Andhra Pradesh High Court - Amravati
Boddu Jaganmohini vs The State Of Andhra Pradesh on 11 May, 2020
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH GBQURT OF AND
LUT Gt IRA PRADESH AT AMARAVATHI
MONDAY THE ELEVENTH DAY GE MAY
TWO THOUSAND AND TWENTY
| GPRESENT:
THE HONQURABLE Shy JUSTICE 6 RAMESH
WRIT PETIPION NO: 8896 OF 2026
Batwaam .
1. Beddu daganmebin Wo, Borda Shaskara Rani Rao
@. Roddu Surekha, Wa. Boddu Venkata Raniana Ghowdhary
Petitionars
AND .
The State of Andhra Pradesh, Rep. by its Secretary, Revenue (Land Acquisition)
Andhree Prade oretatiat Buildings, Valagapudi, Amarayatl- §22503.
2. The Distict Gallector,, Kakinada, East Gadavari District
3. The Revenue Divisional Officer, Kakinada, Bast Godavari District
4. The TahslldarMsndal Revenue Offiesr,, Kakinada Rural, ast Godavari District
S. Mysdam Venkat Rao, S/o. Late Myadam Janardhan Rao, Réa. Plato. 122,
. Bock, Serene Gounty, Telecom Nagar, Gashibowll, Hyderabad- SQ0046,
:
aN
8. Myadarn Rajashebbor,, S/o, Late Myadam dJanardhan Rao, Rio, 133, Srila
erahts, St. dote s Church Road, East Maredpally, Secunderabad- 500025,
elena
. Mis. Costa Projects Private Limited, Ragistered Corporate Office at Armrutha
Ville, PIsCNo td, Right Wing, Il Floor, Somajiguda, Raj Bhavan Road,
Hyderabads S00082, Telangana
Respondents
Batiion under Article 228 af the Constitution of India praying that in the
cirannstanees stated in the affidavit filed therewith, the High Court may be pleased to
issue a Writ af Certioran and/or any other appropriate writ, arder or direction calling for
the record pertaining to the acquisition ef land adrneasuring 125 Acres and 81 Cents
aituated in Survey No.34/1, Survey No.38/2, Survey No.38/3, Survey No.38/4, Survey
Noga, Survey No.30/3, Survey No.40, Survey No.4a/1, Survey No.43/2, Survey
Nod, Survey No4/e, Survey No.44/3, Survey No.44/4, Survey No.44/S, Survey
No.d4/8, Survey No4/7, Survey No.44/8, Survey No.45, Survey No46, Survey
Nod?/i, Survey No.50/2, Survey No.50/4, Survey No.50/5, Survey No.S0/8, Survey
NoSo?, Survey Ne.5i/3, Survey No.53/1, Survey No.54, Survey No.55/1, Survey
No.88f2, Survey No.58/3, Survey No.S6/1, Survey No.56/2, Survey No.56/3, Survey
No S@/dé. Survey No.66/5, Survey No.56/6, Survey No.57, Survey No.58/1, Survey
No.5ae, Survey No.d8/3, Survey No.59, Survey Na.60/2, Survey No.60/3, Survey
No. 60/3, Survey No.O41/1, Survey No.81/2, Survey No.61/3, Survey Na.62/1, Survey
No 62/2 Survey No.G2/3, Survey No.62/4, Survey No.62/5, Survey No.62/6, Survey
No.Gav7, Survey No.62/8, Survey No.83, Survey No.644, Survey No.64/2, Survey
No.gvd, Survey No.65/5, Survey No,64/6, Survey No.64/7, Survey No.64/8, Survey
No.65, Survey No.67/2, Survey No.71/7, Survey No.72/3, Survey No.69/3, Survey
No.69/4, Survey Na.74/4, Survey No.74f2, Survey No.74/3, Survey No.74/4, Survey
No.74/5, Survey No.74/6, Survey No.75/6, Survey No. 149/1, and Survey Na. 149/3 at
Nemam Village, Kakinada Mandal, East Godavari District, and to declare the notification
dated 03.03.2020 issued under 8. 11 of the 2013 Land Acquisition Act and to declare all
the consequent proceedings relating to acquisition of land admeasuring 125 Acres and
&1 Gents situated in survey numbers, 88 detailed above in the prayer, at Nemam
Village, Kakinada Mandal, East Godavari District as itegal, arbitrary, contrary to the
provisions of the 2013 Act, Act 22 of 2018 and the 2018 Rules, without any jurisdiction
whatsoever, and violative of Articles 14 and 200-A of-the Constitution of India, and
consequently, stay all further proceedings including dispossession of the petitioners
from the land admeasuring 125 Acres and 81 Cents situated in survey numbers, as
detailed above in the prayer, of Nemam Village, Kakinada Mandal, East Godavan
District.
iA NO: 1 OF 2020
Petition under Section 441 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
SAARAANS NS ee eee eee eR ee ERENT EDOM Lae
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ne ALE NNEE ES
af further proceedings under the S.1{ Notifieafen dated O.08.2
dispassession of the petitioner fram the land admeasurting 12
A020 ineluding
Arras and 84
@ in Survey No.d4ft, Survey No ae, Survey No.ge/3, Survey Noa,
a2, Survey Na go. Suivey Ned, Survey Node, Survey Noe,
sft, Survey No.44é2, Survey No.dd/a, Survey Noad/d, Survey Noss,
No. 44/8, Survey Nose', Survey No. 44/8, Survey No.6, Survey No.46, Survey
urvey No.d0/2, Survey No. Soya. Survey No 50/8, Survey No.§0/8, Survey
a a
a Survey No.$1, Survey No.83/1, Survey Ne.Sd, Survey No.b8/, Survay
o.8582, Survey No.853. Survey No.564, Survey No.80/2, Survey No.b0/G. Survey
aS8i4. Survey No.S6/5, Survey No.58/, Suivey No.87, Suivey Node, Survey
e582. Suey NoS8a, Saey No.89, Survey No.d0/e, Survey No.G0/3, Survey
No BivS, Survey No.811, Survey No.8V2, Survey No.4, Survey No G21, Survey
No.822, Survey No.62/3, Survey No.62/4, Survey No.82/5, Survey Na.82/0, Survey
No.S2iF, Suey No.62/8, Survey No.63, Survey No.64/1, Survey Noble, Survey
No 644, Survey No.G8/5, Survey No.64/8, Survey No.Sd4/7, Survey No.G4/8, Survey
No.85, Survey No.67/2, Survey No.7 4/7, Survey No.72/2, Survey No.80/3, Survey
No.80i4, Survey No.F4/t, Survey No.74/2, Survey Ne.7d/3, Survey No.74/4, Survey
No 7435, Survey No.74/€, Survey No.75/G, Survey No, 149/41, and Survey Ne.
449/30fNemam Village, Kakinada Mandal, East Godavari District, pending disposal of
WP 8380 of 2020, on the file of the High Caurt.
filed i
The petition coming on for hearing, upon perusing the Petition and the affidavit
mn support thereof and upon hearing the arguments of Sri Ramesh Babu Tallur,
Advocate for the Petitioner and of GP for Revenue for the Respondents, the Court
made the follawing.
ORDER:
To wok oan =m
9. Learned counsel for the respondents wants to file counter. Letthem be filed counter.
Post on 12.05.2020.
In the meanwhile, status quo as on today shall be maintained. si. Pp KAM ESWARA RAO ASSISTANT REGISTRAR | ITRUE COPY! SEGISTRAR "
N { \ "
For ASSISTANT REGISTRAR The Secretary, Revenue (Land Acquisition), State of Andhra Pradesh, Andhra Pradesh Secretariat Buildings, Velagapudi, Amaravati- 522503. The District Collector,, Kakinada, East Godavari District The Revenue Divisional Officer,, Kakinada, East Godavari District The Tahsildar/Mandal Revenue Officer,, Kakinada Rural, East Godavari District Myadam Venkat Rao,, S/o. Late Myadam Janardhan Rao, Réa. Flat No.122, Daisy Block, Serene County, Telecom Nagar, Gachibowli, Hyderabad- 800046, Telangana yadam Rajashekhar,, S/o. Late Myadam Janardhan Rao, R/o.133, Srila Heights, St. John 5 Church Road, East Maredpally, Secunderabad- 500026, Telangana Mis. Costa Projects Private Limited, Registered Corporate Office at Amrutha Ville-Flat No.210, Right Wing, ll Floor, Somajiguda, Raj Bhavan Road, _H\derabad- 500082, Tetangana (1 to 7 by RPAD) One CC to Sri Ramesh Babu Talluri, Advocate [OPUC] Two CCs to GP for Revenue,High Court of Andhra Pradesh, [OUT]
10. One spare copy tr Scanned with CamScanner HIGH COURT DRJ DATED:1 1/05/2020 ORDER WP.No.8390 of 2020 POST ON 12.05.2020 Scanned with CamScanner