Andhra Pradesh High Court - Amravati
Sri Prakash © vs Sri Q Sai Narayana Rag Sc For on 4 May, 2026
IN THE HIGH COURT OF ANDHRA PRADESH el AT AMARAVAT! is a (Special Original Jurisdiction) - SEE AS. SS & MONDAY THE FOURTH DAY OF MAY TWO THOUSAND AND TWENTY SIX PRESENT ve THE HONOURABLE SRI JUSTICE VENKATESWARLU NINIMAGADDA WRIT PETITION NO: 13085 GF 2028 Between: to8 GR Sajaulia Khan, Sfolate KG Rarak Khan, Aged about SO yea 12-104, Radhakrishna Road, Kuppam Posi, Town and Mandal, Chittoor District, ; Heena, Dio. MFayas, Aged about 25 years, Rfo.Door No. 11-20, Tapalaraju Veodhi, Ki Kuppam Town and Mandal, Chittoor Distriet, a F Nayaz, Sio.M.Fayas, Aged about 24 . years, Rio. Door No. 11-20, + Vapalaraju \ Veedhi, Kuppam Town and Mandal, Chittoor Cistriet . .Patitioners AND Deparment, Secretariat, Velagapuc A Amaravathl, 522938 . The Vice Chairman and Managing Director, Sports Authort Hy of Andhra Pradesh, Viayawac Ja, 3. Keshna District Seno ig The Joint Collector, Shittoar . Grtioor (Nstrict. 5*7002 ~ rhe Tahksiidar, Kunparn \ Mandal, Ohittoor District $4 7.405 Respondents 49) t eo BS © CC Meet we Rooee we ft 2S te abt CAD res on % bee. ot res £%. i fo fey te 4 eid ne) i Jee | or a re vg Sao tanuny 25 'nat or Nip oy fetgee ce BS me Ee cA a) a + rice eens ry rae aw £ i ke Soe Fast wet tf ae ees i wenone ae "$4 bes ge 8 o Ct i; oor 7 SS oo Eas go CB we ey nt wate aa sees Sag Se eng £3. a sr ne 4 63, Maer trod reed 4 oa te bho a ty eee weep, oa theed paoes Net yee aes £4 a Co my eee as Luk Foor oy '. rT mN wi 8 at > 4 a SS " xy rey ay x or 7% aad we ie ead i 3 rt x Saeee o ao sess Foal oe & o ~ 8 Ss lB Bs oe 3 & « © S wn ce = pe he, cD fe we Ss OS oe te EG 7 wed rs ; or Meaead og ot Lee aK. ae us eed Kz 3 ee a ei le OE UO eo ie a ay vagen or an oOo o babe tL. Oo 8B SB & cy he DG Sele Fo ee 4 fe ym i "he a & & hm Tt p Bo gm he he os Df we 3 8 3 * Order: ing a Counsel for the Respondent No.3: SRI Q SAI NARAYANA RAG SC FOR he Court made the follow SAAR Gaunsel for the Respondents No.3 & &QP FOR REVENUE Counsel for the Petitioners: SRI PRAKASH © Counsel for the Respondant No.4: GP FOR SPORTS . & a owner and in possession of land measuring Ac. 1-0 THE HON'ELE SRI JUSTICE VENKATESWARLU NIMMAGADDA WRIT PETITION NO.13088 0 F 2026 ORDER:
KAW atition 2 TRis wrt 5 is Med under Aricie 220 of the Constitution of india, g "to issue Wit or Direction especially one in the nature of Writ Mandamus declaring the action of the respondents in ar extent of Ac.1-02 cenis and in Sy Ne TQT/6A an extent of Mandal, Chitteor District without giving natice/nolification ari mManhended and viclation of orincigles of 'nature justice and conmsedientiy dirset the respondents not to interferes into the situated sf Bevananpsil Vilege.Kuppar Mandal Chittoor Nisiric!
2. Tre learned counsel for the petitioners submis that Petitioner No. 7 is {ne FAP Dane Sow we 3 pe x opr .
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oye aoe eyip ~ AS FO A 25 ™ - yank & 3 i 4 nto Survey Nos. 104/2 and 101/@, and a portion of ihe land was alienated in ase favour of Res ponden No. 2 authority, xR Hee ~ 4 Ret t 8, in view of the above facts and circumstans oes, the resoondenis are directed a for which the petitioner hes proceedings of the shall not interfere with the petitioner's SUCH passessin of law.
g. With the above direction, writ petition is closed TRUE COPYH Te, secretary, Se LOS Chain man and Managing
1. The Fringipal & Amaravathi. & s YA me
2. The Pradesh, Viiayvawada, Krishna Dis been Mandal Revenue OMcer dated ° Fenn peanetul noesession and enjoyment of the MYRae AAS . without adhering to due process a eM wR GiISPOSs pending, if any, shell gisa sland Sd/- M PRABHAKAR RAO DEPUTY REGISTRAR SECTION OFFICER artment, Secraiarial, Velaganudc), remy ood rector, Sports Authority of Andhra trial 820040.
Bs Cg tnd The Jaint Collector, Chittco: Chi Hoor District, 8700s
4. The Tahsidar, Kugsam Manda i, OGhifoor Distrier Siyaes
5. One CC to SRI PRAKASH. Advocate { BPUC) S. Gne CC ta SRIG SA} N NARAYAN SC ROR SAAP | oe "y "fe LA3 R oN Ps ee FE A gS . a
8. Two Ges tio GP POR REVENUE H i Hg 8 Cougs rat 4 ncihira radesh rou :
Oo ra ~ 7 teu & kor HIGH COURT DATED:04/05/2026 ORDER eens SR ee + NNN ¥ .
Mg Ay WP NO. 13085 OF 2026 DISPOSING OF THE WRIT PETITION WITHOUT COSTS