Andhra Pradesh High Court - Amravati
Kattula Srirangam vs The State Of Ap on 23 January, 2026
APHC010703632025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3331]
(Special Original Jurisdiction)
FRIDAY, THE TWENTY THIRD DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION NO: 36413/2025
Between:
1. KATTULA SRIRANGAM, S/O. VENKATA SATYANARAYANA, AGED
49 YEARS, OCC AGRICULTURE, R/O. D.NO.1-182, SEREPALEM
VILLAGE, MOGALTUR MANDAL, WEST GODAVARI DISTRICT.-
534281
2. KATTULANAGABABJI RAO,, S/O. NARASIMHA RAO, AGED 49
YEARS, OCC AGRICULTURE, R/O. 1-194, RAMALAYAM STREET,
SEREPALEM VILLAGE, MOGALTUR MANDAL, WEST GODAVARI
DISTRICT. - 534281
3. KOPPARTHI NARAYANA RAO,, S/O. NARASIMHA SWAMY, AGED 62
YEARS, OCC AGRICULTURE, R/O.D.NO. 1-217/1, SEREPALEM
VILLAGE, MOGALTUR MANDAL, WEST GODAVARI DISTRICT. -
534281
4. KATTULAYEDUKONDALU,, S/O. NARASIMHA MURTHY, AGED 54
YEARS, OCC AGRICULTURE, R/O. D.NO.2-13, MAIN ROAD,
SEREPALEM VILLAGE, MOGALTUR MANDAL, WEST GODAVARI
DISTRICT. - 534281
...PETITIONER(S)
AND
1. THE STATE OF AP, REPRESENTED BY ITS PRINCIPAL
SECRETARY PANCHAYAT RAJ AND RURAL DEVELOPMENT
DEPARTMENT SECRETARIAT BUILDINGS, VELAGAPUDI,
GUNTUR DISTRICT. - 522238
2
2. THE COMMISSIONER, PANCHAYAT RAJ AND RURAL
DEVELOPMENT DEPARTMENT GOVERNMENTOF ANDHRA
PRADESH, NH-16, TADEPALLI, GUNTUR DISTRICT. - 522501
3. THE DISTRICT COLLECTOR, WEST GODAVARI DISTRICT,
BHIMAVARAM. - 534201
4. DISTRICT PANCHAYAT OFFICER, WEST GODAVARI DISTRICT,
BHIMAVARAM. - 534201
5. TAHSILDAR, MOGALTUR MANDAL, WEST GODAVARI DISTRICT.
- 534281
6. THE MANDAL PARISHAD DEVELOPMENT OFFICER, (MPDO),
MOGALTUR MANDAL, WEST GODAVARI DISTRICT. - 534281
7. DEPUTY MANDAL PARISHAD DEVELOPMENT OFFICER,
(EXTENSION OFFICER PR AND RD) MOGALTUR MANDAL, WEST
GODAVARI DISTRICT. - 534281
8. THE SEREPALEM GRAM PANCHAYAT, REPRESENTED BY ITS
SECRETARY, SEREPALEM VILLAGE, MOGALTUR MANDAL,
WEST GODAVARI DISTRICT. 534281
9. THE DISTRICT MEDICAL AND HEALTH OFFICER, DEPARTMENT
OF MEDICAL AND HEALTH, KAKINADA, EAST GODAVARI
DISTRICT. - 533001
10. AP POLLUTION CONTROL BOARD, REPRESENTED BY ITS
MEMBER SECRETARY VIJAYAWADA. 520001
11. TANUKULA MUNESWARA RAO, S/O. SATYANARAYANA, AGED 55
YEARS, OCC SARPANCH, R/O. SEREPALEM VILLAGE,
MOGALTUR MANDAL, WEST GODAVARI DISTRICT. 534281.
...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 a Writ, One in the nature of a Writ of MANDAMUS or any other appropriate Writ, declaring the action of the respondents in initiating steps to form dumping yard in the Grazing Ground land (Mandabayalu) in L.P.No.813 (Old Sy.No. 91-1) ad measuring Ac.2-62 Cents and Foot Track land (Kalibata) in L.P.No.861 (Old Sy.No. Ill) ad-measuring Ac.0-4970 Cents situated at Serepalem Village, Mogaltur Mandal, West Godavari District is 3 illegal, arbitrary, unconstitutional and violative of Art 14 and 21 of Constitution of India and consequently declare that dumping yard cannot be formed in Grazing Grounds (Mandabayalu) and Foot Track (Kalibata) Poramboke lands land for common purpose and also abutting to residential locality and pass IA NO: 1 OF 2025 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 direct the Respondents to stop the construction activities of dumping yard in the Grazing Ground land (Mandabayalu) in L.P.No. 813 (Old Sy.No. 91-1) ad- measuring Ac.2-62 Cents and Foot Track land (Kalibata) in L.P.No. 861 (Old Sy.No. Ill) ad-measuring Ac.0-4970 Cents situated at Serepalem Village, Mogaltur Mandal, West Godavari District or use the same as dumping yard and pass Counsel for the Petitioner(S):
1. RAMBABU KOPPINEEDI Counsel for the Respondent(S):
1. GP FOR PANCHAYAT RAJ RURAL DEV
2. GP FOR REVENUE
3. GP FOR MEDICAL HEALTH FW The Court made the following order:
Heard Sri Rambabu Koppineedi, learned counsel for the petitioners, Sri P.Rajesh Kumar, learned Assistant Government Pleader for Panchayat Raj and Rural Development for respondents 1, 2 and 4, Sri T.Sanjeev Rao, learned Assistant Government Pleader for Revenue for respondents 3 and 5, Sri Chaitanya, learned counsel representing Sri Y.Koteswara Rao, learned Standing counsel for respondents 6 to 8 and Sri Soma Raju, learned Assistant Government Pleader for the 9th respondent.
2. The Petitioners, four in number, residents of Serepalem Village, Mogaltur Mandal, West Godavari District, filed the above writ petition to declare the action of respondents 5 to 8 in dumping garbage in L.P.No.813 of an extent of Ac.2.62 cents, a grazing ground, and L.P.No.861 of an extent of 4 Ac.0.4970 cents, a foot track land situated at Serepalem Village, as illegal and arbitrary.
3. An interim order was granted on 30.12.2025, directing the parties to maintain status-quo existing as on that day.
4. Today, when the matter is taken up for consideration, Sri P.Rajesh Kumar, learned Assistant Government Pleader for Panchayat Raj and Rural Development and Sri Chaitanaya, learned counsel submitted written instructions.
5. A perusal of the instructions, the authorities have removed the garbage from the aforementioned land and that the Gram Panchayat is now utilizing the solid waste processing centre for dumping garbage.
6. Given the instructions, the grievance of the petitioners with regard to the use of the land in L.P.Nos.813 and 861 as a dumping yard has been redressed. Therefore, no further adjudication is required in the writ petition.
7. Accordingly, the Writ Petition is closed. No order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.
___________________________ JUSTICE SUBBA REDDY SATTI Dated: 23.01.2026 SNI 5 124 THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION No.36413 of 2025 Dated 23.01.2026 SNI