Andhra Pradesh High Court - Amravati
P.N. Meghavarnam vs The Union Of India on 12 March, 2026
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE TWELFTH DAY OF MARCH, 1
TWO THOUSAND AND TWENTY SIX :{m
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:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
WRIT PETITION NO: 1822 OF 2026
Between:
P.N. Meghavarnam, S/o. P P Natarajan, aged 49 years, Occ: Trustee of
The Mandapam, R/o . 4-66, Palegar Street, Nagari, Chittoor District,
Andhra Pradesh-517590.
Petitioner/s
AND
1. The Union of India, Ministry of Road, Transport and Highways,
Represented by Secretary, Room No. 316, Transport Bhawan 1,
Sansad Marg New Delhi-110001
2. The National Highways Authority of India, Represented by its Project
Director, PlU-Chennai-ll, No. 272A, Dr. Seivi Jaya Kumar Street,
Golden George Nagar, Nerkundram, Chennai-600107.
3. The Revenue Divisional Officer, Nagari, Chittoor District, Andhra
Pradesh-517581.
4. The Tahsildar, Nagari, Chittoor District, Andhra Pradesh-517581.
5. The Archaeological Survey of India, , Represented by its Director
General, Dharohar Bhawan, 24, Tilak Marg, New Delhi - 110001.
6. The National Monuments Authority, Represented by its Chairperson,
24, Tilak Marg, New Delhi-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 a writ or order or direction more particularly one in the nature
of Writ of Mandamus declaring the action of the respondents more particularly
the respondent no.2 in making efforts to demolish the Kondachuttu
Mandapam situated at Nagari-Village, Tirupati District, Andhra Pradesh,
without following due process of law, without conducting mandatory impact
assessments, and without issuing any notice to the Petitioner as its Trustee,
as illegal, arbitrary, violative of the principles of natural justice and contrary to
the provisions of the AMASR Act, 1958 consequentially direct the respondents
to desist from any interference with the Kondachuttu Mandapam, including
any demolition, alteration, or damage by directing the Respondents to explore
and adopt the available alternative alignment for NH-716 widening using the
land opposite the Mandapam.
lA NO: 1 OF 2026
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the grounds filed in support of the petition, the
High Court may be pleased to direct the respondents to desist from any
interference with the Kondachuttu Mandapam, including any demolition,
alteration, or damage by directing the Respondents to explore and adopt the
available alternative alignment for NH-716 widening using the land opposite
the Mandapam, Pending disposal of WP 1822 of 2026, 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 earlier orders of the High court dated
22.01.2026 made herein and upon hearing the arguments of Sri V.Sai Kumar,
Advocate for the Petitioner, Additional Solicitor General of India for
Respondent Nos.1, 5 & 6, Sri S.S.Varma, Standing Counsel for the
Respondent No.2, learned GP for Revenue for the Respondent Nos.3&4, the
Court made the following:
ORDER:
At the request of the learned counsel for the respondents, for filing counter, post after two (2) weeks.
Interim order granted earlier shall stand extended for a period of Eight (8) weeks.
Sd/-U.SRIDEVI deputy registrar //TRUE COPY// SECTION OFFICER To,
1. One CC to SRI. V SAI KUMAR Advocate [OPUC]
2. One CC to SRI. Y V ANIL KUMAR (Central Government Counsel) Advocate [OPUC]
3. One CC to SRI S.S. VARMA, STANDING COUNSEL [OPUC]
4. Two CCs to GP FOR REVENUE,High Court of Andhra Pradesh. [OUT]
5. One spare copy HIGH COURT SRK,J DATED: 12/03/2026 POST AFTER TWO (2) WEEKS ORDER WP.No.1822 of 2026 INTERIM ORDER EXTENDED