Andhra Pradesh High Court - Amravati
Karri Lakshmi vs The State Of Andhra Pradesh on 6 October, 2020
Bench: J K Maheshwari, M.Satyanarayana Murthy
[ 3262 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original! Jurisdiction) TUESDAY, THE SIXTH DAY OF OCTOBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI THE HONOURABLE SRI JUSTICE RAKESH KUMAR AND THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY W.P.Nos.933, 932, 925, 1207, 1388, 4004, 8472, 9154, 9528, 10700, 13203, 13204, 13205, 13206, 13521, 13645, 13666, 13887, 13966, 13983, 14053, 14054, 14282, 14338, 14897, 14996, 15035, 15094, 15097, 16830 of 2020, W.P.(PIL).Nos.179 of 2019; 7, 8, 9, 20, 22, 24, 40, 78, 92, 102, 121, 153, 175, 177, 184, 185, 200, 201, 208, 209, 213, 215, 217, 230, 235, 236, 239, 256 and 253 of 2020 WRIT PETITION No: 933 OF 2020 Between: Amaravati Rajadhani Sameekarana Raithu Samkaya, Rep by its Authorised Signatory, Abburi Venkata Ramakrishna Chowdary, Having its office at D.No 4- 204/1, Yadav Bazaar, Neerukonda Village, Mangalagiri Mandal, Guntur District Petitioners AND 1. The State of Andhra Pradesh, Rep. by its Chief Secretary, General Administration Department Velagapudi, Guntur District 2. The State of Andhra Pradesh, Rep. by its Principal Secretary, Municipal Administration and Urban Development Authority Velagapudi, Guntur District 3. The Andhra Pradesh Capital Regional Development Authority, Rep. by its Commissioner, Vijayawada, Krishna District 4. The High Power Committee, Constituted vide G.O.Ms.No 159, dated 29.12.2019, Rep by Chief Secretary - Member Convenor Velagapudi, 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 writ, Order or Direction in the nature of a Writ of Mandamus, forbearing the 1st Respondent from taking any decision or action in furtherance of the G.O.Ms.No.159, dated 29.12.2019, of General Administration (CABINET .1) Department, Government of Andhra Pradesh, without providing the affected farmers a reasonable time to submit their Objections/ Grievances/ Suggestions, after being provided with copies (in vernacular language as well as in English) of the Report of the Expert Committee, constituted under G.O.Rt.No.585 MA @ UD Department, Dt.13.09.2019, and the report of the Boston Consultancy Group, referred to in G.O.Ms.No.159, dated 29.12.2019, of General Administration (CABINET.1) IA NO: 1 OF 2020 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 grant an order of injunction for bearing the 4th Respondent from finalizing or submitting its report, as per the GO Ms No 159, dated 29.12.2019, of General Administration (CABINET.1) Department, Government of Andhra Pradesh, pending disposal of Writ Petition No.933 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 27-02-2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of SRI.T.V.P.SAI VIHAR Advocate for the petitioners, learned Government Pleader for General Administration for Respondent No.1, learned Government Pleader for Municipal Administration and Urban Development for Respondent No.2. WRIT PETITION NO: 932 OF 2020 Between: Kondepati Giridhar, S/o late Sri K.Chinna Satyanarayana, aged about 53 years, Occ:Farmer, R/o 8-73, Tallayapalem, Mandadam, Guntur District,A.P 522237 Petitioners AND 1. The State of Andhra Pradesh, through its Principal Secretary, Municipal Administration Urban Development Department, S6cretariat Building at Velagapudi, Guntur District, Amaravati. 2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai Singh Marg, Hanuman Road Area,Connaught Place, New Delhi,1 10001 3. The A.P Capital Region Development Authority, rep. by its Commissioner, Thullur, Guntur District, Amaravati. 4. The Special Deputy Collector and Competent Authority, A.P.Capital Region Development Authority, unit No -24 Mandadam village, Thullur Mandal, Guntur District. 5. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority. 6. The Convener of the High Power Committee, and Chief secretary, Government of Andhra Pradesh, Secretariat Building at Wlagapudi, Guntur District, Amaravati 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 an appropriate writ, order or direction particularly one in the nature of writ of Mandamus, i, eclaring the action of the respondents in inviting objection of the farmers and other stake hoiders who have surrendered lands for the capital city land pooling scheme within 4 days from the date of invitation without disclosing the reports of the expert committee constituted vide GORT No 585, Dt.13-09-2019 and without even specifying the context on which grievances are sought as violation of "principles of natural justice and Rule of fair play, il. Directing the respondents to disclose the reports submitted by the expert committee constituted vide GORT No 585, Dt.13-09-2019;.and all such other reports concerning the capital city Amaravati, iii. Directing the respondents to receive and process the grievances submitted by being the petitioners the stake holders of the Amaravati capital city project who have surrendered their lands under the Land pooling Scheme for the establishment of the capital city after disclosing the reports of the expert committee and according sufficient time for submitting grievances, IA NO: 1 OF 2020 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 direct the respondents to not to proceed further without disclosing the reports of the expert committee constituted vide GORT No 585,Dt.3-09-2019 and all such other reports concerning the capital city Amaravati and addressing the concerns and grievances of the farmers who have surrendered land under Land Pooling Scheme for the Capital city, Amaravati, pending disposal of Writ Petition No.932 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 27-02-2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri Karumanchi Indraneel Babu, Advocate for the petitioners, learned Government Pleader for Municipal Administration and Urban Development for Respondent No.1, SriN.Harinath, learned Assistant Solicitor General for Respondent No.2 and of Sri Kasa Jagan Mohan, learned Standing Counsel for Respondent Nos.3 to 5, WRIT PETITION NO: 925 OF 2020 Between: 1. Mrs.Bezawada Supriya, w/o.Ramesh, age 28 years, Occ Land lady, R/0.4-73, Mandadam, Guntur District. 2. Mrs.Aluri Sridevi, w/o.Raja Rao, age 51 years, Occ Land Lady, R/o.3- 93, mandadam, Guntur District. 3. Mrs. Naidu Ramadevi, w/o.Sambasiva Rao, age 61 years. R/o.1-44, Velagapudi, Guntur District. 4. Karumanchi Koteswari, s/o.Appaiah, aged 49 years, Occ Land Lady, R/o.1-31, Velagpudi, Guntur District Petitioners AND 1. The Govt. of Andhra Pradesh, Rep. by Principal Secretary, Municipal Administration and Urban Development Authority, Secretariat, Velagapudi, Guntur District. 2. The Commissioner APCRDA, Vijayawada 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 appropriate writ, order, direction, more particularly are in the nature of writ of mandamus declaring the circular Re.No.OSD/Meetings/0/20, dated 13-01-2020 issued by the 2nd respondent as illegal, improper, Unjust, arbitrary, against the Statuary provisions under sections 136 and 137 of Andhra Pradesh Capital Region Development Authority Act 2014 and in violation of Articles 14,19,21 and 300A of the Constitution of India, principles of natural justice and consequently direct the respondents not to take any further action basing on the said circular, dated 13/01/2020 in the interest of Justice; IA NO: 4 OF 2020 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 the operation of the impugned circular, dated 13.01.2020 of the 2™ respondent, pending disposal of Writ Petition No.925 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 27-02-2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri Chalasani Ajaya Kumar, Advocate for the petitioners, learned Government » RAD, BE ps adh once RES Fs neader for Municipal Administration and Urban Development for Respondent 0.1. WRIT PETITION NO: 1207 OF 2020 Between: 1. Jonnalagadda Rama Krishna, S/o Seetharamaiah aged about 49 years, Rio D.No.C-85, Velagapudi Village and Mandal, Guntur District 2. Gadde Subba Rao, S/o Venkata Rattaiah aged about 55 years, R/o Malkapuram (V) Thullur Mandal, Guntur district 3. Nannapaneni Gangadhara Rao, S/o Krishna Rao aged about 50 years, R/o Malkapuram (V) Thullur Mandal, Guntur district 4. Thokala Satish, S/o Punna Rao aged about 44 years, R/o Malkapuram (V) Thullur Mandal, Guntur district 5. Nuthakki Suryanarayana, S/o Krishna Rao aged about 47 years, D.No.1- 157, Malkapuram (v) Thullur Mandal, Guntur District 6. Anumolu Odor Krishna Prasad, S/o Narayana Rao, aged about 58 years, Lingayapalem Village, Thullur Mandal, Guntur District 7. Kanneganti Gandhi, S/o Venkateswara Rao aged 65 years, D.No.3-115, Ungayapalem (V) Thullur Mandal, Guntur District 8. Kondepati Hanumantha Rao, S/o Dasaradharamaiah aged 56 years, R/o Lingayapalem (v) Thullur Mandal, Guntur District eo . 'Muppala Vishnu Vardhan, S/o Kotaiah aged 46 years, R/o D.No.2-132, Velagapudi (V) Thullur Mandal, Guntur district. 10.Athiplatla Bhaskara Rao, S/o Sambasiva Rao, Aged 37 years, D.No.1- 140, Velagapudi (V) Thullur Mandal, Guntur district. 11.Patibandla venkata sudhakar, S/o Pakiraiah, aged 31 years, D.No.2-121, Velagapudi (V) Thullur Mandal, Guntur district. 12.Para Ram Babu, S/o Sambasiva Rao, aged 51 years, D.No.4-186, Ananthavaram (v) Thullur Mandal, Guntur district. _ 13.Nelluri Raghavaiah, S/o Brahmaiah aged about 67 years, Ananthavaram Village, Thullur Mandal, Guntur District 14.Bandia Madhava Rao, S/o Venkataramaiah aged about 69 years, Ananthavararn Village, Thullur Mandal, Guniur District 15.Para Sitaramaiah, S/o Venkateswara Rao aged about 65 years, Ananthavaram Village, Thullur Mandal, Guntur District 16.Kancharla Vinayaka Seshagiri Rao, S/o Venkateswara Rao, aged 69 years, Abbarajupalem Village, Thullur Mandal, Guntur District 17.Medasani Seshu Babu, S/o Narasimha Rao Aged about 54 years, D.No.1- 82, Abbarajapalem Village, Thullur Mandal, Guntur District 18.Kancharla Harinadh Chowdary, S/o Verraiah aged about 72 years, D.No.2-63, Abbarajupalem Village, Thullur Mandal, Guntur District 19.Aluri Chandra Sekhar Rao, S/o Venkateswara Rao aged 52 years, D.No.13/119, Thullur (V) and (M) Guntur district 20.Puwada Ganesh Babu, S/o Veeraiah aged 45 years, D.No.3-120, Thullur Village Thullur Mandal, Guntur District © 21.Gadde Chandra Sekhar, S/o Venkateswira Rao aged about 65 years, D.No.1-203, Malkapuram Village, Thullur Mandal, Guntur district 22. Katragadda Mallikarjuna Rao, S/o Rattalah aged about 58 years, D.No.2- 4, Nuthakki Vari Street, Mandadam Village, Thullur Mandal, Guntur District 23.Muppala Sambaiah, S/o. Pedda Punnaiah aged about 64 years, D.No.3- 51, Panja Center 3rd Ward, Mandadam Village, Thullur Mandal, Guntur District 24.Vattikuti Rama Rao, S/o China Bapalah aged 60 years, D.No.3-114, Mandadam (V) Thullur Mandal, Guntur District 25.Peram Rama Rao, S/o Raghavaiah aged 70 years, D.No.6-49, Mandadam (V) Thullur Mandal, Guntur District 26. Yedia Raju, S/o Subba Rao aged 42 years, R/o D.No.3-85, Lingayapalem (V), Thullur (M) Guntur District 27.Bandla Srinivasa Rao, S/o Venkateswara Rao aged about 50 years, R/o D.No.6-112/1, Thullur Village and Mandal, Guntur District 28.Kata Appa Rao, S/o Kata Kodandaramaiah aged 50 years, R/o D.No.9-29, Thullur Village and Mandal, Guntur District 29. Nelakuditi Venkatapathi Rao, S/o Rama Rao aged 53 years, D.No.3-53, Dondapadu Village Thullur Mandal, Guntur District 30.Nuthakki Ramoji Rao, S/o Narasaiah aged 54 years, R/o Nuthakkivari Street, Mandadam Village, Thullur Mandal Guntur district 31.Karnati Ravindra Babu, S/o. Venkateswara Rao aged about 65 years, R/o Nelapadu Village Thullur Mandal, Guntur District 32.Kanatharapu Sambasiva Rao, S/o Abadaiah aged about 51 years, D.No.1-55, Nelapadu Village Thullur Mandal, Guntur District 33.Indurthy Samba Siva Rao, S/o Venkateswara Rao aged about 75 years, R/o D.No.150-1, Nelapadu Village, Thullur Mandal, Guntur District 34. Gujjariapudi Subba Rao, S/o China Devaiah aged about 58 years, R/o D.No.1-146/1, Nelapadu Village, Thullur Mandal, Guntur District 35.Gudipudi Babu Rao, S/o Prasad aged 50 years, R/o D.No.2-108, Nelapadu Village, Thullur Mandal, Guntur District 36. Inampudi Narasimha Rao, S/o Lakshmi Narayana aged 63 years, D.No.1- 19/1, Nelapadu Village, Thullur Mandal, Guntur District 37.Vakacharla Veeranjaneyulu, S/o Venkateswara Rao, Aged about 52 Years, R/o Mandadam Village, Thullur Mandal, Guntur District. ...Petitioners AND 1. The State of Andhra Pradesh, Rep. by its Chief Secretary to the Govt. GAD (Cabinet Promote-!) Department, Secretariat, Velagapudi, Amaravathi, Guntur District. 2. The State of Andhra Pradesh, Rep. by its Secretary to the Govt. Municipal Administration and Urban Development Department, Secretariat, Velagapudi, Amaravathi, Guntur District. 3. The Union of india, Ministry of Home Affairs North Block, New Delhi India- 110001 ...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 pass an order or orders, direction or a Writ, more particularly in the nature of a Writ of MANDAMUS declaring the action of the State Government in unsettling the capital of the State at Amaravati and purporting to trifurcate the capital and locate them at Amaravati, Visakhapatnam, and Kurnool or any other places, is without jurisdiction, ultra virus the provisions of the AP Reorganization Act, 2014 (as also the APCRDA), outrageously arbitrary/irrational and unconstitutional and consequently, direct the respondents to continue the Capital of the State at Amaravathi (High Court of Andhra Pradesh at Amaravathi) and further direct the State to forbear from proceedings further with the concept of relocation of capital of the State at any other place in the state: lA NO: 1. OF.2020 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 all further proceedings pursuant to G.O.Ms.No.159, dated 29-12-2019 relating to the subject to shifting the capital of the state to places other than Amaravati, Guntur District, pending disposal of Writ Petition 1207 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 order, dated 27- 02-2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri Subba Rao Korrapati Advocate for the Petitioners, The Advocate General for the Respondent Nos.1 & 2 and of Sri N.Harinath, learned Assistant Solicitor General for Respondent No.3. WRIT PETITION NO: 1388 OF 2020 Between: Ebburi Pandu Ranga, S/o Shri Subrahmanyam, Aged about. 51 years, Occ. Advocate, High Court of Andhra Pradesh at Amaravathi, R/o D.No.26-39-129/99, Ramireddinagar, AT Agraharam, Guntur - 522 004. : ...Petitioner AND 1. Government of Andhra Pradesh, Represented by its Chief Secretary, A.P. Secretariat, Velagapudi, Amaravathi. 2. Legislature Secretary, A.P. Legislature Assembly, Velagapudi, Amaravathi. 3. Union of India, represented by Secretary, Ministry of Law and Justice. .. 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, order or direction, more particularly a writ in the nature of Writ of MANDAMUS directing the Respondents not to initiate any action for shifting the Principal Seat of the High Court of Andhra Pradesh from Amaravathi, declaring that the Andhra Pradesh State Legislature has no legislative competence for such action and the Andhra Pradesh State Executive has no legal competence. IA NO: 1 OF 2020 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 pass Interim Orders directing the Respondents to maintain status quo about the place of Principal Seat of High Court of Andhra Pradesh, pending disposal of Writ Petition 1388 of 2020, on the file of the High Court. 1A NO: 3 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 pleased to issue a writ or order more particularly in the nature of Mandamus directing the Respondents not to initiate any action for shifting the Principal Seat of the High Court of Andhra Pradesh from Amaravathi, declaring that the Andhra Pradesh State Legislature has no legislative competence for such action and the Andhra Pradesh State Executive has no legal competence, pending disposal of WP 1388 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 order, dated 27- 02-2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri Y Surya Prasad Advocate for the Petitioner, The Advocate General for the Respondent Nos.1 & 2 and of Sri N.Harinath, learned Assistant Solicitor General for Respondent No.3. WRIT PETITION NO: 4004 OF 2020 Between: Giri Babu Marthi, S/o. Sri. V.R.Ch.Murthy, Aged about 42 years, Advocate, High Court of A.P. R/o. D. No. 6-36, SER Center, Prasadam Padu, Vijayawada, Krishna District, A.P. Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P. 2. a of India, Rep. by its Secretary, Department of Home, New elhi. 3. The A.P. Capital Region Development Authority, Rep. by its Commissioner, Lenin Centre, Arandalpet, Governerpet, Vijayawada, Krishna District, A.P. 4. The State of Andhra Pradesh, Rep. by its Principal Secretary, General Administration Department, Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P. 5. The State of Andhra Pradesh, Rep. by its Secretary, Department of Revenue, Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P. 6. Mr. Y.S. Jagan Mohan Reddy, S/o. Late Y.S. Rajasekhar Reddy, Aged about 47 years, Occ- The Chief Minister, The then Opposition Party Leader, R/o. Tadepally, Guntur District, A.P. 7. Mr. Nara Chandra Babu Naidu, S/o. Narayana Naidu, Aged about 75 years, Occ- The Opposition Party Leader, The then Chief Minister, R/o. Byé'Pass Road, Mangalagiri, Guntur District, A.P. oT 8. Telugu Desam Party, Rep. by its Secretary, Mangalagiri Village, Guntur . District, A.P. =. 9. Y.S.R. Congress Party, Rep. by its Secretary, Bye Pass Road, Mangalagiri, Guntur District, A.P. 10.G.N. Rao Committee, Rep. by It's Chairman G.N.Rao, Rtd. IAS, S/o not known to Petitioner, Secretariat Office, Velagapudi at Amaravathi, Guntur District, A.P. 11.Bostton Committee, Rep. by it's CEO, Advanced Capabilities Center, Building 0. 7, 9th Floor, RMZ Ecoworld, Bellandur, Bengaluru, Karnataka 560103 12. High Power Committee, Rep. by it's Chairman Botsa Satynarayana , S/o not known to Petitioner, A.P. Secretariat Office, Velagapudi at Amaravathi, Guntur District, A.P. ...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 an appropriate writ, order or orders more particularly one in the nature of Writ of Mandamus declaring sections 7 and 8 of the impugned bill "A BILL TO PROVIDE FOR DECENTRALISATION OF GOVERNANCE AND INCLUSIVE DEVELOPMENT OF ALL THE REGIONS OF THE STATE OF ANDHRA PRADESH AND FOR PROVIDING FOR ESTABLISHEMENT OF ZONAL PLANNING AND DEVELOPMENT BOARDS APART FROM PROVISIONS FOR THE SEATS OF GOVERNANCE IN DIFFERENT REGIONS OF THE STATE AND FOR MATTERS ANCILLARY THERETO." as illegal, arbitrary, biased, unconstitutional, against the principles of natural justice, violative of several provisions of the Constitution, violative of the provisions of 10 sec 6 and 94 of A.P. Reorganization Act, 2014 as well The States Reorganization Act, 1956 and quash the same. IA NO: 1 OF 2020 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 for trifurcating the Capital by suspending Sec. 7 and 8 of the impugned bill "A BILL TO PROVIDE FOR DECENTRALISATION OF GOVERNANCE AND INCLUSIVE DEVELOPMENT OF ALL THE REGIONS OF THE STATE OF ANDHRA PRADESH AND FOR PROVIDING FOR ESTABLISHEMENT OF ZONAL PLANNING AND DEVELOPMENT BOARDS APART FROM PROVISIONS FOR THE SEATS OF GOVERNANCE IN DIFFERENT REGIONS OF THE STATE AND FOR MATTERS ANCILLARY THERETO. ", pending disposal of Writ Petition 4004 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 order, dated 27.02.2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of SriD S N V Prasad Babu Advocate for the Petitioner, Sri.N.Rakesh Dwivedi, learned Advocate General for Respondent Nos.1, 4 & 5, Sri N.Harinath, | learned Assistant Solicitor General for Respondent No.2, and of Sri Kasa Jagan Mohan Reddy, learned Standing Counsel for Respondent No.3. W.P.No.8472 OF 2020 Between: 1. Peddi Ramesh, S/o.Peddi Venkatramaiah Age 64, 41-11-17, Dr Babu Rao Street, Naidu Peta, Krishna Lanka, Vijayawada (Urban), Krishna, Andhra Pradesh- 520013 2. Kommareddy Srilakshmi, S/o. Kommarareddy Ramakrishna Reddy, Age 49 H.No. 1-152, Nidamarru, Mangalagiri, Guntur, Andhra Pradesh- 522503 . 3. Komma Reddy Rama Krishna Reddy, S/o. Komma Reddy Nagi Reddy, Age 59 H.No. 1-152, Nidamarru, Mangalagiri, Guntur, Andhra Pradesh- 522503 | 4. Gopidesi Samba Siva Rao, S/o. Bulli Kotaiah, Age 67 1-4, Kuragallu, Mangalagiri, T.B. Sanitorium, Guntur, Andhra Pradesh- 522503 Petitioners AND 1. The State of Andhra Pradesh, Rep. by its Chief Secretary Building-I, 1st floor, Secretariat, Velagapudi, Amaravati, A.P 2. The State of Andhra Pradesh, Through the Principal Secretary, Municipal Administration Department, Secretariat, Velagapudi, Amaravati, Guntur District 1] 3. The State of Andhra Pradesh, Through the Principal Secretary, Panchayat Raj Department Address A.P. Secretariat, Velagapudi, Amaravati, Guntur District 4. Andhra Pradesh Capital Region Development Authority, Karl Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. 5. The Commissioner, Andhra Pradesh Capital Region Development Authority Karl Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. 6. Krishnayapalem Gram Panchayat for Krishnayapalem Village, Panchayat Secretary, Krishnayapalem, Mangalagiri Mandal, Guntur District. 7. Nidamarru Gram Panchayat for Nidamarru village, Represented by its Panchayat Secretary, Nidamarru, Mangalagiri Mandal, Guntur District. 8. Kuragallu Gram Panchayat for Kuragallu Village, Represented by its Panchayat Secretary, Kuragallu, Mangalagiri Mandal, Guntur District. 9. Mandadam Gram Panchayat for Mandadam Village, Represented by its Panchayat Secretary, Mandadam, Mandadam Mandal, Guntur District. 10.Inavolu Gram Panchayat for Inavoiu Village, Represented by its Pafichayat Secretary, Inavolu, Mandadam 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 an appropriate writ or order or direction more in the nature of a writ of Mandamus declaring the actions of the Respondents in issuing the Notification, dated 10th March 2020 published in Andhra Pradesh Gazette bearing No. 355 as having been issued without Jurisdiction and as being in violation of the Andhra Pradesh Capital Region Development Authority Act, 2014, the Master Plan Amendment Regulations (Change of Land use), dated 31st March 2016 and Articles 14, 19, 21, Part-IX and Part IX-A of the Constitution of India as well as the principles of natural justice and consequently quash and set aside the same; 1A NO: 1 OF 2020 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 suspend the operation of the Notification, dated 10th March 2020 published in Andhra Pradesh Gazette bearing No. 355, pending disposal of Writ Petition 8472 of 2020, on the file of the High Court. 1A NO: 2 OF 2020 Between: The Commissioner, Andhra Pradesh Capital Region Development Authority Karl Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. 12 Petitioner AND 1. Peddi Ramesh, S/o.Peddi Venkatramaiah Age 64, 41-11-17, Dr Babu Rao Street, Naidu Peta, Krishna Lanka, Vijayawada (Urban), Krishna, Andhra Pradesh- 520013 2. Kommareddy Srilakshmi, S/o. Kommarareddy Ramakrishna Reddy, Age 49 H.No. 1-152, Nidamarru, Mangalagiri, Guntur, Andhra Pradesh- 522503 3. Komma Reddy Rama Krishna Reddy, S/o. Komma Reddy Nagi Reddy, Age 59 H.No. 1-152, Nidamarru, Mangalagiri, Guntur, Andhra Pradesh- 522503 4. Gopidesi Samba Siva Rao, S/o. Bulli Kotaiah, Age 67 1-4, Kuragallu, Mangalagiri, T.B. Sanitorium, Guntur, Andhra Pradesh- 522503 5. The State of Andhra Pradesh, Rep. by its Chief Secretary Building-l, Ist floor, Secretariat, Velagapudi, Amaravati, A.P 6. The State of Andhra Pradesh, Through the Principal Secretary, Municipal Administration Department, Secretariat, Velagapudi, Amaravati, Guntur District 7. The State of Andhra Pradesh, Through the Principal Secretary, Panchayat Raj Department Address A.P. Secretariat, Velagapudi, Amaravati, Guntur District 8. Andhra Pradesh Capital Region Development Authority, Karl Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. 9. Krishnayapalem Gram Panchayat for Krishnayapalem Village, Panchayat Secretary, Krishnayapalem, Mangalagiri Mandal, Guntur District. 10. Nidamarru Gram Panchayat for Nidamarru village, Represented by its Panchayat Secretary, Nidamarru, Mangalagiri Mandal, Guntur District. 11. Kuragallu Gram Panchayat for Kuragallu Village, Represented by its Panchayat Secretary, Kuragallu, Mangalagiri Mandal, Guntur District. 12, Mandadam Gram Panchayat for Mandadam Village, Represented by its Panchayat Secretary, Mandadam, Mandadam Mandal, Guntur District. 13.Inavolu Gram Panchayat for Inavolu Village, Represented by its Panchayat Secretary, Inavolu, Mandadam Mandal, Guntur District. Respondents 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 VACATE the interim order, dt.15.05.2020 in IA.No.1 of 2020, pending disposal of W.P.No.8472 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 17.06.2020, 27.08.2020 & 21.09.2020 made in I.A.No.1 of 2020 and upon hearing the arguments of SRI.SAl SANJAY SURANENI Advocate for the 13 petitioners, the ADVOCATE GENERAL for Respondent Nos.1 to 3, and of Sri Kasa Jagan Mohan Reddy, learned Standing Counsel for Respondent Nos.4 & 5. WRIT PETITION NO: 9154 OF 2020 Between: Gunapati Deepak Reddy, S/o G. Padmanabha Reddy, Age. 47 years, H.No. 63 or 8-2-703/6/A, Road No.12, Banjara Hills, Hyderabad ...Petitioner AND 1. The State of Andhra Pradesh, Represented by its Chief Secretary, AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 2. The Secretary, A.P. Legislature Secretariat, Department of Legislative mats AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh- 3. The Assistant Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs, AP Secretariat Complex, Velagapudi, Amaravati, Amaravati, Andhra Pradesh-522503 4. ,.P. Balakrishnama Charyulu, Secretary to State Legislature, AP Secretariat ' Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. . ...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, Order or Direction more particularly one in the nature of Writ of Mandamus, i. To declare the action of the 2nd Respondent in not notifying the Andhra Pradesh Legislative Council's House decision to refer the 'The Andhra Pradesh Decentralisation and Inclusive Development of all Regions Bill 2020, and Andhra Pradesh Capital Region Development Authority Repea! Bill 2020, Bills to the 'Select Committee' under Rule 143 of the 'Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative Council' in the Bulletin of Andhra Pradesh Legislative Council, as illegal, arbitrary and high handed and unconstitutional, il. To also declare the action of the 2nd Respondent in not notifying the 'Select Committee' comprising of 8 (eight) members as decided by the Andhra Pradesh Legislative Council Chairman under Rules 237 and 238 of the 'Council Rules'., as illegal, arbitrary, unconstitutional and in gross violation of the 'Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative Council', itt. To declare the action of the 2nd and 3rd Respondents in not complying with the Direction / Orders of the Chairman of Legislative Council (House) to implement the House decision to refer the Bills to Select Committee to be in gross violation of the 'Rules of Procedure and Conduct of Business in the Andhra 14 Pradesh Legislative Council' and 'Andhra Pradesh Civil Services (Conduct) Rules 1964, reac with the 'Andhra Pradesh Legislature Service Rules, 1983. IA NO: 1 OF 2020 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 pass an interim order directing the Respondents to issue the Bulletin of the Andhra Pradesh Legislative Council, notifying the 'Select Committee with 8 members', as informed to him by the Chairman of the Legislative Council on 12/02/2020, in accordance with 'Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative Council' in the interest of justice, pending disposal of Writ Petition 9154 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Unnam Sravan Kumar Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State, and of Sri M.Chandra Sekhar, learned Standing Counsel for Respondent Nos.2 & 3. WRIT PETITION NO: 9528 OF 2020 Between: Pakalapati Raghuvarma, S/o Pakalapati Raghunadharaju Petitioner AND 1. The Andhra Pradesh Legislative Council, Represented by its Secretary, Velagapudi, Amaravati, Guntur District. The Chairman, The Andhra Pradesh Legislative Council, Velagapudi, Amaravati, Guntur District. Sri Mohammed Ahmed Shariff, Chairman, The Andhra Pradesh Legislative Council, Velagapudi, Amaravati, Guntur District. Sri Nara Chandra Babu Naidu, S/o N.Khajura Naidu Age 70 years President, Telugu Desam Party NTR Bhavan, Road No. 2, Banjara Hills, Hyderabad -- 34 5. Sri Nara Lokesh Babu, S/o Nara Chandra Babu Naidu Age 37 years Member, Legislative Council, Andhra Pradesh, NTR Bhavan, Road No. 2, Banjara Hills, Hyderabad - 34 k WO ON .. 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 an appropriate writ, order or direction preferably a Writ in the nature of Mandamus declaring the Ruling of the 2nd Respondent, dated 22.01.2020 invoking the discretionary powers under Rule 154 of the Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative Council and referring the two Bills vis-a-vis the Andhra Pradesh Decentralization and 15 Inclusive Development of All Regions Bill, 2020 and The Andhra Pradesh Capital Region Development Authority Bill, 2020 to the Select Committee as being arbitrary, illegal, unconstitutional, null and void, malafide, ultravires, apart from being violative of Principles of Natural Justice and set aside the same IA NO: 1 OF 2020 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 call for the entire record of the minutes along with video Footage of the proceedings of legislative council from the 1st Respondent for perusal of this Hon'ble Court, pending disposal of Writ Petition 9528 of 2020, on the file of the High Court. IA NO: 2 OF 2020 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 suspend the Ruling of the 2nd Respondent, dated 22.01.2020 in invoking the discretionary powers under Rule 154 of the Rules of Procedure and Conduct-ef*. Business in the Andhra Pradesh Legislative Council and referring the two Bills vis-a-vis the Andhra Pradesh Decentralization and Inclusive Development of All Regions Bill, 2020 and The Andhra Pradesh Capital Region Development Authority Bill, 2020 to the Select Committee, pending disposal of Writ Petition 9528 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 27.08.2020 made herein upon hearing the arguments of Sri Vivek Chandra Sekhar S Advocate for the Petitioner, GP for law & legislature for respondent No.1 & 2. WRIT PETITION NO: 10700 OF 2020 Between: Gunapati Deepak Reddy, S/o. G. Padmanabha Reddy, Aged about 47 years, Occ Public service and Business, R/o. H. No. 63 or 8-2-703/6/A, Road No. 12, Banjara Hills, Hyderabad Petitioner AND 1. The State of Andhra Pradesh, Rep, by its Chief Secretary, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 2. The Hon'ble Chief Minister of State of Andhra Pradesh, Mr. Jagan Mohan Reddy Leader of the Legislative Assembly is Block, 1st Floor, Interim Government Complex, A.P. Secretariat Office, Velagapudi, Amaravati 3. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban Development, Office at Room No.135, Ground Floor, Building No.2, 16 Velagapudi, Emailsatyanarayana.botcha@ ap.gov.in peshimaudap|@gmail.com 4. Sri Buggana Rajendranath, Minister for Finance and Planning, Legislative Affairs Office at Room No.212, First Floor, Building No.2, Velagapudi Email [email protected] 9. The Secretary, Municipal Administration and Urban Development, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email [email protected]. 6. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. E-Mail in fof apfinance. goy. in 7. The Speaker, Andhra Pradesh Legislative Assembly, Andhra Pradesh Legislature, Velagapudi, Guntur District, Andhra Pradesh 8. The Secretary, A.P. Legislature Secretariat Department of Legislative Affairs, AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh- - 522503. 9. The Secretary, A.P. Law and Legislation Department A.P. Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. 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 an appropriate writ, order or direction preferably a Writ in the nature of Mandamus (i) to declare the actions of the Respondents in re- introducing the Bills - A Bill to Repeal the Andhra Pradesh Capital Region . Development Authority Act, 2014 and to Provide for matters connected therewith or incidental thereto and A Bill to Provide for Decentralization of Governance and Inclusive Development of all the Regions of the State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and Development Boards apart from Provisions for the Seats of Governance in Different Regions of the State and for Matters ancillary thereto before the Legislative Assembly on 16/06/2020 under Article 197(2) and transmitting the same to the Legislative Council, deliberately disregarding the admitted fact that the said Bills are already referred to the Select Committee under Rule 143 of the Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative Council in view of the powers granted under Article 197(1), as_ illegal, arbitrary, high handed and unconstitutional, especially violative of Article 196(2) 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 writ petition, the High Court may be pleased to pass an interim order staying all further proceedings in respect of the Bills - "A Bill to Repeal the Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide for matters connected therewith or incidental thereto" and 'A Bill to Provide for Decentralization of Governance and Inclusive Development of all the Regions of the State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and Development Boards apart from Provisions 17 for the Seats of Governance in Different Regions of the State and for Matters ancillary thereto" which are now transmitted to the 'Andhra Pradesh Legislative Council' under Article 197(2), in the interest of justice. 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 27.08.2020 made herein upon hearing the arguments of Sri Unnam Sravan Kumar Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.1, 5 & 6. WRIT PETITION No.13203 OF 2020 Between: 1. Rajadhani Rythu Parirakshnana Samithi, A society registered under the Societies Act Bearing Registration No.283 of 2016, having its office at H.No.11-94, Tullur, Amaravati, Andhra Pradesh, Rep. by its Secretary, Sri Dhanekula Rama Rao. 2. Pathan Ahammad Khan, S/o P. Galab Khan, aged about 48 years, Occ:Agriculture, 6-29/1, S C Colony, Thullur (Mandal), Rayapudi, Gyntur, Andhra Pradesh." , nerves 3. Ponnekanti Chitti Babu, S/o Venkatesh, aged about 53 years, Occ:Agriculture, 12-11-1, Thullur, Guntur, Andhra Pradesh. 4. Peddineni Lakshmaiah, S/o Ramarao, age about 46 years, Occ:Agriculture, 1-14, Tank Bandi Area, Thullur, Ainavolu, Guntur, Andhra Pradesh. 5. Koyyagura Ravi Babu, S/o Peraiah, aged about 47 years, Occ:Agriculture, _. . 2-103, Nelapadu, Thullur, Guntur, Andhra Pradesh. 6. Indurthi Naga Malleswara Rao, S/o Chandraiah, aged about 52 years, Occ:Agriculture, 2-32, Nelapadu, Thullur, Guntur, Andhra Pradesh. 7. Nuthaki Chandra Sekhar, S/o Ranga Rao, aged about 53 years, Occ:Agriculture, 1-83, Nuthaki Street, Mandadam, Guntur, Andhra Pradesh. Petitioners 1. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, 1st floor, Secretariat, Velagapudi, Amaravati, A.P. 2. Andhra Pradesh Capital Region Development Authority, Karl Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. 3. The Union of India, Through the Ministry of Housing and Urban Affairs, - North Block, New Delhi India- 110001. 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 appropriate writ or order or direction more particularly a writ in the a writ of Mandamus 18 a. Declaring that the State of Andhra Pradesh has no legislative competence- TO- change the Capital of the State or to denude Amaravati from being the seat of the 3 civic wings of the State including the Legislature, Executive and the Judiciary, b. Declaring that the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 is ultra vires Articles 3, 4, 14, 19, 21, 197, 174 Parts IX and IXA, 300-A of the Constitution of India rw Sections 5 31(2) and 94 of the AP. State Reorganization Act, 2014 and consequently declare it to be null and void, c. Declaring that the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 is ultra vires Articles 3, 4, 14, 19, 21, 197, 174, Parts IX and IXA, 300-A of the Constitution of India rw 5, 31(2) and 94 of the A.P. State Reorganization Act, 2014 and consequently declare it to be null and void. d. Declaring that the report of the High-Powered Committee, dated 17.01.2020 as being bad in law and ultra vires of Articles 14 and 21 of the Constitution of India. e. Directing the Respondents to forthwith forbear from acting pursuant to or in furtherance of the report of the High-Powered Committee, dated 17.01.2020, f. Directing the Respondents to forthwith forbear from shifting any of the offices of the 3 civic wings of the State including but not limited to the Raj Bhavan, Chief Ministers Camp Office, offices of the Secretariat, Heads of Departments of the Government, Police Department, State Corporations, State Government Offices and Officers, from their current locations in and around Amaravati and from trifurcating the Capital for a period of 30 years or such time as this Honble Court deems fit and proper in the circumstances of the case; and g. Directing the Respondents to implement the Master Plan as notified on 23.06.2016 under Section 39 of the Andhra Pradesh Capital Region Development Authority Act, 2014 including by constructing the necessary buildings and housing the offices of the 3 civic wings of the State Government including the Executive, Judiciary and Legislature in Amaravati. IA NO: 1 OF 2020 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 suspend the operation of the Notifications by which the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 and the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 were notified to come into force, pending disposal of Writ Petition 13203 of 2020, on the file of the High Court. 19 IA NO: 2 OF 2020 . 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 suspend the operation of G.O.Mos. No. 155, dated 01-08-2020 issued by the 1*' respondent state, pending disposal of Writ Petition 13203 of 2020, on the file of the High Court. 1A NO: 3 OF 2020 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 direct the respondents to implement the master plan as notified on 23- 06-2016 under section 39 of the Andhra Pradesh capital regional development authority Act, 2014 including by finishing the works for which contracts have already been awarded, pending disposal of Writ Petition 13203 of 2020, on the file of the High Court. IA NO: 4 OF 2020 Petition under Section 151 CPC praying that in the circumstancés © stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the Respondents not to take any steps whatsoever towards the shifting any of the the offices of the State Government and Judiciary, including but not limited to the Raj Bhavan, Chief Ministers Camp Office, offices of the Secretariat, Heads of Departments of the Government, Police Department, State Corporations, State Government Offices, from their current locations in and around Amaravathi, pending disposal of Writ Petition 13203 of 2020, on the file of the High Court. IA NO: 5 OF 2020 © 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 suspend the operation of the Order bearing Rc. No.1203/G2/2016, dated 31.07.2020 issued by the Respondent, pending disposal of Writ Petition 13203 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 04-08-2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri Shyam Divan, learned Senior Counsel! for Sri Sai Sanjay Suraneni Advocate for the Petitioners, Advocate General for the Respondent Nos.1 & 2 and of Sri Harinath, Assistant Solicitor General for Respondent No.3. 20 WRIT PETITION No.13204 OF 2020 Between: 1. Done Sambashiva Rao, S/o. Venkateshwarlu, Aged about 55 Years, Occupation Agriculture, R/o. H.No.8-213, 2nd Ward, near Ramalayam Center, Yerrabalem Village, Mangalgiri, T B Sanitorium, Guntur District, Andhra Pradesh - 522505. 2. Thati Srinivasa Rao, S/o. Ramulu, Aged about 48 years, Occupation. Agriculture, R/o. H.No.1-112, Inavolu Village, Thulluru Mandal, Guntur District, Andhra Pradesh - 522 237. Petitioners AND 1. Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi -110 001. Email ID [email protected] 2. The Secretary, Niti Aayog. Government of India Office at Sansad Marg, Sansad Marg Area, New Delhi, Delhi 110 001. 3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID [email protected] 4. The Special Chief Secretary, General Administration Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID prisecy-gpmar- [email protected] 5. The Secretary, Legal and Legislative Affairs and Justice, Law Department The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID secy [email protected] 6. The Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID [email protected] 7. The Principal Secretary, Roads and Buildings Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email [email protected]. 8. The Principal Secretary, Finance and Planning Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. E-Mail [email protected] 9. The Principal Secretary, Municipal Administration and Urban Development, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email [email protected]. 10. Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Hon' ble Chief Minister of Andhra Pradesh, aged about 46 years, R/o. ist Floor, Building-!, Velagapudi Email- [email protected] 11. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi, Email [email protected] [email protected] 12. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative Affairs Office at Room No.212, First Floor, Building No.2, Velagapudi Email [email protected] Respondents 21 het 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, Order or Direction more particularly one in the nature of Writ of Mandamus or any other writ, by granting the following reliefs a. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020), to be unconstitutional, infringing the fundamental rights of the writ petitioners under Articles 14, 19 and 21 of the Constitution of India who gave their lands under A.P. Capital City Land Pooling Scheme (Formulation and Implementation) Rules 2015 b. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020) to be passed in violation of Articles 196(2) and 197 of the Constitution of India. c. Declaring the Decentralization and Inclusive Development of all Regions Act, 2026-(Aet 28 of 2020).as violative of Articles 174, 248, 253, 266;*275, 293, 295 and 299 of the Constitution of India d. Declaring the action of the 1** Respondent in recognizing Amaravati as the Capital City for the State of Andhra Pradesh to be in accordance with Section 5, 6 and 94 of the Andhra Pradesh Reorganization Act, 2014 and consequentially to declare Decentralization and Inclusive Development of ali Regions Act, 2020 (Act 28 of 2020) as repugnant and void under Article 254 and violative of 256 and 257 of the Constitution of India e. To declare the Decentralization and. Inclusive Development of all Regions Act, 2020 to be in violation of Section 31 read with Entry-78 of List-I (Union. List), Seventh Schedule of the Constitution of India. f. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020) to be in violation of Section 6 (b) and (c) of the General Clauses Act, 1897 and Section 8 (c) and (d) of the Andhra Pradesh General Clauses Act, 1891 g. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020) to be in derogation of Doctrines of Promissory Estoppel, Unreasonableness, Irretrievability, Irrationality, Perversity, Malice, Legitimate Expectation, Arbitrariness, Unfairness and Good Governance, which are an extension of the Fundamental Rights conferred on the writ petitioners under Part- Ill of the Constitution of India h.To declare the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020) as violative of the Constitutional Right to Property under Article 300-A and also violative of Article 299 of Constitution of India. 22 i.\Declaring the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020) to be in violation of Andhra Pradesh Business Rules 2017 and the All India Service (Conduct Rules), 1968. IA NO: 1 OF 2020 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 all further proceedings pursuant to the decentralization and inclusive development of all regions Act 2020 coming into force, in the interest of justice, pending disposal of Writ Petition 13204 of 2020, on the file of the High Court. IA_NO: 2 OF 2020 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 direct the respondents not to alienate or create any third party rights or make any allotment in favour of any third party (s)in so far as the lands comprised in the designated master plan notified under the APCRDA Act, 2014 pertaining to any of the nine notified theme cities in the capital city of Amaravati, in the interest of justice, pending disposal of Writ Petition 13204 of 2020, on the file of the High Court. IA NO: 3 OF 2020 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 direct the respondents not to spend any money from the state exchequer, for the purpose of creating any infrastructure at Visakhapatnam ignoring the existing infrastructure at capital city of Amaravati, in the interest of justice, pending disposal of Writ Petition 13204 of 2020, on the file of the High Court. IA NO: 4 OF 2020 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 direct the respondents not to shift, any files and other office records and furniture from the interim government complex at Amaravati and any other government offices situation in the capital regional area in the interest of justice, pending disposal of Writ Petition 13204 of 2020, on the file of the High Court. 23 IA NO: 5 OF 2020 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 direct the respondents not to shift, the Raj Bhavan, secretariat, Head of Departments, Police Head Quarters, Central Investigation Department and other Directorates or any other Government offices, from the capital city of amaravati to visakhapatnam in the interest of justice, pending disposal of Writ Petition 13204 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 04-08-2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri Abhishek Singhvi and Sri Unnam Muralidhar Rao, Senior Counsel for Sri Unnam Sravan Kumar Advocate for the Petitioners, Sri N. Harinath, Asst Solicitor General far the Respondent Nos.1 & 2 and of Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.3 to 12. , WRIT PETITION No.13205 OF 2020 Between: 1. Done Sambasiva Rao, S/o. Venkateshwarlu, Aged about 55 Years, Occupation. Agriculture, R/o. H.No.8-213, 2nd Ward, near Ramalayam Center, Yerrabalem Village, Mangailgiri, T B Sanitorium, Guntur, District, Andhra Pradesh - 522505. 2. Thati Srinivasa Rao, S/o. Ramulu, Aged about 48 years, Occupation. Agriculture, R/o. H.No.1-112, Inavolu Village, Thulluru Mandal, Guntur District, Andhra Pradesh - 522 237. Petitioners AND 1. Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at. Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi -110 001. Email ID. [email protected] 2. The Secretary, Niti Aayog, Government of India. Office at. Sansad Marg, | Sansad Marg Area, New Delhi, Delhi 110 001. 3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at. AP . Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID. [email protected] 4. The Special Chief Secretary, General Administration Department, The | Govt. of Andhra Pradesh Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID. prisecy-gpmar- [email protected] 5. The Secretary, Legal and Legislative Affairs and Justice, Law Department ~The Govt. of Andhra Pradesh Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Emaii ID. secy [email protected] 2 ale Hebe 24 6. The Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs, Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID. [email protected] 7. The Principal Secretary, Roads and Buildings Department, The Govt. of Andhra Pradesh Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email. [email protected]. 8. The Principal Secretary, Finance and Planning Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. E-Mail. [email protected] 9. The Principal Secretary, Municipal Administration and Urban Development, The Govt. of Andhra Pradesh Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email. [email protected]. 10. Sri. Y. S. Jagan Mohan Reddy, S/o . Late Y. S. Raja Shekar Reddy, Hon'ble Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 1st Floor, Building-I, Velagapudi Email- [email protected] 11. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban Development, Office at Room No.13 5, Ground Floor, Building No.2, Velagapudi, Email. [email protected] [email protected] 12. Sri Buggana Raj endranath Reddy, Minister for Finance and Planning, Legislative Affairs, Office at. Room No.212, First Floor, Building No.2, Velagapudi Email. [email protected] 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, Order or Direction more particularly one in the nature of Writ of Mandamus or any other writ, by granting the following reliefs. (i) Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No.27 of 2020) to be unconstitutional, infringing the fundamental rights of the writ petitioners under Articles 14. 19, and 21 of the Constitution of India who gave their lands under A.P Capital City Land Pooling Scheme (Formulation and Implementation) Rules 2015. (il). Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No.27 of 2020) to be passed in violation of Articles 196(2) & 197 of the Constitution of India. (iii). Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No.27 of 2020), to be in violation of Section 6 (b) and (c) of the General Clause Act, 1897 and Section 8 (c) and (d) of the Andhra Pradesh General Clauses Act, 1891. (iv). Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No.27 of 2020), to be in violation of Article 299 of the Constitution of India 25 (v). Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No.27 of 2020) to be in dserogation of Doctrine of Promissory Estoppel, Unreasonableness, Irrtetrievabiity, Unfairness & Good Governance, which are an extension of the Fundamental Rights conferred on the writ petitioners under Part-lll of the Constitution of india. (VI) Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No.27 of 2020), to be in violation of "Andhra Pradesh Business Rules 2017" and the "All India Service (Conduct Rules) 1968. 1A NO: 1 OF 2020 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 stay, all further proceedings pursuant and consequential to the "Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No. 27 of 2020)", or.in the alternative directing the Respondents to maintain status-quo in regards to carrying out the governance from the existing infrastructure in the capital city of Amaravati, in the interest of justice, pending disposal of the main writ pétition, pending disposal of Writ Petition 43205 of 2020, on the file of the _ High Court. IA NO: 2 OF 2020 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 be to direct the respondents, not to allot the land or any other residential or other immovable properties to any third parties in contravention of the "notified master plan" of 9 theme cities and consequently direct the respondents to complete the pending works and of all those buildings and allot them for the specified purpose for which they are being built in the interest of justice, pending disposal of Writ Petition 13205 of 2020, on the file of the High Court. IA NO: 3 OF 2020 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 direct the respondents, not to alter or change, the notified masterplan of 9 theme cities in the capital city of Arnaravati, in the interest of justice, pending disposal of Writ Petition 13205 of 2020, on the file of the High Court. 1A NO: 4 OF 2020 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 direct the respondents, to commence the abandoned works in the 26 capital city of Amaravati, by completing all the pending projects, including but not limited to the Andhra Pradesh High Court building and also to complete the, residential houses, to be allocated to the High Court Judges, in the interest of justice pending disposal of Writ Petition 13205 of 2020, on the file of the High Court. IA NO: 5 OF 2020 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 direct the respondents, to continue CRDA and its offices, for the purposes of carrying out the unfinished works in the capital city of Amaravati and also for paying the annual! annuity to the writ petitioners and landless poor persons, in the interest of justice, pending disposal of the main writ petition, pending disposal of Writ Petition 13205 of 2020, on the file of the High Court. IA NO: 6 OF 2020 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 the operation of "G.O.Ms.No.155 Dt.01/08/2020 MA&UD Dept." issued by the Government of Andhra Pradesh for constituting and notifying 'Amaravati Metropolitan Region Development Authority' (AMRDA) in exercise of Sections 4(1) and 4(3) of the "Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No. 27 of 2020)", in the interest of justice, pending disposal of Writ Petition 13205 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 04-08-2020, 07.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri Abhishek Singhvi and Sri Unnam Muralidhar Rao, Senior Counsel for Sri Unnam Sravan Kumar, Advocate for the Petitioners, Sri N. Harinath, Asst. Solicitor General for the Respondent Nos.1.& 2 and of Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.3 to 12. WRIT PETITION No.13206 OF 2020 Between: 1. Thati Srinivasa Rao, S/o. Ramulu, Aged about 48 Years, Occupation. Agriculture, R/o. H.No.1-112, Inavolu Village, Thulluru Mandal, Guntur ; District, Andhra Pradesh - 522 237. 2. Done Sambashiva Rao, S/o. Venkateshwarlu, Aged about 55 Years, Occupation. Agriculture, R/o. H.No.8-213, 2nd Ward, near Ramalayam Center, Yerrabalem Village, Mangalgiri, T B Sanitorium, Guntur District, Andhra Pradesh - 522505 Petitioners AND 1. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID. [email protected] 2. The Principal Secretary, Municipal Administration and Urban Development, The Govi. of Andhra Pradesh Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email. [email protected]. 3. Sri. GN Rao, IAS (Retd.) Member Convenor - Expert Committee constituted under G.O.Rt.No.585 Dt.13/09/2019, MA and UD, Govt. of A.P. Vinayaka Temple Road, Patamata, Vijayawada, Krishna District 4. Boston Consulting Group, Rep.by Saibal Chakraborty, Managing Director and Partner, R/o. 19th Floor, Tower C, DLF Cyber City, Gurugram, 12201 '5. Sri. ¥. S. Jagan Mohan Reddy, S/o. Late Y. S. Raia Shekar Reddy, Hon'bie Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 'st Floor, Building-|, Velagapudi, Amaravti. Email- [email protected] 6. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi, Amaravati. Email. satyanarayana. botcha@ap. gov. in peshimaudap!@gmall com Z 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, Order or Direction more particularly one in the nature of Writ of Mandamus, by declaring (1) the 'Expert Committee Report' Dt.20/12/2019. (2) 'Boston Consulting Group Report' Dt.03/01/2020 and (3) the 'Hiah Power Committee Report' Dt.17/01/2020. to be violative of Principle of 'Audi Alteram Partem' and Principles of Natural Justice and also violative of Article 14 of the Constitution of India, on the ground of maia-fides, arbitrariness, perversity and irrationality. 1A NO: 1 OF 2020 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 Suspend the operation of (1) the 'Expert Committee Report' Dt.20-12-2019, (2)' Boston. Consulting Group Report' Dt.03-01-2020 and, (3) The 'High Power Committee Report' Dt.17-01-2020, in the interest of justice, pending disposal of Writ Petition 13206 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 04-08-2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri Abhishek Singhvi and Sri Unnam Muralidhar Rao, Senior Counsel for Sri Unnam Sravan Kumar, Advocate for the Petitioners and of Advocate General for the Respondents. 28 WRIT PETITION NO: 13521 OF 2020 Between: 1. Sanam Veeraiah, S/o. Samson, aged about 47 years, R/o. Anantavaram Village, Thallur Mandal, Guntur District. 2. Movva Seshagiri Rao, S/o. Perumallu, aged about 50 years, R/o. Anantavaram village, Thullur Mandal, Guntur District. 3. P.V.5.S. Sarma, S/o. late P. Somasekhara Sarma, aged about 48 years, Occupation Advocate Clerk, R/o. Vakkalanka Village, Ambajipeta Mandal, East Godavari District. . Petitioners AND 1. The State of Andhra Pradesh, rep. by Secretary, Law and Legislative Affairs, Secretariat, Velagapudi, Amaravathi, Guntur District. 2. The State of Andhra Pradesh, rep. by Secretary, General Administration Department, Secretariat, Velagapudi, Amaravathi, Guntur District. 3. The Union of India, rep. by its Under Secretary, Ministry of Law and Justice, Jaisalmer House, 26, Mansingh Road, New Delhi. ...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 declaring that the State Act No.28 of 2020, dated 31.07.2020 captioned as The Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 is unconstitutional, beyond the legislative competence of the State and arbitrary and direct the respondents to give effect to the provisions of the said Act in any manner whatsoever and grant such other relief as it deems fit in the circumstances of the case. IA NO: 1 OF 2020 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 suspend the operation and effect of the State Act No.28 of 2020, dated 31.07.2020 captioned as "The Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020", pending disposal of Writ Petition 13521 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 21.09.2020 made herein and upon hearing and upon hearing the arguments of M/S Bharadwaj Associates, Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General / for the State to the Respondent Nos.1 & 2, and Sri Harinath, learned Assistant Solicitor General for Respondent No.3. 29 WRIT PETITION NO: 13645 OF 2020 Between: Vankayalapati Hari Krishna, S/o. V.Sambasiva Rao, Aged about 46 years, Occ. Advocate, R/o. H. No. 13-1-1-1, Saw Mill Road, Near Tatayya Saw . Mill, Kothapeta ,Chirala, Prakasam District, Andhra Pradesh. ...Petitioner AND 1. The State Of AP, Rep. by its Chief Secretary, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 2. The Secretary to Government Legal and Legislative Affairs and Justice, Law Department A.P., Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. 3. Union.of India, Rep. by its Secretary Law and Justice Department, Room No. 405, A Wing, 4th Floor Shastri Bhawan, New Delhi 110007. ... Respondents : : 4 per ba ests. 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, order or Direction more particularly one in the nature of Writ of Mandamus declaring section 7 (1)(iii) and section 8 (iii) (iv) of The Andhra Pradesh Decentralisation and Inclusive Development of all Regions Act 2020 is unconstitutional, ultra vires, arbitrary, illegal and violation of Article 14 and Article 246 of the Constitution of India and sec 31 of the Andhra Pradesh Reorganisation Act 2014 and consequently strike down section 7 (1)(iii) and section 8 (iii) (iv) of The Andhra Pradesh Decentralisation and Inclusive Development of all Regions Act 2020. IA NO: 1 OF 2020 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 inciuding initiation of steps to seek relocation of the Principal seat of High Court of Andhra Pradesh in pursuance of section 7 (1)(iii) and section 8 (iii) (iv) of The Andhra Pradesh Decentralisation and Inclusive Development of all Regions Act 2020 by suspending section 7 (1)(iii) and section 8 (iii) (iv) of The Andhra Pradesh Decentralisation and Inclusive Development of all Regions Act 2020in the interest of justice, pending disposal of Writ Petition 13645 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri K M - Krishna Reddy Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior 30 counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 & 2, Sri N.Harinath, learned Assistant Solicitor General for the Respondent No.3. WRIT PETITION NO: 13666 OF 2020 Between: 1. Chanumolu Sivalingaiah, S/o. Laxmaiah, aged about 64 years, Occupation Agriculture, R/o. Borupalem Village, Thulluru Mancini, Guntur District. 2. Chanumolu Rama Rao, S/o. Anjaiah, aged about 50 years, Occupation Agriculture, Borupalem Village, Thulluru Mandal, Guntur District. ...Petitioners AND 1. The Union of India, rep by the Secretary, Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi. 2. The State of Andhra Pradesh, rep. by its Chief Secretary, Secretariat Buildings, A.P. Secretariat, Velagapudi, Amaravathi. 3. The Principal Secretary, Finance Department, Government of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravathi. 4. The Principal Secretary, Municipal Administration and Urban Development Department, Government of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravathi. 5. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P. Secretariat, Velagapudi, Amaravathi. _ ...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 order or direction more particularly one in the nature of Writ of Mandamus declaring that the State legislature is not competent to pass the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No. 28 of 2020) is contrary to the provisions of AP. Reorganisation Act, 2014 being arbitrary, illegal, unreasonable and in violation of Articles 4, 14, 21, 245 and 246 of the Constitution of India and void, consequently quash the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No. 28 of 2020). IA NO: 1 OF 2020 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 direct the respondents not to take any steps to relocate the Secretariat and Heads of the Departments from Amaravathi to Visakhapatnam and state judicial 31 institutions and the High Court to Kurnool or to any other place, pending disposal of Writ Petition 13666 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Prabhu Nath Vasireddy Advocate for the Petitioners, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondents. WRIT PETITION NO: 13887 OF 2020 Between: 4. Pollu Narasaiah, S/o Venkataiah, Age. 66, R/o. H.No. 2-93, Nekkallu Village, Tulluru Mandal, Guntur District. 2. Ramaneni Sthanaka Babu, S/o Brahmaiah, Age. 45, R/o 3-50, Nekkallu Village, Tulluru Mandal, Guntur District. ...Petitioners AND 1. The State Of AP, Rep by its Chief Secretary, A.P Secretariat at Velagapudi, Amaravathi, Guntur District 2. The State of Andhra Pradesh, Rep by its Principal Secretary, Law Legislature and Legal AffairsDept, A.P Secretariat at Velagapudi, Amaravathi, Guntur District. 3. The State of Andhra Pradesh, Rep by its Principal Secretary, Genral Administration Department, A.P Secretariat at Velagapudi, Amaravathi, Guntur District. 4. The Union of India, Rep by its Secretary, Home Department, North Block, New Delhi. . : 5. The Amaravathi Metropolitan Regional Development Authority, Rep by its Metropolitican Commissioner, Karl Marx Road, Vijayawada. ...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 an appropriate Writ, order or direction mostly one which is in the nature of a Writ of mandamus, declaring the Act No. 27 of 2020, dated 31-07- 2020 called as Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 and Act No. 28 of 2020, dated 31-07-2020 called as The Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 as unconstitutional, ultra vires, unjustified, unreasonable, unfair, bad in law and unsustainable and set aside the aforesaid Acts. 32 IA NO: 1 OF 2020 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 suspend the operation of Act No. 27 of 2020, dated 31-07-2020 called as "Andhra Pradesh Capital Region Development Authority Repeal Act, 2020" and Act No. 28 of 2020, dated 31-07-2020 called as "The Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020", pending disposal of Writ Petition 13887 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of M/s.Sodum Anvesha Advocate for the Petitioners, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 to 3, Sri N.Harinath, learned Assistant Solicitor General Respondent No 4, Sri Kasa Jaganmohan Reddy, Standing Counsel for CRDA for Respondent No.5. WRIT PETITION NO: 13966 OF 2020 Between: 1. Diyya Ramakrishna Prasad, S/o. Venkata Rao Age. 42 years D.No. 6-91, Bandla Bazar, Piduguralla, Guntur District, Andhra Pradesh. 2. Chigurupati Suryanarayana, S/o. Peddabbai Age. 44 years D.No.5-35 Chintapallipadu, Vatticherukuru, Garapadu, Guntur District, Andhra Pradesh. .. Petitioners AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Legal and Legislative Affairs and Justice, Law Department A.P Secretariat, Velagapudi, Guntur District. 2. The Principal Secretary, Finance Department, Government of Andhra Pradesh, A.P Secretariat, Velagapudi, Guntur District. 3. The Principal Secretary, Department of Municipal Administration and Rural Development, Government of Andhra Pradesh, A.P. Secretariat, Velagapudi, Guntur District. 4. The Union of India, Rep. by its Secretary Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Cannaght Place, New Delhi. 5. The Commissioner, Amaravathi Metropolitan Region Development Authority (AMRDA), Karl Marx Road, Lenin Center, Arundalpet, Governorpet, Vijayawada. ...Respondents 33 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 Writ, Order or Direction more particularly one in the nature of writ of Mandamus declaring the action of the respondents, by enacting impugned Act No.27 and Act No.28, dated 31.07.2020 in dividing the State Capital into three (3) parts i.e. Executive Capital in Vishakapatnam, Legislative Capital in Amaravati and Judicial Capital in Kurnool is highly illegal, arbitrary, improper and unconstitutional and also contrary to AP State Reorganization Act, 2014 by repealing Andhra Pradesh Capital Region Development Authority Repeal Act, 2020(Act No.27) and consequently set-aside the impugned Act No.27 and Act No.28 AP Decentralization and Inclusive Development of all Regions Act, 2020 both are, dated 31.07.2020; IA NO: 1 OF 2020 - 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 direct the respondents not to take any further steps in shifting the capital in pursuance of new enactments with regard to three (3) Capitals by suspending the impugned Act No.27 and Act No.28, dated 31.07.2020, pending disposal of the Writ Petition No.13966 of 2020, on the file of the High Court. i 1A NO: 2 OF 2020 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 direct the respondents not to shift the executive capital and shifting of any offices from present place to any other place, pending disposai of the Writ petition No.13966 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Srinivasa Rao Narra Advocate for the Petitioners, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 to 3, Sri N.Harinath, learned Assistant Solicitor General for Respondent No.4 and Sti Kasa Jagan Mohan Reddy, learned Standing Counsel for CRDA for Respondent No.5. WRIT PETITION NO: 13983 OF 2020 Between: Ammineni Sri Rama Krishna, S/o. Satyanarayana, aged about 62 years, Occ, Member AP Legislative Council, R/o. D.No. 4-19-1/9A, 3Rd Line Vijayapuri, JKC College Road, Pattabhipuram, Guntur District, Andhra Pradesh-522006 34 ...Petitioner AND 1. The Government of Andhra Pradesh, Rep. by its Pri. Secretary, A.P. Secretariat, Velagapudi, Guntur District. 2. The State of Andhra Pradesh, Rep. by its Secretary, Legal and Legislative Affairs and Justice, Law Department, A.P Secretariat, Velagapudi, Guntur District. 3. The Principal Secretary, Finance Department, Government of Andhra Pradesh, A.P Secretariat, Velagapudi, Guntur District. 4. The Principal Secretary, Department of Municipal Administration and Rural Development, Government of Andhra Pradesh, A.P. Secretariat, Velagapudi, Guntur District. 9. Secretary, A.P Legislative Assembly, Andhra Pradesh Legislature, Velagapudi, Guntur Dt, Andhra Pradesh, India 6. Secretary A.P Legislative Council, Andhra Pradesh Legislature, Velagapudi, Guntur Dt, Andhra Pradesh, india 7. The Union of India, Rep. by its Secretary Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Cannaght Place, New Delhi. 8. The Commissioner, Amaravathi Metropolitan Region Development Authority (AMRDA), Karl Marx Road, Lenin Center, Arundalpet, Governorpet, Vijayawada ...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 Writ, Order or Direction more particularly one in the nature of writ of Mandamus declaring the action of the respondents, by enacting and publishing in AP Gazette of impugned Act No.27 and Act No.28, dated 31.07.2020 in dividing the State Capital into three (3) parts i.e. Executive Capital in Vishakapatnam, Legislative Capital in Amaravati and Judicial Capital in Kurnool is highly illegal, arbitrary, improper and unconstitutional and also contrary to AP State Reorganization Act, 2014 by repealing Andhra Pradesh Capital Region Development Authority Repeal Act, 2020(Act No.27) and consequently set-aside the impugned Act No.27 and Act No.28 (AP Decentralization and Inclusive Development of all Regions Act, 2020), dated 31.07.2020. | IA NO: 1 OF 2020 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 direct the respondents not to shift the executive capital and shifting of any offices from present place to any other place, pending disposal of Writ Petition 13983 of 2020, on the file of the High Court. iA NO: 2 OF 2020 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 direct the respondents not to take any further steps in shifting the capital in pursuance of new enactments with regard to three (3) Capitals by suspending the impugned Act No.27 and Act No.28, dated 31.07.2020, pending disposal of Writ Petition 13983 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Sunkara Rajendra Prasad Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 to 4, Sri N.Harinath, learned Assistant Solicitor General for Respondent No.7 and Sri Kasa Jagan Mohan Reddy, learned Standing Counsel for CRDA for Respondent No.8. WRIT PETITION NO: 14053 OF 2020 Between: . Kondepati Giridhar, S/o K.Chinna Satyanarayana Age 53 year Occ Farmer; R¥o. 8-73, Tallayapalem, Mandadam, Guntur District, A.P 522237. ... Petitioner AND 4. The State of Andhra Pradesh, through its principal secretary, Municipal Administration and Urban Development Department, Secretariat Building at Velagapudi, Guntur District, Amaravati. 2. The State of Andhra Pradesh, through its Principal Secretary, Law ' Department, Secretariat Building at Velagapudi, Guntur District, Amaravati. 3 The State of Andhra Pradesh, through its Principal Secretary, Planning Department, Secretariat Building at Velagapudi, Guntur District, Amaravati. - - 4. The Union of India, through its Principal Secretary, Home Affairs Department, Jai Singh Marg, Hanuman Road Area,Connaught Place, New Delhi,110001. 5. The A-P Capital Region Development Authority, rep. by its Commissioner, Thullur, Guntur District, Amaravaiti. The Chairman, Andhra Pradesh Capital Region Development Authority. The Amaravati metropolitan Region Development Authority, Rep by its Commissioner, Thullur, Guntur District, Amaravaii. 8. High Power Committee, Rep by Chief Secretary, A.P Secretariat Office, Velagapudi, Amaravati. "NO ... Respondents 36 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 an appropriate writ order or direction particularly one in the nature of writ of mandamus: 1. Declaring the Andhra Pradesh Decentralization and _ Inclusive Development of All Regions Act, 2020 is devoid of the legislative competence, 2. Declaring the chapter III of the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 is devoid of the legislative competence and violative of the Andhra Pradesh Re-organisation Act,2014, 3. Declaring the chapter Ill Section 8(iv) of the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 enabling the state government to seek relocation of the principal seat of Andhra Pradesh High court is devoid of the legislative competence and also violative of the Article 214 of the Indian constitution R/w section 31, 32 of the Andhra Pradesh Reorganisation Act, 2014 and is derogatory and endangering the independence of the judiciary. 4. Declaring the chapter Ill of the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 proposing to shift the capital from Amaravati and constituting different capitals as devoid of legislative competence and violative of the principal of promissory estoppel and violative of Articles 14,19,21, 300A of Indian constitution besides being violative of the principles of Natural justice and amounts to cheating under the veil of sovereignty by the state. 5. Declare the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 is arbitrary, unreasonable and violative of the principal of promissory estoppel and violative of Articles 14,19,21, 300A of Indian constitution besides being violative of the principles of Natural justice and amounts to cheating under the veil of sovereignty by the state, 6. Declare the action of the Andhra Pradesh cabinet in venturing to cheat the farmers under the veil of sovereignty as illegal and violative of the basic structure of the Indian Constitution. 7. Consequently, quash and set aside the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 and more particularly Chapter II! for lacking legislative competence and for being violative of the principal of promissory estoppel and violative of Article 14,19,21, 300A of indian constitution besides being violative of the principles of Natural justice. 37 8. Consequently, quash and set aside the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020. for lacking legislative competence and for being violative of the principal of promissory estoppel and violative of Article 14,19,21, 300A of Indian constitution besides being violative of the principles of Natural justice. 9. Declaring the action of the respondents in invoking Article 197(2) of the Indian Constitution when the bills have been referred to the select committee for adjudication and passing the same without considering the legisiative council as violative of the Rules and procedure and conduct of business in the Andhra Pradesh Legislative council and the constitution of India, the impugned action will set as a bad precedent and will override the powers of the legislative council. IA. NO: 1 OF 2020 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 and suspend the implementation of the chapter lll of the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020, periding.,. disposal of Writ Petition 14053 of 2020, on the file of the High Court. IA NO: 2 OF 2020 © 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 the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020, pending disposal of Writ Petition 44053 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Kishore Para Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 to 3, Sri N.Harinath, learned Assistant Solicitor General for Respondent No.4 and Sri Kasa Jagan Mohan Reddy, learned Standing Counsel for CRDA for Respondent Nos.5 to 7. WRIT PETITION NO: 14054 OF 2020 Between: 4. Chanumolu Sivalingaiah, S/o. Laxmaiah, aged about 64 years, Occupation. Agriculture, R/o. Borupalem Village. Thulluru Mandal, Guntur District. 2. Chanumolu Rama Rao, S/o. Anjaiah, aged about 50 years, Occupation. Agriculture, R/o. Borupaiem Village, Thulluru Mandal, Guntur District. 38 . Petitioners AND 1. The Union of India, rep. by the Secretary, Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi. 2. The State of Andhra Pradesh, rep.by its Chief Secretary, Secretariat Buildings, A.P. Secretariat, Velagapudi, Amaravathi. 3. The Principal Secretary, Municipal Administration and Urban Development Department, Government of Andhra Pradesh, A.P. Secretariat Buildings, Velagapudi, Amaravathi. 4. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P. Secretariat, Velagapudi, Amaravathi. 9. Sri Botcha Satyanarayana, S/o. not known to the petitioners Occ. Minister For Municipal Administration and Urban Development Department for the State of Andhra Pradesh, A. P. Secretariat, Velagapudi, Amaravathi. ...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, Order or direction more particularly one in the nature of Writ of Mandamus declaring the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No.27 of 2020) as illegal, unreasonable contrary to Section 8 (d) of A.P. General Clauses Act, 1891 and in violation of Articles 14 and 300-A of the Constitution of India and consequently set aside the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No. 27 of 2020) and direct the respondents to construct the Capital City at Amaravathi as the State has an obligation to construct the Capital City at Amaravathi as per the approved plans under the Andhra Pradesh Capital Region Development Authority Act, 2014. IA NO: 1 OF 2020 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 direct the suspend the operation of the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020, pending disposal of Writ Petition 14054 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 21.09.2020 made herein and upon hearing the arguments of Sri Prabhu Nath Vasireddy Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 to 4. Usa tad st Doda es 39 WRIT PETITION NO: 14282 OF 2020 Between: 1. Amaravati Rajadhani Sameekarana Raithu Samakya, A society registered under the A.P. Societies Registration Act, 2001, Represented by its Vice President, Panakala Reddy Kallam 2. Adineedi Suresh, S/o. Sambasiva Rao, Aged about 29 years, R/o H.No.6- 33, Mandadam, Guntur, Andhra Pradesh. 3. Karumanchi Mariyamma, S/o. Yedukondalu, Aged about 39 years, 8-54-1, Tallayapalem, Mandadam, Guntur, Andhra Pradesh. .. Petitioners AND 1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Building-l, 1st floor, Secretariat, Velagapudi, Amaravati, A.P. 2. Amaravati Metropolitan Region Development Authority, Karl Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. 3. The Union of India, Through the Ministry of Housing and Urban Affairs, North Block, New Delhi- 110001. a ...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 an appropriate order or direction in the nature of a-writ of mandamus or any other writ declaring the action of the State of Andhra Pradesh - in enacting the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No.28 of 2020) published in Andhra Pradesh Gazette Extraordinary (Part I1V-B), dated 31-07-2020, and thereby invalidating/diluting the rights accrued to the Petitioners as being arbitrary, illegal and violative of Articles 3,4, 14, 19, 21, 197, Part IX and IXA and 300-A of the Constitution of India as well as violative of A.P. State Reorganization Act, 2014 and consequently set aside the same, 1A NO: 1 OF 2020 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 direct the Respondents to forthwith forbear from shifting any of the offices of the Legislature, Executive and Judiciary, including but not limited to the' Raj Bhavan, Chief Ministers Camp Office, offices of the Secretariat, Heads of Departments of the Government, Police Department, State Corporations, State Government Offices, from their current locations in and around Amaravati, pending disposal of W.P.No.14282 of 2020 on the file of the High Court. 40 IA NO: 2 OF 2020 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 suspend the operation of the Order bearing Rc. No. 1203/G2/2016, dated 31.07.2020 issued by the Respondent, pending disposal of W.P.No.14282 of 2020 on the file of the High Court. IA NO: 3 OF 2020 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 suspend the operation and effect of the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020, pending disposal of W.P.No.14282 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Yelamanchili Shiva Santosh Kumar, Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent No.1, Sri Kasa Jagan Mohan Reddy, learned Standing Counsel for CRDA for Respondent No.2 and of Sri N.Harinath, learned Assistant Solicitor General for Respondent No.3. WRIT PETITION NO: 14338 OF 2020 Between: Parchuri Ashok Babu, S/o. Krishna Murthy (late) Aged about 61 years R/o. 40- 25-12, Jastivari Street, Patama Lanka, Vijayawada - 520 010 ...Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Chief Secretary, AP Secretariat Complex, Velagapudi, Amaravathi, Andhra Pradesh - 522 503. Legislature Secretariat of A.P., Rep. by its Secretary, AP Secretariat Complex, Velagapudi, Amaravathi, Andhra Pradesh - 522 503. The Special Chief Secreatary to the Governor, State of Andhra Pradesh Raj Bhavan at Vijayawada. Government of Andhra Pradesh, Department of Law, Rep. by its Secretary, Velagapudi, Amaravathi, Andhra Pradesh - 522 503. Government of Andhra Pradesh, Department of Municipal Administration and Urban Development, Rep. by its Principal Secretary, Velagapudi, Amaravathi, Andhra Pradesh - 522 503. 6. Union of India, Ministry of Home Affairs, Rep. by its Secretary, North Block, New Delhi - 110 001. Government of India, Ministry of Law and Justice, Rep. by its Secretary, North Block, New Delhi - 110 001. a FF ON ~! 4] ...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 be pleased to issue writ or direction more particularly one in thenature of Writ of Mandamus declare a) that Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 28 of 2020) dt 31.07.2020 and the consequential Go.MS No.155 dt issued on 01.08.2020 by Municipal Administration and Urban Development (CRDA Il) Department, of Government of Andhra Pradesh, constituting Amaravati Metro Politan Region Development Authority (AMRDA) arbitrary, unreasonable and colourable exercise of power, unconstitutional in utter derogation of Article 196(2),19.7, 198 R/w 200 of the Constitution of India and apart from being repugnant to Articles 13, 14,19 and 21 and 300A and ultra vires to Rule 71 and 132, 139, 140 and 141 of A.P.Legislative Council Rules and Rule 124 A.P.Legislative Assembly Rules - b) Issue appropriate writ, order or direction more particularly one in, the nature of Writ of Mandamus declare that The Andhra Pradesh Decentralization" and Inclusive Development of all Regions Act 2020 (Act 27 of 2020) dt 31.07.2020,and the consequential Go.MS No.155, dt issued on 01.08.2020 by Municipal Administration and Urban Development (CRDA Il) Department, of Government of Andhra Pradesh, constituting Amaravati Metro Politan Region Development Authority (AMRDA) arbitrary, unreasonable and colourable exercise of power, unconstitutional in utter derogation of Article 196(2),197, 198 Riw 200 of the Constitution of India and apart being repugnant to Articles 13, 14,19 and 21 and 300A and ultra vires to Rule 71 and 132, 139, 140 and 141 of A.P. Legislative Council Rules and Rule 124 A.P.Legislative Assembly Rules apart from violative of Articles 174,248, 253,266,275,293,295 and 299 of the Constitution of India. C) Issue appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus declare that the impugned Acts The Andhra Pradesh Decentralization and Inclusive Development of all Regions Act 2020 (Act 27 of 2020) dt 31.07.2020, and Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 28 of 2020) dt 31.07.2020, cannot considered to be LAW as ultra vires to Rule 71 and 132, 139, 140 and 141 of A.P.Legislative Council Rules and Rule 124 A.P.Legislative Assembly Rules Read with Article 200 of the Constitution of India. d) Issue appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus declare that the impugned Acts The Andhra Pradesh Decentralization and Inclusive Development of all Regions Act 2020 (Act 27 of 2020) dt 31.07.2020, and Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 28 of 2020) di 31.07.2020 cannot considered to be LAW as its reintroduction ulta vire the provision in Rule 132 of Andhra Pradesh 42 Legislative Council Rules, Article 196(2), 197 Read with Art 200 of the Constitution of India. e) Issue appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus y directing the 6th and 7th Respondent to issue appropriate formal Gazzette Notification by declaring Amaravathi area as the State capital for the Sate of Andhra Pradesh forthwith pursuant to delegated power conferred under Section 5,6 read with section 94 of the Andhra Pradesh Reorganization Act,2014 by declaring The Andhra Pradesh Decentralization and Inclusive Development of all Regions Act 2020 (Act 27 of 2020) dt 31.07.2020 as repugnat and void under Art 254 and ultr vires of 256 and 257 of the Constitution of India. f) Issue appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus declaring that the impugned Act The Andhra Pradesh Decentralization and Inclusive Development of all Regions Act 2020 (Act 27 of 2020) dt 31.07.2020, is in utter derogation of Entry-78 of List-1 (Union List) Seventh Schedule to the Constitution of India R/w Section 5(2), 31 of Andhra Pradesh Reorganization Act, 2014. IA NO: 1 OF 2020 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 direct the 2nd Respondent to produce the video recordings of the proceedings of the Andhra Pradesh Legislative Council dt 16.06.2020 and 17.06.2020, pending disposal of W.P.No.14338 of 2020 on the file of the High Court. IA NO: 2 OF 2020 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 direct the Respondent 1 to 5 to produce Blue copies of "The Andhra Pradesh Decentralisation and Inclusive Development of all Regions bill, 2020, and Andhra Pradesh Capital Region Development Authority Repeal bill, 2020, with certification by Speaker as well as Chairman, pending disposal of W.P.No.14338 of 2020 on the file of the High Court. IA NO: 3 OF 2020 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 direct the 2nd Respondent to produce the register kept by the Legislature pertaining to Bills which is called Legislative Standing Order (LOS) which contains the list of bills received/ passed/approved and by the Legislature duing 43 16.6.2020, 17.6.2020, pending disposal of W.P.No.14338 of 2020 on the file of the High Court. IA NO: 4 OF 2020 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 direct the 2nd Respondent to produce the official verbatim of the proceedings of the Andhra Pradesh Legislative Council dt 16.06.2020 and 17.06.2020, pending disposal of W.P.No.14338 of 2020 on the file of the High Court IA NO: 5 OF 2020 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 suspend the operation of Go.MS No.155 dt issued on 01.08.2020 by Municipal Administration & Urban Development (CRDA Il) Department, of Government of Andhra Pradesh, constituting Amaravati Metro Politan Region Development Authority (AMRDA), pending disposal of W.P.No.14338 of 2020 on the file of the High Court. IA NO: 6 OF 2020 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 suspend the operation of Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 28 of 2020) dt 31.07.2020, pending disposal of W.P.No.14338 of 2020 on the file of the High Court. IA NO: 7 OF 2020 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 suspend the operation of the Andhra Pradesh Decentralization and Inclusive Development of all Regions Act 2020 (Act 27 cf 2020) dt 31.07.2020, pending disposal of W.P.No.14338 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Ravi Shankar Jandhyala, Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 to 5, and of Sri N.Harinath, learned Assistant Solicitor General for Respondent No.6 & 7. 44 W.P.No.14897 OF 2020 Between: 1. Patibandla Venkata Sudhakar, S/o Patibandla Pakiraiah aged about 32 years Occ:Farmer, R/o 212! Velagapudi Guntur District A P 522503, Unique Id No.407373058643. 2. Garlkapati Apparao, S/o Sri G Radhakrishna aged about 51 years Occ:Farmer R/o 399 Velagapudi, Guntur District, Amaravati 522503. Petitioners AND 1. The State of Andhra Pradesh, through its Principal Secretary, Municipal Administration and Urban Development Department, Secretariat Building at Velagapudi, Guntur District, Amaravati. 2. The State of Andhra Pradesh, through its Principal Secretary, Law Department, Secretariat Building at Velagapudi, Guntur District, Amaravati. 3. The State of Andhra Pradesh, through its Principal Secretary, Planning Department, secretariat Building at velagapudi, Guntur District, Amaravati. 4. The Union of India, through its Principal Secretary, Home Affairs Department, Jai Singh Marg, Hanuman Road Area,Connaught Place, New Delhi,110001 5. The A.P Capital Region Development Authority, rep. by its Commissioner, Thullur, Guntur District, Amaravati. The Chairman, Andhra Pradesh Capital Region Development Authority The Amaravati Metropolitan Region Development Authority, Rep by its Commissioner, Thullur, Guntur District, Amaravati 8. High Power Committee, Rep by Chief Secretary, A. P Secretariat Office, Velagapudi, Amaravati. . NO 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 an appropriate writ order or direction particularly one in the nature of writ of Mandamus. a. Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act 28 of 2020), dated 31.07.220 as Manifestly arbitrary, Colorable legislation and consequently quash and struck down the same for being violative of Articles 14, 19, 21, 300A of the Indian Constitution besides being violative of the Basic structure of the Indian Constitution. b. and declare the consequential G.O.Ms.No.155 MA and UD, dated 01.08.2020 issued constituting the Amaravati Metropolitan Region Development Authority and declaring the capital region as the metropolitan Area as Manifestly arbitrary, unreasonable and colorable exercise of Power, unconstitutional, and in derogatory to the Articles 14, 300A, 19, 21 of the Indian Constitution. 45 C. Declaring the Andhra Pradesh Decentralization and inclusive development of all Regions Act, 2020 (Act No.27 of 2020), dated 31-07-2020 as devoid of legislative competence and as violative of Article 246 R/w Schedule Vii of the Indian Constitution. d. Declaring the chapter II! section 8(iv) of the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 enabling the state government to seek relocation of the principal seat of Andhra Pradesh High court is devoid of the legislative competence and also violative of the Article 214 of the Indian constitution R/w section 31, 32 of the Andhra pradesh Reorganization Act, 2014 and is derogatory and endangering the independence of the judiciary. e. Declaring the Andhra Pradesh Decentralization and inclusive development of all Regions Act, 2020(Act No.27 of 2020), dated 31.07.2020as manifestly Arbitrary and, a colorable legislation and consequently struck down the same for being violative of Article 246 Rlw Schedule Vii of the constitution of India besides being repugnant to Articles 14, 19, 21, 300A of the Indian Constitution. f. Declaring the action of the Andhra Pradesh cabinet under the guise of Act No. 27 and 28 in venturing to cheat the farmers under the veil of sovereignty as - illegal and violative of the basic structure of the Indian Constitution. g. Declaring Amaravati covered in an Area Admeasuring 217 sq.Km as the Capital city for the state of Andhra Pradesh in accordance to the G.O.Ms.No. 254 MA and UD dated. 30.12.2014 and G.O.Ms.No.141, MA and UD dated. 09.06.2015, h. Declaring that the State of Andhra Pradesh is under an obligation to compensate the land owners for the Land acquired under the Land pooling Scheme for the establishment of the capita! city for the state of Andhra Pradesn by way of Reconstituted and developed, residential and commercial plots in such capital city established in accordance to the master plan issued vide gazette No.18, dated 23.02.2016 and the infrastructure plan of the capital city and 'declare that the farmers are the direct stake holders of the prospect of the capital; IA NO: 1 OF 2020 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 and suspend the implementation of G.O.Ms.No:155 MA&UD, dated 01.08.2020, pending disposal of Writ Petition No.14897 of 2020, on the file of the High Court. 46 IA NO: 2 OF 2020 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 and suspend the implementation of the chapter Ill of the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020, pending disposal of Writ Petition No.14897 of 2020, on the file of the High Court. IA NO: 3 OF 2020 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 Stay and suspend the implementation of the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020, pending disposal of Writ Petition No. 14897 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of SRI.KARUMANCHI INDRANEEL BABU Advocate for the petitioner Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent No.1 to 3, Sri N.harinath, learned Assistant Solicitor General for Respondent No.4, and of Sri Kasa Jagan Mohan learned Standing Counsel for Respondent Nos.5 to 8. WRIT PETITION NO: 14996 OF 2020 Between: Gopidesi Samba Siva Rao, S/o. Bulli Kotaiah, aged 67 years, R/o.1-4, Kuragallu, Mangalagiri, T.B. Sanitorium, Guntur District, Andhra Pradesh-522503 Petitioner AND 1. The State of Andhra Pradesh, Represented by its Chief Secretary, Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh- 522503 2. The State of Andhra Pradesh, rep by its Principal Secretary, Department of Municipal Administration and Urban Development, Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 3. The State of Andhra Pradesh, rep by its Principal Secretary, Department of Finance, Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh- 522503 4. The Union of India, Through Secretary, Ministry of Home Affairs, North Block, New Delhi-110001 47 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, Order or Direction more particularly one in the nature of Writ of Mandamus or any other appropriate writ, by granting the following reliefs a) To declare that An Act to Repeal the Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide for matters connected therewith or incidental thereto(Act no 27 of 2020) and An Act to Provide for Decentralization of Governance and inclusive Development of all the Regions of the State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and Development Boards apart from Provisions for the Seats of Governance in Different Regions of the State and for Matters ancillary thereto(Act No 28 of 2020) as illegal, arbitrary and unconstitutional, and b) To quash the GO Rt No. 585, dated 13.09.2019, GO Rt No. 659, dated 09.10.2019 and GOMs No. 159, dated 29.12.2019 issued by the State of AP and since they were without the authorities of law i.e. they were made prior to' the... repeal of the Andhra Pradesh Capital Region Development Act 2014 (which was made on 31.7.2020) and were of no effect and the recommendation must thereto were also of no effect, and Cc) that it may be declared by Order and directions of this Hon'ble Court under Article 226 of the Constitution of India that the areas between Vijayawada and Guntur Districts on the Krishna River Bank (as per GO 254, dated 30.12.2014) is the Capital City of the State of Andhra Pradesh and that the Capital City is named Amarvati (as per GOM No.97 of 23.4.2015), and d) that it may be declared by an Order and directions of this Hon'ble Court under Article 226 of the Constitution of India that the High Court for State of Andhra Pradesh under Article 214 of Constitution of India has been from 01.01.2019 and will continue to be for the State of Andhra Pradesh with the principal seat of such High Court at Amaravati in the State of Andhra Pradesh as per the President Order, dated 26.12.2018 (passed in exercise) of powers conferred under Section 30(1)(a) and Section 31(1) and (2) of the Parliament's Andhra Pradesh Reorganisation Act, 2014) pursuant to the direction of this Honourable Court in Judgment and Order, dated 29.10.2018 in UOI v. Dhanyopal and Others - SLP (D) No. 29890 of 2018), IA NO: 1 OF 2020 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 the operation of the Two (2) Acts viz., "An Act to Repeal the © Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide 48 for matters connected therewith or incidental thereto" and 'An Act to Provide for Decentralization of Governance and Inclusive Development of all the Regions of the State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and Development Boards apart from Provisions for the Seats of Governance in Different Regions of the State and for Matters ancillary thereto", in the interest of justice, pending disposal of the Writ Petition No.14996 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 21.09.2020 made herein and upon hearing the arguments of SRI.P.V.N.KIRAN KUMAR Advocate for the petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent No.1 to 3 and of Sri.N.Harinath, learned Assistant Solicitor General for Respondent No.4. WRIT PETITION NO: 15035 OF 2020 Between: 1. Yadiapalli Rajarao, S/o (Late) Nagaraju, Age. 42, R/o D.No.9-31/1, Narasimhanagar, Near Gopalapatnam Bunk, Visakhapatnam 2. Kunda Srinivasa Reddy, S/o (Late) Kunda Subba Reddy, Hindu, Age.,45 R/o.S.K.- 16-03, Paramount Towers, Sri Ram Properties, Old Law College Road, Yendada Post, Visakhapatnam Petitioners AND 1. The Union of India, Rep by its Secretary, Ministry of Law and Justice, Jaisalmer House 26, Mansingh, Road New Delhi. 2. The Union of India, Rep by its Secretary, Ministry of Home Affairs Office at Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi Delhi 110 001 Email ID jscpgmhanic in 3. The Govt of Andhra Pradesh, Rep by its Chief Secretary, Office, at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh 522503 Email id. csap alias gov.in 4. The State of Andhra Pradesh, rep by its Secretary, Law and Legislative Affairs, Secretariat, Velagapudi, Amaravathi, 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 appropriate writ or order or direction more particularly in the nature of Mandamus declaring 49 a) . That The Andhra Pradesh Reorganisation Act, 2014, did not empower the Legislature of the State of Andhra Pradesh to pass any legislation or law or Act declaring a particular area (s) in the successor State of Andhra Pradesh as capital. b) . That the Central Government alone is competent to decide/notify the capital for the successor State of Andhra Pradesh under The Andhra Pradesh Reorganisation Act,2014. C) And consequently direct the Central government/Union of India to decide/notify the capital for the successor of State of Andhra Pradesh. IA'NO: 1 OF 2020 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 direct Respondents No 1 and 2 to initiate steps to decide the capital for the successor state of Andhra Pradesh, in the interest of justice, pending disposal of W.P.No.15035 of 2020, on the file of the High Court. pS 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 27.08.2020 & | 21.09.2020 made herein upon hearing the arguments of SRI.P.A.K.KISHORE Advocate for the petitioner, Sri.N.Harinath, learned Assistant Solicitor General for Respondent Nos.1 & 2 and of Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Nos.3 & 4. W.P.No.15094 OF 2020 Between: 1. Idupulapati Rambabu, S/o. Bhadraiah, aged 57 years, R/o. D.No.6-21, _ Gacchu Center, 1st ward, Mandadam Village, Thullur Mandal, Guntur ' District. 2. Nayudu Ramakrishna, S/o. Subbalah, aged 54 years, R/o. D.No.2-7, Velagapudi Village, Thuliur Mandal, Guntur District. 3. Jonnalagadda Suresh, S/o Prakasharao, aged 43 years, R/o. D.No.1-40, Velagapudi Village, Thullur Mandal, Guntur District. 4. Alluri Gandhi Babu, S/o. Bavannarayana, aged 66 years, R/o. D.No.1-4, Mandadam Village, Thullur Mandal, Guntur District. Petitioners AND 4. Union of India, Represented by Secretary, Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi- 110001. Email ID- jscpg-mhanic.in 50 2. The Secretary, Niti Ayog, Government of India, Sansadmarg, Sansadmarg Area, New delhi, Delhi-110001. 3. The State of Andhra Pradesh, Represented by its Chief Secretary, Secretariat Complex, Velagapudi, Thulluru Mandal, Guntur District, Andhra Pradesh-522503. Email ID- csap.gov.in 4. The Special Chief Secretary, General Administration Department, State of Andhra Pradesh, Secretariat Complex, Velagapudi, Thulluru Mandal, Guntur District, Andhra Pradesh-522503. Email ID- Prissey-gomar- [email protected] 5. The Secretary, Legal and Legislative Affairs and Justice, Law Department, The State of Andhra Pradesh Secretariat Complex, Velagapudi, Thulluru Mandal, Guntur District, Andhra Pradesh-522503. Email ID- sect' [email protected] 6. The Secretary, A.P.Legislature Secretariat, Department of Legislative Affairs, Secretariat Complex, Velagapudi, Thulluru Mandal, Guntur District, Andhra Pradesh-522503. Email |D- [email protected] 7. The Principal Secretary, Roads and Buildings Department, Secretariat Comiplex, Velagapudi, Thulluru Mandal, Guntur District, Andhra Pradesh- 522503. Email ID- [email protected] 8. The Principal Secretary, Finance and Planning Department, The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Thulluru Mandal, Guntur District, Andhra Pradesh-522503. Email ID- [email protected] 9. The Principal Secretary, Municipal Administration and Urban Development, The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Thulluru Mandal, Guntur District, Andhra Pradesh-522503. Email ID- ps.apmaudgmail.com 10.Sri. Y. S. Jagan Mohan Reddy, Honourable Chief Minister of Andhra Pradesh, R/o. 1st Floor, Building-I, Velagapudi Village, Thulluru Mandal, Guntur District, Andhra Pradesh-522503. Email ID [email protected] 11.Sri Botcha Satyanarayana, Minister for Municipal Administration and Urban Development, O/o.. Room No. 135, Ground Floor, Building No. 2, Velagapudi , Thulluru Mandal, Guntur District, Andhra Pradesh-522503. Email- [email protected] 12.Sri Buggana Rajenranath Reddy, Ministrer for Finance and Planning, Office at- Ground Floor, Building No. 2, Velagapudi, Thulluru Mandal, Guntur District, Adhra Pradesh-522503. -- Email ID- [email protected] 13. Directorate of Economics and Statistics, Government of Andhra Pradesh, Vasudha Sheltars "A" Block, 1% Floor, LIC Colony Adda Road, Gollapudi, Vijayawada Rural Mandal -- 521225. R-13 impleadecd as respondent vide orders passed in |.A.No.7 of 2020 in W.P.No.15094 of 2020 Respondents 5] 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 grant an order or writ, more particularly one in the nature of writ of Mandamus declaring- i. that the State of Andhra Pradesh had no legislative competence in enacting Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 ii. that the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 is manifestly arbitrary and hence, violative of Article 14 0 the Constitution of India and consequentially pass an order- a. declaring that the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 is violative of the Right to Life and Livelihood and hence, violative of Articles 21, 197 and 300 A of the Constitution of India and consequently declare it null and void b. declaring that the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 is violative of Articles 197 and 300A of the Constitution of India and consequently declare it null and void; C. declaring that the G.N. Rao Committee Report, dated 20.12.2019, High Powered Committee Report, dated 17.01.2020, and Boston Consulting Group Report 03.01.2020 were rendered in violation of Articles 14 and 21 of the Constitution of India and declare all acts pursuant to the said Report as null and void; IA NO: 1 OF 2020 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 direct the Respondents to not to carry any construction and development in Visakhapatnam and Kurnool like the development of AP State Guest House at Grey Hound Hiil, Visakhapatnam, Andhra Pradesh, pending disposal of Writ Petition 15094 of 2020, on the file of the High Court. IA NO: 2 OF 2020 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 all further proceedings pursuant and consequential to the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 and the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020, pending disposal of Writ Petition 15094 of 2020, on the file of the High Court. 52 IA NO: 3 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 Respondent Nos. 3, 4, 7 8, 9 and other concerned Respondents to submit a status report on all the awarded, completed and ongoing infrastructure projects in the Amaravati Capital City Area during 2015-19 including status of such projects after 2019 and upto till date, pending disposal of WP 15094 of 2020, on the file of the High Court. IA NO: 4 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 Respondent Nos. 3, 4, 7 8, 9 and other concerned Respondents to submit a report to indicate the numbers contracts revoked post June 2019 either by the government or the private parties inclusive of reasons for those revocations, while also directing the Respondent No 5 to provide information on number of disputes in arbitration and litigation inclusive of financial implications due to such disputes with respect to the revocation of contracts pertaining to Amaravati Capital City Project, pending disposal of WP 15094 of 2020, on the file of the High Court. IA NO: 5 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 Respondent Nos. 3, 4, 7 8, 9 and other concerned Respondents to submit a report on the yearly expenditure on infrastructure development in Amaravati Capital City Area since 2015 for every financial year till date, pending disposal of WP 15094 of 2020, on the file of the High Court. IA NO: 6 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 pleased to direct the said proposed respondent No. 13 to submit an exhaustive Statistical report on the economic and financial implications of changing the policy and also furnish statistics on financial wastage which is brought about by relocating the capital, pending disposal of WP 15094 of 2020, on the file of the High Court. spied Blo 53 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Nidesh Gupta, learned Senior Counsel representing for Ms.S.Pranathi Advocate for the petitioners, SRILN.HARINATH, learned Assistant Solicitor General for Respondent Nos.1 & 2, and of the Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent No.3 to 9 & 13. WRIT PETITION NO: 15097 OF 2020 Between: 1. A Srinivasa Rao, S/o Late Ankamma, Aged about 54 Years, R/o Ganikapudi Village, Prathipadu Mandal, Guntur District. 2. Nimmagadda Raiasekhar, S/o Malleswara Rao, aged about 41 Years, R/o.D.No.5-93-3/B, 5th Lane, Devapuram, Guntur. 3. Aluri Umamaheswara Rao, S/o Nageswara Rao, aged about 62 Years, R/o.Mandadam Village, Thullur Mandal, Guntur District. 4. AluriSrinivasa Rao, S/o Venkateswara Rao, aged about 58 Years, R/o.Mandadam Village, Thullur Mandal, Guntur District Petitioners Ae AND ate 4. Union of India, through its Cabinet Secretary, Central Secretariat Building, _ New Delhi 110001. 2. Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi - 110 001. Email ID [email protected] 3. The State of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503, _ Email ID [email protected] 4. The Government of Andhra Pradesh, Rep. by The Principal Secretary, Municipal Administration and Urban Development, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, . Andhra Pradesh-522503 Email [email protected]. _ 5. Telugu Desam Party, Rep. by its President Sri N.Chandrababu Naidu Party Headquarters, Mangalagiri, Guntur. 6. YSR Congress Party, Rep. by its President Y.S.Jaganmohan Reddy Tadepallyt, Guntur District. 7. Bharatiya Janata Party, Rep. by its National President, J.P.Nadda, New - Delhi, 110001. 8. Bharatiya Janata Party, Andhra Pradesh Chapter, Rep. by its President, Somu Veerraju, Vijayawada, Krishna District 9. Indian National Congress, A.P.Chapter, Rep. by its President, Dr.Shailaja Nath, Vijayawada 40.Communist Party of India, Andhra Pradesh Chapter, Rep. by its Secretary Vijayawada, Krishna District, Andhra Pradesh. 54 11.Communist Party of India (Marxist), Andhra Pradesh Chapter, Rep. by its Secretary, Vijayawada, Krishna District, Andhra Pradesh. 12. Jana Sena Party, Rep by its President, K.Pawan Kalyan, having its office at Mangalagiri, Guntur District 13. Sri. ¥Y. S. Jagan Mohan Reddy, S/o. Late Y S. Raja Shekar Reddy, Aged about 46 Years, President of YSR Congress Party And the Chief Minister, State of A.P, Tadepally, Guntur District. Email- [email protected] 14. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi, Email [email protected] [email protected] 15.Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative Affairs Office at Room No.212, First Floor, Building No.2, Velagapudi Email [email protected] 16. Sri Ummareddy Venkateshwarulu, Senior Leader, YSR Congress Party and Chariman of the Manifesto Committee of YSR Congress Party, Resident of Guntur, 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 an appropriate Writ, Order or Direction more particularly in the nature of Writ of Mandamus A). declaring that the Andhra Pradesh Capital Regional Development Authority Repeal Act, 2020 (Act No.27 of 2026) is ultra of vires of the Constitution of India R/w Section 5, 31(2) of the A.P Reorganization Act, 2014 illegal, null and void, mala fide, against the principles of natural justice. B). Andhra Pradesh Decentralization and .Inclusive Development of All Regions Act, 2020 (Act No.28 of 2020) as ultra vires of the Constitution, beyond the legislative competence of the State Legislature, without Jurisdiction, illegal, null and void, mala fide, in violation of Section 5 and 31(2) of the A.P Reorganization Act, 2014. C). And consequentially direct the Respondent State to retain Amaravathi City as the Capital City of Andhra Pradesh and retain Secretariat, High Court and Raj Bhavan and all the State Level offices in their present locations at Amaravathi and not to trifurcate the capital D). Further direct the Respondents 1 to 4 and their officers to implement the master plan as notified on 23-06-2016 under the provisions of the Andhra Pradesh Capital Regional Development Act and to develop all the infrastructure as is necessary for housing the three wings of the State Government and also all other infrastructure that are necessary to make Amaravati as livable, peoples capital; 55 1A NO: 1 OF 2020 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 direct the Respondent State and its authorities including the Respondents 13 to 15 from not to initiate any steps towards shifting of any offices of the State Government and the Judiciary, including but not limited to Raj Bhavan, Secretariat, High Court etc., from their current locations, in and around Amaravati, including laying of any foundation stone for any State Level institutions in Visakhapatnam City pending disposal of the above writ petition and pass, pending disposal of Writ Petition 15097 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 27.08.2020,,&. 21.09.2020 made herein upon hearing. the arguments of SRI.SUBBA RAO KORRAPATI Advocate for the petitioners Sri.N.Harinath, learned Assistant Solicitor General for Respondent Nos.1 & 2 and of Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the... State for Respondent Nos.3 & 4. W.P.NO.16830 OF 2020 Between: Sri Thota Sivaram Prasad Yadav, S/o.Thota Veera Raghavulu Aged about 45 years, Occ Social Activist and Farmer, R/o.4-421, Navuluru, Near Mangalagiri Railway Station(West Side), Amaravati, State of Andhra Pradesh. . Petitioner AND 1. Union of India, Rep. by Seretary, Ministry of Home Affairs, Office at Jai Singh Marg, Hanuman Road Area Connaught Place, New Delhi, Delhi - 110 001. Email Id jscpg- [email protected] in 2. The Secetary, Niti Ayog, Gvefnment of India, Office at Sansadmarg, Sansadmarg Area, New Delhi, Delhi - 110 001. 3. The State of Andhra Pradesh, Represented by its Chief Secretary, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email Id - [email protected] 4. The Special Chief Secretary, General Administgration Department, The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email Id - prissey-gpmar- [email protected] 5. The Secretary, Legal and Legislative Affairs and Justice, Law Department, The State of Andhra Pradésh, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email Id - secy [email protected] 6. The Secretary, , A.P. Legislature Secretariat, Department of Legislative Affairs, The State of Andhra Pradesh, Secretariat Complex, Vélagapudi, 56 Guntur District, Andhra Pradesh - 522 503. Email Id - [email protected] 7. The Principal Secretary, Roads and Buildings Department, The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email Id - [email protected] 8. The Principal Secretary, Finance and Planning Department, The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, | Andhra Pradesh - 522 503. Email Id - [email protected] 9. The Principal Secretary, Municipal Administration and Urban Development, The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email Id - [email protected] 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 pleased to issue writ, order or direction one in the nature of Writ of Mandamus declaring- The action of the respondents Repealing Act No.27 of 2020, DT-31- 07-2020 as null and void and against Art.21, 197 and 300-A of the Constitution of India. il. The Act No.28 of 2020 The Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 as arbitrary, illegal against Art.14, 197 and 300-A of the Constitution of India. ili. The State of Andhra Pradesh has' no legaslative competence in enacting the Act No.27 and 28 of 2020, DT-31-07- 2020 is contrary to Art.197 of Constitution of India. iv. declaring the G.N.Rao Committee Report DT-20-12-2019 and Boston Consulting Group Report Dt- 03-01-2020 is violative of Articles 14 and 21 of Constition of India by declaring the all acts pursuant said Reports as null and void: IA NO: 1 OF 2020 Petition under Order 26 Rule 9 of CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to appoint an advocate comissioner at the cost of Respondents No.3 to find out the reality of construction of permanent buildings, quarters & Roads (Under Construction) in Amaravati as per APCRD Act, 2014 at the expenses of taxpers money of Andhra Pradesh (abruptly stopped the work and failed to develop the House-sites alloted to farmers and developing raods as per | plan), pending disposal of the Writ Petition No.16830 of 2020, on the file of the High Court. 57 IA NO: 2 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 Stay the operation of Act No.27 & 28 of 2020, DT:31-07-2020 pending disposal of the Writ Petition No. 16830 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 upon hearing the arguments of Sri.Nagaraju Naguru Advocate for the petitioners, Sri.N.Harinath, learned Assistant Solicitor. General for Respondent Nos.1 & 2 and of Advocate General to the Respondents / for the State for Respondent Nos.3 to 9. a | ! W.P,(PIL).No.179 OF 2019 Rajadhani Rytu Parirakshana Samithi, a Society registered under Societies Act Bearing Registration No.283 of 2016 having its Office at H.No.11-94, Tullur, Amaravati, A.P., rep. by its Secretary, Sri Dhanekula Rama Rao, S/o.Seshagiri Rao, aged 70 years, R/o. Nelapadu, Amaravati, A.P. oo ....Petitioner AND 4. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Cannaught Place, New Delhi. 2. The Principal Chief Conservator of Forests, Ministry of Environment, Forest and Climate Change, 110060, Mandir Road, Central Ridge Reserve Forest, New Delhi, Delhi 110092 3. The Chairman, Capital Region Development Authority, Karl Mars Road, 'Lenin Centre, Arandalpet, Governorpeta, Vijayawada. 4. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, 1st floor, Secretariat, Velagapudi, Amaravati, A.P. 5. The Principal Secretary, Revenue Department, A.P. Secretariat, _ Velagapudi, Amaravati, Guntur District. 6. The Principal Secretary, Municipal Administration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District. 7 The Commissioner, A.P. Capital Region Development Authority, Karl Mars Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. 8. The Chairman, State Level Environment Impact Assessment Authority (SEIAA), A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, Pushpa Hotel Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520 010. 9 AP. Pollution Control Board, Regional Office at Door No.4-5-4/5C, 4/3, Navabharath Nagar, Ring Road, Guntur, A.P. - 522 006 58 10. The Account General of Andhra Pradesh, Road No.12, Bharathi Nagar, Vijayawada, Krishna District-520008, Andhra Pradesh. 11. The Principal Account General (Accounts & Entitlement), Andhra Pradesh (Amaraqvathi, Presently Head Quarters at Hyderabad & Branch Office at H.No.12-52, Enikepadu, Vijayawada-521108, Krishna District, A.P. RR 10 & 11 impleaded as respondents vide orders passed in |.A.No.16 of 2020 in WP(PIL)No.179 of 2019, dated 06.10.2020.. .....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, Order or direction, more particularly one in the nature of Writ of Mandamus declaring the action of the Respondents in stopping all current plans and developmental activities in the capital city area notified U/s.3 (3) of A.P. CRDA Act 2014 including issuance of G.O.Rt. No.585, Municipal Administration and Urban Development Department, dated 13.09.2019 so far it relates to the review of current plans and approaches and execution in the notified capital area vide G.O.Ms.No.141, Municipal Administration and Urban Development (M2) Department, dt.09.06.2015, as being illegal, arbitrary and against the fundamental rights guaranteed under Articles 14, 19 and 21 of the Constitution of India as well as against the provisions of Sections 46, 52, 57, 58 and 60 of the Andhra Pradesh Capital Region Development Authority Act 2014 and Rules 10 to 13 of Andhra Pradesh Capital City Land Pooling Scheme (Formulation and Implementation) Rules 2015, against G.O.Ms.No.252, Municipal Administration and Urban Development (M2) Department, dt.30.12.2004, G.O.Ms. No.254, Municipal Administration and Urban Development (M2) Department, dated 30.12.2014, against G.O.Ms.No.141, Municipal Administration and Urban Development (M2) Department, dt.09.06.2015 and also against the covenants of the Development Agreement- cum-irrevocable power of attorney executed by the respective farmers under Land Pooling System in favour of the 5th Respondent and consequently direct the respondents to continue the developmental activities and current plans in the notified capital area vide G.O.Ms.No.141, Municipal Administration and Urban Development (M2) Department, dated 09.06.2015 by setting aside G.O.Rt.No.585, Municipal Administration and Urban Development Department, dated 13.09.2019 so far it relates to the review of current plans and approaches and execution in the notified capital city area, in the interest of justice; IA NO: 1 OF 2019 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 suspend the operation of G.O.Ms.No.659, Municipal Administration & Urban Development (CRDA.2) Department, dated 09.10.2019 issued by the 6th Respondent in so far as it relates to the review of current plans and approaches 59 and execution in the notified capital area vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2) Department, dated 09.06.2015, pending disposal of the Writ Petition (PIL) No. 179 of 2019, on the file of the High ourt. IA NO: 2 OF 2019 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 direct the Respondents 3, 4, 6 and 7 to continue the onging projects in the notified capital area vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2) Department, dated 09.06.2015 and as per the notified master plan, pending disposal of the Writ Petition (PIL) No. 179 of 2019, on the file of the High Court. 1A NO: 3 OF 2019 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 direct the Respondents 3, 4, 6 and 7 not to act upon the report of the Expert Committee constituted under G.O.Ms.No.659, Municipal Administration & Urban Development (CRDA.2) Department, dated 09.10.2019 issued by the 6th. . Respondent in so far as it relates to the review of current plans and approaches . and execution in the notified capital area vide G.O.Ms.No.141, Municipal' Administration & Urban Development (M2) Department, dated 09.06.2015, pending disposal of the Writ Petition (PIL) No. 179 of 2019, on the file of the High Court. 1A NO: 4 OF 2019 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 direct Respondents 3 to 7 to not act upon the report submitted by the expert committee constituted under G.O.Rt. 585 MA & UD (Municipal Administration and urban Development) dt. 43.09.2019 in interest of justice, pending disposal of the Writ Petition (PIL) No. 179 of 2019, on the file of the High Court. - IA NO: 5 OF 2019 ~ 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 direct the respondents 4 and 3 to 7 to continue the secretariat, both houses of legislature, High Court and other infrastructural facilities in the notified capital area vide G.O.Ms. No. 141 Municipal Administration and Urban Development M2 department, dated 09-06-2015, pending disposal of the Writ Petition (PIL) No. 179 of 2019, on the file of the High Court. 60 IA NO: 7 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 issue a Writ, Order or direction, more particularly one in the nature of Writ of Mandamus declaring the action of the Respondents in stopping all current plans and developmental activities in the capital city area notified Ufs.3 (3) of A.P. CRDA Act 2014 including issuance of G.O.Ms.No.585, Municipal Administration & Urban Development (CRDA) Department, dated 13.09.2019 so far it relates to the review of current plans and approaches and execution in the notified capital area vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2) Department, dated 09.06.2015, including the passage of bills by the A.P.Legislative Assembly namely the "Andhra Pradesh Decentralization and Inclusive Development of All Regions Act 2020 ( L.A. Bill No.1/2020) and the "The Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (L.A. Bill No.2/2020) as being illegal, arbitrary and against the fundamental rights guaranteed under Articles 14, 19 and 21 of the Constitution of India as well as against the provisions of Sections 46. 52, 57, 58 and 60 of the Andhra Pradesh Capital Region Development Authority Act 2014 and Rules 10 to 13 of Andhra Pradesh Capital City Land Pooling Scheme (Formulation and Implementation) Rules 2015, against G.O.Ms.No.252, Municipal Administration & Urban Development (M2) Department, dt.30.12.2004, G.O.Ms.No.254, Municipal Administration & Urban Development (M2) Department, dated 30.12.2014, against G.O.Ms.No.141, Municipal Administration & Urban Development (M2) Department, dt.09.06.2015 and also against the covenants of the Development Agreement-cum-irrevocable power of attorney executed by the respective farmers under Land Pooling System in favour of the 5th Respondent and consequently direct the respondents not to shift the Governmental Infrastructure Establishment including both the houses of Legislature, Secretariat, High Court, Raj Bhavan and other Heads of Department Offices as contained in the notified Master Plan under Zonal Regulations 405.1 S1 Government Zone and to continue the developmental activities and current plans in the notified capital area vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2) Department, dated 09.06.2015 by setting aside G.O.Ms.No.585. Municipal Administration & Urban Development (CRDA) Department, dated 13.09.2019, G.O.Ms.No.159, General Administration (Cabinet)) Department dt.2-12-2019 and the report submitted by the Boston Consultancy Group dt.03-01-2020 so far it relates to the review of current plans and approaches and execution in the notified capital city area, in the interest of justice, Pending disposal of WP(PIL) 179 of 2019, on the file of the High Court. IA NO: 8 OF 2020 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 direct the respondents in particular respondents 4 to 7 not to shift any of the infrastructure institution as contained in the notified master plan including 61 $1 Government zone as contained in Regulation No 405 of Zoning regulations as well as the head of the departments as contained in G.O.Ms No 13 General Administration (SC.F) department dated 31-01-2020 issued by the 4th respondent by suspending the same, pending disposal of the Writ Petition (PIL) No. 179 of 2019, on the file of the High Court. IA NO: 11 OF 2020 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 suspend the operation of the G.O.Ms.No.107, Municipal Administration and Urban Development (CRDA) Department dt.25.02.2020 issued by the 6th respondent, pending disposal of the Writ Petition (PIL) No. 179 of 2019, on the file of the High Court. 1.A.NO.16 OF 2020 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 permit the petitioner to implead the proposed respondent. Nos 10 and 11.45... respondent Nos 10 and 11 in WPPIL No 179/2019, pending disposal of the Writ Petition (PIL) No. 179 of 2019, 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 19.12.2019, 30-12-2019, 23.01.2020, 27.02.2020, 27.08.2020 & 21.09.2020 made herein © 'and upon hearing the arguments of Sri.Sudhakar Rao Ambati Advocate for the petitioners, SriN.Harinath, learned Assistant Solicitor General for Respondent Nos.1 & 2, Sri Kasa Jagan Mohan, learned Standing Counsel for Respondent Nos.3 & 7, The Advocate General for Respondent No.4, learned GP for Revenue for Respondent No.5, learned GP for Municipal Administration & Urban Development for Respondent No.6, and of Sri V.Surender, learned Standing Counsel for Respondent Nos.8 to 11. W.P.(PIL).No.7 OF 2020 Between: Patibandla Venkata Sudhakar, S/o Patibandla Pakiraiah, aged about 32 years, Oce:Farmer, R/o 2-121, Velagapudi, Guntur District, A.P 522503. Unique Id No.407373058643 Petitioner AND 4. The State of Andhra Pradesh, through its Principal Secretary, Municipal Administration and Urban Development Department, Secretariat Building at Velagapudi, Guntur District, Amaravaiti. 62 2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi 110001. 3. The A.P Capital Region Development Authority, rep. by its ' Gommissioner, Thullur, Guntur District, Amaravati. 4. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority. 5. The Convener of the High Power Committee, and Chief Secretary, Government of Andhra Pradesh, Secretariat Building at Velagapudi, Guntur District, Amaravati 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 an appropriate writ, order or direction particularly one in the nature of writ of Mandamus. Declaring the action of the respondents in inviting objection of the farmers and other stake holders who have surrendered lands for the capital city land pooling scheme within 4 days from the date of, invitation without disclosing the reports of the expert committee constituted vide GORT No 585, Dt 13-09-2019 and without even specifying the context on which grievances are sought as violation of principles of natural justice and Rule of fair play, il. Directing the respondents to disclose the reports submitted by the expert committee constituted vide GORT No 585, Dt 13-09-2019 and all such other reports concerning the capital city Amaravati, ill, Directing the respondents to receive and process the grievances submitted by the stake holders of the Amaravati capital city project who have surrendered their lands under the Land pooling Scheme for the establishment of the capital city after disclosing the reports of the expert committee and according sufficient time for submitting grievances, iv. Directing the respondents to ensure that sufficient safeguards are taken to confirm that the grievances are received from the real stake holder of the Amaravati capital city project; IA NO: 1 OF 2020 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 direct the respondents to not to proceed further without disclosing the reports of the expert committee constituted vide GORT No 585, Dt 13-09-2019 and all such other reports concerning the capital city Amaravati and addressing the concerns and grievances of the farmers who have surrendered land under Land 63 Pooling Scheme for the Capital city, Amaravati, pending disposal of Writ Petition (PIL) No.7 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 17.01.2020, 23.01.2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri.Kishore Para Advocate for the Petitioner, learned Government Pleader for Municipal Administration and Urban Development Department for Respondent No.1 & 4, Sri.B.Krishna Mohan, learned Assistant Solicitor General for Respondent No.2, Sri.'Kasa Jagan Mohan Reddy, learned Standing Counsel for Respondent Nos.3 to 5. W.P.(PIL) No.8 OF 2020 Between: eg tee sete = * Soe Shri. Seelam Muralidhara Reddy, S/o. Seelam Venkata Narisi Reddy, aged about 55 Years, Occ- Business, R/o. Plot No.85, Municipal Employees Colony, Vijayawada (Urban), Krishna, Andhra Pradesh - 520 010. Aadhaar No.4784 1192 3565. PAN No. ANRPS4094E. Phone No.(91) 99499 91022. Email ID - [email protected] Petitioner AND 4. Union of India, Rep. by its Home Secretary, Ministry of Home Affairs, Government of India, Office at- Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi 110001 | 2. Union of india, Rep. by its Secretary, NitiAayog, Office at- Sansad Marg, Sansad Marg Area, New Delhi, Delhi 410001 3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at- AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 4. The Secretary, Municipal Administration and Urban Development, The "Govt. of Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email- [email protected]. 5. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503: E-Mail- [email protected] 6. The Principal Secretary, Planning Department, The Govt. of Andhra Pradesh Office at- 5th Floor, Ravindra Corporate, Opp. PVP Square, MG Road, Labbipet, Vijayawada, Andhra Pradesh-520010 E-mail- [email protected] 7. The Secretary of Law Department, Govt. of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. 8. Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Chief Minister of Andhra Pradesh, aged about 46 years,R/o. 1st Floor, Building- |, Velagapudi Email- [email protected] 64 9. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi, [email protected] peshimaudap [email protected] 10. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative Affairs Office at- Room No.212, First Floor, Building No.2, Velagapudi Email- [email protected] 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, Order or Direction more particularly one in the nature of Writ of Mandamus or any other writ, by granting the following reliefs- a. To declare the Bill to Repeal The Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide for matters connected therewith or incidental thereto as illegal, arbitrary and unconstitutional and also violative of Section 8(d) A.P. General Clauses Act, 1891. b. To declare the action of the Respondents in notifying Clause 3 of the Bill to Repeal The Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide for matters connected therewith or incidental thereto to be an act of excessively delegating legislative power to the executive, which is unconstitutional, arbitrary and illegal. c. To declare the action of the respondents in discharging their functions in a biased manner, displaying animosity and vengeance against a particular community and region to be malicious discharge of functions violative of their oath of constitutional office, under Article 188 of the Constitution of India, on the ground of violation of equity and morality, by issuing appropriate writ order or direction, d. The impugned actions of the respondents in repealing 'Andhra Pradesh Capital Region Development Act, 2014', under the garb of exercising their executive power, to be malicious and colourable exercise of legislative power and the same is hit by the principle of 'Elective Dictatorship' is liable to be judicially reviewed on the ground of judicial deference by this Hon'ble Court and to declare the same as illegal, arbitrary and high handed, e. To declare the action of the respondents in repealing 'Andhra Pradesh Capital Region Development Act, 2014', to be violative of the principle of public promissory estoppel, f. To declare the action of the respondents in deviating the development from the existing capital city of Amaravati, comprised in 29 Villages to any other place, to be in violation of the principle of legitimate expectation of the 65 farmers, who contributed their land to the capital city of Amaravati, under the Land Pooling Scheme (LPS) brought under vide., G.O.Ms. No. 1 MA and UD(M2) department, Dt.01/01/2015, to be unreasonable, unjust, arbitrary and violation of Articles 14, 19 and 21 of the Constitution of India, g. To declare the action of the respondents in stalling all the construct works in the Capital City of Amaravati, to be illegal, arbitrary, high handed and against the spirit and development of the State of Andhra Pradesh, and also violative of by the principles of natural justice, h. And to pass such other order(s) or issue appropriate writs as this Hon'ble Court may deem fit and proper in the circumstances of the case, by moulding the relief as this Hon'ble Court may deem fit and proper, by exercising its extra-ordinary jurisdiction under Article 226 of Constitution of India; 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 27.02.2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments. of Sri.Unnam = Sravan Kumar Advocate for the petitioners, Sri.N.Harinath, learned Assistant Solicitor General for Respondent Nos.1 & 2, the Advocate General for Respondent Nos.3 to 7. edie. 1A NO: 1 OF 2020 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 direct the respondents to commence the abruptly abandoned works in the capital city of Amaravati, like construction works of High Court and other infrastructural works, as promised to the farmers who are the stakeholders, with the costs that is proposed to be incurred for shifting of the executive capital to Visakhapatnam, in the interest of justice, pending disposal of Writ Petition (PIL).No.8 of 2020, on the file of the High Court. 1A NO: 2 OF 2020 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 suspend the operation of the "Bill to Repeal The Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide for matters connected therewith ior inciedental thereto" in the interest of justice, pending disposal of Writ Petition (PIL).No.8 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 47.01.2020, 23.01.2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri.Unnam Sravan Kumar Advocate for the Petitioner, 66 Sri.B.Krishna Mohan, learned Assistant Solicitor General for Respondent Nos.1 & 2, learned Government Pleader for General Administration for Respondent No.3, learned Government Pleader for Finance & Planning for Respondent No.4 9 & 6, learned Government Pleader for Law for Respondent No.7. W.P.(PIL) NO: 9 OF 2020 Between: Cheruvu Rama Kotaiah, S/o. Cheruvu Venkata Poornanda Sharma, aged about o8Years, Occ. Business, R/o. D.No.50-22-11, T.P.T. Colony, Seetammadhara, Visakhapatnam - 530 013. Aadhaar No.3028 0820 4128. PAN No. ACXPC1560A. Phone No. (91) 98481 97933 Petitioner AND 1. Union of India, Rep. by its Home Secretary, Ministry of Home Affairs, Government of India, Office at- Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi 110001 2. Union of India, Rep. by its Secretary, NitiAayog, Office at- Sansad Marg, Sansad Marg Area, New Delhi, Delhi 110001 3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at- AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 4. The Secretary, Municipal Administration and Urban Development, The Govt. of Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email- [email protected]. 5. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. E-Mail- [email protected] 6. The Principal Secretary, Planning Department, The Govt. of Andhra Pradesh Office at- 5th Floor, Ravindra Corporate, Opp. PVP Square, MG Road, Labbipet, Vijayawada, Andhra Pradesh-520010 E-mail- [email protected] | 7. The Secretary of Law Department, Govt. of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. 8. Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 1st Fioor, Building- |, Velagapudi Email- [email protected] 9. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi, [email protected] peshimaudap [email protected] 10. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative Affairs Office at- Room No.212, First Floor, Building No.2, Velagapudi Email- [email protected] Respondents 67 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, Order or Direction more particularly one in the nature of Writ of Mandamus or any other writ, by granting the following reliefs- a. To declare the Bill to Provide for Decentralisation of Governance and Inclusive Development of all the Regions of the State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and Development Boards apart from Provisions for the Seats of Governance in Different Regions of the State and for Matters ancillary thereto as_ illegal, arbitrary and unconstitutional. b. To declare the action of the Respondents in notifying Clauses 2, 3, 4, 5, 6, 8 and 10 of the Bill to Provide for Decentralisation of Governance and inclusive Development of all the Regions of the State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and Development Boards apart from Provisions for the Seats of Governance in Different Regions of the State and for Matters ancillary thereto to be an act of excessively delegating legislative power to the executive, which is: unconstitutional, arbitrary and illegal. c. To declare the action of the respondents in deciding to notify Visakhapatnam and Kurnool as Executive and Judicial Capitals for the State of Andhra Pradesh, from the existing notified capital city of Amaravati, to be violative of the principle of public promissory estoppel and also the principle of legitimate expectation, to be malicious, illegal, arbitrary, unconstitutional, as violative of Articles 14, 19 and 21 of the Constitution of India, 1950, and also violative of the principles of Promissory Estoppel and Legitimate Expectation, 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 23.01.2020, 27.02.2020, 27.08.2020 & 21 09.2020 made herein upon hearing the arguments of Sri.Unnam Sravan Kumar Advocate for the petitioners, Sri.B.Krishna Mohan, learned Assistant Solicitor General for Respondent No.1, learned GP for General Administration for the Respondent No.3, learned GP for Municipal Administration & Urban Development for the Respondent No.4, learned GP for Finance for the Respondent Nos.5 & 6, learned GP for Law for the Respondent No.7. | 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 suspend the operation of the "Bill to Provide for Decentralisation of Governance and inclusive Development of all the Regions of the State of Andhra Pradesh and for Providing for Establishment of Zonal 68 Planning and Development Boards apart from Provisions for the Seats of Governance in Different Regions of the State and for Matters ancillary thereto", to be malicious, illegal, arbitrary; unconstitutional, as violative of Articles 199, 14, 19 and 21, Entry 78 of List | of Seventh Schedule of the Constitution of India, 1950, and also violative of the principles of Tromissoly Estoppel' and 'Legitimate Expectation 'in the interest of justice, pending disposal of Writ Petition (PIL) 9 of 2020, on the file of the High Court WP (P.I.L.) NO: 20 OF 2020 Between: Kondepati Giridhar, S/o late Sri K.Chinna Satyanarayana, aged about 53 years, Occ. Farmer, R/o 8-73, Tallayapalem, Mandadam, Guntur District, A.P 522237, Unique Id No.288272791870, .... Petitioner AND 1. The State of Andhra Pradesh, through its Principal Secretary, General Administration (SC.F) Department, Secretariat Building at Velagapudi, Guntur District, Amaravati. 2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai Singh Marg, Hanuman Road Area,Connaught Place, New Delhi,110001. . The A.P Capital Region Development Authority, rep. by its Commissioner, Thullur, Guntur District, Amaravati. 4. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority. w neeees Respondents Petition under Article 226 of the Constitution of India, the High Court may be pleased to issue an appropriate writ, order or direction particularly one in the nature of writ of mandamus. i, Declaring the action of the respondents in issuing G.O.Ms.No.13 General Administration (SC.F) Department, dated 31-01-2020 as malafide, frivolous and to achieve ulterior motives. ii. Quashing and setting aside G.O.Ms.No.13 General Administration (SC.F) Department, dated 31-01-2020 issued Relocation of office of Vigilance Commissioner and Chairman of Commissionerate of Inquiries and the Member(s) of Commissioner of Inquiries from Velagapudi to Kurnool, for being erroneous, arbitrary, malafide, Capricious, colourable exercise of power and for volition of principle of Legitimate expectation besides being violation of principles of Natural Justice. 69 IA NO: 1 OF 2020 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 the implementation of G.O.Ms.No.13 General Administration (SC.F) Department, dated 31-01-2020 issued for Relocation of office of Vigilance Commissioner and Chairman of Commissionerate of Inquiries and the Member(s) of Commissioner of Inquiries from Velagapudi to Kurnool, pending disposal! of Writ Petition (PIL).No.20 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 05.02.2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri Karumanchi Indraneel Babu Advocate for the petitioner, learned GP for General Administration for Respondent No.1, Sri.B.Krishna Mohan, learned Assistant Solicitor General for Respondent No.2 and of Sri Kasa Jagan Mohan Reddy, learned Standing Counsel for Respondent Nos.3 & 4. . . W.P.(PIL).No.22 OF 2020 | 4 Between: Amaravathi Parirakshna Samithi, Andhra Pradesh., A Trust registered vide Doc. bearing No.03/2020, having it's office at Door No. 52-5-7/1, 2nd floor, Flat No. 5, Pallavi Apartments, Beside IT| Bus Stop, Dr. Ramesh Hospital Road, Ashok Nagar, Vijayawads-520010, Guntur District. Andhra Pradesh Rep. by its Secretary Sri. Gadde Tirupathi Rao, S/o Sambasiva Rao, aged about 47 years presently residing at D.No. 2-13-37/C1, ist line, Sri Guntur Devaraya Nagar, Guntur-522006, Guntur District, Andhra Pradesh. ....- Petitioner AND 4. Union of India, Rep. by its Home Secretary, Ministry of Home affairs, Office at. Jai Singh Marg, Hanuman Road Area, Connaught Place, New Dethi, Delhi - 110 001. 2. The Govt. of Andhra Pradesh, Rep.. by its Chief Secretary, Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 3. The Govt. of Andhra Pradesh Municipal Administration and Urban ~ Development,(MAUD) Rep.by its The Secretary Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email. [email protected]. 4. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. E-Mail. infoalapfmance.gov.in 5. The Principal Secretary, Planning Department, The Govt. of Andhra Pradesh Office at. 5th Floor, Ravindra Corporate, Opp. PVP Square, MG 70 Road, Labbipet, Vijayawada, Andhra Pradesh-520010 E-mail. [email protected] 6. Andhra Pradesh Capital Regional Development Authority, (CRDA) Rep. by its Commissioner, Karl Mars Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada 7. A.P Vigilance Commission, Rep. by its Commissioner, Building No. 5, .G.C., Secretariat, Velagapudi, Amaravati, Guntur Dist., Andhra Pradesh. 8. The Commissions of inquiry, A.P, Rep.by its Chairman, Building No. 5, I.G.C., Secretariat, Velagapudi, Amaravati, Guntur Dist., Andhra Pradesh. 9. The Engineer - in- Chief (R & B), R and B Building, Vijayawada, Guntur Dist., Andhra Pradesh. 10. The Collector and District Magistrate, Kurnool District. Kurnool Andhra Pradesh. senees 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, or any other appropriate writ, declaring the G.O.Ms.No.13/2020,General Administration (SC.F) Department, dated 31-01- 2020 of the 2nd Respondent as being as being illegal, arbitrary, principles of natural justice and against the fundamental rights guaranteed under Articles 14,19 and 21 of the constitution of India and against the provisions of the Andhra Pradesh Capital Region Development Authority Act 2014 and Rules mace thereunder and as well as section 94 of A.P State Re-organization Act 2014. And consequentially set-aside the G.O.Ms No.13/2020, General Administration (SC.F) Department, dated 31-01-2020 of the 2nd Respondent. IA NO: 1 OF 2020 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 suspend the operation of the impugned G.O.Ms.No.13/2020, General Administration (SC.F) Department, dated 31.01.2020 of the 2" respondent, pending disposal of Writ Petition (PIL).No.22 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 05.02.2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri.Karumanchi Indranee!l Babu Advocate for the petitioner, Sri.B.Krishna Mohan, learned Assistant Solicitor General for Respondent No.1, learned GP for General Administration for Respondent No.2, 4 & 8, learned GP for Municipal Administration & Urban Development for Respondent No.3, learned GP for Finance for Respondent No.4 & 5, Sri.Kasa Jagan Mohan Reddy, learned Standing Counsel for Respondent No.6, learned GP for Roads & Buildings for Respondent No.9, and of learned GP for Revenue for Respondent No.10, os eke ae ve : 71 W.P.(PIL) NO: 24 OF 2020 Between: Shri. Mandava Ramesh, S/o. Late MBV Rao, aged about 50 years, Occ Software Engineer, R/o. H.No.49, Cyber Meadows, Masjid Banda, Near Chirec Public School, Kondapur, Serilingampally Mandal, Hyderabad. Aadhaar No. 4526 4368 6629. PAN No. AFWPM5805Q. Phone No. (91) 98850 67236. Email rameshmandava yahoo.com Petitioner AND 1. Union of India, Rep. by its Cabinet Secretary, Ministry of Home Affairs, Office at Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi 110 001. 2. The Secretary, Niti Aayog, Government of India, Office at Sansad Marg, Sansad-Marg Area, New Delhi, Delhi 110 001. none 3. The Secretary, Department of Personnel and Training, Government of India, Office at North Block, Central Secretariat, New Delhi, Delhi 110001. 4. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP sens Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 5. The Principal Secretary, General Administration Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. . 6. The Principal Secretary, Information Technology, Electronics and Communications Department, The Govt. of Andhra Pradesh Office at 5th Block, Ground Floor, AT Secretariat, Velagapudi, Amaravati, Andhra Pradesh-522503 7. The Principal Secretary, 111 Municipal Administration and Urban Development, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email [email protected]. 8. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh Office at AP Secetariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. E-Mail [email protected] 9. The Principal Secretary, Home Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andra Pradesh- 522503. . 10. The Principal Secretary, Planning Department, The Govt. of Andhra Pradesh Office at 5th Floor, Ravindra Corporate, Opp. PVP Square, MG Road, Labbipet, Vijayawida, Andhra Pradesh-520010 E-mail [email protected] 11.The Secretary of Law Department, Govt. of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. 42. The Vice-Chairman and Managing Director, Andhra Pradesh Industrial Infrastructure Corporation, Office at APIIC Towers, Plot No- 1 , IT Park, Mangalagiri, Guntur(Dist), AP-522503. 72 13. Sri. Y. S. Jagan Mohan Reddy S/o, Late Y. S. Raja Shekar Reddy, Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 1st Floor, BVelagapudi Email- [email protected] 14. Sri Botcha Satyalanarayana, Minister for Municipal Administration and Urban Developm(mt, Office at Room No.135, Ground Floor, Building No.2, Velagapudi, Email satyanaray [email protected] peshimaudap|@gmail.com 15. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative Affairs Office at Room No.212, First Floor, Building No.2, Velagapudi Email [email protected] 16. Sri K. Narayana Swamy, Deputy Chief Minister, Excise, Commercial Taxes, Office a Room No.127, Ground Floor, Building No.4, Velagapudi. Email [email protected] [email protected] 17. Sri Kurasala Kannababu, Minister Agriculture and Cooperation Marketing Food Processing, Office at Room No.208, First Floor, Building No.2, Velagapudi, Email kannababu.kurasalaam.gov.in 18. Sri Nilam Sawhney, Presently working as Chief Secretary, Govt. of AP, Office at Building 1, 1st Floor, Interim Government Complex, Velagapudi, Andhra Pradesh 522503. 19. Sri J Shyamala Rao, Presently working as Principal Secretary, Municipal Administration and Urban Development, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email ps.apmaudgmail.com. 20. Sri Shamsher Singh Rawat, Presently working as Principal Secretary, Finance Department, The Govt. of Andhra Pradesh, Office at 2nd Block, 1st Floor, A.P Secretariat Office, Velagapudi. Email peshi-pfs@ap. ov.in 21. Sri Praveen Prakash, Principal Secretary to Chief Minister, The Govt. of Andhra Pradesh. Office at 1st Block, 1st Floor, Interim Government Complex, A.P Secretariat Office, Velagapudi. 22. Sri Ajeya Kallam, Principal Advisor to Chief Minister, The Govt. of Andhra Pradesh. Office at 1st Block, 1st Floor, Interim Government Complex, A.P Secretariat Office, Velagapudi. 23. Sri Sajjala Rama Krishna Reddy, Advisor to Government (Public Affairs), Government of Andhra Pradesh, Office at Room. No.218, ist Floor, Block No.2, A.P. Secretariat, Velagapudi, Amaravati-522 238. Email ID [email protected] 24. Accountant General of Andhra Pradesh, Rep. by its Principal Accountant, Office at - NH7, Saifabad, Lakdikapul, Hyderabad, Email.1D:[email protected]. R24 is impleaded as respondent vide orders passed in |.A.No.9 of 2020 in WP(PIL)No.24 of 2020, dated 06.10.2020. Respondents 73 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, Order or Direction more particularly one in the nature of Writ of Mandamus or any other writ, by granting the following reliefs: a. To declare the action of the respondents in abandoning the notified city of Amaravati, in the midst of its development, without considering the amounts already spent from the state's coffers, to be illegal, arbitrary, unjust and unconstitutional. To declare the action of the respondents, in not following the constitutional and APCRDA statutory provisions, to be illegal, arbitrary and unconstitutional To declare the action of Respondents 4 to 11 & 18 to 21, in not following the All India Services (Conduct) Rules, 1968, to be illegal, arbitrary and unconstitutional. To declare the actions of Respondents 13 to 17, 22 & 23, to be malicious, arbitrary, illegal, unjust and in violation of the principles of the Natural Justice. To declare the actions of Respondents 17, 22 & 23, to be violative of Sections 21 (12) and 166 of IPC, and also violative of Section 2 (C) of Contempt of Courts Act, 1971. oo _To declare the actions of the Respondents 4 to 11, & 18 to 21, to be in gross violation of Andhra Pradesh Business Rules-2017, promulgated under Article 166 of the Constitution of India. To declare the action of the Respondents 13 to 17, 22 & 23, in discharging their functions in a biased manner, displaying animosity and vengeance against a particular community and region to be malicious discharge of functions violative of their oath of constitutional office, under Article 188 of the Constitution of India, on the ground of violation of equity and morality, by issuing appropriate writ order or direction. To declare the action of the Respondents, in issuing G.O.Ms.No.13, Dt.31/01/2020, issued by the 5th Respondent and another G.O.Rt.No.8, Dt.03/02/2020, issued by the 6th Respondent, under the garb of exercising their executive power, in the name of administrative reasons, to be a malicious and colourable exercise of power, which shall be declared as illegal, arbitrary and high handed. To declare the action of the Respondents in committing breach of LPS Scheme under the APCRDA Act and Rules, to be violative of the principle of public promissory estoppel. . To declare the action of the respondents in committing breach of LPS Scheme under the APCRDA Act and Rules, to be violative of the principle of legitimate expectation. To declare the action of the Respondents in stalling all the construction ~ works in the Capital City of Amaravati, to be illegal, arbitrary, high 74 handed and against the spirit and development of the State of Andhra Pradesh, and also violative of the principles of natural justice. To direct the Respondents 1 to 3, to issue appropriate directions to the 4th Respondent, State of Andhra Pradesh, under Articles 256 and 257 of the Constitution of India, not to violate the Constitution of India, and the existing laws made by the Parliament and the State Government: IA NO: 1 OF 2020 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 direct the Respondents 4 to 11, to forthwith, submit the files preceding to issuance of G.O.Rt.No.585, Dt. 13/09/2019, issued by 7th Respondent, and also the files preceding selection of 'Boston Consulting Group (India) Pvt. Ltd.', by the 10th Respondent, and also the file preceding the 'High Powered Committee's report', in a sealed cover before this Hon'ble Court, so as to ensure compliance with the Constitution of India, and The All India Services (Conduct) Rules, 1968, and also to ensure compliance of The Andhra Pradesh Business Rules -- 2017, in the interest of justice, pending disposal of the Writ Petition (PIL) No.24 of 2020, on the file of the High Court. IA NO: 2 OF 2020 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 direct the 1st Respondent to issue appropriate directions to the 4th Respondent, under Articles 256 and 257 of the Constitution of India, to restore and commence the works, which are abandoned, pursuant to the oral directions of the unofficial Respondents 13 to 17, who are malifidely wielding and exercising their powers under the garb of holding constitutional offices: or else in the alternative, this Hon'ble Court may be pleased to direct restoration of abandoned works in the interest of justice, pending disposal of the Writ Petition (PIL) No.24 of 2020, on the file of the High Court. . IA NO: 3 OF 2020 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 direct the Respondents 4 to 11, to forthwith, sub nit all the relevant files preceding to the "Bill to Repeal The Andhra Pradesh Capital Region Development Authority Act, 2014", and also the files relating to the bill contemplated to promulgate the "Bill to Provide for Decentralisation of Governance and Inclusive Development of all the Regions of the State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and Development Boards apart from Provisions for the Seats of Governance in Different Regions of the State and for Matters ancillary thereto", in a sealed cover before this Hon'ble 75 Court, so as to ensure compliance with the Constitution of India, and The All India Services (Conduct) Rules, 1968, and also to ensure compliance of The Andhra Pradesh Business Rules -- 2017 in the interest of justice, pending disposal of the Writ Petition (PIL) No.24 of 2020, on the file of the High Court. IA NO: 4 OF 2020 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 suspend the operation of G.O.Ms.No.13. Dt.31/01/2020, issued by the Sth Respondent and another G.O.Rt.No.8, )t.03/02/2020, issued by the 6th Respondent, under the garb of exercising thei - executive power, in the name of administrative reasons, to be a malicious and colourable exercise of power, and also violative of Articles 14, 19 and 21 of the Constitution of India, 1950, and also violative of the principles of 'Promissory Estoppe! ' and 'Legitimate Expectation' in the interest of justice, pending disposal of the Writ Petition (PIL) No.24 of 2020, on the file of the High Court. 1A NO: 6 OF 2020 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 direct the official respondents to furnish the answers to all the above interrogatories and to produce the documents and concerned official records to the petitioner and as well as to this Hon'ble court, for consideration, pending disposal of the Writ Petition (PIL) No.24 of 2020, on the file of the High Court.; |.A.No.9 of 2020 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 implead the accountant general of the state of andhra pradesh as party respondent no 24 in the present writ petition PIL, pending disposal of the Writ Petition (PIL) No.24 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 27.02.2020, 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri.Unnam Sravan Kumar Advocate for the petitioners, Sri.B.Krishna Mohan, learned Standing Counsel for Respondent No.1, GP for General Administration for the Respondent No.5. 76 W.P.(PIL).No.40 OF 2020 Between: Amaravati Pariakshana Samiti, Andhra Pradesh, A Trust Registered under the Indian Trusts Act 1882, Having its registered office at D.No.52-5-71-1 2nd floor, Flat No 5, Pallavi Apartments, Beside ITI Bus Stop, Dr Ramesh Hospital Road, Ashok Nagar, Vijayawada, Krishna District, rep by its Secretary Gadde Tirupathi Rao son of Sambasivarao, aged about 46 years, R-o.D.No.2-13-37-C1, 1st Lane, Sri Krishnadevaraya Nagar, Guntur Petitioner AND 1. The Union Of India, Ministry of Home Affairs, North Block, New Delhi. 2. The State of Andhra Pradesh, rep by its Chief Secretary to the Government, GAD, Cabinet Promote-! Department, Secretariat, Velagapudi, Amaravathi, Guntur District. 3. The Government of Andhra Pradesh represented by its Principal Secretary, Municipal Administration and Urban Development Authority Department, Secretariat, Velagapudi, Amaravati Capital City, Guntur District. 4. The Government of India, Represented by its Secretary, Law and Justice, Shastri Bhavan, New Delhi. 3. The Andhra Pradesh Capital Region Development Authority, Represented by its Commissioner, Karl Marx Road, Lenin Centre, Arundalpet, Vijayawada, Krishna 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, order or direction more particularly one in the nature of writ of mandamus declaring the action of the respondents in stopping the on going projects-Infra Structural Developmental activities in Amaravati Capital City area, as arbitrary, illegal, in violation of Articles 14, 21 and 300A of the Constitution of India and in violation of the provisions of the Andhra Pradesh Capital Region Development Authority Act 2014 and the Rules, Regulations made thereunder and contrary to the provisions of the Andhra Pradesh Re- Organization act 2014 and consequently direct the respondents to complete the ongoing projects-Infra Structural Developmental Activities (Annexure-l Projects) in the Amaravati Capital City as per the schedule given under the Andhra Pradesh Capital Region Development Act and the Rules and Regulations made thereunder; 77 IA NO: 1 OF 2020 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 complete the ongoing projects/Infra Structural Develpomental Activities in the Amaravati Capital City as per the schedule given under the Andhra Pradesh Capital Region Development Act, and the Rules and Regulations made there under pending disposal of the above writ petition, pending disposal of Writ Petition (PIL) 40 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri.Subba Rao Korrapati Advocate for the petitioners, Sri.N.Harinath, learned Assistant Solicitor General for Respondent No.1, learned GP for Municipal Administration & Urban Development for Respondent No.2, learned GP for Law for Respondent No.4, and of Sri./Kasa Jagan Mohan, learned Standing Counsel for Respondent No.5. j W.P.(PIL) No. 78 OF 2020 Between Avala Nanda Kishore, S/o A. Prakash, aged about 41 years, Occ : Farmer, R/o 1- 16a Krishnayapalem, Guntur District, AP 522503 Unique ID No. 800557008834 ..Petitioner. AND 1. The State of Andhra Pradesh, through its Principal Secretary, Municipal Administration and Urban Development Department, Secretariat Building at Velagapudi, Guntur District, Amaravati. 2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi 110001. 3. The A.P Capital Region Development Authority, rep by its Commissioner, Thullur, Guntur District, Amaravati 4, The Chairman(CRDA), Andhra Pradesh Capital Region Development Authority. ..Respondents. Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein, the High Court may be pleased to issue an appropriate writ, order or direction particularly one in the nature of writ of Mandamus. 78 i) Directing the respondents to not to proceed further with regard to the Andhra Pradesh Extraordinary Gazette No 355, dated 10.03.2020 _ without receiving the objections and suggestions from the stakeholders who have surrendered lands under the Land Pooling Scheme for the Capital city Amaravati il) Directing the respondents to receive the objections and suggestions from the stakeholders after the contagious pandemic COVID-19 outbreak is contained and the lock down is called off, with regard to the Andhra Pradesh Extraordinary Gazette No 355, dated 10.03.2020. lA No. 1 of 2020 Petition under Section 151 CPC praying that in the circumstances Stated in the affidavit filed in support of W.P.(PIL), the High Court may be pleased to direct the respondent not to proceed further with regard to the Andhra Pradesh Extraordinary Gazette No 355, dated 10.03.2020 till the contagious pandemic COVID 19 outbreak is contained and the lock down is called off and the objections and suggestions of the stakeholders of the Amaravati Capital City are received and processed accordingly. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and orders of the High Court, dated 24-03-2020, 20-04-2020, 19-06-2020, 04.08.2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri Kishore Para, Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent No.1, Sri N. Harinath Assistant Solicitor General for respondent No.2, Sri/Kasa Jagan Mohan Reddy, learned Standing Counsel for respondent Nos. 3 and 4. W.P.(PIL) No. 92 OF 2020 Between: Mokhamatam Veeraiah, S/o. Koteswara Rao, R/o.1-3/1, Inavolu Village, Thullur Mandal, Amaravathi, Guntur District. Petitioner AND 1. The State of Andhra Pradesh, through its Principal secretary, Municipal Administration and Urban Development Department, Secretariat Building at Velagapudi, Guntur District, Amaravati 2. The union of india, rep., by its Principal Secretary, Home Affairs Department, Jai Singh marg, Hanuman Road Area, Connaught Place, New Delhi, 110001. The A.P. Capital Region Development Authority, rep., by its Commissioner APCRDA, Lenin Centre, Governorpet, Vijayawada (A.P) Pin Code 520002. 4, ane Commissioner, A.P. Capital Region Development Authority, Lenin entre, cs 79 Governorpet- Vijayawada (A.P.) Pin Code-520002. 5. The Chairman, Andhra Pradesh Capital Region Development Authority Respondents Petition under Section 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein the High Court may be pleased to issue an appropriate writ order or direction particularly one in the nature of writ of mandamus (i) Declaring the action of the respondents in calling for the farmers to participate in the video conference with the Commissioner CRDA for the hearing on the grievances submitted on the A.P Gazette Extraordinary No.355 (G.No.1944), dated 10.03.2020, scheduled to be held on 08.04.2020 and 09.04.2020 by a mobile message, with a short notice amidst the lock down on the advert of outbreak of the contagious Covid 19 in the State of Andhra Pradesh and the lockdown imposed by the State Government of Andhra Pradesh as malicious, capricious and violative of principles of Natural Justice, Article 21 of the Indiarr-eonstitution besides being violative of letter and sprit ofthe Capital Region Development Authority Act, 2015.(ii) Declaring the proceedings of the Capital Region Development Authority conducted in pursuance to the message asking farmers to participate in the video conference for hearing grievante..n.. pursuance to the Andhra Pradesh Gazette notification No.355, dated 10.03.2020 under the file No.Rc. No.28/2020 as void for being violative of principles of natural justice. IA NO: 1 OF 2020 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 all further proceedings in pursuance to the Andhra Pradesh Extraordinary Gazette No.355, dated 10.03.2020, having regard to the seriousness of outbreak of the contagious pandemic COVID- 19 and having regard to the intensity of the proposed actions of the respondents, pending disposal of Writ Petition (PIL) 92 of 2020, on the file of the High Court. IA NO: 3 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 taken up the Interlocutory Application for the reasons stated in the letter dated 08.04.2020 addressed by some of the farmers of Amaravati, who have voluntarily given their lands under the Andhra Pradesh Capital Region Land Pooling Scheme under the Andhra Pradesh Capital City Region Development Act, 2014, to the Hon'ble Chief Justice (which is directed to be taken up as an interlocutory application in the above W.P.(PIL) to protect their lives and interests in view of outbreak of Novel COVID-19, pursuant to the Notice dated 06.04.2020 issued by the 4" respondent to attend the video conference on 07.04.2020, pending disposal of WP(PIL) 92 of 2020, on the file of the High Court. 80 The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and order of the High Court, dated 20-04-2020, 19-06-2020, 27-07-2020, 04.08.2020, 27.08.2020 & 21.09.2020 made herein and upon hearing the arguments of Sri Kishore Para, Advocate for the Petitioner, GP for Municipal Administration for Respondent No.1 and of Sri N. Harinath, Asst. Solicitor General for the Respondent No.2. W.P.(PIL).No.102 OF 2020 Between: M/s. Amaravati Parirakshana Samiti, A Charitable Trust, Rep. by its Trustee - Secretary - Mr. Gadde Tirupathi Rao, S/o. Sambasiva Rao, Aged about 47 years, R/o. Flat No. 402, A-Block, Golden Homes, Krishna Nagar Main Road, Pattabhipuram, Guntur, Guntur District. Pin -code-522006 Aadhaar No. 3443 9804 8138. PAN No. AAHTA 7790C. Phone No. (91) 93941 06939, Email- [email protected] .._ Petitioner AND 1. Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at- Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi -110 001. 2. The Secretary, Niti Aayog, Government of India, Office at- Sansad Marg, Sansad Marg Area, New Delhi, Delhi 110 00 I. 3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at- AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 4. The Special Chief Secretary, General Administration Department, The Govt. of Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. 5. The Principal Secretary, Roads and Buildings Department, The Govt. of Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi, Amaravati. Andhra Pradesh-522503 Email- [email protected]. 6. The Principal Secretary, Finance and Planning Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. E-Mail- [email protected] 7. The Principal Secretary, Municipal Administration and Urban Development, The Govt. of Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email- [email protected]. 8. Sri. ¥. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Hon 'ple Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 'st Floor, Building-I, Velagapudi Email- [email protected] wena Respondents 81 . 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, Order or Direction more particularly one in the nature of Writ of Mandamus or any other writ, by granting the following reliefs- a. To declare the action of the respondents in shifting the Executive Capital to Visakhapatnam from the existing Capital City of Amaravati to be illegal, arbitrary, high handed, unreasonable and in violative of Principle of Promissory Estoppel and also in violative of Principle of Legitimate Expectation, b. To direct the Union of India to issue appropriate directions to the | respondent under Articles 256 and 25/7 or under any other Constitutional mandates of Constitution of India, not to cause any financial losses to the Andhra Pradesh State Exchequer, by wasting the existing infrastructure in the Capital City of Amaravati and also not to abandon the ongoing infrastructure projects worth of Rs.52,837 Crores in the Capital City of Amaravati which would ultimately effect the National Gross Domestic Product, as such the Capital City of Amaravati had already been notified in the Survey ofindia Gazette in its 9th Edition of 2019; 1A NO: 2 OF 2020 . 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 direct the respondents not to shift the Executive Capital/Secretariat from the existing Interim Government Complex at Velagapudi, Amaravati Capital City to Visakhapatnam in the interest of justice, pending disposal of Writ Petition (PIL) 102 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Abhishek Singhvi and Sri Unnam Muralidhar Rao, Senior Counsel for Sri Unnam Sravan Kumar Advocate for the Petitioners, Sri Josyula Bhaskara Rao, Assistant Solicitor General for the Respondent Nos.1 & 2 and of Advocate General for Respondent Nos.3 to 7; W.P.(PIL).NO.121 OF 2020 'Between: 4. Sri. Marthi Giri Babu, S/o. V.R.Ch. Murthy, Aged about 44 years, Occ. Advocate, High Court of AP. R/o. Door No. 6-36, SER Centre, Prasadampadu, Vijayawada, Krishna District, A.P. 2 Sri. Madati Srinivasa Rao, S/o. Late M. Devaiah, Aged about 48 years, Occ. Advocate, High Court of A.P. R/o. Door No. 54-13-31/S1, Sai Teja AND 8. 9. Apartments - 299, Srinivasa Nagar, Bank Colony, Vijayawada, Krishna District, A.P. .. Petitioners . The Union of India, Rep. by its Secretary, Department of Home Affairs, 4th Floor, A-Wing, Shastri Bhawan, New Delhi, Delhi 110001, India. . Ministry Of Law and Justice, 4th Floor, A- Wing, Shastri Bhawan, New Delhi - 110001 The Supreme Court of India, Rep. by its Registrar, New Delhi, India. The State of Andhra Pradesh, Rep. by its Secretary, Department of Law Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P. The High Court of Andhra Pradesh, Rep. by its Registrar, Nelapadu at Amaravathi, Guntur District, A.P. The Bar Council of Andhra Pradesh, Rep. by its Secretary, High Court Premises, Nelapadu at Amaravathi, Guntur District, A.P. . The A.P. High Court Employees Service Association, Rep. by its Secretary, High Court Premises, Nelapadu at Amaravathi, Guntur District, A.P. Andhra Pradesh Capital Region Development Authority (APCRDA), Lenin Centre, Vijayawada, Krishan District, A.P. Bharathiya Janatha Party, Rep. by its Secretary, New Delhi, India. 10. Bharathiya Janatha Party, Rep. by its Secretary, A.P. State Unit, Vijayawada, Krishna District, A.P. 11. Telugu Desam Party, Rep. by its Secretary, Bye Pass Road, Mangalagiri, Guntur District, A.P. 12.Y.S.R. Congress Party, Rep. by its Secretary, Tadepalli, Guntur District, AP. 13. Shapoorgi Pallonji Group., Rep. by its Managing Director or Authorised Signatory 3rd Floor, 7-1-21/A, APDL Estates, Opposite Country Club, Begumpet, Hyderabad, Telangana 500016 ....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 an order or orders, direction or writ, more particularly one in the nature of Writ of Mandamus, directing the respondents to forthwith complete the permanent building for our High court for which foundation stone was laid by the then Honb'le Chief Justice expeditiously within the time prescribed;. b) | also further pray that the Hon'ble Court may be pleased to declare that the Respondents 9 to 12 are not entitled to comment about shifting of High Court and the same amounts to interference and middling with administration of Justice; 83 IA NO: 1 OF 2020 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 direct the respondents to allocate and relies necessary funds for commencement of construction of the permanent building for this Hon'ble High Court as per the sanctioned plan, pending disposal of Writ Petition (PIL) 121 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of SRI.D.S.N.V.PRASAD BABU Advocate for the petitioners, Sri.N.Harinath, learned Assistant Solicitor General for Respondent Nos.1 & 2. W.P.(PIL) No. 153 OF 2020 Between: Kanneganti Hima Bindu, W/o Venu Prasad Aged about 38 years, 54-14/8-6B, Nirmala Residency, Bharathi Nagar,Vijayawada-520 008, Krishna District, Andhra Pradesh Aadhaar No.6485 4215 7149, Bank A/c No.37492010014850, PAN No. DSKPK7296H : Petitioner AND 4. State of Andhra Pradesh, Municipal Administration Urban Development (CRDA)Department, Secretariat, Amaravathi, Guntur District. Rep. by the Secretary Andhra Pradesh Capital Region Development Authority, having their office at Lenin Street, Vijayawada, Krishna District, Rep. by the Commissioner The Commissioner, APCRDA, Lenin Street, Vijayawada, Krishna District. The Grampanchayat, Krishnayapalem, Mangalagiri Mandal, Guntur District, rep. by the Panchayat Secretary, The Grampanchayat, Nidamanu, Mangalagiri Mandal, Guntur District, rep. by the Panchayat Secretary, The Grampanchayat, Kuragallu, Mangalagiri Mandal, Guntur District, rep. by the Panchayat Secretary, The Grampanchayat, Mandadam, Tulluru: Mandal, Guntur District, rep. by the Panchayat Secretary, The Grampanchayat, Inavole, Tulluru Mandal, Guntur District, rep. by the Panchayat Secretary oN ® OT AW ON be eeeees Respondents Petition under Section 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed in support of W.P.(PIL), the High Court may be pleased ,to a Writ of Mandamus, or any other appropriate writ, order or direction, declaring the notification issued by the State Government bearing No. 355, dated 10-03-2020 issued under Andhra Pradesh Gazette Part-l Extraordinary as arbitrary, without jurisdiction and in violation of Andhra Pradesh 84 Capital Region Development Act, 2014, principles of natural justice, null and void and set aside the same in the interest of justice. _ 1.A No.1 of 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of W.P.(PIL), the High Court may be pleased to suspend the operation of the notification issued by the State Government bearing No. 355, dated 10.03.2020 issued under Andhra Pradesh Gazette Part-I Extraordinary, pending disposal of Writ Petition (PIL) No.153 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 04.08.2020, 27.08.2020 & 21.09.2020 upon hearing the arguments of Sri B. Nalin Kumar, Advocate for the Petitioner, GP for Municipal Administration for the Respondent No.1, Sri Kasa Jaga Mohan Reddy, Standing Counsel for Respondent Nos.2 & 3. W.P.(PIL)No.175 OF 2020 Between: Kondepati Giridhar, S/o late Sri K.Chinna Satyanarayana, aged about 53 years, Occ Farmer,R/o 8-73, Tallayapalem, Mandadam, Guntur District, A.P 522237. Unique Id No 288272791870. . Petitioner AND 1. The State of Andhra Pradesh, through its Principal Secretary, Municipal Administration and Urban Development Department, Secretariat Building at Velagapudi, Guntur District, Amaravati. 2. The A.P Capital Region Development Authority, rep. by its Commissioner, Thullur, Guntur District, Amaravati. 3. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority. The Chief Executive Officer, Krishnayapalem Village Panchayat. The Chief Executive Officer, Venkatapalem Village Panchayat. The Chief Executive Officer, Nidamaru Village Panchayat. The Chief Executive Officer, Kuragallu Village Panchayat. The Chief Executive Officer, Mandadam Village Panchayat. The Chief Executive Officer, Inavolu Village Panchayat. © ONAAL weenee Respondents 85 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 an appropriate writ, order or direction particularly one in the nature of writ of Mandamus. I. Declaring the action of the respondents in issuing the Andhra Pradesh Extraordinary Gazette No 355, dated 10.05.2020 asking for objections and suggestions with regard to the draft variations proposing to change the land use of several zones that are earmarked for infrastructural, commercial and industrial utility in the capital city and proposing to incorporate new zone and zoning Regulations and without reference from the local body as violative of Capital Region Development Authority Act, 2014 and rules framed thereunder and the Zoning regulations of Amaravati Capital city it. Declaring the action of the respondents in converting the land use from 'Reserve Zone-U1, C-3 Neighbourhood Centre Zone, C-4 Town Centre Zone, C-5 Regional Centre Zone, 1-1 Business Park Zone, 1-3 Non polluting industry zone, S-2 Education Zone ad-measuring a total extent of Ac-900.97 to residential R5 zone compromises the basic. . structure of the intended capital city and is against the interests of the capital city. iil. Consequently Quash and setting aside Andhra Pradesh Extraordinary Gazette No 355, dated 10.05.2020 issued proposing to change the land use in the capital city and to introduce new zoning regulations in the capital city for being violative of the Capital Region Development Authority Act, 2014 and rules framed thereunder, basic structure of the Capital city, Zoning regulations of Amaravati Capital city; IA NO: 1 OF 2020 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 i) stay the Andhra Pradesh Extraordinary Gazette No: 355, dated 10.03.2020 for being a violative procedure encompassed in the Capital Region Development Authority Act, 2014 and rules framed thereunder Pass, pending disposal of Writ Petition (PIL) 175 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri.Karumanchi Indraneel Babu Advocate for the petitioner, learned GP for Municipal Administration & Uroan Development for Respondent No.1. 86 W.P.(PIL) No. 177 OF 2020 Between: Tenali Sravan Kumar, S/o. Johnness Tenali, R/o 9-9-29, Prathapagirivari Street, Guntur, Guntur District, State of Andhra Pradesh,522268. Unique Id: 650139111668. Petitioner AND 1. The State of Andhra Pradesh, through its Principal Secretary, Municipal Administration & Urban Development Department, Secretariat Building at Velagapudi, Guntur District, Amaravati. 2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi,110001. The A.P Capital Region Development Authority, rep. by its Commissioner, Thullur, Guntur District, Amaravati. The Chairman, Andhra Pradesh Capital Region Development Authority. Expert Committee, Rep by Sri G.N.Rao, Convenor Vinayaka Temple Road Patamata, Vijayawada, Krishna District. High Power Committee, Rep by Chief Secretary A.P Secretariat Office, Velagapudi, Amaravati. Oo ak w& Respondents Petition under Section 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein the High Court may be pleased to issue an appropriate writ order or direction particularly one in the nature of writ of Mandamus 1. Declaring the appointment of the expert committee constituted vide G.O.Rt.No.585, dated 13.09.2019 who are not the experts in the matters in which the report has been submitted as void, for being irrational, arbitrary, unreasonable and malified besides being violative of Article 14 Indian constitution and principles of natural justice. 2. Quashing and setting aside the report, dated 20.12.2019 submitted by the expert committee constituted vide G.O.Rt.No.585, dated 13.09.2019 for being erroneous, arbitrary, unreasonable malafide, capricious, colourable exercise of power besides being violative of Article 14 and the principles of Natural. 3. Quashing and setting aside the report submitted by the Hi-Power Committee constituted vide G.O.MS.No.159, dated 29.12.2019. for being erroneous, arbitrary, unreasonable malafide, capricious, colourable exercise of power besides being violative of Article 14 and the principles of Natural justice. 4, and consequently, set-aside all further proceedings initiated in furtherance to the reports of the Expert committee and the High-Power Committee. 87 IA NO: 1 OF 2020 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 suspend, report of the expert committee constituted vide G.O.Rt.No: 585, dated 13.09.2019 and the report submitted by the Hi-Power Committee constituted vide G.O.MS. No:159, dated 29.12.2019, pending disposal of Writ Petition (PIL) 177 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri.Karumanchi Indraneel Babu, Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.1, 2 & 6, Sri Kasa Jagan Mohan Reddy, Standing Counsel for Respondent No.3 & 4. W.P.(PIL) No. 184 OF 2020 Between: oo Lanka Dinakar, S/o. Subash Chandra Bose, Aged about 45yers, Occ: Auditor, R/o. Door No.37-2-15, Ramannapeta, Ongole, Prakasam District. Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 2. The State of Andhra Pradesh, Rep. by its Principal Secretary, Dept. of Municipal Administration and Urban Development, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. 3. The State of Andhra Pradesh, Rep. by its Principal Secretary, Dept. of Finance, Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh- 522503. 4. The Andhra Pradesh Legislative Assembly Andhra Pradesh Legislature, Velagapudi, Guntur District, Rep. by its Secretary. 5. The Union of India, Through Secretary, Ministry of Home Affairs, North Block, New Delhi-110001 Respondents Petition under Section 226 of the Constitution of India praying that in the circumstances. stated in the affidavit filed herein the High Court may be pleased to issue an appropriate writ order or direction particularly one in the nature of writ of mandamus pleased to issue a writ, order or direction more particularly one in the nature of Mandamus or any other appropriate writ, by granting the following reliefs 88 a) To declare that "An Act to Repeal the Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide for matters connected therewith or incidental thereto(Act no 27 of 2020)" and 'An Act to Provide for Decentralization of Governance and Inclusive Development of all the Regions of the State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and Development Boards apart from Provisions for the Seats of Governance in Different Regions of the State and for Matters ancillary thereto(Act No.28 of 2020)" as illegal, arbitrary and unconstitutional and set aside the same. IA NO: 1 OF 2020 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 all further proceeding in respect of the Two (2) Bills viz "A Bill to Repeal the Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide for matters connected therewith or incidental thereto and "A Bill Provide for Decentralization of Governance and Inclusive Development of all the Regions of the State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and Development Boards apart from Provisions for the Seats of Governance in Different Regions of the State and for Matters ancillary thereto presented for assent to the Hon'ble Governor as under Article 200 of the Constitution of India by the Respondent No's 1 to 3, in the interest of Justice, pending disposal of Writ Petition (PIL) 184 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri.P.V.N.Kiran Kumar, Advocate for the Petitioner, GP for General Administration for Respondent No.1, GP for Municipal Administration & Urban Development Department for Respondent No.2, GP for Law & Legislative for Respondent No.4, GP for Finance for Respondent No.3 & Sri N.Hari Nath, Standing Counsel for Respondent No.5. W.P.(PIL) No. 185 OF 2020 Between: Tenali Sravan Kumar, S/o. Johnness Tenali, R/o 9-9-29, Prathapagirivari Street, Guntur, Guntur District, State of Andhra Pradesh,522268. Unique Id: 650139111668. . Petitioner 'AND 1. The State of Andhra Pradesh, through its Principal Secretary, Municipal Administration & Urban Development Department, Secretariat Building at Velagapudi, Guntur District, Amaravati. 2. The State of Andhra Pradesh, through its Principal Secretary, Law Department, Secretariat Building at Velagapudi, Guntur District, 89 3. The State of Andhra Pradesh, through its Principal Secretary, Planning Department, Secretariat Building at Velagapudi, Guntur District, Amaravati. 4. The Union of India, through its Principal Secretary, Home Affairs Department, Jai Singh Marg, Hanuman Road Area,Connaught Place, New Delhi,110001 The A.P Capital Region Development Authority, rep. by its Commissioner, Thullur, Guntur District, Amaravaiti. The Chairman, Andhra Pradesh Capital Region Development Authority. The Amaravati metropolitan Region Development Authority, Rep by its Commissioner, Thullur, Guntur District, Amaravati. High Power Committee, Rep by Chief Secretary, A.P Secretariat Office, Velagapudi, Amaravati ao NO a Respondents Petition under Section 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein the High Court may be pleased to issue an appropriate writ order or direction particularly one in the nature of writ of Mandamus 1. Declaring the Andhra Pradesh Decentralization and Inclusive Development o-- All Regions Act, 2020 is devoid of the legislative competence. . Declaring the chapter Ill of the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 is devoid of the legislative competence, . Declaring the chapter II! of the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 is violative of the Andhra Pradesh Recorganisation Act, 2014 . Declaring the chapter Ill Section 8(iv) of the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 enabling the state government to seek relocation of the principal seat of Andhra Pradesh High court is devoid of the legislative competence and also violative of the Article 214 od the Indian constitution R/w section 31, 32 of the Andhra Pradesh Reorganisation Act, 2014 and is derogatory and endangering the independence of the judiciary. . . Declaring the chapter Il! of the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 proposing to shift the capital from Amaravati and constituting different capitals as devoid of legislative competence and violative of the principal of promissory estoppel and violative of Article 14,19,21, 300A of Indian constitution besides being violative of the principles of Natural justice and amounts to cheating under the veil of sovereignty by the state. 90 6. Consequently, quash and set aside the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 and more particularly Chapter Ill for lacking legislative competence and for being violative of the principal of promissory estoppel and violative of Articles 14,19,21, 300A of Indian constitution besides being violative of the principles of Natural justice. 7. Declaring the action of the respondents in invoking Article 197(2) of the Indian Constitution when the bills have been referred to the select committee for adjudication and passing the same without considering the legislative council as violative of the Rules and procedure and conduct of business in the Andhra Pradesh Legislative council and the constitution of India, the impugned action will set as a bad precedent and will over ride the powers of the legislative council. 1A NO: 1 OF 2020 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 and suspend the implementation of the chapter III of the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020, pending disposal of Writ Petition (PIL) 185 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Karumanchi Indraneel Babu, Advocate for the Petitioner, GP for Municipal Administration & Urban Development Department for Respondent No.1, GP for Law & Legislative for Respondent No.2, GP for Planning for Respondent No.3, Sri N.Hari Nath, Standing Counsel for Central Govt. for Respondent No.4, Sri Kara Jagan Mohan Reddy, Standing Counsel for Respondent No.5 to 7 and GP for General Administration for Respondent No.8. W.P.(PIL) No. 200 OF 2020 Between: 1. Chennupati Singaiah, S/o Rangaiah, Hindu, Aged 82 years, Occ Agriculture, R/o.Annambhotlavaripalem (V) Parchur Mandal, Prakasam District Andhra Pradesh 2. Shaik Muneer Basha, S/o. Shaik Khasim Bude Aged 52 years, Occ. Cultivation R/o.H.No.3-28-18/130, 2nd Lane Pattabhipuram, Guntur, Guntur District, Andhra Pradesh - 522 006 Petitioners AND 1. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Can naught Place, New Delhi. 2. The Principal Accountant General (Accounts and Entitlement), Andhra Pradesh (Amaravathi), presently Headquarters at Hyderabad and Branch 91 np at H.No.12-52 Enikepadu, Vijayawada - 521 108 Krishna District, 3. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, 1st floor, Secretariat, Velagapudi, Amaravati, A.P. 4. The Secretary to Government of Andhra Pradesh, Legal and Legislative Affairs Justice, Law Department, A.P.Secretariat Velagapudi, Amaravati, Guntur District. 5. The Principal Secretary, Municipal Admnistration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District. 6. The Principal Secretary, Finance Planning Department Government of Andhra Pradesh A.P.Secretariat, Velagapudi, Amaravathi Guntur District. 7. The Commissioner, A.P. Capital Region Development Authority, Karl Mars Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada Respondents Petition under Section 226 of the Constitution of India praying that in the circumstances. stated in the affidavit filed herein the High Court may be pleased to issue an appropriate writ order or direction particularly one in the nature of writ of Mandamus a) declaring the Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 27 of 2020) as illegal, arbitrary, unconstitutional and in contravention of the provisions of Sections 5 (2), 31 (2) and 94 (3) of A-P. Reorganization Act 2014 and Articles 246 (2) (3) and 254 (1) of Constitution of India and consequently to set aside the same. b) declaring the Andhra Pradesh Decentralization and inclusive Development of all Regions Act 2020 (Act 28 of 2020) as illegal, arbitrary, unconstitutional and in contravention of the provisions of Sections 5 (2), 31 (2) and 94 (3) of A.P. Reorganization Act 2014 and Articles 246 (2) (3) and 254 (1) of Constitution of India also against the provisions of Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 27 of 2020) and consequently to set aside the same. C) to direct the respondents 2 to 7 to continue all the Developmental activities and infrastructure projects as per the notified master plans in the notified capital city as well as in the capital region in the interest of justice IA NO: 1 OF 2020 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 direct the Respondent Nos.2 to 7 to pay the lease amounts payable to the framers upto date for the lands surrendered by the farmers, pending disposal of Writ Petition (PIL) 200 of 2020, on the file of the High Court. 92 IA NO: 2 OF 2020 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 direct the Respondent to continue the developmental activities including construction of infrastructural buildings as per the notified master plan in the notified capital city area as well as capital region, pending disposal of Writ Petition (PIL) 200 of 2020, on the file of the High Court. 1A NO: 3 OF 2020 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 direct the Respondent Nos. 2 to 7 not to shift any of the infrastructural buildings functioning in the notified capital city as well as capital region to any such other place or places, pending disposal of Writ Petition (PIL) 200 of 2020, on the file of the High Court. IA NO: 4 OF 2020 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 suspend the operation of G.O.Ms.No.155 M.A. & U.D.(CRDA.2) Dept dt.01-08- 2020, pending disposal of Writ Petition (PIL) 200 of 2020, on the file of the High Court. IA NO: 5 OF 2020 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 suspend the operation of the Andhra Pradesh capital Region Development Authority Repeal Act 200 (Act 27 of 2020), pending disposal of Writ Petition (PIL) 200 of 2020, on the file of the High Court. IA NO: 6 OF 2020 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 suspend the operation of the Andhra Pradesh Decentralization and inclusive Development of all Regions Act 2020 (Act 28 of 2020), pending disposal of Writ Petition (PIL) 200 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Sudhakara Rao Ambati, Advocate for the Petitioners, Sri N.Harinath, Asst. 93 Solicitor General for Respondent No.1, Sri Niranjan is the Standing Counsel for Principal Accountant General for Respondent No.2, GP for General Administration for Respondent No.3, GP for Law & Legislative for Respondent No.4, GP for Municipal Administration & Urban Development Department for Respondent No.5, GP for Finance & Planning for Respondent No.6, Sri Kara Jagan Mohan Reddy, Standing Counsel for Respondent No.7. W.P.(PIL) No. 201 OF 2020 Between: 1. Shaik Khaja Mohiuddin, S/o.Khaja Vali Aged 50 years, Occ.Cultivation R/o.H.No.3-28/120, Yaganti Castie Flat No.403, 2nd Lane, Rajendranagar Guntur, Guntur District -5222006 Andhra Pradesh 2. Smt.Kilaru Durga Malleswari, W/o. Chandra Shekar Hindu, aged 57 years Occ.Cultivation, R/o.H.No.4-182, Penamaluru Village, Krishna District Andhra Pradesh - 521 139 3. Chintala Venkata Ramesh Babu, S/o. Venkata Rao Hindu, aged 58 years Occ.Cultivation, R/o.H.No.6-42 Mandadam Village, Thulluru Mandal Guntur District - 522 503 Andhra Pradesh ve Petitioners AND 4. The Government of India, Rep. by its Secretary, Ministry of Home Affairs,.,, - Jai Singh Marg, Hanuman Road Area, Can naught Place, New Delhi. 2. The Principal Chief Conservator of Forests, Ministry of Environment, Forest and Climate Change, 110060, Mandir Road, Central Ridge Reserve Forest, New Delhi, Delhi 110092. 3. The Accountant General of Andhra Pradesh Road No.12, Bharathinagar ° Vijayawada, Krishna District - 520 008 Andhra Pradesh 4. The Principal Accountant General (Accounts. and Entitlement) Andhra Pradesh (Amaravathi), presently Headquarters Hyderabad and Branch Office at H.No.12-52 at Enikepadu, Vijayawada -521 108 Krishna District, AP 5. The Chairman, Capital Region Development Authority, Karl Mars Road, Lenin Centre, Arandaipet, Governorpeta, Vijayawada. 6. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, 1st floor, Secretariat, Velagapudi, Amaravati, A.P. 7. The Secretary to Government of Andhra Pradesh Legal and Legislative Affairs Justice, Law Department, A.P.Secretariat Velagapudi, Amaravati, Guntur District. 8. The Principal Secretary, Municipal Admnistration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District. 9. The Principal Secretary, Roads and Buildings Department Governmment of Andhra Pradesh A.P.Secretariat, Velagapudi, Amaravathi Guntur District. no 10. The Principal Secretary, Finance and Planning Department Government of Andhra Pradesh A.P.Secretariat, Velagapudi, Amaravathi Guntur District. 7 11. The Commissioner, A.P. Capital Region Development Authority, Karl Mars Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. 42.The Chairman, State Level Environment Impact Assessment Authority ' (SEIAA), A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, 94 Pushpa Hotel Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520 010 Respondents Petition under Section 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein the High Court may be pleased to issue an appropriate writ order or direction particularly one in the nature of writ of Mandamus a) declaring the Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 27 of 2020) as illegal, arbitrary, unconstitutional and in contravention of the provisions of Sections 5 (2), 31 (2) and 94 (3) of AP. Reorganization Act 2014 and Articles 246 (2) (3) and 254 (1) of Constitution of India and consequently to set aside the same. b) declaring the Andhra Pradesh Decentralization and inclusive Development of all Regions Act 2020 (Act 28 of 2020) as illegal, arbitrary, unconstitutional and in contravention of the provisions of Sections 5 (2), 31 (2) and 94 (3) of AP. Reorganization Act 2014 and Articles 246 (2) (3) and 254 (1) of Constitution of India also against the provisions of Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 27 of 2020) and consequently to set aside the same. Cc) to direct the respondents 6 to 11 to continue all the Developmental activities and infrastructure projects as per the notified master plans in the notified capital city as well as in the capital region in the interest of justice. 1A NO: 1 OF 2020 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 direct the Respondents to continue the developmental activities including construction of infrastructural buildings as per the notified master plan in the notified capital city area as well as capital region and such other incidental reliefs, pending disposal of Writ Petition (PIL) 201 of 2020, on the file of the High Court. IA NO: 2 OF 2020 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 direct the Respondents Nos.6 and 11 to pay the lease amounts payable to the farmers upto date for the lands surrendered by the farmers, pending disposal of Writ Petition (PIL) 201 of 2020, on the file of the High Court. 95 IA NO: 3 OF 2020 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 direct the Respondent Nos. 6 to 11 not to shift any of the infrastructural buildings functioning in the notified capital city as well as capital region to any such other place or places, pending disposal of Writ Petition (PIL) 201 of 2020, on the file of the High Court. IA NO: 4 OF 2020 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 suspend the operation of Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 27 of 2020), pending disposal of Writ Petition (PIL) 201 of 2020, on the file of the High Court. IA NO: 5 OF 2020 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 suspend the operation of G.O.Ms.No.155, M.A. & U.D. (CRDA.2) Dept, .. dt.1.8.2020, pending disposal of Writ Petition (PIL) 201 of 2020, on the file of the High Court. . IA NO: 6 OF 2020 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 suspend the operation of the Andhra Pradesh Decentralization and inclusive Development of all Regions Act 2020 (Act 28 of 2020), pending disposal of Writ Petition (PIL) 201 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Ponnekanti Mallikarjuna Rao, Advocate for the Petitioners, Sri Kara Jagan Mohan Reddy, Standing Counsel for Respondent No.5 to 11, GP for General Administration for Respondent No.6, the Advocate General for Respondent No.7, GP for Municipal Administration & Urban Development Department for Respondent No.8, GP for Roads & buildings for Respondent No.9 , GP for Finance & Planning for Respondent No.10 and GP for Eniviroment for Respondent No.1. 96 W.P.(PIL) No. 208 OF 2020 Between: Vadde Sobhanadreswara Rao, S/o. Late Ankayya, Hindu, aged about 77 years R/o.D.No.2-48, Sivalayam Street, R/o. Vuyyuru -- 521165, Krishna District A'P. Petitioner AND 1. The State of Andhra Pradesh, rep. by its Chief Secretary A.P. Secretariat Velagapudi - 522 503 Tulluru Mandal Guntur District. 2. The State of Andhra Pradesh, rep. by its Pri. Secretary Municipal Administration and Urban Development Dept. A.P. Secretariat Velagapudi - $22 503 Tulluru Mandal Guntur District. 3. Amaravati Metropolitan Region Development Area (AMRDA), rep. by its Commissioner (being successor of Andhra Pradesh Capital Region Development Authority) Lenin Center, Governorpet, Vijayawada-520002, Krishna District 4. Union of India, through Home Secretary Ministry of Home Affairs North Block New Delhi - 110 001 Respondents Petition under Section 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein the High Court may be pleased to issue an appropriate writ order or direction particularly one in the nature of writ of mandamus pleased to issue a writ, order or direction more particularly one in the nature of Mandamus or any other appropriate writ, by granting the following reliefs (1) to declare the provisions of the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No.28 of 2020) as unconstitutional, ultra- vires and void, as the same violates Articles 197, 214, 254 and 300A of the Constitution of India beyond the legislative competence of the Andhra Pradesh State Legislature in utter violation of the various provisions of the Andhra Pradesh Re-organisation Act, 2014 the provisions of The Andhra Pradesh Capital Regional Development Authority Act, 2014 and The Andhra Pradesh City Land Pooling Scheme (Formation and Implementation) Rules, 2015 and violating the Basic Structure of the Constitution of India etc. (ii) to consequently declare all acts initiated by the Respondents herein so far or to be initiated in future at any time by them pursuant to the enactment of the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 Act No.28 of 2020 to be null and void (iii) directing respondents to continue Amaravati as the capital for the entire State of Andhra Pradesh to complete construction of the capital as planned by creating necessary and required infrastructure and to 97 consequently to retain Amaravati as the capital for legislative, administrative and judicial purposes (iv) directing Respondents Nos. 1 to 3 to allot developed and reconstituted plots of commercial and residential nature as envisaged under the provisions of The Andhra Pradesh Capital Region Development Authority through the Land Pooling Scheme formulated under The Andhra Pradesh Capital City Land Pooling Scheme Formulation and Implementation Rules, 2015 to the land owners who had given their lands (v) directing Respondents Nos. 1 to 3 to continue all the offices functioning at Amaravati capital as has been done hitherto, in order to secure administrative efficiency and to avoid wasteful expenditure (vi) issue necessary directions to Respondent No.4 i.e., Union of India to direct Govt. of Andhra Pradesh to implement the provisions of the Andhra Pradesh Reorganisation Act, 2014 and to continue Amaravati as the capital for legislative, administrative and judicial purposes IA NO: 1 OF 2020 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 pass interim orders directing Respondents to forbear from relocating the administrative and judicial capital at Visakhapatnam and Kurnool respectively or alternatively to establish the seats of governance at the said places or to shift any office/establishment/department of the State Govt. or any other connected section of establishment to the said places either directly or indirectly on any pretext whatsoever and to continue them at the present places of existence, pending disposal of Writ Petition (PIL) 208 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of SriG VR Choudary, Advocate for the Petitioner, GP for General Administration for Respondent No.1, GP for Municipal Administration & Urban Development Department for Respondent No.2, SC for AMRDA for R3, Asst. Solicitor General for Respondent No.4. W.P.(PIL) No. 209 OF 2020 Between: Dr. Maddipati Sailaja, W/o Late M.Lakshmi Narayana Chowdary. : Petitioner AND 98 1. Union of India, Rep. by its Secretary, Department of Home Affairs, 4th Floor, A-Wing, Shastri Bhawan, New Delhi, Delhi 110001, India, 2. The Union of India, Rep. by its Secretary, Department of Ministry of Law ane Justice, 4th Floor, A- Wing, Shastri Bhawan, New Delhi. - 110001, ndia. The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. The Council of Ministers, Rep. by its Chief Secretary, A.P. Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. The State of Andhra Pradesh, Rep. by its Secretary, Department of Law, Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P. The State of Andhra Pradesh, Rep. by its Principal Secretary, Department of Municipal Administration and Urban Development, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. The Andhra Pradesh, State Legislative Assembly, Rep. by its Secretary, Assembly Buildings, Velagapudi at Amaravathi, Guntur District, A.P. 8. The Andhra Pradesh, State Legislative Council, Rep. by its Secretary, Legislative Council Buildings, Velagapudi at Amaravathi, Guntur District, AP. 9. Andhra Pradesh Capital Region Development Authority, (APCRDA)Rep. by its Commissioner/Member- Convener, Lenin Centre, Vijayawada. Krishna District, A.P. 10.Sri. Y.S. Jagan Mohan Reddy, S/o. Late Y.S. Raja Sekhar Reddy, Aged about 47 years, Occ. Chief Minister of A.P., O/o. 1st Floor, Building - Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 11.Sri. Dnarmana Krishna Das, S/o. Late Ramalingam Naidu, Aged about 65 years, Occ. Deputy Chief Minister of A.P., Revenue, Stamps and Registration, O/o. Room No. 193, Ground Floor, Building No. 5, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 12.Sri. Kalettur Narayana Swamy, S/o. Late K. Yellaiah, aged about 71 years, Occ. Deputy Chief Minister, Excise, Commercial Taxes, O/o. Room No.127, Ground Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 13.Sri. Alla Kali Krishna Srinivas, S/o. Late Surya Chandra Rao, aged about 49 years, Occ. Deputy Chief Minister, Health, Family Welfare and Medical Education, O/o. Room No.191, Ground Floor, Building No. 5, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 14.Smt. Pushpa Sreevani Pamula, W/o. Sri. S. Parikshit Raju, Aged about 34 years, Occ. Deputy Chief Minister, Tribal Welfare, O/o. Room No. 188, Ground Floor, Building No. 5, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 15.Sri. Amzath Basha Shaik Bepari, S/o. Late Abdul Khader, aged about 48 years, Occ. Deputy Chief Minister, Minority Welfare, O/o. Room No. 212, First Floor, Building No. 3, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 16. Sri. Malagundia Sankaranarayana, S/o. Late M. Peddaiah, Aged about 55 years, Occ. Minister Roads and Buildings, O/o. Room No. 131, Ground Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 17.Sri. Botcha Satyanarayana, S/o. Late Guru Naidu, Aged about 61 years, Occ. Minister Municipal Administration and Urban Development, O/o. Room No. 135, Ground Floor, Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. oO an KR Ww ™" 99 18.Sri. Muttamsetti Srinivasa Rao, S/o. Sri. M. Venkata Narayana, Aged about 53 years, Occ: Minister, Tourism, Culture and Youth Advancement, O/o. Room No. 210, First Floor, Building No. 3, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 19.Sri. Kurasala Kanna Babu, S/o. Sri. K. Satyanarayana, Aged about 51 years, Occ: Minister, Agriculture and Cooperation Marketing, Food Processing, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 20.Sri. Viswarupu Pinipe, S/o. Sri. Reddy Panthulu Pinipe, Aged about 57 years, Occ. Minister, Social Welfare, O/o. Room No. 2iI, First_Floor, Building No. 3, Secretariat, Velagapudi at Amaravathi, Guntur District, 21.Sri. Cherukuvada Sri Ranganadha Raju, S/o. Sri. Ch. Venkata Narasimha Raju, Aged about 67 years, Occ. Minister, Housing, O/o. Room No. 211, First Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 22.Smt. Taneti Vanita, W/o. Sri. Srinivasa Rao, Aged about 46 years, Occ. Minister, Women and Child Welfare, O/o. Room No. 210, First Floor, Building No. 5, Secretariat, Velagapudi at Amaravathi, Guntur District, 23. Sri. Kodali Sri Venkateswara Rao, S/o. Late K. Arjuna Rao, Aged about 48 years, Occ. Minister, Civil Supplies and Consumer Affairs, 0/43. Room No. 430, Ground Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 24.Sri. Perni Venkataramaiah, S/o. Late Pemi Krishna Murthy, aged about 54 'years, Occ. Minister, Transport, | and PR, O/o. Room No. 211, First Floor, Buying No. 5, Secretariat, Velagapudi at Amaravathi, Guntur District, AP. 25.Sri. Velam Palli Srinivasa Rao, S/o. V. Sri. Suryanarayana, Aged about 48 years, Gee. Minister, Endowments, O/o. Room No. 137, Ground Floor, Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur District, AP. 26.Smt. Mekathoti Sucharitha, D/o. Late N. Anka Rao, Aged about 48 years, Occ. Minister, Home and Disaster Management, O/o. Room No. 136, Ground Floor, Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 27.Dr. Seediri Appala Raju, S/o. Sri. S. Neelayya, Aged about 57 years, Occ. Minister, Animal Husbandry, Dairy Development and Fisheries, O/o. Room No. 132, Ground Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 28.Sri. Balineni Srinivas Reddy, S/o. Late B. Venkateswara Reddy, aged about 56 years, Occ. Minister, Energy, Forest, Environment, Science and Technology, O/o. Room No. 211, First Floor, Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 29.Dr. Audimulapu Suresh, S/o. Late a. Samuel, Aged about 55 years, Occ. Minister, Education, O/o. Room No. 210, First Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 30.Dr. Anil Kumar Yadav Pcluboina, S/o. P. Thirupalaiah, Aged about 39 years, Occ. Minister, Irrigation (Water Resources), O/o. Room No.212, First Floor, Building No. 4,Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 31,.Sri. Mekapati Goutham Reddy, S/o. M. Raja Mohan Reddy, Aged about 44 years, Occ. Minister, Industries, Commerce, Information Technology, Skill Development and Training, Infrastructure and Investments, O/o 100 Room No. 208, First Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 32.Sri. Peddi Reddi Ramachandra Reddy, S/o. Late P. Lakshmana Reddy, Aged about 67 years, Occ. Minister, Panchayat Raj and Rural Development, Mines and Geology, O/o Room No. 203, First Floor, Building No. 3, Secretariat, Velagapudi at Amaravathi, Guntur District, AP. 33.Sri. Buggana Rajendranath Reddy, S/o. Late B. Ramnath Reddy, Aged about 50 years, Occ. Minister, Finance and Planning, Legislative Affairs, O/o. Room No. 212, First Floor, Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 34.Sri. P. Jayaram @ Gummanur Jayaram, S/o . Sri. P. Basappa, Aged about 52 years, Om Minister, Labour, Employment, Training, Factories, O/o. Room No. 207, First Floor, Building No. 3, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. 35.Sri. Chelluboyina Srinivasa Venugopala Krishna, S/o. Ch. Venkanna, Aged about 57 years, Occ. Minister, B.C. Welfare, O/o Room No. 215, 1st Floor, Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P. Respondents Petition under Section 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein the High Court may be pleased to issue an appropriate writ order or direction particularly one in the nature of writ of mandamus pleased to issue a writ, order or direction more particularly one in the nature of Mandamus or any other appropriate writ, by granting the following reliefs a) To issue an order or orders, direction or writ, more particularly one in the nature of Writ of Mandamus, declaring the Act No. 27 of 2020, dt.31.07.2020, An act to repeal the Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide for Matters connected there with or incidental thereto as illegal, arbitrary, biased, unconstitutional, against the principles of natural justice, violative of provisions of the Constitution of India, The Andhra Pradesh Reorganisation Act, 2014 as well Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative Assembly, and consequentially Set-aside the Act No. 27 of 2020, dt. 31.07.2020 b) To declare the Respondent Nos. 10 to 35 are liable to pay monetary loss caused for stopping construction and development in Amaravathi Capital City Area and consequently direct them to pay the same jointly and severally. IA NO: 1 OF 2020 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 in respect of implementation of the Act no 27 of 2020,DT 31-07-2020 .An Act to Repeal the Andhra Pradesh capital region A, Hd Haye ey iO] development authority Act 2014 and to provide for matters connected there with in incidental thereto by suspending the Act No. 27 of 2020 Dt. 31-07-2020, pending disposal of Writ Petition (PIL) 209 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of SriD SN V Prasad Babu, Advocate for the Petitioner, Asst. Solicitor General for R1 & 2, GP for General Administration for Respondent No.4 to 8, Standing Counsel for CRDA for R9, Advocate General for R10, GP for Stamps, Standing Counsel for Commercial Tax for R12, GP for Medical & Health for R13, GP for tribal welfare for R14 & 15, GP for R & B for R-16, GP for Municipal Administration & Urban Development for Respondent No.17, GP for Tourism for R18, GP for Agriculture for R-19, GP for Social welfare for R-20, GP for Housing for R21, GP for Child Welfare for R-22, GP for Civil Supplies for R-23, GP for Transport for R24, GP for Endowments for R-25, GP for Home for R26, GP for Animal Husbandry for R-27, GP for Forést for R-28, GP for Education for 29, GP for Irrigation for R-30, GP for Industries for R-31, GP for Panchayat Raj and Rural Development for R-32, GP for Finance for R-33, GP for Labour for R-34, GP for B.C. Welfare for R-35. , Bhan W.P.(PIL) No. 213 OF 2020 Between :- Pathan Khader Khan, S/o. Pathan Syed Khan, Age. 41 years R/o. 13/151-1, Back side of Taj Hotel, Gousiya Street, Near Bangalore Busstand, Madnapalle Town-517325, Chittoor Dist oe ..Petitioner.. AND 4. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Can naught Place, New Delhi. 2. The Principal Chief Conservator of Forests, Ministry of Environment, Forest and Climate Change, 110060, Mandir Road, Central Ridge Reserve Forest, New Delhi, Delhi 110092 The Chairman, Capital Region Development Authority, Karl Mars Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. - The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, 1st floor, Secretariat, Velagapudi, Amaravati, A.P. The Principal Secretary, Revenue Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District. The Principal Secretary, Municipal Admnistration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District. The Commissioner, A.P. Capital Region Development Authority, Karl Mars Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. The Chairman, State Level Environment Impact Assessment Authority (SEIAA), A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, Pushpa Hotel Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520 010. oN Oo A & 102 9. A.P. Pollution Control Board, Regional Office at Door No.4- 5-4/5C, 4/3, Navabharath Nagar, Ring Road, Guntur, A.P.- 522 006. ...Respondents Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein, 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 in stopping all current plans and developmental activities in the Amaravathi capital city area notified U/s.3 (3) of A.P. CRDA Act 2014 including issuance of G.O.Rt.No.659, Municipal Administration and Urban Development (CRDA.2) Department, dated 09.10.2019 so far it relates to the review of current plans and approaches and execution in the notified capital area vide G.O.Ms.No.141, Municipal Administration and Urban Development (M2) Department, dt.09.06. 2015, as being illegal, arbitrary and against the fundamental rights guaranteed under Article 14, 19 and 21 of the Constitution of India as well as against the provisions of Sections 46, 52, 57, 58 and 60 of the Andhra Pradesh Capital Region Development Authority Act 2014 and Rules 10 to 13 of Andhra Pradesh Capital City Land Pooling Scheme (Formulation and implementation) Rules 2015, against G.O.Ms.No.252, Municipal Administration and Urban Development (M2) Department, dt.30.12.2004, G.O.Ms.No.254, Municipal Administration and Urban Development (M2) Department, dated 30.12.2014, against G.O.Ms.No.141, Municipal Administration andUrban Development (M2) Department, dt.09.06.2015 and also against the covenants of the Development Agreement- cum-irrevocable power of attorney executed by the respective farmers under Land Pooling System in favour of the 5th Respondent and consequently direct the respondents to continue the developmental activities and current plans in the notified capital area vide G.O.Ms.No.141, Municipal Administration and Urban. Development (M2) Department, dated 09.06.2015 by setting aside G.O.Rt.No.659, Municipal Administration and Urban Development (CRDA.2) Department, dated 09.10.2019 so far it relates to the review of current plans and approaches and execution in the notified capital city area, in the interest of justice. l.A No. 1 of 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of W.P.(PIL), the High Court may be pleased to direct the Respondents 3, 4, 6 and 7 to continue the onging projects in the notified capital area vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2) Department, dated 09-06-2015 and as per the notified master plan, pending disposal of W.P.(PIL)No.213 of 2020 on the file of High Court. cewiyrygiid 103 LA No. 2 of 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of W.P.(PIL), the High Court may be pleased suspend the operation of G.O.Ms.No.659, Municipal Administration & Urban Development (CRDA.2) Department, dated 09-10-2020 issued by the 6th Respondent in so far as it relates to the review of current plans and approaches and execution in the notified capital area vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2) Department, pending disposal of W.P.(PIL)No.213 of 2020 on the file of 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri P Vasu Sekhar, Advocate for the Petitioner, GP for Home for R1, GP for forest for R2, SC for CRDA for R3 & R7, GP for General Administration for R4, GP for Revenue for R5, GP for Municipal Municipal Administration & Urban Development for R6, GP for Environment for R8 and GP for Pollution Board. WP (PIL) NO: 215 OF 2020 Between: : : 8a wa Mannava Hari Prasad, S/o Sambasiva Rao Age 56 year,Occ Advocate, R/o.Door No.68/5/447, Lanchestor Road, 5th Lane, Sangadigunta, Guntur, Guntur District. -- .... Petitioner AND . 4. The Union of India, rep by the Secretary, Ministry of Home Affairs Jai =~ Singh Marg, Hanuman Road Area, Connaught Place, New Delhi. 2 The State of Andhra Pradesh, rep. by its Chief Secretary Secretariat Buildings, A.P. Secretariat, Veiagapudi, Amaravathi 3. The Principal Secretary, Finance Department, Government of A.P. Secretariat, Velagapudi, Amaravathi 4. The Principal Secretary, Municipal Administration and Urban Development Department, Government of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravathi. 5. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P. Secretariat, Velagapudi, Amaravathi. TD 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, Order or direction more particularly one in the nature of Writ of Mandamus declaring that the State legislature is not competent to pass the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No. 28 of 2020) contrary to the provisions of A.P. Reorganisation 104 Act, 2014 being illegal, arbitrary, unreasonable and in violation of Articles 4, 14, 21, 245 and 246 of the Constitution of India and void, consequently set aside the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No. 28 of 2020). IA NO: 1 OF 2020 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 direct the respondents not to take any steps to relocate the Secretariat and Heads of the Departments from Amaravathi to Visakhapatnam and state judicial institutions and the High Court to Kurnool or to any other place, pending disposal of Writ Petition (PIL) 215 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filec| in support thereof and the order of the High Court, dated 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Prabhu Nath Vasireddy Advocate for the Petitioner, Sri.N.Harinath, learned Assistant Solicitor General for Respondent No.1 and of learned Advocate General for the Respondent Nos.2 to 5. WP(PIL) NO: 217 OF 2020 Between: Mannava Subba Rao, S/o. Ramaiah, Age. 63, R/o 104, Brundhavan Plaza, 4" Line, Brundhavan Gardens, Chandramouli Nagar, Guntur City, Guntur District. ... Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Legal and Legislative Affairs and Justice, Law Department, A.P Secretariat, Velagapudi, Guntur District. 2. The Principal Secretary, Finance Department, Government of Andhra Pradesh, A.P Secretariat, Velagapudi, Guntur District. 3. The Principal Secretary, Department of Municipal Administration and Rural Development , Government of Andhra Pradesh, A.P. Secretariat, Velagapudi, Guntur District. 4. The Union of India, Rep. by its Secretary Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Cannaght Place, New Delhi. 5. The Commissioner, Amaravathi Metropolitan Region Development Authority (AMRDA), Karl Marx Road, Lenin Center, Arundalpet, Governorpet, Vijayawada. eevee Respondents 105 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 Order or Direction, more particularly one in the nature of Writ of Mandamus, declaring the action of the respondents, particularly the 'st respondent in issuing the impugned Act No.27 and Act No.28, dated 31.07.2020 in dividing the State Capital into three (3) parts i.e. Executive Capital in Vishakapatnam, Legislative Capital in Amaravat and Judicial Capital in Kurnool is highly illegal, arbitrary, improper and unconstitutional and also contrary to AP State Reorganization Act, 2014 and consequently set-aside the impugned Act No.27 and Act No.28, dated 31.07.2020. IA NO: 1 OF 2020 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 direct the respondents not to take any coercive steps with regard to three (3) Capitals by suspending the impugned Act No.27 and Act No.28, dated 31.07.2020; pending disposal of Writ Petition (PIL) 217 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 27.08.2020 & 21.09.2020 made herein upon hearing the arguments of Sri Srinivasa Rao Narra Advocate for the Petitioner, GP for Law Legislative Affairs Advocate for the Respondents. WP(PIL) NO: 230 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 Union of India, Rep. by its Secretary, Department of Home Affairs, 4th Floor, A-Wing, Shastri Bhawan, New Delhi, Delhi 110001, India. 2. The Union of India, Department of Ministry of Law and Justice, 4th Floor, A- Wing, Shastri Bhawan, New Delhi - 110001 3. The State of Andhra Pradesh, Rep. by its Secretary, Department of Law Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P. 4. The Andhra Pradesh State Legislative Assembly, Rep. by its Secretary, Assembly Buildings, Velagapudi at Amaravathi, Guntur District, A.P. 106 5. The Andhra Pradesh State Legislative Council, Rep. by its Secretary, Legislative Council Buildings, Velagapudi at Amaravathi, Guntur District, A.P. Bharathiya Janatha Party, Rep. by its Secretary, New Delhi, India. Bharathiya Janatha Party, Rep. by its Secretary, A.P. State Unit, Vijayawada, Krishna District, A.P. 8. Telugu Desam Party, Rep. by its Secretary, Bye Pass Road, Mangalagir, Guntur District, A.P. 9. Y.S.R. Congress Party, Rep. by its Secretary, Tadepalli, Guntur District, A.P. 10. Sri. Chandra Babu Naidu, S/o. Nara Kharjuna Naidu, Aged about 70 years, President, TDP/ Former C.M. of A.P./ Presently Opposition Leader in A.P., R/o. Lingamaneni Guest House, Karakatta, Undavalli Mandal, Guntur District, A.P. 11. Sri. Y. S. Jagan Mohan Reddy, S/o. Y.S. Raja Sekhar Reddy, Aged about 48 years, President, Y.S.R.C.P./Presently C.M. of A.P., R/o. Tadepalli Village, Tadepalii Mandal, Guntur District, A.P. 12.Sri. Ummareddy Venkateswarlu, S/o. Late Venkaiah, Aged about 85 years, Chief Whip, R/o. D. No. 12-8-67, Vijaya Lakshmipuram, Bapatla, Bapatla Mandal, Guntur District, A.P. 13. Sri. Botcha Satyanarayana, S/o. Guru Naidu, Aged about 62 years, Minister, Municipal Administration, Rio. D. No. 4-59, Moida Village, Nellimarla Mandal, Vijayanagarampuram, Vizianagarm District, A.P. 14.Smt. R.K. Roja, W/o. R.K. Selva Mani, Aged about 48 years, MLA, Nagari/Chairperson, APIIC, R/o. D. No. 11-13, Opp. C.S.1. Hospital, Nagari, Chittoot District, A.P. 15. Sri. Alla Rama Krishna Reddy, S/o. Alla Dasaradha Rami Reddy, Aged about 52 years, MLA, Mangalagiri, Rio. D. No. 1-50, Pedakakani Village, Pedakakani Mandal, Guntur District, A.P. 16. Sri. Chevireddy Bhaskar Reddy, S/o. Subrahmanya Reddy, Aged about 46 years, MLA, Chandragiri, R/o. D. No. 1-4, New D. No. 1-32, Thummalagunta Village, Tirupati Rural Mandal, Chittoor District, A.P. 17.Sri. Kolusu Pardha Sarathi, S/o. K. P. Reddaiah Yadav, Aged about 55 years, MLA, Penamaluru, Rio. Flat No. 105, Dnana Lakshmi Towers, Padmaja Nagar, Tadigadapa, Penamaluru Mandal, Krishna District, AP. 18. Sri. Kamineni Srinivasa Rao, S/o. Vijaya Simha, Aged about 75 years, Occ Ex-Minister, Varahapatnam Village, Kaikaluru Mandal, Krishna District, A.P. ™ seeeees 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 an order or orders, direction or writ, more particularly one in the nature of Writ of Mandamus, declaring the Act No.28 of 2020, dt.31.07.2020, the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 107 2020 as illegal, arbitrary, biased, unconstitutional, against the principles of natural justice, violative of provisions of the Constitution of India, The Andhra Pradesh Reorganisation Act, 2014 as well Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative Assembly, and consequentially Set- aside the Act No.28 of 2020, dt. 31.07.2020. . IA NO: 1 OF 2020 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 direct the Respondents to stay of all further proceedings in respect of implementation of the Act No.28 of 2020, dt.31.07.2020, the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 by Suspending the Act No.28 of 2020, dt.31.07.2020, pending disposal of Writ Petition (PIL) 230 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 21.09.2020°made herein and upon hearing the arguments of Sri D.S.N.V.Prasad Babu Advocate for the Petitioner, Sri.N.Harinath, learned Assistant Solicitor General for Respondent Nos.1 & 2 and of learned Advocate General for the Respondent Nos.3 to 5.' W.P.(PIL).No.235 OF 2020 Between: Seesala Manoj Sainath, S/o. Seesala Ramana Rao, Age 24 year R/o.H.No.5-9- 22/60/A/S/5, 2nd Floor, Adarsh Vihar, Hill Port Road, Near Birla Mandir Temple, Adarsh Nagar, Himayath Nagar, Hyderabad 063, Telangana State, Aadhar No.359164592532 PAN GHKPS5557P A/C 20245353163 .....Petitioner AND 4. Union of India, Rep. by its Secretary, Ministry of Home Affair, Office at Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi - 110 001. Email ID [email protected] 2. The Secretary, Niti Aayog, Government of India. Office at Sansad Marg, Sansad Marg Area, New Delhi, Delhi 110 001. 3 The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email 1D [email protected] 4. The Special Chief Secretary, General Administration Department, Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, AmaraVati, Andhra Pradesh-522503. Email ID prisecy_gpmar_gadliap.gov.in 108 5. The Secretary, Legal & Legislative Affairs & Justice, Law Department, Govt. of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID secy law ap.gov.in 6. The Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs, Office at AP Secretariat Complex, Velagapudi, Amaravathi, Andhra Pradesh-322303. Email ID splsecy.aplaHgmail.com 7. The Principal Secretary, Roads and Buildings Department, Govt. of Andhm Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email [email protected]. 8. The Principal Secretary, Finance and Planning Department, Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. E-Mail [email protected] 9. The Principal Secretary, Municipal Administration and Urban Development, Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email [email protected]. beveees 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 order or direction, more particularly one in the nature of writ of Mandamus, declaring the action of the respondents in not recognizing the Amaravathi as the Capital City for the State of Andhra Pradesh to be accordance with the Sec. 5, 6 & 94 of the Andhra Pradesh Reorganization Act, 2014 by Decentralizing and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020) to be unconstitutional, infringing the fundamental rights of the writ petitioner and farmers under Articles 14, 19 and 21 and violation of Articles 174, 248, 253, 266, 275, 293, 295 and 299 of Constitution of India and violation of Sec. 6(b) and (c) of the General Clauses Act, 1897 and Sec. 8(c) (d) of Andhra Pradesh General Clauses Act, 1891 and consequently direct the respondents to continue the Capital City of Andhra Pradesh at Amaravathi, Guntur District; 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 suspend all further proceedings in Decentralizing and Inclusive Development of all Regions Act, 2020" (Act 28 of 2020) by recognizing the "Amaravathi" as the Capital City for the State of Andhra Pradesh, pending disposal of WP(PIL) 235 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 21.09.2020 made herein and upon hearing the arguments of Smt.Thota Srilakshmi Advocate for the Petitioner, Sri.N.Harinath, learned Assistant Solicitor 109 General for Respondent Nos.1 & 2 and of learned Advocate General for the Respondent Nos.3 to 9. W.P.(PIL).No.236 OF 2020 Between: 1. AND | _ The State Of Andhra Pradesh, Rep by its Chief Secretary, Office- AP Dalitha Bahujana Front Society, Bearing Reg No- 117/1992, D.No- 6-5-30, Arangalpet - 7/3, Guntur. Rep by its Secretary Melam Bhagya Rao Ph- 9652152959 Email- brmelam and gmai.com Aadhar No- 551854002541 Pothula Balakotaiah, S/o Saravaiah, Hindu, Male, aged 53 years, Schedule Caste, Occ- Editor - Dnhee News Weekly, R/o D.No- 10-445/1, DVR Model Colony, Kanchikacherla Mandal, Kanchikacherla, Krishna District Andhra Pradesh - 521180 Ph- 9849792124 Raayipudi Siva Leelaiah, S/o R. Nagaiah, Hindu, Male, aged 52 years, Schedulé Caste, Occ- Editor - Vaartha -Sattha, R/o D.No- 4-14-105, Anjaneyapeta, Amaravati Road, Guntur. Ph- 8897012358 Aadhar No- Bhukya Tulasi Ram, S/o Chandu Naik, Hindu, Male, aged 34 years, Schédule Tribe Occ- Agriculturist; R/o- D.No- 7-140, Velagapudi, Guntur, 'Andhra Pradesh - 522503 Ph- 9701333858 Aadhar No- 292004882700 Turaka Nallaiah, S/o T. Neelambharam, Hindu, Male, aged 48 years, 'Schedule Caste,"Occ- Agriculturist, R/o D.No- 4-8/1, Velagapudi, Guntur - Andhra Pradesh - 522503 Aadhar No- 878309895978 Mendem Paparao, S/o M. Neelambaram, Hindu, Male, aged 64 years, . Schedule Caste, Occ- Agricultutist,,» R/o D.No- 3-140/1, Velagapudi, Guntur, Andhra Pradesh - 522503 Aadhar No- 917106064059 Korra Srinu Nayak, S/o K. Phikala Nayak, Hindu, Male, aged 45 years, | - Schedule Tribe, Occ- Agriculturist, R/o D.No- 1-18, Velagapudi, Guntur, -- Andhra Pradesh - 522503 Aadhar- 895306801881 baeeenee Petitioners Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. _Email- [email protected] The Special Chief Secretary, General Administration Department, The Government of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Email- prlsecy-gpmar- [email protected] The. Secretary to Government, Legal and Legislative Affairs and Justice, Law Department, AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Email- [email protected] . The Secretary, A.P Legislature Secretariat, Department of Legislative Affairs, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Emaii- splsecy.apla( and gmail.com The Principal Secretary, Roads and Buildings Department, The Government of Andhra Pradesh, Office at/ AP Secretariat Complex, 110 Velagapudi, Amaravati, Andhra Pradesh - 522503. Email- [email protected] 6. The Principal Secretary, Finance and Planning Department, The Government of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Email- info (c) apfinance.gov.in 7. The Principal Secretary, Municipa Administration and Urban Development, The Government of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Email- [email protected] 8. Union of India, Rep by its Secretary, Ministry of Home Affairs, Office at Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, DELHI - 110001 9. The Secretary, Law and Justice Department, Union of India, Room No. 405, A Wing, 4th Floor Shastri Bhawan, New Delhi - 110001. 10.The Secretary, Niti Aayog, Government of India, Office at Sansad Marg, Sansad Marg Area, New Delhi, DELHI - 110001 11.Sri Y.S. Jagan Mohan Reddy, S/o Late Y.S. Raja Shekar Reddy, Hon'bie Chief Minister of Andhra Pradesh, Aged 46 years, R/o 1st Floor, Building - |, Velagapudi, Email- cm (c) ap.gov.in 12.Sri Uma Reddy Venkateswarlu, S/o Not Known, YSRCP Manifesto Chairman, Aged 85 years, R/o Plot No- 13, Suryadevara Township, Tadepalli, Guntur District Andhra Pradesh - 522501 13.Sri Botcha Satyanarayana, S/o Not Known, Minister of Municipal Administration and Urban Development, Office at Room No. 135, Ground Floor, Building No.2, Velagapudi Email- [email protected] [email protected] 14.Sri Buggana Rajendranath Reddy, S/o Not Known, Minister of Finance and Planning, Legislative Affairs, Office at Room No- 212, First Floor, Building No.2, Velagapudi. Email- [email protected] 15. Sri Peddireddy Ramachandra Reddy, S/o Not Known, Minister for Panchayat Raj and Rural Development, Mines and Geology, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. 16.Smt. R.K. Roja Selvamani, W/o R.K. Selvamani, Chairman of APIIC, Aged 47 years, Office at D.No- 10-14-241/5, Mandapam, Revenue Ward No.10, Nagari, Chittoor District, Andhra Pradesh. Email- rkrojamlangari(agmail.com rkroja123Pgmail.com 17.Sri Alla Rama Krishna Reddy, S/o Not Known, MLA Mangalagiri (Guntur), Aged 51 years, Office At 'D.No- 1-50, Pathur, Pedakakani, (V and M) Guntur District, Andhra Pradesh Email- rk1247ysr (c) gmail.com 18.Yuvajana Sramika Rythu Congress Party (YSRCP), Rep by its President, Smt. Y.S. Vijayamma, W/o Late Y.S. Raja Shekar Reddy, Aged 64 years, Office at Plot No- 13, Suryadevara Township, Tadepalli, Guntur District, Andhra Pradesh - 522501. 111 19. Bharatiya Janata Party (BJP), Rep by its President, Sri. J.P. Nadda, S/o Narayana Lal Nadda, Aged 57 years, Office at 11 Ashoka Road, New Delhi, DELHI - 110001 20. Telugu Desam Party (TDP), Rep by its President, Sri. Nara Chandra Babu Naidu, S/o Not Known, Aged 70 years, Office at Telugudesam Party State Office, NTR Trust Bhavan, Road No- 2; Banjara Hills, Hyderabad - 500034. - Email- contact (c) teludesam.orq Ph- 919478568459. 21. Jana Sena Party (JSP), Rep by its President, Sri. Konidala Pawan Kalyan, S/o Late K. Venkat Rao, Aged 49 years, Office at Plot No.12, Road No.72, Jubilee Hills, Near Andhra Bank, Prashasan Nagar, Hyderabad - 500033 Email- contact(ajanasenaparty.orq Ph- 6304900667. eeeeaans 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 pass order or direction or writ more particularly in the form of Writ of Mandamus,, declaring that Sec 7 and 8 of AP Decentralization and Inclusive Development of All Regions Act, 2020 is Ultra Vires of Articles 3,4,14,19,21, 197, 174, Parts IX and IXA, 300-A of Constitution of India R/w 5, 31(2) and 94 of AP State Reorganization Act 2014 and contrary to the legitimate expectations af the farmers who have contributed Acers 34,323 fertile land in Amaravati under Land pooling Scheme and a deliberate and malicious hoodwinking by the Government of Andhra Pradesh and consequently declare it as null and void, and consequently strike down Sec 7 and 8 of AP Decentralization and Inclusive Development of All Regions Act, 2020; 1A 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 stay all further proceedings including shifting or taking steps to shift the offices or Principal Seats of the Three Wings of State of A.P, the Legislature, Executive & Judiciary, including Raj Bhavan, Chief Minister's Office, Secretariat, Hon'ble High Court, State Corporations, Police Department, All Heads of the Departments of the Government of A.P located at and around Amaravati, the State Capital, in furtherance of Sec 7 & 8 of AP Decentralization and Inclusive Development of All Regions Act, 2020, by suspending Sec 7 & 8 of AP Decentralization and Inclusive Development of All Regions Act, 2020, pending © disposal of the main Writ Petition (PIL) 236 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 upon hearing the arguments of Sri.G.Ronald Raju Advocate for the Petitioners, The Advocate General for the Stafé,-Te, for Respondent Nos.1 to 7 and Sri.N.Harinath, learned Assistant Solicitor General for Respondent Nos. 8 to 10. 112 W.P.(PIL).No.239 OF 2020 Between: Mannava Hari Prasad, S/o. Sambasiva Rao, aged about 56 years, Occupation. Advocate, R/o.Door No.68/5/447, Lanchestor Road, 5th Lane, Sangadigunta, Guntur, Guntur District ...Petitioner AND 1. The Union of India, rep. by the Secretary, Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi. 2. The state of Andhra Pradesh, rep.by its Chief Secretary, Secretariat Buildings, A.P. Secretariat, Velagapudi, Amaravathi. 3. The Principal Secretary, , Municipal Administration and Urban Development Department, Government of Andhra Pradesh, A.P. Secretariat Buildings, Velagapudi, Amaravathi. 4. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P. Secretariat, Velagapudi, Amaravathi. 5. Sri Botcha Satyanarayana, S/o. not known to the petitioner Occ. Minister For Municipal Administration and Urban Development Department for the State of Andhra Pradesh, A. P. Secretariat, Velagapudi, Amaravathi. aeseeens 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, Order or direction more particularly one in the nature of Writ of Mandamus declaring the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No.27 of 2020) as illegal, unreasonable contrary to Section 8 (d) of A.P. General Clauses Act, 1891 and in violation of Articles 14 and 300-A of the Constitution of India and consequently set aside the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No. 27 of 2020) and direct the respondents to construct the Capital City at Amaravathi as the State has an obligation to construct the Capital City at Amaravathi as per the approved plans under the Andhra Pradesh Capital Region Development Authority Act, 2014; 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 suspend the operation of the Andhra Pradesh capital Region Development Authority Repeal act, 2020, pending disposal of the main Writ Petition (PIL) 239 of 2020, on the file of the High Court. 113 The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri.Prabhunath Vasireddy Advocate for the Petitioner, Sri.N.Harinath, learned Assistant Solicitor General for Respondent No.1 and of The Advocate General for the State, i.e, for Respondent Nos.2 to 4. W.P.(PIL).No.256 OF 2020 Between: _Naraharisetty Narasimha Rao, S/o N. Ramakrishnaiah, Aged about 60 years, Occ Advocate, R/o D.No.11-5-29, Rangannavari Street, Amma Hotel, One Town, Vijayawada - 520 001, Krishna District, Andhra Pradesh, Enrollment No. A.P.695/1989, Aadhar Card No.9530 4409 2542, Mobile No 9848121537, Bank Account No.52112614769, State Bank of India, City Civil Court Branch, Vijayawada paeeenes Petitioner AND 4. The State of Andhra Pradesh, Secretariat Buildings-l, '1st Floor, Velagapudi, Amaravati, Guntur District, Andhra Pradesh, Rep. by its Chief Secretary. 2. Andhra Pradesh Capital Regional Development Authority, Karl Marx .. _ _ Road, Lenin Centre, Governorpet, Vijayawada, Krishna District, Andhra Pradesh, Rep. by its Commissioner. 3. The Union of India, Through Ministry of Housing and Urban Affairs, North Block, New Delhi - 110 001, Rep. by its Secretary. 4. The Union of India, Ministry of Human Resource Development, Shastry Bhavan, New Delhi - 110 001, Rep. by its Secretary. . we 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, order or direction, more particularly one on the nature of WRIT OF MAMDAMUS, in the form of Public Interest Litigation (PIL) is filed a) Declaring that the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 is ultra vires Articles 3, 4, 14, 19, 21, 197, 174, Parts IX and XA, 300A of the Constitution of India r/w Sections 5, 31(2) and 94 of the Andhra Pradesh State Reorganisation Act, 2014 and consequently declare it to be null and void b) Declaring that the Andhra Pradesh Decentralisation and Inclusive Development of All Region Act, 2020 is ultra vires Articles 3, 4, 14, 19, 21, 197, 174, Parts IX and IXA, 300A of the Constitution of India rw Section 5, 31(2) and 94 of the Andhra Pradesh State Reorganisation Act, 2014 and consequently declare it to be null and void 114 fo) Directing the Respondents 1 and 2 to implement the Master Plan as notified on 23.06.2016 under Section 39 of the Andhra Pradesh Capital Region Development Authority Act, 2014 including by constructing the necessary buildings and housing the offices of the three (3) Civic Wings of the State Government, including the Executive, Judiciary and Legislative in Amaravati d) Declare that the Respondents 1 and 2 have no power or authority to enact the Impugned Legislations without making the payment of Compensation and arrears thereof, to the Petitioners, as promised i.e. annuity for loss of crops which is to be given for 10 years, with an increase of 10 % annually and till such the Respondents 1 and 2 cannot implement the Three (3) Capital norms; 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 a) Suspend and stay the operation of the Notifications by which the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 and the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020, were notified to come into force b) Direct the Respondents 1 and 2 herein not to take any steps whatsoever towards the shifting any of the offices of the State Government and the Judiciary, including but not limited to the Raj Bhavan, Chief Ministers Camp Office, Offices of the Secretariat, Heads of Departments of the State Government, Police Department, State Corporations, State Government Offices and Officers, from their current locations in and around Amaravati and C) Direct the Respondents to implement the Master Plan as Notified on 23 06 2016 under Section 39 of the Andhra Pradesh Capi al Region Development Authority Act, 2014 including by finishing the works for which contracts have already been awarded d) Direct the Respondents 1 and 2 to make payment of Compensation to the farmers as promised i e i e annuity for loss of crops which is to be given for 10 years, with an increase of 10 annually, with all arrears and continue to pay the same, pending disposal of the main Writ Petition (PIL) 256 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 upon hearing the arguments of Sri.Chalasani Ajay Kumar Advocate for the Petitioner, The Advocate General for the State, i.e, for Respondent Nos.1, Sri.Kasa Jagan Mohan Reddy, learned Standing Counsel 115 for Respondent No.2 and Sri.N.Harinath, learned Assistant Solicitor General for Respondent Nos.3 & 4. W.P.(PIL).No.253 OF 2020 Between: Kishore Babu Manne, Advocate Code- 22660, S/o Venkata Rao M, aged about 47 yrs No. 42-108-317, Pedda Devalam Street Koppole, Prakasam, Andhra Pradesh - 523286 E-mail- kishorechowdhary(c)gmail.com Mobile Number- 91 8610374697 Aadhar- 8686 2019 9498, PAN- AVVPM4171C deseeee Petitioner AND The State of Andhra Pradesh, Rep. by its Chief Secretary to Government of Andhra Pradesh, Building 1, ist Floor, Interim Government Complex, A.P. Secretariat, Velagapuci, Guntur, Andhra Pradesh ....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 an appropriate Writ, order or direction declaring the Andhra. .. Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 and Andhra Pradesh Capital Region Development Authority Repeal Act, 2020, null and void; . 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 grant the stay order for the operation of Andhra Pradesh decentralisation and inclusive development of all regions act, 2020 and Andhra Pradesh Capital Region Development Authorityy Repeal Act, 2020, pending disposal of the WP(PIL) 253 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 upon hearing the arguments of Sri.Kishore Babu Manne Advocate for the Petitioner (Party-in-person) and the Advocate General for the Respondent, the Court made the following. 116 COMMON ORDER:
(Taken up through video conferencing) [.A.No.1 of 2020 in W.P.No.4004 of 2020, I.A.No.1 of 2020 in W.P.No.10700 of 2020, 1.A.No.1 of 2020 in W.P.No.13203 of 2020, |.A.No.1 of 2020 in W.P.No.13204 of 2020, |.A.No.1 of 2020 in W.P.No.13205 of 2020, |.A.No.1 of 2020 in W.P.No.13521 of 2020, 1.A.No.1 of 2020 in W.P.No.13887 of 2020,
1.A.Nos.1_ & 2 of 2020 in W.P.No.14053 of 2020, |.A.No.1 of 2020 in W.P.No.14054 of 2020, I.A.No.3 of 2020 in W.P.No.14282 of 2020, I|.A.Nos.6 & 7 of 2020 in W.P.No.14338 of 2020, 1.A.Nos.2 & 3 of 2020 in W.P.No.14897 of 2020, |.A.No.1 of 2020 in W.P.No.14996 of 2020, I.A.No.2 of 2020 in W.P.No.15094 of 2020, |.A.No.2 of 2020 in W.P.No.16830 of 2020, |.A.No.2 of 2020 in W.P.(PIL).No.8 of 2020, |.A.No.1 of 2020 in W.P.(PIL).No.9 of 2020, l.A.No.1 of 2020 in W.P (PIL).No.184 of 2020, I.A.No.1 of 2020 in W.P.(PIL).No.185 of 2020, |.A.Nos.5 & 6 of 2020 in W.P.(PIL). No.200 of 2020, l.A.Nos.4 & 6 of 2020 in W.P.(PIL).No.201 of 2020, LA.No.1 of 2020 in W.P.(PIL).No.209 of 2020, |.A.No.1 of 2020 in W.P.(PIL).No.217 of 2020, 1A.No.1 of 2020 in W.P. (PIL).No.230 of 2020, 1.A.No.1 of 2020 in W.P.(PIL).No.235 of 2020, |.A.No.1 of 2020 in W.P.(PIL).No.239 of 2020 and
1.A.No.1 of 2020 in W.P.(PIL).No.253 of 2020.
All these applications have been filed seeking interim suspension/stay of operation of the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No.27 of 2020) and the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 (Act No.28 of 2020).
During the course of hearing, learned counsel appearing on behalf of the petitioners and the respondents conceded that in view of the order of status quo dated 04.08.2020 passed by this Court in W.P.No.13203 of 2020 and batch, which has been affirmed by Hon'ble the Supreme Court vide 117 order dated 26.08.2020 passed in S.L.P.(C).No.9374 of 2020, no further orders are required to be passed on these applications.
Accordingly, these |.As. be treated as disposed of in terms of the order of status quo dated 04.08.2020 passed in W.P.No.13203 of 2020 and batch. It is made clear that the disposal of these applications shail be subject to final outcome of the writ petitions.
1.A.No.3 of 2020 in W.P.(PIL).No.200 of 2020, 1.A.No.3_of 2020_in W.P.(PIL).No.201 of 2020, |.A.No.1 of 2020 in W.P. (PIL).No.208 of 2020, .A.No.1 of 2020 in W.P.(PIL).No.215 of 2020, I.A.No.1 of 2020 in W.P.(PIL).No.236 of 2020, 1.A.No.4 of 2020 in W.P.No.13203_ of 2020, |.A.Nos.4. & 5 of 2020 in W.P.No.13204 of 2020, 1.A.No.1 of 2020 in W.P.No.13645 of 2020, |.A.No.1 of 2020 in W.P.No.13666 of 2020, I.A.Nos.1 &2 of 2020 in W.P.No.13966 of 2020, I.A.Nos.1 & 2 of 2020 in W.P.No.13983 of 2020, 1.A.No.1 of 2020 in W.P.No.14282 of 2020 and 1.A.No.1 of 2020 in W.P.No.15097 of 2020.
All these applications have been filed seeking direction, by way of interim relief, against the respondents not to take any steps whatsoever towards the shifting of any of the offices of the State Government and Judiciary, including but not limited to the Raj Bhavan, Chief Minister's Camp Office, High Court, Offices of the Secretariat, Heads of Departments of the State Government, Police Department, State Corporations, State Government Offices from their current locations in and around Amaravati.
During the course of hearing, learned Advocate Generai submitted that he wants to file counter-affidavit on the issue of shifting of Chief Minister's Camp Office and the State Corporations after obtaining instructions within three days; therefore, hearing of the applications on the said issue may be deferred and the remaining subject matters of these applications may be covered by the order of status quo dated 04.08.2020 118 passed by this Court in W.P.No.13203 of 2020 and batch, as affirmed by Hon'ble the Supreme Court vide order dated 26.08.2020 passed in S.L.P.(C).No.9374 of 2020.
Learned counsel for the petitioners submits that they have no objection for deferring the hearing on the issue of shifting of Chief Minister's Camp Office and the State Corporations, subject to affording an opportunity of hearing to them.
Considering the aforesaid, deferring the hearing of these applications on the issue of shifting of Chief Minister's Camp Office and the State Corporations alone, these I.As. are treated as disposed of in terms of the order of status quo dated 04.08.2020 passed in W.P.No.13203 of 2020 so far as other reliefs are concerned.
List on 12.10.2020.
1.A.No.1 of 2020 in W.P.No.15094 of 2020 & |.A.No.3 of 2020 in W.P.No.13204 of 2020
1.A.No.1 of 2020 in W.P.No.15094 of 2020 has been filed seeking direction, by way of interim relief, against the respondents not to carry on any construction and development at Visakhapatnam and Kurnool like the construction of A.P. State Guest House at Grey Hound Hill, Visakhapatnam, Andhra Pradesh.
Learned counsel for the petitioners contends that he has filed rejoinder in the above I.A. yesterday night. But, the same is not on record.
Registry to verify and place the same on record.
119|.A.No.3 of 2020 in W.P.No.13204 of 2020 has been filed seeking direction, by way of interim relief, against the respondents not to spend any money from the State Exchequer for the purpose of creating any infrastructure at Visakhapatnam ignoring the existing infrastructure at capital city of Amaravati.
Counter to this |.A. is not filed. As requested by learned Advocate General, three days' time is granted. Let it be filed within three days, otherwise the I.A. may be considered in the absence of counter-affidavit.
List these two I.As. on 12.10.2020.
_ LA.Nos.1, 3 and 6 of 2020 in W.P.(PIL).No.24 of 2020 These applications have been filed seeking direction, by way of interim relief, against the respondents to forthwith produce the relevant files preceding to issuance of G.O.Rt.No.585 dated 13.09.2019, selection of Boston Consulting Group (India) Pvt. Ltd. and the High Power Committee report; and also to produce the files relating to the 'Bill to Repeal the Andhra Pradesh Capital Region Development Authority Act, 2014', and 'the Bill to provide for Decentralisation of Governance and Inclusive Development of all the Regions of the State of Andhra Pradesh and for providing for Establishment of Zonal Planning and Development Boards apart from Provisions for the Seats of Governance in Different Regions of the State and for Matters ancillary thereto', in a sealed cover before this Court.
After hearing learned counsel, as agreed by learned Advocate General, we direct that as and when informed by the Registry to the learned Advocate General, those files be placed before the Court during the course of hearing for perusal of the Court.
120With the aforesaid direction, the above I.As. be treated as disposed of.
1.A.No.1 of 2020 in W.P.No.9154 of 2020, 1.A.No.1 of 2020 in W.P.No.9528 of 2020 and I.A.Nos.1, 2, 3 & 4 of 2020 in W.P.No.14338 of 2020.
|.A.No.1 of 2020 in W.P.No.9154 of 2020 has been filed seeking a direction to the respondents to issue the bulletin of the Andhra Pradesh Legislative Council, notifying the Select Committee with 8 members, as informed by the Chairman of the Legislative Council on 12/02/2020, in accordance with Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative Council.
L.A.No.1 of 2020 in W.P.No.9528 of 2020 has been filed with a prayer to call for the entire record of the minutes along with video footage of the proceedings of legislative council from the 1°' respondent for perusal of the Court.
|.A.Nos.1, 2, 3 & 4 of 2020 in W.P.No.14338 of 2020 have been filed to direct the respondents to produce the video recordings of the proceedings of the Andhra Pradesh Legislative Council dated 16.06.2020 and 17.06.2020; blue copies of 'The Andhra Pradesh Decentralisation and Inclusive Development of all Regions Bill, 2020' and 'Andhra Pradesh Capital Region Development Authority Repeal Bill, 2020', with certification by Speaker as well as Chairman; the register kept by the Legislature pertaining to Bills which is called Legislative Standing Order (LOS) which contains the list of bills received/ passed/approved and by the Legislature during 16.06.2020 and 17.06.2020; and to produce the official verbatim proceedings of the Andhra Pradesh Legislative Council dated 16.06.2020 and 17.06.2020.
121Learned Advocate General states that either he or the counsel representing the Speaker, who shall be informed by him, may file the response within three days and these applications may be taken up after three days for further orders.
As prayed by the learned Advocate General, list these applications for hearing on 12.10.2020.
1.A.No.3 of 2020 in W.P.No.13203 of 2020 and_1|.A.No.3 of 2020 in W.P.No.13205 of 2020.
Heard.
|.A.No.3 of 2020 in W.P.No.13203 of 2020 has been filed seeking interim direction against the respondents to implement the Master plan as notified on 23.06.2016 under section 39 of the Andhra Pradesh Capital Regional Development Authority Act, 2014 including by finishing the works for which contracts have already been awarded. 1.A.No.3 of 2020 in W.P.No.13205 of 2020 has been filed seeking direction against the respondents not to alter or change the notified master-plan of nine (9) theme cities in the capital city of Amaravati.
As the subject matter of these applications is covered by the order of status quo dated 04.08.2020 passed by this Court in W.P.No.13203 of 2020 and batch, as affirmed by Hon'ble the Supreme Court vide order dated 26.08.2020 passed in S.L.P.(C).No.9374 of 2020, these I.As. be treated as disposed of in terms of the said order. It is made clear that the disposal of these applications shall be subject to final outcome of the writ petitions.
IA.Nos.1, 2, & 5 of 2049 in WP.(PIL)No.179 of 2019, |.A.No.1 of 2020 in WP.(PIL)No.8 of 2020: IA.No.2 of 2020 in WP.(PIL)No.24 of 2020; IA.No.1 of 2020 in WP.(PIL)No.40_ of 2020, IA.No.1 of 2020 in WP.(PIL)No.121 of 2020; IA.No.2 of 2020 in WP.(PIL)No.200 of 2020; IA.No.1_of 2020 in 122 WP.(PIL)No.201 of 2020; IA.Nos.1 & 2 of 2020 in WP.(PIL)No.213 of 2020, and |.A.No.4 of 2020 in WP.No.13205 of 2020.
These applications have been filed seeking suspension of the operation of G.O.Ms.No.659 dated 09.10.2019 insofar as it relates to review of current plans and approaches and execution in the notified capital area, and also for a direction to the respondents to resume the construction works in the capital city in accordance with the sanctioned master plan and develop the LPS and trunk infrastructure.
Having regard to the nature of the reliefs prayed for, we are of the opinion that these |.As. may be considered at the time of final hearing of the writ petitions.
Accordingly, hearing of these |.A.s is deferred for the present.
.A.No.1 of 2020 in W.P.No.8472 of 2020, 1.A.No.2 of 2020 in WP.No.13204 of 2020, IA.Nos.2 & 5 of 2020 in WP.No.13205 of 2020, I.A.No.1 of 2020 in W.P.(PIL).No.78 of 2020, IA.Nos.1 and 3 of 2020 in WP.(PIL)No.92 of 2020, IA.No.1_of 2020 in WP.(PIL)No.153_ of 2020 and_IA.No.1 of 2020 in WP.(PIL)No.175 of 2020.
Heard.
The aforesaid applications have been filed seeking the respective interim reliefs, which are as under:
i) To direct the respondents not to alienate or create any third party rights or make any allotment in favour of any third party in so far as the lands comprised in the designated master plan notified under the APCRDA Act, 2014 pertaining to any of the nine notified theme cities in the capital city of Amaravati.
ii) To direct the respondents to continue CRDA and its offices, for the purposes of carrying out the unfinished works in the capital city of Amaravati and also for paying the annual annuity to the writ petitioners and landless poor persons.
iii)Stay all further proceedings in pursuance to the Andhra Pradesh Extraordinary Gazette No.355 dated 10.03.2020, having regard to the seriousness of outbreak of the contagious pandemic COVID -19 and having regard to the intensity of the proposed actions of the respondents;
iv)For the reasons stated in the letter dated 8-4-2020 addressed by some of the farmers of Amaravati, who have voluntarily given their lands under AP Capital Region Land Pooling Scheme under the AP Capital city Region Development Act 2014, to the Hon'ble Chief Justice(which is directed to be taken up as interlocutory application in the above WP-PIL) to protect their lives and interests in view of outbreak of Novel Covid-19, pursuant to the notice dated 06-04-2020 issued by the 4" Respondent to attend the video conference on 07-
04-2020.
It is brought to the notice of this Court that this Court has already granted stay with regard to Gazette No.355 dated 10.03.2020, which is in operation.
In view of the said order and the order of status quo dated 04.08.2020 passed by this Court, which has been affirmed by Hon'ble the Supreme Court vide order dated 26.08.2020 in SLP (C).No.9374 of 2020, these I.As. be treated as disposed of in terms of the said orders.
It is made clear that the disposal of these I.As. shall be subject to final outcome of the writ petitions.
|.A.No.5 of 2020 in W.P.No.13203 of 2020 & |.A.No.2 of 2020 in W.P.No.14282 of 2020 These applications have been filed seeking suspension of the operation of the order bearing Re.No.1203/G2/2016 dated 31.07.2020.
Learned Advocate General prays for time to seek instructions and file response in these applications, if any, within three days.
124Let the needful be done within three days.
List these |.As. on 12.10.2020 for hearing.
|.A.No.2 of 2020 in W.P.No.13203 of 2020, |.A.No.6 of 2020 in WP.No.13205 of 2020, |.A.No.5 of 2020 in W.P.No.14338 of 2020, |.A.No.1 of 2020 in W.P.No.14897 of 2020, 1.A.No.4 of 2020 in W.P.(PIL)No.200 of 2020 and |.A.No.5 of 2020 in W.P.(PIL)No.201 of 2020 Heard.
These applications have been filed seeking suspension of the operation of G.O.Ms.No.155 dated 01.08.2020.
In view of the order of status quo dated 04.08.2020 passed by this Court in W.P.No.13203 of 2020 and batch, which has been affirmed by Hon'ble the Supreme Court vide order dated 26.08.2020 passed in S.L.P.(C).No.9374 of 2020, these |.As. be treated as disposed of in terms of the said order. It is made clear that the disposal of these applications shall be subject to final outcome of the writ petitions. It is expected from the Government to observe the order of status quo as passed by this Court. l.A.Nos.3, 4, 5 & 6 of 2020 in W.P.No.15094 of 2020 These applications pertain to interim relief of calling for expenditure reports/statistics of infrastructure development from the respondents.
These applications shall be considered at the time of hearing of the writ petitions and the parties are at liberty to make their submissions on these applications at the relevant point of time.
125Response to |.A.Nos.3, 4 and 5 has already been filed. Let response to |.A.No.6 of 2020, if any, be filed in the meanwhile.
|.A.No.1 of 2020 in W.P.No.16830 of 2020 This application has been filed seeking appointment of Advocate Commissioner to find out the reality of construction of permanent buildings in Amaravati.
Hearing of this application is deferred for the present.
LA.No.3 & 4 of 2019 in W.P.(PIL).No.179 of 2019, 1.A.No.1 of 2020 in W.P.(PIL)No.7_ of 2020, |.A.No.1 of 2020 in W.P.(PIL)No.177 of 2020, |.A.No.1 of 2020 in W.P.No.932 of 2020, I.A.No.1 of 2020 in W.P.No.933 of 2020, and |.A.No.1 of 2020 in W.P.No.1207 of 2020 and _IA.No.1 of 2020 in W.P.No.13206 of 2020.
Heard.
These applications have been filed seeking suspension of the operation of the reports of Expert Committee, Boston Consulting Group and High Power Committee, and/or to grant an order of injunction forbearing the 4" respondent from finalizing or submitting its report pursuant to G.O.Ms.No.159 dated 29.12.2019 of General Administration (CABINET.1) Department, Government of Andhra Pradesh.
In view of the subsequent developments, which have already been taken place, at present, no further adjudication is required in these IAs.
1.A.No.9 of 2020 in W.P.(PIL).No.24 of 2020 Heard.
126This is an application seeking to implead the Accountant General of the State of Andhra Pradesh in the above writ petition.
Considering the reasons so stated in the accompanying affidavits, the application is hereby allowed.
Let notice be issued to the impleaded respondent in the main writ petition by e-mail and RPAD also returnable in two weeks.
Registry to reflect the name of Sri T.Niranjan, standing counsel for the Accountant General, in the cause list.
One set of the writ petition along with the documents be served by the counsel for the petitioners to Mr. T. Niranjan within three days under acknowledgment. On such service, the newly impleaded respondent is at liberty to file his response, if any.
1.A.No.16 of 2020 in W.P.(PIL).No.179 of 2019 Heard.
This is an application seeking to implead the Accountant General of Andhra Pradesh and the Principal Accountant General (Accounts & Entitlement), Andhra Pradesh, as respondents to the above writ petition.
Considering the reasons so stated in the accompanying affidavits, the application is hereby allowed.
Let notice be issued to the newly impleaded respondents in the main writ petition by e-mail and RPAD also returnable in two weeks.
127Registry to reflect the name of Sri T.Niranjan, standing counsel for the Accountant General, in the cause list.
One set of the writ petition along with the documents be served by the counsel for the petitioners to Mr. T. Niranjan within three days under acknowledgment. On such service, the newly impleaded respondents are at liberty to file their response, if any.
1.A.No.7 of 2020 in W.P.(PIL).No.179 of 2019 &
1.A.No.3 of 2020 in W.P.No.1388 of 2020 Heard.
'Considering the reasons so stated, these amendment petitions are ordered.
Necessary amendments be carried out within three days. _ Sd/-K.TATARAO"
' ASSISTANT REGISTRAR | TRUE COPY/ Hap For ASSISTANT REGISTRAR To,
1. The Secretary, Ministry of Home Affairs, Union of India, Office at Jai Singh Marg, Hanuman Road Area Connaught Place, New Delhi, Delhi - 110 001. Email Id [email protected]
2. The Secretary, Niti Ayog, Gvernment of India, Office at Sansadmarg, Sansadmarg Area, New Delhi, Delhi - 110 001.
3. The Chief Secretary, State of Andhra Pradesh; Secretariat Complex, | Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email Id - . [email protected]
4. The Special Chief Secretary, General Administration Department, The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email Id - prissey-gpmar- [email protected]
5. The Secretary, Legal and Legislative Affairs and Justice, Law Department, The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email id - secy [email protected] 128
6. The Secretary, , A.P. Legislature Secretariat, Department of Legislative Affairs, The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email Id - [email protected]
7. The Principal Secretary, Roads and Buildings Department, The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email Id - [email protected]
8. The Principal Secretary, Finance and Planning Department, The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email Id - [email protected]
9. The Principal Secretary, Municipal Administration and Urban Development, The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email Id - [email protected]
10.The Secretary, Law and Justice Department, Union of India, Room No. 405, A Wing, 4th Floor Shastri Bhawan, New Delhi - 110001.
11.Sri Y.S. Jagan Mohan Reddy, S/o Late Y.S. Raja Shekar Reddy, Hon'ble Chief Minister of Andhra Pradesh, Aged 46 years, R/o ist Floor, Building - |, Velagapudi, Email- cm (c) ap.gov.in
12.Sri Uma Reddy Venkateswarlu, S/o Not Known, YSRCP Manifesto Chairman, Aged 85 years, R/o Plot No- 13, Suryadevara Township, Tadepalli, Guntur District Andhra Pradesh - 522501
13.Sri Botcha Satyanarayana, S/o Not Known, Minister of Municipal Administration and Urban Development, Office at Room No. 135, Ground Floor, Building No.2, Velagapudi Email- [email protected] peshimaudap|@gmail.com
14.Sri Buggana Rajendranath Reddy, Minister of Finance and Planning, Legislative Affairs, Office at Room No- 212, First Floor, Building No.2, Velagapudi. Email- [email protected]
15.Sri Peddireddy Ramachandra Reddy, Minister for Panchayat Raj and Rural Development, Mines and Geology, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503.
16.Smt. R.K. Roja Selvamani, W/o R.K. Selvamani, Chairman of APIIC, Office at D.No- 10-14-241/5, Mandapam, Revenue Ward No.10, Nagari, Chittoor District, Andhra Pradesh. Email- rkrojamlangari(agmail.com rkroja123Pgmail.com .
17.Sri Alla Rama Krishna Reddy, MLA Mangalagiri (Guntur), Office At D.No- 1-50, Pathur, Pedakakani, (V and M) Guntur District, Andhra Pradesh Email- rk1247ysr (c) gmail.com
18.Sri. J.P. Nadda, S/o Narayana Lal Nadda, President, Bharatiya Janata Party (BJP), Office at 11 Ashoka Road, New Delhi, DELHI - 110001
19.Sri. Nara Chandra Babu Naidu, President, Telugu Desam Party (TDP), Office at Telugudesam Party State Office, NTR Trust Bhavan, Road No- 2, Banjara Hills, Hyderabad - 500034 Email- contact (c) teludesam.orq Ph- 919478568459.129
20.Sri. Konidala Pawan Kalyan, S/o Late K. Venkat Rao, President, Jana Sena Party (JSP), Office at Plot No.12, Road No.72, Jubilee Hills, Near Andhra Bank, Prashasan Nagar, Hyderabad - 500033 Email- contact(ajanasenaparty.orq Ph- 6304900667
21.The Account General of Andhra Pradesh, Road No.12, Bharathi Nagar, Vijayawada, Krishna District-520008, Andhra Pradesh.
22. The Principal Account General (Accounts & Entitlement), Andhra Pradesh (Amaraqvathi, Presently Head Quarters at Hyderabad & Branch Office at H.No.12-52, Enikepadu, Vijayawada-521108, Krishna District, A.P
23.The Directorate of Economics and Statistics, Government of Andhra Pradesh, Vasudha Sheltars "A" Block, 1° Floor, LIC Colony Adda Road, Gollapudi, Vijayawada Rural Mandal -- 521225.
24.The Principal Accountant, Accountant General of Andhra Pradesh, Office at _ NH7, Saifabad, Lakdikapul, Hyderabad, Email.ID:[email protected]
25.Smt. Y.S. Vijayamma, W/o Late Y.S. Raja Shekar Reddy, President, Yuvajana Sramika Rythu Congress Party (YSRCP), Office at Plot No- 13, Suryadevara Township, Tadepalli, Guntur District, Andhra Pradesh -- 522501
26.One CC to SRI.KARUMANCHI INDRANEEL BABU Advocate [OPUC]
27.One CC to SRILSUDHAKARA RAO AMBATI Advocate [OPUC]
28.One CC to SMT.NIMMAGADDA REVATHI, ADVOCATE (OPUC)
29.One CC to Sri M.Lakshmi Narayana, Advocate (OPUC)
30.One CC to SRILB.NALIN KUMAR, ADVOCATE (OPUC)
31.One CC to SRILUNNAM SRAVAN KUMAR Advocate [OPUC]
32.One CC to SRI.KISHORE PARA Advocate [OPUC]
33.One CC to SRILN.SUBBA REDDY Advocate [OPUC]
34.One CC to M/S.PRANATHI Advocate [OPUC]
35.One CC to SRILSUBBA RAO KORRAPATI Advocate [OPUC]
36.One CC to Sri Ravi Shankar Jandhyala, Advocate [OPUC]
37.One CC to SRI.P.V.KRISHNAIAH Advocate (OPUC)
38.One CC to Sri Prabhu Nath Vasireddy Advocate (OPUC)
39.One CC to SRILSRINIVASA RAO NARRA Advocate [OPUC]
40.One CC to SRI G V R Choudary, Advocate (OPPUC)
41.One CC to SRILUNNAM ABHISHEK SINGHVI, ADVOCATE (OPUC)
42.One CC to SRI.P.V.KRISHNAIAH Advocate (OPUC)
43.One CC to SRI.KASA JAGAN MOHAN REDDY, STANDING COUNSEL (OPUC)
44.One CC to SRI.V.SURYA KIRAN, STANDING COUNSEL (OPUC)
45.One CC to SRI.V.SURENDER, STANDING COUNSEL (OPUC)
46. One CC to SRI.SAI SANJAY SURANENI, ADVOCATE (OPUC)
47.One CC to Sri Srinivasa Rao Narra Advocate (OPUC)
48.One CC to SRI.T.V.P.SAI VIHARI, ADVOCATE(OPUC)
49.One CC to Sri K M Krishna Reddy Advocate (OPUC)
50. One CC to Sri Ponnekanti Mallikarjuna Rao, Advocate (OPUC)
51.One CC to Sri Yelamanchili Shiva Santosh Kumar Advocate (OPUC) 130
52.One CC to Sri Vivek Chandra Sekhar S Advocate (OPUC)
93.One CC to Sri Nagaraju Naguru Advocate (OPUC)
54.One CC to Sri Y.Surya Prasad, Advocate (OPUC)
55.One CC to SRILN.HARINATH, ASSISTANT SOLICITOR GENERAL (OPUC)
56.One CC to Sri T.Niranjan, standing counsel for the Accountant General, 9/.One CC to Sri Unnam Muralidhar Rao, Standing Counsel (OPUC)
58.One CC to Ms.Sodum Anvesha, Advocate (OPUC)
99. Two CCS to The Advocate General, High Court of A.P.(OUT)
60.Two CC to GP for Roads & Buildings, High Court of Andhra Pradesh (OUT) .
61. Two CC to GP for Environment, High Court of Andhra Pradesh (OUT)
62. Two CC to GP for General Administration, High Court of Andhra Pradesh (OUT)
68. Two oC to GP for Municipal Administration, High Court of Andhra Pradesh
64. Two 6 to GP for Finance & Planing, High Court of Andhra Pradesh 65, hwo dc to GP for Social Welfare, High Court of Andhra Pradesh (OUT)
66. Two CC to GP for B.C,.Welfare, High Court of Andhra Pradesh (OUT)
67. Two CC to GP for Irrigation, High Court of Andhra Pradesh (OUT)
68.Two CC to GP for Panchayat Raj & Rural Development, High Court of Andhra Pradesh (OUT)
69. Two CC to GP for Law, High Court of Andhra Pradesh (OUT)
70. Two CC to GP for Revenue, High Court of Andhra Pradesh (OUT)
71.Two CC to GP for Forest, High Court of Andhra Pradesh (OUT)
72.Two CC to GP for Home, High Court of Andhra Pradesh (OUT)
73. The Section Officer, Division Bench, High Court of Andhra Pradesh.
74, The Section Officer, Posting Section, High Court of Andhra Pradesh.
75. Three spare copies SRL 131 HIGH COURT HCJ, RKJ & MSMJ DATED:06/10/2020 ORDER W.P.Nos.933, 932, 925, 1207, 1388, 4004, 8472, 9154, 9528, 10700, 43203, 13204, 13205, 13206, 13521, 13645, 13666, 13887, 13966, 43983, 14053, 14054, 14282, 14338, 14897, 14996, 15035, 15094, 45097, 16830 of 2020, W.P.(PIL).Nos.179 of 2019; 7, 8, 9, 20, 22, 24, 40, 78, 92, 102, 121, 153, 175, 177, 184, 185, 200, 201, 208, 209, 213, 215, 217, 230, 235, 236, (239, 256 and 253 of 2020 DIRECTION