Andhra Pradesh High Court - Amravati
Smt.Chintu Vijaya vs The State Of Andhra Pradesh on 20 February, 2026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY, THE TWENTIETH DAY OF FEBRUARY, |
TWO THOUSAND AND TWENTY SIX
rPRESENT:
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
lA No. 1 OF 2026
IN
WP NO: 4916 OF 2026
Between:
Smt.Chintu Vijaya, W/o Ananda Rao, Aged 47 years, Occ:Housewife, R/o
Door No 17-1-106/1, Vengalrao Colony, Amadalavalasa Mandal,
Srikakulam District.
...Petitioner
(Petitioner in WP 4916 OF 2026
on the file of High Court)
AND
1. The State of Andhra Pradesh, Rep. by its. Principal Secretary Roads
and Buildings Department, Secretariat Amaravati, Guntur District. 522
238.
2. Assistant Executive Engineer, Roads and Buildings Department,
Sarubujjili Mandal, Srikakulam District.532 458.
3. District Collector, Srikakulam Dlstrict.532 001.
4. Revenue Divisional Officer, Srikakulam Division, Srikakulam District.532
001.
5. Tahsildar, Burja Mandal, Srikakulam District.532 001
6. Mandal Surveyor, O/o Tahsildar, Burja Mandal, Srikakulam District.532
445.
7. Village Revenue Officer, Kollivalasa Village, Burja Mandal Srikakulam
District.532 445.
7
8. Village Surveyor, Kollivalasa Village, Office at Grama Sachivalayam,
Cheedivalasa Village, Burja Mandal, Srikakulam District.532 445
...Respondents
(Respondents in-do-)
Counsel for the Petitioner iSri.SRINIVAS AMBATI
Counsel for Respondent Nos.1 to 8: GP FOR ROADS BUILDINGS &
REVENUE DEPARTMENT
Petition under Section 151 CPC is filed 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 interfere with
petitioner's land admeasuring Ac.0.20 cents in Survey No.42-1 situated in
Kollivalasa Village of Burja Mandal in Srikakulam District and also not to form
road through petitioner's said land without following due process of law.
Pending disposal of WP No. 4916 of 2026, on the file of the High Court.
The court while directing issue of notice to the Respondents herein to
show cause as to why this application should not be complied with, made the
following order.(The receipt of this order will be deemed to be the receipt of
notice in the case).
ORDER:
Heard Sri Srinivas Ambati, learned counsel for the petitioner, Sri Praveen, learned Assistant Government Pleader for Roads and Building for the respondents 1 and 2 and Ms. Usha, learned Assistant Government Pleader for Revenue for the respondents 3 to 8.
Learned counsel for the petitioner would submit that the petitioner is the absolute owner of land admeasuring Ac.0.20 cents in Sy.No.42-1 of Kollivalasa Village, Burja Mandal, Srikakulam District, as illegal and arbitrary. The petitioner purchased the property under a Registered Sale Deed dated 20.10.2023 (Ex.P1). The petitioner filed a suit In O.S.No.98 of 2024 on the file of the Junior Civil Judge, Amadalavasa, against P.Saraswathamma and others, seeking perpetual injunction. In the said suit, the petitioner filed I.A.No.484 of 2024 for grant of ad-Interim injunction. The Civil Court granted ad-interim injunction on 04.09.2024 (Ex.P4) and the order of injunction is operating as of today.
Be that as it may, on 13.02.2026, the 2"*^ respondent along with staff laid a foundation stone in the property referred supra and directed the petitioner to vacate the land. The petitioner submitted an F-line application dated 22.09.2025 to the 5*^ respondent to conduct survey and fix the boundaries. However, the survey was not conducted so far.
On 15.02.2026
the Member of the Legislative Assembly
inaugurated the foundation stone and steps are being taken for formation of a road in the property referred supra, without following the due procedure.
A perusal of Ex.P1, demonstrates that the petitioner purchased the property under a Registered Sale Deed. The order dated 04.09.2024 (Ex.P4) in I.A.No.484 of 2024 in O.S.No.98 of 2024, shows that the Civil Court granted ad-interim injunction against some third parties. The contention of the learned counsel for the petitioner that the ad-interim injunction is operating as of today is recorded.
Given the facts and circumstances of the case, the respondents 2 to 8 shall not interfere with the petitioner's possession and enjoyment of land admesuring Ac.0.20 cents in Sy.No.42-1 of Kollivalasa Village, Burja Mandal, Srikakulam District, without following due procedure.
SD/- K.TATA RAO DEPUTY REGISTRAR //TRUE COPY// sect/on officer To,
1. The Principal Secretary, State of Andhra Pradesh, Roads and Buildings Department, Secretariat Amaravati, Guntur District. 522 238.(By Special Messenger)
2. Assistant Executive Engineer, Roads and Buildings Department, Sarubujjili Mandal, Srikakulam District.532 458.
3. District Collector, Srikakulam District.532 001.
4. Revenue Divisional Officer, Srikakulam Division, Srikakulam District.532
001.
5. Tahsildar, Burja Mandal, Srikakulam District.532 001.
6. Mandal Surveyor, O/o Tahsildar, Burja Mandal, Srikakulam District.532
445.
7. Village Revenue Officer, Kollivalasa Village, Burja Mandal Srikakulam District.532 445.
8. Village Surveyor, Kollivalasa Village, Office at Grama Sachivalayam, Cheedivalasa Village, Burja Mandal, Srikakulam District.532 445(addressee 2 to 8 By RPAD)
9. OneCCto SRI. SRINIVAS AMBATI Advocate [OPUC]
10. Two CCs to GP FOR ROADS BUILDINGS, High Court of Andhra Pradesh. [OUT]
11. Two CCs to GP FOR Revenue Department, High Court of Andhra Pradesh. [OUT]
12. One spare copy \ ( HIGH COURT SRS,J DATED:20/02/2026 LIST THE MATTER AFTER FOUR (04) WEEKS ORDER I.A.No.1 of 2026 IN WP.No.4916 of 2026 DIRECTION / //C3 < C_»