Andhra Pradesh High Court - Amravati
Calvary Temple Foundation vs The State Of Ap on 30 July, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE THIRTIETH DAY OF JULY,
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD
WRIT PETITION NO: 1275 OF 2025
Between:
1. Calvary Temple Foundation, Rep. by its Treasurer Sri. P.L. Enoch S/o
P. Lazarus Samuel, aged about 53 years, Occ: God Servant, O/o Sy.
No. 77, Hydernagar, Hyderabad, Telangana. 49.
2. Sri. P.L. Enoch, S/o P. Lazarus Samuel, aged about 53 years, Occ:
V
Treasurer, M/s Calvary Temple Foundation, R/o Flat No. 301, Vijayasai
Residence, Hydernagar, Hyderabad, Kukatpally, M.M. District - 72
Petitioners
AND
1. The State of Andhra Pradesh, Rep., by its Principal Secretary,
Municipal Administration & Urban Development Department,
Secretariat Buildings,Velagapudi, Amaravati, A.P.
2. The Andhra Pradesh Capital -Region Development Authority (APCRDA),
Rep, by its Commissioner, Karl Marks Road, Lenin Centre, Arundelpet,
Governerpet, Vijayawada, A.P - 520002.
3. The District Collector, Guntur District, Guntur
4. M/s. Nandi Enterprises, RejD by its Managing Partner, Chebrolu
Rajendra Prasad, S/o. Hanumaiah, D.No. 1-6-1, Main Road,
Sithambalagaruvu, Guntur.
R4 is impleaded as per the Court's order dt.21.03.2025 in IA.02/25 in Writ
Petition and affidavit.
Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ Order or directions particularly, one in the nature of
•■tV'
%cit of Mandamus declaring the proceedings MAU61-DPOGNT(UAC)/2/2 020-
, dt. 30.07.2024 passing the confirmation order by the 2nd Respondent
uiher sec. 115 (1) & 116 (1) R/w Secs. 108,109, 110 of AP Capital Region
Development Authority Act, 2014 as arbitrary, illegal, colourable exercise of
power and in violation of Article 14, 19, 25, 26 & 300 A of the Constitution of
India, apart from the provisions of APCRDA Act and in violation of principles of
natural justice and to quash or set-a-side the same.
lA NO: 1 OF 2025
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the grounds filed in support of the petition, the
High Court may be
\
pleased tb' stay all further proceedings including
demolition of the existing structures vide order in proceedings MAU61-
DPOGNT(UAC)/2/2020-GNDP,dt 30:07.2024 passed by the 2nd Respondent,
Pending disposal of WP 1275 of 2025, 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 dated
20.01.2025, 27.01.2025, 28.01.2025, 04.02.2025, 18.02.2025 & 21.03.2025,
04.04.2025, 02.05.2025 & 25.06.2025 made herein and upon hearing the
arguments of Sri N. Naga Raju, Ld. Counsel appearing on behalf of SRI A
RAJENDRA BABU, Advocate for the Petitioners, learned GP FOR
MUNICIPAL ADMINISTRATION AND URBAN DEVELOPMENT for the
Respondent No.1, Ms. S. Pranathi, Standing Counsel for the Respondent
No.2, GP FOR REVENUE for the Respondent No.3, the Court made the
following;
ORDER:
"Heard Sri N. Naga Raju, Ld. Counsel appearing on behalf of Sri A. Rajendra Babu, Ld. Counsel for the Writ Petitioner in (W.P.No.1275 of 2024), Sri K. Peri Naidu, Ld. Counsel appearing on behalf of Sri K. Samuel, Ld. Counsel for the Respondent No.13 and Sri Sohit Chandra, Ld. Counsel appearing on behalf of Sri Korrapati Subba Rao, Ld. Counsel for the Respondent No.11 and Ms. S. Pranathi, Ld. Special Government Pleader (through online).
2. Pleadings are completed.
3. List these matters on 21.08.2025 for final hearing.
4. Parties are directed to file Synopsis, chronological sequence of events along with Citations before the next date of hearing.
5. Interim Orders granted in both the Writ Petitions shall continue till the next listing."
SDI- P. VINOD KUMAR ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER For, \ To
1. One CC to SRL A RAJENDRA BABU Advocate [OPUC]
2. Two CCs to GP MUNCIPAL ADMN AND URBAN DEV AP, High Court Of Andhra Pradesh. [OUT]
3. One CC to M/s. S. Pranathi, STANDING COUNSEL [OPUC]
4. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT]
5. One CC to Sri. V V LAKSHMI NARAYANA, Advocate.[OUT]
6. One CC to Sri K.Samuel, Standing Counsel [OPUC]
7. One CC to Sri Korrapati Subba Rao, Standing counsel [OPUC]
8. One CC to Ms.S.Pranathi, Ld Special GP [OPUC]
9. One spare copy HIGH COURT GRKP,J DATED: 30/07/2025 V4 LIST THESE MATTERS ON 21.08.2025 FOR FINAL HEARING ORDER WP.No.1275 of 2025 INTERIM ORDER EXTENDED o <_> % 3r cr» 19 WE '' fjr:-.
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