Andhra Pradesh High Court - Amravati
Aqjpn5433B vs The State Of Andhra Pradesh on 4 February, 2026
[
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE FOURTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY SIX
rPRESENT:
HONOURABLE THE CHIEF JUSTICE SRI DHIRAJ SINGH THAKUR
AND
THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN
WP(PIL) NO: 22 OF 2026
Between:
SOCIETY FOR PROTECTION OF CIVIL PROPERTY AND
ENVIORMENTAL RIGHTS SPCPER, (Regd No 45 of 2025), Rep by Its
Authorized President, Nakka Nammi Grace, W/o. B. Ramakrishna,
Aged 60 Years, D.No.8-45/3, Ward 89, Majji Veedhi, Yellapuvanipalem,
Gopalapatnam, Visakhapatnam, Andhra Pradesh-530027, PAN No.
AQJPN5433B,Cell:9885419330,E-Mail: nakkanammiqrace@qmail com.
...Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Department of Revenue, AP Secretariat, Velagapudi, Amaravati, Guntur
District, Andhra Pradesh - 522238.
2. The Chief Commissioner of Land Administration and Special Chief
Secretary, Andhra Pradesh, Vijayawada, Andhra Pradesh - 522503.
3. The District Collector, Visakhapatnam District, Visakhapatnam, Andhra
Pradesh - 530002.
4. The Andhra Pradesh Housing Board (APHB), Represented by its
Managing Director, Vijayawada, Andhra Pradesh - 520012.
5. M/s Aamoda Publications Pvt. Ltd., Represented by its Branch
Manager, Mr Vemuri Murali S/o V Sambasivarao, Aged 51 years,
Andhra jyothi buildings, Survey No 70/1 & 2, Vedurupavuluru, Mustabad
Grama Panchayeti, Gannavaram Md, Krishna Dist, Andhra Pradesh -
521101.
...Respondents
WHEREAS the petitioner above named through her Advocate Sri. JADA SRAVAN KUMAR 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 an appropriate Writ, Order or Direction, more particularly one in the nature of a Writ of Mandamus, declaring the action of the Respondents in issuing G.O.Ms.No.492 dated 12-12-2025 alienating Ac,0.24 cents in Sy.No.168/3 (Government land) and Ac.0.50 cents in Sy.No.203/5 (APHB land), total Ac.0.74 cents, at Paradesipalem Village, Visakhapatnam Rural Mandal, Visakhapatnam District in favour of Respondent No.5 on free of cost, contrary to the Clause 3(b) of Andhra Pradesh Land Allotment Policy issued vide its GO MS NO 571 dated 14.09.2012 is as illegal arbitrary and contrary to constitutional guarantees and public interest, and is violate of the fundamental rights guaranteed under Articles 14 and 21, the constitutional protection of property under Article 300-A, of the Indian Constitution and consequently set aside the said impugned G.O.Ms.No.492 dated 12-12-2025; duly directing the Respondents to follow the procedure established by the law in allotting land in favor of 5*^ respondent;
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri JADA SRAVAN KUMAR, Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WP(PIL) should not be admitted.
You viz;
1. The Principal Secretary, Department of Revenue, The State of Andhra Pradesh, AP Secretariat, Velagapudi, Amaravati, Guntur District, Andhra Pradesh - 522238.
2. The Chief Commissioner of Land Administration and Special Chief Secretary, Andhra Pradesh, Vijayawada, Andhra Pradesh - 522503.
3. The District Collector, Visakhapatnam District, Visakhapatnam, Andhra Pradesh - 530002.
4. The Managing Director, The Andhra Pradesh Housing Board (APHB), Vijayawada, Andhra Pradesh - 520012.
5. The Branch Manager, Mr Vemuri Murali S/o V Sambasivarao, Aged 51 years. M/s Aamoda Publications Pvt. Ltd., Andhra jyothi buildings. Survey No 70/1 & 2, Vedurupavuluru, Mustabad Grama Panchayeti, Gannavaram Md, Krishna Dist, Andhra Pradesh - 521101.
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 memorandum of grounds filed therewith (copy enclosed) this WP(PIL) should not be admitted on or before 08.04.2026 to which date the case stands posted for hearing.
The Court made the following ORDER:
Notice.
Smt S. Pranathi, learned Special Government Pleader, waives service for the respondents 1 to 3.
Personal notice on respondent No.5 Is permitted. Response be filed.
List on 08.04.2026.
SD/- B.PRASAD RAO
DEPUTYl REGISTRAR
//TRUE COPY//
SECTI OFFICER
To.
1. The Principal Secretary, Department of Revenue, The State of Andhra Pradesh, AP Secretariat, Velagapudi, Amaravati, Guntur District, Andhra Pradesh - 522238. (by SPECIAL MESSENGER - along with a copy of petition and affidavit)
2. The Chief Commissioner of Land Administration and Special Chief Secretary, Andhra Pradesh, Vijayawada, Andhra Pradesh - 522503.
3. The District Collector, Visakhapatnam District, Visakhapatnam, Andhra Pradesh - 530002.
4. The Managing Director, The Andhra Pradesh Housing Board (APHB), Vijayawada, Andhra Pradesh - 520012.
5. The Branch Manager, Mr Vemuri Murali S/o V Sambasivarao, Aged 51 years, M/s Aamoda Publications Pvt. Ltd., Andhra jyothi buildings.
Survey No 70/1 & 2, Vedurupavuluru, Mustabad Grama Panchayeti, Gannavaram Md, Krishna Dist, Andhra Pradesh - 521101. (2 to 5 by RPAD- along with a copy of petition and memorandum of grounds)
6. One CC to Sri. JADA SRAVAN KUMAR, Advocate [OPUC]
7. Two CCs to GP FOR REVENUE, High Court Of Andhra Pradesh. [OUT]
8. Two Spare Copies JSS HIGH COURT HC, J & CGR, J DATED:04/02/2026 LIST ON 08.04.2026.
NOTICE BEFORE ADMISSION WP(PIL).No.22 of 2026