Andhra Pradesh High Court - Amravati
Shaik Najimunnissa vs The State Of Andhra Pradesh on 15 October, 2025
Author: B Krishna Mohan
Bench: B Krishna Mohan
HBKM, J
W.P.No.11246 of 2024
Dated: 15.10.2025
APHC010226002024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3233]
(Special Original Jurisdiction)
WEDNESDAY, THE FIFTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
WRIT PETITION NO: 11246/2024
Between:
1. SHAIK NAJIMUNNISSA, W/O. BASHA, AGED 49 YEARS, OCC
HOUSEWIFE, R/O.D.NO.34-1-1-4/2, COURT CENTRE, OPP
DISTRICT LIBRARY, ONGOLETOWN, PRAKASAM DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, MUNICIPAL ADMINISTRATION AND URBAN
DEVELOPMENT DEPARTMENT, SECRETARIAT BUILDINGS,
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
2. THE COMMISSIONER AND DIRECTOR OF MUNICIPAL
ADMINISTRATION, PRIME HILL CREST, 4TH FLOOR, NEAR DGP
OFFICE, BESIDE ULTRATECH READY-MIX PLANT, VADDESWARAM
VILLAGE, MANGALAGIRI, ANDHRA PRADESH.
3. THE ONGOLE MUNICIPAL CORPORATION, REP. BY ITS
COMMISSIONER, ONGOLE, PRAKASAM DISTRICT.
4. THE ONGOLE MUNICIPAL CORPORATION, REP. BY ITS TOWN
PLANNING OFFICER, ONGOLE, PRAKASAM DISTRICT.
5. THE DISTRICT COLLECTOR, PRAKASAM DISTRICT AT ONGOLE.
6. THE TAHSILDAR, ONGOLE, PRAKASAM DISTRICT
...RESPONDENT(S):
HBKM, J
W.P.No.11246 of 2024
Dated: 15.10.2025
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 pleased to issue a writ, order or direction more particularly one in
the nature of Writ of Mandamus, declaring the action of the respondents in
not providing the Tap Connection to water, plan for construction of house and
to assess tax for house to the petitioners premises, bearing Plot No.3 in
Sy.No.116 of Ongole Village (now it is Ongole Municipal Corporation), Ongole
Mandal, Prakasam District pursuant to the application dated 01.04.2024 as
illegal, arbitrary and discrepancy and consequently direct the respondents to
provide Tap Connection to water, plan for construction of house and to
assess tax for house to the petitioners premises, bearing Plot No.3 in
Sy.No.116 of Ongole Village (now it is Ongole Municipal Corporation), Ongole
Mandal, Prakasam District pursuant to the application dated 01.04.2024 and
pass,
IA NO: 1 OF 2024
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
pleased to direct the respondents to provide Tap Connection to water, plan
for construction of house and to assess tax for house to the petitioner's
premises, bearing Plot No.3 in Sy.No.116 of Ongole Village (now it is Ongole
Municipal Corporation), Ongole Mandal, Prakasam District pursuant to the
application dated 01.04.2024, pending disposal of the writ petition and pass
IA NO: 1 OF 2025
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
May be please to implead the Petitioner/Proposed Respondent No.7 as
Respondent No.7, in W.P.No.11246 of 2024, and pass
Counsel for the Petitioner:
1. PAMARTHY RATHNAKAR
Counsel for the Respondent(S):
1. GP FOR REVENUE (AP)
2. A S C BOSE (SC FOR MUNICIPAL CORPORATIONS AP)
3. GP MUNCIPAL ADMN AND URBAN DEV AP
HBKM, J
W.P.No.11246 of 2024
Dated: 15.10.2025
The Court made the following:
ORDER:
The learned counsel for the petitioner submits that no cause survives in this matter for adjudication.
Accordingly, the Writ Petition is dismissed as not pressed. Interim order, if any, deemed to have been vacated. There shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, shall stand closed.
__________________________ JUSTICE B. KRISHNA MOHAN 15.10.2025 CVD