Andhra Pradesh High Court - Amravati
Calvary Temple Foundation vs The State Of Ap on 17 September, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION) A*
WEDNESDAY,THE SEVENTEENTHDAY OF SEPTEMBER o-A
TWO THOUSAND AND TWENTY FIVE - -1
j.
iPRESENT:
HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD
WRIT PETITION NO: 1275 OF 2025
Between:
1. Calvary Temple Foundation, Rep. by its Treasurer Sri. P.L. Enoch, S/o.
P.Lazarus Samuel, aged about 53 years, Occ; God Servant, O/o Sy.
No.77, Hydernagar, Hyderabad, Telangana-49.
2. Sri. P.L. Enoch, S/o P. Lazarus Samuel, aged about 53 years, Occ;
Treasurer, M/s Calvary Temple Foundation, R/o Flat No. 301, Vijayasai
Residence, Hydernagar, Hyderabad, Kukatpally, M.M. District-72.
...Petitioners
AND
1. The State of Andhra Pradesh, Rep., by its Principal Secretary,
Municipal Administration & Urban Development Department, Secretariat
Buildings, Velagapudi, Amaravati, A.P.
2. The Andhra Pradesh Capital Region Development Authority (APCRDA),
Rep. by its Commissioner, Karl Marks Road, Lenin Centre, Arundelpet,
Governerpet, Vijayawada, A.P - 520002.
3. The District Collector, Guntur District, Guntur.
4. M/s. Nandi Enterprises, Rep by its Managing Partner, Chebrolu
Rajendra Prasad, S/o. Hanumaiah, D.No.1-6-1, Main Road,
Sithambalagaruvu, Guntur.
R4 is impleaded as per the Court's order dt.21.03.2025 in IA.02/25 in Writ
/petition and affidavit.
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a Writ Order or directions particularly, one in the nature of
Writ of Mandamus declaring the proceedings MAU61-DPOGNT(UAC)/2/2 020-
GNDP, dt.30.07.2024 passing the confirmation order by the 2nd Respondent
under sec. 115 (1) & 116 (1) R/w Secs. 108,109, 110 of AP Capital Region
Development Authority Act, 2014 as arbitrary, illegal, colourable exercise of
power and in violation of Article 14, 19, 25, 26 & 300 A of the Constitution of
India, apart from the provisions of APCRDA Act and in violation of principles of
natural justice and tp quash or set-aside the same.
lA NO: 1 OF 2025
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the grounds filed in support of the petition, the
High Court may be pleased to stay all further proceedings including
demolition of the existing structures vide order in proceedings MAU61-
DPOGNT(UAC)/2/2020-GNDP,dt 30.07.2024 passed by the 2"^ Respondent,
Pending disposal of WP 1275 of 2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
20.01.2025, 27.01.2025, 28.01.2025, 04.02.2025, 18.02.2025, 21.03.2025,
04.04.2025, 02.05.2025, 25.06.2025, 30.07.2025, 01.09.2025 & 10.09.2025
made herein and upon hearing the arguments of Sri G. Krishna Kireeti, Ld.
Counsel appearing on behalf of Sri A. Rajendra Babu and Sri V.V.Lakshmi
Narayana, Ld. Counsel for the Writ Petitioners, and Sri V.V. Lakshmi
Narayana, learned Counsel for the Writ Petitioner in W.P.No.11570 of 2024,
the Court made the following:
ORDER:
"Heard Sri G. Krishna Kireeti, Ld. Counsel appearing on behalf of Sri A. Rajendra Babu and Sri V.V.Lakshmi Narayana, Ld. Counsel for the Writ Petitioners (in both the matters).
2. Pleadings are completed.
3. List this matter on 23.09.2025 for final hearing. ^
4. Parties are directed to file Synopsis, chronological sequence of events along with Citations before the next date of hearing.
5. Liberty to file Re-joinder in the meantime.
6. Interim Orders granted earlier in both the Writ Petitions shall continue till the next listing."
SD/- K. KASIRAO ACHARI //TRUE COPY// assistan-^^trar SE cfrioN officer To,
1. One CC to Sri. A.Rajendra Babu, Advocate [OPUC]
2. Two CCs to GP for Municipal Admn and Urban Dev, High Court of Andhra Pradesh. [OUT]
3. One CC to M/s. S. Pranathi, Standing Counsel, High Court of Andhra Pradesh. [OPUC]
4. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
5. One CC to Sri.VVLakshmi Narayana, Advocate. [OUT]
6. One CC to Sri K.Samuel, Standing Counsel, High Court of Andhra Pradesh. [OPUC]
7. One CC to Sri KorrapatiSubbaRao, Standing counsel. High Court of Andhra Pradesh. [OPUC]
8. One CC to Ms.S.Pranathi, Ld. Special GP, High Court of Andhra Pradesh. [OPUC]
9. One spare copy KN HIGH COURT GRKP,J DATED: 17/09/2025 LIST THIS MATTER ON 23.09.2025 FOR FINAL HEARING ORDER WP.No.1275 of 2025 INTERIM ORDER EXTENDED ,1