Andhra Pradesh High Court - Amravati
Writ Appeal Under Clause 15 Of The ... vs The State Of Andhra Pradesh on 4 February, 2026
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
1
APHC010048382026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3558]
(Special Original Jurisdiction)
WEDNESDAY,THE FOURTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
THE HONOURABLE SRI JUSTICE TUHIN KUMAR GEDELA
WRIT APPEAL NO: 96/2026
Writ Appeal under clause 15 of the Letters Patent above-named
Appellant/s begs to present this Memorandum of Writ Appeal against the
Interim Order dated 17-12-2025 in W.P.No 26277 of 2025 passed by His
Lordship for the following grounds among other
Between:
1. NALLURI SATYANARAYANA, S/O GANGA RAO AGED 56 YEARS,
OCC AGRICULTURIST R/O. ALAMCHARLARAJUPALEM, T.
NARSAPURAM MANDAL, WEST GODAVARI DIST. 2.
2. PRATTIPATI NAGA SRINIVAS RAO,, S/O. THRIMURTHULU, AGED
40YEARS, OCC AGRICULTURE R/O. ALAMCHARLARAJUPALEM, T.
NARSAPURAM MANDAL, WEST GODAVARI DIST.
3. T.C.V MURALIDHAR RAO, /O LAKSHMINARAYANA AGED 57
YEARS, OCC AGRICULTURIST, R/O SADIPADU VILLAGE, HAMLET
OF TAVIKALAPUDI, KAMVARAPU KOTA MANDAL, W.G. DISTRICT.
4. GOTTUMUKKALA STAYANARAYAN VERMA,, S/O LATE BANGARU
RAJU AGED75 YEARS, R/O KOMPALLY, HYDERABAD 5.
5. GOTTUMUKKALA PADHMANABHA SRI HARI RAJU,, S/O SUBBA
RAJU, AGED66 YEARS R/O. 27-17-18, APT NO 601, SRI NILAYAM,
ASR NAGAR, BHIMAVARAM. 6.
6. K. SEETA RAMA RAJU, S/O LATE VENKATA NARASIMHA RAJU
AGED ABOUT80 YEARS, OCC AGRICULTURALIST, R/O. VILLA NO.
2
50 PALM MEDOWS, KOMPALLY, HYDERABAD-500100.
...APPELLANT(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRI.
SECRETARY, REVENUE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, A.P 2.
2. THE DISTRICT COLLECTOR, ELURU DISTRICT(ERSTWHILE WEST
GODAVRI DISTRICT) AT ELURU 3.
3. THE REVENUE DIVISIONAL OFFICER, JANGAREDDYGUDEM,
ELURU DISTRICT. 4.
4. THE TAHASILDAR, T.NARSAPURAM MANDAL ELURU DISTRICT
5. THE DISTRICT FORREST OFFICER, ELURU ELURU DISTRICT 6.
6. DASARI CHINNA NAGARAO, S/O. GANGAIAH, AGED ABOUT 72
YEARS, R/O. THIRUMALADEVIPETA VILLAGE T. NARSAPURAM
MANDAL, ELURU DISTRICT
7. T GADIRAJU RAMAKRISHNAMARAJU, S/O. VENKATRAMARAJU
AGED ABOUT 74 YEARS, R/O. VELIVERRU VILLAGE, UNDI
MANDAL, ELURU DISTRICT.
8. GOPISETTY SRIDEVI, W/O. PRABHAKAR, D/O. J.
VENKATESWARA RAO, AGED ABOUT 60 YEARS, R/O. ELURU
TOWN AND MANDAL, ELURU DISTRICT
9. G RATHNA KUMARI, W/O. VIJAY KUMAR, D/O. J.
VENKATESWARA RAO, AGED ABOUT 70 YEARS, R/O. H.N0.23A-
8-23/2, WARD-10, ELURU (URBAN), ELURU DISTRICT
10. JAVVADI SRI VENKATA VASU DEVA SURYANARAYANA RAO, S/O.
J. VENKATESWARA RAO,AGED ABOUT 63 YEARS, R/O. D.NO. 13-
1-20, BANGARAYYA VEEDHI, TADEPALLIGUDEM, WEST
GODAVARI DISTRICT
11. JAVVADI JAWARHAR LAI NEHRU, S/O. J. VENKATESWARA RAO,
AGED ABOUT 55 YEARS, R/O 23A-8-26/2, WARD-37, ELURU
(URBAN), ELURU DISTRICT
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...RESPONDENT(S):
IA NO: 1 OF 2026
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
Pleased to dispense with the filing of certified copy of the Interim Order dated
17-12-2026 in W.P.No.26277 of 2025 and pass
IA NO: 2 OF 2026
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to grant leave to the petitioners to file appeal against the interim
order dated 17-12-2026 passed in W.P.No.26277 of 2025, passed by his
lordship in the interest of justice and pass
IA NO: 3 OF 2026
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to condone the delay of (14 )days in filing the writ appeal against the
interim orders passed in WP.No. 26277 of 2025 dated 17- 12-2025 in the
interest of justice and pass
IA NO: 4 OF 2026
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to grant permission to the petitioners/appellants to file additional
material in the interest of justice and pass
IA NO: 5 OF 2026
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to Suspend the Operation of the Interim Order dated 17-12-2025
passed in W.P.No. 26277 of 2025 pending disposal of the above Writ Appeal
and pass such other order or orders may deem fit and proper in the
circumstances of the ca
Counsel for the Appellant(S):
1. SIDDARTH C B
4
Counsel for the Respondent(S):
1. GP FOR REVENUE
2. GP FOR FORESTS
3. SODUM ANVESHA
5
The Court made the following:
JUDGMENT:- (Per Hon'ble Sri Justice Cheekati Manavendranath Roy) Heard learned counsel for the appellants, learned Assistant Government Pleader for the respondents 1 to 4, learned Government Pleader for Forests for the 5th respondent and Smt.Sodum Anvesha, learned counsel for the unofficial respondents 6 to 11.
2. The appellants are third parties to the writ petition in W.P.No.26277 of 2025. Aggrieved by the interim order passed in the said writ petition directing the unofficial respondents in the writ petition not to interfere with the possession of the petitioners, the instant appeal has been preferred by the third parties.
3. Learned counsel for the appellants submits that the interim order was passed based on an earlier interim order passed in W.P.No.7210 of 2021 and after the said interim order was passed, the Tahsildar of T.Narsapuram Mandal, who is the respondent No.4 herein passed an order dated 28.01.2026 directing all parties not to enter the subject land. Therefore, it is contended that on account of the said order passed by the Tahsildar, the appellants are affected by the impugned interim order.
4. Since no interim order directing the appellants herein not to interfere with the possession of the petitioners with the subject land was passed, we are not inclined to interfere in the matter and to admit the appeal for hearing. If at all, the appellants are aggrieved by the impugned interim order passed by the learned Single Judge, the appellants are at liberty to file an application before the learned Single Judge to implead them as party-respondents in the said writ petition for redressal of their grievance.
5. Therefore, the Writ Appeal is dismissed at the admission stage. However, liberty is granted to the appellants to file an application before the 6 learned Single Judge in the above W.P.No.26277 of 2025 to implead them as respondents in the said writ petition. In view of the urgency that is urged by the learned counsel for the appellants and the orders that are passed by the Tahsildar not to enter the subject land, if the appellants file any such application for impleadment, the learned Single Judge shall consider and dispose of the same expeditiously on merits, according to law. It is made clear that we are not expressing anything on the merits of the case. There shall be no order as to costs.
As a sequel, miscellaneous petitions, if any pending, shall stand closed.
________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY _____________________________ JUSTICE TUHIN KUMAR GEDELA Date: 04.02.2026 ARR 7 155 THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY AND THE HON'BLE SRI JUSTICE TUHIN KUMAR GEDELA WRIT APPEAL NO: 96/2026 Date: 04.02.2026 ARR