Andhra Pradesh High Court - Amravati
Yellamma Devi Temple Trust vs The State Of Ap on 14 August, 2025
APHC010141242019
IN THE HIGH COURT OF ANDHRA
PRADESH
[3368]
AT AMARAVATI
(Special Original Jurisdiction)
THURSDAY, THE FOURTEENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
WRIT PETITION NO: 6189/2019
Between:
1. YELLAMMA DEVI TEMPLE TRUST, , AMMARASUPALLI,
MUTHUKUR POST, PEDDAPANJANI MANDAL,
CHITTOOR DISTRICT, REP. BY ITS PRESIDENT,
A.RAMANACHARI, S/O. A.SIVA RAMACHARI, AGED
ABOUT 44 YEARS, R/O. AMMARASUPALLI VILLAGE,
H/O. BOMMARASUPALLI, MUTHUKUR POST,
PEDDAPANJANI MANDAL, CHITTOOR DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, GUNTUR
2. THE DISTRICT COLLECTOR, CHITTOOR DISTRICT,
CHITTOOR.
3. THE SUB COLLECTOR, MADANPALLI REVENUE
DIVISION, CHITTOOR DISTRICT.
4. THE TAHASILDAR, PEDDAPANJANI MANDAL,
CHITTOOR DISTRICT.
5. THE MANDAL DEVELOPMENT OFFICER,
PEDDAPANJANAI MANDAL, CHITTOOR DISTRICT.
6. THE HEAD MASTER, MANDAL PARISHAD UPPER
PRIMARY SCHOOL, AMMARSUPALLI VILLAGE,
2
MUTHUKUR POST, PEDDAPANJANI MANDAL,
CHITTOOR DISTRICT.
7. THE CHAIRMAN, MPUP SCHOOL COMMITTEE,
AMMARASUPALLI MPUP SCHOOL, MUTHUKUR POST,
PEDDAPANJANI MANDAL, CHITTOOR DISTRICT.
8. THE SARPANCH, AMARASUPALLI GRAM PANCHAYATH,
MUTHKUR POST, PEDDAPANJANI MANDAL, CHITTOOR
DISTRICT.
9. THE STATION HOUSE OFFICER, PEDDAPANJANI
MANDAL, CHITTOOR DISTRICT.
...RESPONDENT(S):
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 one in the nature of Writ of Mandamus declaring the action of the respondent No.9 in interfering with petitioner's right in auctioning the tamarind usufruct situated over the land in an extant of Ac.3.16 Cents in Sy.No.13/8 of Bommarasupalli Village fields, Peddapanjani Mandal, Chittoor District at the instance of the respondents No.4 to 8 as arbitrary, illegal, contrary to the orders, dated 23-02-2017 made in WP MP No.7925 of 2017 in WP No.4288 of 2017 and voilative of the fundamental rights guaranteed to the Petitioner under Articles 14, 19 and 21 of the Constitution of India and consequently direct the respondents No.9 not to interfere with petitioner's right in auctioning the tamarind usufruct situated over the land in an extant of Ac.3.16 Cents in Sy.No.13/8 of Bommarasupalli Village fields, Peddapanjani Mandal, Chittoor District at the instance of the respondents No.4 to 8 and pass 3 IA NO: 1 OF 2019 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 Pleased to direct the respondents No 9 not to interfere with petitioners rights in auctioning the tamarind usufruct situated over the land in an extant to Ac.3.16 cents in sy.No 13/8 of Bommarasupalli Village fields. peddapanjani Mandal, Chittoor District at the instance of the respondents No 4 to 8, pending disposal of the above writ petition and pass Counsel for the Petitioner:
1. S PARINEETA Counsel for the Respondent(S):
1. GP FOR HOME (AP)
2. GP FOR REVENUE (AP)
3. Mattegunta.Sudhir,Standing Counsel For Z.P.Ps,M.P.Ps,Gram Panchayats 4 THE HONOURABLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI WRIT PETITION NO: 6189 of 2019 The Court made the following Order:
Heard learned counsel for the petitioner and learned Additional Government Pleader representing the State.
2. Learned Additional Government Pleader on written instructions would submit that the preliminary enquiry of the Police would reveal that the issue involved in the present Writ Petition is of civil in nature and therefore, they will not interfere in such civil dispute.
3. Learned counsel for the petitioner would submit that in the light of the submission made by learned Additional Government Pleader, no further orders are required in the present Writ Petition, at this length of time.
4. Accordingly, this Writ Petition is closed. No order as to costs.
Interlocutory applications, if any, pending shall stand closed.
______________________________ JUSTICE B.V.L.N. CHAKRAVARTHI Dated: 14.08.2025 PSA 5 THE HONOURABLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI WRIT PETITION NO: 6189 of 2019 Date: 14.08.2025 PSA