Andhra Pradesh High Court - Amravati
Sri Devara Suri Appa Rao, vs The State Of Andhra Pradesh, on 13 October, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT i
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE THIRTEENTH DAY OF OCT
TWO THOUSAND AND TWENTY Fivi
:PRESENT:
THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISWJA PRASAD
WRIT PETITION NO: 24497 OF 2025
Between:
1. Sri Devara Suri Appa Rao, S/o Late Devara Appa Rao, Aged about 38
years, D.No.8-148, 0pp. GVMC, Madhurawada, Visakhapatnam.
2. Sri Devara Trinadh, S/o Late Devara Appa Rao, aged about 34 years,
D.No.8-148, 0pp. GVMC, Madhurawada, Visakhapatnam.
3. Sri Devara Suresh, S/o Late Rambabu, Aged about 31 years, D.No.9-
25, Srivalli Nagar, 0pp. Electrical Office Madhurawada, Visakhapatnam.
4. Sri Devara Ramesh, S/o Late Rambabu, Aged about 29 years, D.No.9-
26
Srivalli Nagar 0pp. Electrical Office, Madhurawada.
Visakhapatnam.
5. Smt. Devara Appala Narasamma, D/o Late Rambabu, Aged about 38
years, D.No.9-26, Srivalli Nagar, 0pp. Electrical Office Madhurawada,
Visakhapatnam.
Rep. by their GPA Holder, Godavarthi Ramakrishna Rao, S/o Late
Venkanna, Aged about 79 years, Occ Business, R/o Ho.No. 14-10-2/7
BC Road, Gajuwaka, Visakhapatnam
...Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Information Technology, Electronics and Communications Department,
Secretariat, Velagapudi, Amaravati.
2. The State of Andhra Pradesh, rep. by its Principal Secretary. Revenue
Department, Secretariat, Velagapudi, Amaravati.
3. The Vice Chairman and Managing Director, Andhra Pradesh Industrial
Infrastructure Corporation Ltd. (APIIC), Vijayawada, Krishna District.
4. The Managing Director, Andhra Pradesh Technology Services Ltd.
(APTS), Vijayawada.
5. The Director of Survey and Settlements, 4*^ Floor, APIIC Buildings,
MangaJagiri, Guntur District.
6. The District Collector, Visakhapatnam District
7. The Tahsildar, Visakhapatnam Rural Mandal Visakhapatnam District.
8. The Vice Chairman, Visakhapatnam Urban Development Authority
(VUDA), Visakhapatnam.
9. M/s Sify Infinit Spaces Limited, Address.il Floor, TIDEL Park No.4,Rajiv
Gandhi Salai, Taramani, Chennai,-600113 Ph 04422540770
...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 Direction more particularly one in the nature
of Writ of Mandamus, declaring the action of the respondents in allotting the
Petitioners land admeasuring Ac.25.00 cents in Sy.No. 134 of Paradesipalem
Village, Visakhapatnam District, to APIIC/APTS for onward transfer to M/s
Sify Infinit Spaces Limited under G.O.Ms. No.29, dated 01.08.2025, as illegal, •
arbitrary, without jurisdiction and
violative of the petitioner's rights and
consequently delete the Petitioners land admeasuring Ac.25.00 cents in
Sy.No. 134 of Paradesipalem Village from the G.O.Ms.No.29, dated
01.08.2025.
lA NO: 1 OF 2()9fi
Petition under Section 151 of CPC is filed
praying that in the
circumstances stated in the affidavit filed i
- in support of the petition, the High
Court may be pleased to direct the Respondents not to dispossess the
Petitioners from the land
admeasuring Ac.25.00 cents in Sy.No. 134
Paradesipalem, Visakhapatnam District and not to proceed with
allotment/transfer of the
same under G.O.Ms.No.29, dated 01.08 2025
Pending disposal of WP 24497 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 upon hearing the arguments of SRI SHAIK
ASIF Advocate for the Petitioners, and of THE ADVOCATE GENERAL for
the Respondent Nos.1 & 2
and of SMT SANTHI CHANDRA, Standing
Counsel for the Respondent Nos.3 & 5, and of SRI S.HARINATH REDDY.
Standing Counsel for the Respondent No.4 , the Court made the following
ORDER:
Heard Sn N. Subba Rao, learned Senior Counsel representing Sri Shaik Asif, learned Counsel for the Writ Petitioners, Ms. K. Jhansi Lakshmi, learned Counsel representing Advocate General's Office, Ms. Sanfhi Chandra, learned Standing Counsel for Respondent No.3 and Sri A. Sree Ram, learned Counsel appearing on behalf of Sri Harinath Reddy Soma, learned Counsel for Respondent No.4.
2. Learned Counsel for the Official Respondents have filed Counter-Affidavit.
3. Ms. Santhi Chandra, learned Standing Counsel for Respondent No.3, submits that the Revision Petition I was heard by the Director of Survey and Settlements (Respondent No.5) and reserved for Orders yesterday. She seeks a short adjournment to enable Respondent No.5 to pass the final Order.
4. With regard to the Unofficial Respondent No.9, it is informed by the learned Senior Counsel appearing for the Writ Petitioner that the said Respondent was served on 17.09.2025.
5. Despite receipt of Notice, Respondent No.9 has not evinced any interest in entering appearance before this Court.
7. In this view of the matter, there shall be a direction to all the parties to maintain Status-quo obtaining as on today, untii the next listing.
8. Liston 05.11.2025.
SD/- T. SRINIVASA RAO
ASSISTANT REGISTRAR
//TRUE COPY//
r SECTION OFFICER
To,
1. The Principal Secretary, Information Technology, Electronics and Communications Department, State of Andhra Pradesh, Secretariat Velagapudi, Amaravati.
2. The Principal Secretary, Revenue Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravati. (Addressees 1 & 2 by Special Messenger)
3. The Vice Chairman and Managing Director, Andhra, Pradesh Industrial Infrastructure Corporation Ltd. (APIIC), VijayawadaI, Krishna District.
4. The Managing Director, Andhra Pradesh Technology Services Ltd.' (APTS), Vijayawada.
5. The Director of Survey and Settlements, 4 Floor, APIIC Buildings, Mangalagiri, Guntur District.
6. The District Collector, Visakhapatnam District
7. The Tahsildar, Visakhapatnam Rural Mandal Visakhapatnam District.
8. The Vice Chairman, Visakhapatnam Urban Development Authority (VUDA), Visakhapatnam.
9. M/s Sify Infinit Spaces Limited. Address.il Floor TIDEL Park No.4,Rajiv Gandhi Salai, Taramani, Chennai,-600113' Ph 0442254077G (Addressees 3 to 9 by RPAD)
10. One CC to SRI. SHAIK AS IF Advocate [OPUC]
11. Two CCs to The Advocate General, High Court of Andhra Pradesh [OUT]
12. One CC to SMT SANTHI CHANDRA, Standing Counsel,[OPUC]
13. One CC to SRI S.HARINATH REDDY, Standing CounselI [OPUC]
14. One spare copy PSR HIGH COURT GRKP,J DATED: 13/10/2025 NOTE: List on 05.11.2025.
ORDER
WP.No.24497 of 2025
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STATUS-QUO col
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