Andhra Pradesh High Court - Amravati
M/S. Ahobila Prime Ventures. ... vs The State Of Andhra Pradesh on 8 December, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ,
(SPECIAL ORIGINAL JURISDICTION) "
MONDAY, THE EIGHTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY FIVE
.PRESENT:
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 31517 OF 2025
Between:
M/s. Ahobila Prime Ventures. Represented by its authorized signatory And
Managing Partner, Sri Karnam Ramesh Babu, S/o. K.Srinivasulu, Aged 46
years, Having its office at D.No. 1-2-427/222, Singapore Township,
Allgadda, Kurnool District, Andhra Pradesh.
...Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Water
Resources Department, Service Road, Currency Nagar, Near
Ramavarappadu Circle, Vijayawada, Andhra Pradesh.
2. The District Collector, Nandyal, Nandyal.
3. The i'ahsildar, Allagadda, Andhra Pradesh.
4. The Sub-Registrar, Allagadda, Kurnool, Kurnool District - 518543.
5. The Chief Engineer, Water Resources Department Door No. 48-10-9/1,
N.H. Feeder Road, near Ramavarappadu Circle, Currency Nagar,
Vijayawada- 520008.
6. The Chief Engineer, (Projects) Irrigation, Water Resources Department,
River View Colony, Kurnool, Kurnool District.
7. The Executive Engineer. Water Resources Department, Nandyal.
8. The Deputy Executive Engineer, Water Resources Department,
Allagadda, Nandyal.
9. Alagadda Municipality, Rep.by its Commissioner, Allagadda, Nandyal.
...Respondents
Petition under Article 226 of the Constitution of India is filed 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 the action of Respondents in issuing the
proceedings dated 30.09.2024 bearing Lr.No.CE/KNL/ICD32-
TW/160/2024(2530910)/DEE4/AEE3/LAQ and proceedings dated 01.03.2025
issued vide
Proc.No.CE/KNL/ICD31-TW/160/2025
(2530910)/DEE(MB)/AEE3/KCC-GL cancelling the NOC of Memo No. ICD 32-
TW/KCC/113/2018-DEE4-AEE3 dt. 15.10.2018 without notice to the Petitioner
as being illegal, arbitrary and in violative of Article 14 and 300-A of the
Constitution of India and to consequently set-aside the impugned notice dated
05.11.2025 vide ROC No: 398/G1/2025 issued by the 9*' respondent declaring
the Petitioner's layout as unauthorized.
lA NO: 1 OF 2025
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 suspend the impugned notice vide ROC No:
398/G1/2025 dated 05.11.2025, pending disposal of WP 31517 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 and the High Court order dated 14.11.2025
made herein and upon hearing the arguments of Sri P.Sri Ram, Advocate for
the Petitioner and of GP FOR IRRIGATION for Respondent Nos. 1 5 to 8 and
of GP for Revenue for Respondent Nos. 2 to 4 and of Sri G.Lakshmi
Narayana, Standing Counsel for Respondent No.9, the Court made the
following
ORDER:
The learned counsel appearing for the petitioner(s), virtually online, submits that this Court granted stay of the impugned notice dated 05.11.2025. Subsequently, the 9**' respondent has issued another notice dated 29.11.2025 calling upon the petitioner to submit an explanation with reference to the office notice dated 05.11.2025 within three days. It is submitted that when the impugned notice has been stayed, the 9^^ respondent could not have issued such proceedings.
Considering the same, there shall be a direction to respondent No.9 not to proceed against the petitioner by referring to any of the proceedings dated 30.09.2024, 01.03.2025, 15.10.2018 and 05.11.2025.
Counters are to be filed by the respondents. Post this matter on 27.01.2026.
SD/- K-J.RAJA BABU //TRUE COPY// ASSISTAI^E^iSTRAR SECTION OFFICER To,
1. The Principal Secretary, Water Resources Department, State of Andhra Pradesh, Service Road, Currency Nagar, Near Ramavarappadu Circle, Vijayawada, Andhra Pradesh.[By Special Messenger]
2. The District Collector, Nandyal, Nandyal.
3. The Tahsildar, Allagadda, Andhra Pradesh.
4. The Sub-Registrar, Allagadda, Kurnool, Kurnool District - 518543.
5. The Chief Engineer, Water Resources Department Door No. 48-10-9/1, N.H. Feeder Road, near Ramavarappadu Circle, Currency Nagar, Vijayawada- 520008.
6. The Chief Engineer, (Projects) Irrigation, Water Resources Department, River View Colony, Kurnool, Kurnool District.
7. The Executive Engineer, Water Resources Department, Nandyal.
8. The Deputy Executive Engineer, Water Resources Department, Allagadda, Nandyal.(Addressees 2 to 8 by RPAD)
9. The Commissioner, Alagadda Municipality, Allagadda, Nandyal. (BY^ SPEED POST)
10. One CC to Sri P.Sri Ram, Advocate [OPUC]
11. One CC to Sri G.Lakshmi Narayana, Advocate [OPUC] /
12. Two CCs to GP FOR IRRIGATION, High Court of Andhra / Pradesh. [OUT]
13. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT]
14. One spare copy.
AJ HIGH COURT HN,J DATE:08/12/2025 POST THIS MATTER ON 27.01.2026 ORDER WP.No.31517 of 2025 DIRECTION