Andhra Pradesh High Court - Amravati
Sompalli Amaranarayana vs The State Of Andhra Pradesh on 24 March, 2026
/
I
IN THE HIGH COURT OF ANDHRA PRADESH AT AMA
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE TWENTY FOURTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
iPRESENT:
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 8163 OF 2026
Between:
I
Sompalli Amaranarayana, S/o Suryanarayana, Age 56 yrs, R/o D No
20/67, Mulapet, SPSR Nellore District 524004
Petitioners
AND
1. The State of Andhra Pradesh, rep. by its principal Secretary Irrigation
Department, Velagapudi, Amaravathi Andhra Pradesh.522237
2. The District Collector, SPSR Nellore Pistrict.514134
3. The Executive Engineer, Irrigation Kovur, SPSR Nellore District.514134
4. The Assistant Engineer, irrigation Kovur, SPSR Nellore District.514134
5. The Grama Panchayat, Kovur Mandal, SPSR Nellore District. 514134
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 any writ or order or direction more particularly one in the
nature of writ of mandamus declaring the action of the 3^^^ respondent in
interfering with petitionerls land by erecting a notice board situated in an extent
of Ac.0.52 cents bearing Sy No.1006/B2A2of Kovur Mandal, SPSR Nellore
District without following due process of law, as illegal, arbitrary and violation
of Article 14, 21 and 300-A of the constitution of India and to consequently
direct the respondents not to interfere with the petitioner's land admeasuring
an extent of Ac.0.52 cents bearing Sy No.1006/B2A2 of Kovur Mandal, SPSR
Nellore District.
7
lA NO: 1 OF 2026
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 direct the respondents not to interfere with
petitioner's land admeasuring an extent of Ac.0.52 cents bearing Sy
NO.1006/B2A2 of Kovur Mandal, SPSR Nellore District, Pending disposal of
WP 8163 of 2026, 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 Ms
Grandhi Priyanka, Advocate for the Petitioner, GP for IRRI & CAD for the
Respondent Nos.1,3 & 4, GP for Revenue for the Respondent No.4 and of Sri
M Sudheer, Standing Counsel for Respondent No.5 and the Court made the
following
ORDER
Notice before admission.
Learned Government Pleader for Irrigation takes notice for R1, R3 &R4.
Learned Government Pleader for Revenue takes notice for R2.
Sri M.Sudheer, learned standing counsel for Gram Panchayat takes notice for R5.
Post on 08.04.2026 in the motion list for getting instructions. In view of the fact that a prima facie point has been made out for consideration and in order to meet the ends of justice, this Court is inclined to pass the following interim order:
"An order of Status Quo obtaining as on today shall be maintained for a period of four (04) weeks". ^ SD/~ N.NAGAWIMA ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER 7 to,
1. The principal Secretary Irrigation Department, State of Andhra Pradesh, Velagapudi, Amaravathi Andhra Pradesh.522237 '2. The District Collector, SPSR Nellore District.514134
3. The Executive Engineer, Irrigation Kovur, SPSR Nellore District.514134
4. The Assistant Engineer, Irrigation Kovur, SPSR Nellore District.514134 '
5. The Grama Panchayat, Kovur Mandal, SPSR Nellore District. 514134(1 to 5 by RPAD)
6. One CC to SRI. GRANDHI PRIYANKA, Advocate [OPUC]
7. Two CCs to GP FOR IRRI AND CAD ,High Court Of Andhra Pradesh.
[OUT]
8. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh [OUT]
9. One CC to SRI. M SUDHEER, Standing Counsel [OPUC]
10. One spare copy ADP HIGH COURT RC,J DATED:24/03/2026 POST ON 08.04.2026 IN THE MOTION LIST FOR GETTING INSTRUCTIONS.
ORDER WP.No.8163 of 2026 STATUS QUO