Andhra Pradesh High Court - Amravati
Chunduru Srinu Babu vs State Of Andhra Pradesh on 15 July, 2025
APHC010491392024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3329]
(Special Original Jurisdiction)
TUESDAY,THE FIFTEENTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 25390/2024
Between:
1. CHUNDURU SRINU BABU, S/O.RAMA KRISHNA, AGED ABOUT 39
YEARS, CULTIVATION R/O.BANGARU GUDEM VILLAGE
TACLEPALLIGUDEM MANDAL WEST GODAVARL DISTRICT.
2. BURLA VENKATESWARA RAO, S/O. GANGAIAH, AGED ABOUT 50
YEARS. CULTIVATION R/O.BANGARU GUDEM VILLAGE
TADEPALLIGUDEM MANDAL WEST GODAVARI DISTRICT.
...PETITIONER(S)
AND
1. STATE OF ANDHRA PRADESH, REP. BY PRINCIPLE SECRETARY
PANCHAYAT RAJ AND RURAL DEPARTMENT SECRETARIAT
BUILDINGS NELAPADU, AMARAVATHI.
2. THE DISTRICT COLLECTOR, WEST GODAVARI
DISTRICT,BHIMAVARAM.
3. THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISION
TADEPALLIGUDEM, WEST GODAVARI
4. THE TAHSILDAR, TADEPALLIGUDEM MANDAL WEST GODAVARI
DISTRICT. DISTRICT.
5. BANGARUGUDEM GRAM PANCHAYAT, REP. BY ITS EXECUTIVE
OFFICER, BANGARUGUDEM VILLAGE, TADEPALLIGUDEM
MANDAL, WEST GODAVARI DISTRICT.
6. THE SUBREGISTRAR, ANANTHAPALLI VILLAGE,
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TADEPALLIGUDEM MANDAL, WEST GODAVARI DISTRICT.
7. THE MANDAL DEVELOPMENT OFFICER, TADEPALLIGUDEM
MANDAL, WEST GODAVARI DISTRICT.
8. THE DIRECTOR, COUNTRY AND TOWN PLANNING
RAJAHMAHENDRAVARAM.
9. SAMAYAVANTHULA VENKATA RAJA RATNAM, S/O. GOPALA
KRISHNA, MALE, AGED ABOUT 45 YEARS, OCC.MEDICAL SHOP
R/O.BANGARU GUDEM VILLAGE, TADEPALLIGUDEM MANDAL,
WEST GODAVARI DISTRICT.
10. MATTA SATYANARAYANA, S/O.RATTYYA, MALE, AGED ABOUT
55 YEARS, R/O.BHUPAL NAGAR, NEAR BUS STAND SIDE OF
G.V. MALL, TADEPALLIGUDEM, WEST GODAVARI 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 topleased to issue a writ, order or a direction, more particularly one in
the nature of Writ of Mandamus, declaring the action of the official
respondents in not taking any action against the un-official respondents for
formation of unapproved layout in an extent of Ac. 1.26 cents in R.S.No.345-1
of (Veerampalem Revenue), Bangarugudem Village, Tadepalligudem Mandal
without following rules and regulations and without obtaining permission from
the concerned departments, without leaving 10percent common site, without
formation of the roads, without construction of the drains, without providing
drinking water and electricity facility and without providing other amenities as
per the layout rules, as illegal, irregular, arbitrary and violation of the
provisions of the Andhra Pradesh Gram Panchayat Land Development (Lay
Out and Building) Rules and also offends Articles 14, 21 and 300-A of the
Constitution of India and consequently, take appropriate departmental
disciplinary action against the official respondents for allowing the unofficial
respondents to formation of the unapproved layout in the village without
following mandatory procedure 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 official Respondents to take appropriate action against
the unofficial respondents for formation of unapproved layout and also
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execution of the sale deeds relating to the divided plots in an extent of Ac. 1-
26 cents in R.S.No.345-1 of Veerampalem Revenue,Bangarugudem Village,
Tadepalligudem Mandal, West Godavari District pending disposal of the main
writ petitionn and pass
Counsel for the Petitioner(S):
1. MANGENA SREE RAMA RAO
Counsel for the Respondent(S):
1. GP FOR PANCHAYAT RAJ RURAL DEV
2. Yarraguntla.Koteswara Rao,Standing Counsel For Zilla Praja
Parishads,Mandal Praja Parishads and Gra
3. GP FOR REGISTRATION AND STAMPS
The Court made the following:
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THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 25390/2024
ORDER:
1. Sri M.Lalith Kumar, learned counsel representing the learned counsel for the petitioners seeks permission of this Court to withdraw the Writ Petition.
2. Permission as sought for is accorded.
3. Accordingly, the Writ Petition is dismissed as withdrawn. No costs.
As a sequel, miscellaneous petitions, if any, pending shall stand closed.
________________________________ VENKATESWARLU NIMMAGADDA, J 15.07.2025 TPS 5 06 HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA WRIT PETITION NO: 25390/2024 15.07.2025 TPS