Andhra Pradesh High Court - Amravati
Narasapur vs The State Of Andhra Pradesh on 18 February, 2026
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
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WEDNESDAY, THE EIGHTEENTH DAY OF 0
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TWO THOUSAND AND TWENTY SIX t
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iPRESENT:
HON'BLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD
WRIT PETITION NO: 3977 OF 2026
Between:
Nagalakshmi Brick Industry, Door No. 16-2-55/S, NakkaVariPeta,
Rustumbada, Narsapur,West Godavari District. Represented by its
Proprietor, KunapareddyNagalakshmi, W/o. Kunapareddy Prasad, Aged 49
years, R/o.D.No.14-1-14, Near Electrical Guest House, Mogaltur Road j
Narasapur, West Godavari District. - 53427
... Petitioner
AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary
Municipal Administration Department Secretariat, Velagapudi,
Amaravati, ThullurMandal, Guntur District. - 522238
2. The District Collector, West Godavari District, Bhimavaram.- 534201
3. The Revenue Divisional Officer,Narsapur Division, Narsapur, West
Godavari District. - 534275
4. The Tahsildar, NarsapurMandal, West Godavari District. - 534275
5. The Narasapur Municipality, Represented by its Commissioner
Narasapur, West Godavari District. - 534275
... Respondents
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 order, writ or direction more particularly in the nature of
Writ of MANDAMUS declaring the action of the respondents 4 and 5 in
attempting to dispossess the Petitioner from her Brick Industry and obstructing
business activities of the Petitioner in R.S.No. 462 (R.S.No.462-2B) to an
extent of Ac.1-50 cents, R.S.No.462 (R.S.No.462-2A) to an extent of Ac. 1-75
cents and R.S.No.462 to an extent of Ac.4-40 cents situated at Rustumbada
Rural Village, NarasapurMandal, West Godavari District without issuing notice
and without following due process of law is illegal, arbitrary and violative of
Article 14, 19, 21 and 300-A Constitution of India and consequently declare
that the respondent authorities cannot dispossess the petitioner from her land
and cannot obstruct business activities in the name of third parties interest
without following due process of law.
lA NO: 1 OF 2026
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondent authorities not to interfere with
the peaceful possession and enjoyment of the petitioner's land and her
business activities of Brick Industry in R.S.No. 462 (R.S.No.462-2B) to an
extent of Ac.1-50 cents, R.S.No.462 (R.S.No.462-2A) to an extent of Ac. 1-75
cents and R.S.No.462 to an extent of Ac.4-40 cents situated at Rustumbada
Rural Village, NarasapurMandal, West Godavari District, Pending disposal of
WP 3977 of 2026, on the file of the High Court.
The petition, coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court order dated
11.02.2026 made herein and upon hearing the arguments of SRI RAMBABU
KOPPINEEDI Advocate for the Petitioner, GP MUNCIPAL ADMN AND
URBAN DEV AP for the Respondent No.1, GP FOR REVENUE for
respondent Nos.2 to 4, Smt. Sireesha Rani Vallabhaneni, Standing Counsel
for respondent no.5, the Court made the following.
ORDER
Heard Sri K.Rambabu, learned Counsel for the Writ Petitioner and Sri Karthik Raja, learned Counsel representing Smt. Sireesha Rani Vallabhaneni, learned Standing Counsel for Respondent No.5.
2. Sri Karthik Raja, learned Counsel representing Smt. Sireesha Rani Vallabhaneni, learned Standing Counsel for Respondent No.5 seeks further time to obtain clear Written Instructions.
3. List the matter on 26.02.2026 in the Motion List.
4. Interim Order granted earlier on 11.02.2026 shall continue till the next listing. A SD/-A.VIJAYA BABU DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. One CC to SRI. RAMBABU KOPPINEEDI Advocate [OPUC]
2. One CC to Smt. Sireesha Rani Vallabhaneni, Standing Counsel[OPUC]
3. Two CCs to GP MUNCIPAL ADMN AND URBAN DEV AP .High Court Of Andhra Pradesh. [OUT]
4. One spare copy HIGH COURT GRKP, J DATED: 18/02/2026 List the matter on 26.02.2026 in the Motion List.
ORDER WP.No.3977 of 2026 INTERIM ORDER EXTENDED