Andhra Pradesh High Court - Amravati
Yanamandala Lava Kumar. S/O. Late. Y. ... vs The State Of Andhra Pradesh on 26 November, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT4 mm
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WEDNESDAY, THE TWENTY SIXTH DAY OF NOVEMB
TWO THOUSAND AND TWENTY FIVE
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:PRESENT:
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THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
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lA No. 1 OF 2025
IN
WP NO: 32937 OF 2025
Between:
Yanamandala Lava Kumar. S/o. Late. Y. Sudhakar Naidu, Aged about 25
years, Occ Software Professioiial, R/o. Matamapalli Village, Kaluvagunta
Post, Penumur Mandal, Chittoor District, Andhra Pradesh, Currently Residing
at 1515, Ennis Joslin Road, Apartment 224, Corpus Christi City, States Texas,
USA- Zip Code 78412. Represented By General Power of Attorney, Y.
Jayachandra Naidu, S/o. Venkatadri Naidu, Aged about 49 years, Occ
Employee, R/o. Matamapalli Village, Kaluvagunta Post, Penumur Mandal,
Chittoor District, Andhra Pradesh
...Petitioner(s)
(Petitioner in WP 32937 OF 2025
on the file of High Court)
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary,'
Panchayat Raj and Rural Development Department, A.P. Secretariat
Buildings, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Panchayat Raj and Rural Development
Department, PVS Icon Building, Pathuru X Road, Tadepalli, Guntur
District.
3. The District Collector, (Panchayat Raj and Rural Development)
Department, Chittoor District, Chittoor.
4. The District Panchayat Officer, Panchayat Raj and Rural Development'
Department, Chittoor District, Chittoor.
5. The Mandal Parishad Development Officer, Penumur Mandal, Chittoor
District.
6. The Panchayat Secretary, Samireddipalle Grama Panchayat, Penumur
Mandal, Chittoor District.
7. The Executive Engineer, Panchayat Raj and Rural Development
Department, Chittoor District, Chittoor.
8. The Deputy Engineer, Panchayat Raj and Rural Development
Department, PR-11 Penumur Mandal, Chittoor, Chittoor, Chittoor
District, Chittoor.
9. The Assistant Engineer, Panchayat Raj and Rural Development
Department, PR-11 Penumur Mandal, Chittoor, Chittoor District.
...Respondent(s)
(Respondents in-do-)
Counsel for the Petitioner :SRI CHAMARTHY LEELA SRINNIVASA
VARMA
Counsel for the Respondent Nos.1 to 4 & 7 to 9:GP FOR PANCHAYAT
RAJ RURAL DEV s
Counsel for the Respondent Nos.5 & 6: SRI M.SUDHIR, Standing
Counsel
Petition under Section 151 of 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 respondent nos. 3 to 9 not to lay BT
surface road in petitioner's agricultural patta land situated in Sy. No. 188-5C of
Samireddipalle village accounts, Samireddipalle panchayat, Penumuru
Mandal, Chittoor District, Pending disposal of WP No. 32937 of 2025, 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 learned counsel for the petitioner.
Learned counsel for the petitioner submits that without issuing any notice and without initiating land acquisition proceedings, the respondent authorities are laying a road in the agricultural land of the petitioner situated in survey No.188-5C of Samireddipalle road to Yanadhi colony. He further submits that if the highhanded action of the respondents is permitted to continue, the petitioner's rights will be adversely affected and he will suffer irreparable loss and hardship. Hence, prayed to pass appropriate orders protecting the interest of the petitioner.
Perused the record and considered the submissions made by " I leaned counsel for the petitioner.
The material placed by the petitioner along with the Writ Petitiorr ftrima facie establishes his possession over the subject land, which makes out a point for consideration in the present case. As such, this* Court is inclined to pas^ the follbwing interim order:
"There shall be , an order of status quo with regard to subject property, pending further orders."
SD/- M.SPJNSVAS ASSISTANT UfSTRAR //TRUE COPY// SECTION OFFICER For To,
1. The Principal Secretaiy, Panchayat Raj and Rural Development Department, State of Andhra Pradesh, A.P. Secretariat Buildings, Velagapudi, Amaravati, Guntur District, Andhra Pradesh, (by Special Messenger)
2. The Commissioner, Panchayat Raj and Rural Development Department, PVS Icon Building, Pathuru X Road, Tadepalli, Guntur District.
3. The District Collector, (Panchayat Raj and Rural Development) Department, Chittoor District, Chittoor.
4. The District Panchayat Officer, Panchayat Raj and Rural Development Department, Chittoor District, Chittoor.
5. The Mandal Parishad bevelopment Officer, Penumur Mandal, Chittoor District.
6. The Panchayat Secretary, Samireddipalle Grama Panchayat, Penumur Mandal, Chittoor District. '
7. The Executive Engineer, Panchayat Raj and Rural Development Department, Chittoor District, Chittoor.
8. The Deputy Engineer, Panchayat Raj and Rural Development Department, PR-11 PehLimur Mandal, Chittoor, Chittoor, Chittoor District, Chittoor.
9. The Assistant Engineer, Panchayat Raj and Rural Development Department, PR-lt Pdnumur Mandal, Chittoor, Chittoor District. (Addressees 2 to 9 By RPAD)
10. One CC to SRI. CHAMARTHY LEELA SRINNIVASA VARMA Advocate [OPUC]
11. Two CCs to GP FOR PANCHAYAT RAJ RURAL DEV ,High Court Of Andhra Pradesh. [OUT]
12. One CC to SRI M.SUDHIR, Standing Counsel [OPUC]
13. One spare copy HIGH COURT RC,J DATED:26/11/2025 NOTE: POST ON 10.12.2025 IN THE MOTION LIST.
ORDER lA No. 1 OF 2025 IN WP NO: 32937 OF 2025 STATUS QUO