Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh vs Unknown on 25 February, 2026
IN THE HIGH COURT OF ANONRA PRADESH AT AMARAV (SPECIAL ORIGINAL JURISDICTION} WEDNESDAY, THE TWENTY FIFTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY SIX 'PRESENT: . THE HONOQURABLE SRI JUSTICE RAVI CHEEMALAPAT! . WRIT PETITION NO: 2188 OF 2026 Saiwean: Thancdra Venkateswarlu, S/o. Padda yegaisah, aged about 86 years, Rfo. Rajupaiem Vilage, Markapur Mandal, Prakasa District, AUP. iA Patitioner AND ran 1. The State of Andhra Pradesh, Rep. by ifs Princisal Secretary, Water "Ss Resources Department, Secreta nai, Velagapuot, Guniur Oietrict- s. The state of Andhra Pradesh, Rep. by ifs Principal Secretary, Finance we Department, Secretarial, Velagapudi, Guntur District -S22238 4 The Exsculive Engineer, NSIC O&M Oivision. Darsi Prakasam S. The Execuilve Engineer, frigation special Oivision, Markapur, Prakasam CNstrict SS3818 ~ re Nettie fen, TORR ak fe FP aye dete he £ i te Siwy me ' ' Fentton under Anicie 229 of fhe Constitution of india, is Sled praying that in the cirsumsiances stated in the affidavil fled therewith, the High Court May O€ Meased fo issue any writ, order or Direction more paricwlarly ane in g PTH? mn wy £ he "oto te 3 tee nature af writ of Mandamus declaring the action of the Respondents in * s RES oe Aw : BR < oo Ne we oS, per. ys hee Po pug Paarcl ' a Fo @ » ™ a & 2 & Bm = a na ss 4 ea ae é rs a wy Siges agile Hetle ao ge Ga ey wy "eB Ge a an: a mg me & Oe 9 tage "eg rhe e pane 2 ? nn? ns au | Oa tot tet go ws ae a4 '4 Gon £35 eee ieee ra ° it i. bebee "ewe -- case wen ye E594 "s of 53) 2 ss 5 ech tye ge 7 gre id rae vats fn we etree 4% < % <n £ ee ¢ - 4 4% foe See a behd ", : pn, ° oe 2 gw he EB ss ee Pg & rn ns 5 Li ' £5 xe Goce th. ae ° three - " wy non. att esc 'en So we, "ye ans - w% mS a "a 2 , 2 @ & gD Be Fe bee S pm 8 FE a BO nn ame 45 me ge % ge a gg oa % tot baa bed 04, BS; en a Es ad , wae a on 5; vas £5 ' 4 oS a ee a ae ; or Ep Cy ee oan arr a « rs sn an a oo | i itn fe ae * an £0 553 cae an Veen. con eS "ye send as: ft " ; % en) we nn an i nS) nee) pyc is) 'ae we ta ures Tift ae p aA in ¢ ne 4 ben ee % . A i "ne : tony ero *. ed 3 4 vane " q 64 bebe Ieee 4 bai ig a aes me a a = 4 SS SG me HO mB a et oe ot , <n " pe a ne neat we shoes, re 4 ween 7 bok eee aw & @ 8 & & m OO dg G@ 2 @ oe a an Ss aa vee gee 4 sone es M an ', 4% ny 4 d nn a no MOM em tf & sh @& tn t cays OB Ge SS oy SG £65 a <r ne fw ao e OR bea Pas EE tft Ms ven bee te 6 eo ay o Ly "eee & goon we Pa en "nd ted ie one oeee. all ¢ 3 Nad pe Nt beer ae P a oe i oh. a: ; an fo te BEB # nn nd a ar ers ay os td ad ti 2 8 Be, = ~ Kor Be we i fe ES wm «8 4 ry a is a OR ood fe pene . pn ce te Oe ar an) ar ae oe je ES, Ben tom hes & 6 mG te ann Si aac a? w oe vinee, bs io th, weenre ¢" ren edoe erep 'hep . "fhe, * , 'net eee Be tr vee ; ead dood ro oe "4 oy 44% 1% rs heads ae Sh Fas oy a A ce thst be AB the i sn rs ae OM co te fe ee tye OG Ae gy ae be Ak Lh i fee ty, Gg GS 5 & ay fs Oy oe © @ B oy ie f= 8 " & " poe "eng 'aad "agers £05 sayel ie Soe oe [¢ : ane " és seer, 'hee vo tee on open . vo le eS tegt . "3 be % . deh og a a " 7 a a tye ee ee fe gee ze, ne ay oe 4 ae7 43 ie wh on, £5 on Ms rr wr me o LE. ay es a Bs se a ete ' st yeh we Zr. ' peers fh ee ia £ %, 'a rete « r on an nr nr ca i Go wy ho Eee oi BE cnn ee te Se cheat ; fe £5 a é : t, Pe et pm oe '9 ; if ond a ne; ore ke me 4g ogy Oe OT OB mB | GO ie we a ae ac a4 ty TS #4 i 2 GR . a; a a re a a ® eB « kk wm & 6 © & Bw EF rn a ns a oy -- FS GE eh z Kenge: * yon [~ % a os 4 s 4% ws 5 Sed as) aA ond wey, whee? on ws oa wreee a a 4 th : hod a ey re % sy Oo gy ™ gw ~ ® ay aan mec 3 fe ge ey ef ow 6 Z ve 4 f ad wD Oe . oe ee oes Aun, & % és as s of Ee oe re' "a me / . 4 we yer 3 Aesge "bed ee ae ee) 4 mS iy ~~ @© & @ BY a a cm a a, rn nnn ae Leer ss ah. Pd . rane weed. Fes] rey 597 ny 0% o gies. £f% ed Soren eed Sc EE Son yee apne ne aA wie, et "0 he oS 99 A us bee. Yin pe Sooon ss mn 3 oe if id fen, BE @ ei oe Oe Sa ee "a gE eS & &¢ Ff 2 2 Fi ze b&b & & fe h @ wt & fw a a ane A Be BB et fe ee - veaee a Bet rene wre Sexe eee oT ae Fa Sens es , Ae EE " 2 ee a sb RS wed ms OO a) te ga aw & e ££ go OS a ee be Et "Ue gar OR OB wy fest 'hed bah i a ¢ £3. As ' - eee ten Ko bedee oe, £34 lanl 1% Pa B wa L Gon a wnt a £3 fa hen of soon oe 28, den oe ja Bs ; in that regard, Registrar (Judicial) is directed to verify on whom the said papers were served and identify who the said Suresh is ane whether he belongs to the petitioner counsel office or not by the next date of hearing. Te, Be ort 8. JSS Post on 05.08.2036. Sp)-SK MO RAFI DEPUTY REGISTRAR /TRUE COPY iy REC '. The Registrar Judicial), High Court of Andhra Pradesh, Amaravall. One CC fo Srl. SRINIVASA RAO NARRA, Advocate [OPUC] Co ) a go tnoooot Two CGs fo GP FOR FINANCE, High Court Of Andhra Pradesh. (OUT! Twa CGs to GP FOR REVENUE, High Court Of Andhra Pradesh. GUT) One spare copy HIGH GOURT Ro, J DATED 28/02/2026 POST ON 05.03.2026. ORDER
WP No dies of 2025