Andhra Pradesh High Court - Amravati
Chinta Jyothi vs The State Of Andhra Pradesh on 25 September, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA^!
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY ,THE TWENTY FIFTH DAY OF SEPTEMBER 1
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 26900 OF 2025
Between:
Chinta Jyothi, W/o late Raj Kumar. Aged about 45 years, Occupation. Business,
R/o D.No.4-32, Sy.No.1, Malkapuram Revenue Village, Veiagapudi Grama
Panchayat limits,(Velagapudi-Malkapuram Joint Grama Panchayat),Thullur
Mandal, Guntur District - 522237
...Petitioner
AND
1. The State Of Andhra Pradesh
rep. by its Principal Secretary, Municipal
Administration, and Urban Development Department. Secretariat Velaqaoudi
Amarayati, Guntur District.
2. The Director Town and Country Planning, MGM Capitai, Mangalagiri Guntur
District - 522508.
3. The Special Deputy Collector and Competent Authority, Unit-16, APCRDA
Malkapuram Village, Thullur Mandal, Guntur District - 522503.
4. The Secretary, Veiagapudi - Malkapuram Joint Grama Panchayat.
Veiagapudi, Thulluru Mandal, Guntur District - 522237
5. Thullur Police Station, through its SHO Thullur Village and Mandal. Guntur
District-522237
...Respondent
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 of Mandamus (or) any appropriate Writ, directing the respondent
No.2, to consider the representation dt 13-09-2025 filed by the Petitioner seeking to
furnish authentic copies of alleged approved layout Plan vide L.P.No.88/2015, and
copies of alleged Judgement and Decree granted by a competent Civil Court under
which the Respondent No.3 claiming his Right and Title against the Petitioner and
her predecessors over her subject house site admeasuring 2222 Sq. Yards, bearing
D.No.4-32, Gram Panchayat Assessment No.488 which physically situated in
Sy.No.1 of Malkapuram Revenue Village, Thullur Mandal, Guntur District, and
consequently may direct the Respondents, to not to interfere with the Rights of the
Petitioner, over her subject house site supra, in contravention to the law laid down by
the Hon'ble Supreme Court of India in the case of Govt, of A.P. vs Thummala
Krishna Rao (1982 AIR 1081).
lA 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 not to hamper the Fundamental Rights of the Petitioner pending
disposal of WP 26900 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 upon hearing the arguments of Sri. Soda Veera
Brahma Chary Advocate for the Petitioner, GP Muncipal Admn And Urban Dev AP
for the Respondent Nos. 1 & 2, Standing Counsel for APCRDA for Respondent No.
3, Sri. M Sudhir, Standing Counsel for Respondent No. 4, GP for Home for
Respondent NO. 5 and the Court made the following.
ORDER;
The petitioner is aggrieved by the action of respondents in trying to
dispossess the petitioner from possession of her property admeasuring 2222
Square yards bearing D.No.4-32 of Malkapuram Revenue Village, Thullur
Mandal. It is submitted that the petitioner purchased the property in the year
2006 and ever since then she is in possession and enjoyment of the same. It is
submitted that the petitioner is running Diary Form in the said property by
obtaining requisite, permission and also paying taxes to the concerned
grampanchayat.
It is submitted that the respondents have been repeatedly trying to
dispossess the petitioner under the guise of the petitioner's property is being
part and parcel of LP.No.88/2015. It is submitted that the petitioner has never
surrendered her land under the land pulling scheme nor as her land being
taken or acquired by the state under any other scheme. It is also submitted
that the petitioner is in possession of land as on date.
In this regard, the petitioner submitted a representation on 13.09.2025
calling upon the 2"'* respondent to furnish the copy of said layout which would
include the petitioner's land. It is submitted that the respondent authorities
have so far not passed any orders.
Considering the submissions, there shall be an Interim direction to
respondents not to dispossess the petitioner from the property without
following due process of law.
In the meanwhile, the representation dated 13.09.2025 to be considered
by the respondent authorities and to pass appropriate orders and also to file
counters by 17.10.2025.
Sd/. K.TATA RAO
deput
URE^STRAR
//TRUE COPY//
For
SECTION OFFICER
To,
1. The Principal Secretary, State Of Andhra Pradesh, Municipal Administration
and Urban Development Department, Secretariat Velaqaoudi Amarayati,
Guntur District. ( by spl. messenger)
2. The Director, Town and Country Planning, MGM Capital, Mangalagiri Guntur
District - 522508.
3. The Special Deputy Collector and Competent Authority, .Unit-16, APCRDA
Malkapuram Village, Thullur Mandal, Guntur District - 522503.
4. The Secretary, Veiagapudi - Malkapuram Joint Grama Panchayat,
Veiagapudi, Thulluru Mandal, Guntur District - 522237
5. The Station House Officer, Thullur Police Station, Thullur Village and Mandal,
Guntur District-522237. ( 2 to 5 by RPAD)
6. One CC to Sri. Soda Veera Brahma Chary Advocate [OPUC]
7. OneCCto Standing Counsel for APCRDA ,Advocate [OPUC]
8. One CC to Sri. M Sudhir, Standing Counsel ,Advocate [OPUC]
9. Two CCs to GP for Muncipal Admn And Urban Dev AP ,High Court Of
Andhra Pradesh. [OUT]
10. Two CCs to GP for Home ,High Court Of Andhra Pradesh. [OUT]
11. One spare copy
HIGH COURT
HN,J
DATED:25/09/2025
ORDER
WP.No.26900 of 2025
INTERIM DIRECTION =>= -B DCl ffi CO;
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