Andhra Pradesh High Court - Amravati
Kanneganti Hima Bindu vs State Of Andhra Pradesh, on 24 January, 2024
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
1
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction)
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: PRESENT:
THE HONOURABLE SRI DHIRAJ SINGH THAKUR, CHIEF JUST
AND
THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO
w.p.(p.I.L) Nos| 8O, 81, 82 & 71 OF 2021, W.P|(P.Ill) Nos.127,132,135,136,137,
145 & 192 of 2020 and W.P.Mos.8966, 9135 & 18794 of 2020
y±l.I) No.80 oi2Q21
Between:
velagapudi Ramakrishna Babu, S/o. Brahmeswara Rao, Aged about 63 years,
R/o.D.No.1-93-ll/2, LIG-74, Sector-5, MVP Colony, Visakhapatnam (urban),
Visakhapatnam Distrl'ct, A.P.
......Petitioner
AND
1. State of Andhra Pradesh, rep.by its principal secretary, Revenue Department,
Secretariat, velagapudi, Amaravathi, Guntur District.
2. State of Andhra Pradesh, rep.by its principal secretary Municipal
Administration Department, secretariat, velagapudl', Amaravathi, Guntur
District.
3. Mission Director, Mission Build Andhra Pradesh, Government of Andhra
Pradesh, Block-4, A.P. Secretariat, velagapudi, Guntur District.
4. Visakhapatnam Metropolitan Region Development Authority, Rep. by its
Commissl|oner, visakhapatnam.
5. The District Collector, visakhapatnam District.
6. NBC (India) Ltd., rep. by its chief General Manager, No.26, 2nd Floor, 2nd
Main Road, Mahalakshmi Nagar, Adambakkam, Chennai, Having its Regional
Office in the office of A.P. Tourism Development Corporation, 5th Floor, Stalin
Corporate Towers, Behind Autonagar Bus-stand, Bandar Road, VI'jayaWada,
Krishna District, Andhra Pradesh.
7. Andhra Pradesh Industrial Infrastructure corporation, APllC Towers, Plot No-
1, lT Park, Mangalagiri, Guntur(District), A.P.
.....Respondents
Petition under Article 226 Constitution of lndl'a is filed praying that in the
circumstances stated in the affidavit filed in thl's petition, the High Court may be
pleased to pleased to issue an appropriate writ, order or Directl'on, more particularly
one in the nature of Writ of Mandamus, declaring the action of the respondents in
seeking to sell the property in survey No.1011, admeasuring Ac 13.58 Cents in
Walter Ward, at RK Beach Road, Visakhapatnam, visakhapatnam Dl'strict, shown at
Sl.No.1, pursuant to the Notl'ce Inviting Offer No.NBCC/GM/AP LM-I/2021/03, dated
30.03.2021 for outright sale through E-Auction, issued by the 6th respondent, is
arbitrary, illegal, unJ'uSt, COIOurable exercise of power, against the interests of public
at large, violative of Article 21 of the Constitution of lnd,-a and consequently set asl'de
2
the said Notice Inviting Offer for outright sale of aforesaid property through E-Auction
issued by the 6th respondent;
lANO: 1 OF2021
petition under Section 151 CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the writ petition, the High Court may be
pleased to stay all further proceedings PurSuant tO the Notice Inviting Offer
No.NBCC/GM/AP LM-I/2021/03, dated 30-03-2021 for outright sale through E-
Auction, issued by the 6th respondent, in so far as the sale of properties mentioned
at sl.No.1 of the said notice is conCemed i.e., Property in Survey No.1011,
admeasuring Ac.13.58 cents in Walter Ward, RK Beach Road, VIsakhapatnam,
visakhapatnam District, pending disposal of this WP(PIL) No.81 of 2O21, 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 Orders of High Court dated 15-07-2021, 26-08-
2021 & 23.09.2021, 21.10.2021123.08.2023I 06.09.2023120.09.2023) ll.10.2023,
22.ll.2023 & 20.12.2023 made herein and upon hearing the arguments Of Sri.Vaija
srinivasa Rao, Advocate for the Petitioner, Sri Syed Khader Masthan, learned
Govemment Pleader attached to the office Of Additional Advocate General,
representing Respondent Nos. 1 to 5, Sri Lakshminarayana Alishefty, Advocate for
Respondent No.6 and Sri.J.Ugra Narasimha, learned Standing Counsel for
Respondent No.7.
W.P.(P.I.L} No.81 of 2021
Betwee n :
Dr. Maddipati Sailaja, W/o. Late M. Lakshmi Narayana Chowdary, aged about 43
years, occ.'Doctor, R/o. Door No.18-53, Samsons Aruna Apartments, 1st Lane,
VIdya Nagar, Guntur-522 OO7 Guntur District, A.P.
......Petitioner
AND
1. The State ofAndhra Pradesh, Rep. by its Secretary, Department of Revenue,
secretariat, Velagapudi at Amaravathi, Guntur District, A.P.
2. NBCC (India) Limited, (A Navaratna CPSE), Rep. By its Chairman and
Managing Director, NBCC Bhawan, Lodhi Road, New Delhi -110003
3. The Chief General Manager (Engg.), NBCC (India) Limited, No 26, 2nd Floor,
2nd Main Road, Mahalaxmi Nagar, Adambakkam, ChennaingOOO88,
Tamilnadu State.
4. The General Manager (Engg.), NBCC (India) Limited, O/o. A.P. Tourism
Development Corporation, 5th Floor, Stalin Corporate Tower, Behind
Autonagar Bus-Stand, Bandar Road, Vijayawada-520007, Krishna District,
A.P.
5. M/s. Rail Tel Corporation of India Limited, (Southern Reg'lon) Rep. By its
Regional General Manager/General Manager, O/o. H. No.1-10-39 to 44, 6,
6th Floor, Gumidelli Towers, Begumpet Airport Road, Opp. Shoppers Stop,
Hyderabad-500016, Telengana State.
6. The Andhra Pradesh Industrial lnfrastruture Corporation, Rep. by its
Commissioner, Mangalagiri, Guntur District, A.P.
7. The Mission Build Andhra Pradesh, Rep. by its Mission Director, A.P.
secretariat, Velagapudi, at Amaravathi, Guntur District, A.P.
3
8. The District plamI-ng and lmplementation comml-ttee, Rep. by its
chaI'rman/District Magistrate (co,lector), visakhapatnam, visakhapatnam
District, A.P.
9. Greater visakhapatnam Munict-pal corporation, Rep. by its commissioner,
Visakhapatnam, visakhapatnam District, A.P.
.....Respondents
petition under ArtI'Cle 226 Constitution of India praying that in the
circumstances stated jn the affidavl't filed in this petl'tl'on, the Hl'gh Court may be
pleased to issue an order or orders, dlrection or wrlt, more parfjcularly one in the
.nature of writ of Mandamus, declaring the impugned Notice Inviting offer (NIO)
Issued by the 3rd Respondent i.e., The Chief General Manager (Engg.), SBG
(TN/Karnataka), NBCC (INDIA) Liml'ted vide NIO No. NBCC/GM/AP LM-I/2021/03,
dt.30.03.2021, consequent proposed E-Auctl'on of land parcels in Visakhapatnam
c,'ty scheduled from 22.04.2021 to 24 04.2021 as illegal, arbitrary, biased, un-
constl-tutional, against the principles of natural justice and consequently set-aside the
Notice Inviting offer (N10), dt. 30.03.2021,I
IANO: 1 OF 2021
petition under sectl'on 151 CPC praying that I-n the circumstances
stated in the affidavit filed in suppoft of the petition, the High Court may be pleased
to direct the Respondents to stay of a" further proceedings in trying to alI'enate Prime
properties through E-Auction from 22.04.2021 to 24.04.2021 I-n Greater
vl-sakhapatnam Municipal corporation by suspending the impugned Notl-ce lnvl|ting
offer (NIO), dt.30.03.2021, pending disposal of this wp(p,IL) No.81 of 2021, on the
fI-le Of the High Court.
The petition coming on for hearing, upon perusI'ng the Petitl'on and the affidavit fl-led
in support thereof and the orders of the High Court dated 17.05.2021,15.07.2021,
26.08.2021, 23.08.2023, O6.09.2023, 2O.09.2023, ll.10.2023, 22.ll.2023 &
20.12.2023 made herein and upon hearing the arguments of sri.D.S.N.V.Prasad
Babu Advocate for the petitioner and of learned Additional Advocate General for
Respondent Nos.1 & 7.
No.82 OF 2021
Betwee n :
Thota Suresh Babu, S/o Rama Rao, aged 38 years, Occ-Journalist / Social Worker,
R/o 26-44-165, 7th Line, NCO Colony, Guntur City, Guntur District
Petitioner
AND
1. The State ofAndhra pradesh, Rep. by its chief secretary, secretariat,
Velagapudi, Guntur District.
2. The ChI'ef General Manager (Engg,), NBCC (India) Limited, No.26, 2nd Floor,
Main Road, Mahalaxmi Nagar, Adambakkam, chennai-600088.
3. The Special Officer, Mission Build A.P., I. T. Towers, Mangalagiri, Guntur
District.
4. District collector, Distrl'ct Collector office, Krishna Nagar, Maharani Peta,
Vjsakapatnam, visakapatnam District.
5. The Commissioner, Greater Visakhapatnam MunjcjpaI Corporation, plaza
Road, Visakapatnam.
Respondents
petition under Article 226 of the Constitution of India is filed praying that in the
c'lrcumstances stated in the affidavit filed therewith, the High Court may be pleased
to issue a writ order or Direction, more Particularly One in the nature Of Writ of
Mandamus, declaring the action Of the respondents PaitiCularly the 6th respondent in
'lssuing Notice Inviting Officer (NIO) to Outright Sale of land Parcels / Land Assets
(2nd phase) On behalf Of Mission Build AP, Government of Andhra Pradesh,
available at visakhapatnam Districts of Andhra Pradesh as ls where iS basis through
E-Auction vide NIO No.NBCC/GM/AP LM-1/2021/03, Dt.30.03.2021 calling for
applications is highly illegal, arbitrary, improper, contrary to law and in violation of
Articles 14, 19 and 21 of the Constitution of India and consequently Set-aside the
NIO No. NBCC/GM/AP LM-I/2021/03, Dt. 30.03.2021.
lANO:1 OF 2021
petition under section 151 CPC is filed praying that in the Circumstances
stated in the affidavit filed -In Support Of the Writ Petition, the High Court may be
pleased to stay of a" further proceedings including e-auction relating to NIO
NO.NBCC/GM/AP LM-I/2021/03, dt.30.03.2021 issued by the 6th respondent,
pending disposal of wp(plL) No.82 of 2021, on the file of the High Court.
The petition coming On for hearing, upon Perusing the Pet-ItiOn and the
affidavit filed in support thereof and the orders of the High Court dated 22.06.2021 &
15.07.2021, 26.08.20211 23.09.2021, 21.10.20211 23.08.2023, 06.09.2023I
20.09.2023,ll.10.2023, 22.ll.2023 & 20.12.2023 made herein and upon hearing
the arguments of sri srinivasa Rao Narra Advocate for the Pet'ItiOner, Sri.Syed
Khader Masthan, Government Plezader for Respondent Nos.1, 3 & 4, Sri.Tandava
yogesh, standing counsel for Respondent No.2.
yflp-(PIL)No.71 OF 20L21
Between:
Ms. Kanneganti Hima Bindu, W/o Venu Prasad, aged about 39 years, 54-14/8-6B,
Nirmala Residency, Bharathi Nagar, Vijayawada-520 008 Krishna District, Andhra
pradesh, AadhaarNo.6485 425 7149 Bank AIc No. 37492010014850, PAN No.
DSKPK 7296H
......Petitioner
AND
1. State of Andhra Pradesh, Revenue (Assignment I) Dept. A.P. Secretariat,
velagapudi, Amaravati, Guntur District. Rep. by the Secretary
2. Mission Director, Mission Build Andhra Pradesh, A.P. Secretariat, Velagapud-I,
Amaravati, Guntur District
3. Andhra Pradesh Industrial Infrastructure Corporation Ltd.H 9A-20/3/2A, 1st
Floor, Sri Siva Complex, Funtimes Club Road, Teachers Colony, V'ljayawada
520008. Rep. by Vice Chairman and Managing D-lrector
4. NBCC (India) Ltd., Reg. Office- NBCC Bhawan, Lodhi Road, New Delhi
110003.` Rep. by Chairman Gum Managing Director
....Respondents
petit+Ion under Article 226 of the Constitution of India is filed praying that in the
cireumstances stated in the affl'davit filed therewjth, the High Court may be pleased
to Issue a writ of Mandamus, or any other appropriate writ, order or direction,
declaring G.O.Ms.No. 447 Revenue (Assignment-I) Department dated o5-ll-2019,
G.O. Ms. No. 474 Revenue (Assl'gnment-I) Department, dt. 22-ll-2019, G.O. Ms.
No. 172 Revenue (Lands.!V) Department dt. 12-06-2020 and the Memorandum of
Understanding entered into by the 2nd respondent on behalf of the state of Andhra
pradesh with NBCC (India) Limited, the 4th respondent herein as also consequential
Notice Inviting offer (NIO) bearing NIO No. NBCC/GM/AP LM-I/2021/03 dated 30-
03-2021 issued by the 4th respondent for outright sale of 5 land parcels/land assets
located at visakhapatnam on behalf of Government of Andhra Pradesh as arbitrary,
discriminatory and violative of Articles 14, 266(1), 202, 203 and 204(1) of the
constitution of India, contrary to the public Trust Doctrine without any authority or
law, beyond the reach and scope of Article 162 of Constitution of lndl'a, and
consequently, set asl'de the same and restrain the respondents from alienating the
land through the impugned e-auction l'n the interest of justice.
lA NO: 1 OF2021
Petition under section 151 CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the writ petition, the High Court may be
Pleased tO Suspend Notice Inviting Offer (NIO) for outright sale of land parcels/land
assets on behalf of Government of Andhra Pradesh located at visakhapatnam
bearing NIO No. NBCC/GM/AP LM-1/2021/03, dated 30-03-2021 issued by NBCC
(India) Ltd., pending disposal of the writ petition (PIL) No.71 of 2021, 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 the order of the High Court, dated 23.04.2021,
26.08.20211 23.09.20211 21.1O.20211 23.08.2023I 06.09.2023I 20.09.2O23I
ll.10.2023, 22.ll.2023 & 20.12.2023 made herein and upon arguments of sri B
Nalin Kumar, Advocate for the petitioner, Addl. Advocate General for Respondent
Nos,1 and 2, and Sri J. Ugranarasimha, Advocate for the Respondent No.3, directed
issue of notice to the Respondent No. 4.
rm(PIL)No.127 OF 2Q2Q
Between:
Thota Suresh Babu, S/o Rama Rao, aged 38 years, Occ. Journalist / Social Worker,
R/o.26-44-165, 7th Line, NCO Colony, Guntur City, Guntur District.
....PetitI-Oner
AND
1. The State of Andhra Pradesh, Rep by its Chief Secretary, Secretariat,
Velagapudi, Guntur District.
2. The Principal Secretary to Government of Andhra Pradesh, MunicI'Pal
Administratl'on and urban Development Department, Secretariat, Velagapudi,
Guntur District.
3. The Principal Secretary to Government of Andhra Pradesh, Labour
Department, Secretariat, velagapudi, Guntur District.
4. The Principal Secretary to Government of Andhra Pradesh, Home
Department, Secretariat, velagapudi, Guntur District.
6
5. The Special Officer, Mission ofA.P., I. T. Towers, Mangalagiri, Guntur District.
6. The Chief General Manager (Engg.), NBCC (India) Lim'lted, No.26, 2nd Floor,
Main Road, Mahalaxmi Nagar, Adambakkam, Chennai-600088.
7. District Collector, Collector Office Rd, R and B Quarters, Guntur, Guntur
District.
8. District Collector, District Collector office, Krishna Nagar, Maharani Peta,
Visakapatnam, Visakapatnam District.
9. The Commissioner, Guntur Municipal Corporation Grand Trunk Rd., Lalapet,
Guntur, Guntur District
10.The Commissioner, Greater Visakhapatnam Municipal Corporation, Plaza
Road, Visakapatnam.
.......Respondents
petition under Article 226 of the Constitution of India, the High Court may be
pleased to issue a writ Order or Direction, more particularly one in the nature Of Writ
of Mandamus, declaring the action Of the respondents Particularly the 2nd
respondent in issuing Notice Inviting Officer (NIO) to Outright Sale of land Parcels /
Land Assets on behalf of Mission Build AP, Government of Andhra Pradesh,
available at Guntur and Visakhapatnam Districts of Andhra Pradesh as is where is
basis through E-Auction vide NIO No. NBCC/GM-AP/AP LM-I/2020/1 calling for
applications is highly illegal, arbitrary, improper, contrary to law and in violation of
Articles 14,19 and 21 of the Constitution of India and consequently set-aside the
NIO No.NBCC/GM-AP/AP LM-I/2020/1 ;
lANO: 1 OF2020
petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the writ petition, the High Court may be pleased to stay
of all further proceedings including e-auction relating to NIO No.NBCC/GM-AP/AP
LM-I/2020/1 issued by the 2nd respondent, pending disposal Of the Writ Petition
(plL) No.127 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 28-05-2020, 23-
o7-2020130.O7.2020,18.09.2020125.ll.2020130.12.2020115-07-2021126-08-20211
23.09.2021, 21.10.2021, 23.08.2023) 06.09.2023' 20.09.20231 ll.10.2023,
22.ll.2023 & 20.12.2023 made herein and upon hearing the arguments Of Sri Narra
srinivasa Rao Advocate for the Petitioner, Sri' Syed Khader Masthan, Ieamed
Govemment Pleader attached to the Office Of Additional Advocate General,
representing Respondent Nos. 1 to 5, of Sri Lakshminarayana AIishefty, Advocate
for Respondent No.6, Sri Tandava Yogesh, Advocate representing Respondent
No.8, of Sri M.Manohar Reddy, SC for Municipal and Municipal Corporation,
representing Respondent No. 9 and of Sri K`Jagan Mohan Reddy, learned Standing
Counsel for Respondent Nos.10.
WP (PIL} No.132 of 2020
Between :
Kanneganti Hima Bindu, W/o.Venu Prasad, Aged about 38 years, 54-14/8ngB,
Nirmala Residency, Bharathi Nagar,`Vijayawada-520 008, Krishna District, Andhra
pradesh, Aadhaar No.6485 425 7149, Bank AIc.No.37492O10014850, PAN
NO.DSKPK 7296H.
7
......Petitioner
AND
1. State of Andhra Pradesh, Revenue (Assignment I) Dept., A.P. Secretariat,
Velagapudi, Amaravati, Guntur Distrl-ct, Rep. by its Secretary
2. Misslon Director, Mission Build Andhra Pradesh, A.P. Secretariat, Velagapudi,
Amaravati, Guntur District
3. Guntur Municl'paI Corporation, opp. Gandhi Park, Guntur 522003. rep by the
Comm l'ssioner
4. Andhra Pradesh Industrial Infrastructure CorporatI-On Ltd., 9A-20/3/2A, 1st
FloorI Sri Siva Complex, Funtimes CIub Road, Teachers Colony, Vijayawada
520008. Rep by Vice ChaI'rman and Managl'ng Director
5. NBCC (lndl'a) Ltd., Reg. Office. NBCC Bhawan, Lodhi Road, New Delhi
110003 Rep. by Chairman cum Managing Director.
u....Respondents
Petition under Article 226 of the Constitutl'on of lndI'a, the High Court may be
Pleased tO issue a Writ of Mandamus, or any other appropriate writ, order or
direction, declaring G.O.Ms.No.447, Revenue (Assignment-I) Department, dated 05-
11-2019, G.O.Ms.No.474, Revenue (Assignment-I) Department, dt.22-ll-2019 and
the Memorandum of Understanding entered into by the 2nd respondent on behalf of
the State of Andhra Pradesh with NBCC (India) Limited, the 5th respondent herein
as also consequential Notice Inviting Offers (NIO) bearing NIO No. NBCC/GM-
AP/AP LM-I/2020/1 issued by the 5th respondent for outright sale of 9 land
Parcels/land assets located at Guntur and Visakhapatnam on behalf of Government
of Andhra Pradesh as arbitrary, discriminatory and violative of Articles 14, 266(1),
202, 203 and 204(1) of the Constitution of India, contrary to the public Trust Doctrine
without any authority or law, beyond the reach and scope of Article 162 of
Constitution of India, and consequently, set aside the same and restrain the
respondents from alienating the land through the impugned e-auction in the interest
of justice;
IANO: 1 OF2020
Petition under Section 151 CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the writ petition, the High Court may be
pleased to stay all further proceedings pursuant to Notice Inviting Offers (NIO) for
outright sale of land parcels/land assets on behalf of Government of Andhra Pradesh
available at Guntur and Visakhapatnam districts of Andhra Pradesh bearing NIO No.
NBCC/GM-AP/AP LM-I/2020/1 issued by NBCC (India) Ltd., pending disposal of the
WP.(PIL) 132 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 the orders of the High Court, dated 28.05.2020,
30.07.20201 18-09-2020, 25.ll.20201 26.08.2O21I 23.09.2021) 21.10.20211
23.08.2023, 06.09.2023, 20.O9.2023,ll.10.2023, 22.ll.2023 & 20.12.2O23 made
herein and upon hearing the arguments of sRl.B.NALIN KUMAR Advocate for the
Petitioner and of Additional Advocate General, Sri Ponnavolu Sudhakar Reddy for
Respondent No.1 and of Sri K.Jagan Mohan Reddy, Standing Counsel for
Respondent No.3.
W.P.(PIL}No.135 of 2020
Between:
Dr. Maddipati Sailaja, W/o. Late M. Lakshmi Narayana Chowdary, aged about 43
years, Occ. Doctor, R/o. Door No. 18-53, Samsons Aruna Apartments, 1st lane,
Vidya Nagar, Guntur-522 007, Guntur District, A.P.
......Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Secretary, Department of Revenue,
Secretariat, Velagapudi at Amaravath'l, Guntur District, A.P.
2. Navaratna Public Sector NBCC (India) Limited, Rep. By its Chairman and
Managing Director, NBCC Bhawan, Lodhi Road, New Delhi -110003
3. The Chief General Manage (Engg.), NBCC (India) L'lmited, No 26, 2nd Floor,
2nd Main Road, Mahalaxmi Nagar, Adambakkam, Chennai-600O88,
Tamilnadu State.
4. The State of Andhra Pradesh, Rep. by its Secretary, Department of Home,
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.
5. The Director General of Police, Department of Police, National High way Bye
Pass Road, Mangalagiri, Guntur District, A.P.
6. The Andhra Pradesh Industrial Infrastructure Corporation, Rep. by its
Commissioner, Mangalagiri, Guntur District, A.P.
7. The Mission Build Andhra Pradesh, Rep. by its Mission Director, A.P.
Secretariat, Velagapudi, at Amaravathi, Guntur District, A.P.
8. The District planning and lmplementation Committee, Rep. by its
Chairman/District Magistrate (Collector), Visakhapatnam, Visakhapatnam
District, A.P.
9. The District Planning and lmplementation Committee, Rep. By its
Chairman/District Magistrate (Collector), Guntur, Guntur District, A.P.
10.The State of Andhra Pradesh, Rep. by its Secretary, Department of Labour,
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.
ll.Guntur Municipal Corporation, Rep. by its Commissioner, Guntur, Guntur
District, A.P.
12.Greater Visakhapatnam Municipal Corporation, Rep. by its Commissioner,
Visakhapatnam, Visakhapatnam District, A. P.
13.The Commissioner, Department of Labour, Secretariat at Velagapudi at
Amaravathi, Guntur District, A.P.
14.The Commandant, Andhra Pradesh Armed Reserve Police, (APARP) Head
Quarters, Visalakshinagar, Visakhapatnam -530043, Visakhapatnam District,
A.P.
......Respondents
Petition under Article 226 of the Constitution of India, the High Court may be
pleased to issue an order or orders, direction or writ, more particularly one in the
nature of Writ of Mandamus, declaring the impugned G.O.Ms.No.474, Revenue,
dt.22.ll.2019, consequent proposed E-Auction of land parcels in Guntur and
Visakhapatnam cities scheduled from 28.05.2020 to 30.O5.2020 as illegal, arbitrary,
biased, un-constitutional, against the principles of natural justice and consequently
set-aside the G.O.Ms.No.474, Revenue, dt. 22.ll.2019;
IANO: 1 OF2O20
Petition under Section 151 CPC is filed praying that in the circumstances
stated I'n the affidavit filed in support of the writ petition, the High Court may be
Pleased tO direct the Respondents to stay of all further proceedings in trying to
alienate prime properties through E-Auction from 28.05.2O20 to 30.O5.2020 in
Guntur and visakhapatnam corporations by suspending the impugned
G.O.Ms.No.474, dt.22.ll.2019, pending dI'SPOSal of the Writ Petit,Ion (PIL) No.135 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 the orders of the High Court, dated 28.05.2020,
30.07.20201 18-09-20201 25.ll.20201 30.12.20201 15.07.20211 26.08.2021,
23.09.2021I 21.10.2021I 23.08.20231 06.09.20231 20.09.20231 ll.10.20231
22.ll.2023 & 20.12.2023 made herein and upon hearing the arguments of
SRI.D.S.N.V.PRASAD BABU Advocate for the Petitioner and of Additional Advocate
General, Sri Ponnavolu Sudhakar Reddy for Respondents and of Sri K.Jagan Mohan
Reddy, Standing Counsel for Respondent Nos.ll to 13.
No.136 OF 2020
Between :
1. Kona Tatarao S/o.Kona Tata, Occ:Social service, D.No.19-7-18,
Pedagantyada, Zone V, GVMC Visakhapatnam District, Aadhaar
No.284891201650
2. Garava Some Sekhar Rao S/o.Gunnaiah, R/o.JD.No.12-148, B.C.Colony,
Aganampudi, Ward No.56 (New ward No.79), Zone V, GVMC,
Visakhapatnam, Aadhaar No.5071 8086 0803.
......Petitioners
AND
1. State ofAndhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, Secretariat, Velagapudi at Amaravathi, Guntur District.
2. The State ofAndhra Pradesh, Rep. by its Principal Secretary, Municipal,
Administration, Secretariat, Velagapudi at Amaravathi, Guntur District
3. Mission Director, Mission Build Andhra Pradesh, Government ofAndhra
Pradesh, Block-4, A.P. Secretariat, Velagapudi, Guntur District
4. Visakhapatnam Metropolitan Region Development Authority, Rep. by its
Commissioner, Visakhapatnam.
5. The District Collector, Visakhapatnam District.
6. NBCC (India) Ltd., rep. by its Chief General Manager No.26, 2nd Floor, 2nd
oTff:gne Fnotahd: oY£ihcael ao{sAhPm+guarisa: A;deav:: pa ikeanT bco:peonrna:iiohn:vjrhgfl :eogrl,o n a I
Stalin Corporate Towers, Behind Autonagar, Busstand, Bandar Road,
Vijayawada.
......Respondents
Petition under Article 226 of the Constitution of India is filed praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
10
to issue any writ, order or directI-On more Particularly One in the nature Of Writ of
Mandamus declaring the action of the respondents in selling the land earmarked for
open space-recreational" situated in Sy.No.27/49 of Aganampudi through E-auction
Notification NIO No.NBCC/GM-APLM-1/202O/1 issued by 6th respondent is illegal,
arbitrary and violation of the provisions of Metropolitan Region Development
Authority Act 2016 and violation of Article 21 of the Constitution of India and -J2O>
consequently se,taside impugned auction in so far with regard to land covered
Sy.No.27/49 of Aganampudi Visakhapatnam;
lANO: 1 OF2020
Petition under Section 151 CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the writ petition, the High Court may be
pNl:.aNSB:dCCt,OG at_aAyP LaM i72rfOh2e6,1P ::s=dd i nbgyS6tP urressupaonntd :ont F=asuoctio;i a¥ o##rt:ogna rdN lt:
sale of Open Space covered by Sy.No.27/49 of Aganampudi Visakhapatnam,
pending disposal of the Writ Petition (PIL) No.136 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 the orders of the High Court, dated 28.05.2020,
30.07.2020) 18-09-20201 25.ll.20201 30.12.2020, 15.07.20211 26.08.2021]
23.09.2021, 21.10.20211 23.O8.2023, 06.09.2023, 20.09.20231 ll.10.20231
22.ll.2023 & 20.12.2023 made herein and upon hearing the arguments of
SRl.V.V.SATISH Advocate for the Petitioner and of learned Advocate General, Sri
Ponnavolu Sudhakar Reddy for Offilcial Respondents and of Sri K.Jagan Mohan
Reddy, Ieamed Standing Counsel,for Respondent No.4.
W.P.(PIL}.No.137 OF 2020
Between:
Kota Malyadri S/o. Ramanaiah, D.No.7ng-1148/ll, Opp: 27th lane, Sarada Colony,
Guntur District, A.P.522002, Mobile No.8143046425,
emaiI:[email protected], Aadhar Card No.302686754249, PAN Card
No.AGVPK4147R, Bank AIc.No.043100100000157, The Visakhapatnam Co-
operative Bank Ltd., Guntur Branch
......Petitioner
AND
1. State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, Secretariat, Velagapudi, Amaravati, Guntur District, Andhra
Pradesh
2. The Commissioner, Guntur Municipal Corporation, Grand Trunk Rd.,
Lalapet, Guntur, Guntur District
3. The Commissioner, Greater Visakhapatnam Municipal Corporation, plaza
Road, Visakhapatnam.
4. The Principal Secretary to Govemment of Andhra Pradesh, Municipal
Administration and Urban Development Department, Secretariat,
Velagapudi, Guntur District.
5. The Principal Secretary to Government of Andhra Pradesh, Labour
Department, Secretariat, Velagapudi, Guntur District.
ll
6. The General Manager (Engg.), NBCC (lndt-a) Limited, Office of AP
Tourism Development corporatl-on, 5th floor, Stall|n Corporate Towers,
Behind Autonagar, Busstand, Bandar Road, Vijayawada, A.P.-520007.
7. The Unl-or of lndI'a, Ministry of Housing and Urban Affal'rs, represented by
its Secretary, New Delhi.
8. The Distrl-ct Collector, Guntur District.
9. The District Collector, visakhapatnam District.
....,.Respondents
petition under Article 226 of the Constl'tution of lndl'a is filed, the High Court
may be pleased to i:sue a writ, order or direction more particularly a t'wrl't of
Mandamus", in declarlng the actI'On Of Respondents in issuing press note dated
13.05.2020 I-nviting for auctioning various valuable vacant public land parcels
through e-auction mode on "as is where l's'I basis in various phases I-n order to
generate revenue for implementing the promises made by the ruling party like
Navaratnalu, Naadu-Nedu etc. and infrastructural projects as unconstitutional,
arbitrary and illegal and consequently quash the same;
IA NO: 1 OF2020
Petition under section 151 CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the writ petition, the High Court may be
Pleased tO Stay the implementation of e-auction to be conducted on 29.05.2020 for
alienating proposed laTnd parcels in the state, pending disposal 6f the wp.(PIL) 137
of 2020, on the file of the High Court.
The petl'tion coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the orders of the High Court, dated 28.05.2020,
30.07.2020I 18-09-20201 25,ll.2020I 15-07-20211 26-08-20211 23.09.20211
21.10.2021, 23-08.2023, 06.09.2023, 20.09.2023, ll.10.2023, 22.ll.2023 &
20.12.2023 made herein and upon hearing the arguments of sri.c.panini somayaji
Advocate for the petitioner, sri syed Khader Masthan, learned Government Pleader
attached to the office of Additional Advocate General, representI-ng Respondent Nos.
1, 4 & 5, of Sri Lakshminarayana AIjshetty, Advocate for Respondent No.6, and, of
Sri K.Jagan Mohan Reddy, Standing Counsel for Respondent Nos.2 & 3.
ELF.(PIL).No.145 OF 2Qxp
Betwee n :
Gade Venkateswara Rao, S/o.Sri G.Ram Mohan Rao, Hindu, aged 47 years,
Occ.Advocate, R/o.8/1, Arundulpet, Guntur, Guntur District, Andhra Pradesh Cell
No.9848582272 E-mail lD [email protected]
..n..Petl-tioner
AND
1. The State of Andhra Pradesh, Rep.by its Chief Secretary, A.P. SecretarI-at,
Velagapudi, Amaravathi, Guntur District
2. The NBCC (India) Limited, Navaratna Status Central Public Sector Enterprise,
Under the Ministry of Housing and urban Affairs, Government of India, rep.by
its Chairman-Gum-Managing Director NBCC Bhavan, Lodhi Road, New Delhi
12
3. The Chief General Manager (Engg.), NBCC (India) Lim®lted No.26 2nd Floor,
2nd Main Road, Mahalakshmi Nagar, Adambakkam, Chennai -88 Tamilnadu
State
4. The General Manager (Engg.), NBCC (India) Limited, O/o.A.P.Tourism
Development Corporation 5th Floor, Stalin Corporate Tower, Bandar Road,
Vijayawada Krishna District, AP
5. Ex-Officio Special Secretary-Revenue Department M'lssio'n Director-Mission
Build Andhra Pradesh, Government of Andhra Pradesh Block-4, A.P.
Secretariat, Velagapudi Guntur District - 522 238
6. The Guntur Municipal Corporation, Rep.by its Commissioner, Guntur, Guntur
District, AP
7. The Visakhapatnam Municipal Corporation, Rep.by its Commissioner
visakhapatnam, Visakhapatnam District, Andhra Pradesh
......Respondents
petition under Article 226 of the Constitution of India 'ls filed praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
to issue an appropriate Writ, Order or direction mostly one which is in the nature of a
writ of Mandamus declaring the Notice inviting offer (NIO) for outright sale of land
parcels/land assets on behalf of the Government of Andhra Pradesh available at
Guntur and Visakhapatnam Districts of Andhra Pradesh through e-auction vide NIO
No.NBCC/ GM-AP/AP LM-I/2020/1 issued by the 3rd Respondent as highly illegal,
arbitrary and colourable exercise of_power, opposed to Public Policy and
unconstitutional and consequently to set aside the said notice invit'lng offer;
lANO: 1 OF2020
Petition under Section 151 CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the writ petition, the High Court may be
pleased to grant stay of all further proceedings including e-auction scheduled to be
held on 28.05.2020 (12.00 hrs.) to 30.05.2020 (12.00hrs) or till extended period in
pursuance of e-auction vide NIO No.NBCC/ GM-AP/AP LM-lraO20/1 issued by the
3rd Respondent, Pending disposal of WP(PIL) 145 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 the order of the High Court, dated 29.05.2020,
30.07.2020) 19.09.2020, 26.08.20211 23.08.20231 06.09.2023) 20.09.2023,
ll.10.2023, 22.ll.2023 & 20.12.2023 made herein and upon hearing the
arguments of Sri.Tandava Yogesh, Advocate for the petitioner.
WP (PIL) No.192 of 2020
Between :-
Velagapudi Ramakrishna Babu, S/o Brahmeswara Rao, Age 63 year R/o. D.No.1-
93-ll/2, LIG-74, Sector-5, MVP Colony, Visakhapatnam (Urban), Visakhapatnam
District, A.P., Aadhaar No.826772501980.
..Petitioner.
AND
1. State ofAndhra Pradesh, rep. by its Principal Secretary, Revenue
Department, Secretariat, Velagapudi, Amaravathi, Guntur District.
13
2. State ofAndhra Pradesh, rep.by its principal secretary Municipal
Administration Department, secretariat, velagapudi, Amaravathi, Guntur
District.
3. Mission Director, Missl'on Build Andhra Pradesh, Government ofAndhra
Pradesh, Bock-4, A.P. Secretariat, Velagapudi, Guntur District.
4. Visakhapatnam Metropolitan Region Development Authority, Rep. by its
Commissioner, Visakhapatnam.
5. The District Collector, Visakhapatnam District.
6. NBC (Indl'a) Ltd., rep. by its Chief General Manager, No.26, 2nd F,oor, 2nd
Main Road, Mahalakshmi Nagar, Adambakkam, Chennai, Having its Regional
Office in the office of A.P. Tourism Development Corporation, 5th FIoor, Stalin
Corporate Towers, Behind Autonagar Bus-stand, Bandar Road, Vijayawada,
Krishna District, Andhra Pradesh.
....Respondents.
Petition under Article 226 of the Constitution of India is filed prayl-ng that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
to issue an approprl'ate Writ, Order or Direction, more particularly one in the nature
of Writ of Mandamus, declaring the action of the respondents in seeking to sell 1)
Property admeaSuring Ac.1.00 Cents in Sy.No.157-61 of Chinagadili Village,
Visakhapatnam Rural Mandal, Visakhapatnam District which is earmarked for Police
Quarters Buildings and 2) Property admeasuring Ac.0.75 Cents in Sy.No.147 of
Chinagadili Village, Visakhapatnam Rural Mandal, Visakhapatnam District which is
earmarked for Cyclone Centre, pursuant to the E-auction Notification NIO
No.NBCC/GM-APLM-I/2020/1 issued by the 6th respondent, is arbitrary, illegal,
unjust, COIourable exercise of power, against the interests of public at large, violative
of Article 2Jl of the Constitution of India and consequently set aside the impugned
auction notification issued by the 6th respondent in so far as the aforesaid two
properties are concerned.
I.A. No.1 of2020 :-
Petition under Section 151 CPC is filed praying that in the circumstances
Stated in the affidavit filed in support of the writ petition, the High Court may be
pleased to stay all further proceedings pursuant to the E-auction Notification NIO
No.NBCC/GM-APLM-I/2020/1 issued by the 6th respondent, in so far as the sale of
properties mentioned at Sl.Nos.1 and 2 under Visakhapatnam District i.e., 1)
Property admeaSuring Ac.1.00 Cents in Sy.No.157-61 of Chinagadili Village,
Visakhapatnam Rural MandaI, Visakhapatnam District and 2) Property admeasuring
Ac.0.75 Cents in Sy.No.147 of Chinagadili Village, Visakhapatnam Rural Mandal,
Visakhapatnam District, pending dI'SPOSal of W.P.(PIL) 192 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 the order of the High Court, dated 18.08.2020,
18.09.20201 25.ll.20201 30.12.2020, 15.07.2021, 26.08.2021) 23.09.20211
21.10.2021, 23.08.2023, 06.09.2023, 20.09.2023, ll.10.2023, 22.ll.2023 &
20.12.2023 made herein and upon hearing the arguments of SRI VAJJA
SRINIVASA RAO, Advocate for the Petitioner and of the Additional Advocate
General on behalf of respondents.
14
WP No. 8966 of 2020
Between:
Gunturu Kuragayala Market, Chillara Vartaka Samkshema Sangham
(Regd.No.299/1994), represented by its Secretary, Kunapareddy Subba Rao
S/o.Chennaiahl Aged about 64 years, H.No.26-20-68/20, 2nd Line, Shanti Nagar,
A.T.Agraharam, Guntur-522004, Guntur District, AP
...Petitioner
AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary,
Department of Revenue, Secretariat, Velagapudi, Guntur District, A.P
2. The Union of India, Ministry of Housing and Urban Affairs, Represented by its
Secretary, New Delhi
3. National Buildings Construction Corporation Limited, (NBCC (India) Ltd.,), A
Govt. of India Enterprise, Represented by its Chairman and Managing
Director, NBCC Bhawan, Lodhi Road, New Delhi-110003
4. The Chief General Manager (Engg.), NBCC (India) Limited, No 26, 2nd Floor,
2nd main Road, Mahalaxmi Nagar, Adambakkam, ChennaI' 600088
5. The General Manager (Engg.), NBCC (India) Ltd, Office ofAP Tourism
Development Corporation, 5th FIoor, Stalin Corporate Tower, Behind Auto
Nagar Bus stand, Bandar Road, ViJ-ayaWada 520 007, AP
6. Mission Build Andhra Pradesh, Represented by its Mission Director,
Secretariat, Velagapudi, Guntur District, A.P.,
7. Guntur Municipal Corporation, Represented by its Commissioner, Guntur,
A.P.
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
to issue an appropriate writ order or direction more particularly one in the nature of
Writ of Mandamus declaring the action of the respondents in issuing tender
notification for Outright Sale of certain Land Parcels/Land Assets owned by the
Government of Andhra Pradesh, available at Guntur & Visakhapatnam Districts of
Andhra Pradesh through e-auction vide Notice Inviting Offer (NIO) No. NBCC/GM-
AP/AP LM-I/2O20/1 by the 4th respondent in so far as it relates to Land Parcel-3
Market Center, Guntur (Ref. No P1/GNT/03/01), situated in an extent of Ac.1.72
cents (8,325 Sq.Yards) covered by Survey Nos. 514, 515 and 516, Market Centre,
Guntur, Guntur District, Andhra Pradesh, as illegal, unjust, ultra vires and in gross
misuse of power vested with the respondents besides violation of Article 19 and 21
of the ConstI'tutiOn Of India and tO consequently set aside the said tender notification
in respect of Land Parcel-3 Market Center, Guntur (Ref. No P1/GNT/03/01).
IANO: 1 OF2020
Petition under Section 151 CPC is filed prayl'ng that in the circumstances
stated in the affidavit filed in support of the writ petition, the High Court may be
pleased to grant interim stay of all further proceedings pursuant to the e-tender
notification vide Notice Inviting Offer (NIO) No. NBCC/GM-AP/AP LM-I/2020/1 issued
by the 4th respondent in so far as it relates to Land Parcel-3: Market Center, Guntur
(Ref. No P1/GNT/03/01), situated in an extent of Ac.1.72 cents (8,325 Sq.Yards)
15
covered by Survey Nos. 514, 515 & 516, Market Centre, Guntur, Guntur District,
Andhra Pradesh, during the pendency of the writ petition in the interest ofjustjce.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court, dated 29.05.2020,
27.05.2020 30.07.20201 30.12.20201 15.07.20211 26.08.20211 23.09.20211
21.10.2021, 23.08.2023, 06.09.202, , 20.09.2023, ll.10.2023, 22.ll.2023 &
20.12.2023 made herein and upon hearing the arguments of Sri.K Ananda Rao,
Advocate for the Petitioner, GP for Revenue for the Respondent No.1.
WP No. 9135 of2020
Betwee n :
1. Kanda Sita Ramaiah, S/o. Srimannarayana.
2. Potlapalli Ravi, S/o Gandevi.
3. Veerla Mani, S/o Narasimhulu
4. Divi Srinivasa Rao, S/a Venkateswariu.
5. Lingamsetty Venkateswara Rao, S/o Late Eswara Rao
6. Pothuri Lavkushu, S/o Venkateswarlu.
7. Yerramsetty Venkateswarlu, S/o Subbarao.
8. Puramsetty Mastan Rao, S/o Late Basavaiah.
9. Malli Neelakantan Kartik Babu, S/o Neelakanta
10.G. Ganga Ram Singh, S/o Bankath Singh.
Petitioners
AND
1. State ofAndhra Pradesh, Rep by its Secretary to Government, Revenue
Assignment Department, Secretariat buildings, velagapudi, Amaravathi,
Guntur District
2. The District collector, Guntur District, Guntur
3. Guntur Municipal Corporation, Rep by its Commissioner, Guntur
4. NBCC(India)Ltd, Govt. of India, Navaratna Public Sector Enterprise Ministry of
Housing and Urban Affairs, Rep by its C.M.D, NBCC Bhavan, Lodhi Road,
New Delhi-110003
5. The General Manager (Engineering), NBCC (India) Ltd, O/o A.P. Tourism
Development Corporation, 5th Floor, Stalin Corporate Tower, Behind Auto
Nagar Busstand, Bundar Road, Vijayawada -520007 Andhra Pradesh
6. Mission Build Andhra Pradesh, Rep.by its Mission Director, Secretariat,
Velagapudi
Respondents
Petition under Article 226 of the Constitution of India is filed praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
to issue writ, or orders or a direction, more particularly one in the appropriate Writ of
Mandamus declaring the actiom of lst respondent in issuing GOM's 447 Revenue
(Assignment-I) Department, dt.5.ll.2019 for monetization of land parcels lying idle,
and the 5th respondent issuing notice inviting offer (NIO) No.NBCC/GM-AP/ AP LM-
1/2020/1 for outright sale of land parcel No.3 in Survey Nos.514, 515 and 516 at
Market Centre, Guntur, Andhra Pradesh to e-auction to be held from 28-05-2020 to
30-05-2020 is illegal, unconstitutional and ultra vires to provisions of Part IX-A and
Article 21 of the Constitution of India and colorable exercise of power and to quash
or set aside the same;
16
lANO: 1 OF2020
Petition under Section 151 CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the writ petition, the High Court may be
pleased to stay the proceedings pursuant to the E-Tender notification vide Notice
!nvl'ting offer (NIO) No.NBCC/GM-AP/AP LM-1/2020/1 issued by the 5th respondent
ln so far it relates parcel No.3 (Ref. No. P1/GNT/03/01) in an extent of Ac 1.72 cents
in Survey No. 514, 515 and 516 sI'tuate at Market Centre, Guntur forthwith, pending
disposal of WP 9135 of 2020, on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit fI'led in Support thereof and the Order Of the Hl'gh Court, dated 28.05.2020,
30.07.20201 18-09-20201 25-ll-20201 30.12.20201 15-07-20211 26.08.20211
23.09.20211 21.10.2021' 23.08,20231 06.09.2023' 20.09.2023I ll.10.2023)
22.ll.2023 & 20.12.2023 made herein and upon hearing the arguments of
Sri.A.Rajendra Babu Advocate for the petitioners, and the Additional Advocate
General for Respondents GP for Revenue for the Respondent Nos.1, 2 & 6,
SrI-.K.Jagan Mohan Reddy, Standing Counsel for Respondent No.3 and of
Sri.N.Harinath, Deputy Solicitor General of India for Respondent Nos.4 & 5.
WP No.18794 of 2020
Between :
U Sujatha, W/o Pola Raju, R/o 1-186, JoduguIIa Palem, near Tenneti Park,
Vishakhapatnam
Petitioner
AND
1. State of Andhra Pradesh, Represented by its Chief Secretary, Secretariat
buildings, Velagapudi, Thullur MandaI, Amaravathi, Guntur District.
2. State of Andhra Pradesh, Represented by its principal Secretary, Revenue
Secretariat buildings, velagapudi, Thullur MandaI, Amaravathi, Guntur
District.
3. Chief Commissioner of Land Administration, Government of Andhra Pradesh,
D.NO 22-19 FIoor lI BIock A Jasthi Towers Sai Puram Colony Road
Gollapudi, Vijayawada
4. District Collector, Vishakhapatnam District
5. Tasildar, Chinagadili Mandal, Vishakhapatnam District.
6. Chief General Manager (Engg.), NBCC (India) Limited No 26, 2nd FIoor, 2nd
main Road, Mahalaxmi Nagar, Adambakkam, Chennai 600O88.
7. General manager ( Eng), Office of The AP Tourism Development Corporation
5th floor, Stalin Corporate Tower, Behind Auto Nagar Bus stand, Bandar
Road Vijayawada
Respondents
Petitl'on under Article 226 of the Constitution of India is filed praying that in
the circumstances stated in the affidavit filed therewith, the High Court may be
Pleased tO issue a Writ, Order Or direction, more Particularly, one in the nature of
WRIT OF MANDAMUS declaring the action of the respondent authorities in putting
the p.rc!perty in Sy.No.147, Chinagad,'li, ChinagadI'Ii MandaI Vishakhapatnam
COmPrISlng a building and appurfenant land mentioned as Ref No PIIVSKP/01/01 in
the list of lands announced for sale by R6 and R7 on behalf of Rl and R2 as illegal
and unconstitutional and consequently direct the respondent authorities to maintain
the sal'd building and land for fishermen cyclone shelter and community use after
17
declaring that such sate of public property is i'iegal and against public policy while
making it clear that this schedule property can not be sold off at all.
lANO: 1 OF2020
Petition under Section 151 CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the writ petition, the High Court may be
pleased to directChinagadili,
-n Sy No.147, the respondents not to take
Chinagadili any further
Mandal steps for alienating
Vishakhapatnam comprisingproperty
building
and appurtenant land mentioned as Ref No PIIVSKP/01/01 in the list of lands
announced for sale by R6 and R7 on behalf of R1 & R2 including finalising the bids,
receiving the money in the name of sale or handing over th-e same to any one,
pending disposal of WP 18794 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 the order of the High Court, dated 30.12.2020,
15-07-20211 26.08.2021I 23.09.2021I 21.10.20211 23.08.20231 06.09.2023)
20-09,2023,ll.10.2023, 22.ll.2023 & 20.12.2023 made herein and upon hearing
the arguments of Sri.K.S.Murthy Advocate for the Petitioner and of GP for Revenue
for the Respondent No.1 to 5, the Court made the following:
ORDER:
ftDue to pauci_tuy of time, the matters are adjourned.
List on 14.02.2024.
Interim order granted earlier stands extended till the next date of hearing."
SD/- P.V. Ramana GISTRAR //TRUE COPY// To, For ASS sJTi§/# T REGISTRAR
1. One CC to Sri.D.S.N.V.Prasad Babu Advocate [OPUC]
1. One CC to Sri.Tandava Yogesh Advocate [OPUC]
2. One CC to Sri.Laxminarayana Alishetty Advocate [OPUC]
3. One CC to SRl.V.V.SATISH Advocate [OPUC] \4. One CC to Sri.C.Panini Somayaji Advocate [OPUC]
5. One CC to Sri Vajja Srinivasa Rao Advocate [OPUC]
6. One CC to Sri.KAnanda Rao Advocate [OPUC]
7. One CC to Sri K.Jagan Mohan Reddy, Standing Counsel [OPUC]
8. One CC to Sri Ponnavolu Sudhakar Reddy Advocate [OPUC]
9. One CC to Sri B Nalin Kumar Advocate [OPUC]
10.One CC to Sri Srinivasa Rao Narra Advocate [OPUC] ll.One CC to Sri.A.Rajendra Babu Advocate [OPUC]
12. One CC to Sri K. S. Murfhy Advocate IOPUC]
13. One CC to Sri.K.Chidambaram Advocate [OPUC]
14.One CC to Sri.Syed Khader Masthan, G.P. [OUT]
15.One CC to Sri.J.ugra Narasimha, learned Standing Counsel [OPUC]
16.One CC to Sri.N.Harinath, Deputy Solicitor General [OPUC]
17.Two CCs to the Addl.Advocate General, High Court of A.P. (OUT)
18.Two CCs to GP FOR REVENUE, HIGH COURT OF A.P. (OUT) \c\ ,Thu`® £pLStr Cha 18 HIGH COURT HCJ & RRRJ DATED: 24,01.2024 NOTE: LIST ON 14.02.2024 ORDER W.P. (P.I.L) Nos.80, 81, 82 & 71 OF 2021, W.P.(P.I.L) Nos.127,132,135,136,137, 145 & 192 of 2O2O and W.P.Nos.8966, 9135 & 18794 of 2020 EXTENSION OF EARLIER INTERIM ORDER ''*~*ife±t-# .., 3 ,+-|a 'd /--/