 in including the lands
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to an extent of Ac. 5-00 in Sy.No.38/1A of Peddapalli Village,
Siddavatam Mandal, YSR District in the list of prohibition of
registration appended to G.O.Ms.No.200, Revenue (Assn-I)
Department, dt.05.05.2016 as illegal, arbitrary, against the judgment
made in W.P. No.26078 of 2013 filed by the Petitioner and against
the Judgment reported in Srikalahasti Vs. K.Guravaiah, 2009 (2) ALD
250 (DB) and nothing but highly irresponsible and dereliction of duties
and further direct the Respondents 1 to 4 to delete the lands to an
extent of Ac.5.00 in Sy. No.38/1A of Peddapalli Village, Siddavatam
Mandal, YSR District from the list of prohibition of registration
appended to G.O.Ms. No.200 Revenue (Assn.I) Department
dt.05.05.2016 and pass such other order or orders as this Hon'ble
Court may deem fit and proper in the interest of justice.
IA NO: 1 OF 2020
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the petition, the
High Court may be pleased to direct the 5th Respondent to receive
the sale deed and register the same in respect of the land s in Sy.
No.38/1A of Peddapalli Village, Siddavatam Mandal, YSR District,
pending disposal of the Writ Petition and pass such other order or
orders as this Hon'ble Court may deem fit and proper in the interest of
justice.
Counsel for the Petitioner:
1. A BHASKARA CHARY
Counsel for the Respondents:
1. GP FOR REVENUE
The Court made the following ORDER:
Heard the learned counsel for the petitioner. Also heard the
learned Assistant Government Pleader for Revenue.
2. At the time of considering the matter, the learned counsel for
the petitioner submits that as the order dated 24.8.2020 passed in the
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writ petition has not been implemented, the petitioner filed
C.C.No.672 of 2021 and the same was closed, in view of the
implementation of the said order.
3. In the light of the above stated position, nothing survives for
adjudication and the writ petition is, accordingly, closed. No order as
to costs. Miscellaneous petitions pending, if any, shall stand closed.
_____________________
NINALA JAYASURYA, J
May 01, 2024.
vasu
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//TRUE COPY//
To,
1. THE STATE OF ANDHRA PRADESH, REP. BY PRINCIPAL
SECRETARY TO THE GOVERNMENT, REVENUE (ASSN.I)
DEPARTMENT, A.P. SECRETARIAT BUILDING,
VELAGAPUDI, GUNTUR DIST. A.P.
2. THE DISTRICT COLLECTOR, YSR KADAPA DISTRICT,
KADAPA.
3. THE REVENUE DIVISIONAL OFFICER, RAJAMPET, YSR
KADAPA DISTRICT.
4. THE TAHSILDAR, SIDDAVATAM MANDAL, YSR KADAPA
DISTRICT.
5. THE JOINT SUBREGISTRAR, SIDDAVATAM, SIDDAVATAM
MANDAL, YSR KADAPA DISTRICT.
6. Two CD Copies
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HIGH COURT
NJSJ
DATED:01/05/2024
ORDER
