Andhra Pradesh High Court - Amravati
Unknown vs Rajadhani Rythu Parirakshnana Samithi on 2 November, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
[ 3262 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI --- (Special Original Jurisdiction) MONDAY, THE SECOND DAY OF NOVEMBER TWO THOUSAND AND TWENTY _. :PRESENT: THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI -- THE HONOURABLE SRI JUSTICE RAKESH KUMAR | ~ . AND THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY o 1.A.No.5 of 2020 IN W.P.No.13203 of 20207 EKG: 1.A.Nos.3,4,5 of 2020 IN W.P.No.13204 of 2020;- (Sf A.No.3 of 2020 IN W.P (PIL) No.200 of 2020 (OW .A.No.3 of 2020 IN W.P (PIL) No.201 of 20207 . es _ TLA.No.1 of 2020 IN W.P (PIL) No.208 of 2020; So SE a |.A.No.1 of 2020 IN W.P (PIL) No.215.of 2020; "Se |.A.No.1 of 2020 IN W.P (PIL) No.236 of 2020;- |.A.No.1 of 2020 IN W.P No.1388 of 20207 |.A.No.1 of 2020 IN W.P No.13645 of 20207 |.A.No.1 of 2020 IN W.P No.13666 of 20207" 1.A.Nos.1,2 of 2020 IN W.P No.13966 of 2020; |.A.Nos.1,2 of 2020 IN W.P_No.13983 of 2020; ~ |.A.No.1 of 2020 IN W.P No.15097 of 2020~ WRIT PETITION Nos.13203 OF 2020 Between: 1. Rajadhani Rythu Parirakshnana Samithi, A society registered under the Societies Act Bearing Registration No.283 of 2016, having its office at H.No.11-94, Tullur, Amaravati, Andhra Pradesh, Rep. by its Secretary, Sri Dnanekula Rama Rao. 2 Pathan Ahammad Khan, S/o P. Galab Khan, aged about 48 years, Occ:Agriculture, 6-29/1, S C Colony, Thullur (Mandal), Rayapudi, Guntur, Andhra Pradesh. 3 Ponnekanti Chitti Babu, S/o Venkatesh, aged about 53 years, Oce:Agriculture, 12-11-1, Thullur, Guntur, Andhra Pradesh. 4. Peddineni Lakshmaiah, S/o Ramarao, age about 46 years, Occ:Agriculture, 1-14, Tank Bandi Area, Thullur, Ainavolu, Guntur, _ Andhra Pradesh. 5. Koyyagura Ravi Babu, S/o Peraiah, aged about 4/7 years, Occ:Agriculture, 2-103, Nelapadu, Thullur, Guntur, Andhra Pradesh. 6. Indurthi Naga Malleswara Rao, S/o Chandraiah, aged about 52 years, Occ:Agriculture, 2-32, Nelapadu, Thullur, Guntur, Andhra Pradesh. 7. Nuthaki Chandra Sekhar, S/o Ranga Rao, aged about 53 years, Occ:Agriculture, 1-83, Nuthaki Street, Mandadam, Guntur, Andhra Pradesh. Petitioners AND 4. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-|, 1st floor, Secretariat, Velagapudi, Amaravati, A.P. 2. Andhra Pradesh Capital Region Development Authority, Karl Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. 3. The Union of India, Through the Ministry of Housing and Urban Affairs, North Block, New Delhi India- 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 appropriate writ or order or direction more particularly a writ in the a writ of Mandamus a. Declaring that the State of Andhra Pradesh has no legislative competence- TO- change the Capital of the State or to denude Amaravati from being the seat of the 3 civic wings of the State including the Legislature, Executive and the Judiciary, b. Declaring that the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 is ultra vires Articles 3, 4, 14, 19, 21, 197, 174 Parts Ix and IXA, 300-A of the Constitution of India r/w Sections 5 31(2) and 94 of the A.P. State Reorganization Act, 2014 and consequently declare it to be null and void, c. Declaring that the Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 is ultra vires Articles 3, 4, 14, 19, 21, 197, 174, Parts IX and IXA, 300-A of the Constitution of India r/w 5, 31(2) and 94 of the A.P. State Reorganization Act, 2014 and consequently declare it to be null and void. d. Declaring that the report of the High-Powered Committee, dated 47.01.2020 as being bad in law and ultra vires of Articles 14 and 21 of the Constitution of India. e. Directing the Respondents to forthwith forbear from acting pursuant to or in furtherance of the report of the High-Powered Committee, dated 17.01.2020, f. Directing the Respondents to forthwith forbear from shifting any of the offices of the 3 civic wings of the State including but not limited to the Raj Bhavan, Chief Ministers Camp Office, offices of the Secretariat, Heads of Departments of the Government, Police Department, State Corporations, State Government Offices and Officers, from their current locations in and around Amaravati and from trifurcating the Capital for a period of 30 years or such time as this Honble Court deems fit and proper in the circumstances of the case; and g. Directing the Respondents to implement the Master Plan as notified on 23.06.2016 under Section 39 of the Andhra Pradesh Capital Region Development Authority Act, 2014 including by constructing the necessary buildings and housing the offices of the 3 civic wings of the State Government including the Executive, Judiciary and Legislature in Amaravati. IA NO: 5 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to suspend the operation of the Order bearing Re. No.1203/G2/2016, dated 31.07.2020 issued by the Respondent, pending disposal of Writ Petition 13203 of 2020, 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 order of the High Court, dated 04-08-2020, 27.08.2020, 21.09.2020 & 06.10.2020 made herein and upon hearing the arguments of Sri Shyam Divan, learned Senior Counsel for Sri Sai Sanjay Suraneni Advocate for the Petitioners, Advocate General for the Respondent Nos.1 & 2 and of Sri.N.Harinath, Assistant Solicitor General for Respondent No.3, W.P.NO.1 Between: 1. AND 10. 11, 12. 3204 OF 2020." Done Sambashiva Rao, S/o. Venkateshwarlu, Aged about 55 Years, Occupation Agriculture, R/o. H.No.8-213, 2nd Ward, near Ramalayam Center, Yerrabalem Village, Mangalgiri, T B Sanitorium, Guntur District, Andhra Pradesh - 522505. Thati Srinivasa Rao, S/o. Ramulu, Aged about 48 years, Occupation. Agriculture, R/o. H.No.1-112, Inavolu Village, Thulluru Mandal, Guntur District, Andhra Pradesh - 522 237. Petitioners _ Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi -110 001. Email ID [email protected] The Secretary, Niti Aayog. Government of India Office at Sansad Marg, Sansad Marg Area, New Delhi, Delhi 110 001. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID [email protected] _ The Special Chief Secretary, General Administration Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID prisecy- [email protected] The Secretary, Legal and Legislative Affairs and Justice, Law Department The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID secy [email protected] The Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID [email protected] _ The Principal Secretary, Roads and Buildings Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email [email protected]. The Principal Secretary, Finance and Planning Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. E-Mail [email protected] The Principal Secretary, Municipal Administration and Urban Development, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email [email protected]. Sri. Y. S. Jagan Mohan Reday, S/o. Late Y. S. Raja Shekar Reddy, Hon'ble Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 1st Floor, Building-I, Velagapudi Email- [email protected] Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi, Email [email protected] peshimaudap|@gmail.com Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative Affairs Office at Room No.212, First Floor, Building No.2, Velagapudi Email [email protected] 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, Order or Direction more particularly one in the nature of Writ of Mandamus or any other writ, by granting the following reliefs a. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020), to be unconstitutional, infringing the fundamental rights of the writ petitioners under Articles 14, 19 and 21 of the Constitution of India who gave their lands under A.P. Capital City Land Pooling Scheme (Formulation and Implementation) Rules 2015 b. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020) to be passed in violation of Articles 196(2) and 197 of the Constitution of India. c. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020).as violative of Articles 174, 248, 253, 266, 275, 293, 295 and 299 of the Constitution of India d. Declaring the action of the 18' Respondent in recognizing Amaravati as the Capital City for the State of Andhra Pradesh to be in accordance with Section 5, 6 and 94 of the Andhra Pradesh Reorganization Act, 2014 and consequentially to declare Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020) as repugnant and void under Article 254 and violative of 256 and 257 of the Constitution of India e. To declare the Decentralization and. Inclusive Development of all Regions Act, 2020 to be in violation of Section 31 read with Entry-78 of List-I (Union. List), Seventh Schedule of the Constitution of India. f. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020) to be in violation of Section 6 (b) and (c) of the General Clauses Act, 1897 and Section 8 (c) and (d) of the Andhra Pradesh General Clauses Act, 1891 g. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020) to be in derogation of Doctrines of Promissory Estoppel, Unreasonableness, Irretrievability, Irrationality, Perversity, Malice, Legitimate Expectation, Arbitrariness, Unfairness and Good Governance, which are an extension of the Fundamental Rights conferred on the writ petitioners under Part- Ili of the Constitution of India h.To declare the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020) as violative of the Constitutional Right to Property under Article 300-A and also violative of Article 299 of Constitution of India. i. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020) to be in violation of Andhra Pradesh Business Rules 2017 and the All India Service (Conduct Rules), 1968. IA NO: 3 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to spend any money from the state exchequer, for the purpose of creating any infrastructure at Visakhapatnam ignoring the existing infrastructure at capital city of Amaravati, in the interest of justice, pending disposal of Writ Petition 13204 of 2020, on the file of the High Court. IA NO: 4 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to shift, any files and other office records and furniture from the interim government complex at Amaravati and any other government offices situation in the capital regional area in the interest of justice, pending disposal of Writ Petition 13204 of 2020, on the file of the High Court. IA NO: 5 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to shift, the Raj Bhavan, secretariat, Head of Departments, Police Head Quarters, Central Investigation Department and other Directorates or any other Government offices, from the capital city of Amaravati to visakhapatnam in the interest of justice, pending disposal of Writ Petition 13204 of 2020, 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 order of the High Court, dated 04-08-2020, 27.08.2020, 21.09.2020 & 06.10.2020 made herein and upon hearing the. arguments of Sri Abhishek Singhvi and Sri Unnam Muralidhar Rao, Senior Counsel for Sri Unnam Sravan Kumar Advocate for the Petitioners, Sri N. Harinath, Asst Solicitor General for the Respondent Nos.1 & 2 and of Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.3 to 12. W.P.(PIL) No. 200 OF 2020. Between: Se 4. Chennupati Singaiah, S/o Rangaiah, Hindu, Aged 82 years, Occ Agriculture, R/o.Annambhotlavaripalem (V) Parchur Mandal, Prakasam District Andhra Pradesh 2. Shaik Muneer Basha, S/o. Shaik Khasim Bude Aged 52 years, Occ. Cultivation R/o.H.No.3-28-18/130, 2nd Lane Pattabhipuram, Guntur; Guntur District, Andhra Pradesh - 522 006 Petitioners AND 1. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Can naught Place, New Delhi. . 2. The Principal Accountant General (Accounts and Entitlement), Andhra Pradesh (Amaravathi), presently Headquarters at Hyderabad and Branch Office at H.No.12-52 Enikepadu, Vijayawada - 521 108 Krishna District, AP 3 The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, 1st floor, Secretariat, Velagapudi, Amaravati, A.P. 4. The Secretary to Government of Andhra Pradesh, Legal and Legislative Affairs Justice, Law Department, A.P.Secretariat Velagapudi, Amaravati, Guntur District. . 5. The Principal Secretary, Municipal Admnistration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District. 6. The Principal Secretary, Finance Planning Department Government of Andhra Pradesh A.P.Secretariat, Velagapudi, Amaravathi Guntur District. 7. The Commissioner, A.P. Capital Region Development Authority, Karl Mars Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada Respondents Petition under Section 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein the High Court may be pleased to issue an appropriate writ order or direction particularly one in the nature of writ of Mandamus a) declaring the Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 27 of 2020) as illegal, arbitrary, unconstitutional and in contravention of the provisions of Sections 5 (2), 31 (2) and 94 (3) of A.P. Reorganization Act 2014 and Articles 246 (2) (3) and 254 (1) of Constitution of India and consequently to set aside the same. b) declaring the Andhra Pradesh Decentralization and inclusive Development of all Regions Act 2020 (Act 28 of 2020) as illegal, arbitrary, unconstitutional and in contravention of the provisions of Sections 5 (2), 31 (2) and 94 (3) of A.P. Reorganization Act 2014 and Articles 246 (2) (3) and 254 (1) of Constitution of India also against the provisions of Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 27 of 2020) and consequently to set aside the same. Cc) to direct the respondents 2 to 7 to continue all the Developmental activities and infrastructure projects as per the notified master plans in the notified capital city as well as in the capital region in the interest of justice 1A NO: 3 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the Respondent Nos. 2 to 7 not to shift any of the infrastructural buildings functioning in the notified capital city as well as capital region to any such other place or places, pending disposal of Writ Petition (PIL) 200 of 2020, 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 order of the High Court, dated 27.08.2020, 21.09.2020 & 06.10.2020 made herein upon hearing the arguments of Sri Sudhakara Rao Ambati, Advocate for the Petitioners, Sri N.Harinath, Asst. Solicitor General for Respondent No.1, Sri Niranjan is the Standing Counsel for Principal Accountant General for Respondent No.2, GP for General Administration for Respondent No.3, GP for Law & Legislative for Respondent No.4, GP for Municipal Administration & Urban Development Department for Respondent No.5, GP for Finance & Planning for Respondent No.6, Sri Kara Jagan Mohan Reddy, Standing Counsel for Respondent No.7. W.P.(PIL) No. 201 OF 2020-~ Between: 1. Shaik Khaja Mohiuddin, S/o.Khaja Vali Aged 50 years, Occ.Cultivation R/o.H.No.3-28/120, Yaganti Castle Flat No.403, 2nd Lane, Rajendranagar Guntur, Guntur District -5222006 Andhra Pradesh 2. Smt.Kilaru Durga Malleswari, W/o. Chandra Shekar Hindu, aged 57 years Occ.Cultivation, R/o.H.No.4-182, Penamaluru Village, Krishna District Andhra Pradesh - 521 139 3. Chintala Venkata Ramesh Babu, S/o. Venkata Rao Hindu, aged 58 years Occ.Cultivation, R/o.H.No.6-42 Mandadam Village, Thulluru Mandal Guntur District - 522 503 Andhra Pradesh Petitioners AND 4. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Can naught Place, New Delhi. 2. The Principal Chief Conservator of Forests, Ministry of Environment, Forest and Climate Change, 110060, Mandir Road, Central Ridge Reserve Forest, New Delhi, Delhi 110092. 3 The Accountant General of Andhra Pradesh Road No.12, Bharathinagar Vijayawada, Krishna District - 520 008 Andhra Pradesh 4. The Principal Accountant General (Accounts and Entitlement) Andhra Pradesh (Amaravathi), presently Headquarters Hyderabad and Branch Office at H.No.12-52 at Enikepadu, Vijayawada -521 108 Krishna District, AP 5. The Chairman, Capital Region Development Authority, Karl Mars Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. 6. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, 1st floor, Secretariat, Velagapudi, Amaravati, A.P. 7. The Secretary to Government of Andhra Pradesh Legal and Legislative Affairs Justice, Law Department, A.P.Secretariat Velagapudi, Amaravati, Guntur District. 8. The Principal Secretary, Municipal Admnistration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District. 9. The Principal Secretary, Roads and Buildings Department Governmment of Andhra Pradesh A.P.Secretariat, Velagapudi, Amaravathi Guntur District. 10.The Principal Secretary, Finance and Planning Department ~ Government of Andhra Pradesh A.P.Secretariat, Velagapudi, Amaravathi Guntur District. 11.The Commissioner, A.P. Capital Region Development Authority, Karl Mars Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada. 12. The Chairman, State Level Environment Impact Assessment Authority (SEIAA), A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, Pushpa Hotel Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520 010 , Respondents Petition under Section 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein the High Court may be pleased to issue an appropriate writ order or direction particularly one in the nature of writ of Mandamus a) declaring the Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 27 of 2020) as illegal, arbitrary, unconstitutional and in contravention of the provisions of Sections 5 (2), 31 (2) and 94 (3) of AP. Reorganization Act 2014 and Articles 246 (2) (3) and 254 (1) of Constitution of India and consequently to set aside the same. b) declaring the Andhra Pradesh Decentralization and inclusive Development of all Regions Act 2020 (Act 28 of 2020) as illegal, arbitrary, unconstitutional and in contravention of the provisions of Sections. 5 (2), 31 (2) and 94 (3) of A.P. Reorganization Act 2014 and Articles 246 (2) (3) and 254 (1) of Constitution of India also against the provisions of Andhra Pradesh Capital Region Development Authority Repeal Act 2020 (Act 27 of 2020) and consequently to set aside the same. C) to direct the respondents 6 to 11 to continue all the Developmental activities and infrastructure projects as per the notified master plans in the notified capital city as well as in the capital region in the interest of justice. IA NO: 3 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the Respondent Nos. 6 to 11 not to shift any of the infrastructural buildings functioning in the notified capital city as well as capital region to any such other place or places, pending disposal of Writ Petition (PIL) 201 of 2020, 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 order of the High Court, dated 27.08.2020, 21.09.2020 & 06.10.2020 made herein upon hearing the arguments of Sri Ponnekanti Mallikarjuna Rao, Advocate for the Petitioners, and GP for Environment for Respondent No.1, Sri Kara Jagan Mohan Reddy, Standing Counsel for Respondent No.5 to 11, GP for General Administration for Respondent No.6, the Advocate General for Respondent No.7, GP for Municipal Administration & Urban Development Department for Respondent No.8, GP for Roads & buildings for Respondent No.9, GP for Finance & Planning for Respondent No.10. W.P.(PIL) No. 208 OF 2020 ~~ Between: Vadde Sobhanadreswara Rao, S/o. Late Ankayya, Hindu, aged about 77 years R/o.D.No.2-48, Sivalayam Street, R/o. Vuyyuru - 521165, Krishna District A.P. Petitioner AND 4. The State of Andhra Pradesh, rep. by its Chief Secretary A.P. Secretariat Velagapudi - 522 503 Tulluru Mandal Guntur District. 2. The State of Andhra Pradesh, rep. by its Prl. Secretary Municipal Administration and Urban Development Dept. A.P. Secretariat Velagapudi - 522 503 Tulluru Mandal Guntur District. 3. Amaravati Metropolitan Region Development Area (AMRDA), rep. by its Commissioner (being successor of Andhra Pradesh Capital Region Development Authority) Lenin Center, Governorpet, Vijayawada- 520002, Krishna District Union of India, through Home Secretary Ministry of Home Affairs North Block New Delhi - 110 001 * Respondents Petition under Section 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein the High Court may be pleased to issue an appropriate writ order or direction particularly one in the nature of writ of mandamus pleased to issue a writ, order or direction more particularly one in the nature of Mandamus or any other appropriate writ, by granting the following reliefs (i) to declare the provisions of the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No.28 of 2020) as unconstitutional, ultra- vires and void, as the same violates Articles 197, 214, 254 and 300A of the Constitution of India beyond the legislative competence of the Andhra Pradesh State Legislature in utter violation of the various provisions of the Andhra Pradesh Re-organisation Act, 2014 the provisions of. The Andhra Pradesh Capital Regional Development Authority Act, 2014 and The Andhra Pradesh City Land Pooling Scheme (Formation and Implementation) Rules, 2015 and violating the Basic Structure of the Constitution of india etc. (ii) to consequently declare all acts initiated by the Respondents herein so far or to be initiated in future at any time by them pursuant to the enactment of the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 Act No.28 of 2020 to be null and void (iii) | directing respondents to continue Amaravati as the capital for the entire State of Andhra Pradesh to complete construction of the capital as planned by creating necessary and required infrastructure and to consequently to retain Amaravati as the capital for legislative, administrative and judicial purposes (iv) directing Respondents Nos. 1 to 3 to allot developed and reconstituted plots of commercial and residential nature as envisaged under the provisions of The Andhra Pradesh Capital Region Development Authority through the Land Pooling Scheme formulated under The Andhra Pradesh Capital City Land Pooling Scheme Formulation and Implementation Rules, 2015 to the land owners who had given their lands (v) directing Respondents Nos. 1 to 3 to continue all the offices functioning at Amaravati capital as has been done hitherto, in order to secure administrative efficiency and to avoid wasteful expenditure (vi) issue necessary directions to Respondent No.4 i.e., Union of India to direct Govt. of Andhra Pradesh to implement the provisions of the Andhra Pradesh Reorganisation Act, 2014 and to continue Amaravati as the capital for legislative, administrative and judicial purposes IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to pass interim orders directing Respondents to forbear from relocating the administrative and judicial capital at Visakhapatnam and Kurnool respectively or alternatively to establish the seats of governance at the said places or to shift any: office/establishment/department of the State Govt. or any other connected section of establishment to the said places either directly or indirectly on any oretext whatsoever and to continue them at the present places of existence, pending disposal of Writ Petition (PIL) 208 of 2020, 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 order of the High Court, dated 27.08.2020, 21.09.2020 & 06.10.2020 made herein upon hearing the arguments of Sri G V R Choudary, Advocate for the Petitioner, GP for General Administration for Respondent No.1, GP for Municipal Administration & Urban: Development Department for Respondent No.2, SC for AMRDA for R3, Asst. Solicitor General for Respondent No.4. . WP (PIL) NO: 215 OF 2020 -~ Between: . Mannava Hari Prasad, S/o Sambasiva Rao Age 56 year,Occ Advocate, R/o.Door No.68/5/447, Lanchestor Road, 5th Lane, Sangadigunta, Guntur; Guntur District. Petitioner AND 4. The Union of India, rep by the Secretary, Ministry of Home Affairs Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi. 2. The State of Andhra Pradesh, rep. by its Chief Secretary Secretariat Buildings, A.P. Secretariat, Velagapudi, Amaravathi . 3. The Principal Secretary, Finance Department, Government of A.P. -- Secretariat, Velagapudi, Amaravathi : 4. The Principal Secretary, Municipal Administration and Urban Development Department, Government of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravathi. 5. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P. Secretariat, Velagapudi, Amaravathi. veeeeee 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, Order or direction more particularly one in the nature of Writ of Mandamus declaring that the State legislature is not competent to pass the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No. 28 of 2020) contrary to the provisions of A.P. Reorganisation Act, 2014 being illegal, arbitrary, unreasonable and in violation of Articles 4, 14, 21, 245 and 246 of the Constitution of India and void, consequently set aside the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No. 28 of 2020). IA NO: 4 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to take any steps to relocate the Secretariat and Heads of the Departments from Amaravathi to Visakhapatnam and state judicial institutions and the High Court to Kurnool or to any other place, pending disposal of Writ Petition (PIL) 215 of 2020, on the file of the High Court. 10 The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the order of the High Court, dated 27.08.2020, 21.09.2020 & 06.10.2020 made herein upon hearing the arguments of Sri Prabhu Nath Vasireddy Advocate for the Petitioner, Sri.N.Harinath, learned Assistant Solicitor General for Respondent No.1 and of learned Advocate General for the Respondent Nos.2 to 5. W.P.(PIL).No.236 OF 2020 ~~ Between: 1. Dalitha Bahujana Front Society, Bearing Reg No- 117/1992, D.No- 6-5- 30, Arangalpet - 7/3, Guntur. Rep by its Secretary Melam Bhagya Rao Ph- 9652152959 Email- brmelam and gmai.com Aadhar No- 551854002541 2. Pothula Balakotaiah, S/o Saravaiah, Hindu, Male, aged 53 years, Schedule Caste, Occ- Editor - Dhee News Weekly, R/o D.No- 10-445/1, DVR Model Colony, Kanchikacherla Mandal, Kanchikacherla, Krishna District Andhra Pradesh - 521180 Ph- 9849792124 3. Raayipudi Siva Leelaiah, S/o R. Nagaiah, Hindu, Male, aged 52 years, Schedule Caste, Occ- Editor - Vaartha Sattha, R/o D.No- 4-14-105, Anjaneyapeta, Amaravati Road, Guntur. Ph- 8897012358 Aadhar No- 4. Bhukya Tulasi Ram, S/o Chandu Naik, Hindu, Male, aged 34 years, Schedule Tribe Occ- Agriculturist, R/o- D.No- 7-140, Velagapudi, Guntur, Andhra Pradesh - 522503 Ph- 9701333858 Aadhar No- 292004882700 5. Turaka Nallaiah, S/o T. Neelambharam, Hindu, Male, aged 48 years, Schedule Caste, Occ- Agriculturist, R/o D.No- 4-8/1, Velagapudi, Guntur, Andhra Pradesh - 522503 Aadhar No- 878309895978 6. Mendem Paparao, S/o M. Neelambaram, Hindu, Male, aged 64 years, Schedule Caste, Occ- Agriculturist, R/o D.No- 3-140/1, Velagapudi, Guntur, Andhra Pradesh - 522503 Aadhar No- 917106064059 7. Korra Srinu Nayak, S/o K. Phikala Nayak, Hindu, Male, aged 45 years, Schedule Tribe, Occ- Agriculturist, R/o D.No- 1-18, Velagapudi, Guntur, Andhra Pradesh - 522503 Aadhar- 895306801881 be eenens Petitioners AND 1. The State Of Andhra Pradesh, Rep by its Chief Secretary, Office- AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Email- [email protected] 2. The Special Chief Secretary, General Administration Department, The Government of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Email- prisecy- [email protected] 3. The Secretary to Government, Legal and Legislative Affairs and Justice, Law Department, AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Email- [email protected] 4. The Secretary, A.P Legislature Secretariat, Department of Legislative Affairs, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Email- splsecy.apla( and gmail.com 5. The Principal Secretary, Roads and Buildings Department, The Government of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Email- [email protected] 6. The Principal Secretary, Finance and Planning Department, The Government of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Email info (c) apfinance.gov.in 7. The Principal Secretary, Municipa Administration and Urban Development, The Government of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Email- [email protected] 11 8. Union of India, Rep by its Secretary, Ministry of Home Affairs, Office at Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, DELHI - 110001 9. The Secretary, Law and Justice Department, Union of India, Room No. 405, A Wing, 4th Floor Shastri Bhawan, New Delhi - 110001. 10.The Secretary, Niti Aayog, Government of India, Office at Sansad Marg, Sansad Marg Area, New Delhi, DELHI - 110001 41.Sri Y.S. Jagan Mohan Reddy, S/o Late Y-S. Raja Shekar Reddy, Hon'ble Chief Minister of Andhra Pradesh, Aged 46 years, R/o 'st Floor, Building - |, Velagapudi, Email- cm (c) ap.gov.in 12.Sri Uma Reddy Venkateswarlu, S/o Not Known, YSRCP. Manifesto Chairman, Aged 85 years, R/o Plot No- 13, Suryadevara Township, Tadepalli, Guntur District Andhra Pradesh - 522501 13.Sri Botcha Satyanarayana, S/o Not Known, Minister of Municipal Administration and Urban Development, Office at Room No. 135, Ground Floor, Building No.2, Velagapudi Email- [email protected] peshimaudap|@gmail.com 14.Sri Buggana Rajendranath Reddy, S/o Not Known, Minister of Finance and Planning, Legislative Affairs, Office at Room No- 212, First Floor, Building No.2, Velagapudi. Email- [email protected] 15.Sri Peddireddy Ramachandra Reddy, S/o Not Known, Minister for Panchayat Raj and Rural Development, Mines and Geology, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. 16.Smt. R.K. Roja Selvamani, W/o R.K. Selvamani, Chairman of APIIC, Aged 47 years, Office at D.No- 10-14-241/5, Mandapam, Revenue Ward No.10, Nagari, Chittoor District, Andhra Pradesh. Email- rkrojamlangari(agmail.com rkroja123Pgmail.com , 17.Sri Alla Rama Krishna Reddy, S/o Not Known, MLA Mangalagiri (Guntur), Aged 51 years, Office At D.No- 4-50, Pathur, Pedakakani, (V and M) Guntur District, Andhra Pradesh Email- rk1247ysr (c) gmail.com 18.Yuvajana Sramika Rythu Congress Party (YSRCP), Rep by its President, Smt. Y.S. Vijayamma, W/o Late Y.S. Raja Shekar Reddy, Aged 64 years, Office at Plot No- 13, Suryadevara Township, Tadepalli, Guntur District, Andhra Pradesh - 522501. 19 Bharatiya Janata Party (BJP), Rep by its President, Sri. J.P. Nadda, S/o Narayana Lal Nadda, Aged 57 years, Office at 11 Ashoka Road, New Delhi, DELHI - 110001 20.Telugu Desam Party (TDP), Rep by its President, Sri. Nara Chandra Babu Naidu, S/o Not Known, Aged 70 years, Office at Telugudesam Party State Office, NTR Trust Bhavan, Road No- 2, Banjara Hills, Hyderabad - 500034 Email- contact (c) teludesam.orq Ph- 919478568459. 21.Jana Sena Party (JSP), Rep by its President, Sri. Konidala Pawan Kalyan, S/o Late K. Venkat Rao, Aged 49 years, Office at Plot No.12, Road No.72, Jubilee Hills, Near Andhra Bank, Prashasan Nagar, Hyderabad - 500033 Email- contact(ajanasenaparty.orq Ph- 6304900667. veneeees 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 oleased to pass order or direction or writ more particularly in the form of Writ of Mandamus, declaring that Sec 7 and 8 of AP Decentralization and Inclusive Development of All Regions Act, 2020 is Ultra Vires of Articles 3,4,14,19,21, 197, 174, Parts IX and IXA, 300-A of Constitution of India R/éw 5, 31(2) and 94 of AP State Reorganization Act 2014 and contrary to the legitimate expectations of the farmers who have contributed Acers 34,323 fertile land in Amaravati under Land pooling Scheme and a deliberate and malicious hoodwinking by the Government of Andhra Pradesh and consequently declare it as null and void, and 12 consequently strike down Sec 7 and 8 of AP Decentralization and Inclusive Development of All Regions Act, 2020; IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay all further proceedings including shifting or taking steps to shift the offices or Principal Seats of the Three Wings of State of A.P, the Legislature, Executive & Judiciary, including Raj Bhavan, Chief Minister's Office, Secretariat, Hon'ble High Court, State Corporations, Police Department, All Heads of the Departments of the Government of A.P located at and around Amaravati, the State Capital, in furtherance of Sec 7 & 8 of AP Decentralization and Inclusive Development of All Regions Act, 2020, by suspending Sec 7 & 8 of AP Decentralization and Inclusive Development of All Regions Act, 2020, pending disposal of the main Writ Petition (PIL) 236 of 2020, 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 order of the High Court, dated 06.10.2020 made herein and upon hearing the arguments of Sri.G.Ronald Raju Advocate for the Petitioners, The Advocate General for the State, i.e, for Respondent Nos.1 to 7 and Sri.N.Harinath, learned Assistant Solicitof General for Respondent Nos. 8 to 10. WRIT PETITION NO: 1388 OF 2020, Between: Ebburi Pandu Ranga, S/o Shri Subrahmanyam, Aged about. 51 years, Occ. Advocate, High Court of Andhra Pradesh at Amaravathi, R/o D.No.26-39-129/99, Ramireddinagar, AT Agraharam, Guntur - 522 004. ...Petitioner AND 1. Government of Andhra Pradesh, Represented by its Chief Secretary, A.P. Secretariat, Velagapudi, Amaravathi. 2. Legislature Secretary, A.P. Legislature Assembly, Velagapudi, Amaravathi. 3. Union of India, represented by Secretary, Ministry of Law and Justice. ...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, order or direction, more particularly a writ in the nature of Writ of MANDAMUS directing the Respondents not to initiate any action for shifting the Principal Seat of the High Court of Andhra Pradesh from Amaravathi, declaring that the Andhra Pradesh State Legislature has no _ legislative competence for such action and the Andhra Pradesh State Executive has no legal competence. IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to pass Interim Orders directing the Respondents to maintain status quo about the place of Principal Seat of High Court of Andhra Pradesh, pending disposal of Writ Petition 1388 of 2020, 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 order of the High Court order, dated 27- 02-2020, 27.08.2020, 21.09.2020 & 06.10.2020 made herein and upon hearing the arguments of Sri Y Surya Prasad Advocate for the Petitioner, The Advocate General for the Respondent Nos.1 & 2 and of Sri N.Harinath, learned Assistant Solicitor General for Respondent No.3. 13 WRIT PETITION NO: 13645 OF 2020 -~ Between: Vankayalapati Hari Krishna, S/o. V.Sambasiva Rao, Aged about 46 years, Occ. Advocate, R/o. H. No. 13-1-1-1, Saw Mill Road, Near Tatayya Saw Mill, Kothapeta ,Chirala, Prakasam District, Andhra Pradesh. .. Petitioner AND 4. The State Of AP, Rep. by its Chief Secretary, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 2. The Secretary to Government Legal and Legislative Affairs and Justice, Law Department A.P., Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. 3. Union of India, Rep. by its Secretary Law and Justice Department, Room No. 405, A Wing, 4th Floor Shastri Bhawan, 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, order or Direction more particularly one in the nature of Writ of Mandamus declaring section 7 (1)(iii) and section 8 (iii) (iv) of The Andhra Pradesh Decentralisation and Inclusive Development of all Regions Act 2020 is unconstitutional, ultra vires, arbitrary, illegal and violation of Article 14 and Article 246 of the Constitution of India and sec 31 of the Andhra Pradesh Reorganisation Act 2014 and consequently strike down section 7 (1)(iii) and section 8 (iii) (iv) of The Andhra Pradesh Decentralisation and Inclusive Development of all Regions Act 2020. IA NO: 1 OF 2020 Petition under Section 151 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 of all further proceedings including initiation of steps to seek relocation of the Principal seat of High Court of Andhra Pradesh in pursuance of section 7 (1)(iii) and section. 8 (iii) (iv) of The Andhra Pradesh Decentralisation and Inclusive Development of all Regions Act 2020 by suspending section 7 (1)(iti) and section 8 (iii) (iv) of The Andhra Pradesh Decentralisation and Inclusive Development of all Regions Act 2020in the interest of justice, pending disposal of Writ Petition 13645 of 2020, 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 order of the High Court, dated 27.08.2020, 21.09.2020 & 06.10.2020 made herein upon hearing the arguments of Sri K M Krishna Reddy Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 & 2, Sri N.Harinath, learned Assistant Solicitor General for the Respondent No.3. WRIT PETITION NO: 13666 OF 20207 Between: 14. Chanumolu Sivalingaiah, S/o. Laxmaiah, aged about 64 years, Occupation Agriculture, R/o. Borupalem Village, Thuiluru Mancini, Guntur District. 2. Chanumolu Rama Rao, S/o. Anjaiah, aged about 50 years, Occupation Agriculture, Borupalem Village, Thulluru Mandal, Guntur District. ...Petitioners AND 1. The Union of India, rep by the Secretary, Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi. 14 2. The State of Andhra Pradesh, rep. by its Chief Secretary, Secretariat Buildings, A.P. Secretariat, Velagapudi, Amaravathi. 3. The Principal Secretary, Finance Department, Government of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravathi. 4. The Principal Secretary, Municipal Administration and Urban Development Department, Government of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravathi. 5. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P. Secretariat, Velagapudi, Amaravathi. ...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 order or direction more particularly one in the nature of Writ of Mandamus declaring that the State legislature is not competent to pass the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No. 28 of 2020) is contrary to the provisions of AP. Reorganisation Act, 2014 being arbitrary, illegal, unreasonable and in violation of Articles 4, 14, 21, 245 and 246 of the Constitution of India and void, consequently quash the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No. 28 of 2020). IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to take any steps to relocate the Secretariat and Heads of the Departments from Amaravathi to Visakhapatnam and state judicial institutions and the High Court to Kurnool or to any other place, pending disposal of Writ Petition 13666 of 2020, 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 order of the High Court, dated 27.08.2020, 21.09.2020 & 06.10.2020 made herein upon hearing the arguments of Sri Prabhu Nath Vasireddy Advocate for the Petitioners, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondents. WRIT PETITION NO: 13966 OF 2020~ Between: 1. Diyya Ramakrishna Prasad, S/o. Venkata Rao Age. 42 years D.No. 6- 91, Bandla Bazar, Piduguralla, Guntur District, Andhra Pradesh. 2. Chigurupati Suryanarayana, S/o. Peddabbai Age. 44 years D.No.5-35 Chintapallipadu, Vatticherukuru, Garapadu, Guntur District, Andhra Pradesh. ...Petitioners AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Legal and Legislative Affairs and Justice, Law Department A.P Secretariat, Velagapudi, Guntur District. 2. The Principal Secretary, Finance Department, Government of Andhra Pradesh, A.P Secretariat, Velagapudi, Guntur District. 3. The Principal Secretary, Department of Municipal Administration and Rural Development, Government of Andhra Pradesh, A.P. Secretariat, Velagapudi, Guntur District. 4. The Union of India, Rep. by its Secretary Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Cannaght Place, New Delhi. 15 5. The Commissioner, Amaravathi Metropolitan Region Development Authority (AMRDA), Karl Marx Road, Lenin Center, Arundalpet, Governorpet, Vijayawada. ...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 Writ, Order or Direction more particularly one in the nature of writ of Mandamus declaring the action of the respondents, by enacting impugned Act No.27 and Act No.28, dated 31.07.2020 in dividing the State Capital into three (3) parts i.e. Executive Capital in Vishakapatnam, Legislative Capital in Amaravati and Judicial Capital in Kurnool is highly illegal, arbitrary, improper and unconstitutional and also contrary to AP State Reorganization Act, 2014 by repealing Andhra Pradesh Capital Region Development Authority Repeal Act, 2020(Act No.27) and consequently set-aside the impugned Act No.27 and Act No.28 AP Decentralization and Inclusive Development of. all Regions Act, 2020 both are, dated 31.07.2020; oO IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to take any further steps in shifting the capital in pursuance of new enactments with regard to three (3) Capitals by suspending the impugned Act No.27 and Act No.28, dated 31.07.2020, pending disposal of the Writ Petition No.13966 of 2020, on the file of the High Court. IA NO: 2 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to shift the executive capital and shifting of any offices from present place to any other place, pending disposal of the Writ petition No.13966 of 2020, 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 order of the High Court, dated 27.08.2020, 21.09.2020 & 06.10.2020 made herein upon hearing the arguments of Sri Srinivasa Rao Narra Advocate for the Petitioners, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 to 3, Sri N.Harinath, learned Assistant Solicitor General for Respondent No.4 and Sri Kasa Jagan Mohan Reddy, learned Standing Counsel for CRDA for Respondent No.5. WRIT PETITION NO: 13983 OF 2020 ~ Between: Ammineni Sri Rama Krishna, S/o. Satyanarayana, aged about 62 years, Occ. Member AP Legislative Council, R/o. D.No. 4-19-1/9A, 3Rd Line Vijayapuri, JKC College Road, Pattabhipuram, Guntur District, Andhra Pradesh-522006 ...Petitioner AND 4. The Government of Andhra Pradesh, Rep. by its Pri. Secretary, A.P. Secretariat, Velagapudi, Guntur District. 2. The State of Andhra Pradesh, Rep. by its Secretary, Legal and Legislative Affairs and Justice, Law Department, A.P Secretariat, Velagapudi, Guntur District. 3. The Principal Secretary, Finance Department, Government of Andnra Pradesh, A.P Secretariat, Velagapudi, Guntur District. 16 4. The Principal Secretary, Department of Municipal Administration and Rural Development, Government of Andhra Pradesh, A.P. Secretariat, Velagapudi, Guntur District. 5. Secretary, A.P Legislative Assembly, Andhra Pradesh Legislature, Velagapudi, Guntur Dt, Andhra Pradesh, India 6. Secretary A.P Legislative Council, Andhra Pradesh Legislature, Velagapudi, Guntur Dt, Andhra Pradesh, India 7. The Union of India, Rep. by its Secretary Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Cannaght Place, New Delhi. 8. The Commissioner, Amaravathi Metropolitan Region Development Authority (AMRDA), Karl Marx Road, Lenin Center, Arundalpet, Governorpet, Vijayawada ...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 Writ, Order or Direction more particularly one in the nature of writ of Mandamus declaring the action of the respondents, by enacting and publishing in AP Gazette of impugned Act No.27 and Act No.28, dated 31.07.2020 in dividing the State Capital into three (3) parts i.e. Executive Capital in Vishakapatnam, Legislative Capital in Amaravati and Judicial Capital in Kurnool is highly illegal, arbitrary, improper and unconstitutional and also contrary to AP State Reorganization Act, 2014 by repealing Andhra Pradesh Capital Region Development Authority Repeal Act, 2020(Act No.27) and consequently set-aside the impugned Act No.27 and Act No.28 (AP Decentralization and Inclusive Development of all Regions Act, 2020), dated 31.07.2020. IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to shift the executive capital and shifting of any offices from present place to any other place, pending disposal of Writ Petition 13983 of 2020, on the file of the High Court. 1A NO: 2 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to take any further steps in shifting the capital in pursuance of new enactments with regard to three (3) Capitals by suspending the impugned Act No.27 and Act No.28, dated 31.07.2020, pending disposal of Writ Petition 13983 of 2020, 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 order of the High Court, dated 27.08.2020, 21.09.2020 & 06.10.2020 made herein upon hearing the arguments of Sri Sunkara Rajendra Prasad Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 to 4, Sri N.Harinath, learned Assistant Solicitor General for Respondent No.7 and Sri Kasa Jagan Mohan Reddy, learned Standing Counsel for CRDA for Respondent No.8. WRIT PETITION NO: 15097 OF 2020 ~ Between: 1. A Srinivasa Rao, S/o Late Ankamma, Aged about 54 Years, R/o Ganikapudi Village, Prathipadu Mandal, Guntur District. 2. Nimmagadda Raiasekhar, S/o Malleswara Rao, aged about 41 Years, R/o.D.No.5-93-3/B, 5th Lane, Devapuram, Guntur. 3. Aluri Umamaheswara Rao, S/o Nageswara Rao, aged about 62 Years, R/o.Mandadam Village, Thullur Mandal, Guntur District. 17 4. Aluri Srinivasa Rao, S/o Venkateswara Rao, aged about 58 Years, R/o.Mandadam Village, Thullur Mandal, Guntur District Petitioners AND 1. Union of India, through its Cabinet Secretary, Central Secretariat Building, New Delhi 110001. 2. Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi - 110 001. Email ID [email protected] 3. The State of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503, Email ID [email protected] 4. The Government of Andhra Pradesh, Rep. by The Principal Secretary, Municipal Administration and Urban Development, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email [email protected]. 5. Telugu Desam Party, Rep. by its President Sri N.;Chandrababu Naidu Party Headquarters, Mangalagiri, Guntur. 6. YSR Congress Party, Rep. by its President Y.S. Jaganmohan Reddy Tadepallyt, Guntur District. 7. Bharatiya Janata Party, Rep. by its National President, J.P.Nadda, New Delhi, 1100071. 8. Bharatiya Janata Party, Andhra Pradesh Chapter, Rep. by its President, Somu Veerraju, Vijayawada, Krishna District g Indian National Congress, A.P.Chapter, Rep. by its President, Dr.Shailaja Nath, Vijayawada 10. Communist Party of India, Andhra Pradesh Chapter, Rep. by its Secretary Vijayawada, Krishna District, Andhra Pradesh. 11. Communist Party of India (Marxist), Andhra Pradesh Chapter, Rep. by its Secretary, Vijayawada, Krishna District, Andhra Pradesh. 12. Jana Sena Party, Rep by its President, K.Pawan Kalyan, having its office at Mangalagiri, Guntur District 13.Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y S. Raja Shekar Reddy, Aged about 46 Years, President of YSR Congress Party And the Chief Minister, State of A.P, Tadepally, Guntur District. Email- [email protected] 14. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi, Email [email protected] peshimaudap|@gmail.com 15. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative Affairs Office at Room No.212, First Floor, Building No.2, Velagapudi Email [email protected] 16. Sri Ummareddy Venkateshwarulu, Senior Leader, YSR Congress Party and Chariman of the Manifesto Committee of YSR Congress Party, Resident of Guntur, Guntur District 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 an appropriate Writ, Order or Direction more particularly in the nature of Writ of Mandamus A). deciaring that the Andhra Pradesh Capital Regional Development Authority Repeal Act, 2020 (Act No.27 of 2020) is ultra of vires of the Constitution of India R/w Section 5, 31(2) of the A.P Reorganization Act, 2014 illegal, null and void, mala fide, against the principles of natural justice. B). Andhra Pradesh Decentralization and Inclusive Development of All Regions Act, 2020 (Act No.28 of 2020) as ultra vires of the Constitution, beyond the legislative competence of the State Legislature, without Jurisdiction, illegal, null and void, mala fide, in violation of Section 5 and 31(2) of the A.P Reorganization Act, 2014. 18 C). And consequentially direct the Respondent State to retain Amaravathi City as the Capital City of Andhra Pradesh and retain Secretariat, High Court and Raj Bhavan and all the State Level offices in their present locations at Amaravathi and not to trifurcate the capital D). Further direct the Respondents 1 to 4 and their officers to implement the master plan as notified on 23-06-2016 under the provisions of the Andhra Pradesh Capital Regional Development Act and to develop all the infrastructure as is necessary for housing the three wings of the State Government and also all other infrastructure that are necessary to make Amaravati as livable, peoples capital; IA NO: 1 OF 2020 Petition under Section 151 CPC Praying that in the circumstances stated in the affidavit filed in Support of the writ petition, the High Court may be pleased to direct the Respondent State and its authorities including the Respondents 13 to 15 from not to initiate any steps towards shifting of any offices of the State Government and the Judiciary, including but not limited to Raj Bhavan, Secretariat, High Court etc., from their current locations, in and around Amaravati, including laying of any foundation stone for any State Level institutions in Visakhapatnam City pending disposal of the above writ petition and Pass, pending disposal of Writ Petition 15097 of 2020, 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 order of the High Court, dated 27.08.2020, 21.09.2020 & 06.10.2020 made herein upon hearing the arguments of SRILSUBBA RAO KORRAPAT| Advocate for the petitioners Sri.N.Harinath, learned Assistant Solicitor General for Respondent Nos.1 & 2 and of Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State for Respondent Nos.3 & 4, the Court made the following. ORDER:
I.A.No.5 of 2020 IN W.P.No.13203 of 2020 is filed seeking the following relief:
"To suspend the operation of the Order bearing Re.No.1203/G2/2016, dated 31.07.2020 issued by the Respondent"
1.A.No.3 of 2020 IN W.P.No.13204 of 2020 is filed seeking the following relief:
"To direct the respondents not to spend any money from the state exchequer, for the purpose of creating any infrastructure at Visakhapatnam ignoring the existing infrastructure at capital city of Amaravati, in the interest of justice, pending disposal of the writ petition."
[.A.No.4 of 2020 IN W.P.No.13204 of 2020 is filed seeking the following relief:
"To direct the respondents not to shift, any files and other office records and furniture from the interim government complex at Amaravati and any other 19 government offices situation in the capital regional area in the interest of justice, pending disposal of the main writ petition"
LA.No.5 of 2020 IN W.P.No.13204 of 2020 is filed seeking the following relief:
"To direct the respondents not to shift, the Raj Bhavan, Secretariat, Head of Departments, Police Head Quarters, Central Investigation Department and other directorates or any other government offices, from the capital city of Amaravati to Visakhapatnam in the interest of justice, pending disposal of the main writ petition"
].A.No.3 of 2020 IN W.P.(PIL) No.201 of 2020 is filed seeking the following relief:
"To direct the Respondent Nos. 6 to 11 not to shift any of the infrastructural buildings functioning in the notified capital city as well as capital region to any such other place or places"
I.A.No.1 of 2020 IN W.P.(PIL) No.208 of 2020 is filed seeking the following relief:
"To pass interim orders directing Respondents to forbear from relocating the administrative and judicial capital at Visakhapatnam and Kurnool respectively or alternatively to establish the seats of governance at the said places or to shift any office/establishment/department of the State Government or any other connected section of establishment to the said places either directly or indirectly on any pretext whatsoever and to continue them at the present places of existence, pending disposal of the above Writ Petition and to pass such other order or orders as this Honble Court deems fit and proper in the particulars facts"
1.A.No.1 of 2020 IN W.P.(PIL) No.215 of 2020 is filed seeking the following relief:
"To direct the respondents not to take any steps to relocate the Secretariat and Heads of the Departments from Amaravathi to Visakhapatnam and state judicial institutions and the High Court to Kurnool or to any other place pending disposal of the above writ petition"20
I.A.No.1 of 2020 IN W.P.(PIL) No.236 of 2020 is filed seeking the following relief:
"To stay all further proceedings including shifting or taking steps to shift the offices or Principal Seats of the Three Wings of State of A P, the Legislature, Executive Judiciary, including Raj Bhavan, Chief Ministers Office, Secretariat, Honble High Court, State Corporations, Police Department, All Heads of the Departments of the Government of A P located at and around Amaravati, the State Capital, in furtherance of Sections 7 and 8 of AP Decentralization and Inclusive Development of All Regions Act, 2020, by suspending Sections 7 and 8 of AP Decentralization and Inclusive Development of All Regions Act, 2020, pending disposal of the main Writ Petition"
I.A.No.1 of 2020 IN W.P. No.1388 of 2020 is filed seeking the following relief:
"to pass Interim Orders directing the Respondents to maintain status quo about the place of Principal Seat of High Court of Andhra Pradesh, pending disposal of the main Writ Petition"
1.A.No.1 of 2020 IN W.P. No.13645 of 2020 is filed seeking the following relief:
"To stay of all further proceedings including initiation of steps to seek relocation of the Principal seat of High Court of Andhra Pradesh in pursuance of Section 7 (1){ili) and Section 8 (iii)(iv) of The Andhra Pradesh Decentralization and Inclusive Development of all Regions Act 2020 by suspending Section 7 (1)(aii) and Section 8 (iii)(iv) of The Andhra Pradesh Decentralization and Inclusive Development of all Regions Act 2020 in the interest of justice"
I.A.No.1 of 2020 IN W.P. No.13666 of 2020 is filed seeking the following relief:
"Pleased to direct the respondents not to take any steps to relocate the Secretariat and Heads of the Departments from Amaravathi to Visakhapatnam and state judicial institutions and the High Court to Kurnool or to any other place pending disposal of the above writ petition."
1.A.No.1 of 2020 IN W.P. No.13966 of 2020 is filed seeking the following relief:
21
"Pleased to direct the respondents not to shift the executive capital and shifting of any offices from present place to any other place pending disposal of the writ petition."
I.A.No.2 of 2020 IN W.P. No.13966 of 2020 is filed seeking the following relief:
"Pleased to direct the respondents not to take any further steps in shifting the capital in pursuance of new enactments with regard to three Capitals by suspending the impugned Act No 27 and Act No 28 dated 31.07.2020 pending disposal of the Writ Petition."
I.A.No.1 of 2020 IN W.P. No.13983 of 2020 is filed seeking the following relief:
"Pleased to direct the respondents not to take any further steps in shifting the capital in pursuance of new enactments with regard to three 3 Capitals by suspending the impugned Act No 27 and Act No 28 dated 31.07.2020 pending disposal of the Writ Petition."
I.A.No.2 of 2020 IN W.P. No.13983 of 2020 is filed seeking the following relief:
"Pleased to direct the respondents not to shift the executive capital and shifting of any offices from present place to any other place pending disposal of the Writ Petition."
1.A.No.1 of 2020 IN W.P.No.15097 of 2020 is filed seeking the following relief:
"Pleased direct the Respondent State and_ its authorities including the Respondents 13 to 15 from not to initiate any steps towards shifting of any offices of the State Government and the Judiciary, including but not limited to Raj Bhavan, Secretariat, High Court etc., from their current locations, in and around Amaravati, including laying of any foundation stone for any State Level institutions in Visakhapatnam City pending disposal of the above writ petition"
COMMON ORDER:
Learned counsel for the petitioners and learned Advocate General for the State, fairly submitted that the issue involved in the interlocutory applications referred above, are squarely covered by the interim order passed by the Full Bench of this Court in W.P.Nos.13203, 13204, 13205 22 ' and 13206 of 2020 dated 04.08.2020, whereunder, this Court directed the respondents to maintain status quo as on date, until further orders.
Recording the submission of learned counsel for the petitioners and learned Advocate General for the State, interlocutory applications mentioned above are disposed of, in terms of the interim order passed by the Full Bench of this Court in W.P.Nos.13203, 13204, 13205 and 13206 of 2020 dated 04.08.2020. _ i Sd/- M. RAMESH BABU j ASSISTANT EGIST R [TRUE COPY// Aa for ASSISTANT REGISTRAR
1. The Chief Secretary, State of Andhra Pradesh, Building-I, 1st floor, Secretariat, Velagapudi, Amaravati, A-P.
2. Andhra Pradesh Capital Region Development Authority, Karl Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.
3. The Secretary, Through the Ministry of Housing and Urban Affairs, Union of India, North Block, New Delhi India- 110001
4. The Secretary, Ministry of Home Affairs, Union of India, Office at Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi -110 001.
Email ID [email protected]
5. The Secretary, Niti Aayog, Government of India Office at Sansad Marg, Sansad Marg Area, New Delhi, Delhi 110 001.
6. The Special Chief Secretary, General Administration Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID prisecy-gpmar- [email protected]
7. The Secretary, Legal and Legislative Affairs and Justice, Law Department The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID secy [email protected]
8. The Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID [email protected]
9. The Principal Secretary, Roads and Buildings Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email [email protected].
10. The Principal Secretary, Finance and Planning Department, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. E-Mail [email protected]
11.The Principal Secretary, Municipal Administration and Urban Development, The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email [email protected].
12.Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Hon'ble Chief Minister of Andhra Pradesh, R/o. 1st Floor, Building-l, Velagapudi Email- [email protected]
13. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi, Email [email protected] [email protected]
14.Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative Affairs Office at Room No.212, First Floor, Building No.2, Velagapudi Email [email protected]
15.The Principal Accountant General (Accounts and Entitlement), Andhra Pradesh (Amaravathi), presently Headquarters at Hyderabad and Branch mace at H.No.12-52 Enikepadu, Vijayawada - 521 108 Krishna District, > To, 23
16.The Secretary to Government of Andhra Pradesh, Legal and Legislative Affairs Justice, Law Department, A.P.Secretariat Velagapudi, Amaravati, Guntur District.
17. The Commissioner, A.P. Capital Region Development Authority, Karl Mars Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada
18. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai Singh Marg, Hanuman Road Area, Can naught Place, New Delhi.
19.The Principal Chief Conservator of Forests, Ministry of Environment, Forest and Climate Change, 110060, Mandir Road, Central Ridge Reserve Forest, New Delhi, Delhi 110092.
20.The Accountant General of Andhra Pradesh Road No.12, Bharathinagar Vijayawada, Krishna District - 520 008 Andhra Pradesh
21.The Principal Accountant General (Accounts and Entitlement) Andhra Pradesh (Amaravathi), presently Headquarters Hyderabad and Branch Office at H.No.12-52 at Enikepadu, Vijayawada -521 108 Krishna District, AP .
22. The Chairman, State Level Environment Impact Assessment Authority (SE!IAA), A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, Pushpa Hotel Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520 010° .
23. The Commissioner, Amaravati Metropolitan Region Development Area (AMRDA), (being successor of Andhra Pradesh Capital Region Development Authority) Lenin Center, Governorpet, Vijayawada-520002, Krishna District
24.The Secretary, Law and Justice Department, Union of India, Room No. 405, A Wing, 4th Floor Shastri Bhawan, New Deihi - 110001.
25.Sri Uma Reddy Venkateswarlu, S/o Not Known, YSRCP Manifesto Chairman, Aged 85 years, R/o Plot No- 13, Suryadevara Township, Tadepalli, Guntur District Andhra Pradesh - 522501
26.Sri Botcha Satyanarayana, S/o Not Known, Minister of Municipal Administration and Urban Development, Office at Room No. 135, Ground Floor, Building No.2, Velagapudi Email- [email protected] ' [email protected] 2/7.Sri Buggana Rajendranath Reddy, S/o Not Known, Minister of Finance and Planning, Legislative Affairs, Office at Room No- 212, First Floor, Building No.2, Velagapudi. Email- [email protected]
28.Sri Peddireddy Ramachandra Reddy, S/o Not Known, Minister for Panchayat Raj and Rural Development, Mines and Geology, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503.
29.Smt. R.K. Roja Selvamani, W/o R.K. Selvamani, Chairman of APIIC, Aged 47 years, Office at D.No- 10-14-241/5, Mandapam, Revenue Ward No.10, Nagari, Chittoor District, Andhra Pradesh. Email- [email protected] rkroja123Pgmail.com
30.Sri Alla Rama Krishna Reddy, S/o Not Known, MLA Mangalagiri (Guntur), Aged 51 years, Office At D.No- 1-50, Pathur, Pedakakani, (V and M) Guntur District, Andhra Pradesh Email- rk1247ysr (c) gmail.com
31.Smt. Y.S. Vijayamma, W/o Late Y.S. Raja Shekar Reddy, President, Yuvajana Sramika Rythu Congress Party (YSRCP), Office at Plot No- 13, Suryadevara Township, Tadepalli, Guntur District, Andhra Pradesh - 522501.
32. Sri. J.P. Nadda, S/o Narayana Lal Nadda, President, Bharatiya Janata Party (BJP), Office at 11 Ashoka Road, New Delhi, DELHI - 110001
33.Sri. Nara Chandra Babu Naidu, President, Telugu Desam Party (TDP), Office at Telugudesam Party State Office, NTR Trust Bhavan, Road No- 2, Banjara Hills, Hyderabad - 500034 Email- contact (c) teludesam.orq Ph- 919478568459.
34. Sri. Konidala Pawan Kalyan, S/o Late K. Venkat Rao, President, Jana Sena Party (JSP), Office at Plot No.12, Road No.72, Jubilee Hills, Near Andhra Bank, Prashasan Nagar, Hyderabad - 500033 Email- contact(ajanasenaparty.org Ph- 6304900667
35. The Chief Secretary, Government of Andhra Pradesh, A.P. Secretariat, Velagapudi, Amaravathi.
36. The Secretary, A.P Legislative Assembly, Andhra Pradesh Legislature, Velagapudi, Guntur Dt, Andhra Pradesh, India 24
37.Dr.Shailaja Nath, President, Indian National Congress, A.P.Chapter, Vijayawada
38. The Secretary, Communist Party of India, Andhra Pradesh Chapter, Vijayawada, Krishna District, Andhra Pradesh.
39. The Secretary, Communist Party of India (Marxist), Andhra Pradesh Chapter, Vijayawada, Krishna District, Andhra Pradesh.
40. Sri Ummareddy Venkateshwarulu, Senior Leader, YSR Congress Party and Chariman of the Manifesto Committee of YSR Congress Party, Resident of Guntur, Guntur District.(1 to 40 by RPAD)
41.One CC to Sri Sudhakara Rao Ambati, Advocate (OPUC)
42.One CC to Sri Ponnekanti Mallikarjuna Rao, Advocate (OPUC)
43.One CC to Sri G V R Choudary, Advocate (OPUC)
44.One CC to Sri.G.Ronald Raju Advocate (OPUC)
45.One CC to Sri Y Surya Prasad Advocate (OPUC)
46.One CC to Sri K M Krishna Reddy Advocate (OPUC)
47.One CC to Sri Prabhu Nath Vasireddy Advocate (OPUC)
48.One CC to Sri Srinivasa Rao Narra Advocate (OPUC)
49.One CC to Sri Sunkara Rajendra Prasad Advocate (OPUC)
50. One CC to SRILSSUBBA RAO KORRAPATI Advocate (OPUC)
51. Two CC to GP for Roads & Buildings, High Court of Andhra Pradesh (OUT) .
52. Two CC to GP for Environment, High Court of Andhra Pradesh (OUT)
53. Two CC to GP for General Administration, High Court of Andhra Pradesh (OUT)
54. Two CC to GP for Municipal Administration, High Court of Andhra Pradesh (OUT)
55. Two CC to GP for Finance & Planing, High Court of Andhra Pradesh (OUT)
96. Two CC to GP for Social Welfare, High Court of Andhra Pradesh (OUT) 5/.Two CC to GP for B.C,.Welfare, High Court of Andhra Pradesh (OUT)
58. Two CC to GP for Irrigation, High Court of Andhra Pradesh (OUT)
59. Two CC to GP for Panchayat Raj & Rural Development, High Court of Andhra Pradesh (OUT)
60. Two CC to GP for Law, High Court of Andhra Pradesh (OUT)
61. Two CC to GP for Revenue, High Court of Andhra Pradesh (OUT)
62. Two CC to GP for Forest, High Court of Andhra Pradesh (OUT)
63. Two CC to GP for Home, High Court of Andhra Pradesh (OUT)
64. The Section Officer, Division Bench, High Court of Andhra Pradesh.
65. The Section Officer, Posting Section, High Court of Andhra Pradesh.
66.One CC to SRILN.HARINATH, ASSISTANT SOLICITOR GENERAL (OPUC)
67.One CC to Sri.Kasa Jagan Mohan Reddy, Standing Counsel (OPUC)
68.One CC to Sri T.Niranjan, Standing Counsel for the Accountant General,
69. Two CCS to The Advocate General, High Court of A.P.(OUT)
70. Three Spare Copies.
SRL HIGH COURT HCJ, RKJ & MSMJ DATED:02/11/2020 ORDER |.A.No.5 of 2020 IN W.P.No.13203 of 2020:
|.A.Nos.3,4,5 of 2020 IN W.P.No.13204 of 2020:
_LA.No.3 of 2020 IN W.P (PIL) No.200 of 2020: |.A.No.3 of 2020 IN W.P (PIL) No.201 of 2020:
1.A.No.1 of 2020 IN W.P (PIL) No.208 of 2020:
LA.No.1 of 2020 IN W.P (PIL) No.215 of 2020:
|.A.No.1 of 2020 IN W.P (PIL) No.236 of 2020: |.A.No.1 of 2020 IN W.P No.1388 of 2020: L.A.No.1 of 2020 IN W.P No.13645 of 2020:
1.A.No.1 of 2020 IN W.P No.13666 of 2020: |.A.Nos.1,2 of 2020 IN W.P No.13966 of 2020:
1.A.Nos.1,2 of 2020 IN W.P No.13983 of 2020:
|.A.No.1 of 2020 IN W.P_No.15097 of 2020 STATUS QUO & EXTENSION OF EARLIER INTERIM ORDER
-G NOY 93