Andhra Pradesh High Court - Amravati
Bille Nagappa vs The State Of Ap on 18 August, 2025
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APHC010084802019
IN THE HIGH COURT OF ANDHRA
PRADESH
[3329]
AT AMARAVATI
(Special Original Jurisdiction)
MONDAY,THE EIGHTEENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 3783/2019
Between:
1. BILLE NAGAPPA, S/O B.PEDDANNA, AGED ABOUT 62
YEARS, RIO. ALAMOORU VILLAGE, ANANTAPURAMU
RURAL MANDAL, ANANTAPURAMU-515004,
ANANTAPURAMU DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REP BY ITS PRINCIPAL
SECRETARY DEPARTMENT OF PANCHAYAT RAJ AND
RURAL DEVELOPMENT SECRETARIAT COMPLEX,
VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANANTAPURAMU
DISTRICT, ANANTAPURAMU.
3. THE TAHSILDAR, ANANTAPURAMU MANDAL
ANANTAPURAMU, ANANTAPURAMU DISTRICT.
4. THE GRAM PANCHAYAT, ALAMOORU VILLAGE,
ANANTAPURAMU MANDAL, ANANTAPURAMU
DISTRICT.
5. THE ALAMOORU GRAM PANCHAYAT, ALAMOORU
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VILLAGE, ANANTAPURAMU MANDAL,
ANANTAPURAMU DISTRICT. REP.BY ITS PANCHAYAT
SECRETARY.
...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 pass an order or direction or any
other proceedings one in nature of Writ of Mandamus declaring
the action of the 4th and 5th respondents in digging the bore
well and fixing electric motor to the said bore well in the
petitioner's land in plot No.18 in Sy.No. 191 and 203 of Alamooru
Village of Anantapuramu Mandal, Anantapuramu District as
illegal, arbitrary without jurisdiction and in violation of the
petitioner's rights guaranteed under Article 14, 21 and 300(A) of
the Constitution of India besides violation of the principles of the
natural justice and consequently direct the respondents to
remove the bore well from the petitioner's above mentioned land
and pass
Counsel for the Petitioner:
1. HARISH KUMAR RASINENI
Counsel for the Respondent(S):
1. GP FOR REVENUE (AP)
2. GP FOR PANCHAYAT RAJ RURAL DEV (AP)
3. V VINOD K REDDY (SC FOR ZP MPDO GP)
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THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 3783 of 2019
This Court made the following
ORDER:
There was no representation for the petitioner on 12.08.2025. Even today though the matter is posted under the caption "for dismissal", there is no representation for the petitioner.
2. On the other hand learned Standing Counsel for respondent Nos.4 and 5 categorically stated that the respondents are neither interfering with nor digging any bore well on the petitioner's land in Plot No.18, in Sy.Nos.191 and 203 of Alamooru Village, Ananthapuram Mandal, Ananthapuram District, as alleged by the petitioner in the writ petition.
3. In view of the submission of learned Standing Counsel as above, no further orders are necessary and hence, the writ petition becomes infructuous.
4. Accordingly, the Writ Petition is dismissed as infructuous.
Consequently, Miscellaneous Petitions, if any, pending in the writ petition shall stand closed.
_____________________________________ VENKATESWARLU NIMMAGADDA,J 18.08.2025 KRK 4 THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA 69 WRIT PETITION NO:3783/2019 18.08.2025 krk