Andhra Pradesh High Court - Amravati
Katari Suryakantham vs State Of Andhra Pradesh on 3 July, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
t
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT:
iSpecial Original Jurisdiction)
WEDNESDAY, THE THIRD DAY OF JULY,
TWO THOUSAND AND TWENTY FOURS |
>: PRESENT: :
THE HONOURABLE SRI DHIRAJ SINGH THAKUR, CHIEF JUSTICE -
AND
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
W.PYPLLL) No. 80 of 2024 along with W.PUP.LL) Nos a7, 142, 198, 130,
137, 145 & 192 of 2020, W.P.Nos.8966, 9195, 9237 & 18794 of 2020 and
W.PAP LL) Nos.71, 87 & 82 OF 2024
WLPUP LL No. 80 of 2024
Between:
ve ae Ramakrishna Babu, S/o. Brahmeswara Rao, Aged about 83.
ears, Rio DLNo.1-938-10/2, LEG-74, Serctor-5, MVP Colony, Visakhapainam
"uo Visakhapatnam District, ALP.
neoons Petitioner
AND
{. State of Anchra Pradesn, reo by iis Principal Secretary, Revenue
eparinent, Secret terial, Velagapudi, Amaravathi, Guniur District,
2. State of Andhra Pradesh, rep.by its Principal Secretary Murunipal
Administration Depariment, Secretariat, Velagapucl, Amaravathi,
Suny District
Lyd
Mission Director, Mission Build Andhra Pradesh, Government of Andhra
Pradesh, Block-4, AP. Secretarial, Velagapudl, Guntur Disinc
4. Visakhapatnam Metropolitan Reg! ion Qevelogment Authority, Rep. by its
Cammissioner, Visakhapainam,
§. The District Collector, Visakhapainam Dis
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Beach Road, Visakhapainam, Visakhapainam Districl, pending dispos
this WPI{PIL) No.80 of 2021, on the file af the High Court
The petiien coming on for hearing, upon perusing the Fetition and the
affidavit Hled in s eee thereof and Orders of High Court dated 75-07-2027,
& O08. 2021, 23.09.2024, 21.10.2021, 23.08.2028, 06.09.2023, 20,09. 2028,
44.10.2023, 22.14.2023, 20.12.2003, 24.01.8024 & 13.00.2024 made herein
and upon hearing the a gumenis of Sri Vajja Srinivasa Rao, Advosate for the
Paitioner, Sri Syed xhader Masthan, learned Government Fieader allached
to the office of Addi ional Advocate General, representing Respondent Nos. 1
to 5, Sri Lakshminarayana Alishetty, Advocate for Respondent No.8 and
Sri.J.Ugra Narasimha, learned Standing Counsel for Respondent No.?,
WLP UPILING 127 OF 2020
Sehwean:
Thota Suresh Babu, S/o Rama Rao, aged 38 years, Occ. Journalist / Social
Worker, Rio 26-44-185, 7th Line, NGO Colony, Guntur Cy, Guntur District,
Petitioner
AND
1. The State of Andhra Pradesh, Rep by its Chief Secretary, Secretanat,
Velagapudi, Guntur District.
2. The Princioal Secretary fo Government of Andhra Pradesh, Municipal
Administration and Urban Development Deparment, Secretariat,
Velaganudi, Guntur Distric
cox]
The Principal Secrefary to Government of Andhra Pradesh, Labour
Department, Secretariat, Velagapudi, Gumur [istrict
Ben
The Principal Secretary fo Government of Andhra Fradesn, Home
Department, Secretariat, Velagapucli, Guntur District.
§ The Special Officer, Mission of ALP., 1 T. Towers, Mangalagir, Guniur
District,
Phsirict,
apainan,
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The petition coming on for hearing, upon perusing the Fettion and ine
affidavit fled in support thereof and order of the High Court dated 28-00-2020,
23-07-2080, 30.07 2020, 18.09.2020, 25.14.2080, 30.12.2020, 1O-07-2024,
26-08-2001, 23.09.8021, 21.16.2001, 25.08.2025, 08.09.2023, 20.09.2023.
YEA 2085, 22.74 2023, 30.12.2023, 24.01.2024 & 13.03.2024 made here
and upon hearing the argurnents of Sri Narra Srinlvasa Reo Advocate for the
Petitioner, Sri Syed Khader Masthan, learned Government Pleader attached
to the office of Additional Advocate General, represeriting Respondent Nos. 1
fo 5, of Sri Lakshminarayana Afishetty, Advocate for Respondent Noo
SriTandava Yogesh, Advocate representing Respondent No.8, of on
M. Manohar Reddy, SC for Municipal and Municipal Corporation, representing
ad
Respondent No. G and of Sri K Jagan Mohan Reddy, learned Standing
ee
Counsel for Responder Nas. 10
WP (PIL) No.132 of 2026
Befween:
Kannegant Hane Bindu, "Ave. Venu Prasad, Aged about 38 years, 54-14/8-58.
Nirmala Residency, Bharathi Nagar, Vilayawada-520 008, Krishna District,
Andhra Pradesh, Aadhaar No.6485 425 7149, Bank Afo. No. 374920700 14850,
PAN NOUDSRPE 7296H.
veanee Patitioner
AND
1. State of Andhra Pradesh, Revenue (Assignment [} Dept, AP,
Secretadat, Velagapudi, Amaravatl, Guntur Districl, Rep. by &s
Secretary
Bo
Mission DHrector, Mission Build Andhra Pradesh, AP. Secretarial,
Velagapud!, Amar ravati, Guntur District
3. Guntur Municipal Corporation, Oop. Gandhi Park, Guntur 522003.
oy the Cammussioner
4. Andhra Pradesh Industrial infrastructure Corporation Lid, 8A-20/R/2A,
Tat Floor, Sn Siva COMI. Furtiries Club Road, Teachers Colony,
Viayawada 520008, Ren by Vice Chairman and Managing Oirectar
& NBCC Undia} Lich, Req. Office, NRCC Bhawan, Lodhi Road, New Dethi
. Respondents
Petition under Ariicie 226 of fhe Consiftution of india, fhe High Court
may be nplsased to issue a Wii of Mandamus, ar any other aoproornate wri,
order oor direction, declaring G.O Ms. No44?, Revenue Assignme nied}
i?
Deoartrient, dated O54 41-2019,
Deparment, dbee-11-20799 and the Memorandum of Undersianding antered
infa by the 2nd respondent an behalf' of the State of Andhra Fradesh with
NBCC (india) Limited, the Sth respondent herein as alse consequential Notice
inviting Offers (NIO} bearing NID No. NBCCYGM-APIAP LM-lS020/7 Issued
by the 5th respondent for outright sale of 9 land parceisfland asseis iocated at
ook
Surtuy and Visakhapainarn on behall of Government of Andhra Pradesh as
mw
arbitrary, discriminatary and violative of Articles 14, 2807), 208, 203 and
Tr
i
204/17) of the Constitution of India, contrary fo the Pubho Trust Lnelrine
without any authority or law, beyond the reach and scone of Aricle 162 of
Corsfitution of india, and consequently, set aside the same and restrain ihe
respondents from alienating the land through the impugned e-auction in the
x
IA NOr 1 OF 2020
Pefitinn under Section {51 CPO is fied praying that in the
cireumsfanoees stated in the affidavit Hed in support of the wril petition, ine
High Court may be pleased fo slay all further proceedings pursuant to Novice
Inviting Offers (NiO) for outright sale of land parcels/land asseis on behalf o
Government of Andhra Pradesh available at Guntur and Visakhapainam
y e ene} we Ake HAQ> ET TAA PAE yogead
districts of Andhra Pradesh bearing NEG No. NBCCAGM-AAPJAP LMAUSO200%
sued by NBCC (india) Lid. pending disposal of the WP(PIL) 122 of 2020,
on the Ble of the High Court.
The petition coming on for hearing, upon gerusing the Peiition and the
aifidavit Med in support "thereof and the orders of the High Court, dated
28.05.2080, BG.07 2020, 1800-2020, 25.41.2020, 26.08.2021, 3.08. 2027,
24.40.2021, 23.08.2023, 06.09.2003, 20.06.2023, 11.10 2023, 22.71.2023,
30.12.9023, 24.01.2024 & 13.03.2024 made herein and upon hearing the
arguments of SRLGS.NALIN RUMAR Advocate far the Petitioner and of
Additional Advocate General, Si Ponnavolu Sudhakar Reddy for Respondart
<
No.i and of Sri K Jagan Mohan Reddy, Standing Counsel for Respondent
W.P PILING. 135 of 2020
Between:
Or. Macddipati Sailaia, Wo. Late M. Lakshmi Narayana Chowdary, aged ab out
43 years, Occ. Doctor, Rio. Door No. 18-53, Samsons Aruna Apariments, ist
lane, Vidya Nagar, Guntur-S22 067, Guntur District, A.P
ceerse Petitioner
AND
1. The State of Andhra Pradesh, Rep. by iis Secretary, Department of
Revenue, Secretariat, Velagapuci at Amaravathi, Guntur District, AP.
?, Navaraina Public Sector NBCC (india) Limited, Rep. By fis Chairman
and Managing Director, NBCC Bhawan, Lodhi Road, New Delhi
FTOOS
3. The Chief General Manage (Engg), NBCC (india} Limited, No 28, end
Fieor, nd Main Road, Mahalaxrni Nagar, Adambakkam, Chennai-
6000s, Tamlinadu State.
4 The State of Andhra Pradesh, Rep. by its Secretary, Department of
Home, Secretariat, Velagapudi at Amaravathi, Guntur District, AP.
few
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IA NG: 1 OF 2020
Fetiion under Sention 751 OPC is Med praying that in the
circumstances stated in the affidavit fled in support af the writ setition, the
High Court may be pleased fo direct the Respondents to stay of al further
proceedings In trying to allenate prime properties through E-Auction from
28.08.2020 fo 30.05.2020 in Guntur and Visakhapainam Corporations by
suspending the impugned G.O.Ms No 474, dt22.11.2019, pending disposal of
the Wnt Petition (PIL) No. 135 of 2020, on the He of fhe High Court,
The petition coming on far hearing, upon oerusing the Petition and the
affidavit fled in support thereof and the orders of the High Cour, dates
28.05.2020, 30.07. 2020, 18-09-2020, 25.77.2020, 30.42.2020, 18.07 20214
20.08.2021, 23.00.2027, 27, 70.2027, 23.08 2028, 06.09.2029, 20.08. 2083
TPT 2088, 228. 17:2025, 20.12.2029, 24.01. 2024 & 13.03. 2024 made herein
and upon hearing the arguments of SRUEDLS NOV OPRASAD BARU Advacate far
the Petitioner and of Addifional Advocate General, Sri Pornmeavolu Sudhakar
Reddy for Respondents and of Si K Jagan Mohan Reddy, Standing Counsel
for Respondent Nos.11 in 13.
WLP PILING. 136 OF 2020
Between:
1. Kona Taterao Sfokona Tata, OceSocial service, D No 18-7-78,
Pedaganiyada, Zane V, GVMC Visakhapainam District, Aacdhaar
No 28489 1201680
Garava soma *"Sekhar Rao Sfo.Gunnaiah, Rio DP .Noa tZ-148,
Bo
B.C Colony, "Aganampudi, Ward Na, iNew ward No.7), gone V,
GYMC, Visakhapatnam, Aadhaar No. S077 8686 O80.
syeeas Petitioners
AND
oor
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aa se vee Sipe Sader en feos mm orm 09 3
" te fees aS [an res, oe "4 ape
g be Tye % z aa oy % oS p & 8 Lh te
ro on toot pose hee iy om -- pee ; wah *,
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wy pe ty Lm oe - ao 3 faa on ts fo ta dh we
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el OM han res we Md gt oo fone m gp SF ogr GoW
wi, te @ % fe rs C3 Ch od oe Siegen i ae a As a
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thoes os Cy fn ms " oo we ? "es Tay fen oe os tee?
re Co i sno Bon A moos Ie Oe 3 az Sa oer "aS
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HY
:
IANO: TOP 2020
Petition under Section 747 CPC is lex
ciroumstances stated in the affidavit filed in suppart of the writ petition, the
High Court may bi pleased to stay all further proceedings pursuant to E-
auction Notification NIG No NBCCIGM-APLI-1/20201 issued by 6°
respondent in so far as with regard fo sale of Open Space covered by
q As
Sy.No.27/49 of Aganampudi Visakhapainam, pending disposal of the Writ
Petition (PIL) No 135 of 2020, on the file of the High Court.
The petition coming on for hearing, ugan perusing the Petition and the
affidavit fled in support thereat and the orders of the High Cour, dated
28,05. 2020, 30.07.2020, 18-09-2020, 26.77.2020, 30.12.2020, 18.07 2021,
28.08.2021, 25.06.2021, 2LIG S021, 23.08.2025, OG. 082023, S0.09.2025,
44.10.2023, 22.11.2083, 20.12.2025, 24.01.2024 & 19.03.2024 made herair
and upon hearing the argurnents of SRIVV.SATISH Advocate for the
Petitioner and cf learned Advocate General, Si Pannavolu Sudhakar Reddy
for Official Respondents and of Sri K Jagan Mohan Reddy, learned Standing
Counsel for Respondent No.4.
WLPUPIL) No 137 DF 2020
pehween!
Kota Malyadri Sfo. Ramanaiah, D.No. 7-6-1148 7, Qnp: 27" Jane, Sarada
Cafany, Guntur [istrict, A P.522002, Mobile No. 8143048425
email kotatirugatammag@amailcom, Aedhar Card No 302686754249, PAN
Carl No AGVPK4147R, Bank A'c. No. 043700100000 157, The Visakhapainam
Co-operative Bank Lid, Guntur Branch
nave Petitioner
AND
4. State of Andhra Pradesh, Rep. by Ns Principal Secretary, Kevenus
Department, Secretariat, Velagapudi, Amaravatl, Guntur District
Andhra Pradesh
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Secret
SHC:
High Court may be pleased to stay the implemertation of e-auction to be
conducied on 29.05.2020 for allenating proposed land parcels in the Slate,
mending disposal of the WP (PIL) 137 of 2020, on the fle af the High Court.
The petition coming on for hearing, upon perusing the Petition anc the
affidavit fled in support thereof and the orders of the High Court, cated
28. O8 2006, 30.07 2020, 18-09-2080, 26.49.2020, 15-07-2027, 25-08-202"
23.09.8021, 21.10.2001, 25.08.2023, 06.09.2028, 20.08.2023, T1710 20e8,
se. 322023, 20.1 2.2023, 24.01 2024 & 15.03.2024 made herein and upon
oe
hy
as
.
hearing the arquments of SGr.C Panini Samaya}i Advocate for the Peuhoner,
Sri Syed Khader Masthan, learned Government Pleader attached to the office
of Additional Advocate General, representing Respondent Nos. 1, 4 & 5, af Sri
Lakshriinarayana Alishetty, Advocate for Respondent No.§, and of On
& Jagan Mohan Reddy, Standing Counsel for Respondent Nos.¢ & 3
WLP IPILD.No. 145 OF 2020
Between:
Gade Venkateswara Rao, Sio Sr GRam Mohan Rac, Hindu, aged 4/ years
hi
Oce. Advocate, R/o.8/1, Arunduipet, Guntur, Guntur District, Andhra Pradesh
Cell No 9848582272 E-mail 1D gadevenkateswararao 18% [email protected]
ow Petitioner
AND
1. The State of Andhra Pradesh, Rep.by its Chief Secretary, A.P.
Secretariat, Velagapudi, Amaravathi, Guntur District
2. The NBCC {india} Limited, Navaratna Status Central Public Sector
Enterprise, Under the Ministry of Housing and Urban Affaire,
Government of india, rep. by its Chairman-cum-Managing Director
NBCC Bhavan, Ladhi Road, New Deihi
The Chief General Manager (Engg.}, NBCC (india) Limited No.26 end
Oo
Floor, 2°) Main Road, Mahalakshmi Nagar, Adambakkam, Chennai - 88
Yamiinadu State
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CAS
The petition corning on for hearing, upon perusing ihe Petlion and the
afidavil Tied in Suppor thereof and the order of the High Court, dated
29.05.2020, 30.07.2020, 19.08.2020, 26.08 20217, 23.08.2024, 08.09.2025,
20.08.2023, 14.10.2023, 22.11.2023, 20.12.2023, 24.01.2024 & 12.03.2024
made herein and upon hearing the arguments of Sr. Tandava Yogesh,
Advocate for the petitioner.
=
WP (PIL) No. 182 of 2020
Setweean :~
Velagapudi Ramakrishna Babu, S/o Brahmeswara Rao, Age 63 year Rio.
D.No.t-95-10/2, LEG-?4, Sector-5, MYP Colony, Visakhapatnam (Urban),
Visakhapainam District, AP, Aadhaar No S867 72501980,
ANE
1. State of Andhra Fradesh, rep. by ds Principal Secretary, Revenue
yi ip \
Department, Secretariat, Velagapudi, Amaravathi, Ssuntur District.
.
State af Andhra Pradesh, rep by ifs Principal Secretary Municipal
Administration Dey part ment, Secretariat, Velagapudi, Amaravalll,
Guniur District.
3. Mission Directar, Mission Build Andhra Pradesh, Government of Andhra
Fradesh, Bock-4, A.P. Secretarial, Velagapudi, Guntur District
4, Visakhapatnam Metropolitan Region Development Authority, Rep. by us
Commissioner, Visakhapainam.
& The District Collector, Visakhapainam District
an
NSC {india} Lid... ren. by its Chief General Manager, No.2, 2nd Fico:
2" Main Road, Mahalakshmi Nagar, Adambakkam, Chennai, Having
iis Regional Office in the office of AP. Tourism Development
Corporation, 5° Floor, Stalin Corporate Towers, Behind Autonagar Bus-
stand, Bandar Road, Vilayawada, Krishna [Nstrict, Andhra Pradesh.
x
Respondents,
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Te.08. 2020, 18.09.2020, 25.17.2020, SQ.12. 2020, 15.07.2021, 26.08. 2024,
23.08.2021, 27.10.2021, 24.08.8023, 08.09 2028, 20.00 2083, 17.70 2089,
22.17.2023, 20.12.2023, 24.07.2024 & 13.03.2084 made hersin and upor
aring the arguments of SRI VAQJA SRINIVASA RAO, Advocate for the
"TSE E oT eee cet og f ot Ad ohh Ny peey bony, o i¢ < > : 2 eaene e ~
Patifioner and of the Adcitional Advosaie General on behalf of respondents.
petween:
Sunturu Kuragayala Market, (Chilara Variaka Samkshema Sangharn
(Regd No. 25/1994), rapresented by ts Secretary, Kunapareddy Subba Rao
Sio.Chennalah, Aged about 64 years, H.No.@6-20-68/20, 2° Line, Shanti
q
Nagar, A.T Agraharam, Guntur- 522004, Guntur District, AP
Paetiioner
AND
The State of Andhra Pradesh, Represented by its Principal Secretary,
Department of Revenue, Secretariat, Velagapudi, Guntur District, AP
2. The Union of India, Ministry of Housing and Urban Affairs, Represented
by fis Secretary, New Delhi
aa ee a
National Buildings Construction Corporation Limiied, (NBCC Undia}
Cat
Lid. 3}, A Govt. of India Enterprise, Represented by iis Chairman and
Managing Director, NBCC Bhawan, Ladhi Road, New Delhi7 10003
4, The Chief General Manager (Engg), NBCC {india} Limited, No 26, 2°
Floor, 2nd main Road, Mahalaxm Nagar, Adambakkam, Chennai
B00088
§. The General Manager (Engg.}, NBIKC (india) Lid, Office of AP Tounsm
os
Reveiooment Cornoration, 4th Floor, Stalin Corporate Tower, Behind
Auto Nagar Bus stand, Bandar Road, Viiayawada 520 O07, AP
Mission Bulld Andhra Pradesh, Represented by iis Mission Dire
®
Secretarial, Velagapud!, Guntur [istrict, AP.,
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18
The pelltion coming on for hearing, upon perusing the Petition and t
idavit fled in support thereof and the order of the High Court, dated
29.05.2020, OS8.2020 30.07.2020, 30.12.2020, 18.07 £027, 28.06.2021,
23.09.2081, 21.10.2021, 23.06.2023, 96.08. 202, 20.08, 023, T2023,
Se 4 RR
23.47. 8023, 20.12.2023, 24.01.2084 & 13.00.2024 made herein and upon
hearing the arguments of Sri.K Ananda Rao, Advocate for the Pelitioner, GP
WP No, 9135 of 2020
Setween:
7. Kanda Ska Ramaiah, S/o. Simannarayans
2. Potlapalll Ravi, S/o Gandevi.
3. Veerla Mari, Sfo Narasimbulu
4 Divi Srinivasa Rae, Sio Venkateswarln
5. Lingameetty Venkateswara Rao, S/o Laie Eswara Rao
8. Pothuri Lavkushu, S/o Venkateswaru.
Yerramsetty Venkateswarlu, S/o Subbaran.
& Puramsetiy Masian Rao, S/o Late Basavaiah.
S Mali Neglakanion Kartik Babu, S/o Neelakania
VO. G. Ganga Ram Singh, So Bankath Singh.
Patitionars
4. State of Andhra Pradesh, Rep by iis Secretary to Government,
Havenue Assignrnent Department, Secretariat buildings, vé giagapuct,
Armaravaihi, Guntur District
2. The District collector, Guntur District, Guntur
3. Guntur Municipal Corporation, Rep by iis Commissioner, Guntur
4. NBCCUindiajLid, Govt. of india, Navaraina Public Sector Enterprise
Ministry of Housing and Urban Affairs, Rep by its C.M.D, NBCC
Bhavan, Lodhi Road, New Dethi-170003
5. The General Manager (Engineering), NEOC (india) Lid, © Vo AP.
Tourism Development Corporation, Sth Floor, Stalin Corporate Tower,
on
Behind Auto Nagar Bussiand, Sundar Road, Vilayawada - 520007
Andra Pradesh
& Mission Budd Andhra Pradesh, Rep by its Mission Director, Secretariat,
Velagapudi
Respondents
5
Fatition under Ariicie 229 of the Constitution of India is fed sraying that
3 : -
3
in the circumsiances stated in the affidavit fled therewith, the High Court may
be pleased fo issue writ. or orders or a direction, more particularly one in the
« i snlarine aotian ag tT. essen: amt iA tserns
appropriate Wit of Mandarnus deciaring the action of 1° respondent In issuing
GON's 447 Revenue Gissignment-!} Department, of S11.2019 fo
moneiizaiion of land parcels fying idle, and the St) respondent issuing notice
inviting offer (NIC No NRBCCAGN-APY AP LAL 1/2020/1 for outright sale of land
parcel No.3 im Survey Nos.514, |1S and AiG at Market Centre, Guntur,
Andhra Pradesh to s-auction fo be hele from 28-05-2080 fo SO-08-2020 is
Wegal, unconstitutional and ullra vires to provisions of Part [A-A and Ariicie 34
of the Cansiiution of incia and colorable exercise of pawer and to quash or
set aside tha same
IA NG: TOF 2020
Peitinon under Section 181 CRC is fled praying that in ihe
orcumstances sfated in the affidavii "led in suoport of the wri petition, the
Nigh Coun may be pleased to stay the proceedings pursuant to the E-Tender
nolvication vide Nofice inviting offer (NIG) No. NSCCAGM-APYAR LM-Tea204
issued by the Sth respondent oy so far R relates garcel No (Ref No.
PAN T/OG/07} in an extent of Ac 1.72 canta in Survey No. 574, 515 and S18
a
situgie at Market Centre, Guntur forthwith, pending disnosal of WR O1S5 of
ZOe0, on the He of the High Court,
The petition coring on for hearing, upon perusing the Pefitien and the
xe
aiidavil Hed in support thereof anc the arder of the High Court, dated
* z
28.06.2020, S007 2020, Te-U-2020, S5-17-2020, 3Q.72.2020, 18-07-2084,
S808. 2021, 25.09.2027, 2790. 2021, 228.08 2028, D809 2023, 20.09.2022,
on
TV410.2023, 22.14.2023, 20.18 2023, 24.01.2084 & 13.08.2024 made herein
and upon pearing the arguments of SriA Rajendra Babu Advocate for the
petiioriars, and the Additional Advocate General for Respondents GP for
Revenue for the Respondent Nos.1, 2 & 6, SrikJagan Mohan Reddy,
SHanding Course! for Respondent No.3 and of Deputy Solicitor General of
india for Respondent Nos.4 & 5.
WRIT PETITION NO: 9237 OF 2026
Setween:
wet.
Kateri Suryakantham, W/o Devadasu.
2. Fatnala Kanakarmma, Wo Srinu.
3S. FPatnala Nagamani, io Kanakaraju.
«Petitioners
AND
1. State of Andhra Pradesh, rep. by iis Principal Secretary to Government
Revenue Departmant, Secretariat Amaravatli
2. Union of india, Ministry of Housing and Urban Affairs Rep by iis
secretary, Nea Deihi
fist
National Buddings Construction worperaven Lid (NBCC dndia} Lid.) A
Cr
Government of india Enterprise Rep by ds Chairman and Managing
Director NBCC Shavan, Lachi Road, New Delhe 1 1Q00S
4. The Chief General Manager (Engg), NBCC (india) Lid, No.2, 2nd
rioar 2nd Main Road, Mahalakshmi Nagar Adambakkam, Ghennai-
HO088
5. The General Manager CEnga.}, NBCC Uindia} Lic Office of AP Tourism
Development Corporation §" Floor, Stalin Corporate Tower Behind Auto
Nagar Bus Stand, Bandar Road Viayawada-S20007
8. Mission Bulld Andhra Pradesh, Rep by is Mission Director, Secreiariat
VYelagapud), Amaravall
The District Collector, Visakhapainam
wend
*y
oS
apene
. Respondents
idayil
ary
mye
ix
PHS f
x
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:
inf
mt
:
i
the Governmies
v4
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Fy
hen
o
bon
YT}
re
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3
Visakhapat
y
a
$
;
i
he Gansts
ae t
IANO: TOF 2020
Faiu
a
as
eae
Eat
t ag
sense
Mandal, Visakhapatnam District pursuant fo the E-Auctinn vide Nolice Inviting
Offer{NiO} No NBCC/GM-AP/AP LM-1/2d20/1 issued by 4° Respondent,
pending disposal of WP S231 of 2020, on the fle of the High Court.
The peti ton comi q on for hearing, upon perusing the Petition and the
atfiidavl Ted in support thereat and the arder of the High
20.08.2020 made herein anc upon hearing the arguments of Sn P Rajkumar,
Advocate for the Petlioner, Mrv Surya Kiran, counsel for respandent Nog
and Mr.J Ugranarasimha, counsel for respondent No.Q/APRIND and GP for
2
Revenue for the Respondent No.1,7,10,14
WP No. 18794 of 2020
Selween:
I Sulatha, Wo Fola Raju, Rio 1-186, Jodugulla Palem, near Tenneti Park,
Visnakhapainam
Petitioner
AND
1. State of Andhra Pradesh, Represented by Hs Chief Secretary,
Secretariat DUNGINgs, Velagapudi, Thufllur Mandal, Amaravathi, Guntur
District
2. State of Andhra Pradesh, Represented by its Principal Secretary,
Revenue Secretariat bulleings, Velagapuch, Thullur Mandal,
Amaravaihi, Guntur District.
oA
. Chief Commussioner of Land Administration, Gavernment of Andhra
Pradesh, D.NO 22-19 Flaar i Block A hasthi Towers Sai Puram Colony
Road Gollapudi, Viayawada
4. District Collector, Vishakhapainarm District
%. Tasidar, Chinagadili Mandal, Vishakhapainam District
iy,
a
an
Des
RToakk:
An
PNAS
eh
$
sor
Acti,
et
LY
x
nen
|, Bandar Road
stand
Respondents
auth
STARSRP?
t Ref No
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:
i
8
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4 OF 2020
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.
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Yhe petiion caming on for hearing, upon perusing the Petition and the
NS : s A
afidavit fled in support thereof and the order of the High Court, dated
S0.12.2020, 15-07-2021, 28.08.2021, 33.09.2021, 21TOR02T, 2 B.06 2023,
OG.09. 2024, 20.09. 2083, 11.10.2023, 22.11.2023, 20.12.5 2023, 24,07 2024 &
3 ? $ >
13.03.2024 made herein and upon hearing the arguments of Srl K.S.Murthy
rs
re
y
'attioner and of GP for Revenue for the Respondent Noi io
WLP APILING 71 OF 2024
Between:
Ms. Kannegant Hima Bindu, Wo Venu Prasad, aged about 39 years, 54-
14/8-08, Nirmala Residency, Bharathi Nagar, Viayawada-520 O08 Krishna
Distict, Andhra Pradesh, AadhaarNo 6485 425 7149 Bank Alo Neo.
37492010074850, PAN No. OSKPK 7296H
AND
7. State of Andhra. Pradesh, Revenue (Assignment §) Deot AP.
Secretariat, Velagapudi, Amaravati, Guntur Oistrict. Rep. by the
Secretary
é. Mission Director, Mission Bull Andhra Pradesh, AP. Secrefaria
Velagapuci, Amaravatl, Guntur Cistrict
La3
Andhra Pradesh industrial Infrastructure Corporation Lite, SA-20/4/24,
ist Floor, Sri Siva Complex, Funtimes Club Road, Teachers Colony,
Vilayawada 520008. Rep. by Vice Chairman and Managing Clrector
4. NBC dndia} Lid, Reg. Office- NBCC Bhawan, Lodhi Road, New Delhi
POS. Rep. by Chairman cum Managing Director
. Mespondeants
hele
y ens foes
AP
urider ¢
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made herein and upon arguments of Sr & Nalin Kumar, Advocate for the
Petitioner, Addl Advocate General for Respondent Nos.1 and 2, and
on Ugranarasimha, Advocate for the Respondent No.3, directed issue of
notice fo the Respondant No. 4.
&
WLPUP IL) No.8 of 2021
Sehyean:
Dr, Maddipati Sallaja, Wa. Late M. Lakshm: Narayana Chowdary, aged about
43 years, Oce:Doctar, Ra. Door No. 18-53. Samsons Aruna Apariments, 1*
Lane, Vidya Nager, Guntur-S@2 OOF Guntur [istrict AP.
owe Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Secretary, Department of
Revenue, Secretariat, Velagapudi af Amaravathi, Guntur District, ALP.
&. NBCC dindiad Limiied, (A Navaraina CPSE Rep. By is Chairman and
Managing Directar, NBCC Bhawan, Lodhi Road, New Delhi- 170003
3. The Chief General Manager (Engg.}, NBCC (india) Limited, No 26, 2°
Floor, 2°° Main Road, Mahalaxmi Nagar, Adambakkam, Chennai-
800088, Tarniinadu State.
4, The General Manager (Engg.3), NBCC (india) Limited, (vo. AP. Tourism
Development Corporation, 5° Floor, Stalin Corporate Power, Behind
Autonagar Bus-Stand, Bandar Road, Viiayawada-S20007, Krishna
pastnat, ALP.
&. Mis. Rall Tel Corporation of India Limited, (Southern Region}, Rep. By
its Regional General ManagerGeneral Manager, Ofo. H. No. 1-30-39 to
44,8, Sth Floor, Gumidelli Tawers, Begumpet Airport Road, Opp.
shoppers Stop, Hyderabad-S00016, Telengana State.
8. The Andhra Pradesh Industrial infrastruture worporation. Rap. by iis
Gamrmissioner, Mangalagiri, Guntur Qistrict, AP
?. The Mission Bulid Andhra Pradesh, Rap. by its Mission Director, AP.
RP.
secretarial, Velagapudi, at Arnaravathi, Guritur District, A.
>
os
werd
he District Planning and Implementation Carmmittes, Rep. by if
fe BN
Chairman/District Magistrate (Collector), Visakhapatnam,
my
wat - me an wey Ter ded ead a
Visakhapatnam Distric!, AP
§. Greater Visakhapaginam Municipal Corporation, Ren. by ts
ON ED A RR EEA
COMTHTHSS1ONeY,
of incia oraying that in the
is petition, the High Court may
ue Meased fo issue an order or orders, direction or Wl Mare particularly Ne
in the nature of Wri of Mandamus, declaring the impugned Notice Inviting
any
fer (NED) issued by the dnd Respondent le., The Chief General Manager
(Engg), SBO (TNixarnateka} NBCOC NDIA} Limted vide NiO No.
NSCCIGMIAP LM-Y202 1/03, df 20.03 2027, consequent proposed EAuction
of fand parcels in Visakhapainam cify scheduled fram 22.04.2024 to
e404 2027 as legal, arbitrary, INased, un-consatifutional, against the orincigles
of natural justice and consequently sel-aside the Noting Inviting Offer (N10),
iA NO. TOF 2027
BES ex ges « SD ne no wera are » yin evi AS
Petition under Section 757 CRC praying that in the circumstances
stated In the affidaved Med in sunpert of the petiion, the High Court may be
sigased fo direct the Respondents fo sfay of all further proosecings in trying fo
glienaie prime properties through E-Auetion fram 22.04.2081 to 24.04 2021 in
fOON
Greater Visakhapatnam Municipal Corporation by suspending the imougned
Notice Inviting Offer (NID), dh SG.02. 2027. pending dismosal of this (VEXPIL)
9 a gc
No.81 of 2021, on the fie of the High Court.
The petition caring an for hearing, upon perusing the Petition and the
afiidavil fied in support thereof and the Orders of the High Court dated
17.05.2021, 18.07.2021, 38.08.2001, 2.08. 2029, 06.09.2023, 20.909. 2023,
1P.40.2023, 22.44 1.2023 20.12.2023, 24.01.2024 & 135.038.2024 made herein
and upon hearing the arguments of SD SN Prasad Babu Advocate for the
Petitioner anc of learned Additional Advocate General for Respandent Nos.
& Y. |
WP PILING 82 OF 2024
Selween
Thata Suresh Babu, Sfo Bama Rao. aged 28 years, Occ- Journalist / Sacial
Worker, Rio 26-44-1865, Tih Line, NGO Cc Horny, Guntur City, Guntur District
Petitioner
AND
1. The State of Anchra Pradesh, Rep. by iis Chief Secretary, Secretariat,
Velagapudi, Guntur District
2. The Chief General Manage ar {Engg}, NBOCS Undia} Limited, No.26, ned
rioor, Main Road, Mahalaxmi Nagar, Adambakkam, Chennai-800085,
3. The Special Officer, Missian Bullc AP. 7. Towers, Mangalagir,
Guntur District
4. District collector, District Collector office, Krishna Nagar, Maharani Peta,
Vicshapatnane Visakapainam District
oe
The Commissioner, Greater Visakhapatnam Munic cipal Corporation,
Maza Road, Visakapainam.
Respondents
Petition under Artic ticle 2 -28 of the Constitution of India is fled praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased fo issue a Writ Order or Direction, more parlicwary one in the
nature of Writ of Mandamus, declaring the action of the respanden
particularly the 6th respondent in issuing Notice inviting Officer no) : to
Quiright Sale of land Parcels / Land Assets (2nd phase} on behalf of Mission
Buld AP, Government of Andhra Pradesh. available at Vis Khapainamn
Districts of Andhra Pradesh as is where is basis through E-Auction vide NED
No NECCAGM/AP LM-T/2021/038, DLQOG8 2021 calling far applications 1s
highly dlegal, arbitrary, irmoramer, carirary fo law and in violation of Articles 14,
49 and 21 of the Constitution of india and consequently set-aside the NIO No.
NBCCHOMIAP LM-202 7/05, DL 30.08.2021.
PANG: 1 OF 2
Petition under Secton {Sit CRO is
craying thai in the
rcumstances steled in the affidavi fled In suppart of the writ pefition, ihe
High Court may be pleased | 1G e of all further orocesdings iiciucling ¢-
auction relating fo NET) NO.NBCCAGM/AP LM-Y208 1/03, o£ 30.03.2027 issued
by the SY respondent, pending or of FYPIL} No 82 of 2027, on the fie
The peut ion coming on for hearing, uporm perusing the Petitian ard the
the High Courl dated
WY MS MM O4 "x Leese "y a aN oS NOD at Sy AS Gye es *y- JAY OAs PPR IND TREN
2e US 2024 ; 1S.0F 202 1, ee}, So Ve cu ts PPO 2021, 23.08. 2083.
~
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O6.09 2083, 20.00 2084, T17O 2083, 22.17 £023, 2001:
AD CB OW : : Hy weary eo wt Ge Selecdiueses Day
13.03.2024 made herein and upon hearing the arguments of Sn Sriruvasa Rao
Pode
Narra Advocate for the Petitioner, Sn. Syed Ahader Masthan, Government
sage
Pieader for Reapondent Nos.7, 3 & 4, Sri Tandava Yogesh, Standing Counse
g
or Raspondant Na.Z, the Court made the iliewing:
ORDER:
"The petitioners in this batch of petitions had challenged the solloy adopted fo the Governmant whereby the Government was given the authority to make an outright sale in respect of ihe properties owned and possessed by the Government. Mrk.S Murthy, learned Senior Counsel submits that in some cases cyciane shelters and in other cases yeyelable markets and police quarters were sought fo be disposed of. However, itis stated that In view of the change in the Government, it is expected that the aforementioned policy may be required to be raviewed, for which, SmtS.Pranathi, learned Special Government Fieader, states that she would take instructions. Liston 25.09, 2024, interim orders granted earlier shall continue to operate tf the next date of hearing."
TRUE GOPY! ood Fa, 4 One CC to Sr.O.S.NV Prasad Babu Advocate [OPUC) # One CO to SriT. Venu Gapal Advocate [OPUC)
8. One Cio & Fanday ra Yogash Advacate [OPUC}
4. One CC to Sri P.Ral Kumar Advocate [OPUC] § One CC to Sn Surya Kiran Advacate [OPUC] § One CCin Sri Laxminarayana Alshetly Advocate FORUCI
7. One CC to SREVV Satish Advacate fORUC} & One CC io Src. Panini Somayali Advocate (OPUC)
9. Qne CC io Sr Vaila Srinivasa Rac Advocate [DPUC]
40. Ome CC to Sri Ananda Rao Advocate fOPUC}
44. One CC io Sri K Jagan Mohan Reddy, Standing Counsel on woh ra Cina CO to Sri Pannavolu Sudhakar Re ddy Advacate [OPUC}) bo ™~ 1S. Gme CC fo Sr 8 Nalin Kumar Advocate [OPUNT o Murthy, Serdar Counse: fOPUC})
15. One CC to Sn Srinivasa Rac Narra Advocate fOPUC}
18. Gne CO te Sr_LA Rajendra Babu Advocate fOPUC} R ~ 47 Men PU EN So KOS Meas A tee PENERE EEN if. Gne CC to Si KS. Murthy Advacale [OPUC 3x s aw eyes laa S earey wegen FET oN iS. One CC to Srk Chidambaram Advacate [ORUCI 8 gs er bs Syaad Eker edie ae nied Manse UNeeaeteas Ediah 1S. One OC to Sm Pranaihl, Special Government Piesder, Nign 21, One CC to the Deputy Solicitor General (OP UC]
28. Two OCs to the Addl Advocate General, High Courtof AP. (0% 2a. Two {ts to GP FOR REVENUE, RIGH COURT OF AB COUT)
24. Two spare capies.
SRL HIGH COURT RRR, & NIS, DATED: 02.07 2024 NOTE: LIST ON 25.09.2034 ORDER WOPUPLLL} No. 80 of 2024 along with WPL) Nos.127, 132, 735, 138, TOF, 145 & 192 of 2020, W.P Nos 8966, 8458, 9294 & {8794 of 2090 anc WLP UP_LLL) Nos 74, 84 & 82 OF 2024 EATENSION OF EARLIER INTERIM ORDER