Andhra Pradesh High Court - Amravati
B.Revathi vs The State Of Andhra Pradesh on 24 November, 2025
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(SHOW CAUSE NOTICE BEFORE ADMISSION) /
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATT
(SPECIALORIGINALJURISDICTION)
MONDAY, THE TWENTY FOURTH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY FIVE
iPRESENT:
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 32859 OF 2025
Between:
1. B.Revathi, Wife of A. Suneel Kumar, Aged 34 years, Occ. House
wife. Resident of Door. No. 17-99, Diguva Street, Old peta,
Chandragiri, Chittoor District.
2. A Suneel Kumar, S/o. A Muni Reddy, Aged 39 years, Occ. Farmer,
Resident of D.No. 17-90, Diguva Street, old peta, Chandragiri,
Chittoor District
...Petitioners
AND
1. The State of Andhra Pradesh, Represented by its Principal
Secretary, Panchayat Raj and Rural Development Department,
Secretariat, Amaravati, Guntur District.
2. The Collector and District Magistrate, Tirupati District, Tirupati,
Andhra Pradesh.
3. The District Panchayat Officer, Tirupati District, Tirupati, Andhra
Pradesh.
4. The Tahsildar, Chandragiri Mandal, Tirupati District.
5. The Chandragiri Grama Panchayat, Rep. by its Panchayat
Secretary, Chandragiri Village and Mandal, Chittoor District
...Respondents
S-l
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WHEREAS the Petitioners above named through their Advocate Sri
PATHI SIVA PRASAD presented this 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,
order or direction, more particularly one in the nature of WRIT OF
MANDAMUS declaring the action of the respondent No.5 in trying to
dispossess the petitioners from their house situated in Door No.17-119,
Sy.No.449-1B, an extent of 58.33 square yards, vide Assessment
No.3078, Chandragiri Village and Mandal, Tirupati District in order to grab
subject property without issuing any prior notice or without following the
due process of law, which is highly illegal, arbitrary and violation of articles
14, 21 and 300-A of Constitution of India and consequently direct the
respondents not interfere with the peaceful possession and enjoyment of
the subject property situated in Door No. 17-119, Sy. No. 449- IB, an
extent of 58.33 square yards, vide Assessment No. 3078, Chandragiri
Village and Mandal, Tirupati District;
AND WHEREAS the High Court upon perusing the petition and
affidavit filed herein and upon hearing the arguments of Sri Pathi Siva
Prasad, Advocate for the Petitioners and GP for Panchayat Raj for the
Respondent Nos.1 to 4 and Sri M.Sudheer, Standing Counsel for the
Respondent No.5, directed issue of notice to the Respondents herein to
show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Principal Secretary, State of Andhra Pradesh, Panchayat Raj
and Rural Development Department, Secretariat, Amaravati, Guntur
District.
2. The Collector and District Magistrate, Tirupati District, Tirupati,
Andhra Pradesh.
3. The District Panchayat Officer, Tirupati District, Tirupati, Andhra
Pradesh.
4. The Tahsildar, Chandragiri Mandal, Tirupati District.
5. The Panchayat Secretary, Chandragiri Grama Panchayat,
Chandragiri Village and Mandal, Chittoor District
are be and hereby directed to show cause either appearing in person or
through an Advocate, as to why in the circumstances set out in the petition
and the affidavit filed therewith (copy enclosed) this WRIT PETITION
should not be admitted 08.12.2025 for which date the case stands posted
for hearing;
lA NO: 1 OF 2025:
Petition under Section 151 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 the respondents are not to dispossess
Petitioners from the subject property situated in Door No. 17-115, Sy.
N0.449-1B, an extent of 58.33 square yards, vide Assessment No. 3078,
Chandragiri Village and Mandal, Tirupati District, without following the due
process of law, pending disposal of WP No.32859 of 2025, on the file of
the High Court.
The Court made the following:
ORDER:
Notice before admission.
Learned Government Pleader for Panchayat Raj takes notice for R1 to R4.
Sri M.Sudheer, learned Standing counsel for Gram Panchayat takes notice for R5.
As the title documents show that the petitioners are in prima facie possession of the subject property, a point has been made out for consideration. In order to meet the ends of justice, this Court is inclined to pass the following interim order:
ti An order of Status Quo obtaining as on today shall be maintained".
Post on 08.12.2025 in the motion list for getting instructions.
SD/-K.TATA RAO
^ DEPUTY REGISTRAR
//TRUE COPY//
For SECTION OFFICER
To,
1.
The Principal Secretary, State of Andhra Pradesh, Panchayat Raj and Rural Development Department, Secretariat, Amaravati, Guntur District, (by Special Messenger)
2. The Collector and District Magistrate, Tirupati District, Tirupati, Andhra Pradesh.
3. The District Panchayat Officer, Tirupati District, Tirupati, Andhra Pradesh.
4. The Tahsildar, Chandragiri Mandal, Tirupati District.
5. The Panchayat Secretary, Chandragiri Grama Panchayat, Chandragiri Village and Mandal, Chittoor District (Addressee Nos.2 to 5 by RPAD- along with a copy of petition and affidavit)
6. One CC to Sri. Pathi Siva Prasad, Advocate [OPUC]
7. Two CCs to GP for Panchayat Raj, High Court of Andhra Pradesh.
[OUT]
8. One CC to Sri M.Sudheer, Standing Counsel [OPUC]
9. One spare copy T HIGH COURT RC,J DATED:24/11/2025 POST ON 08.12.2025 IN THE MOTION LIST NOTICE BEFORE ADMISSION WP.No.32859 of 2025 STATUS QUO ■