Andhra Pradesh High Court - Amravati
Unknown vs The State Of Andhra Pradesh on 22 April, 2026
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF-ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE TWENTY SECOND DAY OF APRIL
TWO THOUSANDAND TWENTY SIX
.PRESENT:
HONOURABLE THE CHIEF JUSTICE SRI DHIRAJ SINGH THAKUR
AND
THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN
WP(PIL) NO: 81 OF 2026
Between:
Pappala Great Arun Sastri, S/o Pappala Great Bear, Aged about 34years,
Occ.Self-Employed, R./o D.No.9-i01, Near Bus Stand, Bhattiprolu Village
and Mandal, Bapatia District, Andhra Pradesh 22256,
Mobile.9247735261, State Bank of India, Account Number.A/c
31632778448 State Bank of India Bhattiprolu Branch, Bapatia, PAN No.
COAPP1175F, Aadhar No. 7003 3248 4654.
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Panchayat Raj and Rural Development Department, AP Secretariat
Building, Velagapudi, Amaravati, Guntur Dist, Andhra Pradesh -
522238.
2.
The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, AP Secretariat Building, Velagapudi, Amaravati, Guntur
District - 522238.
3.
The District Collector & District Magistrate, Bapatia District, Andhra
Pradesh - 522101.
4.
The Revenue Divisional Officer, Bapatia District, Andhra Pradesh -.
522101.
5. The Tahsildar, Bhattiprolu Mandal, Bapatia District, Andhra Pradesh -
522101.
6. The Mandal Parishad Development Officer, Bhattiprolu Mandal, Bapatia
District, Andhra Pradesh - 522101.
7. The Bhattiprolu Gram Panchayat, rep by Secretary, Bhattiprolu Village,
Bhattiprolu Mandal, Bapatia District, Andhra Pradesh - 522101.
Respondents
WHEREAS the above named through his Advocate Sri JADA SRAVAN KUMAR presented this Pleased to issue a Writ, Order or Direction, particularly one in the nature of Writ of Mandamus filed as Public Interest Litigation, declaring the construction of the Anna Canteen building in Survey No.427/ 1 to an extent of Ac.7.02 cents located in Bhattiprolu Village, recorded as ManepalliVari Dharma Cheruvu (Government water body), as illegal, arbitrary and contrary to law, and consequently direct the respondents to remove the illegal construction and restore the water body to its original condition.
AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri JADA SRAVAN KUMAR Advocate for the Petitioner, GP for Panchayat Raj department for R1, GP for Revenue Department for R2 to R5, Sri M.Sudheer, Standing counsel for R6 and R7 directed issue of notice to the Respondents herein to show cause as to why this WP(PIL) should not be admitted. You viz:
1. The Principal Secretary, State of Andhra Pradesh, Panchayat Raj and Rural Development Department, AP Secretariat Building, Velagapudi, Amaravati, Guntur Dist, Andhra Pradesh - 522238.
2. The Principal Secretary, State of Andhra Pradesh, Revenue Department, AP Secretariat Building, Velagapudi, Amaravati, Guntur District - 522238.
3. The District Collector & District Magistrate, Bapatia District, Andhra Pradesh - 522101.
4. The Revenue Divisional Officer, Bapatia District, Andhra Pradesh 522101.
5. The Tahsildar, Bhattiprolu Mandal, Bapatia District, Andhra Pradesh -
522101.
6. The Mandal Parishad Development Officer, Bhattiprolu Mandal, Bapatia District, Andhra Pradesh - 522101.
7. The Secretary, Bhattiprolu Gram Panchayat, Bhattiprolu Village, Bhattiprolu Mandal, Bapatia District, Andhra Pradesh - 522101 are be and hereby directed to show cause either appearing in person or through an Advocate as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WP(PIL) should not be admitted on or before 17.06.2026 for which date the case stands posted for hearing.
The Court made the following: ORDER Notice.
Service waived by the learned Government Pleader for Panchayat Raj and Rural Development for respondent Nos.1 and 6. Service waived by the learned Government Pleader for Revenue for respondent Nos.2 to
5. Response be filed.
Liston 17.06.2026. A t
SDI- M.VENKATESWARA RAO
ASSISTANT REGISTRAR
//TRUE COPY// SEC Tt^OFFICER
For.
To,
1. The Principal Secretary, State of Andhra Pradesh, Panchayat Raj and Rural Development Department, AP Secretariat Building, Velagapudi, Amaravati, Guntur Dist, Andhra Pradesh - 522238.
2. The Principal Secretary, State of Andhra Pradesh, Revenue Department, AP Secretariat Building, Velagapudi, Amaravati, Guntur District - 522238. (addressee 1 and 2 by Special Messenger - along with a copy of petition and memorandum of grounds)
3. The District Collector & District Magistrate, Bapatia District, Andhra Pradesh - 522101.
4. The Revenue Divisional Officer, Bapatia District, Andhra Pradesh -.
522101.
5. The Tahsildar, Bhattiprolu Mandal, Bapatia District, Andhra Pradesh -
522101.
6. The Mandal Parishad Development Officer, Bhattiprolu Mandal, Bapatia District, Andhra Pradesh - 522101.
7. The Secretary, Bhattiprolu Gram Panchayat, Bhattiprolu Village, Bhattiprolu Mandal, Bapatia District, Andhra Pradesh - 522101 (addressee 3 to 7 by RPAD- along with a copy of petition and memorandum of grounds)
8. One CC to SRI. JADA SRAVAN KUMAR Advocate [OPUC]
9. Two CCs to GP FOR PANCHAYAT RAJ RURAL DEV ,High Court Of Andhra Pradesh. [OUT]
10. Two CCs to GP FOR Revenue Department, High Court of Andhra Pradesh. [OUT]
11. Two CCs to Sri M.Sudheer, Standing counsel [OPUC]
12. Two spare copies.
HIGH COURT HC,J & CGR,J DATED:22/04/2026 Liston 17.06.2026 NOTICE BEFORE ADMISSION 1%.
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