Andhra Pradesh High Court - Amravati
Mutyalamma vs State Of Ap on 30 September, 2022
iN THE bone COURT OF ANDHRA PRADESH AT AMARAVATI
RIDAY, THE THIRTIET 4 DAY OF SEPTEMBER,
TWO THOUSAND AND TWENTY TYVO
iPRESENT:
THE HONOURABLE SRI PIUSTICE OV.S.8. SOMAYAJULS.
iA No. 1 OF 2622
iN
WP NO: 8485 OF 2022
AND
WP No.4d37a0 of 20168: 22037 of 2018 & 116 of 2075
WP.No.6455 of 2022:
Setween:
The Indian Institute of Petroleum and ©) nergy (IPM), Rep by fis Registrar _
Dr.&.Muralikrishna, S/o late B Jagadiswara Rao, Age 49, Main Bulle ing, 2°" Floor,
AU College of Engineering, Andhra University, Visakhapainam - 530008
. Pettoner
(Petitioner in WP BABS OF 2022
an the fie of High Court
AND
7. State of Andhra Pradesh, Re ep by is. Chief secretary, Secretariat, Amaravatl,
Guntur CHstrict
s. State of Andhra Pradesh, Rep by As PH incipal Secrefary, Revenue
Pepariment (Asen- i, Secretari at, Amal ravall, Guntur Cistrict
3. The Chief Commiasioner of Land and Adminisiration , siate of Andhra
Pradesh, Gollanuel, V4 jayawada
4. The District Collector, Vi fsakhapainam District, Visakhapatnam
&. Revenus Divisional Officer, Vieakh apainam Divi sion, Visakhapatnam Distrint
&. Mandal Revenue Ghee, . Sabbavaram Mandal, Visakhanainam (istrict
7. Superinfendernt of Po He &, Vigakhapainan Rural, Visakhapatnam District .
station Hause OMfce Sabt bavarany Police Station, Sabbavaram,
Visakhapatnam District :
.Raspandents -
(Respondents in-de-}
o
Petition under Section 1S1 ¢ rt fled praying that in the clraumstances
Stated In the affidavit fled in support af the writ pat tion, the: High Court may be
pisased fo direct fhe Respondents Nod ta 8 fa issue hecessary instructions,
crrectians, profiection fo the Petitioner for Ganetruction of boundary wall anc
Construction of Daanent campus in. the land covered my Sy. No. 1382 & 244/38
having an extent of Ac 201.80 Canis of Vangall Vilage, Sabbavaram Mandal,
Visakhapatnam District, pendi ing disposal ct WP No.8455 of 2022, on the fle of the
High Court.
Tre pefificn corning an for heaving, upon perusing the Petition and the
affidavit fled in support theree? and ihe © omer of the Hi gh ae nut dated O5.08 2022
Made herein and UPON hearing the arguments of Si UO Jal Bhime 3 Rao, Advonats
for the Petitioner rand GP for Revenue | for ihe Respondent Nos 2& 4 fo S and GP for
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45. Thala Mahalakshminaicu, Sio Denudu (ate), Aged about 35 years
48. Kar ramredal Lakshmi, Wo Ramana, Aged about 40 years
47 Gurana Sujata, Wie Srinuvasa Ran; Aged about 38 years |
42. Bantu Ramulam ma, Wo Venkatarac, Aged about 39 years
89. Garl] Paradesamima, Wo Aduna, Agad 37 about years
oO. Nebarli Dalinaidu, Sfo Asparae Aged 48 about years
Bq. Yerra a Appalanaidu, S/o Appar rao, 2k years
$2. Kananvedd! Bangarayya, S/o Rarnudu, 38 years,
S3. Sananre didi Appalaraju, ofG late Gaddapoa, 35 years,
o4. Rananreddi Eeshwarammma, Wo lete Koti, 36 years,
58. Gori Nageswara Rao, S/o Semulu, 29 years,
3S, Ghinai Eswararnma, Vio late Sominaidu, 37 years.
SY Yarra Ganga RAju, S/o Venkataramana 'Late), 47 years.
58. Allam Peda Demullu, S/o Peda Agpalanaidu (Late) 41 years,
53. Alam Keteswararao, S/o Late Peda Appalanaidu, 3 years,
60. Thota Aonaran, Sia | fe Demudu, 43 years,
81 Jeti Venkateswara Rag, Sfo Arun Rac, 38 years
HZ. Jett Juwvalammsa, W/o Gangayya, 80 years.
oe. nose Kondamma, Wo Tathabu, 45 years.
rir] Nookaraju, sfo Demudu, 30 years.
: Gori Aruna, sfo Bangarayya, 45 years.
.Thata Ravanamamma, wo Apparaa, 36 years.
. Yarra Ranakalakshmi, wie Somaraly, 24 years.
. Yarra Chellamma, w/o late Appalangidu, 85 years.
.Nandarapy Dernudy, s/o late Pollpall, aD years,
.Yerra Kotibabu, s/o late Apnalanaidu, 83 years.
.Vanarasi Ramalakehmi, w/o late Ach yularac, 43 years.
.Salanu Sominaicy, s/o late Appalanaidu, 45 years.
'Kaman Samunaidy, s/o late Venkatgswami, 55 years.
fy
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are farmers and Rfo Vangal Vilage, Sabbavaram Mandal, Visakhapatnam
..Patitionars
AND
7. State of Andhra Pradesh, Rep by iis Principal Secretary io Revenue
Deparment, Secretariat Buldings. Velagapud Thidhur mandal, Guntur
Oistrict,
é. Chief Commissioner of Land Administration, and Chairgersan, A.P State Land
Vianagement Authority, Jasthi Towers, Gollanudi, via ayawada S2t22!
3. divisional Offiner, Vi shakhanainam Division, Viskhapainam distric
4. District Collector, Visakhapatnam District Visakhapatne ay, +
©. Mandal Tahsildar, Sebbavaram mandal, Viskhapainam district
S. Panchayat Secretary, Vangal Gram Panchayat, Sabbavaram mandal,
Viskhapainam Sietriaat .
Frincipal Secretary, Higher Education Department, Government af AP,
Secretariat Complex, Velagsoudi, Guntur dist.
od
Reapondens tte ?
Patiion under Adisie 22 af of the Gansttution of India oraying that in the
umsianoss sfatad in the affidavit fled therewith , the high Gaurt may be pleased
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village, Sabbavars ammandca, y figakhapaina m distriat
10,indugutal A Mani, Wo. Kod, . Age 40 years Ria. Vangal
Hage Gabbavare snmandal Vv isakhapal man distric
1M amidiRamu,, Wo. Malakehii, Age 2) years: Rio, Vangal
village, Sabbavacammands \ Visakhapatnam di sirict
{2 Yerradppaianaidu,, S/o. Lale Ramunaidu, Age 48 years Rio, Vangal
Vilage > Sapbavarammandal, Vis saknapainas my district
43, JettiPydamma,, Vio. Late App alanaidu, Age 44 years Rio. Vangal
vilage, Sabbavarammandal, Visakhapatnam district,
14. olimaliSuribabu,, Sic. Maiakshrril, Age 42 years R/o. Vangall
village Sabbavarammancdal, Visakhagainam district
Pethtioner
AND
1. State of Andhra Pradesh, Reorasanted by te Principal Secrelary, Revenue
DeparimentiLancis), Senreta ariat Build ings, Velagapudi, Thudurmandal, Guntur
Dietrich _
Sy Chief C ormseicner of Land Administration and Chairperson, A.P State Land
Management Authority, D. No. 22-19 Floor 1, Block A, Jasthi Towers,
Gclapud, Vilayawada 521225
3. Dxstrict Callector, Visakhapatnam Dy imtrict Visakhanatinam
4 Revenue Divisional Officer ane Land Acquisition offiosr,, Visakhapatnany
Division, Visakhapainam
5. Mandal Tahsiidar, Sabbavaram Mandal, Kurnodl District
§, Panchayat Seeretary, Vangali Gram Panchayat Sabbavaram Mandal. Kurnool
District. -
7. indian Institute of Petroleum and Energy, Represented by its Director,
Finor, AU Engg. Ooilege Main Budding Andhra University, V4 sakhapainar-
SSQ00S
- Respondent
Petition under Article 228 of the Constitution of India graying that in the
HroLarisiances slated in the afidavit Hed t tere ath, the High Court may be pleased
to issue a Wit or order mmore particularly ane in the nature of WRIT OF MANGAMUS
ty
deciart ing the action of ihs respondent iN oul nq the allanation orders for {he lands
an extant of Ac.204.80 ats in Sy. Na. s135 and 341 of Vangall village, Sabbavaran
maridal vide GO Ms. No. 499 ated OS. L2O17 without applying the provisions of
New Land Acquisifinn act 30 of 2013 and using force to take possession of tha lands
and diverling from agriculture use without providing compensation/rehabilation to
the project affected persons fike the petitioners as per The Right fo Fair
Scmpensation and Transparency og, Land Acquisition, Rehabilitation and
Resetiiem ant Act, 2072 (Act 50 of 2079) as Hegal unconsitut! 'onal and consequently
set aside the impugned GO Ms. No. 499 dt O94 7.207% while directing the
raspondant autharities not to interfere wr nee possession and oullvall on of subject
lands, axcept by invoking The Ri ight to to Fair Cornmpensation and Transparsnoy in Land
Asquigiian, Reh ablation and Reseftk lamer Aet, 2073 (Act 30 of 2073).
IANO: 1 OF 2048
. Petition under Gection 151 CPC is fled praying that in the circumstances
Stated in the afiidawit fed in support of the writ petition, the High Court may be
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RESPONDENTS
Petition under Article 226 of the Constitution of india praying that in the
ciaumstances stated in the aff idavit. file - th nerew! th, the Hi gh. court may bs
pleased to issue a Writ or order mora. particularly one in the nature of WRIT OF
MANDAMUS declaring the action of the 4° respondent in issuing the impugnad
natices and proceedings for resumption of our assigned lands and the lands in
our cullivalion in Sy Nos. 135 & 244 of Vangall Vilage as Hegel, unconstitutional
and against the principles of natural justice and consequently set asics he
impugned notice vide Re 152/201 S/SAIDEG F-A22048, proceacdings and notice
vide Re. No 52/201 S/SAIDLS? 13.2018.
IANO: 1 OF 2078
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit fled in support of the petition, the High Court m ay be pleased to
direct the respondents not to interfere with the possession and enjoy Tent of the
petitioners over the subject lands in Sy. No.i85 & 2414 of Vangall Villa age,
Gabbavaram Mandal while suspending the prod ceedings and notices issued by
the 4" Respondent vide Re No. 1S3/2078/8A! DE 27.12.2078, pending disposal of
WE No. 710 of 2079 on the file of High Court.
The petition c aming an far hearing and upan perusing the petition and
aidavit fled herein, and Order of High Court dated 04-01-2019, 11.07.2019 &
O5.08.2022 made her ain and upen hearing the arguments of Sri K. &S. Murthy,
Advocate for the petitioner and of OF for Revenue for the Respondents, the -
Gaur made the following:
HON'BLE SRI JUSTICE D.V.8S.S.8O0MAYAJULU
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ket , je a we o i ies wed 2 " 3
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These are matters to be decided. Shubstantia) RMOUnTIS were a
directed to be deposited, unconditional permission to withdraw was
also given. Henes, their interest is . substantially protected as of naw,
Enoreachers:
Learned senior counsel Sri KS. Murthy argucs that the persans
im settled BPOssession, inely ding en neroachers, are 'erititied to.
compensation on 3 ar with the assignees, Already Rs. 141.31
(IO.87 acres x Rs 13 lakhs per acre) was deposited. As per the
39.32 lakhs per acre but this court
to
eo
ercroachers they should get R
4
mene area e ot 9 &¢ ey te be ~~ 7 Pane os ered ees ow wee oh
directed the deposit of Rs.29.50 lakhs per acre for assignees, Sq the
amount directed to he deposited is Rs 32.56 x 1G. 87 = Rs.S,83 27,500.
sinoe Re 141.91 lakhs is dep posited, the balance of Rg. 2,1),96
4 Se
my i
as , OU f-
(NS.3,53,27 S00 ~ Rsiii4 1,81,000/-} should be deposited within two
weeks, This ariount, however , cannot be withdrawn tll the matter is
heard and disposed Of} The « Gisbursement § refund from the High
Court will depend on the final orders. TO § safeguard the petitioners
aims this S$ Interim pr otectic Tas gk VER.
Oe
bat
Labourers:
The petitioners claim the R & B package for these persons also.
oS
This is vehemently de ued by the learned Assistant Government
.
Pleader who ar rgues that they are not entitied to any R&R packege.,
nlp,
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the petitioners should permit the P&E to commence and complete its
vorks in the site, without any hindrance. ft is reiterated that all the
rights / claims / defences of the s are left open. By aching on
this order none of the parties lose their rights / defences
Sd/-N NAG ANIMA
ASSISTANT REGIST RAR
(RUE COPY! SECTION OFFICER
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NIGH COURT
OYSSJ
DATED: BYOS/2022
NOTE: LIST THE WRIT PETITIONS ON SY .46.2029
ORDER
IA No. 1 OF 2022 iN WP NO: 6458 OF gage AND WP. Nod 2730 of 20496: 22037 of 2078 & 110 of 2049 DIRECTION