Andhra Pradesh High Court - Amravati
Vommina Murali vs The State Of Andhra Pradesh on 7 January, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVES (SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE SEVENTH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE (PRESENT: HONOURABLE DR. JUSTICE K MANMADHA RAO WRIT PETITION NOS: 29742, 29148, 29749, 29150, 29781, 29752, 28453, 29154, 29155, 29156, 29157, 29759, 29160, 29161, 29762 OF 2024 WRIT PETITION NO: 29142 OF 2024: Between: Vornmina Murall, S/o Subbaramaiah, Aged about 65 years, Ro D No 4- 4-49, Mukundapuram, Nawabpeta, Nellore, Stonehousepet, Andhra Pradesh-S2d g0e. Petitioners AND 1. The State of Andhra Pradesh, Rep by Hs Principal Secretary, Endowment Department, Secretariat Bulldings, Velagapud!, Guntur, 2. The Distinct Endowrnent Officer, Endowments DepaHment, SPSR Nellore [istrict 3. Sr CheedellavariSatram, Navabpsfa, Nelfore City, SPSR Nellore District, Rep. by iis Executive Officer, Raspondant/s Petition under Article 226 of f the Constitution of India is fled praying that in the crcumstances § stated in the affidavil fled therewith, the High Court may be pleased to issue writ or order or direction, more so in the nature of \Arit of Mandamus: a} Yo declare the Eviction Order issued by Respondent No.3 dated 20.71.2024 in directing the Petitioner in vacate and surrender vacant ¢ ossession of the praperty admeasuring 15.70 Ankanams in Sy. NoJ?1, Ward " No.$, DLNo4-4-49 (\vronaly mentioned as O.Nod-4-50) situated at Nawal Het, Nellore District ag per se Hegal, whimsical, dehoarsjurisdiction, nar-estin the eye of law, prepostercus, manifestly arbitrary, disproportionate, ex aToneaus, defective and irrational, unreasonable capricious, null and void. dehorgand in excess of jurisdiction, funcame snlally ultra vires the oowers bes vesled In Respondent No.3 and suffers frorn patent lack of jurisdiction besides being opposed fo the docirine of Forum Non-Convenians NemoDebetEsseJudex in PropriaCausa, Actus Curlas Nem} inamGravabiand n Hagrant contravention of Fundamental Rights enshrined in the Constituion of india and the provisions of the Andhra Pradesh Charitable and Hindu Religious Insttufions and Endowments Act, 1887, Transfer of Properly Act, 88S and Rules made thereunder ro Consequently set-aside the same. iA NO: 1 OF 3024 Petition under Section 184 of OPO is fled praying that in the & clrcumsiances stated in the affidayil Hed in Subpart of the petition, the High Court may be pleased fo suspend the Eviction Order issued by Respondent Nog dated 26.11 2004 by desisting the Respondents fom evicing/dispossessing the Petitinner from property admeasuring 13. 7UAnkanams in Sy.No. 174, Ward No.5, D.No.4-4-49 (Wrongly entioned as D.No.4-4-S0) situated at Nawabpel, Nellore District. WRIT PETITION NO: 39148 OF 2024 - Sehween: Sandi Venku Reddy, Sfo Ramana Reddy, Aged about ao years, Rfo we ONo dea). Mukundaguram, Nawahpeta, Nellore, Andhra Pradesh-524 092. Petitioner ANDO 1. The State of Andhra Pradesh, Rep by its cipal Secretary, Endsyment Department, Secretariat Bulldings, Velagapudi, Guntur. The Disirict Endowment Officer, Endowments Deparment, SPSR Na Nellore [Nstrict. 5. Sri Uheedellavari Satram, Navabpeta, Nellore City, SPSR Nellore District, Rep. by Hs Executive Officer, Respondents Pattion under Article 226 of the Constitution of India is filed praying that in the circumstances stated In the affidavit fled therewith, the High Court may be pleased fo issue writ or order or direction, more so in the nature of WHt of Mandamus. a} To declare the Eviction Order issued by Respondent No.3 date 20.77.2024 in directing the Fefifoner to vacate and surrender vacant possession of the praperty adrreasuring 14.32 Ankanams in Sy.NoJ71, Ward No.8, D.No.4-4-77 (Wrongly mentioned as D.No.4-4- 75) situated at Nawabpet, Nellore District as per se legal, whimsical, dehors jurisdiction, honest in the eye of law, preposterous, manifestly arbitrary, disproportionate, ex-lacie erroneous, defective and irrational, unreasonable, capricious, null and void, dehors and In excess of jurisdiction, fundamentally ullra vires the powers vesied in Respondent No.3 and suffers from patent lack of jurisdiction besides being opposed fo the doctrine of Forum Nan-Conveniens, Nemo Debet Esse Judex in Propria Causa, Actus Cudae Nerminem Gravabit and in Hagrant contravention of Fundamental Rights enshrined Constitution of Indie and the provisions of the Andhra Pradesh Charitable and Hindu Religious Instiiutions and Endowments Act, 1987, Transfer of Fraperty Act, 1882 and Rules made thereunder, b} To Consequenily set-aside the same. IA NOs 1 OF 2034 : Petition under Section {51 of CPC is Sled oraying that in the circumstances stated in the affidavit filed in Support of the petition, the High Court may be pleased fo suspend the Eviction Order issued oy Respondent y * ' 8A "ys Mea - "nt Hy Sa on 3 ees oe on ork ov ' rer re Tedas Nad dated 20.77.2024 by desisting the open rom evicung ANKGNAITIS In £2 anak ie Sad i " 7 idianossessing the Petitioner from properly admeasuring Sy.Nel'i, Ward No.8, D.No.4-4-7? QNrongly mentioned as 0.No.4-4-75)} situated at Nawabpet, Nellore District, Pending disposal of WP $9148 an the fle of the High Court. WRIT PETITION NO: 89749 OF 2026 : Between: FPetlugant Venkala Satya Narayana, Sfo VenkataRamanaiah {Late}, cee 62 years, Rfo D.Nos-4-28, Mukundasuram, Nawaboeta, Neliore, Sionehousepet, Andhra Pradesh-S24 002, Patitioner!s AND 1. The State of Andhra Pradesh, Rep by Hs Principal Secretary, Endowment Department, Secretariat Buildings, Velagaoudi, Gurdur. Pt The District Encowment Officer, Endowments Deparment, SPSR Nellore District. Sri C hae heedellavarl Satram, Navabpeta, Nellore City, SPSR Nallore Respondents Pelitian under Aricle 226 of the Constitution of Incia is Sled oraying thal in the ciroumstanees stated in the affidavit Sled therewith, the High Gourt May be pleased may be pleased to Issue writ or order ar direction, more ac in ine nature of Writ of Mandamus. 8) To declare the Eviction Order issued by Respondent No.3 dated yt 8 ist : is So £3 mt ii e: q ons S0.77.2024 in directing the Petitioner to vacate and surrender vacant possession of the property admeasuring 17.28 Ankanams in'Sy.No.174, Ward No.8, D.Nod-4-4d7 (Vvrongly mantioned as D.No.4-4.38) siuated at Nawabset, Nellore District as per se ilegal, whimsical, dehors _URSclotion, ron-estin the aye of law, preposterous, manifestly arbitrary, ¢ isproportionale | ex-facie erroneous, defective and irrational, unreasonable, capricious, null and void. Posh mes osyf bo grho dnd wr a er he 4 Wenors and in excess of jurisdiction, fundamentally ultra wires the neavers ? e vested in Respondent No.3 and suffers from patent lack of jurisdiction besides being opposed io the doctrine of Forum NomGonveniens. NemoDebetEsseludex in PropriaCausa, Actus Curlae NeminemGravabitanc in flagrant contravention of Fundamental Rights enshrined in the Constitution of india and the provisions of the Andhra Pradesh Charitable and Hindu Religious Insillullans and Endowments Act, 1987, Transfer of Property Act, 1882 and Rules mace thereunder: b} To Consequantly set-aside the same. iA NO: 1 OF 2024 Petition under Section 151 of CPC is filed praying thaf in the circumstances stated in the affidavit fled in support of the petition, the High Court may be pleased may be pleased to suspend the Eviction Order issued by Respondent No.3 dated 26.11.2024 by desisting the Rasnondernis from evicling/dispossessing the Petitioner fram property admeasuring 17.28 Ankanams in Sy.No?1, Ward No.8, O.No.44-47 (Wrongly mentioned as O.No.4-4-28) situated at Nawabpet, Nellore District, pending disposal of the above writ petition. WRIT PETITION NO: 20780 OF 3024 - Betveean: Fulim) Sumalatha, W/o Pulimi Sudhakar Reddy, Aged about 52 years, Rio D.No.4-4-78, Mukundapuram, Nawahbpeta, Nellore, Stonehousepel, Andhra Pradesh-524 009 Patitioner!s AND 1. The State of Andhra Pradesh, Rep by He Princinal Secretary, Endowment Department, Secretariat Suldings, Velagapucll, Guntur é. The District Endowment Officer, Endowments Deparment, SPSe Nellore District, 3. Sti Cheedellavari Satram, Ne yabpeta, Nellore City, SPSR Nellore Distrint, Rep. by fis Executive Officer. 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Boe O FR OC gk * a ot a ee 2 Woe & ge aor oe & H Ls oe . be 6 ES & » @ *e® " ~ 6G & Be Ee oe 8 Ge ea BR ver g Ke " " os » Bes oene peste) uG * b B2 ye SSe EES Ee EERE Sy EES Bd 33 Heo $f suet ce) w Pow ros bon a baa 6 xe st 5 ey boa " i, Ey A he & mo = fo fe & Ete | es) Gy 4 on Sb E oe . 2 4 a OG GB om fs "o E @ DD & ib. 2 oO G R 5h seed Gees : + Lane % 2 2 £6 8 = e ¢ 2 Be BS an ae mS 2 Bw BS fs & B x here ; an la 'mere teas : * eee 'ae. Oo 8S See ce 8 "€& 6 & BO € gB & 8 © oc % ae a %; cae ewan Sen . o, 4 % Some 50 a, aa SO go pec a 4 venee fos C3 on pone win eat 3 P ; : 5 yer eee LA heat oH fen eran] ge R gas eee ead Se ESE SE e 8 hovel ¥ "o ' os 3 oo chet wane ce 2s o8 8 eesgeege@ie eget ez, & &§ ES £f& 25 Ge € 2 8 5 SEB Be BF) Cag 8 @ Je fw rn ar TS 4a EF, x fe ra "yey teas * hs 7 tame oe nh a an +; en &h, % (2 2 b& a : o ££ OS PF © & & PR mp fa 4 es 0G eee we, = FED 3 we oe ke . a 3 4 oh, bee tedees cs be pon a om oe, an we es oben coal WRIT PETITION NO: 28781 OF 2024 : Setween: 8 Suresh Babu, S/o Venkaiah, Aged about 48 years, Rio 4/1Si/A, Mukundapuram, Nawabpeta, Nellore, Stonehousepel, Andhra Pradesh- wad O02. Petitioner AND 4. The State of Andhra Prac esh, Rep by #s Princinal Secretary, Endcayvment Departrnent, Secretariat Bulldings, Velagapudi, Guntur. The Distict Endowment Officer, Endowments Depariment, SPSR Nellore District. Gr Cheedellavari Satrarn, Navabpeta, Nellore City, SPSR Nellore 3 District, Ren. by iis Executive Officer. Respondants Petition under Article 226 of the Constitution of India is fled praying that in the clrournstances stated in the affidavit flad therewith, the High Court may me pleased in issue writ or order ar direction, more so in the nature of Writ of Mandamus. a} Yo declare the Eviction Order issued by Respandent No.3 dated eS.71.2024 in directing the Petifioner to vacate and surrender vacant n possession of the praperty admeasuring 14.97 Ankanarns in Sy. No.171, Ward No.8, DNOAASoAA QVvrongly mentioned as 4-456} sHuated at Nawabpel, Neliore District as per se illegal, whimsical, dehors jurisdiction, non-est in the eye of law, preposterous, manifestly arbitrary, disproportionate , ex-facie efroneous, defective and irrational, unreasonable, canricious, null and veld, dehars and in excess of jurisdiction, fundamentally ulfra vires the powers vested in Respondent No.3 and suffers from gatent lack of jurisdiction besides being opposed to the doctrine of Forum Nan-Conveniens, Namo Debet Esse Judex in Propria Cause, Actus Curiae Neminem Gravabit and in flagrant contravention of Rundamertal Rights enshrined in the Constitulion of India and the provisions of the Andhra Pradesh Chantabie and Hindu Religinus institutions and Endowments Act 198%, Transfer of Property Act, 1682 and Rules made thereunder, 0} To Consequently set-aside the same, IANO: TOF 2084: Petition under Section 7O1 of CRC is Mee oraying that in the circumstances Neh stated in the afiidavit lec in support of the pefition, the High Court may be zt meased io suspend the Eviction Order issued by Respondent No Q dated g 25.77.2084 by desisting the Responderis fram evicting/disnossessing 4 Metiioner fram property admeasuring 14.37 Ankanams in Sy. Novi, We ere No.8, ONodfisavA QVrongly mentioned as 4-4-56) situated at Nawabpel, Nellore Distinct, Pending disposal of WP 29781 of 2024, on the file of the High Court WRIT PETITION NO: 29182 OF 2084 « Between: Chanda Viiayamma, Wo Chanda Subbarac Aged about BY years, Ryfo D.No.4aigs, Mukundapuram, Nawabpeta, Nellore, Sionshousenat, Andhra FPradesh-S24 002. Patithoner AND 1. The State of Andhra Pradesh, Rep by its Principal Secretary, mndawment Deparment, Secretariat Buildings, Velagapudi, Guntur. = 'The Distict Endowment Officer, Endowments Department, SPSR 3. Sf Cheetiallavari Satram, Navabseta, Nellore City, SPSR Nellore Osirict, Rep. by ifs Executive Officer. Respondents Petition under Article 226 of the Constitution of india is fled Praying that inthe clrcumstanoes stated in the affidead! fled theraw th, the High Court may ¥ be sleased fo issue wn or order or direction, more $0 in the nature of Writ of Mandamus 3) To declare the Eviction Order issued by Respondent Nog dated 25.11.2024 in directing the Petitioner io vacate and surrender vacant possession of ihe property admeasuring 17.21 Ankanams in Sy.No. 177, Ward No.8, DNs 4/168 aNfrong! ly mentioned as D.No.4-4-28) situated at Nawabpet, Nellore District as per se Hegal, whimsical, dehors{urisdictio n, non-estin the eye of law, preposterous, manifesily arbitrary, disproportionate, exfacie erroneous, defective and irrational, unreascnable, capricious, null and void, dehors and in excess of jurisdiction, fundamentally ullra vires the powers vested in Respondent No.3 and suffers from patent lack of jurisdiction besices being opposed to the doctrine of Forum Non-Canveniens,- Nemo Debel Esse Judex in Propria Causa, Actus Curlag Neminem Gravabii and in flagrant contravention of Fundamental Rights enshrined in the Constitution of Incia and the provisions of fhe Andhra Pradesh Charlable and Hindu Religious insllutions and Endowments Act, 1987, Transfer of Property Act, 1&82 and Rules made thereunder bio To Consequently sel-aside the same. IA NOG: 7 OF 2024 : Petition under Section 181 of CPC is fled praying that in the circumetances stated in the affidavit fled in support of the pefition, the High Gourt may be pleased to suspend the Eviction Order issued by Respondent Noo daled 28.77.2024 by desisting the Respondents fromm evicting/dispossessing the Petitioner frorn oroperty admeasuring 17.21 Ankanams in Sy.No.i?d, Ward No.8, D.Nea.4/165 GQVrongly mentioned as O.No.4-4-26) situated at Nawabpet, Nellore District, Panding disposal of WE ~ 29752 of 2024, on the file of the High Court. ed WRIT PETITION NO: 29183 OF Snood - Detween: S. Srintvasulu Reddy, Sis 8 krishna Reddy, Aged about 83 years, Ris D.No.8-153, Mukundapuram, Nawabpeta, Nellore, Stone mousepet, Andhra Pradesh-S24 002. Fetitioner!s 1. The State of Andhra Pradesh Rep by Hs Principal Secretary, Endowment Departrnent, Secretariat Buldings, Velagaoudi, Guntur é The District Endowment Oficer, Endowments Department, SPSR Nellore Olstrict, 3. Si CheedellavariSatram, Navabpela Nellore City, SPSR Nefore District, Rep. by iis Executive OMicer, Respondent Pattion under Article 228 of the Conatiution of (india is Sled praying that in the circumstances sfated in the affidavit fled therewith, the High Court may be pleased to issue wrif or order or direction, more so in the nature of Wirt of Mandamus alTo declare the Eviction Order issued by Respondent No.3 dated 26.11.2024 in directing the Petivioner to vacaia and surrender VAC possession of the praperty admneasuring {7.99 Ankanams is Sy.No.i7t, Ward No§, DNo 4.783 sluated af Nawabnet, Nellore Oisiret as per se i whimsical, (Wrongly mentioned as O.No 4-§-9} dehorsjurisdiction, non-estin the eye of law, emily arbitrary, isd Z & ra © 6h x. & na nae OB wt disproportionate , ex-facia erraneous, defective and atonal, ueasonabie, capricious, null and void, dehorsand in axoess of jurisdiction, fundame anally ula vires the powers vested in Rasn spondent No.3 anc suffers from oaient lack of jurisdiction besides _ opposed to the doctrine of Forum Nan. Pp Fact at gs Moos fistes rN te whe nes ; oo oe "OhvEmMens, NemoDebetEssaJudex in PropfaCausa, Actus Curiae NeminemGravabltand in tenon comfaveriiion of Fundamental ichts ensnrined in the Constitufion of india and the provisions ef the Andhra Art Pradesh Charitable and Hindu Religious Institutions and Endowments Act. 1987, Transfer of Property Act. 1882 and Rules mace thereunder b} To Consequently set-aside the sar iA NO: TOF 2024 . Petition under Section 154 CPC is filed praying that in the ciroumistances stated in the affidavit Aled in support of the petition, the High Court may be pleased to suspend the Eviction Order issued by Respondent Nog dated 26.11.2024 by dasisting the Respondents from evictina/dispossessing the Petitioner from properly acmeasuring 17.19 Ankanams in Sy.No.171, Ward No.8, D.No.4-183 (Qrongly mentioned as D.No 44-59} situated af Nawabpet, Nellore District, pending disposal of ine above writ petition, WRIT PETITION NO: 29184 OF 2024 ° Behweean: Atha Rai asekhar, Sioa Subrahmanyam, Aged about O4 years, Rio D.NG 4/1/2285, Mukundapuram, Nawabpeta, Nellore, Slonshousepel, Andhra Pradesh-S24 O02, Felitioneans AND 1. The State of Andhra Pradesh, Rep by its Principal Secrelary, Endowment Department, Secretariat Bulldings, Velagapudi, Guntur. 2. The District Endowment Officer, Endowments Department, SFSR Nellore District, 3S. Sri Cheedellavarisatram, Navabpeta, Nellore Cily, OSPSR Nellore District, Rep. by lis Execufive Officer. Respondents Petition under Aricle 226 of the Constitution of India is Hed praying that in the circurnstances stated in the affidavil Hlied therewiih, the Nigh Court may be pleased fo issue writ or order or direction, more in the nature of Wii of Mandamus: th % w Gh xo its oo os A a 2 3 3 o2. & we a & fad tar oh, ay od om ap om os oo 5 % a} To declare the Eviction Order i io vacate and surrender vacart a) 29.71.8024 in Giracting the possession of ihe properly admeasuring 21.78 Ankanams in Sy.Net?d, Ward No 8, DNG.4/1/288 GNrongly mentionsd as D.Noad- 4-49) siluaied at Nawabpel, iq fey Nellore District as per se Hiegal, whimsical, dehorsiurisdictian. non-~ estin the eye of law, prepostercus, manifestly arbiirary, disproportionate, ey-facie aroneous, defective and ational unreasonable, capricious, null and void, dehorsand in excess of jurisdiction, fundamen tally ulira vires the powers vested in Respondent No.3 and suffers fam patent lack of jurisdiction besides "orum Non-Conveniens, NernoDebeat Esss gr xeing opposed to the doctrine of Judex in ProprieCausa, Actus Curiae NerrnemGravabl and in Hagrant comravention of Fundamental Rights enshrined in the onatiution of india and ihe provisions of the Anchra Pradesh Cha ailable and Hindu Religinus institutions and Endowments Act, 1987, Transfer of Property Act, 1882 and Rules made thereunder: b) To Consequently sef-aside the same. IANO: 1 OF 2024 Pattion under Section 15 oy "2 ry Sy Pe fled preying that in the clrournstances sisied in the affidavit fled in support of the peliton, the High Court may be pleased te suspend the Eviction Order issued oy Respondent No.3 dated éS.17.2024 by desisting the Respandents from evicting/dispossessine ihe Patitioner frorn property admeasuring: 21.75 Ankanams in Sy.No.ti, Ward Nod, D.No.4/1/266 wronly mensoned as O.No.4-4-49) situated af Nawabpel, Nellore Distric pending disposal of the above writ pation and/or bass such, Pending disposal oF WP 29754 of 2024, on the file of the High WRIT PETITION NO: 30485 OF 3004 - Setween: Yelell Shaskar Ran. Sis Yenkaiah, Aged about 88 years, Rio D No.d.1- 280, Mukundapuram, Nawabnete. Nellore, stonehousenet Andhra Pradeash-524 02. Patitioner 1. The State of Andhra Pradesh, Rep by iis Principal Secretary, Endowment Department, Secretariat Bulidings, Velagapud!, Guriur. The District Endowment Officer, Endowments Department, SPSR 3 Neatiore District, Si Cheedellavari Satram, Navabpeta, Nellore City, SPSR Nellore ost Distnict, Rep. by its Executive Officer. Respondents Petition under Article 226 of the Constifutfon of india is fled praying that in the circumstances stated in the affidavit fled therewith, the High Court may be pleased to issue writ or order ar direction, more so in the nature of Writ of Mandarnus a} Yo declare the Eviction Crder issued by Respondent No.3 dated 28.14.2024 in directing the Petitioner to vacate and surrender vacant possession of the property admeasuring 6.59 Ankanams in oy Novi? ?, Ware No.8, D.No4-1-280 (Wrongly mentioned as D.No.4-4-88) situated at Nawabpel, Nellore District as per se legal, whimsical, dehors jurisdiction, hon- estin the eye of law, preposterous, manif sty arbitrary, disproportionate, @s- facie erroneous, defective and rational, unreasonable, capricious, null and void, dehors and in excess of jurisdiction, fundamentally ultra vires the Powers vesied in Respondent No.Sand suffers from patent lack of jurisdiction besides being apposed to the doctrine of Forum Nan-Conveniens, Nerno GebetEsseludex in Propria Causa, Actus Curlae Neminem Gravabland in flagrant contravention of Fundamental Rights enshrined in the Constitutian of india and the provisions of the Andhra Pradesh Charitable and Hindu Religious institutions and Endowments Act, 1987, Transfer of Property Act, 1882 and Rules made thereunder Bb) To Consequently set-aside the same. ? IA NO: 1 OF 2024 5 Pafiion under Section 191 of CPC is fled praying that in the eroumstances stated in the affidavit fled in suopart of the petition, the High Court may be pleased fo suspend the Eviction Order issued by Respons NeS dated 28.41.2024 oy desisting the Respondents from cfing/dispossessing the Peliioner from property adrmeasuring ~y 9. 50Ankanans in Sy.No.171, Ward No.8, O.No.4-1-280 (Wrongly mentioned Ney as D.No.4-4-68) situated at Nawabpet, Nellore District, Pending disposal of 3 WP 39158 of 2024, on the fle of the High Court. Selween: Vemulachedu Srinivasulu, Aged about 58 years, Rfo D No d4-58, Mukundanguram, Nawahbpela, Nellore, Stonehousepel, Andhra Rradesh- S24 002. Patitioner 1, The State of Andhra Pradesh, Rep by fis Princiosl Secretary, Endowment Department, Secretarial Bulldings, Velagapudi, Guntur. ? ky EES é. The Distict Endowment Offcer, Endenvments Department, SPSR Nediore District. a. Sr Cheedeliavarl Satram, Navabpeta, Nellore City, SPSR Nellore District, Rep. by iis Executive Officer, Raspandent/s Patition under Articie 226 of fhe Constitullon of India oraying that in the yy ft Med therewith, the High Court may be we volt oh a S. crourstances stated in the af es mMeased to issue writ or order or direction rnore so in the nature of Wirt of Mandamus: 8) To declare the Eviction Order issued by Respondent No.3 dated 26.17 S024 in passession of the property admeasuring 12.34 Ankanams in Sy.No. 171, Ward 4. FST hi ox + o So oad Ss . mA 2 gE Ee ety < ON ON cing the Pelitiener fo vacale and surrender vacant Nog, D.No4-d-55 situated at Nawabnei, Nellore District as oer se Haga! whimsical, dehorsiurisdiction. non-estin the eye of law, preposterous, manifestly arbitrary, disproportionate, ex-facie erroneous, defective and irrational, unreasonable, capricious, null and void, dehorsand in excess of jurisdiction, fundamentally ullra vires the powers vested In Respondent No.3 and suffers from patent lack of jurisdiction besides baing opposed to the doctrine af Forum Non-Conveniens, NemoDebelEsseJudex in FropriaCausa, Actus Curlae NeminemGravabitand in flagrant contravention of Fundamental Rights enshrined in the Constitution of india and the provisions of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987, Transfer of Property Act, 1882 and Rules made thereunder, b} To Consequently sel-aside the same. IA NG: 1 GF 2024 Petiion under Section 151 CPC is filed praying that in the circumstances stated in the grounds fled in suppart of the petition, the High Court may be pleased fa suspend the Eviction Order issued by Respondent No.3 dated 28.11.2024 by desisting the Respondents fram ficting/dispossessing the Feltioner from properly admeasuring 12.94 Ankanams in Sy.No. 1771, Ward No.8 D.No.4-4-55 situated at Nawabnst, Nellore District, Pending disnosal of WP 29156 af 2024, on the file of the High WRIT PETITION NO: 20457 OF 2024 ; Between: Verulachedu Han Babu, Sfo Narayana, Aged about 4& years, Ris O.No.4-2-39, Mukundapuram, Nawaboela, Nellore, Stonehousepel, Andhra Pradesh-524 O02. Petitioners AND 1. The Stale of Andhra Pradesh, Rep by its Principal Secretary, Endowment Department, Secretariat Bulldings Velagapudi, Guntur. a A 2. ine Disticl Endowment Officer, Endowrnents Denartment, Nellore District S C3 pert a {h "G f YY a a ~~ - a y a. Sri Cheedellavar! Satram, Navabpeta, Nello District, Rep. by iis Executive Officer. Respondantis Pelion under Article 298 of the Constitution of India is fled praying thatin the circumstances stated in the affidavit fled therewith, the High Court may be leased to issue writ or order ar direction, more so in the nature of Writ of Mandamus: 8} To declare the Eviction Order issued by Respondent No.3 dated 28.1} 2024 In directing the Pefitioner io vacate and sur ender vacant posseasion of the property admeasuring 18.41 Ankanams in Sy. No.1? 4, Ward No.8, D.No.4-2-39 (Wrongly mentioned as D.No.4-452) shuated at Nawabpet, atiry Nellore District as per se Hegal, whimsical, deho sjufisdiction, Non-estin the eye of law, preposterous, manifestly aritivary, disproportionate, ex-facie erroneous, defective and irrational, unreasenable. ce oriciaus, null and void, dehorsand in excess of jurisoietion, fundarnentally ula vires the pawers zo: yep ' " te vested in Respondent No.3 and suffers fom patent lack of jurisdiction besides ¢ being oppased fo the dectrine of Forum Nor-Conveniens, NemoDebetEsseJudex in PropriaQeusa, Actus Cudae NeminemGravabiland in flagrant contravention of Fundamental Ri ighis enshrined in the Constitution of india and the provisians of the Andhra Pradesh Charitable and Hindu Religious institutions and Endowments Ac 4, 1S87, Transfer of Property Act, 1882 and Rules made thereunder, Ob) To Consequently seaside the same. IANO: 1 OF 2024 Petition under Section 184 CPC is Sled praying that in the circumstances stated in the afidayi Rec cart of the petition, the High oN Court may be pleased to suspend the Eviction Order issued bY Respo: ident Noo dated 26.17.2024 by desisting the Respandents -- frorn evicing/dispessessing the Petifaner from) property admeasuring 18.44 Ankanams In Sy. Noi?4, Ward No.8, D.Nas-2-39 (Wrongly mentioned as D.No4-4-52) situated at Nawabpel, Nellore District, panding disposal of the above writ petition WRIT PETITION NO: 29159 OF 2024 ; Bebveen: Petlugant Gopal, Aged about 56 years, Rio D.No4/200 Mukundspuram, Nawabpeta, Nellore, Stonehousepet, Andhra Pradesh-Se4 002. Petitioner AND 1. The State of Andhra Pradesh, Rep by fs Principal Secretary, Endowment Deparment, Secretariat Bulldings, Velagapudi, Guntur. 4. The District Endowment Offcer, Endowments Department, SPSR Nellore District On Cheedellavari Satram, Navabpeta, Nellore Chy, SPSR Nellore >} ed Disiricl, Ren. by ts Executive Officer. Respondents Petition under Article 228 of the Constitution of India is fled praying thai in the circumstances stated in the affidavil fled therewith, the High Court may he pleased to issue writ or order or direction, more so in the nature of Writ of Mandamus a} To declare the Eviction Order issued by Respondent Nod dated 2s.i7.2024 in directing the Petitioner to vacate and surrender vacant possession of the property admeasuring 21.12 Ankanams in Sy. No.1? 1, Ward No.8, D.No.4/200 (Wrangly mentioned as 0.No.4-4-78} situated at Nawabpet, Nellore District as per se ilegal, whimsical, dehors jurisdiction, non-estin the eye of law, preposterous, manifestly arbitrary, disproportionate . ex-facie erroneous, defective and irational, unreasonable, capricious, null and void, dehors and in excess of jurisdiction, fundamentally ultra vires the powers vested in Respondent No.3 and suffers from patent lack of jurisdiction besides being apposed to the doctrine of Forum Nom-Conveniens, Nemo Debet Esse Judex in Prooria Causa, Actus Curlae Neminem Gravabif and in flagrant contravention of Fundamental Ri ghts enshrined in the Constitution of india and the provisions of the Andhra Pradesh Charitable and Hindu Religious FRM institutions and Endowments Act, 1987, Transfer of Property See and Rules mace thereunder me B qrete mae <b os 3 oh b} 0 To Consequently set-asid IANO: TOF 2024 : Peatiion under Section 7S1 of CPC is filed praying that in the circumetances stated in the affidayil fled in support of Court may be pleased to suspend the Eviction Order issued by Respondent Nog dated 25.71.2024 by desisting the Respondents from Pod evicing/dispossessing the Pellflaner from property admeasuring 21.1 Ankanams in Sy Noi?4, Ward Nov 8 No4/e0d G@Vvrongly mentioned as ending disposal af (iP " D.No4478) shuated at Nawabps st, Nellore District, avi59 of 2084, on the fle of the High Court. WRIT PETITION NO: 39160 OF 2024 - Between: Badvelu Buljamma, W/o Badvelu Krishna Reddy (Late), Aged about 74 7 r la Re3 : - bres sah ~ BR ee years, Rio D.No.4-4.59, Mukundapuram, Neawabpeta, Nellore, Stonehousepet, Andhra Pradesh-Se4 002 Petiionar AND '. The State of Andhra Pradesh, Rep by its Frincipal Secretary, Endowment Department, Secretariat Buildings, Velagapudi, Gurvtur é. The District Endowment Offcer, Endowments Deoariment, SPSR Nellore Distriat, 3. Sri Cheedellavarl Satrar, Navabpeta, Nellore City, SPSR Nellore Custrict, Rep. by iis Executive OMcer, Respondents Petition under Article 226 of the Constitution of India is fled praying that in the circumstances stated in the afidavt fled therew! th, the High Court may be pleased io issue writ or order or direction, more so in the ne ature of Writ of . oka 3} To declare the Eviction Order issued by Respondent No.3 dated < a Sa &11.2024 in directing the Feltioner io vacate and surrender vacant possession of the property admeasuring 29 Ankanams in Sy.No.1?4, Ward No.8, D.No.4-4-59 (Wvrongly mentioned as D.No.4-4-71)} situated al Nawabpet, Nellore District as oer se Hecal, whimsical, dehors Jurisdiction, non-estin the eye of law, preposterous, manifestly arbitrary, dispropariionate , ex-facie erroneous, defective and irrational, unreasanable, capricious, mull and void cehars and in excess of jurisdiction, fundarnentally ullra vires the powers vested in Respondent No.3 and suffers from patent Jack of jurisdiction beskies being opposed to the doctrine of Forum Non-Conveniens, Nernc Debet Esse Judex in Propria Causa, Actus Curiae Nerminem Gravabit and in flagrant sontravention of Fundamental Rights enshrined in the Constitufion of India and the provisions of ihe Andhra Pradesh Charitable and Hindu Religigus instiutions and Endowments Act, 1987, Transfer of Property Act, 1852 and Rules made thereunder b} 0 To Consequently set-aside the same IA NO: TOF 2024 : Petition under Section 7&4 of CPC fs filed praying that in the crcumstances slated in the affidavit filed in sugport of the petition, the High Gourt may be pleased ta suspend the Eviction Order issued by Respondent No dated 26.37.2024 by desisting the Respondents from see POSES fhe Pelilioner from properly admeasuring 28 Ankanams in Sy.No.i71, Ward No.8, D.No.4-4-59 (Wrongly mentioned as O.No 4-4-71) situated af Nawabpet, Nellore District, Panding disposal of We 29150 of 2024, on the fle of the High Court. WRIT PETITION NO: 29764 OF 2024 : Sefween: Vivekananda Vidyalayam, Rep. by its Correspondent, BSommisetty ? Yellamandaiah, S/o Ramanadham, Aged about $4 years, R/o D.No.4-4 ' "2. Mukundapuram, Nawaboeta, Nellore, Stoneshousepel, Andhra Pradesh-524 O08. Petitioner!s 1. The State of Andhra Pradesh, Rep by its Frincipal Secretary, Endowment Department, Secretariat Buildings, Velag gapud), Guntur, & ne mye CER ndawrients Doenarimant, SPSR peas co pee weedy " oF 2 pony The Oistrict Endowrnent Nellore District sri CheedellavariSatram, Navabpeta, Nellore Ciy, SPSR Nellore 8 District, Rep. by iis Executive Officer, Respondants Petition under Aricie 226 of the Cansiitution of India is Sled praying that in the circumstances stated in the affidavit fled thers with, ihe on Court may be bigased to issue writ or order or direction, more so In the nature of Wt of ajTo declare the Eviction Order issued by Respondent No.3 dated 25.14.2004 in directing the Petitioner In vacate and surrender vacant possession of the properly acdmeasuring 82.50 Ankanams in Sy.Nod?1, Ward No. 8, DLNo 4-4- 22 Situated at Nawabpet, Nellore (Nstrictas ber se decal, whimsical, dshors furisdiction nor-estin the eye of law, preposterous, manifestly arbitrary, g disproportionate, ax-facie erroneous, defective and irrational, unreasonable, . Savi e\s sey mre i ere iy Seaete MAS Foam nde warn CAPNCious, Mul and void, dehorsand in excess of jurisdiction, fundamentally uilra vires the powers vested in Respondent No.3 and suffers from patent lack af jurisdiction besides being opposed fo the doctrine of Forum Nan Gonveniens, NlemoDebelissejudex -- in PropriaCauss, Actus Curiae NeminemGravabitand in flagrant contravention of Fundamental Rights enshrined in the Constitution of india anef the pravisions of the Andhra Pradesh Charifable and Ninclu Ravgious Inetitudiens and Endewments Ash, 188, Transfer of Property Act, 1882 and Rules made thersunder: OTs Consaquently set-aside the same, IA NO: 1 OF 2034. Pettion under Section 161 CPO is fled «Praying that in. the circumstances stated in the affidavit Med in Support of ie petition, the High Court may be pleased to suspend the Eviction Order issued by Responder No.3 dated 25.11.2024 by desisting the Respondents from evicting/dispessessing the Petitioner from propery admeasuring 82.50 Ankanams in Sy.No.171, Ward No§, D.No4-22 situated af Nawabpel, Nellore District. WRIT PETITION NO: 29162 OF 2024 - Between: B Suresh Babu, S/o Venkalah, Aged about 48 years, Rfo 4! Mukundapuram, Nawabpela, Nellore, Stonehousepet, Andhra Fradesh- S24 O02. Fetiioner AND The State of Andhra Fradesh, Rep by Hs Principal Secretary, sands Endowment Denariment, Secretariat Quildings, Velagapudi, Guntur. 2. The District Endowment Officer, Endowments Department, SPOR Neliore District, aa was o = ~ as 3. Si Cheedellavari Satram, Navabpsta, Nellore City, SPSR CNstrict, Rep. by iis Executive Officer, Respondents Betition under Article 226 of the Constitution of India is fled praying inal in the clrcurnmstances stated in the affidavit filed therewith, the High Court may be pleased to issue writ or order ar direction, more so in the nature of Writ of Mandamus a} To declare the Eviction Order issued by Respondent Nod dated 26.14.2024 in directing the Petitioner fo vacate and surrender vacant nossession of the nroperty admeasuring 13.15 Ankanams in Sy.No.171, Ward No.8, O.No4-4-73 situated at Nawabpet, Nellore District as per se Hlegal, whimsical, dehors jurisdiction, non-est In fhe eye af law, prepasteraus, manifestly arbitrary, disoreportionate, ex-facle defective and rational, unregsonable, capricious, null and void, dehors and in excess of jurisdiction, fundamentally ultra erroneous vires the powers vested in Respondent Nog x = CETL TS rg SSO ' : . Lon ea BGAN Pea eben £ berinetiondl hoes t ~ x thy. and suffers fram patent lack of jurisdiction besides being anposed fo the 3 Sere . y aren Phiaknt way ie transi- cochine of Forum Non-Conveniens, Nemo Debet Esse dudex in Proora Sundamental Rights enshrined in the Constitufien of india and the DOPOvisions of the Andhra Pradesh Charitable and Fandu Relicious instiutions and Endowments Act, 1987. Transfer of Property Act, 1882 and Rules made thereunder: DY To Gonsequently set- ~aside {he Se IANO: 4 OF 3036 - ry tay . + fomye | o% pen 404 ay "Paes la et : 9 FR we : BN oe Petition under Section 157 of CPS is Hec praying {hat in the creumstances stated In the a fed in Support of the petifion, the High -Ourt May be pleased to suspend the Eviction Order issued by Respondent Nod dated 26.11.2024 by desisting the sapondenis evicting/dispossessing the Pellioner from the pronerly admeasuring 13.45 Ankanams in Sy.No.t?t, Ward No.8, O.No.4-4-72 situated at Nawabpet Nevers District, Pending disposal af WP 2018" The petitions coming on for hearin 7, UboN perusing the PetHion and t affidavits fled In support thereof and the earlier Orders of the High Court in the above Writ Petitions dated 14.12.2084 and upart fearing the arguments of Sn AKULA SRE KRISHNA SAI SHARRAY Advesate for Pe = Hones, GP ne POR ENDCAVMENTS for the Respondent Nos.1 & 2 and of Si M. Srinivasa Rao Standing Counsel for the Respondent No.3 in the above Writ Petitions, the Court made the following COMMON ORDER:
"Both the learned counsels are present, For filing counters, fist these maters on 74.99. 2028, inferim order granted earlier, is extended fl then." SO AVI JAVA BAS BU .i " or Es SYRAR Causa, Actus Curlae Naminen Gravabif and in Hacrant contravention of SSS Ta, wo wend The Frincioal Secretary, Endowment Department, State of Andhra Pradesh, Secretariat Buildings Velagapuci, Guniur. [By Special Messenger] The District Endowment Officer, Endowments Department, SPSR Nesiore District, The Executive Officer, Sri Cheedeliavar: Satram, Navabpeta, Nellore Ciy, SPSR Nellore District, (2, 3 by RPAD) One CC to SRE ARULA SRI KRISHNA SAI BHARIGAYV Advocate POPU) One CC io SriM. Srinivasa Rao Standing Counsel [OPUC} Two GUs to GP FOR ENDOWMENTS .High Court OF Andhra Pradesh, POUT] . One spare copy ER HIGH COURT Or RMR, J DATED OFAN (2025 LIST THESE MATERS ON 11.02.2025. ORDER WRIT PETITION NOS: 291s, £748, 29149, 29180, 29754, 29152, 29183, 29154, 29955, 29186, 2ZV1ST, B18, 218, 28781, 29782 OF 2094 INTERIM ORDER EXTENDED