Andhra Pradesh High Court - Amravati
Chapala Venkatakrishnaiah vs The Union Of India on 14 August, 2020
Author: D. Ramesh
Bench: D. Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) FRIDAY, THE FIFTH DAY OF AUGUST, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE D. RAMESH WRIT PETITION NO: 13306 OF 2020 Between: 1. Chapala VenkataKrishnaiah, S/o Venkaiah, aged 49 years, Occ Cultivation, R/o D.No.4-56, Immadisettipalem, Bapatla, Guntur District. 2. Chapala Ankamma Rao, S/o Venkaiah, aged 45 years, Occ Cultivation, R/o D.No.4-56, Immadisettipalem, Bapatla, Guntur District. 3. .lImmadisettyNarasimaha Rao, S/o VenkataRao, aged 45 years, Occ Cultivation, Rio 4-97, Ward No.4, Immadisettipalem, Bapatla, Guntur District. 4. KondapaturiSrinivasa Rao, S/o Chinnabbayi, aged 55years, Occ Cultivation, R/o D.No. 17-3, Chakalipalem, Bapatla, Guntur District. 5, .lmmadisettySubba Rao, S/o Venkaiah, aged42 years, Occ Cultivation, R/o D.No. 4-20, Immadisettipalem, Bapatla, Guntur District. 6. ImmadisettySrinivasa Rao, S/o Ankamma, aged 51 years, Occ Cultivation, R/o D.No. 4-84A, Immadisettipalem, Bapatla, Guntur District. 7. Smt. Inapagolla Rama Devi, W/o Krishnaiah, aged 55 years, Occ Cultivation, R/o H.No. 13-10-31, Narravari Street, Bapatla, Guntur District. 8. Smt. Manyam Padma, W/o Srinivasa Rao, aged 45 years, Occ Cultivation, R/o H.No. 1-1, Asodivaripalem, Bapatla, Guntur District. 9. Smt. DonthinaPoleramma, W/o Venkanna, aged 60 years, Occ Housewife, R/o D.No. 2-203, Vedullapallikothapalem, Bapatla West, Guntur District. 10.AsodiNagi Reddy, S/o VenkaReddy, aged 59 years, Occ Cultivation, Rio D.No.6- 92, Asodivaripalem, Bapatla, Guntur District. 41.PamidiboyinaVenkata Prasad, Slo Radhakrishna, aged 44 years, Occ Cultivation, R/o H.No. 14-57, Asodivaripalem, Bapatla, Guntur District. 42. SavanamYedukondala Reddy, S/o Venkateswarlu Reddy, 53 years, R/o H.No.6- 110, Nagendrapuram, BapatlaWest, Guntur District. 43.DonthinaBhavanarayana Reddy, S/o VeeraReddy, aged 62 years, Occ Cultivation, R/o H.No. 13-86, Asodivaripalem, Bapatia, Guntur District. 44. DonthinaVenkanna Reddy, S/o VeeraReddy, aged 64 years, Occ Cultivation, R/o H No. 2-4-93B, Asodivaripalem, Bapatla, Guntur District. 45.ManchalaVenkateswara Reddy, S/o Krishna Reddy, aged 59 years, Occ Cultivation, R/o H.No. 13-2, Asodivaripalem, Bapatia, Guntur District. 46.ManchalaSrinivasa Reddy, S/o Krishna Reddy, aged 49 years, Occ Cultivation, Rio H.No. 13-3/A, Asodivaripalem, Bapatla, Guntur District. 47.AsodiYedukondala Reddy, S/o VenkateswarluReddy, aged 59 years, Occ Cultivation, R/o D.No.14-12, Asodivaripalem, Bapatla, Guntur District. 18. Smt. BhogireddyMangamma, S/o MusalaReddy, aged 49 years, Occ Cultivation, R/o H.No. 13-43, Asodivaripalem, Bapatla, Guntur District. 49. AsodiSrinivasa Reddy, S/o ChinnaswamyReddy, aged 44 years, Occ Cultivation, Rio D.No.6-405, DariwadaKothapalem, Bapatla West, Guntur District. 20.PittuSubrahmanyam, S/o VenkataswamyReddy, aged 44 years, Occ Cultivation, Rio D.No.6-88/D, DariwadaKothapalem, Bapatla West, Guntur District. 21.BhogireddyYedukondala Reddy, S/o Musala Reddy, aged29 years, Occ Cultivation, R/o H.No. 13-43, Asodivaripalem, Bapatla, Guntur District. 22. Smt. Timmana Siva Parvthi, Wio Srinivasulu, aged 61 years, Occ Housewife, R/o R/o D. No. 7-17-284/1, Srinagar Colony, Guntur, Guntur District. 23.Smt. SagiriRadhika, D/oS.VenkateswaraRao, aged 53 years, R/o D. No. 7-17- 284/1, Srinagar Colony, Guntur, Guntur District. 24. GopalamRamaswamy Naidu, S/o Suryanarayana, aged 55 years, Occ Cultivation, R/o D.No. 1-2-45, Railpet, Bapatla, Guntur District. 25. Karnati Mohan Krishna, S/o UmamaheswaraRao, aged 33 years, Occ Cultivation, R/o D.No.15-3-5111, Parthasaradhi Street, Ward No.27, Bapatla, Guntur District. 26.Smt. Chapala Narasamma, W/o HariBabu, aged 51 years, Occ Housewife, R/o D.No. 4-6, Immadisettipalem, Bapatla, Guntur District. 27.Smt. MaruproluPitchamma, W/o Veera Reddy, aged 65 years, Occ Housewéte, R/o D.No.7-64, Munnamvaripalem, Bapatla, Guntur District. 28.Smt. MadaKoteswari, W/o Naganjaneyulu, aged 36 years, Occ Housewife, R/o D.No. 14-17, Jananityamjaya Nagar, Guntur. Petitioner AND 1. THE UNION OF INDIA, The Union of India Rep. by its Secretary, Ministry of Road Transport New Delhi. 2. The Competent Authority Land Acquisition Officer, Joint Collector-il, Guntur, Guntur District. 3. The Project Director, PIU National Highway Authority of India, Machilipatnam, Krishna District. 4. The Tahsildar, Bapatla Mandal, Guntur District. ...Respondents Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a Writ of Mandamus or any other appropriate Writ Order or direction, direction declaring the action of the respondents in threatening to dispossess the petitioners from their lands in Sy.Nos. Numbers 27/2B, 29/4B, 32/4B, 33/3B, 38/9B, 39/6B, 39/7A, 39/9A, 40/1A, 40/2A, 46/4B, 46/9B, 46/4B, 63/1B, 63/7B, 63/8B, 106/1B, 109/1A, 110/1, 110/2,110/3215/2A, 215/1C, 214/5B, 231/1B, 232/1B, of Maruproluvaripalem village, and Sy.Nos.205/B, 205/10b, 214/6B, 214/12, 214/13B, 215/2C, 216/4D2, 216/4D3 and 216/4F2 of West. Bapatla village, of Bapatla Mandal, Guntur District, without passing award and without paying compensation and without following due process of law under National Highways Act, 1956, as illegal, arbitrary and violative of Article 21 and 300A of the Constitution of India. IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the respondents not to dispossess the petitioners from their lands in Sy.Nos. Numbers 27/2B, 29/4B, 32/4B, 33/3B, 38/9B, 39/6B, 39/7A, 39/9A, 40/1A, 40/2A, 46/4B, 46/9B, 46/4B, 63/1B, 63/7B, 63/8B, 106/1B, 109/1A, 110/1, 110/2, 110/3215/2A, 215/1C, 214/5B, 231/1B, 232/1B, of Maruproluvaripalem village, and Sy.Nos.205/B, 205/10B, 214/6B, 214/12, 214/13B, 215/2C, 216/4D2, 216/4D3 and 216/4F2 of West Bapatla village, of Bapatla Mandal, Guntur District, pending disposal of WP 13306 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and order of the High Court dated 05-08-2020 made herein and upon hearing the arguments of Sri D.Krishna Murthy, Advocate for the Petitioners and GP for Land Acquisition for the Respondent No.2 and GP for Revenue for the Respondent No.4 and Sri N.Harinath SC for central Government for the Respondent No.1 and Sri SS.Varma SC for National High Ways for the Respondent No.3, the Court made the following. ORDER:
At request , post after four weeks for filing counter. There shall be interim direction to the respondents not to dispossess the petitioners from the subject properties without following due process of law until further orders. .
Sd/- K. TATA RAO ASSISTANT REGISTRAR IITRUE COPYI// L For ASSISTANT' ISTRAR To tvr
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a OODNAWS The Secretary, Union of India, Ministry of Road Transport New Delhi. (by RPAD) The Competent Authority Land Acquisition Officer, Joint Collector-ll, Guntur, Guntur District.
The Project Director, PIU National Highway Authority of India, Machilipatnam, Krishna District.
The Tahsildar, Bapatla Mandal, Guntur District. (Addresses 1 to 4 by RPAD) One CC to Sri. D.Krishna Murthy, Advocate [OPUC] Two CCs to GP for Revenue, High Court of AP [OUT] Two Ccs to GP for Land Acquisition, High Court of AP [OUT] One CC to Sri N.Harinath SC for Central Government [OPUC] One CC to Sri S.S.Varma SC for National High Ways [OPUC]
0. One spare copy HIGH COURT DRJ DATED:14/08/2020 POST AFTER FOUR WEEKS ORDER WP.No.13306 of 2020 INTERIM DIRECTION =