Andhra Pradesh High Court - Amravati
Kadiramma vs The State Of Andhra Pradesh on 2 July, 2025
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[3328]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
(SPECIALORIGINALJURISDICTION) # I,;~!
WEDNESDAY ,THE SECOND DAY OF JULY
. I
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD
WRITPETITION NO: 16231 OF2025 gr
Betwee n :
1. Kadiramma, S/o Gangappa] aged about 60 years, R/at Door No. 3-24,
Lakshmipuram, Veerapuram, Sri Satya Sai District, Andhra Pradesh -
515341.
2. P. Chinna Gangappa, S/o Late Peddamareppa, aged about 70 years
R/at Door No. 3-24, Lakshmipuram, Veerapuram, Sri Satya Sai D'lstrict
Andhra Pradesh -515341.
3. Ramanns Gari Ramappa, S/oLate Ramanna Gari Pedda Mareppa,
aged about 55 years, R/at Door No. 3-24, Lakshmipuram, Veerapuram,
sr'l satya sai District, Andhra Pradesh -515341.
Petitioner/s EE=
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Department of Panchayetiraj and Rural Development, 4th Block, Ground
FIoor, Room No-135, A.P Secretariat Office, Velagapudi, Amaravathi,
Guntur Dist, Andhra Pradesh.
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2. The State of Andhra Pradesh, Rep. by I'tS Principal Secretary,
Department of school Education, A.P Secretariat office, velagapudi,
Amaravathi, Gun{ur Dist, An,dhra Pradesh.
3. The DistrI-Ct Collector, Sri--`,Satya Sai, Sri Satya Sai DI|StriCt, Andhra
Pradesh.
4. The District Educational officer, srI' Satyasai, Sri Satyasai Dist, Andhra
Pradesh.
5. The Tahsildar, chilamathur MandaI, Sri Satya Sai District, Andhra
Pradesh.
6. The Gram Panchayat, Rep. by its panchayat secretary, veerapuram
Village,Chilamathur Mandal, Sri Satya Sai District, Andhra Pradesh.
Respondent/s /
Petition under Article 226 of the Constitution of India is fI'Ied prayl-ng that
jn the circumstances stated in the affidavit filed therewith, the High Court may
be pleased {o issue a writ order or dI'reCtl'On Particularly, one in the nature of
writ of Mandamus declaring the action of the respondent authorities in
I'nterfering wl-th the PetI-tiOnerS' Peaceful possession of the petitioners land an
extent of land Ac. 09.00 cents, situated at survey No. 10, Veerapuram village,
chI-Iamathur Mandal, sri satya `sai DI'StrI'Ct, Andhra Pradesh, and making
efforts to construct school wI-thOut, fOIlowI'ng Procedure established by the law
is as illegal, arbitrary, and unconstI-tutiOnaI, violation of the Fundamental rights
of.the petitioners guaranteed in the constitution of India and consequential
relief to direct the Respondents n'ot to interfere over the .subject land without
following procedure established by the law as laI'd down by the Hon'ble
supreme court in the case of Rame Gowda v. M. Varadappa Naidu (2003
Lawsuit (SC) 1248).
IANO: 1 OF2025
petition under section 151 CPC-is filed praying that in the Circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to direct the Responden{s~ not to interfere Or made any efforts in
construction of schools over the possession of the petitioners land an e.xtent of
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land Ac. 09.00 cents, situated at Survey No. 10, Veerapuram Village,I
chilamathur Mandal, Sri Satya Sai District, Andhra Pradesh, without following
procedure established by the law, Pending disposal of WP 16231 of 2025, on
the file of the High Court.
-The petition coming on for hearing, upon Perusing the Petition and the
affidavit filed in support thereof a~nd ,upon hearing the arguments Of Sri Karthik
shah, learned counsel, representi,ng, sri JADA SRAVAN KUMAR Advocate
for the petitioner, GP FOR,`PANCHAYAT RAJ RURAL DEV for the
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Respondent No.1; GP for School Education for the Respondent Nos.2 & 4;
GP for Revenue for the Respondent I Nos.3 & 5; Sri T. Anvesh, learned
counsel representing on behalf Qf Sri M. Sudheer, Stand-lng Counsel for the
Respondent No.6 and the Court made the following.
ORDER:
EEHeard Sri Karthik Shah, learned Counsel, representing, Sri Jade sravan Kumar, learned Counse.I for the Writ Petitioners, Sri K.Bhaga¥ singh, learned Assistant Government Pleader for Revenue, Sri P.RajesP Kumar, learned Assistant Goverr!ment PIeader for Panchayat Raf and Sri I.Anvesh, learned counsel representing on behalf Of Sri M.Sudheer, learned standing Counsel for ZP..P`s, MPPs and GPs. ` 2. Sri T.Anvesh, learnec! counsel representing On behalf of Sri M.Sudheer, learned Standing C®unsel for ZPPs, MPPs and GPs anci learned Assistant Government Pleaders are directed tO Obtain the written Instructions from the respective Official Respondentsl lC a. `
3. There shall be a direction to a" the parties to maI-ntain Status-Quo, obtainI-ng aS On today, till the next listing.
4- Listthe matteron 18.07.2025L.w
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//TRUE COPY//For ,I ASSssD:::TTK::N%i:jJ[B±}RB:UAR
To,
1. The Principal secretary, Department of panchayetI'raj and Rural
Development, state ofAndhra Pradesh, 4th Block, Ground Floor, Room No-135, A.P Secretariat offi¢e, velagapudi, Amaravathi, Guntur Dist, Andhra Pradesh.
2. The Principal Secretary, Department of school EducatI'On, State of Andhra pradesh, A.P Secretariat offI|Ce, VelagapudI', Amaravathi, Guntur Dist, Andhra Pradesh. [1 & 2 By Special Messenger]
3. The District collector, Sri Satya Sai, Sri Satya Sai District, Andhra Pradesh.
4. The District Educational officer, sri satyasaI', Sri Satyasai Dist, Andhr:
Pradesh.
5. The Tahsildar, Chilamathur MandaI, Sri Satya Sai DistrI-Ct, Andhra Pradesh.
6. The panchayat secretary, Gram panchayat, veerapuram village,chilamathur MandaI, Sri Satya Sat District, Andhra Pradesh. (3 to 6 by RPAD)
7. One CC to SRI. JADA SRAVAN KUMAR Advocate [opuc] zzz
8. One CC to Sri M. Sudheer, standing counsel [opuc] / errsxsffse± / I /.
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9. Two CCs to GP FOR PANCHAYAT RAJ RURAL DEV ,High Court Of Andhra Pradesh. [OUT] I..
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10. Two CCs to GP FOR~ Higher Education ,High Court OfAndhra Pradesh. [OUT] .\\-
ll. Two cos to GP FOR Revsenue ,High Court OfAndhra Pradesh. ., ' [O UT]
12. One spare copy . _ } HIGH COURT GRKP,J DATED :02/07/2025 LIST THE MATTER ON 18.07.2025 ORDER WP.No,16231 of 2025 DIRECTION