Andhra Pradesh High Court - Amravati
Sree Kodanda Ramaswamy Temple Trust vs The State Of Andhra Pradesh on 22 September, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAB »
(SPECIAL ORIGINAL JURISDICTION)
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MONDAY, THE TWENTY SECOND DAY OF SEPTEM
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO: 24501 OF 2025
Between:
1. Sree Kodanda Ramaswamy Temple Trust, Reg No. 2/2023, Rep. by its
Vice- Chairman, Sri. Bodagai Anantharamaiah, S/o. B.L Ramaiah, A^ed
about 75 years, Kotta Madhavaram, Vontimitta Mandal, YSR Kad^pa
District.
2. Sri. Bodagala Anantharaniaiah, S/o. B.L.Ramaiah Aged about 75
Years, Vice-Chairman Rep. Sree Kodanda Ramasw-amy Temple Trust
Reg.No.2/2023, Kotta Madhavaram, Vontimitta Mandal, YSR Kadapa
District.
3. Sree Kodanda Ramaswamy Temple Trust, , Reg No. 2/2023, Rep. by
its Member, Sri.Bodagala Chandrababu, S/o.Seetharamaiah, Kotfia
Madhavaram, Vontimitta Mandal, YSR Kadapa District.
4. Sri. Bodagala Chandrababu, S/o.B.Seetharamaiah, Aged about ^8
Years, Member Rep. Sree Kodanda Ramaswamy Temple T ru^t.
Reg.No.2/2023,KottaMadhavaram, Vontimitta Mandal, YSR Kadaia
District. ^
...Petitioneps
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Department of Revenue, Secretariat, Velagapudi, Amaravati, Guntur
District, Andhra Pradesh.
2. The District Collector, YSR Kadapa District, Kadapa, YSR Kadapa
District.
3. The Revenue Divisional Officer, Kadapa, YSR Kadapa District.
4. The Tahsildar, Sidhout Mandal, YSR Kadapa District.
5. The District Panchayat Officer, Kadapa. YSR Kadapa District.
6. The Madhavaram Grama Panchayat 1,2,3 Wards Rep. by its
Panchayat Secretary, Madhavaram, Sidhout Mandal, YSR Kadapa
District.
7. Sri. Bhadravati Bhavanarayana Swamy Temple committee ( Reg.No.
153/2025),
Kotha Madhavaram, Vontimitta Mandal, YSR Kadapa
District. Rep. by its Malluri Balaji, S/o. Venkatasubbaiah, Aged about 40
Years, R/o. Ramaiayam street, Kotha Madhavaram, Vontimitta Mandal,
YSR Kadapa District.
...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
an order or orders or direction or Writ of Mandamus,
declaring the inaction of the respondent No.2 in not considering the petitioners
Representations dated 06-05-2005 15-03-2012, and 30-07-2025 to allot the
land to extent of Ac 0-60 cents in Sy.No.263/4 of Madhavaram village, Sidhout
Mandal, YSR Kadapa District and not passing orders in proce.vide L.Dis. No.
(El) 1421/05, dated 20-05-2005 and i
issuance of the impugned proceedings
vide. Ref.No.E1/738/2025 dt. 19-07-2025 by 3 Respondent as illegal,
arbitrary, unjust. Irrational, unconstitutional,
i violation of principles of natural
justice and Violation- of the
provisions of the ROR Act, and in violation of
Articles 14, 21, and 300-A of the Constitution of India and consequently direct
the Respondents more particularly
(a) Respondent No.2 to consider and pass the appropriate orders in the
petitioners Representations dt. 06-05-2005, 15-03-2012, and 30-07-2025,
(b) passing orders in
proce.vide L.Dis. No. (El) 1421/05, dated 20-05-
2005,
(c) To set-aside the i
Respondent impugned proceedings vide
Ref.No.E1/738/2025 dt. 19-07-2025
lA NO: 1 OF 2Q2fi
Petition under Section 151 of 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 No.2 to consider and pass ihe
appropriate orders in the petitioners Representations dt. 06-05-2005 15-93-
2012, and 30-07-2025, Pending disposal of WP 24501 of 2025 on the file of
the High Court.
lA NO: 2 OF 2Q2fi
Petition under Section 151 CPC praying that in the circumstanc^
stated in the affidavit filed in support of the petition, the High Court may t^e
pleased to stay the 3
rd
Respondent impugned proceedings vide. Ref. Nd.
El/738/2025 dt. 19-07-2025, Pending disposal of WP 24501 of 2025, on the
file of the High Court.
The Petition coming on for bearing, upon perusing the Petition and thi
affidavit filed in support thereof and upon hearing the arguments of SRI N ^
CHANDRA SEKHAR Advocate for the Petitioners, and of GP FOR
REVENUE, for the Respondent Nos.1 to 4 and of GP FOR PANCHAYHAT
RAJ, for the Respondent No.5, and of SRI M.SUDHIR, Standing Counsel for
the Respondent No.6, the Court made the following
ORDER:
Both the unofficial respondent and petitioners are seeking permission of the authorities to grant some land for the purpose of two different temples. j In this regard, the unofficial respondent sought some time to file counter affidavit.
The 2 respondent is directed to address the representation dated 30.07.2025 within a period of two weeks from the date of receipt of copy of the order.
For filing of counter affidavit, list the matter after Dussehra Vacation, 2025.
Sd/-U.SRIDEVI ASSISTANTjREGISTRAR //TRUE COPY// CTION OFFICER To,
1. The Principal Secretary, Department of Revenue, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravati, Guntur District, Andhra Pradesh, (by Special Messenger)
2. The District Collector, YSR Kadapa District, Kadapa, YSR Kadapa District ( by Speed Post)
3. One CC to SRI. N B CHANDRA SEKHAR Advocate [OPUC]
4. Two CCS to GP FOR REVENUE, High Court of Andhra Pradesh.
T [OUT]
5. Two CCS to GP FOR PANCHAYAT RAJ, High Court of AndhraI Pradesh [OUT]
6. One CC to SRI M.SUDHIR, Standing Counsel [OPUC]
7. One spare copy PSR HIGH COURT TRR,J DATED:22/09/2025 NOTE: list the matter after Dussehra Vacation, 2025.
ORDER
WP.No.24501 of 2025
■fc> V
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INTERIM DIRECTION Si?® I