Andhra Pradesh High Court - Amravati
Calvary Temple Foundation vs The State Of Ap on 10 September, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE TENTH DAY OF SEPTEMBER
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,0/o Sy.
No. 77, Hydernagar, Hyderabad, Telangana-49.
2. Sri. P.L. Enoch, S/o P. Lazarus Samuel, aged about 53 years,Occ:
\
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, Rep by its Managing Partner,
ChebroluRajendra 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 Indiais filed 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
Writ of Mandamus declaring the proceedings MAU61-DPOGNT(UAC)/2/2 020-
GNDP, dt.30.07.2024 passing the confirmation order by the 2nd Respondent
under 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-aside 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 tostay 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 2"''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, 30.07.2025 & 01.09.2025 made herein
and upon hearing the arguments of Sri A. RajendraBabu, learned Counsel for
the Writ Petitioners in W.P.No.1275 of 2025 and Sri V.V. Lakshmi Narayana,
learned Counsel for the Writ Petitioner in W.P.No. 11570 of 2024,the Court
made the following:
ORDER:
"Heard Sri A. Rajendra Babu, learned Counsel for the Writ Petitioners in W.P.No.1275 of 2025 and Sri V.V. Lakshmi Narayana, learned Counsel for the Writ Petitioner in W.P.No.11570 of 2024.
2. Liston 16.09.2025.
3. Interim Orders granted earlier in both the Writ Petitions shall continue till the next listing."
SDI- K.SRit^iVASA RAJU ASSjSTAf^T^EGsBTRAR //TRUE COPY// SECflbN OFFICER To,
1. One CC to Sri.A.RajendraBabu, Advocate [OPUC]
2. Two CCs to GPfor Municipal Admn and Urban Dev,High Court of Andhra Pradesh. [OUT]
3. One CC to M/s. S. Pranathi, Standing Counsel, High Court of Andhra Pradesh.[OPUC]
4. Two CCs to GP for Revenue,High Court of Andhra Pradesh. [OUT]
5. One CC to Sri.V VLakshmi Narayana, Advocate.[OUT]
6. One CC to Sri K.Samuel, Standing Counsel, High Court of Andhra Pradesh. [OPUC]
7. One CC to Sri KorrapatiSubbaRao, Standing counsel. High Court of Andhra Pradesh. [OPUC]
8. One CC to Ms.S.Pranathi, Ld. Special GP, High Court of Andhra Pradesh. [OPUC]
9. One spare copy KN HIGH COURT GRKP.J DATED: 10/09/2025 List on 16.09.2025 ' ORDER WP.No.1275 of 2025 I INTERIM ORDER EXTENDED