Andhra Pradesh High Court - Amravati
Unknown vs Oom 'Ee 3G on 12 March, 2026
IN THE HGH COURT OF ANDHRA PRADESH AT AMARAVA
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE TWE
JV THOUSAND AND TYVE
WRIGSO 7/2028,
WP/S8a9 2/2025,
WPI8SS 1/2028,
WPYSTOS/2028,
WP/Sd 16/2025,
WPISTT 4/2025,
WR 8026/2024,
WRIT TO) 1/2024,
WPI OT 45/2024,
WPINOTS3/2024,
WPIT97 98/2024,
WIT 9881/2084,
PYS DAY OF MARCH,
NTY SIX
> PRESENT:
HONOURABLE SRI JUSTICE 8B RRISHNA MOHAN
WRIGS09/2025
WPrYSS36/2025,
WPAQ285/2085,
WP/S7 04/2025,
WP/ST 74/2028,
WP/I9SS9 1/2025,
WRIT 6982/2024,
WPI fO23/20384,
WRITS 7446/2024,
WRITS? 88/2024,
WP/TS80 1/2024,
WPT 9980/2024,
WP NG: 6807 OF 2028:
Between:
*%
ty es ley £ iweation
the provisions of indian
painam-
Krew
Aged 4)
Marncartey z : " ree MY eyes pete ie Foy boy oy
Qepariment of Revenue, Secretariat, Valagap
Oy strict shy
2. fhe Distric
is. Hayagreeva Farms and Dey
& sspe Ge
5 years, S/o.
f" bw
Sintec
re
Sevlector of Vis
alopers, .
WR/SZ5S/2028,
WPB337/2028,
WP/OsO 2/2028,
Wr/STO05/2028,
WPIST1 2/2025,
WPT S629 / 2025,
WP/4 7 O08/2024,
WPM? TSU 2028,
WP SF Su 2024,
WPS? S6/2024,
WeITO8 Fa 2024,
WPI 9958/2024,
arinership Act, 1932, Having ifs Offic
WP/SS0/2028,
WP/B238/2088,
WP 8406/2025,
WPIOTOR/2028,
WIS TT 3/2028,
WPRiT47 86/2028,
WPT POOO/ 2024,
WR i197 44/2024,
WRITS? Sai2024,
WPITO FS? 2024,
WPIT987 8/2024,
WET 9960/2024
oukshelra - East Poin{, East Point Colony,
or Muneswara Reo,
AND
of Andhra Pradesh,
uch, Arrayavadll
Petitioner
cipal Secretary,
oN Sy cos
Aig
sakhapainam, Visakhapainam. ,
"gear.
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antes,
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the Petitioner in schedule property acdmeasuring an extant of Ac. 12.81 cents
The Petition coming on for hearing, upon perusing the Petition and the
affidavit fed in support thereof and the order of the Han © Court order dated
and upon hearing the arguments of S nay Kumar Karaparthi, Advocate for
WP No. 6808 of 2028
Baeiween:
my
Ainampudi Nageswara Rao, Slo Ayyanna, Aged about
HNO. 7 1408, Koyavarioaiem, Enamadaia, Guntur-Ses019
Petitioner
AND
4. The State of Andhra Pradesh, Rep. by its PriSeoy, Depariment of
Revenue, Secretariat, Velagapudl, Amaravat!, Guntur District.
The District Collector of Visakhapatnam, Visakhapainam.
"id
The Tahsidar, Visakhapatnam Rural, Visakhapainam
fe.
Flat.No.502, 4° Floor, Sukshetra - East Point, East Point ¢ oiony,
Respondents
Petition uraier Article 228 of the Constitutian of India praying that in the
circumstances sigted in the affidavit fled therewith, the High Court may be
meased fo issue an appropriate Writ or order or direction more particularly in
the nature of Writ of Mandamus declaring the action of the Respondents more
~
By
particularly the action of 2° Respondent herein in Issuing proceedings vide
NoNo sOS7/200G0/E2, Dt 10.03.2025 (Served upon the Petitioner on
-
TPO22025) by which the Respondents are seeking to resume the land
IA NO: TOF 2028
WRET PES
Flat No.so08, 4° Floor, Sukshetta - East Point, East Point Calony,
5. The Greater Vishakhapatnar Municipal Cornoration, Vishakhapainam,
os
Rep by ds Commissior
"Respondents
'and
; the circumstances stated in the affidavil Hed therewith, the High Court may
be pleased to issue an appropriate Writ or order or dinsction more particularly
in the nature of Writ of Mandamus declaring the action of the Respondents
THOS parent the action of 2°° ' Respo ndeni hersin in issuing procesdings
TEQS. 2025 by which the Respondents are seeking to resume the land
wispakhapainan Rural Mandal, Vishakhapainam District, rnore particularly the
and in Flot No.4 admneasuring S88 Sq. yas as being Hlegal, arbitrary, unfust,
wilhoul jurisdiction, violative of Principles of Natural Justice, violative of the
and violative of Articles 14, 24 and 3004 of the Constitution of india and
Consequenily, set aside the proceedings vide oroceedings vide
RON QO37/260G/E2, DL10.03. 2025 issued by the Respondent No.2:
IA. NO: TOF 2028:
Melition under Section 1517 CPC is filed praying that In the
ciroiamatanices stated | the affidavit fled im support of the writ petion. the
High Court may be pleased fo suspend the operation of proceedings \
Ro. No. 2037 /200G/ES, dii0.03.2025 issued by 2 Respondent, more
narinuary fo ar extent of the land in Plot Not ad measuring S85 Squyds,
pending disposal of WP.NG 8256 of 2025, an the file of the High Court
onder
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WRIT PETITION NO
Sehwreoen
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whey
ma
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ro
:
of Ye
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Fa
without jurisdiction, yvidalnve: of Principles of Natural Justice, vidlative of ihe
2073, and vidlative of Articles 14. 27 arch QQ0A of the Constiution of india anc
monsequeniy, set aside {the proceedings vide proceedings vide
7
Ro No G00 /200G/E2, DL 10.03.2025 issued by the Respondent No.2
(A NG: 1 OF 2028:
Fetfion under Section 751 CRC ts fed praying {that in the
qimumsiances stated in the affidavit fied in sumport of the writ petition, the
High Court mey be pleased to suspend the operation of proceedings vide
RON SOS7/2006/E2, DL1O.08.2025 issued by 2°" Respondent, more
w3
particularly in an extent of the land in Plot No.34 admeasuring 1S87
~~
mending disposal of WP No €S09 of 2025, on the He o of the High Gourt.
The petition coming an for hearing, upan gerusing the Petition and the
oh.
afiidavil Hed in suppart thereof and the order of the High Court order detec
08.04.2025, 20.12.2025, 27.01.2026, 17.02 2026 & 03.08.2028 made herein
amd upon hearing the arguments of Srl Kaleou Yashwarnth, Advocate for the
¢
Pellioner and GF for Revenue for the Respondent Nos.i to 3 and Sri
aA 3. ow
WRIT PETITION NO- 8339 OF 2035
Setween:
od
Korada Rukmini Devi, W/o Late Korada Sankara Rao, Aged about 85 years,
Rio H.No.6-54/1, Ralaveedhi, Vermulavalasa, Anandapuram Mandal,
. Patiioner
AND
Sty
ree
Revenue, Secretariat, Vel agapud:, Amaravat, Guntur District,
é. The Uisticl Collector, of Visakhapatnam, Visakhapatnam.
3. The Tahsicar, Visakhapatnam Rural, Visakhapatnam
babe
bees
eat
oe
oa
be.
uw
ot
t2
'geen
Les
raf
ae
SIS
pS
VT OF 2028:
:
x
yee TNT. me AR Mee ¢ 28 QT oF Fata eG: VPI re sey}
O8 D4 2086. zu. 2.205. 2 £.O4 20% 28, P.O 2SNS6 & GSS 2085 made hersin
AS. Rose, Standing Gounsel for the Respondent NoS:
WRIT PETITION NO: 8336 OF 2025
Between
eoupugant Naa ohanamaye Rao, S/o E.Gopalam, Aged about 60 years,
No lat No 202, Lalitha Manar, Near Tycoon Hotel, Balali Nagar,
Visakhapaina
. Petitioner
AND
'. The State of Andhra Pradesh, Rep. by fis Pri.Secy, Denartment of
The Tahsildar, Visakhapatnam Rural Visakhapainam
§. Mis. Hayagreeva Farms and ODevelopers, BoorNo.6-30-204,
Flat.No.502, 4° Floor, Sukshetra - East Point, East Paint Colary,
Visakhapainam- S30017. Rep by iis Managing Pariner
&. The Greater + hala Municipal Gorporation, Vishakhapainam,
ep by is Commissioner.
. Respondents
Petition under Article 226 of the Constitution of India is fled praying the
in the clrourmstances stated In the affidavit fled therewith, the High Court may
be pleased fo iasue an appropriate Writ or order or direction more partinularly
=
in the nature of Writ of Mandamus declaring the action of the Respondents
more particularly the action of 2°° Respondent herein in issuing procesdings
Vishakhapainam District, more particularly the land in Plot No.4 one
S30 Sa.yds as being sogel ardiary, unjusi, without jurisdiction, viohative of
oy ht fae ove. cd bow " ,
'et as oe ed rst ae es £3
. rs edged ae beet ce
' a3 CS nae, wD Teen ogee LP
ane ve te oe £% eed nner
4 , seers
a dewe , .
fove eG es Fe . oG aad
a o CS We Meek 1 7 r
wo oy we os % OG ison t3..
bere bed Ch ae 24 non x
aaa ted gee od care a
Yee. pats "£4 Ls ed «
£45 eqeed pad ° fad fred ger
bf oy 4. er haat Ienee
nn GS ft of -
ttede veoh ran a £667 "TAs,
ca ih i OY a ed .
ree a fy eO™ oe
3 cP, "ne os ts t2
Sod ve Cat . ; seed
" Ly
edeee hae heer
ss saree we ots wey Hoo
we ' Mea O35
~ ry 8 B
ee SA tie seer a rs
oes ' £r"" deve " sawn
ww % ny et os O me
sues nA, oe wp tee 10%
a any ae wo od
wt ae] pee Ea te
fete. oy eae Pao re Tot
yen St hud veg babe 3 ay
3 fogs ery oad "F var ted
697 fs teow bent on od we ry
yee a as rut boobe. 4bA re Saad
aolene, * 4 Md o 2 ae om
2 ' ond C4 fe
on boo 6 ref) ode hd é
'eee oy OS -- pe ay
£"% " ot as uy he it bdo ed
et yon wher ode 4 Sone
Lt Sree ge a 4 Ke
'
Bi
~
3s
AND
ie
j epee Je. . fedee, a
epeee t - fens A Sos poet
"rok es " UE ong 1 ioe y oe a
; £54 anal Lae rrr, 4
we i ge a wy BG
" . Cp te rn ae we ED
wecee Lome , ie toe te on ee iw 7
tft sept Ly wees a siege, ¢ 4 ria
a yn seh hpoah 4 tbe as Oy iad bse
ioe oe gr " Sree wv m, Son OS
wn 13 a nT Cs ey OS fon
- coger en be oe Sena ne? 5) Bay aed
oA See Cy od * Fa Sone =
an aes AD en z Sc as a Nod oo oe
Saad pee eee voed
% wm tM nn nn a Sf
ca i js oa mo ae in 3
senee its ay . ON ie ve 'af yueees weer rhe.
as , Fe pee « oe oes
St wey, t peer or ge . fl e * F ar}
es wer sage vo pen pan veme ed Lo t we pee * ,
j , " 7 Z Logs aon
he 54 re weed ae ¢ 2 a acs £84 ies 4 when,
ioe van prove whee ONE Ct ca tL Gh, hed . cgete ot
vores, ay NE t 'nee 4 salne oe ay tas
2 ane an cee oe 5 et B
to @ 5 a Sa Soe .
be ope "eg "ees eae ty Cs apene ta) eed
-- $i ae ee ey ge i
fie} t im we ¢ Pa * %y far sooty
CFt
Respondents
Fetiiion under Aricie 226 of the Constitution of india is fled praying that
be pleased fo issue an annropriate Writ or order or direction more particularly
in the nature of Writ of Mandamus dectarh ing the action of the Respondents
more particularly the action af Respondent herein in issuing proceedings vide
Ro No GOo7/S00G/E2. DELTO.OS 2088 (Served upon the Petiener on
-
T7093. 2025) by which the Respondents are seeking fo resume the land
admeasuring an extent of Ac.12.571 Cents in Sy.No.92/3 of Yendada Village,
Vishakhapatnam Rural Mandal, Vishakhapainam District, more particulas dy the
land in Plot No.4? adn easuring SO? Sq.yds as being ilegal, arbitrary, unjust,
without jurisdiction, violative of Principles of Natural Justice, violative of th
provisions of the Transfer of Property Acti881, Contrary to the Order
Pi 18.72. 2077 of this Honble Court in WP Nos. 38413 of 2014 and 28853 of
2018, and violative of Articles 74, 21 and SOOA of the Constitution of Incia and
Ro No GOS 7/200G/E2, DL 10.03.2025 issued by the Respondent No.3.
IA NO: 1 OF 2088:
Petition under Section 957 CPC is fled praying that in the
us
-
ciroumsiances stated in the affidavit fled in support of the writ petition, the
Hah Court may be sleased fo suspend the operation of proceedings vide
Re. No S007/S008/E2, DL 10.03.2085 issued by 2° Ressondent, more 16
particularly fo an extent of the land in Plot No.4? admeasuring S8? Sq yds,
pending disposal cf WP No. 8337 of 2025, on the file of the Hise Court.
i
voted
he petition coming on for hearing, upon perusing the Petition and the
Mdavit Med in support {hereof and the order of the High Court order dated
ee ed ,
pts . one berae.
en Es yee "* a .
. od BA % HA Se Somed fee, fooe, heh 4 $3 we en % ns
% th rey et pod ; on vo & pod on i sae hee b ee. ae aoees OS
fo bye! % a ; preg so4s 5 en , OS
an ares £h.. So mg fo ay) Todt es res Mpeg ny Se
* Co on t £5 gy cn Senn Pao) both bet we cheat eee ee
{0% we teed : oy een - a beeen one et gree a te on Fane 6,
tae K a, a eed £% a took oe eee toes fo ae e
mw TB ' £5, Let as oo La "my FS mS 33 oe 5 Be ih
es ee apone ay Hod. £5 an peor, i. art os $54 os 2 a eA on roa)
ae: ia oy Cy e3 . #% se, Hi 7 pave be is aden Ce ed or on, sie
* wee. . ee, 'an 'a F, F, oe
aM tLe rat D wet As ba an cy A co a ad
' ty wa : bedon 2 'niet a oF) ose or be
3 et $84 oon bene whoo tr rgen pee 431 3 om aes Sane eer
ey maf ot oe £5 tf OS ie 'th aaaad Ly ue peeve weeny Dee
on "en "tte eon an LP sheet "&e " a3 eet vane tedee, sf in} oe 1% "ee
£°3 oe as ge me Fay we > fg oe ge ae o ifs * Sy " nen
ond tere 4 Bh tee heh vm AE Sere " wo oe teh ALS £2
Pie me ard ro ony chest ge ve $33 os 4 deee whee. nee 0 bed "et
ce See Les 4 ga. s " in $91 ° eer va ty eee
ve ' " sf wood CS we bed m po ahh "ho Po 54 re, MES
wo © A gh fen Nee rh oo OE ; Oe
er) . euee "nae bere A ig Ieper t " ¥
ca we fs ae ind ben t on fee heck A nee, ned 4) "le wy be
or fe ~ i 6 fee ha r ee fa prea od 2 a, Z os
tht we viens my weeee oe dno pesee. A ae) 'at tree to ge : ie aed
on or by 3 oa a yoo wes naan a a
fs 7 "7%, rene west a 39) oie oa ee rae) be, on pees ge yo soon tee,
ft bee x ee on fede ne 4s enee " £% wed
; ae dene *, Pog Sy oe . fooe a bee ot gr ooh tad
eg sa "4 wo ee thre LA a, bed we ai eee pees bece a oo go
Seon " tel or £% res roe Co op 4 g oa oe an 4 nt Gene shown
Co L heh 133 , a we poe t 4 Sev yen fs fate 7] £3 ee sees
3) vt . , ie wy 7) ne ed od : By. Oe 5 peg
fan od tht - ree See ane vn veer vie) bee " : wa! oe
eeee vgeee Boo Cy Fa oe 1%, ie beeed 2% 1G Eat epee, a3 . 6 one on
. Seve ee io ay on ge . ne on baad a "es ene the, wee "
, ty ty Sate "Ke Pie) dent , if rt pod
on be dee free, oe 'hee. seve. i oy berate ed £93 ord rs, on A wo '
" 'af Sad rye Ea teed ir, Ooo wee por: corer boo, vk ¢ oe wees "es
ets bee 44 boda m ts aed tn oh yer rs ao grr wy
a4 i) : bee a) oe aa rn vy Gt Moon io te Ay o
ig to capes es eg 4, ad fe ace grr 47% ' xv aes
had 6h "ff » 5 BAe wet a te be. boven bee a p Le port
co of we ios4 £54, Pa 'bene tok eee woe Ly omer rs tnd wan Mae otece Kn
aN rey 4 w £75 vBene s 00 coi f4 red nant wo nn "
4 Seed ve £4 Socee ee ? yx aa eae $3 trot rae ice ore,
: wns bee Bh tf bee apeed eae eae var sheer od "gree en -
we 5d So. wor aoa no "rae uh ee ity Sf oes : ee Sew ee
5 oe 3. Z % gee 3 byte con rafts * . i. "
oy ; rs Set 033 itt aes gf, An Goer yore 'hee "et CO code wY ce
-- the on ts 1% 3 er seed tty bone where 'rheee ot fin a3 ad senan %
na rt, bow Fed iad nen Seve ve oA as Ne: ea feed a a nee 63
Pon a: eos ae oe een thea 76) ty ia on 4% were, ed tan $4 fevw
raw 15. £3. ous a £54, Wf Soden x hoa "4 ae ety ny Seth tp shed
ae 6% Gobo a Ce Be le oy Gy vert aD sca EN
rae a Fa a , % ben ry hy by eT an ro ew
'oy ne, ese Sao. Meet " gon cor aren. Seah te! rar " vs oom 'ee 3G
guy oer dine ee re en (tte fred ging aah i ve gn c. ste a wen om
"soe a of saee oe a sehen, vanes weres Seae ee xe
aw] aan od on $% rae a OS ed ge a fy ot wearer 2 $5
" - Be nr mn arr can rar ee we Fe . me EE:
rae A we E & fy iy «= % BB eo ty bY 4
% in ine ee wane' ny pee. a eee. tr, Heee aban wae yr 3%
"ger a oe am OSS we ae am 5 chee oss "pete ve % ar oe ut oe wont
; ae OC . &@ a eee i nS. fen rene
- - tee ares we Ace bee oe wee 4 yon be wpe -
see fn 9} A i ws rey ' ot gen LE ea oe me QD Cy Aye coor,
od ee oft JY me eg on , of, iG ye £, an
ft fren oose % gor 'Ss % ond wopen Fc sed wang on > My "ay
te ea a Gt a5 So % 2 © ye La 7 nn <<
ond anon. B et ore 'aed yore epee its 5 '% + yo Facey, wed rag roan
i fon Oe 5 tg wi GS chee od fy hd. se oo fe @& o Ls bok
st gee , © 4. feat on 4 Oe ae seinen, ifs
Od eee Wie rs does , ea) peer nan rare ee rae a wm ewe Cy ms
Mi fh 5 feed ne tt ie aoe i we Looe OG? rt 7
Sed fon] ee oS more -£ & & m Ww B & fe eee Bs
: "een 1G i's xo beher feo conned ooree racdet * apen aod Sa we ed wn, os
sO mm ge fo bee ee a os a Le oo 6S "5
4 bes ee BS . bt Seen a if Sf an cara "
Cee 20 tit iy o te agen. _ . i hae rat van a 6 ten ye
em £h5 en or) 49) * mh es "wn c i 7% oy G ra On
° foe Rg cane ce : Beg . ay eed tf
re th WO ao £2 © 7 iY "
eoene if oe
: seed boos a "open
MOL ie ge gr eS agen
See. em ag
oF Principies of Natural Justice, vidlative of ihe provisions of the Transfer of
©
o
proosedings wide proceedings vide Reo No SOS7/2O0S/ES, O110.03.2088
issued by the Respondent No 2
iA NO: 1 OF 2028:
Pediion under Sectian 151 CPC is fled praying that in the
circumstances stated in ihe affidawt fled in support of the wrif petition, the
High Court may be pleased to suspend the operation of proceec fings vide
Ss
Re No. s037/200G/E2, DL10.03. 2025 issued by 2" Respondent, more
pariicuiany to an extent of the land in Plot No. 38 admeasuring 641.14 Sq yds.
pending disposal of WP.No 8238 of 2025, on the file of the High Court,
The petition coming on for hearing, upon perusing the Petition and the
fda Hed in sup pon thereof and the order of the High Court order dated
05.04.2028 20.92.2025, 27 01.2028, 17.02. 2088 & 08.05.9025 made herein
and upon hearing the arguments of Sd Kalepu Yashwanth, Advocate for the
Pattioner and GP for Revenue for the Re *spandent Nos? fo 3S and Sri
AO. Bose, Standing Counsel for the Respondent No.8
WRIT PETITION NO: 8381 OF 2025
Between:
Pachava Lakshmamna, Wo Late Sri Narasinmhulu, Tih about 87 years, Rio
Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its PriSecy, Department of
ho
The Cystict Collector, of Vise a 1 WiBeknapatnan.
7 oe gree Pa en "e% Seow. wh where
vede . ro 53 " ee aah ie oh tere ye to GE ca oe wok
eee wa, dae ge OLS ns a fa fer agege poo
cS 8 Q@ tt JE & ey. oo we as a
ssa yee OS . oe "yon, "i ns been BA 1¢4 74, Cove
Ld ben os % tet oe Inet x Saf weeee 05% bhp ate wets
t an we pn Soe Le ain oP ne ve ak 5 ; - ae
wens eve pean fy 4 foo on ia epee! ad "
ae Me Lees 2 KS is a) i at sed Ci Cp oes. A
t view rope " i 4 hee
+ 4 " % ot 5, a Gove aed 34 is ype pe veers oa
ry fon m 9 6% 3 OS rs Bo its 'eet
tt on im den LA. oh hers 24 vabees th eer % eee} rheod
7 eee 3 es Eas rs By ret ' rae , £4 oa we
on whe ied Sedee Fie a nye Sete gg were "3 ron ih ees ee
oA ie es & ee bebe ws eg nr nocd
ee EE ae " OE om Ew a a At eon on , of
bon 5 3 > meeon, edie ame oe yyeeen po fone fodlon, hs ae finer, the Saad
ws eos : one or £ ood A ewes Ay ayy ve ne pe
ot eed se on 4 a vee a a pr | hes ee
Fat wo cal - Be yee 95} oe gree oe. 3 yan aaeet
* y $f3 » i vheee ra ts ot tn
5 z . : "4 ts # ¥ feve "4 ion ast ei
brood tif 3 ee trod fae Ce foee ony oo, i ¢ Oe ron
heed ae Sew, res) ewes en on Meeee Faad uae ee eter, yor segen,
: oe rae wie bed rae y Vag' hee OY on wee Roan an
fen i pas $68 vein 4 "s 4
ee i ood <a ae Gi Ae
Seve ae £ beg ad toon stad . t wv) we cht 4 ts
ares rs, mt Seve Sen 5 Moon oe : sat, £ Sone
oa. Oh. dt beats ad a lenwe '. f oe ; ; aa Soba "Hes
ae wer a t oy , a om Bigkn Igloo 4 as ee
td hee raat co "ast a4 oo Y 3 £ ,) yee, We grr
vetoes ome, ood bee. ee choos ee '4 "a bf rer nee +
a 0% 9%, Go bee ES aa etd ¢ PS 4g US? Caer of ay
a re 'ent ye ae vied heat ro we eed teen. * o4 er
era me '7 C3 ne ee asp yer os .. rees Feaal bdor CS
pa cc neces rad 5 regs vee ae Seve cones seh eet Fane 'nan '
ne om OS Bee Re e a ee re a 7. 7 tee
fend eee bade tae. " won te is fs CS veges, of rs _ ree,
nr rns +r Saas re ae Oe
tp need or % 'ore ad ,% th fe vten o3 om 3
A twee ee ry wb ie oad a: win bee, ing bee on
we ast red oe ran - Newel wee ety " i" paoen
4 pcen nay Pie waees bs is od, Pes vnes a
nee foal 6 t pore "ht "ft, " LA. fat i353
cal open Seow s es G % rn '4 ¢ copes,
24 on, HES E667 tog e% roa LC we eon Yo a o 907
033 "4 oe wn a CS thd wee x ' .
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wn" Gs, oom he pn gy ae Pes ed
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ie om Be spot seed apes 6G foo ; te. 3 ew. 0 a oi)
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"; aS yok we % 7%, Es on "ve 60 3 Se
43 "ae! uA a i ar face .
on a3 nto eaves
O8.04 2025, 2012 2085, 27. O1.2088, 17.02 20268 & GS.08 2088 made herein
and upon hearing ie arguments of Sri Kalepu Yashwarth, Advocate for the
A SAS Bose, Standing Counsel for the Respondent No 5:
WRIT PETITION NO: 8385 OF 2025
Setween:
O.No. 28-74-10, Oop Melody Theatre Suryabagh, Visakhap ainam, Andhra
rettionar
AND
The State of Andhra Pradesh, Rep. by iis PriSeny, Deparment of
Revenue, Secretarial, Velagapudi, Amaravatl, Guntur District.
=, The District Collector of Visakhapatnam, Visakhapainam.
3S. The Tahsildar, Visakhapainam Rural, Visakhapainam
4 Mis. Hayagreeva Farms and Oevelopers, Door No. PEO 20H,
Flat. No.502, 4th Floor, Sukshetra - East Point, Fast Point Colary,
\Visakhanainam- S30017. Rep by iis Managing Partner,
we
Ore #3
3. The Greater Vishekhapainam: Municipal Cornoration, Vishakhapainam,
Rep by is Commissioner
. Respondents
Peltion under Article 226 of the Constitution of India Is Mec praying that
in the crcumstances slated in the affidavit fled therewith, the High Court may
be pleased to issue an appropriate Wril or order or direction more particularly
in the nature of Writ of Mandamus declaring the action of the Respondents
more parlicularly the action of 2°° Respondent herein TISSUING proceadings
vide Re No s0oy00e/Ee , DL 16.03.2025 Served upon the Petitioner on
7.08.20) by which the Respondenis are seeking fo resurne fhe land
acdmeasuring an extent of Ac. 12.57 Cents in Sy NOSES of Yendada Village,
VESha anhapainam Rural Mandal, Vishakhapainam District, more particularly the
i
-
na
s
gy
iN
s
a
a
.
TOF 2028
x
»
sees
eo
tad
aqece
aes
ry
dened
aod
£33
Wa
Ae etme
5x
on
sehee,
R408
.
iN
WRIT PETITION NO
ft:
ee
Rwes
"
eS:
ay
Ae
3
a PeEtitio
"n
bibor
5
yo
feove
¥8
:
FlalNo S02, 4° Floor, Sukshetra - East Pani, East Point Colony,
visechapainanes SSOO0T%. Rep by is Managing Partner
Rap by fis Cormmissianer.
. Maspondents
Petition under Article 226 of the Constitution of india is fled ; praying that
Jn the circumstances stated in the affidavit fled therewith, the High Court may
be pleased fo issue an appropriate Writ or order or direction more particularly
in the nature of Wri of Mandamus declaring the action of the Respondents
more Particuiany | the action of 27° en herein in issuing proceedings
seeking fo resume the hand admeasuring : an extent of Ac.i2.57 Cents in
Sy.No8eo of Yendada Vilage, Vishakhapainam Rural Mandal,
Vishakhapainam Distnel more particulary the land in Flot Ne. 18
adireaasuring 544.44 Soyds @s being Ulegal, arbitrary, unjust, without
a
jurisdiction, violative of Pri incipias of Natural Justice, violative of the provisions
of the Transfer of Froperty Act, 1881, | Contrary te the Order £4.19. 42. 2047 of
this Hanble Court in W P.Nos.d6413 of 2074 and 28653 of 2015, and vinlatly
of Anicies 14, 27 and S004 of the Constitution of India and Consequently,
tf
Set
aside ine proceedings wide proceedings vide Re No BOQ7/e0O0alE>
N
IANO: TOF 2028:
Petition under Section
un
as
as
circumstances slated in the affidavit filed in support of the writ petition, th
high Court may be pleased fo suspend the operation of proceedings vide
Ro No. S097 /S006/E2, Dt 10.03.2025 issued by 2° Respondent more 18
particularly io an extent of the land in Plot No.1 admeasuring 544.44 So yds,
os
Ss
pending disposal of WF LNG 8402 of 2025, an the fie of the High faut
ped
+
evert
he pelilion coming on for hearing, upon perusi ng the Pelion ard the
affidavit Aled in support thereof and the order of the High Court arler dated
¢
[Xe d2 20477 of this Honble Court in WP Nos. S6413 of 214 AND 26853 of
NOS
2075, and violative of Articles 14, 27 and S004 of the Constitution of inca and
corey, set aside the Processings Wide proceedings vide
iA NO: 1 OF 20258:
mroumstances stated in the affidavit fled in suppert of the wrif petition, the
High Court may be pleased to suspend the operation of proceedings vide
Ra No gOsrecogEs, Df 10.03.2025 issued by 2™ Respondent, more
particularly to an extent of the land in Plot No? admeasuring 447 Sq yds,
panding disposal of WP_No.8408 of 2025, on the fle of the High Court
The petilion coming on for hearing, upoy sing the Petition and the
afidavil Hed in support thereof and ihe order of the High €
06.04 2025, 20.12.2025, EP ON LOE, TQS. 2026 & 03.03.2028 made hersin
eur order dated
%
Petitioner and GF for Revenue for the Respondent Nos.{ to 3 and Sri
A.S4G Bose, Standing Counsel for the Respondent Nos:
WRIT PETITION NO: 9765 OF 2025
Between:
Veicha Mural, Sfo Veerraiu, Aged about 52 years Rio Door No.35-8-10,
Mangalavarapu Feta, Ralahmundry, East Godavari - 583 165
Petitioner
AND
1. The Stafe Andhra Pradesh, SP by fis Friseny, Department of
Revenue, Secretarial, Velagapuci, Amaravall, Guntur [Msiric
2. The Distinct Collector of Visakhapatnam, Visakhanainam.
3. The Tahsikiar, Visakhapatnam Rural, Visakhapatnam
BB
rh
o
Mee Ss tpn P
or 57 yee Li " "
é "en aes 'he tH Stese
opty, % ae oa Pi
on copes (im © a seas
howe oo sree) sees fees £03
aA eae ast fons ies
be ay ee fe, "95 CL
A " Lord :
"rt, .
Sas / tered oy pen an wane
ry "yer oa behee bee *
soty wenn weer
* a 43 ce £4 does,
« , oan ed Shon io "e
, a x a been bees oo
fot on eee ne t, a
Wes ree eee cs a5 A,
a Irpaoe ee
ee sheee
te LA ie SF
oteed He, 'hea er
te4 Wen, i eee
res bee @ < .
_ . OG ey, wort ene
i ore mo : oNS
BOG even
oe. ated veers wae) oo
wees See oy on be
it be
4 he oie ', eas
eA eae we
Boe 0 2 es ts
5 3 Bh weg
eset et Pare chee i ih
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4. eal oe ra a yew.
aoe wo om '
Vaan % eee nin %
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gere orere 7 taeoe
1 an 'awe bah
9) hee ee " 6%
os m3 gr ee Need
eee? wooed . ae F
ano: y
< ze ad wee Leet
2% a fone
trees were,
oe "hr Fs 0 wot aes
7 ry, we
on Ww tote te , asa
Pa' 7 £F toe.
eo be wee, weer
teed vet eae we t
5 ce 'i Us of Net yom
" 5 mp steer 4A we ro)
a . x rm ". 4 4 2
m hm fb Ho at Sees
ot os tw aos Ch. choos a>
an ; sees fen, aioe ped .
3 Ei tae we Ete FS a
aa ys wo pe £3 ae 7, 'we oe 7 ce
ne ra) serie wove tet a pens
cn: we gy Ss |
"Fie ee 357 aa s
B Ao & & gp > Po 2
od ras rnd SS onee ry ond aot
: oe on Sa od i 3 eet
oe Ye ae wed ee es
: ; GB om oo
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Ao 3) ca neon, ' ook Th
is a (oe or A Fe; "
i B te & oo =
we Gee, %
g ood ef
aeons
ad
The > petition coming on for hearing, upon perusing the PelHinn and the
rN
O8.O4. 8025, 20.72 2088, 27.04. 2028, 17 06 2066 & 09.05 2028 made herein
and upon bearing the arguments of Sri Javvall Sarath Chandra, Advocate for
the Pelioner and GP far Revenue for the Respondent Nos.) to 3 and Sri
WRIT PETITION NO: 9104 OF 2034
Behveen
ag
hedala Narayana Rao, S/o Esdala Veerraiu, Aged about 65 years Rfo Door
o33
no. <- TS, Murisibu Gari Veedhi, Katheru, East Godlavard - 533 105.
Petitioner
AND
The State of Andhra Pradesh, Rep. by fis PriSecy, Department of
woos,
Revenue, Secretariat, Velagapudi, Amaravatl, Guntur District,
3. The Tahsildar, Visakhapatnam Rural Visakhapatnam
4. Mis. Hayagreeva Farms and eens Rep by ts Managing Pariner
Boor No.8-20-20/1, Flat. No.802, 4° Floor, Sukshetra - Fast Foi, East
Point Colony, Visakhapainam- S3001).
&. The Grealer Vishakhapatnarn Municioal Corporation, Rep by fs
. Respondents
Pedition under Aricie 226 of the Constitution of india is fled praying that
in ihe circumstances stated in the affidavit fled therewith, the High Court may
be pleased to issue an appropriate Writ or ander or direction mors marioularly
in the nature of Writ of Mandarnus declaring the action of the Nesponden's
gs ryt
2,
ou
vide Ro. No 3007 /2006/E9
acts
DLHEOS. 2028 by which the Respondents are
eeking fo resume the land admeasuring an extent of Acd2.51 Cents in
ao
e
ey. Nooe oof Yendada Village, Vishakhapainam Rural Mandal,
"
Vishakhapatnam District, more particularly the land in Plot No.38 admeasuring
we
J
2;
j
.
<
iA NO
PN ty
i
&
WRIT PETETION NO: S108 OF 202
.
s
207}
Ratwe
fete
&
4. (Ws. Hayagreeva Farms and Developers, Ren by fs Managing Farine
Door No.6-20-20/1, Flat. No.502, 4" Floor, Sukshetra ~ Eas! Point, East
Faint Colony, Visakhapainam- 5500)
5 The Greater Vishaknapatnam Municipal Corporation, Rep by is
Respondents
Fetiion under Articie 220 of the Consiitution of India is Med praying that
in the crrecumsiances stated in the affidavit led therewith, the High Court may
be pleased in i8sue an appropiate Wrif or order or direction more particularly
in the nature of * Mandamus' declaring the action of the Masponcdents
vide Re. No S07 /200G/Es, DL10.09.2025 by which the Rasponderts are
seeking fo resume the land admeasuring an extent of Ac.1Z.81 Cents in
oy. Noge/S of Yendada Vilage, Vishakhapatnars Rural Mandal,
Vishaknapainam District, more particularly the lard in Flot No. 1S admeasuring
382 Sq.yds as being legal, arbitrary, unjust, without jurisdiction, violative of
Principles of Natural Justice, violative of the provisions of the Transfer of
Fraperty Act, T8@1, Contrary to the Order [119 12.2077 of this Honourable
Court in WP Nos. 28473 of 2014 and 25858 of S015, and violative af Articles
4, 27 and 3004 of the Constitution of India and Carsequenily, set aside the
praogedings vide proceedings vide Re No Ssr/sOos/Es, Dido. 2026
issued by the Respondent Nog:
IANO: 1 OF 2028:
mraumstances stated in the affidavit fled In support of the writ petifion, the
High Court may be pleased fo suspend the operation of procescings wide
RoNa S0S7/200K/E2, Dt 10.08.5
af
~
fe
tet
as:
panicularly to an extent of the land in Plot No. 15 adrneasuring 388 Sa.yds,
pending disposal of WP No 2105 of 2025, on the He of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit Mec in support thereat and the order of the High Court order dated
. 1% ue caver
shred me, yee, fece se
By os KG 4g 3 Lun Me wa i iad
"4 rit ~ ae rts ot Fi he. : ony:
the ne lye. cae A . 2
ee mo bebe ae eS ch
nwo, + noo Fas oe "% or re oe
'Got the re, £74 Sede St, he "sae foe oe uy Lh
" : Leh Lf At m gf Ss urn h
oo {¥ eo i BA wo g ee - Sed * "
oan aiaeed '4 a " , ott Beton. qd as
, bebve nares, ey Ch on er
' tipon 0s Sane SA Ma 2 OSE gin a ase Fated
* Cy mS ie . . wen OE Cm :
dees ind ne . Gon vot rf ¢ "4
E j on "te ty : ie
teed Sa EL rae " ae of a
": Ea ee : rod ve eet coe iS a
B es . fas] Pax . on i Meee £4
ae oc on Fee th Saws hee ve bee thers a aM
te or co BR a BS egg Poses ee
pet "red a vioer. Keer a 2 "yee dS
See % ae m % QP Moe roe pe vee eee
Ss , yn 'ond Mt. oa ieee hee ns dows bone xe OU
ted Jedw fee on, re im wn " ore 63 bess ae
Ch. ES es ti tt rheve am oom ay ae 6 BB
ws ere a Sc ash "4 ae coed ae. . ty
, pr a ' a om. "we 4, weee,
wy " 2 6S 6 BE eS foe al aa
an ea a aH yee ed cape we «=
WA ' Seon ihe 4 Me os "een oon Som Re oon
on rn a ne foe ca i k @
ay beoe wt ue on i ae geet th : wh coz)
ened he wet a ae be Lo Wee ger, ie
ve +0) ee bor wer ag we fo oe eo See, hee # oe
ts a oom oo an ~y oe eg rae) Cah reese
a : j " oy na oo ile ne ed aA fecha Eee 5 .
deve rat tee foos Be a, trod. arse ioe f% %% ' ft oo *
a Sebo eed Lene tie "ay Lande Ned von 2 aad et ag
%, ws s ¢ pow, i 4 v. 4 is 2 : ae
a a aa res wine OP 523 Ieee po pean he yey a 93
ta ore ore ne Fics ao ou io tt rae of weed ee ae
th af eee we bed Soinad ws i as wer) LD any yore, Seve 'eeaes
oe he mS SS mm tt oe ' , Fa el ee a
(co yp Sw "5 a4 3 an od "ee 33 y Md vgeee "t we
% oe ' peed Ped $d jnee o . "
ay Z ts fit, the chee a:
tid q Bek Hs oon esi gr 3. ry mhand wen Keone
Cpe vn aes ees the ge be 03 we
3 ont os oe oft iy ee tree . ee to
bade fer soe bee ih. or yo a ES {ii wt
anane c% dew on; Seee ras whee, ge Reoo ox x 4 Le
aed m 4 e £3 6 6 &
3 $3 " oo oe fone weer ay sacee aed a os oben th
o : '4 ae t3 om > eh eh pe
¢ ; rh. piney wt i, yo 3 pe 4 od oes
, conte were ne "as nt C3, Met ae am
ry mB OD oe 'eS - is tio ans' po er
: ee . "sy ion 4 ecard ioe 4 a "4 wee, ° oon
£3 " , 3 mo fm y OE 5 Nw
'ey i an rd "fm & he Ee
o) a eo rae C3 ta em Bf ben eae ed £5 ne,
ge 54) -- 1 sees BS 73 £5 oa rs ae £3 of esa
ae re Ge Ban aah fe wo OS 50K > OEY
Ss) C3 Of ret ome Z ' beds ro Cape oA Brn Spek gn
4 5 fore Ia on ee vpeoe C te Z s,
i paien a BA 5 6 fog ORE @ 2 BA oy OF
t bedewe x Sas Seng an a w sea oteee cS th? Tacesd " ve Ab A
sy 4 ae iaosed a tee om B on ferret Cy nn os febee . ee,
Re P we eo ave oe aaead r 3 Joon wie, jereds = veae tg eR] 4 he, x
wm bet free % £4 ae freon cs 3 i ; ~ iA ben he 4 at
+s . node %, peed . cae doce. re sweet < Ke
% % 2S 6 & 69 od cB a Be
re ke Son i rn Oe iS 3 ee ee OS og oD
5 eee aa Pied a3 seve
<3 Be to &
Fy Bo fh ms
us a tne, 4 seen, CL £S%
a om £f3 3 eee, ced
proceedings vide proceedings vide Re No SOGy/2008/E2, DETG.03 2038
courmigtances slated in the affidavit Had in support of the writ netifion, the
High Court may be pleased to suspend the operation of proceedings vide
RONo.SOS7T/Z00R/E2, DLO 82.2025 issued °y 2° Respondent, more
44
particularly to an extent of ihe land in Plot No.g3 admeasuring 1594.64
og.yds, pending dispasal af WE No 8108 of 2025, on the fie of the Hinh
et}
Court.
The pefiion coming on for hearing, upon perusing the Petition and the
afidavil fled in support thereof and the order of the High Court order dated
U5.04 2025, 20.72.2025, 87.01 2026, 17.08.2028 & 04.03.2026 made herein
oem
and upon hearing the arguments of Sri Mandava Adhigna, Advacate for the
"
Petitioner and GP for Revenue for the Respondent Nos] to 3 and Sr
WRIT PETITION NO: 9440 QF 2035
Sehwean:
Xairu Stamalakshmi, Wo Late Sif Brahrnanandam, Aged about 75 years, Rio
Fiat No. 303, MK Royale, Nowrali Road, Grand Bay Hotel, Maharanineta,
Visakhanasinam - 530002.
. Petitioner
AND
¥. The State of Andhra Pradesh, Rep. by fis Pri. Secy, eames of
Reveanus, Secretar: ai, Velagapudi Amaravall, Guntur Dist
NM
The District Collector of Visakhapainam, V: sakhapatnam.
fa
The Tahsidar, Visakhapatnam Rural, Visakhapatnam
g
7
Z
ryder
:
x
3&3
a
be
:
O25
~
R
ecie
s
x
3
oH
;
ot
fA NO
a
Rv
Snead
sere
at's
ab
agree
The pelition coming on for hearing, upon perusing the Petition and the
affidavit lied in supper thereat snc the order of the High Court order deted
and Upan hating # ihe argurnenis of Sri Kaikala Rarna Rireet, Aclvocate for the
Fettioner and GP for Revenue for the Maspandent Nos.1 to 3 and Sr
WRIT PETITION NO: 8474 GF 202
Seatwean:
co
soadde Munisware Rao, Sfo Ramachandra Rao, Aged about 6
AND
1. The State of Andhra Pradesh, Ren. by fs
Revenue, Secretariat, Velagapuci, Amaraval!, Guntur District,
"o
Cf
519)
£3
mel
co
IG
me
A
bes
ea
weed
ood
Fa
wd
Pa a
2%
bole
s. The District Collector of Visakhapainam, Visakhapatnam.
3. The Tahsicar, Visakhapatnam Rural, Visakhapatnam
oe
Mis. Hayagreeva Farms and Developers, Rep by its Managing Partner,
Door No €-30-S0/1, Flat. No So?
5 th: 2
ath ory
roar, Sukshelra - East Paint, fast
Foint Colony, Visakhapatnam 530017,
CY
The Greater Vishakhapatnam Muricipal Corporation, Rem by its
Gamimissioner, Vishakhapsinam.
. Respondents
Petition under Article 226 of the Conatitution of India is fled graying that
3
¢ com
a
were
.
€ pleased fo issue an appropriate Writ or order or direction more particulary
in the nature of Writ of Mandanws declaring the antion of the Respondents
more parlicularly the action of 2°" Respondent herein in issuing proceedings
vide Reo.No SOS7/2008/E2, DLIG.03.2025 by which the Respondents are
seeking to resume the land admeasuring an extent of Ac.{2.51 Cents
Sy. Noeas oof Yendada Vilage, Vishakhapainam Rural Mandal,
Vishakhapatnam District, more particularly the land in Plot No.35 adMeasuxring
bon
ca Nee rece f %,
& tee res 'dud
"qeee ener. Shed Weg, 0 S45 2
. ree, oot Soe, "4 wn, de wero
" Ieee yeqe: peed wea. its
: A eA ; a th.
. beve "4 bewe vs AY
fa Poot a we Ne fon
: '
ae we "rece goty eee
'aes Oy wm ou be
nh, bans: on OF ay met ied
7 Cs A vate 94 id Zs
C3 "ee te ns: 7 3
'dea an aon a4
Bs a3 ee one ou.
a the eo I , Lo oon
ry, bere vee we ies * US
o o, men Son, ane % or
pees "bose aa ~e sr te
aw 4 wb on ts
ot .h A bee ang ws
oe a won Pid the i Soon ww
nat +o %) me ae wo eed
ra were 75 Save we howe vet
ore. Mee £5 saps, _f rs o% See
a sees, Fed we ned fuk bedoe tid ceed
s vet are wae Sone ten, as 3 eet
44% us Fa, 6% ps ; tb.
£8 £4 "ts 'ge at3 neve bodeo. *
fing noe Kad ve x ree
% , th, gee where 4%
t ££ ae "non, been, Godt n "he
sy eid wer gong ts th ie on ae
. ES "ye oe gr £ ot Seve Ea
oes ae ES tee. he we ft eee rr
Sat res wh Soae, od "Gen
ior , é wh agen a Caper ayers oe th.
4 ; & & O a ©
Ase a nn ara s ai Free fee ge
5A ES oe . oF te
a ead ae we hs 'eet FS &
fo. at ro & : ged C3 eee
33% can Lf; xe] arn fee wr ws Cts r
7 hs ae none aber! Shee tnved 3 sees _
eee ee are: io a
vet yy ry he "1% . ae peeee aoe
wr al be fing ere a i, 3 gon
(£4 Sees £83 ot me
weet os he £3 ws b GE ny im ti
3 Cb ny bed wm i ¢ be :
* ro) oo : . a ws, oe *, ,
* re, NS ae) ag i [5007 a a oo * fn VG
ie e3 " ioe na poe sheers obra Fae: 4 gees 44 wa
=, 43 '"C "Se, it frre ows 4 ; .
. Ry oe rn
"ny Ch pees SS Ch. Peet ct ;
Bios wo Le o 6 - eon, a ia
oe ee va "5 OD wid Bb
oy ven -. % "poe, "re "the,
ee eso SD <3 i Gh £3
we oy af eC
Ean CE feed, seve
4. Mis. Hayagreeva Farms and Developers, Reo by its Managing Pariner,
Daor No.8. 20-2074, Flat No SO2, 4th Floor, Subshetra ~- East Poird, East
Faint Colony, Visakhapatnam- S36047.
5. The Greater Vishakhapainam Municipal Corporation, Rep by Ks
Gomimussianer, Vishakhapainam.
Respondents
"hy
circumstances stated in the affidavit fled therewith, the High Court may be
Dieased fo issue an appropriate Writ or order or direction more garticularly in
ihe nature of Wri of Mandamus' declaring the action of the Respondents mors
panicuiarly the action of 2° Respondent herein in issuing proceed Ings vide
Re. No SOS T/Z00K/E2, OL 10.08.2025 by which the Respondents are seeking to
resume the land acrneasuring an extent of Ac.12.51 Cents in Sy No.92/8 of
Yendada Vilage, Vishakhapatnarn Rural Mandal, Vishakhapainam istrict,
mare particularly the land in Plot No. 42 admeasuring 560.38 Soyds as peing
legal, arbitrary, ungust, without jurisdiction, violative of Principles of Natural
Justice, violative of the provisions of the Transfer of Property Act,1884,
of 2014 and 25053 of 2018, and violative of Articles 14. 27 and 300A of the
Consttutien of india and Consequently, set aside the proosedings vide
proceedings vide Ro No SOS7/2008/E2, O8.10.05.8025 issusc by ihe
iA NO: 7 OF 2638
Petition under Section 1817 OPC is fled praying fhat in the circumstances
Stated in the affidavit fed in sugpart of the petition, the High Court may be
meascd fo suspend the operation of ormeeedings vide Re No. SOST/S00G/ES,
ed
'nas
the land in Plot No.42 admeasuring 560.38 Sq.yds, Pending | disposal of WP
SitZ af 2025, on the fle of the High Court.
The petition coming an for hearing, upon perusing the Petition and the
afidavit fied in support thereof and the order of the High Court order dated
¥
e
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Court in WLP Nas. 36473 of 2014 and 26655 of 2015, and violative of Artict
issued by the Respondent No.2:
iA NO: TOF 2028:
age
Feiition under Section 157 CPC is fled praying that in the
cycurmstances stated in the affidavit filed In support of the writ petition, the
aS}
High Court may be pleased im suspend ihe operation of proceedings vide
wy gt
Re. No.dosre00g/Ees, DL TOKRL2025 issued by 2° Respondent, more
arly fo an extent of the land In Plot No.20 adrneasuring 487 Sa yds,
particuia
pending disposal of WP No9413 of 2025, on the file of the High Court,
The petilion coming on for hearing, upon perusing the Petition and the
afidavil fled in Support thereof and the order of ihe High Court arder dated
and upon hearing ihe arguments of Sri Javvaill Sarath Chancra, Advocate for
the Petitioner and GP for Revenue for the Respondent Nos.1 to 3 and Sr
AS. Bose, Standing Counsel for the Respondent No.5:
WRIT PETITION NO: 9414 OF 2025
Retween
*
sropae
Unpaiapall Venkata Ramana Murthy Raju, S/o Uppalapatl Raian Raiu, Aged
aboul 68 years Rio Door No. 2-111 A, Gandhi Nagar, Opposite MDO Office
Asakhapainam - 537055.
.. Petitioner
AND
J. The State of Andhra Pradesh, Rep. by its Pri. Secy, open of
AN
Revenue, Secretariat, Velagasudi, Amaravatl, Guntur Dis
The District Collector of Visakhapainam, vpeakhanetvam.
3. The Tahsildar, Visakh rapainam Rural, Visakhapainamn
Respondents
Bact
ne
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{OF 2085
ot
.
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iA NO
and upon neaeing | ihe argumenis of Sri Javval Sarath Chandra, Advocate for
WRIT PETITION NO: S397 OF 2025
Refweean:
Javvadi Gopala Krishna Murthy, s/o Late Sri J Krishna Rao Aged about 84
years, Rio Plot No. 18, Justice Colony, Road No. 10, Banlers Nils, Hyderabad
Felifianer
AND
tT. The State of Andhra Pradesh, Rep. by ts Pri Secy, Depariment of
Revenue, Secretariat, Velagapud! Amaravati, Guntur District.
The Distinct Callactor of Visakhapainam, Visakhapatnarn.
fot
The Tahsidar, Visakhapainam Rural, Visakhapainam
Mis. Hayagreeva Farms and Developers,, Door.No.6-20-204,
Visakhapatnam 830017. Rep by its Managing Pariner
The Greater Vishakhapainam Municigal C orporat on, Vishakhapatinam,
fan
Rep by ds Commissioner.
Respondents
Petition under Aniicle 228 of the Constitution of India praying that in the
circumstances stated in the affidavit fied therewith, the High Court may be
pleased fo issue an appropriate Writ ar order or direction more particularly in
ine nature of Writ of Mandamus declaring the action of the Respondents more
pariicularly the action of 2° Respondent herein in issuing proceedings vice
Re. No.3037 fZ008/Re, DL 10.02.2028 by which the Respondents are seeking tc
resume the land admeasuring an extent of Ac. 12.87 Cents in Sy No.98/8 of
Yerndada Village, Vishakhapainam Rural Mandal, Vishakhapainam District,
more parlicularly the land in Plot No.29 admeasuring 1394.94 Sq.yds as being
egal, arbitrary, unjust, without jurisdiction, violative of Principles of Natural
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MiSaerapatns am~ ASQOTY. Rep by fs Managing Pariner
. Respandents
Mettion under Article 228 af the Consiltuiion of India is filed praying that
in the circumstances slated in the affidavit fled therewith, the High Court may
be pleased fo issue an appropriate Wit or order or direction more particularly
in the nature of Writ of Mandamus declaring the action of the Besnonde ents
more partic oy the action of 2° Respondent herein in issuing proceedings
seeking to resume the land admeasuring an extent of Ae. 12.57 Cents in
ore
ay.Nog2e oof Yendada Village, Vishakhapatnarn Rural Manda',
Vishaknapainam District, more particularly the land in Plot No 15
BIS x
admeasuring S82 Sq.yds as being dlegal, arbitrary, unjust, without jurisdiction,
iolative of Principles of Natural wuts, violative of ihe provisions of ihe
ah
ae
Hon'ble Gourl in WP Nos. 364 13o0f 2014 and 26854 of 2018, and vislative of
Aricies 14, 27 and 300A of the Constitution of India and Consequently, set
aside the proceedings vide oroceedings vide Rea.Na SOO?/2U0URV/E2,
OH TOG 20285 issued by the Respondent No.2
iA NG: TOF 2088:
Petition under Section 797 CPC is fled praying that in the
croaumstances slated in the affidavit fled In supmert of the writ geiition, the
high Gourt may be pleased to suspend the operation of proceedings vide
Re No S037/200e/ES, Dt 10.03.2025 issued by 2" Respondent, more
parlicularly to an extent of the land in Plot No.29 admeasuring 1384.84
Sqyde, pending disposal of WP.No.15621 of 2025, on the file of the High
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"FIVE
in the circurisianoes stated in the affidavil Med therewith, the High Courl may
be Pegsed fo i9Sue an appropriate Writ or order or direction more particulary
} the nature of Writ of Mandamus declaring the action of the Respondents
2
TE particulary © the achion of 5 2" Respondent herein in issuing proceeding
~~
by which the Responcderis are
©
3
KS
wn
ee wo Yendada village. Vishakhapatnam Rural Mandal,
Jishakhapainam District, mere panieutary fhe Jand in Riot No. 15
admeasuring S82 Sq.yds as being Hlegal, arbitrary, undust, without MPSEICNON,
violative of Frincinies of Netural justica, Wolative of the provisions of {
Transfer of Properly Act, 1881, Corrrary to the Order DLI9.12. 2017 of this
Honble Court in WP Nos. 36413 of 2014 and 26853 of 2015, and violative of
Articles 14, 21 anc Q00A of the Constitution of India and Consequently, set
aside the proocedings vide proceedings vide Ro No SOS 7/2008/E9,
DY. 10.03.2025 issued by the Respondent No.2:
IANO: TOF 2028:
high Court may be pease | to 2 pene ihe operation of proceedings vide
Sq.yds, pending disposal of WP No. 14166 of 2025, on the He of the High
Souk,
iA NO: & OF 2028:
Peltion under Section 187 CFO is fied praying thet in. the
pets
circumstances stated in the affidavit filed in support of the writ petiion, the
High Court may be pleased direct the respondents to permit the Petitioner to
continue with the Construction being underfaken in the plot owned by
Melfioner in land admeasuring an extent of Ac.12.81 Cents in Sy.No.92/8 of
We
EMA,
78026 OF 2024
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&. Mis Nayagreeva Farris and Developers, Having Its registerad office at
iN
DLNo 2-34a/ Be Hd Dairy Farm, Adarsh Nagar, Visakhapatnam.
ae
a i
Ch.kama Rao, 'Aged about 6 years, Occ Business, R'o 8-349/1, Old
Kary Farm, Adarsh Nagar, Visakhapainam,
Business, Rfo 2-d49/1, Old Dairy Farm, Adarsh Nagar, Visakhapatnam.
a
£N5
ns
cae:
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RR OS and 10 ars inpleaded as per the Court's Crder di. 17 02 2¢
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Respondents
Petition under Article 226 of the Constitution of India is fled praying that
in the circumstances stated in the affidavit filed therewith, ihe High Court may
be pleased fo issue an appropriate Writ or order or direction rnore parti cularly
ihe nature of Writ of Mandamus declaring the action of the Respondents
more particularly the action of more particularly the action of Respondent No.2
rerein in issuing proceedings vide BLA. NO. 108G/S980/R/FT/YDAMOR {a-
office-299500}) dated 08.07.2024 (Served upon the Petitioner on 11.07 20 2s}
by which the Building Permission granted fo the Peltioner is kept im abeyance
and further directing the Petitioner to stop the work and not fo preceed with
any further construction activity as being arbitrary, urlust without
y
urediction, violative of Principles of Natural Justice, violative of the provisions
of ihe Greater Hyderabad Municisal Corooratian Act, 1985, Contre y in the
Order DE 34.03.2082 of this Hon'ble Court In WUP.No.6394 of 2022. and
Fetiien under Section 181 of CPC is filed praying thai inihe
Ber)
mrcumsiances stated in the affidavit filed in support of the writ psiition, the
ok
cs
.
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wing
©. The Greater 2 Visakhapatnam Mustcipal Corporation, Vishakhapainam,
Flat Na.so2, 4° Floor, Sukshetra East Pein East Foint Colony,
ge hs
ich. Jagadeeswarudu, Sioa Rarnia -- Aged about O¢ years, Oocn.
Be
Dusiness. Rio D.No.2-349/1, Krishna Poulfries, Old Dairy Farm, Adarsh
Nagar, Visakhapainam
Respondenis
Petiion under Ariicie 226 of the Constitution of India is fled praying that
in ihe circurnsiances stated in the affidavit fled therewith, the High Court may
be phsasmd fo issuie an appropriate Writ or order or direction more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly {he action of Respandent No.2 herein in issuing proceadin
vide BA No TOSe/S98Q/B/2 VYDA/2021 (e-offica- 299800) dated 06,07 2024
keening the ve permission granted fo the Respondent Nod In abey
nd further directing the Respondent No.3 fo stop the work and notte | proceed
wih any further construction activity solely because of the chil disputes
pending between the Respondent Nos 38 4 as being iNegal, arbitrary, unjust,
viddalive of Frincinles of Natural Justice, oe of the provisions of the
Greater Hyderabad Municipal Corporation Act. 1955 and violative of Articles
i4, 27 and SOQA of the Consiiiidion of india and Cansequenty set aside the
proagedings vide BLA.No. 1086/Q9eQ/B/iZ T/YDAEH21 (e-office-299800) dated
OS.07 20284 Issued by the Respondent No.
IANO: 1 OF 2088:
Petition under Section 151 of CPC is fled craying that in the
circumstances stated in the affidavit fled in support of the petition, the High
Caut may be pleased fo suspend the operation of proceedings vide
B.A.No, TQ8S/S980/B/2 1/YDAZ08 Te-office- 289800) dated 05.07.2024 issued
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Pettion under Article 228 of the Constitution of India is Sled praying that
s
wi
ya
iding permission granted to the Respondent No. beyance
and further directing the Respormient No.2 to stop the work and not to oraceed
wilh any further construction activity solely because of the civil disputes
vidaalive of Princisies of Natural Justice, violative of the provisions Of the
Greater Hyderabad Municipal Corporation Act, 1955 and violative of Arties
14, 2) and JOA of the Constitution of india and Consequ ey get aside the
HOY 2024 issued by the Respondent No.2.
IA NO: 7 OF 20234:
Petition under Section 1S1 of CPC is filed graying that in the
nicumstances stated in the affidavit fled in suppart of the petition, the High
Court may be pleased fo suspend the operation of proceedings vide
ELA.NO. TOBE SO6GQ/ BIZ TV/YDAZ02 Te-office-299800) dated 08.07 2084 issued
oy
by Respondent No.2, Peneling disnosal of WP 17608 of 2024 the fds of the
The petiion coming on for hearing, upon perusing the Petition and the
PS.02 2085, 49.02.2028, 76.00.2025, 09.08.2025, 20.12.2025, 27.01 2026 &
TOS. 2026 & 03.09.2028 made herein and upon hearing the arguments of Sri
Malepu Yashwanth, Advocate for the Petitioner and of GP for Muncinal Admn
and Urban Dev AP for the Respondent No.1 and of Sr J. [Neen Runver,
Advecate for the Respondent No.2 and of Sri Srinivas Rao Soddulur,
vocate for the Respondent Nos.3 & 4.
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proceedings vide BLA No TOSG/Q9SO/BIZ TY DASOS1 (e-office 298800) dated
OS OF 2024 issued
IA NO: 1 OF 2024:
Petition urler Section 151 of CEO is filed | ~Praying: thai in the
Court may be pleased ig Suspend the operation of procsedings vide
ay Respondent No.2, Pending disposal of WP 17009 of 2084, on the file of the
S800) dated O6.07 2084 issued
Hick Court,
Roe,
The petition coming on for hearing, upon gerusing the Petition and the
Court dated
PBN 2088, Ves. aon OS.07 2025, O9.07 2085, 28.01 eS. 06.02 2025,
afidavil fled in support thereof and the ordar of the |
eB
2
Te 2026 & 03.03.2026 made herein and upon hearing the arquments of
SRI KALEPU YASHWANTH, Advocate for the Petitioner and of OF
MUNCIPAL ADMIN AND URBAN DEV AP for the Respondent No.1 and of SR}
JDILEERP RUMAR, Advocate for the Respondent No.2 and of SRI SRINIVAS
RAO BODDULURI, Advocate for the Respondent Nos.3 & 4.
WRIT PETUTON NO: 17O11 OF 3024
Between:
Lavudya Rambai, Wie Sri Nema Aged aboul 67 years Rio H Ne 7155,
Pandurangapuram, Khammarm-SO7d01,
» Petitioner
AND
'. The Safle of AP. Rep. by its PriSecy Department of MAS UD,
Secrelarial Velagapudl, Amaravati, Guntur District.
2. ihe Greater Visakhapatnam h Municipal Garporation, Vishakhapainam,
ar
ft
pees
ty
bade,
Fed
Fore
raters
z
39
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xy
g
.
TOF 2024:
*
*
iA NO
neoe
ast
POS 2025 & 03.03.2026 made herein and upon hearing ihe arguments of
SR) KALEPU YASHWANTH, Advocate for ihe Peliioner and of GP
MUNCIPAL ADMN AND URBAN DEV AP for the Respondent No.1 and of SRI
JOILEER RUMAR, Advocate for the Respondent No.2 and of SRI SRINIVAS
RAO BODDULUAL Advocate for the Respondent Nos 3 & 4.
WRIT PETITION NO: 17028 OF 2024
Ratween:
Amamoud: Nageswara Rao, S/o Ayyanna, Aged about 68 years,
fO.HLNG.7 1409, Soyavaripalem, Enamadala, Guntur-Se2019,
._ Fetiiionar
AND
1. The Sdate of AP Rep. by Hs Pr Secy Gepartment of MAS UD,
Secretarial Velagapudi, Amaravatl, Guntur District.
The Greater Visakhapatnam Municinal Corpora Vishakhapainam,
Rep by its Commissioner,
Lf
2
Fa
MatNo.508, 4"Floar, Sukshetra East Paint, East Point colony,
Visakhapainam- S20017. Rep by its Managing Pariner
4. Ch. Jagader ESwe yudu, Sfo Rama Rao, Aged about 64 years, Dec.
Business, Rio D.No.3-349/1, Krishna Poultries, Old Dairy Farm, Adarsh
Nagar, Visakhanainam,
. Respondents
Petition under Article 226 of the Constiiution of India is fled praying that
nine circumstances stated In the affidavit Hed therewith, the High Court may
be pleased fo issue an appropriate Writ or order or direction rriors particularly
in ihe nature of Writ of Mandamus' declaring the action of the Respondents
ty
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WRIT PETITION NO: 17194 OF 2025
Satweear:
ot. Mullapudl Anasuya, Wie. Mulianuch Venkata Rao, Aged about 80
Jangareddygudem Mandalarn, Lakkavaram, West Godavari District,
Andhra Pradeshs- 534481.
Petitioner
1. The State of ALP, Rep. by ts Pri Secy, Depariment of Revenue,
Seoretariat, Velagapudi, Ameravall, Guntur District
é. The Cistnet Collecture of Visakhapainam, Visakhapainam.
3. The Tabsiidar, Visakhapatnam Rural, Visakhapatnam
4. Mis. Hayagreeva Farms and Developers, Door No.8-20-20/1,
Visakhanainan S30017, Rep by its Managing Parner
5. The Greater Vishakhapatnam Municipal Corporation, Vishakhapainarn
Respondents
Petition under Article 226 of the Constitution of India praying that in the
aircumstances stated in the affidavit filed therewith, the High Court may be
pie@ased to issue an appropriate Writ or order of direction more particularly tr
the nature of Wri of Mandamus declaring the action of the Respondents more
particularly the actian of 2 Respondent herein in issuing proceedings vide
Re No. 2037 /200G/E2, DL 10.03.2025 by which the Respondents are seeking fo
resume the land admeasuring an axtent of Ac. 12.84 Cents in Sy. No G3/8 of
Yendada Vilage, Vishakhapainam Rural Mahdal, Visakhapatharh District
paricularly the land in Plot No. 18 admeasuring 382 Saves as = Being egal,
Vidlative of the provisi ions of the Transfer of Property Ack 887, Cantrary io the
Qrder DOL 12.12 2917 of this Honble Court in WP Nos. 35415 of 2014 & 28ass
of 2015, and wolative of Articles 14, 21 and 3004 of the Constitution of India
{5% £t4 th "
gn wae Bi a7 a As ween ened! a3 ue fee ge : ,
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ae tb so : ee a ed dove %, he Ss ca £34
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we oo he, oy ree te fon
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on eae" re et bee * vanee * wenee tat 3
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seep on hs mae Ee . oe * ry bow xs oy tes re Son .
" we pons '. : tapes Se ais ~
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C3 23 duet Sino 'heme gre "pes C3 . nt, 3 anes
ed iL. a e '3 . , ae eed agree. oe tb4 " 3 Par ro 4
chee seven. ae ts £54, Leon rs A aie ind wp
te go- € &£ < Sm > 2
" ae an ee OM eee . Bow es A A ~ ~ ' yates -
es. The Greater Visakhapatnam Municipal Corporation, Vishakhapainam,
Rep by its Commissioner.
Visakhapatnam S3001T7 Rep by iis Managing Partner.
4. On. "agaaeeswier idu, Gio Rama Rao, Aged about 64 years, Occ.
Nagar, Visakhaoatnem,
Respondants
Petition under Article 226 of the Constitution of India is fled praying thet
in the circumstances stated in the affidavit fied therewith, the Hi igh Gourt may
a Mp
be pleased fo issue an appropriate Writ or order or directlon more particular
te
we
in the neture of Writ of Mandamus' declaring the action of the Respondanis
more pariicularly the action of Respondent No.2 herein jn issuing proceedings
oe
de B A No T088/S960/B/2 1/YDAI2021 (a-affice-299500) datad O6.07 2004
my
Keeping the Buvicing permission granted io the Respondent No.3 in ab reyarnice
cn.
and further directing the Respondent No.3 to stop the work and not is proceed
with any further construction activity solely because of the civil disputes
pending between the Respondent No.3 and Respondent No as bel ing degal,
arbitrary, unjust, violative of Principles of Natural Justice, violative of the
provisions of the Greater Nyderabad Municipal Corporation Act, 1955 anc
vidiative of Articles 14. 27 and SOOA of the Constitution of India anc
Consequently set aside the proceedings yide
BLA.No TO8SSS60/BIZT/YDA/202 1 (e-office-299800) dated 06.07 2084 issued
'the Respondent No.
iA NOs 1 OF 2024:
Si
we)
circumstances stated in the affidavit fled In supsort of the patition, the High
.
>
Satwean
AND
:
3
Swart
agades
oe
grrr
3
os
£4
faden,
Paaa
at
eA
Feliion under Articie 2296 of the Constitution of incia is Ned praying that
in the nature of Writ of Mandamus' declaring the action of the Respondents
keerig the Budding pevrrission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 tn stop the work and not in procead
wih any further construction activity salely because of the ch disnutes
arbilrary, unjust, violstive of Principles of Natural Justice, violative of the
provisians of the Greater Hyderabad Municipal Corporation Act, 1955 and
* ©
o.
&
monsequentiy set aside ihe proceedings Wi
B.A No. (088/Q960/B/2 VYDA/2021 (e-office-299800) dated 08.07.2024 issued
by the Respondent No.2
iA NO: TOF 2024:
circumstances stated in the affidavit fled in support of the petition, the gh
Q
Court may be pleased fo suspend the operation of prameedings vids
a mM:
No. 1086/3960/B/2 1/YDA/202 1(s-office-299800) dated 06.07.2024 issued
ee
te
by Respondent Nog, Pending disposal of WP 19745 of 2024, on the file of the
The petition coming on for hearing, upon perusing the Petition and the
afidavii Hed in support thereof and the order af the High Court dated
426.17 2024, T2.1S. 2084, OS.01. 2025, a 24.01.2025, 08.02. 2025,
YS.02 2028, 19.02 2025, 18.03.2085, 09.05.2028, 20.12. 2028, SP.O1 2028 &
TP OR. 2025 & OSOS 2026 made herein and upon hearing the arguments of
Ms. Kalepu Yashwanth, Advocate for the B euloner and of GP MUNCIPAL
ADMIN AND URBAN DEV AP for the Respondent No.1 and of SRI DILEES
tot
ferro
af re pare dre. . on . .
. are, ie 4 rr yo ug
tree. eres 'eeetag - § Ps 4% a
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ath beee win 4 t
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tebe spore hove £3 rap) vo, vend
Ks ° aden %
a te > Pee 2 ©
wenes ¢ a a rd as vr
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the ote pee we rs heat *,
¢ 5 ewe fore ne ¢ tg Faae
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dan ' mG es a neh ia
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hiss ae Sewae ere. 5 nese sprees we 7
aa + fs < beeew oe $3 a wo
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oN
Consequentiy sei aside ihe proceedings Wide
IA NOT OF 2084:
.
Foatition under
giroumstances slated in the affidavit filed in support of the petition, the High
court me@y be pleased fa suspend the a of precesdings vide
B.A.No, 1088/3968 O/B Tan DROEN G-ofhoe2 eS8800)} dated O6.07 2024 issued
High Court
The petiion coming on for hearing, upon perusing the Petition and the
affidavil fled In support thereof and the order of the High Court dated
28.73.2024 12.42.2024, 03.01.2025, 09.01.2025, 24.017. 80858, 06.02.2025,
~~ ey
:
3
220e6 & 03.03.2088 made herein and upan hearing the arguments of
weedy.
MUNCIPAL ADMN AND ORBAN DEY AFP for the Respandent No.1 and of Sr
yr
JOHeep Kumar, eras Counsel for the Respondent No. and of Sri
Baddulurl Srinivas Raw, Advocate for the Respondent Nos.3 & 4
WRIT PETITION NQ: 18751 OF 2024
Between:
Vatabhani
Sfg Subbanna, Aged about 72 years Rio H.No S38,
=
i,
Be
$
x
wed
rede.
res
pvr
ro
GS}
bet
a one
£5
&
gam Mand al, Wasi Godavari-534318
Petitioner
AND
WL
£
H
a3 x EA re un ae So Fy
Me ae" fan nos ' adore. we
re ey a OG & pom
Mw, a "ae bh Nett aood eegee
Sie 0 aa wG ecbce
free oes robe
61 oo BL i % oo 1%
or oy tbe ween anooe g
oe ro; peed o~
Cs when,
i sd on Aete eet
te tp hen vet cm
gn Ly a
we " ce
aad wee veees £4
i on
anon oe ahs is
ee "on cd
rae ane 'bob ihe ee thee
So oh. - ek
bee
sh
a
Seton, ereee
£%
teva 6)
a
oo ion
thet
gern oo
res]
ngeee "<4
pee
en
cae i
fone a
vaee
a3
whet
& as
YS
3
4
.
s
~
AS
t
adeee " a
sraen. aan a A
sheet ay 5 i a oe nr anes?)
oo abe eel re ae) 5 aod
0 co ES te DB i: non are
Te ipso oe tot 3 mA
ee pees ™ yes . "y Me as
os nC Sd Fy thet 85
te * ee doate. atte 1d
Pheet 7 Sad ots vheet It%
Sone we sen. as 4 is]
3 as Go re ie
ra. ay gi
beer wn re8 qr An oe
COE Thay be pieaseg ig Suspend the eperaen of / Processing wide
oy Respondent No.s, Pending isposal oPyyP To?7St of ZOS4 on the He of the
The petifion coming on for hearing, upon perusing the Petition and the
aftidavii Hied in suppari thereof and the e@aricr Grder of the High Court
OLVB 7b 2084, 72.72 2084, 03.09.2025, 09.07.2025, 24.01.2085, 06.02.2085,
We 2025, 19.02. 2025, 18.03.2025, OS. G5. 2088, 20.12.2085, S707 S086 &
VP O22046 & 03.03.2026 mace hereiry ancl upon hearing the arguments of
SRI KALERU YASHWANTH, Advocate for the Petitioner and of GP
JDILEEPR KUMAR, Advocate for the Respondent No.2 and of SRI
BODDULURE SRINIVAS RAO, Advocate for the Respandent Nas.S & 4.
WRIT PETITION NO: 19752 OF 2034
Retwean:
Gadde Lakshmana Rao, S/o G Ramachandra Rac, Aged about 80 years Avo
Boor No 1247, GaddeVari Street, ufeayagudem, Ganapavaram Mandal, West
Petitioner
AND
1. The State of AP. Rep. by fis Pri Secy Department of MAS UD,
crelarial Velagaoudi, Amaravall, Guntur District.
a
Yhe Greater Visakhapainam Municipal Corporation, Vishakhapatnam,
ep by its Carnmissioner.
3. Mes .Hayagreeva Farms and Developers, DoorNo.6-20-20/4,
4h
"Er
"qeee
ft
od
oH
"pee
set
OF 2024:
vg
ng
ay
oo
Sere
AM SOU GAR 6 eaten tat 2 ory 28 SO 4 UO Oe A SOE S
PS.OS. 2085, 78.0 es 2028, VS .OS 202 OOS 2Oe8 SO 12. 2025, SF. OPS026 &
3.03. 2026 made herein and upon hearing the arqumenis of Sr
7
need
KALEPU YASHWANTH, Aclvocate for the Petitioner and of GP MUNCIPAL
ADMN AND URBAN DEV AP for the Respondent No. and of SRI J DILEEP
Ni 2
KUMAR, Standing Counsel for the Respondent No
WRIT PETITION NOG: 19753 OF 2024
Between:
Gadde Muniswara Rac, Sfo Ramachandra Rao, Aged about AS years Rio
Ooor No 1704, Bolfina Varhveedhi, Yernagudam, West Godavari-534513.
. Peitionar
AND
Secretarial Velagaoudi, Amaravatl, Guntur [Nstict
«. The Greater Visakhapainam Municipal Corporation, Vishakhapsinam,
Rep by its Commissioner.
Lad
th
ne,
Weakiiapainanr, 50017 Ra oy is Managing Partner.
ry
ae
Business. Rio D.No.2-340/1, Krishna Poultries, Old Dairy Farm, Adarsh
a
Nagar, Visakhapatnam.
Respondents
Peltion under Arica 226 of the Consifiution of india is fled praying that
in the circumstances stated in the affidavit fled therewith, the High Court may
be pleased fo issue an appropriate Writ or order or direction more particularly
in the nature of Writ of Mandamus' declaring the action of the Respondents
more paricularly the action of Respondent No.2 herein in issuing proceedings
vide B A No. 1086/3960/B/F /YDMV2021 (e-office- 299800) dated 08.07.2034
keeping ihe Buliding permission granted to the Respondent No.8 in aber Yarne
and further directing the Respondent No.3 to stop the work and net fo proceed
x
{0
{A NO:
os
ces
ar
MS
iS
~
yo
ARRAS
?
aus
~~
ia
Sr Ss O
*
x
WRIT PETITION NO:
©
»
Schween
Secretariat, Velagapudi, Amaravati, Guntur District
2. The Greater Visakhapainam Municipal Corporation, Vishakhapainam,
rep PY is Commissioner,
Flat. No Soe, 4 Floor, Sukshetra East Point East Point Colony,
fsakhapainam- 530017. Rep by is Managing Parine:
4. Ch. Jagadeeswarudu, Sis Rama Rac, Aged about S4 years, Occ.
Business. Rio D.No.g-34/1, Krishna Poultries, Old Dairy Farm, Adarsh
Nagar, Visakhapatnam,
. Respondents
Paiition under Article 226 of the Consiitullon of India is fled graying that
in ihe circumstances stated in ihe affidavit fled therewith, the High Court may
be eased fo issue an appropriate Writ or order or direction more particadarly
in the nature of Writ of Mandarnus' declaring the action of fhe Ressondents
more particularly the action of Respondent No.2 herein | ing prace eins
vide BUA No. TO88/S960/R/2T/YDA/2021 (e-office-299800) dated OG.07 200
keaping the Building permission granted to the Respondent No.3 in abeyance
and further direcing the Respondent No.3 fo stop the work and mot to oroceed
wih any further construction activity solely because of the civil disputes
pending between the Respondent Nos.3& 4 as being iHegal, arbitrary, unjust,
vigiative of Principles of Natural Justice, vidlative of the provisions of the
Greater Hyderabac Municipal Corporation Act, 1955 and violative of Articles
i4, £1 and JOGA of the Constitution of India and Consequently set asicie the
SP ae
O6.07 2024 issued by the Respondent Noe.
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WRIT PETITION NO
Las
Mis. Hayagreseva Farms and Developers, Door No .§-20-20/4
4 Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 84 years, Oc
nesponses
Petition under Article 226 of the Constitution of India is fled praying
in the circumstances slated in the affidavit filed therewith, the High Court may
be pleased fo issue an agpranriate Writ or ord direction more pariicularly
in the nature of Wri of Mandamus' declaring the action of the Respondents
more partinularly the action of Respondent No.2 herein in issuing mraceecings
keeping the Bullding permission granted to the Respondent No.3 in abeyarice
and further directing the Responelent No.3 to ston the work and not to proceed
with any further construction activily solely because of the civil disputes
pending belween the Respondent No.9 and Respondent No.4 as bei ing Hegal,
arbirary, unjust, violative of Principles of Natural Justice, violative of the
vidiative of Articles 14, 21 and 300A of the Constitution of India and
BA.No. TOS6/S86Q/B/2T/YDA/202 1 (e-office-299800) dated 08.07.2094 issued
ty the Respondent No.8.
iA NO: 1 OF 2024:
Petition under Sectiun 151 of CPC is filed praying that in the
circumstances stated in the affidavit fled in support of the pelifion, the Pig
Gaunt may be pleased fo suspend the operation of proceedings vide
SLAWNo. TO86/2980/B/2 VY DAIS0S t(e-office-29980) dated O6.O7 2024 issued
by Respondent No.2, Pending dispasal of WP 19756 of 2024, on the fle of the
High Court.
nes
a
id
en
aa
3
y
a
4
4
'4
ty
Torey OF 202
ra
N
WRIT PETITION NO:
oy
?
nes
Sy
Me
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:
a
£
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x
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gene
ws
ay
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.
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3
3
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oo
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pand
ot
ts
R
be Messed fo issue an agpropriais Wr or orier or direction more particularly
in the nature of Writ of Mandarnus' declaring fhe action of ihe Respondenis
more particularly the action of Respondent Nos herein in ssung ores Bangs
and further directing tha Re soonden Nad fo ston the work and nat to proceed
Consequently set aside the procesdings vids
B.ANo. TOSH/S98O/BI2 TY DAVS024 (o-office-299800) dated G6.07 S034 issued
by the Respondent No.2.
IA NO: TOF 2084:
sition under Section 151 of CPC is Aled praying that in the
arcumstances stated in the affidavit filed in support of the petition, the High
a
Our may be pleased fo suspend the operation of proceedings vide
3
B.ANo. 1088/2880/Bi2 1/YDAIS02 He-office-289800) dated 06.07. 2024 issued
i" Respondent No.2. Pending dispasa!l of WP 19°67 of 2034, on the file of the
The petiion coming on for hearing, upon perusing ihe Petition and the
fled in support thereof and the order of the High Court dated
13.02.2025, 19.02.2025, 18.03.2025, 09.05.2025, 30.12.2085, 27.01 20a &
TF 02. 2028& OS.03.2028 made herein and upon hearing the arguments of Sri
Kalepu Yashwanth, Advocate for the Petitioner and of GP MUNCIPAL ACM
AND URBAN DEV AP for the Respondent No.1 and of SRI JONLERP
KUMAR, Advocate for the Rescandent No.2
hen 2 .
: beeed pees pe, 4 bone 2 reece
ge won, Sooo gy. nd we cy; eet rye ,
" £%% zg fy 7 Med aad 0% L% "
ee seoet Oy foal ad bee yer wo aed tae weer % een Petey
Raia tee. pone eet 44s 4 peeed 'oe b, ae gee the
hot 'ng shoe ro a ies oy 2% pot rey feve bere Pr
cane, on a Lf G3 nape had can es a Peal CO
cd a ed 0% ara ee a oo wk gy
<e whe ore Gene n oni, ge oo ry en , eee
os Meteo res Pad Id an ry feee Te wee
oes Oo wm OS ie, a ae) oa um
bapes wt eee Aas a tA. tone os or ad
rs 4 wie "Spey pore a ry A oe ne taren a
on pid S dia Bes a beter pet passed ren * :
Boros ns Lb copes aed tes he ae
6, xy wy fy pe ae feo a 63 FE
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Som os é 3 ie Gone one pis Be pet er one we ce
a yee ed Fea wid f '3 Ss ithe ne " rs
eo So an 43 re i. pon. a pees . fee Ls
on 0 it ee Ss; hd > 4 3 ooee re)
% ier bp fy ey a3 oo Re de
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Code. es " a) SS on +o "yee oo "w anes £6 vo oe
a , FAN, os suet iG ! cy ee ey ae £ tet Beg
Lot abet faye OF qeee Pa ' Doe LA reed 341 fees eos oe
yore, a ae Seon Rese bebe "y6 sone. pom "yy ee eee C3 af%
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Respondent No.
MANO: TOF 2024
eition under Section T4> of CPC is fied graying that in the
Court may be pleased to suspend ihe operation of proceedings vide
ELA No TO6G/3000/BYE TY DAZ T(e-office- 209800) dated 06.07 2024 issued
oy Respondent No.2, Pending disposal of WP 19798 of 2024, on the file of the
My gn Court.
The pelifion coming on far hearing, upon perusing the Petition and the
affidavit fdecd in Support thereof and the orcer of the High Court dated
13.02. 2025, 19.92 2028, 16.03.2085, 08.08.2028, 20.42.2026, 2? OY S026 &
VE OS 2026 & 02.02.2026 made herein and upon hearing the arguments of
SRI KALEPU YASHVANTH, Advocate for the Petitioner and of GF
JONLEER KUMAR, Advocate for the Respondent No.2 and of SR! SRINIVAS
RAO BOODULUR!, Advocate for the Respondent Nos.3 & 4
WRIT PETITION NO: 19804 OF 2024
Sete:
rn
hedaia Narayana Rao, Sia. £. Verrafu, Aged about &7 years, R/o. Door. Ne.
21371, Munisitu Gari Veedhi, Rethern, Fast Godavari - 5381045,
» Petitioner
AND
The State a AP. Rep. by ifs PriSeoy Department of MA & UD,
Secretarial, Velagagudi, Amaravat, Guntur District
2. The Gresier Visakhapatnam Municinal Corporation, Vishakhapainam,
on bene ge a Ct nee eee eageer cenn tine oneg chee?
fa Ee ea, Cot oe oot tegee a sed
f he weaee a oe iS ;
£3 . od, ge ay a ite wy My ten a
" i s ms, yer, ce CMs OP
Seoe » £3 whwk es thers se oa ee
re , yee, cane: L% ' a
: f3 "¢: Prhee fe Cry we eae ened 75 fn, ve
. berber "4, - ' roe, Nees tae
bee trey, « > 4 w SOS 3 . go.
é i jen : 4 6 2 oO Bo
% we " 3 " ;
ht eet *. * segae ce veges ty ed oy .
on ty othe aS a % re To, oe bed
bpowed i ; mae hed re) ae eet 6G 4 oad f
. if Ch Sine. ce wy Th enptes ie the g $
Lhd an as 3 to KD x Co ee go
Sd "CS £33 . fo @ bate ED Co et
LS ae CS reeet Seow ote eal 4
a re nk on oe Woes coaet
Neo? ge bone Setee oo "ara ~, font "bnae
on te "94 tet Le rare 77 on
ra ts See! 4 eee. - f.
wat "4, sf re C3 <
7% Seed veece eee ed eee
£5, Sond Food i ere 7 yo
M3 "3 ros BM nat eh
Me eos ' edn boo ony ma
eaten & eee neg" fy ee wo :
" . ; , a" Sa. feet -
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54, nr uA hye 43
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rood oe - teers on Saeed
eee w % oy ee ee
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oi e oye, :
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The petition coming on for hearing, upon perusing the Petition and the
affidavit fled im support thereof and the order of the High Court dated
x
3
Pad
he =
VP Oe,
SRE RALEPU YASHWANTH, Advocate for fhe Petitianer and of GP
MUNCIPAL ADMN AND URBAN DEV AP for the Respondent No.1 and of SR}
JOILEER KUMAR, Standing Counsel for the Resnondent Na? and of SRI
BODDULURT SRINIVASA RAC. Advocate far tha Respondent Nos.3.& 4,
won
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os
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RIT PETHION NO: 19873 OF 2034
Sehwrean:
Muri Rao Venkaia, S/o Alluri Rathalah, Aged abaut 72 years, Rio Doar No
i230, Kornagndam, Buileayagucem, Ganapavaram Mandal, West Godavari
S244 7 7.
Petitioner
AND
?. The State of AP. Rep. by its PriSecy Depariment of MA& UD,
rm
t
Secretarial Velagapudi, Amaravall, Guntur CNstrict,
2. The Greater Visakhapatnam Municigal Corporation, Vishakhapainam
Rep by ts Commissioner.
ne
'
FlatNe.5d0e8, 4" Floor, Sukshelra East Point, East Point Colony,
Visakhapainam- S30077. Ren by iis Managing Partin
4. Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 84 years, Ges.
Business. Rio D.No.g-d49/4, Krishna Poultries, Old Dairy Parr, Adarsh
Respondents
Petition under Article 226 of the Constitution of Incdia is fled praying that
in the circumstances stated in the affidavit fled therewith, the High Court may
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sandent Nos and of SRI
JOILEEP SOMAR, Standing Counsel far the Ke
BODDULURI SRINIVASA RAQ, Advocate for the Respondent Nos.3 & 4.
WRIT PETITION NO: 18878 OF 2024
SBehyveen:
Achanta Rameran, S/o Jagadesswararan, Aged about 72 years Afo Doar Na
Paetiihorner
. Phe State of Andhra Pradesh, Rep. by is PriSecy Department of MA
and UD, Secretariat Velagapuci, Amaravalti, Guntur District.
The Grealer Visakhapainam Municipal Corporation, Vishakhapatnam
S. Ws.Hayagreeva Farms and Developers, Door No.8-20-20/1,
Visakhapatnam S30017. Reo by its Mar q Partner
4. Ch. Jagadeeswarudu, Sio Rama Rac, hood aboul Bf years, Oe.
Business. Rio D.No.2-349/1, Krishna Poultrias, Old Dairy Farm, Adarsh
Nagar, Visakhanainam.
Respondents
Pettion under Aricie S26 of fhe Cansifulicn of India is fiecl oraying that
in the circuristances slated In the affidavit fled therewith, the High Court may
iy the nature of 'Writ of Mandamus' declaring the action of the Respondents
more aarticutarty the action of Respondent No.@ herein in issuing proceedings
vide BA No 1Q8Q/S80Q/E/2 T/YDA2021 {e-office-289800) dated OO. 2024
keening the Buliding permission granted to the Respondent! No.3 in abeyance
and further directing the Respondent No .3 to sing the work and nat to
proceed with any further construction activity solely because of the cia
dishutes pending between ihe Respondent Nad and Responcient No.4 as
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ION NO: 18980
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WRIT BE
Retween:
1. The State of ALR, Reo. . tis Pri Secy Department of MAS UD,
Secretarial Velagapudi, Amaravall, Guntur Distinct.
Rep by is Commissioner,
Tad
Mis Hayagreey Fanning and Developers, Doar.No.6-20-20/4,
Plat. No Sde o sen sukshetra East Point, East Point Colony,
Visakhapainam- S30047. Rep by is Managing Partner
Q
Business. Rio D.No.2-349/4, Krishna Poultries. (id Dairy Farm, Adarsh
Respondents
Pettion under Article 226 of the Constitution of India is fled praying that
in ihe circumstances stated in the affidavit fled! therewith, the High Court may
be pleased io issue an appropriate Writ or order ar direction more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more parlicularly the action of Respondent No.2 herein in issuing proceedings
as
vide BLA No, TO86/SQ0Q/EVZTYDAROS1 (e-office-299800) dated OS O07 208
keeping the Building permission granted to the Respandent No.3 in abeyance
and further directing the Reapondent No.3 to stop the work and not {to proceed
wih any further construction activity sofely because of the civil disnutes
pending belween ihe Respondent No.3 and Respondent No.4 as being Hegel,
arbirary, uniust violative of Princ "pes of Natural Justice, violative of the
vidative of Articles 14, 27 and 300A of the Constitution of india and
Cornsequernthy set aside the proceedings vide
ELA.NG. TORG/S960/B/2 1/YDA2021 (e-office- 209800) dated 08.07 2024 issued
IA NG: TOF 2624:
Pelion under Section 151 of CPC is filed praying that in th:
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circumstances stated in the affidavit filed in support of the petition, the High
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78958 OF S24
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WRIT PETITION NO
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nihe crreumstances stated In the affidayil fled therewith, the High court may
be eased to issue an appropriste Writ or order or direction more particularly
in the neture of Writ of Mandamus' eecianng the action of the Respondents
88 ent Nog herein ini ee precseccings
Age
ranted fo the Respondent No 3 in abeyanc
and further directing the Respondent No.3 io stop the work and not fo proceed
WHA ary furher construction activity solely because of the civil disputes
pending belween the Respondent No.Q and Respondent No.4 as being egal,
ardirary, unjust, violative of Principles of Naefural Justice, violative of the
oravisions of the Greater ycerabad Municigal Corporation Act, 1955 and
visistive of Ariciles 44. 21 and 300A of the Constitution of India and
GANo. TO8G/S980/B/2 TY DAZ02 1 (e-office- 289800) dated G6.07 2084 lasued
by the Respondent No.2.
IA NQ: 1 OF 2028:
circumstances stated in the affidavit fled in sumport of the petition, the Hugh
SAI. TOBG/S960/Bi2 VYDAIZO? f fe-offics- 229808) Gated O8.07 2024 issued
High Court.
The petiian coming on for hearing, upon perusing the Petition and the
atidavit Hed in support thereof and the order of the High Court dated
2811 2044 TS 12 2024, 05.07. 2085, 09.07.2085, 24.01. 2085, 68.02. 202
WS.0e.2025, 19.02.2025, 18.03.2025, 09.08. 2088, 20.12. 2085, 27.01 2oe6 &
17 02.2028 & 09.03.2026 made herein and upon hearing the arguments of
AND
*
WRIT PETITION NG: 19960 OF 2084
Between
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pending bebveen the Resoordant Nos 3S 4 as being Hedal, arblrary, urduss,
Winiative of Principles of Natural Justice, viniafive cf the prawisions «cf the
Careater Hyderabad Municipal Cornoration Act, 1985 and vidlaiive of Ariicles
f4. 21 and SOOA of the Constitution of india and Cc
proceedings vide BLA No TO8G/G880/B/21/YDAI2Z021 fe-office- 209800) dated
iA NO: 1 GF 2084:
Petar under Section 151 of CFC is fled praying ihat in the
crcumstances slated in the affidavit fled in support of the pelition, the High
Gaur may be pleased fo suspend the operation of proceedings vide
B.A.No 1086/S90Q/B/21/Y DA! BONGO Ge 2 3800) dated 06.07 2024 issued
by Respondent No.2, Pending disposal of WP 19960 of 9024, on the He of the
Tre petiion coming on for hearing, upon perusing the Pellfion and the
alidavii flag in support thereof and the order of the 'Hip Court dated
28.77 2024, T2092 2024, 09.01.2025, OS.CSORS, 24.01.2025, 06.08.2085
TA0e 2025, 19.02.2085, 18.038. 2028, O9.05. 2028, 20.12.2025, 27.01.2028 &
V7 OL. 2028 & 04.03.2025 made herein and upon hearing the arguments of
SS) KALEPU YASHWANTH, Advocate for the Petitioner and of GP
MUNCIPAL ADMN AND URBAN DEV AP far the Rasnondent Not and of SRI
DILERP KUMAR, Advocate for the Respondent No.2 and af SRI SRINIVAS
RAO BODDULURIL Advocate for the Respondent Nos.3 & 4:
WP NO: 8507 OF 2025:
Between:
Mis. Hayagreeva Farms anc Developers, A registered Partnership firs under
ine provisinns of indian Partnership Act, 1933, Having its Office at Door.No.6-
ele20/1, FlatNo.d02, 4° Floor, Sukshetra - East Point, East Point COHY,
Fee
Visakhapainam- S30077 Rep. by iis Managing Partner, Gadde Brahmall,
Agad $5 years, Sfo. Sri Munsawara Rao,
Petitioner
rts rh en a 4 yen agen . soos ' 8 es haeee
eed ce fs, 4 wer ree fon repre, i", iy $s iv Lae
ee: oes teal 4% edece fees Cee Soot et ett a?
bom eee Sead need oan roa arooe rae
& et She Ieoe be Sof! ten
gee yon rs £5 ' or ony
= sheet tt iG a7 . hove
pn sei . oo ' tA rad ve Lo G3
Sn. wee wooo apa % 1G eo we ee ' BA
Ww we oeeee 515 in yn' LY fe or ie)
Peat sted. 4 ae God. on wet bee ; ah 4
fete, styot G3 Soee tht raeees 'oot em aoeed oeee
¢ 4, eyed oe wegen, paeens 4 eA od
i} ran os o. baer ¢. tA heed rc "A sae!
ey ' ; boo. . MED
iy 0755 aes Gen om a & iy Le eS ed
' me feo ras 'ead re he ba Sia 'he iS %
ce faae Yt on reas t bteee g 3 cn batten
oe 55 res é oh. ws an a
s, 3 yey meat ft Sed £ a oy
ot . Newt! at} is "at ci
% ti bn geo ye oe
id « ed ageee an ws 'en hs edeee, ¢
fewe G ue 4, sect ye Seer $B os orn fone tere
™ mrs i! os pheoe os "hd A U5e fay on
Joobe. ge 1) thing £2 Vanod Sonal om whens weet feidoa tae Dat
then, . ae a ' when, Sop a on
Pes oe pace peas mk vee sede 5 view weoees
4 oS a coo % A a +
3 beeed vpeee we ~ Fat - aad 44 aspen % ,
C3 eo deco tad thr " Py yee eee he ia ihe
ratte hoor ¢: wenn at "s tayl 4, ee are nee
x Pace G Cs 4 fs oo Sah, eo oy Aon Sx gr <3
wraen. ar wees te tn v4 ", Seve Le ceot "yee law Pars
Wee. bodes ; Seed Whey, . s 7%. ede nd ait Lh
ee goer, eae tone tone " £ ws, 4
; ; ES L5 " gy gene oe of Sad pene
yee ne io a Moe 0 'dt
ae * ¢ noe " a Lat po
fooe fe fy fewe oe 0) acd eee Sone sgn,
a "--e4 Gh. ay hon nd Cen pp Ae eed "ts
é " 3 bw nr Za. 4 need gee BR in
weet egy Boe ees a or. ot ya ey nian hh Sat wat
ion ae 0S Bae fede, i Ss SC (on
wire % ne a % : Paes bene
rect i £74 3 Aes rat ih . S , Lf on
Gs rr ote ae boo aed tts a be. as Pa 3
err Vs tS apie seg _ Bp {fo a' ou an aie ci?
Snow tae" oo on, eed . oe no: ; bet, TD ieee Lh.
t's where Newt ws oe rheon ro" hee? 3
£3 oe wo i Zi yon f be .
a "cca $£% 6 a ant ; "es ee Set 05 eee iG
is on ve cared Us ae 4 ek 's) * £% Ra
4 " a ee, t ee Ma.
é, ay ond ome vA iti At hud os ran es Send af ts
7 per. oy eH eet ue the i, en f% if 45. a
oe bag en nner - ¢ ES "neat 3 'ee? o , wud Con
vaeod font feos weer Ontong, ree wee wed £3 fat ee > Y Kd
£ we "s, ' a a bn fuk one ©. hen Teng
. , £% itt ye bese £45 a wile ne 0% ps rs Cos teed
tepene "ay hed ce s, eee oboe * , gees Sates 3 'eee oes
07 wel, fee 4,4 eM Green i) "a " om ni bade d a; peas +
wn, rd heed f pad "ES Pasa' fy 'af he Sane
; earl Sb ig 'rere ¢% npn. ha Sant 'ed ee reen 6G on ies) pooed
"ES - a "gene S Cael ' aed f os is seed i iv) "4 es
soak ae tp ich ote $i vader, Npeos q ee tad, iw fee pr ' as
a wer ry? . ot ws oa oy he Lenct fe ; gy eet oe £%
vere tens att , ", Tbe me, oe oe
yh mange om Co NE oo - foo ngney Gp ke
4 "ee atin, i 4, Be ae wg ee
baad \ Sooo, bh, { a :
peer LA a eA "ape 0s i + chy 3 a atee
$5 oa a > A "tee fe
bees eed on % oy & whet oh eee ok whens
xe fowe * mais ts, feeee 4 ' Seger? *
lene as eee, . B wee ° od done "Ay hed on
"eS or el nny rsa "77% uF 9] yo steee
Sd. 4, a "w Looe feet oe . pre
in n a * "5 a Tot 3 oS
Fa es aS: ~ Ey Me OY Me
%, heed. on? oe 's . 7 '
2 a ree Se ea a 90 Ldn. L Me pon BB
ood dene a come > wet Poet t 4i% po
Ope pen ws wt "tere 5 "eS q &e "post <2 wenn
we ews 'eoden re : "yer th shee
a % res ohooh we 4s
(13 ent aoe 7 . ye seed Save tagger a ge orn roan
decbos ot oo fee sp. . ao th. is 63
' he ' . . 7 " , ;
; . . e oe Fo gp ee gen ao) os
, . GF ae a th if ye wy ven head oo
iio CL Pe tes oe ne pet 1% Lp yi Se A ity ee
ay Ue Gb OP me cS £3 ne '
5 hE 5 C en OG ' ve een , oh gece,
'sed fee, dere naoee ws 'eet ger ae " meet
a x re Ee Ls fod 'nee. ria gene Fs
5 we The ve Nee 0%, pores beboe « wneees "ss "ree
IA NO: 2 OF 2028
Fettion under Section 151 CPC praying that in fhe circumstances
giated in the affidavi fled in support of the petition, the High Courl may be
sieased to Direct the Respondents not fo interfere with the possession,
occupatian of the Petitioner and the construction activity being uncderiaken by
the Peiioner in schedule properly acimeasuring an extenf of Ac. 72.51 sents
In Sy. No.ge/S oof Endada Vilage, Visakhapainam Rural Mandal,
isakhapeinam District, Pending disposal of WP No.oS0? of 2025, on the He
of the High Court.
The Petition coming or for hearing, upon perusing the Petition and the
afidavil Wed in suppart thereof and the earlier order of the H High Court dated
S03. 2028, 18.00. 2025, 09.05.2085, 20.12.2025, 27.04. 2025 & 17 02 2026 &
03.08.2026 made herein and upon hearing the arguments of Sd Ajay Kumer
Kanaparth, Advocate for the Petitioner, and of GF far Revenue for the
Resnondents:
WP NO: 8509 OF 2025:
Setween:
AUNo.? 7408, Koyavaripalem, Enamadala, Guntur-Se2019
Petitioner
AND
ro
:
Revenue, Seerstariat, Velagapudl, Amaravati, Guntur Distr
8. The Distict Collector of Visakhapainam, Visakhapaina
The Tahsidar, Visakhapainam Rural, Visakhagainam
wood
Fat
Mis Hayagresva Farms and Developers, DoorNo.6-20-204,
Flat. No. 502, 4° Floor, Sukshetra - East Point, East Point Colany,
Visakhanainam- SS601T. Rep by iis Managing Partner
| Respondents:
Petition under Article 228 of the Constifution of India praying that in the
circumstances stated in the affidavit Med therewith, the High Courl may be
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in the meanwhile, fhe counter fled by the official respondents shall be pulup in the Court bundle. interim order granted earlier by this Court is extended till then. Sd/-U SRIDEVI DEPUTY REGISTRAR TRUE COPY! SECTHON OFFICER Te 3 y. One CC fo Sei Nay Numer Kanaparthi, Advocate (OPUC) s. Two Gils to GP for Revenue, High Court of Andhra Pradesh oe ot ey ea (ane CC to Sri MRR. Chakravarthi, Advocate [OPUCT G& One GC to Sr MRK, Chakravarthy, A Advocate [OPUC FP. Pwo OCs to GP for Municipal Administration & Urban Develoomient, High Court of Andhra Pradesh. oe
3. Une CC in Sr somisetty ¢ Cranesh Babu. Standing Cours! anes
10. Gne CO ta Sn Kalenu Yashwanth, Advocate [OPUC
12. One OG to Sd Javvall Sarath Chandra, Advocate [OP UC] fo Sri Srinivas Rao Soddusuri, Advocate. [OP UIC) V4. Two CCs to GP for Revenus, High Court of AP [OUT]
78. Sine (4G to Sr. Ralepu Yashwanth, Advocate POPUC] TP, Sne CC fo Sri Kaikala R ana Kureel!, Advocate roPu WC a. One CC to M/s Mandava Abhiana, Advocate FOPUC) | A oN er a i. CAMS SPAMS Capy LIST ON 17.03.2026 ORDER z BLY aie oe "4 oL3 x i 2 3 WRISTOS a, s tnd od seyee +.
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