Andhra Pradesh High Court - Amravati
Calvary Temple Foundation vs The State Of Ap on 27 January, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (SPECIAL ORIGINAL JURISDICTION) : MONDAY, THE TWENTY SEVENTH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE -PRESENT: HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA WRIT PETITION NO: 1275 OF 2028 =< Between: 1. Galvary Temple Foundation, Rep. by its Treasurer Sri. PL. Enosh Sio P. Lazarus Samuel, aged about 53 years, Occ: God servant, Ofo Sy. No. 77, Hydernagar, Hyderabad, Telangana. 49. hh Jor PL. Enoch, So P. Lazarus Samuel, aged about S35 years, Occ: Treasurer, Mis Calvary Temple Foundation, Rfo Flat No. 304, Vilayasai Residence, Hydernagar, Hyderabad, Kukatpally, MAW. District - . Patitioners AND 1. The State of Andhra Pradesh, Rep., by is Principal Secretary, Municipal Administration & Urban Develooment Department, Secretariat Bulldings, Velagapudi, Arnaravall, AP. bo The Andhra Pradesh Capital Region Development Authority (APCROA}, Rep, by lis Commissioner, Karl Marks Road, Lenin Centre, Arundeipet, Governerpet, Viayawada, AP - §20009. The District Callactor, Guntur District, Guntur OA Masponcdents Petition under Article 226 of the Constitution of india praying thet in the aircumstances stated in the affidavit filed therewith, the High Court may be Heased to issue a Writ Order or directions marlicularly, one in the nature of Wit of Mancarnus declaring the proceedings MAUST-DPOGNT(UACV2/s020. GNDP, dt SO.O7 S024 passing the confirmation order by the 2nd Resnondent under sec. 175 (1) & 116 (1) Rav Secs. 108. TUS, 710 of AP Capital Region Development Authorily Act, 2074 as arbitrary, legal, colourable exercise of ae Hower and in violation of Article qa ao, <2 & 300 A of the Consttion of o india, apart fram the provisions of APCRDA A cand in vilation of principles of natural iustice and fo quash or set-a-side {he same, IA NOo 1 OF 2025 Petition under Section 181 CPC is fled mrayig that in the circumstances stated In the grounds filed in Support of the petiicn, the we High Court may be pleased fo stay all further proceedings including o on, demolition of the existing structures wWde order in proceedings MAUGt- DROGNTIUAC YS/e020. GNDP di 30.07 2024 passed by the End Respondent, Ms Pending disposal of WP 1275 of 2085. on the fie of the High Court. The petition coming on for Nearing, upon perusing the Petifion and the affidavit fed in support thereof and order of the High Court dated 2 RAJENDRA BABU Advocate fer the Petitioners, iearned GP FoR MUNICIPAL ADMINISTRATION AND USRAN DEVELOPMENT for the os 2025 made herein and upon hearing the arguments of SRL A Pranathi, Standing Counsel fer the Respondent Ree Nag, GP FOR REVENLIE for the Resoondent No.3, the Court made the Respondent Not, Ms. following ORDER:
"List these matiers on 28.04.2025 in the motion list. TH then interim order granted sariier in WAP .Nod2?8 of 2035 Stands extanded,"
Te, 1 One CC to SRL A RAJENDRA BARU Advocate [OPUC] é. Two CCs to GP MUNCIPAL ADMN AND URBAN DEV AP, High Court Of Andhra Pradesh. [OUT]
3. One CC to M/s. S. Pranathi, STANDING COUNSEL [OPUC]
4. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. POUT] S. One spare copy LQYSS ss SS HIGH COURT NV DATED 27/04/2028 LIST THESE MATTERS ON 28.04.2095 IN THE MOTION LIST. ORDER WP. No 1278 of 8095 INTERIM ORDER EXTENDED