Andhra Pradesh High Court - Amravati
Arepalli Gangaraju, vs The State Of Andhra Pradesh, on 22 July, 2025
S
.L-
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTIO,N)
TUESDAY, THE TWENTY SECOND DAY OF JULY,
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 16075 OF 2025
Between : 5r
Arepalli Gangaraju, S/o. Venkanna, Male, aged 75 years, R/o. D. No.4-
102, Ramanujapuram village, Koyyalagudem MandaI, Eluru District (Ernst
West Godavarl' District).
...Petitioner
AND
1. The State ofAndhra Pradesh, Rep. by its the Principal Secretary,
Revenue Department, Secretariat Buildings Velagapudi, Amaravathi,
Guntur District.
2. Ramanujapuram Grama Pachayat, Rep by its The Panchayat
Secretary, Koyyalagudem MandaI, EIuru District (Erns{ West
Godavari District).
3. The District Collector, EIuru, Eluru District (Ernst West Goc'avari
District).
4. The Revenue DivisionaI Officer, Jangareddigudem, EIuru District
(Ernst West Godavari Distri|ct).
5. The Tahsildar, Tahsildar Office, Koyyalagudem Mandal, Eluru
District (Ernst West GodJavari District).
6. The State of Andhra Pradesh, Rep. by its the Principal Secretary,
Panchaya{ Raj, Secretariat, Amaravathi, Guntur District.
...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 OF MANDAMUS declaring the
action of the respondents'in trying'to acquire my house site which was an
extent of 150 Sq. Yards out of 445`Sq. Yards in Grama Kantam situated at
Ramahujapuram Village, Koyyalagudem Mandal, Eluru District (Ernst West
Godavari District) by 2nd respondent without following Provision of Andhra
Pradesh Panchayat Raj Act,1994 and Land Acquisition Act,1894, without
giving any notice, for an extent of'150 Sq. Yards out of 445 Sq. Yards in
Grama Kantam situated at .Ra+manujapuram' Village, Koyyalagudem
MandaI, Eluru District (Ernst We`st Godavari District) and set aside the
illegal proceedings of 2nd respondent, under Land Acquisition Act with
'lntention to wrongful loss to the petitioner on the ground of Road
extension, as illegal, improper, unjust, arbitrary, violative of Article 300-A
and 21 of the Constitution of India,;..
lANO: 1 OF2025:
Petition under Section 15,1 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the ,
High Court may be pleased to direct to 2nd Respondent not to acquire my
property i.e., house site which was.I ancestral, without due course of law for
an extent of 150 Sq. Yards ou.I,in.Qf 445 Sq. Yards in lGrama KantamJ in
Ramanujapuram Village, Koyyalagudem MandaI, EIuru District (Erns{ West
Godavari District) under Lancl ,:'Acquisition Act, pending disposal of
WP.No.16075 of 2025, on the file of the High Court.
The petition coming on fo`[:-.hearing, upon perusing'the Petition and
the affidavit filed in support thereof and the order of the High Court dated
o3.07.2025 made herein and upon hearing the arguments of Sri Gandham
Sr Prasad, Advocate for the Petitioner and GP. for Revenue for the
Respondent and of Sri Y.Koteswarar Rao, Standing Counsel for the
•.\.--.
+ .-_?.i+
Respondent No.2 and of GP for`Panchayat Raj for the Respondent No.6,
the Court made the following;
ORDER:`` £fAI request of the learned Government Pleader for the respondents, for getting instruc,lions, post next week.
Interim order granted earlier stands extended till the next date of hearing." #fi` rf? # # -4j SD/-P.VINQD kl ASSISTANT //TRUE COPY// SECTI . FoL J`uvlv I ,lI1 I r`[`JIO I r`Ar{ To,
1. One CC to Sri. Gandham Sr Prasad, Advocate [OPUC] 2: Two CCs to GP for Revenue, High Court ofAndhra Pradesh. |[OUT]
3. One CC to Sri Y.Koteswara lRaol Standing Counsel [OPUC]
4. One spare copy MM \r* \-,\ I+ .\ J =\ `~.J-.-v` / HIGH COURT NV,J DATED: 22/07/2025 POST NEXT WEEK ORDER WP.No.16075 of 2025 E*N g€n±h¢rty*a INTERIM ORDER EXTENDED i=C=l 2 9 "l 2tl25 J `:I .=-y,-+.
®